RADHELAL BASANTKUMAR Vs. ASSISTANT COMMISSIONER OF COMMERCIAL TAX

JUDGEMENT

(1.) THIS is an appeal intra court preferred Under Clause X of the Letters Patent. The appeal is directed against the order passed by the learned single Judge on February 14, 2003 in W. P. No. 212 of 2003 between the parties. The appellant is a registered dealer under the provisions of the Madhya Pradesh General Sales Tax Act, 1958 (hereinafter referred to as "the Act" since repealed ). The appellant carries on business of commission agent. For the assessment year 1994-95, appellant was assessed to sales tax by the assessing officer and the assessment order was passed on June 30, 1998 (annexure P/7 ).

(2.) NOT satisfied with the assessment order, appellant preferred an appeal. That was allowed by the appellate authority by order dated November 10, 2000 and the assessment order was set aside and the matter was remanded back for the fresh assessment. The assessing officer made fresh assessment by order dated June 27, 2001 (annexure P/14) and on the basis of the documents filed along with the return, allowed certain deductions as claimed by the assessee. After the assessment order was passed, the departmental authority upon scrutiny found that certain documents filed by the petitioner showing that goods were returned through transporters were fake inasmuch as those transporters are not in existence either at Calcutta or at Indore. When this fact came to the light, respondents issued show cause notice Under Section 19 of the Act for reassessment of the earlier order of assessment passed on June 27, 2001. As a result, on the basis of fake documents, deductions were wrongly allowed and it was a case of deliberate evasion of tax on the part of the appellant.

(3.) APPELLANT filed a reply raising objection that initiation of the proceedings Under Section 19 of the Act is void ab initio in view of the fact that the Act of 1958 was repealed by Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (hereinafter referred to as "the Adhin- iyam") and the provisions of the said Adhiniyam came into force with effect from April 1, 1995. The objection raised by the appellant was overruled by the assessing authority by order dated December 13, 2002 (annexure P/17) and it was ordered that the proceedings for reassessment shall continue.