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Citedby 481 docs - [View All]
Murli Manohar And Co. And Anr vs State Of Haryana And Anr. Etc. Etc on 25 October, 1990
State Of Orissa & Other vs The Tltaghur Paper Mills Company ... on 1 March, 1985
Indian Explosives Limited vs The Assistant Commissioner Of ... on 7 January, 2005
B.P. Automobiles And Ors. vs State Of Karnataka And Anr. on 5 February, 1982
Consolidated Coffee Ltd. And Anr. ... vs Coffee Board, Bangalore Etc. Etc on 15 April, 1980

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[Section 5] [Complete Act]
Central Government Act
Section 5(1) in The Central Sales Tax Act, 1956
(1) A sale or purchase of goods shall be deemed to take place in the course of the export of the goods out of the territory of India only if the sale or purchase either occasions such export or is effected by a transfer of documents of title to the goods after the goods have crossed the customs frontiers of India.