M/S. Vikram Solar Limited vs. The Commissioner Of Central Tax

The petitioner is involved in the business of executing contracts for the purpose of supply of Solar Power Generating Systems and operation and maintenance of such services. It is a registered person under the GST Act. The petitioner had suffered an order of assessment, dated 27.11.2024, for the period April 2018 to March, 2020. The contention of the petitioner, has been that the petitioner has been involved in execution of works contracts relating to movable property and such contracts should be treated as composite supply of goods and services exigible to tax @ 5%. This is on the ground that the petitioner is supplying solar modules and parts of solar power generating plants which are to be taxed at 5% in view of the notification,dated 28.06.2017,which specified tax @ 2.5% CGST and 2.5% SGST for supply of renewable energy devices and parts including Solar Power Generating System.

The 3rd respondent-Assessing Authority rejected the contention of the petitioner and held that the petitioner was involved in execution of works contracts involving immovable property which would have to be taxed @18%. The dispute centered around the question of whether solar power generating

The petitioner being aggrieved by the said order of assessment, has approached this Court, by way of the present Writ Petition.

Sri V. Sridharan, the learned Senior Counsel appearing for the petitioner while contending that the works contracts executed by the petitioner would be relating to only movable propertyhas made an additional submission that the said issue may not remain for consideration by this Court in view of the subsequentnotifications issued by the central Government. He contends that by Notification No.24/2018, dated 31.12.2018, the Central Government had added an explanation to entry No.234 of Schedule -I. In this explanation, it was stated that goods relating to the entries in Sl.No.234, including Solar Power Generating Systems, supplied, by any supplier, along with other supplies of goods or services would be taxed by assuming 70% of the gross consideration to be towards supply of goods and the remaining 30% of the gross consideration to be treated as value of taxable service. The learned Senior Counsel would contend that in such circumstances, 70% of the gross consideration received by the petitioner would have to be treated as supply of goods taxable @5% and the remaining 30% of the gross consideration to be treated as supply of services taxable at 18%. He would contend that this would average out to 8.9% of the entire gross consideration.

The learned Senior Counsel would draw the attention of this Court to the observation of the 3rd respondent, in the impugned order, at 5

The learned Senior Counsel would contend that in such circumstances, nothing further survives in the Writ Petition inasmuch as the petitioner had bought peacewith the GST Department by applying the beneficial provisions of the aforesaid notifications to reduce his tax liability to 8.9% of the gross consideration.

Sri Y.N. Vivekananda, the learned StandingCounsel appearing for the respondents would draw the attention of this Court to paragraph Nos.16 and 17 of the order of the 3rd respondentwhich had stated that such payment was not sufficient inasmuch as the petitioner had not given the detailed break up of supplies along with required documents. The learned Standing Counsel would also reiterate the contention of the 3rd respondent that such concessional rate of tax is permissible only when there is supply of good and not where there is a supply of services alone. Further, the concessional rate would not be available unless the goods supplied are solar power based devices or solar power generating system in the course of E.P.C services. The learned standing counsel would also contend that nothing further can be considered in this regard, without dealing with the finding of the 3rd

The aforesaid contention of the learned Standing Counsel cannot be accepted for various reasons. Entry No.234 of Schedule-I in Notification No.1/2017, dated 28.06.2017, states that fixation of 2.5% CGST and 2.5% SGST as the applicable rate in relation to the supply of solarpower based devices and solar power generating systems including their parts. The explanation to this entry which was inserted w.e.f. 01.01.2019 further stipulates that if any of these goods are supplied along with taxable services, the gross consideration should be split into 70% attributable to supply of goods and 30% attributable to supply of the order of assessment clearly deals with erection and commencement of a solar powergenerating system. In such a situation, the provision of entry No.234 of Schedule-I in Notification No.1/2017 would be clearly applicable to the present case, irrespective of the fact whether the contract is a works contract relating to immoveable property or a composite supply of goods and services.

The question whether the appropriate amount of tax and interest has been paid or not, is a question of fact, which can always be verified by the 3rd respondent or any proper officer.

In that view of the matter, this Writ Petition is allowed setting aside the order of assessment, dated 27.11.2024, passed by the 3rd respondent and the assessment is remanded back to the 3rd respondent to complete assessment in terms of this order by applying a uniform rate of 7

9%, on the gross consideration, as the tax which can be levied on the petitioner for the relevant period. Needless to say, the assessment is remanded in respect of all items which had been consideredin the assessment order. The question of whether the works contracts related to movable property or immovable property is left open inasmuch as this writ petition is being disposed of on the basis of the aforesaid notifications. As a sequel, pending miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs. _______________________________ R. RAGHUNANDAN RAO, J

2025