Jaya Frame Works vs The Karnataka Sales Tax Appellate Tribunal and Others

Venkataramiah, J.—The question for consideration in this revision petition is whether the goods which are treated as glassware and taxed as such by the Commercial Tax Officer are really glassware or whether they are merely glass sheet. The Commercial Tax Officer did not collect any evidence before coming to the conclusion that the goods in question were glassware and not glass sheet. In a similar case, i.e., Dongare and Company v. Commissioner of Commercial Taxes in Karnataka, Bangalore (STA No. 1 of 1974 decided on 9th March, 1978), this Court has remanded the case to the Commercial Tax Officer to decide the said question after recording the evidence. Following the said decision, we set aside the assessment order in so far as the turnover relating to glassware is concerned and remand the case to the Commercial Tax Officer to decide the question whether the goods constituted glassware or glass sheet after recording the necessary evidence. The revision petition is accordingly disposed of.