STATE OF ORISSA Vs. KALAPANA JEWELLERS

JUDGEMENT

(1.) THIS is reference under section 24 (1) of the Orissa Sales Tax Act of 1947 at the instance of the revenue and the following question has been referred by the Additional Sales Tax Tribunal for opinion of the court :

(2.) THE relevant period is the financial year of 1971-72. The facts of this case are the same as in the case of Bavchand and Co. v. State of Orissa [[1976] 38 S. T. C. 42] and, for the reasons recorded in the said judgment, our answer to the question referred is : On the facts and in the circumstance of the case, the Additional Sales Tax Tribunal was wrong in holding that gold and silver ornaments were exigible to tax at the general rate of 5 per cent as section 5 (1) of the Orissa Sales Tax Act, but the same were exigible to tax at the rate 7 per cent under serial No. 27 of the list of taxable goods with effect from 15th May, 1970. As there is no appearance for the assessee in spite of notice, there would be no order for costs. Reference answered accordingly.