INDUSIND MEDIA & COMMUN. LTD. Vs MAMLATDAR .
Bench: MUKUNDAKAM SHARMA,ANIL R. DAVE, , ,
Case number: C.A. No.-007026-007029 / 2011
Diary number: 18528 / 2010
Advocates: ANNAM D. N. RAO Vs
HEMANTIKA WAHI
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 7026-7029 OF 2011 (Arising out of S.L.P.(C) Nos.17158-17161 of 2010)
Indusind Media & Commun. Ltd. & Anr. .....Appellants.
Versus
Mamlatdar & Ors. …..Respondents
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. Being aggrieved by the Judgement and Order dated 13.5.2010, delivered in SCA Nos.
13586-13589/2009 by the High Court of Gujarat at Ahmedabad, these appeals have
been filed by the appellants-assessees.
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3. The facts in a nutshell are that the appellants are engaged in transmitting signals
from their ‘Head Ends’ located at Ahmedabad to various cable operators, who in turn
receive the same and transmit by way of cables to their subscribers. According to the
appellants, they are not liable to pay Entertainment Tax under the provisions of the Gujarat
Entertainment Tax Act, 1977 (hereinafter referred to as ‘the Act’). According to the
appellants, they are transmitting signals to cable operators and the cable operators
thereafter transmit signals to actual subscribers who are entertained. In the circumstances,
according to the appellants, they are neither ‘Proprietors’ nor providing any entertainment
to anyone and, therefore, they are not liable to pay any tax under the Act.
4. On the other hand, the case of the respondent authorities is that the appellants did
not get themselves registered under the Act on the pretext that they are not providing
entertainment. According to the respondent authorities, the appellants are ‘Proprietors’ as
per the provisions of the Act and, therefore, they are liable to pay Entertainment Tax.
5. According to the appellants, some officers of the respondents visited the office
premises of the appellants and switched off all the equipments and removed the
connectors. Under such circumstances, due to threats and coercion, according to the
appellants, they were constrained to deposit a cheque for Rs. 5,00,000. A further
amount of Rs. 6,88,000 was also paid by the appellants as demanded by the
respondents under protest, pending outcome of the legal proceedings. Thereafter, the
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appellants applied for registration as required under the Act without prejudice to their
rights.
6. Ultimately the Mamlatdar i.e. the Prescribed Officer appointed under the Act, passed an
Order dated 18th October, 1999, whereby the appellants were made liable to pay
Rs.6,88,840/- by way of an Entertainment Tax and Rs.3,62,431/- as interest on the
aforestated amount, which had not been paid within the prescribed period and a fine of
Rs.5,000/- was also imposed by virtue of the said order. The validity of the said order
was challenged by the appellants but ultimately, the Commissioner of Entertainments
Tax had confirmed the aforestated order passed by the Mamlatdar. Being aggrieved by
the aforestated order passed by the Mamlatdar which had been confirmed by the
Commissioner of Entertainments Tax, the appellants had filed Special Civil
Application Nos.13586-13589 of 2009 in the High Court of Gujarat. The said
applications have been rejected and, therefore, the appellants have approached this
Court for challenging the validity of the same.
7. The contentions raised on behalf of the appellants before this Court were to the
effect that the appellants were not ‘Proprietors’ and they were not providing entertainment
and, therefore, no tax was to be paid by them. As no tax was to be paid, the question of
paying penalty and interest on late payment of tax would also not arise. The same
submission was made before the High Court, which had not been accepted.
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8. The leaned counsel for the respondent authorities had justified the order passed by
the High Court confirming the order dated 18th October, 1999, passed by the Mamlatdar.
9. On hearing the learned counsel and looking to the facts of the case, in our opinion,
the High Court was justified in confirming the order passed by the Mamlatdar dated 18th
October, 1999.
10. Two issues arise for our consideration in the present appeals viz.:
i. Whether the appellants, who are Multi System Operators, are liable to pay
Entertainment Tax, and
ii. Whether the facts and circumstances of the case warrant imposition of penalty
on the appellants.
The first issue is no longer res integra as this Court, in the case of STATE OF WEST
BENGAL v. PURVI COMMUNICATIONS (P) LTD., 2005 (3) SCC 711 has held that
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even Multi-System Operators (MSO) would be liable to pay Entertainment Tax. It is not
in dispute that the appellants are Multi-System Operators, who transmit the signals to the
cable operators and in turn, the cable operators transmit signals to the subscribers. In such
a way, as the appellants are connected to an organisation of the entertainment, they would
be ‘Proprietors’ as per the provisions of the Act. Hence, this issue does not need any
further consideration. With regard to the second issue, it was contended by the appellants
that penalty under Section 9(3) of the Act can be imposed only if there is any wilfull mis-
statement or suppression of facts. In the instant case, the appellants were under a genuine
belief that they would not fall under the definition of ‘Proprietor’ under the Act and hence,
imposition of penalty is unfair. It was further argued on behalf of the appellants that the
impugned order imposing the penalty is violative of the principles of natural justice as no
notice was issued under Section 9 of the Act and also no opportunity of being heard was
afforded to the appellants.
11. We do not find any substance in the submission made on behalf of the appellants
that imposition of penalty is in violation of the principles of natural justice. We find from
the orders passed by the authorities that the appellants had given incorrect information
with regard to total number of connections given by them. The requisite information was
not provided by the appellants in spite of issuance of notices and requests made to the
appellants. In fact, notice had been issued before imposition of penalty to the appellants as
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it can be seen from the orders passed by the authorities but in spite of grant of sufficient
opportunities, the appellants did not give correct information and made an effort to evade
payment of Entertainment Tax by making wilfull mis-statements and suppression of facts.
In the circumstances, it cannot be said that the imposition of penalty is in violation of the
principles of natural justice.
12. For the aforesaid reasons and for the reasons recorded by the High Court in the
impugned order, we do not find any substance in these appeals and, therefore, the appeals
are dismissed with no order as to costs.
………………................................J. (Dr. MUKUNDAKAM SHARMA)
……...........................................J. (ANIL R. DAVE) New Delhi August 17, 2011.
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