Madras High Court
M/S Classic Granites vs The Assistant Commissioner (St) on 21 July, 2023
W.P. No.5233 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.07.2023
CORAM
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P. No.5233 of 2021
and
W.M.P. No.5798 of 2021
M/S Classic Granites,
represented by its Proprietor,
425-A, Ayyampalayam Pirivu,
Kavindapadi, Bhavani,
Erode. ... Petitioner
v.
The Assistant Commissioner (ST),
Chithode Assessment Circle,
Erode. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorari calling for the records of the respondent in
his proceedings in TNGST No.294171/2003-04 – Tamil Nadu Entry Tax on
Goods, quash the assessment order dated 28.12.2020 passed therein.
1/6
https://www.mhc.tn.gov.in/judis
W.P. No.5233 of 2021
For petitioner : Mr.P.V.Sudakar
For Respondent : Mr.T.N.C.Kaushik,
Additional Government Pleader
ORDER
The writ petition is filed challenging the impugned order dated
28.12.2020 levying entry tax on granites on the premise that the goods viz.,
granites which were purchased from dealers across the State were exported as
such or sold to exporters. Admittedly, the sale by the petitioner of such goods
were covered under Section 5(1) and 5(3) of the Central Sales Tax Act, 1956
(hereinafter referred to as “CST Act”). As a matter of fact, CST assessment has
also been completed treating the entire turn over / transactions which is now
sought to be subject to entry tax as export sales in terms of Section 5(1) and
5(3) of the CST Act.
2. It was submitted by the learned counsel for the petitioner that the levy
of entry tax is on goods brought into a local area for consumption, use or sale
therein. It is thus impermissible to levy tax on entry of goods brought into a
local area for export or sale to the exporters. In this regard, reliance was placed
https://www.mhc.tn.gov.in/judis
W.P. No.5233 of 2021
on the judgment of the Hon'ble Supreme Court in the case of Tata Engineering
& Locomotive Company Ltd., v. Municipal Corporation of the City of Thane
& others reported in 86 STC 363. The following portions of the judgment is
extracted hereunder:
“To sum up:..... In view of constitutional bar, octroi is not
leviable if the goods are not brought into the octroi area for
purposes of consumption or use in the area but for export and in
fact exported by the importer himself or the sale by him
occasions the export.”
3. Though the above objections was raised in response to the proposed
levy of entry tax, the same was not considered while passing the impugned
order.
4. Heard both sides. Perused the material on record.
5. This Court finds that there is no finding in the assessment order with
regard to the above objections which relates to the jurisdiction to levy tax. It is
rudimentary that when objections are raised, the same ought to be dealt with by
the Assessing Authority. Non-application of mind to the objection would vitiate
the proceedings. The learned counsel for the Respondent would submit that
they would redo the assessment.
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W.P. No.5233 of 2021
6. In view of the submissions made by both the learned counsel for the
petitioner as well as the respondent, this Court is inclined to set aside the
impugned order and remit the matter back to the Assessing Authority to redo
the assessment. The petitioner is permitted to file fresh objections within a
period of 4 weeks from the date of receipt of a copy of this order. It is open to
the petitioner to place reliance on the judgment of the Hon'ble Supreme Court
in the case of Tata Engineering & Locomotive Company Ltd., referred supra. It
is also open to the petitioner to place reliance on the assessment completed
under CST Act in respect of the above transactions wherein the transactions in
issue is stated to be treated as export sales in terms of Sections 5(1) and 5(3) of
the CST Act. Needless to say, the Assessing Authority shall pass a speaking
order dealing with the objections raised in accordance with law and after
affording a reasonable opportunity, the Assessing Authority shall complete the
proceeding within a period of 6 weeks from the date of receipt of the above
objections.
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W.P. No.5233 of 2021
7. With the above direction, the writ petition stands disposed of. No
costs. Consequently, connected writ miscellaneous petition is closed.
21.07.2023
Index: Yes/No
Speaking / Non speaking order
Neutral Citation: Yes/No
shk
To:
The Assistant Commissioner (ST),
Chithode Assessment Circle,
Erode.
https://www.mhc.tn.gov.in/judis
W.P. No.5233 of 2021
MOHAMMED SHAFFIQ, J.
shk
W.P. No.5233 of 2021
and
W.M.P. No.5798 of 2021
21.07.2023
https://www.mhc.tn.gov.in/judis
