Full Judgment Text
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4285 OF 2007
State of Jharkhand & Ors. ... Appellants
Versus
Tata Steel Ltd. & Ors. ...Respondents
J U D G M E N T
Dipak Misra, J.
JUDGMENT
st
M/s. Tata Steel Limited, the 1 respondent herein, had
established a manufacturing unit for production of HRP,
rounds, structural and other iron and steel products in
Dhanbad situated in erstwhile Bihar. The State of Bihar
had on 22.12.1995 formulated an industrial policy for tax
exemption and/or deferment to such industrial units which
started production between 01.09.1995 and 31.08.2000.
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The said policy was issued in exercise of power conferred by
Section 23A of the Bihar Finance Act, 1981 (for short, “the
1981 Act”) and the purpose of framing the policy was
industrial growth of the State. The policy stipulated that
such industrial units should have the registration certificate
indicating that the unit was eligible to have the benefits of
the policy. The policy was issued with a view to create an
atmosphere conducive for growth of industries and
optimum utilisation of the natural resources available in the
designated/stipulated area. As is evident, by the said
policy, the Government intended to attract investors from
various parts of the country to invest in the identified areas.
The major incentive under the policy, apart from others,
included eight years sales tax exemption on sale and
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purchase of material from the date of commencement of
production as stipulated in the policy. Keeping in view the
purpose incorporated in the policy, exemption notification
under the 1981 Act was issued. The appellant expressed its
willingness to install a cold rolling mill in Jamshedpur by
investing Rs. 2000 crores. After a final decision was taken
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upon due deliberation, the 1 respondent sought a
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confirmation from the State of Bihar to assure the
commitment to grant sales tax exemption as stated in the
policy as an incentive. Number of meetings took place
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between the authorities of the State of Bihar and the 1
respondent and in pursuance of the discussion, certain
amendments in the policy took place, as a consequence of
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which a communication was made to the 1 respondent for
setting up a cold rolling mill with production capacity of
1.02 million tonnes requiring investment of Rs. 1874.04
crores on the project. Regard being had to the discussion
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and the communication, the 1 respondent invested nearly
Rs. 2000 crores on its own and the commercial production
commenced from 01.08.2000.
JUDGMENT
2. When the matter stood thus, the Bihar Reorganisation
Act, 2000 came into existence on 15.11.2000 as a result of
which Jamshedpur became part of a newly carved out
State, namely, Jharkhand. After coming into force of the
new State, on 15.12.2000, the Governor of Jharkhand by
notification ordered that the 1981 Act, the Central Sales
Tax (Bihar) Rules, 1956 and the notifications made
thereunder, etc. amongst other Acts, Rules and
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Regulations, shall be deemed to be in force in the entire
State of Jharkhand w.e.f. 15.11.2000. On 21.12.2000, the
successor State issued an exemption certificate as
contemplated in earlier notification issued by the Bihar
State Finance and Commercial Taxes Department
exempting the new units which also included the unit
st
established by the 1 respondent, from the purchase tax as
well as the sales tax on purchase and sales made in regard
to the cold rolling mill. Be it stated that the said certificate
was issued after holding proper enquiry by the concerned
Joint Commissioner. After due enquiry, he had opined that
though the raw materials for the manufacture of CR
product is HR product, the CR product is totally different,
both in its metallurgical components and the end-use, and
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the two products were commercially recognised as different
products. Hence, the cold-rolled products manufactured by
the new unit being different from the hot-rolled product
manufactured by the old unit, the appellants were entitled
to exemption of sales tax as provided under the industrial
policy. On that score, he had approved issuance of the
certificate. However, the Commissioner of Commercial
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Taxes, Jharkhand initiated a suo motu revision under
Section 46(4) of the 1981 Act and placing reliance on
1
Telangana Steel Industries v. State of A.P. held that the
two products must be treated as the same commodity and
the products not being different commodities, the benefit of
exemption was not available.
3. Being aggrieved by the order passed by the
st
Commissioner, the 1 respondent filed a writ petition before
the High Court of Jharkhand which ultimately remanded
the matter to the competent authority to examine whether
HR product and CR product manufactured by the two units
of the company are one and the same or two different
products.
4. The aforesaid order came to be assailed before this
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Court in Tata Iron & Steel Co. Ltd. v. State of
2
Jharkhand and others . The Court, taking note of various
aspects and the submissions raised at the bar, held as
follows:-
“20. We are unable to accept this argument ei-
ther. First of all, as noticed above, it is not the
case of the State that the product manufactured
1
1994 Supp. (2) SCC 259
2
(2004) 7 SCC 242
Page 5
6
by the appellant in its new unit is not CRM. It is
not the case of the State that the existing unit ei-
ther by its machinery or by its process is capable
of making HRM and not CRM or is capable of
manufacturing both. Of course, if such an issue
were to be raised the burden would have been on
the appellant to establish the same. When such
an issue is not raised it is not necessary for the
appellant to establish that fact by any such in-
trinsic evidence. The material produced before
the Joint Commissioner was in our opinion suffi-
cient to decide whether the product manufac-
tured by the appellant is CRM or not and the said
Joint Commissioner having given a positive find-
ing and that finding having not been interfered
with by the Commissioner, we think the High
Court erred in remanding the matter for fresh in-
quiry.
21. It is true that normally as against an order of
remand this Court hesitates to interfere since
there is always another opportunity for an ag-
grieved party to establish its case. But in this
case we should notice that the decision to estab-
lish an industrial unit was initiated by the appel-
lant as far back as in the year 1997. Based on a
promise made in the industrial policy of the State
of Bihar, at every stage the appellants tried to
verify and confirm whether they are entitled to
the benefit of exemption or not and they were as-
sured of that exemption. It is based on these as-
surances that the appellant invested a huge sum
of money which according to the appellant is to
the tune of Rs 2000 crores but the State says it
may be to the tune of Rs 1400 crores. Whatever
may be the figure, the fact still remains that the
appellants have invested huge sums of money in
installing its new industrial unit. At every stage of
the construction, progress and installation of the
machineries, the Government/authorities con-
cerned were informed and at no point of time it
JUDGMENT
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was suspected that the new unit was going to
manufacture HRM. The process of manufacturing
HRM and CRM as could be seen from the experts’
opinion is totally different and the material on
record also shows that the plant design for a new
unit is for the purpose of manufacturing CRM.
These factors coupled with the fact that at no
stage of the proceedings which culminated in the
judgment of the High Court, the respondent State
had questioned this fact except for the technical
ground taken by the Commissioner which is
found to be erroneous, we find the ends of justice
would not be served by remanding the matter for
further inquiry.”
5. After so stating, this Court allowed the appeal and set
aside the order of the High Court and restored the proposal
made by the Joint Commissioner for grant of exemption
certificate to the company and also the exemption certificate
granted subsequently.
st
6. In pursuance of the aforesaid judgment, the 1
JUDGMENT
respondent company availed the benefit of exemption. As
the facts would unveil, on 01.04.2006, Jharkhand Value
Added Tax Act, 2005 (for brevity, “JVAT Act”) came into
force. Prior to that, through a notification SO no. 202 dated
30.03.2006 issued under Section 7(3) of the 1981 Act, the
State of Jharkhand had withdrawn notification nos. 478
and 479 dated 22.01.1995 and SO nos. 57 and 58 dated
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02.03.2000 with immediate effect, as a result of which the
facility of exemption from payment of sales tax on the
purchase of raw materials and also facility of exemption of
sales tax on its finished products was withdrawn. On
30.03.2006, a notification bearing SO no. 202 under
Section 8(5)(a) of the Central Sales Tax Act, 1956 was
issued withdrawing notification no. 481 dated 22.12.1995.
7. At this juncture, it is relevant to refer to Section 95(3)
(ii) of the JVAT Act which reads as under:-
“95. Transitional Provisions –
(3)(ii) Where a registered dealer was enjoying the
facility of exemption for payment of tax extended to
him under the provisions of adopted Bihar Finance
Act, 1981 for his having established new industrial
unit in the State or undertaken expansion,
modernization or diversification in such industrial
units immediately before the appointed day, may be
allowed to convert the facility of exemption from
payment of tax under the Act into getting the facility
of deferment of payment of tax for the un-expired
period or percentage of value of fixed asset as
determined, as might have been allowed to such
dealer under that Act, by a notification published in
Official Gazette by the State Government.”
JUDGMENT
8. Rule 64 of the Jharkhand Value Added Tax Rules,
2006 (for short “the Rules”) deals with deferment. The said
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rule reads as under:-
“ 64. Deferment.- (1) (a) All such Industrial
units, which were availing the benefit of
deferment of tax under the provisions of the
Repealed Act and notifications issued
there-under, immediately before the Appointed
Day, and who are continued to be so eligible on
such Appointed Day under the Act, may be
allowed to continue the benefit of such deferment
of payment of tax, for the balance un-expired
period or un-availed percentage of gross value of
fixed assets, provided such Industrial units file
an application in Form JVAT 121 for grant of
fresh eligibility Certificate, for the balance
un-expired period or un-availed percentage of
gross value of fixed assets, before the In-charge of
the Circle, in which such unit is registered.
(b) All the procedure and provisions issued
for availing deferment in the Repealed Act shall
continue to be in operation and shall be deemed
to have been adopted for the purpose of the Act.
(c) The In-charge of Circle, on receipt of
such application mentioned in sub-rule (a) shall
issue a revised eligibility certificate, indicating
therein the balance un-expired period or
un-availed percentage of gross value of fixed
assets.
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Provided such Industrial Unit shall file an
application mentioned in sub-rule (a) within a
period of fifteen days from the date, on which the
Act comes into operation.
Provided further the In-charge of the circle,
shall issue a revised eligibility certificate, for the
remaining un-expired period within fifteen days,
from receipt of such application.
(2) All such industrial units, which were
availing the benefit of exemption from payment of
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tax on the sales of their finished products,
granted under clause (b) of sub-section (3) of
Section 7 of the Repealed Act, and who have not
availed of their full entitlement as on Appointed
Day, may be allowed to opt for deferment of
payment of tax for the balance unexpired period
or unveiled percentage of value of fixed assets as
determined, whichever is earlier, in accordance
with sub-section (3)(ii) of Section 95 of the Act.
Provided no dealer eligible for deferment under
sub-rule (2), shall be allowed to defer his tax
liability under the Act, unless he applies to the
concerned Registering Authority of the Circle in
Form JVAT 121, and upon receipt of such
application, the concerned Registering Authority
of the circle shall issue a certificate of eligibility in
Form JVAT 408.
Provided further such deferment as mentioned in
sub-rule (2) shall be allowed in accordance with
the notification issued for this purpose by the
State Government in accordance with the
provisions of sub-section (3)(ii) of Section 95 of
the Act.
Provided also that, if such notification is issued
by the State Government, the Industrial Unit
opting to changeover to deferment the tax for the
remaining unexpired period or unveiled
percentage of value of fixed assets, shall apply
within fifteen days of publication of such
notification before the In-charge of the circle in
which such unit is registered, and thereafter the
In-charge of the Circle shall issue revised
eligibility certificate for the balance unexpired
period or unveiled percentage of value of fixed
assets, after making such enquiry as he may
deem fit & proper.”
JUDGMENT
9. In pursuance of the statutory provision and the rules
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st
framed thereunder, the 1 respondent on April 15, 2006
submitted an application for registration under deferment of
payment of tax. In the said application it has been stated
thus:-
“With the enactment of “The Jharkhand Value
Added Tax Act, 2005”, effective from 01.04.2006,
exemptions have been converted to the deferment
of payment of tax. We expressed our strong
protest for withdrawing the said exemption of
Tata Steel and replaced by deferment of payment
of Tax provision. We also pray you to review the
provision of the said deferment of payment of tax
and allow us to continue availing the existing
Sales Tax exemption on purchase of raw
materials and other goods for production of CR
products as well as on selling the CR Products as
per the Bihar Industrial Policy, 1995 and the
st
Notification made thereunder till 31 July, 2008.
In pursuance to the VAT Act and Rules, we have
th
to file the application by 15 April, 2006 for
converting the exemption to deferment and we
are applying for the same under protest, as per
the enclosed prescribed format JVAT 121.”
JUDGMENT
The said application seeking deferment of tax was
rejected vide order dated 05.05.2006.
st
10. Though the 1 respondent filed the said application, it
moved the High Court in W.P.(T) No. 2664 of 2006
challenging the constitutional validity of Section 95(3)(ii)
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and Section 96(3) of the JVAT Act. It also challenged the
withdrawal of the notification and asserted that the
company was entitled to get the benefit of exemption that
had already been granted and that there was no
justification for withdrawal of the same. The Division
Bench of the High Court took up the said petition along
with others and came to hold thus:-
“55. After holding that the principle of promissory
estoppels is enforceable in the present case, the
question arises what relief the petitioners were
entitled to. As observed by us, even if the
impugned notifications had not been issued, the
exemption notifications were otherwise to die in
view of Section 96(3) of the VAT Act and the
petitioners were not entitled to the benefit of
exemption thereafter. We have declined to strike
down the provisions of VAT Act, including Section
96(3) of the VAT Act. Therefore, we are unable to
uphold the exemption benefits to the petitioners
on account of the provisions of Section 96(3) of
the VAT Act. However, the State cannot justify
the issuance of the impugned notifications in
view of our findings on various aspects,
upholding the enforceability of doctrine of
promissory/equitable estoppel when it is
intended to even deny legitimate tax deferment
benefit under Sec. 95(3) of the VAT Act. We,
therefore, quash the impugned notifications S.Os.
th
201 and 202 both dated 30 March, 2006 as also
th
order dated 5 May, 2006 rejecting claim for
deferment of tax under Section 95(3) of VAT Act
and as a natural corollary the petitioners will be
and are entitled to the benefit of deferment of tax
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in terms of Section 95(3) of the VAT Act. We,
thus, allow these writ petitions and direct the
respondent-State to allow the benefit of
deferment of tax to the petitioners for the
remaining period under 1995 Industrial Policy
read with the notifications S.Os. 478,479 and
nd
481 all dated 22 December, 1995 and S.Os. 57
nd
and 58 both dated 2 March, 2000, in
accordance with the provisions of Section 95(3) of
the VAT Act.”
The aforesaid order is the subject matter of assail in
this civil appeal by special leave.
11. We have heard Mr. Ajit Kumar Sinha, learned senior
counsel for the appellants and Mr. Dushyant A. Dave,
st
learned senior counsel for the 1 respondent.
st
12. At the very outset, it is necessary to state that the 1
respondent had enjoyed the benefit of exemption from
payment of sales tax on cold rolling mills products w.e.f.
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01.08.2000 to 31.03.2006. Initially, the exemption was
granted from 01.08.2000 to 31.07.2008. It is not in dispute
st
that the 1 respondent had applied for conversion from
exemption of tax to deferment of tax for the remaining
period i.e. 01.04.2006 to 31.07.2008. The High Court, as is
manifest, while quashing the notification nos. 201 and 202
st
had directed the State to grant deferment of tax to the 1
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respondent under Section 95(3) (ii) of the JVAT Act. It is
pertinent to mention here as exemption was claimed and
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not granted, the 1 respondent had preferred an appeal by
special leave but the same has already been disposed of. It
has been fairly stated at the Bar that the issue that is
seminal to the present lis is benefit of deferment and the
period of repayment.
13. When the special leave petition was listed on
04.05.2007, the following interim order was passed:-
“Till the hearing and final disposal of the matter
the assessee will open a separate account and the
tax which is being deferred from today will be
shown in that account which will be subject to
the result of the petition.”
14. It is the admitted position that the assessee had
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collected the tax from the consumers for the period
01.04.2006 to 31.07.2008 and stopped collecting tax after
31.07.2008. It is pertinent to note here that on 12.07.2013,
in IA No. 1 of 2013, the following order came to be passed:-
“After hearing learned counsel for the parties to
the lis, we are of the opinion that the respondent
no.1 herein should be directed to pay a sum of
Rs.25 crores each in six monthly instalments till
the entire amount of Rs.186.70 crores is paid to
the appellant-applicant, excluding the amount of
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Rs.20 crores already paid to the
appellant-applicant. The first instalment of Rs.25
crores shall be paid by 31.8.2013.”
15. We have been appraised at the Bar that the said
amount has been paid. We may repeat at the cost of
repetition that the issue of exemption is not alive and it has
been fairly accepted by Mr. Dave, learned senior counsel for
st
the 1 respondent. The singular issue that arises for
consideration is the interpretation of the deferment policy in
the context of provisions enumerated under the JVAT Act.
Section 95(3) (ii) envisages that a registered dealer who was
enjoying the benefit of exemption of tax is allowed to convert
the facility of exemption from payment of tax under the
JVAT Act into the facility of deferment of payment of tax for
the unexpired period. The assessee-company has availed
JUDGMENT
the deferment and paid the amount of tax. The gravamen of
the grievance pertains to the period within which the
amount was liable to be paid. Submission of Mr. Sinha,
learned senior counsel appearing for the State is that the
deferment of tax has to be computed in such a manner so
that the period of thirteen years as provided in the
notification is calculated from the year 2000 ending with
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the year 2013. In essence, his argument is, as the assessee
had failed to make the repayment of deferred tax within the
prescribed period, the assessee is obligated to pay the
interest for the delayed period.
16. The aforesaid being the fulcrum of cavil, we are obliged
to refer to the relevant paragraphs of SO No. 480 dated
22.12.1995. They read as follows:-
“S.O. No. 480, dated 22-12-1995:- In exercise of
powers conferred by Section 23A of the Bihar
Finance Act, 1981(Bihar Act No. 5 of 1981) Part I,
the Governor of Bihar on being satisfied that it is
necessary to do so in the interest of industrial
growth, is pleased to permit those new units
which started production between 01-09-1995 to
31-08-2000 and which have the registration
certificate issued from the prescribed authority
and been given eligibility certificate for this
purpose, are allowed to defer the payable sales
tax on the sale of manufactured finished goods
for a prescribed period under the following terms
and conditions:
JUDGMENT
x x x x x
5. Repayment of deferred tax amount by
industrial units:-
Repayment of deferred tax amount by industrial
units:-
(1) The repayment of deferred tax amount shall
have to be done after the completion of eligibility
period of deferment or the prescribed percentage
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limit of fixed capital investment, whichever
reaches earlier. Repayment of total deferred
amount shall have to be done in ten equal
six-monthly instalments in such a manner so as
to be completed within 13 years from the date of
start of deferment.
(2) In case of non-payment of the deferred
amount after the expiry of the prescribed period
as stated in part (1), a simple interest at the rate
of 2.5 percent per month on repayable amount
shall be payable till the month in which
payment is made. For the purpose of this part, a
part of month will be treated as full month.
(3) If any unit defaults in repayment of the
deferred amount within the prescribed period,
then for the recovery of due amount alongwith
interest as stated in part(2) above, all the
suitable provisions of the Bihar Finance Act,
1981 Part I related to recovery of tax, realization
of dues and imposition of penalty alongwith
prosecution under Section 49 shall be
applicable without adversely affecting other
actions taken under the Act.”
[Emphasis added]
JUDGMENT
17. Relying on the language employed in the notification,
it is submitted by Mr. Sinha, learned senior counsel for the
appellant that deferment of tax as contemplated in the said
notification has to commence from 31.08.2000 for the
purpose of computation of 13 years. The words used in
para 5(1) “from the date of start of deferment” are not to be
interpreted to convey to be determinative on the foundation
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of individual case of deferment but they have to be
understood that the grant of benefit of deferment is
associated with the repayment of deferred tax and in that
context it has to be so done that the period of repayment is
completed within 13 years, that is, 31.08.2013.
18. Refuting the said submission, it is canvassed by
Mr. Dave, learned senior counsel appearing for the assessee
that the date of start of deferment has to be the date when
deferment commences and the span of 13 years has to be
computed from that date. On that basis, it is urged by him
that the period of repayment will come to end only after
expiry of 13 years from 2006, the year in which the
deferment of the tax commenced as per the order of the
High Court. Learned senior counsel has emphasised that
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when the language employed in the notification is
absolutely plain and clear, the meaning has to be attributed
to the clear words for the words employed therein. For the
said purpose, he has placed reliance on the authority in
Hansraj Gordhandas v. H.H. Dave, Assistant Collector
3
of Central Excise & Customs, Surat and Two ors . .
3
(1969) 2 SCR 252
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19. We have already reproduced the relevant paragraphs
of the notification. Regard being had to the language
employed therein, we have to appreciate what has been laid
down in Hansraj Gordhandas (supra). The passage from
which Mr. Dave, learned senior counsel has drawn
inspiration reads as follows:-
“It was contended on behalf of the respondent
that the object of granting exemption was to en-
courage the formation of cooperative societies
which not only produced cotton fabrics but which
also consisted of members, not only owning but
having actually operated not more than four
power-looms during the three years immediately
preceding their having joined the society. The pol-
icy was that instead of each such member operat-
ing his looms on his own, he should combine
with others by forming a society which, through
the cooperative effort should produce cloth. The
intention was that the goods produced for which
exemption could be claimed must be goods pro-
duced on its own behalf by the society. We are
unable to accept the contention put forward on
behalf of the respondents as correct. On a true
construction of the language of the notifications,
dated July 31, 1959 and April 30, 1960 it is clear
that all that is required for claiming exemption is
that the cotton fabrics must be produced on
power-looms owned by the cooperative society.
There is no further requirement under the two
notifications that the cotton fabrics must be pro-
duced by the Co-operative Society on the power-
looms “for itself”. It is well established that in a
taxing statute there is no room for any intend-
ment but regard must be had to the clear mean-
ing of the words. The entire matter is governed
JUDGMENT
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wholly by the language of the notification. If the
tax-payer is within the plain terms of the exemp-
tion it cannot be denied its benefit by calling in
aid any supposed intention of the exempting au-
thority. If such intention can be gathered from
the construction of the words of the notification
or by necessary implication therefrom, the matter
is different, but that is not the case here.”
[Underlining is ours]
20. Thus, the aforesaid decision makes it quite clear that
in a taxing statute there is no room for any intendment but
regard must be had to the clear meaning of the words. The
entire matter is governed wholly by the language of the
notification. It has also been held by the Constitution
Bench, if the tax-payer is within the plain terms of the
exemption, it cannot be denied its benefits by calling in aid
any supposed intention of the exempting authority. That
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apart, it has also been stated therein that if different
intention can be gathered from the construction of the
words of the notification or by necessary implication
therefrom, the matter is different. The larger Bench has not
applied the said principle to the case involved therein.
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21. In this context, we may recapitulate the words of Lord
4
Reid in Maunsell v. Olins wherein it has been observed as
follows:-
“Then rules of construction are relied on. They
are not rules in the ordinary sense of having
some binding force. They are our servants not
our masters. They are aids to construction, pre-
sumptions or pointers. Not infrequently one ‘rule’
points in one direction, another in a different di-
rection. In each case we must look at all relevant
circumstances and decide as a matter of judg-
ment what weight to attach to any particular
‘rule’.”
22. The said passage has been referred with approval by
the Court in Utkal Contractors and Joinery Pvt. Ltd.
5
and others v. State of Orissa and others
23. In M/s Doypack Systems Pvt. Ltd. v. Union of India
6
& others a two-Judge Bench while emphasising on the
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concept of interpretation opined thus:-
“58. The words in the statute must, prima facie,
be given their ordinary meanings. Where the
grammatical construction is clear and manifest
and without doubt, that construction ought to
prevail unless there are some strong and obvious
reasons to the contrary. Nothing has been shown
to warrant that literal construction should not be
given effect to. See Chandavarkar S.R. Rao v.
4
(1975) 1 All ER 16, 21, 18
5
(1987) 3 SCC 279
6
(1988) 2 SCC 299
Page 21
22
7
Ashalata approving 44 Halsbury’s Laws of Eng-
land , 4th Edn., para 856 at page 552, Nokes v.
8
Doncaster Amalgamated Collieries Limited . It
must be emphasised that interpretation must be
in consonance with the Directive Principles of
State Policy in Article 39 ( b ) and ( c ) of the Consti-
tution.
59. It has to be reiterated that the object of inter-
pretation of a statute is to discover the intention
of the Parliament as expressed in the Act. The
dominant purpose in construing a statute is to
ascertain the intention of the legislature as ex-
pressed in the statute, considering it as a whole
and in its context. That intention, and therefore
the meaning of the statute, is primarily to be
sought in the words used in the statute itself,
which must, if they are plain and unambiguous,
be applied as they stand. …”
The aforestated principle has been reiterated in
Keshavji Ravji and Co. and others vs. Commissioner of
9
Income Tax .
JUDGMENT
24. In this regard, reference to Mahadeo Prasad Bais
(Dead) vs. Income-Tax Officer ‘A’ Ward, Gorakhpur and
10
another would be absolutely seemly. In the said case, it
has been held that an interpretation which will result in an
anomaly or absurdity should be avoided and where literal
construction creates an anomaly, absurdity and
7
(1986) 4 SCC 447, 476
8
1940 AC 1014, 1022
9
(1990) 2 SCC 231
10
(1991) 4 SCC 560
Page 22
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discrimination, statute should be liberally construed even
slightly straining the language so as to avoid the
meaningless anomaly. Emphasis has been laid on the
principle that if an interpretation leads to absurdity, it is
the duty of the court to avoid the same.
25. In Oxford University Press v. Commissioner of
11
Income Tax Mohapatra, J. has opined that interpretation
should serve the intent and purpose of the statutory
provision. In that context, the learned Judge has referred to
the authority in State of T.N. v. Kodaikanal Motor Union
12
(P) Ltd. wherein this Court after referring to K.P.
13 14
Varghese v. ITO and Luke v. IRC has observed:-
“The courts must always seek to find out the in-
tention of the legislature. Though the courts
must find out the intention of the statute from
the language used, but language more often than
not is an imperfect instrument of expression of
human thought. As Lord Denning said it would
be idle to expect every statutory provision to be
drafted with divine prescience and perfect clarity.
As Judge Learned Hand said, we must not make
a fortress out of dictionary but remember that
statutes must have some purpose or object,
whose imaginative discovery is judicial crafts-
manship. We need not always cling to literalness
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11
(2001) 3 SCC 359
12
(1986) 3 SCC 91
13
(1981) 4 SCC 173
14
(1964) 54 ITR 692 : 1963 AC 557 (HL)
Page 23
24
and should seek to endeavour to avoid an unjust
or absurd result. We should not make a mockery
of legislation. To make sense out of an unhappily
worded provision, where the purpose is apparent
to the judicial eye ‘some’ violence to language is
permissible.”
26. Sabharwal, J. (as His Lordship then was) has observed
thus:-
“… It is well-recognised rule of construction that
a statutory provision must be so construed, if
possible, that absurdity and mischief may be
avoided. It was held that construction suggested
on behalf of the Revenue would lead to a wholly
unreasonable result which could never have been
intended by the legislature. It was said that the
literalness in the interpretation of Section 52(2)
must be eschewed and the court should try to ar-
rive at an interpretation which avoids the absur-
dity and the mischief and makes the provision ra-
tional, sensible, unless of course, the hands of
the court are tied and it cannot find any escape
from the tyranny of literal interpretation. It is
said that it is now well-settled rule of construc-
tion that where the plain literal interpretation of a
statutory provision produces a manifestly absurd
and unjust result which could never have been
intended by the legislature, the court may modify
the language used by the legislature or even “do
some violence” to it, so as to achieve the obvious
intention of the legislature and produce a rational
construction. In such a case the court may read
into the statutory provision a condition which,
though not expressed, is implicit in construing
the basic assumption underlying the statutory
provision. …”
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27. Keeping in view the aforesaid principle, the language
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25
employed in the notification has to be appreciated. Benefit
of deferment of tax is granted under certain terms and
conditions. One of the terms and conditions pertains to
repayment of deferment of tax amount by the industrial
unit. The first part of sub-para (1) of para 5 stipulates that
the repayment of deferred tax amount shall have to be done
after the completion of eligibility period of deferment or the
prescribed percentage limit of fixed capital investment,
whichever reaches earlier. In the case at hand, the period of
exemption has been converted to period of deferment of tax.
It is for 8 years. There is no dispute that the assessee had
availed the exemption for a period of 6 years and he is
entitled to deferment of tax for the rest of the period which
commenced in 2006. It is the next part of the said sub-para
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which requires to be understood. The notification lays a
clear postulate that repayment of total deferred amount
shall have to be done in ten equal six monthly instalments
in such a manner so as to be completed within 13 years
from the date of start of deferment. The words “from the
date of start of deferment” have to have nexus with the
policy stated in the beginning. The policy would apply if the
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26
unit has commenced between 01.09.1995 and 31.08.2000;
that it has a registration certification from the prescribed
authority and that, most importantly, it has been given an
eligibility certificate for the said purpose. The policy would
come into play only if these conditions are satisfied and
then the assessee will be allowed to have the benefit of
deferment of sales tax on the sale of manufactured finished
goods for a prescribed period. Therefore, the authority has
been given the power to lay down the prescribed period for
st
grant of deferment. In the beginning, the 1 respondent
was granted exemption. The concept of exemption is
distinct from the concept of deferment of tax. After the
JVAT Act came into force, under the statutory provisions,
there was no exemption and beneficiaries were entitled to
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convert to the scheme of deferment. The period remains
intact, that is, 8 years. The repayment has to be done in
equal six monthly instalments and that period is 5 years.
The repayment commences after completion of eligibility
period of deferment or the prescribed percentage limit of
fixed capital investment, whichever is earlier. The
prescribed authority can grant an eligibility certificate but
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27
he has to keep in view the terms and conditions stipulated
in the notification. The said authority cannot travel beyond
the stipulations of the notification. The language employed
in the notification conveys that the grant of certificate has
to be such that after expiration of the eligibility period, the
amount has to be paid back within a span of 5 years but
the gap cannot exceed 13 years from the date of start of
deferment. The postulate enshrined therein has to be
appositely appreciated. It does not flow from the notification
that if a benefit is granted for 8 years or for a lesser period,
the assessee cannot claim that the repayment has to be
completed within 13 years from the date of grant. In the
case at hand, the claim of the assessee that the repayment
schedule has to continue for a period of 13 years from
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2006, for the deferment commenced only in 2006. Such an
interpretation not only causes serious violence to the
language employed in the notification but if it is allowed to
be understood in such a manner, it shall lead to an absurd
situation. That apart, the intention can be gathered from
the notification that it has to relate back to the date of
eligibility with a maximum limit of 13 years. It cannot be
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28
construed to mean 13 years from the date of completion of
the eligibility period. The repayment schedule is 5 years
from the expiry of eligibility period of deferment. The period
of 5 years has to be so arranged that it does not go beyond
13 years from the date of deferment. Language employed in
para 5(1) has to be understood in this manner to give it an
appropriate meaning. Otherwise, the interpretation
propounded on behalf of the assessee will lead to an
anomalous situation because as regards fixation of
schedule of repayment within 5 years from the date of
completion of the eligibility period, will become totally otiose
and, in a way, irrelevant. Words “from the date of start of
deferment” cannot be conferred a meaning in the manner
suggested by the learned senior counsel for the assessee. It
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is a well-known principle of statutory interpretation that if
an interpretation leads to absurdity, the same is to be
avoided. And we have no hesitation here to say that if the
notification is read as a whole, the intention, purpose and
working of it is absolutely clear. The ingenious
interpretation placed on the words are really beyond the
context and, therefore, we are not disposed to accept the
Page 28
29
same. Thus analysed, the irresistible conclusion is that the
repayment schedule has to end on 31.08.2013 within a
span of 5 years from the expiration of the eligibility period.
28. Having said that, we may proceed to deal with the
imposition of interest and penalty under the JVAT Act.
Rule 66 of the Rules provides for payment for breach of the
Rules. We may immediately make it clear that the question
of levy of penalty as envisaged under Rule 66 of the Rules
should not be made applicable to the case at hand. We say
so as the present case projects special features. It is
submitted by Mr. Sinha, learned senior counsel for the
State that the revenue is entitled to 2.5% interest per month
as per sub-para 2 of paragraph 5 of the notification. It is
argued on behalf of the assessee that it is not a case for levy
JUDGMENT
of interest. Regard being had to the special features of the
st
case and taking note of the fact that the assessee-1
respondent had already deposited the amount in pursuance
of the order of this Court and regard being had to the
st
nature of litigation, we direct that the 1
respondent-assessee shall pay 12% interest per annum and
the said amount shall be deposited with the competent
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30
authority of the revenue within three months hence.
29. Resultantly, the appeal stands disposed of in above
terms. There shall be no order as to costs.
…………………………..J.
[Dipak Misra]
……………………….…J.
[N.V. Ramana]
New Delhi;
February 12, 2016
JUDGMENT
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