NATHMAL TOLARAM Vs. SUPERINTENDENT OF TAXES DHUBRI

JUDGEMENT

(1.) The appellants are dealers registered under the Assam Sales Tax Act XVII of 1947 - hereinafter referred to as the Act. For the account period April 1, 1948, to September 30, 1948, the appellants submitted a return of their turnover which included sales in Assam of all goods other than jute. The Superintendent of Taxes, Dhubri, summarily assessed the appellants under sub-sec. (4) of S. 17 of the Act to pay tax on sales of jute despatched by them to Calcutta during the account period. Appeals against the order of assessment to the Assistant Commissioner of Taxes and to the Commissioner of Taxes, Assam, proved unsuccessful. The appellants then applied to the Commissioner of Taxes to refer certain questions arising out of the assessment to the High Court in Assam under S. 34 of the Act. The Commissioner referred the following questions and another to the High Court of Judicature in Assam:

(2.) In respect of each of the three questions 1 to 3, the High Court recorded the following answer:

(3.) The High Court, however, observed: