M/S. INDOSWE ENGINEERS PVT. LTD. AND ANR vs. THE DEPUTY COMMISSIONER OF SALES TAX AND ORS

IN  THE  HIGH  COURT  OF  JUDICATURE  AT  BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 4089 OF 2015 Hindustan Platinum Private Limited Petitioner versus The State of Maharashtra and Ors. Respondents WITH WRIT PETITION NO. 901 OF 2015 M/s. Indoswe Engineers Pvt. Ltd. and Anr. Petitioners versus The Deputy Commissioner of Sales Tax and Ors. Respondents Mr.   V.   Sridharan­Senior   Advocate   with Mr.Prakash

Shah,

Mr.Rahul

Thakar, Mr.Puneeth Ganapathy and Mr. Jas Sanghavi i/b.   M/s.   PDS   Legal   for   the   Petitioner   in WP/4089/2015. Mr. V. A. Sonpal­Special Counsel with Mr. P. G. Sawant­AGP for Respondent Nos. 1 to 4 in WP/4089/2015. Mr.   V.   Sridharan­Senior   Advocate   with   Mr. C.B.   Thakar,   Mr.   Rahul   Thakar,   Mr.   Puneet Ganapathy i/b. Mr. Mukund M. Vaidya for the Petitioners in WP/901/2015. Mr. V. A. Sonpal­Special Counsel with Mr. P. G. Sawant­AGP for Respondent Nos. 1 to 3 in WP/901/2015. Mr. Pradeep S. Jetly with Mr. M. S. Bharadwaj for Respondent No. 5. Page 1 of 7

CORAM :­ S. C. DHARMADHIKARI & G. S. KULKARNI, JJ. DATED :­ JUNE 30, 2015 P.C. :­ In these Writ Petitions, the Petitioners are manufacturers registered under the Central Excise Act, 1944.  These are also registered dealers under the Central Sales Tax Act, 1956 and the Maharashtra Value Added Tax Act, 2002. 2) The claim of the Petitioners is that they undertake job work of reprocessing spent/used catalysts into recharged catalysts.  For this job work activity, the Petitioners receives the spent catalyst from various customers   and   thereafter   undertake   the   works   and   activities,   more particularly set out in para 5.2 of the Writ Petition (WP/4089/2015). The Petitions concern the transactions, wherein such job work and as described in the above paragraph is undertaken.   The Petitions also relate to the taxability of the returned goods in the form of catalysts to its owners, namely the customers of the Petitioners.   The Petitioners have   set   out   the   process   and   activities   in   details,   but   we   are   not required to refer to it for the simple reason that we propose to pass a workable order and which would enable the Petitioners and equally the Respondents to reexamine the issues and which are raised in the Writ Petitions, both, on facts and law. Page 2 of 7

3) The argument of the Petitioners' Senior Counsel is that the activities have been undertaken and for several years.  The Petitioners have been filing regularly the returns with the Sales Tax Authorities under the erstwhile Bombay Sales Tax Act, 1959 and presently the Central Sales Tax Act, 1956, showing these activities and for the period up to 2004­05.  After the Maharashtra Value Added Tax Act, 2002 came into force, the returns have been filed under that Act and the Central Sales   Tax   Act,   1956.     These   returns   were   assessed   and   on   prior occasions without raising any objections for these job works/activities. Reliance is placed upon the same to urge that the position continued up to   the   year   2009­10.     In   the   financial   year   2010­11,   the   orders impugned in these Writ Petitions have been made and in which, the Assessing Officer has proceeded to levy tax on the transaction of return of processed goods under the Central Sales Tax Act, 1956 in his order dated 4th February, 2015 (in WP/4089/2015) and dated 6th March, 2014 (in WP/901/2015).  The Assessing Officer treats these activities as inter State sale of goods and on the footing that the Petitioners have failed to obtain the requisite 'F' Form, which is claimed to be mandatory as per section 6A of Trade Circular No. 2T of 2010.  Since the Petitioners were unable to produce this Form, the transactions have been treated as inter State sale transactions and Central Sales Tax has been levied on the same.  Annexure 'I' to Writ Petition No. 4089 of 2015 is the copy of this Page 3 of 7

order and we have been shown as to how the order based on the Circular is illegal and unconstitutional.  It is urged that the authorities have failed to consider the nature of the transactions and the requisite powers enabling them to levy the tax in their proper perspective. 4) On the earlier occasion and after hearing both sides, we found that though the contentions which are canvassed before us are stated to have been raised, but the Assessing Officer does not seem to have dealt with them.  The argument that evidence in the Form 'F' was only directory and not mandatory has been also canvassed on the basis of the letter written by the Government of India dated 28th September, 1967.   Our attention is also invited to section 6A and the decisions interpreting the same.  The Writ Petitions contain extensive reference to the amendments brought to the statute and from time to time and their interpretation by Courts of law.  We found that when the matter was at the stage of assessment, the Petitioner has the remedy of filing of an Appeal, then we would not ordinarily interfere in our Writ Jurisdiction at such a stage.  We had also indicated to the Revenue on the earlier occasion that if the questions which have been raised by the Petitioner go to the root of the case, could they be now urged and before the Assessing Officer. Page 4 of 7

5) Mr.   Sonpal­learned   Special   Counsel   appearing   for   the Revenue, after taking instructions, conveyed his inability to withdraw the   assessment   orders,   which   are   impugned   in   the   present   Writ Petitions,   because   as   per   his   submission,   that   would   raise   several complications   including   a   vital   issue   of   time   bar.     Thereupon, reassessment would not be permissible.  He submits that once the order is passed by the Assessing Officer, it is no longer open to him to review or recall it.  However, he submits that the Assessing Officer is not averse to giving a fresh hearing to the Petitioners in the event this court holds that the earlier assessment orders suffer for breach of principles of natural justice and failure to consider the afore referred questions and contentions based thereon. 6) After   hearing   both   sides   and   finding   that   even   the Petitioners are agreeable to go back to the Assessing Officer, but by keeping open all questions and contentions raised in the Writ Petition, then, we are of the view that interest of justice would be subserved if the following order is passed:­ “(i) The   impugned   orders   dated   4th  February,   2015   (in WP/4089/2015) and dated 6th March, 2014 (in WP/901/2015) are quashed and set aside. Page 5 of 7

(ii) The Petitioners shall be heard by the Assessing Officer,  who is competent and has jurisdiction over the Petitioners and  he   shall   pass   a   fresh   assessment   orders   on   merits   and   in  accordance with law.   However, before passing the same, he  shall allow the Petitioners to appear before him and raise all  contentions including that the Assessment shall not be made  only in terms of Circular being Trade Circular No. 2T of 2010  dated 11th  January, 2010 (Annexure 'A'), but shall abide by  Circular Nos.16T of 2007 dated 20th February, 2007 and 5T of  2009 dated 29th January, 2009. (iii) The Petitioners shall also be permitted to contend that the  Judgment and order of Alahabad High Court does not bind  them and equally the Revenue and the Assessment must be  made  independent thereof.    Further,  the view  taken by the  Alahabad High Curt has not been confirmed by the Hon'ble  Supreme   Court  of   India  is   also   a   contention  which   can   be  raised.” 7) We are of the opinion that this Course would serve the ends  of justice.  It shall not be treated as a precedent in any future case.  We  are passing this order in facts peculiar to this case, because we find that  the orders passed by the Assessing Officers fail to take note of any  objections nor does it make a proper and complete reference to the  Page 6 of 7

Circulars in the field.  It is in these circumstances and parties like the Petitioner should not be deprived of a fair and reasonable opportunity of placing their version that the present order has been passed. 8) We dispose of this Writ Petition by quashing the impugned assessment orders and permitting the Assessing Officers to pass fresh speaking orders on merits and in accordance with law without being influenced by the earlier orders or any observations therein.   Before passing   such   an   order   and   before   communicating   it,   the   Assessing Officer must give an opportunity of being heard to the Petitioners/their representatives and place their complete version before him.  Needless to clarify that the issue of section 6A being ultra vires the constitutional mandate enshrined in Articles 14, 19(1)(g) and 265 etc. is kept open and for being raised in an appropriate case. (G.S.KULKARNI, J.)                       (S.C.DHARMADHIKARI, J.) Page 7 of 7