STATE OF U.P. Vs M/S. VAM ORGANIC CHEMICALS LTD.
Case number: C.A. No.-001929-001929 / 2004
Diary number: 12817 / 2003
Advocates: KAMLENDRA MISHRA Vs
MANIK KARANJAWALA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1929 OF 2004
State of Uttar Pradesh & Ors. ...Appellant(s)
Versus
M/s. Vam Organic Chemicals Limited ...Respondent(s)
W I T H
Civil Appeal Nos.1930/2004, 1931-1932/2004, 1933/2004, 2810-2938/2004, 4298/2009, 4299/2009 and Civil Appeal No. 2056/2010 @ S.L.P. (C) No.6979/2010 @ CC 2279/2009
J U D G M E N T
S.H. KAPADIA,J.
Heard learned counsel on both sides.
Delay condoned.
Leave granted in the special leave
petition.
In all these matters, respondents are
manufacturers of notified goods. These respondents have
been given central registration under Section 7 of the
Central Sales Tax Act, 1956, and also Recognition
Certificate under Section 4-B of the Uttar Pradesh Trade
Tax Act, 1948, for purchase of high speed diesel oil at
concessional rate. These certificates have been given on
different dates by the appellants.
...2/-
- 2 -
The lead matter is State of Uttar Pradesh &
Ors. vs. M/s. Vam Organic Chemicals Limited [Civil Appeal
No.1929 of 2004].
M/s. Vam Organic Chemicals Limited is a
public limited company incorporated under the Indian
Companies Act, having it's registered office at Amroha,
Uttar Pradesh. It has established a continuous process
chemical industry for the manufacture of Vinyl Pyridine,
Picoline, etc. [for short, `chemicals']. The said Company
is registered under the Uttar Pradesh Trade Tax Act, 1948
[for short, `1948 Act'], as well as under the Central
Sales Tax Act, 1956 [for short, `1956 Act'], as a dealer.
M/s. Vam Organic Chemicals Limited [for
short, “Company”] was granted a Registration Certificate
under Section 7 of 1956 Act in which a List of Items was
annexed. As per the said List, the Company was entitled
to purchase goods under 1956 Act. The Company was also
granted a Recognition Certificate under Section 4-B of
1948 Act authorizing it to purchase goods on concessional
rates. On the basis of the Recognition Certificate
granted by the State, the Company became entitled to
purchase various goods against Form III-B, which was
issued by the Assessing Authority on payment of
concessional rate of tax. Since the Company had obtained
Registration Certificate under Section 7 of 1956 Act, it
purchased high speed diesel oil [`HSD', for short] against
Form-C from Indian Oil Corporation Limited. The Company
had also bought HSD against Form III-B from Indian Oil
...3/-
- 3 -
Corporation Limited under which Indian Oil Corporation
Limited charged the tax at the rate of two per cent
against Form III-B.
On 12th June, 2000, a meeting was organised
by the Principal Secretary, Finance, Uttar Pradesh, in
which a decision was taken that the benefit of Form III-B
for purchase of HSD to be used in Diesel Generating Sets
in the factory should not be given the benefit of
concessional rate since such HSD was not directly used in
the manufacture of notified goods [chemicals]; rather, it
was used for generating electricity in the Generating Set
which electricity was then captively used for
manufacturing chemicals. On the basis of the said
decision dated 12th June, 2000, the Additional
Commissioner, Trade Tax, Meerut, Uttar Pradesh, issued a
Circular on 20th June, 2000, to all the subordinate
officers for it's implementation and, accordingly, all
Trade Tax Authorities of the State, who, at the relevant
time, were under the administrative control of the
Commissioner, issued notices for deletion of HSD, an item
mentioned in the Company's Recognition Certificate. It is
this show-cause notice which came to be challenged by M/s.
Vam Organic Chemicals Limited and others by filing writ
petitions in the Allahabad High Court.
In the writ petition filed by the Company,
it was submitted that HSD was a fuel, which was absolutely
essential for operating the Diesel Generating Set [D.G.
Set] in the factory as the Company's factory was engaged
in a continuous process chemical industry and, in the
absence of HSD, the D.G. Set would become non-functional
...4/-
- 4 -
and if electricity cannot be generated, it would be
impossible to produce chemicals. According to the
Company, HSD is used in D.G. Sets to generate electric
energy which is required for chemical industry. In this
connection, reliance was placed on Explanation to Section
4-B of 1948 Act. In reply, it was the case of the
Department that HSD is used in the D.G. Set for generating
electric energy which is not only used for chemical
industry but is also used for electrical appliances in
office, factory and to supply electricity for working of
lights, fans, etc. According to the Department, HSD is
used in the Generating Set for production of electricity;
that the unit of the Company was not registered/recognised
for production of electricity; that it was not a public
utility service under the relevant Electricity Act; and,
hence, the Company cannot call HSD a fuel/raw-material
used for production of electricity in this case.
According to the Department, in the present case, the
notified goods consisted of chemicals and not electricity,
hence, HSD was not used in the process of production of
chemicals directly. For the afore-stated reasons, the
Department submitted that, on the facts and in the
circumstances of this case, HSD cannot be included in the
Recognition Certificate of the Company. By the impugned
judgements, the High Court came to the conclusion that the
stand of the Department was highly technical. According
to the High Court, HSD was used by the Company for the
manufacture of chemicals [notified goods], as mentioned in
Section 4-B(2) of 1948 Act. According to it, the word
...5/-
- 5 -
“directly” is not mentioned in Section 4-B(2) of 1948 Act.
It further held that Section 4-B(2) of 1948 Act does not
mention that the goods, referred to in sub-section (1),
should be used directly for the manufacture of the
notified goods. In the light of the said reasoning, the
High Court came to the conclusion, by the impugned
judgements, that the show-cause notices issued by the
Department calling upon the Companies to show-cause as to
why HSD should not be deleted from the Recognition
Certificate based on the Circulars dated 20th June, 2000,
etc., be set aside. That, it was not open to the
Department to delete HSD, furnace oil, liquid fuels or
gaseous fuels from the Recognition Certificate as such
oil [HSD] constituted a fuel required for the manufacture
of chemicals in terms of the Explanation to Section 4-B(2)
of 1948 Act. Against the said judgements, the State has
come to this Court by above-mentioned civil appeals. We
may clarify that, in all, there are approximately 138
appeals against the impugned judgements of the Allahabad
High Court in various writ petitions. Suffice it to state
that common issue arises for determination in this batch
of cases, namely, Whether the Department was right in
issuing show-cause notices calling upon the Companies to
show-cause as to why HSD should not be deleted as an item
from their respective Recognition Certificates issued
under Section 4-B(2) of 1948 Act?
Mr. Sunil Gupta, learned senior counsel
appearing for the Department, invited our attention to
Annexure CA(I) of the Paper Book, which is a List of Items
registered under Section 4-B of 1948 Act. It appears to
...6/-
- 6 -
be a List annexed to the Registration Certificate. What
is argued by the learned senior counsel is that, under
Section 4-B(2) of 1948 Act read with Explanation thereto,
a dealer has to satisfy the Assessing Authority, empowered
to issue Recognition Certificate, that he requires the
duly itemised goods mentioned in the Recognition
Certificate for use in the manufacture by him of any
notified goods [final product]. According to the learned
senior counsel, the Recognition Certificate, including the
List of Items under Section 4-B(2) of 1948 Act, cannot be
read in isolation. Each Item in the List is duly
recognised by the Assessing Authority looking to its
requirement for use in the manufacture of the final
product [notified goods]. In this connection, it was
submitted that HSD does find place in the said List but if
the said Item is used to make the Generating Set
functional for generating electric energy which, in turn,
is captively consumed in the manufacture of chemical
goods, then, in that event, an assessee will not be
entitled to the benefit of concessional rate of tax.
Learned counsel invited our attention to several items in
the said List, including air-conditioners, stabilizers,
electrical panels and Diesel Generating Set. It was argued
on behalf of the Department that if HSD is used in the
Generating Set, it would not amount to it being used in
the manufacture of chemical goods but it would amount to
HSD being used to operate the machines. On the other
hand, it was urged on behalf of the assessee(s) that, in
the absence of HSD, it was not possible to operate the
...7/-
- 7 -
D.G. Set; that, the assessee(s) has installed several D.G.
Sets in it's factory for the manufacture of electricity
which Sets cannot function without the use of HSD.
According to the assessee(s), there is nothing in sub-
section (2) of Section 4-B of 1948 Act to suggest that HSD
should be used directly in the manufacture of chemical
goods. In any event, according to the assessee(s), in the
List enclosed with the Recognition Certificate, Diesel
Generating Set is mentioned. Therefore, HSD, in any
event, is directly used to operate Diesel Generating Set.
What is argued on behalf of the assessee(s) is that, if
D.G. Set is an item duly recognised by the Assessing
Authority, the machines cannot operate without the use of
HSD and, in the circumstances, there is, in any event, a
direct use of HSD in the working of the D.G. Set. As
stated above, the High Court has accepted the contentions
advanced on behalf of the assessee(s).
At the outset, we quote hereinbelow Section
4-B(2) with the Explanation as also Section 4-B(4)(ii) of
1948 Act:
“4-B. Specific Relief to certain manufacturers.--
[1] xxx xxx xxx
[2] Where a dealer requires any goods, referred to in sub-section (1) for use in the manufacture by him in the State, of any notified goods, or in the packing of such notified goods manufactured or processed by him, and such notified goods are intended to be sold by him in the State or in the course of inter-State trade or commerce or in the course
...8/-
- 8 -
of export out of India, he may apply to the assessing authority in such form and manner and within such period as may be prescribed, for the grant of a recognition certificate in respect thereof, and if the applicant satisfies such requirements including requirement of depositing late fee, and conditions as may be prescribed, the assessing authority shall grant to him in respect of such goods a recognition certificate in such form and subject to such conditions, as may be prescribed.
Explanation.-- For the purposes of this sub- section--
[a] `goods required for use in the manufacture' shall mean raw materials, processing materials, machinery, plant, equipment, consumable stores, spare parts, accessories, components, sub-assemblies, fuels or lubricants; and
[b] `notified goods' means such goods as may, from time to time be notified by the State Government in that behalf.
[4][ii] The assessing authority may amend a recognition certificate granted under sub- section (2), either of its own motion or on the application of the dealer, where the dealer has changed the name or place of his business or has closed down any branch or has opened a branch or for any other sufficient reason:
Provided that no recognition certificate shall be cancelled or amended by Assessing Authority of its own motion except after reasonable opportunity of being heard has been given to the dealer.”
We are looking at the present controversy
from a different point of view. The High Court has not
examined, in the present case, the nature of the power
exercised by
...9/-
- 9 -
the Assessing Authority under Section 4-B(4)(ii) of 1948
Act. This point of view arises because, in this case(s),
a show-cause notice has been issued to the assessee
calling upon the assessee to show-cause as to why HSD
mentioned in its Recognition Certificate should not be
deleted as it is being used for generating electricity in
the Generating Set which electricity is then consumed by
the factory. A number of writ petitions were filed in the
Allahabad High Court against the show-cause notices. The
High Court intervened at the show-cause notice stage. If
one looks at Section 4-B(4)(ii) of 1948 Act, one finds
that the Assessing Authority is vested with discretionary
power to amend the Recognition Certificate granted under
sub-section (2) of Section 4-B of 1948 Act either on it's
own motion or on the application of the dealer where the
dealer has changed his name or place of business or has
closed down his branch office or for any other sufficient
reason. By way of proviso, it has been clarified that no
Recognition Certificate shall be cancelled or amended by
the Assessing Authority on it's own motion without giving
reasonable opportunity of being heard to the dealer
[assessee]. If one looks at the Scheme of Section 4-B of
1948 Act, one finds that a statutory power is given to the
Assessing Authority to issue the Recognition Certificate
in respect of the notified goods. There could be a number
of notified goods. In fact, in 1998, “electricity” itself
was one of the notified goods. In our view, under the
Scheme of Section 4-B(2) of 1948 Act, the Assessing
Authority is vested with the statutory power to issue
...10/-
- 10 -
Recognition Certificate in respect of items enumerated
therein, which are required by the dealer for use in the
manufacture of any notified goods. In the present case,
the assessee(s) is manufacturing chemical goods. On
issuance of the Recognition Certificate, a concessional
rate of tax becomes applicable in respect of items
enumerated in such certificate. It is a conditional
exemption which is given to the dealer [assessee]. It is
important to bear in mind that a Recognition Certificate
is issued under Section 4-B of 1948 Act in respect of
notified goods [See sub-section (2A) of Section 4-B].
Power to grant exemption from payment of
duty or to pay concessional duty is expressly conferred on
the Assessing Authority. It is a case of conditional
exemption. While exercising that power, generally no
hearing or reasons are required to be given unless the Act
so provides. In this case, a proviso is inserted in
Section 4-B(4)(ii) of 1948 Act to say that no Recognition
Certificate shall be cancelled or amended by the Assessing
Authority without giving reasonable opportunity of being
heard to the dealer. It is for this reason that, in the
present case, the Assessing Authority has given show-cause
notices to all the respondent-dealers calling upon them to
show-cause as to why HSD, as an item, should not be
deleted from the Recognition Certificate.
In the present case, the Department
submitted, before us, that, by mistake, HSD has been
included in the List. The Department seeks to rectify
that mistake. The question, before us, is – whether
the Department is
....11/-
- 11 -
precluded from doing so? This question has not been
answered by the High Court. In our view, under Section 4-
B(4)(ii) of 1948 Act, the Assessing Authority is vested
with discretionary power to amend a Recognition
Certificate granted under sub-section (2) of Section 4-B
of 1948 Act either on it's own motion or on the
application of the dealer for any sufficient reason. This
pre-condition of “sufficiency of reasons” requires a show-
cause notice to be given to the dealer in whose favour a
Recognition Certificate exists calling upon him to show-
cause as to why an item should not be deleted in a given
case. Therefore, in our view, each case needs to be
examined by the Assessing Authority if it seeks to
exercise it's authority to delete an item from a
Recognition Certificate. Same is the position if the
Assessing Authority seeks to cancel a Recognition
Certificate for the reasons indicated in the said sub-
section. Not only that, while amending or cancelling a
Recognition Certificate, the Assessing Authority is also
required to give reasons for amending or cancelling the
existing Recognition Certificate or for deleting an item
therefrom.
One more aspect needs to be highlighted.
Under the proviso to Section 4-B(4)(ii) of 1948 Act, the
words used are “no recognition certificate shall be
cancelled or amended by Assessing Authority of its own
motion except after reasonable opportunity of being
heard”. It is important to note that the word
“rectification” does
...12/-
- 12 -
not find place in the said proviso. Conceptually, the
word “rectification” is different from the word
“amendment”. This point is relevant because, in the
present case, the stand of the Department is that HSD is
inserted in the Recognition Certificate by mistake. The
Department seeks to delete that item on the ground of
mistake. That would not be possible. When a Recognition
Certificate is issued, a benefit of concessional rate of
tax is given to the dealer. He arranges his business
affairs on those lines. Therefore, that benefit cannot be
withdrawn retrospectively. Such benefit can be withdrawn,
at the highest, from the date of the show-cause notice
when the Assessing Authority proposes to delete an item
from the Recognition Certificate. In our view, such a
show-cause notice has been given in each of the cases
before us. Accordingly, we construe such show-cause
notice to be for amending the Recognition Certificate in
the facts and circumstances of this case, particularly
because, in some of the cases, we find that Recognition
Certificates have been issued as far back as in 1980.
For the reasons given hereinabove, we remit all
these cases to the Assessing Authority with a direction to
treat the show-cause notice(s) issued for the purposes of
amending the existing Recognition Certificate(s). Each
assessee will be given a hearing. Each case for amendment
of Recognition Certificate will be decided in accordance
with the procedure laid down in Section 4-B(4)(ii) of 1948
Act. The Assessing Authority will decide each case on
...13/-
- 13 -
it's own merits uninfluenced by the decision of the High-
Power Committee dated 12th June, 2000. It will also decide
each of such cases uninfluenced by Circulars issued by the
Additional Commissioner dated 20th June, 2000, and others.
The Assessing Officer will decide each case on it's own
merits uninfluenced by the observations made by the High
Court in the impugned judgements.
One more clarification needs to be
mentioned. In some of these cases, pursuant to the show-
cause notice(s), the Assessing Authority has also passed
adjudication orders in terms of the Circulars issued by
the Commissioner. In view of our order herein, we direct
the Assessing Officer to decide these cases de novo on the
basis of the show-cause notices and also uninfluenced by
the observations made in the orders of adjudication
earlier. In each case, the Assessing Officer will give a
reasoned order. However, if an order amending the
Recognition Certificate is issued by the Assessing
Authority, the same will operate only from the date of
issuance of show-cause notice.
Subject to what is stated hereinabove, this
batch of civil appeals filed by the State of Uttar Pradesh
stand disposed of with no order as to costs.
......................J. [S.H. KAPADIA]
......................J. [AFTAB ALAM]
New Delhi, February 26, 2010.