JINDAL AGRO OILS Vs. COMMISSIONER OF COMMERCIAL TAX

JUDGEMENT

(1.) Heard on I.A. No. 2969 of 2014, an application seeking disposal of this appeal in the light of the order dated March 3, 2014 passed in VAT Appeal No. 8 of 2013 by Division Bench at Principal Seat, Jabalpur in the case of Shreeram Agro Ltd. v. Commissioner of Commercial Tax, Indore See, 2014 72 VST 139(M.P.). The learned counsel for the appellant submits that the Principal Seat at Jabalpur placing reliance on the judgment passed by Division Bench at Gwalior in the case of Ruchi Soya Industries Limited v. State of M.P., 2014 72 VST 139(M.P.) , has answered the question in favour of the appellant-assessee and the order impugned in VATA No. 08 of 2013 has been quashed. He submits that this appeal also raises identical question and challenges the same impugned common order, which has been quashed in VAT Appeal No. 8 of 2013.

(2.) The aforesaid position is not disputed by learned panel lawyer for the respondent.

(3.) In this appeal following question has been raised: