Gujarat High Court
State Of Gujarat vs Gas Authority Of India Ltd. on 31 July, 2018
Bench: M.R. Shah, B.N. Karia
C/SCA/12980/2007 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12980 of 2007
With
R/SPECIAL CIVIL APPLICATION NO. 15822 of 2007
To
R/SPECIAL CIVIL APPLICATION NO. 15840 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE M.R. SHAH Sd/
and
HONOURABLE MR.JUSTICE B.N. KARIA Sd/
=============================================
1 Whether Reporters of Local Papers may be allowed to see No the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India or any order made thereunder ?
============================================= STATE OF GUJARAT Versus GAS AUTHORITY OF INDIA LTD.
============================================= Appearance:
MR MANISH R BHATT, SENIOR ADVOCATE with MRS MAUNA M BHATT, ADVOCATE for the Petitioner(s) No. 1 MR MIHIR THAKORE, SENIOR ADVOCATE with MR RAKESH GUPTA, ADVOCATE with MR KUNAN NAIK, ADVOCATE with MR VIVAN SHAH, ADVOCATE for M/S TRIVEDI & GUPTA, ADVOCATE for the Respondent(s) No. 1 MR HARIN P RAVAL, ADVOCATE for the Respondent(s) No. 7 MR VH KANARA, ADVOCATE for the Respondent(s) No. 7 RULE SERVED for the Respondent(s) No. 2 4 , 6 RULE SERVED BY DS for the Respondent(s) No. 5 ============================================= CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE B.N. KARIA Date : 31/07/2018 COMMON CAV JUDGMENT Page 1 of 43 C/SCA/12980/2007 CAV JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] As common question of law and facts arise in this group of petitions and as such arise out of the impugned common judgment and order passed by the learned Gujarat Sales Tax Tribunal, Ahmedabad (hereinafter referred to as "Tribunal") passed in Appeal Nos.4/2005 to 23/2005 as well as the common order passed by the learned Tribunal in respective Rectification Applications, all these petitions are decided and disposed of by this common judgment and order.
[2.0] For convenience, Special Civil Application No.12980/2007 arising out of the impugned judgment and order dated 16.05.2005 passed by the learned Tribunal in Appeal No.17/2005 and the order dated 06.07.2006 rendered in Rectification Application No.34/2005 be treated as the lead matter.
[3.0] The facts leading to the present Special Civil Applications in nut shell are as under:
[3.1] That the Oil and Natural Gas Corporation (hereinafter referred to as "ONGC") is the purchaser of natural gas in India. According to the petitioner - State of Gujarat, earlier ONGC used to market the gas directly to its consumers. However, later on, for administrative convenience, manufacturing activity was separated from marketing activity and given to the respondent No.1 herein - original appellant - Gas Authority of India Ltd. (hereinafter referred to as "GAIL"). The entire quantity of gas produced was thereafter marketed by GAIL exclusively under back to back arrangement. The natural gas coming out of the natural gas field was required to be used in its entirety since it cannot be stored as in the case of electricity.Page 2 of 43 C/SCA/12980/2007 CAV JUDGMENT
[3.2] The Central Government constituted a Gas Linkage Committee of which ONGC and GAIL were members. The said Committee decided in advance the quantity of gas to be allocated to the respective industries keeping in view the total gas production, comparative need and the priority of the industries concerned. Based on such allocation, both on firm and on fall back basis, GAIL entered into binding contracts with the allottees / consumers of gas, stipulating, inter alia, the price and daily consumption of gas. The minimum actual quantity of gas was required to be lifted by the consumer failing which a particular amount was required to be paid to GAIL by the said consumers. Based on the declaration of the daily requirement of the consumers, each day supply was determined by GAIL which included supply to certain consumers on fall back basis. According to the petitioner State, the same was to ensure that the entire quantity of gas produced by ONGC is purchased by GAIL and supplied to its predetermined customers and that no gas is allowed to be wasted. According to the petitioner State, in the contract executed with the individual industrial consumers, GAIL insisted on the industries maintaining a firm time schedule for each item of work of commissioning of plant in which gas would be consumed and stipulated for stringent penalty, if the industries failed in taking delivery of the specific quantity of gas on each day.
[3.3] GAIL had installed a pipeline network from Hazira (Gujarat) to Jagdishpur (U.P.) covering the State of Gujarat, Madhya Pradesh, Rajasthan, Uttar Pradesh, Delhi and Haryana with HaziraBijapur Jagdishpur (hereinafter referred to as HBJ Pipeline). Through the said HBJ Pipeline network, GAIL supplied gas to various industries in the power, fertilizer and other sectors which were located alongwith the pipeline network. The delivery of the natural gas was being taken from ONGC at Hazira. After taking delivery from ONGC, some quantity of Page 3 of 43 C/SCA/12980/2007 CAV JUDGMENT natural gas was sold to the consumers within the State of Gujarat and the rest to the consumers / customers in the States of Madhya Pradesh, Uttar Pradesh, Rajasthan, Delhi and Haryana. According to the petitioner State, GAIL at Hazira charged local sales tax and deposited the same with the petitioner State i.e. Local Sales Tax Authority for the transaction of sale, to the local customers in Gujarat State. GAIL showed dispatches to the customers in other States as stock transfer. GAIL also transferred certain portion of gas to its LPG plant located in Madhya Pradesh and Uttar Pradesh for captive consumption and treating the same as "stock transfer". In the said process, GAIL paid 4% local sales tax on the purchase of gas which was treated by it as stock transfer. According to the petitioner State, under Section 12 of the GST Act, a dealer can purchase goods for stock transfer in Form No.17 by paying 4% tax on purchase price. However, GAIL treated all the transactions and supplied made to the consumers / customers located out of Gujarat State as "stock transfer" under Section 6A of the Central Act (hereinafter referred to as "CST Act") and did not pay any sales tax under the said Act.
[3.4] It appears that investigation was carried out by the Flaying Squad at the premises of the Compressor Station of GAIL at Hazira on 08.08.1999. During the investigation, copies of documents, correspondences and evidences relating to the transactions for the year 199495 to 19992000 were obtained. That after scrutinizing the said documents, the Assessing Officer formed an opinion that the so called / alleged "stock transfer" transaction of GAIL were actually in the nature of interState sale which were taxable in Gujarat State under Section 3 of the CST Act. A detailed showcause notice dated 01.09.1999 as issued by the Assessing Officer under the GST Act read with the relevant provisions of the CST Act to GAIL by which the GAIL was called upon to Page 4 of 43 C/SCA/12980/2007 CAV JUDGMENT showcause as to why the alleged stock transfer transactions should not be treated as interState sale and why tax and necessary penalty should not be levied. That GAIL replied to the said showcause notice. That after considering the submission made by GAIL, a provisional assessment order was passed holding that the socalled stock transfer transactions of GAIL (other than the supply to LPG plant) were in reality in the nature of interState sale which were taxable in Gujarat State under Section 3 of the CST Act. Accordingly, a provisional assessment order was passed under Section 41B of the GST Act as well as under the CST Act assessing GAIL provisionally for the period 199495 to 19992000 under the GST Act and CST Act. The Assessing Officer also imposed interest for the years 199495 to 19992000.
[3.5] It appears that instead of challenging the provisional assessment orders, GAIL straightway filed writ petitions before the Hon'ble Supreme Court. The Hon'ble Supreme Court granted stay against the recovery of the dues. That thereafter the regular assessment orders under Section 41 of the State Act were passed for the period 199899 and 19992000 under both the State as well as Central Acts. GAIL filed another writ petition before the Hon'ble Surpeme Court challenging the aforesaid assessment orders. The Hon'ble Supreme Court granted stay against the recovery proceedings arising from the said assessment orders. That by order dated 01.02.2005, the Hon'ble Supreme Court disposed of all the writ petitions and the Hon'ble Supreme Court remanded the matters to the learned Tribunal for a decision on the issue whether the sales in question were interState or interState Sales and whether GAIL was liable to pay any tax under the State and the Central Act or not. It appears that thereafter the ONGC preferred appeals before the learned Tribunal challenging the provisional assessment orders / assessment orders. That during the pendency of the appeals, on behalf of GAIL, an Page 5 of 43 C/SCA/12980/2007 CAV JUDGMENT application at Exh.18 was filed requesting the learned Tribunal to make spot visit at the place of business of GAIL. That before the learned Tribunal, GAIL - original applicant also joined the respondent Nos.2 to 7 herein viz. State of Madhya Pradesh and other States. It appears that the State of Rajasthan filed its reply at Exh.19 whereby the State of Rajasthan accepted the view canvassed by GAIL. The petitioner State of Gujarat filed its written submission at Exh.20. It was the case on behalf of the petitioner State that there was sale of certain goods and there was movement of goods from the State, outside the State pursuant to a contract and in the course of interState sale. GAIL filed its written submission at Exh.21. GAIL reiterated its assertions that the transaction in question were stock transfer and did not come within the ambit of interState sale. That pursuant to the application made by GAIL, a site inspection was carried out by the President of the learned Tribunal on 09.04.2005 at Hazira site and plant of GAIL. The President of the learned Tribunal also carried out site inspection at Vijaypur on 17.04.2005.
[3.6] It appears that during the pendency of the proceedings before the learned Tribunal, Government of India, Ministry of Finance issued two notifications both dated 17.03.2005. The gist of the notification was that the Central Government declared that the authority for advance ruling constituted under Section 245O of the Income Tax Act, 1961 shall also be the Central Sales Tax Appellate Authority to settle interState disputes falling under Section 6A read with Section 9 of the CST Act. Taking recourse to section 25 of the CST Act, the petitioner State of Gujarat filed an application before the learned Tribunal that in view of the changed legal scenario, the learned Tribunal had no jurisdiction to decide the matter, as the powers were now required to be exercised by the Central Sales Tax Appellate Authority. That by impugned common Page 6 of 43 C/SCA/12980/2007 CAV JUDGMENT judgment and order dated 16.05.1985, the learned Tribunal allowed the appeals preferred by GAIL and set aside the provisional assessment orders under Section 41B of the Act and also set aside the order imposing interest in the provisional assessment. The learned Tribunal was further pleased to remand the matter to the Assessing Officer with a direction to assessee GAIL for transaction "of branch transfer as contended by GAIL" and to decide the tax liability accordingly. That thereafter the State preferred rectification applications before the learned Tribunal under Section 72 of the GST Act read with Section 9(2) of the CST Act, seeking rectification of the judgment and order dated 16.05.2005, as according to the petitioner State, there were errors apparent on the face of the record. That by order dated 06.07.2006, the learned Tribunal rejected the rectification applications.
[3.7] Feeling aggrieved and dissatisfied with the impugned judgment and order dated 16.05.2005 passed in Appeal No.17/2005 and the order dated 06.07.2006 passed in Rectification Application No.34/2005, the State of Gujarat through the Commissioner of Commercial Tax has preferred the Special Civil Application No.12980/2007.
[4.0] Shri Manish R. Bhatt, learned Senior Advocate has appeared on behalf of the petitioner - State of Gujarat and Shri Mihir Thakore, learned Senior Advocate has appeared on behalf of the respondent No.1
- GAIL.
[5.0] Shri Manish Bhatt, learned Counsel appearing on behalf of the petitioner - State of Gujarat has vehemently submitted that in the facts and circumstances of the case the learned Tribunal has materially erred in quashing and setting aside the provisional assessment orders and in holding that the transaction was only "stock transfer" and cannot be Page 7 of 43 C/SCA/12980/2007 CAV JUDGMENT termed as "interState sale".
[5.1] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner that as such the learned Tribunal has materially erred in assuming the jurisdiction more particularly in view of the fact that despite the subsequent constitution of Committee / Authority to deal with the dispute interState and/or settle the inter State disputes falling under Section 6A read with Section 9 of the CST Act. It is submitted that in view of the changed legal scenario, the learned Tribunal had no jurisdiction to decide the matter, as the powers were required to be exercised by the Central Sales Tax Appellate Authority. It is submitted that the learned Tribunal as such had not agreed with the submission on behalf of the petitioner State with respect to the jurisdiction of the learned Tribunal to deal with and/or settle the interState disputes mainly on the ground that the learned Tribunal is exercising the jurisdiction pursuant to the order passed by the Hon'ble Supreme Court. It is submitted that however at the time when the Hon'ble Supreme Court remanded the matter to the learned Tribunal, there was no such provision which came into existence subsequent to the order passed by the Hon'ble Supreme Court. It is submitted that therefore the learned Tribunal has materially erred in exercising the jurisdiction not vested in it.
[5.2] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner that the attention of the learned Tribunal was specifically drawn by filing application Exh.36 to the effect that in view of the decision of the Hon'ble Supreme Court in the two cases of Ashok Leyland, the Central Government had amended the CST Act by adding 8 new sections to the CST Act and this was done by the Central Sales Tax (Amendment) Act, 2001. It is submitted that it was brought to the notice Page 8 of 43 C/SCA/12980/2007 CAV JUDGMENT of the learned Tribunal that in view of the express provision of Section 24 read with Notification dated 17.03.2005, sa per the provisions of section 25, as the authority for advance ruling as constituted, the appeal pending before the learned Tribunal stood transferred to such an authority. It is submitted that despite the above and despite the fact that the issue relating to jurisdiction go to the root of the matter, the learned Tribunal did not transfer the proceedings to the Appellate Authority so constituted.
[5.3] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner that even otherwise the impugned judgment is clearly in breach of principles of natural justice. It is submitted that various oral assertions on technical aspect were made on behalf of GAIL during the course of oral arguments. It is submitted that petitioner's Counsel was not allowed to counter those arguments and was directed to file written versions and accordingly the petitioner - State through its Counsel filed its written versions at Exh.38 replying to the oral assertions made on behalf of GAIL. It is submitted that the impugned order passed by the learned Tribunal is silent on the written submissions made and has not even referred to the same.
It is further submitted that the petitioner also filed submissions and produced technical evidence at Exhs.20 and 32 and it also filed opinion of the technical expert at Exh.34. It is submitted that the petitioner State also filed the copy of the layout diagram from the website of GAIL. It is submitted that all the aforesaid materials are not dealt with by the learned Tribunal in the judgment. It is submitted that therefore the impugned judgment is not only in clear breach of principles of natural justice but is also a judgment rendered without due application of mind.
Page 9 of 43 C/SCA/12980/2007 CAV JUDGMENT[5.4] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that even the learned Tribunal also acted beyond the directions issued by the Hon'ble Supreme Court. It is submitted that the Hon'ble Supreme Court while remanding the matter to the learned Tribunal under its judgment dated dated 01.02.2005, directed the learned Tribunal to factually conclude the nature of the transactions by microscopic examination of evidence produced by both the parties. It is submitted that the directions of the Hon'ble Supreme Court had not been followed or examined with reference to the factual evidence available on record. It is submitted that the facts as were available on record were required to be analyzed by the learned Tribunal. However, in the process, it was not open for the learned Tribunal to go beyond its authority or powers vested under the Act. It is submitted that the learned Tribunal in the instant case travelled beyond the authority of law by carrying out spot investigation, by entertaining fresh evidence and by entertaining diagrams from GAIL, without the same having been backed by any cogent evidence. It is submitted that in this process the learned Tribunal placed substantive reliance on the site visit of the President. It is submitted that the provisions of State Act and the CST Act and the Regulations framed thereunder does not envisage such a mode of evidence. It is submitted that as such the learned Tribunal was bound by its own regulations viz. the Gujarat Sales Tax Tribunal Regulation, 1973. It is submitted that as per Regulation 23, site visit report is not an evidence recognized by the said Regulation. It is submitted that therefore the learned Tribunal has materially erred in relying upon the site inspection report.
[5.5] It is further submitted that even the site inspection report dated 17.04.2005 is factually incorrect. It is submitted that the said report, without any technical back up notes that in case of shutdown, out of 2 Page 10 of 43 C/SCA/12980/2007 CAV JUDGMENT LPG plants, the second will work and will fulfill the requirement of customers. It is submitted that the report further notes that since installation of these plants, no complete shutdown has taken place. It is submitted that as such the petitioner had produced on record opinion of an expert, who had clearly stated tht the said report was factually incorrect inasmuch as during the shutdown of LPG plant, customers are supplied rich gas and one LPG plant at Vijaypur cannot handle full load of gas. It is submitted that the learned Tribunal misdirected itself in relying upon an incorrect site visit report.
[5.6] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner that even on merits also the learned Tribunal has materially erred in holding the transaction as "stock transfer" and not as "interState sale". It is submitted that while holding the transactions in question as "stock transfer" and not as "interState sale", the learned Tribunal has not properly appreciated the following facts and the material on record.
"1. That as per MOU between ONGC and GAIL, ONGC had transferred their natural gas marketing function to GAIL from 01.01.1991 with existing customers;
2. That GAIL is a Special Purpose Vehicle for marketing / supplying the natural gas to customers;
3. That as per clause of drawal of gas in the MOU, ONGC was to supply and GAIL was required to draw daily the quantity of gas as per existing supply contract / arrangement between ONGC and its existing customers;
4. That the Central Government had set up a GLC. The main function of GLC was to fix priority of sectors like power, fertilizer etc. to whom gas was to be allocated and quantum of gas to be Page 11 of 43 C/SCA/12980/2007 CAV JUDGMENT supplied to each sector;
5. That whoever wanted to purchase natural gas had to first enter into a contract with GAIL for such supply. Such contracts were executed by Regional and Head Office of GAIL with various such customers. In such contracts, the quantity of gas was decided in advance, the period of supply was fixed, the customer had to deposit a fixed amount and had to submit bank guarantee, the gas was to be transported from the down stream flange of pipeline at the outlet of the gas metering station located at the factory premises o fthe customer, the title to gas was to pass from GAIL to the customer at the point of delivery of gas, the point of delivery was at the down stream flange of the pipeline at the outlet of gas metering station, the maximum quantity to be supplied by GAIL and the maximum quantity to be lifted by the customers was fixed, there was a provision of minimum warranted off take by the customers, the customers had to provide GAIL with periodical forecast of the quantity required by it, the quality of gas was fixed and was to be determined by means of online automatic sampler unit installed by GAIL, shut down and stoppage of supply was to be actually discussed and planned by the customer and GAIL.
6. After entering into contract of supply with the customers, GAIL installed gas metering station at the premises of the customer and various spur pipelines were subsequently connected to main pipeline to meet the requirement of the customer;
7. That the supply of gas was on continuous basis except in case of unforeseen emergency like shut down etc."
[5.7] It is submitted that in view of the above provisions of contract, the learned Tribunal ought to have held that the transaction in question was nothing but in the nature of sale (interState sale) and not stock transfer Page 12 of 43 C/SCA/12980/2007 CAV JUDGMENT as sought to be contended by GAIL.
[5.8] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that the learned Tribunal has not properly appreciated that once the G & C allocated gas amongst the customers on prorata basis depending upon availability of gas from ONGC, Hazira, GAIL, quantified the required gas in beginning of the year and gave written instructions to ONGC to plan out its allocation of gas. It is submitted that in the said written instructions, GAIL gave names of its customers and the quantity of gas so allocated. It is submitted that in the event, any customer wanted lesser quantity of gas than allocated, he was under a mandate to inform in advance to GAIL and in turn GAIL informed ONGC to reduce supply accordingly. It is submitted that on the other hand, if for any reason, ONGC reduced its supply to GAIL, GAIL in turn reduced its supply to its customers proportionately after prior intimation. It is submitted that thus the aforesaid was nothing but a transaction in the nature of interState sale on a back to back basis. While passing the impugned judgment the aforesaid facts have not been appreciated and/or considered properly by the learned Tribunal.
[5.9] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that the learned Tribunal ought to have appreciated that once the allocation of gas was fixed and determined in advance, it was not open for GAIL to alter the quantity unless there were unforeseen circumstances.
[5.10] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that even the learned Tribunal has erred in not appreciating the fact of transmission of natural gas in the present case. It is submitted that HBJ Pipeline did not have Page 13 of 43 C/SCA/12980/2007 CAV JUDGMENT any open end. It is submitted that transmission pipeline started from Hazira and ended up at premises of its various customers. It is submitted that further, natural gas being an expensive commodity, there was no storage facility in the entire system. It is submitted that even there was no quality control system alongwith HBJ Pipeline. It is submitted that in this fact situation the learned Tribunal ought to have appreciated that once the gas is to be in the pipeline at Hazira, it could not reverse back which employed that because once put into system the system and ended up in the hands of the customers of GAIL only.
[5.11] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that the learned Tribunal ought to have appreciated that the gas was supplied in pursuance to the contract entered into between GAIL and its customers outside Gujarat and that after drawing natural gas from ONGC to Hazira and put up in the system of HBJ Pipeline, considering the gas directly to the customers' premises and, therefore, such contract, auctioning movement of natural gas from Hazira to interState, was nothing but sale in the nature of interState sale and not stock transfer.
[5.12] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner State that in the present case the transactions in question can be said to be in the nature of interState sale as (1) there is an arrangement to sell which contains stipulation, in express or implied, regarding the movement of gas from one State to another; (2) in pursuance of that arrangement, the gas infact moved from one State to another; (3) ultimately, a concluded sale took place in the State where the goods were sent and that State is different from the State from which goods moved. It is submitted that in view of the aforesaid three conditions being specified/fulfilled, the transactions in Page 14 of 43 C/SCA/12980/2007 CAV JUDGMENT question can be considered to be the sale in the nature of interState sale. In support of his above submissions, Shri Bhatt, learned Counsel has heavily relied upon the decision of the Hon'ble Supreme Court in the case of M/s. Balabhagas Hulaschand & Anr. vs. State of Orissa reported in AIR 1976 SC 1016.
[6.0] Present petitions are vehemently opposed by Shri Mihir Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL.
[6.1] Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 has vehemently submitted that in the facts and circumstances of the case the learned Tribunal has not committed any error in holding the transactions during the period of 199495 to 1999 00 as being Branch / Stock Transfer. It is vehemently submitted that as such the Hon'ble Supreme Court remanded the matter to the learned Tribunal by observing that there are issued which would need resolutions by the fact finding Tribunal. It is submitted that therefore the matters were remanded for being heard and disposed of by the learned Tribunal by the Hon'ble Supreme Court to hold the fact finding inquiry into the nature of transactions. It is submitted that the main issue therefore involved in the present petition is with regard to taxability of transaction as being Branch / Stock Transfer or in the course of inter State sale during the period of 199495 to 199900, whereunder the respondent GAIL has transported natural gas purchased by it on payment of State tax under Section 12 of the GST Act for manufacture of LPG etc. at its plants outside the State of Gujarat. It is submitted that the Tribunal had arrived at a specific fact finding that the natural gas travels from the respondent's own HBJ pipeline to its units in the State of Madhya Pradesh and State of Uttar Pradesh for extraction / production hydrocarbon and petrochemical products such as LPG, Neptha, etc. on Page 15 of 43 C/SCA/12980/2007 CAV JUDGMENT which appropriate excise duty is paid and the remaining lean gas is supplied to its various consumers situated in different States where the local sales tax has been paid by the respondent to the respective States. It is submitted that therefore the said finding arrived at by the learned Tribunal are not required to be interfered with by this Court in exercise of powers under Article 226 of the Constitution of India.
[6.2] Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL has further submitted that as such the petitioner is not entitled to any relief as claimed in the present petitions under Article 226 of the Constitution of India on the ground of availability of statutory remedy by way of an appeal as provided under Section 20 of the CST Act and sections 69 of the GST Act.
It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such the petitioners have filed the present petitions belatedly after expiry of the statutory period of limitation as prescribed under the CST Act and GST Act. It is submitted that the petitioner had the remedy available either to prefer an appeal under Section 20 read with Section 9(2) of the CST Act before the Central Sales Tax Appellate Authority or to approach the High Court by way of Reference under Section 69 of the GST Act. It is submitted that the orders impugned in the petition are dated 16.05.2005 and 06.07.2006 and the petitions are filed on 10.05.2007. It is submitted that the period of limitation prescribed under Section 20 of the GST Act is 90 days which is extendable upto 60 days but not beyond 150 days. It is submitted that the present petitions are filed on 10.05.2007 and that too without explaining the reasons for delay.
[6.3] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the present petitions Page 16 of 43 C/SCA/12980/2007 CAV JUDGMENT preferred by the petitioners does not deserve interference inasmuch as it is a settled law that though the exercise of jurisdiction under Article 226 of the Constitution of India is discretionary and wide, the Court would not exercise such discretion when there was a statutory remedy available to the petitioner, which the petitioner has failed to avail unless and until there are extraordinary and exceptional circumstances. In support of his above submissions, Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL has heavily relied upon the decisions of the Hon'ble Supreme Court in the case of K.K. Srivastav and Ors. vs. Bhupendrakumar Jain and Ors. reported in (1977) 2 SCC 494 as well as in the case of Commissioner of Income Tax and Ors. vs. Chhabil Dass Agarwal reported in (2014) 1 SCC 603.
[6.4] Now, so far as the submission on behalf of the petitioner with respect to the jurisdiction of the Gujarat Sales Tax Appellate Tribunal is concerned, it is vehemently submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such the proceedings of the appeal had been specifically transferred to the Gujarat Sales Tax Appellate Tribunal by the Hon'ble Supreme Court holding that since the issues would need resolutions by a fact finding Tribunal, the matters are remanded for being heard and disposed of by the Gujarat Sales Tax Appellate Tribunal which will determine the issues after notices to the concerned States to which the local sales tax has been paid and the Tribunal was directed to dispose of the matter. It is submitted that, thus, once the Hon'ble Supreme Court has conferred the jurisdiction upon the Gujarat Sales Tax Appellate Tribunal by its name and has directed the Tribunal to decide the dispute, the Tribunal had jurisdiction and was competent to decide the appeals under the orders of the Hon'ble Supreme Court. It is submitted that though, the petitioners could have approached the Hon'ble Supreme Court for clarification, the Page 17 of 43 C/SCA/12980/2007 CAV JUDGMENT petitioner has never taken any steps and therefore, having acquiesced to the jurisdiction of the State Tribunal and therefore, the said issue cannot be agitated now in the present petitions. It is submitted that even otherwise the Gujarat Sales Tax Appellate Tribunal during the period at all relevant times had the jurisdiction to decide the appeals preferred by the respondent No.1 - GAIL. It is submitted that even otherwise as such the petitioner has accepted the jurisdiction of the Gujarat Sales Tax Appellate Tribunal to decide the appeals.
[6.5] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that even otherwise on merits also the present petitions deserve to be dismissed as the learned Appellate Tribunal has rightly decided the issues in favour of GAIL and with respect to the taxability of the transactions.
[6.6] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the learned Appellate Tribunal is a statutory Tribunal specifically constituted under the GST Act solely to decide the taxability of transactions either under the GST Act or the CST Act and is, therefore, conferred with the appellate powers to examine the factual and technical aspects involved in the transaction. It is submitted that the appellate Tribunal being an expert statutory body, the factual and technical findings arrived at it after holding detailed inquiry into the nature of transaction may not be available to judicial review under the extraordinary writ jurisdiction of this Court. It is submitted that in the case of H.B. Gandhi, Excise and Taxation OfficercumAssessing Authority vs. Gopi Nath and Sons reported in 1992 Supp.(2) SCC 312, it is held by the Hon'ble Supreme Court that High Court may not interfere with the findings arrived at by a technically expert statutory Tribunal unless and until such Tribunal has Page 18 of 43 C/SCA/12980/2007 CAV JUDGMENT exercised jurisdiction not vested in it or has violated the principles of natural justice or has committed patent error of law and may not enter into reappreciation of evidence on the ground of insufficiency of evidence or alter the decision because another view is possible. It is submitted that in the present case the petitioner has completely failed to show any of the grounds for judicial review of the decision of the Appellate Tribunal.
[6.7] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that Article 265 of the Constitution of India provides that no tax shall be levied or collected except by authority of law. It is submitted that Article 286 prohibits the State from imposing or authorizing the imposition of tax on the sales or purchase of goods where such sale or purchase takes placed outside the State. It is submitted that thus, once the Tribunal upon appreciation of evidence has found that a sale in the present case has taken place outside the State of Gujarat, no tax could be demanded or levied by the petitioner - State of Gujarat.
[6.8] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the findings arrived at by the learned Tribunal are not only based on the appreciation of evidence led by both the parties but also after site inspections carried out by the Tribunal itself and therefore, the petitioner could not and ought not to have invoked the writ jurisdiction of this Court for reappreciation of evidence.
[6.9] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that even otherwise the transaction in question shows that the respondent No.1 - GAIL after Page 19 of 43 C/SCA/12980/2007 CAV JUDGMENT purchasing gas on payment of local State tax in the State of Gujarat, takes it to its Hazira premises from where after carrying out certain process including compression puts it in HBJ pipeline. HBJ pipeline goes to Vaghodia in Gujarat, Jhabua, Khera and Vijapur in Madhya Pradesh and Pata and Auraiya in Uttar Pradesh and further Rajasthan, Delhi and Haryana etc. It is submitted that at the time of putting gas in the HBJ pipeline it is not appropriated towards any of the 218 consumers at the relevant time visàvis any particular quantity and movement of gas has not been occasioned towards any contract of sale. It is submitted that after supplying gas at Vaghodia in Gujarat, the balance quantity moves further partly to Vijapur in Madhya Pradesh and to Pata in Uttar Pradesh, where after removing LPG, propane, pentene, naphtha, C2C3 etc. on which appropriate excise duty is paid, the remaining lean gas is then supplied to its various consumers through pipeline installed by the respondent GAIL and from its own station. It is submitted that lean gas is a distinct item under Central Excise Tariff. It is submitted that thus from the beginning till the gas is supplied to the consumer, the gas remains in the custody and ownership of the respondent No.1 - GAIL. It is submitted that as such till gas reaches at Gas Metering Station at the premises of the consumer and the consumer takes the delivery of gas, no appropriation takes place. It is submitted that infact till then it is not certain what would be the quantity which would be supplied to each consumer and/or whether the consumer would take delivery. It is submitted that thus movement of gas pursuant to the contract of sale with the particular consumer takes place only when the consumer assents to take delivery of gas of particular quality and quantity and the gas thereafter moves further from metering station. It is submitted that until such time GAIL retains right of diversion of goods and gas is capable of being diverted to any other consumer. It is submitted that as such the respondent No.1 - GAIL has paid sales tax leviable in different Page 20 of 43 C/SCA/12980/2007 CAV JUDGMENT States which is much higher than the Central Sales Tax, demanded by the petitioner. It is submitted that therefore the transactions in the present case cannot be an interState sale and as such is a Branch Transfer / Stock Transfer as rightly held by the learned Tribunal.
[6.10] Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL has heavily relied upon the decision of the Hon'ble Supreme Court in the case of M/s. Balabhagas Hulaschand & Anr. (Supra) in support of his submission that the transaction in question cannot be said to be an interState sale. It is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such the said decision has been relied upon by both the sides before the learned Tribunal and the learned Tribunal upon appreciation of evidence has found that the transaction in question having been covered under Case 2 as enumerated in the aforesaid decision, the same would not amount to interState sales. It is submitted that such finding of fact does not deserve to be disturbed or interfered with.
[6.11] Now, so far as the reliance placed upon the decisions on behalf of the petitioner i.e. Oil India Limited (Supra); Indian Oil Corporation Limited & Anr. (Supra); Hyderabad Engineering Industries (Supra) and IDL Chemicals Limited (Supra) are concerned, it is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the aforesaid decisions shall not be applicable to the facts of the case on hand. It is submitted that in the aforesaid cases the contract of sale was between sole buyer and sole seller which identified and appropriated the goods towards the contract of sale with the sole buyer and movement of goods was a result of the sole contract of sale with only one buyer. It is submitted that in the Page 21 of 43 C/SCA/12980/2007 CAV JUDGMENT present case the respondent No.1 - GAIL has demonstrated on the basis of the decisions of the Hon'ble Supreme Court in case of Balabhagas Hulaschand & Anr. (Supra) that in case of movement of goods where there are many buyers, movement of goods would not be treated as a movement of goods towards a particular contract of sale unless and until the goods are appropriated towards a particular contract.
[6.12] Now, so far as the reliance placed upon the decision of the Allahabad High Court (Lucknow Bench) in the case of Reliance Industries Ltd. vs. State of U.P. reported in 2012 (194) ECR 293 (All) is concerned, it is submitted that the facts in the said case are completely different. It is submitted that the Allahabad High Court itself in the very decision, in para 222, has found that the transaction in the present case is not comparable with the transaction involved in the case before the Allahabad High Court. It is submitted that thus once the Allahabad High Court has found that both the transactions are distinct and different, the petitioner could not and ought not to have relied upon the same.
[6.13] Now, so far as the reliance placed upon the decision of the Hon'ble Supreme Court in the case of B.G. Exploration and Production India Limited and Anr. vs. State of Gujarat, through Secretary and Ors. rendered in Special Civil Application No.5159/2010 is concerned, it is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such the said decision supports the case of the respondent No.1 - GAIL that unless and until the goods are appropriated towards a particular contract of sale, the movement of goods cannot be treated as movement pursuant to the contract of sale. It is submitted that therefore the aforesaid decisions cited on behalf of the petitioner would not apply to the facts of the case on hand. Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 -
Page 22 of 43 C/SCA/12980/2007 CAV JUDGMENTGAIL has heavily relied upon the following decisions in support of the case of the respondent No.1 - GAIL that transaction in question can be said to be a Branch transfer and cannot be said to be an interState sale.
1. Tata Engineering and Locomotive Co. Ltd. vs. Assistant Commissioner of Commercial Taxes (1970) 26 STC 354
(1969) 23 STC 86
3. State of Tamil Nadu vs. The Cement Distributors (P.) Ltd.
and Ors.
(1975) 36 STC 389
4. M/s. Kelvinator of India Ltd. vs. State of Haryana AIR 1973 SC 2526
5. Balabhagas Hulaschand and Anr. vs. State of Orissa (1976) 37 STC 207 [6.14] Now, so far as the grievance on behalf of the petitioner with respect to the site inspection carried out by the learned Tribunal and reliance placed upon such inspection carried out by the learned Tribunal is concerned, it is vehemently submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such the learned Tribunal has powers and jurisdiction to carry out site inspection. It is submitted that the competence of the Tribunal has not been prohibited under any statutory provision. It is submitted that on the contrary the learned Tribunal is empowered to inspect any property or things at any stage under Regulation 49 of the Gujarat Sales Tax Tribunal Regulations, 1973 read with Order XIX Rule 18 of the CPC. It is submitted that the learned Tribunal, having been clothed with the powers, functions and duties to carry out fact finding inquiries, is well within its competence and authority to do site inspection for ascertaining Page 23 of 43 C/SCA/12980/2007 CAV JUDGMENT the true and correct factual position and the process or processes involved in the transaction. It is submitted that once the Tribunal finds that a site inspection would be helpful in fully appreciating and determining the issues arising for its decision, it is competent to carry out inspection in the interest of justice. It is submitted that once, both the parties have been afforded opportunity to reflect their stand, the Tribunal may consider the stand of the parties in light of the facts gathered during the site inspection. It is submitted that the Tribunal being a quasi judicial body created with a purpose of deciding complex problems is not bound by the strict rules of evidence and procedure and they are competent to take practical view of the matter to decide complicated and intricate issues.
[6.15] It is further submitted that in the present case the petitioner though was served with an application for site inspection, had never objected to the same. It is submitted that not only that, the Officers and the Advocates of the petitioner had participated in the site inspection and have accepted the report prepared by the Tribunal. It is submitted that no objection has been raised with regard to the site inspection or the facts recorded in the report till the order allowing the appeals came to be passed. It is submitted that thus now it is not open for the petitioner to raise such objection and the authority of the learned Tribunal to have the site inspection.
[6.16] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the learned Tribunal has decided the issues involved in the appeals after giving full opportunities to both the parties and has dealt with the rival submissions and the pleadings as well as documents submitted by both the sides keeping in consideration various authorities cited by both the sides. It is Page 24 of 43 C/SCA/12980/2007 CAV JUDGMENT submitted that while deciding the issue of movement of goods the Tribunal has specifically found that the goods moved from Hazira are not on account of fulfillment of any particular agreement or demand of any particular customer and thus, it is covered under Section 4 of the CST Act being the sale taking place inside a State upon appropriation of the unascertained goods to the contract of sale by the seller or by the buyer. It is submitted that thus, no rules of principles of natural justice have been violated by the learned Tribunal.
[6.17] Now, so far as the reliance placed upon its expert opinion on behalf of the petitioner is concerned, it is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 that the expert opinion which has been relied upon by the petitioner has been produced after conclusion of the arguments by the respective parties and without such examining such expert and thereby without affording any opportunity to crossexamine the expert. It is submitted that such a document could not be believed or relied upon. It is submitted that even otherwise when such opinion has not been based on any factual verification but only on reading of the contracts, the same is not required to be considered. It is further submitted that even the said opinion is restricted to the quality of the gas and not on any other aspect of the transaction. It is submitted that the expert has merely referred to the contractual terms without any actual experiments on the quality of the gas at the time of its injection in HBJ pipeline at Hazira or during its travel through the pipeline or at the time of delivery of the consumers. It is further submitted that even otherwise the learned Tribunal has itself conducted the site inspection and after ascertaining the true and correct factual position as well as the process involved in the subject transaction and being completely satisfied with the same, has arrived at the conclusion that the sale in the present case has taken place outside the Page 25 of 43 C/SCA/12980/2007 CAV JUDGMENT State of Gujarat and thus no tax could be demanded / levied by the petitioner.
[6.18] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that even otherwise the demand of CST amounts to double taxation in view of the fact that local sales tax on the very same gas has been paid to ONGC when the gas was purchased, by the respondent as well as the respective State Governments where gas is ultimately sold to consumers in respective States. It is further submitted that such demand even otherwise, is highly inflated inasmuch as the petitioner has not extended benefits of Form 'C', set off under Rule 44 of the Rules and waiver under Section 55 of the Act. It is submitted that the petitioner while passing the assessment orders has inflated the figures of assessment by applying the higher rate of tax and by inflating the total sales to the tune of almost 35% for Assessment Year 200001, which is also illegal and arbitrary. It is submitted that since the learned Tribunal had decided the issue in favour of respondent No.1 - GAIL, it has not delivered any decision on the issue of inflated sales assessed by the petitioner accordingly, respondent No.1 - GAIL submits that appropriate relief be granted by this Court in this regard. It is submitted without admitting that the CST is payable on the gas, if this Court comes to the conclusion that the same is payable then it is prayed that the petitioner be directed to requantify the demand by extending the benefits of Form 'C', setoff under Rule 44 and waiver under Section 55 of the Act and also be pleased to direct respective State Governments to refund the sales tax collected by them during the period in question and who had been specifically joined as parties to the present proceedings by the Hon'ble Supreme Court vide order dated 01.02.2005.
It is further submitted that no requirement of submission of Form Page 26 of 43 C/SCA/12980/2007 CAV JUDGMENT 'C' arose so far as these forms were not necessitated in view of judgment of Tribunal that the subject transactions were not interState sale transactions. It is submitted that since it is not possible to produce forms at this stage, GAIL may not be penalized for no fault of it. It is submitted that since supply of natural gas made by GAIL were eligible for Form 'C' as per conditions prescribed under section 8(3) of the CST Act, the requirement of forms may be waived / relaxed by this Court.
In support of his above submissions, Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL has relied upon the following decisions.
1. Ambica Steels Ltd. vs. State of Uttar Pradesh (2009) 14 SCC 309
2. Sri Lakshmi Coconut Industries vs. State of Karnataka 1980 (46) STC 404
3. Sahney Steel & Press Works Ltd. vs. CTO AIR 1985 SC 1754.
[6.19] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that Article 265 of the Constitution of India provides that no tax shall be levied or collected except by authority of law. It is submitted that now, Article 286 of the Constitution of India prohibits a State from imposing or authorizing the imposition of tax on the sale or purchase of goods where such sale or purchase takes place outside the State.
[6.20] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that Article 246 read with Entry 92A of List I of Seventh Schedule to the Constitution empowers the Parliament to make law with respect to taxes on the sale or purchase of goods other than news papers, where such sale or Page 27 of 43 C/SCA/12980/2007 CAV JUDGMENT purchase takes place in the course of interState trade or commerce. It is submitted that thus, in exercise of its constitutional powers the Parliament has enacted CST Act. It is submitted that under Chapter II of the CST Act, provisions are made formulating principles for determining when a sale or purchase of goods takes placed in the course of inter State trade or commerce or outside a State or in the course of import or export. It is submitted that Section 3 of the CST Act formulates the principle for interState trade or commerce and Section 4 formulates principle for sale or purchase of goods outside a State.
[6.21] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that reading of Section 3 of the CST Act more particularly clause (a) of section 3 suggests that section 3(a) of the CST Act is applicable only when the movement of goods takes after appropriation towards the contract from one State to another pursuant to a contract of sale or an agreement to sale. Thus, until the goods are identified and appropriated towards a particular contract or agreement, there would not be any movement of goods as envisaged under section 3 of the Act. As against this, section 4 of the CST Act and in particular subsection (2) of section 4 expressly provides that in case of unascertained or future goods, sale of goods takes place inside a State when the goods are appropriated to the contract of sale by the seller or the buyer. It is submitted that it would thus be vital to ascertain when the 'appropriation of goods' takes place. It is submitted that as held by the Hon'ble Supreme Court in series of decisions, the 'appropriation of goods' takes place when the goods are being incapable of being diverted to any other person than the buyer. It is submitted that hence, no central sales tax would be leviable on the movement of unascertained goods not appropriated towards any particular contract as such levy would be without authority of law.
Page 28 of 43 C/SCA/12980/2007 CAV JUDGMENT[6.22] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that even otherwise in the present case the provisional assessment under Section 41B of the GST Act was not permissible and sustainable under the law. It is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the power of provisional assessment under Section 41B of the GST Act is available to the Commissioner only in case where he has reason to believe that the dealer has evaded the tax. It is submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that this provision and more particularly the phrase "has reason to believe that the dealer has evaded the tax" has come up for consideration before this Court on number of occasions and in all such cases different Division Benches of this Court have taken a view that the expression "evasion of tax" conveys mens rea. It is submitted that in the case of Batliboi & Co. Ltd. and Anr. vs. Sales Tax Officer ClassI Division1 and Ors. reported in (2000) 119 STC 583 it is held that the evasion of tax on the part of dealer means that by infringing the law the dealer has been trying to avoid the payment of tax. It is submitted that in the case of Cheminova India Ltd. vs. Sales Tax Officer reported in (2002) 126 STC 334 this Court has held that when the Sales Tax Officer has previously assessed the dealer on the interpretation canvassed by the dealer and if such belief is entertained by the dealer for the subsequent years to pay the tax, the same is a bonafide belief and would not amount to evasion of tax. It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that in the case of Natraj Rubbers and Anr. vs. Sales Tax Officer Division3, Bhavnagar reported in (!999) 113 STC 575, this Court has held that putting forth of a claim by a dealer for provision of law inviting lesser amount of tax cannot be considered an act of evasion because that would tantamount to denying even the Page 29 of 43 C/SCA/12980/2007 CAV JUDGMENT fundamental liberty to the tax payer to question and ask for proper determination of his tax liability in accordance with law which according to him applies to it. It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that in the present case the petitioner has assessed respondent No.1 for the assessment years 198788 to 199293 treating the transaction as Branch Transfer. It is submitted that thus, the petitioner and respondent No.1 both had treated the transaction in question as Branch Transfer. It is submitted that further, respondent No.1 upon purchase of natural gas from ONGC Ltd. has paid tax at the rate of 4% payable under Section 12 of the GST Act while transferring natural gas to its LPG plant in Vijaypur (Bijapur) Madhya Pradesh. It is submitted that respondent no.1 has also paid local sales tax in each State wherever sale has taken place. It is submitted that respondent No.1 has furnished details of payment of tax at pages 869 and 870 which show that respondent No.1 had to shoulder higher burden of local tax than the Central Sales Tax payable under the CST Act. It is submitted that thus, in the facts of the present case it cannot be said that respondent No.1 had been trying to avoid payment of tax, when in fact respondent No.1 has paid higher tax to other States. It is submitted that respondent No.1 is a Government company setup for administering and maintaining sale of natural gas to ensure effective distribution of gas amongst the buyers all over India which is allocated by Gas Linkage Committee of Government of India. It is submitted that thus, respondent No.1 is not a private individual to indulge into profiteering by evasion of tax as the profits accrued to respondent No.1 are even otherwise public money. It is submitted that from the year 198788 till the issuance of show cause notice on 01.09.1999 i.e. for almost around a period of 15 years, both the petitioner and respondent No.1 have treated the transaction in question as Branch Transfer. It is submitted that thus, allegation of evasion of tax is completely Page 30 of 43 C/SCA/12980/2007 CAV JUDGMENT unsustainable, illegal, unreasonable and unjustified.
[6.23] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the petitioner in the order of provisional assessment at pages 230 and 231 has concluded that the State of Gujarat cannot be deprived of its legitimate right of levying Central Sales Tax, otherwise, it is bound to adversely affect the State capacity for earning revenue on legitimate business inside the tax. It is submitted that this is the only reason given by the petitioner for invoking powers under Section 41B of the GST Act. It is submitted that as such the reason which is based only on the fact that the State may have lost revenue would never qualify as a precondition or reason to believe for invoking powers under Section 41B of the GST Act. It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that in the case of Numech Emballage Ltd. vs. Sales Tax Officer and Anr. reported in (2002) 125 STC 340, this Court has held that mere assertion that a large amount of tax was involved and the regular assessment was likely to take time can never be the ground for formation of reasonable opinion for making provisional assessment. It is submitted that however, in the aforesaid decision, this Court specifically found on facts that the incriminating transactions were detected by the Sales Tax Authorities, whereby in the garb of Branch Transfers, goods were directly diverted to the buying parties and thereby this Court found that in view of such incriminating material establishing mens rea provisions of section 41B are applicable. It is submitted that in the present case, there is no such finding or observation that the goods are directly transferred to the buyers before processing at LPG Plant of respondent No.1 - GAIL.
[6.24] Now, so far as the reliance placed upon the decision in the Page 31 of 43 C/SCA/12980/2007 CAV JUDGMENT case of J.K. Corp. Ltd. vs. Sales Tax Officer and Anr. reported in (2006) 145 STC 257 as well as in the case of Asian Paints India Ltd. vs. Deputy Commissioner of Sales Tax Circle26 reported in (2006) 148 STC 532 relied upon by the learned Counsel appearing on behalf of the petitioner in support of the sustainability of the provisional assessment under Section 41B of the GST Act is concerned, it is vehemently submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that on facts the said decisions shall not be applicable to the facts of the case on hand.
[6.25] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that as such in the present case the learned Tribunal in paras 84 and 85 while setting aside the order of provisional assessment has clearly found that the Assessing Officer has not made out any malafide intention from the documents or evidence and therefore, the whole transaction at the most can be treated as misinterpretation of provisions of law. It is submitted that in view of such position of law and the record of the present case, the petitioner had neither formed an opinion nor was there any action to form such an opinion that the respondent No.1 has evaded the tax. It is submitted that on this ground also, the provisional assessment orders for the years 199495 to 199900 deserve to be quashed and set aside and accordingly, the learned Tribunal has rightly quashed and set aside the respective provisional assessment orders.
[6.26] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that under Section 22(1B) of the CST Act, the Central Sales Tax Appellate Tribunal has been empowered to refund the tax paid to a particular State or in the alternative to direct that the State to transfer the refundable amount to Page 32 of 43 C/SCA/12980/2007 CAV JUDGMENT the State to which the central sales tax is deemed on the same transaction. It is submitted that therefore in the present case this Court may also direct other respondent States to refund the local tax paid by the respondent No.1 - GAIL to the respective States or in the alternative to direct the respondent States to transfer the refundable amounts to the petitioner State.
[6.27] It is further submitted by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL that the petitioner though had an alternative remedy before the Central Sales Tax Appellate Authority, did not avail the same within the period of limitation and thereafter has filed the present petition, the scope of the petition would be akin to the scope of appeal before the said Authority and therefore, this Court under Article 226 of the Constitution of India may direct such refund to do the complete justice to the parties to the proceedings.
Making above submissions and relying upon above decisions, it is requested to dismiss the present petition.
[7.0] In reply to the submissions made by Shri Thakore, learned Counsel appearing on behalf of the respondent No.1 - GAIL and more particularly with respect to the maintainability of the present petitions, it is vehemently submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioner that as there are allegations of breach of principles of natural justice and the allegations of breach of procedure / site inspection and according to the petitioner, no rule prescribed such mode, the present petitions under Article 226 of the Constitution of India shall be maintainable more particularly when in the present petitions, the petitioners have also challenged the rejection of M.A. (Rectification Application). In support of the maintainability of the present petition, Shri Bhatt, learned Counsel appearing on behalf of the Page 33 of 43 C/SCA/12980/2007 CAV JUDGMENT petitioners has relied upon the decisions of the Hon'ble Supreme Court in the case of Whirlpool Corporation vs. Registrar of Trade Marks, Mumbai and Ors. reported in (1998) 8 SCC 11; Harbanslal Sahnia And Anr. vs Indian Oil Corpn. Ltd. And Ors. reported in AIR 2003 SC 2120; Durga Hotel Complex vs. RBI reported in AIR 2007 SC 1467 as well as the decision of the Full Bench of this Court in the case of Panoli Intermediate (India) Pvt. Ltd. vs. Union of India & Ors. reported in AIR 2015 Guj 97 (FB).
[7.1] It is further submitted by Shri Bhatt, learned Counsel appearing on behalf of the petitioners that even otherwise once the petitions are admitted, the petitions may not be dismissed on the ground of availability of statutory remedy available. In support of his above submissions, he has relied upon the decision of the Hon'ble Supreme Court in the case of Durga Enterprises (P) Ltd. vs. State of U.P. as well as in the case of Ariday Narain vs. I.T. Officer, Bombay reported in AIR 1971 SC 33 as well as the following decisions of this Court.
1. Vice Chancellor vs. Kartik Bhatt Professor 2015 AIJEL HC 23849 (LPA No.1000/2015, decided on 29.06.2015)
2. Nestle India Ltd. vs. Deputy Commissioner of Commercial Tax 2015 AIJEL SC 234180 (SCA No.15842/2012)
3. Saritaben Arora vs. Dineshchandra Gadhiya 2015 (1) GLR 656 (Para 7)
4. Tata Chemicals vs. Adityana Nagar Panchayat 2001 GLH (1) 583 (SCA No.7597/1991 Decided on 30.08.2000) [8.0] Heard learned Counsel appearing on behalf of the respective parties at length. The short question which is posed for consideration of Page 34 of 43 C/SCA/12980/2007 CAV JUDGMENT this Court is with respect to the taxability of transaction/s as being Branch / Stock transfer (as contended on behalf of the respondent - GAIL) or in the course of interState sale during the period 199495 to 19992000, whereunder the respondent GAIL has transported natural gas purchased by it on payment of State tax under Section 12 of the GST Act for manufacture of LPG etc. at its plant outside the State of Gujarat. After holding inquiry on its own and after giving fullest opportunity to the respective parties and thereafter considering the material on record the learned Tribunal had arrived at a specific fact finding that the natural gas travels through the GAIL's own HBJ pipeline to its unit in the State of M.P. and State of U.P. for extraction / production of hydrocarbon and petrochemical products such as LPG, naphtha etc. on which appropriate tax duty is paid and the remaining lean gas is supplied to its various consumers situated in different States where the local sales tax has been paid by the GAIL to the respective States. Thereafter, the learned Tribunal has come to the conclusion that the transactions in question cannot be said to be in the course of interState sale. The findings recorded by the learned Tribunal shall be discussed hereinbelow.
[8.1] Before dealing with and/or considering the submission made by the learned Counsel on behalf of the respective parties on merits of the issue whether the transactions in question can be said to be Branch / Stock transfer or in the course of interState sale, few objections raised by the learned Counsel appearing on behalf of the respective parties shall be considered first.
[8.2] It is the case on behalf of the appellant State that in view of provision of section 19 of the CST Act as per the Central Sales Tax (Amendment) Act, 2001 which came into force w.e.f. 17.03.2005, it was Page 35 of 43 C/SCA/12980/2007 CAV JUDGMENT Central Sales Tax Appellate Authority only who can have jurisdiction to settle the interState disputes. It is submitted that in the present case the dispute can be said to be between the State of Gujarat and other States. Such dispute could have been decided by the Central Sales Tax Appellate Authority only. Therefore, it is the case on behalf of the appellant that the impugned order passed by the learned Gujarat Sales Tax Appellate Tribunal is wholly without jurisdiction. The aforesaid has no substance. At the outset it is required to be noted that as such the matters were remanded by the Hon'ble Supreme Court to the Gujarat Central Sales Tax Appellate Tribunal and the Hon'ble Supreme Court directed the respondent GAIL to approach the Gujarat Sales Tax Appellate Tribunal by specifically observing that the learned Tribunal will be in a position to appreciate and/or consider the issue being a fact finding Tribunal. Even otherwise it is required to be noted that the dispute is for the period prior to the amendment in Section 19 which had come into force w.e.f. 17.03.2005. The Central Sales Tax Appellate Authority came to be constituted w.e.f. 17.03.2005 and as such much prior to the aforesaid, the respondent was relegated to approach the Gujarat State Sales Tax Appellate Tribunal and therefore, at the time when the respondent preferred appeal before the Appellate Tribunal, no such Central Sales Tax Appellate Authority was in existence. As observed herein above the Hon'ble Supreme Court relegated the respondent herein to approach the Gujarat Sales Tax Appellate Tribunal and thereafter the respondent approached the Appellate Tribunal. If at all the appellant was having any objection with respect to jurisdiction, the appellant could have and ought to have approached the Hon'ble Supreme Court for modification and/or clarification.
[8.3] Even otherwise considering the issue / question involved, it cannot be said that the dispute is interState disputes between two Page 36 of 43 C/SCA/12980/2007 CAV JUDGMENT States. Dispute is between GAIL - a dealer and the State of Gujarat. Dispute between the parties is whether the transactions in question and supply of gas by GAIL can be said to be a Branch / Stock Transfer or in the course of interState sale. Section 19 amended shall be applicable only in a case where dispute is between two States and the Central Sales Tax Appellate Authority is conferred with the power to settle interState sale. That is not the case here. Under the circumstances, the objections raised on behalf of the appellant on the jurisdiction of the Gujarat Sales Tax Appellate Tribunal has no substance and are hereby rejected. It is required to be noted that even subsequently by Act No.3 of 2006, section 25 of the CST Act has been amended and the Tribunal is again vested with the jurisdiction even to decide the issue interState. Therefore, at the time when the learned Tribunal has passed the impugned order, the learned Tribunal was having and/or the learned Tribunal was vested with the jurisdiction.
[8.4] It is the case on behalf of the respondent GAIL that against the impugned judgment and order passed by the learned Appellate Tribunal, the petitioner was having the alternative remedy available by way of appeal under Section 20 read with Section 9(2) of the CST Act before the Central Sales Tax Appellate Authority or to approach the High Court by way of a reference under Section 69 of the GST Act and therefore, present petitions may not be entertained is concerned, at the outset it is required to be noted that once the petitioners are admitted by the High Court, thereafter, ordinarily the same shall not be dismissed on the ground of availability of alternative remedy. A similar objection has been overruled by the Division Bench of this Court in the case of Nestle India Ltd. (Supra) as well as in the case of Kartik Bhatt Professor (Supra). In a petition under Article 226 of the Constitution of India, issuing Rule is not an ample formality. Issuing Rule means after, considering the matter Page 37 of 43 C/SCA/12980/2007 CAV JUDGMENT and even considering the preliminary objections, if any, the High Court has entertained the petition and has considered it to be a case to be considered on merits. Therefore, while issuing a Rule, there is always application of mind by the Court with respect to maintainability and/or entertainability of the petition. Therefore, once Rule is issued, as per catena of decisions of the Hon'ble Supreme Court as well as this Court, thereafter normally the same may not be dismissed on ground of availability of alternative remedy. At this stage the decision of the Hon'ble Supreme Court in the case of Durga Enterprises (P) Ltd. vs. State of UP reported in (2014) 13 SCC 665 is also required to be referred to. In the said decision the Hon'ble Supreme Court has observed and held that once High Court having entertained the writ petition in which pleadings were also complete and which was pending for a long period of 13 years, the same could not have been dismissed on the ground that there is a remedy of civil suit. Even otherwise there are allegations of violation of principle of natural justice. Considering the aforesaid facts and circumstances the objections raised on behalf of the respondent GAIL not to consider the present petitions on merit on the ground that the petitioner has a statutory remedy available cannot be accepted now and after so many years. Under the circumstances, the said objection is hereby overruled.
[8.5] Now, so far as the next objection on behalf of the petitioner on the site inspections carried out by the learned Tribunal itself and regarding the finding on site inspections carried out by the learned Tribunal itself is concerned, it is required to be noted that the appellate Tribunal is a statutory Tribunal specifically constituted under the GST Act solely to decide taxability of transactions either under the GST Act or CST Act and is, therefore, conferred with the appellate powers to examine the factual and technical jobs involved in the transaction. Therefore, the learned Page 38 of 43 C/SCA/12980/2007 CAV JUDGMENT Tribunal has powers and jurisdiction to carry out site inspection to arrive at a just conclusion. There does not appear to be any prohibition under the Act to carry out such site inspections which the learned Tribunal has thought it fit to carry out to come to the just conclusion. If the Tribunal finds that such inspection would be helpful in fully appreciating and determining the issues arising for its decision, it is always open for the Tribunal and the Tribunal is competent to carry out inspection in the interest of justice. It is required to be noted that as such both the parties have been afforded opportunity to reflect their stand. It is required to be noted that in the present case the petitioner though was served with an application for site inspection, they never objected to the same. It appears that not only that even the Officers and/or the Advocates of the petitioners participated in the site inspection and even accepted the report prepared by the Tribunal. There does not appear to be any objections raised with regard to the site inspection or the facts recorded in the report till the order allowing the appeals came to be passed. Thus, now in the petition before the Court, thereafter it will not be open for the petitioner to raise any objection on the site inspection carried out by the learned Tribunal. Therefore, the submission on behalf of the petitioner now on site inspection carried out by the learned Tribunal itself cannot be permitted to be raised now. Under the circumstances, such objection raised on behalf of the petitioner is hereby overruled.
[8.6] Now, so far as the main issue on merits whether the transaction/s in question are Branch / Stock Transfer as contended on behalf of the respondent GAIL or in the course of interState sale (as contended on behalf of the State) and the legality and validity of the impugned judgment and order passed by the learned Tribunal on merits is concerned, while considering the aforesaid questions, the findings recorded by the learned Tribunal are required to be considered which Page 39 of 43 C/SCA/12980/2007 CAV JUDGMENT are the findings on facts on appreciation of evidence on record more particularly the site inspection carried out by the learned Tribunal itself as well as the relevant agreements entered into between GAIL and its customers viz. M/s. Tata Chemicals Ltd. and Ors. The learned Tribunal has considered in detail the agreement between the GAIL and M/s. Tata Chemicals Ltd. by way of example. The relevant findings of the learned Tribunal considering the material on record and on interpretation of and/or considering the agreements between GAIL and its customers in nutshell are as under:
1. That the supply term is not for fixed quantity but it gets change as per circumstances and so power of reduced quantity is given.
2. The quality of the gas to be supplied to the buyer was according to the satisfaction laid down in Annexure1 to the agreement;
3. That the State / Department does not prove that the natural gas put up in HBJ pipeline at Hazira is of specification mentioned in Annexure1 to the agreement;
4. That the natural gas purchased by GAIL from ONGC after having compressing it, is put in HBJ Pipeline and at various stations of GAIL situated at Vijapur (M.P.), Auraiya (U.P.), Kheera (M.P.), Jhabua (M.P.), Hazira (Gujarat), Vaghodia (Gujarat)
5. That after the gas reaches to such stations through HBJ Pipeline, it further gets processed, just like removing contents from the gas received from HBJ pipeline, some purification process is done, LPG is taken out and thereafter after compressing etc. the gas will further go to customer. Therefore, the gas put up by GAIL in HBJ Pipeline at Hazira is not in pursuance to the agreement entered into by GAIL with customer to fulfill the need of the sale agreement or fulfill the said agreement;
6. The agreement only contains the maximum quantity to supply per day and quality of which is to be supplied by GAIL to customers so Page 40 of 43 C/SCA/12980/2007 CAV JUDGMENT the quality of the gas to be supplied to the customer is done at various stations and therefore, it cannot be said that natural gas moved through HBJ Pipeline from Hazira is on account of or in pursuance of the agreement entered into by GAIL with customers.
7. The gas is not directly supplied to the customers from HBJ Pipeline;
8. When the gas reaches to the customer places in big diametric pipeline, there is one station installed by GAIL at the premises of the customer, where same gas is further processed and then thereafter through 18" diameter pipeline gas further goes to supply point and from that point it is supplied to the customer.
[8.7] From the material on record and the transactions by GAIL, it appears that the respondent GAIL after purchasing the gas on payment of local sales tax in State of Gujarat, takes it to its Hazira premises from where after carrying out certain process including compression puts in HBJ pipeline. That thereafter the HBJ pipeline goes to Vaghodia in Gujarat, Jhabua, Khera and Vijapur in Madhya Pradesh and Pata and Auraiya in Uttar Pradesh and further Rajasthan, Delhi and Haryana etc. That at the time of putting gas in the HBJ pipeline it is not appropriated towards any of the 218 consumers at the relevant time visàvis any particular quantity and the movement of gas has not been occasioned towards any contract of sale. After supplying gas at Vaghodia in Gujarat, the balance quantity moves further to Madhya Pradesh and to Uttar Pradesh (as per the diagram at Page 628) where, after removing LPG, propane, pentene, naphtha, C2C3 etc. on which appropriate excise duty is paid, the remaining lean gas is then supplied to its various consumers through the pipeline installed by the respondent GAIL and from its own station. Thus, from the beginning till the gas is supplied to the consumers, the gas remains in the custody and ownership of the Page 41 of 43 C/SCA/12980/2007 CAV JUDGMENT respondent No.1 - GAIL. It can also be observed that till the gas reaches at Gas Metering Station at the premises of the consumer and the consumer takes the delivery of gas, no appropriation takes place. Thus, movement of gas pursuant to the contract of sale with the particular consumer takes place only when the consumer assents to take delivery of gas of particular quality and quantity and the gas thereafter moves further from metering station. Until such time, GAIL retains right of diversion of goods and gas is capable of being diverted to any other consumer. At this stage it is required to be noted that even GAIL has paid sales tax leviable in different States which is much higher than the Central Sales Tax, demanded by the petitioner. Therefore, the learned Tribunal has rightly held that the transactions in question are Branch Transfer / Stock Transfer and cannot be said to be interState sale.
[8.8] The findings arrived at by the learned Tribunal are not only based on appreciation of evidence led by both the parties but also after site inspections carried out by the learned Tribunal itself. The Appellate Tribunal is a statutory Tribunal specifically constituted under the GST Act to decide taxability of transactions either under the GST Act or CST Act and is, therefore, conferred with the appellate powers to examine the factual and technical aspects involved in the transactions. The findings recorded by the learned Tribunal are on appreciation of evidence which are neither perverse nor contrary to the evidence on record. On facts and on appreciation of evidence the learned Tribunal after considering the decision of the Hon'ble Supreme Court in the case of M/s. Balabhagas Hulaschand & Anr. (Supra) has observed and held that the goods would fall under Case 2 as enumerated in the aforesaid decision and thereafter has specifically come to the conclusion that transactions would not amount to interState sales.
Page 42 of 43 C/SCA/12980/2007 CAV JUDGMENT[8.9] Now, so far as the reliance placed upon the decision of the Allahabad High Court in the case of Reliance Industries Ltd. (Supra) is concerned, we are of the opinion that on facts and considering the transactions in the present case as well as the transactions which were before the High Court in the aforesaid decision, the transactions in the present case are not comparable. Therefore, considering the findings recorded by the learned Tribunal while holding that the transactions in question can be said to be Branch Transfer and cannot be said to be interState sale, on facts the decisions relied upon by the learned Counsel appearing on behalf of the petitioner referred to herein above shall not be applicable to the facts of the case on hand.
[8.10] Learned Tribunal has given cogent reasons and has given the specific finding after long drawn reasoning and therefore, the same are not required to be interfered by this Court in exercise of powers under Article 226/227 of the Constitution of India.
[9.0] In view of the above and for the reasons stated above, all these Special Civil Applications fail and the same deserve to be dismissed and are, accordingly, dismissed. Rule is discharged in each of the petitions. No costs.
Sd/ (M.R. SHAH, J.) Sd/ (B.N. KARIA, J.) Ajay** Page 43 of 43