State may retrospectively withdraw tax exemptions, but cannot impose penalty or interest for the pre-amendment period.

The appellants, dealers in imported sugar, treated their sales as exempt from tax under the Karnataka Sales Tax (KST) Act, 1957, based on Entry 31-B/51 of the Fifth Schedule, which exempted "sugar" without territorial restriction.

The assessing authorities initially granted these exemptions in original assessments.

However, the Karnataka Act No. 5 of 2001 amended the entry with retrospective effect, confining the exemption to sugar "produced or manufactured in India".

Consequently, reassessment notices were issued to recover tax on past transactions where dealers had not collected tax from customers.

The Single Judge of the High Court struck down the retrospectivity as an unreasonable burden; however, the Division Bench reversed this, upholding the amendment in full.

The Court applied the principle of strict construction of taxing statutes, holding that there is no room for intendment and words cannot be added to a clear statutory entry (Mathuram Agrawal v. State of M.P.).

It affirmed the legislative competence to enact retrospective fiscal laws under Entry 54, List II (Rai Ramkrishna v. State of Bihar) and the power to validate laws by removing the legal basis of a judgment (Shri Prithvi Cotton Mills Ltd. v. Broach Borough Municipality).

Retrospective levies must not be oppressive or punitive regarding past transactions where the assessee followed the then-prevailing law (Empire Industries Ltd. v. Union of India; D. Cawasji & Co. v. State of Mysore).

The Court first determined that the pre-2001 entry for "sugar" did not distinguish between domestic and imported varieties; referencing the Additional Duties of Excise Act was merely to identify the commodity, not its origin.

While the 2001 Amendment was within legislative competence and not merely "clarificatory," its retrospective application required nuance.

The Court reasoned that since the dealers acted on the Department’s own interpretation and did not collect tax, imposing penalties for "default" was legally untenable as there was no contumacious conduct at the time.

Interest, which is typically compensatory, would become punitive if levied from the date of the original transaction for a liability created years later by legal fiction.

Thus, while the principal tax could be recovered, the "incidents" of penalty and interest for the pre-amendment period were deemed unreasonable.

The Court set aside the imposition of any penalty for transactions prior to the 2001 Act and directed that interest should only run from the date of a fresh lawful demand pursuant to reassessment, not from the original transaction date.

The Court further ordered the reassessment of inter-State sales to be conducted strictly per Section 8(2) of the Central Sales Tax Act, 1956.