EARNEST BUSINESS SERVICESPVT.LTD.and ANR. vs. THE C.I.T. MC-III and ORS.

wp-616-1998

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO. 616 OF 1998

1 Earnest Business Services Pvt. Ltd., ] a company incorporated under the ] Companies Act, 1956 and having its ] registered office at Earnest House, ] 17th Floor, 194, Nariman Point, ] Mumbai 400 021. ] 2 Shri Franklin Earnest John ] Director of Earnest Business Services ] Private Ltd having his office at Earnest ] House, 17th Floor, 194, Nariman Point, ] Mumbai 400 021. ] ..  Petitioners. v/s. 1 The Commissioner  of Income Tax ] Mumbai City­III, having his office at ] Aaykar Bhavan, 3rd Floor, M. K. Road, ] New Marine Lines, Mumbai 400 020. ] 2 Central Board of Direct Taxes ] having its office at North Block, ] New Delhi 110 001. ] 3 The Union of India ] through the Secretary, Ministry of Finance ] Government of India, North Block, ] New Delhi 110 001. ] ..  Respondents. Mr. J.D. Mistri, Sr. Advocate with Mr. Madhur Agarwal and Mr. Gautam Thakkar i/b. Anup Khaitan & Co., for the Petitioners. Mr. Ashok Kotangle with Mr. Arun Nagarjun i/b. Mr. A. K. Saxena, for the Respondents. CORAM:  M.S.SANKLECHA, & A.K.MENON, JJ. RESERVED ON   :  23rd FEBRUARY, 2017. PRONOUNCED ON   :  10th MARCH, 2017. CNR No : HCBM020014081998 wp-616-1998 JUDGMENT (Per M. S. Sanklecha, J.):­ This Petition under Article 226 of the Constitution of India challenges a communication dated 18th March, 1998 of the Commissioner of Income Tax, Mumbai City­III and the Circular dated 25th July, 1997 of the Central Board of Direct Tax (CBDT).  The impugned communication dated   18th  March,   1998,   rejected   the   Petitioner's   claim   that   the   tax deducted   at   source   under   the   Income   Tax   Act,   1961   (1961   Act)   be adjusted against the tax payable on the undisclosed income declared by it under the Voluntary Disclosure of Income Scheme under the Finance Act, 1997   (the   Scheme   of   1997   Act).   The   basis   of   the   impugned communication dated 18th  March, 1998, disallowing adjustment of tax deducted at source, was Circular No. 755 dated 25th July, 1997 issued by the CBDT. 2 This petition was admitted on 23rd March, 1998. However, interim relief was refused. This resulted in the petitioner making the payment   of   tax   on   the   undisclosed   income   declared   by   it   on   31st December, 1997 under the Scheme on 31st March, 1998, without taking the benefit of the Income tax deducted at source under 1961 Act the on its voluntarily disclosed income under the Scheme of 1997 Act. 3 The Scheme was introduced as a part of the Finance Act, 1997, i.e. Chapter IV titled as “The Voluntary Disclosure of Income Scheme 1997” commencing from Section 62 upto Section 78 thereof. This Scheme of Finance Act, 1977 (1977 Act) came into force w.e.f. 1st July, 1997. It is a part of Act 1997 and not a part of the 1961 Act. Undisputedly, the Scheme of 1997 Act, is distinct and different from the 1961 Act. However, it, inter alia, provided an opportunity to a person who had not paid full wp-616-1998 taxes under the 1961 Act, in the past as a consequence of non­disclosure of its income under the Act, to  voluntarily disclose the same and pay the tax thereon at the rates specified in Scheme of 1997 Act. 4 To appreciate the controversy arising in this petition, it would be appropriate to take an overview of the provisions of the Scheme of Act, 1997 as under:­ (a) Section 63 of the Scheme being the definition section  inter alia provides that the words and expressions used but not defined in the   Scheme will have the meaning assigned to them under the 1961 Act, or the Wealth Tax Act, 1957; (b) Section 64 is the charging section of  the Scheme of 1997 Act and it provides that   it   would   apply   to any person   who makes a declaration of undisclosed  income chargeable  to  tax  under  the 1961 Act. This declaration is to be made on or after 1st July, 1997 but on   or   before   31st   December, 1997. The declarant   would be  required to pay tax at the flat rate of 35% in case of a company and/or a firm and at  the  flat rate of 30% in  case of others; (c) The disclosed income chargeable to tax under the  Scheme of 1997 Act would be the  income  on  which  the  tax  is  payable  under the 1961 Act but which income had not been disclosed under the 1961 Act, by reason of any of the   following:­ (i) By failing to furnish a return of  income under the 1961 Act; or (ii) By failing to disclose income in its return of income filed under   the   1961 Act, before   the   commencement of the Voluntary Scheme; or wp-616-1998 (iii) By any  income chargeable to  tax escaping Assessment  by reason  of   any   omission  or  failure  on   the  part of a declarant to fully and truly disclose necessary facts for the purpose of  Assessment or otherwise under the 1961 Act; It further provides that the declarant will pay the tax at the rates specified under the Scheme of 1997 Act  notwithstanding  anything contained  in the  1961 Act  or in any Finance Act. (d) Section 65 of the Scheme of 1997 Act, provides that the person shall make declaration in a prescribed form duly verified to the Commissioner of Income Tax. The prescribed form requires the declarant not only to declare the undisclosed income, but also state the tax payable on the same and the tax already paid. Further, any declaration once made is final and further declaration if made, shall be void ; (e) Section 66 of the Scheme of 1997 Act, provides that the declaration made under the   Scheme   in respect of the undisclosed income shall be accompanied by proof of such payment of tax; (f) Section 67 of the Scheme of 1997 Act gives an option to the declarant   to   pay   the   tax   under   the   Scheme   on   the   declared undisclosed income within three   months   of   the   filing   of   the declaration   with the  simple interest  of 2% per  month or part thereof; (g) Section 70 of the Scheme of 1997 Act provides that any   amount of tax paid in  pursuance of a declaration made under Section 64 of the Scheme shall  not be refundable under any circumstances;

wp-616-1998 (h) Section   71   of   the   Scheme   of   1997   Act   provides   that   nothing contained in the declaration will be used against the declarant for imposition of any penalty  or  prosecution  under the Act, 1961 or under the Wealth Tax Act; (i) Section   76   of   the   Scheme   of   1997   Act   empowers   the   Central Government   to   issue   orders   to   remove   difficulties   in implementing  the above  Voluntary Scheme of 1997 Act; (j) Section 77 of the Scheme of 1997 Act empowers the CBDT to make Rules for the implementation of the same; and (k) Section 78 of the Scheme of 1997 Act excludes certain class of persons from its benefit. Brief facts:­ 5 The   Petitioner   was   incorporated   in   the   year   1991. The Petitioner had not filed its return of income under Section 139 of the 1961 Act, since its incorporation. This in spite of the Petitioner having income by way of rent and interest chargeable to tax under the 1961 Act, during the Assessment Years 1995­96, 1996­97 and 1997­98. Therefore, on   promulgation   of   the   Scheme   of   1997   Act,   the   Petitioner   made   a declaration of its   undisclosed income in the prescribed form on 31st December, 1997 in terms of Sections 64 and 65 of the above Scheme. This was on the basis that it had not filed its return of income under the Act for Assessment   Years   1995­96,   1996­97   and   1997­98. Therefore,   the declaration filed by the Petitioner declared an income of Rs.5,00,63,885/­ being the undisclosed income in the aggregate for the Assessment Years wp-616-1998 1995­96, 1996­97 and 1997­98 and the Income tax payable on it under the Scheme was in the aggregate of Rs.1,75,22,360/­ at the rate of 35%. The Petitioner had also stated in its above declaration that no amount of income tax has been paid on or before the filing of declaration i.e. 31st December, 1997. 6 The Petitioner had in terms of Section 67 of the Scheme  of 1997 Act opted to pay the tax within three months of the filing of the declaration along with interest as provided thereon.  In the above view, the Petitioner was required to pay the tax under the above Scheme along with interest thereon, aggregating to Rs.1,85,73,702/­ on the declared undisclosed income of Rs.5,00,63,885/­ on or before 31st March, 1998. 7 Just before the last date (31st  March, 1998) of making the payment of tax along with interest under the Scheme of 1997 Act, the Petitioner on 16th March, 1998 addressed a letter to the Commissioner of Income Tax, inter alia, pointing out that it had filed a declaration under the   Scheme   of   1997   Act   on   31st  December,   1997   disclosing   income aggregating to Rs.5,00,63,885/­ relating to Assessment Years 1995­96 to 1997­98. This   disclosed   income   was   earned   on   account   of   rent   and interest.   It   was   further   pointed   out   that   the   aforesaid   rent/   interest received by it had already suffered tax under the Act, 1961 as an amount of Rs.1,59,74,149/­ was the tax deducted at source (on its behalf) by the payer.  In the above view, the Petitioner contended that the tax deducted at source being also a payment of tax, should be given credit so as to determine the tax payable on the declared undisclosed income under the Scheme of 1997 Act. Therefore, it was submitted that the obligation to pay tax of Rs.1,75,22,360/­ on the declared undisclosed income would be wp-616-1998 partly discharged by the taxes deducted at source of Rs.1,59,76,149/­ leaving   a   balance   of   Rs.15,48,211/­   as   tax   along   with   interest   from 31stDecember, 1997. Thus, the total payment of tax and interest now payable after proposed adjustment aggregated to Rs.16,41,104/­. Thus, the Petitioner sought clarification whether on payment of Rs.16,41,211/­ being the tax along with interest, would it be entitled it to a Certificate under Section 68(2) of the Scheme of 1997 Act. 8 On   18th  March,   1998,   the   Commissioner   of   Income   Tax rejected the Petitioner's request made in the letter dated 16th March, 1998. The content of the letter extracted in its entirety reads as under:­ “ Please   refer   to   your   letter   dated   16th  March,   1998 requesting for adjustment of tax deducted at source against tax payable on income declared under VDIS 97. Your   above   request   is   rejected   in   view   of   the   specific circulars issued by Board on this subject dtd.10.06.1997 and 25.07.1997.” 9 It is an agreed position between the parties that only Circular No.755 dated 25th  July, 1997 and question No.30 and reply thereto is relevant to the present controversy. The same reads as under:­ “Q.No.30:­ Will   the   tax   payable   in   respect   of   the   disclosed income be adjusted by the tax deducted at source earlier in respect of that income ? Ans. No.” 10 However, as the Petitioner was of the view that the impugned communication dated 18th March, 1998 as well as the impugned Circular dated 25th July, 1997 were contrary to the clear provisions of the  Scheme of 1997 Act, it moved this Petition. On 23rd March, 1998, this Petition was admitted. However, no interim relief was granted to the Petitioner.

wp-616-1998 This resulted in the Petitioner paying on 31st March, 1998 the entire   amount   of   tax   of   Rs.1,75,22,360/­   along   with   interest   of Rs.10,52,342/­ aggregating to Rs.1,85,73,702/­ into the treasury. These facts (subsequent to the filing of the Petition) are brought on record by an affidavit dated 17th October, 2016 of Ms. Snehal Mane, on behalf of the Petitioner. The Respondent­Revenue has not disputed the contents of the affidavit dated 17th October, 2016, filed by Ms. Mane. It is also pertinent to note that no reply affidavit is filed by the Revenue to the Petition. Submissions:­ 12 On the aforesaid facts, Mr. Mistri, learned Senior Counsel in support of the Petition, submits as under:­ (i) The   impugned   communication   dated   18th  March,   1998   of   the Commissioner of Income Tax has not considered the clear provision under Sections 64 and 66 of the Scheme of 1997 Act while rejecting the   Petitioner's   application   for   adjustment   of   tax   deducted   at source.  It  merely  relied upon  CBDT Circular  Nos. 754 and 755 dated   10th    June,   1997     and     25th  July,   1995     to   reject   the Petitioner's application/   representation   dated   16th  March,   1996. Thus, a total abdication of responsibility by the Commissioner of Income  Tax; (ii) Section   66   of   Scheme   of   1997   Act   requires   the   declarant   of undisclosed income   to provide proof of tax paid. It is submitted that  the tax is payable by various modes such as Advance Tax, Tax deducted at Source and Self Assessment Tax. The payment of tax by the method of tax deducted at source by the payer, is a payment of tax by the payee as held by this Court in CIT v/s. Vikram Singh  S.

wp-616-1998 Vallabhdas 113 ITR 605. Reliance is placed on Sections 198, 199 and 205 of the 1961 Act. In fact, Section 205 of 1961 Act provides that where tax is  deducted at source   by     the   payer,   the   payee (recipient of the amounts) shall not be called upon to pay the tax. Therefore, the party is entitled to the credit of tax deducted at source as  evidenced  by  a Certificate of tax  deducted at source issued by the   payer. Even otherwise, under the general law of contract,   the   Petitioner   will   be   entitled     to     credit   of     tax declared  at  source in  computing  the  tax  payable  under  the Scheme of   1997 Act. This even in the absence of the provisions of Sections 198, 199 and  205 of the 1961  Act being invoked; (iii) In any event, the only applicable Circular, i.e. Circular No.755 dated 25th  July,   1997,   runs   counter   to   the   clear   provisions   of   law. Therefore,   no   reliance  can   be  placed  upon   it.   Besides,   Circular No.755   dated   25th  July,   1997   issued   by   the   CBDT   is   issued without   any   authority   of   law.   The   CBDT   has   not   invoked   its powers under    Section  119 of the Act,  1961 while issuing  the Circular. This, of course, is without prejudice to the submission that Circulars under the 1961 Act cannot govern the Scheme of 1997 Act. Nor does the Circular invoke any provision of the Scheme of 1997 Act. Therefore, it is  without   jurisdiction   and   cannot   govern the interpretation of the Scheme of 1997 Act ; (v) In any case, even if it is assumed that the Circular issued by the CBDT is under Section 119 of the Act, 1961 yet it cannot govern the interpretation of the Scheme as the Circular No.755 dated 25th July, 1997 as it is admittedly prejudicial to the Assessee;

wp-616-1998 (vi) The   payment   of   tax   on   31st  March,   1998   to   the   extent   of Rs.1,59,74,149/­ (being the amount of   tax already deducted at source)   consequent to the impugned communication is a   sum collected   beyond   the   provisions   of   the   Scheme.   Thus,   being without authority of law,  the  bar   against   refund   under   any circumstances,   as   provided   in   Section   70   of   the   Act,   will   not apply; and (vii) However in response to our query, Mr. Mistri on   behalf of the Petitioner   submitted   that   the   tax   which   is   paid   under   the Scheme is,  in  fact,  income  tax  under  the  1961 Act,  and no different. This in view of the definition Sections in Scheme of 1997 Act and alsoon the basis of general law of contract   i.e.  de   hors Sections 198, 199 and 205 of the 1961 Act. Thus, no warrant to hold that the tax payable   under   the   Scheme   of   1997   Act   is different   from the income tax payable under   the 1961 Act. In fact, Mr. Mistri, very eloquently put it by calling the tax under the scheme of 1997 Act and of 1961 Act, the 'same animal' and not 'a different animal'. Thus, the benefit of tax deducted at source under the 1961 Act will be available to pay the tax under the Scheme of 1997 Act. 13 As   against   the   above,   Mr.   Kotangle,   learned   Counsel appearing   for   the   Revenue   supports   the   impugned   order   and   CBDT Circular dated 25th  July, 1997. We requested the Counsel to give his submissions (propositions) in writing. The same are reproduced as under:­ (a) The Voluntary Scheme cannot be used for regularization of earlier years' return.

wp-616-1998 (b) When tax is deducted at source, it is presumed that it is disclosed income, which cannot take benefit of the Voluntary Scheme. (c) If TDS has not been claimed in the past years, when the period of filing of return has lapsed, the Assessee cannot claim benefit of TDS through the Voluntary Scheme. (d) It is contrary to  the memorandum explaining the scheme. Thereafter, Mr. Kotangle placed reliance upon the decision of the Calcutta High Court in  Sushila  Devi Mohata v/s. CIT 2004(1) Cal. L. J. 128 and of the Orissa High Court in Orissa Rural Housing Development Corporation   Ltd.,   v/s.   Asst.   CIT   343   ITR   316  to   contend   that   the Petitioner is  not entitled to benefit of adjustment/ refund of any excess paid under the Scheme of 1997 Act. \ Consideration:­ 14 A person seeking to avail the benefit of the Scheme of 1997 Act must strictly satisfy its provisions as held by the Supreme Court in Hemalatha Gargya  v/s. CIT 259 ITR 1. The Apex Court held that the person seeking the benefit of the Scheme of 1997 Act is bound to strictly comply   with   its   conditions like any fiscal legislation and equitable considerations can have no place in construing it. 15 Before   dealing   with   the   other   contentions,   it   would   be appropriate at the very outset to decide/examine  whether the tax payable under the  Scheme of 1997 Act is the same tax that is payable under the 1961 Act i.e. is the charge/ subject matter of tax the same or different. For, if the charge is different, then the tax paid under the Scheme of 1997 Act is not tax under the 1961 Act. Consequently, the TDS i.e. the tax wp-616-1998 deducted at source of income tax under the 1961 Act is not the tax payable under the Scheme of 1997 Act. Therefore, it cannot be taken into account to determine the tax payable under the Scheme. 16 Before   proceeding   further,   it   would   be   convenient   to   re­ produce   the   charging   provisions   under   the   1961   Act,   and   under   the Scheme of 1997 Act. (a) Section 4 of the 1961 Act is its charging provision and is as under: “Charge of Income­tax Section 4:­ (1) Where any Central Act enacts that income tax shall be charged for any assessment year at any rate or rates, income­tax at that rate or those rates shall be charged for that year in accordance with, and [subject to the provisions (including provisions for the levy of additional income­tax) of, this Act] in respect of the total income of the previous year or every person: Provided that where by virtue of any provision of this Act income­tax is to be charged in respect of the income of a period other   than   the   previous   year,   income­tax   shall   be   charged accordingly. (2) In   respect   of   income   chargeable   under   sub­section   (1), income­tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act.” (b) While Section 64 is the Scheme of 1997 Act – its charging provision, is as under:­ “64:­ Charge of tax on voluntarily disclosed income – (I) Subject to the provisions of this Scheme, where any person makes, on or after the date of commencement of this Scheme but on or before the 31st day of December, 1977, a declaration in accordance with the provisions of section 65 in respect of any income chargeable to tax under the Income Tax Act for any assessment year­ wp-616-1998 (a) for which he has failed to furnish a return under section 139 of the Income Tax Act; (b) which he has failed to disclose in a return of income furnished by him under the Income Tax Act before the date of commencement of this Scheme; (c) which   has   escaped   assessment   by   reasons   of   the omission or failure on the part of such person to make a return under   the   Income   Tax   Act   or   to   disclose   fully   and   truly   all material facts necessary for his assessment or otherwise; then, notwithstanding anything contained in the Income tax Act or in any Finance Act, income tax shall be charged in respect of the income so declared (such income being hereinafter referred   to   as   the   voluntarily   disclosed   income)   at   the   rates specified hereunder, namely:­ (i) in the case of a declarant, being a company or a firm,   at   the   rate   of   35   per  cent,   of   the   voluntarily   disclosed income; (ii) in the case of a declarant, being a person other than a company or a firm, at the rate of 30 per cent, of the voluntarily disclosed income. (2) Nothing contained in sub­section (1) shall apply in relation to­ (i) the income assessable for any assessment year for which a notice under section 142 or section 148 of the Income Tax Act has been   served   upon   such   person   and   the   return   has   not   been furnished before the commencement of this Scheme; (ii) the income in respect of the previous year in which a search under   section   132   of   the   Income   Tax   Act   was   initiated   or requisitioned  under Section 132A of the  Income  Tax  Act was made, or survey under Section 133A of the Income Tax Act was carried out or in respect of any earlier previous year.” This Section, when applied to companies, brings to tax   income chargeable to tax but not disclosed under the 1961 Act, and declared now wp-616-1998 under Section 64 of the Scheme of 1997 Act at the rate of 35% in case of Petitioner.   Section   64   of   the   Scheme   of   1997   Act,   is   the   charging provision. Section 4 of the 1961 Act, is not the charging provision for the tax payable under the Scheme of 1997 Act. 17 We note that the Scheme is a part of the Finance Act, 1997 and it is self contained. The Scheme of 1997 Act is a different and distinct statute from the 1961 Act. The subject matter of tax and rate of tax are different   under   the   Scheme   of   1997   Act   and   under   the   1961   Act. Therefore, even though the tax which is payable under the Scheme of 1997 Act, is a tax on Income, it is not a charge to tax under Section 4 of the 1961 Act, but an Income tax charged to tax under Section 64 of the Scheme of 1997 Act. 18 As held by the Supreme Court in Mathuram Agarwal v./s. State of M. P. 1999 (8) SCC 667, a taxing statute should convey three components of a taxing statute, i.e. person to be taxed, subject matter of tax and rate of tax. Undisputedly, the subject matter and rate of tax in the case of Scheme of 1997 Act is different from that of the 1961  Act.  The subject matter of tax in case of the above Scheme as evident from the charge of tax therein is on voluntarily disclosed income, which, though chargeable to tax under the 1961 Act, had not been disclosed earlier thereunder. The charge under the 1961 Act, is on the total income of the previous year and the scope of the total income is income received/ deemed to be received/ accrued/ arisen during the previous year. As against the above, the charge under the Scheme of 1997 Act, is the undisclosed income under the 1961 Act which is voluntarily disclosed. There is no obligation under the Scheme of 1997 Act that every person wp-616-1998 who has not disclosed his income under the   1961 Act is required to disclose and pay taxes. It is optional. This unlike the 1961 Act, which obliges every person by whom tax is payable to disclose and pay the tax payable on its income at the peril of penalty and prosecution, if income is not disclosed and taxes thereon not paid. Similarly, the rate of tax is also different under the 1961 Act from that under the Scheme of 197 Act.  In fact, it is one flat rate and not at a progressive rate as under the 1961 Act. Therefore, as the tax payable under the Scheme is different and distinct from the tax payable under the 1961 Act, the benefit of tax paid on the undisclosed income as and by way of tax deduction at source under the 1961 Act, cannot be availed under the Scheme. This is also evident from Section 64 of the Scheme  providing “notwithstanding anything contained in the Income Tax Act or Finance Act, income shall  be charged in respect of income so declared..........” Thus, the charge is different. 19 This is further supported by Section 66 of the  Scheme,which reads as under:­ “66:­  Time for payment of tax – The tax payable under this Scheme in respect of the voluntarily disclosed income shall be paid by the declarant  and the declaration shall be accompanied by proof of payment of such tax.” Therefore, the proof of payment of tax to be provided is of the tax payable under the Scheme of 1997 Act and not the tax paid under the 1961 Act. 20 Mr. Mistri, in support of his submission states that the tax payable under the Scheme of 1997 Act is the income tax payable under the 1961 Act. According to him, it is the 'same animal' and, therefore, the benefit of TDS i.e. tax deducted at source under the 1961 Act is available wp-616-1998 for payment of tax under the Scheme of 1997 Act. Our attention is invited to the definition section viz: Section 63 of the  Scheme of 1997 Act, which reads as under:­ “ Section 63­ Definitions  ­   In this Scheme, unless the context otherwise requires­ (a) “declarant” means a person making the declaration under sub­section(1) of section 64: (b) “Income­tax Act” means the Income­tax Act, 1961 (43 of 1961); (c) “Wealth­tax Act” means the Wealth­tax Act, 1957 (27 of 1957); (d) all other words and expressions used in this Scheme but not defined and defined in the Income­tax Act or the Wealth­tax Act shall have the meanings respectively assigned to them in those Acts.” In particular, he relies upon sub­section (d) of Section 63 of the Scheme. This, according to him, mandates that the word 'tax' as defined in the Income Tax Act i.e. 1961 Act will have to be given the same meaning even in the  Scheme of 1997 Act. Besides, Mr. Mistri places reliance upon the decision of the Apex Court in Hemalatha Gargya (supra), particularly, certain observations therein, which after holding the Assessee therein, is not   entitled   to   the   benefit   of   the   Scheme   of   1997   Act   directed   the authorities   to   refund   or   adjust   the   amounts   already   deposited   in pursuance   of   the   Scheme   of   1997   Act   in   accordance   with   law.   This according to the Petitioner is adjustment of tax paid under Scheme of 1997 Act with the tax payable under the 1961 Act.   In any event, he submits that in view of the decision of Calcutta High Court in Sushila Devi wp-616-1998 Mohata (supra), relied upon by the Revenue, the entire issue now stands concluded in favour of the Petitioner. Therefore, it is submitted that the Income­tax   deducted   is   adjustable   against   the   tax   payable   under   the Scheme of 1997 Act. 21 The definition Section i.e. Section 63 of the Scheme of 1997 Act itself is qualified by the phrase 'unless the context otherwise requires'. Therefore, it cannot apply while dealing with charging Section i.e. Section 64 of Scheme of 1997 Act. This is evident from Section 64 of the Scheme of 1997 Act itself providing that the tax payable hereunder is payable notwithstanding anything contained in the Income Tax Act i.e. 1961 Act. In any case, sub­section (d) of Section 63 of the Scheme of 1997 Act only provides that words and expressions used herein will have the meaning assigned to it under the 1961 Act. However, the aforesaid meaning to be provided to the words used in the Scheme of 1997 Act does not bring about any change in the charging provisions viz: Section 64 of the Scheme of 1997 Act. As pointed out above, the charge of tax under the Voluntary Scheme of 1997 Act is a declaration made of any undisclosed income chargeable to tax under the 1961 Act then such undisclosed income when declared (called voluntarily disclosed income) is charged to tax at the flat rate @ 35% in case of firms/companies and 30% in case of individuals. Thus, the definition Section of the Scheme of 1997 Act on which  reliance is placed by the Petitioner is of no avail, as the charge of tax does not undergo any change in view thereof. 22 So   far   as   reliance   upon   the   Apex   Court's   decision   in Hemalatha Gargya (supra) by the Petitioner is concerned, we note that the observations being relied upon by the Petitioner, reads as under:­ wp-616-1998 “ As a consequence, in our view, the appeals preferred by the assessees must be and are hereby dismissed whereas the appeals preferred by the Revenue authorities must be and are hereby allowed. However, having held that the assessees are not entitled to the benefit of the Scheme since the payments made by them were   not   in   terms   of   the   Scheme,we   direct   the   Revenue authorities to refund or adjust the amounts already deposited by the assessee in purported compliance with the provisions of the Scheme to the concerned assessees in accordance with law. All the appeals  are  accordingly  disposed   of  without   any  order  as   to costs.” The aforesaid observations do not state that the amount (tax) paid under the Scheme of 1997 Act is Income Tax under the 1961 Act.   It merely states that the amounts already deposited in purported compliance of the Scheme of 1997 Act will be refunded or adjusted in accordance with law. Therefore, it does not follow as was submitted by the Petitioners that the amount paid under the Scheme of 1997 Act is Income Tax under the 1961 Act, and the refund payable by the Revenue would therefore be adjustable under the 1961 Act. If it was so, then the order would have in terms directed the adjustment in terms of Section 245 of the Act, 1961, which   provides   for   adjustment   of   refunds   of   tax   against   income   tax payable. The Apex Court merely directed adjustment of the amount paid under the Scheme of 1997 Act against any demands in accordance with law. Nothing has been shown to us by the Petitioner which in law would permit adjustment of refunds as due on account of excess paid under the Scheme of 1997 Act with the tax payable under the 1961 Act. Therefore, the above decision in our view also does not assist the Petitioner. 23 It cannot be disputed that the decision of the Calcutta High Court is in Sushila Devi Mohata (supra) is completely in favour of the Petitioners even though it is passed in the context of Voluntary Disclosure wp-616-1998 of Income and Wealth Tax Act, 1976 and not under the Scheme of 1997 Act. We have perused the Voluntary Disclosure of Income and Wealth Act, 1976  and found its charging provisions namely – Section 3 thereof to be identical to Section 64 of the Scheme of 1997 Act.  For ease of Reference, we reproduce Section 3 of the Voluntary Disclosure Scheme of Income and Wealth Tax Act, 1976 which reads as under:­ “3. Charge of income­tax on voluntarily disclosed income.­ (1) Subject to the provisions of this Act, where any person makes, on or after the date of commencement of this Act but before the 1st day   of   January,   1976,   a   declaration   in   accordance   with   the provisions of section 4 in respect of any income chargeable to tax under   the   Indian   Income­tax   Act,   1922   (11   of   1922),   or   the Income­tax for any assessment year ­ (a) for which he has failed to furnish a return under section 139 of the Income­tax Act, or (b) which he has failed to disclose in a return of income furnished by him under the Income­tax Act before the date of commencement of this Act, or (c) which   has   escaped   assessment   by   reason   of   the omission or failure on the part of such person to make a return under   the   Indian   Income­tax   Act,   1922   (11   of   1922),   or   the Income­tax Act or to disclose fully and truly all material facts necessary for his assessment or otherwise, then,   notwithstanding   anything   contained   in   the   Indian Income­tax Act, 1922 (11 of 1922), or the Income­tax Act or in any Finance Act, income­tax shall be charged in respect of the income so declared (such income being hereinafter referred to as the voluntarily disclosed income) at the rate or rates specified in the Schedule. (2) Nothing contained in sub­section (1) shall apply in relation to ­ (i) the income assessable for any assessment year for which a wp-616-1998 notice under section 139 or section 148 of the Income­tax Act has been   served   upon   such   person   and   the   return   has   not   been furnished before the commencement of this Act; (ii) where   any   books   of   account,   other   documents,   money, bullion, jewellery or other valuable articles or things belonging to the person making the declaration under sub­section (1) (hereafter in this section, in sections 4 to 13 and in the Schedule referred to as the declarant) have been seized as a result of any search under section 132 of the Income­tax Act or under Section 37A of the Wealth­tax Act, the income in respect of the previous year in which such search was made or any earlier previous year. (3) In addition to the amount of income­tax to be paid under sub­section (I), the declarant shall invest a sum equal to five per cent of the amount of the voluntarily disclosed income in such securities as the Central Government may notify in this behalf in the Official Gazette.”

It is in the above back­ground that, we shall examine the decision of the Calcutta High Court in Sushila Devi Mohata's case (supra) holding that adjustment of tax deducted at source under the 1961 Act, will be allowed against the tax payable under the Voluntary Disclosure of Income and Wealth Tax Act, 1976. However, it appears that difference in the charging provisions as found in Section 4 of   the 1961 Act and as found in Section 3 of the Voluntary Disclosure of Income and Wealth Act, 1976 was not pointed out to and/or noticed by Calcutta High Court in Sushila Devi Mohata's  case (supra). The charge of tax under Section 3 of the   Voluntary   Disclosure   of   Income   Tax   and   Wealth   Tax,   1976   is voluntarily disclosed income which is chargeable to tax which has not been disclosed under the 1961 Act for any Assessment Year. It is this voluntarily   disclosed   income   which   is   chargeable   to   tax   under   the Voluntary Disclosure of Income and Wealth Tax, 1976. The person is wp-616-1998 qualified to avail of the Voluntary Disclose of Income and Wealth Tax Act, 1976, only if the person voluntarily discloses un­disclosed income on which tax has not been paid for any Assessment Year. It has no nexus/ connection to bring income of the previous year which a person is liable to tax, is obliged to disclose as under Section 4 of the 1961 Act. Therefore, the charge of tax is different in the 1961 Act from the charge of tax on the Voluntary Disclosure of Income and Wealth Tax Act, 1976, even if the tax in both the cases is on Income. Consequently, tax paid under the Voluntary Disclosure of Income and Wealth Tax Act, 1976 is not a  tax paid under 1961 Act. Therefore, the benefit of TDS under the 1961 Act cannot be availed to adjust the tax payable under the Voluntary Disclosure of Income and Wealth Tax, 1976. 24 Therefore,   even   though   the   provisions   of   the   Voluntary Disclosure Income and Wealth Act, 1976 which was before the Calcutta High Court in Sushila Devi Mohata (supra), are identical to the Voluntary Scheme of Act, 1997, yet the above difference between these Acts and Income Tax Act was not considered/ nor present to the mind of the Calcutta High Court while dealing the issue. Therefore, such a decision is rendered sub silentio. Salmond in Chapter 6 of his book – Jurisprudence, 12th Edition states as follows:­ “ Circumstances   destroying   or   weakening   the   binding force of precedent :­ A decision passes sub silentio, in the technical sense that has come to be attached to that phrase, when the particular point of law involved in the decision is not perceived by the court or present to its mind. The court may consciously decide in favour of one party because of point A, which it considers and pronounces upon. It may be shown, however, that logically the court should not have decided wp-616-1998 in favour of the the particular party unless it also decided point B in his favour; but point B was not argued or considered by the court. In such circumstances, although point B was logically involved in the facts and although the case had a specific outcome, the decision is not an authority on point B. Point B is said to pass sub silentio.” The rule that a precedent sub­silentio is not authorities goes back at least to 1661 when counsel said: “ An hundred precedents sub   silentio   are   not   material”   ;   and   Twisden,   J.   agreed   : “Precedents sub silentio and without argument are of no moment”. 25 Therefore, we do not consider the aforesaid decision of the Calcutta High Court in Sushila Devi Mohata (supra) as conclusively laying down the law and which we should follow for the reasons stated therein. It is a settled position in law that the decisions of   another High Court though  not  binding   upon   us,   would  deserve   the   highest   respect   and normally be followed for the sake of uniformity and comity of Courts , unless the judgment is rendered, per incurrium or sub­silentio. In this case, we note that the decision of the Calcutta High Court in Sushila Devi Mohata   (supra)   is   rendered   sub­silentio   and,   therefore,   not   being followed.   Moreover, as  held by our Court in CIT v/s. Thane Electricity Supply Co. Ltd., 206 ITR 727 on an issue  of law requiring interpretation, we need not follow the decision of another High Court, if our view is different. Therefore, we do not take the route adopted of the Calcutta High   Court   in   Sushila   Devi   Mohata   (supra)   in   deciding   the   present controversy. 26 Furthermore, Section 64 of the Voluntary Scheme of Act, 1997 itself states that “notwithstanding anything contained in the Income Tax Act or in any Finance Act, income tax shall be charged in respect of the income so declared then, notwithstanding anything contained in the Income wp-616-1998 Tax Act or in any Finance  Act, income tax shall be charged in respect of the income   so   declared   (such   income   being   hereinafter   referred   to   as   the voluntarily disclosed income) at the rates specified hereunder) at the rates specified hereunder …....”.  This itself, de hors the difference in charging Sections of the two Acts, excludes the operation of the Income Tax Act i.e. 1961 Act while charging the voluntarily disclosed income to tax under the Scheme of 1997 Act. Therefore, the reliance upon the decision of the Calcutta High Court in Sushila Devi Mohata (supra), cannot, in our view, govern the issue for the above reasons. 27 In the above view, a tax payable under the Scheme of 1997 is not a  tax  under the Act,1961. The tax payable under the Scheme of 1997 Act is indeed a 'different animal' from the tax payable under the 1961 Act. Therefore, the tax deducted at source and/or any other mode of payment of tax under the 1961 Act cannot be used to discharge the obligation to pay tax  under the Scheme of 1997 Act on the disclosure of undisclosed income. Thus, it is not permissible to adjust the tax deducted  at  source under the 1961 Act to discharge an obligation to pay tax under the Scheme of 1997 Act. 28 We   are   fortified   in   our   view   by   the   submission   of   the Petitioner that the Circular issued by the CBDT dated 25th July, 1997  has no application as it applies only to Act,1961 and not the Scheme. This on the basis that the Scheme of 1997 Act is a separate and distinct enactment from the 1961 Act. In fact, the Petitioner has placed reliance upon the decision of the Apex Court in Hemalatha Gargya (supra) to urge that a Circular of CBDT issued under Section 119 of the Act, 1961 can have no application to the Scheme. The Apex Court had observed in the above wp-616-1998 case that it is doubtful whether a Circular issued under Section 119 of the Act can have any application to the Scheme of 1997 Act. 29 In the above circumstances, on   the   view   taken by us   in law, there is no occasion to consider the other submissions on the part of the  Petitioner.   This  is   particularly  because  the   Petitioner's   submission have proceeded on the basic premise that tax payable under the Scheme of 1997 Act, is  a  tax payable under the 1961 Act. This, in our view, is unsustainable. Therefore, even if we accept that there is merit in the submission   on   the   part   of   the   Petitioner   that   the   impugned communication dated 18th  March, 1998 is without application of mind, sending  it  back  to  Commissioner of  Income  Tax  to  reconsider the issue is not warranted. More particularly, as  this Petition  relates to  year 1998 and on consideration of the  Scheme per se, it is clear to us that the tax payable thereunder is  not  the tax payable under the 1961 Act. 30 The decisions of this Court in Vikram Singh S. Vallabhdas (supra), relied upon by the Petitioner does not touch upon the present controversy. It was a case arising under the Indian Income Tax Act, 1922 and the Court held on the basis of Section 18(5) thereof, that the payment of tax by deduction from the amount payable to an Assessee,   is a tax paid on behalf of the Assessee. Presently, we are concerned with the Scheme of 1997 Act which does not provide for any credit of tax payable thereunder to the extent of tax paid under the Act, 1961. Similarly, the decision  of the Gujarat High Court in Vasantlal Tulsidas  Agarwal v/s. CIT 254 ITR 255 relied upon by the Petitioner where the Court held that any amount paid in excess under the Scheme of 1997 by mistake, would be a payment without authority of law and the Revenue was obliged to wp-616-1998 return the same, does not support the Petitioner's case. In the above case, the  only issue for consideration by the Court was of excess payment of tax under the  Scheme  of 1997 Act and  not a  case of  excess  payment on account of failure  to  give credit of tax deducted at source under the 1961   Act.   There   is   no   provision   under   the   Scheme   of   1997   Act   for adjustment of tax paid under the 1961 Act to discharge the obligation of the tax payable under the above Scheme. Nor is there   any provision under  the Scheme of 1997 Act for  refund  of  the tax paid under the 1961 Act. 31 Besides, the above position in law, we cannot but refer to one more aspect of this case, i.e. filing of the declaration on 31st December, 1997  by the petitioners and its acceptance by the respondent  Revenue. In terms of Section 64 of the Scheme of 1997, a person seeking to avail the benefit of the same has to file a declaration thereunder on or after 1st July, 1997 but on or before 31st  December, 1997. This declaration is voluntary disclosure of undisclosed income chargeable to tax under the 1961 Act. This declaration has to be in the prescribed proforma and verified  in  the  manner  prescribed  as  provided  in  Section  65   of    the Scheme of 1997 Act. The  last  date  for  availing the  benefit of the above Scheme is by filing a declaration on or before 31st December, 1997. In terms of Section 66 of the Scheme of 1997 Act, a declarant has to submit proof of payment of tax payable under the above Scheme. However, Section 67 of the Scheme of 1997 Act provides a facility to a declarant who   has     filed   a   declaration   under   the   Scheme   on   or   before   31st December, 1997, to avail of a further period of three months  from the date of filing the declaration (provided the same is filed on or before 31st December, 1997) to pay  the tax  payable under  the  above Scheme on wp-616-1998 the basis of the declaration. It is on the basis of the application made by the declarant, that in terms of Section 68(3) of the Scheme of 1997 Act, the Commissioner of Income Tax  grants  a certificate to the declarant. 32 In this case, the declaration was filed on 31st December, 1997 in terms of Sections 64 and 65 of the Scheme of 1997 Act. The petitioner availed of the option in terms of Section 67 of the Scheme of 1997 Act  to pay the tax payable in terms of the declaration within three months of the filing of the declaration with interest at the rate of 2% per annum for every month from the date of the declaration up to the date of payment of the tax payable as declared in the declaration under the Scheme of 1997 Act.   In   its   declaration   dated   31st  December,   1997   in   the   prescribed proforma signed and verified by its Director, it had declared undisclosed income for Assessment Years 1995­96, 1996­97 and 1997­98 aggregating to Rs.5,00,63,885/­ on which no tax had been paid. In fact, the relevant extract of the declaration filed on 31st December, 1997  by the petitioner reads as under :­ 6 Total amount of voluntarily disclosed income (Rs.) Rs. 500,63,885/­ 7 Income­tax payable thereon (Rs.) (@35% in the case of companies and firms and @ 30% in the case of others) 175,22,360/­ 8 Income­tax   paid   on   or   before   the   date   of declaration (Rs.) (Attach proof of payment) NIL Balance tax payable (Rs.) 17522360 wp-616-1998 Thus, it is very clear that in accordance with the declaration filed by the petitioner, the balance tax payable under the Scheme as on 31st  December, 1997 was Rs.1,75,22,360/­. This on income voluntarily declared   at   Rs.5,00,63,885/­   The   basis   of   the   petitioner   availing   the benefit of the Scheme is its above declaration dated 31st December, 1997 in terms of Sections 64 and 65 of the Scheme of 1997 Act. In fact, Section 65(3)   of   the   above   Scheme   prohibits   a   person   who   has   made   one declaration from making any other declaration in respect of the same income. In fact, any further declaration, if made by the person on the same income would be deemed to be void. In this case, the petitioner has itself on 31st  December, 1997 in its declaration stated that the balance amount of tax payable is Rs.1,75,22,360/­   on the voluntarily disclosed income of Rs.5,00,63,885/­. At the time of filing of the declaration, the petitioner  did not claim any credit for the tax deducted  at source under the 1961 Act in respect of   the tax   payable on voluntarily disclosed income under the Scheme as is  now being made. 34 In fact, in its application dated 16th March, 1998, addressed to the Commissioner of Income Tax, the petitioner had for the first time claimed   that   it   is   entitled   to   credit   of   tax   deducted   at   source   of Rs.1,59,74,149/­ paid under the 1961 Act to determine the tax payable under the Scheme of 1997 Act. The relevant part of its application dated 16th March, 1998, reads as under :­ “6. Accordingly, the Company proposes to pay the taxes due on income disclosed as under :­ wp-616-1998 a) Total income disclosed for the years covered under the Return filed under VDIS 1997 on 31.12.1997 Rs. 500,63,885/­ b) Tax payable on the above under the Scheme (at 35%) Rs.175,22,360/­ c) Taxes deducted at source against the income for the above assessment years : (Photocopies of the TDS Certificates along with the list of the   same,   certificates   numbering   72   are enclosed.   The originals are being produced for verification and filing as may be advised) Rs.159,74,149/­ d) Balance Tax Payable Rs.15,48,211/­ e) Interest payable at 6% of the above Rs.92,893/­ f) Total tax payable before 31st March, 1998 Rs.16,41,104/­ 35 The above application dated 16th March, 1998 was rejected by the impugned communication dated 18th March, 1998. We note that the entire basis of the Scheme of 1997 Act is that the person seeking to avail of its benefit would file a declaration along with the prescribed particulars to the Commissioner of Income Tax on or before 31st  December, 1997. Any declaration filed after 31st  December, 1997 cannot be entertained under the Scheme of 1997 Act as provided under Section 64 thereof. Further,   the   requirement   under   Section   66   of   the   above   Scheme   as referred to herein above is that the declaration shall be accompanied by proof of payment of the tax payable under the scheme. Section 67 of the above Scheme extends a facility to the declarant to pay the tax within the period of 3 months from the filing of the declaration along with interest @ 2%   for   every  month   from   the   date   of   filing   of   declaration   upto   the payment of such tax and filing the proof thereof.  This facility of payment of tax during the extended time does not entitle a person to file a fresh wp-616-1998 declaration   or   modify   a   declaration   which   is   filed   on   or   before   31st December, 1997. In fact, filing of another declaration by a declarant is prohibited under Section 65(3) of the Scheme. This would be void as filing of another declaration under the above Scheme,  is prohibited. 36 In any event, even if the application dated 16th March, 1998 (relevant   part   extracted   herein   above)   is   understood   to   mean   an application   to   amend   /   modify   its   earlier   declaration   filed   on   31st December, 1997, and not a fresh declaration,  there is no provision under the   Scheme   of   1997   Act   which   permits   the   declarant   to   amend   a declaration already filed on or before 31st December, 1997. Allowing any such modification / rectification to a declaration filed on or before 31st December, 1997, would in effect amount to extending the date of filing the declaration on or before 31st December, 1997. This is not permissible under the  Scheme of 1997 Act. The Scheme of 1997 Act being a fiscal statute, the petitioners seeking benefit thereof, must strictly satisfy its requirements. The Petitioner is seeking to modify / amend its declaration resulting in a different amount of tax payable from that declared on or before 31st  December, 1997. Therefore, it does not   strictly satisfy   the term of the Scheme of 1997 Act. 37 Moreover,   the  application   dated  16th  March,  1998  by   the petitioner  does not even make an attempt to explain the circumstances in which the declaration filed on 31st December, 1997 allegedly mentioned inaccurate particulars nor does the petition contain any explanation as to the circumstances which led the petitioner to file a declaration which is incorrect. In fact, there is no formal application made by the petitioner even to amend its declaration dated 31st December, 1997. The petitioner wp-616-1998 continues to stand by the declaration filed on or before 31st  December, 1997 and yet proposes to pay taxes in a manner different from that stated in its  declaration dated 31st December, 1997. 38 As  pointed out  above,  at the  very highest,  the impugned communication dated 18th  March, 1998 could be faulted only on the grounds of being without reason and   in placing reliance upon CBDT Circular dated 10th June, 1997. Nevertheless on examination of the scope of the Scheme of 1997 Act, the impugned communication dated 18th March, 1998 rejecting the application dated 16th March, 1998, cannot be faulted. Thus, restoring the issue to the Commissioner of Income Tax would in the present facts, after having heard the parties in detail, would not be justified. 39 Without prejudice to the above, the petitioner has on 18th October, 2016 filed an affidavit dated 17th October, 2016 of Ms. Snehal Mane,   the   Authorized   Signatory   of   the   Petitioner.   With   the   above affidavit, the petitioners have enclosed a letter dated 31st  March, 1998 wherein they have informed the Commissioner of Income Tax that the tax payable   under   the   Scheme   along   with   interest   aggregating   to Rs.1,85,73,702/­ has been paid on 31st March, 1998. The same reads as under :­ “ We have filed the Disclosure under the VDIS on 31st December 1997 vide Receipt No. cited. Under the Scheme, the tax payment was to be made on or before 31st  March, 1998. The amount payable was Rs.1,75,22,360   in   our   case.     With   interest   at   6%   the aggregate amount payable was Rs.1,85,73,702. The same has been paid into State Bank of India, Nariman Point Branch, Mumbai today, the 31st  March, 1998 fully, under wp-616-1998 the Demand Draft / Banker's Cheques, the details of which are as per the Statement enclosed herewith. As token of evidence of payment for your records, we are also filing a photocopy of a Challan portion along with photocopies of the said Demand Drafts / Banker's Cheques. Kindly find the same in order and issue the Certificate as provided under the Scheme. We may further mention here that the Company had only income from rent and interest against which the payers had deducted taxes at source. The income as such disclosed had suffered taxes at source. The amount of deduction was at Rs.1,59,74,149/­ for the years under Disclosure.   Since the Company had not filed its Returns under Section 139 of the I.T. Act, the disclosure was made under Section 64(1) (a) of the Finance Act, 1997. In view of this situation, since the income disclosed had suffered TDS at source, it was claimed that the TDS should be given credit to against the tax payable under the VDIS. A letter was made to your Honour to that effect on 16th March, 1998. Your Honour, by   your   letter   dated   18th  March,1998   numbered   CIT­ III/VDIS/Misc/188/97­98,   rejected   the   request.   The Company filed a Writ Petition before the High Court. The High Court while admitting the Writ plea, to be heard in due course, did not grant any interim relief or reliefs prayed for.   Therefore, the Company has fully paid the taxes as payable under the VDIS without deducting the TDS suffered on the income. This is only for your kind information.” 40 It   may   be   noted   that   the   payment   of   the   tax   under   the Scheme   of   1997   Act   was   in   terms   of   the   declaration   made   by   the petitioner on 31st December, 1997. In its declaration, no claim for the Tax Deducted at Source under the 1961 Act being  treated  as  tax  paid under the Scheme was made by the petitioner. Further, it is pertinent to note that the letter dated 31st March, 1998 has been filed by  the  petitioner with the Commissioner of   Income   Tax, not   along with   the proof of payment of tax under the Scheme but separately and only  after  the proof wp-616-1998 of   payment   had   been   submitted   to   the   Revenue.   Further,   the communication does not in terms  states  that  the  petitioner  reserves  its rights to claim refund nor does it state that the right to refund is  subject to  the  result of the petition.  The payment could not have been made under protest as the payment had already been made prior to addressing the above letter dated 31st March, 1998. The  Petitioners' who  seek an equitable     relief     in   Writ,   should   have   been   more   forthright   in   its communication to the Revenue. This conduct   on   the   part   of   the Petitioner is an attempt on the part of the Petitioner to secure the benefit of the Scheme i.e. Protection (insulation) from prosecution and penalty under the 1961 Act, and at the same  time  challenge  the payment  made under  the  Scheme of 1997 Act. Thus, we  find no reason to  allow the petition also on the above ground. 41 In the above view, on the basic issue of law, we hold that the payment of tax under the Scheme of 1997 Act is not payment of tax under the 1961 Act. Thus, adjustment as sought of the tax paid as TDS under the 1961 Act to reduce the tax payable under the Scheme of 1997 Act is not permissible. Therefore, we have not examined the secondary issue raised viz: appropriate interpretation of the Scheme of 1997 Act, proceeding on the premise that it is the same tax under both the Acts. 42 Accordingly, Petition is dismissed. No order as to costs. (A.K.MENON, J.) (M.S.SANKLECHA, J.)

Powered by TCPDF (www.tcpdf.org)