Jharkhand High Court
Satya Nand Jha vs Union Of India Through The Secretary ... on 5 July, 2016
Author: D.N. Patel
Bench: D.N.Patel
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A.No.1608 of 2016
with
W.P(T) No. 4858 of 2015
Sri Satya Nand Jha, R/o Staff Quarters, Kendriya Vidyalay, PO RIMS,
Bariyatu, PS Sadar, District Ranchi, Jharkhand
... Petitioner.
Versus
1. Union of India, through the Secretary, Ministry of Finance,
Department of Revenue, having office at Central Secretariat North
Block, New Delhi
2. Customs Excise and Service Tax Appellate Tribunal, Eastern Zonal
Bench, constituted under Section 129 of the Customs Act, 1962 and
having its Office at 169, Acharya Jagadish Chandra Bose Road, 7th
Floor, Bamboo Villa, Kolkata-700014
3. Commissioner of Central Excise and Service Tax, 5-A, Main Road,
Ranchi, Jharkhand-831001
4. Registrar, Customs, Excise & Service Tax Appellate Tribunal, West
Block No. 11, R.K. Puram, New Delhi-110066
5. Deputy Registrar, Customs, Excise & Service Tax Appellate
Tribunal, 169, Acharya Jagadish Chandra Bose Road, Bamboo Villa,
7th Floor, Kolkata-700014
6. Central Board of Excise and Customs, Government of India,
Ministry of Finance, Department of Revenue, North Block, New Delhi-
110001
.... Respondents.
with
I.A. no. 1609 of 2016
In
W.P. (T) No.4859 of 2015
1. M/s. Bihar Foundry and Castings Ltd. a Company
incorporated under the Companies Act, 1956 having its
registered office at Main Road, Ranchi, P.O. G.P.O, P.S. Kotwali
Town, District-Ranchi in the State of Jharkhand having its
manufacturing Unit- 1 at Marar (Unit BFCL) and Unit-II at Marar
(Unit Gautam Ferro Alloys at Marar,PO & PS Marar, District-Ramgarh
Cantt., Jharkhand through its Managing Director Sri Hari Krishna
Budhia.
2. Sri Hari Krishna Budhia, Managing Director,s/o Late Radha
Krishna Budhia, aged about 71 years, r/o Near Surendra Nath
Centarary School, P.O., P.S. Sadar, Dist- Ranchi, Jharkhand who is a
citizen of India.
3. Sri Gaurav Budhia, Director, aged about 27 years r/o Near
Surendra Nath Centarary School, P.O.,P.S.Sadar, Dist-Ranchi,
Jharkhand who is a citizen of India.
.... Petitioners
Versus
1. Union of India, through the Secretary, Ministry of Finance,
Department of Revenue, having office at Central Secretariat North
Block, New Delhi
2. Customs Excise and Service Tax Appellate Tribunal, Eastern Zonal
Bench, constituted under Section 129 of the Customs Act, 1962 and
having office at No.169, Acharya Jagadish Chandra Bose Road, 7 th
Floor, Bamboo Villa, Kolkata-700014
2
3. Commissioner of Central Excise and Service Tax, 5A, Main Road,
Ranchi-831001
4. Registrar, Customs, Excise & Service Tax Appellate Tribunal, West
Block No. 11, R.K. Puram, New Delhi-110066
5. Deputy Registrar, Customs, Excise & Service Tax Appellate
Tribunal,169, Acharya Jagadish Chandra Bose Road, 7th Floor,
Bamboo Villa, Kolkata-700014
6. Central Board of Excise and Customs, Government of India,
Ministry of Finance, Department of Revenue, North Block, New Delhi-
110001
.... Respondents
with
I.A.No.5313 of 2015
In
W.P. (T) No.3560 of 2015
Rajendra Kumar Pilania, son of late S.M. Pilania, resident of
Nehru Road, PO & PS Ramgarh Cantt, Town and Dist.-
Ramgarh,Jharkhand
..... Petitioner
Versus
1. The Union of India, through the Joint Secretary (Revenue), Ministry
of Finance, Department of Revenue, Room no. 46 (North Block), New
Delhi-100001
2. The Secretary/ Registrar, Customs Excise and Service Tax
Appellate Tribunal, East Zonal Bench Bamboo Villa, 169, Acharya
Jagadish Chandra Bose Road, Kolkata-700014 (West Bengal)
3. Commissioner of Central Excise, 5 Main Road, Ranchi, Jharkhand
....Respondents
with
W.P. (T) No.6142 of 2014
1. Prefabs (BIHAR) Private Limited, a Private Limited Company
having its registered office at 95 MIG Kankarbagh Colony PO and PS
Kankarbagh, Dist. Patna, Bihar and carrying on business from Plot
No. M/33, 4th Phase, Industrial Area, Adityapur, PO and PS
Adityapur, Saraikela Kharsawa at Jamshedpur
2. Atul Sahay one of its directors of M/s Prefabs (Bihar) Pvt. Ltd, S/o
Shri Vidyanand Sahay residing at Flat no. 4C, 32 Circuit House Area,.
Road no. 3, Jamshedpur PO Circuit House ,PS Bistupur, Dist.
Singhbhum (East) 831001 (Jharkhand)
.... Petitioners
Versus
1. Union of India, through the Secretary, Govt. of India, Ministry of
Finance, North Block, New Delhi-PO-New Delhi, P.S. Parliament
Street, New Delhi-110001
2. The Director (Judicial Cell) Govt. of India, Ministry of Finance,
Dept. of Revenue (Central Board Excise And Customs) North Block,
P.O.-New Delhi, PS -Parliament Street, New Delhi-110001
3. The Commissioner, Central Excise and Service Tax, Jamshedpur
having his office at 143 Near Baradwari, Sakchi, PO & PS Sakchi,
Jamshedpur, East Singbhum, Jharkhand
.... Respondents
CORAM: HON'BLE MR. JUSTICE D.N.PATEL
HON'BLE MR. JUSTICE AMITAV K. GUPTA
---------
3
For the Petitioners : M/s. Kartik Kurmy, S.B. Sharma,
(in all writ petitions) Nitin Pasari, Ranjana Mukherjee &
Rajesh Sharma, Advocates.
For the Union of India : M/s A.R. Choudhary, Advocate
(in all the writ petitions)
For the C.E.D. : M/s Deepak Roshan, Ratnesh Kumar,
(in all the writ petitions) & Amit Kumar, Advocates
---------
13/Dated: 5th July,2016
(Oral Judgement)
Per D.N. Patel, J.:
1. These writ petitions have been preferred challenging Section
35F of the Central Excise Act, 1944. This section has been
amended with effect from 6th August, 2014 by section 105 of the
Finance ( No.2) Act, 2014, which prescribes that 7.5% or 10% of
the duty demanded or penalty levied is to be deposited in case
appeal is being preferred before the Commissioner (Appeals) or
the Tribunal. This is mainly challenged in these four writ petitions.
2. Factual Matrix:
● These petitioners are the manufacturers and they are liable to
make payment of excise duty under the Central Excise Act,
1944 (hereinafter to be referred to as the Act, 1944). They
have been issued show-cause notices and ultimately, Orders-
in-Original have been passed under the Act, 1944. These
petitioners can prefer appeal either before the Commissioner
(Appeals) or before the Tribunal under the Act, 1944. Section
35F as it stands before the amendment i.e. prior to 6th August
2014 reads as under:-
"35F. Deposit, pending appeal, of duty demanded or
penalty levied - where in any appeal under this Chapter,
the decision or order appealed against relates to any duty
demanded in respect of goods which are not under the
control of Central Excise authorities or any penalty levied
under this Act, the person desirous of appealing against
such decision or order shall, pending the appeal,
deposit with adjudicating authority the duty demanded or
the penalty levied:
Provided that where in any particular case, the
Commissioner (Appeals) or the Appellate Tribunal is of
opinion that the deposit of duty demanded or penalty
levied would cause undue hardship to such person,
the Commissioner (Appeals) or, as the case may be, the
Appellate Tribunal, may dispense with such deposit
subject to such conditions as he or it may deem fit to
impose so as to safeguard the interests of revenue.
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Provided further that where an application is filed before
the Commissioner (Appeals) for dispensing with the
deposit of duty demanded or penalty levied under the first
proviso, the Commissioner (Appeals) shall, where it is
possible to do so, decides such application within thirty
days from the date of its filing.
Explanation:-For the purposes of this section duty
demanded shall include,-
(i) amount determined under section 11D;
(ii) amount of erroneous Cenvat credit taken;
(iii) amount payable under rule 57CC of Central
Excise Rules, 1944;
(iv) amount payable under rule 6 of Cenvat Credit
Rules, 2001 or Cenvat Credit Rules, 2002 or
Cenvat Credit Rules, 2004;
(v) interest payable under the provisions of this Act
or the rules made thereunder."
(Emphasis supplied)
● It appears that under the aforesaid provision, as a rule, an
appellant had to deposit with the appellate authority or the
Tribunal, the duty demanded or the penalty levied.
Nonetheless, the application for waiving the deposit was also
permitted to be preferred. Evaluating the undue hardship on
the part of the assessee-appellant and safeguard of the
interests of the revenue from the other side the amount of
deposit may be waived by the Tribunal or the appellate
authority by using the judicial discretion.
● By virtue of Section 105 of the Finance (No.2) Act, 2014,
Section 35F has been substituted and the said substituted
Section 35F which has been brought into force with effect
from 6th August, 2014 reads as under:-
"35F. Deposit of certain percentage of duty demanded or
penalty imposed before filing appeal.- The Tribunal or the
Commissioner (Appeals), as the case may be, shall not
entertain any appeal.-
(i) under sub-section (1) of Section 35, unless the
appellant has deposited seven and a half per cent of the
duty, in case where duty or duty and penalty are in dispute,
or penalty, where such penalty is in dispute, in pursuance of
a decision or an order passed by an officer of Central Excise
lower in rank than the Principal Commissioner of Central
Excise or Commissioner of Central Excise;
(ii) against the decision or order referred to in clause (a)
of sub-section(1) of section 35B, unless the appellant has
deposited seven and a half per cent of the duty, in case
where duty or duty and penalty are in dispute, or penalty,
where such penalty is in dispute, in pursuance of the
decision or order appealed against;
(iii) against the decision or order referred to in clause (b) of
sub-section(1) of section 35B, unless the appellant has
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deposited ten per cent of the duty, in case where duty or
duty and penalty are in dispute, or penalty, where such
penalty is in dispute, in pursuance of the decision or order
appealed against;
Provided that the amount required to be deposited under
this section shall not exceed rupees ten crores;
Provided further that the provisions of this section shall not
apply to the stay applications and appeals pending before
any appellate authority prior to the commencement of the
Finance (No.2) Act 2014.
Explanation.- For the purposes of this section "duty
demanded" shall include,-
(i) amount determined under section 11D;
(ii) amount of erroneous Cenvat credit taken;
(iii) amount payable under rule 6 of the Cenvat
Credit Rules, 2001 or the Central Credit Rules,
2002 or the Cenvat Credit Rules, 2004."
(Emphasis supplied)
● Being aggrieved and feeling dissatisfied by the substituted
provision, these writ petitions have been preferred
challenging the vires of Section 35 F of the Act, 1944, by
these petitioners.
3. Arguments canvassed by counsels for the petitioners.
● Counsel appearing for the writ petitioners mainly submitted
that the newly substituted Section 35F is violative of
provisions of the Constitution of India, more particularly
Article 14 thereof. It is also submitted that the object for
amendment must be legal and cannot be discriminatory.
● Counsel for the petitioners has submitted that Section 35F is
confiscatory in nature.
● The classification created by this amendment to be read with
the Circulars issued by the respondent-authority dated 16 th
September, 2014 and 14th October, 2014 have created two
classes of the assessees viz. those who have preferred
appeals prior to 6th August, 2014 and those who have
preferred appeals after 6th August, 2014. This classification is
not a valid classification and two tests of the valid
classification have been violated. Irrelevant criteria have
been taken into consideration for creating these two classes.
The differentia must be intelligible and it must have a
reasonable nexus with the object, sought to be achieved by
the amendment.
6
● It is further submitted by the learned counsel for the
petitioners that classification made by substituted Section
35F of the Act, 1944 is absolutely arbitrary in nature. The
whole classification is based upon the date of filing of the
appeal, either before the Commissioner (Appeals) or before
the Custom, Excise, and Service Tax Appellate Tribunal. This
cannot be a criteria for classification.
● It is also submitted that right to prefer appeal has already
accrued prior to 6th August, 2014 under Section 35F of the
earlier un-amended provision.
● It is further submitted that the newly substituted Section 35F
is also violative of Article 19(1)(g) of the Constitution of India.
Even if the order-in-original is passed for want of jurisdiction
or in excess of jurisdiction or imposition of penalty or the
demand of duty are absolutely baseless and devoid of any
merit, then also 7.5% or 10%, as the case may be, of the
duty demanded or penalty levied, has to be deposited by the
assessee, if he wants to prefer an appeal. Some time the
Directors/ employees are fined in crores of rupees e.g. in
W.P. (T) No. 4858 of 2015, the Directors/Employees of
these petitioners have been fined Rs.15 crores and therefore,
if these appellants want to prefer an appeal they will have no
option but to deposit 7.5% or 10% of the amount of penalty,
as the case may be.
● It is further submitted that right to prefer an appeal has
already accrued to these petitioners prior to 6 th August, 2014
and, therefore, earlier Section 35F is applicable and not the
substituted Section 35F.
● Much has been argued by the counsel for the petitioners
on the point of classification that there is class within a class
and there is overdoing of classification, which tantamount to
undoing of the equality. There is a micro-classification etc.
Conclusively it is submitted that the newly substituted Section
35F violates grossly the provisions of Article 14 of the
Constitution of India.
7
● It is further submitted by the counsel for the petitioners that
2nd proviso to the newly substituted Section 35F is not
severable and hence as per Article 13(2) of the Constitution
of India the whole Section 35F may be struck down by this
Court.
● Counsels appearing for the petitioners has further submitted
that right given under unamended Section 35F is a
substantive right and not merely a procedural one and once it
is a substantive right, looking to the facts of the present case,
it has already accrued prior to cut off date i.e. 6 th August,
2014.
● Counsels for the petitioners submitted that burden of proof of
the Constitutional validity of Section 35F of the Act, 1944 is
upon the Union of India and this burden has not been
discharged by the Union of India and hence, this court may
quash section 35F of the Act, 1944.
4. Learned counsel appearing for the petitioners has relied
upon the following decisions:-
2015 (4) SCC 33, 1983 (13) ELT 1277 SC, 2002 (144) ELT 255 Delhi,
2014 (5) SCC 219, 1996 (3) SCC 142, 2015 (321) ELT 195
Andhra Pradesh, 2015 (320) ELT 51 Kerala, 2015 TIOL 1592, HC
Madras ST, 2015 (323) ELT 119 Punjab & Haryana, 1992 (3) SCC
666, 1978 (2) ELT J 333 SC, 1989 (39) ELT 178 SC, 1994 (4) SCC
602, 2001 (4) SCC397, AIR 1954 SC 545, 2010 (3) SCC 786, AIR
1955 SC 191 (1), AIR 1965 SC 1017, 1974 (1) SCC 19, 2015 (322)
ELT 353 SC, 1983 (1) SCC 305, AIR 1952 SC 75 (1), AIR 1955 SC 13,
198 (104) ELT 595 Delhi, 1989 (39) ELT 171 SC, 1973 (1) SCC 500,
2013 (8) SCC 519, AIR 1960 SC 633.
5. Arguments canvassed by the counsels on behalf of Union of India :
● Counsels appearing for the respondents mainly submitted
that as per the earlier provision of section 35F, as a matter of
rule, the assessee-appellants have to deposit 100% of the
duty demanded or the penalty levied, and as an exception,
the Commissioner (Appeals) or Tribunal may dispense with
such deposit by maintaining the equilibrium between "undue
8
hardship" on the part of the appellants and "safeguards of the
interests of the revenue" on the part of the Union of India,
whereas newly substituted section 35F has diluted the rigor
of the law and instead of 100% of the duty demanded or the
penalty levied, only 7.5% or 10% of the duty demanded or
the penalty levied, is now, required to be deposited which
depends upon the factum of preferring appeal before the
Commissioner (Appeals) or before the Tribunal. Moreover,
there is a cap of maximum amount of Rs. 10 Crores with
respect to the amount to be deposited, as per 1st proviso, to
section 35F. Thus, the newly substituted section 35F is
neither against the assessee nor it increases any hardship of
the appellants. On the contrary, it takes away the
discretionary power of the Tribunal or the Commissioner
(Appeals) to give direction to the appellant to deposit more
than 7.5% or 10%. Thus, it is submitted by the counsels for
the Union of India that the newly substituted section 35F has
diluted earlier provisions, so far as the amount to be
deposited is concerned. Originally 100% was to be deposited
whereas now, only 7.5% or 10% is to be deposited. Thus,
92.5% or 90% of the duty demanded or the penalty levied is
already waived by the new section 35F, in each and every
case, without any order of Tribunal or without any order of the
Commissioner (Appeals) and without any application for
waiver of deposit. It is submitted by the Union of India that
newly substituted section 35F is neither creating any
classification much less micro classification nor it creates a
class within a class. On the contrary, the newly substituted
section 35F reduces multifariousness of the petitions.
● It is also submitted by the counsels for the Union of India that
in a statute relating to taxation, the government should be
allowed greater latitude with respect to classification for
imposing tax. Every classification should not be viewed with
Microscope.
9
● Even prior to the substituted section 35F, the right to prefer
appeal was never unfettered nor was it unconditional. By
virtue of the new provision of section 35F only 7.5% or 10%
amount is to be deposited. Thus, to that extent, the discretion
of the tribunal has been curtailed or controlled or in other
words in all cases howsoever frivolous an appeal may be,
92.5% or 90% as the case may be of the duty demanded or
the penalty levied is already waived by the statute itself.
Thus, new section 35F allows the appellants more freedom
i.e. Now they are not required to deposit approximately 90%
of the tax, which is already assessed by the lowest available
authority under the Central Excise Act, 1944.
● It is further submitted by the counsel for the respondents that
there is no substantive right vested in the appellants to prefer
an appeal, but, it is merely procedural in nature.
● Under Section 6 of the General Clauses Act, if there is
"different intention" of the new Act while the earlier one is
repealed, in that eventuality, earlier right, privilege, obligation
or liability under the repealed Act or provision will not
continue once the new Act or new provision is brought into
effect. Looking to the second proviso of section 35F the
intention of the legislature appears to be absolutely clear,
unambiguous and unequivocal. As per second proviso to the
new Section 35F, if any assessee wants to prefer an appeal
after 6th August, 2014, he will have to deposit 7.5% or 10% as
the case may be, of the duty demanded or penalty levied.
This "different intention", "creates an exception to Section 6
of the General Clauses Act".
● It is further submitted by the counsel for the respondents that
a statute relating to taxation cannot be quashed or struck
down merely for being harsh, otherwise every statute relating
to taxation will be quashed because, to the tax payers every
statute relating to taxation appears to be harsh. In extreme
cases, the assessee-appellants are not remediless. They can
prefer writ petition under Article 226 of the Constitution of
10
India. To substantiate this argument reliance is placed upon
several decisions by the learned counsel appearing for the
Union of India.
● Counsels appearing for the respondents have also pointed
out to this court that the legislature has to keep in mind,
several factors while amending a statute relating to taxation
and the intention behind it is, systematic collection of the
revenue, with minimum ambiguity and with least possible
discretion for the authorities or tribunal. Earlier, very wide
discretion was vested with the Commissioner (Appeals) or
the Tribunal and now, by the statute itself, 92.5% or 90%, as
the case may be, of the duty demanded or the penalty levied
is waived and only 7.5% or 10%, as the case may be of the
duty demanded or the penalty levied is to be deposited. This
will minimize the litigations based upon "the waiver
applications", from several courts. Every time it is not
required that the objects and reasons must be reduced in
writing or they must be in black and white, as they can even
be gathered from the common knowledge to justify the Act -
(1990) 4 SCC 366 Para 15 and 16 thereof.
● Counsel appearing for the respondents has also relied upon
several decisions and pari-mataria provisions under the
Motor Vehicle Act, Stamp Act, 1899, Bombay Provincial
Municipal Corporation Act, 1949. Judgments upon which
reliance is made are as under:-
2002(6) SCC 259, 2003 (5) SCC 239, 2012 (1) SCC 226, 1999
(6) SCC 259, 2015 (39) STR 177, 2016 (89) VST 235, 1985(1)
SCC 260, 2006 (13) SCC 347, 1996 (3) SCC 142, 1990 (4)
SCC 366, AIR 1957 SC540, 1993 (1) SCC 22,2001 (10) SCC
740, 2010 (4) SCC 772, 2014 (5) SCC 219, 1988 (4) SCC 402,
1975 (2) SCC 175, 1999 (4) SCC 468, 2008 (4) SCC 720.
6. On the basis of the aforesaid decisions, it is submitted by the
counsel for the respondents that the newly substituted section 35F
of the Act, 1944 is neither violative of Article 14 nor of Article 19(1)
(g) of the Constitution of India. On the contrary it gives more
11
freedom to the assessee because originally 100% of the duty
demanded was to be deposited as a rule and by way of exception
only by the discretion of the Tribunal or Commissioner (Appeals),
the amount to be deposited by the appellant was being
dispensed with, whereas, now by newly substituted section 35F the
statute itself waives, in all cases, without any order of the
Commissioner (Appeals) or of the Tribunal, 92.50% or 90% of the
duty demanded or the penalty levied. Thus, instead of 100% ,as
per earlier section 35F, now the appellants have to deposit only 7.5
% or the 10% as the case may be, of the duty demanded or the
penalty levied, and that too with a maximum cap of Rs. 10 crores
as per first proviso to section 35F and hence, these writ petitions
may not be entertained by this Court.
7. Sri Deepak Roshan, learned counsel appearing for the
Central Excise Department has thrown light upon section 35FF that
in case the appellants succeed in their appeals, the amount shall
be refunded with interest varrying from 5% to 36% as the case may
be, as per section 106 of the Finance (No.2 ) Act, 2014. This
position was not there earlier. This is also in favour of the
appellants-assessees and makes section 35F more balanced.
8. R E A S O N S:
Having heard the counsels for both the sides and looking to the
facts and circumstances of the case, we see no reasons to
entertain these writ petitions, mainly for the following facts, reasons
and judicial pronouncements:-
(i) The assesse-petitioners, who are given more benefit by the
substituted Section 35F of the Act, 1944, are not satisfied with the
benefit and they have challenged the vires of Section 35F of the
Act, 1944 to get further benefits. Earlier Section 35F of the Act,
1944 prescribes, as a matter of rule, that if any assessee wants to
prefer an appeal, he shall deposit, pending appeal, the duty
demanded or penalty levied and as an exception the assessee
could prefer an application for dispensing with such deposit. In
case the assessee could prove "undue hardship", the appellate
authority used to waive the deposit, wholly or partly, whereas, as
12
per substituted Section 35F of the Act, 1944 as a matter of rule,
only 7.5% or 10%, as the case may be, of the duty demanded or
penalty levied shall have to be deposited pending the appeal. Now
the discretion of appellate authority or the Tribunal is reduced to
zero. Thus, by virtue of the substituted Section 35F of the Act,
1944, now from the beginning, in all cases, 92.5% or 90% of tax
demanded or duty levied is not to be deposited by any of the
appellants. Thus, in all cases the petitioners will get this benefit and
that too, the maximum amount to be deposited has a cap of Rs.10
crores. Thus, the earlier provision of Section 35F of the Act, 1944
has been much diluted by the substituted Section 35F. Only the
tendency of the petitioners not to deposit any tax, has given birth to
these four writ petitions.
(ii) The substituted Section 35F of the Act, 1944 has been
brought into force with effect from 6 th August, 2014 and as per 2nd
Proviso thereof, if anyone wants to prefer an appeal either before
the appellate authority or before the Tribunal under the Act, 1944
on and after 6th August, 2014, his appeal will be governed by the
newly substituted Section 35F of the Act, 1944 and will have to
deposit 7.5% or 10% of the duty demanded or penalty levied.
(iii) Much has been argued by the counsel for the petitioners that
classification of the assessee, who preferred appeal prior to 6 th
August, 2014 and who preferred on or after 6 th August, 2014, has
no reasonable nexus with the object, sought to be achieved by the
amended Act.
We are not in agreement with this contention. It ought to be
kept in mind that whenever any cut off date is prescribed, there are
bound to be few persons who will fall on wrong side of the cut off
date, but, it does not mean that the cut off date chosen by the
legislature is arbitrary. In a statute relating to taxation, more liberty
should be given to the legislature. The legislature enjoys a greater
latitude for classification in the field of taxation.
It has been held by Hon'ble Supreme Court in the case of
State of W.B. vs. E.I.T.A. India Ltd., reported in (2003) 5 SCC
239, at para 4 as under:-
13
"4. In examining the constitutional validity of the
impugned provisions of a statute, it will be useful to bear in
mind the following well-settled propositions. If a legislation is
found to lack in legislative competence or is found to be in
contravention of any provision of Part III or any other
provision of the Constitution, the impugned legislation cannot
escape the vice of unconstitutionality (see: Kesavananda
Bharati v. State of Kerala and also State of A.P. v. McDowell
& Co.). A challenge to any statutory provision on the
ground of the classification being discriminatory and
violative of Article 14 of the Constitution, can be successfully
met on the principle of reasonable classification having
nexus to the object of the Act sought to be achieved (see:
State of Bombay v. F.N. Balsara and Budhan Choudhry v.
State of Bihar). However, the legislature enjoys a greater
latitude for classification in the field of taxation (see:
Steelworth Ltd. v. State of Assam, Gopal Narain v. State of
U.P. and Ganga Sugar Corpn. Ltd. v. State of U.P.). No
legislation can be declared to be illegal, much less
unconstitutional on the ground of being unreasonable or
harsh on the anvil of Article 14 of the Constitution, except, of
course, when it fails to clear the test of arbitrariness and
discrimination which would render it violative of Article 14 of
the Constitution. (See: Steelworth Ltd. and McDowell & Co.)"
(Emphasis supplied)
(iv) Section 6 of General Clauses Act gives effect of the repeal.
For ready reference, Section 6 of the General Clauses Act, 1897 is
quoted as under:-
"6. Effect of repeal.- Where this Act, or any Central
Act or Regulation made after the commencement of this Act,
repeals any enactment hitherto made or hereafter to be
made, then, unless a different intention appears, the repeal
shall not-
(a) revive anything not in force or existing at the time
at which the repel takes effect; or
(b) affect the previous operation of any enactment so
repealed or anything duly done or suffered
thereunder; or
(c) affect any right, privilege, obligation or liability
acquired, accrued or incurred under any enactment
so repealed; or
(d) affect any penalty, forfeiture or punishment
incurred in respect of any offence committed against
any enactment so repealed; or
(e) affect any investigation, legal proceeding or
remedy in respect of any such right,
privilege,obligation, liability, penalty, forfeiture or
punishment as aforesaid,
and any such investigation, legal proceedingor remedy may
be instituted continued or enforced, and any such penalty,
forfeiture or punishment may be imposed as if the repealing
Act or Regulation had not been passed."
(Emphasis supplied)
(v) Thus, if a "different intention" appears, the right, privilege,
obligation and liabilities acquired, accrued or incurred under any
14
enactment, so repealed, shall be affected. Now different intention is
to be derived from the amended or substituted Section 35F of the
Act, 1944. The 2nd proviso to Section 35F of the Act, 1944 is a clear
intention of the legislature. The second proviso is absolutely
unambiguous and unequivocal.
2nd proviso to substituted Section 35F of the Act, 1944 reads
as under:-
"35F. Deposit of certain percentage of duty demanded or
penalty imposed before filing appeal.- The Tribunal or the
Commissioner(Appeals), as the case may be, shall not entertain
any appeal.-
(i) ........................
(ii) ........................
(iii) .......................
xxx xxx xxx
Provided further that the provisions of this section shall
not apply to the stay applications and appeals pending
before any appellate authority prior to the commencement
of the Finance(No.2) Act, 2014.
xxx xxx xxx
(Emphasis supplied)
Thus, the substituted Section 35 F of the Act, 1944 is not
applicable to the stay applications and appeals already preferred
or pending before any appellate authority, prior to commencement
of the Finance (No.2) Act, 2014, which shows the clear intention on
the part of Legislature, meaning thereby Finance (No.2) Act, 2014
shall be applicable to all the stay applications and appeals which
are being preferred on or after 6 th August, 2014. Thus, effect of
Section 6 of the General Clauses Act, 1897 is being taken away by
2nd proviso to Section 35F of the Act, 1944, which is the "different
intention" of the Legislature.
(vi) In fact, no two classes are created by this substituted
Section 35F of the Act, 1944. It appears that the assessees, who
do not want to deposit the tax at the rate of 7.5% or 10% of the
duty demanded or penalty levied, as the case may be, and want to
prefer appeal, are themselves creating a class because of their
own failure or mistake, otherwise the statute permits everyone to
prefer an appeal.
15
It has been held by Hon'ble the Supreme Court in the case of
Anant Mills Company Ltd. vs. State of Gujarat, reported in
(1975) 2 SCC 175, at para 40 as under:-
"40. After hearing the learned counsel for the parties, we are
unable to subscribe to the view taken by the High Court.
Section 406(2)(e) as amended states that no appeal against
a rateable value or tax fixed or charged under the Act shall
be entertained by the Judge in the case of an appeal against
a tax or in the case of an appeal made against a rateable
value after a bill for any property tax assessed upon such
value has been presented to the appellant, "unless the
amount claimed from the appellant has been deposited by
him with the Commissioner. According to the proviso to the
above clause, where in any particular case the Judge is of
opinion that the deposit of the amount by the appellant will
cause undue hardship to him, the Judge may in his
discretion dispense with such deposit or part thereof, either
unconditionally or subject to such conditions as he may
deem fit. The object of the above provision apparently is to
ensure the deposit of the amount claimed from an appellant
in case he seeks to file an appeal against a tax or against a
rateable value after a bill for any property tax assessed
upon such value has been presented to him. Power at the
same time is given to the appellate Judge to relieve the
appellant from the rigour of the above provision in case the
Judge is of the opinion that it would cause undue hardship to
the appellant. The requirement about the deposit of the
amount claimed as a condition precedent to the
entertainment of an appeal which seeks to challenge the
imposition or the quantum of that tax, in our opinion, has not
the effect of nullifying the right of appeal, especially when we
keep in view the fact that discretion is vested in the appellate
Judge to dispense with the compliance of the above
requirement. All that the statutory provision seeks to do is to
regulate the exercise of the right of appeal. The object of the
above provision is to keep in balance the right of appeal,
which is conferred upon a person who is aggrieved with the
demand of tax made from him, and the right of the
Corporation to speedy recovery of the tax. The impugned
provision accordingly confers a right of appeal and at the
same time prevents the delay in the payment of the tax. We
find ourselves unable to accede to the argument that the
impugned provision has the effect of creating a
discrimination as is offensive to the principle of equality
enshrined in Article 14 of the Constitution. It is significant that
the right of appeal is conferred upon all persons who are
aggrieved against the determination of tax or rateable value.
The bar created by Section 406(2)(e) to the entertainment of
the appeal by a person who has not deposited the amount of
tax due from him and who is not able to show to the
appellate Judge that the deposit of the amount would cause
him undue hardship arises out of his own omission and
default. The above provision, in our opinion, has not the
effect of making invidious distinction or creating two classes
with the object of meting out differential treatment to them; it
only spells out the consequences flowing from the omission
and default of a person who despite the fact that the deposit
16
of the amount found due from him would cause him no
hardship, declines of his own volition to deposit that amount.
The right of appeal is the creature of a statute. Without a
statutory provision creating such a right the person aggrieved
is not entitled to file an appeal. We fail to understand as to
why the Legislature while granting the right of appeal cannot
impose conditions for the exercise of such right. In the
absence of any special reasons there appears to be no legal
or constitutional impediment to the imposition of such
conditions. It is permissible, for example, to prescribe a
condition in criminal cases that unless a convicted person is
released on bail, he must surrender to custody before his
appeal against the sentence of imprisonment would be
entertained. Likewise, it is permissible to enact a law that no
appeal shall lie against an order relating to an assessment of
tax unless the tax had been paid. Such a provision was on
the statute book in Section 30 of the Indian Income Tax Act,
1922. The proviso to that section provided that "..... no
appeal shall lie against an order under sub-section (1) of
Section 46 unless the tax had been paid". Such conditions
merely regulate the exercise of the right of appeal so that the
same is not abused by a recalcitrant party and there is no
difficulty in the enforcement of the order appealed against in
case the appeal is ultimately dismissed. It is open to the
Legislature to impose an accompanying liability upon a party
upon whom legal right is conferred or to prescribe conditions
for the exercise of the right. Any requirement for the
discharge of that liability or the fulfillment of that condition in
case the party concerned seeks to avail of the said right is a
valid piece of legislation, and we can discern no
contravention of Article 14 in it. A disability or disadvantage
arising out of a party's own default or omission cannot be
taken to be tantamount to the creation of two classes
offensive to Article 14 of the Constitution, especially when
that disability or disadvantage operates upon all persons who
make the default or omission."
(Emphasis supplied)
Thus, it has been by Hon'ble the Supreme Court that right
of appeal is the creature of statute. Without statutory provision and
without creating such a right, the person aggrieved is not entitled to
file an appeal. It has been held by the Hon'ble Supreme Court that
the legislature while granting the right of appeal, can always
impose conditions for exercise of such right. It has been further
held that in absence of any special reason, there appears to be no
legal or constitutional impediment to the imposition of such
conditions. Thus, it is always permissible for the legislature to
make the right to prefer an appeal as a conditional one. In the facts
of the present case, by virtue of substituted Section 35F of the Act,
1944 only 7.5% or 10% of the duty demanded or penalty levied is
to be deposited and howsoever the worst case of the petitioner-
17
assessees may be, even though they have no prima-facie case, ex
facie 92.5% or 90%, as the case may be, of the duty demanded or
the penalty levied, is already waived by the Statute itself. Now,
there is no need of any order to be passed by the appellate
authority or the Tribunal on the applications for waiver of the
deposit to be made with respect to the duty levied or penalty
imposed, as the authority used to do earlier under the provisions of
unameneded Section 35F of the Act, 1944. Thus, newly substituted
Section 35F of the Act, 1944 has much diluted the provisions of
earlier unsubstituted Section 35F of the Act, 1944, but, the
petitioners, who do not want to deposit any amount of tax and who
want to prefer appeal, as a matter of right, have preferred these
writ petitions.
In view of the aforesaid decisions, it appears that the
Legislature has all power, jurisdiction and authority to make the
right to prefer an appeal as a conditional one and looking to the fact
that in all the cases 92.5% or 90% of the duty demanded or penalty
imposed is already waived by the statute itself, we see no reason
to quash Section 35F of the Act, 1944, which is duly substituted by
Finance(No.2) Act, 2014. On the contrary, this percentage of
amount to be deposited could have been enhanced by the
Legislature.
(vii) Because of earlier Section 35F of the Act, 1944 there
was a very wide discretion vested in the Commissioner (Appeals)
or the Tribunal to dispense with the deposit of duty demanded or
the penalty levied, in case of undue hardship on the part of the
assessee-appellant, due to which, this country has seen endless
litigations. Out of several applications for waiver of deposits
preferred before the appellate authority or the Tribunal, some
resulted into writ petitions and a sizable number of these petitions
ended up in Special Leave Petitions under Article 136 of the
Constitution of India before the Hon'ble Supreme Court. It is only
by virtue of this substituted Section 35F of the Act, 1944, the
multifareousness of litigations will come to an end . The statute itself
has waived 92.5% or 90%, as the case may be, of the duty
18
demanded or penalty imposed and only 7.5% or 10% of the duty
demanded or penalty imposed is to be deposited and that too with
a maximum cap of Rs.10 crores as per the 1st proviso.
Every now and then the revenue was also relying upon the
case of CCE vs. Dunlop India Ltd., reported in (1985)1 SCC 260,
para 7 thereof reads as under:-
"7. Now coming to the facts of the present case, the
respondent, Dunlop India Limited is a manufacturer of tyres,
tubes and various other rubber products. By a notification
dated April 6, 1984 issued by the Government of India,
Ministry of Finance (Department of Revenue) in exercise of
the powers conferred by Rule 8(1) of the Central Excise
Rules, 1944, tyres, falling under Item 16 of the First Schedule
to the Central Excise and Salt Act, 1944, were exempt from a
certain percentage of excise duty to the extent that the
manufacturers had not availed themselves of the exemption
granted under certain other earlier notifications. The
Department was of the view that the Company was not
entitled to the exemption as it had cleared the goods earlier
without paying central excise duty, but on furnishing bank
guarantees under various interim orders of courts. The
Company claimed the benefit of the exemption to the tune of
Rs 6.05 crores and filed a writ petition in the Calcutta High
Court and sought an interim order restraining the central
Excise Authorities from the levy and collection of excise duty.
The learned Single Judge took the view that a prima facie
case had been made out in favour of the Company and
by an interim order allowed the benefit of the exemption to
the tune of Rs two crores ninety-three lakhs and eighty-five
thousand for which amount the Company was directed to
furnish a bank guarantee, that is to say, the goods were
directed to be released on the bank guarantee being
furnished. An appeal was preferred by the Assistant Collector
of Central Excise under clause 10 of the letters patent and a
Division Bench of the Calcutta High Court confirmed the
order of the learned Single Judge, but made a slight
modification in that the Collector of Central Excise was given
the liberty to encash 30% of the bank guarantee. The
Assistant Collector of Central Excise has preferred this
appeal by special leave. By our interim order dated
November 15, 1984, we vacated the orders granted by the
learned Single Judge as well as by the Division Bench. We
gave two weeks' time to the respondent Company to file a
counter. No counter has, however, been filed. Shri F.S.
Nariman, learned counsel, however appeared for the
respondent. We do not have the slightest doubt that the
orders of the learned Single Judge as well as Division Bench
are wholly unsustainable and should never have been made.
Even assuming that the Company had established a prima
facie case, about which we do not express any opinion, we
do not think that it was sufficient justification for granting the
interim orders as was done by the High Court. There was no
question of any balance of convenience being in favour of
the respondent Company. The balance of convenience was
certainly in favour of the Government of India. Governments
19
are not run on mere bank guarantees. We notice that very
often some courts act as if furnishing a bank guarantee
would meet the ends of justice. No governmental business
or for that matter no business of any kind can be run on mere
bank guarantees. Liquid cash is necessary for the running of
a Government as indeed any other enterprise. We consider
that where matters of public revenue are concerned, it is of
utmost importance to realise that interim orders ought not to
be granted merely because a prima facie case has been
shown. More is required. The balance of convenience must
be clearly in favour of the making of an interim order and
there should not be the slightest indication of a likelihood of
prejudice to the public interest. We are very sorry to remark
that these considerations have not been borne in mind by the
High Court and interim order of this magnitude had been
granted for the mere asking. The appeal is allowed with
costs. "
(Emphasis supplied)
Several decisions have been rendered by Hon'ble the
Supreme Court in regard to the provision of unamended Section
35F of the Act,1944 that Courts or the Tribunals have to strike a
balance between "undue hardship of the assessee" and "Safeguard
the interest of Revenue". Time and again challenges have been
made to this endeavour for maintenance of equilibrium between the
aforesaid two aspects of the matter in the form of litigations and are
reaching out to Hon'ble the Supreme Court from the appellate
authority or from the Tribunal via High Court with uncertainty, which
has now been brought to an end by reducing the discretion of the
Commissioner (Appeals) or the Tribunal, by virtue of substituted
Section 35F of the Act, 1944.
(viii) Counsels appearing for the petitioners have argued that the
classification created by Section 35F of the Act, 1944 has no
reasonable nexus with the object, sought to be achieved.
It ought to be kept in mind that the reasons and objects are to
be gathered from the amended Act. It has been held by Hon'ble the
Supreme Court in the case of Union of India Vs. Nitdip Textile
Processors (P). Ltd., reported in (2012)1 SCC 226 in para nos.
47, 49, 50, 51, 66 and 67 as under:-
"47. It is now well settled by a catena of decisions of this
Court that a particular classification is proper if it is based on
reason and not purely arbitrary, caprice or vindictive. On the
other hand, while there must be a reason for the
classification, the reason need not be a good one, and it is
immaterial that the statute is unjust. The test is not wisdom
20
but good faith in the classification. It is too late in the day to
contend otherwise. It is time and again observed by this
Court that the legislature has a broad discretion in the matter
of classification. In taxation, "there is a broader power of
classification than in some other exercises of legislation".
When the wisdom of the legislation while making
classification is questioned, the role of the courts is very
much limited. It is not reviewable by the courts unless
palpably arbitrary. It is not the concern of the courts whether
the classification is the wisest or the best that could be
made. However, a discriminatory tax cannot be sustained if
the classification is wholly illusory.
xxx xxx xxx
49. The tests adopted to determine whether a
classification is reasonable or not are that the classification
must be founded on an intelligible differentia which
distinguishes person or things that are grouped together from
others left out of the groups and that the differentia must
have a rational relation to the object sought to be
achieved by the statute in question. The legislature in
relation to "tax arrears" has classified two groups of the
assessees. The first one being those assessees in whose
cases duty is quantified and not paid as on the 31st day of
March, 1998 and those assessees who are served with
demand or show-cause notice issued on or before the 31st
day of March, 1998. The Scheme is not made applicable to
such of those assessees whose duty dues are quantified but
demand notice is not issued as on the 31st day of March,
1998 intimating the assessee's dues payable. The same is
the case of the assessees who are not issued with the
demand or show-cause notice as on 31-3-1998. The
grievance of the assessee is that the date fixed is arbitrary
and deprives the benefit for those assessees who are issued
demand notice or show-cause notice after the cut-off date,
namely, the 31st day of March, 1998.
50. The legislature, in its wisdom, has thought it fit to
extend the benefit of the Scheme to such of those assessees
whose tax arrears are outstanding as on 31-3-1998, or who
are issued with the demand or show-cause notice on or
before the 31st day of March, 1998, though the time to file
declaration for claiming the benefit is extended till 31-1-1999.
The classification made by the legislature appears to be
reasonable for the reason that the legislature has grouped
two categories of the assessees, namely, the assessees
whose dues are quantified but not paid and the assessees
who are issued with the demand and show-cause notice on
or before a particular date, month and year. The legislature
has not extended this benefit to those persons who do not
fall under this category or group. This position is made clear
by Section 88 of the Scheme which provides for settlement
of tax payable under the Scheme by filing declaration after
the 1st day of September, 1998 but on or before the 31st day
of December, 1998 in accordance with Section 89 of the
Scheme, which date was extended up to 31-1-1999. The
distinction so made cannot be said to be arbitrary or illogical
which has no nexus with the purpose of legislation.
51. In determining whether the classification is
reasonable, regard must be had to the purpose for which
legislation is designed. As we have seen,
21
52. While understanding the Scheme of the legislation,
the legislation is based on a reasonable basis which is firstly,
the amount of duties, cesses, interest, fine or penalty must
have been determined as on 31-3-1998 but not paid as on
the date of declaration and secondly, the date of issuance of
demand or show-cause notice on or before 31-3-1998, which
is not disputed but the duties remain unpaid on the date of
filing of declaration. Therefore, in our view, the 1998 Scheme
does not violate the equal protection clause where there is
an essential difference and a real basis for the classification
which is made. The mere fact that the line dividing the
classes is placed at one point but not paid as on the date of
declaration and secondly, the rather than another will not
impair the validity of the classification.
xxx xxx xxx
66. To sum up, Article 14 does not prohibit reasonable
classification of persons, objects and transactions by the
legislature for the purpose of attaining specific ends. To
satisfy the test of permissible classification, it must not be
"arbitrary, artificial or evasive" but must be based on some
real and substantial distinction bearing a just and reasonable
relation to the object sought to be achieved by but not paid
as on the date of declaration and secondly, the the
legislature. The taxation laws are no exception to the
application of this principle of equality enshrined in Article 14
of the Constitution of India. However, it is well settled that the
legislature enjoys very wide latitude in the matter of
classification of objects, persons and things for the purpose
of taxation in view of inherent complexity of fiscal adjustment
of diverse elements. The power of the legislature to classify
is of wide range and flexibility so that it can adjust its system
of taxation in all proper and reasonable ways. Even so,
large latitude is allowed to the State for classification upon
a reasonable basis and what is reasonable is a question of
practical details and a variety of factors which the court will
be reluctant and perhaps ill-equipped to investigate.
67. It has been laid down in a large number of decisions
of this Court that a taxation statute, for the reasons of
functional expediency and even otherwise, can pick and
choose to tax some. A power to classify being extremely
broad and based on diverse considerations of executive
pragmatism, the judicature cannot rush in where even the
legislature warily treads. All these operational restraints on
judicial power must weigh more emphatically where the
subject is taxation. Discrimination resulting from fortuitous
circumstances arising out of particular situations, in which
some of the tax-payers find themselves, is not hit by Article
14 if the legislation, as such, is of general application and
does not single them out for harsh treatment. Advantages or
disadvantages to individual assessees are accidental and
inevitable and are inherent in every taxing statute as it has to
draw a line somewhere and some cases necessarily fall on
the other side of the line."
(Emphasis supplied)
Thus, the classification is valid if the differentia is intelligible
and if it has reasonable nexus with the object sought to be
achieved. There must be a reason for classification. The reason
22
need not be a good one. The test is not wisdom, but good faith in
classification. In the matters relating to taxation, there is broader
power of classification than in some other exercise of legislative
powers.
In the facts of the present case by virtue of substituted
section 35F of the Act, 1944 the following objects are going to be
achieved:-
(a) There shall be safeguard of the revenue;
(b) Multifariousness of petitions in one or other forum relating to
waiver of deposits will completely come to an end;
(c) It reduces the discretion of Commissioner (Appeals) or the
Tribunal;
(d) It balances "undue hardship" and "safeguard of the
revenue";
(e) It is beneficial to the assessee-appellants as the Statute
itself waives 92.5% or 90% of the duty demanded or penalty
levied, as the case may be, whereas under the unamended
Section 35F, the whole amount was to be deposited and as an
exception, application for waiver of deposit was to be preferred;
(f) Conditional right to prefer an appeal abolishes unnecessary
and frivolous appeals. "Chance taking" assessees-appellants
will not file appeals, due to this condition of depositing 7.5% or
10% of the duty demanded or penalty imposed;
(g) Cap of Rs.10 Crores (1 st provision to Section 35F) makes
the provision of new Section 35F more balanced;
(h) Change in the provision of unamended Section 35F and the
newly substituted Section 35F is mere procedural;
(i) By virtue of substituted Section 35F the collection of revenue
in case appeals are being preferred, will be in a systematic
manner;
Thus, the classification has reasonable nexus with the aforesaid object,
sought to be achieved by the Act.
(ix) No legislation relating to tax can be declared to be illegal,
much less unconstitutional, on the ground of being harsh, on the
anvil of Article 14 of the Constitution of India otherwise, every tax
23
payer will feel every legislation relating to taxation to be a harsh
one. The broader classification is to be seen and not the micro
classification.
(x) Much has been argued out by the counsel for the petitioners
that even in such grossest cases where duty is wrongly assessed
or huge amount of penalty is wrongly imposed, the appellant-
assessee will have to deposit 7.5% to 10% as the case may be and
thus, such type of legislation is confiscatory in nature.
We are not in agreement with this contention also, mainly for
the reason that in such extreme cases always the assessees can
take recourse to the writ jurisdiction under Article 226 of the
Constitution of India. Few extreme cases will not make the
substituted Section 35F of the Act, 1944 unconstitutional. All care
can be taken with respect to such types of cases under Article 226
of the Constitution of India. "Ubi jus, ibi remidum" - where there is
wrong, there is remedy. Exceptional assessee can always takes
shelter of writ jurisdiction, otherwise, section itself has waived
92.5% or 90% of the deposit of the tax and has compelled only for
7.5% or 10% of the duty demanded or penalty imposed to be
deposited. The newly substituted Section 35F of the Central Excise
Act, 1944 is more than reasonable in comparison to earlier
provision of Section 35F. It appears that now a days it has
become a fashion to challenge even those provisions, which are
more than reasonable, in the court of law and these petitions are
not exception to this trend.
It has been held by Hob'ble Supreme court in the case of
Government of Andhra Pradesh Vs. P. Laxmi Devi, reported in
(2008) 4 SCC 720, in paragraph nos. 70, 72, 73, 77 to 80 as
under:-
"70. As stated above, it is only when there is no manner of
doubt that the statute is unconstitutional that it should be
declared to be so. However, even reasonable men can
sometimes differ as to whether there is a doubt or not about
the constitutional validity. In other words, sometimes there
can be a doubt whether there is a doubt at all. About some
statutes there can be no doubt that they are unconstitutional
e.g. if discriminatory treatment is given to redheads, or if a
statute excluded owners of a certain make of motor vehicle
24
from voting in a general election. However, there are other
statutes about which one cannot be absolutely sure about
their constitutional validity, and difficulties would then arise in
this connection.
xxx xxx xxx
72. As regards fiscal or tax measures greater latitude is
given to such statutes than to other statutes. Thus in the
Constitution Bench decision of this Court in R.K. Garg v.
Union of India this Court observed: (SCC pp. 690-91, para
8)
"8. Another rule of equal importance is that laws
relating to economic activities should be viewed with
greater latitude than laws touching civil rights such as
freedom of speech, religion, etc. It has been said by no
less a person than Holmes, J. that the legislature
should be allowed some play in the joints, because it
has to deal with complex problems which do not admit
of solution through any doctrinaire or straitjacket
formula and this is particularly true in case of legislation
dealing with economic matters, where, having regard to
the nature of the problems required to be dealt with,
greater play in the joints has to be allowed to the
legislature. The court should feel more inclined to give
judicial deference to legislative judgment in the field of
economic regulation than in other areas where
fundamental human rights are involved. Nowhere has
this admonition been more felicitously expressed than
in Morey v. Doud where Frankfurter, J. said in his
inimitable style:
'In the utilities, tax and economic regulation cases,
there are good reasons for judicial self- restraint if
not judicial deference to legislative judgment. The
legislature after all has the affirmative responsibility.
The courts have only the power to destroy, not to
reconstruct. When these are added to the complexity of
economic regulation, the uncertainty, the liability to
error, the bewildering conflict of the experts, and the
number of times the judges have been overruled by
events' self-limitation can be seen to be the path to
judicial wisdom and institutional prestige and stability.'
The court must always remember that 'legislation is
directed to practical problems, that the economic
mechanism is highly sensitive and complex, that many
problems are singular and contingent, that laws are not
abstract propositions and do not relate to abstract units
and are not to be measured by abstract symmetry';
'that exact wisdom and nice adaptation of remedy are
not always possible' and that 'judgment is largely a
prophecy based on meagre and uninterpreted
experience'. Every legislation particularly in economic
matters is essentially empiric and it is based on
experimentation or what one may call trial and error
method and therefore it cannot provide for all possible
situations or anticipate all possible abuses. There may
be crudities and inequities in complicated experimental
economic legislation but on that account alone it cannot
be struck down as invalid. The courts cannot, as
pointed out by the United States Supreme Court in
Secy. of Agriculture v. Central Roig Refining Co., be
converted into tribunals for relief from such crudities
and inequities. There may even be possibilities of
25
abuse, but that too cannot of itself be a ground for
invalidating the legislation, because it is not possible for
any legislature to anticipate as if by some divine
prescience, distortions and abuses of its legislation
which may be made by those subject to its provisions
and to provide against such distortions and abuses.
Indeed, howsoever great may be the care bestowed on
its framing, it is difficult to conceive of a legislation
which is not capable of being abused by perverted
human ingenuity. The court must therefore adjudge the
constitutionality of such legislation by the generality of
its provisions and not by its crudities or inequities or by
the possibilities of abuse of any of its provisions. If any
crudities, inequities or possibilities of abuse come to
light, the legislature can always step in and enact
suitable amendatory legislation. That is the essence of
pragmatic approach which must guide and inspire the
legislature in dealing with complex economic issues.
73. All decisions in the economic and social spheres are
essentially ad hoc and experimental. Since economic
matters are extremely complicated, this inevitably entails
special treatment for special situations. The State must
therefore be left with wide latitude in devising ways and
means of fiscal or regulatory measures, and the court should
not, unless compelled by the statute or by the Constitution,
encroach into this field, or invalidate such law.
xxx xxx xxx
77. However, though while considering economic or most
other legislation the court gives great latitude to the
legislature when adjudging its constitutionality, a very
different approach has to be adopted by the court when the
question of civil liberties and the fundamental rights under
Part III of the Constitution arise.
78. In para 8 of the Constitution Bench decision in R.K.
Garg case it was observed (as quoted above) that laws
relating to economic activities should be viewed with greater
latitude than laws touching civil rights such as freedom of
speech, freedom of religion, etc. Thus, the Constitution
Bench decision in R.K. Garg case is an authority for the
proposition which has been stated herein, namely, when a
law of the legislature encroaches on the civil rights and civil
liberties of the people mentioned in Part III of the
Constitution (the fundamental rights), such as freedom of
speech, freedom of movement, equality before law, liberty,
freedom of religion, etc., the Court will not grant such latitude
to the legislature as in the case of economic measures, but
will carefully scrutinise whether the legislation on these
subjects is violative of the rights and liberties of the citizens,
and its approach must be to uphold those rights and liberties,
for which it may sometimes even have to declare a statute to
be unconstitutional.
79. Some scholars regarded it a paradox in the judgments
of Holmes, J. (who, as we have already stated above, was a
disciple of Thayer) that while he urged tolerance and
deference to legislative judgment in broad areas of law-
making challenged as unconstitutional, he seemed willing to
reverse the presumption of constitutionality when laws
inhibiting civil liberties were before the court.
80. However, we find no paradox at all. As regards
economic and other regulatory legislation judicial restraint
26
must be observed by the court and greater latitude must be
given to the legislature while adjudging the constitutionality
of the statute because the court does not consist of
economic or administrative experts. It has no expertise in
these matters, and in this age of specialisation when policies
have to be laid down with great care after consulting the
specialists in the field, it will be wholly unwise for the court to
encroach into the domain of the executive or legislative (sic
legislature) and try to enforce its own views and
perceptions."
(Emphasis supplied)
Thus, in extreme cases, the assessee-petitioner can take
recourse under Article 226 of the Constitution of India.
(xi) It has been held by Hon'ble Supreme Court in the case of
State of Tripura Vs. Manoranjan Chakraborty, reported in (2001)
10 SCC 740, at paragraph nos. 3 & 4 as under:-
"3. As we see it, the point in issue is no longer res
integra. This Court in Gujarat Agro Industries Co. Ltd. v.
Municipal Corpn. of the City of Ahmedabad dealing with
an analogous provision, where discretion to waive pre-
deposit was limited only to the extent of 25 per cent of the
tax, was upheld by this Court. To the same effect is the
decision of this Court in Shyam Kishore v. Municipal
Corpn. of Delhi.
4. For the reasons contained in the said decisions, we
hold that the impugned provisions are valid. It is, of course,
clear that if gross injustice is done and it can be shown that
for good reason the court should interfere, then
notwithstanding the alternative remedy which may be
available by way of an appeal under Section 20 or revision
under Section 21, a writ court can in an appropriate case
exercise its jurisdiction to do substantive justice. Normally
of course the provisions of the Act would have to be
complied with, but the availability of the writ jurisdiction
should dispel any doubt which a citizen has against a high-
handed or palpable illegal order which may be passed by the
assessing authority."
(Emphasis Supplied)
Thus, if gross injustice is alleged by any assessee the writ
Court can always provide a remedy for the same.
(xii) It has been held by Hon'ble Karnataka High Court in the
case of Hindustan Petroleum Corporation Ltd.& Ors. vs. Union
of India and Ors, reported in (2016) 89 VST 235 (Karnataka), at
para nos. 16, 25, 37 & 38 as under:-
"16. Having heard learned counsel for the respective
parties, the following points would arise for my consideration:
27
"(1) Whether Section 35F of the Act as amended, is a
piece of substantive or procedural law, prescribing a
mandatory pre-deposit at the time of filing an appeal, is an
unreasonable condition?
(2) whether amendment made to section 35F of the
Act has a retrospective operation?
(3) what order?"
25. At this stage, it would be useful to distinguish between
substantive law from the law of procedure as it has been
persistently contended by the learned counsel for petitioners
that the right to file an appeal is a substantive right and that
right cannot be altered with retrospective effect when it has
already vested with the parties on the date the lis
commenced. Also when conditions with regard to fileing an
appeal are altered, it would affect the right to file an appeal,
which is a substantive right. The aforesaid distinction has
been enunciated by the Hon'ble Supreme Court in its later
judgments and have a bearing on point no.1
(a) The meanings of substantive law and procedural law as
stated in Black's Law Dictionary, 9th Edition, are as under:
"Substantive law (Seb-sten-tiv) (18c). The part of the law
that creates, defines and regulates the rights, duties and
powers of parties.
'so far as the administration of justice is concerned with
the application of remedies to violated rights, we may say
that the substantive law defines the remedy and right,
while the law of procedure defines the modes and
conditions of the application of the one to the other. John
Salmond, Jurisprudence 476 (Glanville L.Willliams ed.,
10th ed. 1947)"
Procedural law: The rules that prescribe the steps for
having a right or duty judicially enforced, as opposed to
the law that defines the specific rights or duties
themselves- Also termed adjective law.
(b) The law of procedure or adjective law may be defined
as that brach of the law, which governs the process of
litigation. It is the law of actions-jus quod ad actionee
pertinet-using the term action on a wide sense to include all
legal proceedings, civil or criminal. All the residue is
substantive law, and relates, not to the process of
litigation, but to the purposes and subject matter. In other
words, substantive law is concerned with the ends which the
administration of justice seeks; procedural law deals with the
means and instruments by which those ends are to be
attained. The latter regulates the conduct and relation of
courts and litigants in respect of the litigation itself; the
formal determines their conduct and relations in respect of
the matters litigated. What facts constitute a wrong is
determined by the substantive law; what facts constitute
proof of a wrong is a question of procedure. The first relates
to the subject matter of the litigation, the second relates to
the process merely.
(c) So far as the administration of justice is concerned,
with the application of remedies to violated rights,
substantive law defines the remedy and the right, while the
law of procedure defines the modes and conditions of the
application of the one to the other. (source ; Salmond on
Jurisprudence-Twelfth Edition).
28
37. At this stage, the decisions of the Hon'ble Supreme
Court and other High courts relied upon by the petitioner's
counsel could be distinguished.
(a) in Hoosein Kasam Dada (1953) 4 STC 114 (SC); AIR
1953 SC 221, the fine distinction between substantive and
procedural law and amendment made thereto, as well as
the operation of such an amendment, namely, as to whether
an amendment made to a procedural law could have
retrospective operation did not come up for consideration in
the manner the same has been considered in subsequent
decisions of the Hon'ble Supreme Court. Therefore, reliance
placed on the observations of the Hon'ble Supreme Court in
Hoosein Kasam Dada (1953) 4 STC 114 (SC); AIR 1953
SC 221, cannot be of any assistance to the petitioners. The
same cannot be applied to the facts of the present case,
having regard to the second proviso of amended section
35F of the Act. In Hoosein Kasam Dada (1953) 4 STC 114
(SC); AIR 1953 SC 221, a proviso such as the second
proviso under consideration was conspicuous by its
absence. The second proviso of section 35F in the instant
case clearly distinguishes the provision amended in that
case.
(b) In Hoosein Kasam Dada (1953) 4 STC 114 (SC); AIR
1953 SC 221, the Hon'ble Supreme Court placed reliance on
a decision of the privy council in Colonial Sugar Refining
CoHoosein Kasam Dada (1953) 4 STC 114 (SC); AIR 1953
SC 221,mpany (1905) AC 369 (PC). It was held therein that
the right to file an aHoosein Kasam Dada (1953) 4 STC 114
(SC); AIR 1953 SC 221,ppeal was a substantive right and
not a mere matter of procedure. It is a vested right which
inheres in a party from the commencement of the
actioHoosein Kasam Dada (1953) 4 STC 114 (SC); AIR
1953 SC 221,n in the court of first instance and such a right
cannot be taken away except by an express provision or by
a necessary implication. In the aforementioned case, the
Privy Council was considering a situation wherein the right to
file an appeal from a Supreme Court of Australia to the Privy
Council given by the Order in Council of 1860 was taken
away and the only appeal therefrom was directed to lie to the
High Court of Australia. In that case, it was in fact held, to
deprive a suitor in a pending action of an appeal to a
Superior Tribunal, which belonged to him as of right, is a
very different thing from regulating procedure. It was held
that there was no difference between abolishing an appeal
altogether and transferring the appeal to the new Tribunal. In
either case, there is an interference with existing rights,
which was contrary to the well known general principle. Also
statutes are not be held to act retrospectively, unless a clear
intention to that effect is manifested. The matter in the
aforesaid case was in the realm of subHoosein Kasam Dada
(1953) 4 STC 114 (SC); AIR 1953 SC 221,stantive law
concerning thHoosein Kasam Dada (1953) 4 STC 114 (SC);
AIR 1953 SC 221,e right to file an appeal and the available
forum and not in the realm of procedural law as in the instant
case.
(c) Similarly, in Garikapati Veerayya AIR 1957 SC 540,
when a suit was instituted on April 22, 1949 it was held that
the right of appeal vested in the parties thereto on that
date and was to be governed by the law as it prevailed on
that date. That is, on that date, the parties acquired the right,
if unsuccessful, to go on in an appeal from the Special Court
29
to the High Court and from the High Court to the Federal
Court, provided the conditions thereof were satisfied in that
case. This was so, unless that right had been taken away
only by a subsequent enactment, if it so provided expressly
or by necessary intendment, and not otherwise. This case
was also regarding an amendment made to a provision
concerning the availability of a forum to file an appeal, which
is related to the right to file an appeal which is substantive
right, which is not so in the instant case.
As already noted, a right to file a Garikapati Veerayya
AIR 1957 SC 540 appeal is a substantive right, but the
conditions accompanying the filing of an appeal is in the
realm of procedure and therefore, Colonial Sugar Refining
Company (1905) AC 369 (PC) and Garikapati Veerayya AIR
1957 SC 540, are not applicable to these cases. On the
other hand, the decisions of the Hon'ble Supreme Court with
regard to pre-deposit of disputed amounts to be made by a
aggrieved party before the appellate authority are squarely
applicable to these cases.
(d) Thus, the judgment of Hon'ble Supreme Court in
Hoosein Kasam Dada (1953) 4 STC 114 (SC); AIR 1953 SC
221, does not apply to the present case having regard to the
provisions considered in both these cases being distinct,
different and not being in pari matria. As already noted, the
insertion of the second proviso, being of significance in the
provision under consideration, the ratio in Hoosein Kasam
Dada (1953) 4 STC 114 (SC); AIR 1953 SC 221, is
distinguished and therefore, cannot be relied upon in these
matters by the petitioners. Similarly, the observations made
by the Hon'ble Supreme Court in Garikapati Veerayya, AIR
1957 SC 540 are not applicable to the present case. Those
observations are in the context of an amendment made to a
substantive legislation and not to an amendment made to a
procedural law, which is under consideration in the instant
case. In fact, in State of Bombay Vs. Supreme General Films
Exchange Ltd., AIR 1960 SC 980 and in Ramesh Singh Vs.
Cinta Devi, AIR 1996 SC 1560, it has been
categorically held by the Hon'ble Supreme Court that where
an onerous condition is imposed in the matter of filing of
appeals, it is not retrospective, unless it says so expressly or
by necessary intedment. This is because the right to file an
appeal is crystallized on the institution of the application of
the suit in the first instance. The aforesaid decisions are not
applicable to these cases in view of the second proviso in
section 35F of the Act. In Allied Motors(P) Ltd. v.
Commissioner of Income tax, Delhi(1997) 224 ITR 67(SC);
(1997)3 SCC 472, it has been held that a proviso, is inserted
to remedy unintended consequences and to make the
provision workable. A proviso has to be read into the section
to lie it a reasonable interpretation when the sexton requires
to be treated as retrospective in operation so that the
reasonable interpretation can be given to the section as a
whole. In National Traders v. State of Karnataka(2008) 64
KLJ 225(SC), it was held that the requirement of the
assessee to make prior payment of one half of tax or other
amount disputed and to produce proof of having made
payment while filing appeal was a condition, which was
restrictive and impaired the right of filing an appeal and in
those circumstances, it was held to be prospective and not
retrospective in operation. The aforesaid decision is also not
applicable to the present case having regard o the nature of
30
section 35F of the Act amended in the instant case and the
requisite amount to be deposited as a pre-deposit.
The judgment of the High Cout of Madras, Kerala and
Andhra Pradesh relied upon by learned counsel for
petitioners cannot also apply although they are rendered on
section 35F or on similar provisions, which is under
consideration in these matters. The reason being, those
judgments have followed the reasoning in Hoosein Kasam
Dada(1953) 4 STC 114(SC); AIR 1953 SC 221, which has
been distinguished herein and held to be not applicable to
the present cases. Those judgments were rendered in the
cases of Deputy Commercial Tax Officer, Tirupur v. Cameo
Exports(2006) 147 STC 218(Mad), Fifth Avenue Sourcing
(P) Ltd. v. Commissioner of Service Tax, Chennai (2016) 89
VST 226(Mad), (W.P.NO.12546 of 2015 disposed on June
12, 2015), Muthoot Finance Limited vs. Union of India and K.
Rama Mohana Rao and Co. v. Union of India(interim order),
respectively.
Accordingly, point no.2 is answered by holding that
amended section 35F of the Act has a retrospective
operation.
38. Summary of conclusion:
Thus, from the aforesaid discussions the findings and
the conclusion arrived at could be summarised as under:
(1) It is held that in the instant case, the right to file an
appeal, which is a substantive right grated under Section
35F and 35B of the Act has not been amended and remains
intact. That Section 35F of the Act as amended, consists of a
mandatory requirement of pre-deposit for entertaining an
appeal before the appellate authority, i.e. before the
Commissioner(Appeals) or the Appellate Tribunal as the
case may be, is a piece of proceedural legislation and does
not fall within the realm of substantive law. Thus,Section 35
and 35B do not confer an absolute right to file an appeal but
are subscribed or controlled by Section 35 F of the Act.
Hence, in the instant case the right to file an appeal under
Section 35 or 35B as the case may be is not an absolute
right but a conditional one.
(2) In view of a plethora of decisions of the Hon'ble
Supreme court, it is held that in the instant case, the right to
file an appeal under Sections 35 and 35B of the Act is in no
way affected by the amendment made to Section 35F of the
Act requiring pre-deposit to be made at the time of preferring
the appeal. Such a condition regarding pre-deposit is made
with a view to regulate the exercise of the right of appeal so
as to enforce the order appealed against in case the appel is
ultimately dismissed.
(3) Section 35F of the Act has retrospective operation
and is not restricted to only prospective cases. It applies to
all lis which have commenced prior to or after the
enforcement of the amendment, except to cases covered
under the second proviso thereof.
(4) That in view of the insertion of the second proviso to
amended Section 35F of the Act, it is held that the same is in
the nature of a saving clause, keeping intact the earlier
provision of Section 35F to be made applicable to
circumstances noted under the second proviso. That in all
other cases not covered under the second proviso, the
amended Section 35F is applicable as it has a retrospective
operation. Such a legislation by amendment having a
retrospective operation is a valid piece of legislation.
31
(5) It is reiterated that the second proviso in
amended Section 35F is significant, which was absent in the
provision considered in Hoosein Kasam Dada (1953) 4 STC
114 (SC); AIR 1953 SC 221, and Garikapati Veerayya, AIR
1957 SC 540. The provision of law considered by the
Hon'ble Supreme Court in the aforesaid cases being not in
pari materia to Section 35F of the Act under consideration
and in view of the later judgments of the Hon'ble Supreme
Court it is held that the ratio of those decisions are not
applicable to the present case.
(6) As the amended Section 35F has a retrospective
operation and none of the petitioners herein has filed an
appeal prior to August, 6, 2014 before the appellate Authority
or if the appeal has been preferred subsequently has not
deposited the requisite pre-deposit before the appellate
authority, as the case may be, they are required to comply
with the conditions of the amended Section 35F.
(7) The Circular dated September 16, 2014 and October
4, 2014 are also upheld insofar as they are in consonance
with this order."
(Emphasis Supplied)
We are in full agreement with the ratio decidendi propounded
by Hon'ble Karnataka High Court in the aforesaid decision that the
Substituted Section 35F is procedural in nature.
(xiii) It has been held by Hon'ble the Supreme Court in the case
of H.P. State Electricity Regulatory Commission Vs. H.P. SEB,
reported in (2014) 5 SCC 219, at para 21, as under:-
"21. Thereafter, the larger Bench referred to a number of
authorities and proceeded to cull out the principles as
follows: (Garikapati Veeraya case, AIR p. 559, para 23)
23. From the decisions cited above, the following principles
clearly emerge:
(i) That the legal pursuit of a remedy, suit, appeal and
second appeal are really but steps in a series of proceedings
all connected by an intrinsic unity and are to be regarded as
one legal proceeding.
(ii) The right of appeal is not a mere matter of procedure but
is a substantive right.
(iii) The institution of the suit carries with it the implication
that all rights of appeal then in force are preserved to the
parties thereto till the rest of the career of the suit.
(iv) The right of appeal is a vested right and such a right to
enter the superior court accrues to the litigant and exists as
on and from the date the lis commences and although it may
be actually exercised when the adverse judgment is
pronounced such right is to be governed by the law
prevailing at the date of the institution of the suit or
proceeding and not by the law that prevails at the date of its
decision or at the date of the filing of the appeal.
(v) This vested right of appeal can be taken away only by a
subsequent enactment, if it so provides expressly or by
necessary intendment and not otherwise.
(Emphasis supplied)
32
In view of the aforesaid decision, it appears that right to
prefer an appeal may be a vested right at the first instance, but, the
legislature by express words or by necessary implication can
always change the nature of right to prefer an appeal. Hence, as
stated hereinabove, by virtue of second proviso to section 35F-
amended provision, effect of section 6 of General Clauses Act,
1897 has been taken away.
(xiv) It has been held by Hon'ble Supreme Court in the case of
Union of India Vs. M.V. Valliappan, reported in (1999) 6 SCC 259
in paras 12,13 & 19, as under:-
"12. The next ground is with regard to violation of Article
14. The amendment is brought with effect from 1-4-1980 and
is to apply in relation to Assessment Years 1980-81 and
thereafter. It is true that two distinct classes are created --
one of families having partial partition which has taken place
prior to the cut-off date and the other of partial partition taking
place after the cut-off date. Benefit which is conferred upon
those assessees who have partially partitioned their property
prior to the cut-off date is not withdrawn and others who
partitioned their property after the cut-off date would not get
the same, but that would hardly be a ground for holding it as
violative of Article 14. It is settled law that differentiation is not
always discriminatory. If there is a rational nexus on the basis
of which differentiation has been made with the object sought
to be achieved by particular provision, then such
differentiation is not discriminatory and does not violate the
principles of Article 14 of the Constitution. This principle is too
well settled now to be reiterated by reference to cases.
Further, whether the same result or a better result could have
been achieved and a better basis of differentiation could
have been evolved is within the domain of the legislature and
must be left to its wisdom. In the present case, there is
intelligible basis for differentiation and the classification is
having a rational nexus of achieving the object of preventing
the creation of further multiple Hindu undivided families for
reduction of tax liabilities. Further, for the validity of the
section, it is not necessary for the legislature to withdraw the
benefit which is already conferred.
13. Secondly, the cut-off date of 31-12-1978 cannot be
said to be arbitrary. The amending Bill was introduced in
June 1980 and is given effect to from Assessment Year
1980-81. It is settled law that the choice of a date as a basis
for classification cannot always be dubbed as arbitrary even if
no particular reason is forthcoming for the choice unless it is
shown to be capricious or whimsical in the circumstances;
while fixing a line, a point is necessary and there is no
mathematical or logical way of fixing it; precisely, the decision
of the legislature or its delegate must be accepted unless it is
very wide off the reasonable mark. (University Grants
Commission v. Sadhana Chaudhary.) The learned counsel
for the respondent was not in a position to point out any
ground for holding that the said date is capricious or
33
whimsical in the circumstances of the case. In this view of the
matter, the finding given by the High Court that there is no
valid basis of justification for treating a Hindu undivided family
separately in a hostile manner with reference to the date, i.e.,
31-12-1978, is on the face of it erroneous."
(Emphasis supplied) Thus, in view of the aforesaid decision, how the cut off date has to be fixed and the nature of the cut off date etc. is to be left at the discretion of the legislature. The court should be slow to interfere or in altering a cut off date. As stated hereinabove, the cut off date in question is 6th August, 2014 and looking to the second proviso to Section 35F if any stay application or appeal is already preferred and pending before the appellate authority before 6th August, 2014, those will not be governed by the newly substituted Section 35F. This is the intention of the legislation, in no uncertain terms, meaning thereby that with respect to appeals preferred on or after 6th August, 2014, the newly substituted Section 35F shall be applicable.
(xv) Much has been argued by the learned counsel for the petitioners that if any Order-in-Original is passed with respect to a Company or its Directors for demand of duty or for penalty levied and if the Company and one of the Directors had already preferred appeal prior to 6th August, 2014 and if other Directors preferred appeals after 6th August, 2014, they will be treated differently and therefore, Section 35F deserves to be quashed and set aside as it is violative of Articles 14 and 19 of the Constitution of India.
We are not in agreement with this contention, mainly for the following reasons:-
(a) whenever any cut off date is fixed by the legislature,there are bound to few persons who may fall on the wrong side of cut off date, but, that alone cannot be a ground for quashing the said provision.
(b) what should be the cut off date and how it should be fixed is the absolute prerogative power of the legislature and the court will be extremely slow in interfering with such type of fixation of cut off date as the court is neither a Cost Accountant, Chartered 34 Accountant or Economist nor the court has the expert knowledge. Such type of cut off date is being fixed, keeping in mind certain factors, including economic aspects of the matter. As stated hereinabove, there are several objects for substitution of Section 35F. Always, all these objects and purposes are not to be mentioned in black and white . They can be inferred also.
One sided version has been given by the learned counsel for the petitioners. Let us look at the other side of the argument. If the Company and some of its Directors had already preferred appeals prior to 6th August, 2014 and if their applications for waiver of the deposit was dismissed by the Appellate forum and that order was confirmed up to Hon'ble the Supreme Court, they would have to pay 100% of the duty demanded or penalty imposed, whereas, if the remaining Director prefers appeal on or after 6 th August, 2014, he is sure to get the benefit of substituted Section 35F. Thus, Director, who preferred appeal on or after 6 th August, 2014 will get the benefit of depositing only 7.5% or 10% (New Section 35F) of the duty demanded or penalty imposed, whereas, the other Directors who preferred appeals before 6 th August, 2014 have to deposit 100% of the duty demanded or penalty imposed( Old Section 35F). Only negative side of the ammendment is being narrated by the counsel for the present petitioners, but, there is also a positive side of it. In fact, Section 35F-amended provision, is much more in favour of the assessee than in favour of the revenue. It would be pertinent to mention here that the revenue, if it wanted, could have fixed even a higher percentage of the duty assessed or penalty imposed as the amount to be deposited for preferring an appeal.
(xvi) We have been taken to a decision with respect to the Bombay Provincial Municipal Corporation Act, 1949 which compels the minimum 75% of the tax assessed to be deposited under Section 406 (2)(e). This provision is quoted hereunder:-
"406. Appeals when and to whom to lie:35
(1) Subject to the, provisions hereinafter contained, appeals against any rateable value or tax fixed or charged under this Act shall be heard and determined by the Judge.
(2) No such appeal1[shall be entertained] unless--
(a) it is brought within fifteen days after the accrual of the cause of complaint ;
(b) in the case of an appeal against a rateable value a complaint has previously been made to the Commissioner as provided under this Act and such complaint has been disposed of ;
(c) in the case of an appeal against any tax in respect of which provision exists under this Act for a complaint to be made to the Commissioner against the demand, such complaint has previously been made and disposed of ;
(d) in the case of an appeal against any amendment made in the assessment book for property taxes during the official year, a complaint has been made by the person aggrieved within fifteen days after he first received notice of such amendment and his complaint has been disposed of ;
(e) in the case of an appeal against a tax, or in the case of an appeal made against a rateable value, the amount of the disputed tax claimed from the appellant, or the amount of the tax chargeable on the basis of the disputed rateable value, up to the date of filing the appeal, has been deposited by the appellant with the Commissioner:
Provided that where in any particular case the judge is of the opinion that the deposit of the amount by the appellant will cause undue hardship to him, the judge may in his discretion, either unconditionally or subject to such conditions as he may think fit to impose, dispense with a part of the amount deposited so however that the part of the amount so dispensed with shall not exceed twenty five per cent. of the amount deposited or required to be deposited."
(Emphasis supplied) This provision has been held constitutional in the case of Anant Mills Company Ltd. Vs State of Gujarat reported in (1975) 2 SCC 175 at paras 39, 40 and 54, which are quoted hereunder:-
"39. Mr Bhandare on behalf of the State of Gujarat has assailed the finding of the High Court that Section 406(2)(e) and Section 411(bb) are violative of Article 14 and that Rule 42 of the Taxation Rules is void insofar as it has provided that if an appeal is preferred or entertained against the tax, warrant shall not be issued for the recovery of the amount of tax. The High Court in striking down Section 406(2)(e) and Section 411(bb) relied upon its earlier judgment dated October 27, 1969 which had been given before the addition of the proviso to Section 406(2)(e) by Act 5 of 1970. According to the earlier judgment, clause (e) of sub-section (2) of Section 406 classified the appellants filing appeals against tax and rateable value into two classes: (1) those who deposited the amount of tax assessed by the Commissioner; and (2) those who did not. It was held that the above classification had no rational nexus with the object of the provision for appeal and that there was no reasonable justification for giving a right of appeal to one class and 36 denying it to the other. After referring to the observations in the earlier judgment, the High Court expressed the opinion in the judgment under appeal that the addition of the proviso to Section 406(2)(e) by Act 5 of 1970 did not make any material difference so far as the constitutional validity of the above provision was concerned. According to the High Court, the proviso merely carves out an exception from the main provision in Section 406(2)(e) and limits the applicability of the main provision to appellants who can deposit the amount of tax without undue hardship. The result, in the opinion of the High Court, was that the discrimination between the appellants who deposited the amount of tax and the appellants who did not, which is the necessary consequence of the condition requiring deposit of the amount of tax, still persists, though it is now limited to the class of appellants who can deposit the amount of tax without undue hardship.
40. After hearing the learned counsel for the parties, we are unable to subscribe to the view taken by the High Court. Section 406(2)(e) as amended states that no appeal against a rateable value or tax fixed or charged under the Act shall be entertained by the Judge in the case of an appeal against a tax or in the case of an appeal made against a rateable value after a bill for any property tax assessed upon such value has been presented to the appellant, "unless the amount claimed from the appellant has been deposited by him with the Commissioner. According to the proviso to the above clause, where in any particular case the Judge is of opinion that the deposit of the amount by the appellant will cause undue hardship to him, the Judge may in his discretion dispense with such deposit or part thereof, either unconditionally or subject to such conditions as he may deem fit. The object of the above provision apparently is to ensure the deposit of the amount claimed from an appellant in case he seeks to file an appeal against a tax or against a rateable value after a bill for any property tax assessed upon such value has been presented to him. Power at the same time is given to the appellate Judge to relieve the appellant from the rigour of the above provision in case the Judge is of the opinion that it would cause undue hardship to the appellant. The requirement about the deposit of the amount claimed as a condition precedent to the entertainment of an appeal which seeks to challenge the imposition or the quantum of that tax, in our opinion, has not the effect of nullifying the right of appeal, especially when we keep in view the fact that discretion is vested in the appellate Judge to dispense with the compliance of the above requirement. All that the statutory provision seeks to do is to regulate the exercise of the right of appeal. The object of the above provision is to keep in balance the right of appeal, which is conferred upon a person who is aggrieved with the demand of tax made from him, and the right of the Corporation to speedy recovery of the tax. The impugned provision accordingly confers a right of appeal and at the same time prevents the delay in the payment of the tax. We find ourselves unable to accede to the argument that the impugned provision has the effect of creating a discrimination as is offensive to the principle of equality enshrined in Article 14 of the Constitution. It is significant that the right of appeal is conferred upon all persons who are aggrieved against the determination of tax or rateable value.
37The bar created by Section 406(2)(e) to the entertainment of the appeal by a person who has not deposited the amount of tax due from him and who is not able to show to the appellate Judge that the deposit of the amount would cause him undue hardship arises out of his own omission and default. The above provision, in our opinion, has not the effect of making invidious distinction or creating two classes with the object of meting out differential treatment to them; it only spells out the consequences flowing from the omission and default of a person who despite the fact that the deposit of the amount found due from him would cause him no hardship, declines of his own volition to deposit that amount. The right of appeal is the creature of a statute. Without a statutory provision creating such a right the person aggrieved is not entitled to file an appeal. We fail to understand as to why the Legislature while granting the right of appeal cannot impose conditions for the exercise of such right. In the absence of any special reasons there appears to be no legal or constitutional impediment to the imposition of such conditions. It is permissible, for example, to prescribe a condition in criminal cases that unless a convicted person is released on bail, he must surrender to custody before his appeal against the sentence of imprisonment would be entertained. Likewise, it is permissible to enact a law that no appeal shall lie against an order relating to an assessment of tax unless the tax had been paid. Such a provision was on the statute book in Section 30 of the Indian Income Tax Act, 1922. The proviso to that section provided that ". . . no appeal shall lie against an order under sub- section (1) of Section 46 unless the tax had been paid". Such conditions merely regulate the exercise of the right of appeal so that the same is not abused by a recalcitrant party and there is no difficulty in the enforcement of the order appealed against in case the appeal is ultimately dismissed. It is open to the Legislature to impose an accompanying liability upon a party upon whom legal right is conferred or to prescribe conditions for the exercise of the right. Any requirement for the discharge of that liability or the fulfilment of that condition in case the party concerned seeks to avail of the said right is a valid piece of legislation, and we can discern no contravention of Article 14 in it. A disability or disadvantage arising out of a party's own default or omission cannot be taken to be tantamount to the creation of two classes offensive to Article 14 of the Constitution, especially when that disability or disadvantage operates upon all persons who make the default or omission.
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54. As a result of the above, we dismiss Writ Petitions Nos. 51, 60 to 74, 87 to 91, 157, 492 to 503, 533, 534 and 583 of 1972 as also Writ Petitions Nos. 1866 to 1877 and 2046 of 1973 with costs. One hearing fee. We also dismiss Civil Appeals Nos. 489 to 513 and 752 to 755 of 1973. We accept Civil Appeals Nos. 643 to 684 of 1973 and Civil Appeals Nos. 389 to 430 of 1974 and set aside the judgment of the High Court insofar as it has struck down Section 2(1- A)(i), Section 406(2)(e), Section 411(bb) and Rule 42 of the Taxation Rules in Schedule A to the Corporations Act. We also set aside the judgment of the High Court to the extent it has struck down resolutions passed by the Corporation for official years 1967-68, 1968-69, 1969-70 and 1970-71 fixing the rate of conservancy tax at 9 per cent in respect of textile 38 mills and factories. The writ petitions which were filed in the High Court by the respondents concerned are dismissed. The appellants shall be entitled to their costs in these two sets of appeals. One hearing fee."
(Emphasis supplied) Similarly, under the Indian Stamp Act, 1899 as amended by the Andhra Pradesh Amendment Act 8 of 1988, specially Section 47-A thereof compels the petitioners to deposit the amount of stamp duty assessed. Such provision has also been held as constitutionally valid in the decision rendered by Hon'ble the Supreme Court in the case of Government of Andhra Pradesh Vs. P. Laxmi Devi (supra). In fact, a statute relating to taxation cannot be struck down merely because the right to prefer an appeal is made conditional, otherwise, the whole revenue will be in litigation and the budgetary provision will be upset. Moreover, if the amount is compelled to be deposited by few percentage only and if appeals preferred by the appellant-assessee are dismissed, nothing would have been left out to be recovered from the revenue, whereas, if the appeals of the appellant-assessee are allowed, the amount deposited, can be easily recovered from the Union of India, with interest, more particularly looking to Section 106 of the Finance (No.2)Act, 2014, by virtue of which Section 35FF is being inserted. Thus, insertion of Section 35FF makes the provision of Section 35F more balanced because the amount so deposited by the assessee-appellant, will be refunded with interest in case the appeal is allowed in favour of the assessee-appellant and the rate of interest will vary from 5% to maximum of 36% per annum depending upon the notification published by the Central Government. Thus, all care has been taken by the Finance (no.2) Act, 2014, to make provision of Section 35 F in favour of the assessee-tax payers. From every angle the tax payers are being protected. Most part of the tax assessed and adjudicated upon by the first authority has already been waived from the amount to be deposited and only 7.5% or 10% of the duty demanded or penalty levied is to be deposited and that too with a cap of maximum amount of Rs.10 crores, whereas, previously under the old 39 provision of Section 35F, as a matter of rule, 100% duty demanded or penalty levied was to be deposited. In case of undue hardship the appellate authority or the Tribunal waived few percentage of duty demanded or penalty levied to be deposited.
Thus, substituted Section 35F, is not at all confiscatory in nature. On the contrary it is more than reasonable and leaning more towards the assessee rather than the revenue. (xvii) Counsel appearing for the petitioners has heavily placed reliance upon the decision rendered by Hon'ble the Supreme Court in the case of Hoosein Kasam Dada(India) Ltd. vs. State of M.P., but, as stated hereinabove, looking to the 2 nd Proviso to Section 35F, which is a "different intention" of the legislation, it takes away the effect of Section 6 of the General Clauses Act, 1897. Moreover, 2nd proviso to Section 35F of the Act, 1944 makes the present case different, factually, from Hoosein Kasam Dada's case. We are in full agreement with the ratio desidendi propounded by the Hon'ble Karnataka High Court, as stated hereinabove, in the case reported in (2016) 89 VST 235 (Karnataka) in paras 2, 23 & 25, which are the distinguishing features of substituted provision of Section 35F. Hence, the ratio propounded in the case of Hoosein Kasam Dada's case is not applicable in the facts of the present case. In the Hoosein Kasam Dada's case the entire amount was to be deposited and, therefore, Hon'ble the Supreme Court has made certain observations, whereas as per substituted Section 35F of the Act, 1944 only 7.5% or 10%, as the case may be, of the duty demanded or penalty levied, is to be deposited, meaning thereby, the Statute itself waives 92.5% or 90% of the duty demanded or the penalty levied.
(xviii) It has been held by the Allahabad High Court in the case of Ganesh Yadav vs. Union of India and Ors, reported in (2015) 39 STR 177 (Allahabad) at paras 9 & 19 to 22 as under:-
"9. Parliament while amending the provisions of section 35F of the Act has required the payment of 7.5 per cent of the duty in case the duty and penalty are in dispute or the penalty where such penalty is in dispute. In the case of an appeal to the Tribunal against an order passed by the Commissioner (Appeals), the requirement of deposit is 10% 40 of the duty or as the case may be, the duty or penalty or of the penalty where the penalty is in dispute. The first proviso restricts the amount to be deposited to a maximum of Rs.10 crores. Prior to the amendment, the Commissioner (Appeals) or the Appellate Tribunal were permitted to dispense with such deposit in a case of undue hardship subject to such conditions as may be imposed so as to safeguard the interest of revenue. Stay applications and the issue of whether a case of undue hardship was made out, gave rise to endless litigation. There would be orders of remand in the litigative proceedings. All this was liable to result in a situation where the disposal of stay applications would consume the adjudicatory time and resources of the Tribunal or, as the case may be, of the Commissioner (Appeals). Parliament has stepped in by providing a requirement of a deposit of 7.5% in the case of a First Appellate remedy before the Commissioner (Appeals) or to the Tribunal. The requirement cannot be regarded or held as being arbitrary or as violative of Article 14. Above all, as the Supreme court held in Shyam Kishore (supra), the High Court under Article 226 of the Constitution is vested with the jurisdiction in an appropriate case to dispense with the requirement of pre-deposit and the power of the Court under Article 226 is not taken away. This was also held by the Supreme court in P. Laxmi Devi (supra) in which the Supreme Court observed that recourse to the writ jurisdiction would not be ousted in an appropriate case. Whether the writ jurisdiction under Article 226 should be exercised, having due regard to the discipline which has been laid down under Section 35F of the Act, is a separate matter altogether but it is important to note that the power under Section 226 has not been, as it cannot be, abridged.
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19. Parliament while substituting the provisions of Section 35F of the Central Excise Act, 1944 by Finance Act (No. 2) of 2014, has laid down that the Tribunal or the Commissioner (Appeals)"shall not entertain any appeal" unless the appellant has deposited the duty or, as the case may be, a penalty to the stipulated extent.These words in Section 35F of the Act would indicate that on and after the enforcement of the provision of Section 35F of the Act, as amended, an appellant has to deposit the duty and penalty as stipulated and unless the appellant were to do so, the Tribunal shall not entertain any appeal. This provision would, therefore, indicate that it would apply to all appeals which would be filed on and from the date of the enforcement of Section 35F of the Act.
20. The intendment of Section 35F of the Act is further clarified by the second proviso which stipulates that the provisions of the section shall not apply to stay applications and appeals which were pending before any appellate authority prior to the commencement of Finance (No. 2) Act 2014. The second proviso is a clear indicator that Parliament has exempted the requirement ofcomplying with the pre- deposit as mandated by Section 35F (1) of the Act as amended only in the case of those stay applications and appeals which were pending before any appellate authority prior to the commencement of Finance (No. 2) Act 2014. Consequently, both by virtue of the opening words of Section 35F(1) of the Act as well as by the second proviso to the provision, it is clear that appeals which are filed on and after 41 the enforcement of the amended provision on 6 August 2014 shall be governed by the requirement of pre-deposit as stipulated therein. The only category to which the provision will not apply that would be those where the appeals or, as the case may be, stay applications were pending before the appellate authority prior to the commencement of Finance (No. 2) Act 2014.
21. Our attention has been drawn to a judgment of the learned Single Judge of the Kerala High Court in Muthoot Finance Ltd. v. Union of India, 2015-TIOL-632-HC-KERALA- ST. The Kerala High Court has referred to an interim order passed by the Andhra Pradesh High Court in K RamaMohanarao v. Union of India, 2015-TIOL-511-HC-AP- CX. The Kerala High Court while adverting to the interim order referred to the settled law that the institution of a suit carries with it an implication that all rights of appeal then in force are preserved to the parties. With great respect,the judgment of the learned Single Judge of the Kerala High Court has not considered the express language which has been used in the amended provisions of Section 35F(1) of the Act. The order of the Andhra Pradesh High Court which was relied upon in the judgment of the Kerala High Court is only an interim order.
22. For these reasons, we hold that the petitioner would not be justified in urging that the amended provisions of Section 35F(1) of the Act would not apply merely on the ground that the notice to show-cause was issued prior to the enforcement of Finance (No. 2) Act, 2014. We find no merit in the constitutional challenge. The petition shall accordingly stand dismissed for the aforesaid reasons."
(Emphasis supplied) In view of the aforesaid decision, endless litigations, arising out of waiver applications, have been brought to an end and looking to the very meager percentage of the amount to be deposited, Section 35F- as amened cannot be said to be violative of Article 14 of the Constitution of India much less of Article 19(1)(g) of the Constitution of India.
(xix) Thus, even if the show-cause notice has been issued prior to 6th August, 2014 or even if the Order-in-Original is passed prior to 6th August, 2014 or even if, the company and few of its Directors have preferred appeals prior to 6th August, 2014, but, if the left out Director prefers appeal on or after 6 th August, 2014, looking to the second proviso to substituted Section 35F, the newly substituted Section 35F shall be applicable, to his appeal and such an appellant, shall have to deposit 7.5% or 10% of the duty demanded or penalty levied, as the case may be. The fact as to whether it will be beneficial to the assessee or not, does not merit any 42 consideration as individual benefit is not to be appreciated at all. Even if anybody has preferred appeal prior to 6th August, 2014 and his waiver application has been dismissed by the appellate authority which is confirmed up to the Hon'ble Supreme Court and he was compelled to deposit 100% of the duty demanded, then also, if the left out Director or anyone has preferred appeal on or after 6th August, 2014, he will have to deposit only 7.5% or 10% of the duty demanded or penalty levied.
Merely because in one case the assessee is getting benefit and in the other he is not, the substituted Section 35F cannot be termed as unconstitutional. Whenever, any cut off date is prescribed, there are bound to be few persons who will fall on the wrong side of the cut off date. This fact neither makes the classification void nor the provision unconstitutional. (xx) The Circular issued by the respondents dated 16 th September, 2014 (Annexure-3 in W.P.(T) no. 4858 of 2015) as well as Circular issued by the respondent dated 14th October, 2014 (Annexure-4 in W.P.(T) no. 4858 of 2015) to be read with Circular issued by the respondent-State dated 5th January, 2015 are also absolutely constitutional in nature, because, by virtue of these Circulars there is a clarity about the cut off date in question i.e. 6 th August, 2014 onwards.
10. As a cumulative effect of the aforesaid facts, reasons, and judicial pronouncements, we see no reason to entertain these writ petitions as Section 35F as substituted by Section 105 of the Finance (no.2) Act, 2014 is constitutionally valid and is neither violative of Article 14 nor of Article 19 (1) (g) or of any other provision of the Constitution of India. The defects memo pointed out by the appellate Tribunal is absolutely true and correct.
11. The prayer for hearing of the stay application preferred by these petitioners cannot be allowed because by virtue of substituted Section 35F, now there is no concept at all in existence to prefer an application for waiver of the deposit, because statute has already waived 92.5% or 90% of the duty demanded or penalty 43 levied which is to be deposited with a maximum cap of Rs.10 crores.
12. Thus, there being no substance, these four writ petitions are, hereby, dismissed with a cost of Rs.25,000/- in each matter (total Rs. 1,00,000/-), which shall be deposited by these petitioners before the Member Secretary, Jharkhand State Legal Services Authority, Nyay Sadan, Doranda, Ranchi, within a period of three months. This amount will be utilized by the Jharkhand State Legal Services Authority in the Programme "Access to Justice".
I.A.No.1608/16 in W.P(T) No.4858/15, I.A.No.1609/16 in W.P. (T) No. 4859/15 & I.A.No.5313/15 in W.P. (T) No.3560/15:
13. All these Interlocutory Applications also stand dismissed in view of the final order passed in the writ petitions.
(D.N. Patel, J.) (Amitav K. Gupta, J.) Biswas/Tarun