BRITANNIA BISCUIT CO LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) There is only one question referred to us for our determination in this reference. That question runs as follows :

(2.) It is agreed between the respective counsel that the question referred must be answered in the negative and in favour of the assessee in view of the judgment of the Division Bench of this Court in the Britannia Biscuit Co. Ltd. v. State of Maharashtra [1983] 53 STC 179.

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