COMMERCIAL TAXES OFFICER Vs. JEEWAN RAM RAM DAYAL

JUDGEMENT

(1.) THIS is a revision under section 15 of the Rajasthan Sales Tax Act, 1954, as amended by the Amendment Act of 1984, against the judgment dated 28 the September, 1982, of a Division Bench of the Board of Revenue, dismissing the special appeal against the judgment dated 22nd September, 1978, of a Single Bench in a revision against the order dated 28th April, 1971 of the Deputy Commissioner (Appeals), Commercial Taxes, Udaipur. The material facts are stated hereafter.

(2.) THE assessee claimed deduction of certain sales from a taxable turnover, made to registered dealers, against S. T. 17 forms. THE assessing authority disallowed the deduction claimed in respect of sale transactions amounting to Rs. 72,424. 51 relating to last point goods, sold to registered dealers, against S. T. 17 forms on the basis of a notification dated 23rd March, 1963. THE assessee preferred an appeal to the Deputy Commissioner (Appeals) which was allowed. It was held that the assessee had established the fact that the purchasing registered dealers, to whom the last point goods were sold against S. T. 17 forms, had already deposited tax on such sales on account of which no further tax could be charged from the assessee in respect to the same sale transactions. THE only point urged on behalf to the department was that notwithstanding payment of the tax by the purchasing registered dealer of these last point goods, the selling dealer was also liable for payment of tax. This contention was rejected. Accordingly, the sales tax charged from the assessee, amounting to Rs. 1,448. 50, on sales amounting to Rs. 72,424. 51 was set aside. THE department filed a revision against that order. So the Board of Revenue which was first heard by a Single Bench of the Board which rejected the revision upholding the reason as well as the conclusion of the appellate authority. THE special appeal before a Division Bench of the Board has also been rejected for the same reason. Hence this further revision by the department.