STAR ROTO PRINTS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this reference, the Maharashtra Sales Tax Tribunal has referred the following question of law at the instance of the assessee to this Court for opinion under section 61(1) of the Bombay Sales Tax Act 1959 :

(2.) THE learned counsel for the revenue Mr.Desai submits that the controversy in the above question now stands concluded in favour of the assessee by the decision of this Court in C.S.T. v. Machinery Sales Service 77 STC 131.