High CourtsDivision Bench

V.A. Mohammed Ali vs State of Kerala

High Court Of Kerala · Decided on 24 July 2000 · Citation: (2001) 123 STC 424

HON’BLE JUDGES
S. Sankarasubban, J · A. Lekshmikutty, J
ACTS & SECTIONS REFERRED
Kerala General Sales Tax Act, 1963 — Section 39
CASE NUMBER
T.R.C. No. 188 of 2000
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Judgment

2 paragraphs · 115 words

S. Sankarasubhan, J.—This tax revision case is filed against the order of the Tribunal in T.A. No. 353 of 1997 for the assessment years 1984-85 and 1985-86. The point urged by the petitioner is that the Tribunal enhanced the taxable amount fixed by the assessing authority. Learned counsel relied on the decision in State of Kerala Vs. Vijaya Stores, In the light of the above decision, the Tribunal has no jurisdiction to order the enhancement of the taxable turnover under the Kerala General Sales Tax Act. In the light of this, the order of the Tribunal enhancing turnover is set aside and the assessment order is confirmed.

Tax revision case is disposed of as above.