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Citedby 321 docs - [View All]
Stateof Tamil Nadu And Another vs Board Of Trustee Of The Port Of ... on 26 March, 1999
Deputy Commercial Tax Officer, ... vs Enfield India Ltd., Co-Operative ... on 23 November, 1967
N.J. Devani Builders Pvt. Ltd. And ... vs Sales Tax Officer And Ors. on 5 July, 1995
Commissioner Of Sales Tax, ... vs Anil Co-Operative Credit Society on 11 November, 1968
Srei International Finance Ltd. vs State Of Orissa And Ors. on 18 March, 2008

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[Section 2] [Complete Act]
Central Government Act
Section 2(g) in The Central Sales Tax Act, 1956
(g) " sale", with its grammatical variations and cognate expressions, means any transfer of property in goods by one person to another for cash or for deferred payment or for any other valuable consideration, and includes a transfer of goods on the hire- purchase or other system of payment by instalments, but does not include a mortgage or hypothecation of or a charge or pledge on goods;