Full Judgment Text
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PETITIONER:
COMMISSIONER OF SALES TAX, GUJARAT
Vs.
RESPONDENT:
M/S. SABARMATI RETI UDYOG SAHAKARI MANDALI LTD.
DATE OF JUDGMENT26/04/1976
BENCH:
GOSWAMI, P.K.
BENCH:
GOSWAMI, P.K.
KHANNA, HANS RAJ
CITATION:
1977 AIR 197 1976 SCR 158
1976 SCC (3) 592
CITATOR INFO :
RF 1989 SC 962 (22)
ACT:
Sales Tax-Works contract for manufacturing and supply
of kiln burnt bricks-Bricks manufactured and supplied
according to contract and payment received-Contract whereby
land is given free and the right to sell to third parties is
subject to restrictions- there is a transfer of chattel for
consideration-Contract whether liable to sales tax on bricks
supplied-Bombay Sales Tax Act, 1959.
Contract of sale and contract for work and labour-
Distinction-Beneficial welfare features in a contract do not
negate the concept of a contract of a sale.
HEADNOTE:
The respondent manufactured and supplied kiln burnt
bricks to the appellant as per the works contract dated
8/9th December, 1970, which provided (1) that land would be
given free, (ii) that the material shall remain at the
contractor’s risk till the date of final delivery: and (iii)
that the contractor had a right to sell to the third parties
bricks subject to payment of 10 of the value of materials at
the tender rates of the appellant. the respondent was
assessed to sales tax under the Bombay Sales Tax Act, 1959,
on the basis that these supplies were sales. The Deputy
Commissioner of Sales Tax on an application under- s. 52 of
the Bombay Sales Tax Act held the supplies as sales on
appeal the Sales Tax Appellate Tribunal confirmed it,
following the ratio of the decision in 1964 (2) SCR p. 879
(C. B. Gosain v. State of Orissa and Ors.) But, the High
Court, on a reference answered it in favour of the assessee
and against the revenue.
Allowing the Revenue’s appeal by special leave the
Court,
^
HELD: (1) It is well settled that whether a particular
transaction is contract of sale or a works contract depends
upon the true construction of the terms and conditions of
the document, when there is one. The question will depend
upon the intention of the parties executing the contract.
There is no standard formula by which one con distinguish a
contract of a contract from the contract for work or labour.
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The question is not always easy and has always easy jurists
all over. The distinction between contract of sale of goods
and a contract for work and labour is often a fine one. A
contract of sale is a contract whose main object is the
transfer of property in and the delivery of the possession
of, a chattel as a chattel to the buyer. [160 E-G]
State of Gujarat v. Variety Body Builders [1976] (3)
SCR 131 applied.
Halsbury’s Laws of England, referred to.
(2) As per terms and conditions of contract, the land
was given free for manufacture of bricks; the materials
remained at the risk of the contractor till the date of
final delivery; the respondent could not sell the bricks to
third-d parties but could do so under certain restrictions;
the contracting parties have used the words as sale,
purchase, delivery or rates of supply etc. in the contract.
All these terms and conditions are almost identical to the
conditions in Chandra Bhan Gosailn’s case and hence the
decision in that case will govern the present case as well .
The various other terms in the contract, namely, maintenance
of a qualified executive engineer for supervision of work,
restriction on employment of children under 12 years of age,
labour welfare provisions regarding wages, workmen’s
compensation etc., provision relating to cruelty to animals,
non-payment of royalty for excavating earth etc. relate to
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a process of proper and efficient manufacturing of bricks
and are not inconsistent in a contract of sale. These terms
do not appear to impinge on the character of the contract as
one for sale of bricks manufactured. The Government in its
overall interest and anxiety could insist on compliance of
certain beneficial legal measures. Provision against sub-
letting when the land was given free by the Government was
also understandable. All these features do not negate the
concept of a contract of sale of bricks that are ultimately
manufactured. The true test in this case is whether in
making the contract, brick produced was transferred as a
chattel for consideration and this has taken place in this
case. The essence of the contract was, therefore, the
delivery of the bricks after manufacturing. [164 A-H, 165 A-
D]
(3) The contract in this case is contract of sale and
not a works contract and the assessee is liable to sale
tax. [165 E]
C. B. Gosain v. State of Orissa and Ors. [1964] (2) SCR
879, followed.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1512 of
1971.
Appeal by Special Leave from the Judgment and order
dated the 8th/9th December, 1970 of the Gujarat High Court
in Sales Tax Reference No. 3/70.
S. T. Desai and M. N. Shroff for the Appellant.
V. S. Desai, Vimal Dave and Miss Kailash Mehta, for the
Respondent.
The Judgment of the Court was delivered by
GOSWAMI, J, This is an appeal by special leave against
the Judgment of the Gujarat High Court dated 8th/9th
December, 1970.
The respondent (hereinafter to be described as the
assessee) entered into a contract with the Public Works
Department of the Government of Gujarat on September 6, 1965
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for manufacture and supply of kiln-burnt bricks to the said
Department for the construction of the Capital Project,
Ghandhinagar. Large quantities of bricks were manufactured
and supplied under the contract and the applicant received
payment for the same in accordance with the agreed rates.
The assessee made an application under section 52 of the
Bombay Sales lax Act, 1959, on November 19, 1967, to the
Deputy Commissioner of Sales Tax, to determine the question
whether the said supplies of bricks by the assessee to the
Public Works Department were sales or works contract. The
Deputy Commissioner held the supplied of bricks by the
assessee as sales. The assessee then appealed to the
Tribunal against that order. The Tribunal following the
ratio of the decision of this Court in Chandra Bhan Gosain
v. The State of orissa and others(1) came to the conclusion
that the supplies of bricks were sales. At the instance of
the assessee, the Tribunal referred the following question
of law to the High Court:-
"Whether on the facts and in the circumstances of
the case the transaction envisaged by the contract
entered into by the applicant with the Public Works
Department of the Govern-
(1) 14 S.T.C. 766: 119641 2 S.C.R. 879.
160
ment of Gujarat on 6th September 1965 for the
manufacture and supply of kiln-burnt bricks to the said
Department and the supply of bricks to the said
Department in terms of their running Bill No. XI dated
28th October 1967 is a sale or a works contract ?
The High Court answered the question in favour of the
assessee holding that the transaction was a works contract.
In coming to that conclusion the High Court hold as
follows:-
In our opinion the decision of the Supreme Court
in Chandra Bhan Gosai’s case (supra) is clearly
distinguishable on facts. The contract in that case
though prima facie word cd as regards the relevant
clauses in similar fashion as the contract in the
instant case is in fact cast in a different mould and
it would be difficult to hold in the light of the
special features and characteristics of the contract
with which we are concerned that the decision of the
Supreme Court in that case would completely govern the
facts of this case. "
Mr. S. T. Desai, the learned counsel for the appellant
submits that the present case is squarely governed by the
decision in Chandra Bhan Gosain’s case (supra) and the High
Court is wrong in holding to the contrary.
Mr. V. S. Desai learned counsel appearing on behalf of
the assesee, on the other hand submits that the High Court
is right in distinguishing the present case in view of
certain distinguishing features of the contract With which
we are concerned.
It is well-settled that whether a particular
transaction is a contract of sale or works contract depends
upon the true construction of all the terms and conditions
of the document when there is one. The question will depend
upon the intention of the parties executing the contract. As
we have observed ill our judgment in State of Gujarat v.
Variety Body Builders(1) which we have just delivered there
is no standard formula by which one can distinguish a
contract of Sale from contract for work and labour. The
question is not always easy and has for all time vexed
jurists all over. The distinction between a contract of sale
of goods and a contract for work and labour is often a fine
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one. A contract of sale is contract whose main object is the
transfer of the property in and the delivery of the
possession of a chattel as a chattel to the buyer.
(Halsbury’s Laws of England Third Edition Volume 34 page 6.)
The contract with which we are concerned in this appeal
is found in a tender for the supply of materials containing
a memorandum of the conditions. The nature of work is
described as manufacturing and supplying kiln-burn bricks
for construction of Gandhinagar . The question will depend
upon the true construction of the tender which on acceptance
is treated here as the contract containing all the terms and
conditions agreed upon between the two parties. In the
tender the assessee stated I/We chairman Sabarmati Rati
Udyog Sahakari Mandi
(1) [1976] 3 S.C.R. 131
161
Ltd., the undersigned do hereby tender for the supply of the
materials described in the Schedule attached herewith
subject to the conditions annexed. The schedule described
materials as bricks and also stated quantities to be
delivered", and "rate at which to be supplied". The tender
is described as "Supply of Materials Tender". Although the
above nomenclature, by itself, is not decisive, we find that
the same is justified by the principal terms governing the
contract to which we will presently refer. ‘
"Clause 6:The contractor shall give notice to the
Executive Engineer or his Assistant of his
intention of making delivery of materials
and on the materials being approved,
receipt shall be granted to him by the
Executive Engineer or by his Assistant and no
materials which is not so approved shall be
considered to have been delivered.
Clause7: on the completion of the delivery of
materials, the contractor shall be furnished
with a certificate to that effect, but the
delivery shall not be considered to be
complete until the contractor shall have
removed all rejected materials, and shall
have the approved materials, stacked or
placed in such position as may be pointed out
to him.
Clause 8: The materials to be supplied shall be of the
best quality and in strict accordance with
the specification and the contractor shall
receive payment for such materials only as
are approved and passed by the Executive
Engineer or his Assistant . Should the
Executive Engineer consider that any of the
materials delivered are not of the best
quality are not in strict accordance with the
specification but that they may be accepted
and made use of it shall be within his full
discretion to accept the same at such reduced
rates as he may fix thereon.
Clause 9: In the event of the material being considered
by the officer in the charge OF the work to
be inferior to that described in the
specifications, the contractor shall on
demand in writing, forthwith to remove the
same at his own cost and in the event of his
failure to do so, within such period as may
be named by the Executive Engineer or his
Assistant, the said officer may have such
reject ed material removed at the
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contractor’s risk and expense, the expense so
incurred being deducted from any sums due or
which may become due to the contractor.
13-833 Sup.C1/76
162
Clause 11: The contractor shall supply at his own
expense all tools, plants and implements
required for the due fulfilment of his
contract, and the materials shall remain at
his risk till the date of final deli very,
except such portion as shall have been in the
meantime removed for use by the Executive
Engineer or his Assistant.
Clause 13:This contract shall not be sublet without the
written permission of the Executive Engineer.
In the event of the contractor subletting his
contract without such permission he shall be
considered to have thereby committed a breach
of the contract and shall forfeit his
security deposit, and shall have no claim for
any compensation for any loss that may accrue
on account of the collection of the materials
or engagements entered into.
Clause 16:No guarantee can be given that the total
number of quantities of material indicated in
the Schedule of the contract will be ordered
during the period - of the contract. But, the
Executive Engineer shall purchase from the
contractor all such materials as are detailed
in the Schedule which he may require to
purchase during the period of the contract.
Clause 17:No claim or claims made by the contractor for
increased rates on the grounds that the
market or other rates included in the
contract, have risen during the period of his
contract, will be recognized that is to say,
the contractor is bound to complete the
work and or to supply materials at the
rates mentioned in the contract.
Clause 22:ALL rates quoted by the contractors arc
inclusive of sales tax and the contractor
will pay the same himself,
Clause24: The contractor hereby declares that the
articles sold to the buyer under this
contract shall be of the best quality (and
workmanship) and shall be strictly in
accordance with the specifications and
particulars contained in the Schedule and
accompaniments hereof and the contractor
hereby guarantees that the said articles
would continue to conform to the description
and quality aforesaid for the period shown
in the Schedule from the data of delivery of
the said articles to the purchaser and that
notwithstanding that fact that
163
the purchaser may have inspected and
approved, the said articles if during the
aforesaid period stated in the Schedule the
said articles be discovered not to conform
to the description and quality aforesaid or
have deteriorated and the decision of the
purchaser in that behalf shall be final and
conclusive. The purchaser will be entitled to
reject the said articles on such portion
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thereof as may be discovered not to conform
to the said description and quality on such
rejection the articles will be at the
sellers’ risk and all the provisions herein
contained relating to rejection of goods,
etc. shall apply. The cont tractor shall if
so called upon to do, replace the articles
etc. Or such portion thereof as is rejected
by the purchaser otherwise the contractor
shall pay to the purchaser such damages as
may arise by any of the breach of the
condition herein contained, nothing herein
contained shall prejudice any other right of
the purchaser in that behalf under this
contract or otherwise."
Amongst some of the general conditions of the contract,
we find the following:
"Clause3: All the necessary arrangements of raw
materials, equipment water, coal, labour etc.
required for supply and manufacture of bricks
shall have to be made by the contractor at
his own cost. The Government shall give only
land for excavating soil for manufacture of
bricks to the contractors free of rent from
the land reserved by the. Government for this
purpose. The land shall have to be handed
over back to the Government after the
manufacturing of the brick work is completed.
Clause 10:The contractor shall have no right to sell
these bricks, brick bats, chharas or any
other mate rials manufactured on this site to
any other private parties. If, however, it is
found that the materials have been sold by
him to private parties or other bodies, he
shall have to pay to Department at the rate
of 10% of the value of materials at the
tender rates."
While giving the specifications Item No. l herein
refers to "manufacturing and supplying of 1 Class kiln-
burnt bricks of standard size including stacking in regular
consignments etc. camp. as directed".
164
Mr. V. S. Desai brings to our- notice the common as
well as the distinguishing features of this case and of
Chandra Bhan Gosain’s case (supra). According to him the
common features are the following:-
The land was given free for manufacture of bricks in
both the cases. The materials shall remain at the
contractor‘s risk till the date of final delivery. in
Chandra Bhan Gosain‘s case (supra) the contractor
could not sell the bricks to third parties without previous
permission of the company . Here also the contractor has no
right to sell the bricks etc. but if he does sell he will
have. to pay 10 percent of the value of the materials at
the tender rates. Both the Clauses are, therefore,
permissive Clauses and are substantially the same. In both
the contracts the contracting parties have used the words
such as sell, purchase, deliver or rate of supply etc. in
the contract.
In Chandra Bhan Gosain‘s case (supra) dealing;, with
those very common features this Court observed as
follows:-
"lt may- be presumed that it was understood that
in quoting his rate for the bricks, the appellant
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would take into account the free supply of earth for
making the bricks. Again what was supplied to the
company by the appellant was not the earth which he got
from it but bricks, which, we think, are something
entirely different. It could not have been in intended
that the property in the earth would continue in The
company in spite of its conversion into such a
different thing as bricks. Further we find that the
contract provided that the bricks would remain at the
appellant‘s risk till delivery to the company. Now,
obviously bricks could not remain at the appellants
risk unless they were his property. Another Clause
provided that the appellant would not be able to sell
the bricks to other parties without the permission of
the company. Apparently, it was contemplated that
without such a provision the appellant could have sold
the bricks to others. Now - he could not sell the
bricks at all unless they belonged to him. Then we find
that in the tender which the appellant submitted and
the acceptance of which made the contract, he stated,
"I/we hereby tender for the supply to the Hindus than
Steel Private Ltd. Of the materials described in the
undermentioned memorandum. The memorandum described the
materials as bricks, and also stated the ’quantities to
be delivered’ and the ’rate at which materials are to
be supplied’. All these provisions plainly show that
the contract was for sale of bricks. If it were so, the
property in the bricks must have been in the appellant
and passed from him to the subject-matter.
From the above extract, it is clear. that the decision
in Chandra Bhan Gosain’s case (supra) will govern the
present case where terms and conditions are almost identical
so far as relating to the relevant subject-matter.
165
Mr. Desai, however, took pains to point out certain
distinguishing features of the present case such as
maintenance of qualified Executive Engineer for supervision
of work subject to removal at the instance of the
Government; restriction on employment of children under 12
years; labour welfare provisions regarding wages; workmen’s
compensation, etc.; provisions in relation to prevention of
cruelty to animals; non-payment of royalty for excavating
earth; use of tube-wells standing on the Government site
manner of execution of the work regarding moulding and
drying and provision against subletting which shall
constitute a breach of the contract resulting in forfeiture
of security deposit.
All the above terms relate to a stage in the process of
proper and efficient manufacturing of bricks and are not
inconsistent in a contract of sale. These terms do not
appear to impinge on the character of the contract as one
for sale of the bricks manufactured. The Government in its
overall interest and anxiety for general welfare could
insist on compliance with certain beneficial legal measures.
It could also insist on certain terms which will ensure
efficient production of the material. Provision against
subletting when the land was given free by Government is
also understandable. All the above features do not negate
the concept of a contract of sale of the bricks that are
ultimately manufactured. The true test in this case is
whether in making the contract to brick produced was
transferred as a chattel for consideration and we are
clearly of opinion that this has taken place in this case.
The property in the bricks was entirely of the assessee. He
had not only to manufacture that but also to stack them for
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facilitating delivery. The essence of the contract was,
therefore. the delivery of the bricks after manufacture. The
present case cannot be distinguished from the decision of
the Chandra Bhan Gosain‘s case (supra).
We are, therefore, clearly of opinion that the contract
in this case is a contract of sale and not a works contract.
The assessee is, therefore liable to sales tax. The question
is answered accordingly. The High Court was not right in
answering the question in favour of the assessee. The
decision of the High Court is set aside. The appeal is
allowed with costs.
S.R. Appeal allowed.
166