PROBHUDAS Vs. GANIDADA

JUDGEMENT

(1.) The Courts below agreed. The question which arises has reference to the taxation upon sugar and the point involved is represented to be of very great general importance to all mercantile communities in India which deal with that article.

(2.) Their lordships are satisfied that both the Courts below have come to a just conclusion.

(3.) From the documents produced with the stated case it is clear that the subject of sugar taxation, and particularly the methods of its imposition, have been for some time a matter of concern to the dealers in the article and of communication with the Government of India.