DELHI STUDIO COLOUR LAB Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition seeks direction for quashing Section 65(47) (48) and Clause (72) sub Clause (zb) of Finance Act 1994. Further prayer is for quashing departmental clarifications/instructions, Annexure P.2 pertaining to colour processing and developing laboratories and including the activities of colour processing and developing laboratories within the purview of taxable services for levying service tax and other consequential actions taken.

(2.) Case of the petitioner-firm is that it has set up a high-tech laboratory for developing and processing of exposed colour photographic films. It has no studio in its premises for still or video photography and only engaged in developing and processing exposed colour photographic films. Raw material used by the petitioner is paper and chemicals purchased after paying sales tax at the rate of 8.8% at the first stage and customs duty also stands paid by the importer on the imported material and excise duty stands paid by the manufacturer on the raw material manufactured in India. The petitioner spends 77% of the total consideration on purchase of paper, chemicals, packing material and other material which attracts sales tax, excise duty and customs duty. Services mentioned in the 1994 Act use no or negligible quantity of raw materials/material inputs. By amendment made in the year 2001, photography studio or agency has been included in the definition of "taxable service" under section 65, clause 72. "Photography" has been defined in Section 65 Clause 47, while "photography studio or agency" has been defined in Section 65 Clause 48. Section 66 deals with the charge of service tax and Section 67 provides for valuation of taxable services for charging service tax. As per circular dated 9.7.2001, Annexure P.2, clarification has been issued to the effect that developing and processing of photography was included in the ambit of service tax and exclusion of costs incurred by a laboratory is not permitted. The petitioner has been registered under section 69 of the 1994 Act and has paid service tax till 30.6.2003 on the gross amount charged by it without claiming deduction and costs incurred on goods and materials. On 20.6.2003, notification, Annexure P.3 has been issued exempting service tax on so much value of service as was equal to value of goods and materials sold by the service providers if there was documentary proof indicating value of goods and materials. Further circular was issued on the same day, Annexure P.4 to the effect that in case of authorised service stations, maintenance or repair services, commissioning and installation services and photography services, costs of goods and materials shall not form part of value to be subjected to service tax, if evidence showed that the goods were sold. In view of exemption granted vide notification, Annexure P.3, there has to be evidence of sale of goods and sale of goods has to be separately quantified and shown in the invoice. Respondent No.3 i.e., the Department of Revenue, Central Board of Excise and Customs wrote a letter to the Director General (Service Tax) Mumbai dated 3.9.2003, Annexure P5/A to the effect that cost of material was not excludable. The petitioner found it difficult to give the actual cost of material used in the photography services and a representation was submitted, pointing out this difficulty, Annexure P.6 followed by further representations. The respondents were proceeding to recover service tax on the ground that the petitioner had not sold the paper and chemicals and, therefore, exemption was not available.

(3.) In the reply filed, stand taken on behalf of the respondents is that statutory remedy is available to challenge the order of the competent authority after adjudication. In a writ petition, challenge to a show cause notice ought not to be entertained. It is submitted that as per instructions, the petitioner can avail of exemption by complying with the conditions showing sale of goods so that finally the tax is assessed on the services provided in conformity with law.