Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6
PETITIONER:
AMRIT BANASPATI CO. LTD.
Vs.
RESPONDENT:
UNION OF INDIA AND ORS.
DATE OF JUDGMENT10/02/1995
BENCH:
PARIPOORNAN, K.S.(J)
BENCH:
PARIPOORNAN, K.S.(J)
VERMA, JAGDISH SARAN (J)
CITATION:
1995 AIR 1340 1995 SCC (3) 335
JT 1995 (2) 359 1995 SCALE (1)809
ACT:
HEADNOTE:
JUDGMENT:
1. The appellant, petitioner in Civil Writ Petition No. 144
of 1972, High Court of Delhi, has filed this appeal, on a
certificate granted by the High Court under Article 133(1)
(a), (b) & (c) of the Constitution of India, against the
Judgment of the High Court dated 15.9.1972. The appellant -
company has its registered office at Ghaziabad in the State
of Uttar Pradesh. It carries on the business of manufactur-
361
ing and dealing in Vanaspati and its products. It has a
factory at Ghaziabad. The products are carried on by
railway and/or by road into the Union Territory of Delhi.
The Delhi Municipal Corporation Act, 1957 (Act 66 of 1957),
hereinafter referred to as ’the Act’, was enacted by
Parliament and it came into force on 28.10.1957. Section 178
of the said Act provides for the levy of terminal tax at the
rates specified in the Tenth Schedule to the Act on all
goods carried by railway or road into the Union Territory of
Delhi from any place outside Delhi. Under the said
provision, the Delhi terminal tax agency realised a sum of
Rs. 2,95,396.01 for the years 1969, 1970 & 1971 as terminal
tax from the petitioner on vanaspati products carried by
railway and/or road into the Union Territory of Delhi.
Alleging that section 178 of the Act directly and
immediately impedes the movement of goods from one place to
another, restricts trade, commerce and intercourse and also
discriminates between goods manufactured within the Union
Territory of Delhi and the goods manufactured outside the
said territory, the appellant - company prayed for a
declaration that section 178 of the Act is ultravires of
Article 301 of the Constitution of India, and for the
issuance of a writ of prohibition or direction directing the
respondents to forebear from realising any terminal tax from
the petitioner, and for a refund of the aforesaid sum of Rs.
2,95,396.01 realised by the respondents as terminal tax from
the petitioner. The petitioner stated that the terminal tax
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6
chargeable under Section 178 was not referable to any
service rendered or to be rendered by any railway or road
transport and was not protected by Articles 302, 303 and 304
of the Constitution of India. It is alleged that the peti-
tioner wrote letters on 18.11.1971 and 20.12.1971,
requesting the respondents the Union of India and others, to
refrain from levying and/or collecting any terminal tax
under Section 178. Since there was no response, the
appellant was constrained to file the writ petition and seek
appropriate reliefs.
2.A Division Bench of the Delhi High Court by Judgment dated
15.9.1972, held that the levy of tax under section 178 of
the Act is a direct and immediate restriction on trade and
offends Article 301 of the Constitution of India, It further
held that the levy is neither regulatory nor compensatory.
The Division Bench also held that the said provision is
saved by Article 302 of the Constitution of India. Though
the scope of Articles 303 and 305 was also discussed, the
Court did not consider it necessary to express any final
view on the various pleas raised in that behalf. The Court
held that though section 178 of the Act contravened Article
301, it is saved by Article 302 and the writ petition was
dismissed. It is from the aforesaid Judgment dated
15.9.1972, the petitioner has filed this Civil Appeal by
certificate granted by the High Court.
3.We heard counsel for the appellant Sri, S. Ganesh and also
counsel for the respondents Sri. N. N. Goswami. Counsel
for the appellant referred to the averments in paragraphs 3
and 7 of the writ petition and the reply thereto by the
respondents in paragraph 8 of its counter, and contended
that Section 178 of the Act discriminates between goods
manufactured within the Union Territory of Delhi and the
goods manufactured outside the said territory. The goods
manufactured outside the said territory alone has to pay the
terminal tax under the Act. This, according to counsel
362
for the appellant, is an impediment on the movement of
goods from the State of Haryana into the Union Territory for
Delhi and discrimination is writ large in the aforesaid
provision. On the other hand, counsel for the respondent
vehemently contended that apart from a vague and general
plea that the appellant is placed in a position of great
disadvantage as compared to other manufactures of vanaspati
in Delhi, there is no proper pleadings and proof or
particulars on that score. It was also submitted that even
on the hypothesis that section 178 of the Act contravenes
Article 301 of the Constitution, it is saved by Article 302
and there is no infirmity as alleged.
4. It is only appropriate to quote Section 178 of the Act
which is as follows:
178. Terminal tax on goods carried by railway
or road. (1) On and from the date of the
establishment of the Corporation under section
3, there shall be levied on all goods carried
by railway or road into the Union Territory of
Delhi from any place outside thereof, a
terminal tax at the rates specified in the
Tenth Schedule.
2. The Central Government may, by declaration
in the Official Gazette, vary from time to
time, the rates specified in that Schedule, in
relation to any goods or classes of goods so,
however, that where the rates are increased,
the increased rate shall not be more tha
n
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6
treble the rates so specified.
3.The Central Government may by Re
notification declare that with effect from
such date as may be specified in the noti-
fication, the terminal tax levied in relation
to any goods or class of goods shall, for
reasons specified in the notification, cease
to be levied."
The said legislation is one enacted by Parliament. Article
301 and 302 of the Constitution of India may also be quoted.
"301. Subject to the other provisions of this
part, trade, commerce and intercourse
throughout the territory of India shall be
free.
"302. parliament may by law impose such
restrictions on the freedom of trade, commerce
or intercourse between one State and another
or within any part of the territory of India
as may be required in the public interest.
5. We may usefully refer to some basic principles to be
borne in mind before evaluating the plea that section 178 of
the Act violates Article 301 of the Constitution of India
and is also discriminatory. A Constitution Bench of this
Court in VS. Rice and Oil Mills and others vs. State of
Andhra Pradesh etc. (AIR 1964 SC 1781), at p. 1788 stated
thus:
"This Court has repeatedly pointed out that
when a citizen wants to challenge the validity
of any statute on the ground that it
contravenes Art. 14, specific, clear and
unambiguous allegations must be made in that
behalf and it must be shown that the impugned
statute is based on discrimination is not
referable to any classification which is
rational and which has nexus with the object
intended to be achieved by the said statute."
6. Again in G.K Krishnan etc. v.State of Tamil Nadu and
anr. etc. (AIR 1975 SC 583), at p. 592 in paragraph 36, this
Court observed:
"...A person who challenges a classification
as unreasonable has the burden of proving it.
There is always a presump-
363
tion that a classification is valid especially
in a taxing statute. The ancient proposition
that a person who challenges the
reasonableness of a classification an
d
therefore the constitutionally of the law
making the classification, has been reiterated
by this Court recently."
7. Still later a Constitution Bench of this Court in R.K.
Garg v. Union of India ors. (AIR 1981 SC 2138), at pp. 2146
& 2147 in paragraph 7 & 8, stated the law as follows:
"Now while considering the constitutional
validity of a statute said to be violative of
Article 14, it is necessary to bear in mind
certain well established principles which
have been evolved by the Courts as rules of
guidance in discharge of its constitutional
function of judicial review. The first rule
is that there is always a presumption in
favour of the constitutionality of a statute
and the burden is upon him who attacks it to
show that there has been a clear transgression
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6
of the constitutional principles. This rule
is based on the assumption, judicially
recognised and accepted, that the legislature
understands and correctly appreciates the
needs of its own people. its laws are
directed to problems made manifest by
experience and its discrimination are base
on adequate grounds. The presumption of
constitutionality is indeed so strong that
in order to sustain it the Court may take into
consideration matters of common knowledge
matters of common reports the history of the
times and may assume every state of facts
which can be conceived existing at the time of
legislation.
"Another rule of equal importance is that that
its laws relating to economic activities
should be viewed with greater latitude than
laws touching civil rights such as freedom
of speech religion etc. It has been said by no
less a person than Holmes J., that the
legislature should be allowed some play in the
joints because it as to deal with complex
problems which do not admits of solution
through any doctrinaire or straight jacket
formula and this is particularly true in case
of legislation dealing with economic matters,
where, having regard to the nature of the
problems required to be dealt with, greater
play in the joints has to be allowed to the
legislature. The Court should feel more
inclined to give judicial deference to
legislative judgment in the field of economic
regulation than in other areas where
fundamental human rights are involved.
It is settled law that the allegations regarding the
violation of constitutional provision should be specific,
clear and unambiguous and should give relevant
particulars, and the burden is on the person who impeaches
the law as violative of constitutional guarantee to show
that the particular provision is infirm for all or any
of the reasons stated by him. In the recent decision of
this Court Gauri Shanker and ors. v. Union of India ors.
etc. (1994 (6) SCC 349), to which both of us were
parties, it was reiterated that-
(a) there is always a presumtion in favour of the
constitutionality of an enactment and the burden is upon
him who attacks it to show that there has been a clear
transgression of the constitutional principles;
(b) it must be presumed that the Legislature understands and
correctly appreciates the need of its own people to problems
made manifest by experience and that its discriminations
are based on adequate grounds ;
(c) in order to sustain the presumption
364
of constitutionality the Court may take into consideration
matters of common knowledge, matters of common report, the
history of the times and may assume every state of facts
which can be conceived existing at the time of legislation.
9. We scanned the entire pleadings in this case. Tested in
the light of the above principles, we are of opinion that
there is no sufficient or specific or definite pleadings
with particulars, to state that section 178 of the Act
violates Art. 301 of the Constitution or is discriminatory.
Moreover, on facts, the presumptions which are applicable in
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6
the instant case as stated above, have not been rebutted.
On this short ground, the writ petition filed in the High
Court by the appellant should fall.
10. The scope and content of Article 301 of the
Constitution of India has been laid down in innumerable
decisions of this Court beginning from Atiabari Tea Co. Ltd.
v. Me State of Assam & Anr.(AIR 1961 SC 232 = 1961 (1)
SCR 809). Suffice it to say that it is only when the intra-
State or inter-State movement of the persons or goods are
impeded directly and immediately as distinct from creating
some indirect or inconsequential impediment, by any
legislative or executive action, infringement of the freedom
envisaged by Article 301 can arise. Without anything more,
a tax law, per se, may not impair the said freedom. At the
same time, it should be stated that a fiscal measure is not
outside the purview of Article 301 of the Constitution. It
is unnecessary to refer to all the decisions on the point.
We shall only refer to a few important decisions of this
Court on this aspect-- Automobile Transport Lid. etc. v.
State of Rajasthan & Ors. (AIR 1962 SC 1406), Andhra Sugars
Lid. & anr. vs. State of Andhra Pradesh and- Ors. (AIR 1968
SC 599), State of Madras vs. N.K. Nataraja Mudaliar (AIR
1969 SC 147) and a recent decision which has surveyed the
entire case law on the subject -M/s. Video Electronics Pvt.
Ltd. v. State of Punjab & anr. (AIR 1990 SC 820).
11. Even proceeding on the basis that section 178 of the
Act directly immediately impedes the movement of the goods
(vanaspati) from the State of Haryana into the Union
Territory of Delhi, we are of the view that the statutory
provision aforesaid is saved by Article 302 of the
Constitution of India. It is true that a tax may in certain
cases, directly and immediately impede the movement of flow
of trade, but the imposition of a tax does not do so in
every case. It depends upon the context and circumstances.
Shah, J., on behalf of the Constitution Bench, in the State
of Madras v. N.K Nataraja Mudaliar (AIR 1969 SC 1 47), at p.
1 5 5, stated thus:
"There is also no doubt that exercise of the
power to tax may normally be presumed to be in
the public interest
12. In this case the impugned tax law is enacted by
Parliament. There is a presumption that the imposition of
the tax is in public interest. That has not been offset by
any contra material. So viewed, section 178 of the Act is
saved by Art. 302 of the Constitution of India. It was so
held by the High Court and we concur with the said view. In
this connection it is only appropriate to quote what Mathew,
J. observed on behalf of the bench in G.K Krishnan v. State
of Tamil Nadu (AIR 1975 SC 583),in paragraph 39:
"39. Judicial deference to legislature in
instances of economic regulation is
365
sometimes explained by the argument that
rationality of a classification may depend
upon ’local conditions’ about which local
legislative or administrative body would be
better informed than a court. Consequently,
lacking the capacity to inform itself fully
about the peculiarities of a particular local
situation, a court should hesitate to dub the
legislative classification irrational (see
Carmichael v. Southern Coal & Coak Co., (1936)
301 US 495) Tax Laws, for example, may respond
closely to local needs and court’s familiarity
with these needs is likely to be limited.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6
Therefore, the Court must be aware of its own
remoteness and lack of familiarity with the
local problems. Classification is dependent
on peculiar needs and specific difficulties of
the community, The needs and the difficulties
of a community are constituted out of facts
and information beyond the easy ken of the
court."
The above perspective has been restated by the Constitution
Bench in R.K Garg v. Union of India and Ors. (AIR 1981
SC 2138), at paragraph 2147,paragraph 8, which we have
adverted to,in the earlier portion of this Judgment.
13. There is no merit in this appeal. It is dismissed.
There shall be no order as to costs.
366