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Judgment
Venkataswami, J.—The common question that arises for consideration in both these tax cases is, whether ""fried gram"" will fall within entry
6-A of the Second Schedule to the Tamil Nadu General Sales Tax Act, 1959 (hereinafter called ""the Act""). The Assessing Officer, Appellate
Assistant Commissioner and the Sales Tax Appellate Tribunal (Main Bench) have concurrently taken the view that ""fried gram"" will not fall under
entry 6-A of the Second Schedule to the Act and, therefore, exigible to tax under entry 80(b) of the First Schedule to the Act. At once, we can
state that the Tribunal, while coming to the conclusion that ""fried gram"" is exigible to tax under entry 80(b) of the First Schedule to the Act,
expressly dissented from a contrary view taken by the Sales Tax Appellate Tribunal (Additional Bench), Coimbatore, in C.T.A. Nos. 459 and 460
of 1970. The view taken by the Additional Bench was to the effect that ""fried gram"" will fall within entry 6-A of the Second Schedule to the Act. It
has been brought to our notice that the view taken by the Additional Bench, Coimbatore, in C.T.A. No. 459 of 1970, has been approved by a
Division Bench of this Court in Deputy Commissioner (C.T.), Coimbatore v. Meenambika Trading Co. (T.C. No. 609 of 1980 dated 9th August,
1980). Ismail, C.J., speaking for the Bench, has held as follows :
The only question that the Tribunal had to consider in the present case was, whether the fried and parched gram will fall within entry 6-A of the
Second Schedule to the Tamil Nadu General Sales Tax Act, 1959. The entry itself uses the expression ''pulses, that is to say, gram or gulab gram,
etc.''. It does not say whether parched or fried or not. Consequently the Tribunal had to consider what exactly the change that is brought about on
a gram being parched or fried. The Tribunal referred to the meaning given for the word ''parch'' in the Chamber''s 20th Century Dictionary as ''to
make hot and dry, to roast slightly''. If that is the correct meaning of the word ''parch'', certainly by being parched, gram did not undergo such a
change as to make it commercially a different commodity. If so, entry 6-A was rightly held applicable and consequently, the order of the Tribunal
does not call for interference. The tax revision case is therefore dismissed.
It has also been brought to our notice that the same view was taken by a learned single Judge of this Court in S. K. Nataraja Mudaliar and Co.
v. State of Tamil Nadu reported in [1982] 51 STC 55. Padmanabhan, J., after referring to the scope of sections 14 and 15 of the Central Sales
Tax Act, 1956, and the effect of the same in appreciating entry 6-A of the Second Schedule to the Act, has held as follows :
The point in controversy between the assessee and the department is whether fried gram comes within the meaning of pulses or grams in item (vi-
a) of section 14 of the Central Act and item 6-A of the Second Schedule to the State Act. If fried or parched grams fall within item (vi-a) of
section 14 of the Central Act and item 6-A of the Second Schedule to the State Act, then they will stand excluded from entry 80(a) of the First
Schedule to the State Act. Further, in respect of the said gram the State Government will be entitled to levy sales tax only at 4 per cent. On the
other hand, if the fried grams or pulses do not fall under item (vi-a) of section 14 of the Central Act and item 6-A of the Second Schedule to the
State Act, the State Government will be entitled to levy sales tax 4.7 per cent as has been done.
* * *
I therefore hold that pulses and grams included in item (vi-a) of section 14 of the Central Act and item 6-A of the Second Schedule to the State
Act will take in pulses or grams whether parched or fried. Entry 80(a) and (b) of the First Schedule to the State Act included the items which have
been declared as declared goods under item (vi-a) of section 14 of the Central Act and item 6-A of the Second Schedule to the State Act which
the State Government has no jurisdiction to do. In the light of my finding that fried gram or parched gram comes within the meaning of pulses and
grams included in item (vi-a) of section 14 of the Central Act and item 6-A of the Second Schedule to the State Act and constitutes declared
goods, it will not be open to the State Government to levy sales tax in excess of 4 per cent as provided for u/s 15(a) of the Central Sales Tax Act.
Mr. R. Karuppan, learned Additional Government Pleader (Taxes), placing reliance on a Division Bench judgment of the Andhra Pradesh High
Court in Udata Narasimha Rao and Co. v. State of Andhra Pradesh reported in [1982] 51 STC 126, submitted that the view taken by this Court
to the effect that ""fried gram"" will fall within entry 6-A of the Second Schedule to the Act, requires reconsideration.
In the Division Bench judgment of the Andhra Pradesh High Court, the decision of this Court reported in [1982] 51 STC 55 (S. K. Nataraja
Mudaliar and Co. v. State of Tamil Nadu), has been cited. But the learned Judges have expressed their dissent by holding ""we are not inclined to
accept the view of the Madras High Court that ''fried gram'' includes grams and pulse specified as declared goods u/s 14 of the Central Act"".
After carefully considering the rival submissions, we are of the view that the view taken by this Court in T.C. No. 609 of 1980 (extracted
above) does not call for any reconsideration having regard to the object and intention of bringing pulses and grams u/s 14(vi-a) of the Central Sales
Tax Act, 1956, as explained by the learned single Judge in [1982] 51 STC 55 (Mad.) (S. K. Nataraja Mudaliar and Co. v. State of Tamil Nadu).
In the result, we hold that ""fried gram"" will fall within entry 6-A of the Second Schedule to the Tamil Nadu General Sales Tax Act, and
consequently the orders of the Tribunal in both the cases, confirming the orders of the Appellate Assistant Commissioner and the assessing officer
cannot be sustained and accordingly they are set aside. The tax cases are allowed. No costs.
Petitions allowed.