KRSNA MINERALS Vs. STATE OF ODISHA

JUDGEMENT

(1.) M/s. Krsna Minerals, a proprietorship firm, has filed this Sales Tax Revision under Sec. 9(2) of the Central Sales Tax Act, 1956 read with Sec. 80 of Odisha Value Added Tax Act, 2004 to consider the following questions of law arising out of order dtd. 1/2/2018 passed in S.A. No.65(C) of 2016-17 by the Odisha Sales Tax Tribunal:-

(2.) The facts leading to filing of this revision, succinctly put, are as follows:-

(3.) The Assessing Officer, in completing the assessment for the period from 1/3/2010 to 31/3/2010 (one month), determined the GTO and TTO at Rs. 21,24,026.00 over and above the transactions made at Rs. 20,14,068.00 (Rs. 19,04.110 + 1,09,958/-) and levied tax @ 4 % at Rs. 84,961.00 . Apart from that, interest u/r. 8 of the CST (O) Rules at Rs. 34,976.00 was charged and penalty at Rs. 1,69,922.00 u/r 12(4)(c) of the CST (O) Rules was imposed.