COMMISSIONER OF INCOME TAX 1 Vs M/S. HINDUSTAN PETROLEUM CORPORATION LTD.
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-009295-009295 / 2017
Diary number: 30984 / 2013
Advocates: ANIL KATIYAR Vs
R. CHANDRACHUD
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9295 OF 2017
COMMISSIONER OF INCOME TAX – 1, MUMBAI
.....APPELLANT(S)
VERSUS
M/S. HINDUSTAN PETROLEUM CORPORATION LTD. .....RESPONDENT(S)
W I T H
CIVIL APPEAL NO. 9296 OF 2017
CIVIL APPEAL NO. 9297 OF 2017
CIVIL APPEAL NO. 9298 OF 2017
CIVIL APPEAL NO. 9299 OF 2017
CIVIL APPEAL NO. 9300 OF 2017
CIVIL APPEAL NO. 9301 OF 2017
CIVIL APPEAL NO. 9302 OF 2017
CIVIL APPEAL NO. 9303 OF 2017
CIVIL APPEAL NO. 9304 OF 2017
2
CIVIL APPEAL NO. 9305 OF 2017
CIVIL APPEAL NO. 9306 OF 2017
CIVIL APPEAL NO. 9307 OF 2017
CIVIL APPEAL NO. 9308 OF 2017
A N D
CIVIL APPEAL NO. 9309 OF 2017
J U D G M E N T
A.K. SIKRI, J.
The question of law that arises of consideration in all these
appeals, which are filed by the Commissioner of Income Tax, Mumbai, is
identical. The respondents-assessees in these appeals are engaged in
the process of bottling Liquefied Petroleum Gas (LPG) Cylinders meant
for domestic use. They are claiming benefit of Sections 80HH, 80-I and
80-IA of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’).
Admissibility of benefit under the aforesaid provision depends upon the
question as to whether bottling of LPG is an activity which amounts to
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‘production’ or ‘manufacturing’ for the purposes of the aforesaid
provisions of the Act.
2) The Assessing Officers (AOs) had disallowed the deduction claimed
by the assessees holding that they did not engage in the production
or manufacture activity because of the reason that LPG was
produced and manufactured in refineries and thereafter there was no
change in the chemical composition or other properties of the Gas in
the activity of filling the cylinder. This view was affirmed by
Commissioner of Income Tax (Appeals). The Income Tax Appellate
Tribunal (ITAT), however, upset the aforesaid view of the AOs after
finding that LPG produced in the refineries cannot be directly supplied
to households without bottling of the LPG into the Cylinders and
insofar as LPG bottling is concerned, it is a complex activity which
can only be carried out by experts. In this light, it was noted that the
process involved LPG suction, vapour distribution, de-classification,
compression of LPG vapour, external and internal cleaning, hydro
pressure testing refilling, sealing, quality control etc. and hence the
activity would be a ‘manufacturing activity’. In this hue, the Tribunal
also referred to the Gas Cylinders Rules, 2004 and in particular
Rule 2(xxxii) thereof which defines ‘manufacture of gas’ to mean
filling of a cylinder with any compressed gas and also includes
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transfer of compressed gas from one cylinder to any other cylinder.
On that basis, it was concluded by the Tribunal that the activity of
filling of cylinder with compressed gas amounts to ‘production’ or
‘manufacture’ for the purposes of Sections 80HH, 80-I and 80-IA of
the Act as well. The High Court has concurred with the view of the
ITAT. This is how the Department is before this Court and insists that
the process of bottling LPG cylinder in domestic use does not amount
to manufacture.
3) Before discussing the aforesaid central issue which has arisen for
consideration, it may be noted that Section 80-I of the Act provides for
certain amount of deductions in respect of profits and gains derived
from an industrial undertaking or a ship or the business of a hotel or
the business of repairs to ocean-going vessels or other powered craft
to which the said section applies. Section 80-IA gives similar benefits
to those industrial undertakings or enterprises which are engaged in
infrastructure development. Section 80HH, on the other hand,
entitles deduction in respect of profits and gains from a newly
established undertaking or a hotel business in backward areas.
4) As mentioned above, all the assessees are in the business of bottling
LPG cylinder and according to them they are industrial undertakings
and the aforesaid process amounts to production or manufacture.
5
Since, manufacture or production of articles is sine qua non for
treating these assessees as industrial undertakings and for the
applicability of the aforesaid provisions, it is essential to establish that
the assessees are industrial undertakings. It is in this context the
question mooted above has arisen for consideration.
5) Learned counsel appearing for the Revenue opened his arguments
by referring to the order of the AO in Civil Appeal No. 9295 of 2017.
He pointed out that before passing the Assessment Order, the AO
had issued a questionnaire to the assessee to explain:
(a) the process of LPG manufacturing;
(b) activities carried out in the Bottling Plants; and
(c) detailed submission on the issue of eligibility and allowability of such
case.
6) Insofar as process of LPG manufacturing is concerned, the AO noted
that the assessee had narrated the same in the following form:
“LPG (Liquefied Petroleum Gas), which is used as a fuel for domestic purposes as well as in commercial and industrial establishments is obtained by refining of crude in the crude distillation units and Catalytic Crackers of the refinery. It generally consists of butane, propane and butane and propane mixtures. In the refinery, the plant is fed with natural gas and crude oil. The feed gas and the gas undergoes a chilling up to a temperature of 22 degree centigrade and 37 degree centigrade. In the first stage, when it is chilled to 22 degree centigrade, the liquefied hydrocarbon formed is separated out and the vapour is further chilled to 37 degree centigrade.
6
The liquefied hydrocarbons from both stages are then fractionated in two stages. The heavier fractionation is obtained from the bottom of first fractionators, the top product from the second column is LPG, which is sent for bottling.”
7) Response of the assessee to the question pertaining to activities
carried out in the bottling plants was as under:
“The LPG is generally used for commercial/industrial applications as well as for domestic applications. “While LPG is marketed to industrial customers by filling the same into the LPG tanks/tankwagens directly from the refineries, the LPG for domestic applications has to be necessarily filled into the LPG Cylinders. Unless LPG is filled into the cylinders, the same cannot be used as a domestic fuel, since LPG which is a gaseous substance in ambient temperature has to be compressed into liquefied stage, the flow of which shall be controlled by the value fitted on to the cylinder. Accordingly, in order to facilitate the convenience of handling as well as to make it usable as domestic fuel, bulk LPG from the refineries are transported to the LPG bottling plants situated in different places, (more proximate to the customers’ place) and then filled into the cylinder by a very sophisticated process. The activity carried out in the various LPG Bottling Plants are as below:
Receipt of bulk LPG through tankers/tank wagons, its unloading and storage into spheres/bullets.
Receipt of LPG Cylinders from manufacturers, distributors and repairers.
Receipt of valves, regulators and consumable spare for operation/running of the plants.
Refilling/bottling of LPG in cylinders by compressing the same into liquid.
Storage of LPG packed cylinders.
Despatch of packed cylinders to LPG.
Distributors for – illegible.
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Maintenance/upkeeping of plant equipment to ensure smooth operation of plant.
Imparting necessary training to employees, contract workmen and transporters crew to ensure safe operation/handling of LPG/LPG cylinders in plant and enroot.”
8) After taking note of reply to the aforesaid two questions, the AO
proceeded to decide as to whether the assessee was an industrial
undertaking and whether it is manufacturing or producing article. He
noted the decision of the Gujarat High Court in the case of State of
Gujarat v. Kosan Gas Company1, wherein identical facts are
involved, viz. the assessee therein after purchasing LPG from M/s.
HPCL was refilling the same into small cylinders and the High Court
held that the said process did not amount to manufacture. The AO,
thereafter, dealt with the contention of the assessee predicated on
Section 10A of the Act wherein explanation (iii) mentions that
manufacture includes assembling as well and, therefore, assessee’s
case was covered by the definition of ‘manufacture’ under Section
10A of the Act. This contention was, however, rejected by the AO by
pointing out that the definition of ‘manufacture’ as given in the
explanation (iii) to Section 10A of the Act is for limited purposes in the
context of newly established industrial undertakings in free trade zone
and the very explanation starts with the phrase ‘for the purposes of
1 (1992) 87 STC 236
8
this section’. The AO further noticed that the word ‘manufacture’ is
not defined in the Act. He, therefore, proceeded to turn to the legal
and general definitions available elsewhere and referred to corpus
juris secundum and also certain cases of this Court dealing with the
issue. On that basis, the AO concluded that ‘manufacture’ can said to
be a process or activity which brings into existence a new identifiable
and distinctive goods and the commodity which is subjected to the
process of manufacture can no longer be regarded as the original
commodity but is recognised in the trade as a new and distinct
commodity. The AO also referred to the legal dicta laying down the
principle that the test is not whether what is produced as a result of
the process carried out in the plant becomes more saleable from an
otherwise less saleable article. Simply because a process carried out
on a particular article adds to its value or improves its marketability on
account of processes like shining, polishing, removal of impurities
etc., meant by itself be sufficient to hold that the product so finished is
commercially different from the one on which such a process had
been carried out. The value addition, therefore, does not amount to
production or manufacture. On that basis, the AO concluded that
since no new product had come into existence after going through the
process undertaken by the assessees and it remained the same
product, namely, LPG, the process of filling up of the gas into cylinder
9
was not a manufacturing process.
9) Heavily relying upon the aforesaid reasoning of the AO, the learned
counsel for the Revenue submitted that this view is consistently taken
in catena of judicial pronouncements and, therefore, should be
accepted. He also referred to the following judgments in support of
his contention: Servo-Med Industries Private Limited v.
Commissioner of Central Excise, Mumbai2 and Commissioner of
Income Tax, Kerala v. Tara Agencies3.
10) The aforesaid submissions were refuted by Mr. Tarun Gulati,
learned counsel appearing for the assessee M/s. Hindustan
Petroleum Corporation Limited. He explained the LPG bottling
process by pointing out that the traditional source of LPG is oil
refineries where crude oil is processed. LPG vapour is one of the
lighter fractions produced by oil refining and petrochemical
processes. Since LPG typically consists of a mixture of propane,
propylene, butane and butylene (containing 3 or 4 carbon atoms per
molecule), these hydrocarbons are easily liquefied by moderate
compression at ambient temperature. Unlike natural gas which can
be piped to the consumer, LPG has to be transported in the liquid
phase at ambient temperature and, therefore, required to be handled 2 (2015) 14 SCC 47 3 (2007) 6 SCC 429
10
in specially designed pressure vessels. Once the LPG vapour is
subjected to moderate pressure to achieve liquefaction, the resultant
liquid must be contained within a pressurized system or a pressure
vessel until it is required as gas by the consumer. In the vapour
phase, LPG exists as a heavier gas and on liquefaction, its volume
reduces considerably4.
11) Learned counsel submitted that Sections 80HH, 80-I and 80-IA of
the Act use the expression ‘manufacture’ or ‘production’, therefore,
whenever industrial undertaking is either manufacturing or producing
an article, it will be entitled to the benefit of the aforesaid provisions,
subject to satisfying other conditions laid down in those Sections. His
argument was that the activities undertaken by the assessees in their
bottling plant results in the production of a new commercial product
which is made suitable for domestic use, which would otherwise not
be possible without undergoing such processes. Gas produced by
refineries is not usable as such by the consumer for domestic use. It
requires several complex processes to bottle the gas in cylinders to
make it usable by domestic consumers. After LPG is bottled in
cylinders the product obtains a different name, character and use
which is different from its original components. A domestic consumer
identifies bottled LPG as a product different from the LPG produced 4 See “A Background to Liquefied Petroleum Gases, Their Sources and Safe
Handling, and Safe Use as Fuels”, Advanced Petrochemicals, Dr. G.N. Sarkar.
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in the refinery or from the empty cylinder. Even otherwise, the word
‘production’ is wider than the word ‘manufacture’ and any activity
which makes a product marketable and usable to the consumer
would be covered by the word ‘production’. Learned counsel referred
to the judgment of this Court in Income Tax Officer v. Arihant Tiles
and Marbles P. Ltd.5 wherein this Court has held that the word
‘production’ is wider in ambit and has a wider connotation than the
word ‘manufacture’. He also sought to draw sustenance from the
judgment of this Court in Vadilal Chemicals Ltd. v. State of A.P. &
Ors.6 wherein this Court held that bottling of ammonia amounts to
manufacture. He also took support from the definition of
‘manufacture of gas’ occurring in Rule 2 (xxv) of the erstwhile Gas
Cylinders Rules, 1981 issued under the Explosives Act, 1881 which
defines the aforesaid expression to mean filling of a cylinder with any
compressed gas and also includes transfer of compressed gas from
one cylinder to any other cylinder. He further pointed out that even
Gas Cylinders Rules, 2004 which superseded the aforesaid Rules of
1981 contain identical definition of ‘manufacture of gas’ in Rule 2
(xxxii). His submission was that this definition itself provides
legislative intent as well as that of the Central Government treating
the process as manufacture of gas. Mr. Gulati also argued that for
the purposes of Section 80-IB of the Act, which provides a deduction 5 (2010) 320 ITR 79 (SC) 6 (2005) 6 SCC 292
12
for industrial undertaking established in the North Eastern region, the
Central Government has notified vide Notification No. 627(E) dated
August 4, 1999, eligible industries and the following entry is relevant
for the purposes of the instant appeals:
“13. Gas based intermediate products industry manufacturing or producing –
(i) Gas exploration and production;
(ii) Gas distribution and bottling;
(iii) Power generation;
(iv) Plastics;
(v) Yarn raw materials;
(vi) Fertilizers;
(vii) Methanol;
(viii) Formal debycle and FR Resin Melamme and MF Resin;
(ix) Methylamine, hexamethiene, tetranine, ammonium bi-carbonate;
(x) Nitrite acid and ammonium nitrate;
(xi) Carbon black;
(xii) Polymer chips. (Emphasis Supplied)”
It was contended that from the above, it is clear that an
undertaking engaged in bottling of gas is considered to be involved in
manufacture or production for the purpose of deductions under the Act
and this view has been taken by the Central Government itself.
13
12) Learned counsel argued that the findings of the Tribunal, as upheld
by the High Court, were not assailed by the Department and,
therefore, there was no question of law involved. He also referred to
the few judgments of different High Courts which have taken the view
that LPG bottling would amount to manufacture and pointed out that
in those cases, no appeal was preferred by the Department. Learned
counsel also endeavoured to distinguish the judgment of the Gujarat
High Court in Kosan Gas Company’s case as well as the judgments
of this Court which have been relied upon by the learned counsel for
the Revenue and submitted that those judgments have no
applicability. He, thus, pleaded that the appeals of the
appellant/Revenue deserve to be dismissed.
13) Mr. Parijat Sinha, who appeared for some other assessees, argued
almost on the same lines.
14) We have given adequate consideration to the respective
submissions of both the parties, which they deserve. As is clear from
the facts and arguments noted above, the question of law which is
involved (already mentioned) is:
Whether bottling of LPG, as undertaken by the assessee, is a
process which amounts to ‘production’ or ‘manufacture’ for the purposes
14
of Sections 80HH, 80-I and 80-IA of the Act?; and if so, whether the
respondents/assessees are entitled to claim the benefit of deduction
under the aforesaid provisions while computing their taxable income?
15) At the outset, it needs to be emphasised that the aforesaid
provisions of the Act use both the expressions, namely, ‘manufacture’
as well as ‘production’. It also becomes clear after reading these
provisions that an assessee whose process amounts to either
‘manufacture’ or ‘production’ (i.e. one of these two and not both)
would become entitled to the benefits enshrined therein. It is held by
this Court in Arihant Tiles and Marbles P. Ltd. case that the word
‘production’ is wider than the word ‘manufacture’. The two
expressions, thus, have different connotation. Significantly, Arihant
Tiles judgment decides that cutting of marble blocks into marble
slabs does not amount to manufacture. At the same time, it clarifies
that it would be relevant for the purpose of the Central Excise Act.
When it comes to interpreting Section 80-IA of the Act (which was
involved in the said case), the Court was categorical in pointing out
that the aforesaid interpretation of ‘manufacture’ in the context of
Central Excise Act would not apply while interpreting Section 80-IA of
the Act as this provision not only covers those assessees which are
involved in the process of manufacture but also those who are
undertaking ‘production’ of the goods. Taking note of the judgment in
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Commissioner of Income Tax, Goa v. Sesa Goa Ltd.7 which was
rendered in the context of Section 32A of the Act and which provision
also applies in respect of ‘production’, the Court reiterated the ratio in
Sesa Goa Ltd. to hold that the word ‘production’ was wider than the
word ‘manufacture’. On that basis, finding arrived at by the Court
was that though cutting of marble blocks into marble slabs did not
amount to ‘manufacture’, if there are various stages through which
marble blocks are subjected to before they become polished slabs
and tiles, such activity would certainly be treated as ‘production’ for
the purpose of Section 80-IA of the Act. In this context, relevant
discussion contained in Arihant Tiles case needs to be reproduced,
which is as under:
“16. In the present case, we have extracted in detail the process undertaken by each of the respondents before us. In the present case, we are not concerned only with cutting of marble blocks into slabs. In the present case we are also concerned with the activity of polishing and ultimate conversion of blocks into polished slabs and tiles. What we find from the process indicated hereinabove is that there are various stages through which the blocks have to go through before they become polished slabs and tiles. In the circumstances, we are of the view that on the facts of the cases in hand, there is certainly an activity which will come in the category of “manufacture” or “production” under Section 80-IA of the Income Tax Act.
17. As stated hereinabove, the judgment of this Court in Aman Marble Industries (P) Ltd. [(2005) 1 SCC 279 : (2003) 157 ELT 393] was not required to construe the word “production” in addition to the word “manufacture”. One has to examine the scheme of the Act also while deciding the question as to whether the activity constitutes manufacture or production. Therefore, looking to the nature of the activity
7 (2004) 271 ITR 331 (SC)
16
stepwise, we are of the view that the subject activity certainly constitutes “manufacture or production” in terms of Section 80-IA.
18. In this connection, our view is also fortified by the following judgments of this Court which have been fairly pointed out to us by learned counsel appearing for the Department.
19. In CIT v. Sesa Goa Ltd. [(2004) 13 SCC 548 : (2004) 271 ITR 331], the meaning of the word “production” came up for consideration. The question which came before this Court was whether ITAT was justified in holding that the assessee was entitled to deduction under Section 32-A of the Income Tax Act, 1961, in respect of machinery used in mining activity ignoring the fact that the assessee was engaged in extraction and processing of iron ore, not amounting to manufacture or production of any article or thing.
20. The High Court in Sesa Goa case [(2004) 13 SCC 548 : (2004) 271 ITR 331], while dismissing the appeal preferred by the Revenue, held that extraction and processing of iron ore did not amount to “manufacture”. However, it came to the conclusion that extraction of iron ore and the various processes would involve “production” within the meaning of Section 32-A(2)(b)(iii) of the Income Tax Act, 1961 and consequently, the assessee was entitled to the benefit of investment allowance under Section 32-A of the Income Tax Act. In that matter, it was argued on behalf of the Revenue that extraction and processing of iron ore did not produce any new product whereas it was argued on behalf of the assessee that it did produce a distinct new product.
21. The view expressed by the High Court that the activity in question constituted “production” has been affirmed by this Court in Sesa Goa case [(2004) 13 SCC 548 : (2004) 271 ITR 331] saying that the High Court's opinion was unimpeachable. It was held by this Court that the word “production” is wider in ambit and it has a wider connotation than the word “manufacture”. It was held that while every manufacture can constitute production, every production did not amount to manufacture.
22. In our view, applying the tests laid down by this Court in Sesa Goa case [(2004) 13 SCC 548 : (2004) 271 ITR 331] and applying it to the activities undertaken by the respondents herein, reproduced hereinabove, it is clear that the said activities would come within the meaning of the word
17
“production”.”
16) Keeping the aforesaid distinction in mind, let us take note of the
process of LPG bottling that is undertaken by the assessees herein
and about which there is no dispute. It has come on record that
specific activities at assessees’ plant include receiving bulk LPG
vapour from the oil refinery, unloading the LPG vapour, compression
of the LPG vapour, loading of the LPG in liquefied form into bullets,
followed by cylinder filling operations. The stages of these activities
are as under:
(a)Bulk LPG is received in the bottling plant through road tankers/rail
wagons;
(b) The LPG is unloaded into spheres/bullets through LPG
compressors which use variable levels of pressure for suction,
unloading and vapour recovery;
(c) Refilling/bottling of LPG in cylinders by compressing the same into
liquid form; and
(d) Capping, fixing of seals and safety valves prior to storage and
loading of filled cylinders.
17) Thus, after the bottling activities at the assessees’ plants, LPG is
stored in cylinders in liquefied form under pressure. When the
cylinder valve is opened and the gas is withdrawn from the cylinder,
18
the pressure falls and the liquid boils to return to gaseous state. This
is how LPG is made suitable for domestic use by customers who will
not be able to use LPG in its vapour form as produced in the oil
refinery. It, therefore, becomes apparent that the LPG obtained from
the refinery undergoes a complex technical process in the assessees’
plants and is clearly distinguishable from the LPG bottled in cylinders
and cleared from these plants for domestic use by customers. It may
be relevant to point out that keeping in view the aforesaid process,
the ITAT arrived at the specific findings in support of its decision,
which are as under:
(a) There is no dispute that the LPG produced in the refinery cannot
be directly supplied to the consumer for domestic use because of
various reasons of handling, storage and safety.
(b) LPG bottling is a highly technical and complex activity which
requires precise functions of machines operated by technically expert
personnel.
(c)Bottling of LPG is an essential process for rendering the product
marketable and usable for the end customer.
(d)The word ‘production’ has a wider connotation in comparison to
‘manufacture’, and any activity which brings a commercially new
product into existence constitutes production. The process of bottling
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of LPG renders it capable of being marketed as a domestic kitchen
fuel and, thereby, makes it a viable commercial product.
18) In the considered opinion of this Court, the aforesaid activity would
definitely fall within the expression ‘production’. We agree with the
submission of the learned counsels for the assessees that the
definition of ‘manufacture of gas’ in Rule 2 (xxxii) of the Gas Cylinders
Rules, 2004 also supports the case of the assessees inasmuch as
gas distribution and bottling is treated as manufacturing or producing
gas. We are also inclined to accept the submission of the learned
counsel for the assesses that various High Courts have, from time to
time, decided that bottling of gas into cylinder amounts to production
and, therefore, claim of deduction under Sections 80HH, 80-I and
80-IA would be admissible. Another important aspect which was
highlighted by learned counsels for the assessees was that identical
issue whether bottling of gas into cylinder amounts to production for
claim of deduction under the Act has been considered by various
High Courts and decided in the affirmative but those decisions were
not challenged by the Department. The cases specifically referred
were M/s. Puttur Petro Products Pvt. Ltd. v. The Assistant
Commissioner of Income Tax, Mangalore8 and Central U.P. Gas
Ltd. v. Deputy Commissioner of Income Tax, Kanpur9. 8 (2014) 361 ITR 290 9 Income Tax Appeal No. 224 of 2014 decided by High Court of Allahabad and
reported in MANU/UP/2895/2016.
20
19) From the submissions made by learned counsel for the Revenue,
who banked on the reasoning given by the AO, it can be gathered
that the entire thrust of the AO was that the process involved in filling
up the gas into cylinders does not amount to ‘manufacture’ inasmuch
as the said process does not bring into existence a new identifiable
and distinctive goods. In the first instance, no distinction was drawn
between manufacture and production and the matter was not looked
into from the angle as to whether the aforesaid process would
amount to production or not. Other reason which prevailed with the
AO and which was also the argument of the learned counsel for the
Revenue was that, on identical facts, the Gujarat High Court had held
that refilling the LPG after purchasing from M/s. HPCL into small
cylinders would not amount to manufacture. That was a case which
was decided in the context of the Gujarat Sales Tax Act, 1969. The
Court held that transfer of LPG from bulk containers into cylinders did
not amount to process of manufacture. It is pertinent to point out that
Section 2(16) of the Gujarat Sales Tax Act, 1969 defines
‘manufacture’ and, therefore, the entire case was examined keeping
in view the said definition of ‘manufacture’ and the issue was as to
whether the process amounted to manufacture or not. As pointed out
above, the question as to whether it amounts to ‘production’ as well
21
did not arise for consideration. The AO committed manifest error in
relying upon the said decision inasmuch as the provisions with which
we are concerned in the instant case use the words ‘manufacture or
production’ and are not limited to ‘manufacture’ alone.
20) Judgment in the cases of Servo-Med Industries Private Limited
and Tara Agencies, which were cited by the learned counsel for the
Revenue, may not apply to the present case. They dealt with the
provision of the Central Excise Act and, therefore, test of
‘manufacture’ propounded on that case would not be applicable when
dealing with the cases under the provisions of Sections 80HH, 80-I
and 80-IA of the Act which use both the expressions ‘manufacture’
and ‘production’. It has already been clarified in Vadilal Chemicals
Ltd. judgment. Insofar as judgment in Tara Agencies is concerned,
the factual scenario therein was totally different where three different
stages in relation to tea were examined by this Court. The Court held
that the procedure of blending of different qualities of tea would
amount to ‘processing of tea’ and it did not amount to ‘manufacture or
production of tea’. Here, the case set up by the assessees is not that
bottling of LPG is ‘processing’ as distinguished from ‘manufacture’ or
‘production’. We may, at this juncture, refer to the judgment of this
Court in Commissioner of Income Tax, Madras v. Vinbros and
22
Company10 where bottling and blending of alcohol is held to be
‘manufacture or production’ for the purpose of Section 80-IB of the
Act.
21) We, thus, find that the view of the ITAT as affirmed by the High
Court is correct and, therefore, there is no merit in these appeals
which are accordingly dismissed.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; AUGUST 3, 2017.
10 (2015) 14 SCC 483