PREMIER INDUSTRIES Vs. STATE OF M.P.

JUDGEMENT

(1.) AS common question of law is involved in all these petitions, they are being disposed of by a common order and for the sake of convenience, the documents and pleadings filed in W.P. No. 12020/2013 is being referred to in this order. Petitioners in all these cases are registered dealers and are carrying out various activities as are indicated. Each of the petitioners' Industry has been granted exemption under Notification No. A -3 -24 -94 -ST -V (108) dated 6th of October, 1994 under the State Act and as well as Central Sales Tax. The exemption granted to the petitioners in each of the cases is indicated in the petition and the same is not in dispute.

(2.) ORIGINALLY taking note of the exemption granted, the assessment orders were passed but subsequently in each of the cases, matter was taken up in suo -moto revision and reassessment was ordered and on the ground that certain sales have not been covered under Form -C declaration, it was held that they are liable to pay tax in view of the amendment in Section 8(5) of the Central Sales Tax Act W.P. No. 20941/2012 vide Amendment Act, 2002. Challenging the reassessment ordered and the tax imposed on account of transaction as covered by Form -C, all these petitions are filed.

(3.) KEEPING in view the aforesaid judgment of the Division Bench and taking note of the fact that the question of set off against the liability of tax due and the benefit of exemption granted has not been considered by the revisional authority, we see no reason to take a different view from the one taken in the case of Marvel Vinyls Ltd. (Supra) by a coordinate bench of this Court.