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Citedby 21 docs - [View All]
Govinda Raja Rice Mill vs The Union Of India And Anr. on 14 August, 1973
International Cotton Corpn. (P) ... vs Commercial Tax Officer, Hubli & ... on 4 October, 1974
Sri Venkateswara Oil Mills vs Commercial Tax Officer, I Circle, ... on 12 October, 1971
International Cotton ... vs Commercial Tax Officer, Circle ... on 22 December, 1969
M/S. Pine Chemicals Ltd. And Ors. ... vs The Assessing Authority And Ors. ... on 16 January, 1992

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[Section 6] [Complete Act]
Central Government Act
Section 6(1A) in The Central Sales Tax Act, 1956
(1A) 5[ A dealer shall be liable to pay tax under this Act on a sale of any goods effected by him in the course of inter- State trade or commerce notwithstanding that notax would have been leviable (whether on the seller or the purchaser) under the sales tax law of the appropriate State if that sale had taken place inside that State.]