Full Judgment Text
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CASE NO.:
Appeal (civil) 2020 of 1989
PETITIONER:
A. NAGARAJU BROS., VISAKHAPATNAM
RESPONDENT:
STATE OF ANDHRA PRADESH
DATE OF JUDGMENT: 19/07/1994
BENCH:
B.P. JEEVAN REDDY & B.L. HANSARIA
JUDGMENT:
JUDGMENT
1994 SUPPL. (1) SCR 784
The Judgment of the Court was delivered by
B.P. JEEVAN REEDY, J. The question in this appeal is whether ’V.I.P.’
suitcases are plastic articles within the meaning of Entry 113 of Schedule-
I to the Andhra Pradesh General Sales Tax Act. The question arises with
reference to the assessment year 1981-82. With effect from July 1, 1985 a
new entry, viz., Entry 163 was introduced in Schedule-I expressly taking in
all kind of suitcases and simultaneously amending Entry 113. Prior to July
1, 1985, there was no entry dealing specifically with suitcases. Entry 113
read as follows: "Plastic sheets and articles" and the rate of tax was 6%.
In the year 1983, the rate of tax was increased to 9%. The amended Entry
113 (w.e.f. July 1, 1985) reads as follows: "plastic sheets and articles
excluding those allied goods falling under any other item" whereas Entry
163 reads: "all kinds of suit cases, brief cases and vanity bags."
The appellant is a dealer inter alia in ’V.I.P.’ suit eases. Suit cases are
made of leather, cloth, rexine and other material. We are concerned herein
with suit cases made of plastic by the method known as ’injection-moulding’
and fitted with steel bands locks and ancillaries made of other materials.
The appellant submitted that the said suit cases are plastic articles
within the meaning of Entry 113 of Schedule-1 to the Act and, therefore,
taxable only at the first point of sale. Inasmuch as the sales effected by
him were second sales, he submitted, the turn-over relating to said suit
cases was not taxable in his hands. Though the assessing authority agreed
with him, the Deputy Commissioner revised the assessment order, holding
that the said suit cases are not ’plastic articles’ and must, therefore, be
taxed as general goods under Section 5(1) of the Act - which means multi-
point tax. The Sales Tax Appellate Tribunal dismissed the dealer’s appeal
following its own earlier decision in T.A. No. 566 of 1984 disposed of on
March 12, 1987. The Tax Revision filed by the appellant-dealer under
Section 22 of the Act was also dismissed by the High Court.
It is brought to our notice that this very question arose in the case of
certain other dealers as well and the decisions of the tribunal are not
uniform. In T.A. No, 1357 of 1988 and 1400 of 1988 M/s. Blow Plast Ltd.,
Hyderabad v. State of Andhra Pradesh, the Tribunal took the view that
’V.I.P.’ suit cases are plastic articles. Same view was taken in T.A. No.
83 of 1989 and batch disposed of on 21st February, 1991 in the case of
Safari Suit Cases (Private) Limited. Indeed in the case of this very dealer
relating to the assessment year 1983-84, the Tribunal held following the
decision in T.A. No. 1357 of 1988 that these suit cases are plastic
articles. Contrary view was expressed in T.A. No. 566 of 1984 and in this
very matter. In T.A. No. 1357 of 1988, the Tribunal has set out the
following circumstances in support of its opinion that the said suit cases
are plastic articles:
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"1. That when licencing the industry for production of these suit cases,
the Government of India described the articles to be manufactured as
injection moulded plastic goods;
2. For exporting the said injection moulded plastic goods they are
registered with the Plastics and Linoleum Export Promotion Council and they
are described as plastic goods in the Certificate of Registration given by
the Plastics and Linoleums Export Promotion Council.
3. Organisation of Plastics Processors of India has issued Certificate
stating that V.I.P. suit cases and brief cases are classified as suit cases
and brief cases made predominantly of plastic and are charged 31.5% excise
duty as against 26.25% chargeable for suit cases, brief cases etc., not
being of predominantly of plastic.
4. Even in regard to the monthly production statements by the V.I.P.
Industries these goods are mentioned as injection moulded plastic goods
only.
5. The Plastic and Linoleums Export Promotion Council selected the V.I.P.
manufacturers as the Top-Exporters for Plastic moulded Luggage for 1985-86
and given the award of top exporter of Plastic Moulded Luggage.
6. They also filed affidavits of three persons one of Bombay by name
Manilal Maru, one of Bangalore by name Fazlul Rahiman another of Bangalore
by name Giridhar stating that this luggage are treated as plastic suit
cases and brief cases in the trade circles and in common parlance.
7. Certificate from the Plastic and Linoleums Export Promotion Council,
that plastic moulded luggage like V.I.P. brief cases, suit cases are
regarded as articles made of plastic and duty draw back benefits and other
allowances are accorded to them treating them as articles of plastic.
8. The particulars of plastic component furnished clearly indicate that it
is a major component in all brief cases and is more than 50% in all suit
cases except small suit cases where it is about 45%"
Having set out the above circumstances, the tribunal applied the test
predominance as well as the test of common parlance or commercial
understanding, as it may be called, and arrived at the conclusion in favour
of the dealer. In our opinion, the circumstances mentioned as items 1, 2,
5, 7 and 8 read with the affidavits referred to in item-6 are strong
circumstances in favour of the view that these suit cases are plastic
articles. It is not disputed that the main raw material which goes into
manufacture of the said suit cases is plastic. Even in common parlance
these suit cases are understood to be plastic goods. It is true that
certain other materials are also used in manufacturing the said suit cases
and it may also be that their value is substantial - and in some cases more
than the value of the plastics - but having regard to the several
circumstances aforementioned and applying the common parlance test and the
test of usage in trade circles, these goods must be called ’plastic
articles’.
In its order T.A.No. 566 of 1984, followed in the present case, the
Tribunal has given more importance to the respective value of the plastic
and the other materials (like steel including locks and other fixtures)
and opined that since the value of other components is more than the value
of plastics used therein, they cannot be called ’plastic articles’. It gave
certain illustrations to emphasise that value is the determining factor.
The Tribunal pointed out that in the case of a diamond ring, the major
component may be gold or silver and the diamond may represent a small
portion of it, yet nobody would call it gold or silver ring; it would be
called a diamond ring, it is undoubtedly so. But this only shows that there
is no one single universal test in these matters. The several decided cases
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drive home this truth quite eloquently. It is for this reason probably that
the common parlance test or commercial usage test, as it is called, is
treated as the more appropriate test, though not the only one. There may be
cases, particularly in the case of new products, where this test may not be
appropriate. In such cases, other tests like the test of predominance,
either by weight of value or on some other basis may have to be applied. It
is indeed not possible, nor desirable, to lay down any hard and fast rules
of universal application. But so far as the goods concerned herein are
concerned, these are undoubtedly plastic goods. Indeed, we put a straight
question to Sri C. Sitaramiah. how would he characterize these goods? The
answer could not be anything else than that they are plastic goods. Merely
because in value of the steel including the locks and other materials used
in the suit cases is more than the value of plastics, they cannot be called
articles made of steel or of such other materials. Of course, on and after
July 1, 1985 this issue will not arise, since Entry 163 specifically speaks
of suit cases of all kinds. These suit cases too would fall under that
entry. The present controversy arose because there was no specific entry
relating to or cover-ing the suit cases,
Sri C. Sitaramiah, the learned counsel for Revenue submitted that, in this
case, the dealer did not produce any material in support of his submission
and that it would not be permissible to rely upon the material produced in
another case by another dealer to give relief to the appellant-dealer.
Counsel stressed the fact that in tax law, each assessment year is a
separate unit and hence, the fact that this very appellant got a decision
in his favour in a subsequent assessment year is no ground for giving
relief in this assessment year. The issue relating to this assessment year
must be decided on the material adduced in these proceedings alone,
submitted the counsel. There can be no quarrel with the aforesaid
propositions. This is not a case where a concluded assessment is being re-
opened. The correct-ness of assessment is still under consideration in this
appeal. Since this very assessee’s appeal for a subsequent assessment year
was allowed following the decision of the Tribunal in T.A. No. 1357 of 1988
and also because the goods arc identical, we have referred to the material
referred to in the judgment in T.A. No. 1357 of 1988. The said orders have
been filed as material in this appeal with the permission of the Court, In
the circumstances, it cannot be said that material in another case is being
relied upon in this case to determine the question at issue.
For the above reasons, the appeal is allowed. The orders of the High Court,
the Tribunal and the Deputy Commissioner are set aside and the order of the
Assessing Authority granting exemption with respect to the turn-over
relating to the said suit cases is affirmed. There shall be no order as to
costs.