LexTHE DIRECTOR OF ENTRY TAX & ORS. versus SUNRISE TIMBER COMPANY
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[2008] 16 S.C.R. 151 ...... THE DIRECTOR OF ENTRY TAX & ORS. A II. SUNRISE TIMBER COMPANY (Civil Appeal No.6692 of 2008) NOVEMBER 18, 2008 B ~ [DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM SHARMA, JJ.] Taxes on Entry of Goods into the Calcutta Metropolitan c Area Act, 1972 - Entry tax - Collection of by Revenue - Also seizure of documents of assessee - Assessee approaching Tribunal seeking refund of the tax and release of the seized documents - Tribunal holding that collection of the tax and seizure of documents was without sanction - Writ petition by Revenue summarily dismissed by High Court - D ,.. -+ On appeal, held: Summary dismissal of the petition by High Court is not correct - Matter remitted to High Court. Respondent-assessee filed an application uls 8 of West Bengal Taxation Tribunal Act, 1987 praying that the appellant certain amount collected from it in view of E assessment or otherwise as entry tax should be refunded alongwith interest; and the documents seized should be released and compensation to be paid for loss of ,,. reputation. Stand of the Revenue was that the assessee F imported consignment of timber i.e. goods specified under the Schedule to Taxes on Entry of Goods into the Calcutta Metropolitan Area Act, 1972 into the Calcutta Metropolitan Area without payment of Entry Tax and evaded payment of the same by using forged documents G and thus, also attracting s.24(1)(a) and (b) of Taxes on "' Entry Act, 1972 besides criminal offences of forgery and cheating. Tribunal allowed the application of the assessee. Revenue filed writ petition, which was dismissed summarily by High Court. Hence, the present 151 H 152 SUPREME COURT REPORTS [2008] 16 S.C.R. A appeal. Disposing of the appeal, the Court HELD: The High Court has not dealt with the various stands taken by the appellants. It has come to an abrupt B conclusion that the Tribunal has dealt with the matter extensively. The issues raised by the appellants were not without substance. It is another thing whether the same would have been accepted. The manner in which the High Court has summarily dismissed the writ petition C cannot be countenanced. Therefore, the matter is remitted to High Court for fresh consideration in accordance with law. [Paras 9 and 10] [154-B-D] CIVIL APPELLATE JURISDICTION : Civil Appeal No. D 6692 of 2008. From the final Order dated 5.9.2007 of the High Court of Calcutta at Calcutta in W.P.T.T. No. 216of1997. Tara Chandra Sharma, Neelam Sharma and Rajeev E Sharma for the Appellants. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J.1. Leave granted. F 2. Challenge in this appeal is to the order passed by a Division Bench of the Calcutta High Court summarily dismissing the writ petition filed by the petitioner under Article 226 of the Constitution of India, 1950 (in short the 'Constitution'). Challenge was to the order dated 24.7.1997 passed by the G West Bengal Taxation Tribunal (in short 'the Tribunal') in R.N- 204 of 1996. H 3. Respondent had filed application under Section 8 of the West Bengal Taxation Tribunal Act, 1987 (in short 'fhe Act') in the nature of an application under Article 226 of the Constitution. T THE DIRECTOR OF ENTRY TAX & ORS. v, SUNRISE 153 TIMBER COMPANY [DR. ARIJIT PASAYAT, J.] ' "" The question raised was certain amount collected from the A respondents in view of assessment or otherwise as entry tax should be refunded along with interest, and the documents seized on 26.5.1992 should be released and compensation is to be paid by the officials for loss of reputation. B 4. Stand of the appellant was that the petitioner before the Tribunal in coliusion with others imported consignments of timber being specified goods under the schedule appended to Taxes on Entry of Goods into the Calcutta Metropolitan Area Act, 1972 (in short 'TAGMA Act') into the Calcutta Metropolitan c Area from places outside the State for sale, use or consumption therein without payment of necessary Entry Tax and also forged documents thereby attracting action in terms of Section 24(1 )(a) and 24(1)(b) of TAGMA Act besides criminal offences of forgery, cheating. It was pointed out that payment of Entry Tax D was evaded by using and/or producing all such forged , documents. ~ 5. The Tribunal accepted the stand of the respondent that he was being harassed and the entire exercise of seizure and the collection of tax was witho
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