Ramaswami, J.— This appeal is brought by certificate from the judgment of the High Court of Kerala dated July 19, 1965 in Tax Revision Case No. 8 of 1964.
2. The respondents, the Midland Rubber and Produce Company Ltd., hereinafter referred to as the “Company”, is a public limited company engaged in the business of planting and growing rubber trees and converting the latex obtained from the trees into rubber sheets and regularly selling the rubber sheets thus produced by them. The Company is a registered dealer under Section 7 of the Central Sales Tax Act, 74 of 1956, hereinafter referred to as the “Act”. For the year 1961-62, the Company returned in Form II an aggregate gross turnover of Rs 11,43,140.49 claiming exemption on the entire turnover. The Company also filed C forms covering an aggregate turnover of Rs 11.03,934.10. By his order dated September 29, 1962, the Sales Tax Officer, Special Circle, Alleppey assessed the Company on a net turnover of Rs 11,04,268.96. The Company took the matter in appeal before the Appellate Assistant Commissioner of Agricultural Income Tax and Sales Tax, Trivandrum and contended that though the Company had sold rubber and tea produced in their own estate, they were not dealers within the definition of that term in the Act and that no tax could be levied in respect of the sales. The Appellate Assistant Commissioner rejected the appeal by his order dated December 16, 1962. The respondents prefered a Second Appeal before the Kerala Sales Tax Appellate Tribunal in Appeal No. 72 of 1963. By its order dated January 1, 1964, the Appellate Tribunal allowed the appeal holding that the Company was not a dealer and the inter-State sales of rubber were not taxable under the Act. The appellants thereupon filed Tax Revision Case No. 8 of 1964 before the High Court of Kerala and challenged the correctness of the decision of the Appellate Tribunal. By its order dated July 19, 1965, the High Court dismissed the Tax Revision Case holding that the respondent-Company was not a dealer as defined in Section 2(b) of the Act and followed its previous decision in Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon v. Travancore Rubber and Tea Company Ltd. 1964 KLJ 534.
3. The questions of law arising in this appeal have been the subject-matter of consideration by this Court in Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon v. Travancore Rubber and Tea Co. It was held in that case that though it was conceivable that a producer of crops might also engage in the business of selling or supplying and become a “dealer” the burden of proving that the assessee was carrying on the business of selling or supplying was upon the Sale Tax Authorities and if they made no investigation and have come to the conclusion merely because of the frequency and the volume of the sales, the inference cannot be sustained. The only fact proved in that case was that the assessee converted the latex tapped form its rubber trees into sheets a process essential for the transport and marketing of the produce concerned — and that the assessee sold those sheets, but no other facts were found and no effort was made by the authorities to find out the intention with which the assessee was formed, the selling organisation it had set up and other relevant facts. It was therefore held by this Court that on the facts found, the Sales Tax Department had not discharged the onus and the assessee was not liable to be taxed on the sales in question. The material facts in the present case are almost similar to those in Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon v. Travancore Rubber and Tea Co. In the present case also the only facts found are that the assessee was a public limited company which was engaged in the business of planting and growing rubber trees and converting the latex obtained from the trees into rubber sheets and regularly selling the rubber sheets thus produced by it. It was argued for the appellant that the Company was registered as a “dealer” as defined under Section 2(b) of the Act. But this fact in itself is not decisive on the question as to whether the turnover of inter-State sales of rubber is taxable under the Act. Otherwise the material facts in the present case are almost identical with those in Deputy Commissioner of Agricultural Income Tax and Sales Tax, Quilon v. Travancore Rubber and Tea Co. and for the reasons expressed in that case we hold that the Sales Tax Department had not discharged the onus of proving that the assessee was carrying on the business and was therefore a dealer within the meaning of Section 2(b) of the Act.
4. In the result the appeal fails and is dismissed, but in the circumstances there will be no order as to costs.
Civil Appeals Nos. 2235 and 2236 of 1966
5. These appeals are brought by certificates from the judgment of the Kerala High Court dated July 19, 1965 in Tax Revision Cases Nos. 9 and 10 of 1964.
6. The question of law involved in these appeals is identical with the question of law which is the subject-matter of consideration in Civil Appeal No. 2234 of 1966. The material facts of these two cases are also similar to the material facts found in Civil Appeal No. 2234 of 1966 and for the reasons given in the judgment of that appeal we hold that these two appeals also must fail and they are accordingly dismissed. There will be no order as to costs in these two appeals.