M/S CRAFT INTERIORS (P) LTD. vs. THE JOINT COMMISSIONER OF COMMERCIAL TAXES(INTELLIGENCE), BANGALORE

The civil appeal arises out of the judgment of the Division Bench   of   the   High   Court   of   Karnataka   dismissing   the   writ petition   and   upholding   the   validity   of   Rule   6(4)(m)(i)   of   the Karnataka Sales Tax Rules, 1957(hereinafter referred to as “KST Rules”) read with Explanation III to Rule 6(4) of the said rules.

The question which has been raised in the instant appeal is whether the condition of ‘use in the same form in which such goods   are   purchased’   under   Rule   6(4)(m)(i)   of   the   KST   Rules expands the scope of charging section i.e. Section 5B under KST Act, 1957. 1 3. The brief facts of the case relevant for the purpose are that the   appellant   is   a   private   limited   company   engaged   in   the business of interior decoration and other types of work.   The appellant had purchased various goods from registered dealers under the KST Act, 1957 and used them in the execution of works contracts.  The appellant claimed deduction from the total turnover of such purchases in terms of Rule 6(4)(m)(i) of the KST Rules, 1957 as per which all amounts received or receivable in respect of goods purchased from registered dealers and used in the execution of works contracts in the same form in which goods are   purchased,   can   be   claimed   as   deduction   from   the   total turnover.

The   assessing   Officer   issued   notices   for   provisional assessment for the years 1998­99, 1999­2000, 2000­2001, 2001­ 2002   and   2002­2003   to   deny   the   deduction   of   the   value   of timber,   purchased   from   the   local   registered   dealers   claimed under Rule 6(4)(m)(i) on the ground that the timber was not used in the same form in which such goods were purchased, while executing the works contract.   It was further observed that for 2

It has been informed to this Court that five notices were issued   by   the   Assessing   Officer   on   8th  November,   2002   for different assessment years under Section 28(6)(iii) of the KST Act, 1957 and reply was submitted by the appellant but the matter has   not   been   proceeded   thereafter   any   further   because   of pendency   of   the   litigation.     Being   aggrieved,   the   appellant preferred   writ   petition,   assailing   the   five   show   cause   notices served upon the appellant/assessee and also the constitutional 3 condition under Rule 6(4)(m)(i) of goods purchased be used “in the same form” is beyond the charging section(Section 5B) of the against the said Order in SLP(C ) Nos. 6804­6849 of 1998 has been dismissed by this Court on 29th October, 1998 and in the 5

Learned   counsel   further   submits   that   provisional assessment under Section 28 of the KST Act cannot be invoked unless there is an assessment pending either for finalisation or assessment   for   escaped   turnover   under   Section   12A   for   the assessment years 1998­1999 and 1999­2000. The assessment stood finalised on 25th February, 2002. The notice for provisional assessment was issued on 8th  November, 2002. In the given circumstances, there was no occasion to invoke Section 28 when notice should have been issued under Section 12A, if upon going through the records and the books of accounts, the assessing officers/intelligence officers felt that the deduction under Rule 6(4)(m)(i) has been wrongly allowed and hence the turnover of the appellant has escaped assessment.

According to the learned counsel, in the present case, no notice was issued under Section 12A for the assessment years 1998­1999   and   1999­2000   and   further   assessments   under 6

Per contra, Mr. Devadatt Kamat, learned AAG supporting the judgment of the High Court submits that Section 5B of the KST Act and Rule 6(4)(m)(i) of KST Rules operate in different spheres.  Section 5B is a charging provision for levy of sales tax, whereas   Rule   6(4)(m)(i)   is   a   provision   for   deduction.     Under Section 5B, tax can be levied on transfer of property in goods (whether as goods or “in some other form”), whereas Rule 6(4)(m) (i) provides for a deduction in respect of goods which have already suffered tax and which are used “in the same form”.  Thus, Rule 6(4)(m)(i) is in conformity with the charging provision and does not militate against charging Section 5B and submits that the very contention advanced by the appellant is misconceived and has been examined by the High Court in the impugned judgment needs no further consideration by this Court. 7

Learned   counsel   further   submits   that   Explanation   III appended to Rule 6(4) clarifies the expression “in the same form” Telangana Steel Industries and Others(supra) has held that ‘if two goods at hand be different commodities”, the single point taxing principle would not debar realisation of tax once again.’ This what has been observed would not be construed as finding in affirmance in Media Communications case(supra) merely on dismissal of the special leave petition(s) preferred by the State of Andhra Pradesh.

Learned   counsel   further   submits   that   whether   the assessee/appellant   was   eligible   under   Rule   6(4)(m)(i)   is   a question of fact which will have to be determined in pending proceedings initiated pursuant to the impugned notices served upon the appellant. Since the provisional assessment has not been finalised due to the pendency of the instant proceedings, the Department be given liberty to complete these proceedings obviously in accordance with law.

We have heard learned counsel for the parties and with their assistance perused the material available on record. 9

Before   we   proceed   with   the   matter   further,   it   will   be apposite to take note of the relevant provisions of the KST Act, 1957 and KST Rules, 1957:­ “5­B. Levy of tax on transfer of property in goods (whether as goods or in some other form) involved in   the   execution   of   works   contracts.­ Notwithstanding anything contained in sub­section (1) or sub­section (3) or sub­section (3­C) of section 5, but subject   to   sub­section   (4),   (5)   or   (6)]   2   of   the   said section,  every   dealer   shall  pay   for   each   year,   a   tax under this Act on his taxable turnover of transfer of property in goods (whether as goods or in some other form)   involved   in   the   execution   of   works   contract mentioned in column (2) of the Sixth Schedule at the rates specified in the corresponding entries in column (3) of the said Schedule.” (emphasis supplied) “6(4). In determining the taxable turnover, the amount specified in clauses (a) and (p) shall, subject to the conditions specified therein, be deducted from the total taxable   turnover  of   a   dealer   as   determined   under clauses (a) to (e) of sub­rule (1). (m). in the case of works contract specified in serial

Explanation III to Rule 6(4) of the KST Rules, which clarifies the expression “in the same form” used in Rule6(4) (m)(i) reads as under: “Explanation III: For the purposes of sub­rule (4), the expression “in the same form” used in sub­clause (i) of clause (m)  shall not include such goods which, after being purchased, are either consumed or used in the manufacture of other goods which in turn are used in the execution of works contract.” (emphasis added)

From the bare perusal of the provision of the KST Act and KST Rules, 1957 indicated above, it clearly envisages that Section 5B of the KST Act is a charging provision which empowers the State to levy tax on the transfer of property in goods involved in works   contract.   At   the   same   time   Rule   6(4)(m)(i)   read   with Explanation III to Rule 6(4) of the KST Rules clarifies that the same goods can be taxed only once and cannot be made subject matter of multiple incidence of tax and the goods which have suffered   taxation   undergoes   transformation   into   a   different commodity altogether and is then used in the execution of a works   contract,   the   same   being   a   different   commercial commodity is liable to be taxed.  The justification which has been tendered by the appellant in reference to five notices impugned in the instant proceedings for the assessment years 1998­1999 to 11

What emerges from the scheme of the Act and Rules framed thereunder is that Rule 6(4)(m)(i) purports to grant benefit to the assessee by allowing deductions for the value of goods which have   already   suffered   taxation   and   which   goods   substantially retain their original identity while being used in the execution of a works contract.  Explanation III to Rule 6(4) clarifies it further by categorically providing that in case the goods are transformed into a different commodity which then is used in the execution of works contract, then the benefit of deduction cannot be availed.

It   is   trite   law   that   tax   provisions   granting exemptions/concessions are required to be strictly construed as recently held by this Court in M/s. Achal Industries Vs. State of Karnataka AIR 2019 SC 1653. 26. In our considered view, there is no variance between Rules 6(4)(m)(i) read with Explanation III and Section 5B of the KST Act, 1957 and what is contended by the appellant in assailing the 15

The judgment in  Media Communications(supra) of which the learned counsel for the appellant has placed heavy reliance is of no assistance for the reason that mere rejection of special leave petitions   by   this   Court   at   the   motion   stage   would   not   be considered to be an approval of the view expressed by the High Court of Andhra Pradesh.  That apart, para 7 of the judgment in Telangana Steel Industries and Others case(supra) has been noticed by the High Court in Media Communications(supra) and arrived to the conclusion that Telangana Steel Industries and Others(supra) lent support to the reasoning of the High Court.

Para 7 of the judgment of this Court in  Telangana Steel Industries and Others(supra) in fact disseminate the reasoning recorded by the High Court in Media Communications(supra) to invalidate the first and second proviso to Section 5B. “7. The above shows complexity of the concept of a different   commercial   product   coming   into   existence because   of   manufacturing   process   undertaken.   It   is because of this that we do not propose to decide the 16

So far as the submissions made by the learned counsel for the appellant on merits in reference to the five impugned notices of   provisional   assessment   served   under   Section   28(6)   is concerned, whether the assessee was eligible under Rule 6(4)(m) (i)   is   a   question   of   fact   which   has   to   be   determined   in   the assessment   proceedings   and   since   the   provisional   assessment has   not   been   finalised   due   to   pendency   of   the   instant proceedings, it may not be advisable for this Court to dilate on the subject issue of the notices served upon the appellant at this stage and leave it open to the appellant to address before the assessing   authority   in   the   pending   appropriate   assessment proceedings, if so advised. 17

Consequently, in our considered view, the appeal is without substance and accordingly dismissed.   It will be open for the assessing authority to proceed with the impugned assessment proceedings  initiated  pursuant  to notices dated  8th  November, 2002 independently without being influenced/inhibited by the observations   made   by   us   and   conclude   it,   after   affording opportunity   of   hearing   to   the   appellant,   expeditiously   in accordance with law.  No costs.

Pending application(s), if any, stand disposed of.