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BGR Energy Systems Limited, Formerly Gea Energy System (India) Limited Vs Assistant Commissioner, Commercial Taxes, Large Tax Payer Unit

Case No: Writ Petition No. 3832 of 2009

Date of Decision: April 7, 2009

Acts Referred: Andhra Pradesh Value Added Tax Act, 2005 — Section 21(3)#Andhra Pradesh Value Added Tax Rules, 2005 — Rule 25(5)#Constitution of India, 1950 — Article 226#CST Act — Section 3, 6(2)

Citation: (2009) 25 VST 391

Hon'ble Judges: Anil R. Dave, C.J; Ramesh Ranganathan, J

Bench: Division Bench

Advocate: S.R. Ashok, for the Appellant; K. Raji Reddy, S.C. for Commercial Tax, for the Respondent

Final Decision: Allowed

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Judgement

Ramesh Ranganathan, J.@mdashThe order of the assessing authority dated 31.1.2009 is under challenge in this writ petition, among others, for the

reason that the show cause notices preceding it do not mention the basis on which the turnovers mentioned therein were sought to be taxed and

that, as a result, the petitioner was denied an opportunity of effectively putting forward their defence thereagainst.

2. Facts, to the extent relevant, are that the Assistant Commissioner (CT), Nellore Division issued notice dated 20.10.2008 proposing assessment

for the period ending June, 2008 on the ground that the petitioner had failed to produce the requisite documents in time. A fresh notice dated

6.12.2008 was issued estimating the turnover at 100% of the works contract turnover, the gross and net turnover was fixed at Rs. 901.78 Crores

and Rs. 766.51 Crores respectively and tax thereon, for a sum exceeding Rs. 95.81 Crores, was proposed to be levied. Thereafter, the petitioner

furnished information. The Assistant Commissioner, vide proceedings dated 6.1.2009, informed the petitioner that the proposal to make a best

judgment assessment, and determination of turnover on estimated basis, was being dropped and that he proposed to levy tax on the turnover of

Rs. 815.52 Crores in addition to the turnover relating to the civil works contract of Rs. 443.92 Crores. In their explanation, the petitioner informed

the Assistant Commissioner that the turnover Rs. 815.52 Crores was not amenable to tax under the provisions of the A.P. VAT Act. The

Assistant Commissioner passed assessment order dated 31.1.2009, which was served on the petitioner on 5.2.2009, levying tax both on the

turnover of Rs. 815.52 Crores, and inter-State purchases of material used in works contract for Rs. 76.69 Crores. The profit element on labour

charges for Rs. 4.53 Crores was also disallowed.

3. The petitioner claims to have procured material worth Rs. 815.53 Crores, from various registered dealers situated outside the State of A.P, to

comply with the conditions of the supply contract. They would contend that the said goods were moved from places outside the State and were

made over to APGENCO by transfer of documents during its movement, that these supplies were exempt from tax u/s 6(2)(b) of the CST Act,

that the first seller, in the course of inter- state trade, had paid CST on the strength of the C-forms issued by the petitioner, that APGENCO had

also issued C-forms to the petitioner against the corresponding sales effected in their favour and that this turnover of Rs. 815.53 Crores was not

exigible to tax, in the hands of the petitioner, under the A.P. VAT Act. The petitioner also claims to have purchased material worth Rs. 76.69

Crores for execution of civil works from sources situated outside the State in terms of Section 3(a) of the CST Act, that movement of goods to the

work site of APGENCO was occasioned by way of invoices wherein the petitioner was shown as the consignee and that delivery of the said

goods was taken by the petitioner and used in execution of works contracts i.e, civil works. Petitioner would contend that these purchases were

specifically earmarked for the work in question with instructions to the vendor to deliver the same at the work site of APGENCO, that the said

transaction was an inter-State sale in execution of works contracts, and not intra-State sales in the hands of the petitioner under the A.P. VAT Act.

4. On the other hand, the respondent would submit that the petitioner had filed monthly returns in Form-VAT 200 for the period June, 2006 to

June, 2008 disclosing a turnover of Rs. 276.12 Crores and payment of tax thereon, that the business premises of the petitioner was audited on

4.8.2008, that, even though the petitioner was called upon to produce their books of accounts, they had failed to do so, that at the time of audit an

unsigned statement of turnover was furnished with the assurance that the relevant books of accounts would be produced in due course and, since

they were not produced even two and half months thereafter, the respondent, relying on the unsigned statement, had opined that the petitioner had

under-declared the turnover through the returns filed with the department. According to the respondent, it was decided to reject the returns and

propose an estimate to the best of judgment, u/s 21(3) of the APVAT Act read with Rule 25(5) of the APVAT Rules, that a show cause notice

was issued on 20.10.2008 proposing a turnover of Rs. 824.12 Crores, that, on receipt of the notice, the petitioner had filed details of the works

executed in respect of the three projects upto September, 2008 with gross receipts of Rs. 450.88 Crores relating to civil works, that in addition to

the material purchased within the State, the petitioner had also purchased goods from outside the State and had supplied the same to APGENCO

for use in the three projects, that the respondent had issued notice on 5.11.2008 calling upon them to furnish details of the goods purchased from

outside the State and supplied to the contractee for executing the three projects, that, as no reply was received from the petitioner, a revised show

cause notice dated 6.12.2008 was issued proposing to levy tax on a turnover of Rs. 450.88 Crores and, in addition, an equivalent sum was

estimated and proposed as turnover relating to supply of goods, that the petitioner had filed their objections on 31.12.2008 opposing the proposed

assessment, that, while they had accepted the turnover relating to civil works worth Rs. 443.91 crores, they contended that the turnover relating to

supply of goods, purchased from outside the State and incorporated in the three projects, was not exigible to tax as the goods were purchased in

the course of inter- State trade, that they had filed another letter, along with documentary evidence, informing that supply of material, in respect of

the three projects of APGENCO for the assessment period in question, was for Rs. 815.52 Crores, that, in the light of this information, a final

show cause notice dated 06.01.2009 was issued proposing to assess these turnovers also, that, during the personal hearing on 12.01.2009, the

petitioner had opposed levy of tax on the estimated turnover of Rs. 815.52 Crores, and Rs. 76.69 Crores, contending that they fell within the

ambit of inter-state sale and were not exigible to tax under the A.P. VAT Act and, taking into consideration the submissions made, the assessment

order was finally passed on 31.01.2009.

5. Sri S.R. Ashok, Learned Senior Counsel appearing on behalf of petitioner, would submit that, except stating that the turnover of Rs. 815.52

Crores was sought to be taxed, the show cause notice was bereft of even the essential particulars which would have enabled the assessee to

submit an effective reply thereto, that it made no mention of the basis on which the said turnover was sought to be taxed under the A.P.VAT Act

and that, as a result, they could neither submit an effective reply to the show cause notice nor place the documentary evidence necessary to

establish that the said turnover was in the course of inter-state sale and that it could not be brought to tax under the A.P. VAT Act. Learned Senior

counsel would submit that, since the impugned assessment order was in violation of the principles of natural justice, existence of an alternative

remedy of appeal was no bar for invoking the jurisdiction of this Court under Article 226 of the Constitution of India. He would fairly state that it

would suffice if the impugned assessment order were to be treated as a show cause notice, the petitioner given an opportunity to file their reply

thereto and place supporting documentary evidence before the respondent during the personal hearing.

6. Sri K. Raji Reddy, Learned Special Standing Counsel for Commercial Taxes, would submit that the petitioner had been put on notice that these

turnovers were liable to tax and that nothing precluded them from producing evidence, during the personal hearing, to establish that these turnovers

could not be brought to tax under the A.P. VAT Act. While denying that the petitioner was deprived of the opportunity of effectively putting

forward their defence, or that the assessment order was in violation of principles of natural justice, learned Counsel would submit that the show

cause notice dated 06.12.2008, and the revised show cause notice dated 06.01.2009, were issued, that an opportunity of personal hearing was

given to the petitioner on 12.01.2009, that they had filed their objections on 31.12.2008 and 12.01.2009 and that it could not be said that they

were not put on notice of these turnovers being assessed to tax under the A.P.VAT Act. Learned Counsel would contend that the statutory

remedy of an appeal could not have been bypassed and that no case had been made out to invoke the extra-ordinary jurisdiction of this Court

under Article 226 of the Constitution of India.

7. While reasons are assigned in the assessment order for levy of tax under the A.P. VAT Act on the turnover of Rs. 815.52 Crores, the show

cause notice which preceded it merely records that the said turnover was proposed to be taxed under the A.P.VAT Act and makes no reference

to the basis, on which the said turnover, was sought to be taxed. The question which necessitates examination is whether or not failure to indicate

the basis, for levy of tax, in the show cause notice violates the audi alteram partem rule.

8. A person should not be deprived of his vested right, or be made to suffer any disadvantage or detriment, without telling him why such an action

was warranted and without giving him an opportunity to say why it should not be taken. The requirement of audi alteram partem has two elements-

notice of what action is proposed, why it is proposed, and adequate opportunity to show that the action is uncalled for. A corollary of the audi

alteram partem rule, namely ""qui aliquid statuerit, parte inaudita altera acquum licet dixerit, haud acquum fecerit"" is that ""he who shall decide

anything without the other side having been heard, although he may have said what is right, will not have done what is right"" or in other words, as is

now expressed, ""justice should not only be done but should manifestly be seen to be done"". The notice must be precise and unambiguous. It should

apprise the party determinatively of the case he has to meet. ( Canara Bank and Others Vs. Shri Debasis Das and Others, ; Canara Bank Vs.

V.K. Awasthy, ). The person proceeded against must know that he is required to meet the allegations which might lead to a certain action being

taken against him. ( S.L. Kapoor Vs. Jagmohan and Others, ). A proper hearing must always include a ''fair opportunity to those who are parties

to the controversy for correcting or contradicting anything prejudicial to their view''.(4) A crucial aspect of a fair hearing is having a right to know

the grounds or the opposing case in advance.(5)

9. If prejudicial allegations are made against a person he must, normally, be given particulars of them. He must also be enabled to controvert,

correct or comment on other evidence or information that may be relevant to the decision.(6) It is essential to state the particulars to enable the

person to answer the case against him. A notice which does not mention the particulars, on which the case against the person is based, cannot

provide a foundation for the proceedings that follow. ( Nasir Ahmad Vs. Assistant Custodian General, Evacuee Property, Uttar Pradesh,

Lucknow and Another, . The show cause notice which preceded the impugned assessment order make no mention of the grounds or the basis on

which the turnover of Rs. 815.52 crores, among others, is proposed to be taxed under the A.P. VAT Act. The petitioner- assessee has, thereby,

been denied the opportunity of effectively showing cause why such turnover is not liable to tax under the A.P. VAT Act. The show cause notices,

in the present case, violate the audi alteram partem rule.

10. This question can be examined from another angle also. It is only if the proposed turnover is liable to tax under the A.P.VAT Act, would the

respondent have jurisdiction to pass the assessment order levying tax under the A.P. VAT Act. The fact or facts upon which the jurisdiction of an

authority depends is a ""jurisdictional fact"" the existence of which is the sine qua non, or condition precedent, to the assumption of jurisdiction by the

authority. Once such a jurisdictional fact is found to exist, the authority has the power to decide adjudicatory facts or facts in issue. ( Carona Ltd.

Vs. Parvathy Swaminathan and Sons, ; Halsbury''s Laws of England (4th Edn.), Vol.1, Para 55, p.61; Reissue, Vol.1(1), Para 68, pp.114-15;

Chaube Jagdish Prasad and Another Vs. Ganga Prasad Chaturvedi, , Arun Kumar v. Union of India (2007) 1 SCC 732). The show cause notice

should reflect the jurisdictional facts based on which the final order is proposed to be passed. The assessee would then have an opportunity to

show cause that the authority had erroneously assumed existence of a jurisdictional fact and, since the essential jurisdictional facts do not exist, the

authority does not have jurisdiction to decide the other issues. This requirement is also absent in the show cause notices issued in the present case.

11. Viewed from any angle, failure to indicate the basis for levy of tax under the A.P. VAT Act in the show cause notice on, among others, the

turnover of Rs. 815.52 crores falls foul of the audi alteram partem rule necessitating the impugned assessment order being set aside on the ground

of violation of principles of natural justice.

12. It is well settled that existence of an alternative remedy is not a bar for exercise of jurisdiction under Article 226 of the Constitution of India and

that in situations where the writ petition is filed for enforcement of fundamental rights or where there has been violation of principles of natural

justice or where the order is wholly without jurisdiction or the vires of an Act is challenged the High Court would not, ordinarily, relegate the

parties to the alternative remedy available under the Statute. ( Whirlpool Corporation Vs. Registrar of Trade Marks, Mumbai and Others, ;

Popcorn Entertainment and Another Vs. City Industrial Development Corpn. and Another, ). It must also be borne in mind that if natural justice is

violated at the first stage, the right of appeal is not so much a true right as a corrected initial hearing. As a general rule, failure of natural justice in

the original body cannot be cured by a sufficiency of natural justice in an appellate body. There is a manifest need to avoid treating an appeal as an

overall substitute for the original proceeding. (Wade''s Administrative Law, 5th Edn., Institute of Chartered Accountants of India Vs. L.K. Ratna

and Others, ).

13. While, ordinarily, we would have quashed the order leaving it open to the respondent to issue a notice afresh calling upon the petitioner to

show cause, in view of the submission of Sri S.R.Ashok, Learned Senior Counsel, that it would suffice if this Court were to direct that the

assessment order itself be treated as a show cause notice, we quash the impugned order, direct that it be treated as a show cause notice and

permit the petitioner to file their objections to the proposed assessment within a period of two weeks from today. The respondent shall, after

affording the petitioner an opportunity of personal hearing, pass orders afresh in accordance with law.

14. The writ petition is allowed. However, in the circumstances, without costs.