REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF SALES TAX Appellant

V/S

Bhima Sahakari Sakhar Respondents

Referred Judgements :-

MOTIPUR ZAMINDARY CO. (PRIVATE) LTD. VS. THE STATE OF BIHAR AND ANR. [REFERRED]
RAMAVATAR BUDHAIPRASAD VS. ASSISTANT SALES TAX OFFICER AKOLA [REFERRED]
DEPUTY GOMMISSIONER OF SALES TAX LAW BOARD OF REVENUE TAXES ERNAKULAM VS. PIO FOOD PACKERS [REFERRED]
INDO INTERNATIONAL INDUSTRIES VS. COMMISSIONER OF SALES TAX UTTAR PRADESH [REFERRED]
COMMISSIONER OF SALES TAX U P VS. PRAG ICE AND OIL MILLS [REFERRED]
DHAMPUR SUGAR MILLS LIMITED VS. COMMISSIONER OF SALES TAX U P LUCKNOW [REFERRED]
ETIKOPPAKA CO-OPERATIVE AGRICULTURAL AND INDUSTRIAL SOCIETY LTD VS. COMMERCIAL TAX OFFICER [REFERRED]
SAKTHI SUGARS LIMITED VS. DEPUTY COMMERCIAL TAX OFFICER BHAVANI [REFERRED]
STATE OF TAMIL NADU VS. MADURANTAKAM CO OPERATIVE SUGAR MILLS [REFERRED]
UNION OF INDIA VS. DSCL SUGAR LTD. [REFERRED]

JUDGEMENT

(1.) This reference by the tribunal vide its order dated 24th November, 2006 seeks, according to the tribunal, opinion and answer by this court on a question of law. That question, as framed in the order of reference dated 24th November, 2006 in Reference Application Nos. 105 and 106 of 2006 reads as under:-

(2.) Since this question is common to both these references, we would take the facts from Sales Tax Reference No. 6 of 2009.

(3.) The tribunal had before it two appeals being Second Appeal Nos. 558 and 869 of 2005. It delivered a common judgment therein on 24th February, 2006.

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COMMISSIONER OF SALES TAX Vs. BHIMA SAHAKARI SAKHAR

Referred Judgements :-

JUDGEMENT

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