M/S Golden Tobacco Ltd vs The State Of Bihar And Ors
2021 Latest Caselaw 5309 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.16402 of 2008
======================================================

M/s Golden Tobacco Ltd. [Formerly known as G.T.C Industries Ltd.], a company registered under the provisions of the Indian Companies Act. 1956, having its registered office at Tobacco House, S.V Road, Ville Parle (West), P.S Ville Parle, Mumbai- 207, Kolbadevi Road, Mumbai-400002 and its branch Office at Sudama Bhawan, IInd Floor, Bring Road, Patna through its Authorized Signatory, Md. Shabbir Ali, S/o Md. Shamshir Ali, Resident of New Punai Chak, PS: S.K. Puri, Boring Canal Road, Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar,

Old Secretariat, Bihar, Patna.

2. The Principal Secretary-cum-Commissioner of Commercial Taxes, Bihar,

Patna, Vikash Bhawan, Bailey Road, Patna.

3. The Deputy Commissioner of Commercial Taxes, Patliputra Circle, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. S.D.Sanjay, Sr. Advocate Mrs. Priya Gupta, Advocate Mr. Mohit Agrawal, Advocate Ms. Parul Prasad, Advocate For the Respondent/s : Mr.Vikash Kumar, S.C.-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-11-2021

Petitioner has prayed for the following relief(s):-

"i). For a declaration that the Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein [Amendment & Validation] Act, 2008 [Act №: 13/2008 dt. 15.04.2008] [Annexure-9] being enforced with retrospective effect from Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

29.8.2006 as ultravires Articles 14, 19(1)(g), 246, 301 & 304 of the Constitution of India;

ii) For a declaration that the rate of Entry- tax on any of the Scheduled Commodity to the extent exceeding the Rate of Bihar VAT is discriminatory, and the Notification-S0 №: 95 dt. 31.07.2008 prescribing the rate on Tobacco Products being 16% against the Rate of Tobacco Products under the Bihar VAT being 12.5% is liable to be declared to be ultravires;

iii) For quashing of the Notification- SO №:95 dt. 31.07.2008 [Annexure-10] issued u/s 3(1) of the Bihar Tax on Entries of Goods into the Local Areas for consumption, use or sale therein Act, 1993, and being enforced with retrospective effect from 01.04.2008, by which rates of entry tax have been fixed for the scheduled goods from 2% to 16% on their entry into a local area for consumption, use or sale therein for the purported purpose of development of trade, commerce and industries in the State.

iv) For issuance of an appropriate writ(s) or order(s) or direction(s) to the respondents for restraining them from making any demand of entry tax from the Petitioner on the import of Tobacco Products in the local areas of the State of Bihar; and for any other relief[s] for which the Petitioner may legally be found entitled to in the facts & circumstances of the present case."

Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

2. The present petition was tagged along with the

other cases of similar nature and listed for hearing before

different Benches from time to time.

3. In effect, the petitioner challenged the

Constitutional validity of different provisions of the Bihar Tax

on Entry of Goods into Local Area for Consumption, Use or

Sale Therein Act, 1993, as amended from time to time.

4. It is a matter of record that Hon'ble the Apex Court

vide judgment dated 14th of July, 2006 passed in Civil Appeal

No. 3453 of 2002, titled as M/s. JINDAL STAINLESS Ltd. &

ANR. Vs. STATE OF HARYANA AND ORS. had permitted

the parties, before the Supreme Court, to place within two

months additional material in the concerned writ petitions.

5. In most of the cases, such an additional material

was not placed by the parties, perhaps for the reason that the

issue decided in terms of the said judgment was pending

consideration before a Larger Bench of Hon'ble the Apex Court.

6. Subsequently, a Constitution Bench (Nine Judges)

of the Hon'ble Apex Court in the case of JINDAL STAINLESS

LIMITED & ANOTHER VS. STATE OF HARYANA &

OTHERS, reported in (2017) 12 SCC 1, after examining the

correctness of the decision rendered in the case of Jindal Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

Stainless Ltd. (2) and another Vs. State of Haryana and

others, reported in (2006) 7 SCC 241 has observed as under:

"1159. By majority the Court answers the reference in the following terms:

1159.1. Taxes simpliciter are not within the contemplation of Part XIII of the Constitution of India. The word "free" used in Article 301 does not mean "free from taxation".

1159.2. Only such taxes as are discriminatory in nature are prohibited by Article 304(a). It follows that levy of a non-discriminatory tax would not constitute an infraction of Article 301.

1159.3. Clauses (a) and (b) of Article 304 have to be read disjunctively.

1159.4. A levy that violates Article 304(a) cannot be saved even if the procedure under Article 304(b) or the proviso thereunder is satisfied. 1159.5. The Compensatory Tax Theory evolved in Automobile Transport case and subsequently modified in Jindal's case has no juristic basis and is therefore rejected.

1159.6. The decisions of this Court in Atiabari, Automobile Transport and Jindal cases and all other judgments that follow these pronouncements are to the extent of such reliance overruled. 1159.7. A tax on entry of goods into a local area for use, sale or consumption therein is permissible although similar goods are not produced within the taxing State.

Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

1159.8. Article 304 (a) frowns upon discrimination (of a hostile nature in the protectionist sense) and not on mere differentiation. Therefore, incentives, set- offs etc. granted to a specified class of dealers for a limited period of time in a non-hostile fashion with a view to developing economically backward areas would not violate Article 304(a). The question whether the levies in the present case indeed satisfy this test is left to be determined by the regular Benches hearing the matters.

1160. States are well within their right to design their fiscal legislations to ensure that the tax burden on goods imported from other States and goods produced within the State fall equally. Such measures if taken would not contravene Article 304(a) of the Constitution. The question whether the levies in the present case indeed satisfy this test is left to be determined by the regular Benches hearing the matters.

1161. The questions whether the entire State can be notified as a local area and whether entry tax can be levied on goods entering the landmass of India from another country are left open to be determined appropriate proceedings."

7. Perhaps, the only surviving issue requiring

consideration by this Court is the one pointed out in Paragraph

1161, reproduced supra.

Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

8. However, after the matter was heard for some time,

we find the record to be totally silent on facts or grounds with

regard thereto. No doubt, the issue is purely legal. But even the

relevant provisions of the Statute claimed to be ultra vires are

not on record and the reason is not far to seek for the petition

was filed way back in the year 2008 and the Legislation

amended/enforced subsequently. That apart, even during the

course of hearing we find absolute incoherence with regard

thereto.

9. As such, we are of the considered view that the

petitioner shall file a fresh petition placing on record not only

the specific legislation or part thereof, Constitutional validity

whereof he wishes to challenge, as also specify the grounds, in

addition to the one reproduced supra.

10. This he is permitted to do so within a period of

eight weeks on the same and subsequent cause of action. As and

when such petition is filed, the same shall be considered for

hearing on priority basis.

11. Learned counsel for the petitioner invites our

attention to the interim order dated 26.03.2009 and prays that

the same to be made absolute, infinality.

12. We are not inclined to allow such a prayer. Patna High Court CWJC No.16402 of 2008 dt.18-11-2021

However, since we permit the petitioner to file an exhaustive

petition on the same and subsequent cause of action, such

interim order(s) would continue for a further period of eight

weeks, within which, a fresh petition be filed. We clarify that if

such a petition is not filed within eight weeks and mentioned for

early listing, the interim order(s) shall automatically stand

vacated, without any further reference to this Court.

13. Petition stands disposed of in the aforesaid terms.

14. Interlocutory Application, if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

veena/PKP-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA