Kerala High Court
M/S.Joy Alukkas Traders(I) Pvt. Ltd vs State Of Kerala on 11 November, 2009
Bench: C.N.Ramachandran Nair, V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ST.Rev..No. 219 of 2009()
1. M/S.JOY ALUKKAS TRADERS(I) PVT. LTD.,
... Petitioner
Vs
1. STATE OF KERALA, REP. BY SECRETARY,
... Respondent
For Petitioner :SRI.HARISANKAR V. MENON
For Respondent : No Appearance
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice V.K.MOHANAN
Dated :11/11/2009
O R D E R
'C.R.'
C.N.RAMACHANDRAN NAIR &
V.K.MOHANAN, JJ.
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S.T.Rev.No. 219 of 2009
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Dated this the 11th day of November, 2009
J U D G M E N T
Ramachandran Nair,J:
The question raised in the revision filed by the assessee is whether the Sales Tax Appellate Tribunal was justified in upholding the order of the Deputy Commissioner issued under Section 35 of the Kerala General Sales Tax Act, 1963 (for short 'the K.G.S.T.Act') wherein he directed revision of assessee's assessment for the year 2003-04 at the compounded rate as provided under Section 7(1)(a) of the K.G.S.T.Act by taking into account the turnover of all the branches of the assessee in Kerala.
2. We have heard Advocate Sri.Harisankar. V.Menon appearing for the revision petitioner and the Government Pleader appearing for the respondent. S.T.Rev. No.219 of 2009
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3. The facts leading to the controversy are the following:-
The assessee is engaged in the business of gold jewellery. It has it's head office at Ernakulam and three branches in the State at Kottayam, Angamaly and Thodupuzha. The assessee holds single registration under the K.G.S.T.Act with branch certificate for each of the three branches. During the assessment year 2003- 04, the assessee made an application before the assessing officer in Form No.21 for payment of tax at compounded rate as provided under Section 7(1)(a) of the K.G.S.T.Act for two branches located at Kottayam and Angamaly. Even though the scheme for payment of tax under compounding rate under Section 7(1)(a) is in lieu of tax payable under Section 5(1) by the dealer for his total turnover which would include turnover of head office and all branches in the State, the assessing officer, without noticing the statutory scheme, ordered the S.T.Rev. No.219 of 2009 :-3-:
assessee to pay tax under the compounding scheme only for the two branches applied for by them. Approval for payment of tax under Section 7(1)(a) was granted by the assessing officer by issuing Form No.21A based on which assessee started remitting tax. Since the compounding scheme for payment of tax was granted only for two branches, the assessee started filing regular returns and remitting tax thereon for the business carried on in the head office and another branch. After the end of the year, the assessment was completed by the assessing officer under Section 17(3) of the K.G.S.T.Act wherein tax is computed under the compounding scheme for two branches and tax is assessed under Section 5(1) for the head office and another branch based on the turnover determined by him, which is in partial modification of turnover returned by the assessee. The assessment was scrutinised by the Deputy Commissioner and on scrutiny of the assessment S.T.Rev. No.219 of 2009 :-4-:
by the Deputy Commissioner, he noticed that the assessment is not in accordance with the charging provisions of Sections 5(1) and 7(1)(a) of the Act inasmuch as, there is no provision for compounding of part of the turnover and payment of tax for the balance turnover. He, therefore, initiated proceedings under Section 35 and ordered revision of assessment by directing assessment under Section 7(1)(a) in terms of the request made by the assessee and accepted by the officer, but by including the business of all Branches of the assessee in terms of Section 7(1)(a) of the K.G.S.T.Act.
4. The assessee filed appeal against the order of the Deputy Commissioner issued under Section 35 contending that the order is time barred and that the regular assessment completed by the assessing officer is permissible under the provisions of the Act and Rules. On the question of limitation, the contention of the S.T.Rev. No.219 of 2009 :-5-:
assessee was that the mistake, if any, is in the permission granted by the officer on application filed by the assessee for compounding under Rule 30 of the K.G.S.T.Rules and so much so, the revision, if any, under Section 35 should have been on the approval granted by the officer for compounding, i.e., with reference to the compounding order in Form No.21A and demand in Form No.22, for payment at compounded rate, with reference to which the matter was time barred. However, the Tribunal found that the order revised by the Deputy Commissioner was a regular assessment which was completed under Section 17(3) which led to reduced payment of tax on account of misapplication of the compounding scheme by the assessing officer and the order directing revision of assessment under Section 35 was issued by the Deputy Commissioner within the time frame prescribed therein. The Tribunal, accordingly, rejected the challenge against the order of S.T.Rev. No.219 of 2009 :-6-:
the Deputy Commissioner on ground of limitation. So far as the challenge against the order on merits, the Tribunal concurred with the findings of the Deputy Commissioner because, according to them, the partial compounding is not permissible under Setion 7(1)(a) and assessee's request for the same is impermissible under Section 7(1)(a) read with Section 5(1) of the Act. It is against these findings of the Tribunal, the assessee has filed this revision.
5. The first question to be considered is whether the partial compounding applied for by the assessee and approved by the assessing officer is permissible under the provisions of Section 7(1)(a) of the Act which are extracted herein below for easy reference:-
"7. Payment of tax at compounded rates:- (1) Notwithstanding anything contained in Sub- section(1) of Section 5,
(a) any dealer in gold or silver ornaments or wares may, at his option, instead of paying tax in accordance with the provisions of that sub-
section, pay tax at two hundred percent of the S.T.Rev. No.219 of 2009 :-7-:
tax payable by him as conceded in the return or accounts for the or the tax paid for the immediate preceding year whichever is higher.
Explanation.-- For the purpose of this clause "tax payable as conceded in the return or account for the immediate preceding year" means tax payable on the sales turnover under sub- section (1) of section 5 and the tax payable on the purchase turn over under Section 5A:
Provided that where during the preceding year, the dealer had not transacted business for any period the tax payable for the whole year shall be calculated proportionately on the basis of the tax payable for the period during which such dealer had transacted business;
Provided also that where such a dealer acquires any running business or a branch of a business with respect to gold, silver ornaments or wares during the year, the amount of compounding tax payable in respect of such business shall be calculated in accordance with the provisions of this clause as if it were an independent business, taking into account the turnover conceded in the return or accounts thereof for the previous year with respect to that business or on the quantum of compounded tax fixed for the previous year in accordance with clause (a);
Provided also that where a dealer paying tax in accordance with the provisions of this sub- section opens a new branch during a year, such branch shall be treated as if it were an independent place of business and the provisions of this sub-section shall apply to it accordingly." S.T.Rev. No.219 of 2009
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6. It is very clear from the above provisions that the payment of tax at compounded rate under Section 7 (1)(a) is an option given to the assessee to pay tax under the compounding scheme in lieu of tax payable under Section 5(1) of the Act. Therefore, necessarily, the scope of Section 7(1) has to be considered with reference to the main charging section otherwise applicable to the assessee, which is Section 5(1). There is no dispute that the liability for sales tax for a dealer under Section 5(1) is on the total turnover under Section 2(xxvi) which means the aggregate turnover in all goods of a dealer at all places of his business in the State. Therefore, the compounding, as an alternate method of payment of tax under Section 7(1)(a), is for the business as a whole irrespective of the number of branches maintained by the assessee. In fact, Section 7(1)(a) provides for payment of tax at compounded rate only in respect of one line of business, i.e., any gold or silver S.T.Rev. No.219 of 2009 :-9-:
ornaments or wares and if assessee is engaged in any other line of business, the compounding under Section 7 (1)(a) will apply for only business in gold and silver ornaments and wares. In other words, in the same line of business, viz., gold and silver ornaments, the assessee cannot opt to pay tax under compounding scheme for some branches and pay tax on the turnover for the other branches under Section 5(1) of the K.G.S.T.Act. Under the second and third provisos to Section 7(1), compounding is to be done by including the turnover of branches maintained where business carried on is in gold and silver ornaments and wares. Therefore, the assessing officer clearly committed violation of statutory provisions by allowing payment of tax at compounded rate under Section 7(1)(a) in respect of gold business in two branches and by permitting payment of tax under Section 5(1) on the turnover of gold and silver ornaments in the head office and another branch. The S.T.Rev. No.219 of 2009 :-10-:
assessee, who is engaged only in the business of gold and silver ornaments and wares, is liable to be assessed under Section 7(1)(a) for the entire turnover covering the head office and all the branches in the State. However, if the assessee is engaged in the other line of business, i.e., business other than in gold and silver ornaments and wares, then in respect of such other line of business, the assessee is entitled to pay tax under Section 5(1) along with payment of tax at the compounding rate under Section 7(1)(a) in respect of the jewellery business carried on all the branches. The Deputy Commissioner, therefore, rightly found that the assessment completed is against the scheme of charging Section under Section 7(1)(a) of the Act. Since the regular assessment has led to loss of revenue, the Deputy Commissioner rightly directed revision of assessment. We therefore hold that the Tribunal rightly confirmed the order of revision on merit. S.T.Rev. No.219 of 2009
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7. The next contention raised by counsel for the petitioner is that the mistake, if any, is in the approval granted by the assessing officer in Form No.21A permitting the payment of tax at compounded rate only for two branches and simultaneously, permitting the assessee to pay tax under Section 5(1) for the head office and another branch and so much so, the order prejudicial to the interest of the revenue requiring correction through revision under Section 35 is Form No.21A. According to counsel, since the Deputy Commissioner has not revised the said order, he has no jurisdiction to revise the regular assessment made in consonance with the compounding scheme approved by the assessing officer. The Government Pleader, on the other hand, contended that Form No.21A is only an approval granted on application filed under Rule 30 and in such case, the dealer is permitted to file return under sub-clause(5) of Rule 30 in Form No.9 on which the S.T.Rev. No.219 of 2009 :-12-:
assessment has to be made by the assessing officer under Section 17(1) or 17(3) of the Act. It is clear from Form No.21A and Form No.22 issued under Rule 30 that the payment of tax based on the approval and the demand notice are only provisional and the same has to find acceptance in a regular assessment. In other words, even if there is a mistake or omission in the approval granted by the assessing officer, it is within his powers to modify such order and demand the tax escaped under the compounding scheme in regular assessment or later by revising assessment under Section 19(1). The power of the Deputy Commissioner under Section 35, of course, can be exercised in respect of any order passed by the assessing officer which is prejudicial to the interest of the revenue. Therefore, the approval granted in Form No.21A and the demand notice issued under Form No.22 also could be corrected by initiating proceedings under Section 35 if the Deputy Commissioner is of the view S.T.Rev. No.219 of 2009 :-13-:
that approval granted and the demand tax are detrimental to the interest of the revenue. However, failure or omission on the part of the Deputy Commissioner in interfering at that stage does not bar him from scrutinising the correctness of the regular assessment completed under Section 17(3). We have already found that the monthly payment of tax based on the approval for compounding granted by the assessing officer in Form No.21A and the demand notice issued under Form No.22 are only provisional and the same should find acceptance in a regular assessment. When a regular assessment is completed by the assessing officer, his earlier orders issued in Form No.21A and Form No.22 for payment of tax under compounding scheme do not survive any longer because the final assessment supersedes all those proceedings. No purpose will be served by modifying those orders which have lost significance once assessments are made. S.T.Rev. No.219 of 2009
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Therefore, we are of the view that the Deputy Commissioner is competent to revise an assessment prejudicial to the interest of the revenue, no matter, such assessment is completed based on an erroneous compounding order passed by the Officer in Form No.21A which was not cancelled or revised by the Deputy Commissioner. There is no dispute that the order issued by the Deputy Commissioner under Section 35 is within the time for revision of regular assessment passed by the assessing officer under Section 17(3). So much so, the Tribunal rightly rejected the assessee's challenge against the order of the Deputy Commissioner on the ground of limitation.
8. The last contention raised by the assessee's counsel is that the compounding scheme is a contract between the Department and the assessee and the same, when incorporated in assessment, cannot be revised by the Deputy Commissioner in exercise of suo motu S.T.Rev. No.219 of 2009 :-15-:
revisional power under Section 35 of the K.G.S.T.Act. Counsel has relied on a Division Bench decision of this Court reported in Jyothish Kumar v. State of Kerala [1994] 95 STC 527 and that of the Supreme Court in State of Kerala and Another v. Builders Association of India and Others (104 STC 134). In this case, the scheme of compounding for payment of tax had been opted by the assessee and accepted by the Department. However, the question to be considered is whether a wrong order passed on a compounding application which has resulted in reduced payment of tax at compounded rates in violation of the statutory provisions could be corrected by a higher authority exercising supervisory jurisdiction over the assessing officer. We are unable to accept the proposition that an option exercised by assessee to pay the tax under compounded scheme, accepted by the officer amounts to a contract between the assessee and the assessing officer. The S.T.Rev. No.219 of 2009 :-16-:
assessing officer is the first authority created under the statute to determine the tax payable under the Act, which includes the scheme of payment of tax at the compounding rate provided under Section 7(1)(a). The entire scheme of levy, payment and recovery of tax and the procedure to be followed are exhaustively dealt with in the statutory provisions. If there is any violation of the provisions of the Act in regard to the filing of the application for compounding by the assessee and acceptance of the same by the officer, leading to loss of revenue, the Deputy Commissioner under Section 35 has full power to interfere with the orders issued by the assessing officer and correct the same within the time stipulated under the Act. In other words, in our view, the compounding scheme for payment of tax opted by the assessee and accepted by the officer, does not achieve finality, because it is subject to supervisory jurisdiction by the Deputy Commissioner. Therefore, if S.T.Rev. No.219 of 2009 :-17-:
the scheme approved by the officer is in violation of the charging provision, then the Deputy Commissioner has power under Section 35 to correct the same which extends to even correction of final assessment wherein tax is finally determined. In our view, no contract between assessee and assessing officer is conceived under the Act and no order of the officer prejudicial to the Revenue is immune from scrutiny by the Deputy Commissioner under Section 35 of the Act. We therefore decline to interfere with the order of the Tribunal on this ground also. Consequently, we dismiss the Tax Revision Case.
9. We notice that the assessee will have liability to pay interest partly because of the mistake committed by the officer in approving the compounding applied for by the assessee in violation of the charging provision. We therefore direct the assessing officer to limit levy of interest under Section 23(3A) or Section 23(3) at S.T.Rev. No.219 of 2009 :-18-:
compensatory rate of 12% per annum, for the entire period of delay.
sd/-
C.N.Ramachandran Nair, Judge.
sd/-
V.K.Mohanan, Judge.
MBS/
-true copy-
P.S.TO JUDGE.
S.T.Rev. No.219 of 2009 :-19-:
C.N.RAMACHANDRAN NAIR & V.K.MOHANAN, JJ.
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J U D G M E N T S.T.Rev. No.219 of 2009 :-20-:
DATED: -9-2009