STATE OF ANDHRA PRADESH Vs. JAGADEESH COTTON TRADERS

JUDGEMENT

(1.) THE assessing authority brought to tax the difference between the opening stock and closing stock. The explanation of the assessee is that due to driage, dust and storing, there is a difference between opening stock and closing stock. The explanation of the assessee was not accepted by the Assessing Authority and the Deputy Commissioner. On appeal, the Tribunal held that the shortage is only 2.12 per cent towards driage, dust in storing as also in transit and such shortage is quite reasonable and proper. Holding as above, the Tribunal allowed the appeal filed by the assessee. Aggrieved by the same, the department is before us in this Tax Revision Case. The finding of the Tribunal that the shortage is within the reasonable limits is a finding of fact based on relevant considerations. We do not, therefore, see any reason to interfere with the order of the Tribunal. Hence, the TRC is dismissed.