Karnataka High Court
Fortis Helath Management Ltd vs Assistatnt Commissioner Of Commercial ... on 26 November, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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WP No. 9491 of 2021
HC-KAR AND 3 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 9505 OF 2021 (T-RES)
C/W
WRIT PETITION NO. 9378 OF 2021 (T-RES)
WRIT PETITION NO. 9491 OF 2021 (T-RES)
WRIT PETITION NO. 9507 OF 2021 (T-RES)
WRIT PETITION NO. 6804 OF 2022 (T-IT)
WRIT PETITION NO. 8149 OF 2022 (T-RES)
IN WP No. 9505/2021
BETWEEN:
LALITHA HEALTHCARE PVT LTD
NO. 65, 1ST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE- 560 020,
Digitally signed REPRESENTED HEREIN BY ITS
by
SHARADAVANI CHIEF FINANCIAL OFFICER,
B MR. RENUKA PRASAD. S. K.
Location: High
Court of ...PETITIONER
Karnataka (BY SRI. SANDEEP HUILGOL, ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES
(LUXURY TAX)-1,
BANGALORE,
TTMC, BMTC BUILDING,
3RD FLOOR, YESHWANTHPUR,
BENGALURU- 560 022.
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2. THE COMMISSIONER OF COMMERCIAL TAXES
STATE OF KARNATAKA,
1ST FLOOR, VANIJYA THERIGE KARYALAYA,
KALIDASA MARG, GANDHINAGAR,
BENGALURU- 560 009.
3. THE STATE OF KARNATAKA
REPRESENTED HEREIN BY THE
PRINCIPAL SECRETARY-
FINANCE DEPARTMENT,
MINISTRY OF FINANCE,
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BENGALURU- 560 001.
...RESPONDENTS
(BY SRI. K.HEMA KUMAR, AGA)
THIS W.P. FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE IMPUGNED
REASSESSMENT ORDER DATED 31.03.2021 PASSED BY R2 RC
NO.581409256 UNDER SECTIONS 7-A(1), 5-A(20A) AND 7-A(2) OF
THE KARNATAKA TAX ON LUXURIES ACT, 1979 (ANNEXURE A).,
AND ETC.
IN WP NO. 9378/2021
BETWEEN:
INTERNATIONAL HOSPITAL LTD
NO.111 AND 112, WEST OF CHORD ROAD,
OPPOSITE RAJAJINAGAR I BLOCK JUNCITON
BANGALORE- 560 086
REPRESENTED HEREIN BY ITS
FACILITY DIRECTOR
DR. (WGCDA) A. NAGASUBRAMANIAM
...PETITIONER
(BY SRI. SANDEEP HUILGOL, ADVOCATE)
AND:
1. ASSISTATNT COMMISSIONER
OF COMMERCIAL TAXES
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(LUXURY TAX)-2
BANGALORE
TTMC BMTC BUILDING, 3RD FLOOR,
YESHWANTHPUR
BENGALURU- 560 022
2. COMMISSIONER OF COMMERCIAL TAXES
STATE OF KARNATAKA,
1ST FLOOR,
VANIJYA THERIGE KARYALAYA
KALIDASA MARG GANDHINAGAR
BENGALURU- 560 009
3. STATE OF KARNATAKA
REPRESENTED HEREIN BY THE
PRINCIPAL SECRETARY -
FINANCE DEPARTMENT,
MINISTRY OF FINANCE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BENGALURU- 560 001
...RESPONDENTS
(BY SRI. K.HEMA KUMAR, AGA)
THIS W.P. FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE
IMPUGNED REASSESSMENT ORDER DATED 31.03.2021
PASSED BY R1 FOR RC 544413134 UNDER SECTIONS 6(1)(b),
5-A(2-A) AND 7 OF THE KARNATAKA TAX ON LUXURIES ACT,
1979, READ WITH RULE 6(3) OF THE KARNATAKA TAX ON
LUXURIES ACT, 1979 (ANNEXURE A)., AND ETC.
IN WP NO. 9491/2021
BETWEEN:
FORTIS HOSPITALS LTD
NO. 14, CUNNINGHAM ROAD,
BANGALORE-560 052,
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REPRESENTED HEREIN BY ITS
FACILITY DIRECTOR,
MR. ANAND ANGADI.
...PETITIONER
(BY SRI. SANDEEP HUILGOL, ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES
(LUXURY TAX)-1,
BANGALORE,
TTMC, BMTC BUILDING, 3RD FLOOR,
YESHWANTHPUR,
BENGALURU- 560 022.
2. THE COMMISSIONER OF COMMERCIAL TAXES
STATE OF KARNATAKA,
1ST FLOOR,
VANIJYA THERIGE KARYALAYA,
KALIDASA MARG,
GANDHINAGAR,
BENGALURU- 560 009.
3. THE STATE OF KARNATAKA
REPRESENTED HEREIN BY THE
PRINCIPAL SECRETARY -
FINANCE DEPARTMENT,
MINISTRY OF FINANCE,
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BENGALURU- 560 001.
...RESPONDENTS
(BY SRI. K.HEMA KUMAR, AGA)
THIS WP FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
REASSESSMENT ORDER DATED 30.03.2021 PASSED BY THE
R1 RC.NO.571410291 U/S 7-A(10), 5-A(2-A) AND 7-A(2) OF THE
KARNATAKA TAX ON LUXURIES ACT, 1979 ANNEXURE-A AND
ETC.
IN WP NO. 9507/2021
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BETWEEN:
FORTIS HELATH MANAGEMENT LTD.
NO.23, 80 FEET ROAD,
GURUKRUPA LAYOUT, 2ND STAGE,
NAGARBHAVI, BANGALORE- 560 072
REPRESENTED HEREIN BY ITS
FACILITY DIRECTOR
DR. THEJASWINI PARTHASARATHY
...PETITIONER
(BY SRI. SANDEEP HUILGOL, ADVOCATE)
AND:
1. ASSISTATNT COMMISSIONER OF
COMMERCIAL TAXES
(LUXURY TAX)-2,
BANGALORE
TTMC, BMTC BUILDING
3RD FLOOR,
YESHWANTHPUR
BENGALURU- 560 022
2. COMMISSIONER OF COMMERCIAL TAXES
STATE OF KARNATAKA
1ST FLOOR, VANIJYA THERIGE
KARYALAYA, KALIDASA MARG
GANDHINAGAR
BENGALURU- 560 009
3. THE STATE OF KARNATAKA
REPRESENTED HEREIN BY THE
PRINCIPAL SECRETARY -
FINANCE DEPARTMENT,
MINISTRY OF FINANCE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BENGALURU- 560 001
...RESPONDENTS
(BY SRI. K.HEMA KUMAR, AGA)
THIS W.P. FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE
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IMPUGNED REASSESSMENT ORDER DATED 31.03.2021
PASSED BY R1 RC NO.532412727 UNDER SECTIONS 6-(1)(b), 5-
A(2-A) AND 7) OF THE KARNATAKA TAX ON LUXURIES ACT,
1979 (ANNEXURE A) AND ETC.
IN WP NO. 6804/2022
BETWEEN:
PRISTINE HOSPITAL AND RESEARCH
CENTER PRIVATE LIMITED
COMPANY INCORPORATED
UNDER COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
NO. 877, MODI HOSPITAL ROAD,
WEST OF CHORD ROAD,
BANGALURU- 560 086
REPRESENTED BY ITS DIRECTOR
DR. H. M PRASSANA
...PETITIONER
(BY SRI. DORE RAJ B.H., ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (LUXURY TAX)-2,
BENGALURU
TTMC, BMTC BUILDING
3RD FLOOR, YESHWANTPUR
BENGALURU- 560 022
2. THE COMMISSIONER OF COMEMRCIAL TAXES
STATE OF KARNATAKA
1ST FLOOR, VANIJYA THERIGE
KARYALAYA, KALIDASA MARG,
GANDHINAGAR
BENGALURU- 560 009
3. STATE OF KARNATAKA
FINANCE DEPARTMENT
MINISTRY OF FINANCE
ROOM NOL 251, VIDHANA SOUDHA
BENGALURU 560 001
REPRESENTED BY ITS
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PRINCIPAL SECRETARY
...RESPONDENTS
(BY SMT. JYOTI M MARODI, HCGP)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
DEMAND NOTICE IN FORM VI DATED 29TH JANURAY, 2021
ISSUED BY 1ST RESPONDENT. A COPY OF THE DEMAND
NOTICE IN FORM VI DATED 29TH JANUARY, 2021 IS HERE IN
PRODUCED AS ANNEXURE- A AND ETC.
IN WP NO. 8149/2022
BETWEEN:
LALITHA HEALTHCARE PVT LTD
NO.65, IST MAIN ROAD,
SHESHADRIPURAM,
BANGALORE- 560 020
REPRESENTED HEREIN BY ITS
CHIEF FINANCIAL OFFICER,
MR RENUKA PRASAD S K
...PETITIONER
(BY SRI. SANDEEP HUILGOL, ADVOCATE)
AND:
1. ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (LUXURY TAX)-1,
BANGALORE,
TTMC , BMTC BUILDING,
3RD FLOOR, YESHWANTHPUR,
BENGALURU-560022
2. THE COMMISSIONER OF
COMMERCIAL TAXES,
STATE OF KARNATAKA,
IST FLOOR,
VANIJYA THERIGE KARYALAYA,
KALIDASA MARG,
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GANDHINAGAR,
BENGALURU- 560 009
3. THE STATE OF KARNATAKA
REPRESENTED HEREIN BY THE
PRINCIPAL SECRETARY -
FINANCE DEPARTMENT,
MINISTRY OF FINANCE,
GOVERNMENT OF KARNATAKA,
VIDHANA SOUDHA,
BENGALURU- 560 001
...RESPONDENTS
(BY SRI. K.HEMA KUMAR, AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT, ORDER
OR DIRECTION. i) QUASHING THE IMPUGNED ASSESSMENT
ORDER DATED 28/03/2022 PASSED BY THE 1ST RESPONDENT
FOR RC NO.581409256 UNDER SECTIONS 6(1)(b), 5-A(2-A) AND
7-A(2) OF THE KARNATAKA TAX ON LUXURIES ACT, 1979, FOR
AY 2013-14 (ANNEXURE-A1) AND ETC.
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In these petitions, the petitioners seek the following reliefs:
"In W.P.No.9505/2021:
(i) quashing the impugned reassessment order dated 31.03.2021 passed by the 1st Respondentfor RC No.581409256 under Sections 7-A(1), 5-A(2-A) and 7-A(2) of the Karnataka Tax on Luxuries Act, 1979 (Annexure-'A');-9-
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(ii) quashing the impugned demand notice in Form VI dated 31.03.2021 bearing T. No.129 for RC No.581409256issued by the 1st Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'B');
(iii) quashing the impugned Clarification dated 02.07.2015 bearing No.KTL/CR-08/2013-14 issued by the 2nd Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'C');
(iv) declaring that Sections 3-E(1) and 2(1-C) of the Karnataka Tax on Luxuries Act, 1979, are ultra vires Article 246(3) read with Entry 62 of List II in Schedule VII to the Constitution of India, 1950, if the said provisions are construed so as to provide for the levy of tax under the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units;
(v) declaring that the levy of tax under the provisions of the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units is ultra vires Arctiles 14 and 21 of the Constitution of India, 1950; and
(vi) pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case, and in the interests of justice and equity.
In W.P.No.9378/2021:
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(i) stay the operation of the impugned
reassessment order dated 31.03.2021 passed by the 1st Respondent for RC 544413134 under Sections 9(1)(b), 5- A(2-A) and 7of the Karnataka Tax on Luxuries Act, 1979,read with Rule 6(3) of the Karnataka Tax on Luxuries Rules, 1979 (Annexure 'A');
(ii) stay the operation of the impugned demand notice in Form VI dated 31.03.2021 for Regn.
CertificateNo.544413134 issued by the 1st Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'B');
(iii) stay the operation of the impugned Clarification dated 02.07.2015 bearing No.KTL/CR-08/2013-14 issued by the 2nd Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'C');
(iv) pass ad-interim ex-parte ordersin terms of VI.(i) to VI.(iii) above; and
(v) pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case, and in the interests of justice and equity.
In W.P.No.9491/2021:
(i) quashing the impugned reassessment order dated 30.03.2021 passed by the 1st Respondent RC No.571410291 under Sections 7-A(1), 5-A(2-A) and 7-A(2) of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'A');
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(ii) quashing the impugned demand notice in Form
VI dated 30.03.2021 bearing T. No.130 for RC
No.571410291 issued by the 1st Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'B')
(iii) quashing the impugned Clarification dated 02.07.2015 bearing No.KTL/CR-08/2013-14 issued by the 2nd Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'C');
(iv) declaring that Sections 3-E(1) and 2(1-C) of the Karnataka Tax on Luxuries Act, 1979, are ultra vires Article 246(3) read with Entry 62 of List II in Schedule VII to the Constitution of India, 1950, ifthe said provisions are construedso as to provide for the levy of tax under the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided topatientsadmitted in Intensive Care Units, Neo-Natal Intensive Care Units and Coronary/Cardiac Care Units;
(v) declaring that the levy of tax under the provisions of the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units, Neo-Natal Care Units and Coronary/Cardiac Care Units is ultra vires Articles 14 and 21 of the Constitution of India, 1950; and
(vi) pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case, and in the interests of justice and equity."
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In W.P.No.9507/2021:
(i) quashing the impugned reassessment order
dated 31.03.2021 passed by the 1st Respondent for RC 532412727under Sections 6(1)(b), 5-A(2-A) and 7of the Karnataka Tax on Luxuries Act, 1979, read with Rule 6(3) of the Karnataka Tax on Luxuries Rules, 1979 (Annexure 'A');
(ii) quashing the impugned demand notice in Form VI dated 31.03.2021 for Regn. Certificate No.532412727 issued by the 1st Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'B');
(iii) quashing the impugned Clarification dated 02.07.2015 bearing No.KTL/CR-08/2013-14 issued by the 2nd Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'C');
(iv) declaring that Sections 3-E(1) and 2(1-C) of the Karnataka Tax on Luxuries Act, 1979, are ultra vires Article 246(3) read with Entry 62 of List II in Schedule VII to the Constitution of India, 1950, if the said provisions are construed so as to provide for the levy of tax under the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units and Neo-Natal Intensive Care Units;
(v) declaring that the levy of tax under the provisions of the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units andNeo-Natal Intensive Care Units is
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ultra vires Articles 14 and 21 of the Constitution of India, 1950; and
(vi) pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case, and in the interests of justice and equity.
In W.P.No.6804/2022:
a. Quash the impugned demand notice in FORM VI dated 29th January, 2022 issued by the 1st Respondent. A copy of the demand notice in FORM VI dated 29th January, 2022 is herein produced as Annexure - A. b. Quash the Assessment Order dated 29th January, 2022 issued by 1st Respondent. A copy of the Assessment Order dated 29th January, 2022 is herein produced as Annexure -B. c. Declare that Section 3-E(1) and 2(1-C) of the provisions of the Karnataka Tax on Luxuries Act, 1979, are ultra vires Article 246(3) read with entry 62 of List II in schedule VII to the Constitution of India, 1950 and that the levy of Tax under the provisions of the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in intensive care units is ultra vires Article 14 and 21 of the Constitution of India, 1950. A copy of section 3-E(1) and 2(1-C) of the provisions of the Karnataka Tax on Luxuries Act, 1979 is herein produced as Annexure -
L. d. Alternatively remand the matter before Respondent No.1 Assistant Commissioner of Commercial
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Taxes, yeshwanthpur to reconsider the Assessment of the Petitioner for the year 2014-15 in accordance with law vide Annexure-B. e. Pass such other and incidental Orders as may be appropriate under the facts and circumstances of the case, including an order as to costs.
In W.P.No.8149/2022:
(i) quashing the impugned assessment order dated 28.03.2022 passed by the 1st Respondent for RC No.581409256 under Sections 6(1)(b), 5-A(2-A) and 7-A(2) of the Karnataka Tax on Luxuries Act, 1979, for AY 2013-14 (Annexure 'A-1');
(ii) quashing the impugned demand notice in Form VI dated 28.03.2022 for RC No.581409256 issued by the 1st Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 for AY 2013-14 (Annexure 'A-2);
(iii) quashing the impugned Clarification dated 02.07.2015 bearing No.KTL/CR-08/2013-14 issued by the 2nd Respondent under the provisions of the Karnataka Tax on Luxuries Act, 1979 (Annexure 'B');
(iv) declaring that Sections 3-E(1) and 2(1-C) of the Karnataka Tax on Luxuries Act, 1979 (Annexures C-1 and C-
2), are ultra vires Article 246(3) read with Entry 62 of List II in Schedule VII to the Constitution of India, 1950, if the said provisions are construed so as to provide for the levy of tax on the charges for facilities provided to patients admitted in Intensive Care Units;
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(v) declaring that the levy of tax under the
provisions of the Karnataka Tax on Luxuries Act, 1979, on the charges for facilities provided to patients admitted in Intensive Care Units is ultra vires Articles 14 and 21 of the Constitution of India, 1950; and
(vi) pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case, and in the interests of justice and equity."
3. A perusal of the material on record will indicate that the petitioners are hospitals having Intensive Care Unit ('ICU' for short) facilities, comprising of exclusive / independent ICU units for its patients. On 25.03.2021, 20.12.2019, 23.03.2021, 20.12.2019, 05.03.2022, and 04.01.2022, the first respondent issued notice to the petitioners' hospital respectively proposing to levy luxury tax on ICU charges collected by the petitioners for patients admitted in the ICU for the assessment years April 2015 - January 2016, April 2015 - March 2016, April 2015 - January 2016, April 2015 - March, 2016, April 2013 - March 2014, April 2014 - March 2015. The petitioners submitted reply dated 03.04.2021, 17.01.2020, 30.03.2021, 27.12.2019, 15.03.2022 and in W.P.No.6804/2022, the petitioner has not submitted its reply, inter alia contending that the
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petitioners had not collected luxury tax from the patients admitted to ICU during the said assessment years and also that having regard to the amendment to Section 3-E of the Karnataka Tax on Luxuries Act, 1979 ('the said Act, 1979' for short) with effect from 01.04.2016 vide Act 5/2016, having regard to the State Government Notification dated 20.01.2016 issued by the respondent-State in relation to exemption from payment of luxury tax towards charges collected in respect of ICU units in hospitals and the amended provisions contained in Section 3-E of the said Act, 1979, with effect from 01.04.2016 vide Act 5/2016, the said exemption would operate and apply retrospectively and retroactively since the same is by way of a declaration / clarification and consequently, the petitioners would not be liable to pay luxury tax on charges collected towards ICU units from its patients.
Pursuant to the aforesaid reply submitted by the petitioners, the first respondent proceeded to pass the impugned assessment order and demand notice dated 31.03.2021, impugned assessment order and demand notice dated 31.03.2021, assessment order and demand notice dated 30.03.2021, assessment order and demand notice dated 31.03.2021, assessment order dated 28.03.2022 and
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assessment order and demand notice dated 29.01.2022 rejecting
the claim of the petitioners. Aggrieved by the impugned assessment orders and demand notice, the petitioners are before this Court by way of the present petitions.
4. Per contra, learned AGA and learned HCGP, on behalf of the respondents would support the impugned orders and submit that the Notification dated 20.01.2016 as well as the amended provision of Section 3-E of the said Act of 1979 were prospective in nature and application and consequently, there is no merit in the petitions and the same are liable to be dismissed.
5. Before adverting to the rivals submissions, it would be necessary to extract Section 3-E of the said Act, 1979, as it stood prior to amendment by Act 5/2016 with effect from 01.04.2016, which reads as under:
""There shall be levied and collected tax at the rate of 8% on the charges collected for luxuries provided in a hospital in a hospital in a room such as accommodation, air- conditioning, telephone, telephone calls, television, radio, music, extra beds and the like, where such charges are more than Rs.1000/- per day per room."
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6. By Act 5/2016 with effect from 01.04.2016, the aforesaid provision was amended to read as under:
"3-E. Levy and collection of tax on luxury provided in a hospital .-[(1) There shall be levied and collected a tax at the rate of eight per cent on the charges collected for luxuries provided in a hospital in a room such as accommodation, air conditioning, telephone, telephone calls, television, radio, music, extra beds and the like, [other than facilities provide in a Intensive Care Unit (ICU)] where such charges are more than one thousand rupees per day per room.]"
7. The said amendment was preceded by the State Government Notification dated 20.01.2016, which also reads as under:
NOTIFICATION Whereas Section 3-E of the Karnataka Tax on Luxuries Act, provides for levy of tax on luxuries as follows:
"There shall be levied and collected tax at the rate of 8% on the charges collected for luxuries provided in a hospital in a hospital in a room such as accommodation, air- conditioning, telephone, telephone calls, television, radio, music, extra beds and the like, where such charges are more than Rs.1000/- per day per room."
Whereas State Government is of the opinion that Luxury Tax on ICUs provided in the Hospital shall be exempted from the Luxury Tax.
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Whereas, under Section 12-A, Sub-Section (1) provided for exempt or reduce of Luxury Tax payable in respect of a class of Hospitals, Clubs, Marriage Halls only.
Whereas, the intention of the Government is to exempt not a class of Hospital but class of facility provided in a Hospital which is not covered in the above said provision.
Whereas, difficulty has arisen to the State Government to give exemption to class of facility provided in a Hospital.
Now, therefore in exercise of the powers conferred under Section 21 of the said Act, Government of Karnataka in order to remove difficulties, hereby makes the following provision:
In exercise of the powers conferred by Section 12-A read with Section 21 of the Karnataka Tax on Luxuries Act, 1979 (Karnataka Act 22 of 1979), the Government of Karnataka being of the opinion that it is necessary in public interest so to do, hereby exempts with immediate effect the tax payable under the said Act, by the proprietor towards luxuries provided in an Intensive Care Unit (ICU) of a Hospital."
8. The aforesaid provisions contained in Section 3-E (pre amendment and post amendment) and the aforesaid notification dated 20.01.2016, will clearly indicate that the respondent-
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State have categorically exempted payment of luxury tax on charges collected by hospitals towards ICU charges from its patients. The only question that arises for consideration in the present petitions is as to whether the said amendment to Section 3- E of the said Act, 1979, exempting payment of luxury tax on ICU charges collected from patients, is retrospective / retroactive or whether it is retrospective / retroactive in nature and application, as contended by the petitioners, or as to whether it is prospective, as contended by the respondent-State. In this context, it is relevant to state that it is trite law that any amendment / legislation, which merely clarifies, elucidates or declares an earlier existing provision would be retrospective as held by the Constitution Bench of the Apex Court in the case of COMMISSIONER OF INCOME TAX (CENTRAL)-I, NEW DELHI V. VATIKA TOWNSHIP PRIVATE LIMITED in (2015) 1 SCC 1, wherein it is held as under:
"19.1. Dealing with the first question, the Court noted the contention of the assessee that Chapter XIV-B, which was inserted by the Finance Act, 1995 with effect from 1-7-1995 was a self-contained chapter as it lays down a special procedure for assessment of undisclosed income found during search for the "block period". It was argued by the assessee that this Chapter contains a charging section (Section 158-BA), a computation section (Section 158-BB), a procedural section for block assessment (Section 158-BC), limitation
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provision for completion of block assessment (Section 158-BE) and the provisions for imposition of interest and penalty (Section 158- BFA). It was also argued that the scheme of assessment of "undisclosed income" under Chapter XIV-B is different from the scheme of assessment of "total income" of any person in terms of Section 4(1) of the Act. In support of this argument, it was submitted that whereas Chapter XIV-B deals with assessment of "undisclosed income", Section 4 of the Act relates to the assessment of "total income". Moreover, "block period" mentioned in Chapter XIV-B was different from the assessment of income of the "previous year" under Section 4(1) of the Act. Even the rate of tax at which the "undisclosed income" is assessed is different inasmuch as it is 60% as specified in Section 158-BA(2) read with Section 113 of the Act, in contradistinction to the taxation of normal income which is at the rates specified in the relevant Finance Act. In a nutshell, it was argued that block assessment falls in Chapter XIV-B for which charging section was Section 158-BA and for assessment of block period, charging section was not Section 4(1) of the Act. On that basis, the assessee wanted the Court to hold that it was not open to the assessing officer to levy surcharge prior to 1-6-2002 i.e. before the insertion of the proviso to Section 113 of the Act.
26. Notwithstanding the aforesaid position clarified by us, we are of the opinion that dehors this discussion, in any case, on the application of general principles concerning retrospectivity, the proviso to Section 113 of the Act cannot be treated as clarificatory in nature, thereby having retrospective effect. To make it clear, we need to understand the general principles concerning retrospectivity.
General principles concerning retrospectivity
27. A legislation, be it a statutory Act or a statutory rule or a statutory notification, may physically consists of words printed on
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papers. However, conceptually it is a great deal more than an ordinary prose. There is a special peculiarity in the mode of verbal communication by a legislation. A legislation is not just a series of statements, such as one finds in a work of fiction/non-fiction or even in a judgment of a court of law. There is a technique required to draft a legislation as well as to understand a legislation. Former technique is known as legislative drafting and latter one is to be found in the various principles of "interpretation of statutes". Vis-à-vis ordinary prose, a legislation differs in its provenance, layout and features as also in the implication as to its meaning that arise by presumptions as to the intent of the maker thereof.
28. Of the various rules guiding how a legislation has to be interpreted, one established rule is that unless a contrary intention appears, a legislation is presumed not to be intended to have a retrospective operation. The idea behind the rule is that a current law should govern current activities. Law passed today cannot apply to the events of the past. If we do something today, we do it keeping in view the law of today and in force and not tomorrow's backward adjustment of it. Our belief in the nature of the law is founded on the bedrock that every human being is entitled to arrange his affairs by relying on the existing law and should not find that his plans have been retrospectively upset. This principle of law is known as lex prospicit non respicit : law looks forward not backward. As was observed in Phillips v. Eyre [(1870) LR 6 QB 1] , a retrospective legislation is contrary to the general principle that legislation by which the conduct of mankind is to be regulated when introduced for the first time to deal with future acts ought not to change the character of past transactions carried on upon the faith of the then existing law.
29. The obvious basis of the principle against retrospectivity is the principle of "fairness", which must be the basis of every legal rule as
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was observed in L'Office Cherifien des Phosphates v. Yamashita- Shinnihon Steamship Co. Ltd. [(1994) 1 AC 486 : (1994) 2 WLR 39 :
(1994) 1 All ER 20 (HL)] Thus, legislations which modified accrued rights or which impose obligations or impose new duties or attach a new disability have to be treated as prospective unless the legislative intent is clearly to give the enactment a retrospective effect; unless the legislation is for purpose of supplying an obvious omission in a former legislation or to explain a former legislation. We need not note the cornucopia of case law available on the subject because aforesaid legal position clearly emerges from the various decisions and this legal position was conceded by the counsel for the parties. In any case, we shall refer to few judgments containing this dicta, a little later.
30. We would also like to point out, for the sake of completeness, that where a benefit is conferred by a legislation, the rule against a retrospective construction is different. If a legislation confers a benefit on some persons but without inflicting a corresponding detriment on some other person or on the public generally, and where to confer such benefit appears to have been the legislators' object, then the presumption would be that such a legislation, giving it a purposive construction, would warrant it to be given a retrospective effect. This exactly is the justification to treat procedural provisions as retrospective. In Govt. of India v. Indian Tobacco Assn. [(2005) 7 SCC 396] , the doctrine of fairness was held to be relevant factor to construe a statute conferring a benefit, in the context of it to be given a retrospective operation. The same doctrine of fairness, to hold that a statute was retrospective in nature, was applied in Vijay v. State of Maharashtra [(2006) 6 SCC 289] . It was held that where a law is enacted for the benefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are (sic not) confronted with any such situation here.
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31. In such cases, retrospectivity is attached to benefit the persons in contradistinction to the provision imposing some burden or liability where the presumption attaches towards prospectivity. In the instant case, the proviso added to Section 113 of the Act is not beneficial to the assessee. On the contrary, it is a provision which is onerous to the assessee. Therefore, in a case like this, we have to proceed with the normal rule of presumption against retrospective operation. Thus, the rule against retrospective operation is a fundamental rule of law that no statute shall be construed to have a retrospective operation unless such a construction appears very clearly in the terms of the Act, or arises by necessary and distinct implication. Dogmatically framed, the rule is no more than a presumption, and thus could be displaced by outweighing factors.
32. Let us sharpen the discussion a little more. We may note that under certain circumstances, a particular amendment can be treated as clarificatory or declaratory in nature. Such statutory provisions are labelled as "declaratory statutes". The circumstances under which provisions can be termed as "declaratory statutes" are explained by Justice G.P. Singh [Principles of Statutory Interpretation, (13th Edn., LexisNexis Butterworths Wadhwa, Nagpur, 2012)] in the following manner:
"Declaratory statutes The presumption against retrospective operation is not applicable to declaratory statutes. As stated in CRAIES [ W.F. Craies, Craies on Statute Law (7th Edn., Sweet and Maxwell Ltd., 1971)] and approved by the Supreme Court [Ed. : The reference is to Central Bank of India v. Workmen, AIR 1960 SC 12, para 29] :'For modern purposes a declaratory Act may be defined as an Act to remove doubts existing as to the common law, or the meaning or effect of any statute. Such Acts are usually held to be
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NC: 2025:KHC:49163 WP No. 9505 of 2021 C/W WP No. 9378 of 2021 WP No. 9491 of 2021 HC-KAR AND 3 OTHERS retrospective. The usual reason for passing a declaratory Act is to set aside what Parliament deems to have been a judicial error, whether in the statement of the common law or in the interpretation of statutes. Usually, if not invariably, such an Act contains a Preamble, and also the word "declared" as well as the word "enacted".' But the use of the words 'it is declared' is not conclusive that the Act is declaratory for these words may, at times, be used to introduced new rules of law and the Act in the latter case will only be amending the law and will not necessarily be retrospective. In determining, therefore, the nature of the Act, regard must be had to the substance rather than to the form. If a new Act is 'to explain' an earlier Act, it would be without object unless construed retrospective. An explanatory Act is generally passed to supply an obvious omission or to clear up doubts as to the meaning of the previous Act. It is well settled that if a statute is curative or merely declaratory of the previous law retrospective operation is generally intended. The language 'shall be deemed always to have meant' is declaratory, and is in plain terms retrospective. In the absence of clear words indicating that the amending Act is declaratory, it would not be so construed when the pre-amended provision was clear and unambiguous. An amending Act may be purely clarificatory to clear a meaning of a provision of the principal Act which was already implicit. A clarificatory amendment of this nature will have retrospective effect and, therefore, if the principal Act was existing law which the Constitution came into force, the amending Act also will be part of the existing law."
The above summing up is factually based on the judgments of this Court as well as English decisions.
33. A Constitution Bench of this Court in Keshavlal Jethalal Shah v. Mohanlal Bhagwandas [AIR 1968 SC 1336 : (1968) 3 SCR
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623] , while considering the nature of amendment to Section 29(2) of the Bombay Rents, Hotel and Lodging House Rates Control Act as amended by Gujarat Act 18 of 1965, observed as follows : (AIR p. 1339, para 8) "8. ... The amending clause does not seek to explain any pre- existing legislation which was ambiguous or defective. The power of the High Court to entertain a petition for exercising revisional jurisdiction was before the amendment derived from Section 115 of the Code of Civil Procedure, and the legislature has by the amending Act not attempted to explain the meaning of that provision. An explanatory Act is generally passed to supply an obvious omission or to clear up doubts as to the meaning of the previous Act."
34. It would also be pertinent to mention that assessment creates a vested right and an assessee cannot be subjected to reassessment unless a provision to that effect inserted by amendment is either expressly or by necessary implication retrospective. (See CED v. M.A. Merchant [1989 Supp (1) SCC 499 : 1989 SCC (Tax) 404] .)
35. We would also like to reproduce hereunder the following observations made by this Court in Govind Das v. ITO [(1976) 1 SCC 906 : 1976 SCC (Tax) 133] , while holding Section 171(6) of the Income Tax Act to be prospective and inapplicable for any assessment year prior to 1-4-1962, the date on which the Income Tax Act came into force : (SCC p. 914, para 11) "11. Now it is a well-settled rule of interpretation hallowed by time and sanctified by judicial decisions that, unless the terms of a statute expressly so provide or necessarily require it, retrospective operation should not be given to a statute so as to take away or impair an existing right or create a new obligation or impose a new liability otherwise than as regards matters of procedure. The general rule as stated by Halsbury in Vol. 36 of the Laws of
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England (3rd Edn.) and reiterated in several decisions of this Court as well as English courts is that 'all statutes other than those which are merely declaratory or which relate only to matters of procedure or of evidence are prima facie prospective and retrospective operation should not be given to a statute so as to affect, alter or destroy an existing right or create a new liability or obligation unless that effect cannot be avoided without doing violence to the language of the enactment. If the enactment is expressed in language which is fairly capable of either interpretation, it ought to be construed as prospective only.'"
(emphasis supplied)
36. In CIT v. Scindia Steam Navigation Co. Ltd. [AIR 1961 SC 1633 : (1962) 1 SCR 788] , this Court held that as the liability to pay tax is computed according to the law in force at the beginning of the assessment year i.e. the first day of April, any change in law affecting tax liability after that date though made during the currency of the assessment year, unless specifically made retrospective, does not apply to the assessment for that year."
9. As stated supra, any registration / amendment if clarificatory, elucidatory or declaratory would be retrospective / retroactive in nature and application. In this context, it is relevant to state that originally that prior to amendment, charging Section i.e. Section 3-E of the said Act 1979, specifically provided for payment of luxury tax on charges collected for luxuries provided in a hospital in a room including accommodation, air conditioning, telephone,
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telephone calls, etc., where charges are more than Rs.1000/- per room. However, pursuant to the Notification dated 20.01.2016 and the amendment to Section 3-E of the said Act of 1979, the said charging provision, which directed levy of luxury tax on charges collected from the hospital towards accommodation, air condition, etc., has been clarified by stating that the charges collected from patients admitted in ICU would be exempt; it follows there from while originally / free amendment, all facilities attached to a room / accommodation in hospital would be available to payment of luxury tax come on the amendment, merely clarifies / declares that the said liability to pay luxury tax would not apply to the patients admitted to ICU and charges collected in this regard by the hospitals.
10. Learned AGA submits that in the event the petitioners had already collected luxury tax along with ICU charges from the patients for the assessment year 2015-16, the question of granting any relief in favour of the petitioners would not arise in the facts and circumstances of the instant case.
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11. It is also relevant to state that by way of an amendment, the phrase "other than facilities provided in intensive care unit (ICU)" has been inserted by way of clarification / declarations / elucidation by making it clear that all charges towards accommodation rooms in hospital except ICU charges facilities provided in ICU accommodation would be available to luxury tax. In this context also, it is significant to note that amendment which has been inserted to clarify an existing provision is sufficient to come to the conclusion that it relates back to the date of the original provision and the same cannot be treated or construed as prospective as wrongly held by the respondents and averment in this regard is also made in the petitions.
12. Under these circumstances, I am of the considered opinion that the Notification dated 20.01.2016 and the amendment to Section 3-E of the said Act, 1979, specifically declaring, clarifying and elucidating that luxury tax on charges received / collected from patients admitted to in ICUs, would be exempt from payment of luxury tax since the said provision would not apply to such charges is clear from the said amendment. Under these circumstances, having regard to the Notification dated 20.01.2016
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and the amendment to Section 3-E of the said Act, 1979, which should operate and apply retrospectively / retroactively to previous assessment years including the subject assessment years, the impugned order deserves to be quashed.
13. In the result, I pass the following:
ORDER
(i) These writ petitions are allowed.
(ii) The impugned assessment order and demand notice dated 31.03.2021 at Annexures - A and B in W.P.No.9505/2021, the impugned assessment order and demand notice dated 31.03.2021 at Annexures - A and B in W.P.No.9378/2021, the impugned assessment order and demand notice dated 30.03.2021 at Annexures - A and B in W.P.No.9491/2021, the impugned assessment order and demand notice dated 31.03.2021 at Annexures - A and B in W.P.No.9507/2021, the impugned assessment order and demand notice dated 28.03.2022 at Annexures - A1 and A2 in
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Sd/-
(S.R.KRISHNA KUMAR) JUDGE SJK List No.: 2 Sl No.: 1 CT:PS