IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3950 OF 2002

COSMOPOLITAN CLUB ...APPELLANT (S)

VERSUS

THE STATE OF TAMIL NADU & ORS. ...RESPONDENT(S)       

O R D E R

Appellant,  Cosmpolitan Club,  is  incorporated under 26  of  the Companies  Act,

1913.  The said Club is in appeal against the judgment and order dated 5th December, 2001,

of a Division Bench of Madras High Court, whereby it was held that the appellantwas liable

to pay sales tax under the Tamil Nadu General Sales Tax Act, 1959, on the supplies of food

and drinks to its members.  

The main contention on behalf  of  the appellant is  that when a members' club

supplies food or drinks to its members, there is no sale because a members' club only acts as

the agent of the member.  Reliance is placed in this behalf upon the judgments of this Court

in  Secretary,  the  Madras  Gymkhaba  Club  Employees  Union  Vs.  Management  of  the

Gymkhana Club (1969) 1 SCR 742 and Joint Commercial Taxes Officer, Harbour Division-II,

Madras Vs. Young Men's Indian Association (1970) 1 SCC 462. In the former case it was held

that a club belongs to the members for the time being on its list of members.  Thus, members

can deal with the club as they

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like.  A club is identified with its members at a given point of time, so that it cannot be said

that a club has an existence apart from its members.  Even more relevant to the issue is the

decision in the case of Young Men's Indian Association (1970) 1 SCC 462 which dealt with

the very question, namely, “whether the supply of various preparations by each club to its

members involves a transaction of sale?  It was held, based upon the definition of “sale” in

the Sale of Goods Act, 1930, that there was no sale exigible to tax “if there is no transfer of

property from one to another...If the club, even though a distinct legal entity, is only acting as

an agent for its members in matter of supply of various preparations to them, no sale would

be involved as the element of transfer would be completely absent”.

In this case the show cause notice was issued to the Club on 10th March, 1993 in

which it was, inter alia, alleged that after the amendment of Act 28 of 1984 by insertion of a

new clause (v) to Section 2(n) of the said 1959 Act, supply of goods by any unincorporated

association or body of a persons to a member thereof for cash, deferred payment or other

valuable consideration, shall also be deemed to be sales.   

To complete the chronology of events, it may be further stated that the said show

cause notice was challenged in 1993 by the Club by filing a Writ Petition in the High Court

which came to be later transferred to the Tribunal.  The Tribunal dismissed the matter  on

merits.  That   decision  of   the  Tribunal has  been  

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confirmed  by  the  impugned judgment.  Suffice it to state that in this case there was no

determination by the fact finding authorities regarding the relationship between the Club and

its members in the matter of supply of food and drinks; that is to say, was the Club acting as

an agent of the members or did the property in food and drinks pass from the Club to the

members?   

At this  stage it  may be  mentioned that after the judgment of  the High Court

dismissing the Writ Petition, the Assessment Order was passed against which the Club has

preferred an appeal before the First Appellate Authority which has also dismissed this appeal

and as of today the matter, being T.A.No. 17 of 2000, is pending before the Tribunal.

In the circumstances, we think it appropriate that the matter should go back to the

Tribunal, who will decide, on facts,  as to the exact relationship between the parties in the

matter of  supply by the Club  of  food  and drinks to  its  members.   In other words,  the

principle  of  mutuality and agency among other circumstances  shall  be  gone  into  by the

Tribunal before which the said appeal is pending.   

At this stage it may be noted that the Department is also relying upon clause (vi)

inserted to Section 2(n) of the 1959 Act.  All these amendments have been brought on the

statute book in view of the 46th Amendment of the Constitution.  We grant liberty to both

sides to add by way of amendment any ground open to them in law in the  pending appeal

before the  Tribunal.  All contentions  

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that are available to both the sides are expressly kept open and they may raise the same before

the Tribunal.  The Tribunal shall decide the said appeal without reference to the impugned

judgment of the High Court which is under appeal.   

We express no opinion on the merits of the matter.  The judgment under appeal is

set  aside  and  the  matter  is  remitted  to  the  Tribunal  to  decide  the  pending  appeal  in

accordance with law and in accordance with the directions given hereinabove. Subject  to

above, the Civil Appeal is disposed of with no order as to costs.

....................J. [ S.H. KAPADIA ]

New Delhi, ....................J September 25, 2008 [ B. SUDERSHAN REDDY ]  

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6064 OF 2008 (Arising out of SLP(C) No. 6296 of 2004)

THE MADRAS RACE CLUB  ...APPELLANT (S)

VERSUS

THE STATE OF TAMIL NADU & ANR. ...RESPONDENT(S)       

O R D E R

Leave granted.

This matter is a sequel to our Order delivered today in the case of  Cosmopolitan

Club Vs. The State of Tamil Nadu & Ors. (Civil Appeal No. 3950 of 2002).

For the reasons given in our order delivered today, we grant liberty to the appellant

(assessee) to prefer an appeal against the Order passed by the Assessing Officer dated 28th

November, 2003 (Annexure P-2).  Such appeal would be filed within a period of four weeks

from today.  It  is  made clear that the appeal shall be decided on merits.   It  will not be

dismissed  on  the  ground  of  limitation.   All  other  directions  given  in  our  Order  in

Cosmopolitan Club shall equally apply to the facts of the present case.

The Civil Appeal is allowed accordingly with no order as to costs.       

....................J. [ S.H. KAPADIA ]

New Delhi, ....................J September 25, 2008 [ B. SUDERSHAN REDDY ]