STATE OF GUJARAT Vs. RELIANCE INDUSTRIES LTD

JUDGEMENT

(1.) State has preferred these tax appeals against the judgment of the Gujarat Value Added Tax Tribunal (the Tribunal for short) dated 22.4.2012 raising following questions for our consideration:

(2.) Though the real controversy does not come from the above questions framed by the appellant, with the assistance of the learned counsel appearing for the parties, having perused the judgment on record, we notice that the issue pertains to interpretation of section 11(3)(b)(ii) and (iii) of the Gujarat Value Added Tax Act, 2003 (398VAT Act for short).

(3.) The respondent assessee is engaged in the business of manufacturing selling polymers and chemicals. It has various branches across the country where the goods so manufactured in the State are transferred for sale. The respondent is a registered dea.er under the VAT Act.