- (1.) After getting an adverse order from the Board of Revenue and after the Board of Revenue rejected his application for a reference of a question of law to the High court, the Commercial Taxes Officer, 'd' Circle, Jaipur, moved the High court of Rajasthan under S. 15 of the Rajasthan Sales Tax Act requesting the High court to direct the Board of Revenue to submit the question "whether on the facts and circumstances of the case the sales of cotton yarn and staple fiber yarn made to various dealers in Jaipur and other parts of Rajasthan by the respondent firm by endorsing the Railway Receipts in their favour, are taxable under S. 3 (b) read with Explanation I of the central Sales Tax Act" "to the High court for getting the opinion of the High court. The High court rejected that application summarily observing: "heard Learned Deputy government Advocate. We are not satisfied prima facie, that this is a fit case for making a reference because it cannot be said that the Board of Revenue has gone wrong in holding, in the circumstances of the case, that the non-applicant in this case was liable to pay tax. It may be that the view taken by the Board of Revenue regarding the interpretation of S. 3 (b) of the central Sales Tax Act may not be quite correct. The application is therefore rejected. "
(2.) From the order of the High court it is clear that the High court was not satisfied about the interpretation of S. 3 (b) of the central Sales Tax Act by the Board of Revenue but, yet, surprisingly the High court has summarily rejected the application of the Commercial Taxes Officer.
(3.) The material facts of the case are these: The assessee is a dealer in cotton yarn. They import cotton yarn from the Madurai Mills. The modus adopted by the assessee is to endorse the Railway Receipts in favour of other dealers in yarn in Jaipur and in other parts of the State. For their consolidated returns, they wanted that no sales tax should be levied in respect of the whole of the yarn brought into the State as according to them they were sales within the State of Rajasthan. Sale of yarn is exempted from payment of sales tax under the State's sales tax law but liable to be taxed under the central Sales Tax Act. The Deputy Commissioner held that only those sales which were made to dealers outside Jaipur would be inter-State sales and other sales would be intra-State sales. Aggrieved by that order, the assessee moved the Board of Revenue in revision seeking to get exemption in respect of all the sales effected by them. The Commercial Taxes Officer filed a cross-revision application challenging the correctness of the Deputy Commissioner's Order to the extent it went against him. The Board of Revenue accepted the contention of the assessee and held that the turnover relating to the sales in question is not liable to be taxed. Thereafter the Commercial Taxes Officer moved the Board of Revenue for referring the question mentioned earlier to the High court for obtaining its opinion.;