Madras High Court
K.Ramakrishnan vs Income Tax Department on 25 October, 2019
Author: N.Seshasayee
Bench: N.Seshasayee
Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc.,
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON : 25.03.2019
PRONOUNCED ON : 25.10.2019
CORAM:
THE HONOURABLE MR.JUSTICE N.SESHASAYEE
Crl.O.P.(MD)Nos.16082 to 16084 of 2018
Crl.O.P.(MD)Nos.12553 to 12555 of 2018
Crl.O.P.(MD)Nos.11644 to 11646 of 2018 &
Crl.O.P.(MD)No.7128 to 7133 of 2018
and
in Crl.M.P.(MD)Nos.7128 to 7133, of 2018
Crl.M.P.(MD)No.5692 to 5697 of 2018 &
Crl.M.P.(MD)No.5276 to 5281 of 2018
1. K.Ramakrishnan
.. Petitioner in Crl.O.P.(MD)Nos.16082 to 16084 of 2018
2.V.T.Bharadwaj
.. Petitioner in Crl.O.P.(MD)Nos.12553 to 12555 of 2018
3.K.P.Balaraj
.. Petitioner in Crl.O.P.(MD)Nos.11664 to 11646 of 2018
Vs.
Income Tax Department
O/o. The Commissioner of Income Tax (TDS)
Coimbatore, represented by
Deputy Commissioner of Income Tax
TDS Circle, Madurai.
: Respondent in all Crl.OPs
Common Prayer in Crl.O.P.(MD)Nos.16082 to 16084 of 2018 :
Criminal Original Petitions filed under Section 482 of Cr.P.C., to call
for the records in C.C.No.235 of 2018, C.C.No.237 of 2018 and
http://www.judis.nic.in1/19
Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc.,
C.C.No.236 of 2018 respectively on the file of the learned Judicial
Magistrate No.I, Trichy and to quash the same as against this
petitioner.
Common Prayer in Crl.O.P.(MD)Nos.12553 to 12555 of 2018 :
Criminal Original Petitions filed under Section 482 of Cr.P.C., to call
for the records pertaining to C.C.No.235 of 2018, C.C.No.236 of
2018 and C.C.No.237 of 2018 respectively on the file of the learned
Additional Judicial Magistrate No.I, Tiruchirrappalli, and to quash
the proceedings insofar as they pertains to the petitioner inlcuding
the cognizance taken and summons issued to the petitioner.
Common Prayer in Crl.O.P.(MD)Nos.11644 to 11646 of 2018 :
Criminal Original Petitions filed under Section 482 of Cr.P.C., to call
for the records culminating in C.C.No.235 of 2018, C.C.No.236 of
2018 and C.C.No.237 of 2018 pending on the file of the Judicial
Magistrate No.I, Tiruchirappalli, and quash the entire proceedings
in respect of the petitioner, including the cognizance taken and
summons issued to the petitioner.
Crl.OP(MD) Nos.16082 to 16084 of 2018 :
For Petitioner : Mr.K.P.Anantha Krishna
For Respondent : Ms.S.Srimathy
Senior Standing Counsel for
Income Tax
Crl.OP(MD) Nos. 12553 to 12555 of 2018 :
For Petitioner : Mr.P.V.Balasubramanian
for M/s.BFS Legal
For Respondent : Ms.S.Srimathy
http://www.judis.nic.in2/19
Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc.,
Senior Standing Counsel for
Income Tax
Crl.OP(MD) Nos. 12553 to 12555 of 2018 :
For Petitioner : Mr.J.Sivanandaraj
for Mr.V.Sankaranarayanan
For Respondent : Ms.S.Srimathy
Senior Standing Counsel for
Income Tax
COMMON ORDER
I INTORDUCTORY:
1.1 The petitioners in all these batch of petitions are all arrayed as accused in three different cases instituted by the respondent for the offences committed under Section 200 and 201(A) of the Income Tax Act. They face accusation for an offence involving non-
remittance of TDS amount by the first accused, M/s.Vasan Health Care Pvt. Ltd., Trichy for three financial years. The amount involved in relation to each of the financial year/assessment year and the corresponding cases are all tabulated below :
Financial Year / CC.No. Unremitted TDS Interest Total Amount (Assessment Year) Amount (Rs.) Amount (Rs.) (Rs.) 2014 – 2015 235/2018 17,39,64,450 2,06,13,906 19,45,78,356 (2015-2016) 2015-2016 236/2018 6,39,39,954 -
(2016-2017)
2013-2014 237/2018 15,40,39,638 -
(2014-2015)
http://www.judis.nic.in3/19
Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., 1.2 The petitioners are arrayed as accused on the allegation that they are the Directors of the first accused company. Broadly, their defense is that that they were all Non-Executive Directors appointed to the Board of the first accused company and that they did not partake in the actual management/functioning of the company. On this allegation, the petitioners have laid separate petitions under Section 482 Cr.P.C. for quashing each of the criminal cases in which they have been arrayed:
Name of the Petitioner / Crl.OP.No. C.C.No. Rank in CC.Nos.K.Ramakrishnan 16082 / 2018 235/2018 (A6 in all CC.Nos.) 16083 / 2018 237/2018 16084 / 2018 236/2018 V.T.Bharadwaj 12553 / 2018 235/2018 (A5 in all CC.Nos) 12554 / 2018 236/2018 12555 / 2018 237/2018 K.P.Balaraj 11644 / 2018 235/2018 (A4 in all CC.Nos) 11645 / 2018 236/2018 11646 / 2018 237/2018
II THE FACTUAL DETAILS:
A. Thiru. Ramakrishnan (A-6 in all the cases)
2.1 About 2008, he was functioning as an Executive Director of M/s Sparks Capital. At the request of the first respondent Company, namely Vasan Health Care Pvt. Ltd., Trichy, Sparks Capital helped it in identifying potential and prospective investors in it. Two major http://www.judis.nic.in4/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., investors that Sparks Capital helped the first accused to obtain investments are:
(a)M/s Sequoia Investments, an American institution, which ended up investing Rs.230.12 crores in the first accused company;
(b) Government Investment Corporation, a Singapore Government undertaking, which invested Rs. 450.50 crores.
It is in these circumstances, the Board of the first Accused inducted Ramakrishnan as Promotor-nominee Vide its resolution dated 11-02-2012 as a Non-Executive Independent Director. And, he resigned on 14-05-2015.
2.2 After his resignation, the Complainant/Respondent issued a notice dated 27-02-2017 (relating to Financial year 2014-2015), and two notices, dated 29-03-2018 (relate to Financial Year 2013-2014 & 2015-2016), wherein the respondent had declared its intent to treat the petitioner as the Principal Officer of the first accused. To each of the notices, the petitioner had sent his reply informing the respondent that he had only functioned as an Executive Director, and in fact in his reply to the last two notices dated 29-03-2018, he had also extracted judicial http://www.judis.nic.in5/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., pronouncements to fortify his contention that, he, as a mere former Non- Executive Director of the first accused, was not liable for any of the alleged misdeeds of the first accused.
B. Thiru. K.P. Balaraj (4th Accused) 3.1 His contentions are not vastly different from Ramakrishanan's. Balaraj was formerly the Managing director of Sequoia capital India, and in 2011, he co-founded WestBridge capital India Advisors Pvt. Ltd., whose core business included providing non-binding investment advisory services.
3.2 In 2009, M/s Sequoia Capital Investments, and WestBridge Ventures II Investment Holdings, invested in the fist accused company. On 06-02-2009, he was nominated as a Non-Executive Nominee Director of the first accused company. It was so stated in Form 32 filed by the first accused with the Registrar of Companies. On 10-11-2015, he resigned from the Board of the first accused. As to the rest, his contentions are substantially the same. C. Thiru. V.T.Bharatwaj (5th accused):
4. He was the Managing director of M/s Sequoia Capital India Advisors Private Ltd., Sometime, in 2009, the Sequoia Capital India http://www.judis.nic.in6/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., Growth Investments I, and the Sequoia Capital India Investment Holdings III, had invested in the first accused company. The petitioner was therefore inducted to the Board of the first accused, as the nominee of the investors as a Nominee Non-Executive Director, Vide resolution of the first accused's Board dated 18-12-2009 . And, on 18-11-2015 he resigned from the Board of the first accused. And he is in the same club as the other two petitioners.
5. The complainant/respondent had preferred its counter to all the petitions except in Crl.O.P.s 16082 of 2018 to Crl.O.P.16084 of 2018 (filed by Ramakrishnan) The quintessential contentions of the respondent as disclosed in the counter are: Though the petitioners were the Non-Executive Directors of the first accused company, yet they did have played a role, and the extent of their role would be known only after due trial. Secondly, under 278 E of the Income Tax Act, the existence of mensrea required for commission of the offense shall have to be presumed by the court, and the burden is on the accused to rebut it. Thirdly, in terms of sec.278-B of the Income Tax Act, besides imprisonment or imposition of fine on one who is convicted of an offence under the Act, every person , referred to in Sec.278-B(1) such as the Director of the company, http://www.judis.nic.in7/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., Manager, Secretary, or other officer of the company, referred to in Sec.278B(2) shall be liable to be proceeded against. III Of Arguments:
6. The core issue is, if the petitioners as Non-Executive nominee directors of the first accused company are criminally liable to be prosecuted for an offence involving non-remittance of the TDS amount
7. The learned counsel for the petitioners in unison argued: That under Sec.278B of the Income Tax Act, only he, who is in charge of, and was responsible to, the company for the conduct of the business of the Company alone is liable for any offences committed by the Company under the Act. The petitioners were merely Non- Executive Nominee directors, nominated to the Board of the first accused more for the purpose of securing the interest of its major investors, and they had no role in the day to day affairs of the company, and hence by no stretch of interpretation can they be understood, or, as has been done by the respondent, treated as Principal officers. Again, under Sec.2(35) of the Income Tax Act, a principal officer is defined to mean one who is in charge of and responsibloe for the the business of the company. Reliance was http://www.judis.nic.in8/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., placed on the decision of the Division Bench of the Gujarat High court in Ionic Metalliks Vs Union of India [2014 SCC OnLine Guj 10066] which was relied on by the Delhi High Court in its Order dated 23-02-2017, in Bharatwaj Thiruvenkata Vengatraghavan Vs Ashok Arora in Crl.MC 2760/2016. Their relation to the company is analogous to such Directors of the Company who are not in charge of the affairs of the company in the context of an offence committed under Sec.138 read with Sec.141 of the Negotiable Instruments Act. Given the contextual setting and similarity, Sec.141 of the Negotiable Instruments Act is worded in pari materia with Sec.278B (1) of the Income Tax Act, argued the counsel. To fortify his submissions, he relied on the ratio in Pooja Ravinder Devidasani Vs State of Maharashtra & Another [(2014)16 SCC 1], Madhumilan Syntex Ltd., & Another Vs Union of India & Another [(2007)11 SCC 297], Kalanithi Maran Vs Union of India [CDJ 2018 MHC 2663], Kanarath Payattiyath Balrajh Vs Raja Arora [2017 SCC OnLine 7418 (Delhi HC)], S.N.P. Punj Vs Deputy Commissioner of Income Tax [(2008) 301 ITR 76 : 2006 SCC OnLine Del 1439] Homi Phiroz Ranina & Others Vs State of maharashtra & Others [2003(3) Mh.LJ 34], Sri Kunnasagaran Chinniah Vs the Income Tax Department & another [of Karnataka High Court in http://www.judis.nic.in9/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., Crl. Petition 6577/2014, dated 01-10-2015].
8. The response of the counsel for the respondent was more along predictable and classical lines: That the role of the petitioners could be known only when the cases against them go for trial. VI Discussion & Decision:
9. Let the statement made by the respondent in defense of the petitioners' case be scanned for its merit: Notwithstanding the fact that the petitioners are Nominee Non-Executive Directors in the Board of the first accused, their role in non-remittance of the TDS by the first accused could be known only if the matter goes for trial. This is the statement. It presupposes that they have a responsibility in the commission of the alleged offense. And, this presupposition is founded on the statement of the respondent where it declares that it considers the petitioners as the Principal Officer in charge of the affairs of the company. But, is this basic premise, (this supposition of the respondent) itself is a fact which reality supports, or, is it yet another presupposition, that feed another supposition, and that feed cause for prosecution? This requires an understanding of who a Nominee Non-Executive Director.
http://www.judis.nic.in10/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc.,
10. In Ionic Metalliks case [2014 SCC OnLine Guj 10066], a Division Bench of the Gujarat High Court has made an endeavour to classify and define the role of different class of directors of a company. To extract it:
10.
“Nominee Directors: They can be appointed by certain shareholders, third parties through contracts, lending public financial institutions or banks, or by the Central Government in case of oppression or mismanagement. The extent of a nominee Director's rights and the scope of supervision by the shareholders, is contained in the contract that enables such appointments, or (as appropriate) the relevant statutes applicable to such public financial institution or bank. However, nominee Directors must be particularly careful not to act only in the interest of their nominators, but must act in the best interest of the company and its shareholders as a whole.... Whether nominee directors are required by law to discharge such duties or bear such liabilities will depend on the application of the legal provisions in question, the fiduciary duties involved and whether such nominee Director is to be regarded as being in control or in charge of the company and its activities. This determination ultimately turns on the specific facts and circumstances involved in each case.”
11. This Court is in agreement with this. If therefore, a criminal http://www.judis.nic.in11/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., prosecution is contemplated against a Nominee Non-Executive Director, then it is not sufficient for the complainant to proceed on a supposition that he is a Principal Officer in charge of the affairs of the Company, or to treat him so based on some non-objective satisfaction. The Complainant ought to ascertain, if he, notwithstanding the appellation describing him a Nominee Non- Executive Director, has been enjoined with the responsibility by any contract nominating them, or by any law enabling their participation in the day to day affairs of the company. It requires little homework on the part of an official – Complainant to fix criminal liability on a Nominee director, for, to prosecute one without foundation poses a threat to their right to the dignified existence under Article 21 of the Constitution.
12. Who then is criminally liable under Sec.278B of the Income Tax. As already indicated, both Sec. 278B of the Income Tax Act and Sec. 141 of the Negotiable Instruments Act are worded almost identically. This is compared below:
Section 278B of the Income Tax Act, Section 141 of the Negotiable 1961 Instruments Act, 1881 http://www.judis.nic.in12/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., Where an offence under this Act has been Offences by companies (1)If the person committed by a company, every person committing an offence under section 138 who, at the time the offence was is a company, every person, who, at the committed, was in charge of, and was time the offence was committed, was responsible to, the company for the incharge of, and was responsible to the conduct of the business of the company company for the conduct of the business as well as the company shall be deemed of the company, as well as the company, to be guilty of the offence and shall be shall be deemed to be guilty of the liable to be proceeded against and offence and shall be liable to be punished accordingly: proceeded against and punished accordingly:
Provided that nothing contained in sub- Provided .... section shall render any such person Provided further that where a person is liable to any punishment if he proves that nominated as a Director of a company by the offence was committed without his virtue of his holding any office or knowledge or that he had exercised all employment in the Central Government due dilligence to prevent the commission of State Government or a financial of such offence. corporation owned or controlled by the Central Government or the State (2)Notwithstanding anything contained in Government, as the case may be, he shall sub-section(1), where an offence under not be liable for prosecution under this this Act has been committed by a Chapter.
company and it is proved that the offence has been committed with the consent or (2)Notwithstanding anything contained in connivance of, or is attributable to any sub-section (1), where any offence under neglect on the part of, any director, this Act has been committed by a manager, secretary or other officer of the company and it is proved that the offence company, such director, manager, has been committed with the consent or secretary or other officer shall also be connivance or, or is attributable to, any deemed to be guilty of that offence and neglect on the part of, any director, shall be liable to be proceeded against manager, secretary or other officer of the and punished accordingly. company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
13. The only difference that could be seen is that, whereas the Proviso to Sec.141 explicitly exempt those who are not liable for http://www.judis.nic.in13/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., criminal prosecution, Sec.278B of the Income tax does not provide it. That, in the opinion of the Court, does not make any real difference in understanding the provision, for the operative portion of both the provisions in both the enactments themselves provide such necessary factors as would be sufficient to identify those who are liable for criminal prosecution. To repeat they both read:
“Those who are in charge of, or responsible to the business...”.
Ultimately, if a nominee Directors of a financial institution, or shareholders of a company have a duty to, or responsibility to be, in charge of the affairs of the company, depends on the terms of contract or any legal provisions on the basis of which such nominee director came to be nominated. This cannot be left to any unfounded belief of the Complainant, or to his random statement that a nominee director is the Principal Officer of the company.
14. In Pooja Ravinder Devidasani case [(2014) 16 SCC 1], the Hon'ble supreme Court has held (in the context of the offense under sec.138 of the Negotiable Instruments Act by a Company), has held:
“There is also no dispute that the appellant was not the Managing Director but only a non-executive Director of the Company. Non- executive Director is no doubt a custodian of http://www.judis.nic.in14/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., the governance of the company but is not involved in the day-to-day affairs of the running of its business and only monitors the executive activity. To fasten vicarious liability under Section 141 of the Act on a person, at the material time that person shall have been at the helm of affairs of the company, one who actively looks after the day-to-day activities of the company and is particularly responsible for the conduct of it business. Simply because a person is a Director of a company, does not make him liable under the NI Act. Every person connected with the company will not fall into the ambit the provision. Time and again, it has been asserted by this Court that only those persons who were in charge of and responsible for the conduct of the business of the Company at the time of commission of an offence will be liable for criminal action. A Director, who was not in charge of and was not responsible for the conduct of the business of the Company at the relevant time, will not be liable for an offence under Setion 141 of the NI Act.” In the same authority, in paragraph 23, the Supreme Court relies on another passage from Gunmala Sales (P) Ltd. Vs Anu Mehta [(2015)1 SCC 103] which reads as below:
http://www.judis.nic.in15/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., “In the facts of a given case, on an overall reading of the complaint, the High Court may, despite the presence of the basic averment, quash the complaint because of the absence of more particulars about the role of the Director in the complaint. It may do so having come across some umimpeachable, incontrovertible evidence which is beyond suspicion or doubt or totally acceptable circumstances which may clearly indicate that the Director could not have been concerned with the issuance of cheques and asking him to stand the trial would be abuse of process of Court. Despite the presence of basic averment, it may come to a conclusion that no case is made out against the Director. Take for instance a case of a Director suffering from a terminal illness who was bedridden at the relevant time or a Director who had resigned long before issuance of cheques. In such case, if the High Court is convinced that prosecuting such a Director is merely an arm-twisting tactic, the High Court may quash the proceedings. It bears repetition to state that to establish such case unimpeachable, incontrovertible evidence which is beyond suspicion or doubt or some totally acceptable circumstances will have to be brought to the notice of the High Court. Such cases may be few and far between but the possibility of such a case http://www.judis.nic.in16/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., being there cannot be ruled out.” The other authorities substantially echo the same view.
15. In Madhumilan Syntex case [(2007) 11 SCC 297], a case where the accused, who are the Directors of the company (and not Nominee directors) approached the Court seeking to exclude them from criminal prosecution under sec.278B of the I.T. Act, for an offence of non remitting the TDS (exactly the same offence for which the petitioners herein are sought to be prosecuted), the Honble Supreme Court declined to grant relief to the Directors of the company, because they happened to be Directors, and proceeded to hold that their actual role via-a-vis, the company is a matter for trial. As indicated earlier, that was a case involving the Directors of the company, and not Nominee Directors. It must however, be added that the Supreme Court did not omit to emphasis that a criminal prosecution under Sec.278B of the Income Tax can lie only against those who are in charge of the affairs of, or, responsible for the business of the company.
16. This court has little hesitation to conclude that there is nothing in the complaint, that the petitioners, even as Nominee Directors were in charge of the affairs of the companym and consequently http://www.judis.nic.in17/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., they cannot be made liable to face criminal prosecution.
17. In the result, this Court allows all the petitions and quashes the complaints in C.C.No.235 of 2018, C.C.No.237 of 2018 and C.C.No.236 of 2018, pending on the file of Judicial Magistrate Court, Trichy, only as against the petitioners. Consequently, connected miscellaneous petitions are closed.
25.10.2019 Index : Yes / No Internet : Yes/No Speaking order / Non-speaking order tsg To:
1.The Deputy Commissioner of Income Tax O/o.The Commissioner of Income Tax (TDS) Income Tax Department Coimbatore, TDS Circle, Madurai.
2.The Additional Public Prosecutor Madurai Bench of Madras High Court Madurai.
http://www.judis.nic.in18/19 Crl.O.P.(MD)Nos.16082 to 16084 of 2018 & batch etc., N.SESHASAYEE, J., CM Crl.O.P.(MD)Nos.16082 to 16084 of 2018 Crl.O.P.(MD)Nos.12553 to 12555 of 2018 Crl.O.P.(MD)Nos.11644 to 11646 of 2018 & Crl.O.P.(MD)No.7128 to 7133 of 2018 .10.2019 http://www.judis.nic.in19/19