Report No. 61

8.15. A Madras case.-

In a Madras case,1 however, the words "other valuable consideration," which occurred in section 2(n), Madras General Sales Tax Act, 1959 (Madras Act 1 of 1959), were regarded as covering a case where the assessee supplied gold jewels and (in consideration therefor) received equal weight of gold and labour charges for making the jewels. Here the goods were transferred in lieu of gold, but still the transaction was held to be a sale. An Allahabad case2 not cited before the Madras High Court, takes a different view on this point.

1. V.R. Vadivel Achari v. Madras Sales Tax Appellate Tribunal, (1969) 2 MIJ 4 (DB) criticised in (1969) 2 ivfp (Journal) 9.

2. S.T.C. v. Ram Kumar, (1969) 19 STC 400 (All) (Manchanda and Beg JJ.).