Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2605 OF 2009
(Arising out of SLP(C) No.16955 of 2008)
STATE OF HARYANA & OTHERS ...APPELLANT (S)
VERSUS
M/S JOHNSON MATTHEY INDIA PVT.LTD. ...RESPONDENT(S)
O R D E R
Leave granted.
Civil Writ Petition No. 12075 of 2007 was a Writ Petition filed under Article 226
of the Constitution by M/s Johnson Matthey India Private Limited (respondent herein). In
the Writ Petition the prayer was to quash Order dated 7.6.2007 passed by the Director of
Industries and Commerce, Haryana, communicating the decision of Higher Level
Screening Committee (for brevity, `the Screening Committee') constituted under Rule
28C(o) of Haryana General Sales Tax Rules, 1975. It may be stated that the said Screening
Committee had withdrawn the benefit of sales tax concession of Rs.885.15 lacs, granted in
favour of respondent No. 1 herein, pursuant to the decision of the Screening Committee
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earlier taken on 6 December, 2004 in its 89 meeting. The prayer in the Writ Petition was
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to maintain the said earlier decision dated 6 December, 2004 in favour of respondent No. 1
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which, as stated above, stood subsequently rescinded by the impugned order dated 7 June,
2007.
The narrow controversy which arises in this civil appeal is whether the Unit
stood registered with the Department of Industries in terms of Rule 28C(o) in Chapter 4C
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of Haryana General Sales Tax Rule, 1975, before the cut off date, namely, April 30, 2000?
Having heard learned counsel on both sides, the controversy is with regard to:
which is the registering authority contemplated by Rule 28C(o); whether there is a
difference between IEM and Registration under the said Rule; whether the competent
authority had registered the Unit as required under Rule 28C(o) on or before the cut off
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date, namely, 30 April, 2000; and whether there is a difference between Application for
Foreign Collaboration and IEM conceptually?
Having heard learned counsel on both sides we find that relevant points were
neither pleaded nor argued before the High Court. Even requisite documents which were
shown to us during the course of hearing by both sides were not placed before the High
Court.
In the circumstances, without expressing any opinion on the merits of the case
and keeping all questions of law open, we set aside the impugned judgment of the High
Court and remit the case to the High Court for fresh consideration in accordance with law.
Accordingly, we restore Civil Writ Petition No. 12075 of 2007 on the file of the
High Court. We give liberty to the parties appearing before us to file additional
documents. Liberty is also being given to the parties appearing before us to file
additional/fresh affidavits. We are directing respondent herein, who was the original
petitioner in the High Court, to implead the Union of India, Ministry of Commerce and
Industries, in the above Writ Petition, within a period of four weeks from today. We
request the High Court to expeditiously hear and dispose of the above Writ Petition,
preferably within six months.
Learned senior counsel appearing on behalf the appellant herein fairly states
that during the pendency of the Writ Petition before the High Court and for a period of
two weeks thereafter, they will not take steps to recover the dues, if any.Accordingly, this
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civil appeal stands disposed of with no order as to costs.
....................J.
[ S.H. KAPADIA ]
New Delhi, ....................J
April 16, 2009 [ AFTAB ALAM ]
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ITEM NO.1 COURT NO.5 SECTION III
(Part heard)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)No. 16955/2008
(From the judgment and order dated 27/11/2007 in CWP No. 12075/2007
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
M/S.JOHNSON MATTHEY INDIA PVT.LTD. Respondent(s)
(With appln. for modification of Court's Order dated 8.7.2008 and with prayer for interim
relief)(for final disposal)
Date: 16/04/2009 This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.H. KAPADIA
HON'BLE MR. JUSTICE AFTAB ALAM
For Petitioner(s) Mr. Anoop G. Chaudhari, Sr.Adv.
Mr. Prabhat Kumar, Adv.
Mr. Sandeep Chaturvei, Adv.
Mr. Arvind Nayyar, Adv.
Ms. Naresh Bakshi, Adv.
For Respondent(s) Mr. S. Ganesh, Sr.Adv.
Mr. S. Prasad, Adv.
Mr. Sudhir Sharma, Adv.
Mr. Sanjeev Sharma, Adv.
Mr. Manu Krishnan, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of with no order as to costs.
(S.Thapar)
P.S.to Registrar
(Madhu Saxena)
Court Master
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The signed order is placed on the file.