COMMISSIONER, QUILON MUNICIPALITY, QUILON, ANDANOTHER vs. M/S. HARRISONS & CROSFIELD LTD.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 9 PETITIONER: COMMISSIONER, QUILON MUNICIPALITY, QUILON, ANDANOTHER Vs. RESPONDENT: M/S. HARRISONS & CROSFIELD LTD. DATE OF JUDGMENT: 05/10/1964 BENCH: MUDHOLKAR, J.R. BENCH: MUDHOLKAR, J.R. GAJENDRAGADKAR, P.B. (CJ) WANCHOO, K.N. HIDAYATULLAH, M. DAYAL, RAGHUBAR CITATION: 1965 AIR 1174 1965 SCR (1) 581 ACT: Kerala Profession Tax (Validation and Re-assessment) Act, 1958 (Act No. XIV of 1958), s. 2.Whether violative of Art. 276 of the Constitution. Travancore District Municipalities Act 23 of 1116 M.E.- Section 325--Power to make and amend rules under the section whether includes power to give retrospective operation to rules. HEADNOTE: The Quilon Municipality levied, in the pre-Constitution period, a profession tax under powers conferred by the Travancore District Municipalities Act (Act 23 of 11 16 M.E., corresponding to 1940 A.D.). The tax was leviable on a half-yearly basis on companies and persons transacting busi- ness in the municipal area for not less than a certain period in a year. The rates were laid down in rule 16 of the Second Schedule to the aforesaid Act, and were on a graduated scale varying with the income of the assessee. Under Rule 18(2), as it originally stood the income of an assessee transacting business inside as well as outside the area of the Municipality was to be deemed to be a prescribed percentage of the turnover of the business inside the Municipality. A proviso was however added to Rule 18(2) in 1947 which laid down that in the case of the assessees who were assessed to income-tax under the Travancore Income-tax Act, the income for the purpose of levying the profession tax would be computed in the following manner i.e. the profits earned by the assessee in the whole State as disclosed by the assessment under the said Act would be divided in the proportion of the turnover of the business inside and outside the Municipality and the portion thus found attributable to the business in the Municipal area would be subjected to profession tax. In 1950, after the promulgation of the Constitution, s. 3 of the Finance Act (Act 25 of 1950) repealed the Travancore Income-tax Act and replaced it by the Indian Income-tax Act, 1922. Thereafter Municipalities in Travancore began to construe the re- ferences to the Travancore Income-tax Act in rule 18 as http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 9 references to the Income-tax Act, but this procedure was held to be illegal by the Travancore Cochin High Court by a judgment delivered in 1955. The appropriate authority, thereupon by Notification dated 15th February 1956, amended rule 18 to provide, Inter alia, that, with effect from 1-4- 50 references to the Travancore Income-tax Act in that rule would be read as references to the Indian Income-tax Act, and income under the proviso to sub-rule (2) would be computed with reference to the income in the whole of the Indian Union instead of the income in the whole of Travancore State. The amended proviso was also struck down by the High Court, on the ground that it was retrospective in operation. Thereupon the Kerala Legislature passed the Kerala Profession Tax (Validation and Reassessment) Act, 1958 (Act 14 of 1958) which in s. 2 provided that the levy of the tax under the aforesaid amendment would remain valid and would not be open to challenge on the ground that it had retrospective operation. ’Me respondents who were taxed by the Quilon Municipality under the amended proviso challenged the Validating Act before the Kerala High Court contending that it was a post-Constitution law which in imposing a profession 582 tax of more than Rs. 250 per year on certain classes of assessees contravened the terms of Art. 276(2) of the Constitution. This contention was upheld by the High Court. Aggrieved thereby, the Quilon Municipality appealed to the Supreme Court. It was contended on behalf of the appellants that what the impugned Act did was merely to adapt the machinery for the assessment and levy of the tax to a situation arising out of the repeal of the Travancore Income-tax Act and its replacement by the Indian Income-tax Act in 1950, and therefore there was no contravention of Art. 276(2). Nor was the Article contravened by the retrospective given to the provision in question. HELD: (i) The proviso to rule 18(2) introduced in 1947 was not a mere machinery provision. Under rule 18(2) as it originally stood the income of all assessees transacting business both inside and outside the Municipality was, for the purpose of levying profession tax, computed on the basis of a percentage of the turn-over inside the municipality. The proviso created a different procedure in the case of those who were assessed to income-tax by linking up their income for the purpose of the profession tax with their profits in the whole State as assessed under the Travancore Income-tax Act. Thus a new class of assessees came into being which had not existed before the proviso was enacted. The method of computing income laid down in the proviso was also likely to result in a different incidence of tax liability in the case of those covered by it. Considering all this, the argument that the proviso did not affect either the basis or the incidence of the tax, could not be accepted. [588 F]. (ii) The amendment of 1956 linked up the determination of the profits liable to profession tax with the Indian Income- tax Act instead of the Travancore Income-tax Act. Also, under the amended proviso to rule 18(2), the profits in the whole of the Indian Union and not merely in the State of Travancore, would be the basis of computing income for the purpose of levying profession tax. The provisions of the Indian and Travancore Income-tax Acts were different and the territory of the Indian Union was much larger than that of Travancore, and these differences were likely to affect the tax liability of those covered by the said amendment. [590 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 9 E-F]. (iii) The argument that the Kerala Legislature was competent to give retrospectivity to a validating law and that since the legislature had validated the amendment to the proviso as from April 1950, the amendment was valid, could not be accepted. The proviso had been given operation subsequent to the commencement of the Constitution and the provisions of Art. 276 would therefore stand in the way of the legislature which validated it. [590 F-H]. Mst. Jaclao Bahuji v. Municipal Committee, Khandwa, [1961] 2 S.C.R. 636, distinguished. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeals Nos. 415 to 419 of 1964. Appeals from the judgment and decree dated April 12, 1961, of the Kerala High Court in O.P. Nos. 88 of 56, 240 of 1956E, 117 of 1957, 50 of 1958 and 156 of 1958. C. K. Daphtary, Attorney-General and V. A. Syeid Muhammad, for the appellants (in all the appeals). G. B. Pai, J. B. Dadachanji, O. C. Mathur and Ravinder Narain for the respondents (in all appeals). 583 The Judgment of the Court was delivered by Mudholkar J. The only point which arises for decision before us in this group of five appeals from a common judgment delivered by the High Court of Kerala in six writ petitions, five of which were preferred by the respondents and one by M/s. Brooke Bond (India) Ltd., is whether s. 2 of the Kerala Profession Tax (Validation and Reassessment) Act, 1958 (Act No. XIV of 1958) is invalid on the ground that it violates the provisions of’ Art. 276 of the Constitution. The relevant part of Art. 276 of the Constitution runs thus: "276(1) Notwithstanding anything in Article 246 no law of the Legislature of a State relating to taxes for the benefit of the State or of a municipality district board, local board or other local authority therein in respect of professions, trades, callings, or employments shall be invalid on the ground that it relates to a tax on income. Provided that if in the financial year immediately preceding the commencement of this Constitution there was in force in the case of any State or any such municipality, board or authority a tax on professions, trades, callings or employments the rate, or the maximum rate, of which exceeded two hundred and fifty rupees per annum, such tax may continue to be levied until provision’ to the contrary is made by Parliament by law, and any law so made by Parliament may be made either generally or in relation to any specified States, municipalities, boards or authorities." It is common ground that before the Constitution came into force the Quilon Municipality had, in exercise of the power conferred by s. 91 of the Travancore District Municipalities Act, 23 of 1116 M.E. corresponding to the year 1940 (hereafter referred to as the Act) imposed a profession tax upon every company and every person who, among other things, transacts business within the limits of the municipality for not less than a certain period during a year. Sub-section http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 9 (1) of s. 91 further provides that a company or person liable to pay the tax shall pay a half-yearly tax assessed in accordance with -the rules mentioned in Schedule H. ’Me Schedule contains, amongst other things, rules, and rules 16 and 18 are the only rules relevant for consideration in these appeals. Rule 16 sets out slabs of half-yearly income for the purpose of assessment of companies and persons to the LlSup./65---12 584 tax. In this rule the assesees are divided into 12 classes. In the first class come assessees whose half-yearly income exceeds Rs. 21,000 who have to pay a tax of Rs. 275 per half-year. Next below it is cl. (2) which provides that those whose half-yearly income exceeds Rs. 18,000 but does not exceed Rs. 21,000 shall pay a tax of Rs. 225 every half- year. The liability of assessees whose incomes are below Rs. 18,000 goes on diminishing in each lower slab. Then there is a proviso to sub-r. (1) which runs thus "Provided that a company whose half-yearly income is more than twenty-one thousand rupees shall, notwithstanding anything contained in this or any other rule, pay in addition to the maximum half-yearly tax of rupees two hundred and seventy-five and additional half-yearly tax on such excess calculated at the rate of one rupee per one hundred rupees or part thereof." With respect to assessees falling within the first slab the proviso thus imposes an additional tax over and above Rs. 275 every half-year. We are not concerned with the remaining sub-rules of r. 16. Rule 18 contains three sub-rules but we are concerned ,only with sub-rr. (1) and (2) and they are as follows : "(1) Where a company or person transacts busi- ness in any half-year exclusively in the area of a single municipality, the income of such - company or person from the transaction of such business shall, for the purpose of levying profession-tax under this Act during the half- year, be deemed to be- (a) where income-tax is assessed on such company or person under the Travancore Income- tax Act for the year, comprising the half- year, one-half of the amount at which the profits and gains of such business are computed under Section 8 of the Travancore Income-tax Act for the purpose of assessing the income-tax; and (b) where the amount of the said profits and gains is not ascertainable or where such company or person is not assessed to income- tax, such percentage as our Government may prescribe, of the turn-over of the business transacted in the area of the municipality during the half-year or where this is also unascertainable during the corresponding half- year of the previous year. 585 (2) Where a company or person transacts business partly in the area of a municipality and partly outside such area, the income of such company or person from the transaction of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 9 business in the area of the municipality shall, for the purpose of levying profession- tax under this Act, be deemed to be the percentage prescribed under clause (b) of sub- rule (1) of the turnover of the business transacted in such area during the half-year or the corresponding half-year of the previous year, as the case may be." By a notification of August 28, 1947 the appropriate authority empowered by s. 325 of the Act to frame rules added the following proviso to sub-r. (2) : "Provided that in the case of a company or person assessable to income tax, the total profits earned by the company or person as disclosed by the Income-tax assessment for the whole State for the year comprising the half- year for which the profession tax is to be levied, shall be divided in the proportion of the turn-over of the business of the company or person in the Municipality and outside, for purposes of assessment to profession tax." By the operation of s. 3 of the Indian Finance Act, 25 of 1950 the Travancore Income-tax Act stood repealed and the municipal authorities construed the reference to the Travancore Income-tax Act in sub-r. (1) of r. 18 as reference to the Indian Income-tax Act. They also construed the reference to the Travancore Income-tax Act in the proviso to sub-r. (2) in the same way. In Harrisons and Crosfield Ltd. v. Commissioner of Quilon Municipality(1) the Travancore-Cochin High Court held that the proviso had only provided for the adoption of certain figures representing the total profits as disclosed by the Income-tax assessment for a particular year in which the emphasis was upon the assessable area, which, after the coming into force of the Indian Income-tax Act in the State of Travancore became impossible of ascertainment and that, therefore, the entire proviso was rendered obsolete. Thereafter, the appropriate authortiy amended sub-rr. (1) and (2) of r. 18 by notification dated February 15, 1956 as follows : "(1) In clause (a) of sub-rule (1) of rule 18- (1) I.L.R. 1955 T.C. 1003. 586 .lm15 (a) for the words ’Travancore Income Tax Act’ wherever they occur, the words and figures ’Indian Income Tax Act, 1922’ shall be substituted. (b) for the word and figure ’Section 8’ the word and figure ’Section 10’ shall be substituted. (2) In the proviso to sub-rule (2) of Rule 18 for the words ’whole State’ the words ’whole of the Indian Union’ shall be substituted. These amendments shall be deemed to have come into effect from 1st April 1950." The validity of the amendments was challenged before the High Court in Highland Produce Co. Ltd. v. The Commissioner, Alleppey Municipal Council(1) on the ground that the power conferred by S. 325 of the Act to frame rules could not be exercised so as to give retrospective operation to any rule. The High Court accepted the contention add thereupon Act 14 of 1958, the validity of S. 2 of which is challenged before us, was enacted by the Kerala Legislature. That provision reads thus "Validation of the levy or collection of profession tax under the Travancore District Municipalities Act, 1116 : Notwithstanding any http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 9 judgment, decree or order of any court, the amendments to the Taxation and Finance Rules contained in Schedule It to, the Travancore District Municipalities Act, 1116 (XXIII of, 1116) made by Notification No. LS. 11- 13975/55/ DD dated 15th February, 1956 of the Government of the former State of Travancore- Cochin, shall be deemed to have come into force with effect from the first day of April, 1950 and the validity of the levy or collec- tion of profession tax made under the said Act and Rules shall not be called in question on the ground that the amendments made by the notification aforesaid cannot have any retrospective operation, and any profession tax so levied but not collected may be collected as if the said amendment had been validly made with effect from the first day of April, 1950." It will be clear from the language of this provision that the legislature purported to validate the levy and collection of the tax under the amended proviso by validating the amendment of the proviso. The High Court struck down this section and now the (1) O.P. Nos. 196 to 202 of 1955 decided in October, 1956. 587 Quilon Municipality and its Commissioner have come up before us in appeal. The learned Attorney-General who appears for the appellants contends that what the Act does is merely to adapt the machinery for the assessment and levy of the tax to a situation arising out of the repeal of the Travancore Income-Tax Act by s. 3 of the Indian Finance Act, 1950 and replacing that Act by the Indian Income-tax Act. It, therefore, according to him, does not infringe the provisions of Art. 276 of the Constitution. He also contends that the retrospectivity given to the provision does not infringe the aforesaid constitutional provision. In support of the contention he has relied upon the decision in Mst. Jadao Bahuji v. Municipal Committee Khandwa(1). Before dealing with the effect of the amendment made to the proviso added in the year 1947 we must first consider whether the proviso merely purported to create a machinery for implementing the tax. We will assume that under s. 325 of the Act it was competent to the State Government of Travancore to enact the proviso which it did in the year 1947. If we look at r. 18 (2) as it stands it is clear that it did provide the means of assessing profession tax upon a company or person transacting business partly in the area of the municipality and partly outside such area. Under sub-r. (2) what the assessing authority had to do was to ascertain what was the turnover of the business transacted by the assessee within the municipal area and calculate the profits which the assessee will be deemed to have earned on the basis of the percentage prescribed by the Government under cl. (b) of sub-r. (1). Thus, the basis for taxation was the amount of profits deduced in this manner. Now, if we look at the proviso as it stood when it was first enacted in February, 1947 it would be clear that it contemplates the division of the profits earned by the assessee in the whole State between the turn-over of the business within the municipal area and the turn-over of the business outside the area. The total profits would, under the proviso, be the amount disclosed by the income-tax assessment for the whole State and their division was to be in the proportion of the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 9 turnover of the business within the municipality and outside it. Obviously, therefore, what the proviso did was to introduce a new basis for assessment of the taxable income. We say so because the assessment of profits in this way links up their computation with the income assessed for levying income-tax. Under the Travancore Income-tax Act only a certain set of deductions (1) [1961] 2 S.C.R. 636. 588 were permissible. Now, if an assessee has in fact expended money for certain purposes but such expenses are not allowable deductions under the Travancore Income-tax Act, it would follow that the profits calculated by reference to the income-tax assessment may work out higher than those actually earned by the assessee. We do not know what was the percentage prescribed by the Government of Travancore under cl. (b) of sub-r. (1) of r. 18. But it is possible that the assessable profits determined with reference to that provision may have been less than those determined under the proviso. In any case it cannot be said with certainty that the profits arrived at would have been iden- tical in the two cases. From the fact that the State enacted the proviso it would not be unreasonable to assume that the State thereby expected that the municipality would earn more income than under a computation made under sub-r. (2) of r. 18 read with cl. (b) of sub-r. (1) of r. 18. Another thing which the proviso of 1947 did was to take out of the category of assessees dealt with by sub-r. (2) of r. 18 such companies or persons as were assessable to income- tax. Sub-rule (2) as it stood, treated companies and persons transacting business partly in the area of the municipality and partly outside such area on a uniform footing irrespective of the question whether a company or a person was assessed to income-tax or not. For the first time the proviso put in a separate class those who were assessed to income-tax. The proviso thus affected the basis of assessment of tax and did not merely deal with the procedure for assessing the tax. In the circumstances we cannot accept the contention of the learned Attorney-General that the proviso did not affect either the basis or the incidence of the tax but merely provided a machinery for implementing the tax. Therefore, while dealing with the amendment made in the year 1956 we have to bear in mind that it was made in a provision concerning the basis of taxation. The question then would be whether the amended proviso was likely to enhance an assessee’s liability. No doubt, the object was to adapt the earlier proviso to the situation created by the repeal of the Travancore Income-tax Act. But whatever was its object, we have to ascertain its effect on an assessee’s liability to pay the profession tax. The proviso as it originally stood had linked up the deter- mination of the profits liable to tax under the rules with the Travancore Income-tax Act. The amendment of sub-r. (1) of 589 r. 18 has the effect of linking it up with the Indian Income-tax Act. By the amendment of the proviso the words "the whole of Indian Union" are now to be read therein for the words "the whole State". Mr. Pai for the respondent contended that in consequence of the amendment the total profits earned by a company or person as disclosed by the income-tax statement for the whole of India will now have to be divided in the same proportion as the turnover of the business of the company or person within the municipality http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 9 bore to the turn-over outside the municipality, ’or the purpose of assessment of the tax. The result of this, according to him, may sometimes be that a much larger amount of profits will have to be taken into account for assessing the tax than under the unmended proviso. He says that the amount of assessable profits would depend upon the permissible deductions under the Indian Income-tax Act and that if they are fewerthan before the result would be that assessable profits determine( under the Indian Income-tax Act would be higher than those under the Travancore Income- tax Act. As no detailed comparison of the provisions of the Travancore Income-tax Act as it force at the date of the amendment with those of the Indian Income-tax Act was made during the argument, we are not in a position to say whether in fact the assessable profits under the Indian Income-tax Act would have been larger than those under the Travancore Act at that time. We cannot, however, deny the Possibility of the permissible deductions under the Indian Income-tax Act being fewer than those under the Travancore Act as it stood at the date of its repeal. Again, since the amendment introduces a different statute with reference to which assessable profits are to be ascertained it is possible that the amended proviso may enhance the tax liability not only of assesees falling within the first slab but also of assessees falling in the lower slabs. Mr. Pai has sought to demonstrate by reference to actual figures that in respect of certain periods the present assessee’s liability to pay the tax as ascertained under the amended proviso would be higher than what it would have been under the amended proviso. These figures are to be found in three statements filed in the High Court by the respondents and marked as Ex 4, 13 and 23. The statements are identical and we would on refer to the first of them. In column 1 of Ex. 4 is mentioned the year of assessment; in the second column the turnover within the Quilon Municipality is set out; in the third column the turn-over relating to profits 590 assessable to Travancore income-tax Act is set out; in the fourth column the turnover in India is set out; in the fifth column income assessable under the Travancore Income-tax Act, had it been in force, is set out; in the sixth column income assessed under the Indian Income-tax Act is set out. From these figures income computed as per proviso to r. 18(2) before its amendment has been set out. If ’X’ is the figure in col. 5, ’Y’ is the figure in col. 3 and ’Z’ the figure in col. 2, the amount of Income before the amendment of the proviso would then be x/y x Z. We might call it ’The(1) [i.e. .’taxable income (1)’]. In tie last column of the statement the taxable income computed as per the proviso after its amendment is set out. This is arrived at by ,dividing the income assessed under the Indian Income-tax. Act which we will call ’A’ by the turn-over in India which we will call ’B’ and multiplying it by the turnover within the Quilon Municipality i.e. ’Z’. The taxable income thus arrived at i.e. A x Z might be called ’TI (2)’. It would appear by the comparison of the figures in col. 7 with those in col. 8 that in respect of the periods ending on June 30, 1949; June 30, 1950; June 30, 1951; June 30, 1954 and June 30, 1955 TI(2) is lower than TI(1). But in respect of periods ending on June 30, 1152; June 30, 1953 and June 30, 1956 TI(2) is higher than TI (1). Since the Attorney- General does not accept the correctness of the figures in columns 2 to 5 we will regard them as merely hypothetical. But even on the basis of these hypothetical figure it is http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 9 apparent that by applying the amended proviso the quantum of liability to pay tax on the same turn-over with respect to the same period would, in certain cases, be higher than what it would have been by applying the unmended proviso. The burden of tax is thus liable to be increased in certain circumstances. We have already pointed out that the amendment of 1956 was to operate as from April, 1950, that is, from a point of time coinciding with the repeal of the Travancore Income-tax ct. But then the proviso is given operation subsequent to the commencement of the Constitution, and the provisions of Art. 276 would stand in the way of the legislature which validated it. The learned Attorney General relying upon the decision of this Court in Mst. Jadao Bahuji’s case(1) contended that he Kerala legislature was competent to give retrospectivity to a validating law and that since the legislature has -validated he amendment to the proviso as from April,- 1950, the amendment is valid and took effect from that date. The decision upon (1) [1951] 2 S.C.R. 636. 591 which he has relied is distinguishable. That was a case in which the Validating Act had validated the imposition of a tax in excess of Rs. 50 not for a period subsequent to March 31, 1939 but for a period prior to that date. The contention of the assessee was that as the Validating Act was passed subsequent to the coming into force of s. 142-A of the Government of India Act, 1935 it was beyond the competence of the provincial legislature. This contention was rejected by this Court. The case before us. however, is different because the Validating Act purported to validate a profession tax to an extent above Rs. 250 subsequent to the commencement of the Constitution. The following obser- vations of this Court in that case in fact militate against the contention of the learned Attorney-General : "There can be no doubt that if a law was passed after the amendment and sought to impose taxes on professions etc., for any period after March 31, 1939, it had to conform to the limit prescribed by s. 142-A(2). The prohibition in the second subsection operated to circumscribe the legislative power by putting a date-line after which a tax in excess of Rs. 50 per annum per person for a period after the date-line could not be collected unless it came within the proviso." (p. 642). For all these reasons the amendment must, therefore, be regarded as violating the provisions of Art. 276 and we hold that the Kerala Legislature was incompetent to enact s. 2 of the Validating Act. We accordingly dismiss the appeals with costs. There will be one set of hearing fees. Appeals dismissed. 592