MAHAVEER KUMAR JAIN Vs COMMNR. OF INCOME TAX
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-004166-004166 / 2006
Diary number: 27926 / 2004
Advocates: TARUN GUPTA Vs
A. N. ARORA
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4166 OF 2006
Mahaveer Kumar Jain .... Appellant(s)
Versus
Commissioner of Income Tax, Jaipur .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) The present appeal has been preferred against the final
judgment and order dated 10.09.2004 passed by the High
Court of Judicature for Rajasthan, Bench at Jaipur in D.B.I.T.
Reference No. 40 of 1995 whereby the Division Bench of the
High Court answered the questions referred to under Section
256(1) of the Income Tax Act, 1961 (in short ‘the I.T. Act’) in
favour of the Revenue and against the appellant-assessee.
2) Before proceeding further, it is pertinent to set out the
facts in a summarized way to appreciate properly the issue
involved in this instant appeal:-
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a) The appellant herein, a resident of Jaipur, Rajasthan,
having income from business and property, won the first prize
of Rs. 20 lakhs in the 287th Bumper Draw of the Sikkim State
Lottery held on 20.02.1986 at Gangtok organized by the
Director, State Lottery, Government of Sikkim, Gangtok. Out
of Rs. 20 lakhs, the appellant herein received Rs. 16,20,912/-
through two Demand Drafts for Rs. 8,10,000/- and Rs.
8,10,912/- each, after deduction of Rs. 2 lacs being
agent’s/seller’s commission and Rs. 1,79,088/- being Income
Tax under the Sikkim State Income Tax Rules, 1948.
b) The appellant herein filed Income Tax Return for the
Assessment Year (AY) 1986-87 disclosing the income from
lottery at Rs. 20 lakhs and deducting the agent/seller
commission of Rs. 2 lakhs out of the same. He claimed
deduction under Sec. 80 TT of the IT Act on Rs 20,00,000/- i.e
the gross amount of the prize money won in the lottery in
accordance with the provisions of the charging Section.
c) On scrutiny, the Assessing Officer (AO), vide order dated
08.01.1988, allowed the deduction under Section 80TT of the
IT Act on Rs. 18 lakhs instead of Rs. 20 lakhs while holding
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that the Government of Sikkim, had deducted the tax at
source from the lottery amount of Rs. 18 lakhs as Rs. 2 lakhs
have been paid to the agent directly. In other words, under
the relevant provisions of Section 80TT of the IT Act, the
deduction can be claimed only on net income out of lottery
and not on the gross income. The said order was further
confirmed by the Commissioner of Income Tax, (Appeals),
Rajasthan-II, Jaipur, vide order dated 31.10.1988
d) Being aggrieved, the present appellant preferred an
appeal before the Income Tax Appellate Tribunal (in short ‘the
Tribunal’), Jaipur Bench challenging the computation by the
Assessing Officer (AO) of the deduction under Section 80TT of
the IT Act. The appellant herein – the assessee raised an
additional ground before the Tribunal claiming that the
authorities below have grossly erred in law in treating the
lottery income of Sikkim Government as income under the IT
Act. Though the Tribunal allowed the appeal partly vide order
dated 26.02.1993 but it dismissed the objections raised by the
appellant herein as to legality of assessment order and held
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that the lottery amount is taxable under the provisions of IT
Act.
e) However, at the instance of the appellant herein – the
assessee, the Tribunal framed certain questions under IT Act
and referred the same to the High Court for opinion,
considering them the questions of law fit for reference which
are as under:
“1. Whether on the facts and in the circumstance of the case, the Hon’ble Tribunal was justified in holding that income from Sikkim State Lottery is taxable under the Income Tax Act, 1961? 2. Whether in the facts and circumstances of the case the Tribunal was justified in holding that deduction u/s 80TT is applicable on the net winning amount received by the assessee and not on the gross amount of the winning prize?”
f) A Division Bench of the High Court, vide judgment and
order dated 10.09.2004, answered the questions raised in
affirmative.
g) Aggrieved by the judgment and order dated 10.09.2004,
the appellant-assessee has preferred this appeal by way of
special leave before this court.
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3) Heard Mr. Sanjay Jhanwar, learned counsel for the
appellant-the assessee and Mr. Yashank P. Adhiyaru, learned
senior counsel for the respondent and perused the records.
Point(s) for consideration
4) The issue that arises for consideration in the present
case is whether income from lottery earned is taxable under
the IT Act especially when such income was already taxed
under the provisions of Sikkim State Income Tax Rules, 1948.
If so, whether the deduction that is to be allowed on such
income under Sec 80 TT of the IT Act is on ‘gross income’ or on
the ‘net income’.
Rival contentions:
5) Learned counsel appearing for the appellant contended
that the High Court has grossly erred in holding that the
provisions of the IT Act are applicable to the present case as
the provisions of the said Act are extended to the State of
Sikkim only with effect from 01.04.1989 and, therefore,
income accrued in the State of Sikkim prior to this date could
not be charged to tax under the IT Act and was taxable under
the Sikkim State Income Tax Rules, 1948. Learned counsel
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further contended that the order in question passed by the
High Court is not lawful as the provisions of Article 371F of
the Constitution of India, particularly, clauses (k) and (n)
thereof, operate in relation to all the laws prevailing in the
territories of Sikkim which prevents the application of the IT
Act in the State of Sikkim up till 31.03.1989. Learned counsel
further contended that the order passed by the High Court is
not just and lawful as the levy of taxes on the same income
both by the Union of India and the State of Sikkim is contrary
to the principle of double taxation. Further, the High Court
grossly erred in holding that the deduction under Section
80TT of the IT Act is applicable on the net winning amount
received by the assessee after deducting the agent/seller
commission and not on the gross amount of the winning prize.
6) On the other hand, learned senior counsel appearing for
the Respondent submitted that the High Court has rightly
held that the Tribunal was right in holding that income from
winning of lotteries from Sikkim during the assessment year in
question was liable to be included in the hands of the assessee
as resident of India within the State of Rajasthan where IT Act
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was in force notwithstanding that the same had accrued or
arisen to him at a place where the Act of 1961, was not in
force even in respect of income accruing to him outside taxable
territory. Learned senior counsel further submitted that on
the question as to “whether the Tribunal was justified in
holding that deduction under Section 80 TT of the IT Act was
applicable on the net winning amount received by the assessee
and not on the gross amount of the winning prize”, the High
Court answered the same in the affirmative in favour of
Revenue and against the appellant herein – the assessee
observing that deduction under Section 80 TT of the IT Act is
not referable to gross total income but is referable to net
income.
Discussion:-
7) Before we go into the issues raised in this appeal, it
would be necessary to have an idea of the position of Sikkim
under the Indian Constitution. Prior to 26.04.1975, Sikkim
was not considered to be a part of India. Any income accruing
or arising there from would be treated as income accruing or
arising in any foreign country. However, by the 36th
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amendment to the Indian Constitution in 1975, Sikkim
became part of the Indian Union. This, amendment was
effected by introducing Article 371F in the Constitution. In the
backdrop of the brief history that led to the insertion of Article
371F in the Constitution of India with effect from April 26,
1975, we may now refer to Article 371F to the extent it is
relevant:-
"371F. Special Provisions with respect to the State of Sikkim- Notwithstanding anything in this Constitution.— x x x x x (k) all laws in force immediately before the appointed day in the territories comprised in the State of Sikkim or any part thereof shall continue to be in force therein until amended or repealed by a competent Legislature or other competent authority ; (n) "The President may, by public notification, extend with such restrictions or modifications as he thinks fit to the State of Sikkim, any enactment which is in force in a State in India at the date of the notification."
On a plain reading of this provision, it becomes clear that all
laws which were in force prior to April 26, 1975, in the
territories now falling within the State of Sikkim or any part
thereof were intended to continue to be in force until altered or
repealed. Therefore, the law in force prior to the merger,
continued to be applicable. As a matter of fact, the IT Act was
made applicable only by Notification made in 1989 and the
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first assessment year would be 1990-91 and by the application
of this Act, the Sikkim State Income Tax Manual, 1948 stood
repealed. However in the present case, we are concerned with
the assessment year 1986-87, and, during this time, the IT Act
had not been made applicable to the territories of Sikkim. The
law corresponding to the IT Act, which immediately was in
force in the relevant State was Sikkim State Income Tax Rules,
1948. Hence, there can be two situations, first is that the
person was a resident of Sikkim during the time period of
1975-1990 and the income accrues and received by him there
only. In such a case, no question of applicability of the IT Act
arises. However, the problem arises where the income accrues
to a person from the State of Sikkim who was not a resident of
Sikkim but of some other part of India. The question that
arises is whether the provisions of the IT Act are applicable to
such income and whether the same can be subjected to tax
under the said Act especially in light of the fact that the
income has already been subjected to tax under the Sikkim
State Income Tax Rules, 1948.
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8) The case of the assessee is that irrespective of the place
of residence, income accruing or arising in Sikkim, would not
be taxable in India, as per clause (k) of Article 371F of the
Constitution and is taxable only under the Sikkim State
Income Tax Rules, 1948. The contention seems to be based on
erroneous assumption and the simple answer to the said
contention is that though the IT Act is not applicable to
various other countries but still the income accruing and
arising in foreign countries can be brought to tax provided the
assessee is resident and ordinarily resident and further the
income accrued or received in any territory which is
considered to be a part of India is within the net of IT Act.
9) The appellant, being a resident of Rajasthan, received the
income arising from winning of lotteries from Sikkim during
the Assessment Year in question was liable to be included in
the hands of the Assessee as resident of India within the State
of Rajasthan where IT Act was in force notwithstanding that
the same had accrued or arisen to him at a place where the IT
Act was not in force even in respect of income accruing to him
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without taxable territory. In the above backdrop, it would be
apposite to refer Section 5 of the IT Act which reads as under:-
“5-Scope of total Income:-(1) Subject to the provisions of this Act, the total income of any previous year of a person who is a resident includes all income from whatever source derived which- (a) is received or deemed to be received in India in such a year by or on behalf of such person; or (b) accrues or arises or is deemed to accrue or arise to him in India during such year; or x x x x x”
The very wordings of Section 5 of the IT Act show that it casts
a very wide net and all incomes accruing anywhere in the
world would be brought within its ambit. A combined reading
of both the clauses makes it clear that any income accrued or
received in India would be included in his total income for
taxing purposes under the IT Act. However, in the present
case, we find that the amount has been earned by the
appellant-assessee in the State of Sikkim and the amount of
lottery prize was sent by the Government of Sikkim to Jaipur
on the request made by the appellant.
10) The result, therefore, is that, while Section 5 of the IT Act
would not be applicable, the existing Sikkim State Income Tax
Rules, 1948 would be applicable. Thus, on the income, it
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would appear that Income-tax would be payable, under Sikkim
State Income Tax Rules, 1948 and not under the IT Act. Since
Sikkim is a part of India for the accounting year, there would
appear to be, on the same income, two types of income-taxes
cannot be applied.
11) In the above backdrop, it would be appropriate to refer
the decision of this Court in the case of Laxmipat Singhania
vs. Commissioner of Income Tax, U.P. (1969) 72 ITR 291 at
294 wherein this Court has observed that “It is a fundamental
rule of law of taxation that, unless otherwise expressly
provided, income cannot be taxed twice".
12) Further, in a decision of this Court in Jain Brothers
and Others vs. Union of India and Others (1970) 77 ITR 107
(SC), it has been held as under:-
“6 It is not disputed that there can be double taxation if the legislature has distinctly enacted it. It is only when there are general words of taxation and they have to be interpreted, they cannot be so interpreted as to tax the subject twice over to the same tax….. If any double taxation is involved, the Legislature itself has, in express words, sanctioned it. It is not open to any one thereafter to invoke the general principles that the subject cannot be taxed twice over."
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13) The above referred cases make it clear that there is no
prohibition as such on double taxation provided that the
legislature contains a special provision in this regard. Now, the
only question remains to be decided is whether in fact there is
a specific provision for including the income earned from the
Sikkim lottery ticket prior to 01.04.1990 and after 1975, in the
income-tax return or not. We have gone through the relevant
provisions but there seems to be no such provision in the IT
Act wherein a specific provision has been made by the
legislature for including such an income by an assessee from
lottery ticket. In the absence of any such provision, the
assessee in the present case cannot be subjected to double
taxation. Furthermore, a taxing Statute should not be
interpreted in such a manner that its effect will be to cast a
burden twice over for the payment of tax on the taxpayer
unless the language of the Statute is so compelling that the
court has no alternative than to accept it. In a case of
reasonable doubt, the construction most beneficial to the
taxpayer is to be adopted. So, it is clear enough that the
income in the present case is taxable only under one law. By
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virtue of clause (k) to Article 371F of the Constitution which
starts with a non-obstante clause, it would be clear that only
the Sikkim Regulations on Income-tax would be applicable in
the present case. Therefore, the income cannot be brought to
tax any further by applying the rates of the IT Act.
14) In view of the aforementioned discussions, we are of the
considered view that once the assessee has paid the income
tax at source in the State of Sikkim as per the law applicable
at the relevant time in Sikkim, the same income was not
taxable under the IT Act, 1961. Having decided so, the other
issue whether the income that is to be allowed deduction
under section 80 TT of the IT Act is on ‘Net Income’ or ‘Gross
Income’, becomes academic.
15) In view of the above, the appeal is allowed.
...…………….………………………J. (R.K. AGRAWAL)
.…....…………………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; APRIL 19, 2018.
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