Commissioner Of Income Tax v. L. K. S. Jewellers

Commissioner Of Income Tax v. L. K. S. Jewellers

(High Court Of Judicature At Madras)

Tax Case Petition No. 56 Of 1999 | 11-08-1999

A. SUBBULAKSHMY, J.

1. We do not find any merit in this petition.

2. The audit report has been the basis for the reopening of the assessment and it has rightly been so held by the Tribunal. The audit report did not merely draw the attention of the officer to the legal provision, but dealt with the facts of the case at great length, and incidentally mentioned the provision of law.

3. We do not find any necessity to call for a reference. The tax case petition is dismissed.

Advocate List
Bench
  • HON'BLE MRS. JUSTICE A. SUBBULAKSHMY
  • HON'BLE MR. JUSTICE R. JAYASIMHA BABU
Eq Citations
  • [2000] 109 TAXMAN 114 (MAD)
  • LQ/MadHC/1999/774
Head Note

A. SUBBULAKSHMY, J. — (2000) 1 SCC 519 Income Tax — Assessment — Reassessment — Audit report — Basis for reopening of assessment — Held, audit report did not merely draw the attention of the officer to the legal provision, but dealt with the facts of the case at great length, and incidentally mentioned the provision of law — Hence, no merit in the petition — Petition dismissed