Full Judgment Text
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PETITIONER:
STATE OF U.P. AND ANR.
Vs.
RESPONDENT:
ANNAPURNA BISCUIT MFG. CO.
DATE OF JUDGMENT16/04/1973
BENCH:
KHANNA, HANS RAJ
BENCH:
KHANNA, HANS RAJ
HEGDE, K.S.
CITATION:
1973 AIR 1333 1973 SCR (3) 987
1974 SCC (3) 121
CITATOR INFO :
RF 1975 SC 198 (10)
RF 1977 SC2279 (37)
ACT:
U.P. Sales Tax Act 1947 s. 29-A--Validity--U.P. Sales Tax
(Amendment & Validation Act 1971 Ss. 15 and 17--section 15
inserting s. 29-A into parent Act--Section 17 making
consequential provisions--Validity of Ss. 15 and 17--State
Legislature whether hat competence to enact law enforcing
deposit of money wrongly realised by dealer as
sales-tax--Such law whether covered by Constitution of
India, Seventh Schedule, entry 54 List II or entries 7 and
10 List Ill.
HEADNOTE:
By s. 29-A of the U.P. Sales Tax Act 1948 inserted by s. 15
of the U.P. Sales Tax (Amending and Validation) Act 1971
sales_tax wrongly realised by a dealer ’from any person had
to be deposited in the Government Treasury. It would be
field in trust by the Government on behalf of such person
and refunded to him if application for that purpose was maid
within a period laid down in the section. Section 17 of the
Amending Act contained consequential and validating
provisions. The High Court of Allahabad in petitions filed
by the respondents held that the therefore enactment was
unconstitutional. Consequently s. 17 of the Amending Act
was also unconstitutional.
Dismissing the appeal filed by the State.
HELD: (i) The argument that provision like section 29-A
is ancillary or incidental to the collection of tax
legitimately due under a law made under entry 54 has no
force in view of this Court’s derision in Abdul Quader’s
case and in Ashoka Marketing Ltd., wherein provisions
similar to s. 29-A were held not to fall under entry 54 of
List II. [991 D]
(ii) The impugned law could not also be held to fall under
entry 7 List III which relates to contracts. A similar
argument was rejected by this Court in Ashoka Marketing Ltd.
[992 G]
(iii) The impugned law could not be said to relate to
Mats so as to fill under entry 10 of List HI. A law
compelling deposit of money wrongly realised as sales,-tax
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cannot in pith and substance be considered to be a law
relating to trusts. [993 B]
(iv) S. 17 was linked with s. 15 and could not exist
independently of that section. The High Court rightly held
it to be unconstitutional.
Abdul Quarder and Co. v. Sales Tax Officer, Hyderabad,
[1970] 25 S.T.C. 155 and Ashoka Marketing Ltd. v. State of
Bihar and Another, [1970] 26 I.T.R. 254, applied.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1716 of
1972.
Appeal by certificate from the judgment and order dated
November 11, 1971 of the Allahabad High Court in Civil Misc.
Writ Nos. 3716 of 1970.
988
S. N. Kachar N. D. Karkhanis, K. C. Agarwala and O. P.
Rana, for the appellants.
Yogeshwar Prasad, S. K. Bagga and S. Bagga, for the
respondents.
The Judgment of the Court was delivered by
KHANNA, J. This appeal by certificate is directed against
the judgment of Allahabad High Court whereby that court held
the provisions of section 29-A of the U.P. Sales Tax (Act 15
of 1948) (hereinafter referred to as the principal Act)
inserted by section 15 of the U.P. Sales Tax (Amendment and
Validation) Act, 1971 (Amendment Act of 1971) hereinafter
referred to as the Amending Act) as well as section 17 of
the Amending Act to be unconstitutional.
This Court in the case of Commissioner of Sales Tax v. Ganga
Sugar Corporation Ltd.(1) held that section 8-A (4) of the
principal Act was ultra vires the State Legislature :
Section 8-A (4) read as under :
"8-A(4). Without prejudice to the provisions
of clause (g) of sub-section (2) of section
14, the amount realised by any person as tax
on sale of any goods shall, not withstanding
anything contained in any other provision of
this Act, be deposited by him in a Government
treasury within such period as may be
prescribed, if the amount so realised exceeds
the amount payable as tax in respect of that
sale or if no tax is payable in respect
thereof."
The Court in that context relied upon the decision in Abdul
Quader and Co. v.Sales Tax Officer, Hyderabad.(2) it was
held in Abdul Quader’s case that the State Legislature in
making a similar provision, viz., section 11(2) in the
Hyderabad General Sales Tax Act, could not be regarded as
having directly legislated for the imposition of sales and
purchase tax under entry 54 List 11 in the Seventh Schedule
to the Constitution because the amount though collected by
way of tax was not exigible as tax under the law. It was
observed
"We do not think that the ambit of ancillary
or incidental power goes to the extent of
permitting Legislature to provide that though
the amount collected-may be .wrongly-by way of
tax is not exigible under the law as made
under the relevant taxing entry, it shall
still be paid over to Government, as if it
were a tax."
(1) [1970] 25 S. T. C. 155.
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(2) [1964] 15 S. T. C. 403.
989
In 1969 the Uttar Pradesh Taxation Amendment Act, 1969 (U.P.
Act 11 of 1969) was passed. Section 17 of that Act inserted
section 29-A which read as under:
"29-A.-Refund in special cases.
Not withstanding anything contained in this
Act or in any other law for the time being.in
force or in any judgment, decree or order of
any court, where any amount is either
deposited or paid by any dealer or other
person under subsection (4) or sub-section (5)
of section 8-A, such amount or any part
thereof shall on a claim being made in that
behalf in such form and within such period as
may be prescribed, be refunded to the person
from whom such dealer or the person had
actually realised such amount or part
, and to
no other person."
On August 22, 1971 the Amending Act was published. A number
of amendments were made by the Amending Act in the principal
Act. By section 10 of the Amending Act, sub-section (4) and
(5) of section 8-A were omitted. Section 15 of the Amending
Act was as under:
"15. For section 29-A of the principal Act,
the following section shall be substituted,
namely :-
" 29-A. (1) Where any amount is realised from
any person by any dealer purporting to do so
by way of realisation of tax on the sale of
any goods to such person, such dealer shall
deposit the entire amount so realised into the
Government Treasury, within such period as may
be prescribed notwithstanding that the dealer
is not liable to pay such amount as tax or
that only a part of it is due from him as tax
under this Act,
(2) Any amount deposited by any dealer under
subsection (1) shall, to the extent it is not
due as tax, be held by the State Government in
trust for the person from whom it was realised
by the dealer, or for his legal
representatives, and the deposit shall
discharge such dealer of the liability in
respect thereof the extent of the deposit.
(3) Where any amount is deposited by any
dealer under sub-section (1), such amount or
any part thereof shall, on a claim being made
in that behalf in such form as may be
prescribed, be refunded, in the manner pres-
cribed, to the person from whom such dealer
had actually realised such amount or part, or
to his legal representatives, and to no other
person.
990
Provided that no such claim shall be
entertained after the expiry of three years
from the date of the order of assesment or.
one year from the date of the final order on
appeal, revision or reference, if any, in
respect thereof whichever is later.
Explanation-The expression ’final order on
appeal, ’revision or reference’ includes an
order passed by the Supreme Court under
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Article 32, Article 132, Article 133, Article
136 or Article 137, or by the High Court under
Article 226 or Article 227 of the
Constitution."
Section 17 contains transitional provisions for deeming and
validation consequent upon the deletion of sub-sections (4)
and,(5) of Section 8-A and the substitution of section 29-A
in the principal Act.
The dispute relates to the amount which a dealer wrongly
realises as sales tax from the customer and the question
which arises for consideration is whether a State
Legislature has the legislative competence to pass a law for
the deposit of that amount in the Government Treasury. In
other words, is there any entry in List 11 or List III of
the Seventh Schedule to the Constitution under which the
State Legislature could make such a law? So far as section
17 of the Amending Act is concerned, the High Court observed
that this section was dependent upon and interrelate with
section 15 of the Amending Act. Section 17 provides that
the amount already deposited under section 8-A(4) of the
principal Act shall be deemed to be under section 29-A as
substituted by section 15 of the Amending Act. Section 15
is the principal provision, while section 17 is an ancillary
provision. If section 15 was unconstitutional, section 17
would also share the same fate and would have to be struck
down as unconstitutional because it is linked with section
15 and cannot exist independently of that section. Learned
Advocate General appearing for the appellant State has not,
and in our opinion, rightly challenged the correctness of
the view taken by the High Court in this respect.
We may now deal with the provisions of section 15 of the
Amending Act as a result of which section 29-A was
substituted in lieu of the old section 29-A in the principal
Act. Section 29-A deals with the amount wrongly realised by
a dealer on sale of goods to any person. Sub-section (1) of
section 29-A of the Principal Act makes it obligatory on the
part of the dealer to deposit such amount into the
Government Treasury "notwithstanding that the dealer is not
liable to pay much amount as tax or that only a part of it
is due from him as tax under this Act." Subsection (2)
provides that the amount so deposited by a dealer shall to
the extent it is not due as tax from him be held by the
State
991
Government in trust for the person from whom it was realised
by the dealer or for his legal representatives. it further
provides that when a dealer has deposited the amount into
the Treasury, he shall no longer be liable to the person
from whom he has realised the amount. According to sub-
section (3) of the section, the amount deposited into- the
Government Treasury by the dealer or any part thereof shall,
on a claim being made in that behalf in such manner and form
as may be prescribed, be refunded to the person from whom
the dealer had actually realised the amount or part, or to
his legal representatives. Section 29-A thus seeks to
ensure the deposit into the Government Treasury of the
amount by a dealer as has been wrongly realised by him as
sales tax. As the said amount does not constitute sales
tax, it is not covered by entry 54 in List II of the Seventh
Schedule to the Constitution which relates to taxes on sale
or purchase of goods other than newspapers subject to the
provision of entry 92-A of List I.
The argument that provision like section 29A is ancillary or
incidental to the collection of tax legitimately due under a
law made under entry 54 has no force. Such an argument was
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rejected by this Court in Abdul Quader’s case (supra) in the
following words :
" The provision however is attempted to be
justified on the ground that though it may not
be open to a State Legislature to make
provision for the recovery of an amount which
is not a tax under entry 54 of List II in a
law made for that purpose, it would still be
open to the Legislature to provide for paying
over all the amounts collected by way of tax
by persons, even though they really are not
exigible as tax, as part of the incidental and
ancillary power to make provision for the levy
and collection of such tax-But where the
legislation under the relevant entry proceeds
on the basis that the amount concerned is not
a tax exigible under the law made under that
entry, but even so lays down that though it is
not exigible under the law, it shall be paid
over to Government, merely because some
dealers by mistake or otherwise have collected
it as tax, it is difficult to see how such a
provision can be ancillary or incidental to
the collection of tax legitimately due under a
law made under the relevant taxing entry.".
The above observations were quoted with approval by a six-
Judge Bench of this Court in the case of Ashoka Marketing
Ltd v. State of Bihar-and Another(1). In that case the
provisions of section 20 A of the Bihar Sales Tax Act which
were substantially
(1) [1970] 26 I. T. R. 254.
992
similar to those of section 29-A now impugned before us,
were assailed. Shah J. (as he then was) speaking for the
Court observers:
"A provision which enables the dealer to pass
on the liability for payment of tax is
incidental to legislation for sales tax. But
we are unable to hold that a provision, under
which a dealer is called upon to pay to the
State an amount which has been collected by
him on a representation-express or implied-
that an equal amount is payable by him under
the Bihar Sales Tax Act, is a provision
incidental to the power to levy ’tax on sale
or purchase of goods’ within the meaning of
entry 54 List 11 of the Seventh Schedule.
Entry 54, List 11, of the Seventh Schedule
comprehends the power to impose tax, to
prescribe machinery’ for collecting the tax,
to designate officers, by whom the liability
may be imposed and to prescribe the authority,
obligation and indemnity of the officers. The
State Legislature may under entry 54, List II,
be competent to enact a law in respect of
matters necessarily incidental to ’ta
x on the
sale. and ,purchase of goods’. But a
provision compelling a dealer who has
deliberately or erroneously recovered an
amount from the purchaser on a representation
that he is entitled to recover it to recoup
himself for payment of tax, to pay over that
amount to the State cannot, in our judgment,
be regarded as necessarily incidental to
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lavying an amount as tax which the State is
incompetent to levy. A mere device cannot be
permitted to defeat the provision of the
Constitution by clothing the claim in the form
of a demand for depositing the money with the
State which the dealer has collected, but
which he was not entitled to collect."
In view of the above decision, the contention that the
impugned Act would be covered by entry 54 in List 11 can
plainly be not accepted.
Argument has been advanced before us on behalf of the
appellant that the impugned law would be covered by entry 7
in List III which relates, inter alia, to contracts. A
similar argument was advanced in the case of Ashoka
Marketing Ltd. (supra) and was rejected in the following
words
"We fail to appreciate how power to legislate
in respect of entries 6, 7 and 13 would
authorise the State’, Legislature to legislate
in respect of recovery from the dealer of an
amount which the dealer was in law not
993,
entitled to, collect, but Which he has
collected.The power to legislate in respect of
sub-section’(3),(4) and (5) of section 20A
does not fall under entries6, 7 and 13 of
List III expressly , nor can it be said that
the power to legislate is necessarily
incidental to the power contained in entries
6, 7 and 13 of List III."
Lastly, it has been argued that the law in question relates
to trust and can be justified under entry 10 in List 111.
We, however, fail to see as to how such a law can be said to
relate to trusts. A trust is an obligation annexed to the
ownership of property and arises out of confidence reposed
in and accepted by the owner or declared and accepted by him
for the benefit of another or of another and the owner(see
section 3 of the Indian Trusts Act, 1882). It is plain that
a law compelling deposit-of money wrongly realised as sales
tax cannot in pith and substance be considered to be a law
relating to trusts. The mere use of the word "trust" in
sub-section (2) of section 29-A would not make the impugned
law to be one relating to trusts.
The appeal consequently fails and is dismissed with costs.
G.C. Appeal dismissed.
994