UNION OF INDIA vs. M/S EXIDE INDUSTRIES LTD.

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3545/2009 Union of India & Ors. ... Appellant(s) VERSUS Exide Industries Limited & Anr.      ... Respondent(s) J U D G M E N T A.M. Khanwilkar, J. 1. In  this  appeal,   the   constitutional  validity   of   clause   (f)  of 1 Section   43B   of   the   Income   Tax   Act,   1961   arises   for   our consideration as a result of the decision of the High Court at 2 Calcutta  vide order dated 27.06.2007 in APO No. 301 of 2005, wherein it is held that the said clause is arbitrary and violative of Article   14   of   the   Constitution   of   India   on   various   counts,   as discussed hereinafter. 2. The stated clause (f) was inserted in the already existing Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.04.24 15:21:50 IST Reason: Section 43B vide Finance Act, 2001 with effect from 1.4.2002, in 1 For short, “the 1961 Act” 2 For short, “the High Court” 2 order to provide for a tax disincentive in cases of deductions claimed   by   the   assessee   from   income   tax   in   lieu   of   liability accrued under the leave encashment scheme but not actually discharged   by   the   employer.   This   clause   made   the   actual payment of liability to the employees as a condition precedent for extending the benefit of deduction under the 1961 Act. With the application of clause (f), the eligibility for deduction arises in the previous year in which the abovesaid payment is actually made and not in which provision was made in that regard, irrespective of the system of accounting followed by the assessee. Before we delve into further examination, we deem it apposite to reproduce the amended Section 43B of the 1961 Act as applicable to the present case, which reads thus: “ 43­B. Certain   deductions   to   be   only   on   actual payment. ­   Notwithstanding   anything   contained   in   any other   provision   of   this   Act,   a   deduction   otherwise allowable under this Act in respect of ­ (a) any sum payable by the assessee by way of tax, duty, cess or fee, by whatever name called, under any law for the time being in force, or (b) any sum payable by the assessee as an employer by way   of   contribution   to   any   provident   fund   or superannuation fund or gratuity fund or any other fund for the welfare of employees, or (c) any sum referred to in clause (ii) of sub­section (1) of section 36, or (d) any sum payable by the assessee as interest on any loan or borrowing from any public financial institution or a   State   financial   corporation   or   a   State   industrial 3 investment corporation, in accordance with the terms and conditions   of   the   agreement   governing   such   loan   or borrowing, or (e) any sum payable by the assessee as interest on any term loan from a scheduled bank in accordance with the terms and conditions of the agreement governing such loan, or (f) any sum payable by the assessee as an employer in lieu of any leave at the credit of his employee, shall   be   allowed   (irrespective   of   the   previous   year   in which the liability to pay such sum was incurred by the assessee according to the method of accounting regularly employed by him) only in computing the income referred to in section 28 of that previous year in which such sum is actually paid by him: Provided   that   nothing   contained   in   this   section   shall apply in relation to any sum referred to in clause (a) or clause (c) or clause (d) or clause (e) or clause (f) which is actually paid by the assessee on or before the due date applicable in his case for furnishing the return of income under   sub­section (1) of section 139 in respect  of the previous year in which the liability to pay such sum was incurred as aforesaid and the evidence of such payment is furnished by the assessee along with such return: Provided further   that no deduction shall, in respect of any sum referred to in clause  (b) , be allowed unless such sum   has  actually   been  paid  in  cash   or   by   issue   of  a cheque or draft or by any other mode on or before the due date as defined in the   Explanation   below clause (va) of sub­section (1) of Section 36, and where such payment has been made otherwise than in cash, the sum has been realised within fifteen days from the due date. Explanation   1 .—For the removal of doubts, it is hereby declared that where a deduction in respect of any sum referred to in clause (a) or clause (b) of this section is allowed in computing the income referred to in section 28 of the previous year (being a previous year relevant to the assessment  year  commencing  on  the 1st  day   of  April, 1983,   or   any   earlier   assessment   year)   in   which   the liability to pay such sum was incurred by the assessee, the assessee shall not be entitled to any deduction under this section in  respect  of such sum  in  computing  the income of the previous year in which the sum is actually paid by him. 4 Explanation 2 .—For the purposes of clause (a), as in force at all material times, “any sum payable” means a sum for which the assessee incurred liability in the previous year even   though   such   sum   might   not   have   been   payable within that year under the relevant law. Explanation 3 .—For the removal of doubts it is hereby declared that where a deduction in respect of any sum referred to in clause (c) or clause (d) of this section is allowed in computing the income referred to in section 28 of the previous year (being a previous year relevant to the assessment  year  commencing  on  the 1st  day   of  April, 1988,   or   any   earlier   assessment   year)   in   which   the liability to pay such sum was incurred by the assessee, the assessee shall not be entitled to any deduction under this section in  respect  of such sum  in  computing  the income of the previous year in which the sum is actually paid by him. Explanation 3A .—For the removal of doubts, it is hereby declared that where a deduction in respect of any sum referred   to   in   clause   (e)   of   this   section   is   allowed   in computing the income referred to in section 28 of the previous   year   (being   a   previous   year   relevant   to   the assessment  year  commencing  on  the 1st  day   of  April, 1996,   or   any   earlier   assessment   year)   in   which   the liability to pay such sum was incurred by the assessee, the assessee shall not be entitled to any deduction under this section in  respect  of such sum  in  computing  the income of the previous year in which the sum is actually paid by him. Explanation 3B .—For the removal of doubts, it is hereby declared that where a deduction in respect of any sum referred   to   in   clause   (f)   of   this   section   is   allowed   in computing the income, referred to in section 28, of the previous   year   (being   a   previous   year   relevant   to   the assessment  year  commencing  on  the 1st  day   of  April, 2001,   or   any   earlier   assessment   year)   in   which   the liability to pay such sum was incurred by the assessee, the assessee shall not be entitled to any deduction under this section in  respect  of such sum  in  computing  the income of the previous year in which the sum is actually paid by him. Explanation 4 .—For the purposes of this section,—  (a) “public   financial   institutions”   shall   have   the meaning   assigned   to   it   in   section   4A   of   the Companies Act, 1956 (1 of 1956);  5 (aa) “scheduled   bank”   shall   have   the   meaning assigned to it in the  Explanation  to clause (iii) of sub­ section (5) of section 11;  (b) “State financial corporation” means a financial corporation established under section 3 or section 3A or an institution notified under section 46 of the State Financial Corporations Act, 1951 (63 of 1951);  (c) “State industrial investment corporation” means a Government company within the meaning of section 617 of the Companies Act, 1956 (1 of 1956), engaged in   the   business   of   providing   long­term   finance   for industrial   projects   and   eligible   for   deduction   under clause (viii) of sub­section (1) of section 36.” 3.  The respondents, being liable to pay income tax upon the profits and gains of their business, found themselves aggrieved with the inclusion of clause (f) in Section 43B and contended that Section 145 of the 1961 Act offers them the choice of method of accounting   and   accordingly,   they   computed   their   profits   and gains of business in accordance with the mercantile system. As per   the   mercantile   system,   income   and   expenditure   are determined on the basis of accrual or provision and not on the basis   of   actual   receipt/payment.   The   respondents   further contended that Section 43B has been carved out as an exception to the afore­stated general rule of accrual for determination of liability,   as   it   subjects   deductions   in   lieu   of   certain   kinds   of liabilities to actual payment.  According to the respondents, the exception   under   Section   43B   comes   into   operation   only   in   a 6 limited set of cases covering statutory liabilities like tax, duty, cess etc. and other liabilities created for the welfare of employees and therefore, the liability under the leave encashment scheme being a  trading  liability  cannot  be   subjected  to  the   exception under Section 43B of the 1961 Act. 4. It is the case of the respondents that the judgment of this Court in   Bharat Earth Movers vs. Commissioner of Income 3  holds the field of law as far as the nature of Tax, Karnataka the   liability   of   leave   encashment   is   concerned.   The   said judgment, while dealing with the principles of accounting under Section  37,   conclusively   holds  that  if  a business  liability   has arisen definitely, deduction may be claimed against the same in the previous year in which such liability has accrued, even if it has not been finally discharged. The Court further held that the liability in lieu of leave encashment scheme is a present and definite liability and not a contingent liability. As regards the nature of the leave encashment liability, the respondents urge that this liability is carved in the nature of a beneficial provision and leave can only be encashed by the employees in accordance with   the   terms   and   conditions   of   employment.   It   is   further 3 (2000) 6 SCC 645 7 contended that since the due date for encashment of leave does not arise in the same accounting year in which provision is made, there is no question of subjecting the deductions against such liability upon actual payment. 5. Having   stated   that   all   the   clauses   under   Section   43B, barring clause (f), cover liabilities of a statutory nature and those driven by concerns of employees’ welfare, the respondents would urge that the liability covered by clause (f) is of a completely distinct nature and without specifying clear objects and reasons for the inclusion of this liability under Section 43B, it cannot be slipped into the main section.  Further, the nature of this liability is neither in sync with the objects and reasons of the original section nor with those of other clauses enacted from time to time in different assessment years. 6. The respondents also urge that the enactment of clause (f) was driven  by  the   sole   consideration  of  subjugating   the  legal position   expounded   by   this   Court   in   Bharat   Earth   Movers (supra)   without   removing   the   basis   thereof.     Such   enactment would fall foul of the scheme of the Constitution. It would be an 8 inroad into the sphere reserved exclusively for the judiciary and thereby violate the essential principles of separation of powers. 7. The validity of clause (f) faced judicial scrutiny first before the   single   Judge   of   the   High   Court.   The   clause   passed   the constitutional muster of the Court, which had observed thus: “Thus the position of law existing at the date of insertion of cl. (f) did not oblige the employer to actually pay the leave encashment benefit either to his employee or to any fund or to any third party, though the liability was an accrued   one.   If   the   employer,   of   his   own   accord, maintained   a   fund,   he   maintained   it   for   his   own convenience, and not because of any legal obligation. But in view of the mercantile system of accounting followed he was justified in showing the accrued liability and claiming deduction.   There   was   nothing   to   prevent   him   from enjoying the benefit of deduction and at the same time from   controlling   and   using   the   amount   for   his   own benefit, till he was compelled to give the benefit of the leave in question to the employee concerned. It is evident that the clause was inserted to curb the abuse of existing law and protect the interests of the employee.” Addressing the argument that the insertion of the said clause was   solely   intended   to   defeat   the   judgment   of   this   Court   in Bharat Earth Movers   (supra), the learned single Judge stated thus: “…  It is true that the action neutralized the effect of the apex court decision in Bharat Earth Movers case, but I do not agree that it has amounted to encroachment upon the powers of the judiciary. Once the existing legal position was explained by their Lordships, I think, it was quite natural for the legislature to examine the situation and legislate according to the need. The binding decision of the highest court was not nullified in the process; only the position of law was changed prospectively.” 9 8. The decision of the learned single Judge was appealed and came to be reversed by the Division Bench of the High Court. The Division   Bench,   while   holding   clause   (f)   as   unconstitutional, observed thus: “... While inserting sub­section (f) no special reasons were disclosed. His Lordship held that such disclosure was not mandatory. We do not have any reason for disagreement on such issue provided the subject amendment could be termed as in furtherance to widen the scope of original section on the identical objects and reasons as disclosed at the time of enacting the original provision. As we find, the   original   section   was   incorporated   to   plug   in deductions   claimed   by   not   discharging   statutory liabilities. We also find that provision was subsequently made to restrict deductions on account of unpaid loan to the  financial  institutions.   Leave  encashment  is   neither statutory   liability   nor   a   contingent   liability.   It   was   a provision to be made for the entitlement of an employee achieved in a particular financial year. An employee earns certain amount by not taking leave which he or she is otherwise entitled to in that particular year. Hence, the employer is obliged to make appropriate provision for the said amount. Once the employee retires he or she has to be   paid   such   sum   on   cumulative   basis   which   the employee earns throughout his or her service career [ sic ] unless he or she avails the leave earned [ sic ] by him or her. That, in our view, could not have any nexus with the original enactment. An employer is entitled to deduction for the expenditure he incurs for running his business which includes payment of salary and other perquisites to his employees. Hence, it is a trading liability. As such he is otherwise entitled to have deduction of such amount by showing   the   same   as  a   provisional   expenditure   in  his accounts. The legislature by way of amendment restricts such deduction in case of leave encashment unless it is actually   paid   in   that   particular   financial   year.   The legislature is free to do so after they disclose reasons for that and such reasons are not inconsistent with  We are deprived of the main object of the enactment. such reasons for our perusal ...”   10 (emphasis supplied) It also held that the subject matter of clause (f) was inconsistent with the original Section 43B and observed as follows: “…  We also do not find such enactment consistent with the   original   provision   being   Section   43B   which   was originally inserted to plug in evasion of statutory liability. The Apex Court considered the situation in the case of Bharat Earth Movers (Supra) when sub­section (f) was not there. The Apex Court, considering all aspect as disclosed by us hereinbefore, rejected the contention of the Revenue and   granted   appropriate   deduction   to   the   concerned assessee. The legislature to get rid of the decision of the Apex   Court   brought   out   the   amendment   which   would otherwise nullify the judge made law. The Apex Court decisions are judge made law and are applicable to all under the Constitution…” It   is   noteworthy   that   the   High   Court   did   not   question   the existence of power of the legislature to enact the subject clause, as can be discerned from the following observations: “…  We, not for a single moment, observe that legislature was not entitled to bring such amendment. They were within their power to bring such amendment. However, they must disclose reason which would be consistent with the provisions of the Constitution and the laws of the land and not for the sole object of nullifying the Apex Court decision.” 9. We shall now examine clause (f) on the touchstone of the Constitution,   to   be   followed   by   an   analysis   of   the   impugned judgment.  11 10. We have heard Ms. Chinmayee Chandra, learned counsel for the appellants and Dr. Aman Hingorani, learned counsel for the respondents. Constitutional validity of clause (f) 11. The   approach   of   the   Court   in   testing   the   constitutional validity of a provision is well settled and the fundamental concern of the Court is to inspect the existence of enacting power and once such power is found to be present, the next examination is to ascertain whether the enacted provision impinges upon any right enshrined in Part III of the Constitution. Broadly speaking, the process of examining validity of a duly enacted provision, as envisaged under Article 13 of the Constitution, is premised on these two steps. No doubt, the second test of infringement of Part III is a deeper test undertaken in light of settled constitutional principles. In   State of Madhya Pradesh vs. Rakesh Kohli & 4 Anr. , this Court observed thus: “ 17 .   This   Court   has   repeatedly   stated   that   legislative enactment   can   be   struck   down   by   Court   only   on   two grounds,   namely   (i)   that   the   appropriate   legislature does not have competence to make the law, and   (ii) that   it   does   not   take   away   or   abridge   any   of   the fundamental   rights   enumerated   in   Part   III   of   the 4 (2012) 6 SCC 312 12 Constitution   or   any   other   constitutional .” provisions … (emphasis supplied) The   above   exposition   has   been   quoted   by   this   Court   with approval in a catena of other cases including  Bhanumati & Ors. 5 vs. State of Uttar Pradesh & Ors. ,  State of Andhra Pradesh 6 & Ors. vs. Mcdowell & Co. & Ors.   and  Kuldip Nayar & Ors. 7 , to state a few. vs. Union of India & Ors. 12. In furtherance of the two­fold approach stated above, the Court,   in     (supra)   also   called   for   a   prudent Rakesh   Kohli approach to the following principles while examining the validity of statutes on taxability: “ 32 .  While   dealing   with   constitutional   validity   of   a taxation law enacted by Parliament or State Legislature, the court must have regard to the following principles:  (i) there   is   always   presumption   in   favour   of constitutionality of a law made by Parliament or a State Legislature, (ii) no   enactment   can   be   struck   down   by   just saying   that   it   is   arbitrary   or   unreasonable   or irrational   but some constitutional infirmity has to be found , (iii) the court is not concerned with the wisdom or unwisdom,  the  justice or  injustice  of the law  as Parliament and State Legislatures are supposed to be   alive   to   the   needs   of   the   people   whom   they represent   and   they   are   the   best   judge   of   the 5 (2010) 12 SCC 1 6 (1996) 3 SCC 709 7 (2006) 7 SCC 1 13 community   by   whose   suffrage   they   come   into existence, (iv) hardship is not relevant in pronouncing on the constitutional   validity   of   a   fiscal   statute   or economic law, and (v) in the field of taxation, the legislature enjoys greater latitude for classification…..” (emphasis supplied) 13. In the present case, the legislative power of the Parliament to enact clause (f) in the light of Article 245 is not doubted at all. That brings us to the next step of examination i.e. whether the said clause contravenes any right enshrined in Part III of the Constitution, either in its form, substance or effect. It is no more res   integra   that   the   examination   of   the   Court   begins   with   a presumption in favour of constitutionality. This presumption is not just borne out of judicial discipline and prudence, but also out of the basic scheme of the Constitution wherein the power to legislate is the exclusive domain of the Legislature/Parliament. This power is clothed with power to decide when to legislate, what to legislate and how much to legislate. Thus, to decide the timing, content and extent of legislation is a function primarily entrusted to the legislature and in exercise of judicial review, the Court starts with a basic presumption in favour of the proper exercise of such power. 14 14. Generally, the heads of income to be subjected to taxability under the 1961 Act are enumerated in Section 14 which starts with a saving clause and expressly predicates that profits and gains of business or profession shall be chargeable to income tax. This general declaration of chargeability is followed by Section 145, which prescribes the method of accounting and reads thus: “ Method of accounting 145. (1) Income chargeable under the head "Profits and gains of business or profession" or "Income from other sources" shall, subject to the provisions of sub­section (2),   be   computed   in   accordance   with   either   cash   or mercantile system of accounting regularly employed by the assessee. (2)  The Central Government may notify in the Official Gazette from time to time accounting standards to be followed by any class of assessees or in respect of any class of income. (3) Where the Assessing Officer is not satisfied about the correctness   or   completeness   of   the   accounts   of   the assessee, or where the method of accounting provided in sub­section (1) or accounting standards as notified under sub­section (2), have not been regularly followed by the assessee, the Assessing Officer may make an assessment in the manner provided in section 144.” (emphasis supplied) 15. Sub­section (1) of Section 145 explicitly provides that the method of accounting is a prerogative falling in the domain of the assessee and an assessee is well within its rights to follow the mercantile   system  of  accounting.  Be  it noted  that as  per the mercantile system of accounting, the assessment of income is 15 made on the basis of accrual of liability and not on the basis of actual expenditure in lieu thereof. The expression  “either cash or mercantile system of accounting”  offers guidance on the nature of this accounting system. Be that as it may, it is noteworthy that the right flowing from sub­section (1) is  “subject to the provisions of sub­section (2)”,   which unambiguously empowers the Central Government   to   prescribe   income   computation   and   disclosure standards   for   accounting.     Concededly,   sub­section   (2)   is   an enabling   provision.   It   signifies   that   the   general   principle   of autonomy of the assessee in adopting a system of accounting, is controlled by the regulation notified by the Central Government and   must   be   adhered   to   by   the   class   of   assessee   governed thereunder. 16. Section 43B, however, is enacted to provide for deductions to be availed by the assessee in lieu of liabilities accruing in previous year without making actual payment to discharge the same.     It   is   not   a   provision   to   place   any   embargo   upon   the autonomy of the  assessee in adopting a particular method of accounting, nor deprives the assessee of any lawful deduction. 16 Instead,  it  merely  operates  as an  additional  condition for  the availment of deduction  qua  the specified head. 17. Section 43B bears heading  “certain deductions to be only on actual payment” .   It opens with a non­obstante clause. As per settled   principles   of   interpretation,   a   non   obstante   clause assumes an overriding character against any other provision of general application. It declares that within the sphere allotted to it by the Parliament, it shall  not be controlled or overridden by any other provision unless specifically provided for. Out of the allowable   deductions,   the   legislature   consciously   earmarked certain deductions from time to time and included them in the ambit   of   Section   43B   so   as   to   subject   such   deductions   to conditionality of actual payment.  Such conditionality may have the   inevitable   effect   of   being   different   from   the   theme   of mercantile system of accounting on accrual of liability basis  qua the specific head of deduction covered therein and not to other heads.  But that is a matter for the legislature and its wisdom in doing so. 18. The existence of Section 43B traces back to 1983 when the legislature conceptualised the idea of such a provision in the 17 1961 Act. Initially, the provision included deductions in respect of sum payable by assessee by way of tax or duty or any sum payable by the employer by way of contribution to any provident fund   or   superannuation   fund.   It   is   noteworthy   that   the legislature explained the inclusion of these deductions by citing certain   practices   of   evasion   of   statutory   liabilities   and   other liabilities for the welfare of employees.   The scope and effect of the newly inserted provision was explained in paragraph 60 of the Memorandum explaining the provisions of the Finance Bill, 1983 as under: “60. …   To curb this practice, it is proposed to provide that deduction for any sum payable by the assessee by way of tax or duty under any law for the time being in force (irrespective of whether such tax or duty is disputed or   not)   or   any   sum   payable   by   the   assessee   as   an employer by way of contribution to any provident fund, or superannuation fund or gratuity fund or any other fund for   the   welfare   of   employees   shall   be   allowed   only   in computing   the   income   of   that   previous   year   in   which such sum is actually paid by him.” With   the   passage   of   time,   the   legislature   inserted   more deductions to Section 43B including cess, bonus or commission payable   by   employer,   interest   on   loans   payable   to   financial institutions,   scheduled   banks   etc.,   payment   in   lieu   of   leave encashment   by   the   employer   and   repayment   of   dues   to   the railways.  Thus understood, there is no oneness or uniformity in 18 the nature of deductions included in Section 43B.   It holds no merit   to   urge   that   this   section   only   provides   for   deductions concerning statutory liabilities. Section 43B is a mix bag and new and dissimilar entries have been inserted therein from time to time   to   cater   to   different   fiscal   scenarios,   which   are   best determined by the government of the day.  It is not unusual or abnormal for the legislature to create a new liability, exempt an existing   liability,   create   a   deduction   or   subject   an   existing deduction to override regulations or conditions. 19. The leave encashment scheme envisages the payment of a certain amount to the employees in lieu of their unused paid leaves in a year. The nature of this payment is beneficial and pro­ employee. However, it is not in the form of a bounty and forms a part of the conditions of service of the employee.   An employer seeking deduction from tax liability in advance, in the name of discharging the liability of leave encashment, without actually extending such payment to the employee as and when the time for payment arises may lead to abhorrent consequences.  When time for such payment arises upon retirement (or otherwise) of the   employee,   an   employer   may   simply   refuse   to   pay. Consequently,   the   innocent   employee   will   be   entangled   in 19 litigation in the evening of his/her life for claiming a hard­earned right without any fault on his part.   Concomitantly, it would entail in double benefit to the employer – advance deduction from tax liability without any burden of actual payment and refusal to pay as and when occasion arises.   It is this mischief clause (f) seeks to subjugate. 20. The argument advanced by the respondents that the nature of leave encashment liability is such that it is impossible to make the actual payment in the same year, adds no weight to the claim of invalidity of the clause. We say so because the thrust of the provision is not to control the timing of payment, rather, it is strictly targeted to control the timing of claiming deduction in the name of such liability. The mischief sought to be remedied by this clause, as discussed above, clarifies the position.  21. Be it noted that the interpretation of a statute cannot be unrelated to the nature of the statute. In line with other clauses under Section 43B, clause (f) was enacted to remedy a particular mischief and the concerns of public good, employees’ welfare and prevention of fraud upon revenue is writ large in the said clause. In our view, such statutes are to be viewed through the prism of 20 8 the mischief they seek to suppress, that is, the  Heydon’s case 9 principle. In  , it has been CRAWFORD, Statutory Construction gainfully delineated that  “an enactment designed to prevent fraud upon the revenue is more properly a statute against fraud rather than   a   taxing   statute,   and   hence   should   receive   a   liberal construction in the government’s favour.”   10 22. In   State   of   Tamil   Nadu   vs.   MK   Kandaswamy ,   this Court expounded on the interpretation of remedial statutes thus: “ It may be remembered that Section 7­A is at once a 26. charging as well as a remedial provision. Its main object is to plug leakage and prevent evasion of tax.   In inter­ preting such a provision, a construction which would defeat its purpose and, in effect, obliterate it from the statute book, should be eschewed . If more than one construction is possible, that which preserves its worka­ bility, and efficacy is to be preferred to the one which would render it otiose or sterile. The view taken by the High Court is repugnant to this cardinal canon of inter­ pretation. ” (emphasis supplied) 23. Having ruled upon the constitutional validity of clause (f), we shall now examine the grounds on which the High Court ruled against its validity. We may note that the respondents’ challenge to the constitutional validity of the said clause has primarily been accepted on three grounds: 8 (1584) 3 Co Rep 7 9 CRAWFORD, Statutory Construction p. 508 10 (1975) 4 SCC 745 21 (i) Non­disclosure of objects and reasons behind its enactment and insertion into section 43B; (ii)  Inconsistency of clause (f) with other clauses of Section 43B   and   absence   of   nexus   of   the   clause   with   the original enactment; (iii)  Enactment has been triggered solely to nullify the dicta of this Court in  Bharat Earth Movers  (supra). Non­disclosure of objects and reasons 24. The objects and reasons behind the enactment of a statute signify the intention of the legislature behind the enactment of a statutory provision.  Indubitably, the purpose or underlying aim of a law can be discerned when interpreted in the light of stated objects   and   reasons.     Inasmuch   as,   the   settled   canon   of interpretation is to deduce the true intent of the legislature, as the   will   of   the   people   is   constitutionally   bestowed   in   the legislature. It is true that an express objects and reasons would be useful in understanding the import of an enacted provision as and when the Court is called upon to interpret the same.  This Court, in  State of Tamil Nadu & Ors. vs. K. Shyam Sunder 22 11 and Ors. ,   laid emphasis upon the usefulness of objects and reasons in the process of interpretation and observed thus:

11 (2011) 8 SCC 737 23 25. Whereas, when there is no ambiguity about the legislative competence   and   of   the   import   of   the   enactment,   no   rule, authority or convention to support the view that publication of objects and reasons is quintessence for the sustenance of a duly enacted provision has been brought to our notice. In fact, objects and reasons feature in the list of external aids to interpretation and can be looked into for the limited purpose in the process of interpretation.  Regard may be had to  State of West Bengal vs. 12 Union of India , wherein the Court expounded the legal position thus: “13. …  It is however well­settled that the Statement of Objects   and   Reasons   accompanying   a   bill,   when introduced in Parliament, cannot be used to determine the true meaning and effect of the substantive provisions of the statute. They cannot be used except for the limited purpose   of   understanding   the   background   and   the antecedent state of affairs leading up to the legislation. But   we   cannot   use   this   statement   as   an   aid   to   the construction   of   the   enactment   or   to   show   that   the legislature did not intend to acquire the proprietary rights vested   in   the   State   or   in   any   way   to   affect   the   State Governments' rights as owners of minerals.  A statute, as passed by Parliament, is the expression of the collective intention of the legislature as a whole, and any statement made by an individual, albeit a Minister, of the intention and objects of the Act cannot be used to cut down the generality of the words used in the statute.” 12 AIR 1963 SC 1241 24 The   Court   was   more   categorical   in   restating   the   position   in Sanjeev   Coke   Manufacturing   Company   vs.   Bharat   Coking 13 , where it noted: Coal Limited and Anr. “25. ……No   one   may   speak   for   the   Parliament   and Parliament is never before the court. After Parliament has said what it intends to say, only the court may say what the Parliament meant to say. None else.  Once a statute leaves Parliament House, the Court is the only authentic voice which may echo (interpret) the Parliament.  This the court will do with reference to the language of the statute and other permissible aids…..” The   express   objects   and   reasons,   therefore,   serves   a   limited purpose  of  assisting  the   Court in  examining  the  validity  of a provision,   especially   when   the   Court   is   sitting   over   the interpretation of an ambiguous provision. 26. Indubitably,   when   the   Court   examines   the   validity   of   a provision, its primary concern is the literal text of the provision. It is so because the legislature speaks through the text and as long as it is not speaking in an equivocal manner, there is limited space for the Court to venture beyond the text. This constitutes the   first   test   of   interpretation,   often   termed   as   the   literal interpretation.   If the text of the provision is unambiguous, the legislative intent gets coalesced and is epitomised therefrom. 13 (1983) 1 SCC 147 25 27. In other words, when the textual element of the provision reeks of ambiguity and is susceptible to multiple meanings, the Court enters into a proactive examination to find out the real meaning   of   the   provision.   This   proactive   examination   by   the Court   offers   multiple   avenues   and   methods   to   achieve   the ultimate   purpose   of   interpretation.   Adverting   to   the   express objects   and   reasons   may   be   useful   for   limited   purpose   to understand   the   surrounding   circumstances   at   the   time   of enactment. The Court is not bound by such external elements, as discussed above. Therefore, the presence or absence of objects and reasons has no impact upon the constitutional validity of a provision as long as the literal features of the provision enable the Court to comprehend its true meaning with sufficient clarity. 28. The Division Bench of the High Court, in the present case, plainly   glossed   over   the   fundamental   presumption   of constitutionality in favour of clause (f) and based its judgment upon the absence of objects and reasons as striking at the root of its validity. In our view, this approach is flawed for at least three reasons.   First ,   it   steers   clear   from   the   necessary   attempt   to discover any constitutional infirmities in the enacted provision. 26 Second , it makes no attempt to dissect the text of the provision so as to display the need to go beyond the text.  Third , it goes into the background of the enactment and ventures into a sphere which is out of bounds for the Court as long as the need for interpretation borne out of any ambiguity arises. 29. The   process   of   testing   validity   is   not   to   sneak   into   the prudence   or   proprieties   of   the   legislature   in   enacting   the impugned provision. Nor, is it to examine the culpable conduct of the legislature as an appellate authority over the legislature.  The only examination of the Court is restricted to the finding of a constitutional infirmity in the provision, as is placed before the Court. Thus, the non­disclosure of objects and reasons   per se would   not   impinge   upon   the   constitutionality   of   a   provision unless the provision is ambiguous and the possible interpretation violate Part III of the Constitution.  In the absence of any finding of any constitutional infirmity in a provision, the Court is not empowered to invalidate a provision. 30. To   hold   a   provision   as   violative   of   the   Constitution   on account   of   failure   of   the   legislature   to   state   the   objects   and reasons would amount to an indirect scrutiny of the motives of 27 the legislature behind the enactment. Such a course of action, in our   view,   is   unwarranted.   The   raison   d’etre   behind   this   self­ imposed restriction is because of the fundamental reason that different   organs   of   the   State   do   not   scrutinise   each   other’s wisdom in the exercise of their duties. In other words, the time­ tested principle of checks and balances does not empower the Court to question the motives or wisdom of the legislature, except in   circumstances   when   the   same   is   demonstrated   from   the enacted   law.   The   following   instructive   passage   from   United 14 States   vs.   Butler   et   al.   offers   guidance   on   the   above proposition, wherein Justice Stone observed thus: “The power of courts to declare a statute unconstitutional is   subject   to   two   guiding   principles   of   decision   which ought  never to be absent  from judicial consciousness. One is that courts are concerned only with the power to enact statutes, not with their wisdom. The other is that while unconstitutional exercise of the power by the executive is subject to judicial restraint, the only check upon our own exercise of power by the executive is subject to judicial restraint. For the removal of unwise laws from the statute books appeal lies not to the courts but to the ballot and to the processes of democratic government...” In the Indian constitutional jurisprudence, the above principle has been reckoned by this Court in its early years in 1954 in 14 297 US 1 (1936) 28 15 K.C. Gajapati Narayan Deo & Ors. vs. The State of Orissa , wherein the Court observed thus: “…  If the Legislature is competent to pass a particular law,   the   motives   which   impelled   it   to   act   are   really irrelevant.  On the other  hand,  if the legislature  lacks competency, the question of motive does not arise at all. Whether a statute is constitutional or not is thus always a question of power....   If the Constitution of a State distributes   the   legislative   powers   amongst   different bodies, which have to act within their respective spheres marked out by specific legislature entries, or if there are limitations on the legislative authority in the shape of fundamental rights, questions do arise as to whether the legislature in a particular case has or has not, in respect to the subject­matter of the statute or in the method of enacting it, transgressed the limits of its constitutional powers….” We have noted that the High Court has characterised clause (f) as “arbitrary”   and   “unconscionable”   while   imputing   it   with unconstitutionality. It is pertinent to note that the High Court reaches   this   conclusion   without   undertaking   an   actual examination of clause (f).  Instead, the declaration is preceded by an enquiry into the circumstances leading upto the enactment. As discussed above, the constitutional power of judicial review contemplates a review of the provision, as it stands, and not a review of the circumstances in which the enactment was made. Be   it   noted   that   merely   holding   an   enacted   provision   as unconscionable   or   arbitrary   is   not   sufficient   to   hold   it   as 15 (1954) SCR 1 29 unconstitutional unless such infirmities are sufficiently shown to exist   in   the   form,   substance   or   functioning   of   the   impugned provision. No such infirmity has been exhibited and adverted to in the impugned judgment. Inconsistency of clause (f) and absence of nexus with Section 43B 31. The High Court has supported its finding of invalidity by recording   two   observations   vis­a­vis   the   previously   existing (unamended) clauses  of  Section  43B  –   , that clause  (f)  is first inconsistent with other clauses and nature of deduction targeted in clause (f) is distinct from other deductions.  Second , that clause (f)   has   no   nexus   with   the   objects   and   reasons   behind   the enactment of original Section 43B and therefore, the objects and reasons attributed to Section 43B cannot be used to deduce the object and purpose of clause (f). 32. At the outset, we observe that both the grounds are ill­ founded. In the basic scheme of Section 43B, there is no direct or indirect limitation upon the power of legislature to include only particular type of deductions in the ambit of Section 43B.  To say that Section 43B is restricted to deductions of a statutory nature 30 would   be   nothing   short   of   reading   the   provision   in   a   purely imaginative   manner.   As   already   discussed   above,   from   1983 onwards, Section 43B had taken within its fold diverse nature of deductions,   ranging   from   tax,   duty   to   bonus,   commission, railway fee, interest on loans and general provisions for welfare of employees. An external examination of this journey of Section 43B reveals that the legislature never restricted it to a particular category of deduction and that intent cannot be read into the main   Section   by   the   Court,   while   sitting   in   judicial   review. Concededly,   it   is   a   provision   to   attach   conditionality   on deductions   otherwise   allowable   under   the   Act   in   respect   of specified   heads,   in   that   previous   year   in   which   the   sum   is actually paid irrespective of method of accounting. 33. Further, it be noted that the broad objective of enacting Section 43B concerning specified deductions referred to therein was   to   protect   larger   public   interest   primarily   of   revenue including   welfare   of   the   employees.   Clause   (f)   fits   into   that scheme and shares sufficient nexus with the broad objective, as already discussed hitherto. 31 34. Before stepping into the next ground, we are inclined to observe that the approach of constitutional courts ought to be different while dealing with fiscal statutes. It is trite that the legislature is the best forum to weigh different problems in the fiscal domain and form policies to address the same including to create   a   new   liability,   exempt   an   existing   liability,   create   a deduction   or   subject   an   existing   deduction   to   new   regulatory measures.  In the very nature of taxing statutes, legislature holds the power to frame laws to plug in specific leakages. Such laws are always pin­pointed in nature and are only meant to target a specific avenue of taxability depending upon the experiences of tax evasion and tax avoidance at the ground level. The general principles   of   exclusion   and   inclusion   do   not   apply   to   taxing statutes   with   the   same   vigour   unless   the   law   reeks   of constitutional infirmities.  No doubt, fiscal statutes must comply with the tenets of Article 14. However, a larger discretion is given to the legislature in taxing statutes than in other spheres. In 16 , this Court Anant Mills Co. Ltd. vs. State of Gujarat & Ors. noted thus: “25. ...But, in the application of the principles, the courts, in view of the inherent complexity of fiscal adjustment of diverse   elements,   permit   a   larger   discretion   to   the 16 (1975) 2 SCC 175 32 Legislature in the matter of classification so long as it adheres to the fundamental principles underlying the said doctrine. The power of the Legislature to classify is of wide range and flexibility so that it can adjust its system of taxation in all proper and reasonable ways...” Viewed thus, the reason weighed with the Division Bench of the High Court in the impugned judgment is untenable.   Defeating the dictum in      Bharat Earth Movers    case 35. We   shall   now   examine   clause   (f)   on   the   ground   that   it defeats  the   judgment   of   this   Court   in   Bharat   Earth  Movers (supra).   We   have   carefully   analysed   the   decision   in   Bharat Earth Movers   (supra) and note that the Court was sitting in appeal over the nature of liability under the leave encashment scheme   and   held   such   liability   to   be   a   present   liability. Resultantly,   it   became   deductible   from   the   profit   and   loss account of the assessee in the same accounting year in which provision against the same is made. The Court rejected that leave encashment liability is a contingent one and observed thus: “ 7 . Applying   the   abovesaid   settled   principles   to   the facts of the case at hand we are satisfied that provision made by the appellant Company for meeting the liability incurred   by   it   under   the   leave   encashment   scheme proportionate with the entitlement earned by employees of the Company, inclusive of the officers and the staff, subject to the ceiling on accumulation as applicable on the relevant date, is entitled to deduction out of the gross receipts   for   the   accounting   year   during   which   the 33 provision is made for the liability. The liability is not a contingent   liability.   The   High   Court   was   not   right   in taking the view to the contrary.” 36. Before   the   judgment   in   Bharat   Earth   Movers   (supra), various   tribunals   and   High   Courts   across   the   country   were treating the liability in lieu of leave encashment as a contingent liability. This did not go down well with the assessees following the mercantile accounting system, as they were not able to avail deductions   upon   mere   creation   of   a   provision   against   such liability without making the actual payment. A challenge to this legal position reached before this Court in  Bharat Earth Movers (supra), wherein the Court reversed the position. 37. It is no doubt true that the legislature cannot sit over a judgment of this Court or so to speak overrule it. There cannot be any declaration of invalidating a judgment of the Court without altering   the   legal   basis   of   the   judgment   ­   as   a   judgment   is delivered with strict regard to the enactment as applicable at the relevant   time.     However,   once   the   enactment   itself   stands corrected,   the   basic   cause   of   adjudication   stands   altered   and necessary   effect   follows   the   same.     A   legislative   body   is   not supposed to be in possession of a heavenly wisdom so as to contemplate all possible exigencies of their enactment. As and 34 when the legislature decides to solve a problem, it has multiple solutions on the table. At this stage, the Parliament exercises its legislative wisdom to shortlist the most desirable solution and enacts a law to that effect.  It is in the nature of a ‘trial and error’ exercise and we must note that a law­making body, particularly in statutes of fiscal nature, is duly empowered to undertake such an exercise as long as the concern of legislative competence does not come into doubt. Upon the law coming into force, it becomes operative in the public domain and opens itself to any review under   Part   III   as   and   when   it   is   found   to   be   plagued   with infirmities. Upon being invalidated by the Court, the legislature is free to diagnose such law and alter the invalid elements thereof. In doing so, the legislature is not declaring the opinion of the Court to be invalid. 38. In   Welfare Association. A.R.P., Maharashtra and Anr. 17 , this Court relied upon   vs. Ranjit P. Gohil and Ors. Indian 18 Aluminium Co. and Ors. vs. State of Kerala and Ors.   and upon elaborate analysis, laid down certain principles to preserve the delicate balance of separation of powers and observed thus: 17 (2003) 9 SCC 358 18 (1996) 7 SCC 637 35 “47. ...(v) in exercising legislative power, the legislature by mere declaration, without anything more, cannot directly overrule,   revise   or   override   a   judicial   decision.   It   can render judicial decision ineffective by enacting valid law on   the   topic   within   its   legislative   field   fundamentally altering   or   changing   its   character   retrospectively.   The changed or altered conditions are such that the previous decision would not have been rendered by the court, if those conditions had existed at the time of declaring the law as invalid….   It is competent for the legislature to enact the law with retrospective effect; (vi)   the   consistent   thread   that   runs   through   all   the decisions   of   this   Court   is   that   the   legislature   cannot directly overrule the decision or make a direction as not binding   on   it   but   has   power   to   make   the   decision ineffective by removing the base on which the decision was rendered, consistent with the law of the Constitution and   the   legislature   must   have   competence   to   do   the same.” The Court then relied upon  State of T.N. vs. Arooran Sugars 19  to reaffirm the point and noted thus: Ltd. “48. In State of Tamil Nadu v. Arooran Sugars Ltd., the Constitution Bench made an exhaustive review of all the available decisions on the point and summed up the law by holding: ­ “It is open to the legislature to remove the defect pointed out by the court or to amend the definition or any   other   provision   of   the   Act   in   question retrospectively. In this process it cannot be said that there has been an encroachment by the legislature over the power of the judiciary. A court's directive must always bind unless the conditions on which it is   based   are   so   fundamentally   altered   that   under altered circumstances such decisions could not have been given. This will include removal of the defect in a statute pointed out in the judgment in question, as well as alteration or substitution of provisions of the enactment on which such judgment is based, with retrospective effect.”” 19 (1997) 1 SCC 326 36 In  Indian Aluminium Co.  (supra), the Court relied upon a set of authorities and extended its approval to the above stated position of law thus: “41. …  A Constitution Bench of this Court had held that the distinction between legislative act and judicial act is well­known. The adjudication of the rights of the parties is a judicial function. The legislature has to lay down the law prescribing the norms or conduct which will govern the parties and transactions to require the court to give effect to that law. Validating legislation which removes the norms of invalidity of action or providing remedy is not an encroachment   on   judicial   power.   Statutory   rule   made under   the   proviso   to   Article   309   was   upheld.   The legislature   cannot   by   a   bare   declaration   without anything more, directly overrule, reverse or override a judicial decision at any time in exercise of the plenary power conferred on the legislature by Articles 245 and 246   of   the   Constitution.   It   can   render   a   judicial decision ineffective by enacting a valid law on a topic within its legislative field, fundamentally altering or changing   with   retrospective,   curative   or   nullifying effect,   the   conditions   on   which   such   a   decision   is based.     In Hari Singh and Ors. v. The Military Estate Officer, (1973) 1 SCR 515, prior to 1958 two alternative modes   of   eviction   under   Public   Premises   Act   were available.   When   the   eviction   was   sought   of   an unauthorised   occupant   by   summary   procedure   the constitutionality thereof was challenged and upheld. The Act was subsequently amended in 1958 with retrospective operation from September 16, 1958. Thereunder only one procedure for eviction was available. It was contended to be a legislative encroachment of judicial power. A Bench of   three   Judges   held   that   the   legislature   possessed competence over the subject matter and the Validation Act could remove the defect which the court had found in the previous case. It was not the legislative encroachment of judicial power but one of removing the defect which the court had pointed out with a deeming date.” (emphasis supplied) 37 39. Reverting to the true effect of the reported judgment under consideration, it was rendered in light of general dispensation of autonomy of the assessee to follow cash or mercantile system of accounting   prevailing   at   the   relevant   time,   in   absence   of   an express statutory provision to do so differently.  It is an authority on the nature of the liability of leave encashment in terms of the earlier dispensation.  In absence of any such provision, the sole operative   provision   was   Section   145(1)   of   the   1961   Act   that allowed   complete   autonomy   to   the   assessee   to   follow   the mercantile   system.     Now   a   limited   change   has   been   brought about by the insertion of clause (f) in Section 43B and nothing more.   It applies prospectively.   Merely because a liability has been held to be a present liability qualifying for instant deduction in terms of the applicable provisions at the relevant time does not ipso facto  signify that deduction against such liability cannot be regulated by a law made by Parliament prospectively.  In matter of statutory deductions, it is open to the legislature to withdraw the same prospectively.   In other words, once the Finance Act, 2001 was duly passed by the Parliament inserting clause (f) in Section 43B with prospective effect, the deduction against the liability of leave encashment stood regulated in the manner so 38 prescribed. Be it noted that the amendment does not reverse the nature of the liability nor has it taken away the deduction as such.  The liability of leave encashment continues to be a present liability as per the mercantile system of accounting.  Further, the insertion of clause (f) has not extinguished the autonomy of the assessee to follow the mercantile system.   It merely defers the benefit of deduction to be availed by the assessee for the purpose of computing his taxable income and links it to the date of actual payment thereof to the employee concerned.  Thus, the only effect of the insertion of clause (f) is to regulate the stated deduction by putting it in a special provision. 40. Notably,   this   regulatory   measure   is   in   sync   with   other deductions specified in Section 43B, which are also present and accrued liabilities.  To wit, the liability in lieu of tax, duty, cess, bonus,   commission   etc.   also   arise   in   the   present   as   per   the mercantile system, but assessees used to defer payment thereof despite   claiming   deductions   thereagainst   under   the   guise   of mercantile system of accounting.  Resultantly, irrespective of the category of liability, such deductions were regulated by law under the aegis of Section 43B, keeping in mind the peculiar exigencies of fiscal affairs and underlying concerns of public revenue.   A 39 priori, merely because a certain liability has been declared to be a present liability by the Court as per the prevailing enactment, it does not follow that legislature is denuded of its power to correct the mischief with prospective effect, including to create a new liability,   exempt   an   existing   liability,   create   a   deduction   or subject   an   existing   deduction   to   new   regulatory   measures. Strictly   speaking,   the   Court   cannot   venture   into   hypothetical spheres   while   adjudging   constitutionality   of   a   duly   enacted provision   and   unfounded   limitations   cannot   be   read   into   the process of judicial review.  A priori, the plea that clause (f) has been enacted with the sole purpose to defeat the judgment of this Court is misconceived. 41. The position of law discussed above leaves no manner of doubt   as   regards   the   legitimacy   of   enacting   clause   (f).   The respondents   have   neither   made   a   case   of   non­existence   of competence   nor   demonstrated   any   constitutional   infirmity   in clause (f). 42. In   view   of   the   clear   legal   position   explicated   above,   this appeal   deserves   to   be   allowed.     Accordingly,   the   impugned judgment of the Division Bench of the High Court is reversed and 40 clause   (f)   in   Section   43B   of   the   1961   Act   is   held   to   be constitutionally valid and operative for all purposes.  No order as to costs.  Pending interlocutory applications, if any, shall stand disposed of. ..................................J.       (A.M. Khanwilkar) ..................................J.  (Hemant Gupta) ..................................J.  (Dinesh Maheshwari) New Delhi; April 24, 2020.