Telangana High Court
M/S. Blue Star Limited, vs The Commissioner Of Commercial ... on 16 September, 2022
Bench: Shameem Akther, Juvvadi Sridevi
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
SPECIAL APPEAL No.8 of 2008
JUDGMENT: (Per Hon'ble Dr.SA,J)
This Special Appeal, under Section 23(1) of the APGST Act, has
been filed by the appellant, challenging the impugned order, dated
08.07.2008, passed in CCT's Ref.No.L.III(2)/143/2007-4, by the
respondent-Commissioner of Commercial Taxes, Andhra Pradesh,
Hyderabad, whereby and whereunder the respondent confirmed the
proposed revision under Section 20(1) of the APGST Act, treating the
turnovers of Rs.49,81,608/- and Rs.30,02,164/- as deemed sales of
goods in the State liable to tax under APGST Act.
2. Heard Sri S.Dwarakanath, learned counsel for the appellant, Sri
K.Raji Reddy, learned Special Standing Counsel for Commercial
Taxes appearing for the respondent and perused the record.
3. Several contentions are raised by the appellant before this
Court that findings recorded by the respondent in the impugned
order are contrary to the documents placed on record. The
respondent did not examine the sale transactions in detail in
determining the nature of the transactions and the applicability of the
APGST Act. The findings recorded by the respondents are perverse
Dr.SA,J & JS,J
Spl.A.No.8 of 2008
and not in consonance with the material on record. The respondent
did not properly analyse the documents on record to arrive at a
decision. Therefore, the impugned order dated 08.07.2008 passed by
the respondent, is unsustainable and ultimately, prayed to set aside
the same by allowing the appeal, as prayed for.
4. On the other hand, the learned Special Standing Counsel for
Commercial Taxes appearing for the respondent supported the
impugned order dated 08.07.2008 passed by the respondent.
5. Both the counsel on record brought to the notice of this Court
that similar questions emerged for determination in Writ Petition
No.11528 of 2013 and batch, wherein a Division Bench of the
erstwhile High Court of Judicature at Hyderabad for the State of
Telangana and the State of Andhra Pradesh, vide common order,
dated 24.04.2015, was pleased to set aside the assessment orders
impugned therein and directed the authorities concerned to re-
examine the matter and pass orders afresh, in accordance with law,
after giving the petitioners therein a reasonable opportunity of being
heard.
6. The facts and circumstances of the case on hand are akin to
the facts and circumstances of the above referred W.P.No.11528 of
2013 and batch.
Dr.SA,J & JS,J
Spl.A.No.8 of 2008
7. Accordingly, this Special Appeal is disposed of in terms of the
above referred common order, dated 24.04.2015, passed in Writ
Petition No.11528 of 2013 and batch, by the erstwhile High Court of
Judicature at Hyderabad for the State of Telangana and the State of
Andhra Pradesh. The impugned order, dated 08.07.2008, passed in
CCT's Ref.No.L.III(2)/143/2007-4, by the respondent is set aside.
Consequently, CCT's Ref.No.L.III(2)/143/2007-4, is restored to its
file and the respondent is directed to re-examine the subject matter
of this appeal and pass orders afresh, in accordance with law, after
giving reasonable opportunity of hearing to the appellant herein. As
the subject transactions pertains to the Assessment Year 1988-89,
the respondent is directed to complete the said exercise within a
period of three (03) months from the date of receipt of a copy of this
judgment.
Miscellaneous petitions, if any, pending in this appeal, shall
stand closed. There shall be no order as to costs.
____________________
Dr. SHAMEEM AKTHER, J
___________________
JUVVADI SRIDEVI, J
Date: 16th September, 2022
scs
