Bombay High Court
Dharmendra M. Jani vs The Union Of India And 3 Ors on 6 June, 2023
Bench: Sunil B. Shukre, Abhay Ahuja
2023:BHC-OS:4381-DB
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2031 OF 2018
Dharmendra M. Jani
Aged 48 years
606-Park Vista, Park Darshan CHS Ltd.
Lallubhai Park, Andheri (West),
Mumbai - 400 058. ... Petitioner
vs.
1. The Union of India, through Secretary,
Ministry of Finance (Dept. of Revenue)
North Block, New Delhi - 1.
2. Central Board of Indirect Taxes and Customs
Department of Revenue,
Ministry of Finance, North Block
New Delhi - 110 001.
3. Goods and Services Tax Council
through Additional Secretary, 5 th Floor,
Tower II, Jeevan Bharti Building,
Janpath Road, Connaught Place
New Delhi - 110 001.
4. Principal Commissioner of Goods and
Service Tax, Mumbai,
New Central Excise Building,
M.K. Road, Opp. Churchgate Station
Mumbai - 400 020.
5. State of Maharashtra, through Secretary,
Finance Department, Mantralaya,
Madam Cama Road, Hutatma Rajgur Chowk,
Nariman Point, Mumbai - 400 032. ...Respondents
AND
WRIT PETITION (L.) NO.639 OF 2020
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A.T.E. Enterprises Private Limited
(formerly known as A.T.E. Marketing Pvt. Ltd.)
having its registered office at
43, Dr. V.B. Gandhi Marg, Fort,
Mumbai - 400 023.
through Shri Nikesh Jain, the Chief
Financial Officer and Authorized Signatory. ... Petitioner
Vs.
1. The Union of India, through Secretary,
Ministry of Finance (Dept. of Revenue)
No. 137, North Block, New Delhi - 1.
2. State of Maharashtra, through Secretary,
Finance Department, Mantralaya,
Madam Cama Road, Hutatma Rajgur Chowk
Nariman Point, Mumbai - 400 032.
3. Central Board of Indirect Taxes and Customs
through Chairman, Department of
Revenue, Ministry of Finance, North Block
New Delhi - 110 001.
4. Goods and Services Tax Council
through Additional Secretary, 5 th Floor,
Tower II, Jeevan Bharti Building,
Janpath Road, Connaught Place
New Delhi - 110 001. ...Respondents
-----
Mr. Bharat Raichandani with Mr. Rishabh Jain i/b.UBR Legal for
Petitioner in WP No.2031/2018.
Mr. Abhishek Rastogi with Mr. Pratyushprawa Saha, Mr. Mahir Chablani,
Ms. Kanika Sharma and Mr. Marmik Kamdar i/b. Khaitan & Co. for
Petitioner in WP(L.) No.639/2020.
Mr. Anil C. Singh, ASG with Mr. Pradeep Jetly, Senior Advocate, Mr. J.B.
Mishra and Mr. Aditya Thakkar and Mr. Dhananjay B. Deshmukh for
Respondent/UOI in both the Writ Petitions.
Ms. Jyoti Chavan, AGP for State in WP No.2031/2018.
Mr. Dushyant Kumar, AGP for State in WP(L) No.639/2020.
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CORAM : SUNIL B. SHUKRE AND
ABHAY AHUJA, JJ.
DATE : 06 JUNE, 2023.
FINAL JUDGMENT :-
1. The principal challenge in both these petitions is to the vires of
section 13(8)(b) and section 8(2) of the Integrated Goods and Services
Tax Act, 2017 ("IGST" for short).
2. On 9th June, 2021 Hon'ble Shri Justice Ujjal Bhuyan in paragraphs
No.65 and 66 of his Judgment and Order in Writ Petition No.2031 of
2018 held as under :-
"65. Thus having regard to the discussions made above
and upon thorough consideration, we have no hesitation
in holding that section 13(8)(b) of the Integrated Goods
and Services Tax Act, 2017 is ultra vires the said Act
besides being unconstitutional.
66. Writ petition is accordingly allowed to the above
extent. However, there shall be no order as to cost."
3. Similar view holding section 13(8)(b) of the IGST Act to be ultra-
vires and unconstitutional had been taken in Writ Petition (L) No.639 of
2020.
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4. One of us (Abhay Ahuja, J.) had held section 13(8)(b) as well as
section 8(2) of the IGST Act as constitutionally valid observing in
paragraphs No. 119 and 120 of judgment and order (dissenting) dated
16th June, 2021 in Writ Petition No.2031 of 2018 as under:-
"119. In the light of the above, I am of the view that
neither Section 13(8)(b) nor Section 8 (2) of the IGST Act
are unconstitutional. Also neither Section 13 (8) (b) nor
Section 8 (2) of the IGST Act are ultra vires the IGST Act.
Section 13 (8) (b) is also not ultra vires Section 9 of the
CGST Act, 2017 or the MGST Act, 2017. Section 13(8)(b)
as well as Section 8(2) of the IGST Act are
constitutionally valid and operative for all purposes.
120. Petition is accordingly dismissed. There shall be no
order as to costs."
5. Similar view was taken by one of us (Abhay Ahuja, J.) holding
section 13(8)(b) as well as section 8(2) of the IGST Act as constitutionally
valid in Writ Petition (L) No.639 of 2020.
6. In view of the difference of opinion with regard to the
constitutionality of Section 13(8)(b) of the IGST Act wherein one of the
Hon'ble Judges, Hon'ble Shri. Justice Ujjal Bhuyan had struck down the
constitutional validity of the said provision and allowed the petitions and
one of us (Abhay Ahuja, J.) had held the said provision to the
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constitutional, on 16th June, 2021, the Division Bench (Hon'ble Shri.
Justice Ujjal Bhuyan and Hon'ble Shri. Justice Abhay Ahuja) had directed
the Registry to place the matters before The Hon'ble The Chief Justice on
the administrative side as per the following order :-
"1. There is difference of opinion in the Bench.
2. Matters relate to constitutionality of section 13(8)(b)
of the Integrated Goods and Services Tax Act, 2017. While
as per one opinion (opinion of Justice Ujjal Bhuyan) the
said provision is unconstitutional, Justice Abhay Ahuja
has expressed his disagreement and has rendered his
separate opinion today.
3. In view of such difference of opinion, Registry to place
the matters before Hon'ble Chief Justice on the
administrative side for doing the needful."
7. Pursuant to the above reference order, the then Hon'ble The Chief
Justice had referred these matters for the opinion of the third Judge, our
learned brother Hon'ble Shri. Justice G.S.Kulkarni and he has rendered
his opinion vide judgment and order dated 18 th April, 2023 holding the
said provision to be constitutional, observing as under :
" ORDER
(i) The provisions of Section 13(8)(b) and Section 8(2)
of the IGST Act are legal, valid and constitutional,
provided that the provisions of Section 13(8)(b) and
Section 8(2) are confined in their operation to the
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provisions of IGST Act only and the same cannot be made
applicable for levy of tax on services under the CGST and
MGST Acts.
(ii) The reference as made to this Court is accordingly
answered in the above terms.
114. The office to place the matter before the Division
Bench."
8. Accordingly, the matters have been placed before us pursuant to
an administrative order dated 19th May, 2023, of the then Hon'ble The
Acting Chief Justice in accordance with the Rules, for pronouncement of
the final judgment for disposing of the matters.
9. Considering the views taken by our learned brother Hon'ble Shri.
Justice G.S.Kulkarni and one of us (Abhay Ahuja, J.), we hold the
provisions of Section 13(8)(b) and Section 8(2) of the IGST to be legal,
valid and constitutional.
6. Petitions are accordingly dismissed. There shall be no orders as to
costs.
(ABHAY AHUJA, J.) (SUNIL B. SHUKRE, J.)
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