DEO KARAN SHRI CHAND Vs. COMMERCIAL TAXES OFFICER

JUDGEMENT

(1.) This revision petition under Section 86 of the Rajasthan Sales Tax Act, 1994 ('the Act'), is directed against the judgment dated 03.01.2003 passed by the Rajasthan Tax Board, Ajmer ('the Tax Board'), whereby, the appeal filed by the respondent - Assessing Officer against the order dated 06.09.1999 passed by the Deputy Commissioner, Appeals, Ajmer, has been partly allowed and the reassessment order dated 20.2.1993 has been partly restored.

(2.) Initially, assessment order under Section 10 of the Act pertaining to assessment year 1989-1990 was passed by the Assessing Officer on 9.7.1991, wherein, goods amounting to Rs. 53,07,355/- sold by the petitioner based on form 'H' were exempted under provisions of section 5(3) of the Central Sales Tax Act, 1956.

(3.) Whereafter, notice under Section 12 of the Act was given to the petitioner, inter alia, alleging that said sale, escaped assessment, and ultimately reassessment order dated 20.2.1993 was passed holding the petitioner to pay tax and raised a total demand of Rs. 6,57,999/- including a demand pertaining to the subject-matter of present revision amounts of Rs. 2,08,000/- and interest at Rs. 1,75,560/-.