SALES TAX OFFICER BANARAS Vs. AGRA BULLION EXCHANGE

JUDGEMENT

(1.) The facts leading up to this appeal lie within a narrow compass.

(2.) The respondent is a firm registered under the Indian Partnership Act dealing in Bullion Gold and Silver ornaments and forward contracts in Silver Bullion at Banaras in the State of Uttar Pradesh. For the assessement years l948-49, 1949-50 and 1950-51 the Sales Tax Officer, Banaras, the appellant No. 1 herein assessed the respondent to U. P. Sales Tax on its forward transactions in Silver Bullion. The respondent had deposited the sums of Rs. 150-12-0, Rs. 470-0-0 and Rs. 7410-0 for the said three years which sums were appropriated towards the payment of the sales tax liability at the firm under the respective assessment orders passed on May 31, 1949, October 30, 1950, and August 22, 1951.

(3.) The levy of sales tax on forward transactions was held to be ultra vires, by the High Court of Allahabad by its judgment delivered on February 27, 1952, in Budh Prakash Jai Prakash vs. Sales Tax Officer, Kanpur, 1952 All LJ 332 and the respondent by its letter dated July 8, 1952, asked for a refund of the amounts of sales tax paid as aforesaid. The appellant No. 2, the Commissioner of Sales Tax, U. P., Lucknow, however, by his letter dated July 19, 1952 refused to refund the same.