COMMISSIONER OF SALES TAX Vs. VICHEM LABORATORIES

JUDGEMENT

(1.) This is a reference under section 61(1) of the Bombay Sales Tax Act, 1959, made at the instance of the Commissioner of Sales Tax. There is only one question referred to us for our determination, which is as follows :

(2.) It is between the counsel that in view of the decision of the Supreme Court in Maya Rani Punj v. Commissioner of Income-tax, Delhi reported in [1987] 65 STC 416; [1986] 157 ITR 330, the said question will have to be answered in the negative and against the assessee.

(3.) The question is answered accordingly. No order as to costs of this reference.