- (1.) This order will dispose of Civil Writ Petitions No. 15206 of 2006, 2333, 2392 and 2401 of 2007 as it is stated by learned counsel for the parties that question of law involved in these petition is common.
(2.) In Civil Writ Petition No. 2392 of 2007 prayer is for quashing of orders passed under the provisions of Haryana General Sales Tax Act, 1973 (for short ''the Act'') to the extent of including turnover of sale of declared goods in taxable turnover contrary to the statutory scheme under Section 27(l)(b) of the Act
(3.) The petitioner is a registered dealer under the Act. It purchased cotton in the State and sold the same to a dealer at Bombay who exported the same.;