Supreme Court of India
State Of Gujarat vs M/S. Ananta Mills Ltd on 23 November, 1965
Equivalent citations: 1966 AIR 953, 1966 SCR (2) 669, AIR 1966 SUPREME COURT 953
Author: S.M. Sikri
Bench: S.M. Sikri, J.C. Shah
PETITIONER:
STATE OF GUJARAT
Vs.
RESPONDENT:
M/S. ANANTA MILLS LTD.
DATE OF JUDGMENT:
23/11/1965
BENCH:
SIKRI, S.M.
BENCH:
SIKRI, S.M.
SUBBARAO, K.
SHAH, J.C.
CITATION:
1966 AIR 953 1966 SCR (2) 669
ACT:
Bombay Sales Tax (Exemption, set-off and Composition)
Rules, 1954, rr. 6 and 12--Purchase Tax paid on unginned
cotton--Ginned Cotton used in manufacture--Sale of Cotton
seeds--Purchase tax, if refundable.
HEADNOTE:
The respondent, a manufacturer of cotton Textiles,
purchased unginned cotton and paid purchase tax thereon.
The cotton was ginned and pressed by the respondent, the
ginned cotton was used in the manufacture of cotton textile
while the cotton seeds were sold by it. The respondent
claimed refund of purchase tax paid on the unginned cotton
under the Bombay Sales Tax (Exemption, Set-off and
Composition) Rules, 1954 which was disallowed by the Sales
Tax authorities on the ground that r. 6(ii) was not
applicable when subsidiary or incidental product alone was
,,old and the main product was used in the manufacture of
the goods and looking at the working of the aforesaid Rule,
all the products of the unprocessed goods should be sold.
In reference, the High Court allowed the refund of the
purchase tax under r. 12(i).
HELD : The respondent was entitled to refund under r.
12(i).
What is necessary under rule 12(i) is that the goods
should have been actually used for the purpose specified
viz., the production of any of the goods aforementioned for
sale. These conditions have been satisfied in this case
because unginned cotton was used for the purpose of
producing one of the goods specified in column 2 for sale,
namely, cotton seeds. [672 H]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 807 of 1964.
Appeal by special leave from the judgment and order dated December 10, 1962 of the Gujarat High Court in Sales- tax Reference No. 8 of 1961.
R. Ganapathy Iyer and B. R. G. K. Achar, for the appellant.
I. N. Shroff, for the respondent.
The Judgment of the Court was delivered by Sikri, J. This appeal by special leave is directed against the judgment of the Gujarat High Court in a Sales Tax Reference made to it by the Gujarat Sales Tax Tribunal. Two questions were referred by the said Tribunal to the High Court "1. Whether in the facts and circumstances of the case, the purchase of the raw cotton by the applicant Mill 670 could be said to have been intended for use in the production of cotton seeds for sale within the meaning of clause (ii) of rule 6 of the Bombay Sales Tax (Exemption, Set-off and Composition) Rules, 1954;
2. Whether the applicant Mill is entitled under rule 12(1) to a refund of the purchase tax paid by it."
The facts set out in the statement of the case by the Tribunal are briefly as follows : The respondent is a manufacturer of cotton textile, particularly of coarse and medium variety cloth. During the assessment period from April 1, 1955 to March 31, 1956, it purchased unginned cotton worth Rs. 5,93,266/- from unregistered dealers and paid purchase tax of Rs. 5,932/- under S. 10(a) of the Bombay Sales Tax Act, 1953. The cotton was ginned and pressed by the respondent, the ginned cotton was used in the manufacture of cotton textiles while the cotton seeds were sold by it. During the course of assessment proceedings the respondent applied for refund of purchase tax paid on the unginned cotton under the Bombay Sales Tax (Exemption, Set- off and Composition) Rules, 1954, (hereinafter referred to as the Rules). The Sales Tax Officer refused to allow any refund on the ground that the conditions of r. 12 ( 1 ) read with r. 6 (ii) of the Rules had not been fulfilled. The Assistant Collector of Sales Tax on appeal confirmed the order of the Sales Tax Officer on the ground that "rule 6(ii) is not applicable when subsidiary or incidental product alone is sold and the main product is used in the manufacture of other goods. Looking the working of the aforesaid Rule, all the products of the unprocessed goods should be sold."
The respondent filed a revision before the Deputy Commissioner of Sales Tax, who also upheld the order of the Sales Tax Officer. The respondent then filed a revision before the Gujarat Sales Tax Tribunal. The Tribunal rejected the revision on the ground that "the purpose underlying the applicant's purchases was primarily the production of ginned cotton for manufacture. The cotton seeds which form the bye-product of the ginning process would no doubt have to be sold because the Mill has no use for them. But that does not mean that the purpose for which unginned cotton was purchased was the sale of cotton seeds. It is not reasonable to suppose that a textile mill purchases unginned cotton for the purpose of selling the cotton seeds." At the instance of the respondent, as already stated, the Tribunal referred the case to the High Court. The High Court answered question 671 No. 2 in the affirmative, but did not answer question No. 1 on the ground that the answer to the question was not relevant for the purpose of determining the matter in controversy.
Mr. Ganapathy Iyer, the learned counsel for the appellant, contends before us that the Sales Tax authorities were right in refusing to allow a refund,to the respondent and that the High Court erred in answering the second question in favour of the respondent.In order to appreciate the contentions of the parties,it is necessary to set out ff. 6 and 12 and the Schedule to the Rules.
" 6. Classes of sales on which general sales tax shall not be payable. The general sales tax leviable under section 9 shall not be payable in respect of the following classes of sales
(i) .. .. ... ... ...
(ii) Sales of any goods falling under any entry specified in column 1 of the Schedule hereto to a dealer who holds a licence under s. 12 who furnishes to the selling dealer a certificate in Form (4) declaring that the goods sold to him are intended to be used by him in producing any goods falling under the corresponding entry in column 2 of the said Schedule for sale SCHEDULE Goods from which the goods specified Goods produced in Goods produced column 2 are produced 1 2
-------------------------------------------------------------.
1.Cotton in pod; unginned or unpressed cotton Unginned cotton; ginned or pressed cotton; cotton seeds.
x x x x
-------------------------------------------------------------- .lm15
12. Refund and remission of purchase tax in certain cases.-
(1) Where a dealer who has purchased any goods specified in clauses (i) or (ii) of rule 6 shows to the satisfaction of the Collector that they have been used by him for the purpose specified in the said clause, the Collector shall on application for refund made by the 672 dealer in the manner specified in rule 25 of the Bombay Sales Tax (Procedure) Rules, 1954, refund to such dealer the amount of purchase tax paid by him in respect of such purchase;
or where the amount of purchase tax payable under clause (a) of section 10 in respect of such purchase has not yet been p aid, the Collector shall by order remit the amount so payable."
Mr. Ganapathy Iyer contends that when r. 12 speaks of the purpose specified in cl. (ii) of r. 6, it means the purpose of "producing any goods falling under the corresponding entry in column 2 of the said Schedule for sale." In other words, he says that the purpose must be producing unginned cotton, ginned or pressed cotton or cotton seeds for sale, and if any of these goods are produced but not sold then r. 12 does not apply.
Mr. Shroff, on the other hand, contends that the words "purpose specified in the said clause" only mean the purpose of producing any goods falling under the corresponding entry in column 2 of the Schedule, and he wants us to omit from consideration the words "for sale". We agree with Mr. Ganapathy Iyer that the purpose must be the purpose of producing goods-unginned cotton, ginned or pressed cotton, cotton seeds-for sale, and the words "for sale" must be given effect to.
But even if this contention of Mr. Ganapathy Iyer is accepted the respondent would still, in our opinion, be entitled to refund under r. 12(1). Rule 6 speaks of the intention at the time of the purchase, but r. 12 does not incorporate that intention by referring to the purpose specified in cl. 6(ii). The intention at the time of the purchase is irrelevant for the purpose of r. 12. In r. 6(ii) intention was relevant because the purchasing dealer had to furnish to the selling dealer a certificate in Form (4) declaring that the goods sold to him were intended to be used by him for producing any of the goods falling under the corresponding entry in Column 2 of the said schedule for sale. But when the respondent paid the purchase tax on unginned cotton under s. 10(a) of the Act, he paid it because he purchased the same from persons who were not registered dealers, and there was no question of furnishing any certificate at that stage. As the High Court observed "what is necessary is that goods should have been actually used for the purpose specified viz., the production of any of the goods aforementioned for sale." These conditions have been satisfied in this case because unginned cotton was used for the purpose of producing one of the goods specified in column 2, namely, cotton 673 seeds. Consequently, the respondent is entitled to a refund under r. 12 and the High Court was right in answering the second question in the, affirmative. We also agree with the High Court that in view of its answer to question No. 2 it is not necessary to answer question No. 1. In the result the appeal fails and is dismissed with costs here and in the High Court.
Appeal dismissed.
674