Kerala High Court
M/S.Asian Paints Ltd vs The State Of Kerala on 8 February, 2012
Bench: C.N.Ramachandran Nair, Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.N.RAMACHANDRAN NAIR
&
THE HON'BLE MR. JUSTICE BABU MATHEW P.JOSEPH
MONDAY, THE 13TH DAY OF FEBRUARY 2012/24TH MAGHA 1933
OT.Rev.No. 21 of 2012 ()
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ORDER IN TAVAT.11/2012 DATED 08/02/2012 of KERALA VAT APPELLATE
TRIBUNAL, ERNAKULAM
REVISION PETITIONER(S)/APPELLANT:
---------------------------------
M/S.ASIAN PAINTS LTD.
CHAKKARAPARAMBU, ERNAKULAM.
BY ADV. SMT.K.LATHA
RESPONDENT(S)/RESPONDENT:
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THE STATE OF KERALA
BY MR.BOBBY JOHN, GOVERNMENT PLEADER
THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR ADMISSION ON
13-02-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
O.T.REV.NO.21/2012
APPENDIX
PETITIONER(S) EXHIBITS
ANNEXURE-A1: COPY OF THE ASSESSMENT ORDER FOR THE YEAR
2009-2010 DATED 26-1-2011 ISSUED BY THE ASSISTANT
COMMISSIONER (ASSMT) II, O/O.THE ASSISTANT
COMMISSIONER, COMMERCIAL TAXES, SPECIAL CIRCLE - I
ERNAKULAM TO THE PETITIONER.
ANNEXURE-A2: COPY OF FORM NO.31 AND GROUNDS OF APPEAL
FILED BY THE APPELLANT BEFORE THE KERALA VALUE
ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM AGAINST
ANNEXURE A1 ASSESSMENT ORDER.
ANNEXURE-A3: COPY OF THE ORDER INTP NO.12 OF 2012 IN
T.A (VAT) NO.11/2012 OF THE KERALA VALUE ADDED TAX
APPELLATE TRIBUNAL, ERNAKULAM DATED 8-2-2010.
ANNEXURE-A4: COPY OF THE REVENUE RECOVERY NOTICE ISSUED
BY THE INSPECTING ASSISTANT COMMISSIONER, ERNAKULAM
TO THE APPELLANT FOR THE YEAR 2009-2010 DATED
1-2-2012.
//TRUE COPY//
PA TO JUDGE.
jg
C.R.
C.N.RAMACHANDRAN NAIR & BABU MATHEW P.JOSEPH, JJ.
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O.T.Rev.No.21 of 2012
....................................................................
Dated this the13th day of February, 2012.
J U D G M E N T
Ramachandran Nair, J.
This revision petition is filed under Section 63 of the Kerala Value Added Tax Act, 2003 (hereinafter called as the KVAT Act for short) against the order of the Tribunal dismissing the first appeal filed before it under Section 18A of the Central Sales Tax Act, 1956 (hereinafter called as the CST Act for short) as not maintainable.
2. We have heard learned counsel appearing for the petitioner and learned Government Pleader for the State.
3. The petitioner is a leading paint manufacturing company, which has a sales division in Kerala. In the course of assessment under the KVAT Act for the year 2009-2010, the Assessing Officer declined exemption claimed on stock transfer for the reason that there is no proof of transfer of O.T.Rev.No.21/2012 -2- goods from Kerala to outside State and based on the same assessment is made on such turnover under the KVAT Act. The petitioner has a right of first appeal under the KVAT Act against the assessment before the Deputy Commissioner (Appeals). However since exemption claimed was under
Section 6A of the CST Act and assessment though made under the KVAT Act was after making disallowance of such claim of exemption, the petitioner filed first appeal before the Tribunal under Section 18A of the CST Act. When the appeal was taken up by the Tribunal, the State representative challenged the maintainability, which was upheld by the Tribunal. It is against this order of the Tribunal, this revision is filed by the petitioner under Section 63 of the KVAT Act.
4. Today when the matter came up for admission, learned Government Pleader appearing for the respondent challenged the maintainability of the revision before this Court because Section 63 provides for filing of revision against the orders of the Tribunal passed under sub sections (4) & (7) of O.T.Rev.No.21/2012 -3- Section 60 of the KVAT Act. We have already in the decisions in Solar Cashew v. State of Kerala, reported in 2009(2) KLT 486 and in Balakrishnan Nair v. State of Kerala, reported in 2007(2) KLT Short Note, Page-16 (C.No.24), held that revision to the High Court is maintainable only against orders in appeals on merit or against orders in review applications filed against appellate orders, passed by the Tribunal. The position is exactly the same in this case and so much so, the revision itself is not maintainable. Even though the revision has to be dismissed on this sold ground, we feel scope of Section 18A of the CST Act requires to be considered for guidance to assessees, the department and also to the Tribunal.
5. Section 6A of the CST Act casts burden on the assessees to prove exemption claimed on stock transfers with all required evidence. Goods transferred from one State to another are either under contract of sale or as stock-transfer which could be to the outside State Branch of the Dealer or to the consignment agent appointed by the dealer in such State. O.T.Rev.No.21/2012 -4- Under Section 6A of the CST Act, a dealer claiming exemption on stock transfer of goods made to another State should prove that such transfer was not under contract of sale. Rule 12(5) of the CST (R & T) Rules prescribe form F as the form required to be produced for claiming exemption on stock transfer under Section 6A of the CST Act. However, it is a settled position that mere production of form F is not sufficient to prove exemption on stock transfer. For claiming exemption under Section 6A it is for the dealer to prove with required evidence that the goods have moved from one State to another and it is only along with such evidence the dealer has to produce form F and other details regarding consignment agency or Branch to which transfer is made. The details required for proving consignment transfers are covered by Rule 5A of the CST (Kerala) Rules. So much so, when exemption is claimed on stock transfer of goods by producing form F, it is open to the Assessing Officer to call for the particulars of transport of goods such as lorry receipt, railway O.T.Rev.No.21/2012 -5- receipt or such other transport document, which in the course of road transport will contain even border check post seal, and only if physical transfer of goods from one State to another is proved, there is the need to examine the acceptability of C form declaration filed. In other words, physical transfer of goods from one State to another is a matter which should be proved for granting exemption under Section 6A. A situation may arise when the dealer proves transfer of goods from one State to another but without producing form F or evidence in support of actual transaction like transfer to Branches or to consignment agents etc. In such case, disallowance happens under Section 6A and assessment has to be made treating the transaction as interstate sale by virtue of the presumption available under Section 6A(1) of the CST Act. On the other hand, if the dealer fails to prove movement of goods from one State to another, the transaction will be assessed as local sale, irrespective of whether C-form was produced or not. Such assessment will be under the local Sales Tax Act or under the O.T.Rev.No.21/2012 -6- VAT Act depending on under which Act, the sale of such goods are taxable. The petitioner in this case failed to prove transfer of goods from one State to another with transport document, and therefore the Assessing Officer made assessment under the KVAT Act, and so much so, the remedy available is only by way of first appeal against the assessment before the first appellate authority.
6. Section 18A of the CST Act introduced by Finance Act, 2010 provides for first appeal to the highest appellate authority in the State against the orders issued under sub Sections (2) & (3) of Section 6A of the CST Act. While sub Section (2) provides for assessment after disallowing exemption under Section 6A, sub section (3) of Section 6A provides for reassessment by the Assessing Officer himself to withdraw exemption wrongly granted in original assessment and the said sub Section also authorises the higher authority to revise a wrong order of exemption on stock transfer granted by the Assessing Officer. In both the sub Sections, O.T.Rev.No.21/2012 -7- the assessment contemplated is only CST assessment after disallowing exemption claimed on stock transfer. As already stated assessment under sub Section (2) or (3) is possible only if physical transfer of goods from one State to another is proved and the assessment contemplated is as a result of dealer's failure to prove the transfer of goods from one State to another as not under contract of sale. In other words, when goods transferred from one State to another is not proved to have been made to Branch of the dealer or to consignment agent or the like other than under sale, then form F gets rejected, and consequently, assessment follows under the CST Act. It is against such CST assessment first appeal under Section 18A of the CST Act will lie before the Tribunal. However, if assessment made is under the KVAT Act after making disallowance under Section 6A of the CST Act for the reason that physical transfer of goods from one State to another is not proved then no appeal will lie to Tribunal under Section 18A of the CST Act.
O.T.Rev.No.21/2012 -8-
For the reasons stated above, we dismiss the Revision Case. However we feel since the petitioner has wasted time in filing this revision, that is found to be not maintainable, we grant three weeks' time for the petitioner to file first appeal against the assessment. There will be direction to the Tribunal to return the original assessment order for production in first appeal by the petitioner. We direct the Assessing Officer to withhold recovery for three weeks from today for the petitioner to file appeal and move for stay before the first appellate authority.
(C.N.RAMACHANDRAN NAIR, JUDGE) (BABU MATHEW P.JOSEPH, JUDGE) jg