BHAI JASPAL SINGH Vs ASSISTANT COMMNR., COMMERCIAL TAXES &ORS
Bench: D.K. JAIN,H.L. DATTU, , ,
Case number: C.A. No.-004277-004277 / 2002
Diary number: 21418 / 2001
Advocates: INDRA SAWHNEY Vs
TARA CHANDRA SHARMA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4277 OF 2002
Bhai Jaspal Singh and Anr. _____ Appellants
Versus
Assistant Commissioner of Commercial Taxes and Ors. _____ Respondents
J U D G M E N T
H.L. Dattu, J.
1) This appeal is directed against the Judgment and Order passed by
the High Court of Calcutta in W.P.T.T. No. 102 of 2000 dated
14.09.2001.
2) The issues which require our consideration and decision in this
appeal are: the meaning of the expression ‘Investment’ for the
purpose of notification issued by the State of West Bengal under
West Bengal Sales Tax Act and the corresponding Rules; the
construction and interpretation of an exemption notification; and
whether the interest is payable on tax only on quantification of
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tax by way of assessment under the Act or for any period prior to
that.
3) The material facts are :-
The assessee is M/s Tulip Products Co., a partnership firm having a
fruit processing unit at 37, Imjad Ali Lane, Calcutta. It is a small
scale industrial unit. The Unit is engaged in manufacturing juice,
jelly, jam etc. The unit was registered as a dealer under the Bengal
Finance (Sales Tax) Act, 1941 (hereinafter to be referred as “the Act,
1941”), the West Bengal Sales Tax Act, 1954 (hereinafter to be
referred as “the Act, 1954”), and was later registered under the West
Bengal Sales Tax Act, 1994 (hereinafter to be referred as “the Act,
1994”).
4) The relevant assessment periods are 01.04.1995 to 30.04.1995 and
01.05.1995 to 31.03.1996. In the returns filed for the aforesaid
period, the assessee claimed exemption from payment of sales tax
mainly relying on the exemption notification issued by the State
Government bearing No. 1428-F.T. dated 26.05.1994 and Rule 41 of
West Bengal Sales Tax Rules, 1995 (hereinafter to be referred as
“the 1995 Rules”). According to the assessee, its investment in plant
and machinery in its unit during the period from 01.04.1995 to
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30.04.1995 and from 01.05.1995 to 31.03.1996 was less than `5
lakhs and accordingly, it was entitled to get the tax exemption under
Rule 3(116) of the Bengal Sales Tax Rules, 1941 (hereinafter to be
referred as “the 1941 Rules”) for the first period and by virtue of the
notification dated 26.05.1994 and Rule 41 of the 1995 Rules for the
second period. The Asst. Commissioner of Commercial Taxes
passed an order of assessment for both the periods disallowing the
assessee’s claim for exemption from payment of sales tax and also
levied interest as provided under Section 10A of the Act, 1941 and
Section 31 of the Act, 1994. In the view of the Tax Officer, the
benefit of exemption from payment of sales tax cannot be granted
since the assessee does not fulfill all the conditions prescribed in the
notification granting exemption from payment of sales tax and also
the conditions specified in Rule 41 of the 1995 Rules. The
Assessing Officer took the book value of the plant and machinery as
on 31st March, 1980 at `2,27,148.78/- and after the addition made
from 1981 to 1986-1987, took the value of investment of plant and
machinery for the assessment year 01.05.1995 to 31st March, 1996 as
`6,58,587/- for the purpose of assessment under the Act 1994 along
with an assessment for the broken period between 01.04.1995 to
30.04.1995.
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In appeal, the assessment order passed by the Tax Officer was
confirmed by the Deputy Commissioner, Commercial Taxes. The
assessee filed Second Appeal before the West Bengal Sales Tax
Tribunal. The Tribunal has confirmed the order passed by the First
Appellate Authority. In the writ petition filed, the High Court of
Calcutta confirmed the order passed by the Tribunal in exercise of its
writ jurisdiction.
5) The learned senior counsel Sri A. K. Ganguli for the assessee
submits that the term “investment” used in the Notification refers to
the actual value of the machinery after allowing depreciation as
distinct from the cost of acquisition of such machinery.
Alternatively, it is submitted that though the initial value of the plant
and machinery was more than `5 lakhs, on account of successive
yearly depreciation in their value, the total value of plant and
machinery was less than `5 lakhs during the relevant assessment
periods and, therefore, appellant’s Small Scale Industrial Unit is
eligible for exemption from payment of tax in view of the
notification issued by the State Govt. and also under the Rules. The
learned senior counsel would further contend that the purport and
intent of the Notification would be frustrated if such liberal
construction is not taken, and if costs of repairing, overhauling and
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minor modification were included in investment on cost of plant and
machinery, naturally the investment made in plant and machinery
would go beyond the prescribed limit and that cannot be the
intention of the State Government while issuing notification granting
exemption to Small Scale Industrial Units. He also submitted that a
liberal construction should be adopted while interpreting the
exemption notification as the purpose is to encourage Small Scale
Industrial Units. It is also contended by the learned counsel that the
interest payable on tax due shall become payable only on
quantification of amount of tax by way of assessment and service of
demand notice and not for the period prior to that.
6) The learned senior counsel Sri. M. Chandrasekharan for the
respondent ably justifies the impugned Judgment. The learned
senior counsel submits that in considering the “investment” in plant
and machinery of an industrial unit for the purpose of the
notification and also the Rules, the depreciation in the value of such
plant and machinery cannot be taken into account. It is also
contended that the liability to pay interest under the Act
automatically arises, if a dealer fails to pay any amount of tax due
under the Act.
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7) In order to appreciate the rival submissions made by the learned
senior counsel, we need to notice the statutory provisions and the
notification issued by the State Govt. Rule 3(116) of the 1941 Rules
reads as under :-
“116) [Sales by a dealer of- (a) (i) jam, (ii) jelly, (iii) marmalade (iv) pickle (v)
amsatta (vi) chutney (vii) Kasundi (viii) ….(ix) ketchup
(b) Vinegar made from fruits or vegetables. (c) (i) fruit pulp and (ii) fruit peels (d) Processed fruits, that is to say, candied, crystallized
or glaced fruits, but excluding the notified commodities covered by this department notification No. 2252 dated the 9th June, 1969, as subsequently amended.
(e) (i) vegetable pulp (ii) vegetable peels (iii) juice and (iv) vegetable sarbat.
When the goods mentioned in (a) (b) (c) (d) or (e) are manufactured in his small scale industrial unit in West Bengal]
Provided that the small scale industrial unit is registered with the Directorate of Cottage and Small Scale Industries of Government of West Bengal, and investment by the dealer in Plant and Machinery of such unit is less than `5 lakhs.”
8) In exercise of the power conferred by Section 4AA of the Act, 1954,
the State Government has issued Notification No.1428 - F.T. dated
26th May, 1994. The Notification is as under:
“Registered No. WB/SC-247 No.WB (Part-I)/94/SAR-122 The
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Calcutta Gazette Extraordinary Published by Authority
______________________________________________ JAYISTHA 5] THURSDAY, MAY 26, 1994 [SAKA 1916 ______________________________________________
PART-I – Orders and Notifications by the Governor of West Bengal, the High Court, Government Treasury, etc.
GOVERNMENT OF WEST BENGAL FINANCE DEPARTMENT
TAXATION No.1428- F.T. Calcutta, the 26th May, 1994
NOTIFICATION
Whereas the Governor is satisfied that it is necessary so to do in the public interest; Now, THEREFORE, in exercise of the power conferred by section 4AA of the West Bengal Sales Tax Act, 1954 (West Bengal Act IV of 1954) (hereinafter referred to as the said Act), the Governor is pleased hereby to direct that no tax shall be payable under the said Act on sales by a dealer of –
a) (i) fruit juices, (vii) fruit syrups, (viii) fruit concentrates, (ix) fruit squashes, (x) fruit cordials, and (xi) fruit sarbat,
including in this department notification no.3945 – F.T., dated the 26th August, 1977, as subsequently amended;
b) canned, bottled or any other preserved fruits, included in this department notification No. 2252- F.T., dated the 9th June, 1969;
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c) processed food, commonly known as instant food, that is to say, pre-cooked or curried vegetable, and vegetable soup, included in this department notification no.1036 F.T., dated the 31st March, 1988, when the notified commodities mentioned in (a), (b) or (c) are manufactured in his small scale industrial unit in West Bengal registered with the Directorate of Cottage and Small Scale Industries of the Government of West Bengal and the investment by the dealer in plant and machinery of such unit is less than five lakh rupees.
This notification shall come into force on and from the 1st day of June, 1994.
By order of the Governor S. MITRA
Jt. Secy. to the Govt. of West Bengal”
9) With a view to encourage Small Scale Industrial Units and to step up
economic growth by promoting development of these industries in
the State, the West Bengal State Govt. decided to grant exemption
from payment of sales tax to certain Small Scale Industrial Units.
To achieve that object, it issued notification No.1438-FT dated
26.05.1994 in exercise of the powers conferred by Section 4AA of
the Act, 1954, granting exemption from payment of sales tax on
sales by a dealer of fruit juices, fruit concentrates, fruit cordials and
fruit sarbat, canned, bottled or any preserved fruits (goods included
in Notification No. 2252-F.T. dated 09.06.1969) and the goods
included in Notification No. 1036-F.T. dated 31.03.1988. In the
Notification, it is further specified that the goods mentioned in
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Column (a), (b) or (c), are manufactured in a Small Scale Industrial
Unit in West Bengal registered with the Directorate of Cottage and
Small Scale Industries of the Govt. of West Bengal and the
investment by the dealer in plant and machinery of such unit is less
than `5 lakhs.
10) Section 104 of the Act, 1994 grants power to the State Government
to make rules, with prospective or retrospective effect, for carrying
out the purposes of the Act. In exercise of the power so conferred,
the State Government has framed Rule 41 of the 1995 Rules. The
Rule provides for exemption from tax on sales of certain fruit and
vegetable products etc. manufactured in Small Scale Industrial Units
in West Bengal. The Rule is as under :-
“Exemption from tax on sales of certain fruit and vegetable products etc. manufactured in small-scale industrial units in West Bengal – Where a dealer makes sales of – (i) fruit product, that is to say, fruit juice, fruit
syrup, fruit concentrate, fruit squash, fruit cordial, fruit sarbat, fruit jam, fruit jelly, fruit marmalade, fruit pickle, amsatta, chutney, kasundi, fruit sauce, ketch up, fruit pulp, fruit peel,
(ii) processed fruit, that is to say, candied, crystallized or glaced fruit,
(iii) caned, bottled or any other preserved fruit, (iv) processed food, commonly known as instant
food, that is to say, pre-cooked or curried vegetable and vegetable soup,
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(v) vegetable product, that is to say, vegetable pulp, vegetable peel, vegetable juice, [vegetable sauce, vegetable pickles] or vegetable sarbat, manufactured in his small-scale industrial
unit in West Bengal, registered with the Directorate of Cottage and Small-Scale Industries, Government of West Bengal and where investment by such dealer in plant and machinery of such unit is less than five lakh rupees, such dealer may deduct such sales under sub-clause (xi) of clause (a) of sub-section (3) of section 17 from his gross turnover of sales.”
11) Section 2 of the Act is the interpretation clause. Clause (b) of
Section 2 defines ‘dealer’. Section 4 is the charging Section. Section
4AA empowers the State Government to grant exemptions or
reductions in rate of tax on the sale or purchase of goods by a dealer
or category of dealers to be specified in any notification to be issued
by the State Government in the pubic interest. The scheme of the
Rules and the notification issued by the State Government in
exercise of the power under Section 4AA of the Act, 1954, is that the
commodities specified in the Notification must be manufactured by a
Small Scale Industrial Unit in West Bengal, it must be registered
with the Directorate of Cottage and Small Scale Industries of the
Government of West Bengal; and the investment by dealer in plant
and machinery of such unit must be less than `5 lakhs. These
exemptions are also provided in Rule 3(116) of the 1941 Rules and
Rule 41 of the 1995 Rules. These Rules speak of exemption from
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payment of tax on sales of certain fruits and vegetable products etc.
manufactured in small-scale industrial units in West Bengal and
investment in plant and machinery should not exceed `5 Lakhs.
12) We will now consider the contentions raised by the learned senior
counsel for the parties to the lis.
Contention (a):-
13) The expression “investment” in the notification is the main
controversy in this appeal. The assessee claims that the word
“investment” requires to be understood as the investment made by a
Small Scale Industrial Unit after giving depreciation on plant and
machinery. According to the Assessing Authority, even after
allowing such a claim, which in our opinion, is not the correct way
of understanding the expression, the investment is more than `5
lakhs and, therefore, the assessee is not eligible for exemption from
payment of sales tax.
14) In common parlance, the term “investment” has been defined as “a
thing worth buying because it may be profitable or useful in the
future” (Oxford English Dictionary, 11th edition, 2004) or as the
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“placing of money to gain profit” (Bloomsbury English Dictionary,
Reprint, 1985).
15) Speaking of investment in the context of the Income Tax Act, 1961,
this Court observed in Commissioner of Income Tax, Lucknow v.
Uttar Pradesh Cooperative Federation Ltd, AIR 1989 SC 915,
quoting P. Ramanatha Aiyar's Law Lexicon (Reprint Edition 1987)
that:
“The term invest is used in a sense broad enough to cover the loaning of the money but is not restricted to that mode of investment or loans made on commercial paper. The word invest has been judicially defined as follows:-
To place property in business; to place it so that it will be safe and yield a profit. It is also commonly understood as giving money, for some other property (as) investing funds on lands and houses. Investment means in common parlance, putting out money on interest, either by the way of loan, or by the purchase of income producing property...” (emphasis supplied) (Para 9).
16) In Inland Revenue Commissioners v. Desoutter Brothers Ltd, (1946)
1 All ER 58 (CA), it is stated:
“The word ‘investment’ is not a word of art but has to be interpreted in a popular sense. It is not capable of legal definition but a word of current vernacular. The words ‘invest’ and ‘investment’ are to be taken in the business sense of laying out money for interest and profit.”
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17) In a slightly different context, following the Desoutter Brothers case,
it was held in Inland Revenue Commissioners v. Broadway Car Co.
(Wimbledon) Ltd., [1946] 2 All E.R. 609, that the question whether a
particular source of income was an investment or not must be
decided as it would be by businessmen according to ordinary
commonsense principles.
18) In our view, for the purpose of the Rules and the notification,
“investment” must be understood according to its common business
and commercial usage. While an exact definition to suit all
requirements will not be appropriate, but it may be said that
investment in general would be spending money for the purpose of
acquiring property or commodities that in turn generate further
income.
19) In the Notification issued by the State Government and the Rules
framed, the requirement is that the investment made by the dealer in
plant and machinery in the Small Scale Industrial Unit should be less
than `5 lakhs. It is obvious that money spent on upgrading or
replacing machinery is investment that would increase the
productivity of the machinery and consequently generate further
income. It would thus be equivalent to acquiring of commodities that
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generate further income. Furthermore, there is no question of
reducing depreciation value, as the determination is of the total
money spent or “invested” in plant or machinery, and the same
cannot be said to include the value of the machinery after
depreciation. A reading of the Rule or the notification would not
even suggest that while calculating the value of plant and machinery,
depreciation of those equipment will have to be taken into
consideration in computing the valuation of the plant and machinery.
In our view, in computing the valuation of plant and machinery, only
the cost price/purchase price of the equipment invested by the
assessee will have to be taken into account. The expression
“investment” in plant and machinery is not subject to the impact of
depreciation in the value of plant and machinery. Since the
assessee’s investment is more than ` 5 lakhs before the periods in
question and since the investment continues to remain unchanged,
the assessee is not entitled to exemption from payment of sales tax
either under the Rules or under the notification.
Contention (b):-
20) The second contention of learned senior counsel for the assessee is
that the Notification providing exemption should be liberally
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construed having regard to the purpose and object it seeks to
achieve.
21) The conditions for availing exemptions are generally laid down in
the notifications granting exemptions. Sometimes, exemptions are
grafted in the Rules framed in this behalf. In Crawford’s Statutory
Construction, it is stated that “Provisions” providing for an
exemption may be properly construed strictly against the person who
makes the claim of an exemption. In other words, before an
exemption can be recognized, the person or property claimed to be
exempted must come clearly within the language apparently granting
the exemption. In our opinion, the principle to be kept in view while
interpreting exemption notification is that the meaning of the words
given in the exemption notification is to be gathered from the
language employed in the notification. Notification by which
exemption or other benefits are provided by the Govt. in exercise of
its statutory powers normally have some purpose. Such purpose is
not to be defeated nor those who may be entitled for it are to be
deprived by interpreting the notification which may give it some
meaning other than what is clearly and plainly flowing from it.
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22) This Court, in the case of Novopan India Ltd., Hyderabad v.
Collector of Central Excise and Customs, Hyderabad, 1994 Supp (3)
SCC 606, has observed :-
“The principle that in case of ambiguity, a taxing statute should be construed in favour of the assessee – assuming that the said principle is good and sound – does not apply to the construction of an exception or an exempting provision; they have to be construed strictly. A person invoking an exception or an exemption provision to relieve him of the tax liability must establish clearly that he is covered by the said provision. In case of doubt or ambiguity, benefit of it must go to the State. This is for the reason explained in Mangalore Chemicals and other decisions, viz., each such exception/exemption increases the tax burden on other members of the community correspondingly. Once, of course, the provision is found applicable to him, full effect must be given to it.” (emphasis supplied) (Para 18).
23) The view expressed in Novopan India case (supra) finds further
approval in Tata Iron and Steel Co. Ltd. v. State of Jharkhand,
(2005) 4 SCC 272, where the Court observed that:
“Eligibility clause, it is well settled, in relation to exemption notification must be given a strict meaning.” (emphasis supplied) (Para 45).
And further, in the same case:
“The principle that in the event a provision of fiscal statute is obscure such construction which favours the assessee may be adopted, but it would have no application to construction of an exemption notification, as in such a case it is for the assessee to show that he comes within the purview of exemption.” (emphasis supplied) (Para 47).
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24) In A.P. Steel Re-Rolling Mills Ltd. v. State of Kerala, (2007) 2 SCC
725, it is stated :-
“The general principles with regard to construction of exemption notification are not of much dispute. Generally, an exemption notification is to be construed strictly, but once it is found that the entrepreneur fulfils the conditions laid down therein, liberal construction would be made.” (emphasis supplied) (Para 22).
25) The aforesaid principle is summed up by this Court in G.P.
Ceramics Pvt. Ltd. v. Commissioner, Trade Tax, U.P., (2009) 2 SCC
90 as under :
“It is now a well established principle of law that whereas eligibility criteria laid down in an exemption notification are required to be construed strictly, once it is found that the applicant satisfies the same, the exemption notification should be construed liberally.” (emphasis supplied) (Para 32).
26) The preamble of the Notification in this case states that “whereas the
Governor is of opinion that industrial unit is manufacturing certain
goods in West Bengal which are in need of financial assistance and
accordingly it is necessary to formulate a scheme of industrial
promotion to assist such unit for the purposes mentioned
hereinabove”. Clearly, the purpose of this notification is to promote
industrial activity and development in the State of West Bengal.
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However, as is clear from the discussed cases, it is a necessary pre-
condition that first the assessee should fall within the clear wording
of the notification. The assessee in this matter falls outside the
parameters of this Notification, since his investment is over `5 lakhs,
therefore, there is no question of the Notification applying to him.
Thus, there is no requirement of liberal construction as the
notification does not apply to the assessee in the first place.
Contention (c):-
27) The learned senior counsel Sri A.K. Ganguli contended that interest
on tax can be charged only after quantification of tax liability by the
Assessing Officer. Therefore, respondent was not justified in issuing
the demand notice for payment of tax by including interest element.
28) There has been a legislative amendment incorporating statutory
provision for payment of interest even before quantification of tax
liability and service of demand notice pursuant to such
quantification. For ready reference, we quote below the relevant
Sections. Section 10-A of the Act, 1941 is as under :-
“S. 1OA Interest payable by dealer.- (1) Where a registered or certified dealer furnishes a [return] referred to in section 10 in respect of any period by the prescribed date or thereafter, but fails to make full payment of tax payable in respect of such period by
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such prescribed date, he shall pay a simple interest at the rate of two per centum for each English calendar month of default from the first day of such month next following the prescribed date up to the month preceding the month of full payment of such tax or up to the month prior to the month of assessment under section 11 in respect of such period, whichever is earlier, upon so much of the amount of tax payable by him according to such [returns] remains unpaid at the [end of each of such month of default;]
Provided that where such dealer admits in writing that the amount of tax payable in respect of such period is an amount which is either more or less than, what has been originally shown as payable in the [return] and where the Commissioner is satisfied on the point of such admission, the interest shall be payable upon so much of the amount of tax payable according to such admission as remains unpaid at the [end of each such month of default.]
(2) Where a registered or certified dealer fails to furnish [a return] referred to in section 10 in respect of any period by the prescribed date or thereafter before the assessment under section 11 in respect of such period, and on such assessment full amount of tax payable for such period is found not to have been paid by him by such prescribed date, he shall pay a simple interest at the rate or two per centum of each English calendar month of default from the first day of the month next following the prescribed date up to the month preceding the month of full payment of tax for such period or up to the month prior to the month of assessment under section 11 in respect of such period, whichever is earlier, upon so much of the amount of tax payable by him according to such assessment as remains unpaid at the [end of each such month of default;]
Provided that where an assessment under section 11 is made for more than [one period] and such assessment does not show separately the tax payable for the period in respect of which interest is payable under this sub-section, the Commissioner shall estimate the tax payable for such period on the
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basis of such assessment after giving the dealer an opportunity of being heard.
(3) Where a dealer fails to make payment of any tax payable after assessment by the date specified in the notice issued under sub-section (3) of section 11 for payment thereof, he shall pay a simple interest at the rate of two per centum for each English calendar month of default from the first day of the month next following the date specified in such notice up to the month preceding the month of full payment of such tax or up to the month preceding the month of commencement of proceedings under sub-section (4) of section 11, whichever is earlier, upon so much of the amount of tax payable by him according to such notice as remains unpaid at the [end of each such month of default.]
29) Similarly, in Section 31 of the Act, 1994, it is provided that:
“31. Interest for non-payment or delayed payment of tax before assessment. – (1) Where a registered dealer, or a dealer required to furnish return under sub-section (3) of section 30, furnishes a return referred to in that section in respect of any period by the prescribed date or thereafter, but fails to make full payment of the tax payable under sub-section (4) of that section in respect of such period by such prescribed date, he shall pay a simple interest at the rate of two per centum for each British calendar month of default from the first day of such month next following the prescribed date up to the month preceding the month of full payment of such tax or up to the month prior to the month of assessment under section 45 or section 46, as the case may be, in respect of such period, whichever is earlier, upon so much of the amount of tax payable by him according to such return as remains unpaid at the end of each such month of default: Provided that where such dealer admits in writing that the amount of tax payable in respect of such period is an amount which is either more or less than what has
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been originally shown as payable in the return and where the Commissioner is satisfied on the point of such admission, the interest shall be payable upon so much of the amount of tax payable according to such admission as remains unpaid at the end of each such month of default.
(2) Where a registered dealer, or a dealer required to furnish return under sub-section (3) of section 30, fails to furnish a return referred to in that section in respect of any period by the prescribed date or thereafter before the assessment under section 45 or section 46, as the case may be, in respect of such dealing, and on such assessment full amount of tax payable for such period is found not to have been paid by him by such prescribed date, he shall pay a simple interest at the rate of two per centum for each British calendar month of default for the first day of the month next following the prescribed date up to the month preceding the month of full payment of tax for such period or up to the month prior to the month of assessment under section 45 or section 46, as the case may be, in respect of such period, whichever is earlier, upon so much of the amount of tax payable by him according to such assessment as remains unpaid at the end of each such month of default: Provided that where an assessment under section 45 or section 46 is made for more than one period and such assessment does not show separately the tax payable for the period in respect of which interest is payable under this sub-section, the Commissioner shall apportion the tax payable for such period on the basis of such assessment.
(3) A dealer liable to pay interest under sub-section (1) or sub-section (2) of this section or sub-section (8) of section 40, as the case may be, shall, in the prescribed manner, pay into a Government Treasury or the Reserve Bank of India the amount of interest payable by, or due from, him by such date as may be prescribed.
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(4) Interest under sub-section (1) or sub-section (2) of this section shall be payable in respect of the returns, the prescribed dates for the functioning of which under sub-section (2) or sub-section (3) of section 30 are the dates subsequent to the appointed day.”
30) Interest is compensatory in character and is imposed on an assessee
who has withheld payment of any tax as and when it is due and
payable. The interest is levied on the actual amount of tax withheld
and the extent of delay in paying the tax on the due date.
Essentially, it is compensatory and different from penalty which is
penal in character [See Pratibha Processors and Ors. v. Union of
India and Ors. – AIR 1997 SC 138]. In the instant case, it is not in
dispute that the amount of tax due on the basis of the return
furnished by the assessee has not been paid before the expiry of the
last date of filing of such return required by Section 10A of the Act,
1941 and Section 31 of the Act, 1994. These sections provide that
where tax due on the basis of the return has not been paid before the
expiry of the last date of filing of such return, provision of sub-
section (2) shall apply to the recovery of such demand for the
amount of tax due. Sub-section (2) states that if the tax or any other
amount due under the Act is not paid by the dealer or any other
person by whom it is payable within the period specified in the
demand notice, it shall be liable to pay interest on the tax or other
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amount which was payable at the rate specified in that sub-section.
The learned senior counsel Sri A.K. Ganguli would contend that it is
only after quantification of tax liability and service of demand
notice, as provided under the Act, and if that is not complied, then
only interest becomes payable by the dealer. In our view, it is
difficult to accept this submission of the learned senior counsel.
This submission goes contrary to the statutory provision provided
under Section 10A of the Act, 1941 and Section 31 of the Act, 1994.
The Section provides that tax due on the basis of the returns shall be
paid before the expiry of the last date of filing of such return.
Therefore, under Sub-Section (1), the assessee would be liable to
pay interest on the amount of such tax from the date when it was
payable, i.e. from the expiry of the last date of filing of returns under
the Act. This Section specifically refers to notice of demand but
obviously relates to sub-section (1) where notice of demand is
required to be issued after the assessment of tax is completed and the
amount of the tax assessed becomes due only after the issue of
notice of demand as provided in sub-section (1) but there is no
requirement in the case of payment of tax due on the basis of
quarterly return to be filed by the dealer. It is solely governed by
sub-section (3): where the tax due on the basis of quarterly return is
not paid before the expiry of the last date of filing of such return
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under the Act, it is not necessary to issue any notice of demand but
on the default being committed by the dealer, he becomes liable to
pay interest under sub-section (2) on the amount of such tax from the
last date of filing quarterly returns prescribed under the Act. In the
present case, it is the admitted position that tax due on the basis of
quarterly return was not paid as required by sub-section (3) and the
appellant was, therefore, liable to pay interest on the amount of tax
in respect of which default was committed at the rate prescribed in
sub-section (2) from the last date prescribed for filing quarterly
return under the Act upto the date of payment.
31) In view of the above, there is no merit in this appeal. It is hereby
rejected. No costs.
…………………………………J. [ D.K. JAIN ]
…………………………………J. [ H.L. DATTU ]
New Delhi, October 22, 2010.
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