HAVELLS INDIA LTD Vs. COMMISSIONER VALUE ADDED TAX

JUDGEMENT

(1.) By this common judgment, we will dispose of all the six matters referred above.

(2.) STA.3/2008 to 7/2008 are directed against a common order passed by the Appellate Tribunal, Value Added Tax, Delhi, whereby it upheld the order passed by the Appellate Authority. The following substantial questions of law were framed for consideration in these appeals:

(3.) Since the questions, as framed earlier, do not reflect true controversy involve in the appeals, we have reframed the question as under and have heard the parties accordingly: