Madras High Court
Slo Steels Limited vs The Assistant Commissioner (St) on 21 April, 2022
W.P.No.9659 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.04.2022
CORAM :
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
Writ Petition No.9659 of 2022
and W.M.P.No.9400 of 2022
SLO Steels Limited
Rep.by its Director Mr.Pratap Kumar Rakesh
403/D, T.H.Road, Thiruvottiyur
Chennai 600 019. …. Petitioner
-Vs-
The Assistant Commissioner (ST)
Thiruvottiyur Assessment Circle
Integrated Commercial Taxes Complex
32, Elephant Gate Bridge Road, Chennai-3. …. Respondents
Prayer : Writ Petition under Article 226 of the Constitution of India praying for the
issuance of a Writ of Certiorari to call for the records of the respondent in TIN
33511102895 / 2016-17 dated 25.01.2022 to quash the same.
For Petitioner : Mr.R.Kumar
For Respondents : Mr.R.Siddharth
Government Advocate
ORDER
The prayer sought for herein is for a Writ of Certiorari to call for the records of
the respondent in TIN 33511102895 / 2016-17 dated 25.01.2022 to quash the same.
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W.P.No.9659 of 2022
2. The petitioner was a dealer under the erstwhile TNVAT Act, 2006 (In short
'the Act'). In respect of Assessment Year 2016-17, a surprise inspection was
conducted under Section 65 of the Act, pursuant to which notice was issued and
assessment order was passed. However, the said assessment order was under
challenge before this Court in W.P.No.24597 of 2021, where a learned Judge of this
Court, by order dated 14.12.2021, having set aside the said assessment order,
remitted the matter back to the assessing authority for reconsideration by giving an
opportunity of being heard to the petitioner.
3. Pursuant to the earlier order, notice was given by the Revenue to the
petitioner dealer to give reply and produce certain documents like,
● Xerox copy of the e-filed monthly returns for VAT & CST along with
annexure I and annexure II.
● Xerox copy of the bank statements.
● Xerox copy of the ledger account maintained for each seller for the
payment made for the purchases made by the petitioner dealer
● Xerox copy of the ledger account maintained for each purchaser
for the payment received for the sales made by the petitioner
dealer.
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W.P.No.9659 of 2022
4. When such a reply was given, after receipt of the same, the Revenue, by
notice dated 11.01.2022, has further directed the assessee to submit the following
documents.
● Lorry receipt for the movement of goods issued by the transporters.
● Loading and unloading charges paid for the goods purchased.
● Summary of purchases and sales effected from their suppliers and customers
respectively during the year in the prescribed format.
5. In response to the said notice, the petitioner dealer replied to the Revenue
on 21.01.2022 that the Revenue has misconstrued the judgment of this Court dated
10.06.2014 in W.P.No.14821 of 2014 and they enclosed only the summary of the
purchases and sales effected from the suppliers and customers and in minimum
period, since the petitioner stored the goods at godown, the said goods will be
delivered by the seller at their godown, the price will be fixed with the seller including
the delivery of goods at their godown. The petitioner further stated that they have
their sister concern at the same campus and for loading and unloading the goods no
separate expenses were paid and therefore the transport documents could not be
filed.
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W.P.No.9659 of 2022
6. Having considered the inputs supplied by the petitioner assessee, the
Revenue has come to the following conclusion.
“7.The replies filed by the dealers were carefully considered
with reference to the nature of defects noticed at the time
of Surprise inspection with the following results.
a) The dealers have not produced original copies of
purchase invoices at the time of inspection and till the
date of passing this proceedings.
b) 90% of their purchases have been effected from their
sister concern Tvl.SLO Industries Ltd., amounting to
Rs.76,28,07,935/- out of their total purchase value of
Rs.89,19,32,756/- who is situated in the same
business premises occupied by the dealer, where
there have been no movement of goods as accepted
by the dealer himself.
c) This type of sales / purchases between group
companies / related persons situated within the same
premises without actual movement of goods is the
typical model for bill trading activities, where there
would be bank statements, proper entries in
Annexures to Form I returns and ledger accounts, the
quantum of goods purchase would be sold as such in
the same vehicle with a meager value addition less
than 1% but there would not be actual involvement
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W.P.No.9659 of 2022
of goods at all and these type of activities enable the
parties involved to circulate undue ITC among
themselves and other groups.
d) The business carried by the dealer at this end is a
typical example of bill trading activity where there is
no actual movement of goods at all proved by way of
payment of transportation charges and loading /
unloading charges.
e) This kind of bill trading activities use to discourage
genuine tax payers and set a negative example to the
business world, as to show that should not be done.
Hence, the claim of ITC amounting to
Rs.4,44,91,567/- is not in order and hence, liable to
be reversed.
f) The claim of ITC being ingenuine, penalty u/s 27(4)
already levied in the order dated 17.09.2021 is also
confirmed.”
7. After having come to the said conclusion, the Revenue decided to reverse
the input tax credit to the tune of Rs.4,44,91,567/- and imposed a penalty under
Section 27(3) and 27(4) of the Act with interest under Section 42(3) of the Act to the
extent of 4,44,91,567/-. Therefore, the levy of tax on stock difference was dropped
and therefore the total due payable by the petitioner dealer has been mentioned in
the assessment order dated 25.01.2022, which is under challenge in this writ petition.
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W.P.No.9659 of 2022
8. Heard Mr.R.Kumar, learned counsel for the petitioner who would submit that,
pursuant to the earlier remand order passed by this Court, when notice was issued by
the Revenue, only general documents which are available with the petitioner were
asked for and those documents were produced. When that being so, without giving
any clue in the show cause notice with regard to the sales effected between the
petitioner concern and sister concern now a new reason has been found out by the
Revenue to reverse the input tax credit, for which no opportunity was given to
produce any documents by the petitioner at the time of giving show cause notice and
hence the impugned order is vitiated, he contended.
9. In this context, he would further submit that, ground No.7 of the affidavit
filed in support of this writ petition also would support this aspect and therefore, on
that ground the impugned order is liable to be interfered with, he contended.
10. I have considered the submissions made by the learned counsel for the
petitioner as well as the learned Government Advocate appearing for the respondent
Revenue.
11. After the remand order passed by this Court, two times opportunity was
given to the petitioner and twice notices were given and both times the responses
have been given by the petitioner dealer.
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W.P.No.9659 of 2022
12. First time, the documents sought for by the Revenue had been given.
When further time was sought for especially to substantiate the movement of goods
from seller to buyer, those transport documents were sought for and the same were
not filed by the petitioner by stating the reason that, both buyer and seller are located
in the same campus ie., sister concern and hence there was no separate movement or
transportation and no separate charges had been incurred by the seller dealer or by
the petitioner in transporting the goods.
13. Only based on this stand taken by the petitioner dealer, the Revenue after
having considered the said documents filed by them, has come to the conclusion, of
course rightly, that this kind of goods movement between two sister concerns which
are located in the same campus is nothing but a bill trading.
14. In this context, they pointed out that 90% of their purchases have been
effected from their sister concern Tvl.SLO Industries Ltd., amounting to
Rs.76,28,07,935/- out of their total purchase value of Rs.89,19,32,756/- which is
situated in the same business premises occupied by the dealer, where there have
been no movement of goods as accepted by the dealer himself.
15. Therefore, the Revenue has come to a further conclusion that, this type of
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W.P.No.9659 of 2022
purchases / sales between group companies / related persons situated within the
same premises without actual movement of goods is the typical model for bill trading
activities, where there would be no bank statements, proper entries in Annexures to
Form I returns and ledger accounts, the quantum of goods purchase would be sold as
such in the same vehicle with a meager value addition less than 1% but there would
not be actual involvement of goods at all and these type of activities enable the
parties involved to circulate undue ITC among themselves and other groups.
16. This reasoning found out, based on the records, which were produced by
the petitioner dealer, in the considered opinion of this Court, cannot be said to be a
conclusion arrived at without any documents.
17. When goods movements were asked for, for which the transport documents
were directed to be produced, the reason stated for non production of such
documents by the dealer is that, the goods movement was between the purchaser
and seller, which were sister concerns located in the same premises , then it is clear to
come to a safe conclusion as has been arrived at by the Revenue, which is reflected in
Para 7 of the impugned order. Therefore, this Court has no hesitation to hold that the
impugned order is fully justifiable and sustainable and there is no reason, whatsoever
available before this Court to show its indulgence for interfering with the said
impugned order.
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W.P.No.9659 of 2022
18. The petitioner also seems to have not filed any appeal against the
impugned order and since it is also canvassed on merits before this Court, that has
also been dealt with, which is inevitable, because of the points raised by the learned
counsel for the petitioner.
19. For all the above reasons, this Court is of the view that the impugned order
is to be sustained and the writ petition is liable to be rejected. Accordingly, the writ
petition is dismissed. However, there shall be no order as to costs. Consequently,
connected miscellaneous petition is also dismissed.
21.04.2022
Index : Yes/No
Internet : Yes/No
KST
Note : Issue order copy on 26.04.2022
To
The Assistant Commissioner (ST)
Thiruvottiyur Assessment Circle
Integrated Commercial Taxes Complex
32, Elephant Gate Bridge Road, Chennai-3.
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W.P.No.9659 of 2022
R. SURESH KUMAR, J.
KST
W.P.No. 9659 of 2022
21.04.2022
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