CTO ANTI EVASION CIRCLE III RAJASTHAN JAIPUR vs. M/S PRASOON ENTERPRISES JAIPUR

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL  APPEAL No.3198 OF 2019 (Arising out of S.L.P.(C) No.11937 of 2017) CTO, Anti Evasion, Circle III, Rajasthan, Jaipur ….Appellant(s) VERSUS M/s Prasoon Enterprises, Jaipur            ….Respondent(s) WITH CIVIL  APPEAL Nos.3199­3200 OF 2019 (Arising out of S.L.P.(C) Nos.4837­4838 of 2017) CIVIL  APPEAL Nos.3201­3202 OF 2019 (Arising out of S.L.P.(C) Nos.4839­4840 of 2017) AND  CIVIL  APPEAL No.3203 OF 2019 (Arising out of S.L.P.(C) No.5981 of 2017)                   J U D G M E N T Abhay Manohar Sapre, J. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.03.26 17:53:44 IST Reason: In C.A. @ S.L.P.(c) No.11937/2017 1. Leave granted. 1 1 2. This appeal is filed against the final judgment and   order   dated   05.01.2017   passed   by   the   High Court of judicature for Rajasthan at Jaipur Bench, Jaipur in S.B. Sales Tax Revision Petition No.114 of 2016 whereby the High Court dismissed the revision petition filed by the appellant herein. 3. The appeal involves a short point as would be clear from the undisputed facts stated  infra .  4. The   appellant   herein­State   of   Rajasthan (Commercial   Tax   Department)   is   the   revision petitioner   whereas   the   respondent   herein   is   the respondent of the revision petition before the High Court out of which this appeal arises.  5. The respondent is engaged in the business of trading of spare parts of mining machinery, steel wire ropes, standard wires, wire rods etc.   These goods are subjected to payment of Value Added Tax (VAT) under the Rajasthan Value Added Tax Act, 2 2 2003   (hereinafter   referred   to   as   “VAT   Act”).   The respondent is a registered dealer under the VAT Act. 6. The Commercial Tax Officer (AE) [hereinafter referred   to   as   “CTO”]   conducted   a   survey   in   the respondent’s business premises on 16.03.2009 and it   was   noticed   therein   that   the   respondent   was charging VAT at the rate of 4% on "Mobile Crane Wire Ropes”. 7. It is with this background fact, the question arose before the taxing authorities under the VAT Act as to which is the proper Entry under the VAT Act for charging tax on "Mobile Crane Wire Ropes". 8. The aforementioned question arose before the CTO   in   the   assessment   proceedings,   which   were initiated against the respondent in their business premises as a result of the survey conducted by the CTO   and   also   arose   before   the   Deputy 3 3 Commissioner, Commercial Tax Department to seek his advance ruling on the aforementioned question. 9. The CTO and the Deputy Commissioner were of the view that the rate of tax chargeable to the goods   in   question   is   12.5%   as   prescribed   in   the Residuary Entry in Schedule V under the Act and not 4% as prescribed in Entry 155 of Schedule IV of the VAT Act.  10. In   other   words,   both   the   taxing   authorities were of the view that the proper Entry for payment of   tax   on   these   goods   is   the   Residuary   Entry   of Schedule   V,   which   prescribes   the   rate   of   tax   as 12.5%. 11. The CTO accordingly initiated the assessment proceedings   against   the   respondent   for   the Assessment Year 2007­2008.  By assessment order dated 16.03.2009, it was held that the respondent was liable to pay VAT at the rate of 12.5% under the 4 4 Residuary   Entry   of   Schedule   V   of   the   VAT   Act. Since the respondent had deposited the tax at the rate of 4% treating the goods in question as falling in Entry 155 of Schedule IV, the notice was issued to the respondent to pay the difference amount of VAT   along   with   penalty   and   the   interest   payable under the VAT Act. 12. The respondent felt aggrieved and filed appeal before the Deputy Commissioner (Appeals). By order dated 02.12.2010, the Appellate Authority allowed the appeal and set aside the order of the CTO (AE). The   Appellate   Authority   held   that   the   ropes   in question were essentially used in Mobile Cranes as part of the Mobile Cranes. It was held that a Mobile Crane   is   not   complete   and   nor   it   can   effectively function   without   the   use   of   the   rope.     It   was, therefore, held that the rope is a part of a Mobile Crane and chargeable to VAT in accordance with 5 5 rates prescribed in the Entry 155 of Schedule IV of the Act. 13. The State (CTO) felt aggrieved and filed appeal before the Rajasthan Tax Board under Section 83 of the VAT Act.  By order dated 06.01.2016, the Board dismissed the appeal and affirmed the order of the Deputy   Commissioner.     The   State   (CTO)   felt aggrieved   and   filed   revision   petition   in   the   High Court of Rajasthan Bench at Jaipur.  14. By impugned order, the High Court dismissed the   revision   and   upheld   the   order   of   the   Board, which has given rise to filing of this appeal by way of special leave by the State (CTO) in this Court. 15. So,   the   short   question,   which   arises   for consideration in this appeal, is whether the High Court   was   justified   in   dismissing   the   appellant's (State/CTO)   revision   and   thereby   justified   in upholding   the   view   taken   by   the   Board   that   the 6 6 "Mobile Crane Wire Ropes" are chargeable to tax @ 4% under Entry 155 of Schedule IV of the VAT Act. 16. Heard Dr. Manish Singhvi, learned AAG for the appellant and Ms. Jyoti Mendiratta, learned counsel for the respondent. 17. Learned counsel for the appellant (CTO) while assailing   the   legality   and   correctness   of   the impugned order reiterated the same submissions, which were urged before the High Court.  18. In   substance,   his   submission   was   that   the goods in question are chargeable to tax at the rate of   12.5%,   which   is   the   rate   prescribed   in   the Residuary Entry of Schedule V of VAT Act because, according to the learned counsel, there is no specific Entry under which the goods in question fall for being taxed at a specified rate.   19. In other words, the submission was that since the goods in question are not specified in any of the 7 7 Entries in Schedule IV and Schedule V of the VAT Act and nor they are the parts of the Mobile Cranes, the only Entry under which they can be taxed is the Residuary Entry of Schedule V of the VAT Act.  20. In   reply,   the   learned   counsel   for   the respondent (dealer) supported the impugned order and   contended   that   it   does   not   call   for   any interference. 21. Having   heard   the   learned   counsel   for   the parties and  on perusal  of the  record of  the  case including the written submissions, we find no merit in this appeal. 22. As taken note of   supra , the question, which arises for consideration in this case, is whether the "Mobile Cranes Wire Ropes" are chargeable to tax at the rate of 4% or 12.5% under the VAT Act.  23. In other words, the question arises is whether the   goods  "Mobile   Cranes   Wire   Ropes"  fall under 8 8 Entry 155 of Schedule IV or under the Residuary Entry of Schedule V of the  VAT Act. 24. At the relevant time, there were two relevant Entries which read as under:  S CHEDULE IV [See section 4]

25. Mere reading of Entry 155 quoted above would go   to   show   that   the   goods   called   Hydraulic 9 9 excavators  (earth moving   and  mining   machinery), Mobile Cranes and Hydraulic Dumpers (including parts thereof) are chargeable to tax at the rate of 4%.  26. It may be mentioned here that the expression “ including parts thereof ” was inserted in the Entry 155   by   an   amendment   w.e.f.   09.05.2006.   It, therefore,   indicates   that   the   parts   of   the   goods specified in the Entry were not chargeable to tax at the   rate   of   4%   prior   to   09.05.2006   but   became chargeable   at   the   rate   of   4%   only   on   and   after 09.05.2006. 27. This Court has laid down the test as to how the Court should decide the question as to whether a particular item is a part of other.  The test is “ a thing   is   a   part   of   the   other   if   the   other   is incomplete without it ”.   In other words, “ a thing is   a   part   of   the   other,   if   the   other   cannot 10 10 ”.   [   function   without   it See   M/s   Annapurna Carbon  Industries   vs.   State of  Andhra  Pradesh [(1976) 2 SCC 273 and   Commissioner of Central   vs.   Excise,   Delhi Insulation   Electrical   Private Limited  (2008) 12 SCC 45)] 28. When we apply this principle to the facts of the case at hand then we find no difficulty in holding that the wire ropes used in the Mobile Cranes are a part of the Mobile Cranes and thus fall in Entry 155 of  Schedule IV of the VAT Act.  29. A fortiori , it is taxable at the rate of 4%. The reasons are not far to seek. 30. The respondent has filed (Annexure R­1), the complete literature with a view to show as to how the   Mobile   cranes   are   designed,   structured,   built and operated in the field when it put to its ultimate use   by   the   consumer.   They   have   also   filed   the 11 11 details of the specification issued by the Bureau of Indian Standards specifying therein the strength of each   wire   rod/rope,   which   is   used   in   the manufacture of different kind of Cranes.     31. Mere perusal of the literature would go to show that the Mobile Cranes are not complete without the wire   ropes.   In   other   words,   in   order   to   use   the Mobile Cranes and make them operational, the use of wire ropes is essential.  If wire ropes are not fitted in the Mobile Cranes, they will not function much less effectively.  32. It is for this reason, we are of the considered opinion   that   the   Mobile   Crane   Wire   Rope   is   an essential part of the Mobile Crane and, therefore, falls in Entry 155 of Schedule IV of the VAT Act.  It is, therefore, taxable at the rates prescribed for the goods specified in Entry 155. 12 12 33. We,   however,   make   it   clear   that   we   have examined only the question of taxability of the “wire ropes” in the context of its use in Mobile Cranes as would be clear from the question posed by the High Court in Para one of the impugned order. 34. In view of the foregoing discussion, the appeal is found to be devoid of any merit and it thus fails and is accordingly dismissed.  In C.A.Nos. @ S.L.P.(c) Nos.4837­4838/2017,  4839­4840/2017 and 5981/2017 1. Leave granted. 2. These   appeals   are   directed   against   the common final judgment and order dated 07.10.2016 passed   by   the   High   Court   of   Judicature   for Rajasthan, Jaipur Bench at Jaipur in S.B. Sales Tax Revision Petition Nos.106, 101, 99, 100/2013 and 449/2011 whereby the High Court dismissed the revision petitions filed by the appellant herein. 13 13 3. In view of the order passed above in C.A. @ S.L.P.(C)   No.11937/2017,   these   appeals   are dismissed.                                            .………...................................J.                                     [ABHAY MANOHAR SAPRE]                                            …...……..................................J.              [DINESH MAHESHWARI] New Delhi; March 26, 2019 14 14