Sakthi Industries, Vyasarpadi, Chennai vs The State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal

V.S. Sirpurkar, J.—The writ petition challenges the order passed by the Tamil Nadu Taxation Special Tribunal, Chennai, confirming all the

three orders by the lower authorities.

The assessee owns a factory and manufactures aluminium coils and sheets. He also does the job work of converting the aluminium scraps into

the finished products. The assessment authority found that the assessee had concealed the sale of aluminium sheets to two parties, and on that

account, levied the tax at 5% on turn-over of Rs.12,31,423/- for the assessment year 1993-94 and also levied penalty at 150% u/s 12(3)(b)(v) of

the Tamil Nadu General Sales Tax Act to the tune of Rs.1,38,457/-. The plea of the assessee was that this was not a sale, but in fact, some scrap

was sent by him to these two parties, who had sent back the said scrap to him and he had converted that scrap into the finished products of

aluminium sheets and coils and had charged those two parties only for the job work. The assessment authority had found that the plea that the

petitioner / assessee had only done the job work was not at all justified as there was really no documentary evidence supporting such transactions.

The assessing authority noted that even the finished product of aluminium coils and sheets was dispatched and reached by the assessee without

charging the transportation charges. He found from the account books that there were no debit entries made even for the transportation charges.

The assessment authority therefore arrived at the conclusion that there was a concealment of the turn-over and proceeded to levy a penalty as has

been stated above. In the appeal as well as the second appeal, the same findings were confirmed and even there, at that stage the assessee failed

to produce any document such as registers, receipts, work contract etc. to justify his plea that he had executed the work contract and executed

job work and had not actually sold the aluminium coils and the sheets. The matter therefore reached the Tribunal and the Tribunal took the view

that there was no question of law involved as the only question which was argued was as to whether the transaction was in reality a job work or an

out and out sale. In our opinion, the Special Tribunal has not committed any error in concluding that this was a pure question of fact and was not

liable to be interfered with by the Tribunal in its jurisdiction u/s 38 of the Act.

The learned counsel Mr. Chandran urged that in fact, even on fact, the findings were perverse inasmuch as the authorities had taken into

consideration, a singular fact that the assessee had borne the transport charges of the said aluminium coils and the sheets which were allegedly sold

by him to the two aforementioned parties. The learned counsel submits that it was nothing unusual if the assessee had used his own vehicle to

transport such goods to the aforementioned two parties.

There can be no question that there is no such rule that every time the transport charges would be borne by either of the parties. However, that

is not the only circumstance considered by the authorities below. The further circumstance that there was no written work contract, there was no

supporting evidence to the receipt of the scrap from the two parties in the factory or the dispatch of the scrap from the factory to those parties has

also been taken into consideration. In fact, there used to be a register for that purpose. It is obvious that no documentary evidence was ever tried

to be produced before the concerned authorities. Therefore, it cannot be said that all the authorities were driven by an insignificant and an irrelevant

circumstance and had therefore arrived at a perverse finding of fact. The Tribunal was perfectly justified in confirming the finding of facts and

holding that the authorities below had correctly arrived at those findings. In our opinion, there is no merit in this writ petition and it must be

dismissed.

Last, but not the least, the learned counsel urged that a maximum penalty had been inflicted and that we should use our discretion to give some

relief in respect of the penalty. Looking at the whole transaction, this was nothing but a deliberate attempt to evade the tax by camouflaging the real

transaction of sale into that of job work. We would not be justified in using the discretion in case of such a customer. The writ petition is dismissed.

No costs. WMP 22083 of 200 0 is closed.