Commissioner Of Income-Tax v. Udayalaxmi Hardware Stores (No. 2).

Amareswari, J.:— The question referred to us is:

“Whether, on the facts and in the circumstances of the case, the assessee is entitled to the continuation of registration?”

2. Following the decision in R.C.N 65 of 1980 dated 22-11-1984 (Commissioner Of Income-Tax v. Udayalaxmi Hardware Stores (No. 1). [1990] 183 ITR 159 (AP)), the question is answered in the negative, i.e, against the assessee and in favour of the Revenue. No costs.

3. [The Supreme Court has dismissed the special leave petition filed by the assessee against this judgment: See [1989] 180 ITR (St.) 39 —Ed.]