SHRIRANG S AGARWAL vs. ASSISTANT COMMISSIONER OF INCOME TAX AND OTHERS

order.

4 W.P. No.8922-16, 9009-16,9012-16.odt these   amounts  cannot   be   recovered   from   them.     Argument   was advanced only on that  point.    Learned counsel for the Income Tax Department supported the order made against the directors.

Notwithstanding   anything   contained   in   the Companies Act,1956 [1 of 1956] [where any tax due from a private company in respect of any income of any previous year or from any other company in respect of any  income of any previous year during which such other company was a   private   company]   cannot   be   recovered,   then,   every person who was a director of the private company at any time during the relevant previous year shall be jointly and severally   liable   for   the   payment   of   such   tax   unless   he proves that the non­recovery cannot be attributed to any gross neglect, misfeasance or breach of duty on his part in relation to the affairs of the company. [2]  Where a private company is converted into a public company and the tax assessed in respect of any income of any   previous   year   during   which   such   company   was   a

5 W.P. No.8922-16, 9009-16,9012-16.odt private   company   cannot   be   recovered,   then,   nothing contained in sub­section(1) shall apply to any person who was a director of such private company in relation to any tax due in respect of any income of such private company assessable for any assessment year commencing before the 1st  day of April, 1962. [  Explanation­   For   the   purpose   of   this   section,   the expression''tax due'' includes penalty, interest or any other sum payable under the Act.] ''

conclusion drawn by the Special Court in this connection''

7 W.P. No.8922-16, 9009-16,9012-16.odt the  ''Tax' for the purpose of Section 179 would include penalty.  In the Dinesh Tailor cited (supra), the Division Bench held that in  view of the ratio of  Harshad Mehta’s  case cited (supra), the decision given by the other Division Bench in the  case of  Manik  cited (supra)  cannot be accepted as correct position of law.   The case of  Dinesh Tailor  was decided on 27.04.2010. The explanation to section 179 of the Income Tax Act came into  effect on 01.06.2013. 8. The   learned   counsel   for   the   respondent­department   placed reliance on the observations made in the case reported at (2008)9 SCC 662   (Commissioner   of   Income   Tax­I,   Ahmedabad   Vs.   Gold   Coin Health Food Private Limited). The counsel representing the department submitted that explanation added to Section 179 of the Income Tax Act w.e.f.   01.06.2013   came   into   the   statute   only   to   remove   the   doubt created and only to make clear that the word ''Tax'' used in Section 179 Delhi­I (2007) 207 CTR, 733 Supreme Court. The larger  Bench has held that the amendment, which is clarificatory in nature, is applicable

8 W.P. No.8922-16, 9009-16,9012-16.odt retrospectively.     The   relevant   observations   in  Gold   Coin  case   cited (supra) at para Nos. 13 to 17  are as under :­ ''

a policy   based   on   human   life   and   that   too   where periodical  premia are payable and as such annuity on life which consists of lump sum investment followed by deferred  annual or monthly payments is excluded. It is impossible to read the italicized words in the proviso in this manner which has the effect of unduly narrowing   down   the   expression   ''   any   policy   of insurance''  used  in   the   main sub­clause,  which  as indicated earlier, is of very wide import covering all types of insurance policies like life, marine, fire etc.  In the first place the main provisions [Sub­ clause (vi)] was enacted in 1957 and continued to operate for 17/18   years   till   March   31,   1975,  without   any qualification and as such it will be absurd to attribute to the Legislature, because of the insertion of the

9 W.P. No.8922-16, 9009-16,9012-16.odt proviso (containing the italicized words) in 1975, an intention of having used the wide expression 'any policy of insurance' throughout all this period in a narrow   sense   as   suggested.     Secondly,   if   the   main provision and the  proviso are  read   together   the italicised   words   do   not   suggest   that   any   narrow construction, much less as urged, was intended and to say so would be missing the real object or purpose of the proviso. In our view the proper way to read the proviso would be to treat the  main   provision   as creating or granting an exemption and the proviso carving out something from the exemption.  The main provision   creates   an   exemption   in   respect   of   the assessee's ''right or interest in any policy of insurance'' and the proviso seeks to cut down that exemption to a limited extent, namely whenever there is a policy of insurance   in  respect   whereof  periodical   premia  are payable for a duration of less than 10 years, then in such   a   case   a   proportionate   exemption   specified therein will be available to the assessee irrespective of what type of policy it is   the proviso has no other effect.     That   such   was   the   object   or   purpose   of inserting the proviso will be clear if regard is had to relevant part of Notes on Clauses   accompanying the Bill and the relevant portion of the speech of the Finance Minister while introducing the Bill.  We were taken through   the   relevant   portions   of   Notes   and Clauses [vide [1974] 93 ITR (St.)125] and the speech of the Hon'ble  Finance Minister while introducing the Bill [vide (1974)93 (St)74] and in our view far from supporting the contention of counsel for the Revenue

10 W.P. No.8922-16, 9009-16,9012-16.odt these lend support to the view which we have just expressed.  The relevant portion of '' Notes on Clauses' states that,' under this amendment (the insertion of porviso) the value of the taxpayer's right or interest in a policy of insurance will be exempt from tax only if the premia are payable over a period of ten years or more.  In case where premia are payable over a period of less than ten years, only a proportionate amount of the  value  of the  taxpayer's right or interest in the policy of insurance   will   be   exempt   from   wealth tax''. The Finance Minister's speech, though strictly not relevant   as   an   aid   to   construction,   substantially reiterates   what   has   been  stated   in   the   ''   Notes   on Clauses''   accompanying   the   Bill.     On   this   account, therefore, there is no warrant   to   put   a   narrow construction   on   the   expression''     any   policy   of insurance''   occurring   in   Sub­clause   (vi)   of   Section 5(1)''.

11 W.P. No.8922-16, 9009-16,9012-16.odt The presumption against retrospective operation is not applicable to declaratory statues.  As stated in Craies and approved by the Supreme Court: For modern purpose 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 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 introduce 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' or shall be deemed never to have included'' 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 amended   provision   was   clear   and   unambiguous.     An

12 W.P. No.8922-16, 9009-16,9012-16.odt [2004] 8 SCC 1,

it was  observed as follows:

13 W.P. No.8922-16, 9009-16,9012-16.odt 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 retrospectively.  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 well­settled   that if a statute is curative or merely declaratory of the previous law   retrospective   operation   is   generally   intended.     An amending Act may be purely declaratory 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.

14 W.P. No.8922-16, 9009-16,9012-16.odt extend to protect from the effect of a repeal, a privilege which did not amount to accrued right.

conclusion is that  Explanation   4   to   Section   271(1)(c)   is clarificatory and not substantive.  The view expressed to the contrary in Virtual's case [2007]9   SCC   665   is   not correct. ''

case

cited(supra) needs to be applied to the present matters.

15 W.P. No.8922-16, 9009-16,9012-16.odt Smt. Pratibha Garg Vs. Commissioner of Income­tax, Muzaffar Nagar

16 W.P. No.8922-16, 9009-16,9012-16.odt run in parallel lines though there may be conflict on the surface.  The Court needs to interpret the statute in such a way that the provision is not rendered meaningless. If the Court gives only limited meaning to a provision  it may result in non­compliance of the provisions in  entirety and to that extent,  the intention of the Legislature gets defeated.   In the   present   matter,   in   view   of   the   explanation   given   and   also   the intention, which can be gathered from Section 179 itself, it can be said that the word ''Tax'' used in Section 179 was to be used also for penalty and interest. If the word ‘’ Tax’’ is not read in that way, there will be loss Thus, the word used in ''enactment'' is important, but the context is no less important and the definition clause does not necessarily apply in the same   context   in   all   the   provisions   of   the   statute   and   it   can   be ascertained as to whether in particular provision, meaning to that word is in excess than   given   in the definition. In the present matter also, unless such interpretation is made, the provision of Section 179 of the Act will not become meaningful in entirety.  Further, there is one more circumstance like, the same procedure is provided for recovery of tax,

17 W.P. No.8922-16, 9009-16,9012-16.odt penalty and interest and it is up to the directors to show that they were not negligent and there are the grounds of defense for them as provided in Section 179. 14. The aforesaid interpretation also allows to hold and interpret that the provisions of Sections 170, 177, 188­A and 189 are only enabling provisions.  They cover specific situations mentioned in those Sections and the  Parliament had no other intention for making such specific provisions.  Those provisions cannot be read to ascertain the scheme of the Act.