KUMARDISTRIBUTORS P LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since common questions of law and facts are involved in these cases, which have also been heard together, they are being disposed of by this common judgment. The facts :

(2.) Petitioners are 'Company' incorporated under the Indian Companies Act. Petitioner of C W. J C. No 622 of 1992 is a dealer of effecting sales of Television sets, watches and Mixers, Petitioner of C. W. J. C. No. 1113 of 1992 manufactures Television sets in this State.

(3.) The State Government with an object to accelerate the growth of industries in the State from time to time made various schemes granting various incentives to the industries established in various sectors. A notification bearing No. S O 92 dated 18-1-1988, as contained in Annexure-2, in exercise of powers conferred under Section 7 (3) of the Bihar Finance Act, was published exempting from levy of sales tax on sale of electronic goods manufactured by an Electronic Industrial Unit approved and registered by the Department of Industry, Government of Bihar with effect from 1-9-1986 for a period of 5 years from the date of production of such goods. A further Notification bearing No S. O. 94 dated 13-1-1986, as contained in Annexure-1, was also published exempting from the levy of sales tax or purchase tax the sales of electronic raw materials to the owners of the electronic industrial units with effect from 1-9-1986 for period of 5 years.