Supreme Court of India
Central Coal Fields Ltd. Etc vs Bhubaneswar Singh & Ors on 23 August, 1984
Equivalent citations: 1984 AIR 1733, 1985 SCR (1) 618, AIR 1984 SUPREME COURT 1733, 1984 (4) SCC 429, (1984) PAT LJR 81, (1984) 3 COMLJ 158
Author: Misra Rangnath
Bench: Misra Rangnath, P.N. Bhagwati, Amarendra Nath Sen
PETITIONER:
CENTRAL COAL FIELDS LTD. ETC.
Vs.
RESPONDENT:
BHUBANESWAR SINGH & ORS.
DATE OF JUDGMENT23/08/1984
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
BHAGWATI, P.N.
SEN, AMARENDRA NATH (J)
CITATION:
1984 AIR 1733 1985 SCR (1) 618
1984 SCC (4) 429 1984 SCALE (2)299
CITATOR INFO :
RF 1986 SC2123 (5)
ACT:
Coking Coal Mines (Nationalisation) Act, 1971-Section
21 (2)-Whether value of stock of coking coal on April 30,
1972 should be taking into account for determining amount
payable to owner under s. 21 (2) Held: yes.
HEADNOTE:
The management of a coal mine owned by Respondent No.
1, a partnership firm, was taken over by the Central
Government with effect from October 17, 1971 under the
Coking Coal Mines (Emergency Provisions) Ordnance of 1971
which was later replaced by a statue. On the passing of the
Coking Coal Mines (Nationalisation) Act, 1971 (
Nationalisation Act' for short) the right, title and
interest of the owner in the mine extinguished and became
vested in the Central Government with effect from May
1,1972. Section 21 (2) of the Nationlisation Act provided
that in addition to the sum referred to in sub-s. (1), the
Central Government shall pay such amount as may become due
to the owner of a coking coal mine--in relation to the
period during which the management of the coking coal mine-
remained vested in the Central Government. In a writ
petition filed before the High Court it was claimed by the
owner that while determining the amount payable to it or
recoverable from it in respect of the period when the mine
was under the management of the Custodian, credit for the
value of the stock of coking coal on April 30, 1972 shown in
the account books should have been given to it. The High
Court accepted the claim of the owner. The appellants (The
Government Companies) obtained special leave to appeal
against the decision of the High Court.
Dismissing the appeals,
^
HELD: The stock of coal had to be taken into account
for balancing the position.[624H]
The Nationalisation Act which contemplated the books of
account for the period from October 17, 1971 to April 30,
1972 to be closed and a statement of account as on April 30,
1972 to be prepared with a view to find out whether the
Government Company which was in management for the relevant
period on behalf of the owner was to pay anything to the
owner or the Government
619
Company having spent for the owner was entitled to recover
any sum from the owner, also contemplated preparation of a
balance-sheet on that date. In the absence of any particular
prescribed mode in the Act or the Coking Coal Mines
(Statement of Account) Rules, 1972 made thereunder, the
accounts and the balance-sheet had to be prepared according
to the normal commercial practice, which necessarily
required stock-in-trade to be reflected. [624D-E]
Under the Income-tax Act profits have to be ascertained
for the purposes of computing tax liability. For computing
true profits the value of the stock-in trade must be taken
into account. [624D]
Commissioner of Income-tax, Madras v. A. Krishnaswami
Mudaliar & Ors. 53 I.T.R. 122 at 130, referred to.
In the instant case, the appellants accepted the
position that if the extracted coal had been sold before the
appointed day, the owner would have been entitled to the
price. The mere fact that the extracted coal remained in
stock at the commencement of the appointed date can make no
difference to the position. [624F-G]
Statement 8 in the prescribed statutory form clearly
indicates that the stock as on April 30, 1972, had to be
taken into amount.
JUDGMENT:
CIVIL APPELLATE JURISDICTION. Civil Appeal Nos. 3374-75 of 1984 Appeals by Special leave from the Judgment and Order dated the 14th. April, 1983 of the Patna High Court in C.W.J.C. No. 1072 of 1982 (R).
L.N. Sinha, A. Sachthey and R.N. Sachthey for the Appellant in C.A. 3374/84.
L.N. Sinha, S.C. Malik and M.L. Verma for the Appellant in C.A. 3375/84.
D. Goburdhan for Respondent in C.A. 3374/84. Shanti Bhushan, D.N. Goburdhan and D. Goburdhan for Respondent in CA. No.3374/84.
The Judgment of the Court was delivered by RANGANATH MISRA, J. Special leave granted. Respondent No. 1, a partnership firm, held a coking coal mine known as Tariya Colliery within the State of Bihar the management 620 where of was taken over under the Coking Coal Mines (Emergency Provisions) Ordinance of 1971 with effect from October 17,1971, along with several other coking coal mines and some coke oven plants. The ordinance was in due course replaced by a statute bearing the same title (hereinafter referred to as the 'Management Act'). Then came the Coking Coal Mines (Nationalisation) Act, 1971 ('Nationalisation Act' for short) which received Presidential assent on August 17, 1982, but under section 1, sub-section (2) there of, the statute was deemed to have come into force with effect from May 1, 1972. Under s. 3; sub-s. (a) of the Nationalisation Act, May, 1, 1972 was the appointed day. Under the provisions of the Ordinance followed by the Management Act, ownership of the mines was not disturbed but management was taken over. Under the Nationalisation Act, the right, title and interest of the owner in the mines extinguished and became vested in the Central Government with effect from May 1,1972. Under the Management Act, the Custodian carried on the management on behalf of the owner while under the Nationalisation Act ownership was abolished and payment of a sum to the owner by way of compensation was contemplated. So far as the period between October 17, 1971 and April 30, 1972 when title in the colliery continued to vest in the owner but only management had been taken over under the provisions of the first statute, was concerned, the business was run by the Custodian on account of the owner. Therefore, the Nationalisation Act provided that upon accounts being taken, either the owner was to be paid the surplus or if there had been excess expenditure, the same had to be recovered from the owner.
In the instant case there was a stock of 5650 tons of coking coal and 602 tons of soft coke when management was taken over on October 17,1971 and on April 30, 1972 at the end of which ownership was extinguished, there was a stock of 30,411 tons of coking coal and 956 tons of soft coke. A total expenditure of about eight lak rupees had been incurred for raising the said quantity of coal during the period of management. This stock was not taken into account and credit for it was not given to the owner but expenses of extraction amounting to Rs. 7,95,071.94 were raised against the owner. The owner laid claim to a sum of Rs. 1,01,755.37 as its entitlement under the Nationalisation Act on the ground that if credit was given to the stock in trade on the basis of the closing balance, it would be entitled to that amount.
621Claim having been laid for the recovery of the aforesaid amount from the owner under the Nationalisation Act, that amount was certified to be recoverable. The owner Respondent No. 1 challenged the order of the statutory authority by filing a writ petition before the Patna High Court impleading, inter alia, the Central Coal Fields Ltd. as also M/s. Bharat Coking Coal Ltd. two Government companies as respondents. The High Court after hearing the parties came to the conclusion that the owner was entitled to credit for the coal lying in stock when the closing balance was drawn up and accordingly directed the accounts to be recast and payments to be made on the basis of the recast accounts. Central Coal Fields Ltd. and M/s. Bharat Coking Coal Ltd. moved this Court under Article 136 of the Constitution separately for leave to appeal against the said decision of the High Court.
We have heard parties at length and detailed written arguments have been furnished by Mr. Lal Narain Sinha on behalf of the two appellants. The main plank of Mr. Sinha's argument against the decision of the High Court is the definition of 'mine' contained in the two statutes. Admittedly, the definition of 'mine' occurring in s. 2 of both the Acts does specifically include all coal in stock but obviously that inclusive definition is for the purpose of either take over of management or abolition of right, title and interest for the purpose of nationalisation. Mr. Shanti Bhushan appearing for the respondent 1 does not dispute the position that the stock of coal, at the time when the title was abolished and vesting took place, was a part of the mine and that title in the stock got extinguished as a result of the nationalisation and vested in the Central Government from the appointed day. He concedes that the High Court was wrong in taking a contrary view.
While there is no dispute that the stock in trade at the commencement of the appointed day vested in the Central Government as a result of nationalisation, the question for examination is whether that stock was liable to be taken into account for the purpose of determining the amount payable to the owner in respect of the period when the mine was under the management of the Custodian. This necessitates reference to some of the provisions of the Nationalisation Act and the relevant provisions are sections 4, 10, 21 and
22. Under section 4 (1), on the appointed day the right, title and interest of the owner in relation to the 622 coking coal mines specified in the First Schedule stood transferred to, and vested absolutely in the Central Government free from all encumbrances. Section 10 contemplates that the owner of every coking coal mine specified in the second column of the First Schedule, shall be given by the Central Government in cash and in the manner specified in s. 21, for vesting in it under s. 4, the right, title and interest of the owner in relation to such coking coal mine, an amount equal to the amount specified against it in the corresponding entry in the fifth column of the said Schedule. Section 21, to which reference has been made in s. 10, makes provision for payment. The first two sub- sections of this section may be extracted:
"21. (1) The Central Government shall within thirty days from the specified date. pay, in cash to the Commissioner, for payment to the owner of a coking coal mine......a sum equal to the sum specified against the coking coal mine......in the First Schedule or the Second Schedule together with the amount and interest, if any, referred to in s. 12".
"21. (2) In addition to the sum referred to in sub-s.
(1), the Central Government shall pay, in cash, to the Commissioner, such amount as may become due to the owner of a coking coal mine...... in relation to the period during which the management of the coking coal mine.....remained vested in the Central Government."
The present dispute is within the ambit of sub-s. (2) of s. 21. Section 22 provides the procedure for the statement of accounts to be drawn up in regard to the period of management Sub-s. (1), so far as relevant, runs thus:
"22. (1) The Central Government or the Government company, (the appellants before us are Government companies), as the case may be, shall cause the books in relation to each coking coal mine...... the management of which has vested in it under the Coking Coal Mines (Emergency Provisions) 623 Act, 1971, to be closed and balanced as on the 30th day of April, 1972, and shall cause a statement of accounts, as on that day, to be prepared, within such time, in such from and in such manner as may be prescribed, in relation to each such mine......in respect of the transactions effected by it during the period for which the management of such coking coal mine.............remained vested in it..."
(underlining ours) In exercise of the powers conferred by clause (e) of sub-s. 12) of s.34 of the Nationalisation Act, the Central Government have made a set of Rules known as the Coking Coal Mines (Statement of Account) Rules, 1972. The Rules prescribe the form in which the accounts are to be prepared and reference to this form we shall presently make.
A policy decision to nationalise the coking coal companies was taken by the Central Government and with a view to facilitating nationalisation, the management was first taken over under the Management Ordinance followed by the statute with effect from October 17, 1971. This position continued till the Nationalisation Act came into force with effect from May 1,1972. The Nationalisation Act contemplated two types of payments to be made to the owner-one, a sum of money contemplated under s. 10 of the Act for the extinguishment of title, and two-the dues, if any, payable in respect of the period of management as contemplated under s. 21 (2) of the Act and arrived at on the basis of accounts prepared in the manner prescribed. The Management Act did not contemplate any kind of curtailment of the normal incidents of ownership except the right of management. Very appropriately, therefore, the Nationalisation Act contemplated the books of account to be closed and a statement of accounts, as on April 30, 1972, to be prepared, with a view to determining the final position for the period of management;-payment to be made to the owner if there was a surplus fund and recovery to be made from him in case of shortfall.
We find force in the submission of Mr. Shanti Bhushan that the accounting for the period between October 17, 1971 and April 30, 1972, in the absence of any particular prescribed mode in the 624 statute or the Rules made thereunder, had to be done according to the normal commercial practice. Since the statute contemplated the books to be closed and balanced, a balance sheet according to the normal commercial practice had to be drawn up. The observations of this Court in Commissioner of Income tax, Madras v. A. Krishna Swami Mudaliar & Ors., are worth quoting. Shah, J. (as he then was), spoke for the Court thus:
"But whichever method of book-keeping is adopted in the case of a trading venture, for computing the true profits of the year the stock-in-trade must be taken into account. If the value of stock-in-trade is not taken into account, in the ultimate result the profit or loss resulting from trading is bound to get absorbed or reflected in the stock-in-trade unless the value of the stock-in-trade remains unchanged at the commencement of the year and the end of the year."
Under the Income-tax Act profits have to be ascertained for the purpose of computing tax liability. Under the Nationalisation Act the books had to be balanced with a view to finding out whether the Government company which was in management for the relevant period on behalf of the owner was to pay anything to the owner or the Government company having spent for the owner was entitled to recover any sum from the owner. Therefore, we accept the submission of Mr. Shanti Bhushan that the Nationalisation Act contemplated a balance-sheet according to the commercial procedure to be drawn up which necessarily required stock in trade to be reflected.
Admittedly the amount claimed from the owner represents the cost of extraction of the coal from the mine. The appellants had conceded before the High Court and Mr. Sinha appearing for them before us accepted the position that if the extracted coal had been sold before the appointed day, the owner would have been entitled to the price. The mere fact that the extracted coal remained in stock at the commencement of the appointed date can make no difference to the position. The expenses were to be set off against the sale price of the stock to be received at the time of disposal. Therefore, the stock of coal had to be taken into account for balancing the position. Reliance on the definition of 'mine' 625 and S. 10 of the Nationalisation Act to counteract this conclusion cannot avail the appellants. Indeed, the submission advanced on behalf of the appellants is so much opposed to common sense logic of the matter that in the absence of a legislative mandate we have no hesitation in rejecting it.
Much of the controversy could have been avoided if reference had been made to the statutory form. Statement 8 in the prescribed form clearly indicates that the stock as on April 30, 1972, had to be taken into account. We are sorry to observe that the High Court omitted to make a reference to it, and are equally sorry to note that the Government companies have failed to do their duty as cast on them by law and driven the owner to unnecessary litigation In view of what we have said, there is absolutely no substance in the stand taken by the appellants before us. Both the appeals fail and they are dismissed with costs. Consolidated hearing fee is assessed at Rs. 10,000. H.S.K. Appeal Dismissed.
626