High CourtsDivision Bench(1958) 09 MAD CK 0012

Appasamy and Sons vs The State of Madras

Madras High Court · Decided on 2 September 1958 · Citation: (1959) 10 STC 170

HON’BLE JUDGES
Ramachandra Iyer, J · Rajagopalan, J
RESULT
Allowed
CASE NUMBER
Tax Revision Cases No''s. 167 and 168 of 1956

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 174 words
1.

The turnover, the liability of which to sales tax was in dispute, was Rs. 36,020-10-0 for 1951-52, and Rs. 1,12,147-14-6 for 1952-53. The

Tribunal treated the amounts as the turnover of works contracts executed by the assessee, and held that 70 per cent of the turnover was liable to

be taxed. The amounts in question represented the charges collected by the assessee for carrying out embroidery work on the material supplied to

the assessee by its customers. Such contracts did not involve the sale of any goods of the assessee to the customers. The principles on which the

question has to be decided, whether there was any element of sale in a given works contract, have been explained by us in our judgment in T.R.C.

Nos. 233 to 236 of 19561, on the application of the principles laid down by the Supreme Court in State of Madras v. Gannon Dunkerley.

2.

The assessments are set aside, and the petitions are allowed with costs in T.R.C. No. 167 of 1956. Counsel''s fee Rs. 100.