KAILASH NATH MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) ON the basis of reference made by the Orissa Sales Tax Tribunal (in brief "tribunal"), the matter was registered as S. J. C. No. 61 of 1995. Following the amendment to section 24 of the Orissa Sales Tax Act, 1947 (hereinafter referred to as "the Act") the said reference has been converted to tax revision and that is how it has come before us for disposal.

(2.) THE Tribunal referred the following question for opinion of this Court :

(3.) IN order to decide the aforesaid question framed by us, brief narration of facts is necessary :