M/S. JAI VIJAI METAL UDYOG PVT. LTD. Vs COMMISSIONER, TRADE TAX, U.P. LUCKNOW
Case number: C.A. No.-000095-000095 / 2009
Diary number: 5414 / 2007
Advocates: VISHWAJIT SINGH Vs
GUNNAM VENKATESWARA RAO
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.95 OF 2009
M/s. Jai Vijai Metal Udyog Pvt. Ltd. ... Appellant Industrial Estate, Varanasi
VERSUS
The Commissioner, Trade Tax, ... Respondent U.P. Lucknow
O R D E R
Challenge in this appeal, by special leave, is to the final judgment
and order dated 12th August, 2005 rendered by the High Court of Judicature
at Allahabad in Trade Tax Revision No.945 of 1998. By the impugned
judgment, the High Court has allowed the Revision Petitions filed by the
Commissioner, Trade Tax, U.P., Lucknow (for short “the Commissioner”)
against a common order passed by the Trade Tax Tribunal, Varanasi (for
short “the Tribunal”) in appeals preferred by the Commissioner against the
order passed by the Deputy Commissioner (Appeals) in favour of the
appellant (hereinafter referred to as “the Dealer”) in respect of the
assessment year 1988-89.
Briefly stated, the material facts giving rise to the present appeal are
as follows:
The Dealer, incorporated as a private limited company, is engaged in
the manufacture of aluminium ‘properzi’ redraw rods from aluminium
ingots. The word ‘properzi’ is the name of the person who had invented
the process of manufacturing redraw rods. According to the Dealer, the
process involves pouring of molten metal from pot room crucible directly
in the melting furnace, which is then transferred to holding furnace. The
material is then degassed, fed through a cast iron spout into the groove of a
water cooled circular steel-casting wheel, which rotates at a slow speed.
The top portion of the grooved steel mould is covered by steel belt and
during one half rotation of the casting wheel, the metal gets solidified and
comes out in the form of a continuous bar of about 12 sq. cms. cross
section at a temperature of 440° to 380° centigrade. This bar is then fed
through a 13 strand ‘properzi’ mill where the thickness of cross section is
progressively reduced and finally a 9.5 mm diameter redraw rod comes out,
which is then wound on the drum of a mechanical coil. The stand of the
Dealer is that ‘properzi’ rods of the size of 9.5 mm have no use in the
market inasmuch as except for being used as raw material in the
manufacture of wires of different sizes, it cannot be used as such for any
other purpose.
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For the assessment years 1983-84, 1984-85, 1985-86 and 1987-88,
the ‘properzi’ rods manufactured by the Dealer were classified by the
Assessing Authorities to be a metal/primary metal and were assessed at the
rate of 2% plus surcharge at 10% of the said rate in terms of Entry 24 of
the Schedule to the U.P. Trade Tax Act, 1948 (for short “the U.P. Act”), as
inserted by Notification No.ST-II-6075/X-6(9)/83 dated 30th September,
1983. The said Entry reads as follows:
“(24) All kinds of ore, metals, scraps and alloys including sheets and circles used in the manufacture of brass wares, except those included in any other entry or any other notification issued under the Act.”
Similarly, for the assessment year 1988-89, with which we are
concerned in this appeal, the Assessing Authority taxed the ‘properzi’ rods
at the rate of 2.2% vide order dated 19th August, 1992. However,
subsequently proceedings under Section 21 of the U.P. Act were initiated
against the Dealer on the ground that assessment in respect of the said
assessment year had escaped assessment or had been under-assessed. The
main reason for re-opening the assessment was that while assessing another
dealer in the State, namely, M/s Hindustan Aluminium Corporation
(hereinafter referred to as “HINDALCO”), who were also engaged in the
manufacture of ‘properzi’ rods and other products, the Assessing Officer
had held that ‘properzi’ rods were not ‘Metal’ falling under Entry 24.
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Thus, in the re-assessment, the Assessing Officer held that ‘properzi’
redraw rods manufactured by the Dealer being a “rolled product” were not
primary metal and being commercially different from metal, were liable to
be taxed as an unclassified item at the rate of 10% in terms of Section
3A(1)(c) of the U.P. Act. The re-assessment resulted in creation of an
additional demand of Rs.35,19,632/- against the Dealer.
Being aggrieved, the Dealer preferred separate appeals against the
assessments under the Regional Sales Tax Act and the Central Sales Tax
Act. Relying on the decision of this Court in Hindustan Aluminium
Corporation Ltd. Vs. State of Uttar Pradesh & Anr.1, the Deputy
Commissioner (Appeals), Sales Tax, Varanasi vide his order dated 11th
February, 1993, allowed both the appeals. The Deputy Commissioner
(Appeals) found that ‘properzi’ rods manufactured by the Dealer were not
in the final shape of finished goods and were the basic raw material for the
manufacture of aluminium wires and, therefore, being a primary metal,
would attract tax at the rate of 2%. Aggrieved by the said order, the
Revenue took the matter in second appeal to the Tribunal which, vide order
dated 27th March, 1998, dismissed both the appeals.
Being dissatisfied, the Revenue filed Revision Petitions before the
High Court. As stated above, by the impugned order, the High Court has
allowed both the Revision Petitions. Placing reliance on the decision of 1 (1981) 3 SCC 578
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this Court in Hindustan Aluminium Corporation Ltd. (supra) wherein,
according to the High Court, it had been held that aluminium rolled
products and extrusions did not fall in the category of metal and were liable
to be taxed as unclassified item, the High Court has come to the conclusion
that ‘properzi’ rods manufactured by the Dealer are, in fact, wire bars and
not wire rods, and have, therefore, to be taxed as unclassified items.
Aggrieved, the Dealer is before us in this appeal.
Learned counsel appearing on behalf of the Dealer has strenuously
urged before us that the High Court has mis-directed itself in law in not
only treating extrusions as similar to ‘properzi’ redraw rods, its decision
drawing a distinction between the ‘properzi’ redraw rods manufactured by
the Dealer and the same product manufactured by HINDALCO is clearly
perverse. Learned counsel submits that, in fact, observations in para 7 of
the judgment in Hindustan Aluminium Corporation Ltd. (supra) show that
in so far as ‘properzi’ redraw rods are concerned, this Court has treated
these rods as different from rolled products and extrusions and, therefore,
affirmed the direction of the High Court to the Sales Tax Officers to re-
examine the matter after making further enquiry. It is asserted that the said
decision does not conclude the issue against the Dealer as pleaded on
behalf of the Revenue. Learned counsel also points out that pursuant to
the remand by the High Court in the case of HINDALCO, the Assessing
Officer examined the entire issue afresh; by summoning the representatives
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of other manufacturers to understand the manufacturing process as also the
commercial value, and then came to the conclusion that ‘properzi’ redraw
rod is like an ingot - a form of primary metal and, therefore, falls in the
category of metal and alloy, covered under Entry 24. According to the
learned counsel, the assessment made in the case of HINDALCO on
remand has attained finality. It is, thus, pleaded that since the item, viz.
‘properzi’ redraw rod manufactured by the Dealer and HINDALCO are
similar, the Revenue cannot treat two dealers differently for the purpose of
levying sales tax under the Regional Act as well as the Central Act.
Learned counsel appearing on behalf of the Revenue, on the other
hand, supported the decision of the High Court and submitted that
‘properzi’ redraw rods are manufactured from aluminium ingots and billets;
being commercially different commodities, the same cannot be considered
as primary metal and, therefore, these have been correctly taxed in the
category of unclassified item. Learned counsel urged that after this Court
had passed order on 2nd December, 2009, directing the Revenue to disclose
its stand with regard to the assessment in the case of HINDALCO,
assessments in the case of the said company in respect of assessment years
2003-04 to 2006-07 have been re-opened under Section 21(2) of the U.P.
Act and, therefore, the plea of discrimination is not available to the Dealer.
It is, however, conceded that in so far as assessment in the case of
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HINDALCO for the assessment year 1988-89 is concerned, it has attained
finality and cannot be re-opened.
The questions falling for consideration are: (i) whether the
aluminium ‘properzi’ redraw rods can be classified as metal under Entry 24
of the aforementioned Notification dated 30th September, 1983 and (ii)
when admittedly, the foundation for re-opening Dealer’s assessment in
respect of assessment year 1988-89 was the assessment in the case of
HINDALCO, in which case, after the remand by the High Court,
assessment for that year has attained finality, can the Revenue be permitted
to take a different view in the case of the Dealer from that taken in the case
of HINDALCO in respect of the same assessment year?
In so far as the first question is concerned, we are of the opinion that
in the light of the decision of this Court in Hindustan Aluminium
Company Ltd . (supra) wherein, while examining the question whether
aluminium rolled products and extrusions could be described as ‘Metal’
under Item No.6 (as it then existed) in the Schedule attached with the U.P.
Act which is materially similar to Entry 24, this Court has observed that
expression ‘Metal’ has been generally employed to refer to the metal in its
primary sense, i.e. the metal in the form in which it is marketable as a
primary commodity, it is unnecessary for us to delve deep into the issue.
The only question for our consideration is whether the said decision
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conclusively holds that ‘properzi’ redraw rods are not ‘metal’ in the
primary form as such constituting new commercial commodity as held by
the High Court. Having carefully gone through the judgment, particularly
the observations in para 7 thereof, we are convinced that in so far as
‘properzi’ redraw rods are concerned, a distinction has been drawn by this
Court between ‘properzi’ redraw rods and other aluminium rolled products
and extrusions and precisely for this reason, the issue was kept open to be
re-examined by the Sales Tax Officer after further enquiry. As noted
above, learned counsel for the Revenue candidly conceded before us that in
so far as assessment year 1988-89 is concerned, after fresh enquiry, the
Assessing Officer treated ‘properzi’ redraw rods as primary metal,
classifiable under Entry 24. Admittedly, this decision of the Assessing
Officer was not questioned by the higher authorities and thus, attained
finality. Moreover, bearing in mind the fact that the same issue has now
been re-opened in the case of HINDALCO, in respect of assessment years
2003-04 to 2006-07, we feel that expression of any opinion on the issue, at
this juncture, would be prejudicial to the interest of either of the parties,
particularly when HINDALCO is not before us.
Now, coming to the second issue, it is trite that in view of the
inherent complexity of fiscal adjustment of diverse elements, a wider
discretion is given to the Revenue for the purpose of taxation and ordinarily
different interpretations of a particular tariff entry by different authorities
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as such cannot be assailed as violative of Article 14 of the Constitution.
Nonetheless, in our opinion, two different interpretations of a particular
entry by the same authority on same set of facts, cannot be immunised from
the equality clause under Article 14 of the Constitution. It would be a case
of operating law unequally, attracting Article 14 of the Constitution.
In the present case, as stated above, the basis for re-opening the
assessment of the Dealer in respect of assessment year 1988-89, was the
view taken by the Assessing Officer in the case of HINDALCO that
‘properzi’ redraw rods were not primary metal in terms of Entry 24.
Therefore, subsequently when on remand by the High Court as affirmed by
this Court, in HINDALCO’s fresh assessment in respect of the said
assessment year, the said product was held to be a ‘metal’ falling under
Entry 24, the entire foundation for re-opening of the assessment vanished.
Having accepted the view of the Assessing Officer in the case of
HINDALCO, the Sales Tax Authorities in the State cannot be permitted to
take a different stand in the case of the Dealer in respect of a similar item
for the same assessment year.
For all these reasons, we are of the opinion that the view taken by
the High Court, distinguishing the case of HINDALCO from that of the
Dealer, cannot be sustained.
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As a result, the appeal is allowed; the impugned order is set aside
and that of the Tribunal is restored leaving the parties to bear their own
costs.
….........................................J. [ D.K. JAIN ]
….........................................J. [ T.S. THAKUR ]
NEW DELHI, APRIL 16, 2010.
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