DIVISIONAL DEPUTY COMMISSIONER OF SALES TAX Vs. BHERHAGHAT MINERAL INDUSTRIES
LAWS(SC)-1998-8-141
SUPREME COURT OF INDIA
Decided on August 11,1998

DIVISIONAL DEPUTY COMMISSIONER OF SALES TAX Appellant
VERSUS
BHERHAGHAT MINERAL INDUSTRIES Respondents

JUDGEMENT

- (1.) We have read the judgment and order of the High Court under appeal and we have heard learned counsel. We are satisfied that the crushing of dolomite lumps into chips and powder is not a process of manufacture that brings about a new commercial commodity. The view taken by the High court must, therefore, be upheld. The appeal is dismissed. There shall be no order as to costs.;


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