State reduction of input tax credit on declared goods resold in inter-State trade violates Article 286(3).

The petitioners, traders in petroleum coke (a "declared good" under Section 14 of the Central Sales Tax Act), challenged Notification No. (GHN-14)VAT-2010-S.11(6)(2)-TH dated 29.06.2010.

This notification, issued under Section 11(6) of the Gujarat Value Added Tax (VAT) Act, 2003, reduced input tax credit (ITC) by 2% (later 1%) on goods sold in the course of inter-State trade.

The petitioners had purchased petroleum coke locally, paid VAT, and subsequently sold the same in inter-State commerce, paying Central Sales Tax (CST).

They argued that denying full ITC violated their right to reimbursement under Section 15(b) of the CST Act.

The State relied on the precedent of Kadwani Forge Ltd., which had previously upheld the notification's validity.

The court applied Article 286(3) of the Constitution, which subjects State laws imposing tax on "declared goods" to restrictions specified by Parliament.

It relied on Section 15(b) of the CST Act, 1956, which mandates the reimbursement of local tax paid when declared goods are sold in inter-State trade.

The court utilized the doctrine of sub silentio, noting that if a point of law is not consciously determined in a prior judgment, that judgment is not binding on that specific point.

It specifically followed the precedent in Hides and Skin Owners Seva Mandal v. State of Gujarat (2020).

The court harmonized two seemingly conflicting precedents. It noted that while Kadwani Forge Ltd. upheld the notification, that case involved declared goods used in manufacturing new products, whereas the present case involved goods purchased and resold in the same form.

Applying the reasoning from Hides and Skin Owners Seva Mandal, the court observed that Section 15(b) of the CST Act is an overriding Central mandate for full reimbursement.

The court reasoned that while Section 11(6) of the VAT Act allows the State to restrict ITC generally, it cannot be used to "tinker with the amount of reimbursement" guaranteed by Central law for declared goods.

Consequently, the notification was "read down" rather than struck down, meaning it remains valid generally but is inapplicable to the specific category of declared goods resold in inter-State commerce.

It held that the impugned Notification dated 29.06.2010 (as amended) shall not apply to goods that are both purchased and sold as declared goods.

The court declared the reduction of input tax credit on such transactions as violative of Article 286(3) of the Constitution and Section 15(b) of the CST Act.

The show cause notice dated 17.12.2019 was quashed, and the respondents were directed to grant the petitioners full input tax credit for the taxes paid.