Federal Mogul Goetze INDIA LTD. vs. State Of Rajasthan
Original PDF →Facts
The petitioners are businesses engaged in quarrying and manufacturing activities in Rajasthan, registered under the Central Sales Tax Act, 1956 (CST Act), the Goods and Services Tax Act, 2017, and the Rajasthan Value Added Tax Act, 2003. They purchased High Speed Diesel (HSD) for use in their manufacturing processes in inter-state trade. Following the implementation of GST, the respondents, tax authorities, refused to issue C-Forms for these HSD purchases. The petitioners contend they are entitled to purchase HSD on the strength of their CST registration. The petitions challenge this refusal by the Assistant Commissioners of Commercial Taxes and other state and central tax authorities.
Held
The Court allowed the writ petitions, holding that the petitioners are entitled to purchase High Speed Diesel (HSD) on the strength of their CST registration and that the respondents are obligated to issue C-Forms for such purchases. The Court relied on the decisions in Carpo Power Limited vs. State of Haryana and Hindustan Zinc Limited vs. The State of Rajasthan, noting that the provisions of Section 8 of the CST Act and Rule 12 of the CST (R&T) Rules had not undergone amendment post-GST implementation. The Court reasoned that the continued validity of the registration certificates under the CST Act, which had not been amended or cancelled, supported the petitioners' entitlement. The ratio decidendi is that the entitlement to purchase goods under the CST Act using C-Forms for specified purposes, including use in manufacturing, continues to be valid even after the introduction of GST, as long as the relevant CST Act provisions remain unamended and the registration certificate is in force. The respondents were granted liberty to proceed against assessees whose activities are not covered under Section 8 of the CST Act.
Key Issues
1. Whether the petitioners, registered under the CST Act, are entitled to purchase High Speed Diesel (HSD) on the strength of their registration certificate for use in manufacturing activities, despite the implementation of GST, and consequently, whether the respondents are obligated to issue C-Forms for such purchases? This issue turns on the interpretation of Section 8 of the CST Act and Rule 12 of the CST (R&T) Rules, and the continued validity of C-Forms post-GST. The petitioners argued that the provisions of the CST Act and Rules regarding C-Forms have not been amended and that their registration under the CST Act entitles them to purchase goods for use in manufacturing. They relied on the Punjab and Haryana High Court's decision in Carpo Power Limited vs. State of Haryana and the Rajasthan High Court's decision in Hindustan Zinc Limited vs. The State of Rajasthan. The respondents, after initial arguments, were unable to distinguish the present case from the cited precedents but sought liberty to proceed against assessees whose activities are not covered under Section 8(3)(b) of the CST Act.
Sections Cited
Section 8, Section 7(2), Section 7(4), Rule 12
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
Order 18/03/2024 AVNEESH JHINGAN, J(ORAL):-
These petitions involve common facts and question of law and are being decided by this order.
DBCWP No.8093/2018 is being taken as a lead case for the facts.
The brief facts are that the petitioners are engaged in business of quarry of Limestone, Kota Stone and manufacturing activity is carried by running a plant in the State of Rajasthan. The petitioners firm is registered dealer under the Central Sales Tax Act, 1956 (for brevity ‘CST Act’), Goods and Services Tax Act, 2017 and Rajasthan Value Added Tax Act, 2003. Registration
[2024:RJ-JP:13315-DB] (9 of 11) [CW-8093/2018] certificate of the petitioner is issued under the CST Act. The petitioner is making purchase of High Speed Diesel (for short ‘H ’) in course of inter-state trade or commerce for use in manufacturing activity. The registration under CST continued petitioners are entitled to purchase H on strength of registration certificate. After implementation of the GST, the respondents refused to issue C-Form for purchase made of H and hence, the present petition.
Rajasthan High Court in case of SBCWP No.5506/2018 titled as Hindustan Zinc Limited vs. The State of Rajasthan & Ors. and other connected matters dated 18.05.2018. 5. Learned counsel for the respondents after arguing for sometime, is not in a position to distinguish the present case vis- a-vis the citation relied upon by learned counsel for the petitioners. However, seeks liberty to proceed against the assessee in cases where the activities are not covered under Section 8(3)(b) of the CST Act.
The relevant paras of Carpo Power (supra) are quoted below:- “26. The provisions of section 8 of the CST Act, rule 12 of CST (R&T) Rules and declaration form C have not undergone any amendment after the implementation of the GST laws. There cannot be any occasion to restrict the usage of C form only for the purposes of re-sale of the six items
[2024:RJ-JP:13315-DB] (10 of 11) [CW-8093/2018] mentioned in the amended definition of "goods" in section 2(d) of the CST Act. The purchase of the said goods for purposes of re-sale, use in the manufacture or processing of goods for sale, in the tele- communications network or mining or in generation or distribution of electricity or any other form of power would qualify the purchaser for registration under section 7(2) of the CST Act. Section 7(2) does not stipulate that only a dealer liable to pay tax under the sales tax law of the appropriate State in respect of any particular goods is entitled to apply for registration. Nor does section 7(2) stipulate that an application for registration can be made or C form can be issued only in respect of the sale of the same goods prescribed in the course of an inter-State sale. A dealer liable to pay tax under the sales tax law of the appropriate State in respect of any goods would be covered by section 7(2) of the Act.
There is another aspect of the matter that the registration certificate given to the petitioner under the CST Act till date has not been cancelled. As per section 7(4) of the CST Act, the registration certificate granted has to be amended or cancelled. The said provisions have not been invoked.
In these circumstances, the writ petition is allowed. It is held that the respondents are liable to issue C forms in respect of the natural gas purchased by the petitioner from the oil companies in Gujarat and used in the generation or distribution of electricity at its power plants in Haryana. In the event of the petitioner having had to pay the oil companies any amount on account of the first respondent's wrongful refusal to issue C forms the petitioner shall be entitled to refund and/or adjustment of the same from the concerned authorities who collected the excess tax through the oil companies or otherwise. The concerned authorities shall process such a claim within twelve weeks of the same being made by the petitioner in writing and the petitioner furnishing the requisite documents/form. ”
In view of the above, the writ petitions are allowed in the same terms as Carpo Power Limited (supra). However, the respondents shall be at liberty to proceed in accordance with law.
[2024:RJ-JP:13315-DB] (11 of 11) [CW-8093/2018]
Needless to say, the cases involving the activity not covered under the provisions of Section 8 of CST Act, the respondents shall be at liberty to proceed in accordance with law. (BHUWAN GOYAL),J (AVNEESH JHINGAN),J SIMPLE/PAYAL/37-46 Reportable:- No
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.