Karnataka High Court
M/S Bata India Ltd., vs The State Of Karnataka on 30 October, 2017
Author: Vineet Kothari
Bench: Vineet Kothari
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2017
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
WRIT PETITION NOS.59400/2016 &
59580-590/2016 (T-RES)
Between
M/s Bata India Ltd.,
Represented by its
Manager Sales Tax,
Sri.Alok Kumar Das,
Aged about 46 years,
"Grey Rock" No.10, 24th Main,
J.P.Nagar, IInd Phase,
J.P.Nagar,
Bengaluru - 560 078.
...Petitioner
(By Mr.Suren Thumboochetty, Adv.
for Mr.R.Venkatesh Prasad, Adv.)
And
1. The State of Karnataka
Represented by its
Principal Secretary
Finance Department
Vidhana Soudha
Bengaluru-560 001.
Date of order : 30.10.2017 WP Nos.59400/2016 &
59580-590/2016
M/s Bata India Ltd. vs.
The State of Karnataka and Ors.
.
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2. The Commissioner of
Commercial Taxes in Karnataka
Vanijya Therige Karyalaya,
1st Main Road, Gandhinagar
Bengaluru-560 009.
3. The Deputy Commissioner of
Commercial Taxes (Audit) - 1.3,
D.V.O -1, TTMC, BMTC Building,
Yeshwanthpur,
Bengaluru-560 022.
4. The Joint Commissioner of
Commercial Taxes (Appeals) - I
Shanthinagar,
Bengaluru-560 027.
...Respondents
(By Mr.T.K.Vedamurthy, AGA for Respondents)
These Writ petitions are filed under Articles 226
and 227 of the Constitution of India, praying to declare
the limitation prescribed under sub-Section (7)(b) of
Section 63 of the Act Annexure-F, that if the Karnataka
Appellate Tribunal does not dispose of the appeals within
365 days from the date of the stay order, the order of
stay granted by it shall stand vacated and that the
Karnataka Appellate Tribunal shall not make any further
order staying proceedings of recovery of the other 70%
of disputed tax and other amount, is arbitrary,
unreasonable and unjust and therefore ultra vires of
Articles 14 and 19(1)(g) of the Constitution of India and
etc.,
Date of order : 30.10.2017 WP Nos.59400/2016 &
59580-590/2016
M/s Bata India Ltd. vs.
The State of Karnataka and Ors.
.
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These Writ Petitions coming on for Preliminary
Hearing 'B' Group this day, the Court made the
following:
ORDER
Mr.Suren Thumboochetty, Advocate for Mr.R.Venkatesh Prasad, Advocate for Petitioner Mr.T.K. Vedamurthy, AGA for Respondents.
1. Learned counsel for the petitioner submits that the controversy involved in the present case is covered by the decision of this Court in the case of M/s Shakthi Specialities vs. The State of Karnataka and ors. in Writ Petition Nos.26873-877/2017 and 27518-572/2017 (T-RES) in which this Court has held as under:
"3. It is unfortunate that in view of the limited power given to the Tribunal and not empowering it to extend its own stay order by the said legislative mandate, while the Tribunal finds itself unable to decide all the Date of order : 30.10.2017 WP Nos.59400/2016 & 59580-590/2016 M/s Bata India Ltd. vs. The State of Karnataka and Ors. .4/6
pending appeals within the stipulated time frame of one year and on account of this legislative lacunae despite there being good intention for the reasons beyond the control of Tribunal this Court is flooded with these kind of petitions unnecessarily.
4. The power to grant stay is an incidental power of the Appellate Authority and if the said Tribunal or Authority cannot dispose of the appeal on merits on account of the heavy work burden or otherwise, for no fault of assessee or the Appellate Tribunal, its stay order should not be allowed to lapse merely by lapse of time on account of such limited powers as are contained in Section 63(7)(b) of the KVAT Act, 2003. The control over administration efficiency of Tribunal Member is a different issue and the same cannot be a reason for making such provision in Law.
5. The State should immediately consider appropriate amendments to the said Date of order : 30.10.2017 WP Nos.59400/2016 & 59580-590/2016 M/s Bata India Ltd. vs. The State of Karnataka and Ors. .5/6
provisions of Section 63(7)(b) of the KVAT Act,2003 for making powers of the concerned Appellate Tribunal effective while dealing with the pending appeals before them so that no such unnecessary litigation is brought before this Court. State cannot deliberately generate a litigation for the Constitutional Courts.
6. Therefore, the present writ petitions are disposed of with a request to the Karnataka Appellate Tribunal who is seized of the appeal filed by the petitioner - assessee in Sales Tax Appeal No.352/2016 for the year 2006-07 to decide the same expeditiously preferably within six months from today and it is directed that till the disposal of the appeal by the Tribunal, the interim order granted by it on 30/03/2016 shall continue.
7. The copy of this order may be sent to the Law Secretary as well as the Chief Secretary Date of order : 30.10.2017 WP Nos.59400/2016 & 59580-590/2016 M/s Bata India Ltd. vs. The State of Karnataka and Ors. .6/6
of the Respondent - State to undertake the steps for suitable amendment in the law"
4. Accordingly, writ petitions are disposed of in the terms indicated above.
5. No order as to costs.
Sd/-
JUDGE dn/mds Sl.No.36