STATE OF HARYANA Vs. RATTAN OPTICAL WORKS

JUDGEMENT

(1.) M /s. Rattan Optical Works, Rewari (hereinafter referred to as "the assessee") is engaged in the manufacture and sale of glass lenses used in goggles. During the assessment proceedings for the year 1972-73, the Assessing Authority found that the assessee had sold lenses which were made of glass and used in goggles. These lenses fell in the category of "glassware" incorporated in entry No. 23 in Schedule "a" of the Punjab General Sales Tax Act, 1948 (for short "the Act") and were exigible to sales tax at the rate of 8 per cent. The assessee had contended that what he had sold were optical lenses and not lenses for goggles and they did not fall in entry No. 23 of Schedule "a" wherein are included only luxury goods. The assessee filed an appeal. The Deputy Excise and Taxation Commissioner agreed with the conclusions of the Assessing Authority and mainly relying on U. P. Glass Works Ltd. v. Commissioner, Sales Tax, U. P. [1973] 32 STC 252 (All.), held that the glass lenses sold by the assessee were glassware and liable to tax at a higher rate. On second appeal by the assessee, the Sales Tax Tribunal, Haryana took the contrary view. He relied on a decision of the Bombay High Court in Commissioner of Sales Tax v. Dawoodbhoy M. Tayabally [1975] 36 STC 291 and held that the expressions used in fiscal statute should be interpreted in the sense in which they are understood in the particular trade in question or in common parlance. And so construed the glass lenses are not included in the expression "glassware". He also relied on a decision of the Bombay High Court in Commissioner of Sales Tax v. Tejco Industries [1976] 38 STC 93, wherein it was held that magnifying glass was not included in the entry "glassware".

(2.) IT is in this context that at the instance of the Excise and Taxation Commissioner the Sales Tax Tribunal has submitted the statement of the case and referred the following question for our opinion :

(3.) WITH the help of the learned counsel for the parties we have perused the record and find that there is no evidence on the record which may be helpful in determining as to what meanings are given to expressions, "glass lenses" and "glassware" in common parlance. In the absence of such evidence we have to construe these expressions according to dictionary meaning. According, to Shorter Oxford Dictionary the expression "glassware" would include all articles made of glass. A Division Bench of the Bombay High Court in Tribuwandas Gulabchand and Brothers v. State of Maharashtra [1965] 16 STC 452 had held that expression "glassware" would comprehend all articles made of glass. In Dawoodbhoy M. Tayabally's case [1975] 36 STC 291 (Bom) as is evident from page 293 of the report, voluminous evidence had been led before the Commissioner of Sales Tax as to what is the sense in which the expression "glassware" was understood by traders in that commodity and by persons manufacturing it. It was on the basis of that evidence that the Court concluded that glass sheets sold by the dealers were not glassware. Since in the present case the dealer has not led any evidence and has brought no material on the record which may help us to determine as to what is understood in the common parlance by the expression "glassware" or "glass lenses", he cannot claim that the lenses for goggles manufactured and sold by him are not included in entry 23 "glassware" because according to dictionary meaning glass lenses for goggles are glassware.