REGENT COMPUTRONICS PVT. LTD.

DCM LTD. BARA HINDU RAO, DELHI Appellant

V/S

COMMISSIONER OF SALES TAX, NEW DELHI Respondents

Referred Judgements :-

TATA IRON AND STEEL CO. LTD. AND STATE OF JAMMU AND KASHMIR V. CALTEX (INDIA) LTD. [REFERRED TO]
TATA IRON AND STEEL CO LIMITED BOMBAY VS. S R SARKAR [REFERRED TO]
ENDUPURI NARASIMHAM AND SON VS. STATE OF ORISSA [REFERRED TO]
K G KHOSLA AND CO PRIVATE LIMITED VS. DEPUTY COMMISSIONER OF COMMERCIAL TAXES MADRAS DIVISION MADRAS [REFERRED TO]
COFFEE BOARD BANGALORE VS. JOINT COMMERCIAL TAX OFFICER MADRAS [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED VS. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
STATE OF BIHAR VS. TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED [REFERRED TO]
OIL INDIA LIMITED VS. SUPERINTENDENT OF TAXES [REFERRED TO]
BALABHAGAS HULASCHAND KELURAM RAMKARAN VS. STATE OF ORISSA [REFERRED TO]

JUDGEMENT

(1.) The following references have been made to this Court by the Sales Tax Appellate Tribunal under Section 45(1) of the Delhi Sales Tax Act, 1975 read with Section 9(2) of the Central Sales Tax Act, 1956: <FRM>JUDGEMENT_844_ILRDLH16_2007Html1.htm</FRM>

(2.) Learned counsel for the parties informed us that the questions of law raised in all these references are substantively the same and so we took up STR No.4/83 for hearing. Our opinion in this reference will govern the other references as well.

(3.) The following three questions of law have been referred for our opinion:

Click here to view full judgment.

DCM LTD Vs. COMMISSIONER OF SALES TAX

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address