HINDUSTAN COCA-COLA BEVERAGES PVT LTD Vs. STATE

JUDGEMENT

(1.) BY this common order instant writ petitions are being disposed of.

(2.) THE dispute in OWP No. 513/ 2002 relates to the entitlement of the petitioner Company to the benefit of tax exemption leviable under the provisions of Jammu and Kashmir General Sales Tax Act being a 'Prestigious Unit, in terms of Industrial Policy formulated and implemented for the years 1998 -2003.

(3.) THE Government of Jammu and Kashmir with the object of encouraging large Scale investment in the Industrial Sector in the State introduced New Industrial Policy 1998 -2003 for providing Package of incentives for development of large/ medium/ small and Tiny Industries by Govt order No. 202 -Ind of 1998 dated 27 -5 -1998. Clause 3 of the order provided as follows: