UDAIPUR SAHKARI UPBOKTA THOK BHANDER LD. Vs COMMR.OF INCOME TAX.
Case number: C.A. No.-004399-004399 / 2009
Diary number: 24728 / 2007
Advocates: SUSHIL KUMAR JAIN Vs
B. V. BALARAM DAS
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4399 OF 2009 (Arising out of S.L.P.(C) No.23889 of 2007)
Udaipur Sahkari Upbhokta Thok Bhandar Ltd. … Appellant (s)
Versus
Commissioner of Income-tax … Respondent(s)
J U D G M E N T
S. H. KAPADIA, J.
1. Leave granted.
2. The short question which arises for consideration in this civil
appeal turns on the interpretation of Section 80P(2)(e) of the
Income-tax Act, 1961 whose predecessor was Section 14(3)(iv) of
the Income-tax Act, 1922.
FACTS
3. The facts giving rise to this civil appeal are few and
undisputed and may be briefly stated as follows. Appellant-society
is a co-operative society registered under Rajasthan Co-operative
Societies Act, 1965. Appellant is running a consumer co-operative
store at Udaipur since 1963. It has 30 branches. Appellant is
dealing in non-controlled commodities through its branches. In
addition, appellant is also doing the work of distribution of
controlled commodities such as wheat, sugar, rice and cloth on
behalf of the Government under the Public Distribution Scheme
(PDS) for which it is getting commission. The distribution of the
controlled commodities is regulated by the District Supply Officer
(DSO-Authoriesed Officer) under Rajasthan Foodgrains & Other
Essential Articles (Regulation of Distribution) Order, 1976 (for
short, “1976 Order”). Appellant claims to be stockist/distributor of
controlled commodities. It takes delivery from Food Corporation of
India (FCI) and Rajasthan Rajya Upbhokta Sangh as per the
directives of the State Government. The price, quantity and the
person from whom the delivery is to be taken is fixed by the State
Government under the said 1976 Order. After taking the delivery,
appellant stores these goods in its godowns, both owned and
rented. The storage godowns are open to checking by the
concerned officers of the State Government. The stocks stored by
the appellant are delivered to the Fair Price Shops (FPS-retailers) as
per the directions of the State Government. The quantity, price
and the FPS to whom the delivery is to be given is fixed by the State
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Government. According to the appellant, therefore, the above
modus operandi indicates that the State Government exercises total
control over the stock of controlled commodities stored in the
godowns of the appellant-society. On 28.2.1977 appellant was
granted licence for purchase/sale/storage for sale of goodgrains
under Rajasthan Foodgrains Dealers Licensing Order, 1964.
4. It exercises the powers conferred by Section 3 of Essential
Commodities Act, 1955, the Government of Rajasthan issued the
1976 Order. Following are the relevant provisions, reproduced
from the 1976 Order, which read as under:
“Clause 2. Definitions. – In this Order, unless the context otherwise requires :-
(b) “Authorisation” means an authorization issued under clause 3 of this Order; (c) “Authorised Fair Price Shop Keeper” means a retail dealer incharge of a shop authorized under clause 3 and shall include a person incharge of a shop where foodgrains and other essential articles are sold and is under the control of the State Government;
(d) “Authorisation Holder” means an authorized wholesaler or an authorized Fair price shopkeeper; (e) “Authorised Officer” means District Supply Officer for the District Headquarter Municipal area, Executive Officer of Municipal Board for rest municipal area and Vikas Adhikari for rural area and any other officer authorized as such by the State Government;
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(f) “Authorised Wholesaler” means a person, a firm, an association of persons or a co-operative society or any other institution authorized appointed as an agent under clause 3 of this Order by the State Government or the Collector.
Clause 3. Issue of Authorisation. –
(1) The Collector or any other officer authorized by the State Government may issue an authorization to any person being an authorized wholesaler/fair price shopkeeper to obtain and supply foodgrains and other Essential Articles in the area specified therein.
(2) No person other than an authorization holder shall sell any of the foodgrains or any other essential articles supplied by the Government for distribution under this Order or any other Order.
Clause 20 – Power to issue directions regarding purchase/sale/distribution of foodgrains and other essential articles. – Every authorisation holder shall comply with all general or special directions given in writing, from time to time by the State Government or the Collector in regard to purchase, sale, storage for sale, distribution and disposal of foodgrains and other essential articles on permits or ration cards or otherwise and the manner in which the accounts thereof shall be maintained and returns submitted.
4. We also quote hereinbelow the Terms and Conditions
annexed to the said 1976 Order which read as under:
“Terms & Conditions – General
Clause (1) No authorization holder shall store Foodgrains & other essential articles at any place other than those specified in this authorization without prior permission in writing of the Collector.
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Clause (2) No authorization holder shall refuse to sell Foodgrains and other essential articles during business hours on the presentation to him of a valid permit/indent/ration card to the extent of the amount of Foodgrains or other essential articles due on the permit/indent/ration card.
Clause (3) No authorization holder shall sell Foodgrains at a price in excess of that fixed by the State Government or the Collector or shall sell any other essential articles at a price in excess of that fixed by the Central Government or the State Government or any authority or Officer of such Government or the manufacturer, as the case maybe, in that behalf.
Clause (5) The authorization holder shall maintain a stock register in Form ‘C’ showing correctly, the daily receipt and sale of the each Foodgrains and other essential articles. A daily sale register shall also be maintained in Form ‘D’ by the authorized wholesaler and in Form ‘E’ by the authorized fair price shopkeeper. All books of accounts, permits, voucher etc. shall be kept at the business premises specified in the authorization and shall be made available for inspection whenever required. Clause (6) Every authorization holder shall submit a true monthly stock and sale return in Form ‘F’ to the Collector so as to reach him within five days after the close of the month to which it relates.
Clause (8) The authorization holder shall display the opening balance and prices of each variety of Foodgrains and other essential articles at a conspicuous place at his business premises in bold letters.”
5. On 31.8.1990, appellant filed its returns for assessment year
1989-90 claiming deduction under Section 80P(2)(e) of the 1961 Act
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on the income of commission received by it from the Government
for storage of controlled commodities. On 31.10.1990 appellant
filed its returns of income for subsequent assessment years 1990-
91, 1991-92, 1992-93, 1993-94, 1994-95, 1995-96 inter alia
claiming deduction on the income of commission received by it
from the State Government for storage of controlled commodities.
Vide Order dated 26.3.92, the A.O. disallowed the claim on the
ground that the appellant-society is a wholesaler of foodgrains and
it is not a mere stockist as claimed and consequently it was not
entitled to deduction under Section 80P(2)(e) of the 1961 Act. This
order was applied for assessment years in question. Aggrieved by
the assessment order(s), appellant filed appeals before CIT (A), on
18.4.92. By order dated 28.10.93, CIT(A) held that the appellant
was entitled to deduction under Section 80P(2)(e) of the 1961 Act
on the income of commission received from the State Government
for stocking and storing the above foodgrains. This decision was
affirmed by the Tribunal vide its decision dated 20.10.2000
dismissing the Department’s appeal by a common order holding
that the appellant was entitled to deduction under the said Section.
This view of the Tribunal, however, was overruled by the impugned
decision dated 2.11.06 by the Rajasthan High Court which took the
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view that the appellant-society was storing the said controlled
commodities in its godowns as part of its own trading stocks; that
the appellant acted as a trader in the essential commodities in
question and consequently the appellant was not entitled to
deduction under Section 80P(2)(e) of the 1961 Act. Against the
impugned decision, appellant has come to this Court by way of
petition for special leave.
6. The issue which arises for determination in this civil appeal
is: whether, on the facts and the circumstances of this case,
“commission” received by the appellant from the State Government
was really in the nature of payment for the letting of the godowns
maintained by the appellant for storage?
7. At the outset it needs to be noted that appellant has
composite business. Appellant is a dealer in non-controlled
commodities and it is an Authorisation Holder in respect of
controlled commodities under the 1976 Order. It owns godowns
and it also hires godowns on rent. It earns commission during the
relevant assessment years at the rate of 2.25 per quintal (e.g. for
rice). As stated above, under clause 20 of 1976 Order every
authorization holder has to comply with general or special
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directions given in writing, from time to time by the Collector in
regard to purchase, sale, storage for sale, distribution and disposal
of controlled commodities. At this stage, one important aspect
needs to be noted. Appellant earns commission on the principle of
“netting”. In other words, appeallant sets-off “issue price” against
“sale price” and retains commission fixed at Rs.2.25 per quintal.
We quote hereinbelow the rate-fixation mechanism indicated by one
of the orders issued on 12.3.87 w.e.f.1.5.87 under clause (20) of the
1976 Order:
“S.No./F1:2:1/Rice/Rate/85 Dated 12.5.87
To, Subdivisional officer/Tehsildar
Sub.: Regarding rate fixation of rice to be distributed in general areas
As a result of change in the distribution rate and surcharge of rice by the State Government, the new rates for rice is fixed in the following manner. Order to be operative from 1.5.87.
A. if the godown of the Food Corporation and wholesale dealer is in the same city:
Common Fine Superfine 1. Issue rate of food corporation 239.00 251.00 266.00 2. Octroi 0.20 0.20 0.20
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239.20 252.20 266.20 3. Sales tax @ 3% 7.18 7.54 7.99 4. Surcharge on sale tax @20% 1.44 1.50 1.60
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5. Amount payable to food corporation [issue price]
247.82 260.24 275.79
6. Commission/transportation of wholesale dealer
2.25 2.25 2.25
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7. For upto 10km from godowns of Food Corporation
1.00 1.00 1.00
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Sale Price charged from FPS 251.07 263.49 279.04 8. Commission of retail dealer 2.50 2.50 2.50 9. Transportation of retail dealer 2.00 2.00 2.00
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255.57 267.99 283.54 10. Equalisation amount 6.43 7.01 6.46
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262.00 275.00 280.00
B. if the godowns of the Food Corporation and the wholesale dealer are in different cities:
Common Fine Superfin e
1. Issue rate of food corporation
239.00 251.00 266.00
2. Octroi 0.20 0.20 0.20 --------------------------------------------------------------------------------------------------------
239.20 252.20 266.20 3. Sales tax @ 3% 7.18 7.54 7.99 4. Surcharge on sale tax @20% 1.44 1.50 1.60
--------------------------------------------------------------------------------------------------------
5. Amount payable to food corporation
247.82 260.24 275.79
6. Commission of wholesale dealer
2.25 2.25 2.25
--------------------------------------------------------------------------------------------------------
250.07 262.49 278.04”
8. The above working indicates that Rs.247.82 (issue price) is
treated by the appellant as expense and it is set-off against the sale
price of Rs.251.07. In other words, the working indicates cost plus
mechanism i.e. Rs.247.82 is the cost plus profit margin which
includes Rs.2.25 as commission. Therefore, Rs.2.25 is part of the
profit margin. One aspect needs to be highlighted. According to the
written submissions, filed by the appellant, it had taken into its
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books of accounts the consolidated value of the closing stock. This
circumstance reinforces the finding of the High Court in its
impugned judgment that the appellant was storing the commodities
in its godowns as a part of its own trading stock.
9. The question before us is : whether appellant was entitled to
claim special deduction under Section 80P(2)(e) of the 1961 Act by
claiming that the amount received under the head “commission” is
really in the nature of payment for the user of its godowns?
10. To answer the above question, we quote hereinbelow Section
14(3)(iv) of the Income-tax Act, 1922, Section 81(iv) and Section
80P(2)(e) of the 1961 Act which read as under:
“Income-tax Act, 1922
Section 14. Exemption of a general nature
(3) The tax shall not be payable by a co-operative society -–
(iv) in respect of any income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities;
“Income-tax Act, 1961
Section 81. Income of co-operative societies. – Income- tax shall not be payable by a co-operative society –
(iv) in respect of any income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities;”
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“Income-tax Act, 1961
Deduction in respect of income of co-operative societies.-
80P. (1) Where, in the case of an assessee being a co- operative society, the gross total income includes any income referred to in sub-section (2), there shall be deducted, in accordance with and subject to the provisions of this section, the sums specified in sub- section (2) in computing the total income of the assessee.
(2) The sums referred to in sub-section (1) shall be the following, namely: -
(e) in respect of any income derived by the co-operative society from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities, the whole of such income;”
11. At the outset it may be noted that Sections 81(iv), followed by
Section 14(3)(iv) in the 1922 Act, as amended, was a predecessor to
Section 80P(2)(e) of the 1961 Act, and it came for consideration
before the Gujarat High Court in the case of Surat Vankar
Sahakari Sangh Ltd. v. Commissioner of Income-tax, Gujarat II
– (1971) 79 ITR 722 (Guj.), in which it was held:
“This section is obviously enacted with a view to encouraging and promoting growth of co-operative sector in the economic life of the country in pursuance of the declared policy of the Government. There are five different heads of exemption enumerated in the section. Each is a
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distinct and independent head of exemption. Whenever a question arises whether a particular category of income of a co-operative society is exempt from tax, it will have to be seen whether such income falls within any of the several heads of exemption : if it falls within any one head of exemption, it would be free from tax notwithstanding that the conditions of another head of exemption are not satisfied and such income is, therefore, not free from tax under that head of exemption : vide U. P. Co- operative Bank Ltd. v. Commissioner of Income-tax.- (1966) 61 ITR 563 (All). The ambit and coverage of clause (iv) of section 81 must, therefore, depend on the true interpretation of the language used by the legislature in that clause assisted only by such external aids of construction as are permissible according to well-recognised principles of interpretation.
Turning first to the language of section 81(iv), it exempts a co- operative society from tax in respect of income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities. Two possible constructions of this provision were suggested before us in the course of the argument, one by the assessee and the other by the revenue. The construction put forward by the assessee was that the words "letting of godowns and warehouses for storage", "processing" and "facilitating the marketing of commodities" constituted different alternatives and income derived from three different sources was, therefore, sought to be exempted under section 81(iv), namely, (1) income derived from the letting of godowns and warehouses for storage; (2) income derived from processing; and (3) income derived from facilitating the marketing of commodities. The revenue on the other hand urged that income which was sought to be exempted was only income derived from the letting of godowns or warehouses if they were let for any of the three purposes, namely, storage, processing or facilitating the marketing of commodities. The words "storage, processing or facilitating the marketing of commodities", according to the revenue, were governed by the preposition "for" and they denoted the purposes for which godowns or warehouses should be let in order that the income derived from such letting should be exempt from tax. Now, on the plain grammatical construction of the language used by the legislature, it appears that the construction suggested on behalf of the revenue is more commendable than that canvassed on behalf of the assessee. As we read the words of the clause, it is apparent that there is no break in the continuity of idea after the word "storage"; the idea flows on into the words "processing or facilitating the marketing of commodities". As a matter of fact, if we read the clause as a whole, there is no doubt that the words "storage, processing or facilitating the marketing commodities" constitute one single composite clause governed by the preposition "for" signifying that the letting of godowns or warehouses contemplated by the section is letting for any of the three purposes, namely, storage, processing
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or facilitating the marketing of commodities. If the intention of the legislature was that "letting of godowns or warehouses for storage", "processing" and "facilitating the marketing of commodities" should be read distinctively as constituting different alternative sources of income, the legislature would have, according to the dictates of plain grammar, used the words "income derived from letting of godowns or warehouses for storage or from processing or from facilitating the marketing of commodities." The introduction of the words "or from" before "processing" and "facilitating the marketing of commodities" would have brought about the disjunctive effect so as to relate the three alternatives to the words "income derived from." But the legislature instead used words which clearly go of to suggest that the words "storage, processing or facilitating the marketing of commodities" are merely purposes for which godowns or warehouses should be let to attract the exemption under section 81(iv). The presence of the definite article "the" before letting and its absence before the words "processing" and "facilitating the marketing of commodities" considerably reinforces this conclusion. It is again difficult to see why the legislature should have indiscriminately mixed up in section 81(iv) widely different sources of income such as "letting of godowns or warehouses for storage, processing and facilitating the marketing of commodities". The conclusion appears to be clear on a plain natural construction of the language used in section 81(iv) that what is exempted under that section is income derived from the letting of godowns or warehouse provided the letting is for any of the three purposes, namely, "storage", "processing" or "facilitating the marketing of commodities".
12. On interpretation of Section 14(3)(iv) of the 1922 Act it was
held by the High Court:
“There is also one other circumstance which is, in our opinion, quite decisive of the question. Section 81(iv), as we have already pointed out above, is in identical terms as section 14(3) and section 14(3) was originally introduced in the Income-tax Act, 1922, by section 10 of the Finance Act, 1955. Section 14(3) when originally introduced was, however, in a different form and it read as follows :
"14. (3) The tax shall not be payable by a co-operative society, including a co-operative society carrying on the business of banking -
(i) in respect of profits and gains of business carried on by it;...
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(iii) in respect of any income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities;..."
Clause (i) of this unamended section exempted from tax profits and gains of business carried on by a co-operative society. If, therefore, a co- operative society carried on the activity of processing, profits and gains arising from such activity would be exempt under clause (i). If that be so, why was it necessary to enact in clause (iii) that income derived from processing shall be exempt from tax ? If the construction contended for on behalf of the assessee were correct, the word "processing" in clause (iii) would be rendered totally superfluous for income derived from processing would be covered by clause (i). The only way in which full meaning and effect can be given to the word "processing" in clause (iii) is by reading that clause in the manner suggested on behalf of the revenue, namely, that the words "storage", "processing" and "facilitating the marketing of commodities" denoted different alternative purposes of letting of godowns or warehouses. We are, therefore, of the view that on a proper interpretation of section 14(3) (iv) and section 81(iv), separate exemption is not granted in respect of income from the letting of godowns or warehouses for storage, income from processing and income from facilitating the marketing of commodities. But the exemption is available only in respect of income derived from letting of godowns or warehouses where the purpose of letting is storage, processing or facilitating the marketing of commodities.”
13. We approve the reasoning given by the High Court on
interpretation of Section 81(iv) and Section 14(3)(iv) of the 1922
Act. On reading the above judgment it becomes clear that under
Section 80P(2)(e) of the 1961 Act, an assessee is entitled to claim
special deduction from its gross total income to arrive at total
taxable income. It is a special deduction which is provided for in
that Section. It is not a charging section. The burden is on the
assessee to establish that the income comes within the four corners
of Section 80P(2)(e) of the 1961 Act. The burden is on the assessee
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to establish that exemption is available in respect of income derived
from the letting of godowns or warehouses, only where the purpose
of letting is storage, processing or facilitating the marketing of
commodities. If the godown is let out (including user) for any
purpose besides storing, processing or facilitating the marketing of
commodities, then, the assessee is not entitled to such exemption.
[See: Law and Practice of Income-tax by Kanga & Palkhivala,
Eighth Edition, page 995]
14. Coming to the case law on the distinction between contract of
sale and contract of agency, we may state that there is no straight-
jacket formula. However, some important circumstances do bring
out the effect of the transaction. In the case of Ramchandra
Rathore and Bros. v. Commissioner of Sales Tax, Madhya
Pradesh, Nagur – (1957) 8 STC 845 (MP), the terms of the
agreement between the assessee, a dealer in bidis, and his agent
who was required to sell the goods, under the agreement, at prices
fixed by the assessee, indicated that the assessee would not be
responsible for any shortage in transit and that the assessee would
not be liable to receive any unsold stock if the agreement stood
terminated. The accounts of the assessee-dealer also indicated
that when despatches were made, the price was debited to the
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agent and credited to him when the money was received. These
circumstances were taken into account by the High Court in
judging the real effect of the transactions. Accordingly, it was held
that the impugned transaction was a “sale” liable to sales tax under
Section 2(g) of C.P. and Berar Sales Tax Act, 1947. In the case of
Udupi Taluk Agricultural Produce Co-operative Marketing
Society Ltd. v. Commissioner of Income-tax - (1987) 166 ITR
365(Kar.), the assessee, a co-operative society, claimed exemption
under Section 80P(2)(e) of the 1961 Act in respect of its income
derived by way of commission from Karnataka Food and Civil
Supplies Corporation for procurement of paddy and rice and
reimbursement of transport charges. Following the judgment of the
Gujarat High Court in Surat Vankar Sahakari Sangh Ltd. (supra),
the Karnataka High Court held that under Section 80P(2)(e) of the
1961 Act, exemption is available in respect of income derived only
from letting out of godowns or warhouses. The income derived by
the co-operative society for the purpose of exemption under clause
(e) must be relatable to the letting out or the use of its godowns for
any of the three purposes mentioned in clause (e). Any income
derived by the society unconnected with such letting or use of the
godowns would not fall under clause (e). In the case of M/s.
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Vishnu Agencies (Pvt.) Ltd. etc. v. Commercial Tax Officer and
others – AIR 1978 SC 449, a seven-judge Bench of this Court held
that transction between the rice-millers on one hand and the
wholesalers on the other hand constituted “sales” within the
meaning of Bengal Finance (Sales Tax) Act, 1941 and sales tax was
leviable on the turnover. In that case Vishnu Agencies was a
licensed stockist of cement who was permitted to stock cement in
its godown, to be supplied to persons in whose favour allotment
orders are issued, at the price stipulated and in accordance with
the conditions of permit issued by the authorities concerned. In
that case Vishnu Agencies supplied cement to various allottees
from time to time in pursuance of the allotment orders issued by
Appropriate Authorities and in accordance with the terms of the
licence obtained by it for dealing in cement. It was assessed to
sales tax by CTO in respect of the said transactions. The main
contention of Vishnu Agencies was the measures adopted to control
the supply of cement left no option to parties to bargain; that, the
transaction in question constituted a “compulsory sale”; that, by
virtue of the provisions of the Cement Control Act and Cement
Licensing Order no volition or bargaining power was left to the
assessee and since there was no element of mutual consent
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between the stockist and the allottee, the transaction was not a
“sale” within the meaning of the Sales Tax Act. This argument was
rejected by this Court observing that the limitations placed on the
normal rights of the dealer and consumers to supply and obtain the
goods by the Cement Control Order do not militate against the
position that eventually, the parties must be deemed to have
completed the transactions under an agreement by which one party
bound itself to supply the stated quantity of goods to the other at a
price not higher than the notified price and the other party
consented to accept the goods on the terms and conditions
mentioned in the order of allotment issued in its favour by the
competent authority. It was held that offer and acceptance need
not always be in an elementary form, nor does the Law of Contract
or Sale of Goods Act require that the consent to a contract must be
express. It is commonplace that offer and acceptance can be spelt
out from the conduct of the parties. This is because law does not
require offer and acceptance to conform to any set pattern or
formula.
15. As can be seen from the discussion hereinabove, two points
arise for determination, namely, whether appellant acted as an
agent of the Government in the subject transaction and the real
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nature of payment received by the said Society under the Head
“commission”. Both the points stand covered by the judgment of
the Supreme Court in A. Venkata Subbarao, etc. v. The State of
Andhra Pradesh, etc. – AIR 1965 SC 1773. In that case,
appellants were owners of rice mills in the Districts of West
Godavari, East Godavari and Krishna. Appellant was in the
business of purchasing paddy from producers, milling their
purchase in their mills and selling the rice so milled to wholesale
dealers in rice. This was prior to 1946-47 when severe restrictions
were imposed in the State of Madras on the trade in foodgrains in
order to maintain their supplies and ensure proper and equitable
distribution of foodgrains to the community. Accordingly, in 1946,
pursuant to the power vested in the State Government under
Essential Supplies (Temporary Powers) Act, 1946, two Orders came
to be issued, namely, Foodgrains procurement Order, 1946 and
Foodgrains Licensing Order, 1946 which prohibited all trades in
foodgrains including rice except by those who held licences and
subject only to the terms and conditions of the licence. A. Venkata
Subbarao was one such licensee who was authorized to deal in rice
under the Licensing Order, 1946. It may be mentioned that the
prices at which paddy could be procured as well as the prices at
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which the rice could be sold by the licensed dealers, were fixed by
Orders, notifications issued under the Essential Supplies Act.
While A. Venkata Subbarao (appellant) was carrying on his
business subject to the provisions of the above two Orders, the
prices at which he could sell rice which he milled out of the paddy
procured by him stood enhanced on three different occasions – July
1947, December 1947 and November 1948, and on each occasion
he was directed to submit a statement indicating the stock of paddy
and rice held by him on the day just prior to the date on which the
increased prices came into effect and on that basis the Government
directed A. Venkata Subbarao to pay a “surcharge” on the amount
representing the increase on the stock held by him. This levy of
“surcharge” became the point of challenge in the suit filed by A.
Venkata Subbarao in the trial court. The principal point in
controversy between the parties related to the precise legal
relationship between the procuring agent and the Government. It
was found by the Supreme Court that the procuring agent had to
buy the grain from the producers with their own money. The grain
purchased was transported to the godowns at their cost and stored
by them at their own risk. The rent of the godown(s) was also paid
by the procuring agent. If there was any depreciation in the quality
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or there was any shortfall owing to driage, action of rodents,
insects, moisture, theft, etc. the loss would of the procuring agent.
It was also further found by the Court that the procuring agent
could pledge his goods to raise loans from banks and lastly the
procuring agent had a right to sell the grain to the person
authorized by and at the price not exceeding the price fixed under
the notification and Orders issued from time to time. In other
words, sales at free-market rate were prohibited. On the basis of
the aforestated circumstances, this Court held that the property in
the goods purchased by the procuring agents vested in them.
However, it was urged on behalf of the State that the purchase and
sale of commodities by the procuring agent/dealer was on behalf of
the Government. In this connection, reliance was placed on the
agreement, executed by the procuring agent, in which he undertook
to purchase paddy from the areas allotted by the Government; he
undertook to store the paddy or rice in a proper godown for which
he was responsible for the safe custody of the grain and that the
procuring agent further undertook to sell the stock of rice to
persons nominated by the Government. On these considerations it
was urged on behalf of the Government that A. Venkata Subbarao
was an “agent” of the Government to buy paddy, to store the grain
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purchased on behalf of the Government in secure godowns and to
sell the goods purchased on behalf of the Government to such
persons nominated by the Government. It was, therefore,
submitted that A. Venkata Subbarao was an “agent” who on one
hand indemnified the Government from any loss in the business of
agency of purchase and storage and sale on behalf of the
Government and on the other hand he was bound to make over to
the Government such profits that he might obtain out of the
business of the agency. It was the further case of the Government
that the difference between the procurement price and the price
which was fixed for sale constituted “commission” or
“remuneration” which would belong to the agent. In other words,
two questions arose for determination before this Court, namely,
the precise legal relationship between the procuring agent/dealer
on one hand and the Government on the other hand as also real
nature of payment received by A. Venkata Subbarao. It is
interesting to note one more argument advanced on behalf of the
Government. It was urged that the margin between the
procurement price and the price at which the rice could be sold
constituted “remuneration”. This argument found favour with the
High Court. However, it was rejected by this Court and while doing
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so this Court observed as follows:
“29. Before proceeding further, it is necessary to clarify two matters. First, though Mr. Agarwala referred to the margin between the procurement price and the price at which the procured paddy or rice could be sold as "remuneration", a contention which found favour with the High Court, we do not find it possible to accept the submission. There was a similar margin between the price at which a wholesaler could buy rice and that at which he could sell and similarly, it was the case of the retail dealer, but it is hardly possible to call these as "remuneration". This margin or difference in the purchase and sale price was necessary in order to induce any one to engage in this business and was of the essence of a control over procurement and distribution which utilised normal trade channels. It would, therefore, be a misnomer to call it "remuneration" or "commission" allowed to an agent and so really no argument can be built on it in favour of the relationship being that of principal and agent.”
(emphasis supplied)
16. Coming to the question of agency, this Court in the case
of A. Venkata Subbarao (supra) held that the Government can
derive no advantage from the works of “Procurement agent”
mentioned in the Procuring Order, 1946 whether from the
agreement executed by such procuring agent. This Court
specifically vide paras 32 to 35 dismissed the argument advanced
on behalf of the Government that A. Venkata Subbarao (appellant)
had acted as an “agent” on behalf of the Government. We quote
hereinbelow paras 32 to 35 which read as under:
“32. No doubt, the description in the Procurement Order and the agreement as "agent" is of some value, but is not decisive and one has to gather the real relationship by reference to the entire facts and circumstances. To start with, it is clear that as the purchases were made by
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the procuring agents out of their own funds, stored at their own cost, the risk of any deterioration, driage or shortfall fell on them, they were the full owners of the paddy procured and they pledged the goods for raising funds. This aspect of their full ownership of the grain purchased is highlighted by the fact that they entered into agreements with the Government itself to sell the rice with them to District Supply Officers at the controlled market prices. Any contention that the procuring agents were not full owners of paddy or rice procured by them must manifestly fail as being inconsistent with the basis upon which this agreement by them to sell Government was entered into. If further confirmation were needed it is provided by the fact that on the sales by procuring agents to Government under their Supply agreement sales-tax was payable which on the terms of the Madras General Sales Tax Act in force at the relevant time would not have been payable if the paddy and rice were that of Government and which they were holding merely as commission agents on behalf of the Government.
33. Next, it may be pointed out that these plaintiffs held licences under the Licensing Order under the Madras Foodgrains Control Order, 1947 in order that they might deal in the rice in their possession. In the licence which was granted to the plaintiffs which was in statutory form the foodgrains in their possession were referred to as their stocks. It may be pointed out that the form of the licence granted to procuring agents, wholesalers and retailers was the same.
34. Learned Counsel urged that even assuming that the property in the goods purchased passed to the procuring agents that would not by itself negative the relationship of principal and agent. For this purpose reliance was placed on Article 76 of Bowstead on Agency which runs :
"Where an agent, by contracting personally, renders himself personally liable for the price of goods bought on behalf of his principal, the property in the goods, as between the principal and agent, vests in the agent, and does not pass to the principal until he pays for the goods, or the agent intends that it shall pass."
He also referred us to certain decisions of the Madras and Punjab High Courts in which the principle laid down in this passage had been applied. We do not consider it necessary to examine this question in its fulness because we are satisfied that the procuring agent, when he bought the goods, was purchasing it for himself and not on behalf of the Government. The acceptance of the argument addressed on this aspect would mean that if the procurement agent so desired he might contract in the name of the principal, namely, the Government and thus establish privity between the Government and the purchaser and make the Government liable to pay for
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the price of the goods at which he had purchased. This situation would, in our opinion, be unthinkable on the scheme of the Procurement Orders and generally of the Food Control Orders under which the procurement and distribution of foodgrains was placed under statutory control. What the Government desired and what was implemented by these several orders was merely the regulation and control of the trade in foodgrains by rendering every activity connected with it subject to licensing and to the directions to be issued in pursuance thereof and not directly to engage in the trade in foodgrains.
35. The respondent can derive no advantage from the obligation on the part of the procuring agents to store the paddy or rice properly - a stipulation on which Mr. Agarwala laid considerable stress - and this for two reasons : (1) The purpose of the clause was to ensure that there was no loss of foodgrains which were then a scarce commodity. That this is so would be apparent from the terms of section 3(2)(d) of the Essential Supplies Act which was effectuated by clause 9 of the licence granted under the Madras Foodgrains Control Order, 1947 which applied to all dealers in foodgrains, be they procuring agents (who also, as stated earlier, had to obtain and obtained these licences), wholesalers or retailers. This clause reads :
"9. The licensee shall comply with any directions that may be given to him by the Government or by the officer issuing this licence in regard to the purchase sale or storage for sale of any of the foodgrains mentioned in paragraph (1).............."
The second reason is that the agreement executed by the procuring agents in which this clause as regards storage in proper godowns and undertaking responsibility for the safe-custody of the grain occurs, is one which was a form intended for execution not merely by procuring agents but also authorised wholesale distributors i.e., those who purchased their requirements from procuring agents; admittedly the authorised wholesale dealers were not "agents" and the fact that this condition was insisted on even in their case is clear proof that it has no relevance to the question now under discussion. If therefore, appears to us that the expression "agent" was used in the Intensive Procurement Order as well as in the agreements merely as a convenient expression to designate this class of dealers.”
17. Applying the judgment of this Court in the case of A. Venkata
Subbarao (supra) we hold that the High Court was right in coming
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to the conclusion that the assessee was storing the commodities in
question in its godowns as part of its own trading stock, hence it
was not entitled to claim deduction for such margin under Section
80P(2)(e) of the 1961 Act.
18. Before concluding, we may refer to the judgment of this Court
in the case of Commissioner of Income-tax, Madras v. South
Arcot District Co-operative Marketing Society Ltd. – (1989) 176
ITR 117 (SC). This judgment is heavily relied upon by the counsel
appearing on behalf of the appellant. In that case the facts were as
follows. Assessee was a co-operative society under Madras Co-
operative Societies Act. In the previous year ending June 30, 1960,
the Society entered into an agreement with the Government of
Madras under which it agreed to hold ammonium sulphate stock of
the Government of Madras and it agreed to store the stock on
behalf of the Government of Madras and to maintain a true and full
account for the stocks received and returned every month for a
commission of Rs.5 per ton on the quantity of fertilizer issued by
the assessee from the stock. The assessee received Rs.31,316 on
this account. The said sum of Rs.31,316 was originally included in
its turnover, in the case of assessment proceedings, the assessee
claimed exemption under Section 14(3)(iv) of the Income-tax Act,
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1922. The ITO held that the assessee was not entitled to
exemption on the ground that the said amount of Rs.31,316 had
been received for services rendered. The assessee appealed to
CIT(A) who agreed with the ITO stating that the said amount
received was for services rendered and as such the assessee was
not entitled to exemption. Before the Tribunal the assessee
contended that the receipt was for letting out its godown for
storage, and, therefore, the said receipts came directly under
Section 14(3)(iv) of the 1922 Act. The Revenue contended that the
receipts from letting of godowns, etc, to members alone were
exempt and the receipts in the present case being on a commercial
basis will not fall within the scope of the exemption. The Tribunal,
however, held that the assessee was entitled to exemption under
Section 14(3)(iv) by observing that the agreement with the
Government of Madras clearly indicated that the receipts were for
letting of the godowns. The Tribunal further observed that some
service element was there which constituted part of the receipts but
it was an insignificant part of the whole amount of Rs.31,316.
Hence, the Society was entitled to exemption. The Madras High
Court analysed the agreement between the parties and came to the
conclusion that the assessee was a stock-holder who had agreed to
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hold ammonium sulphate stock of the Government of Madras and
safely store the same on their behalf and to issue the same on
certain terms and conditions. Under the Agreement, the fertilizers
bags had to be stocked in a manner as directed by the officers of
the Government. The stocking and storage of the bags had to be
done in the manner indicated by the Government. The assessee
had to maintain particulars of fertilizers received, released and held
in stock. The assessee had to engage at its own cost, godown-
keepers and clerks to properly and efficiently carry on its duties
under the agreement. The assessee was to get a commission of
Rs.5 per ton of the quantity of fertilizers issued from the stocks on
the instructions of the Government. On the analysis of the
agreement, the High Court came to the conclusion that the
assessee was a mere stock-holder and that the sum of Rs.5 per ton
shown as commission from the Government was only for letting of
godowns and though some services provided to were incidental to
such storage, the service element and payment thereof constituted
an insignificant portion of the amount received. In the
circumstances, the High Court upheld the view of the Tribunal that
the receipt of Rs.31,316 was exempt under Section 14(3)(iv) of the
1922 Act. This view was upheld by this Court.
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19. In our view the judgment of this Court in South Arcot
(supra) has no application to the facts of the present case. Firstly,
in every case of this nature one has to examine the contract
between the parties. One has also to examine the conduct of the
parties. In the case before us we are concerned with Rajasthan
Foodgrains & Other Essential Articles (Regulation of Distribution)
Order, 1976. In the present case we are concerned with statutory
or compulsory sales. Each contract has to be interpreted on its
own terms. In the case of South Arcot (supra) statutory or
compulsory sale was not in issue. Secondly, in the case before us
we have a situation in which there are two sales. The first sale is
between the Government (through FCI) and the appellant-society,
and the second sale is between the appellant-society and Fair Price
Shop. The former is the condition precedent to the latter. That
situation was not there in the case of South Arcot (supra).
Thirdly, in the case before us issue price is set-off against the sale
price which clearly indicates that the netting/difference between
the two prices constituted receipt on a commercial basis or net
profit. Lastly netting/difference also indicated that the appellant
had treated the stock as its own trading stock as correctly held by
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the impugned judgment. Therefore, in our view the judgment of
this Court in the case of South Arcot (supra) will not apply to the
facts of the present case and consequently the appellant is not
entitled to exemption/special deduction under Section 80P(2)(e) of
the 1961 Act.
20. For the aforestated reasons, we find no infirmity in the
impugned judgment, and, accordingly we hereby dismiss the civil
appeal of the appellant-assessee with no order as to costs.
……………………………J. (S.H. Kapadia)
……….………………….J. (Aftab Alam)
New Delhi; July 16, 2009.
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