Hegde, J. - (1.) These appeals by special leave arise from the decision of the High Court of Madhya Pradesh in three references under S. 44 (1) of the Madhya Pradesh General Sales Tax Act, 1958 (to be hereinafter referred to as the Act) . Those references were made at the instance of the assessee who is the appellant in all these appeals. The question of law referred to the High Court for its opinion in each one of these cases is identical and that question reads:"In the facts and circumstances of the case is the sales tax recovered by the petitioner a part of the sale price as defined in clause (o) of Section 2 of the Madhya Pradesh General Sales Tax Act, 1958".
(2.) Herein we are concerned with the assessment years 1961-1962, 1962-1963 and 1963-1964. The assessee is a dealer in Vanaspati. The facts found are that while selling Vanaspati, the assessee charged the sales tax separately and collected the same from his buyers. To each of its buyers it issued a receipt in respect of each sale transaction wherein it showed the price of the goods as such and the sales tax payable on the price of those goods. In the turnover returned it did not include the sales tax collected by it from its buyers but the authorities under the Act as well as the High Court held that sales tax collected by it from its buyers was a part of the price of the goods sold and therefore the same will have to be taken into consideration in computing its turnover. The assessee is challenging that conclusion.
(3.) Section 4 of that Act is the charging section. Sub-s. (1) thereof says: "Every dealer whose turnover during a period of twelve months immediately-preceding the commencement of this Act exceeds the limit specified in sub-section (5) , shall from such commencement be liable to pay tax under this Act on his taxable turnover in respect of sales or supplies of goods effected in Madhya Pradesh.";