M/S N.M.D.C vs. THE AUTHORITY FOR ADVANCE RULING

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 26TH DAY OF FEBRUARY, 2021

PRESENT

THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

AND

THE HON'BLE MR. JUSTICE V.SRISHANANDA

WRIT PETITION NO.1393/2021 ( T-RES) BETWEEN:

M/S.N.M.D.C., ADMIN BUILDING DONIMALAI TOWNSHIP DONIMALAI, SANDUR, BALLARI DISTRICT (REPRESENTED BY MR.AJAY DWIVEDI R/AT FLAT NO.503, THE LEGEND VITTALWADI HIMAYAT NAGAR HYDERABAD-29 …PETITIONER

(BY SRI.SHIVADASS, SR. ADV. FOR SRI.PRASHANTH S. SHIVADASS, ADV.)

AND:

VANIJYA THERIGE KARYALAYA,

KALIDASA ROAD, GANDHINAGAR

BENGALURU-560 009

REP. BY ADDITIONAL COMMISSIONER

OF CENTRAL TAX AND JOINT

COMMISSIONER OF COMMERCIAL TAX

1, QUEENS RD, VASANTH NAGAR

BENGALURU, KARNATAKA-560 001

VANIJYA THERIGE KARYALAYA

KALIDASA ROAD, GANDHINAGAR

BENGALURU-560 009 … RESPONDENTS

(BY SRI.VIKRAM HUILGOL, AGA)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH AND SET ASIDE THAT PART OF THE ORDER PASSED BY THE APPELLATE AUTHORITY DATED, VIDE ANNEXURE-A DATED 21.9.2020 THAT REJECTED THE APPEAL ON THE GROUND THAT THE THERE WAS DELAY OF 245 DAYS IN FILING THE APPEAL, WITHOUT CONSIDERING THE DATE OF ORDER PASSED IN RECTIFICATION OF MISTAKE APPLICATION FILED BEFORE R-1.

THIS WRIT PETITION HAVING BEEN HEARD AND RESERVED ON 12.02.2021, COMING ON FOR ‘PRONOUNCEMENT’ OF ORDERS THIS DAY, SATISH CHANDRA SHARMA J., MADE THE FOLLOWING:

ORDER

The present writ petition is arising out of the order dated 21.09.2020 passed by the Karnataka Appellate Authority for Advance Ruling (for short ‘AAAR’) in Order No.KAR/AAAR- 03/2020-21 constituted under Section 97 of the Central Goods and Services Tax Act, 2017 (for short ‘CGST Act’).

wide range of minerals including iron ore, copper, lime stone, dolomite etc., and also owns a pellet plant adjacent to Donimalai Iron Ore in the State of Karnataka. The petitioner is required to pay royalty as per Section 9(1) of the Mines and Minerals (Development & Regulation) Act, 1957 (hereinafter referred to as ‘MMDR Act’). 2.1 Section 97 of the CGST Act, 2017 empowers a person to approach the Authority to Advanced Ruling (AAR) by making an application whether any particular thing done by the applicant with respect to any goods or services or both amounts to or results in supply of goods or services or both, within the meaning of that term, including the rate of tax, value of tax, etc. among other aspects of such transaction. 2.2 In terms of the aforesaid provision, the petitioner approached the AAR seeking ruling on the questions mentioned below: i. Whether the royalty paid in respect of Mining Lease could be classified as “licensing services for Right to use minerals including its exploration and evaluation” falling under the heading 9973 attracting GST at the same rate of tax as applicable on supply of like goods involving transfer of title in goods?

ii. Whether the statutory contributions made to the DMF and NMET as per MMDR Act, 1957 amounts to

“Supply” and whether the same was liable for GST under the reverse charge?

2.3 The AAR vide its order dated 21.09.2019 ruled as under:

“i. The royalty paid in respect of Mining Lease is a part of the consideration payable for the Licensing services for the right to use minerals including exploration and evaluation falling under the Head 9973 which is taxable at the rate applicable on supply of like goods involving transfer of title in goods upto 31.12.2018 and taxable at 9% CGST and 9% SGST from 01.01.2019 onwards under the residual entries of Serial No.17 of the Notification No.11/2017- Central Tax dated 28.06.2017.

ii. The statutory contribution made to DMF and NMET as per the MMDR Act, 1957 are also part of the consideration payable for the Licensing services for right to use minerals including exploration and evaluation.

iii. The supply is of Licensing services for right to use minerals including exploration and evaluation and value of each supply of services includes royalty, DMF and NMET contributions.

iv. Since the supply of services by the Government to a business entity located in the taxable territory, are covered under Serial No.5 of Notification No.13.2017- Central Tax dated 28.06.2017, the liability to pay tax is on the recipient of such services on reverse charge mechanism as the Licensing services for right to use minerals including exploration and evaluation are

provided by the State Government to a business entity, i.e., the Petitioner.’’

2.4 Being aggrieved by the order of the AAR, the petitioner company filed an application under section 102 of the CGST Act, 2017 i.e, for rectification of the advanced ruling and on 23.01.2020 the AAR has passed an order holding that they have already passed an order on merits and there is no error/ apparent mistake on the face of the record for allowing the application preferred for rectification of the advanced ruling. 2.5 That the petitioner company preferred an appeal before the AAAR on 22.06.2020 and the AAAR has dismissed the appeal as barred by limitation. The AAAR in paragraphs 17, 18 and 19 as held as under: “17. From the above, it is clear that even in cases where a rectification of mistake application is admitted and a mistake apparent on record is corrected, the original order is not set aside. The original order remains on record and only the mistakes are corrected therein. The principle of doctrine of merger will not apply in such cases. Any appeal can be made only against the original order which will be read together with the correction made in the rectification order. In this case, the rectification application was not admitted as there was no error apparent on record and hence, the original order stands without any changes. The ROM rejection order does not merge with the original advance ruling order. The original advance ruling stands without any corrections. The appeal should have been filed by the Appellant against the advance ruling order dated 21-09-2019 within the period of 30 days from the date of communication of the said order.

Constitution of India can exercise extraordinary jurisdiction to condone such delay and the arguments can be canvassed on merits also. Learned counsel has placed reliance upon the following judgments to bolster his arguments: 1. ASSTT. COMMR. (CT), LTU, KAKINADA V. GLAXO SMITH KLINE CONSUMER HEALTH CARE LTD.- 2020 (36) G.S.T.L. 305 (S.C.)

2016 (337) E.L.T. 183 (GUJ.)

application for rectification of advanced ruling on 23.01.2020 and the same was disposed of by an order dated 23.03.2020 as there was no error apparent on the face of the record and therefore, the doctrine of merger does not take place. He has also argued that once the statute does not provide for condonation of delay beyond 30 days, the AAAR was justified in dismissing the appeal and no case for interference is made out in the matter. 5. Heard the learned counsel for the parties at length and perused the records. The undisputed facts of the case reveals that the petitioner on 27.08.2018 has filed an application in terms of section 97 of CGST Act, 2017 seeking a ruling on the questions in respect of payment of tax on the royalty paid in respect of the mining lease and the contributions made to District Mineral Foundation (DMF) and National Mineral Exploration Trust (NMET) and an order was passed in respect of Advance Ruling on 21.09.2019. An appeal was preferred before the AAR on 22.06.2020 and the AAR has passed an order holding that the appeal is not maintainable. The relevant statutory provisions which are necessary for adjudicating the present petition as contained under Sections 95(a), 96, 97, 98, 100, 101 and 102 of the CGST Act, 2017 are reproduced as under:

“95 (a) “advance ruling” means a decision provided by the Authority or the Appellate Authority to an applicant on matters or on questions specified in sub-section (2) of section 97 or sub-section (1) of section 100, in relation to the supply of goods or services or both being undertaken or proposed to be undertaken by the applicant;

Subject to the provisions of this Chapter, for the purposes of this Act, the Authority for advance ruling constituted under the provisions of a State Goods and Services Tax Act or Union Territory Goods and Services Tax Act shall be deemed to be the Authority for advance ruling in respect of that State or Union territory.

(1) An applicant desirous of obtaining an advance ruling under this Chapter may make an application in such form and manner and accompanied by such fee as may be prescribed, stating the question on which the advance ruling is sought.

(2) The question on which the advance ruling is sought under this Act, shall be in respect of,––

(a) classification of any goods or services or both;

(b) applicability of a notification issued under the provisions of this Act;

(c) determination of time and value of supply of goods or services or both;

(d) admissibility of input tax credit of tax paid or deemed to have been paid;

(e) determination of the liability to pay tax on any goods or services or both;

(f) whether applicant is required to be registered;

(g) whether any particular thing done by the applicant with respect to any goods or services or both amounts to or results in a supply of goods or services or both, within the meaning of that term.

(1) On receipt of an application, the Authority shall cause a copy thereof to be forwarded to the concerned officer and, if necessary, call upon him to furnish the relevant records:

PROVIDED that where any records have been called for by the Authority in any case, such records shall, as soon as possible, be returned to the said concerned officer.

(2) The Authority may, after examining the application and the records called for and after hearing the applicant or his authorised representative and the concerned officer or his authorised representative, by order, either admit or reject the application:

PROVIDED that the Authority shall not admit the application where the question raised in the application is already pending or decided in any proceedings in the case of an applicant under any of the provisions of this Act:

PROVIDED FURTHER that no application shall be rejected under this sub-section unless an opportunity of hearing has been given to the applicant:

PROVIDED ALSO that where the application is rejected, the reasons for such rejection shall be specified in the order.

(3) A copy of every order made under sub-section (2) shall be sent to the applicant and to the concerned officer.

(4) Where an application is admitted under sub-section (2), the Authority shall, after examining such further material as may be placed before it by the applicant or obtained by the Authority and after providing an opportunity of being heard to the applicant or his authorised representative as well as to the concerned officer or his authorised representative, pronounce its advance ruling on the question specified in the application.

(5) Where the members of the Authority differ on any question on which the advance ruling is sought, they

shall state the point or points on which they differ and make a reference to the Appellate Authority for hearing and decision on such question.

(6) The Authority shall pronounce its advance ruling in writing within ninety days from the date of receipt of application.

(7) A copy of the advance ruling pronounced by the Authority duly signed by the members and certified in such manner as may be prescribed shall be sent to the applicant, the concerned officer and the jurisdictional officer after such pronouncement.

(1) The concerned officer, the jurisdictional officer or an applicant aggrieved by any advance ruling pronounced under sub-section (4) of section 98, may appeal to the Appellate Authority.

(2) Every appeal under this section shall be filed within a period of thirty days from the date on which the ruling sought to be appealed against is communicated to the concerned officer, the jurisdictional officer and the applicant:

PROVIDED that the Appellate Authority may, if it is satisfied that the appellant was prevented by a sufficient cause from presenting the appeal within the said period of thirty days, allow it to be presented within a further period not exceeding thirty days.

(3) Every appeal under this section shall be in such form, accompanied by such fee and verified in such manner as may be prescribed.

(1) The Appellate Authority may, after giving the parties to the appeal or reference an opportunity of being heard, pass such order as it thinks fit, confirming or modifying the ruling appealed against or referred to.

(2) The order referred to in sub-section (1) shall be passed within a period % of ninety days from the date of filing of the appeal under section 100 or a reference under sub-section (5) of section 98.

(3) Where the members of the Appellate Authority differ on any point or points referred to in appeal or reference, it shall be deemed that no advance ruling can be issued in respect of the question under the appeal or reference.

(4) A copy of the advance ruling pronounced by the Appellate Authority duly signed by the Members and certified in such manner as may be prescribed shall be sent to the applicant, the concerned officer, the jurisdictional officer and to the Authority after such pronouncement.

The Authority or the Appellate Authority may amend any order passed by it under section 98 or section 101, so as to rectify any error apparent on the face of the record, if such error is noticed by the Authority or the Appellate Authority on its own accord, or is brought to its notice by the concerned officer, the jurisdictional officer, the applicant or the appellant within a period of six months from the date of the order:

PROVIDED that no rectification which has the effect of enhancing the tax liability or reducing the amount of admissible input tax credit shall be made unless the applicant or the appellant has been given an opportunity of being heard.”

However, it is certainly not a Notification extending the period of limitation provided under the statute in respect of appeals. Reliance is also placed upon the judgment delivered by the Hon’ble Supreme Court in the case of Hind Wire Industries Ltd. (supra). It was a case under the Income Tax Act. In the aforesaid case, the dispute was whether the time period for filing second rectification of mistake application was to be computed from the date of original order or from the date of first rectification of mistake order. The question before the Supreme Court was with respect to the interpretation of the expression ‘from the date of order sought to be amended’. The Supreme Court has held that “the word ‘order’ in the expression ‘order sought to be amended’ does not necessarily mean the original order and may mean the rectified order, therefore, second rectification within four years from the order of rectification was justified.”

doctrine of merger has not taken place. Therefore, the judgment relied upon does not help the petitioner in any manner. 9. Reliance has also been placed upon the judgment delivered in the case of Tony Electronics Limited (supra). In the aforesaid case, the Delhi High Court has specifically held that the original order had merged with the order of the appellate authority’s order and accordingly, the limitation under sub-section (7) of section 154 would be relevant for passing order of rectification within the period of four years. The Supreme Court in the aforesaid case as held as under: “.... Once we understand the Doctrine of Merger in its true sense, as explained above, and relying upon the interpretation given to the... had ceased to operate on the decision given by the CIT (A) and had merged with the orders of the appellate authority. The final orders passed by the appellate authority were dated 28.06.2004 and acting thereupon the AO passed assessment order, giving appeal effect thereto, on 23.7.2004. Thus, it is the order of 28.6.2004 passed by the CIT (A) which remains on record for all intent and purposes as the original order of assessment has been merged. Once the matter is viewed from this angle, it is no explanation that the error which is sought to be rectified occurred in the original assessment order and was not subject matter of appeal. Obviously, it was a calculation error which could not have been the subject matter of appeal. There appears to be some substance in the submission of learned Counsel for the Revenue that such error could be corrected by the AO exercising the inherent power as, otherwise, the assessee is let off by getting double depreciation, which is not permissible under the Act. In any case, once we opine that the assessment order had merged with the order of CIT (A) passed on 28.6.2004, the limitation

for the purpose of Sub-section (7) of Section 154 is to be counted from this date.”

judgments referred to in the foregoing paragraphs, in particular Kundan Lal Srikishan and H.R.Sri Ramulu (supra) and in view thereof we hold that the doctrine of merger would apply to the facts of the present case. The limitation, therefore, would start to run from the date of re-assessment order dated 19.03.2010 and since the notice under Section 154 was issued on 31.08.2012, it was well within the time stipulated under sub-section (7) of Section 154 of the Act”. 12. This court has carefully gone through the aforesaid judgment. However, again it was the case under the Income Tax Act. No outer limit in respect of limitation was provided under the statute as provided under the CGST Act. There cannot be condonation of delay beyond the period of 60 days. Keeping in view the facts and circumstances of the case as doctrine of merger is not at all applicable. Hence, the judgment relied upon is again is of no help to the petitioner. 13. The cases relied upon by the learned counsel for the petitioner relate to those cases where the issue of doctrine of merger was involved and the cases relate to Income Tax Act or Central Excise Act, 1944. The provisions under both the Acts are not identical to the provisions dealing with limitation under

the CGST Act, 2017. The provisions under the CGST Act, 2017 provides that the delay cannot be condoned beyond the period of 60 days. The Hon’ble Supreme Court in the case of Oil and Natural Gas Corporation Limited v. Gujarat Energy Transmission Corporation Limited and others (2017) 5 SCC 42 has held in paragraph-15 as under: “15. From the aforesaid decisions, it is clear as crystal that the Constitution Bench in Supreme Court Bar Association (supra) has ruled that there is no conflict of opinion in Antulay's case or in Union Carbide Corporation's case with the principle set down in Prem Chand Garg & another v. Excise Commr. Be it noted, when there is a statutory command by the legislation as regards limitation and there is the postulate that delay can be condoned for a further period not exceeding sixty days, needless to say, it is based on certain underlined, fundamental, general issues of public policy as has been held in Union Carbide Corporation's case. As the pronouncement in Chhattisgarh SEB lays down quite clearly that the policy behind the Act emphasizing on the constitution of a special adjudicatory forum, is meant to expeditiously decide the grievances of a person who may be aggrieved by an order of the adjudicatory officer or by an appropriate Commission. The Act is a special legislation within the meaning of Section 29(2) of the Limitation Act and, therefore, the prescription with regard to the limitation has to be the binding effect and the same has to be followed regard being had to its mandatory nature. To put it in a different way, the prescription of limitation in a case of present nature, when the statute commands that this Court may condone the further delay not beyond 60 days, it would come within the ambit and sweep of the provisions and policy of legislation. It is equivalent to Section 3 of the Limitation Act. Therefore, it is uncondonable and it cannot be condoned taking recourse to Article 142 of the Constitution.”

statutory period for redressal of the grievance and entertain the writ petition of such a party as a matter of course. Doing so would be in the teeth of the principle underlying the dictum of a three Judge Bench of this Court in Oil and Natural Gas Corporation Limited (supra). In other words, the fact that the High Court has wide powers, does not mean that it would issue a writ which may be inconsistent with the legislative intent regarding the dispensation explicitly prescribed under Section 31 of the 2005 Act. That would render the legislative scheme and intention behind the stated provision otiose”.

Sd/- JUDGE

Sd/- JUDGE