Full Judgment Text
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PETITIONER:
SALES TAX OFFICER, WARD 2 MORADABAD AND 2 ORS.
Vs.
RESPONDENT:
ORIENTAL COAL CORPORATION MORADABAD.
DATE OF JUDGMENT12/01/1988
BENCH:
RANGNATHAN, S.
BENCH:
RANGNATHAN, S.
MUKHARJI, SABYASACHI (J)
CITATION:
1988 AIR 648 1988 SCR (2) 562
1988 SCC Supl. 308 JT 1988 (1) 101
1988 SCALE (1)33
ACT:
Central Sales Tax Act, 1956: Section 9-Amendment t-
Central Sales Tax (Amendment) Act 1976, Sec- Effect of-
Whether prospective or retrospective.
HEADNOTE:
%
The respondent, an unregistered firm of coal merchants
with its place of business in Bihar and an office in U.P.,
was assessed to sales tax by the first appellant in respect
of the turnover of coal supplied by the respondent-assessee
for the assessment years 1967-68 and 1968-69. The assessee
filed writ petitions alleging that the assessment orders
were without jurisdiction on several grounds.
The High Court allowed the writ petitions holding that
s. 9 of the Central Sales Tax Act as it stood at the
relevant time cast a liability to tax only on a ’registered
dealer’ and not an ’unregistered dealer’.
In the appeals it was contended on behalf of the
Department that by virtue of s. 9 of the Central Sales Tax
(Amendment) Act, 1976, cl. (b) of the proviso to s. 9(1) of
the Central Sales Tax Act was deemed to have been in force
since 5.1.57 and, therefore, the position was as if the Act
had always imposed a liability to pay tax even on
unregistered dealers just as it had originally done on
registered dealers, and that the amendment only affected the
venue of taxation, and being procedural in nature, it was
required to be construed retrospectively,
Dismissing the appeals,
^
HELD: 1. Clause (b) of s. 9(1) of the Central Sales Tax
Act, 1956 is operative only from 7.9.76. [573]
The instant case is, therefore, governed by the earlier
provision, and the respondent-assessee being an unregistered
dealer is not liable to pay tax. [573D]
State v. Kasturi Lal Har Lal, [1987] 67 STC 154 SC,
relied on.
563
2.1 Where the statute, Central Sales Tax (Amendment)
Act, 1976, on its face, clearly indicates retrospective
effect where intended, there can be no justification to read
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retrospectivity into the amendment made by cl. (c) of s. /6
of the Amending Act, which does not contain any words to
that effect. [571D]
2.2 The language of the validation section clearly
concerns only penalties which are dealt with under s. 9(2).
The amending Act refers to s. 9 in general and not to s.
9(2) only because s. 9(1) also contains a reference to sub-
section (2). From this circumstance alone it cannot be
inferred that retrospectivity to the amendment of s. 9(1)
also is intended. [572C-D]
2.3 The employment of word "also" cannot be treated as
an indication of intention by the Legislature that the
amendment of s. 9(1) by s. 6 of the Amending Act was to be
effective from 5.1.57. If the Legislature had intended it,
the intention could and would have been expressed clearly in
cl. (a) of s. 6 itself as it had been in the other clauses
and in the other sections. If s. 9(1) of the Amendment Act
had been inserted as cl. (d) in s. 6 thereof, it could not
have changed the prospective effect of cl. (a). The position
is not different merely because this provision is contained
in s. 9 and not s. 6 of the Amendment Act. Section 9(1) of
the Amendment Act talks only of reading these extra words
into s. 9(1) of the Principal Act between 5.1.57 and 7.9.76.
It does not contain any operative words that require s. 9(1)
of the Principal Act being read in the form in which it has
been amended by s. 6 during that earlier period. [572E-G]
All that the provision requires is that for the period
5.1.57 to 7.9.76, the section is to be read as if it also
included the additional substantive provisions referred to
therein. It was earlier not clear whether all these
provisions could be read into the section before 7.9.76, the
date when the amendment Act came into force. So, the
validation section declares that the section should be read,
even earlier, as if it comprehended also these substantive
provisions. It is in this context that the word "also" is
used. [572D-E]
2.4 The question whether a charge to tax can be imposed
in one State or another is not a mere question of venue. It
may have an impact on the rate of tax in certain cases and
it also regulates the rights inter se of States to levy
taxes on such inter-state sales. [573B-C]
The amendment changes the position that an unregistered
dealer
564
is not taxable under the proviso and imposes a substantive
liability on such a dealer. It is also one which confers
jurisdiction on an officer in a particular State to levy a
tax which he otherwise cannot. It is thus a substantive
provision. [573B]
The amendment cannot, therefore, be treated as purely
procedural and hence necessarily retrospective. [573C]
S.T.O. v. Coal & Coke Supplies Corporation JT, [19871 4
S.C. 472; Khemka v. State, [1975] 3 SCR 753 and Shiv Dutt
Rai v. Union, 119831 3 S.C.C. 529 referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 953 954
(NT)/ 1975.
From the Judgment and order dated the 15th February
1974 of the High Court of Allahabad in Civil Misc. Writ
Petitions Nos. 6904 and 6906 of 1973.
S.C. Manchanda and A.K. Srivastava for the Appellants.
Harish N. Salve, Mrs. A.K. Verma, J. Peres and D.N.
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Mishra for the Respondent.
The Judgment of the Court was delivered by
RANGANATHAN, J. These are two appeals by certificate
from the common order. dated 15.2.74, of the Allahabad High
Court in Civil Miscellaneous Petition Nos. 6904 and 6906 of
1973. They can be disposed of together since the question
raised is the same. This common question arises out of the
assessment to central sales tax of the respondent, oriental
Coal Corporation of Moradabad (hereinafter referred to as
the assessee), for the assessment year 1967-68 and 196869.
2. The relevant facts bearing on the controversy may be
briefly stated. The assessee is a firm of coal merchants
with its place of business in Jharia (Bihar State) and an
office at Moradabad (in U.P.). It is not registered either
under the Central or the State Sales Tax Act. According to
the assessee it places orders for coal on the collieries at
Jharia on behalf of constituents in Uttar Pradesh, realises
the sale proceeds and remits the same to Jharia. The Sales
Tax officer assessed the assessee to sales tax in respect of
the turnover of the coal thus
565
supplied by the assessee. The assessee filed two writ
petitions alleging that the assessment orders were without
jurisdiction on several grounds. The High Court allowed the
writ petitions on one of these grounds and hence did not go
into the other contentions. It referred to s. 9 of the
Central Sales Tax Act, as it stood at the relevant time, and
held that the provision cast a liability to tax only on a
registered dealer and not an unregistered dealer like the
assessee. It is the correctness of this decision that is
challenged in the present appeals.
3. Section 9 relied upon by the High Court, reads thus:
3. "9.(1) The tax payable by any dealer under this
Act on sales of goods effected by him in the
course of inter-state trade or commerce, whether
such sales fall within clause (a) or clause (b) of
section 3, shall be levied by the Government of
India and the tax so levied shall be collected by
that Government in accordance with the provisions
of subsection (2), in the State from which the
movement of the goods commenced.
Provided that, in the case of a sale of goods
during their movement from one State to another,
being a sale subsequent to the first sale in
respect of the same goods, the tax shall, where
such sale does not fall within subsection (2) of
section 6, be levied and collected in the State
from which the registered dealer effecting the
subsequent sale obtained or, as the case may be,
could have obtained, the form prescribed for the
purpose of clause (a) of subsection (4) of section
8 in connection with the purchase of such goods.
(2) Subject to the other provisions of this
Act and the rules made thereunder, the authorities
for the time being empowered to assess, re-assess,
collect and enforce payment of any tax under
general sales tax law of the appropriate State
shall, on behalf of the Government of India,
assess, re-assess, collect and enforce payment of
tax, including any penalty, payable by a dealer
under this Act as if the tax or penalty payable by
such a dealer under this Act is a tax or penalty
payable under the general sales tax law of the
State; and for this purpose they may exercise all
or any of the powers they have under the general
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sales tax law of the State; and the Provisions of
such law, including provi-
566
sions relating to returns, provisional assessment,
advance payment of tax, registration of the
transferee of any business, imposition of the tax
liability of a person carrying on business on the
transferee of or successor to such business
transfer of liability of any fir n or Hindu
undivided family to pay tax in the event of the
dissolution of such firm or partition of such
family, recovery of tax from third parties, appe
als, reviews, revisions, references, 3(refunds,
rebates, penal ties) compounding of offences and
treatment of documents furnished by a dealer as
confidential, shall apply accordingly:
Provided that if in any State or part thereof
there is no general sales tax law in force, the
Central Government may, by rules made in this
behalf make necessary provision for all or any of
the matters specified in this sub-section."
The High Court pointed out that, under the terms of the
section, tax on sales of goods effected by a dealer in the
course of inter-state trade or commerce shall be levied in
the State from which the movement of the goods commenced: in
this case, the State of Bihar. The proviso, however, carves
out an exception. It provides that, if there is a subseq
uent sale of the same goods in the course of their movement
from one State to another and such sale is effected by a
registered dealer, tax can be levied and collected in the
State from which such dealer obtained or could have obtained
the forms prescribed under s. 8(4)(a) (popularly known as
’the Form’): in this case, the State of Uttar Pradesh. But,
the High Court pointed out, the assessee was not a
registered dealer and so there was no scope for his being
taxed in the State of U.P. The High Court accordingly
quashed the assessments in question and hence these appeals
by the State.
4. We may at once say that the conclusion of the High
Court is unassailable in view of the decision of this Court
in State v. Kasturi Lal Harlal, 4 J.T. 1987 3 S.C. 234
affirming the view taken on this issue by the Allahabad High
Court in an earlier case Kasturilal Harlal v. State, [1972]
29 STC 495. Shri Manchanda, however, submits that this view
can no longer hold the field in view of a retrospective
amendment of the Central Sales Tax Act by the Central Sales
Tax (Amendment) Act No. 103 of 1976. Two provisions of this
Amendment Act may be extracted:
"6. Amendment of section 9. In section 9 of the
Principal Act-(a) in sub-section (1) for proviso,
the following pro
567
viso shall be substituted, namely. A
"Provided that, in the case of sale of goods
during their movement from one State to another,
being a sale subsequent to the first sale in
respect of the same goods and being also a sale
which does not fall within sub-section (2) of
section 6, the tax shall be levied and collected-
(a) where such subsequent sale has been effected
by a registered dealer, in the State from which
the registered dealer obtained or, as the case may
be could have obtained, the form prescribed for
the purposes of clause (a) of subsection (4) of
section 8 in connection with the purchase of such
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goods, and
(b) where such subsequent sale has been effected
by an unregistered dealer in the State from which
such subsequent sale has been effected."
(b) in sub-section (2), before the words
"compounding of offences", the words "charging or
payment of interest", shall be inserted and shall
be deemed always to have been inserted .
(c) after sub-section (2), the following sub-
section shall be inserted, namely:
(2A) All the provisions relating to offences and
penalties (including provisions relating to
penalties in lieu of prosecution for an offence or
in addition to the penalties or punishment for an
offence but excluding the provisions relating to
matters provided for in sections 10 and lOA) of
the general sales tax law of each State shall,
with necessary modifications, apply in relation to
the assessment, reassessment, collection and the
enforcement, of payment of any tax required to be
collected under this Act in such State or in
relation to any process connected with such
assessment, re-assessment, collection or
enforcement of payment as if the tax under this
Act were a tax under such sales tax law.
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568
9. Validation ( 1) The provisions of section 9 of
the principal Act shall have effect and shall be
deemed always to have had effect in relation to
the period commencing on the 5th day of January,
1957, and ending with the date immediately
preceding the date of commencement of this Act as
if that section also provided-
(a) that all the provisions relating to penalties
(including provisions relating to penalties in
lieu of prosecution for an offence or in addition
to the penalties or punishment on conviction for
an offence but excluding the provisions relating
to matters provided for in sections 10 and 10A of
the principal Act and the provisions relating to
offences) of the general sales tax law of each
State shall, with necessary modifications, apply
in relation to-
(i) the assessment, re-assessment, collection and
enforcement or payment of any tax required to be
collected under the principal Act in such State;
and
(ii) any process connected with such assessment,
re-assessment, collection or enforcement of
payment, and
(b) that for the purpose of the application of the
provisions of such law, the tax under the
principal Act shall be deemed to be tax under such
law.
(2) Notwithstanding anything contained in any
judgment, decree or order of any court or tribunal
or other authority, all penalties under the
general sales tax law of any State imposed or
purporting to have been imposed in pursuance of
the provisions of section 9 of the principal Act,
and all proceedings, acts or things taken or done
for the purpose of, or in relation to, the
imposition or collection of such penalties, before
the commencement of this Act shall, for all
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purposes be deemed to be and to have always been
imposed, taken or done as validly and effectively
as if the provisions of sub-section (1) had been
in force when such penalties were imposed or
proceedings or acts or things were taken or done
and accordingly,-
(a) no suit or other proceedings shall be
maintained or continued in or before any court or
any tribunal or other
569
authority for the refund of any amount received or
realised by way of such penalty;
(b) no court, tribunal or other authority shall
enforce any decree or order directing the refund
of any amount received or realised by way of such
penalty;
(c) where any amount which had been received or
realised by way of such penalty had been refunded
before the commencement of this Act and such
refund would not have been allowed if the
provisions of sub-section (1) had been in force or
the date on which the order for such refund was
passed, the amount so refunded may be recovered as
an arrear of tax under the principal Act;
(d) any proceeding, act or thing which could have
been validly taken, continued or done for the
imposition of such penalty at any time before the
commencement of this Act if the provisions of sub-
section (1) had then been in force but which had
not been taken continued or done, may after such
commencement be taken, continued or done.
(3) Nothing in sub-section (2) shall be construed
as preventing any Person-
(a) from questioning the imposition or collection
of any penalty or any proceedings, act or thing in
connection, therewith or
(b) from claiming any refund, in accordance with
the provisions of the principal Act read with sub-
section(1)."
Shri Manchanda contends that, by virtue of s. 9 of the
Amendment Act, clause (b) of the proviso to s. 9 (1) of the
Central Sales Tax Act is deemed to have been in force since
5.1.1957. The position according to him, therefore, is as if
the Act had always imposed a liability to pay tax even on
unregistered dealers just as it had originally done on
registered dealers.
5. We may mention that, while deciding S. T. O. v. Coal
& Coke Supplies Corporation, JT 1987 4 S.C. 472, we had
assumed the correctness of the contention of Sri Manchanda
as, in that case, the above argument that the amendment was
retrospective was uncontroverted.
570
Sri Harish Salve, appearing for the assessee in this case,
however, contests the correctness of Sri Manchanda’s
contention. We have therefore considered this aspect and
reached the conclusion that Sri Salve is right and that no
retrospective operation to clause (b) of s. 9(1) can be
spelt out as suggested by counsel for the appellant.
6. Act 103/76 received the assent of the President on
7.9.1976 which is, apparently, what is referred to as the
date of its commencement in s. 9(1) of the said Act. The Act
amended several sections of the Central Sales Tax Act and it
did not when its words when it desired to give any degree of
retrospective effect to any particular amendment. The
amendments to sections 3 and 4 of the Principal Act thus are
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clearly retrospective: the provisions added thereto, it is
declared, "shall be inserted and shall always be deemed to
have been inserted w.e.f. 1.4.1964." The amendments to
Sections 2, 7, 14 and IS of the Principal Act are obviously
intended to be only prospective. The amendment to s. 9 of
the Principal Act, with which we are at present concerned,
presents an amalgam. s. 6 of the Amending Act makes three
amendments in s. 9 of the Principal Act by its three clauses
(a), (b) and (c). In clause (a), there is no hint of any
retrospectivity whereas the amendment by clause (b) is
expressed to be fully retrospective from 1956. The amendment
by clause (b) attracts the penal provisions (including
offences) of the relevant State Law and can, in view of
Article 20 of the Constitution, only be prospective.
However, it appears that, even under the statute as
originally framed, such penal provisions had been enforced
in several cases and this action needed retrospective
validation (in so far as penalties, other than offences were
concerned) in view of the decision of this Court in Khemka
v. State, [1975] 3 SCR 753. This was the raison d’etre of s.
9 of the Amendment Act which has been extracted above: (see
Shiv Dutt Rai v. Union, [ 1983] 3 S.C.C. 529. This is also
clear from paragraph 3 of the Statement of objects and
Reasons of the Amendment Act, which reads:
"Sub-section (2) of section 9 of the Central Sales
Tax Act empowers the State sales tax authorities
to assess, re-assess collect and enforce payment
of Central sales tax. The sub section also
authorises the authorities under the State sales
tax laws to exercise all the powers which they
have under those laws (including inter alia the
power to impose penalties) for the purposes of the
Central Sales Tax Act also. In Khemka & Co.
(Agencies) Private Ltd. v. State of Maharashtra,
35 S.T.C. 57 1, the Supreme Court, by a ma-
571
jority of 3:2, held that the provisions of the
State sales tax laws as to penalties do not apply
for purposes of the Central Sales Tax. In view of
this judgment, the State Governments are faced
with the problem of having to refund the amounts
collected in the past by way of penalties. The
judgment has also resulted in a vacuum being
created in regard to levy of penalties, it is,
therefore, necessary to amend section 9 of the
Central Sales Tax Act to provide expressly that
the provisions relating to offences and penalties
under the general sales tax law of each State
shall. with necessary modifications, apply in
relation to the assessment, re-assessment
collection and the enforcement of tax under the
Central Sales Tax Act. It is also necessary to
validate the penalties which have been levied in
the past. for the purposes of the Central Sales
Tax Act, on the basis of the provisions of the
State sales tax laws."
Where the statute thus, on its face, clearly indicates
retrospective effect where intended, there can be no
justification to read retrospectivity into the amendment
made by clause (a) of section 6 of the amending Act which
does not contain any words to that effect.
7. Counsel for the appellant, however, relied on two
circunstances to say that such retrospective effect must
necessarily have been intended. Firstly, he placed emphasis
(a) on the fact that s. 9( l) of the Amendment Act refers to
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section 9 of the principal Act and not merely to S. 9(2) and
(b) on the use of the words"as if that section also
provided." He submitted that this language can only mean
that the legislature intended retrospective effect also to
the amendment effected in s. 9 by s. 6 of the Validation
Act. Secondly, he submitted that under s. 6 of the Central
Sales Act, all dealers registered or unregistered, are
liable to pay tax on sales effected by them in the course of
inter-state trade or commerce. S. 9(1) imposes the liability
on the dealer in the State from which the movement of the
goods commences but this is without prejudice to the
liability of dealers who make subsequent sales during the
course of such movement. Such subsequent sale may be by a
registered dealer or an unregistered dealer. It may be to a
registered or an unregistered dealer. If the sale is to a
registered dealer it is exempt under s. 6(2), whether it is
by a registered dealer or an unregistered dealer. Under the
proviso to S. 9(1), as it originally stood, if the sale was
by registered dealer to an unregistered dealer, it would be
taxed in the State from which the registered dealer obtained
or could have obtained the Forms. When
572
even a sale by a registered dealer is thus made liable,
counsel argues, it A could not have been the intention of
the State to exempt from liability a sale by an unregistered
dealer. The amendment only clarifies this position. It
imposes no fresh substantive liability. It is only an
amendment of a procedural nature shifting chargeability, in
such cases, from the State from which the goods moves, to
the State in which the subsequent sale takes place. In this
view of the matter, counsel contends the amendment only
affects the venue of taxation and, being procedural in
nature, requires to be construed retrospectively.
8. We are unable to accept these contentions. So far as
the first point is concerned, the language of the validation
section clearly concerns only penalties which are dealt with
under s. 9(2). The amending Act refers to S. 9 in general
and not to s. 9(2) only perhaps because s. 9( l) also
contains a reference to sub-section (2). From this
circumstance alone, it cannot be inferred that
retrospectivity to the amendment of s. 9(1) also is
intended. The use of the word ’also’ does not also have the
result suggested by counsel. All that the provision requires
is that, for the period 5.1.57 to 7.9.1976, the section is
to be read as if it also included the additional substantive
provisions referred to therein. It was earlier not clear
whether all these provisions could be read into the section
before 7.9.1976, the date when the Amendment Act came into
force. So the validation section declares that the section
should be read, even earlier, as if it comprehended also
these substantive provisions. It is in this context that the
word "also" is used. The employment of this word cannot
therefore be treated as an indication of intention by the
legislature that the amendment ot s. 9(1) by section 6 of
the amending Act was to be effective from 5.1.1957. If the
Legislature had intended it, the intention could and would
have been expressed clearly in clause (a) of s. 6 itself as
it had been in the other clauses . and in the other
sections. If s. 9(1) of the Amendment Act had been inserted
as clause (d) in section 6 thereof, it could not have
changed the prospective effect of clause (a). The position
is not different merely because this provision is contained
in s. 9 and not s. 6 of the Amendment Act. S. 9(1) of the
Amendment Act talks only of reading these extra words into
s. 9(1) of the principal Act between 5.1.57 and 7.9.76. It
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does not contain any operative words that require s. 9(1) of
the Principal Act being read in the form in which it has
been amended by s. 6 during that earlier period. We,
therefore, do not see in s. 9 of the Amending Act any
support to the contention of the counsel for the appellant.
9. The contention that the amendment is purely
procedural is
573
also misconceived. Assuming the correctness of the
contention that a A purely procedural amendment should
ordinarily be construed to be retrospective, we are unable
to agree that the present amendment is of such nature. The
decision of this Court in Kasturi Lal’s case, 4JT 1987 3 SC
234 had held that an unregistered dealer is not taxable
under the proviso. The amendment changes this position and
imposes a substantive liability on such a dealer. It is also
one which confers jurisdiction on an officer in a particular
State to levy a tax which he otherwise cannot. It is thus a
substantive provision. That apart, even the question whether
a charge to tax can be imposed in one State or another is
not a mere question of venue. It may have an impact on the
rate of tax in certain cases and it also regulates the
rights inter se of States to levy taxes on such inter-state
sales. It is, therefore, difficult to accept the contention
that the amendment should be treated as purely procedural
and hence necessarily retrospective.
10. In the result, we are of opinion that clause (b) of
s. 9(1) of the Central Sales Tax Act, 1956 is operative only
from 7.9.1976. The present case is, therefore, governed by
the earlier provision and the decision of this Court in
Kasturi Lal’s case, (supra). The appeals therefore, fail and
are dismissed. We, however, make no order as to costs.
N.P.V. Appeals dismissed.
574