K.S. Paripoornan, J.@mdashThe petitioner is an assessee to sales tax. The matter relates to the year 1962-63. The assessing authority finalised
the assessment on a gross and net turnover of Rs. 48,00,090.73 and Rs. 23,20,212.60 respectively by assessment order dated 20th March,
1967. The Appellate Assistant Commissioner, by his order dated 19th August, 1972, set aside the assessment order and ordered a remit. He
directed the officer to re-examine the liability to tax on the closing stock of cashew and pepper in the light of the decision of the Supreme Court in
State of Madras v. T. Narayanaswami Naidu [1968] 21 STC 1. The assessee filed a second appeal before the Appellate Tribunal. It was
contended that the assessment is barred by limitation. The Appellate Tribunal negatived this plea. Thereafter the assessing authority, in pursuance
of the directions of the Appellate Assistant Commissioner, re-examined the liability on closing stock and finalised the fresh assessment on a taxable
turnover of Rs. 26,92,382.04. An appeal was filed before the Appellate Assistant Commissioner, who, by his order dated 25th May, 1981,
dismissed the same. Thereafter the assessee filed a second appeal before the Sales Tax Appellate Tribunal and reiterated his objections to the
assessment. It was contended that the original assessment itself was barred by limitation. It was further contended that the value of opening stock
of cashew and pepper was not considered at the time of original assessment and this was taken into account in the fresh assessment (revised
assessment). The matter, being governed by the General Sales Tax Act, 1125, for the year 1962-63, should have been completed within three
years. The value of the opening stock, escaped assessment, and the inclusion of the same in the fresh assessment under the guise of the
implementation of the appellate order, is illegal. Both these arguments were negatived by the Appellate Tribunal. The assessee has come up in
revision.
2. We heard counsel for the petitioner, Mr. P. A. Mohammed. The twofold objections taken before the Appellate Tribunal were repeated before
us. It was contended that the original assessment itself is barred by limitation. It was further contended that the value of opening stock of cashew
and pepper, which was not considered at the time of original assessment, could not be assessed in the revised assessment effected after remit. We
see no force in both these contentions.
3. In the appeal filed from the original assessment a specific plea was taken before the Appellate Tribunal that the original assessment was barred.
This plea was negatived by the Appellate Tribunal. Thereafter the assessee did not pursue the matter. So the finding of the Appellate Tribunal, that
the original assessment is not barred, became conclusive. Even on the merits, we find that there is no force in this plea. The General Sales Tax Act,
1125 was repealed on 31st March, 1963. Thereafter, in view of Section 61(1) of the Kerala General Sales Tax Act, the proceedings had to be
pursued under the new Act and the assessment was made only on 16th December, 1967 (sic). It is stated that the assessee filed monthly returns
for the entire year. It is trite law that the proceedings for assessment start either by the filing, of a return by the assessee or by the issue of a notice
by the assessing authority. It is further settled law that when once assessment proceedings are initiated or commenced, it will come to an end only
by the final order of assessment. The Appellate Tribunal has adverted to the several notices issued to the assessee, pointing out difference in the
amounts in the monthly returns and also asking for details. As late as 15th November, 1965, which is well within the period of three years, a notice
was sent to the assessee. On these premises the plea that the original assessment is barred is wholly without substance.
4. We will next take up the only other plea to the effect that the value of the opening stock of cashew and pepper, which was not considered at the
time of the original assessment, should not and could not have been brought to tax in the revised assessment. Counsel for the petitioner conceded
that the revised assessment was made as a result of the order of remit passed by the Appellate Assistant Commissioner. When once the order of
assessment is set aside, the entire matter is at large. The fact that an item was not considered at the time of original assessment, if it is otherwise
exigible to tax, will not deter or preclude the assessing authority from considering that matter at the time of revised or fresh assessment. When once
an order of assessment is set aside and the matter is remitted to the assessing authority, the entire assessment proceedings are still pending. There
can be no scope for any escaped assessment. Counsel for the assessee laid stress on the fact that in so far as the value of the opening stock of
cashew and pepper was not considered at the time of original assessment, the turnover relating thereto should be deemed to have escaped
assessment, and in that view of the matter, a right accrued to the assessee not to be assessed relating to the said turnover. There is no force in this
plea. Acceptance of the argument of the counsel would equate ""has escaped assessment"" to a position, ""has not been assessed"". That this is not the
meaning to be given to the words ""escaped assessment"" was settled as early as 1934 in Sir Rajendranath Mukerjee v. Commissioner of Income
Tax [1934] 2 ITR 71. It passes one''s comprehension to appreciate this plea, since, when the entire assessment is at large and the proceedings are
commenced by the filing of a return and are still pending, anything can be said to have escaped assessment. We repel this argument also.
5. There is no merit in this tax revision case. It is dismissed in limine.