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Judgment
Veeraswami, J.—The assessee, who is the petitioner in each of these cases, included in the taxable turnover for the assessment years 1962-
63 and 1963-64 two sums, Rs. 1,07,907.91 and Rs. 1,07,222.67. They were assessed as relating to local sales of spare parts and charged to tax
at seven per cent. Within the period of limitation prescribed therefore, the petitioner applied to the assessing authority u/s 55 of the Madras
General Sales Tax Act to rectify the mistake, as it was called, apparent on the face of the record of the two assessments.
The applications were dismissed on the ground that there was no such error. The Deputy Commissioner of Commercial Taxes in disposing of a
revision arising out of one of the matters declined to interfere stating that this was neither a case of an order, nor a proceeding. The petitions before
us have been filed under Article 226 of the Constitution for a direction to the assessing authority to delete the two items of turnover both from the
returns and the assessment order. The evidence relating to the nature of the transactions involved in the two items of turnover is not entirely before
us. But the invoices relating to a single transaction in each of the petitions are relied on for the assessee to show that the transactions covered by
the two items of turnover are of an inter-State character within the purview of Section 3(b) of the Central Sales Tax Act, 1956. The petitioner
receives orders from local customers for supply of spare parts and in its turn, places orders with out-of-State dealers to despatch the goods
directly to the place of the petitioner''s customer, but the railway receipts are apparently made in the name of the assessee and the same endorsed
in favour of the customer before the latter takes delivery. If the transaction is as described just now, it will undoubtedly be a second sale, which
takes place during the movement of the goods from one State to the other u/s 3(b) read with the first explanation thereto.
The question, however, is whether, if the transaction was of that type which would be exempt from tax u/s 6(2), the relative documents were
produced by the assessee before the assessing authority. There is a statement in the counter-affidavit to the effect that the relative documents were
not produced. But we find from the assessment orders themselves that ledgers, stock transfer-book, sales forms, purchase forms, sales invoices
and purchase invoices were produced in support of the return. It is asserted for the assessee before us that all the documents relevant to the
transactions in question were before the assessing authority and constituted the record relating to the assessments. As we find that the counter-
affidavit has been sworn to by an officer different from the one who had assessed, and in view of the clear statement in the assessment orders
themselves as to the production of the documents, we are inclined to give the benefit of doubt to the assessee and take it that the documents
relevant to the transactions were placed before the assessing authority, but, at the same time, we cannot help feeling that neither the petitioner, nor
the assessing authority exercised due diligence to find whether the transactions constituted second sales during inter-State movement of goods and,
therefore, were not liable to tax u/s 6(2).
If the nature of the transactions is as described by the assessee, and noticed by us in the earlier part of this order, the assessee would be entitled
to have the benefit of Section 6(2). Since we have found that the relevant records were before the assessing authority, we are inclined to think that
the mistake is one within the purview of Section 55 , provided the transactions are eventually found to be second sales in the course of the inter-
State movement of the goods.
On that view, the petitions are allowed. That means the applications for rectification of the mistake, if any, will have to be disposed of afresh,
after the concerned authority examining each transaction in question in the light of the relevant evidence. In the circumstances, there will be no
order as to costs.