SETH, J. - (1.) THESE two references under section 11 of the U.P. Sales Tax Act have been made in connection with the assessment of M/s. Bhoorey Khan Glass Bangle Factory, for the years 1958-59 and 1959-60.
(2.) DURING the course of its assessment, the assessee claimed that a part of its gross turnover in both the years consisted of the turnover of the goods sold by it during the cause of inter-State trade. That part of the turnover was thus not liable to be taxed under the U.P. Sales Tax Act. In this connection one of the partners appeared before the Sales Tax Officer and stated that all the purchasers relating to the goods alleged to have been sent outside U.P. had come to his shop where they loaded the goods. If any purchaser gave the truck number it was noted on the bill, but in case a person did not give the truck number it was not noted on his bill. The sales tax authorities construed this statement as meaning that the goods carried outside the State were delivered to purchasers at Firozabad. Production of C forms by the assessee did not have the effect of changing the real nature of the transaction into a transaction entered into during the course of inter-State trade. The sales tax authorities relying upon the case of Ben Gorm Nilgiri Plantations Company v. Sales Tax Officer ([1962] 13 S.T.C. 309) held that subsequent export of goods by the purchaser, after taking its delivery at Firozabad could not covert it into inter-State sale. They accordingly taxed the entire turnover of the assessee under the U.P. Sales Tax Act. Being aggrieved by the order of the Judge (Revisions), Sales Tax, the assessee got the following question of law for each of the assessment years 1958-59 and 1959-60 referred for the opinion of this court : "Whether, on the facts and circumstances of the case, the sale of goods was a sale in the course of inter-State trade or commerce ?" Learned counsel appearing for the assessee relied upon section 3 of the Central Sales Tax Act, which runs thus : "3. A sale or purchase of goods shall be deemed to take place in the course of inter-State trade or commerce if the sale or purchase - (a) occasions the movement of goods from one State to another; or (b) is effected by a transfer of documents of title to the goods during their movement from one State to another .........."
(3.) HE contended that as in this case the statement made by one of the partners of the assessee-firm indicated that (in cases, which, according to assessee were represented inter-State sales) immediately after he sale, the goods were transported outside the State. This means that the sale occasioned the movement of those goods from one State to another. Accordingly, these sales were made in the course of inter-State trade and were not to be taxed under the U.P. Sales Tax Act.;