PRASHANTI MEDICAL SERVICES AND RESEARCH FOUNDATION Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-005849-005849 / 2019
Diary number: 40105 / 2017
Advocates: E. C. AGRAWALA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5849 OF 2019 (Arising out of S.L.P.(C) No.34287 of 2017)
Prashanti Medical Services & Research Foundation ….Appellant(s)
VERSUS
Union of India & Ors. ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. Leave granted.
2. This appeal is filed against the final judgment
and order dated 14.09.2017 passed by the High
Court of Gujarat at Ahmedabad in SCA No.7558 of
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2017 whereby the High Court dismissed the petition
filed by the appellant herein.
3. A few facts need mention hereinbelow for the
disposal of this appeal, which involves a short point.
4. The appellant herein is the petitioner and the
respondents herein are the respondents in the
petition out of which this appeal arises.
5. The appellant is a Charitable Trust registered
under the provisions of the Bombay Public Trust
Act, 1950. The appellant has set up a Heart
Hospital in Ahmadabad. The commencement of the
project of the appellant's hospital began in the year
2014 (05.05.2014).
6. On 27.09.2014, the appellant filed an
application under Section 35AC of the Income Tax
Act, 1961 (hereinafter referred to as "the Act) to the
National Committee for Promotion of Social and
Economic Welfare, Department of Revenue, North
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Block, New Delhi (hereinafter referred to as “the
Committee") for grant of approval to their hospital
project as specified in Section 35AC of the Act so as
to enable any "assessee" to incur expenditure by
way of making payment of any amount to the
appellant for construction of their approved hospital
project and accordingly claim appropriate deduction
of such payment from his total income during the
previous year. Like the appellant, several persons,
as specified in Section 35AC of the Act, also made
applications to the Committee for grant of approval
to their hospital projects.
7. A notification was issued by the Government of
India on 07.12.2015 mentioning therein that the
Committee has approved 28 projects as "eligible
projects" under Section 35AC of the Act. The name
of the appellant appears at serial No. 10 in the
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notification dated 07.12.2015. It reads as under:
S.No. Name of the Institution
Project or scheme and estimated cost thereof
Maximum amount of cost to be allowed as deduction under Section 35AC and period of approval
10. Prashanti Medical Research Foundation, Sri Satya Sai Heart Hospital, Kashindra Village, Ahmedabad Dholka Road(Gujarat)
Prashanti Medical Services & Reasearch Foundation, Ahmedabad RS.250.00 Crore
The Committee recommended approval for the project at the estimated cost of Rs.250.00 crore for three financial years commencing with financial year, 2015 16,i.e., 2015 16, 201617 and 201718
8. According to the appellant, they received
amount by way of donation from several assesses
during the years 20152016 and 20162017. These
assesses then claimed deduction of the amount,
which they had donated to the appellant for their
hospital project, from their total income. As per the
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appellant, they received donations in three financial
years from several assesses for their hospital project
as detailed below:
Financial year
Rs.
201516 10.97 crores 201617 20.55 crores 201718 3.84 crores
9. The benefit of claiming deduction was,
however, discontinued from the assessment year
20182019 by insertion of subsection(7) in Section
35AC of the Act by the Finance Act, 2016 with effect
from 01.04.2017.
10. It is this insertion of subsection(7) in Section
35AC of the Act, which gave rise to filing of the
petition by the appellant in the Gujarat High Court.
The appellant in the petition questioned the
constitutional validity of subsection(7) of Section
35AC of the Act inter alia on the ground that once
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the Committee granted an approval to the
appellant's hospital project for a period of three
financial years, the same could not be withdrawn
qua the appellant on the strength of insertion of
subsection (7) in Section 35AC of the Act. In other
words, the challenge was on the ground that sub
section (7) of Section 35AC is essentially prospective
in nature and, therefore, it will have no application
to those projects which were approved by the
Committee prior to insertion of subsection(7), i.e.,
01.04.2017. The challenge was also on the ground
that the Revenue cannot apply subsection (7)
retrospectively and withdraw the benefits, whether
fully or partially, which were approved to the
appellant. It was, therefore, contended that the
appellant and the assessees should be held entitled
to avail of the full benefit for the three financial
years in terms of the notification dated 07.12.2015.
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11. The respondent (Revenue) supported insertion
of subsection (7) in Section 35AC and inter alia
contended that, firstly, insertion of subsection (7) is
prospective in nature; secondly, it operates qua
every person alike the appellant irrespective of the
approval granted by the Committee; Thirdly, sub
section (7), in clear terms, provides discontinuance
of deduction only from the assessment year 2018
2019 onwards; Fourthly, this intention of the
legislature is clear from the perusal of the budget
speech of the Minister of Finance, notes on clauses
and memorandum explaining the amended
provisions in the Finance Bill, 2016; Fifthly, the
appellant not being an assessee under Section 35AC
of the Act has no locus to raise the issue in question
and nor they are, in any way, affected due to
insertion of subsection (7); Sixthly, the appellant
neither has any vested right in such matters nor
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has any right to set up a plea of promissory estoppel
against the exercise of any legislative power such as
the one exercised by the Parliament while inserting
subsection(7); and lastly, the appellant has already
received substantial donations from several
assessees for their hospital project during the two
financial years (20152016 and 20162017) and,
therefore, there is neither any hardship nor any
prejudice caused to the appellant due to insertion of
subsection (7) in Section 35AC of the Act.
12. The High Court, in the impugned order,
repelled the challenge and while upholding the pleas
raised by the respondent(Revenue) dismissed the
appellant's petition, which has given rise to filing of
this appeal by the appellant after obtaining special
leave from this Court.
13. Heard Mr. Arvind Datar, learned senior
counsel for the appellant and Mr. K.
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Radhakrishnan, learned senior counsel for the
respondents.
14. Mr. Arvind Datar, learned senior counsel
appearing for the appellant reiterated the
aforementioned submissions, which were urged in
High Court, and while elaborating contended that
the appellant so also the assesses, who made
payment to the appellant in the financial year 2017
2018 should have been allowed to claim deduction
during the financial year 20172018 (Assessment
Year 20182019) also notwithstanding insertion of
subsection (7) in Section 35AC of the Act with
effect from 01.04.2017.
15. In support of his submissions, learned counsel
placed reliance on the decisions of this Court in S.L.
Srinivasa Jute Twine Mills (P) Ltd. vs. Union of
India & Anr., (2006) 2 SCC 740, Sangam Spinners
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vs. Regional Provident Fund Commissioner I,
(2008) 1 SCC 391 and Commissioner of Income
Tax(Central)I, New Delhi vs. Vatika Township
Pvt. Ltd., (2015) 1 SCC 1.
16. In reply, learned counsel for the respondent
(Revenue) supported the reasoning and the
conclusion arrived at by the High Court and prayed
for dismissal of the appeal. Learned counsel placed
reliance on the decisions in State of Kerala & Anr.
vs. Gwalior Rayon Silk Manufacturing (WVG.) Co.
Ltd. Etc., (1973) 2 SCC 713, Motilal Padampat
Sugar Mills Co. Ltd. vs. State of U.P. & Ors.,
(1979) 2 SCC 409, R.K. Garg vs. Union of India &
Ors., (1981) 4 SCC 675, Kasinka Trading & Anr.
vs. Union of India & Anr., (1995) 1 SCC 274,
Bannari Amman Sugars Ltd. vs. Commercial Tax
Officer & Ors., (2005) 1 SCC 625, Shree Sidhbali
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Steels Ltd. & Ors. vs. State of U.P. & Ors., (2011)
3 SCC 193, Bajaj Hindustan Ltd. vs. Sir Shadi Lal
Enterprises Ltd. & Anr., (2011) 1 SCC 640 and
Kothari Industrial Corporation Ltd. vs. Tamil
Nadu Electricity Board & Anr., (2016) 4 SCC 134.
17. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are not inclined to interfere with the impugned
order of the High Court.
18. Section 35AC was inserted in the Act with
effect from 01.04.1992 whereas subsection (7),
which is subject matter of this appeal, was inserted
in Section 35AC with effect from 01.04.2017, which
reads as under:
“35AC. (1) Where an assessee incurs any expenditure by way of payment of any sum to a public sector company or a local authority or to an association or institution approved by the National Committee for carrying out any eligible project or scheme, the assessee
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shall, subject to the provisions of this section, be allowed a deduction of the amount of such expenditure incurred during the previous year :
Provided that a company may, for claiming the deduction under this sub section, incur expenditure either by way of payment of any sum as aforesaid or directly on the eligible project or scheme.
(2) The deduction under subsection (1) shall not be allowed unless the assessee furnishes along with his return of income a certificate —
(a) where the payment is to a public sector company or a local authority or an association or institution referred to in sub section (1), from such public sector company or local authority or, as the case may be, association or institution;
(b) in any other case, from an accountant, as defined in the Explanation below subsection (2) of section 288,
in such form, manner and containing such particulars (including particulars relating to the progress in the work relating to the eligible project or scheme during the previous year) as may be prescribed.
Explanation.—The deduction, to which the assessee is entitled in respect of any sum paid to a public sector company or a local authority or to an association or institution for carrying out the eligible project or scheme referred to in this section applies, shall not be denied merely on the ground
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that subsequent to the payment of such sum by the assessee,—
(a) the approval granted to such association or institution has been withdrawn; or
(b) the notification notifying the eligible project or scheme carried out by the public sector company or local authority or association or institution has been withdrawn.
(3) Where a deduction under this section is claimed and allowed for any assessment year in respect of any expenditure referred to in subsection (1), deduction shall not be allowed in respect of such expenditure under any other provision of this Act for the same or any other assessment year.
(4) Where an association or institution is approved by the National Committee under subsection (1), and subsequently—
(i) that Committee is satisfied that the project or the scheme is not being carried on in accordance with all or any of the conditions subject to which approval was granted; or
(ii) such association or institution, to which approval has been granted, has not furnished to the National Committee, after the end of each financial year, a report in such form and setting forth such particulars and within such time as may be prescribed,
the National Committee may, at any time, after giving a reasonable opportunity of showing cause against the proposed withdrawal to the concerned association or institution, withdraw the approval:
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Provided that a copy of the order withdrawing the approval shall be forwarded by the National Committee to the Assessing Officer having jurisdiction over the concerned association or institution.
(5) Where any project or scheme has been notified as an eligible project or scheme under clause (b) of the Explanation, and subsequently—
(i) the National Committee is satisfied that the project or the scheme is not being carried on in accordance with all or any of the conditions subject to which such project or scheme was notified; or
(ii) a report in respect of such eligible project or scheme has not been furnished after the end of each financial year, in such form and setting forth such particulars and within such time as may be prescribed,
such notification may be withdrawn in the same manner in which it was issued:
Provided that a reasonable opportunity of showing cause against the proposed withdrawal shall be given by the National Committee to the concerned association, institution, public sector company or local authority, as the case may be:
Provided further that a copy of the notification by which the notification of the eligible project or scheme is withdrawn shall be forwarded to the Assessing Officer having jurisdiction over the concerned association, institution, public sector company or local authority, as the case may be, carrying on such eligible project or scheme.
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(6) Notwithstanding anything contained in any other provision of this Act, where—
(i) the approval of the National Committee, granted to an association or institution, is withdrawn under subsection (4) or the notification in respect of eligible project or scheme is withdrawn in the case of a public sector company or local authority or an association or institution under subsection (5); or
(ii) a company has claimed deduction under the proviso to subsection (1) in respect of any expenditure incurred directly on the eligible project or scheme and the approval for such project or scheme is withdrawn by the National Committee under subsection (5),
the total amount of the payment received by the public sector company or the local authority or the association or the institution, as the case may be, in respect of which such company or authority or association or institution has furnished a certificate referred to in clause (a) of sub section (2) or the deduction claimed by a company under the proviso to subsection (1) shall be deemed to be the income of such company or authority or association or institution, as the case may be, for the previous year in which such approval or notification is withdrawn and tax shall be charged on such income at the maximum marginal rate in force for that year.
(7) No deduction under this section shall be allowed in respect of any assessment year
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commencing on or after the 1st day of April, 2018.
Explanation.—For the purposes of this section,—
(a) "National Committee" means the Committee constituted by the Central Government, from amongst persons of eminence in public life, in accordance with the rules made under this Act;
(b) "eligible project or scheme" means such project or scheme for promoting the social and economic welfare of, or the uplift of, the public as the Central Government may, by notification in the Official Gazette, specify in this behalf on the recommendations of the National Committee.”
19. It is not in dispute that 28 projects were
approved by the Committee by notification dated
07.12.2015 but none of them (27) has come forward
to question the constitutional validity of subsection
(7) except the appellant herein. In other words, out
of 28 projects owners whose projects were approved
by the Committee by notification dated 07.12.2015,
only the appellant herein has felt aggrieved and filed
the petition in the High Court.
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20. Be that as it may, as rightly argued by the
learned counsel for the respondent (Revenue), the
real aggrieved parties, which should have felt
aggrieved by insertion of subsection (7) in Section
35AC of the Act, were those assesses, i.e., Donors
who despite paying the donation to the appellant
were not allowed to claim deduction of the said
amount from their total income during the financial
year 20172018.
21. In other words, one of the main objects for
which Section 35AC was enacted was to allow the
assessees to claim deduction of the amount paid by
them to the appellant for their project.
22. As mentioned above, none of the assessees
(Donee), who claimed to have paid amount to any
eligible projects came forward complaining that
despite their donating the amount to the appellant
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for their project, they were denied the benefit of
claiming deduction of such amount from their total
income by virtue of subsection (7) of Section 35AC
of the Act during the financial year 20172018.
23. It is not in dispute that the benefit of the
deduction available under Section 35AC of the Act
was duly availed of by all the assessees for two
financial years, namely, 20152016 and 20162017.
24. The dispute is now confined only to third
financial year, i.e., 20172018 because for this
year, the assessees were not allowed to claim
deduction of the amount paid by them to the
appellant on account of insertion of subsection(7)
in Section 35AC of the Act with effect from
01.04.2017.
25. We are of the view that subsection (7) is
prospective in its operation and, therefore, all the
assessees were rightly allowed to claim deduction of
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the amount paid by them to eligible projects from
their total income during two financial years,
namely, 20152016 and 20162017. If subsection
(7) had been retrospective in its operation then the
deduction for 20152016 and 20162017 too would
have been disallowed. Admittedly, such is not the
case here.
26. As rightly argued by the learned counsel for
the respondent (Revenue), a plea of promissory
estoppel is not available to an assessee against the
exercise of legislative power and nor any vested
right accrues to an assessee in the matter of grant
of any tax concession to him. In other words,
neither the appellant nor the assessee has any right
to set up a plea of promissory estoppel against the
exercise of legislative power such as the one
exercised while inserting subsection (7) in Section
35AC of the Act (seeM/s Motilal Padampat Sugar
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Mills Co. Ltd.(supra) and other cases relied on by
the learned counsel for the respondentRevenue). It
is more so when we find that this subsection was
made applicable uniformly to all alike the appellant
prospectively.
27. It is not in dispute that now time to donate the
amount to eligible projects for claiming deduction
from the total income for the year 20172018 has
expired. It is now no longer available due to efflux of
time. In this view of the matter, even if the appellant
received any amount from any assessee for their
project, no deduction could be allowed to such
assessee either for the period 20172018 or for any
subsequent period.
28. It was, however, stated by the learned counsel
for the appellant that the appellant has received
3.84 crores during the year 20172018 from various
assessees. It was also stated that if subsection(7)
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had been held not applicable to the appellant's
project then the appellant would have received
much more amount than Rs.3.84 crores during the
financial year 20172018, which is clear from the
amount received by the appellant in earlier two
years prior to insertion of subsection(7), i.e., Rs.
10.97 crores during the financial year 20152016
and Rs. 20.55 crores during the financial year
20162017.
29. We find no merit in this submission. In a
taxing statute, a plea based on equity or/and
hardship is not legally sustainable. The
constitutional validity of any provision and
especially taxing provision cannot be struck down
on such reasoning.
30. Learned counsel for the appellant then urged
that having regard to the fact that the appellant has
set up a charitable hospital and that they were not
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able to receive more amount by way of donation for
their project in the third financial year 20172018,
this Court may consider appropriate to invoke
powers under Article 142 of the Constitution and
allow the appellant to receive donation even for the
third financial year in terms of the notification dated
07.12.2015 from their donors.
31. We are afraid, we cannot accept this
submission for more than one reason. First, as held
above, in tax matter, neither any equity nor
hardship has any role to play while deciding the
rights of any taxpayer qua the Revenue; Second,
once the action is held in accordance with law and
especially in tax matters, the question of invoking
powers under Article 142 of the Constitution does
not arise; and third, the appellant's Donors were
admittedly allowed to claim deduction of the
amount paid by them to the appellant under
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Section 35AC during the two financial years 2015
2016 and 20162017. It is for all these reasons, the
matter must rest there.
32. Learned counsel for the appellant placed
reliance on the decision of S.L. Srinivasa Jute
Twine Mills (P) Ltd. (supra), Sangam Spinners
(supra) and CIT vs. Vatika Township Pvt. Ltd.,
(supra). In our view, in the light of the foregoing
discussion and the findings recorded, the
arguments based on the principle laid down in
these decisions cannot be accepted. We, therefore,
need not deal with this issue any more.
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33. In view of the foregoing discussion, we find no
merit in the appeal. It is accordingly dismissed.
.………...................................J. [ABHAY MANOHAR SAPRE]
…...……..................................J. [INDU MALHOTRA]
New Delhi; July 25, 2019
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