SERAJUDDIN AND COMPANY Vs. COMMERCIAL TAX OFFICER SEALDAH CHARGE

JUDGEMENT

(1.) By the assessment order at annexure N to the petition, respondent 1 has disallowed the claim of the petitioner for deduction from its gross turnover for taxation under the Bengal (Finance) Sales Tax Act, 1941 (hereinafter referred to as "the Act"), on the ground that the three items at page 95 of the petition do not constitute sales in the course of export within the meaning of Article 286(1) (b) of the Constitution, as contended by the petitioner. Though the petition comprised relief against all the three items amounting to Rs. 26,23,067.15, at the hearing, Dr. Debi Pal on behalf of the petitioner has confined his case to two items only, namely, item 1 amounting to Rs. 9,47,940.62 and item 3 relating to Rs. 12,04,097.20.

(2.) The question of law involved in this case has been fully examined, with reference to all authorities then available, in the Division Bench case of S.K. Roy v. Board of Revenue A.I.R. 1967 Cal. 338, to which I was a party. The two propositions formulated therein may be reiterated :

(3.) The learned Government Pleader seeks to distinguish the Division Bench decision on the facts of the instant case. We are, therefore, led to examine the facts relating to items 1 and 3 at page 95 of the petition relating to the impugned order. (a) The first item relates to contract No. 21403/13-4-60. It may be pointed out that on the face of the very recitals of the order relating to this item it is evident that it is a sale in the course of export as explained in the cited decision. The order says : The dealer made a contract 21403 with the foreign buyer, Messrs Associated Metals Corpn. of New York for supply of the minerals. But according to arrangement with S.T.C. the goods were despatched by S.T.C. In the bill of lading S.T.C. was the shipper. As such it is clear that these are sales of the dealer to the S.T.C. who exported them outside.