- (1.) The petitioner M/s Tata Motors Limited has filed this writ petition assailing the order of the Commercial Taxes Tribunal, Ranchi, dated 10.07.2008, by which the petitioner has been directed to pay the amount accruing on account of the sale transactions, which had taken place by way of interstate sales as the goods produced by the petitioner had been sold outside the State of Jharkhand.
(2.) The admitted ground, inter alia, for challenge was whether the respondents are justified in claiming sales tax higher than 4% on the ground that the petitioner had not submitted the required forms in regard to the payment of the sales tax.
(3.) This writ petition has been admitted along with two other connected writ petitions bearing W.P.(T) No. 6040 of 2002 and W.P.(T) No. 1757 of 2008 and are to be listed for hearing on 20th January, 2009.;