Central Board of Direct Taxes vs Sri Saradha Transport

B. Subhashan Reddy, C.J.

The above batch of writ appeals has been filed questioning the orders of the learned Single Judge in striking down Circular No. 681, dated 8-3-

1994, issued by the Central Board of Direct Taxes on the ground of it being ultra vires section 194C of the Income Tax Act, 1961 (hereinafter

referred to as ''the Act'').

Section 194C obligates any person paying any amount due to a contractor in pursuance of a contract, to deduct a particular percentage of

amount as Income Tax. This can be called as tax deduction at source. The assessees, who were transport contractors and entitled to payment for

carriage of goods, were aggrieved by the action of the Income Tax authorities in ''seeking to deduct the amount at source by invoking section

194C. Their contention was that the circular, which has been issued authorizing tax deduction at source was illegal and ultra vires, as the

substantive law, i.e., section 194C does not authorize any tax deduction at source for mere carriage of goods by transportation in motor vehicles.

This contention found favour with the learned Single Judge. Accordingly, the said circular was set at naught.

Mr. T.C.A. Ramanujam, the learned standing counsel for Income Tax cases, submits that the judgment of the learned Single Judge is liable to be

set aside. But, we do not accede to his contention for the reasons mentioned infra.

Section 194C was inserted by the Finance Act, 1972 with effect from 1-4-1972 authorizing deduction of Income Tax at source, while making

payments to contractors for the work done by them. The expression ''work'' has been explained in Explanation III to the above section, and mere

carriage of goods is not at all included in the said Explanation. Interpreting the same, a Division Bench of the Bombay High Court in Bombay

Goods Transport Association and another Vs. Central Board of Direct Taxes and others, took the view that the substantive provision in section

194C does not make mere transportation of goods exigible to deduction at source, and the circular cannot authorize for doing so and as such, the

circular is illegal and ultra vires the Act.

Of course, when the writ appeals were filed, a SLP was pending before the Supreme Court against the above judgment of the Bombay High

Court, but the Supreme Court has now decided in Birla Cement Works Vs. Central Board of Direct Taxes, affirming the view taken by the

Bombay High Court.

The argument that inasmuch as the Finance Act, 1995 was enacted authorizing the deduction even for mere transportation of goods, and as

such, the circular is deemed to have been ratified by the Parliament, is also liable to be rejected, for the reason that the said Finance Act, 1995,

which came into effect from 1-7-1995, is only prospective in operation and not retrospective. It is also clear from the judgment of the Supreme

Court, cited supra. In view of the above, all the writ appeals are dismissed. No costs.