P N GADGIL Vs. COMMISSIONER OF SALES TAX

JUDGEMENT

(1.) Heard learned Counsel for the rival parties.

(2.) Perused the statement of case and the question referred for the opinion of this Court by the Maharashtra Sales Tax Tribunal, Mumbai, vide its order dated May 3, 2005, which read as under:

(3.) The statement of facts reveals that the applicant-Assessee carried on the business of manufacture and sale of gold and silver ornaments at Sangli. Amongst others, one of the items manufactured was "mangalsutra made of gold", which was sold at a price below Rs. 3,000. No tax was payable on the sale of mangalsutra, since it was covered by entry 30 of Schedule A appended to the Bombay Sales Tax Act, 1959 ("the BST Act" for short).