THE STATE OF JHARKHAND Vs M/S. AKASH COKE INDUSTRIES PVT. LTD.
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: C.A. No.-004949-004949 / 2019
Diary number: 41954 / 2017
Advocates: DEVASHISH BHARUKA Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4949 OF 2019 (@ S.L.P.(C) No.2404 of 2018)
THE STATE OF JHARKHAND & ORS. … APPELLANT(S)
VERSUS
M/S. AKASH COKE INDUSTRIES PVT. LTD. … RESPONDENT(S)
WITH CIVIL APPEAL NO.4950 OF 2019 (@ S.L.P.(C) No.2407 of 2018)
J U D G M E N T
K.M. JOSEPH, J.
1. Leave granted.
2. By the impugned judgment passed in a Writ
Petition, the High Court has directed the appellants
to reimburse the State Sales Tax paid by the
respondent-writ petitioner towards the purchase of
coal with statutory interest. The respondent-writ
petitioner purchased coal within the State of
Jharkhand. It paid sales tax in a sum Rs.17,89,412/-.
Coal was thereafter converted to coke. The coke was
thereafter sold by way of inter-state sale. On the
inter-state transaction, Central Sales Tax was levied
and it was paid in a sum of Rs.63,80,573/-.
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Thereafter, the respondent filed an application for
refund of the Sales Tax paid on the inter-state
purchase of coal under Section 15(b) of the Central
Sales Tax Act, 1956 (hereinafter referred to as ‘the
Act’). A perusal of the impugned judgment would show
that with the refund application, excess demand
notice was not allegedly sent as per Rules 35(4) and
35(6) read with Rule 34(2) of the Bihar Sales Tax
Rule, 1983. The High Court, however, rejected the
contentions on the following reasons:
“14. The contention raised by the learned counsel appearing for the respondents that with refund application excess demand notice was never annexed as per Rules 35(4) and 35(6) to be read with Rule 34(2) of the Bihar Sales Tax Rules, 1983. This contention is not accepted by this Court mainly for the reasons of the following absolutely undisputed facts: (a) Sales Tax paid under the State
Sales Tax by this petitioner for purchase of the coal as an intra- state sale is at Rs.17,89,412/-.
(b) The coal is converted into coke and now the coke is sold as an inter-state sale. Hence, Central Sales Tax has to be paid @ 4% because the same is declared goods of special importance under Section 14 of the CST Act. For the Central Sales Tax, there is an order of assessment and there is
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payment of Sales Tax also, which is at Rs.63,80,573/-.
(c) As per Section 15(b) of the CST Act, when end product is sold as inter-state sale and Central Sales Tax is already paid and for the purpose of raw material if any tax is paid under the State Sales Tax, the same shall be reimbursed.”
3. We heard the learned Counsel for the parties.
4. Learned Counsel appear for the appellant would
raise only one contention before this Court. It is
the case of the appellant that respondent has
purchased coal by way of intra-state sale. What was
sold by way of inter-state sale was not coal but
coke. Therefore, the appellant is not entitled for
reimbursement of the Sales Tax paid on coal under
Section 15(b) as both goods are not same.
5. Article 286 of the Constitution of India, 1949,
at the relevant time prior to its omission, read as
follows:
“286. Restrictions as to imposition of tax on the sale or purchase of goods. (1) *** (2) *** (3) Any law of a State shall, in so far as
it imposes, or authorises the imposition of, (a) a tax on the sale or purchase of
goods declared by Parliament by
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law to be of special importance in inter State trade or commerce; or
(b) a tax on the sale or purchase of goods, being a tax of the nature referred to in sub clause (b), sub clause (c) or sub clause (d) of clause 29 A of Article 366, be subject to such restrictions and conditions in regard to the system of levy, rates and other incidents of the tax as Parliament may by law specify.”
6. It is in view of Article 286(3)(b) of the
Constitution that Parliament enacted the Act and
purported to lay down the conditions and restrictions
subject to which tax could be levied on declared
goods besides also providing for declaration as to
certain goods as declared goods.
7. It is apposite to refer to Section 14(ia) alone
so far as it relates for the purpose of this case:
“14. Certain goods to be of special importance in inter-State trade or commerce.—
It is hereby declared that the following goods are of special importance in inter-State trade or commerce:—
(i) *** *** *** ***
(ia)coal, including coke in all its forms, but excluding charcoal:
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Provided that during the period commencing on the 23rd day of February, 1967 and ending with the date of commencement of section 11 of the Central Sales Tax (Amendment) Act, 1972 (61 of 1972) this clause shall have effect subject to the modification that the words "but excluding charcoal" shall be omitted.”
8. Now, it is necessary to advert to Section 15 of the said Act:
“15. Restrictions and conditions in regard to tax on sale or purchase of declared goods within a State.— Every sales tax law of a State shall, in so far as it imposes or authorises the imposition of a tax on the sale or purchase of declared goods, be subject to the following restrictions and conditions, namely:—
(a) the tax payable under that law in respect of any sale or purchase of such goods inside the State shall not exceed four per cent of the sale or purchase price thereof;
(b) where a tax has been levied under that law in respect of the sale or purchase inside the State of any declared goods and such goods are sold in the course of inter-State trade or commerce, and tax has been paid under this Act in respect of the sale of such goods in the course of inter-State trade or commerce, the tax levied under such law shall be reimbursed to the person making such sale in the course of inter-State trade or commerce in such manner and
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subject to such conditions as may be provided in any law in force in that State;
(c) where a tax has been levied under that law in respect of the sale or purchase inside the State of any paddy referred to in sub-clause (i) of clause (i) of section 14, the tax leviable on rice procured out of such paddy shall be reduced by the amount of tax levied on such paddy; where a tax on sale or purchase of paddy referred to in sub-clause (i) of clause (i) of section 14 is; leviable under the law and the rice procured out of such paddy is exported out of India, then, for the purposes of sub-section (3) of section 5, the paddy and rice shall be treated as a single commodity;
(d) each of the pulses referred to in
clause (via) of section 14, whether whole or separated, and whether with or without husk, shall be treated as a single commodity for the purposes of levy of tax under that law.”
9. The question arises as to whether such a right
can be claimed when the goods sold under the inter-
State are allegedly different from the goods which
were subjected to tax under the intra-State
transaction. This is despite the fact that both the
goods which were purchased by way of intra-State
transaction and the goods which are subject matter of
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the inter-State transaction are both declared goods
under Section 14 of the Act.
10. Learned Counsel for the appellant drew our
attention to the judgment in the case of Tvl. K.A.K.
Anwar and Co. v. State of Tamil Nadu 1.
11. The question, however, arises as to whether we
should go into the issue which has been raised by the
appellants. The respondent – writ petitioner contends
that the question as to whether Coal and Coke are
same goods was not at all raised before the High
Court. The issue before the High Court was something
different. The writ petition was filed by the
respondent feeling aggrieved by the refusal to
reimburse the respondent, the amount of tax paid on
the intra-State transaction. Let us peruse the
pleadings to ascertain as to what really the issue
was before the High Court. The relief sought by the
respondent – writ petitioner is as follows:
“It is, therefore, prayed that Your
Lordships may graciously be pleased to issue
Rule Nisi calling upon the Respondents to
show cause as to why;
1 (1998) 1 SCC 437
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(i) An appropriate writ/order/direction,
including Writ of Mandamus, be not issued
directing the Respondents to issue Refund
Payment Order to the petitioner for an amount
of Rs.12,32,496/- pertaining to the Financial
Year 2005-06, being the admitted amount
adjudicated by Respondents themselves in
terms of Section 15(b) of the Central Sales
Tax Act, 1956 towards the claim of the
petitioner for reimbursement of the tax
levied by the State Government under the
Bihar Finance Act, 1981 on declared goods
which were subsequently sold in course of
inter-State trade and commerce.
Further appropriate writ/order/directions,
including Writ of Mandamus, be not issued
directing the Respondents to pay statutory
interest to the petitioner @ 9% per annum in
terms of Section 43 of the Bihar Finance Act,
1981 from the expiry of the period of six
months from the date of receipt of the
application of refund filed by the petitioner
till the date when Refund Payment Order is
issued in favour of the petitioner.”
12. The case that was set up before the High Court
was inter alia as follows:
“The respondent is a manufacturer of Hard Coke
and for manufacture of hard coke, one of the necessary
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raw material is ‘Coal’ which the respondent used to
purchase by way of intra State transaction in the
State of Jharkhand. Coal including Coke, in all its
forms is also one of the declared goods under Section
15 of the C.S.T. Act. He referred to the original
Assessment Order for the period 2005-06 as having been
passed on 17.06.2008 both under the State Sale Tax Act
and C.S.T. Act. It is further its case that certain
transactions have been wrongly classified as falling
under the State Act and the tax was levied under the
State Act. It filed an appeal before the Joint
Commissioner who set aside the Assessment and remanded
the matter.”
13. The respondent thereupon filed Revision
Petition before Commercial Taxes Tribunal
complaining that instead of Appellate Authority
remanding the matter back to the Assessing Officer,
it should have itself decided the issue whether
sales were actually inter-state and not intra-state
sales. The same was dismissed. The Assessing Officer
passed a revised order and the sales were determined
as interstate sale. The liability was fixed at
Rs.26,97,266.34. A NIL demand was raised as the
respondent had already paid the said amount. The
respondent was entitled to be reimbursed the tax
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paid under the State Law on Coal and, therefore, the
respondent had filed an application seeking refund.
On the basis of the detailed adjudication by the
Assistant Commissioner of Commercial Taxes, the
amount refundable to the petitioner under Section 15
(b) of the Act was determined and an amount of
Rs.12,32,496 was determined. Thereupon, the
respondent filed an application under statutory
Form-XX as prescribed under Rule 35 of the Rules,
1983 but no steps were taken by the respondent for
issuance of the Refund Payment Order. Despite
repeated requests to process its application for
refund and to issue the Refund Payment Order, no
steps were taken. The respondent was entitled to
claim refund of the said amount with interest @ 9%
from the date of expiry of 6 months of the date of
receipt of the application.
14. On these allegations, the writ petition was
filed.
15. In the counter affidavit to the writ petition
filed by the appellants, the question as raised in
the special leave petition, viz., whether Coal and
Coke are different goods mentioned under Section
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15(b) of the Act was not raised. The question set up
in the counter affidavit was that refund can be
claimed only in the event where a separate order has
been duly passed under such provisions and it was
contended that the application for refund in the
instant case should have been in Statutory FORM
XXIII and not in regular FORM XX and furthermore
there should have been an issuance of excess payment
notice in the statutory demand notice in Form XV. It
was also contended that there was no inaction on
part of the appellants. The appellants insisted on
excess payment notice in the prescribed form. A
supplementary counter affidavit was filed on behalf
of the Assistant Commissioner of Commerce Taxes who
is the 4th appellant before us. Therein, it was
stated that under Memo dated 10.12.2016 for both
financial years 2004-05 and 2005-06, the Joint
Commissioner Commercial Taxes informed the
respondent regarding rejection of its application
for refund. Therein, it was again reiterated that
the respondent is required to submit the statutory
FORM XXIII. Thereafter, respondent filed an
application to amend its writ petition seeking to
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challenge the orders of rejection. Petitioner Nos.3
and 4 in the special leave petition, filed a counter
affidavit. Therein, it is inter alia contended that
in Form XXIII annexed by the respondents, the amount
of tax paid in Column 6 was shown as Rs.9,28,379.52
whereas the claim of the respondent in the writ
petition is Rs.12,32,496. The error is said to have
been originated from the order dated 04.08.2011
passed under Section 15(b) of the Act. It was,
therefore, prayed that revenue of the government
exchequer was involved, the writ petition may be
disposed of remanding the case back to the
respondent to pass an order considering the actual
facts of the case. It is also stated that the
appellants are duty bound to refund any such amount
which will be accrued as claimed under Section 15(b)
of the Act.
16. It is on these pleadings that High Court
proceeded to consider the petition and pass the
order which we have already adverted to. There was
absolutely no whisper in the counter affidavit or
additional affidavit filed by the appellants seeking
to project the dispute that Coal purchased by the
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respondents was not the same good as Coke
manufactured out of Coal and, therefore, on sale of
Coke in an inter-state Sale, the respondent is not
entitled to get refund of the tax paid on the intra-
state purchase of Coal.
17. The same issue is involved in the other
connected appeal, i.e., Civil Appeal arising out of
SLP(C)No.2407/2018.
18. In our view, the question which has been raised
by the Appellant-State, was never raised and the
writ petition filed by the respondent, was on the
basis of the determination of the Refund under
Section 15(b) of the Act. In such circumstances, we
are of the view that no relief can be granted to the
appellant. Accordingly, the appeals will stand
dismissed.
……………………………………CJI. (RANJAN GOGOI)
………………………………………….J. (SANJAY KISHAN KAUL)
……………………………………………J. (K.M. JOSEPH) New Delhi, May 10, 2019.
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