STATE OF MADRAS Vs. RAMAN AND COMPANY

JUDGEMENT

(1.) THE assessee in this case, dealer in scrap iron, during the assessment year 1964-65 purchased condemned railway coaches sold in auction by the railway department and also components of Nissen huts from the Director of Supplies and Disposals, Madras, also sold in auction. He later dismantled the condemned railway coaches as also the Nissen huts and sold the resultant timber and iron materials in bulk. THE assessing authority proposed to assess the entire turnover of the assessee's business of Rs. 1, 99, 411.32 as the first sale of scrap. THE assessee's contention was that the sale by the railway department and the Director of Supplies and Disposals of the condemned coaches and the Nissen huts should be considered as first sale of scraps and that his sale should be treated as second sale in scrap not liable to tax. THE assessing authority overruled the contention of the assessee and assessed the said turnover as representing first sales of scrap. THEre was an appeal to the Appellate Assistant Commissioner but without success. On a further appeal to the Tribunal it was held that the sale by the railway department and the Director of Supplies and Disposals of the condemned coaches and Nissen huts respectively should be taken to be of scrap and that, therefore, the assessee's subsequent sale of scrap should be treated as second sale. THE Tribunal purported to follow the decision of this court in T.C. No. 17 of 1964.

(2.) THEREFORE, the only question that has to be considered in this case is whether the turnover relating to the assessee's sale of scrap iron is a second sale as contended by the assessee or whether it is a sale as contended by the revenue. If it is only a first sale of scrap iron it could be taxed under the provisions of the Madras General Sales Tax Act, 1939. It is seen that the assessee purchased in auction the condemned railway coaches and Nissen huts which could not be put to any further use. Any purchaser of such condemned articles could not have entertained any idea of putting those articles to any further use. He could not in fact use them except for dismantling and selling the resultant scrap. No doubt the sales by the railways and the Director of Supplies and Disposals are not sales of scrap iron as such. But the intention of the sellers and buyers can easily be taken to sell or buy condemned coaches and condemned Nissen huts only for the purpose of acquiring the property in the old materials contained in those condemned articles. In view of the fact that both the contracting parties had contemplated the dismantling of the coaches and huts and getting the resultant scrap for sale later by the buyer, it has to be taken that the railways as well as the Director of Supplies and Disposals had intended to sell only the scrap iron and the wooden scraps found in the condemned articles sold by them in auction. The Tribunal, therefore, appears to be right in holding that what the assessee purchased in public auction is scrap and that when he sold the scrap later he was only a second seller.A similar question came up for consideration in T.C. No. 17 of 1964. In that case, certain condemned machineries which cannot be put to use had been sold which was claimed to be scrap iron falling within the Second Schedule of the Act. The revenue contended that the said condemned articles cannot be treated as scrap.