VATAP-52 and 53 of 2015 (O&M)      1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

1. VATAP-52 of 2015 (O&M)

Global Mobile Infrastructure Pvt. Ltd.  ....Appellant

vs.

Union Territory, Chandigarh and anr.                 ...Respondents

2. VATAP-53 of 2015 (O&M)

Global Mobile Infrastructure Pvt. Ltd.  ....Appellant

vs.

Union Territory, Chandigarh and anr.        ...Respondents

Reserved on:- 18.02.2025

Pronounced on :-05.04.2025

CORAM:  HON'BLE MR. JUSTICE ARUN PALLI

         HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present: Mr. Sandeep Goyal, Mr. Rishal Singla and 

Ms. Alisha Chawla, Advocates, for the appellant (s).

Mr. Sumeet Jain, Addl. Standing counsel 

for the respondents.

***

SUDEEPTI SHARMA, J. 

1. The above mentioned two appeals have been preferred

against order (s) dated 26.09.2014 passed by the Value Added Tax

Tribunal Union Territory, Chandigarh (herein after to be referred as

“Tribunal”) in Appeal No. 90 of 2010 (VATAP No. 52-2015) for A.Y

2006-2007 and Appeal No. 91 of 2010 (VATAP No. 53-2015) for A.Y

VATAP-52 and 53 of 2015 (O&M)      2

2007-2008, whereby the appeals filed by the appellant against order

dated 08.10.2008, have been dismissed.

2. This judgment shall dispose of the above mentioned two

appeals together, as common questions of law and facts are involved

therein. However, for facility of reference, the facts are being taken

from VATAP-53-2015.

BRIEF FACTS OF THE CASE

3. The   appellant-company   is   engaged   in   the   sale   of

distribution   of   telecommunication   equipments   for   infrastructure

services to telecom companies in India. The appellant company had

purchased telecom equipment from M/s ZTE Corporation China, as per

agreement dated 21.11.2006.  The equipments were bought on a total

credit  basis for 24 months after which the payment was required  to be

made   in   installments   by   the   appellant-company   to   M/s  ZTE

Corporation, China as per the agreement. Thereafter, the appellant

company   entered   into   a   further   agreement   with   M/s   Spice

Communications Ltd., on 20.12.2006 for supplying the equipments to

them on a two years trial use basis and also gave an option to M/s

Spice Communications Ltd to decide the purchase of said equipments

at the end of two years trial period.

4. The Assistant Excise and Taxation Commissioner cum

Designated Officer, U.T. Chandigarh, on the basis of inspection on the

business premises of M/s Global Mobile Infrastructure Pvt. Limited

190, Ramdarbar, Industrial Area, Phase II, Chandigarh, conducted by

VATAP-52 and 53 of 2015 (O&M)      3

the ETO-cum-Designated Officer, U.T. Chandigarh on 15.04.2008,

gave a notice under Section 30 of the Punjab Value Added Tax Act,

2005 read with Rule 39 of VAT Rules, 2005, after following due

process. The appellant-company filed reply to the same. The Assistant

Excise and  Taxation Commissioner cum Designated Officer, U.T.

Chandigarh  passed provisional assessment order under Section 30 of

Punjab   Value   Added   Tax   Act,   2005   and   created   demand  of

Rs.6,38,49,835/- for the assessment year 2007-2008, vide order dated

8.10.2008 and it was found that Appellant-Company had delivered

goods to M/s Spice Communications Ltd., through delivery challans

for the period from 1.01.2007 to 31.03.2007, 1.04.2007 to 31.03.2008

and   1.04.2008   to   12.04.2008   to   the   tune   of   Rs.21,54,71,671/-,

Rs.1,45,70,14,348/- and Rs.3,88,10,763/- respectively. It was further

found that the transacation is not shown in the returns for the year

2007-2008 on account of sale of goods to M/s Spice Communications

Ltd. 

5.  The appellant-company then filed CWP No. 19404-2008

challenging the order dated 8.10.2008 and the same was dismissed as

withdrawn, vide order dated 9.12.2008 to avail alternative remedy.

6. Against the above order dated 8.10.2008, the appellant-

company filed appeal (s) before the Additional Excise and Taxation

Commissioner, Chandigarh, who dismissed the same vide order dated

28.01.2010 and the appellant-company was held liable to pay tax on

goods worth Rs.159,62,45,883 and further it was held by the Addl.

VATAP-52 and 53 of 2015 (O&M)      4

Excise and Taxation Commiossioner, Chandigarh that the appellant-

company failed to pay the tax while filing the returns with a view to

evade/avoid the payment.

7. The appellant-company then challenged the order dated

28.01.2010 before the learned Tribunal, who dismissed the appeal, vide

order dated 26.09.2014. Hence, the present appeals.

SUBMISSION OF LEARNED COUNSEL FOR THE PARTIES

8. Learned counsel for the appellant(s) contends that there is

no transfer of goods for any consideration, therefore, the same would

not amount to sale and could not be covered under the definition, as

defined under Section 2 (zf) of the Punjab Value Added Tax Act, 2005

(hereinafter to be referred as “Act, 2005”). He further contends that the

sale will be taxable for the year   in which the goods are actually

transferred for consideration and for the period in question, there is no

such consideration and the advance received is also not sale.

9. Learned counsel for the appellant (s) further contends that

if the right to use goods is to be taxed, it is only rental value of the

goods, which can be  taxed. Although, the appellant-company has not

received any rent, therefore, the entire value of the goods cannot be

taxed.

10. He has relied upon judgment of this Court in a case of GE

Captial Transportation Financial Services Ltd vs. State of Haryana

and anr., [2013] 63  VST 329 (P&H). 

11. Per contra, learned counsel for the respondent contends

VATAP-52 and 53 of 2015 (O&M)      5

that the goods were delivered by the appellant-company to M/s Spice

Communications Pvt. Ltd. on trial basis for 24 months, which amounts

to complete sale and, thus covered under the definition, as defined

under Section 2(zf) (iv) of the Act, 2005. 

12. He further contends that the amount of consideration is

also mentioned in the agreement and goods are not returned till date.

Further the price of goods is mentioned in the challans which are very

much on record. As per the challans, most of goods are consumable,

therefore, the price of goods would be sale price.

13. We have heard learned counsel for the parties and

perused the whole records of the case. 

14. Before proceeding further, it would be appropriate to

reproduce   the   relevant   porition   of   the   impugned   order   dated

26.09.2014 of the learned Tribunal:-

“6. After hearing the parties and going through the record, I

find   that   the   appellant   company   M/s   Global   Mobile

Infrastructure Pvt. Limited had been making sales of telecom

equipment to M/s Spice Communication Ltd. ostensibly on trial

basis. The appellant-company had transferred goods worth Rs.

21,54,71,671 during the period January - March 2007 and

worth Rs. 1,45,70,14,348/- during the year 2007-08. The above

mentioned sales had not been shown in the VAT returns filed by

the appellant before the Excise and Taxation Department. The

Assistant   Excise   and   Taxation   Commissioner   has   after   due

VATAP-52 and 53 of 2015 (O&M)      6

process created a demand of tax amounting to Rs. 6,38,49,835/-

for the period 2007-08. The appellant has raised two questions

before this court; first, that the goods transferred on the basis of

trial for two years as per agreement between the parties M/s

Global   Mobile   Infrastructure   Pvt.   Ltd.   and   M/s   Spice

Communications Ltd, do not come within the definition of sale;

and second: sale, if any, will take place after two years subject

to   approval/acceptance   of   transferred   goods   by   M/s  Spice

Communications Ltd. In this regard, the Ld. Counsel for the

appellant has submitted three agreements: first one between

Spice   Mobile  Pvt.  Ltd.   and   ZTE  Corporation,  China  dated

21.11.2006, the second one, executed between Spice Mobile Pvt.

Ltd. and Spice Communications Private Limited on 22.12.2006;

and third one, executed between Global Mobile Infrastructure

Pvt.   Ltd.   and   Spice   Communications   Private   Limited  on

12.6.2007. After perusing the agreements executed between the

parties it is found that all these agreements are unregistered

documents.   The   liability   to   pay   VAT   for   transactions   that

constitute 'Sale' cannot be obliterated by entering into private

agreement between the parties that tend to negate a transaction

that otherwise qualifies as a 'Sale'. The appellant company is

governed by the VAT provisions applicable to UT, Chandigarh

which nowhere provide for transaction in the nature of "sale on

VATAP-52 and 53 of 2015 (O&M)      7

trial basis for a period of two years or more". The definition of

sale has been given in Section 2 (zf) which is reproduced below:

2(zf)   "Sale"   with   all   its   grammatical   or   cognate

expressions means any transfer of property in goods for

cash, deferred payment or other valuable consideration

and includes:-

iv) transfer of the right to use any goods for any

purpose (whether or not for a specified period)

for cash, deferred payment or other valuable

consideration.

A perusal of above mentioned Section and the transfer of

goods   that   has   taken   place   makes   it   clear   that   the  goods

transferred by the appellant company are covered under the

definition of 'Sale'. I also find that the appellant transferred

goods through delivery challan which contains the value of the

transferred goods. It is also seen that two years period has

already passed after the transfer of goods. During the course of

the arguments, the Ld. Counsel was asked whether the goods

transferred on trial basis for two years have been received back

but he failed to give the answer in the affirmative. Nor any such

documentation has been shown to this court or to the authorities

below. It is clear that the goods transferred had already been

consumed.   The   delivery   of   these   goods   by   the   appellant

VATAP-52 and 53 of 2015 (O&M)      8

Company to M/s Spice Communications Ltd. thus necessarily

constitutes a sale. In view of all the facts on record and after

taking into account submissions made by both the sides, it is

held that the appellant had tried to evade tax and deliberately

had not shown the value of goods in the VAT returns filed before

the Department to avoid tax. Therefore, I see no merit in the

present appeal and dismiss the same being devoid of merits.”

15 Undisputedly, the appellant-Company entered into  three

similar agreements on 21.11.2006, 12.06.2007 and 16.07.2007 with

M/s   ZTE   Corporation,   China   for   supply   of   telecommunications

equipments subject to approval by the end-user i.e Telecom Company.

16. The appellant-company further entered into agreements

with   M/s   Spice   Communications   Pvt.   Ltd.   on   20.12.2006   and

16.07.2007 for further supply of the goods received from M/s ZTE

Corporation, China on trial use basis subject to final approval after the

equipment satisfies the technical requirements.

17. The dispute in the present case  is as to whether the goods

supplied   by   the   appellant-company   on   trial   basis   to   M/s   Spice

Communications Pvt. Ltd, amounts to sale or not. 

18. The relevant portion of the agreement dated 20.12.2006

between Spice Mobile Pvt. Ltd and Spice Communications Pvt. Ltd

reads as under:-

“Spice Mobile has agreed to on supply the equipment to

VATAP-52 and 53 of 2015 (O&M)      9

Spicecom on a 2 year trial use basis. Spicecom may at its option

decide to purchase the said equipment at the end of the 2 year

trial   use     provided   that   the   equipment   achieves   the  key

performance   indicators   in   accordance   with   the   terms  and

conditions thereof. 

Now therefore,  based on mutual covenants mentioned

above, both parties mutually agree to enter into this agreement

based on the followings terms and conditions.”

xxxx xxxx xxxx

Article 2 Scope of Agreement

2.Spice Mobile shall provide on trial basis for a period of

24 months from the date of each supply, to Spicecom the listed

Equipment in the Bill of Quantities (BOQ) under the conditions

and terms of this Agreement. In the event of Spice Mobile

supplying the Equipments and Services in accordance with this

Agreement and meeting the Key Performance Indicators during

the said respective trial period of 24 months from the date of

each supply, Spicecom may decide to purchase each of the

respective   Equipments   by   accepting   each   such   Equipments,

failing which Spicecom shall return each of such Equipments on

as is where is basis at the end of the respective trial period of 24

months from the date of each supply. Spice Mobile or any

Suppler designated by Spice Mobile in this behalf, shall provide

VATAP-52 and 53 of 2015 (O&M)      10

the Equipments and the Services in accordance with this Article

2 read with Annexures A to D1 attached to this Agreement as

follows:-

ANNEXURE A: Priced BOQ:

ANNEXURE B: Technical Specifications;

ANNEXURE B1:  Planning Guidelines;

ANNEXURE B2:  Network KRI Measures: 

ANNEXURE C: Scope of Supply

ANNEXURE C1: Scope of Work (Swap Sites)

ANNEXURE C2: Responsibility Matrix

ANNEXURE C3: Scope of Service

ANNEXURE D: BSS-TCT

ANNEXURE D1: NSS-TCT

XXX xxx xxxx

Article 5: PRICE OF THE AGREEMENT

The total price of this Agreement is Indian rupees equivalent to

US$ 39.5 million (US dollar Thirty Nine point Five Million only)

as all inclusive price under this Agreement as set out in Priced

BOQ: However taxes and duties as may be applicable at the time

of raising of Invoice by Spice Mobile (after completion of 24

months trial period and KPIs having been met), shall be charged

extra.

ARTICLE 6:  TERMS OF PAYMENT

VATAP-52 and 53 of 2015 (O&M)      11

Payment Schedule Subject to Article 2.1 of Part I and Article 8

of Part-II, the payment will be made in accordance with Clause

6.1 hereof

6.1 Payment for Equipment Price

(a) Interest free Security Deposit equivalent to Twenty

Five percent (25%) of the priced BOQ on demand shall be paid

to Spice Mobile within fifteen (15) Days from the date of receipt

of   such   demand.   In   the   event   of   Spicecom   accepting  the

Equipment at the end of 24 months trial period from the date of

each supply, the interest free Security Deposit will be treated by

the   parties   as   payment   towards   the   Equipment   Price  upon

receipt of Invoice from Spice Mobile.

(b) the balance Payment of the price, net of adjustments as

seliout in the respective invoice shall be paid as follows: Four

quarterly payments of equal value through Escrow Account at

the end of the said 24 months trial period from the date of each

supply with equal value during the third year, namely

i) 1

st

 payment of Eighteen point Seventy Five percent

(18.75%) of the price set out in the Invoice in the 27th

month from the date of each supply.

ii) 2

nd

 payment of Eighteen point Seventy Five percent

(18.75%) of the price set out in the Invoice in the 30th

month from the date of each supply.

VATAP-52 and 53 of 2015 (O&M)      12

iii) 3

rd

 payment of Eighteen point Seventy Five percent

(18.75%) of the price set out in the Invoice in the 33rd

month from the date of each supply; and

iv)   4th   payment   of   Eighteen   point   Seventy   Five

percent (18.75%) of the price set out in the Invoice in

the 36th month from the date of each supply.

However, Spicecom at its discretion may also pre-pay,

ahead of schedule, the entire/partial amount any time after 24

months period from the date of each supply.

However, in the event of non-compliance of Article 8 of

Part-II   or   in   the   event   Spicecom   not   accepting   any  such

Equipment (s), Spice Mobile shall forthwith and not later than

15  days refund  the  Security  Deposit  amount  received from

Spicecom under this Article 6.1 (a).

6.2.1 The said payment shall be made wholly in equivalent Indian

Rupees to the United States Dollars or any other currency mutually

agreed.”

19. A perusal of the above referred to agreement shows that

the requirement as per Article 2 is  that the trial period is for 24 months

and   Spice   Com   may   decide   to   purchase   each   of   the   respective

equipments by accepting each such equipments, failing which Spice

Com shall return each of such Equipments on “as is where is” basis at

the end of the respective trial period of 24 months from the date of

VATAP-52 and 53 of 2015 (O&M)      13

each supply.

20. Further Article 8 as referred to above specifically states

that the Spice Mobile shall despatch the equipments within 15 days

after receipt of security deposit from Spice Com as specified in Article

6.1 (

Payment for Equipment Price) of the agreement. 

21. The delivery challan in the remark column shows that the

material is being sent on trial basis. 

22. A   perusal   of   the   agreement   between   the   appellant-

Company and Spice Communications Pvt. Ltd. shows that the goods

were transferred/supplied on trial use  basis  for a period of 24 months.

It   is   specifically   mentioned   in   the   agreement   that   if   the   Spice

Communications does not decide to purchase each of the respective

equipments by accepting each, it shall return each of such equipment.

Further, if the Spice Communications Pvt. Ltd. does not intend to

purchase  the equipments at the end of 2 year trial period, it shall return

each of such equipment.

23. Undisputedly, in the present case,   the goods are not

returned till date. 

24. It would be relevant to reproduce definition of sale, as

defined under Section 2(zf) of Act, 2005:-

(zf) “sale” with all its grammatical or cognate expressions means

any transfer of property in goods for cash, deferred payment or

other valuable consideration and includes -

(i) transfer, otherwise than in pursuance of a contract, of property

VATAP-52 and 53 of 2015 (O&M)      14

in   any   goods   for   cash,   deferred   payment   or   other   valuable

consideration;

(ii) transfer of property in goods (whether as goods or in some

other form) involved in the execution of a works contract;

(iii) delivery of goods on hire-purchase or any system of payment

by instalments;

(iv) transfer of the right to use any goods for any purpose (whether

or not for a specified period) for cash, deferred payment or other

valuable consideration;

(v) supply of goods by any unincorporated association or body of

persons to a member thereof for cash, deferred payment or other

valuable consideration;

(vi) supply, by way of or as part of any service or in any other

manner whatsoever, of goods, being food or any other article for

human consumption or any drink (whether or not intoxicating)

where such supply or service is for cash, deferred payment or other

valuable consideration; and

(vii) every disposal of goods referred to in Explanation (4) to clause

(t) of this section;

and such transfer, delivery or supply of any goods shall be deemed

to be a sale of these goods by the person making the transfer,

delivery or supply to a person to whom such transfer, delivery or

supply is made, but does not include a mortgage, hypothecation,

charge or pledge.”

VATAP-52 and 53 of 2015 (O&M)      15

25. A perusal of the above referred to definition of sale shows that it

includes transfer of right to use of any goods for any purpose (whether or not

for   specified   period)   for   cash,   deferred   payment   or   other   valuable

consideration. 

26. In the present case, the goods were supplied by the appellant-

company to Spice Communications Pvt. Ltd. on trial basis for a period of 24

months with an option to decide to purchase the goods (equipments) at the end

of two years trial period.  

27. Further that the 

Spicecom shall return each of such Equipments

on “as is where is basis” at the end of the respective trial period of 24

months from the date of each supply.

28. Further Article 6 of the agreement is terms of the payment

which states about the security deposits and the payment to be made in

installments.

29. Now coming to   GE Captial Transportation Financial Services

Ltd’s case (supra),  referred to by learned counsel for the petitioner. The

relevant portion of the judgment reads as under:-

“1 xxx xxx xxx

“2.After hearing the learned counsel for the parties, we find

that   the   following   substantial   question   of   law   arises   for

consideration:- 

“Whether in the facts and circumstances of the present

case,   the   Haryana   Tax   Tribunal,   Chandigarh   has

correctly passed an order that the lease rentals for the

entire lease period is a sale price when the appellant

delivered the goods, therefore, the lease amount received

VATAP-52 and 53 of 2015 (O&M)      16

or receivable would be quantified as turnover? 

7. In terms of Article 366 (29A)(d) of the Constitution, sale includes

sale and purchase of goods including the transfer of the right to use

in goods for any purpose whether or not for a specific period for

cash,   deferred   payment   or   other   valuable   consideration.   The

“sale”, as defined under the Act is in tune with the said provisions

in the Constitution. In terms of the provisions of the Constitution

and the Act, sale and purchase of the goods by fiction of law would

include   right   to   transfer   of   goods   in   respect   of   any   lending

transaction. Thus the transaction of lease is a deemed sale, but

whether the gross turnover is to be quantified in respect of the lease

rentals received or receivable during the year or the entire lease

rentals to be received during the entire period of lease would form

part of gross turnover of the year is the question requires to be

examined. 

8. The Hon'ble supreme Court in 20th Century Finance Corporation

Ltd.'s case [2000] 119 STC 182 (SC), has held to the following

effect:- 

"(26) Next question that arises for consideration is where is the

taxable event on the transfer of the right to use any goods. Article

366(29A)(d) empowers the State legislature to enact law imposing

sales tax on the transfer of the right to use goods. The various sub-

clauses of clause (29A) of Article 366 permit the imposition of tax

thus: sub-clause (a) on transfer of property in goods; sub-clause (b)

on transfer of property in goods; sub-clause (c) on delivery of

goods; sub- clause (d) on transfer of the right to use goods; sub-

clause (e) on supply of goods; and sub-clause (f) on supply of

services. The words and such transfer, delivery or supply…. ‘in the

latter portion of clause (29A), therefore, refer to the words transfer,

delivery and supply, as applicable, used in the various sub- clauses.

Thus, the transfer of goods will be a deemed sale in the cases of

VATAP-52 and 53 of 2015 (O&M)      17

sub-clauses (a) and (b), the delivery of goods will be a deemed sale

in   case   of   sub-clause   (c),   the   supply   of   goods   and  services

respectively will be deemed sales in the cases of sub- clauses (e) and

(f) and the transfer of the right to use any goods will be a deemed

sale in the case of sub-clause (d). Clause (29A) cannot, in our view,

be read as implying that the tax under sub-clause (d) is to be

imposed not on the transfer of the right to use goods but on the

delivery of the goods for use. Nor, in our view, can a transfer of the

right to use goods in sub-clause (d) of clause (29A) be equated with

the third sort of ‘bailment’ referred to in Bailment by Palmer, 1979

edition, page 88. The third sort referred to there is when goods are

left with the bailee to be used by him for hire, which implies the

transfer of the goods to the bailee. In the case of sub-clause (d), the

goods are not required to be left with the transferee. All that is

required is that there is a transfer of the right to use the goods. In

our view, therefore, on a plain construction of sub- clause (d) of

Clause (29A), the taxable event is the transfer of the right to use the

goods regardless of when or whether the goods are delivered for

use. What is required is that the goods should be in existence so that

they may be used. And further contract in respect thereof is also

required to be executed. Given that, the locus of the deemed sale is

the place where the right to use the goods is transferred. Where the

goods are when the right to use them is transferred is of no

relevance to the locus of the deemed sale. Also of no relevance to

the deemed sale is where the goods are delivered for use pursuant to

the transfer of the right to use them, though it may be that in the

case of an oral or implied transfer of the right to use goods, it is

effected by the delivery of the goods. 

(27) Article 366(29A)(d) further shows that levy of tax is not on use

of goods but on the transfer of the right to use goods. The right to

use goods accrues only on account of the transfer of right. In other

VATAP-52 and 53 of 2015 (O&M)      18

words, right to use arises only on the transfer of such a right and

unless there is transfer of right, the right to use does not arise.

Therefore, it is the transfer which is sine qua non for the right to use

any goods. If the goods are available, the transfer of the right to use

takes place when the contract in respect thereof is executed. As soon

as the contract is executed, the right is vested in the lessee. Thus, the

situs of taxable event of such a tax would be the transfer which

legally transfers the right to use goods. In other words, if the goods

are available irrespective of the fact where the goods are located

and a written contract is entered into between the parties, the

taxable event on such a deemed sale would be the execution of the

contract for the transfer of right to use goods. But in case of an oral

or implied transfer of the right to use goods it may be effected by the

delivery of the goods."

9. As per Section 2(ze) (iv) of the Act, “sale” means a transfer of

property in goods when the transfer of the right to use any goods for

any purpose is made. Therefore, the transfer of the vehicle on

rentals is a sale falling within Section 2(ze) of the Act as held by the

Hon'ble Supreme Court in 20th Century Finance Corporation Ltd.'s

case (supra). The explanations appended to Section 2(zg) of the Act,

does not deal with the sale price falling in clause (iv) of Section

2(ze). Explanation (i) appended to  Section 2(zg)  deals with the

transfer of property in goods involved in the execution of the works

contract whereas explanation (ii) deals with the delivery of goods

on hire purchase. The taxable turnover in terms of Section 2(zn) of

the Act is to be computed in terms of Section 6 of the Act. Section 6

of the Act permits the deductions, which are to be made from the

gross turn over, but right to transfer goods for the purpose of use

does not find mention in any of the provisions of Section 6 of the

Act.

10. Faced with such a situation, the definition of tax period and

VATAP-52 and 53 of 2015 (O&M)      19

turnover as defined in Haryana Value Added Rules, 2003 (for short

`the Rules') becomes relevant. The tax period in terms of Rule 2(zf)

of the Rules means a period of time usually a month, a quarter or a

year for which tax payable by a dealer is quantified. In the present

case, the return filed by dealer is on yearly basis. The turnover is

aggregate of the goods sold or purchased by a dealer during a tax

period in terms of Rule 2 (zg) of the Rules. Since the transfer of the

right of use in the vehicle is the sale falling within the definition of

Section 2(zf), therefore, the rentals received or receivable during

the tax period is the sale price received by the dealer, exigible to tax

in a Financial Year. The right to use vehicle is dependent upon the

monthly payment of rentals and therefore, the monthly rentals

received or receivable by the dealer is a turnover and consequently

the sale price.

11. In view of the said fact, we find that the orders passed by the

Authorities under the Act are not sustainable. The lease rental

received or receivable during the tax period only, as a right to use

goods, is the turnover forming part of sale price.”

30. A perusal of the above referred to judgment shows that the facts

of the same are distinguishable  from the facts of the present case since the

substantial question of law in the above referred to judgment reads as under:-

“Whether in the facts and circumstances of the present

case,   the   Haryana   Tax   Tribunal,   Chandigarh   has

correctly passed an order that the lease rentals for the

entire lease period is a sale price when the appellant

delivered the goods, therefore, the lease amount received

or receivable would be quantified as turnover? 

31. Further   in   the   above   referred   to   judgment,   the   appellant-

VATAP-52 and 53 of 2015 (O&M)      20

company entered into agreement for lease of vehicles whereas in the

present case, the goods were delivered to use for a period of 24 months,

which was trial period, on the terms of the payment as mentioned in Article

6 of the agreement at the end of said 24 months trial period, if equipments

are acceptable to M/s Spice Communications Pvt. Ltd. Further Article 6 of

the agreement refers to the terms of the payment and installments after a

period of 24 months, which amounts to deferred payment, as per the

definition of sale referred to above.

32. Since the admitted fact of the appellant-company is that the

equipments are not returned till today, therefore, as per agreement between

the appellant-company and M/s Spice Communications Pvt. Ltd, after 24

months   from   the   date   of   agreement,   till   date,   the   equipments   were

consumed by M/s Spice Communications Pvt. Ltd. and never returned,

which as per agreement would amount to sale. 

33. A bare perusal of the agreement as well as definition of sale

shows that since the delivery of goods in the present case is on trial basis

and deferred payment as per Article 6 (Terms of Payment), therefore, the

learned   Tribunal   has   rightly   held   that   delivery   of  the   goods   by   the

Appellant-Company to M/s Spice Communications Pvt. Ltd. constitute a

sale.

34. In view of the above, we do not find any infirmity in the

impugned orders  

dated 26.09.2014 passed by the learned Tribunal in “Appeal

No. 90 of 2010 (VATAP No. 52-2015) for A.Y 2006-2007 and Appeal No. 91

of 2010 (VATAP No. 53-2015) for A.Y 2007-2008”. The same are upheld.

VATAP-52 and 53 of 2015 (O&M)      21

35. Accordingly, the appeals are dismissed.

36. All the pending application (s), if any, also stand disposed of.

      (ARUN PALLI)                    (SUDEEPTI SHARMA)

JUDGE               JUDGE

05.04.2025

Gaurav Arora          

Whether speaking/reasoned : Yes/No

 Whether reportable : Yes/No