STATE OF PUNJAB vs. SANT SINGH KANWARJIT SINGH

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: STATE OF PUNJAB Vs. RESPONDENT: SANT SINGH KANWARJIT SINGH DATE OF JUDGMENT: 04/12/1969 BENCH: SHAH, J.C. BENCH: SHAH, J.C. HEGDE, K.S. CITATION: 1970 AIR 744 1969 SCR (3) 311 1970 SCC (1) 101 ACT: Punjab General, Sales Tax Act (Punj. 16 of 1948), s. 10(1)- Provision in Act and Rules for quarterly returns and payment of tax due there on-Submission of quarterly returns-Right of Sales Tax Officer to make assessment. HEADNOTE: The assessee, a dealer registered under the Punjab General Sales Tax Act, 1948, filed returns of the turnover of its business for the quarters ending 30th June, 1962 and 30th September, 1962 and the Sales Tax Officer assessed the tax for the two quarters. On the question whether the tax could be assessed only at the end of the year and not during the year, HELD : Under the Act, sales-tax is a yearly tax, but that does not imply that assessment of tax quarterly is illegal if provision is made in the Act for quarterly returns and assessment. Since the provisions relating to returns and assessment, namely, ss. 10 and I 1, and rule 20, contemplate submission of quarterly returns, assessment of tax due thereon and payment of the tax by the taxpayers, the tax was validly assessed. [313 D, F-G] Mathura Prashad & Sons v. State of Punjab, [1962] Supp. 1 S.C.R. 913, explained. Om Prakash Rajinder Kumar v. K. K. Opal, I.L.R. [1967] Vol. 1 Punjab & Haryana 155, approved. JUDGMENT: CIVIL APPELLATE JURISDICTION: Appeal from the order dated October 20, 1965 of the Punjab, High Court in Letters Patent Appeal No. 262 of 1965. V. C. Mahajan and R. N. Sachthey, for the appellant. Sobhag Mal Jain and B. P. Maheshwari, for the respondent. The Judgment of the Court was delivered by Shah, J. Sant Singh Kanwarjit Singh-hereinafter called the assessee is registered as a dealer under the Punjab General Salestax Act, 1948. The assessee filed returns of the turnover of its business for the quarters ending 30th June, 1962 and 30th September, 1962, but without appending thereto http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 the list of sales to registered dealers as required by rule 30 framed under the Act. The Sales-tax Officer proceeded to make "exparte assessments" for the two quarters. The assessee then moved a petition in the High Court of Punjab for a writ quashing the orders of assessment. A single 312 Judge following the Judgment of the Punjab High Court in Mansa Ram Sushil Kumar V. The Assessing Authority, Ludhiana,(’) quashed the orders of assessment. An appeal by the State of Punjab was summarily dismissed by a Division Bench of the High Court. The scheme of levy and assessment of tax under the Act may be briefly noticed. Every dealer whose gross turnover during the year proceeding commencement to the Act exceeded the taxable turnover is liable to pay tax on all sales effected after the quarter after the commencement of the Act. Tax is to be levied on the taxable turnover at such rates as the State Government may direct. Tax is payable under the Act in the manner provided and at such intervals as may be prescribed. S. [10(l)]. A registered dealer furnishing a return has to pay the amount of tax due according to the return into the Government Treasury. The assessing authority may without requiring the presence of the registered dealer or production by him of any evidence hold that the returns furnished are correct and complete, and proceed to assess the amount of tax due from the dealer on the basis of these returns; if the assessing authority is not satisfied with the return he may require the registered dealer to remain present in person or by pleader and to produce evidence on which he may rely upon in support of the return. The Assessing authority may after hearing the evidence as the dealer may produce and such other evidence as the Assessing authority-may require, assess the amount of tax due from the dealer. The scheme is plain. A registered dealer must file return of the turnover in the manner prescribed and at such intervals as may be prescribed. The dealer while submitting the return has also to pay tax according to the return. The Assessing Officer may accept the return or he may call upon the tax payer to explain the.turnover, and support it by evidence. Under the Act sales-tax is a yearly tax, but the provisions relating to assessment contemplate assessments for periods shorter than -a complete year, and for that purpose the tax payers are required by the Act to submit periodical returns of their turnover and to pay tax due thereon. In Mansa Ram Sushil Kumar v. . The Assessing Authority Ludhiana (1), a Division Bench of the Punjab High Court held that the tax imposed under the Punjab General Sales Tax Act may be assessed only at the end of the year- and not during the pendency of the year as and when, the return is filed, and in the absence of machinery in the Act for making Assessment for (1) (1964) 16 S.T.C. 857. 313 period shorter than the year of assessment, the order of assesment of tax for a quarter before the expiry of the assessment year is illegal. In reaching that conclusion the High Court relied upon the judgment of this Court in M/s. Mathura Prasad & Sons v. State of Punjab (1). But in Mathura Prashad’s case(’) this Court considered whether an exemption granted by the State, Government during the course of the year was applicable to the whole or only a part of the year of assessment. This Court held(Mr. Justice Kapur http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 dissenting) that the exemption operated for the entire financial year. The Court observed that the tax was a yearly tax levied on the taxable turnover of a dealer for the year; it was collected in some cases quarterly, some, cases yearly; and proceeded to hold that whenever the exemption came in, in the year for which the tax was payable, it exempted sales throughout the year unless notification fixed the date of commencement of the tax. In our judgment the principle, of that case has no, bearing on the question arising in this case. :The Court in Mathura Prasad’s case(’) merely emphasised that the tax was an annual tax but that did not imply that assessment of tax quarterly was illegal. Adjustment may possibly have to be made when the .assessment of the final quarter is made, but the taxing authorities are not debarred from determining and assessing the quarterly turnover of tax. Mansa Ram’s case (2) has since been over-ruled by a full Bench of the Punjab High Court in M/s. Om Parkash Rajinder Kumar v. K. K. Opal (3). The Court in that case held that Sales-tax may be assessed under section 1 1 of the Act on the basis of quarterly returns submitted by the dealer pursuant to the notice served on him under sec. 10(3) before the close of the relevant financial year. In our judgment the High Court was right in holding in Mis. Om Parkash Rajinder Kumar’s case (3) that the, assessment proceeding under the Punjab General Sale tax may be started even before the expiry of the year where provision is made for submission of periodical returns, and that such assessments are not provisional. The appeal is allowed and the order passed by the High Court set aside and the petition is dismissed. There will be- no order to cost throughout. V.P.S. Petition dismissed. (1) [1962] Supp. 1 S.C.R. 913. (2) {1964] 15 S.T.C. 857. (3) I.L.R. (1967) Vol. 1. Punj. & Har, 155. 314