Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Commissioner vs M/S Himalaya Polytech Pvt. Ltd
2024 Latest Caselaw 737 UK

Citation : 2024 Latest Caselaw 737 UK
Judgement Date : 22 April, 2024

Uttarakhand High Court

Commissioner vs M/S Himalaya Polytech Pvt. Ltd on 22 April, 2024

        IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
              HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                AND
              HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

        Delay Condonation Application (CLMA No.2328 of 2017)
                                   IN
          COMMERCIAL TAX REVISION NO. 33 OF 2017
                      22ND APRIL, 2024
Commissioner, Commercial Tax                         .....Revisionist.
                             Versus

M/s Himalaya Polytech Pvt. Ltd.                      ....Respondent.

                                  With
        Delay Condonation Application (CLMA No.2332 of 2017)
                                   IN
          COMMERCIAL TAX REVISION NO. 24 OF 2017
Commissioner, Commercial Tax                         .....Revisionist.
                             Versus

M/s Himalaya Polytech Pvt. Ltd.                      ....Respondent.

                                  With
        Delay Condonation Application (CLMA No.2333 of 2017)
                                   IN
          COMMERCIAL TAX REVISION NO. 25 OF 2017
Commissioner, Commercial Tax                         .....Revisionist.
                             Versus

M/s Himalaya Polytech Pvt. Ltd.                      ....Respondent.

                                  With
        Delay Condonation Application (CLMA No.2327 of 2017)
                                   IN
          COMMERCIAL TAX REVISION NO. 26 OF 2017
Commissioner, Commercial Tax                         .....Revisionist.
                             Versus

M/s Himalaya Polytech Pvt. Ltd.                      ....Respondent.

                                  With
        Delay Condonation Application (CLMA No.2326 of 2017)
                                   IN
                               2

          COMMERCIAL TAX REVISION NO. 27 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2325 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 28 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2331 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 29 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2334 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 30 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2330 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 31 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2324 of 2017)
                               3

                                  IN
          COMMERCIAL TAX REVISION NO. 32 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.2329 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 34 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.5628 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 55 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.5630 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 56 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
        Delay Condonation Application (CLMA No.5634 of 2017)
                                  IN
          COMMERCIAL TAX REVISION NO. 57 OF 2017
Commissioner, Commercial Tax                    .....Revisionist.
                           Versus

M/s Himalaya Polytech Pvt. Ltd.                 ....Respondent.

                               With
                                          4

            Delay Condonation Application (CLMA No.5633 of 2017)
                                             IN
             COMMERCIAL TAX REVISION NO. 58 OF 2017
Commissioner, Commercial Tax                                     .....Revisionist.
                                     Versus

M/s Himalaya Polytech Pvt. Ltd.                                  ....Respondent.

                                         With
            Delay Condonation Application (CLMA No.5632 of 2017)
                                             IN
             COMMERCIAL TAX REVISION NO. 59 OF 2017
Commissioner, Commercial Tax                                     .....Revisionist.
                                     Versus

M/s Himalaya Polytech Pvt. Ltd.                                  ....Respondent.

                                         With
            Delay Condonation Application (CLMA No.5629 of 2017)
                                             IN
             COMMERCIAL TAX REVISION NO. 60 OF 2017
Commissioner, Commercial Tax                                     .....Revisionist.
                                     Versus

M/s Himalaya Polytech Pvt. Ltd.                                  ....Respondent.

                                         With
            Delay Condonation Application (CLMA No.5631 of 2017)
                                             IN
             COMMERCIAL TAX REVISION NO. 61 OF 2017
Commissioner, Commercial Tax                                     .....Revisionist.
                                     Versus

M/s Himalaya Polytech Pvt. Ltd.                                  ....Respondent.

Counsel for the Revisionist              :        Ms. Puja Banga, learned Brief
                                                  Holder.

Counsel for the Respondent               :        Mr.   Aditya    Singh,   learned
                                                  counsel.

The Court made the following:

COMMON JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

For the reasons stated in the affidavit(s), filed in

support of the delay condonation application(s), the same are

allowed, and the delay in filing the present revisions is

condoned.

2. The revisionist- Commercial Tax, Uttarakhand has

come up in revision(s) against the judgment of the

Commercial Tax Tribunal, Uttarakhand, Dehradun, dated

23.02.2016 (Annexure-1).

3. Facts are being taken from Commercial Tax

Revision No.33 of 2017.

4. Brief facts in all the cases are that the respondent-

M/s Himalaya Polytech Pvt. Ltd. is a registered dealer under

the Value Added Tax Act and is engaged in the business of

manufacture of pet bottles from plastic, polymer and grains.

The dealer made a delay in payment of the tax due for the

fourth quarterly period for 2013.

5. Vide order dated 31.10.2013 (Annexure-2), penalty

of Rs.2,10,904/- was imposed on the amount of tax due,

which was Rs.4,21,807/-, which was the maximum penalty

(50%). Against the order dated 31.10.2013 (Annexure-2),

the respondent- M/s Himalaya Polytech Pvt. Ltd. preferred

appeal before the Joint Commissioner, Commercial Tax, which

was allowed on 08.06.2015 and the penalty imposed was

reduced to Rs.1,05,452/-. The penalty was reduced from

50% to 25%. In the second appeals preferred by the

Assessee, the Tribunal further reduced the penalty from 25%

to 10% vide order dated 23.02.2016 (Annexure-1). Against

the order dated 23.02.2016 (Annexure-1), the revenue has

come up in these revisions.

6. Learned Brief Holder for the revisionist has argued

that as far as the quantum of penalty is involved, it is

governed by Section 58(1)(vii)(b) of the Uttarakhand Value

Added Tax Act, 2005. The minimum penalty is 10% of the

admitted tax, and 50% is the maximum penalty, and the

Assessing Officer has exercised its discretion as per the

mandate of the Legislature.

7. The Tribunal, thereafter, proceeded to examine the

judgments of the Hon'ble Supreme Court in M/s Hindustan

Steel vs. State of Orissa; Deputy Commissioner, Central

School Organization & another vs. J. Hussain, (2013)

10 SCC 106, as well as the judgments of the Allahabad High

Court in M/s Dhampur East Company vs. Commissioner

of Commercial Tax, U.P., 2004 NTN (Vol.24) 434; M/s

Jain Sons vs. Commissioner of Commercial Tax, 2000

NTN (Vol. 16), Page 139.

8. Relevant portion of Section 58 of the Act is as

under:-

"Section 58. Offences and Penalties.

(1) If the assessing authority is satisfied that any dealer or other person has committed the offence in any clause of column (1) of the following chart, it may, after such enquiry as deemed necessary, direct that such dealer or person shall pay, by way of penalty, in addition to the tax, if any, payable by mentioned in the related column (2), namely-

                Column-1                              Column-2
                Offences                              Penalties
      *       *   *    *                   *     *      *    *
      (vii)    has,       without   any *        *      *         *
      reasonable cause failed-
      (a) * *         *      *
      (b)     to   pay     within   the (b) a sum not less than
      time allowed the tax due ten               percent,             but   not
      under the provisions of exceeding                     twenty          five
      the Act;                             percent of the amount due if
      *       *       *      *             the amount due is up to ten
                                           thousand     rupees        and   fifty
                                           percent if the amount due
                                           is   above       ten       thousand
                                           rupees.
                                           *     *      *         *


9. In the abovesaid judgments, the Hon'ble Supreme

Court and the Allahabad High Court have examined the

provisions of imposition of penalty for late deposit of tax with

interest, and have held that if penalty is to be imposed it is a

matter of discretion of the authority to be exercised judicially

and on a consideration of all the relevant circumstances. The

power should be exercised in reasonable manner and penalty

should not be imposed in each and every case when there is

a default. Imposition of penalty, mechanically, is highly

improper and cannot be approved. When punishment is found

to be outrageously disproportionate to the nature of charge,

then principle of proportionality comes into play. The question

of the choice and quantum of punishment is within the

jurisdiction and discretion of the court martial, and finally, if

dealer deposits the tax payable with interest prior to initiation

of penalty proceedings, then lenient view should be adopted

which assessing the quantum of penalty.

10. In the present case, the Assessing Authority has

imposed 50% penalty on the amount of admitted tax, which

the Appellate Authority has reduced to 25%, and the Tribunal

reduced it to 10% from 25%. The order of the Tribunal has

been passed after applying the ratio of the abovesaid

judgments of the Hon'ble Supreme Court and the Allahabad

High Court, and keeping in view that the tax had been

deposited with interest.

11. Since the Tribunal in CTR Nos.33/17, 24/17, 25/17,

26/17, 27/17, 28/17, 29/17, 30/17, 31/17, 32/17, 34/17,

55/17, 56/17, 57/17, 58/17, 59/17, 60/17 and 61/17 has

rightly followed the opinion of the Hon'ble Supreme Court as

well as other High Courts that power to levy penalty is a

discretionary power, and penalty should not be imposed in

each and every cases where there is a default, and imposition

of penalty, mechanically, is highly improper and cannot be

approved.

12. Recently, the Allahabad High Court in

Commissioner, Commercial Tax vs. Bhushan Power and

Steel Ltd., (2016) 60 NTN DX 21, dismissed the revision

filed by the Revenue against the order of the Tribunal dated

26.08.2015, whereby the Tribunal had set-aside the penalty

imposed on the assessee by observing that the assessee had

deposited the admitted tax late along with the interest.

Reference was also made to another judgment of the

Allahabad High Court in M/s Govind Sugar Mills Ltd. vs.

CTT, 2008 UPTC Page 991, wherein it has been held that

where the admitted tax is paid along with interest, it would

not be justified to impose any penalty.

13. In the facts of the present case, the penalty has

been reduced from 25% to 10%, and all the admitted returns

had been accepted as it is.

14. In view of the above, no question of law arises in

the present revisions.

15. The revisions have no merit, and the same are,

hereby, dismissed.

16. Pending application, if any, also stand disposed of.

(RITU BAHRI, C.J.)

(MANOJ KUMAR TIWARI, J.) Dated: 22nd April, 2024 NISHANT

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter