202    IN THE HIGH COURT OF PUNJAB AND HARYANA 

        AT CHANDIGARH 

          **** 

                      CWP-17348-2001 (O&M) 

Date of Decision: 13.10.2025 

M/s Himachal Futuristic Communications Limited     

 ...Petitioner 

Versus 

State of Haryana and Others                               

...Respondents 

CORAM:-  HON'BLE MR. JUSTICE JAGMOHAN BANSAL  

HON'BLE MS. JUSTICE HARPREET KAUR JEEWAN 

Present:-  Mr. Surjeet Bhadu, Advocate, 

    Mr. Veer Singh, Advocate, 

    Ms. Sanya Thakur, Advocate and 

    Ms. Aditi Sharma, Advocate 

    for the petitioner. 

Mr. Ravi Partap Singh, DAG, Haryana. 

**** 

JAGMOHAN BANSAL, J. (ORAL) 

1.   The  petitioner  through  instant  petition  under  Articles 

226/227  of  the  Constitution  of  India  is  seeking  setting  aside  of  order 

dated 13.09.2001 (Annexure P-9) whereby Sales Tax Tribunal, Haryana 

(for short ‘Tribunal’) has rejected its appeal. 

2.    The petitioner is engaged in business of trading of Silicon 

Solar Photovoltaic Cells known as solar cells. The petitioner during 1997-

98,  1998-99  purchased  ‘solar  cells’  from  M/s  Usha  (India)  Limited, 

Faridabad which  was  engaged  in  the  manufacturing  of  aforesaid  cells. 

The  seller  was  duly  registered  under  Haryana  General  Sales  Tax  Act, 

1973  (for  short  ‘HGST’).  The  petitioner  during  aforesaid  period 

purchased cells only from aforesaid manufacturer and further sold as such 

CWP-17348-2001 (O&M)              -2-

within  the  State  of  Haryana.  The  petitioner  made  sale  to  registered 

dealers which is known as RD Sales. Sale was made against Form ST-15. 

The  petitioner  filed  its  returns  along  with  Form  ST-15.  No  tax  was 

charged from buyers because sale was made against Form ST-15. The 

assessing authority vide order dated 23.03.1999 and 11.08.1999 framed 

assessment of 1997-98 and 1998-99 respectively. The assessing authority 

made assessment of solar cells as tax free goods. 

3.    The Deputy Excise and Taxation Commissioner, Faridabad 

while  exercising suo  motu  powers  under  Section  40  of  HGST  revised 

aforesaid assessment orders. The revisionary authority formed an opinion 

that solar cells were taxable at first stage being covered under Entry 19 of 

notification dated 30.12.1987 issued under Section 18 of HGST.  

4. `  The  petitioner  preferred  three  appeals  before  Appellate 

Tribunal  assailing  orders  passed  by  revisionary  authority.  During  the 

pendency of appeals, dispute arose with respect to pre-deposit which was 

settled  by  this  Court  vide  order  dated  27.07.2001  passed  in CWP 

No.10610-2001.  The  Appellate  Tribunal  vide  impugned  order  dated 

13.09.2001 dismissed appeals of the petitioner holding that petitioner did 

not furnish ST-14 forms, thus, was not entitled to benefit of exemption 

and goods in question fall under Entry 19 of notification issued under 

Section 18 of HGST. 

5.   Learned  counsel  representing  the  petitioner  submits  that 

respondent has wrongly held that dry cell includes solar cell. There is 

fundamental difference between both the products. Use as well as object 

of both the products is different. Dry cell consist of electricity whereas 

CWP-17348-2001 (O&M)              -3-

solar cell is part of solar panel which is used to generate electricity. The 

respondent  has  raised  demand  against  M/s  Usha  (India)  Limited, 

Faridabad which vindicates stand of the petitioner that it is seller who is 

liable to pay tax, if any, as first stage dealer. 

6.   Per contra, learned State counsel submits that it is factually 

correct that demand has been created against M/s Usha (India) Private 

Limited,  Faridabad.  Liquidation/insolvency  proceedings  are  pending 

against  M/s  Usha  (India)  Private  Limited,  Faridabad  before  National 

Company Law Tribunal. There is no infirmity in the impugned order. Dry 

cell includes solar cell. The petitioner is liable to pay sales tax because 

first stage dealer did not pay. It may be clarified that any order in favour 

of the petitioner would not affect liability of M/s Usha (India) Private 

Limited, Faridabad. 

7.   I have heard learned counsel for the parties and perused the 

record with their able assistance. 

8.     From  the  pleadings  and  arguments  of  contesting  parties, 

following questions arise for consideration of this Court. 

i. Whether  ‘solar  cells’  fall  within  definition  of  dry 

cells/batteries? 

ii. Whether petitioner was liable to pay tax despite being 

second stage dealer? 

Answer to Q.No. i) Whether solar cells fall within definition of dry 

cells/batteries? 

CWP-17348-2001 (O&M)              -4-

9.    The petitioner is claiming that expression ‘dry cells’ does not 

include  solar  cells.  There  is  fundamental  and  functional  distinction 

between both the products. Dry cells store electricity whereas solar cells 

are used to manufacture electricity from sunlight. Dry cells are commonly 

used  in  torch,  radio,  transiters,  camera,  watch  etc.  whereas  solar  cells 

cannot  be  used  in  aforesaid  articles  because  these cells  are  used  to 

generate electricity. Dry cells are available in the open market whereas 

solar cells are sold by enterprises having technical expertise. Solar cell is 

not substitute of a dry cell. It is a settled proposition of law that while 

interpreting  any  entry  of  a  taxing  statute,  resort should  not  be  to  the 

scientific  or  technical  meaning  of  such  terms  but  popular  meaning  or 

meaning attached to them by those dealing in them should be preferred. 

In the common and business parlance, solar cells are treated as distinct 

commodity to dry cells.  

10.    Learned Tribunal has rejected contentions of the petitioner 

holding that only difference between conventional dry cells/batteries and 

solar cells is the medium which is used for generating electrical energy. 

Solar cells use sunlight for converting it into electric energy whereas dry 

cells use chemicals or mercury or lithium as medium of converting it into 

electric energy. There are more similarities in two cells and hardly any 

distinction. Both kinds of cells are voltaic cells. Thus, the basic object of 

both the cells is to generate electric energy. Solar cells have a variety of 

applications like dry cells. It is not that solar energy as a source of power 

and its potential was not known earlier but the absence of appropriate 

technology  made  it  a  limiting  factor.  Until  such  a technology  was 

available which could convert solar energy into electric energy, it was not 

CWP-17348-2001 (O&M)              -5-

commercially viable proposition. It is only in the recent past that such a 

technology has become available and is being used. Under Central Excise 

Act, solar cells have been exempted from excise duty. Exempting solar 

cells from excise duty does not mean that solar cells are different from 

dry  cells.  The  legislature  to  promote  solar  energy has  exempted  solar 

cells  from  excise  duty.  Though  solar  cells  cannot  be  used  to  replace 

conventional dry cells, it will not be desirable to take a very narrow view 

and assume that solar cells are not covered under entry of ‘all kinds of 

dry cells’. The legislature has used expression ‘all kinds of’ in Entry 19 of 

notification dated 30.12.1987. The expression ‘all kinds of’ in the entry 

makes intention of the legislature clear. ‘All kinds of’ must include solar 

cells  otherwise  entry  should  have  simply  been  ‘dry 

cells/batteries/torches’.  

11.    From  the  perusal  of  Entry  19  of  notification  dated 

30.12.1987, it is evident that expression ‘all kinds of’ precedes expression 

‘dry cells/batteries’. The Tribunal has concluded that dry cells as well as 

solar cells are used for the purpose of generation of energy, thus, dry cells 

include solar cells. Like State of Haryana, State of Tamil Nadu has made 

dry cells subjected to sales tax at first stage. Like entry in question, there 

is Entry 10 in the notification issued by State Government. The relevant 

extracts of the notification issued by the State of Tamil Nadu read as:-  

     “

Section 2. Substitution of First Schedule 

2.   Substitution of First Schedule.-  In  the  Tamil  Nadu 

General  Sales  Tax  Act,  1959  (Tamil  Nadu  Act  1  of  1959) 

(hereinafter  referred  to  as  the  principal  Act),  for  the  First 

Schedule, the following Schedule shall be substituted, namely:- 

               “ THE FIRST SCHEDULE 

GOODS  IN  RESPECT  OF  WHICH  SINGLE  POINT  TAX  IS 

CWP-17348-2001 (O&M)              -6-

LEVIABLE UNDER SUB-SECTION(2) OF SECTION 3 

Sr. 

No. 

Description of the goods  Point of levy 

in the State 

                                          PART-A 

XXXX  XXXX  XXXX 

                                         PART-B 

XXXX  XXXX  XXXX 

PART-C 

GOODS WHICH ARE TAXABLE AT THE RATE OF  

10 PER CENT 

10.  Dry  cells,  dry  batteries,  button  cells, 

solar  cells  of  all  kinds,  parts  and 

accessories thereof including zinc calots 

and carbon rods. 

First sale 

12.    From  the  perusal  of  above  quoted  entry,  it  is  evident  that 

State of Tamil Nadu has brought dry cells and solar cells in one entry. 

Both types of cells are subjected to sales tax at first stage. The legislature 

has used expression ‘solar cells of all kinds’ besides ‘dry cells and dry 

cell batteries’. This makes it clear that State of Tamil Nadu has accepted 

that dry cells and solar cells are two different commodities. The Tribunal 

in instant case has also returned finding to the effect that solar cells and 

dry cells are two different commodities, however, both are used for the 

same purpose i.e. generation of electric energy. Dry cells use different 

medium  than  solar  cells.  In  case  of  dry  cells,  chemicals,  lithium  and 

mercury etc. are used as medium whereas in solar cells, sunlight is used 

as  medium.  Learned  Tribunal,  despite  noticing  contentions  of  the 

petitioner as well as use of the product, has recorded finding to the effect 

that both kinds of cells are used to generate electric energy. It is factually 

incorrect  because  dry  cells  are  not  used  to  generate  electric  energy 

whereas  these  cells  are  used  to  store  electric  energy.  Energy  already 

stored  in  the  cells  is  used  for  operating  the  equipment/apparatus  like 

watch, radio, transiter, camera etc. whereas in case of solar cells, these 

CWP-17348-2001 (O&M)              -7-

cells are used to generate energy. Dry cells are not parts/components used 

to generate electric energy whereas solar cells are parts/components of 

machinery/equipment  which  is  used  in  the  solar  power  generation. 

Principally, these are parts of an equipment which is ultimately used to 

generate  electric  energy  whereas  dry  cells  are  parts/component  of  an 

equipment    like  watch,  remote,  camera  to  generate  output  without 

electricity. The solar cells are not substitute of dry cells. It is not possible 

to  use  a  solar  cell  in  a  watch  or  transiter  or  radio.  Learned  Tribunal 

noticed this fact still held that dry cells include solar cells. 

13.    The  Tribunal has  held that legislature  has  used  expression 

‘all  kinds  of’  along  with  ‘dry  cell’.  ‘All  kinds  of’  include  solar  cells 

otherwise entry should have been ‘dry cells/batteries.’ There are multiple 

types of dry cells and batteries. Nobody can claim that there is only one 

kind of dry cell or dry battery. There are multiple types of dry cells and 

dry cell batteries, thus, legislature has used expression ‘all kinds of’. Had 

the legislature used expression ‘all kinds of cells’, the solar cells could be 

included in the aforesaid entry. 

       It is axiomatic in taxation jurisprudence that there should be 

literal and strict interpretation of every entry. The Courts cannot add or 

subtract any word/expression in the entries of the notification. In the case 

in  hand,  the  Government  has  used  expression  ‘all  kinds  of  dry 

cells/batteries’. From the functional, commercial and usage point of view, 

dry cells are different from solar cells. Both cells are not interchangeable. 

To generate electricity from sunlight, dry cells cannot be used. Similarly, 

in a radio, camera or watch, solar cells cannot be used.  

CWP-17348-2001 (O&M)              -8-

14.    The  Tribunal  is  correct  while  holding  that  exemption    of 

solar cells from excise duty does not mean that solar cells and dry cells 

cannot  be  one  and  same  commodity.  It  is  discretion and  wisdom  of 

Central  Government  to  exempt  one  kind  of  cell  and  tax  another.  The 

Central Government to promote generation of solar energy has exempted 

equipments, parts/components and solar cells used to generate electricity. 

Answer to Q.No. ii)   Whether  petitioner  was  liable to  pay  tax 

despite being second stage dealer? 

15.   Section 18 of HGST provides that State Government may by 

notification specify goods on which tax shall be levied at first stage. It 

further  provides  that  sale  of  such  goods  at  subsequent  stage  shall  be 

exempted provided dealer effecting sale furnishes certificate duly filled in 

and signed by registered dealer from whom the goods were purchased to 

the effect that tax on such goods has been paid at the first stage. Section 

18 of HGST reads as:- 

“Section 18 

Tax at first stage on sale 

The State Government may, by notification, direct that in 

respect of such goods, other  than  the goods specified in 

Schedules C and D, and with effect from such date as may 

be specified in the notification, the tax under Section 15 

shall  be  levied  at  the  first  sale  thereof,  subject to  the 

conditions and restrictions as the State Government may 

specify in this behalf, and on the issue of such notification 

the tax on such goods shall be levied accordingly. 

   Provided that no sale of such goods at a subsequent 

stage shall be exempt from tax under this Act unless the 

dealer  effecting  the  sale  at  such  subsequent  stage 

furnishes  to  the  Assessing  Authorities  in  the  prescribed 

CWP-17348-2001 (O&M)              -9-

form and manner a certificate duly filled in and signed by 

the  registered  dealer  from  whom  the  goods  were 

purchased to the effect that the tax on such goods has been 

paid at the first stage. 

Explanation :  For  the  purpose  of  this  sub-section, 

the  first  stage  of  sale  in  respect  of  any  goods  and  in 

relation  to  any  class  of  dealer  shall  be  such  as  may  be 

specified by the State Government in the notification.”  

[Emphasis supplied] 

16.    The  State  Government  has  issued  notification  dated 

30.12.1987  in  exercise  of  power  conferred  by  Section  18  of  HGST. 

Relevant extracts of said notification read as:-   

     “

Notn. No. S.O. 156/H.A.20/73/S.18/87  Dated 30

th

 Dec.1987 

  In exercise of the powers conferred by Section 18 of the 

Haryana  General  Sales  Tax  Act,  1973  and  all  other  powers 

enabling  him  in  this  behalf,  and  in  supersession  of  Haryana 

Government,  Excise  and  Taxation  Department,  Notification 

No.S.O.98/H.A.20/73/S.18/73  dated  the  5

th

  May,  1973  as 

amended  from  time  to  time,  the  Governor  of  Haryana hereby 

directs that the tax under Section 15 of the  said Act be levied, 

with effect from the 1

st

 day of January, 1988, at the first stage of 

sale on the following goods, namely: - 

XXXX   XXXX   XXXX   XXXX 

17.   Washing powder, washing soaps and detergents. 

18.  Sanitary goods and fittings. 

19.  All kinds of dry cells/Batteries, torches. 

20.  Clocks, time pieces and watches.” 

17.    From the perusal of Entry 19 of aforesaid notification, it is 

evident that all kinds of dry cells/batteries are covered by Section 18 of 

HGST. These goods are liable to tax at first stage. Second stage dealer as 

per proviso to Section 18  cannot sell goods without tax if he has not 

CWP-17348-2001 (O&M)              -10-

received declaration from his seller (first stage dealer) to the effect that 

first stage dealer has paid tax. 

18.    The  petitioner  during  1997-1998  and  1998-1999  cleared 

goods without payment of tax. The goods were cleared treating as RD 

Sale. Section 27(1)(ii) excludes sale to registered dealers subject to the 

condition that selling dealer furnishes in the prescribed form a declaration 

duly  filled  and  signed  by  the  purchasing  dealer  containing  such 

particulars  on  such  forms  and  in  such  manner,  as  may  be  prescribed. 

Relevant extracts of Section 27 read as: - 

       “Section 27 

       Taxable Turnover 

(1)    In  this  Act,  the  expression,  “taxable  turnover” 

means  that  part  of  a  dealer’s  gross  turnover  during 

any  period  which  remains  after  deducting  therefrom 

his turnover during that period- 

(a)    on account of- 

(i) sale  and  purchase  of  goods  specified  in 

Schedule B; 

(ii) sales to registered dealers of goods other than 

the sale of goods specified in Schedule C and of 

goods  liable  to  tax  at  the  first  stage  of  sale 

under sections 17 and 18; 

   Provided  that  no  dealer  shall  be  entitled  to  make 

any deduction from his turnover in respect of a sale made 

by  him  to  a  registered  dealer  with  whom  composition 

under Section 26 has been made and is in force; 

  Provided  further  that  in  case  of  such  sales,  the 

selling  dealer,  furnishes,  in  the  prescribed  manner,  a 

declaration  duly  filled  and  signed  by  the  purchasing 

dealer,  containing  such  particulars  on  such  form  and  in 

such manner as may be prescribed. 

CWP-17348-2001 (O&M)              -11-

  Provided further that for the purposes of allowing 

deduction under this clause, the assessing authority or any 

other person appointed to assist the Commissioner under 

sub-section (1) of section 3 may examine the genuineness 

or  otherwise  of  any  such  sale  or  declaration  with 

reference,  among  other  things,  to  the  financial  position, 

capacity to make purchases, nature and extent of business, 

and subsequent disposal of goods by the registered dealer 

to  whom  the  sale  is  shown  to  have  been  made  against 

declaration;

” 

[Emphasis supplied] 

19.    Petitioner during the period in question received Form ST-15 

and  effected  sale  without  payment  of  tax.  The  assessing  authority 

accepted turnover of solar cells as RD sales against Form ST-15 and did 

not charge tax, thus, it is undisputed that petitioner at the first instance 

purchased  goods  from  a  manufacturer  who  did  not  charge  tax  and 

petitioner further sold goods against Form ST-15 without charging tax. At 

the cost of repetition, it is hereby noticed that as per statutory provisions, 

sale of goods to registered dealer against ST-15 is exempt. 

20.    During  the  course  of  proceedings  before  this  Court,  the 

authorities produced copy of report disclosing that assessing authority, 

Faridabad  (East)  has  framed  assessment  of  M/s  Usha (India)  Limited, 

Faridabad for the year 1997-1998 and 1998-1999. The assessing authority 

has treated ‘solar cell’ as an item covered under Entry 19 of notification 

issued under Section 18 of HGST. The assessing authority has created 

demand of Rs.2.86 Crores under HGST and 28.03 Lakhs under Central 

Sales  Tax  Act,  1956  (for  short  ‘1956  Act’).  Assessment  of  M/s  Usha 

(India) Private Limited, Faridabad as first stage dealer and creation of 

CWP-17348-2001 (O&M)              -12-

demand  indicates  that  assessing  authority  has  created  demand  against 

manufacturer-  M/s  Usha  (India)  Limited,  Faridabad  alleging  that  they 

were  liable  to  pay  tax  as  first  stage  dealer  and  by  impugned  orders 

demand against petitioner has been created alleging that manufacturer-

first stage dealer did not pay tax, thus, they are liable to pay tax. 

21.    As per proviso to Section 18, second stage dealer is liable to 

pay tax on subsequent sales if he has not received declaration from first 

stage dealer to the effect that tax has already been paid. In the instant 

case, at the time of sale by manufacturer as well as petitioner, there was 

understanding  that  goods  are  general  goods  and  sale  can  be  made  to 

registered dealer against form ST-15. The State authorities were also of 

the same opinion which is evident form the fact that Form ST-15 was 

issued to buyers of the petitioner who in turn submitted to the petitioner. 

It  is  undisputed  that  petitioner  submitted  ST-15  form  received  from 

customers  along  with  returns  and  Assessing  Authority  accepted  those 

forms. Till the initiation of proceedings under Section 40 by revisionary 

authority, opinion of all the stakeholders was that goods are not liable to 

tax at first stage. 

22.    The revisionary authority as well as Appellate Tribunal has 

held the petitioner was liable to pay tax because manufacturer i.e. first 

stage dealer did not pay tax on goods in question. The authorities have 

categorically  held  that  goods  in  question  fall  under  Entry  19  of 

notification issued under Section 18 of HGST. As per Section 18 read 

with notification issued hereunder, first stage dealer is liable to pay tax. 

Second stage dealer is liable to pay tax on subsequent sale if buyer has 

not furnished declaration to the effect that goods are tax paid. In the case 

CWP-17348-2001 (O&M)              -13-

in hand, the first stage dealer did not pay tax. The authorities issued ST-

15 Form to buyers of petitioners and petitioners furnished those forms 

along with returns. The respondent authorities, at a later stage, formed an 

opinion that goods are covered by notification under Section 18, thus, are 

liable to tax at first stage. The respondent has made assessment against 

manufacturer as well as petitioner whereby demand against manufacturer 

has been created holding that being first stage dealer, he is liable to pay 

tax and demand against petitioner has been created holding that first stage 

dealer has not paid tax, thus, he is liable to pay tax. The petitioner sold 

goods  against  ST-15  means  buyer  accepted  his  liability.  If  buyer  has 

already paid tax, there is no question of demand of tax from petitioner as 

well  as  manufacturer.  Neither  petitioner  nor  respondent  has  placed  on 

record  assessment  orders  of  buyers  of  petitioner.  It  is  undisputed  that 

petitioner enclosed ST-15 forms along with returns. These forms were 

issued by assessing authority of buyers of the petitioner as Form ST-15 is 

issued by Assessing Authority. It is printed under the authority of State 

Government.  By  furnishing  ST-15  Form,  the  buyer  undertook 

responsibility to pay tax in case of subsequent sale other than sale to a 

registered dealer.  

23.    The  respondent  has  relied  upon  proviso  to  Section  18  of 

HGST  to  create  demand  against  the  petitioner.  As  per  common 

understanding of the stakeholders, the petitioner furnished Form ST-15 

along with returns. It did not furnish Form ST-14 because manufacturer 

as well as subsequent buyers were of the opinion that goods are not liable 

to tax in their hand. Had objection been raised by authorities at the first 

instance,  the  petitioner  could  ask  first  stage  dealer  to  supply  requisite 

CWP-17348-2001 (O&M)              -14-

declaration.  The  petitioner  at  the  subsequent  stage  could  not  ask  first 

stage dealer to furnish declaration especially when manufacturer was also 

contesting  the  issue.  The  respondent  has  created  liability  against  the 

manufacturer-first  stage  dealer.  The  respondent  by creating  demand 

against manufacturer has established that it was manufacturer-first stage 

dealer  who  was  liable  to  pay  tax,  if  any.  The  respondent  cannot  raise 

demand against petitioner as well as manufacturer. The respondent has 

not  further  taken  care  of  the  fact  that  Form  ST-15 was  issued  by 

Assessing  Authority  to  buyers  of  petitioner.  The  respondent  was  duty 

bound to ascertain status of buyers of petitioner as buyers had furnished 

Form ST-15 and admitted their liability as traders of general goods. Had 

respondent  conducted  enquiry  at  the  end  of  buyers  of  petitioner,  the 

instant litigation could be avoided. 

24.   A Division Bench of Madras High Court in Govindan & Co. 

v. The State of Tamil Nadu, 1974 SCC OnLine Mad 353 has held that to 

claim benefit of tax exemption on the ground that sales are second sales, 

the assessee does not need to prove that seller in fact has paid tax and it is 

enough to show that earlier sales are taxable and tax is really payable by 

the seller. Relevant extracts of the judgment read as: - 

“Though  the  order  of  the  Tribunal  is  one  upholding the 

remit  order  passed  by  the  Appellate  Assistant 

Commissioner,  the  learned  counsel  for  the  petitioners 

contends  that  the  direction  of  the  Tribunal  that  the 

petitioners are to prove that the twelve dealers from whom 

they purchased the goods were real persons and that they 

had in fact paid the tax on the iron and steel is not correct 

and that it is not the duty of the petitioners to prove that 

their sellers have in fact paid the tax on their sales. The 

CWP-17348-2001 (O&M)              -15-

learned counsel appears to be right in his submission that 

the  petitioners  who  claimed  exemption  from  tax  on  the 

ground that their sales are second sales are bound to show 

that there has been an anterior taxable sale and that they 

need  not  prove  that  tax  had  in  fact  been  paid  on  those 

anterior sales. To claim the benefit of tax on the ground 

that their sales are second sales, the petitioners need not 

show  that  their  sellers  have  in  fact  paid  tax  and  it  is 

enough for them to show that the earlier sales are taxable 

sales  and  that  the  tax  is  really  payable  by  their  sellers. 

Therefore,  the  direction  given  by  the  Tribunal  that  the 

petitioners are to show that the tax has been paid by their 

sellers  on  the  iron  and  steel  goods  sold  by  them  to  the 

petitioners does not appear to be correct. 

We,  therefore,  modify  the  direction  contained  in  the  last 

portion of the order of the Tribunal as follows: 

"The appellant is permitted to adduce whatever evidence it 

chooses  to  show  that  the  dealers  in  question  were  real 

persons and that their sales are taxable under the Act." 

With  this  modification,  the  tax  case  is  dismissed. There 

will be no order as to costs. 

Petition dismissed.” 

     It  is  apt  to  notice  that  SLP  filed  against  aforesaid  order 

stands dismissed by Hon’ble Supreme Court. 

25.    A  Division  Bench  of  Andhra  Pradesh  High  Court  in B. 

Narasaiah and Co. v. State of A.P., 2001 SCC OnLine AP 585, relying 

upon its earlier judgment in State of A.P. v. Thungabhadra Industries 

Ltd. [1986] 62 STC 71  has held that tax cannot be demanded from buyer 

on the ground that vendor did not pay assessed tax. If vendor is liable to 

pay tax and has failed to discharge its liability, it is always open for the 

authorities to proceed against the vendor and recover the tax by the mode 

known to law. Relevant extracts of the judgment read as:-  

CWP-17348-2001 (O&M)              -16-

“4.    This Court in State of A.P. v. Thungabhadra Industries Ltd. 

[1986] 62 STC 71 dealing with a claim of registered dealer, who 

claimed as a second seller of groundnut oil, taxable at the first 

point  of  sale  within  the  State  of  Andhra  Pradesh,  under  the 

provisions  of  the  Act,  laid  down  two  principles  to allow  the 

exemption. They are (1) that the first seller should be a real and 

identifiable  dealer  within  the  State;  and  (2)  that mere  non-

payment of tax by the first seller within the State does not shift 

the liability to pay tax on the second seller. In the light of these 

principles  laid  down  by  this  Court,  with  which  we  are  in 

respectable agreement, when we look at the facts of this case, it 

cannot be said that the petitioner failed to establish that he made 

the purchase from a real and identifiable dealer within the State. 

There  is  no  controversy  that  M/s.  Bantu  Chinnaiah  &  Co., 

Nizamabad, is a registered dealer under the provisions of the Act 

and its identity is also not in dispute. As rightly pointed out by the 

learned  Special  Government  Pleader  for  Taxes,  it  is  true  that 

there  is  no  satisfactory  evidence  placed  before  the  Tribunal  or 

before us to show that the vendor of the petitioner filed returns 

including  the  sale  of  turmeric  in  the  turnover.  However,  the 

department assessed the tax on the gross turnover of Rs. 8,85,500 

and determined the tax of Rs. 63,313.25 paise. The reason that 

the vendor of the petitioner did not pay the assessed tax cannot 

be a valid ground to disallow the claim of the petitioner. We say 

this because under the statute, if the vendor is alone is liable to 

be taxed and if he fails to discharge the said liability, it is always 

open for the authorities under the Act to proceed against him and 

recover  the  same  by  the  mode  known  to  law.  But  that 

circumstance can never be a valid and tenable ground to disallow 

the exemption claimed by the petitioner.” 

26.   It is settled law that no one can be asked to do something 

which  he  cannot  do.  Hon’ble  Supreme  Court  in  ‘Arjun  Panditrao 

Khotkar Vs. Kailash Kushanrao Gorantyal and Ors.’, (2020) 7 SCC 1 

has clearly held that law does not demand the impossible. When there is 

disability  that  makes  it  impossible  to  obey  the  law,  the  alleged 

CWP-17348-2001 (O&M)              -17-

disobedience of law is excused. The law does not compel one to do that 

which  one  cannot  possibly  perform.  Where  the  law  creates  a  duty  or

charge and a party is disabled to perform it without any default in him 

and has no remedy over it, there the law will in general excuse it. When 

the performance of formalities prescribed by statute has been rendered 

impossible  by  circumstances  over  which  a  person  entrusted  has  no 

control, the circumstances will be taken as a valid excuse. 

27.   In the wake of above discussion and findings, the questions 

raised heretofore are answered as: 

(i) Solar  cells  do  not  fall  within  description  of  all  kinds  of  dry 

cells. 

(ii) Petitioner being second stage dealer was not liable to pay tax. 

28.    In the backdrop, the instant petition is hereby allowed with 

all consequential benefits. 

(JAGMOHAN BANSAL)  

                  JUDGE 

              (HARPREET KAUR JEEWAN)  

                   JUDGE 

13.10.2025 

Prince Chawla

Whether Speaking/reasoned  Yes/No 

Whether Reportable  Yes/No