COMMISSIONER OF INCOME TAX Vs. BAGARIA AGENCIES

JUDGEMENT

(1.) AT the instance of the Revenue, the following question of law has been referred by the Income-tax Appellate Tribunal, Cuttack Bench, Cuttack, under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), for the opinion of this court :

(2.) THE opposite party is an assessee under the Act. THE year of assessment is 1984-85 and the accounting period is March 31, 1984. It derives income from sales of Hindustan Lever products, Indian Carbide products, cigar papers, etc., on wholesale basis. It filed a return for the year in question on August 30, 1984. THE Income-tax Officer allowed Rs. 49,345 shown as the opposite party's liability on account of sales tax for the period under consideration in his assessment order. THE Commissioner of Income-tax in exercise of powers conferred on him under Section 263 of the Act called for the income-tax records and after examining the same by order dated March 27, 1987, set aside the assessment as, according to him, it was erroneous and prejudicial to the Revenue and directed the Income-tax Officer to make fresh assessment after taking into account the facts mentioned in his order. Since this matter is confined to the deduction of sales tax, we may only refer to the finding of the Commissioner on that point. THE Commissioner held that the Income-tax Officer was not correct in allowing the sales tax liability without examining the exact nature of those liabilities and whether they were hit by Section 43B of the Act. Being aggrieved by the order of the Commissioner, the opposite party preferred an appeal before the Income-tax Appellate Tribunal (hereinafter referred to as "the Tribunal") who by order dated March 9, 1990, allowed the appeal on the ground that when the Income-tax Officer had taken a possible view in favour of the assessee with regard to the interpretation of Section 43B of the Act, it cannot be said that his order is erroneous or prejudicial to the interests of the Revenue. THE Commissioner thereafter made an application to the Tribunal under Section 256(1) of the Act to refer four questions to this court for adjudication. But the Tribunal has referred the sole question mentioned above.