Point 3-section 2(0-definition of Sale and Element of Valuable Consideration | Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956 | Law Commission of India Reports | Law Library

Follow @SCJudgments

Report No. 61

Point 3-section 2(0-definition of Sale and Element of Valuable Consideration

Section 2(g), Central Sales Tax Act, should be amended so as to adopt the interpretation placed by the Supreme Court,1 namely, that the expression "valuable consideration" (in the definition of sale) means some payment in the nature of cash or deferred payment.

1. Devi Dass v. State of Punjab, (1967) 20 STC 430 (444, 445) (SC).

[Chapter 81

Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956

Back

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement