UDAIPUR DISTILLERY CO LTD Vs. DY CIT

JUDGEMENT

(1.) The appeal by assessee for assessment year 1990-91 is directed against the order of Commissioner (Appeals), Udaipur, dated 6-3-1996.

(2.) We have heard the arguments of both the sides and also perused the records including the written submissions of the assessee.

(3.) Ground No. 1 disputes the levy of additional tax under section 143(1A) as even after making prima facie adjustment, the resultant income was a loss. The learned authorised representative of assessee has contended that this issue is covered in assessee's favour by the decision reported in 28 T.W 144. As against this, the learned Departmental Representative of revenue has relied on the order of assessing officer and Commissioner (Appeals).