Punjab-Haryana High Court
Excise And Taxation ... vs M/S Multipurpose Service Centre And Anr on 14 March, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan, Pankaj Jain
VATAP-242-2018 &
connected matters Page 1 of 17
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
***
Reserved on: 25th February, 2022
Pronounced on: 14th March, 2022
[1] VATAP-242-2018 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Gupta Brother,
Bhiwani and another (Assessment Year 2010-11)
[2] VATAP-178-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Munjhal Filling
Station, Safidon, Jind and another (Assessment Year 2010-11)
[3] VATAP-179-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s H P Mohit Petro
Station and another (Assessment Year 2011-12)
[4] VATAP-361-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Kularia Krishi
Kendra and another (Assessment Year 2010-11)
[5] VATAP-355-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Shree Jee Service
Station and another (Assessment Year 2010-11)
[6] VATAP-356-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Saraswati Filling
Station and another (Assessment Year 2011-12)
[7] VATAP-357-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Kissan Filling
Station and another (Assessment Year 2011-12)
[8] VATAP-299-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Rana Filling
Station and another (Assessment Year 2013-14)
PARVEEN SHARMA
2022.03.15 16:49
I attest to the accuracy and integrity of this
document
HIGH COURT, SECTOR 1,
CHANDIGARH
VATAP-242-2018 &
connected matters Page 2 of 17
[9] VATAP-300-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Gurudev
Sudarshan Filling Station and another (Assessment Year 2012-13)
[10] VATAP-301-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s H.P. Shri Bankey
Bihari Filling Station and another (Assessment Year 2012-13)
[11] VATAP-370-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Ashoka Oil
Company and another (Assessment Year 2011-12)
[12] VATAP-24-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Hari Ram Filling
Station Barwala and another (Assessment Year 2012-13)
[13] VATAP-28-2020 (O&M)
State of Haryana through Excise & Taxation Officer-cum-Assessing
Authority, Faridabad Versus M/s Mudrakshi Hytech India Pvt. Ltd. and
another (Assessment Year 2013-14)
[14] VATAP-29-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Vijay Kumar
Ashok Kumar and another (Assessment Year 2011-12)
[15] VATAP-45-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Hisar Filling
Service Station, Hisar and another (Assessment Year 2010-11)
[16] VATAP-44-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Kishan Lal Lakhi
Ram, Adampur and another (Assessment Year 2012-13)
[17] VATAP-43-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Shiva Shankar
Petroz and another (Assessment Year 2012-13)
[18] VATAP-36-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Safron Petro Net,
Landhari Hisar and another (Assessment Year 2011-12)
PARVEEN SHARMA
2022.03.15 16:49
I attest to the accuracy and integrity of this
document
HIGH COURT, SECTOR 1,
CHANDIGARH
VATAP-242-2018 &
connected matters Page 3 of 17
[19] VATAP-42-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Dev Traders
Delhi Road and another (Assessment Year 2012-13)
[20] VATAP-46-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Haryana Service
Station and another (Assessment Year 2014-15)
[21] VATAP-49-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Guru
Jambheshwar Service Station and another (Assessment Year 2011-12)
[22] VATAP-20-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Gupta Brothers
and another (Assessment Year 2011-12)
[23] VATAP-186-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Kwality Filling
Station and another (Assessment Year 2010-11)
[24] VATAP-187-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Ami Lal Jain and
Company and another (Assessment Year 2011-12)
[25] VATAP-191-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Sumer Chand
Mohinder Kumar, Jind Road and another (Assessment Year 2009-10)
[26] VATAP-192-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Mohindera Fules,
Litani Road Uchana and another (Assessment Year 2009-10)
[27] VATAP-246-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Usha Highway
Filling Station, Faridabad and another (Assessment Year 2011-12)
[28] VATAP-281-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Lakhan Fuels,
Palwal and another (Assessment Year 2011-12)
PARVEEN SHARMA
2022.03.15 16:49
I attest to the accuracy and integrity of this
document
HIGH COURT, SECTOR 1,
CHANDIGARH
VATAP-242-2018 &
connected matters Page 4 of 17
[29] VATAP-331-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Bhardwaj Service
Station Palwal and another (Assessment Year 2012-13)
[30] VATAP-363-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Shree Jee Service
Station and another (Assessment Year 2011-12)
[31] VATAP-304-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Hans Filling
Station and another (Assessment Year 2011-12)
[32] VATAP-320-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Civil Line Filling
Station, Rohtak and another (Assessment Year 2012-13)
[33] VATAP-324-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Civil Line Filling
Station, Civil Road and another (Assessment Year 2011-12)
[34] VATAP-321-2019 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Bhardwaj Service
Station and another (Assessment Year 2011-12)
[35] VATAP-243-2018 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Gupta Brothers,
Bhiwani and another (Assessment Year 2012-13)
[36] VATAP-31-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Adampur Service
Station, Adampur and another (Assessment Year 2012-13)
[37] VATAP-47-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Guru
Jambheshwar Service Station and another (Assessment Year 2010-11)
[38] VATAP-48-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s B. H. Filling
Station, Ratia, Fatehabad and another (Assessment Year 2011-12)
[39] VATAP-54-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Garg Petrolium,
PARVEEN SHARMA
2022.03.15 16:49
Ratia and another (Assessment Year 2011-12)
I attest to the accuracy and integrity of this
document
HIGH COURT, SECTOR 1,
CHANDIGARH
VATAP-242-2018 &
connected matters Page 5 of 17
[40] VATAP-56-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Garg Petrolium,
Ratia and another (Assessment Year 2010-11)
[41] VATAP-55-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Saheed Mahabir
Singh Filling Station and another (Assessment Year 2012-13)
[42] VATAP-57-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Ganpati Petro,
Hisar and another (Assessment Year 2012-13)
[43] VATAP-58-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Saheed Mahabir
Singh Filling Station Hisar and another (Assessment Year 2011-12)
[44] VATAP-64-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Haryana Filling
Station and another (Assessment Year 2010-11)
[45] VATAP-60-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Haryana Filling
Station and another (Assessment Year 2012-13)
[46] VATAP-62-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Haryana Filling
Station and another (Assessment Year 2011-12)
[47] VATAP-65-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Apna Filling
Station and another (Assessment Year 2011-12)
[48] VATAP-59-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Haryana Filling
Station and another (Assessment Year 2014-15)
[49] VATAP-61-2020 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Bola Petro City
and another (Assessment Year 2011-12)
[50] VATAP-14-2021 (O&M)
Excise and Taxation Commissioner, Haryana Versus M/s Multipurpose
PARVEEN SHARMA
2022.03.15 16:49
Service Centre and another (Assessment Year 2011-12)
I attest to the accuracy and integrity of this
document
HIGH COURT, SECTOR 1,
CHANDIGARH
VATAP-242-2018 &
connected matters Page 6 of 17
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE AVNEESH JHINGAN
HON'BLE MR. JUSTICE PANKAJ JAIN
***
Present: Mr. Samarth Sagar, Additional Advocate General, Haryana
for the appellant.
Mr. Sandeep Goyal, Advocate for the respondents.
***
AVNEESH JHINGAN, J.
[1] Excise and Taxation Commissioner, Haryana has filed these appeals against the orders of Haryana Tax Tribunal, Chandigarh [hereinafter referred to as 'Tribunal']. Tribunal accepted the appeals and held that dealers were entitled to Input Tax Credit [for brevity 'ITC'] on evaporation loss of Petrol and High Speed Diesel [for brevity 'HSD']. The issue canvassed in appeals is based on the decision of Division Bench of this Court in All Haryana Petroleum Dealers Association, Bhiwani Versus The State of Haryana and others, 2014(42) R.C.R. (Civil) 811.
While dealing with present appeals, considering that in the decision relied upon by appellant Entry 1 of Schedule E of Haryana Value Added Tax Act, 2003 [for short 'the Act'] was not dealt with and ITC was taken as liability instead of credit, the Division Bench referred the matter to the larger Bench by framing following question :-
"Whether in the facts and circumstances of the case the assessee is entitled to ITC under the provisions of the Act on evaporation/handling losses of the petroleum products?"
[2] For the sake of convenience, the facts from VATAP-242-2018 are being extracted. Respondent No. 1 is the dealer running a petrol pump PARVEEN SHARMA 2022.03.15 16:49 and engaged in purchase and sale of petroleum products. For the I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 7 of 17 assessment year 2010-11 [for short 'A.Y.'], assessment was finalized by Excise and Taxation Officer-cum-Assessing Authority, Bhiwani on 23rd December, 2013 allowing the claim of ITC. Revisional Authority revised the assessment vide order dated 19th August, 2016. ITC for evaporation losses was reversed. The Tribunal accepted the contention of the dealer and allowed the appeal on 3rd July, 2017. It was held that Assessing Authority rightly allowed the claim of ITC on evaporation. The review application filed by the State was dismissed by the Tribunal on 4th May, 2018.
[3] Mr. Samarth Sagar, Additional Advocate General, Haryana appearing for the State/Appellant argued that disposal of evaporated Petrol and HSD was otherwise than by way of sale hence the dealer was not entitled to ITC as per Entry 5 of Schedule E of the Act. It is contended that issue is covered in favour of appellant by the decision of Division Bench of this Court in All Haryana Petroleum Dealers Association's case (supra).
[4] Mr. Sandeep Goyal, Advocate appearing for the dealers defended the order of the Tribunal. He contended that Entry 5 of Schedule E does not deal with petroleum products. It is argued that reversal of ITC for evaporated petrol and HSD was not the issue before the High Court in All Haryana Petroleum Dealers Association's case (supra). He raised an argument that considering the nature of the goods involved, it cannot be held that goods were disposed of otherwise than by way of sale.
[5] For convenience, Section 2(1)(w), Section 2(1)(zg), explanation (v) to Section 2(1)(zg), Section 8 and Schedule E of the Act PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 8 of 17 during relevant A.Y. and Rule 40 of the Haryana Value Added Tax Rules, 2003 are reproduced:-
• Section 2(1)(w) of the Act :
"Input tax" means the amount of tax paid to the State in respect of goods sold to a VAT dealer, which such dealer is allowed to take credit of as payment of tax by him, calculated in accordance with the provisions of section 8;
• Section 2 (1)(zg) of the Act :
"sale price" means the amount payable to a dealer as consideration for the sale of any goods, less any sum allowed at the time of sale as cash or trade discount according to the practice, normally prevailing in the trade, but inclusive of any sum charged for anything done by the dealer in respect of the goods at the time of or before the delivery thereof and the expression "purchase price" shall be construed accordingly; • Explanation (v) to Section 2(1)(zg) of the Act: The amount received or receivable by oil companies for the sale of diesel or petrol to the retail outlet in the state shall be deemed to be equivalent to the price on which the retail outlets sell these commodities to the consumers.
• Section 8 of the Act :
(1) Input tax in respect of any goods purchased by a VAT dealer shall be the amount of tax paid to the State on the sale of such goods to him and shall, in case of a dealer who is liable to pay tax under sub-section(1) of section 3 or, as the case may be, makes an application for registration in time under sub-
section(2) of section 11, include the tax paid under this Act and the Act of 1973 in respect of goods (except capital goods) held in stock by him on the day he becomes liable to pay tax but shall not include tax paid in respect of goods specified in Schedule E used or disposed of in the circumstances mentioned against such goods:
Provided that where the goods purchased in the State are PARVEEN SHARMA 2022.03.15 16:49 used or disposed of partly in the circumstances mentioned in I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 9 of 17 Schedule E and partly otherwise, the input tax in respect of such goods shall be computed pro rata:
Provided further that if input tax in respect of any goods purchased in the State has been availed of but such goods are subsequently used or disposed of in the circumstances mentioned in Schedule E, the input tax in respect of such goods shall be reversed.
(2) A tax invoice issued to a VAT dealer showing the tax charged to him on the sale of invoiced goods shall, subject to the provisions of subsection (3), be sufficient proof of the tax paid on such goods for the purpose of sub-section (1). (3) Where any claim of input tax in respect of any goods sold to a dealer is called into question in any proceeding under this Act, the authority conducting such proceeding may require such dealer to produce before it in addition to the tax invoice issued to him by the selling dealer in respect of the sale of the goods, a certificate furnished to him in the prescribed form and manner by the selling dealer; and such authority shall allow the claim only if it is satisfied after making such inquiry as it may deem necessary that the particulars contained in the certificate produced before it are true and correct. (4) The State Government may, from time to time, frame rules consistent with the provisions of this Act for computation of input tax and when such rules are framed, no input tax shall be computed except in accordance with such rules.
Schedule E Goods not eligible for Input Tax Credit (See sub-section (1) of section 8) Sl. No. Description of Circumstances in which input Goods tax shall be nil 1 2 3
1. Petroleum products (i) When used as fuel and natural gas. (ii) When exported out of State Subs. Vide SO 93, dated 08-07-2003 PARVEEN SHARMA w.e.f. 01-08-2003 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 10 of 17 Petroleum based Except when re-sold fuels and natural gas w.e.f. 01-04-2003 to 31-07-2003
2. Capital goods (i) When intended to be used mainly in the manufacture of exempted goods or in the telecommunications network or mining or the generation and distribution of electric energy or other form of power; or
(ii) When forming part of gross block on the date of cancellation of the registration certificate.
3. Omitted w.e.f.
30.06.2005
4. Omitted w.e.f.
30.06.2005
5. All goods except (i) When used in the those mentioned at telecommunications network, in Serial Nos. 1 and 2. mining, or in the generation and distribution of electricity or other form of power,
(ii) When exported out of State or disposed of otherwise than by sale;
(iii) When used in the manufacture or packing of exempted goods except when such goods are sold in the course of export of goods out of the territory of India;
(iv) When used in the manufacture or packing of taxable goods which are exported out of State or disposed of otherwise than by sale;
(v) When left in stock, whether in the form purchased or in manufactured or processed form, on the date of cancellation of the registration certificate.
PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 11 of 17
(vi) When sold by Canteen Store Department
6. Liquor as defined in When sold in the State by Bar the Punjab Excise Licensees (Licenses L-4/L-5/L-
Act, 1914 12C/L-12G/L-10E).
• Rule 40 of the Haryana Value Added Tax Rules, 2003:
40. Computation of output tax, purchase tax, input tax and tax due. (1) Output tax in respect of a VAT dealer for a tax period is the aggregate of tax calculated on the sale of taxable goods made by him in the State during the tax period. It shall be represented by total of entries in column (h) in the Day Book (Sale side) prescribed in rule 53.
(2) Any goods purchased in the State by a VAT dealer on the sale of which to him no tax is levied or paid under the Act and such goods are used or disposed of by him during a tax period in the circumstances that no tax is payable by him under the Act or the Central Act on them or the goods manufactured therefrom, then he shall, except when such goods not being the goods specified in Schedule F of the Act, or the goods manufactured from such goods are sold in the course of export of goods out of the territory of India, be liable to pay tax on the purchase of such goods at the rate(s) specified in clause (b) of sub-section (1) of section 7. (3) Input tax in respect of a VAT dealer for a tax period is the aggregate of tax paid in respect of goods purchased in the State from other VAT dealer(s) on tax invoice(s) during the tax period, which shall be the aggregate of entries made in column (g) in the Day Book (Purchase side) in respect of the said period, as reduced by the amount of tax paid in respect of goods specified in Schedule E of the Act, when used, intended to be used or disposed of during the said period or when left in stock at the end of the said period, in the circumstances mentioned therein against such goods. The amount to be reduced shall be calculated pro rata where the goods specified in Schedule E of the Act, have been partly used or PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 12 of 17 disposed of in the circumstances mentioned therein and partly otherwise.
Illustration - The aggregate of entries made in column (g) in the Day Book (Purchase side) in respect of a tax period in case of a VAT dealer D is Rs.10,000. D exported goods worth Rs.1,00,000/- out of State (sent for sale on consignment) during the said period. These goods were purchased by him in the State from VAT dealers on tax invoices over a span of past three tax periods on payment of tax aggregating to Rs.8,000. D's input tax is Rs.2,000. (4) The tax due required to be paid by a VAT dealer for a tax period shall be the output tax, calculated under sub-rule (1), plus the purchase tax, calculated under sub-rule (2), minus the input tax, calculated under sub-rule (3). Arithmetically put:
Tax due = Output tax + purchase tax - input tax. [6] "Input tax" is the tax paid to the State on the goods sold to VAT dealer. The purchasing dealer is entitled to take credit of tax paid as if it was paid by him. The calculation of credit is to be made as per provision of Section 8 of the Act.
[7] As per definition in Section 2(1)(zg), "sale price" means consideration payable for sale of goods, less cash/trade discount but includes sum charged for anything done to the goods by the dealer at the time or before delivery of goods.
[7.1] There are five explanations to the "sale price". The relevant explanation for the present case is explanation (v), inserted vide notification dated 29th September, 2011. As per explanation (v), sale price charged by retail outlets from customers shall be deemed to be the amount received by oil companies for sales made of petrol or HSD to the retail outlet.
PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 13 of 17 [8] As per Section 8(1), input tax shall be the amount of tax paid to State on the sale of goods purchased by the VAT dealer. For dealers liable to pay tax under Section 3(1) or making an application under Section 11(2) input tax will include the tax paid under this Act or under Haryana General Sales Tax Act, 1973 on the goods held in stock by the dealer, on the date of becoming liable to pay tax but shall not include capital goods. The tax paid on the goods mentioned in Schedule E used or disposed of in circumstances mentioned against them in the Schedule will not be included in input tax.
[8.1] The first proviso to sub-section (1) Section 8 of the Act provides that input tax shall be computed on pro rata basis where the goods are partially used or disposed of in circumstances mentioned in Schedule E and partly otherwise.
[8.2] The second proviso provides for reversal of input tax if the goods purchased in the State after availing input tax are used or disposed of as per circumstances mentioned against those goods in Schedule E. [8.3] As per sub-section (2), the tax invoice showing tax charged from dealer, issued to the VAT dealer shall be sufficient proof of tax paid, subject to the provisions of sub-section (3). [8.4] As per sub-section (3), in case input tax is questioned in the proceedings under the Act, the authority may ask production of certificate (as prescribed) in addition to the tax invoice. The claim would be allowed only after authority satisfying itself on making inquiry that the particulars contained in the certificate are true and correct. [8.5] As per sub-section (4), the State Government can frame rules in consistence with the provisions of the Act for computation of input tax, PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 14 of 17 in case rules are framed, the input tax shall be computed in accordance with such rules.
[9] The first item in Schedule E w.e.f. 01.08.2003 is petroleum products and natural gas and no input tax credit shall be available if these products are used as fuel or exported out of the State. [9.1] Entry 2 deals with the capital goods and prescribes circumstances in which if used, the input would be nil. [9.2] Entry 5 provides that all goods except the goods mentioned at Sr. No. 1 and 2, if used in six circumstances mentioned against Entry No.5, no input tax shall be available. Second condition against Entry No. 5 is 'if exported out of State or disposed of otherwise than by sale'. [10] Rule 40 provides for computation of output tax, purchase tax, input tax and tax due.
[10.1] As per sub rule (1) thereof, tax on sale of taxable goods by the dealer during the tax period would be output tax. [10.2] Sub-rule (2) deals with the purchase tax. In case no tax is levied under the Act on goods purchased within the State and thereafter such goods are used or disposed of in a manner that no tax is payable under the Act or Central Act on those goods or goods manufactured therefrom, then tax shall be levied on purchase, as per rates specified under Section 7(1)(b) of the Act. Exception being when the goods or manufactured goods from such goods are sold in course of export out of territory of India. Further that goods mentioned in Schedule F even if exported out of India shall be liable to purchase tax.
[10.3] Sub-rule (3) provides that input tax would be the tax paid in respect of goods purchased on tax invoice in the State from other VAT dealers. The input tax would be reduced for the goods specified in PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 15 of 17 schedule E when used or intended to be used or disposed of or left in stock during the tax period in the circumstances mentioned against those goods in schedule E. [10.4] As per sub-rule (4), the tax due would be output tax plus purchase tax less input tax.
[11] It is admitted position that considering the nature of petrol and HSD, the Ministry of Petroleum allows evaporation losses to the extent of 0.6% in case of motor spirit and 0.2% in case of HSD. [12] We may hasten to add that we are dealing with the cases where handling or evaporation losses are within the prescribed limits. [13] As per provisions of Act, the tax paid to the State by the oil companies on the goods sold, would be ITC available to the purchasing dealers. There would be no ITC for tax paid on the goods specified in Schedule E when used or disposed of in the circumstances mentioned against those goods. The circumstances mentioned in Schedule E against petroleum products and natural gas are that when used as fuel or exported out of the State. Entry 5 of schedule E is not dealing with the items mentioned at Entries 1 and 2. In other words, circumstances mentioned against Entry 5 are not applicable to petroleum products and natural gas. [14] The contention raised by learned counsel for the State/appellant has a fallacy, it is based upon circumstances mentioned against Entry 5 i.e. when the goods are disposed of otherwise than by way of sale. If the contention is accepted, it would result in adding circumstance in Entry 1 of Schedule E. Suffice to say no such condition finds mention against Entry 1. [15] Explanation (v) to Section 2(1)(zg) was inserted vide notification dated 29.09.2011. Explanation gave deeming fiction that sale PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 16 of 17 price of the retail outlets shall be deemed to be amount received by oil companies for sale of petrol and HSD made to retail outlets. [16] The vires of Explanation (v) to Section 2(1) (zg) of the Act was subject matter of challenge before the Division Bench of this Court in All Haryana Petroleum Dealers Association's case (supra). The vires of provisions were upheld by the Division Bench. The issue with regard to reversal of input tax credit on evaporation was not subject matter before the Division Bench. However, a peripheral argument was raised by the petitioner that there would be an ever increasing gap between input tax available and the credit availed by dealers. The Division Bench rejected the argument considering that Ministry of Petroleum allowed evaporation losses to the extent of 0.6% for motor spirit and 0.2% for HSD. Departmental instructions issued for the assessing authority for calculation to be done in case of petroleum dealer were also referred. However, it was mentioned that as per condition (ii) against Entry 5 of schedule E, the ITC on evaporation shall be nil. [17] The Division Bench had not considered the language of Section 8 of the Act and Entry 1 of schedule E. Section 8 specifically provides that input tax shall not include tax paid on goods mentioned in schedule E when used or disposed of in circumstances mentioned against such goods.
"Against such goods" is of importance. Even from the reading of Entry 5 of Schedule E, it is clear that entry applies to goods other than those mentioned in Entries 1 and 2 of Schedule E. [18] Learned counsel appearing for the dealers tried to argue that considering nature of goods, evaporation is not disposal of goods otherwise than by way of sale. We may not dwell upon this argument, in PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH VATAP-242-2018 & connected matters Page 17 of 17 view of clear provision of statute, there is no necessity to go into this argument.
[19] The question is answered in favour of the dealer i.e. assessee shall be entitled to ITC on evaporation of the petroleum products.
[20] The appeals filed by the State are accordingly dismissed.
[21] Since the appeals are dismissed on merits, the pending applications including applications for condonation of delay, if any, stand disposed of.
[22] Photocopy of this order be placed on the files of connected appeals.
[AVNEESH JHINGAN] JUDGE [AJAY TEWARI] JUDGE [PANKAJ JAIN] 14th March, 2022 JUDGE pankaj baweja Whether speaking/reasoned : Yes Whether reportable : Yes PARVEEN SHARMA 2022.03.15 16:49 I attest to the accuracy and integrity of this document HIGH COURT, SECTOR 1, CHANDIGARH