DIRECTOR OF ENTRY TAX Vs SUNRISE TIMBER COMPANY
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: C.A. No.-006692-006692 / 2008
Diary number: 36339 / 2007
Advocates: TARA CHANDRA SHARMA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6692 OF 2008 (Arising out of S.L.P. (C) No.2984 of 2008)
The Director of Entry Tax & Ors. ....Appellants
Versus
Sunrise Timber Company ....Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the order passed by a Division Bench of
the Calcutta High Court summarily dismissing the writ petition filed by the
petitioner under Article 226 of the Constitution of India, 1950 (in short the
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‘Constitution’). Challenge was to the order dated 24.7.1997 passed by the
West Bengal Taxation Tribunal (in short ‘the Tribunal’) in R.N-204 of
1996.
3. Respondent had filed application under Section 8 of the West Bengal
Taxation Tribunal Act, 1987 (in short ‘the Act’) in the nature of an
application under Article 226 of the Constitution. The question raised was
certain amount collected from the respondents in view of assessment or
otherwise as entry tax should be refunded along with interest, and the
documents seized on 26.5.1992 should be released and compensation is to
be paid by the officials for loss of reputation.
4. Stand of the appellant was that the petitioner before the Tribunal in
collusion with others imported consignments of timber being specified
goods under the schedule appended to Taxes on Entry of Goods into the
Calcutta Metropolitan Area Act, 1972 (in short ‘TAGMA Act’) into the
Calcutta Metropolitan Area from places outside the State for sale, use or
consumption therein without payment of necessary Entry Tax and also
forged documents thereby attracting action in terms of Section 24(1)(a) and
24(1)(b) of TAGMA Act besides criminal offences of forgery, cheating. It
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was pointed out that payment of Entry Tax was evaded by using and/or
producing all such forged documents.
5. The Tribunal accepted the stand of the respondent that he was being
harassed and the entire exercise of seizure and the collection of tax was
without legal sanction.
6. Appellants preferred Writ Petition before the High Court. As noted
above, the High Court disposed of the writ petition holding as follows:
“Having heard the learned Advocate for the Petitioners and after going through the materials on record, we find that the learned Tribunal has dealt with the matter extensively and there is no illegality or irregularity in respect of the order so passed by the learned Tribunal.
Hence, the application is dismissed.”
7. Learned counsel for the appellants submitted that the approach of the
High Court is clearly erroneous. Several questions of importance were
involved. The Tribunal did not examine the issues in the right perspective
and came to abrupt conclusions contrary to the evidence on record.
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8. There is no appearance on behalf of the respondents in spite of
service of notice.
9. We find that the High Court has not dealt with the various stands
taken by the appellants. It has come to an abrupt conclusion that the
Tribunal has dealt with the matter extensively. The issues raised by the
appellants were not without substance. It is another thing whether the same
would have been accepted. The manner in which the High Court has
summarily dismissed the writ petition cannot be countenanced.
10. Accordingly, we set aside the impugned order of the High Court and
remit the matter to it for fresh consideration in accordance with law. We
make it clear that we have not expressed any opinion on the merits of the
case.
11. The appeal is disposed of accordingly.
....................................................J. (Dr. ARIJIT PASAYAT)
……..…………............................J. (Dr. MUKUNDAKAM SHARMA)
New Delhi November 18, 2008
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