Full Judgment Text
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PETITIONER:
COMMISSIONER OF SALES TAX, MADHYA PRADESH
Vs.
RESPONDENT:
M/S. AMARNATH AJITKUMAR OF BHIND, MADHYAPRADESH
DATE OF JUDGMENT20/09/1971
BENCH:
HEGDE, K.S.
BENCH:
HEGDE, K.S.
GROVER, A.N.
CITATION:
1972 AIR 38 1972 SCR (1) 828
ACT:
Madhya Bharat Sales Tax Act, Samv. 2007, s. 12(1) and Madhya
Pradesh Sales Tax Act, 1959, ss. 39(2) and 52-Assessment
under former Act Larger period for revision of assessment
by Commissioner provided in latter Act-If could be availed
of.
HEADNOTE:
Section 12(1) of the Madhya Bharat Sales Tax Act, Samv. 2007
prohibits the Commissioner of Sales-tax from revising an
order of assessment which had been made more than two years
previously, while s. 39(2), of the Madhya Pradesh, Sales Tax
Act, 1959, which came into force on April 1, 1959 and which
repealed the Madhya Bharat Act, permits the Commissioner to
revise an order till the expiry of three years from the date
of the order sought to be revised.
The assessee was a registered dealer under the Madhya Bharat
Act. For the period from July 1, 1957 to 31st March, 1958
he submitted returns. The Assistant Commissioner of Sales
Tax passed an assessment order on November 28, 1961. On
October 30, 1964, the Commissioner of Sales Tax initiated
proceedings tinder s. 39(2) of the Madhya Pradesh Act for
revising the assessment made. The assessee contended that
as the assessment related to the period when the Madhya
Bharat Act was in force the revision of the assessment was
governed by s. 12(1) of that Act, and therefore, the
Commissioner could not have revised the order of assessment
after the expiry of two years after the assessment was made.
The High Court, in reference, held that, in view of s. 52 of
the Madhya Pradesh Act, the governing provision was s. 12(1)
of the Madhya Bharat Act.
Dismissing the appeal to this Court,
HELD:(1) The proviso to s. 52(1) of the Madhya Pradesh
Act, provides that the repeal of the Madhya Bharat Act shall
not affect any right already acquired or accrued there. The
effect of s. 12 ( 1 ) of the Madhya Bharat Act is that after
the time prescribed in that provision the Commissioner could
not revise the order of assessment either to the prejudice
of the assessee or of the Revenue. ’Me section thus
conferred a right both on the assessee as well as on the
Department to see that an order of assessment is not revised
to their prejudice after two years from the date of the
assessment order. Therefore, the effect of s. 52(1) of the
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Madhya Pradesh At, is that all assessments which include
reassessments, should be in accordance with the repealed
Act. [835 B-E]
Sales Tax Officer Circle I, Jabalpur v. Hanuman Prasad 19
S.T.C. 87 and Swastik Oil Mills Ltd. v. H. B. Munshi, Dy,
Commissioner of Sales Tax, Bombay, 21 S.T.C. 383, followed.
(2)The second part of the proviso no doubt provides that
any action taken under the repealed Act shall, in so ’far as
it is not inconsistent with the provisions of the latter
Act, be deemed to have been done under the latter Act. But
there is undoubtedly a conflict between s. 12(1) of the
Madhya Bharat Act and s. 39(2) of’ the Madhya Pradesh Act.
Therefore, the Revenue cannot call in aid the second part of
the proviso. [835 E-H]
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JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 367 of 1969.
Appeal by special leave from the judgment and order dated
October 28, 1968 of the Madhya Pradesh High Court in Misc.
Civil Case No. 188 of 1967.
I. N. Shroff, for the appellant.
The respondent did not appear.
The Judgment of the Court was delivered by
Hegde, J. This appeal by special leave arises from the deci-
sion of the Madhya Pradesh High Court in a reference under
s. 44 of the Madhya Pradesh Sales Tax Act, 1959. The
reference was made by the Board of Revenue. After stating
the case, the Board of Revenue referred the following
question to the High Court for its opinion.
"Whether on the facts and circumstances of the
case the Commissioner of Sales Tax acted
illegally in exercising his powers’ of
revision under section 39(2) of the Madhya
Pradesh General Sales Tax Act, 1958 in respect
of the assessment order dated 28-12-1,961
which was passed in respect of the returns
submitted on 30-1-1958 and 17-6-1958 and on
the basis of the notice in form XI issued
on 29-8-1961 ?"
The High Court answered that question in the affirmative and
in favour of the assessee. Aggrieved by that order, the
Commissioner of Sales Tax, Madhya Pradesh has come up in
appeal to this Court.
The assessee, M/s. Amarnath Ajitkumar was a registered
dealer under the Madhya Bharat Sales Tax Act, Samv. 2007.
For the period from July 1, 1957 to 31st March, 1958, the
period with which we are concerned in this appeal, the
assessee submitted its return for the second and third
quarters on January 30 , 1958 and for the fourth quarter on
17th June 1958. These returns were made under s. 9(3) of
the Central Sales Tax Act, 1956. The sales tax concerned in
the present case was that leviable under the Central Sales
Tax Act, 1956. But the procedure to by adopted in the
matter of assessment and collect-ion was that prescribed in
the Madhya Bharat Sales Tax Act Samv. 2007. The Madhya
Bharat Act was repealed by the Madhya Pradesh General Sales
Tax Act, 1959, which came into force on April 1, 1959.
Thereafter the Assistant Commissioner of Sales Tax, issued a
notice in form XI of the Madhya Pradesh Sales Tax (Central)
Rules, 1959 on August 29, 1961. That Officer passed the
assessment order on November 28, 1961. On October 30,
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1964, the Commissioner of Sales Tax initiated proceedings
under s. 39(2) of the M.P. Sales Tax Act, 1959 for revising
the assessment made. After notice to the dealer the
Commissioner on April 15, 1965 revised the assessment and
enchanced the same by a sum of Rs. 993.06 paise. The
assessee’s appeal to the Board of Revenue was dismissed on
June 20, 1966. Both before the Commissioner as well as the
Board of Revenue, the assessee contended that as the
assessment related to the period when Madhya Bharat Sales
Tax Act, Samv. 2007 was in force, the revision of that
assessment is governed by s. 12(1) of that Act and not s.
39(2) of the M.P. Act, 1959. It was urged on its behalf
that under the Madhya Bharat Act, the Commissioner could not
have revised the order of assessment after the expiry of two
years after the assessment was made. Hence the Commissioner
was not competent to revise the assessment. The
Commissioner as well as the Board of Revenue rejected that
contention. They came to the conclusion that it was open to
the Commissioner to take action under S.39(2) of the M.P.
General Sales Tax Act, 1959 in the matter of revising the
assessment. The High Court did not agree with that view.
It held that in view of s. 52 of the 1959 Act, the governing
provision in the matter of revising the assessment was s.
12(1) of the Madhya Bharat Act.
The only question that we have to decide is whether in the
facts and circumstances of the case, the Commissioner could
have exercised his power under S. 39(2) of the M.P. Sales
Tax Act, 1959.
Section 12(1) of the Madhya Bharat Act provides
"The, Commissioner may in his discretion at
any time suo moto or being moved by the
assessing authority, call for and examine the
records of any proceedings under this Act and
if he considers any order is illegal or
improper or erroneous in so far as it is pre-
judicial to the interests of the revenue he
may pass orders as he thinks fit :
Provided that no order shall be passed
prejudicial to a dealer without giving him an
opportunity of hearing;
Provided further that the Commissioner shall
not revise an order which has been made more
than two years previously."
From the second proviso, it is clear that the Commissioner
is precluded from revising an order which had been made more
than two years previously. That proviso did not lay down
any rule of limitation. But it took away the power of the
Commissioner
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to revise any assessment after the prescribed period.
Thereafter the assessment became final and conclusive as
against the Department as well as the assessee, unless it
was liable to be changed under some other provision of the
Madhya Bharat Act.
Section 39(2) of the M.P. Sales Tax Act of 1959 says
"The Commissioner may of his own motion or on
information received call for and examine the
record of any proceeding under this Act if he,
considers that any order passed therein by any
person appointed under section 3 to assist him
is erroneous in so far as it is prejudicial
to the interests of the revenue, he may after
giving the dealer an opportunity of being
heard and. after making or causing to be made
such inquiry as he deems necessary, pass such
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order thereon as the circumstances of the case
justify including an order enhancing or
modifying the assessment, or cancelling the
assessment and directing a fresh assessment;
Provided that no proceedings shall be
initiated under this sub-section after the
expiry of three years from the date of the
order sought to be revised..........
The M.P. Sales Tax Act, 1959 which repealed the Madhya
Bharat Act by s. 52 therein provided the following repeal
and saving provisions.
"52(1). The Central Provinces and Berar Sales
Tax Act, 1947, the Madhya Bharat Sales Tax
Act, Samv. 2007, the Central Provinces and
Berar Sales Tax Act, 1947 as extended to
Vindhya Pradesh and Bhopal region and as in
force in those regions immediately before the
commencement of this Act and the Rajasthan
Sales Tax Act, 1954, as in force in Sironj
region, are hereby repealed :
Provided that such repeal shall not affect the
previous operation of the said Acts or any
right, title, obligation or liability already
acquired, accrued, or incurred thereunder, and
subject thereto, anything done or any action
taken (including any appointment,
notification, notice, order, rule, form,
regulation, certificate or licence) in the
exercise of any power conferred by or under
the said Acts shall, in so far as it is not
inconsistent with the provisions of this Act,
be deemed to have been done or taken in the
exercise of the powers conferred by or under
this Act, as if this Act were in force on the
date on which such thing was done or action
was taken; and all arrears of taxes and other
832
amounts due, at the commencement of this Act
may be recovered as if they had accrued under
this Act."
The High Court came to the conclusion that in view of the
,decisions of this Court in The Sales Tax Officer Circle 1,
Jabalpur v. Hanuman Prasad(1) and The Swastik Oil Mills Ltd.
v. H. B. Munshi, Dy. Commissioner of Sales Tax, Bombay, (2)
the Commissioner was incompetent to revise the order because
of s. 12(1) of the Madhya Bharat Act read with S. 52(1) of
the M.P. Sales Tax Act, 1959.
Hanuman Prasad’s case (supra) arose out of M.P. Sales Tax
Act, 1959. Therein in respect of a period governed by the
Central Provinces and Berar Sales Tax Act, 1947, the
assessee therein filed its return and a notice in form XII
was issued to him on March 10, 1959. The assessee’s
turnover was assessed by an order dated May 23, 1959. But
in the meantime, M.P. Sales Tax Act, 1959 came into force on
April 1, 1959. The Commissioner sought to revise the order
of assessment on the ground that a portion of assessee’s
turnover had escaped assessment. The question arose whether
he had to exercise his powers within the time fixed by the
Berar Sales Tax Act, 1947 or that fixed under M.P. Sales Tax
Act, 1959. The specific question that arose for decision in
that case was whether the Commissioner’s power to revise had
to be exercised in accordance with s. 11A(1) of the Central
Provinces and Berar Sales Tax Act, 1947, as contended by the
assessee or under s. 19(1) of the M.P. Sales Tax Act, 1959
as contended by the Department. That question was examined
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by this Court from several angles. One of the tests applied
was what is the effect of s. 52 of the M.P. Sales Tax Act,
1959. Dealing with that aspect, this Court observed at p.
90 of the report
"It was under section 52 of the new Act that
the repealed Act was repealed, and that
section itself, under the proviso laid down
that such repeal shall not affect the previous
operation of the said Act or any right, title,
obligation or liability already acquired,
accrued or incurred thereunder. There was
also the further addition that subject
thereto, anything done or any action taken
(including any appointment, notification,
notice, order, rule, form, regulation,
certificate or licence) in the exercise of any
power conferred by or under the said Act,
shall, in so far as it is not inconsistent
with the provisions of this Act, be deemed to
have been done or taken in exercise of the
powers conferred by or under this Act, as if
this Act were in force on the date on view of
this proviso it has to be held that when this
new which such thing was done or action was
taken. In
(1) 19 S.T.C. 87.
(2) 21 S.T.C. 383,
833
Act came into force on 1st April, 1959, all
rights, title, obligation or liability already
acquired, accrued or incurred under the
repealed Act by the respondent remained
unaffected and intact. The rights and
liabilities, which had been acquired or
incurred under the repealed Act, included the
right or liability to be assessed in
accordance with the provisions of the repealed
Act in respect of turnover of sales effected
during the time when that Act was in force."
Agreeing with the High Court this Court held in Hanuman
Prasad’s(1) case that the Commissioner could not have
revised the order of assessment after the period prescribed
in the repealed Act. One of the reasons given in support of
that conclusion is that "the rights and liabilities, which
had been acquired or incurred under the repealed Act,
included the right or liability to be assessed in accordance
with the provisions of the repealed Act, in respect of
turnover of sales effected during the time when that Act was
in force". The expression assessment includes re-
assessment..
Swastik oil MillS(2) case is a converse case. Therein the
assessee was assessed to sales tax under the Bombay Sales
Tax Act, 1946, for the periods 1st April 1948 to March 31,
1950 and April 1, 1950 to March 31, 1951. On January 7,
1963, Deputy Commissioner initiated proceedings under s. 31
of the Bombay Sales Tax Act, 1 1953 proposing to revise the
order of the Assistant Collector of Sales Tax in so far as
he had allowed deduction in respect of the entire goods
despatched by the assessee to its branches’in other states
overlooking the provisions of proviso (b) to rule 1 (ii)
under section 6 (3) of the Act of 1946 as amended in 1949.
The question was whether the Deputy Commissioner could-take
advantage of the longer period prescribed under the Bombay
Sales Tax Act, 1946 or whether he was required to exercise
his powers within the shorter period fixed under the 1953
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Act. Bombay High Court as well as this Court came to the
conclusion by applying the provisions in s. 7 of the Bombay
General Clauses Act (1 of 1904) that the Deputy Commissioner
was entitled to exercise his power of revision within the
period prescribed under the repealed Act. Section 7 of the
Bombay General Clauses Act provides "where this Act or any
Bombay Act or Maharashtra Act, made after the commencement
of this Act, repeals any enactment hitherto made or
hereafter to be made, then, unless a different intention
appears, the repeal shall not
(c)affect any right, privilege, obligation
or liability acquired, accrued or incurred
under any enactment so repealed.
(1) 19 S.T.C. 87.
(2) 21 S.T.C. 383.
834
(e)affect any investigation, legal
proceeding or remedy in respect of any such
right, privilege, obligation, liability,
penalty, forfeiture or punishment as
aforesaid, and any such investigation, legal
proceeding or remedy may be instituted,
continued or enforced, and any such penalty,
forfeiture or punishment may be imposed as if
the repealing Act had not been passed"
Dealing with the scope of those provisions
this is what this Court observed :
"Very clearly, the repeal of the Act of 1953
by the Act of 1959 did not affect the rights
and liabilities of the assessee to tax under
the Act of 1953 or the Act or 1946 in respect
of the turnover which became liable to sales
tax under the Act of 1946. The effect of
clause (e) of section 7 of the Bombay General
Clauses Act further is that any legal
proceeding in respect of levy, imposition or
recovery of that tax is to continue and any
fresh investigation, legal proceeding or
remedy could be instituted as if there had
been no repeal by the Act of 1959.
Consequently, the repeal of the Act of 1953
did not in any way affect the power of the
Deputy Commissioner to institute proceedings
for revision suo motu against the appellate
order of the Assistant Collector which had
been passed in exercise of his powers under
the Act of 1946. It is true, as urged by Mr.
Desai in the alternative, that, in fact, the
proceedings should have been taken not under
section 31 of the Act of 1953, but under
section 22 of the Act of 1946. That is so,
because, when the Act of 1946 was repealed by
the Act of 1953, similar provisions were made
in the Act of 1953 to continue in force the
provisions of the Act of 1946 in respect of
rights and liabilities which may have accrued
or have been incurred under the Act of 1946.
Section 48(2) and section 49(1) clearly
contained provisions indicating that, in
respect of a liability to tax under the Act of
1946, the rights and liabilities of the
assessee had to be determined in accordance
with the provisions of the Act of 1946 and all
legal proceedings or remedies in respect
thereof had also to be taken under the same
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Act. Consequently the Deputy Commissioner in
seeking to exercise revisional powers against
the order of the Assistant Collector passed
under the Act of 1946, had to proceed under
section 22 of the Act of 1946. That, however,
is not at all material, because the provisions
of section 22 of the Act of 1946 are quite
similar to those of section 31
835
of the Act of 1953. The mere incorrect
mention of section 31 of the Act of 1953 in
the notice is immaterial. The Deputy
Commissioner has the jurisdiction and power to
revise the order under section 22 of the Act
of 1946 and, consequently the proceedings
initiated by him are not without
jurisdiction."
Now coming back to s. 52 of the M.P. Sales Act of 1959, the
proviso to s. 52(1) provides that the repeal of the Madhya
Bharat Act shall not affect any right already acquired or
accrued thereunder. The question is whether the bar on the
power of the Commissioner from exercising the powers under
s. 12(1) of the Madhya Bharat Act after the prescribed
period did create a right in favour of the assessee ? The
effect of that provision is that after the time prescribed
in that provision, the Commissioner could not revise the
order of assessment to the prejudice of the assessee.
Similarly he could not revise the order of assessment to the
prejudice of the Revenue. Section 12(1) conferred a right
both on the assessee as well as on the Department to see
that an order of assessment is not revised to their
prejudice after a particular date. We fail to see why s.
12(1) of the Madhya Bharat Act should not be considered as
conferring on the assessee a right to see that the
assessment made against him is not altered to his prejudice
after a particular date. That is a valuable right. The
effect of s. 52 (1) of M.P. Sales Tax Act, as seen earlier
is that all assessments, which includes reassessments should
be in accordance with the repealed Act.
The second part of that proviso says that subject to what
has been provided in the first part of the proviso, anything
done or any action taken including an order in the exercise
of any of the powers conferred by or under the repealed Act,
shall, in so far as it is not inconsistent with the
provisions of the M.P. Sales Tax Act, 1959 be deemed to have
been done in the exercise of powers conferred by or under
that Act as if that Act were in force on the date on which
such thing was done. There is undoubtedly a conflict
between s. 12(1) of the Madhya Bharat Act and s. 39(2) of
the M.P. Sales Tax Act, 1959. The former provision
prohibits the Commissioner from revising an order which has
been made more than two years previously and the latter
provision permits him to revise the order till the expiry of
three years from the date of the order sought to be revised.
Therefore the Revenue cannot call into aid the second part
of the proviso. The resulting position is that the
governing provision would continue to be s. 12(1) of the
Madhya Bharat Act.
For the reasons mentioned above this appeal fails and the
same is dismissed. Respondent is ex-parte. No costs.
L 3 Sup C.I./72-2500-5-10-72-GIPF.
835
of the Act of 1953. The mere incorrect mention of section
31 of the Act of 1953 in the notice is immaterial. The
Deputy Commissioner has the I jurisdiction and power to
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revise the order under section 22 of the Act of 1946 and,
consequently the proceedings initiated by him are not
without jurisdiction."
Now coming back to s. 52 of the M.P. Sales Act of 1959, the
proviso to s. 52(1) provides that the repeal of the Madhya
Bharat Act shall not affect any right already acquired or
accrued thereunder. The question is whether the bar on the
power of the Commissioner from exercising the powers under
s. 12(1) of the Madhya Bharat Act after the prescribed
period did create a right in favour of the assessee ? The
effect of that provision is that after the time prescribed
in that provision, the Commissioner could not revise the
order of assessment to the prejudice of the assessee.
Similarly he could not revise the order of assessment to the
prejudice of the Revenue. Section 12(1) conferred a right
both on the assessee as well as on the Department to see
that an order of assessment is not revised to their
prejudice after a particular date. We fail to see why s.
12(1) of the Madhya Bharat Act should not, be considered as
conferring on the assessee a right to see that the
assessment made against him is, not altered to his prejudice
after a- particular date. That is a valuable right. The
effect of s. 52(1) of M.P. Sales Tax Act, as seen earlier is
that all assessments, which includes reassessments should be
in accordance with the repealed Act.
The second part of that proviso says that subject to what
has been provided in the first part of the proviso, anything
done or any action taken including an order in the exercise
of any of the powers conferred by or under the repealed Act,
shall, in so far as it is not inconsistent with the
provisions of the M.P. Sales Tax Act, 1959 be deemed to have
been done in the exercise of powers conferred by or under
that Act as if that Act were in force on the date on which
such thing was done. There is undoubtedly a conflict
between s. 12(1) of the Madhya Bharat Act and s. 39(2) of
the M.P. Sales Tax Act, 1959. The former provision
prohibits the Commissioner from revising an order which has
been made more than two years previously and the latter
provision permits him to revise the order till the expiry of
three years from the date of the order sought to ’be
revised. Therefore the Revenue cannot call into aid the
second part of the proviso. The resulting position is:
that, the governing provision would continue to be s. 12 (1)
of the Madhya Bharat Act.
For the reasons mentioned above this appeal fails and the
same is,dismissed. Respondent is ex-parte. No costs.
V.P.S. Appeal dismissed-.
836