REGENT COMPUTRONICS PVT. LTD.

M. M. TRADERS Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

BENGAL IMMUNITY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
TATA IRON AND STEEL CO LIMITED BOMBAY VS. S R SARKAR [REFERRED TO]
CEMENT MARKETING CO OF INDIA LIMITED VS. STATE OF MYSORE [REFERRED TO]
BEN GORM NILGIRI PLANTATIONS CO CONOOR NILGIRIS VS. SALES TAX OFFICER SPECIAL CIRCLE ERNAKULAM [REFERRED TO]
SINGARENI COLLIERIES CO LIMITED STATE OF MADHYA PRADESH AMALGAMATED COAL FIELDS LIMITED PANCH VALLEY COAL CO LIMITED PERFECT POTTERY CO LIMITED ATTORNEY GENERAL FOR INDIA VS. COMMISSIONER OF COMMERCIAL TAXES HYDERABAD:COMMISSIONER OF COMMERCIAL TAXES HYDERABAD [REFERRED TO]
K G KHOSLA AND CO PRIVATE LIMITED VS. DEPUTY COMMISSIONER OF COMMERCIAL TAXES MADRAS DIVISION MADRAS [REFERRED TO]
STATE OF BIHAR VS. TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED [REFERRED TO]
OIL INDIA LIMITED VS. SUPERINTENDENT OF TAXES [REFERRED TO]
BALABHAGAS HULASCHAND KELURAM RAMKARAN VS. STATE OF ORISSA [REFERRED TO]
UNION OF INDIA VS. K G KHOSLA AND COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF SALES TAX U P VS. BAKHTAWAR LAL KAILASH CHAND ARHTI [REFERRED TO]
STATE OF ORISSA VS. K B SAHA AND SONS INDUSTRIES PVT LTD [REFERRED TO]

JUDGEMENT

(1.) The question for consideration in these writ petitions is whether the sale could be said to be inter-State sale.

(2.) In some of the writ petitions, the Petitioners are based in Madhya Pradesh. They are also holding the export licence and they are the dealer registered under the provisions of the M. P. Commercial Tax Act/VAT Act.

(3.) The Petitioners/purchasers are based at Gujarat or some other State in Writ Petition Nos. 16782 of 2007, 16783 of 2007, 16785 of 2007, 16787 of 2007, 16788 of 2007, 16790 of 2007, 8996 of 2010, 2054 of 2008, 7018 of 2009, 2052 of 2008, 2053 of 2008.

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M M TRADERS Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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