Full Judgment Text
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PETITIONER:
HINDUSTAN PAPER CORPN. LTD. ETC. ETC.
Vs.
RESPONDENT:
STATE OF KERALA AND OTHERS
DATE OF JUDGMENT26/03/1993
BENCH:
JEEVAN REDDY, B.P. (J)
BENCH:
JEEVAN REDDY, B.P. (J)
VENKATACHALA N. (J)
CITATION:
1993 SCR (2) 655 1993 SCC Supl. (3) 350
JT 1993 (2) 458 1993 SCALE (2)238
ACT:
Central Sales Tax Act 1956. Section 8(2A).
Kerala General Sales Tax Act 1963: Section 10 & Notification
RSO 415 of 1971.
Central Sales Tax-Exemption-Whether available for inter
state sales also-Exemption contained in the 1971
Notification-"Whether an exemption from tax ’generally’.
HEADNOTE:
The State of Kerala issued Notification RSO 415 of 1971
under Section 10 of the Kerala General Sales Tax Act
providing for an exemption in respect of tax in regard to
the turn over of the sales of newsprint for a period of two
years from the date of starting production of the newsprint
plant. The appellant entered into an agreement with the
State Government in 1974 giving the said exemption.
A major portion of the newsprint manufactured at the factory
located within the State was sold in the course of inter-
state trade and commerce, and during the assessment years
relevant to the period of the two years from the date of the
commencement of the production, the appellant claimed
exemption not only from the State Sales Tax, by virtue of
the 1971 Notification and the 1974 agreement but also from
the Central Sales Tax under and by virtue of sub-section
(2A) of Section 8 of the Central Sales Tax Act.
The Sales Tax Officer accepted the claim under the State
Sales Tax Act but rejected the claim under the Central Sales
Tax Act.
Appeals preferred by the appellant to the Appellant
Assistant Commissioner and the Sales Tax Appellant Tribunal
were dismissed, and when the appellant approached the High
Court by way of revision under Section 41 of the State Sales
Tax Act the High Court also dismissed the revisions
petitions.
656
In the appeals to this Court it was contended on behalf of
the appellant relying on Pine Chemicals Limited v. Assessing
Authority, [199] 2 S.C.C. 683 that the exemption granted to
It by the 1971 State Government notification Issued under
the Kerala Sales Tax Act Is a general exemption within the
meaning of Section 8(2A) and, therefore, the inter- state
sales effected by it are equally exempt from Central Sales
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Tax by virtue of Section 8(2A).
The State contested the appeals by contending that the
exemption granted to the appellant under the State Sales Tax
is not a general exemption but a conditional one, and that
the exemption operates only in certain specified
circumstances, and that the provision contained in Section
8(2A) does not go to exempt the inter-state sales of the
appellant.
On the question whether the exemption granted under the 1971
State notification exempting the produce of the appellant
factory manufacturing newsprint from the State Sales Tax for
a period of two years from the date of commencement of
production in the factory can be called An exemption from
tax ’generally’.
Allowing the appeals, this Court,
HELD:1. The inter-state sales effected by the appellant
are those failing under Section 3(a) of the Central Sales
Tax Act.The liability to pay Central Sales Tax on inter-
state sales arises by virtue of sub-section (1) of Section
6. Sub-section (2A) of section 8 seeks to provide exemption
to a dealer with respect to his turnover. The explanation
appended to the sub-section is couched in negative terms and
seeks to define the words ’exempt from tax generally", and
indicates when a sale or purchase of any goods shall not be
deemed to be exempt from tax generally under the State Sales
Tax Law. [659 B, 660 B-C]
2.An inter-state sale or purchase of a commodity shall
not be deemed as exempt from State Tax generally if the
exemption is given only (1) in specified circumstances or
under specified conditions or (2) the tax is leviable on the
sale or purchase of such goods at specified stages or (3)
otherwise than with reference to the turnover of the goods.
These conditions or limitations are with reference to the
transaction of sale or purchase. [663 F-G]
657
3.The existence or otherwise of the aforesaid three
limitations on claiming exemption the explanation under
Section S(2-A) of the Central Sales Tax Act will have to be
tested with reference to the transaction of sale or purchase
as the case may be of the dealer who claims the exemption in
respect of his intrastate sale or purchase of the same
goods. [663 H, 664 A]
4.The facts which the dealer has to prove to get the
benefit of the government orders are intended only to
identify the dealer and the goods in respect-of which the
exemption is sought and they are not conditions or
specifications of circumstances relating to the turnover
sought to be exempted from payment of tax within the meaning
of Section 8(2-A). [664 E]
5.The conditions relating to identity of the goods and
the dealer are always there in every exemption and that
cannot be put as a condition of sale. [664 G]
Pine Chemicals Limited v. Assessing Authority, [1992] 2
S.C.C. 683, explained and followed. [660 H]
Indian Aluminum Cables v. State of Haryana, 38 S.T.C. 108,
Industrial Cables Corporation v. Commercial Tax Officer 35
S.T.C. 1, distinguished. [662 A]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 507375/1985
From the Judgment and Order dated 9.9.1985 of the Kerala
High Court in T.R.C. Nos. 29, 30 and 31 of 1985.
A.S. Nambiar, Mrs. Shanta Vasudevan, P.K. Manohar and C.N.
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Sreekumar for the Appellants.
The Judgment of the Court was delivered by.
B.P. JEEVAN REDDY, J. Civil Appeal Nos. 5073-75185.
These appeals arise from a common judgment of the Kerala
High Court in a batch of three tax revision cases. The
question relates to the interpretation of Section 8(2A) of
the Central Sales Tax Act, 1956.
658
In exercise of the power conferred upon it by Section 10 of
the Kerala Sales Tax Act, the State of Kerala issued a
notification RS0415 of 1971 providing for "an exemption in
respect of the tax payable under the said Act in regard to
the turn-over of the sales of newsprint by the newsprint
plant in the State for the period of two years from the date
of starting production of the newsprint by the said plant.’
The appellant Hindustan Paper Corporation Limited entered
into an agreement with the Government of Kerala in the year,
1974 reiterating the said exemption. The relevant portion
of the agreement reads thus:
"The Government of Kerala, with a view to help
the project to tide over the difficulties in
the initial stages and to establish itself,
agree to exempt the turnover relating to the
sale, of the products by the corporation from
the payment of sales tax for a period of two
years from the date of starting of production
of the newsprint."
A major portion of the newsprint manufactured at the factory
located within Kerala is sold in the course of inter-state
trade and commerce. During the assessment years relevant to
the period of the two years from the date of commencement of
production at the Kerala Factory, the appellant claimed
exemption not only from the State sales tax by virtue of the
aforesaid notification and agreement but also from Central
Sales Tax under and by virtue of sub-section (2A) of Section
8 of the Central Sales Tax Act. The Sales Tax Officer
accepted the claim under the State Sales Tax Act but
rejected the claim under the Central Sales Tax Act. The
appeals preferred by the appellant to the Appellate
Assistant Commissioner and the Sales Tax Appellate Tribunal
were dismissed whereupon it approached the High Court by way
of revisions under Section 41 of the State Sales Tax Act.
The High Court too disagreed with the contentions urged by
the appellant and dismissed the tax revision cases. Hence,
these appeals.
The dispute between the parties, in brief, is thus: the
appellant says that exemption granted to it by the aforesaid
notification issued under the Kerala Sales Tax is a general
exemption within the meaning of Section 8(2A) and,
therefore, the inter- state sales effected by it are equally
exempt from Central Sales Tax by virtue of Section 8(2A).
On the other hand, the
659
case of the Government of Kerala is that the exemption
granted to the appellant under the State Sales Tax Act is
not a general exemption but a conditional one; further the
exemption operates only in certain specified circumstances.
Accordingly, they say, the provision contained in Section
8(2A) does not go to exempt the inter-state sales of the
appellant.
The inter-state sales effected by the appellant are those
failing under Section 3(A) of the Central Sales Tax Act.
The liability to pay Central Sales Tax on inter-state sales
arises by virtue of sub-section (1) of Section 6. Sub-
section (1A) of Sec. 6 says that a dealer shall be liable to
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pay tax under the Central Act on sale of goods effected by
him in the course of inter-state trade or commerce
notwithstanding that no tax would have been leviable under
the Sales Tax law of the appropriate State if such sale had
taken place inside the State. Sub-section (1) of Section 8
prescribes the rate at which the Central Sales Tax is
chargeable where the goods are sold to persons and
authorities mentioned therein while sub-section (2)
prescribes the rate in cases other than those falling under
sub-section (1). Sub-section (2A) of Section 8, which is
material for our purpose reads thus:
"(2A) Notwithstanding anything contained in
sub-section (lA) of Section 6 or sub-section
(1) or clause (b) of sub-section (2) of this
section, the tax payable under this Act by a
dealer on his turnover in so far as the
turnover or any part thereof relates to the
sale of any goods, the sale or, as the case
may be, the purchase of which is under the
sales tax law of the appropriate State, exempt
from tax generally or subject to tax generally
at a rate which is lower than four per cent.
(Whether called a tax or fee or by any other
name), shall be nill or, as the case may be,
shall be calculated at the lower rate.
Explanation:- For the purpose of this sub-
section a sale or purchase of any goods shall
not be deemed to be exempt from tax generally
under the sales tax law of the appropriate
State if under that law the sale or purchase
of such goods is exempt only in special
circumstances or under specified conditions or
the tax is levied on the sale or purchase of
such goods at specified stages or otherwise
than with reference to the turnover of the
goods."
660.
What does sub-section (2A) says? It opens with a non-
obstante clause which gives it an overriding effect over the
provisions contained in Sections (lA) and over sub-section
(1) as well as clause (b) of sub-section (2) of section 8. b
section seeks to provide exemption to a dealer with expect
to his turnover in so far as his turnover or any part
thereof relates (a) sale of any goods, the sale or, as the
case may be, the purchase of which is under the sales tax
law of the appropriate State, exempt from tax generally or
(b) where his turnover or any part thereof relates to the
sale of any goods the sale or purchase of which is subject
to tax generally at a rate which is lower than four per
cent. In a case covered by (a) the Central Sales Tax will
be nil while in a case falling under (b), Central Sales Tax
shall he chargeable at the same lower rate at which the
State sales tax is charge-able. The explanation appended to
sub-section seeks to define the words "exempt from tax
generally." The explanation is couched in negative terms.
It says that for the purposes of the said sub-section, a
sale or purchase of any goods shall not be deemed to be
exempt from tax generally under the State Sales Tax law if
(i) under the State law the sale or purchase of such goods
is exempt only in specified circumstances or (ii) if under
the’ State law the sale or purchase of such goods is exempt
only under specified conditions or (iii) if under the State
law the tax is levied on the sale or purchase of such goods
at specified stages or (iv) where under the State law the
tax is levied otherwise than with reference to the turnover
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of the goods.
The sole question in this case is whether the exemption
granted under the aforesaid notification exempting the
produce of a factory manufacturing newsprint from the State
sales tax for a period of two years from the date of
commencement of production in the factory can be called an
exemption from tax generally. To put it differently, the
question is whether the said exemption is one operative only
in specified circumstances or whether the exemption is one
which is operative only under specified conditions in which
case it cannot be said to be an exemption "generally.
The learned counsel for the appellant relies upon the
decision of this Court in Pine Chemicals Limited v.
Assessing Authority, [1992] 2 S.C.C. 683, a decision
rendered by S. Ranganathan, V. Ramaswami and N.D. Ojha, )J.
According to him, the said decision is conclusive on the
question.
661
The counsel for the State of Kerala, on the other hand,
seeks to distinguish the said decision. According to him,
the said decision does not consider the precise question and
aspect which really, arises in these .appeals. The learned
counsel for the State of Kerala, Sri G. Vishwanath lyer,
puts his case thus: if one is asked whether the exemption
granted under the aforesaid notification is a general
exemption, his obvious answer would be, no. It is not an
exemption which operates generally but an exemption limited
to two years from the date of commencement of the production
of newsprint in the factory. Similarly, if a person is
asked whether newsprint is exempt generally from the State
sales tax in Kerala, none would answer in the affirmative.
He would say that the sale of newsprint in Kerala is exempt
only in certain circumstances or subject only to a condition
viz., that newsprint is produced within two years of the
commencement of the production in the factory located in
Kerala. It is, therefore, idle to contend, says Sri lyer,
that the sale of newsprint within Kerala is exempt generally
from the State sales tax. In such a case, says the counsel,
the provision contained in sub-section (2A) does not come
into operation and the inter-state sales of such newsprint
cannot be said to be exempt from the Central Sales Tax. Mr.
lyer further says that the exemption notification issued by
the Government of Kerala under Section 10 of the State Act
does not exempt newsprint from the State sales tax al-
together. It grants exemption only in a specified situation
viz., in respect of the newsprint produced within the period
of two years from the date of commencement of production by
a factory manufacturing newsprint in the State of Kerala.
The exemption would thus operate for different periods in
the case of different assessees inasmuch as the date of
commencement of production by all the manufacturers of
newsprint may not be the same. Moreover, the benefit of the
said notification is available only where a factory goes
into production after the commencement of the said notifica-
tion, says Sri lyer, He elaborates his submission saying
that the exemption granted by the said notification is only
in favour of certain dealers or a class of dealers, in
certain circumstances and is not in the nature of a general
exemption. An exemption given under Section 10 of the State
Act with reference to dealers or a class of dealers i.e.,
referable to clause (ii) of sub-section (1), says the
counsel, can never be called a general exemption nor can it
be characterised as an exemption operating ’generally’. A
general exemption, according to the learned counsel, means a
general, unqualified/unconditional exemption. Counsel says
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that the decisions of
662
this Court in Indian Aluminum Cables v. State of Haryana 38
S.T.C. 108 and in Industrial Cables Corporation V.
Commercial Tax Officer 35 S.T.C. 1 support his contention.
The learned counsel places strong reliance upon the object
and reasons appended to the bill proposing the substitution
of sub-section (2A) in the year 1972. The objects and
reasons relied upon by the learned counsel read thus:
"Clause 5 Sub-Clause (a) of this clause seeks
to substitute a new sub-section for the
existing sub-section (2A) of Section 8 of the
Principal Act. The new sub-section seeks to
bring out more clearly that an exemption or
lower rate of levy under the local sales tax
law of the appropriate State would be
available in respect of an inter-state sale of
goods only if such exemption or lower levy is
available generally with reference. to such
goods or such class of goods under the local
sales tax law."
According to Sri Iyer the said statement of objects and
reasons puts the meaning, purpose and object of the sub-
section beyond any doubt.
On the other hand, Sri A.S. Nambiar, learned counsel for the
appellant-corporation submits, adopting the reasoning in
Pine Chemicals that the circumstances or conditions
contemplated by the explanation to sub-section must be the
circumstances and conditions attaching to the sale and not
to the dealer. The exemption notification merely serves to
identify the dealer and the goods entitled to exemption but
it does not lay down any circumstances or conditions
attaching to the sale of goods (Newsprint). Sri Nambiar
says that once the goods are identified viz., that it is a
newsprint manufactured by a factory within two years of its
commencing production, there is no further condition
attaching to the exemption; the goods are exempt generally.
It is not a case where the exemption is hedged in by certain
conditions nor is it a case where the exemption operates
only in certain circumstances. The learned counsel submits
that the decisions of this court in Indian Aluminum and
Industrial Cables have been considered and explained by this
Court in Pine Chemicals and, therefore, the principle of
those decisions cannot be read as supporting the State’s
submissions.
While we see the force in the submissions of Sri Iyer,
learned counsel for the State of Kerala, we cannot give
effect to the same in the light of
663
the binding decision in Pine Chemicals which deals with an
almost similar exemption notification. The Government of
Jammu & Kashmir had issued orders providing for exemption
"from the State sales tax both on raw-materials and finished
products for a period of five years from the date the unit
goes into production." Question had arisen whether the said
exemption attracts the exemption contained in Section 8(2A)
of the Central Act? The said question was answered in the
affirmative by V., Ramaswami, J. speaking for the Bench.
The learned Judge examined the scheme of sub-section (1) and
(lA) of Section 6 as well as of sub-sections (1), (2) and
(2A) of
Section 8 and then observed:
"On a plain reading of Section 8(2-A) of the
Central Sales tax Act it deals with the
liability of a dealer to pay tax under the Act
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on his interstate sales turnover relating to
any goods on the turnover relating to such
goods if the sale had taken place inside the
State is exempt from payment of sales tax
under the sales tax law of the appropriate
State. It provides that if an intrastate sale
or purchase of a commodity by the dealer is
exempt from tax generally or subject to tax
generally at a rate which is lower than 4 per
cent than his liability to tax under the
Central Sales Tax Act when such commodity is
sold on inter-state trade would be either nil
or as the case may be shall be calculated at a
lower rate. Explanation states as to when the
sale or purchase shall not be deemed as to be
exempt from tax generally under the sales tax
law. That is to say an intrastate sale or
purchase shall not be deemed as to be exempt
from tax generally under the sales tax law.
That is to say an intrastate sale or purchase
of a commodity shall not be deemed as exempt
from State tax generally if the exemption is
given only (1) in specified circumstances or
under specified conditions or (2) the tax is
leviable on the sale or purchase of such goods
at specified stages or (3) otherwise than with
reference to the turnover of the goods. These
conditions or limitations are therefore with
reference to the transaction of sale or
purchase. The main clause deals with the
turnover of ’a dealer’ which term would
include ’any dealer’ or ’any class of dealers’
The existence or otherwise of the three
Limitations under the
664
explanation above referred to on claiming
exemption under Section 8(2-A) of the Central
Sales Tax Act will therefore have to be tested
with reference to the transaction of sale or
purchase as the case may be of the dealer who
claims the exemption in respect of his
intrastate sale or purchase of the same goods.
Thus the specified circumstances and the
specified conditions referred to in the
explanation should be with reference to the
local turnover of the same dealer who claims
exemption under Section 8(2-A) of the Central
Sales Tax Act.
The learned Advocate-General for the State
contended that the conditions that the industr
y
should have been set up and commissioned
subsequent to the Government Orders 159 and
414 above referred to and the commodity sold
by him in order to claim the exemption under
the said government order, shall be those
manufactured by that industry are conditions
or specified circumstances within the meaning
of the explanation and, therefore, the dealer
(Pine Chemicals) is not entitled to any
exemption under Section 8(2-A) of the Central
Sales Tax Act. We are unable to agree with
this submission of the learned counsel for the
State. The facts which the dealer has to
prove to get the benefit of the government
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orders are intended only to identify the
dealer and the goods in respect of which the
exemption is sought and they are not
conditions or specifications of circumstances
relating to the turnover sought to be exempted
from payment of tax within the meaning of
those provision. The specified circumstances
and the specified conditions referred to in
the explanation should relate to the
transaction of sale of the commodity and not
identification of the dealer or the commodity
in respect of the exemption is claimed. These
conditions relating to identity of the goods
and the dealer are always there in every
exemption and that cannot be put as a
condition of sale. We have already held that
not only sale by the manufacturer to dealer
that is exempt under the government orders but
since the General Sales Tax Act had adopted
only a single point levy, even the sub-
665
sequent sales would be covered by the
exemption order. Therefore, the question
whether the tax is leviable on the sale or
purchase at ’specified stage" does not arise
for consideration. This is not also a case
where the exemption is with reference to
something other than the turnover of the
goods."
(emphasis added)
The learned Judge then dealt with the decisions of this
Court in Indian Aluminum and Industrial Cables and
distinguished them pointing out that the exemption concerned
in those cases was clearly a conditional one. The learned
Judge pointed out that the exemption concerned therein was
with respect to "sales of an undertaking supplying
electrical energy to the public under a licence or sanction
granted or deemed to have been granted under the Indian
Electricity Act, 1910 (9 of 1910), of goods for use by it in
generation or distribution of such energy." The learned
Judge pointed out that the two conditions mentioned in the
said notification related to purchaser-company being a
licensed undertaking supplying electrical energy to the
public and further that the goods sold to it are for use by
the said undertaking in generation or distribution of such
energy.
Following the decision in Pine Chemicals, we must and
accordingly we do allow these appeals. No orders as to
costs.
N.V.K.
Appeals allowed.
666