High CourtsSingle Bench(2017) 02 AHC CK 0202

Commissioner, Commercial Tax vs S/S Wimco Limtied

Allahabad High Court · Decided on 7 February 2017 · Citation: (2017) 95 UPTC 330

HON’BLE JUDGES
Ashwani Kumar Mishra, J.
RESULT
Dismissed
CASE NUMBER
Trade Tax Revision No. 1217 of 2012

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Judgment

3 paragraphs · 246 words

Ashwani Kumar Mishra, J.—Heard learned Standing Counsel for the revisionist and Sri Naveen Sinha, learned Senior Counsel, assisted by Sri Raghav Naiyar for the respondent.

2.

Stock transfer made by the assess to its various depots has been treated to be Central Sale by the assessing authority merely on the ground that sales have been made within couple of days of such movement of stock. The Tribunal has examined the materials brought on record and a finding has been returned that mere fact that such stocks have been sold within a short period, would not lead to an inference that stocks were transferred pursuant to transaction of sale. It further transpires from the record that there is no finding returned by the assessing authority that stock transfer had taken place, pursuant to a contract of sale, and therefore, necessary ingredients to attract Section 3-A of the Act was missing. In such circumstances, if the Tribunal has interfered with the order of assessing authority and reduction in the amount of tax payable has been allowed, no illegality or perversity could be shown. The conclusion drawn by the assessing authority that sale since had taken place within a couple of days of stock transfer, it was indicative that such transfer may have been, pursuant to a contract of sale, appears to be based entirely on surmises.

3.

The view taken by the Tribunal does not appear to suffer from any error of law. Revision fails and is dismissed.