Jharkhand High Court

Madhu Sudan Mittal vs Union Of India on 15 September, 2022

                               -1-



     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(T) No. 4448 of 2021
                            ----
Madhu Sudan Mittal, aged about 65 years, son of Late Satya
Narayan Mittal, resident of ‗Sukriti', Cosy Corner, Burdwan
Compound, Lalpur, P.O. and P.S. - Lalpur, District - Ranchi,
Jharkhand-834001                      ...   ...    Petitioner
                             Versus
1. Union of India, through the Secretary, Department of
     Revenue, Ministry of Finance, Government of India, North
     Block, P.O. and P.S. - New Delhi (GPO),     District - New
     Delhi, 110001.
2.   Central Board of Indirect Taxes & Customs, through its
     Chairman, North Block, P.O. and P.S. - New Delhi (GPO),
     District - New Delhi, 110001.
3.   Commissioner of Central Goods and Services Tax and
     Central Excise, Jamshedpur Commissionerate, having its
     office at Outer Circle Road, Bistupur - 831001, P.O. and
     P.S. - Bistupur, Town - Jamshedpur, District - Singhbhum
     East, Jharkhand.
4.   Assistant Commissioner of Central Goods and Services Tax
     and Central Excise, Bistupur South Range, having its office
     at Outer Circle Road, Bistupur - 831001, P.O. and P.S. -
     Bistupur, Town - Jamshedpur, District - Singhbhum East,
     Jharkhand.
5.   Superintendent, Central Goods and Services Tax and
     Central Excise, Bistupur South Range, having its office at
     Outer Circle Road, Bistupur - 831001, P.O. and P.S. -
     Bistupur, Town - Jamshedpur, District - Singhbhum East,
     Jharkhand.                       ...   ...   Respondents
                           -------
CORAM :           HON'BLE THE CHIEF JUSTICE
          HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                            ------
For the Petitioner      : Mr. Sumeet Gadodia, Advocate
For the Respondents     : Mr. P.A. S. Pati, Advocate
                        : Mrs. Ranjana Mukherjee, Advocate
                           --------
                                        -2-



     C.A.V. on 01.09.2022                Pronounced on 15.09.2022

Per Sujit Narayan Prasad, J.

Heard the parties.

2. The instant writ petition has been filed under Article 226

of the Constitution of India wherein following prayers have been

made :-

(i) For the issuance of an appropriate

writ/order/direction for quashing the Notification

No.18/2016-ST dated 1.3.2016 (Annexure-3) and

Notification No. 9/2016-ST dated 1.3.2016

(Annexure-4) to the extent that it seeks to recover

service tax directly from Senior Advocates for the

legal services provided by them and to the further

extent that it envisages the relationship between a

Senior Advocate and an advocate / firm as that of a

client and counsel, as being arbitrary, unreasonable,

patently illegal and thus violative of Articles 14 and

19(1)(g) of the Constitution of India.

(ii) In the alternative to prayer (ii), for the issuance of an

appropriate writ/order/direction or a writ in the

nature of declaration declaring that Notification

No.18/2016-ST dated 1.3.2016 (Annexure-3) and

Notification No.9/2016-ST dated 1.3.2016

(Annexure-4), in letter and spirit had never been

given effect to in view of judicial pronouncements

and stay orders passed by various Hon'ble Courts

which consequently resulted into payment of service

tax by the service recipient for the legal services

availed by them from Senior Advocates.

(iii) In the alternative to prayer (iii), for the issuance of an

appropriate writ/order/direction or a writ in the

nature of declaration, declaring that Notification

No.34/2016-ST dated 6.6.2016 (Annexure-6) and

Notification No.32/2016-ST also dated 6.6.2016

(Annexure - 7) which incorporated amendments by

way of substitution were clarificatory in nature and

thus have retrospective effect from 1.4.2016 in as

much as it nullifies the effect of Notification

No.18/2016-ST dated 1.3.2016 (Annexure-3) and

Notification No.9/2016-ST dated 1.3.2016

(Annexure-4).

(iv) For the issuance of an appropriate

writ/order/direction or a writ in the nature of

declaration, declaring that for the period 1.4.2016 to

5.6.2016, the burden of service tax on legal services

provided by Senior Advocates is to be borne by the

service recipient in full under reverse charge

mechanism and not by Senior Advocates directly in

terms of the order dated 18.9.2017 passed in W.P.(C)

No.2891 of 2016, W.P.(C) No.2892 of 2016 and

W.P.(C) No.4186 of 2016 by the Hon'ble Delhi High

Court (Annexure-9);

(v) For the issuance of an appropriate writ / order /

direction for quashing and setting aside the notice to

show cause cum demand dated 20.10.2021

(Annexure-21) in as much as the same is inter alia in

contravention to authoritative judicial

pronouncements and the said show cause notice is

also further barred by limitation and has been issued

in a prejudged and predecided manner.

3. The brief facts of the case, as per the pleadings made in

the writ petition, which are required to be enumerated read as

under :-

The writ petitioner happens to be a Senior Advocate

practicing in this Court and being aggrieved with the

Notification No.18/2016-ST dated 1.3.2016 as under Annexure-

3 and Notification No. 9/2016-ST dated 1.3.2016 as under

Annexure-4 to the extent that it seeks to recover service tax

directly from Senior Advocates for the legal services provided by

them and to the further extent that it envisages the relationship

between a Senior Advocate and an advocate / firm as that of a

client and counsel.

Prior to the amendment of the Finance Act, 1994 in 2012,

services in relation to advice, consultancy or assistance in any

branch of law, and representational services before any court,

tribunal or authority were defined as ‗taxable service' under

Section 65(105)(zzzzm) of the Finance Act, 1994. However,

pursuant to Notification No.20/2012-ST dated 05.06.2012,

Section 65 ceased to have effect from 01.07.2012. Thereafter,

Section 66B was brought into force whereby all services other

than those specified in the negative list (Section 66D) were

exigible to service tax.

The Central Government has also published sometime in

the year 2012 a notification in exercise of power conferred by

Section 68(2) of the Finance Act, 1994, as contained in

Notification No.30/2012-ST dated 20.06.2012, which specified

that in respect of certain taxable services specified in paragraph

1 of the said notification, the extent of service tax payable by

the person providing the service and the person receiving the

service would be such as provided in the table II of the

notification.

The Central Government, in exercise of power conferred

upon it by Section 93(1) of the Finance Act, 1994, published

Notification No.25/2012 dated 20.06.2012 exempting certain

services from the ambit of Section 66B of the Finance Act,

1994. Serial No.6 of the said notification exempted services

provided by an individual as an advocate or a partnership firm

of advocates by way of legal services to an advocate or

partnership firm of advocates providing legal services, any

person other than a business entity or a business entity with a

turnover up to Rupees ten lakh in the preceding financial year.

According to the writ petitioner, from conjoint reading of

the Mega RCM Notification and Mega Exemption Notification, it

would be evident that legal services provided by an individual

advocate/firm of advocates to another advocate / firm of

advocates, to any person other than a business entity or

business entity with turnover of up to Rupees ten lakhs in the

preceding year were to be exempted from the ambit of service

tax. With respect to legal services provided to a business entity

with a turnover of above Rupees ten lakhs, the service tax

liability is to be borne by service recipients under the Reverse

Charge Mechanism.

It is the further case of the writ petitioner that the

provision for payment of Service Tax under Reverse Charge

Mechanism was specifically introduced keeping in view that

Senior Advocates / Advocates are seated as an officer of the

court and in order to enable them to effectively discharge duties

as an officer of the court, they were absolved of the compliances

and rigors under the Finance Act, 1994 and the Rules made

thereunder.

However, the respondents, in an attempt to arbitrarily

change the existing mechanism, amended the aforementioned

notifications vide (i) Notification No.18/2016-ST dated

01.03.2016 (First RCM Amendment Notification) that amended

the Mega RCM Notification and (ii) Notification No.9/2016-ST

dated 01.03.2016 (First Exemption Amendment Notification)

that amended Mega Exemption Notification. Therefore, in terms

of the First RCM Amendment Notification, the services provided

by a Senior Advocate were allegedly brought outside the ambit

of the Mega RCM Notification. The said notification came into

force on 01.04.2016. The relevant portion of the First RCM

Amendment Notification is reproduced below which reads as

under :-

"1. In the said notification,-

(a) in paragraph 1, in clause (A),-

(i)

(ii)

(iii) in sub-clause (iv), for item (B), the following shall be substituted namely :-

"(B) a firm of advocates or an individual advocate other than senior advocate, by way of legal services, or";

(b) in paragraph (II), in the TABLE,-

(i)

(ii)

(iii) against Sl. No.5, for the entry under column (2), the following shall be substituted, namely,-

"in respect of services provided or agreed to be provided by a

firm of advocates or an individual advocate other than a senior advocate by way of legal services";

Similarly, the First Exemption Amendment Notification,

Notification No.9/2016-ST dated 01.03.2016, limited the

exemption given to the services provided by Senior Advocates.

The said notification envisaged the relationship between a

Senior Advocate and an advocate/firm as that of a client and

counsel. The relevant portion of the First Exemption

Amendment Notification is reproduced below which reads as

under :

"1. In the said notification,-

(a) in the first paragraph,-

(i) in entry 6, for clause(b) and clause (c), the following clauses shall be substituted, namely,-

"(b) a partnership firm of advocates or an individual as an advocate other than a senior advocate, by way of legal services to-

(i) an advocate or partnership firm of advocates providing legal services;

(ii) any person other than a business entity; or

(iii) a business entity with a turnover up to rupees ten lakh in the preceding financial year; or

(c) a senior advocate by way of legal services to a person other than a person ordinarily carrying out any activity relating to industry commerce or any other business or profession;"

Therefore, the writ petitioner, being aggrieved with the

terms of amendment notification by which the respondents

have arbitrarily and unreasonably sought to recover service tax

directly from Senior Advocates for the legal services provided by

them, has approached to this Court by filing writ petition under

Article 226 of the Constitution of India.

4. Mr. Sumeet Gadodia, learned counsel for the petitioner,

has submitted that the issue has already been considered by

Delhi High Court in W.P.(C) 2891/2016 [Delhi High Court Bar

Association and Another v. Union of India and Others]

appended as Annexure-5 to the Paper Book, wherein an

ad interim order has been passed staying the operation of the

execution of para 1(a)(i)(b) of Notification No.9/2016-ST, para

1(a)(iii) and (b)(iii) of Notification No.18/2016-ST and para

2(1)(a) of Notification No.19/2016-ST and directing the

respondents to continue the Reverse Charge Mechanism for

payment of service tax for Senior Advocates under Notification

No.30/2012-ST.

5. The respondent Central Goods and Services Tax & Central

Excise has been called upon and in terms thereof, a counter

affidavit has been filed.

6. Mr. P.A.S.Pati, learned counsel appearing for the

respondent Central Goods and Services Tax and Central Excise,

has submitted that Notification No.30/2012-ST dated

20.06.2012 has already been amended by virtue of Notification

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No. 18/2016-ST dated 01.03.2016.

Further, Notification No.34/2016-ST dated 06.06.2016

has again amended Notification No.30/2012-ST dated

20.06.2012, in respect of legal services Reverse Charge

Mechanism with effect from 06.06.2016.

In the backdrop of such amendment, submission has been

made that liability of payment of service tax on legal services

provided by a Senior Advocate falls under Forward Charge

Mechanism for the period from 01.04.2016 to 05.06.2016 and,

therefore, the demand notice has been issued for the said

period.

It has further been stated that against the imposition of

Service Tax on Forward Charge Basis, a large number of writ

petitions were filed in the High Courts of Calcutta, Kerala,

Gujarat, Telangana & Andhra Pradesh, Allahabad, Madras,

Punjab & Haryana and Delhi as also appeal was filed before the

Hon'ble Apex Court and the Hon'ble Apex Court has transferred

all these cases pending in several High Court to Delhi High

Court vide Transfer Petition (s) (Civil) 820-829/2016 [Union

of India and Another v. Kavin Gulati etc. with T.P.(C)

No.16/2017 dated 18.08.2017].

The Delhi High Court disposed of all the writ petitions vide

final order dated 18.09.2017 upholding its interim order dated

01.04.2016 that service tax on the said service would be

collected on Reverse Charge Mechanism basis for the period

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01.04.2016 to 05.06.2016, as has been stated in the counter

affidavit that the issue has not finally been adjudicated as yet.

7. The respondents have come out with the stand in the

counter affidavit as under paragraph 8 thereof that the

Notification No.30/2012-ST dated 20.06.2012; Sl. No.05 of the

said notification provides for payment of 100% service tax

liability by the recipient of service under Reverse Charge

Mechanism (RCM). However, Notification No.18/2016-ST dated

01.03.2016 amended the Notification No.30/2012-ST dated

20.06.2012 due to which, in respect of legal services which

were covered under full reverse charge, has been amended as

under :-

                    Particulars                    Percentage of
                                                  Reverse Charge
       Service by a firm of advocates or an
       individual   advocate   other       than       100%
       senior advocate, by way of legal
       services

Further, Notification No.34/2016-ST dated 06.06.2016

has again amended Notification No.30/2012-ST dated

20.06.2012 due to which, in respect of legal services Reverse

Charge Mechanism has been amended with effect from

06.06.2016 as under :-

                    Particulars                    Percentage of
                                                  Reverse Charge

Service by an individual advocate or a firm of advocates by way of legal 100%

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services other than representational services by senior advocates Service provided or agreed to be provided by a senior advocate by 100% way of representational services before any court, tribunal or authority, directly or indirectly, to any business entity located in the taxable territory, including where contract for provision of such service has been entered through another advocate or a firm of advocates, and the senior advocate is providing.

Therefore, stand has been taken in the counter affidavit

that the liability of payment of service tax on legal services

provided by a Senior Advocate falls under Forward Charge

Mechanism for the period from 01.04.2016 to 05.06.2016.

8. Mr. Sumeet Gadodia, learned counsel appearing for the

writ petitioner, submits that Notification No.30/2012-ST dated

20.06.2012 has been amended by way of substitution by virtue

of two consecutive notifications, i.e., Notification No. 18/2016-

ST dated 01.03.2016 and Notification No.34/2016-ST dated

06.06.2016, and since these amendments have been made by

way of substitution, the said amendments will be applicable

from the date of the original document i.e., from the date of

issuance of Notification dated 20.06.2012, and in that view of

the matter, the demand notice issued by the authority, which is

impugned in this writ petition, is not fit to be sustainable.

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9. It is not in dispute that if any amendment is being made

by way of substitution, it will relate back to the original

document, reference in this regard may be made to the

judgment rendered by Hon'ble Apex Court in Zile Singh v.

State of Haryana and Others [(2004) 8 SCC 1], wherein at

paragraphs 17 to 21 it has been held which reads as under :-

"17. Maxwell states in his work on Interpretation of Statutes (12th Edn.) that the rule against retrospective operation is a presumption only, and as such it ―may be overcome, not only by express words in the Act but also by circumstances sufficiently strong to displace it‖ (p. 225). If the dominant intention of the legislature can be clearly and doubtlessly spelt out, the inhibition contained in the rule against perpetuity becomes of doubtful applicability as the ―inhibition of the rule‖ is a matter of degree which would ―vary secundum materiam‖ (p. 226). Sometimes, where the sense of the statute demands it or where there has been an obvious mistake in drafting, a court will be prepared to substitute another word or phrase for that which actually appears in the text of the Act (p. 231).

18. In a recent decision of this Court in National Agricultural Coop. Marketing Federation of India Ltd. v. Union of India [(2003) 5 SCC 23] it has been held that there is no fixed formula for the expression of legislative intent to give retrospectivity to an enactment. Every legislation whether prospective or retrospective has to be subjected to the question of legislative competence. The retrospectivity is liable to be decided on a few touchstones such as: (i) the words used must expressly provide or clearly imply retrospective operation; (ii) the retrospectivity must be reasonable and not excessive or harsh, otherwise it runs the risk of being struck down as unconstitutional; (iii) where the legislation is introduced to overcome a judicial decision, the power cannot be used to subvert the decision without removing the statutory

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basis of the decision. There is no fixed formula for the expression of legislative intent to give retrospectivity to an enactment. A validating clause coupled with a substantive statutory change is only one of the methods to leave actions unsustainable under the unamended statute, undisturbed. Consequently, the absence of a validating clause would not by itself affect the retrospective operation of the statutory provision, if such retrospectivity is otherwise apparent.

19. The Constitution Bench in Shyam Sunder v. Ram Kumar [(2001) 8 SCC 24] has held: (SCC p. 49, para 39) ―Ordinarily when an enactment declares the previous law, it requires to be given retroactive effect. The function of a declaratory statute is to supply an omission or to explain a previous statute and when such an Act is passed, it comes into effect when the previous enactment was passed. The legislative power to enact law includes the power to declare what was the previous law and when such a declaratory Act is passed, invariably it has been held to be retrospective. Mere absence of use of the word ‗declaration' in an Act explaining what was the law before may not appear to be a declaratory Act but if the court finds an Act as declaratory or explanatory, it has to be construed as retrospective.‖ (p. 2487).

20. In Bengal Immunity Co. Ltd. v. State of Bihar [AIR 1955 SC 661] , Heydon case [(1584) 3 Co Rep 7a : 76 ER 637] was cited with approval. Their Lordships have said:

―It is a sound rule of construction of a statute firmly established in England as far back as 1584 when Heydon case [(1584) 3 Co Rep 7a : 76 ER 637] was decided that--

‗... for the sure and true interpretation of all statutes in general (be they penal or beneficial, restrictive or enlarging of the common law) four things are to be discerned and considered--

1st. What was the common law before the making of the Act.

2nd. What was the mischief and defect for which the common law did not provide.

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3rd. What remedy Parliament hath resolved and appointed to cure the disease of the Commonwealth, and 4th. The true reason of the remedy; and then the office of all the judges is always to make such construction as shall suppress the mischief, and advance the remedy, and to suppress subtle inventions and evasions for continuance of the mischief, and pro privato commodo, and to add force and life to the cure and remedy, according to the true intent of the makers of the Act, pro bono publico.' ‖

21. In Allied Motors (P) Ltd. v. CIT [(1997) 3 SCC 472] certain unintended consequences flowed from a provision enacted by Parliament. There was an obvious omission. In order to cure the defect, a proviso was sought to be introduced through an amendment. The Court held that literal construction was liable to be avoided if it defeated the manifest object and purpose of the Act. The rule of reasonable interpretation should apply.

―A proviso which is inserted to remedy unintended consequences and to make the provision workable, a proviso which supplies an obvious omission in the section and is required to be read into the section to give the section a reasonable interpretation, requires to be treated as retrospective in operation so that a reasonable interpretation can be given to the section as a whole.‖

In the backdrop of the aforesaid proposition laid down by

Hon'ble Apex Court, it is to be looked into by this Court as to

whether the amendments which have been brought by virtue of

Notification No. 18/2016-ST dated 01.03.2016 and Notification

No.34/2016-ST dated 06.06.2016 are by way of substitution

and if yes, what would be its consequence?

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10. This Court deems it fit and proper to first consider

Notification No. 30/2012-ST dated 20.06.2012 to answer the

aforesaid issue. The aforesaid notification is quoted hereunder:-

"[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)]

Government of India Ministry of Finance (Department of Revenue) Notification No. 30/2012-Service Tax

New Delhi, the 20th June, 2012

GSR......(E).--In exercise of the powers conferred by sub- section (2) of section 68 of the Finance Act, 1994 (32 of 1994), and in supersession of (i) notification of the Government of India in the Ministry of Finance (Department of Revenue), No. 15/2012-Service Tax, dated the 17th March, 2012, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i),vide number G.S.R 213(E), dated the 17th March, 2012, and (ii) notification of the Government of India in the Ministry of Finance (Department of Revenue), No. 36/2004-Service Tax, dated the 31st December, 2004, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 849 (E), dated the 31st December, 2004, except as respects things done or omitted to be done before such supersession, the Central Government hereby notifies the following taxable services and the extent of service tax payable thereon by the person liable to pay service tax for the purposes of the said sub-section, namely:-- I. The taxable services,--

     (A) (i) ...     ...
     (ii)    ...     ...
     (iii)   ...     ...

(iv) provided or agreed to be provided by,-

(A) an arbitral tribunal, or (B) an individual advocate or a firm of advocates by way of support services, or (C) ... ...

(1) ... ...

(2) ... ...

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(v)   ...     ...
(B)   ...     ...

(II) The extent of service tax payable thereon by the person who provides the service and the person who receives the service for the taxable services specified in (I) shall be as specified in the following Table, namely:-

Table

Sl. Description of a service Percentage Percentage No. of service of service tax tax payable payable by by the the person person providing receiving service the service 1 in respect of services provided or Nil 100% agreed to be provided by an insurance agent to any person carrying on insurance business 2 in respect of services provided or Nil 100% agreed to be provided by a goods transport agency in respect of transportation of goods by road 3 in respect of services provided or Nil 100% agreed to be provided by way of sponsorship 4 in respect of services provided Nil 100% or agreed to be provided by an arbitral tribunal 5 in respect of services provided Nil 100% or agreed to be provided by individual advocate or a firm of advocates by way of legal services 6 in respect of services provided or Nil 100% agreed to be provided by Government or local authority by way of support services excluding,- (1) renting of immovable property, and (2) services specified in subclauses

(i), (ii) and (iii) of clause (a) of section 66D of the Finance Act,1994 7 (a) in respect of services provided 60% 40% or agreed to be provided by way of renting of a motor vehicle designed to carry passengers on Nil 100 % abated value to any person who is not engaged in the similar line of business

(b) in respect of services provided or agreed to be provided by way of renting of a motor vehicle

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designed to carry passengers on non abated value to any person who is not engaged in the similar line of business

8. in respect of services provided or 25% 75% agreed to be provided by way of supply of manpower for any purpose

9. in respect of services provided or 50% 50% agreed to be provided in service portion in execution of works contract 10 in respect of any taxable services Nil 100% provided or agreed to be provided by any person who is located in a non-taxable territory and received by any person located in the taxable territory

Explanation-I. - The person who pays or is liable to pay freight for the transportation of goods by road in goods carriage, located in the taxable territory shall be treated as the person who receives the service for the purpose of this notification. Explanation-II. - In works contract services, where both service provider and service recipient is the persons liable to pay tax, the service recipient has the option of choosing the valuation method as per choice, independent of valuation method adopted by the provider of service.

2. This notification shall come into force on the 1st day of July, 2012.

[F.No. 334/1/2012- TRU] (Raj Kumar Digvijay) Under Secretary to the Government of India‖

11. Further, the Central Government, vide Notification

No.25/2012 dated 20.06.2012, exempted the following taxable

services from the whole of the service tax leviable thereon under

Section 66B of the Act, 1994. Notification No.25/2012 dated

20.06.2012 is quoted hereunder for ready reference :-

"[TO BE PUBLISHED IN THE GAZETTE OF INDIA,

EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)]

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Government of India Ministry of Finance (Department of Revenue) Notification No. 25/2012-Service Tax

New Delhi, the 20th June, 2012

G.S.R. ......(E).- In exercise of the powers conferred by sub-

section (1) of section 93 of the Finance Act, 1994 (32 of 1994) (hereinafter referred to as the said Act) and in supersession of notification number 12/2012- Service Tax, dated the 17th March, 2012, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 210 (E), dated the 17th March, 2012, the Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts the following taxable services from the whole of the service tax leviable thereon under section 66B of the said Act, namely:-

.... ... ...

6, Services provided by-

(a) an arbitral tribunal to -

(i) any person other than a business entity; or

(ii) a business entity with a turnover up to rupees ten lakh in the

preceding financial year;

(b) an individual as an advocate or a partnership firm of advocates

by way of legal services to,-

(i) an advocate or partnership firm of advocates providing legal

services;

(ii) any person other than a business entity; or

(iii) a business entity with a turnover up to rupees ten lakh in the

preceding financial year; or

tribunal;

... ... ...

3. This notification shall come into force on the 1st day of July, 2012.

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[F.No. 334/1/2012- TRU]

(Raj Kumar Digvijay) Under Secretary to the Government of India‖

Thus, it is evident that the Central Government, vide

Notification No.25/2012 dated 20.06.2012 exempted certain

services from the ambit of Section 66B of the Finance Act,

1994. Serial No.6 of the said notification exempted services

provided by an individual as an advocate or a partnership firm

of advocates by way of legal services to an advocate or

partnership firm of advocates providing legal services, any

person other than a business entity or a business entity with a

turnover up to Rupees ten lakh in the preceding financial year.

12. For the present, the relevant provision which is the

subject matter of the question is Clause 6 which stipulates

about the taxable services and relevant are 6 (b)(i), (b)(ii) and

(b)(iii) which are quoted as under :-

―6, Services provided by-

(a) ...

(b) an individual as an advocate or a partnership firm of advocates by way of legal services to,-

(i) an advocate or partnership firm of advocates providing legal services;

(ii) any person other than a business entity; or

(iii) a business entity with a turnover up to rupees ten lakh in the preceding financial year;

The provision as contained in Notification No.30/2012

dated 20.06.2012 has been amended by virtue of Notification

No.18/2016-ST dated 01.03.2016 by way of substitution. The

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aforesaid notification is necessary to be reproduced herein,

which reads as under :-

[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)] GOVERNMENT OF INDIA MINISTRY OF FINANCE (DEPARTMENT OF REVENUE) NOTIFICATION No. 18/2016-Service Tax

New Delhi, the 1st March, 2016

G.S.R.____(E).-In exercise of the powers conferred by sub- section (2) of section 68 of the Finance Act, 1994 (32 of 1994), the Central Government hereby makes the following further amendments in the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. 30/2012-Service Tax, dated the 20th June, 2012, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 472 (E), dated the 20th June, 2012, namely:-

1. In the said notification,-

(a) in paragraph I, in clause (A),-

(i) sub-clause (ib) shall be omitted;

(ii) for sub-clause (ic), the following shall be substituted, namely:-

―(ic) provided or agreed to be provided by a selling or marketing agent of lottery tickets in relation to a lottery in any manner to a lottery distributor or selling agent of the State Government under the provisions of the Lottery (Regulations) Act, 1998 (17 of 1998);‖;

(iii) in sub-clause (iv), for item (B), the following shall be substituted, namely:-

―(B) a firm of advocates or an individual advocate other than senior advocate, by way of legal services, or‖;

(b) in paragraph (II), in the TABLE,-

(i) Sl. No. 1B and the entries relating thereto shall be omitted;

(ii) against Sl. No. 1C, for the entry under column (2), the following shall be substituted, namely:-

―in respect of services provided or agreed to be provided by a selling or marketing agent of lottery tickets in relation to lottery in any manner to a lottery distributor or selling agent of the State Government under the provisions of the Lottery (Regulations) Act, 1998 (17 of 1998)‖;

(iii) against Sl. No. 5, for the entry under column (2), the following shall be substituted, namely:-

―in respect of services provided or agreed to be provided by a firm of advocates or an individual advocate other than a senior advocate by way of legal services‖;

(iv) against Sl. No. 6, in column (2), the words ―by way of

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support services‖ shall be omitted.

2. This notification shall come into force on the 1st day of April, 2016.

[F.No. 334 /08/ 2016-TRU]

(K. Kalimuthu) Under Secretary to the Government of India

Subsequently, the said notification has further been

amended by way of substitution vide Notification No.34/2016-

ST dated 06.06.2016, which reads as hereunder:-

[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)]

GOVERNMENT OF INDIA MINISTRY OF FINANCE (DEPARTMENT OF REVENUE) NOTIFICATION No. 34/2016-Service Tax

New Delhi, the 6th June, 2016

G.S.R.____(E).- In exercise of the powers conferred by

sub-section (2) of section 68 of the Finance Act, 1994 (32 of

1994), the Central Government hereby makes the following

further amendments in the notification of the Government of

India in the Ministry of Finance (Department of Revenue) No.

30/2012-Service Tax, dated the 20th June, 2012, published in

the Gazette of India, Extraordinary, Part II, Section 3, Sub-

section (i) vide number G.S.R. 472 (E), dated the 20th June,

2012, namely:-

1. In the said notification,-

(a) in paragraph I, in clause (A),-

(i) in sub-clause (iv), for item (B), the following

item shall be substituted, namely:-

―(B) an individual advocate or a firm of

advocates by way of legal services other

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than representational services by senior

advocates, or‖;

(ii) for sub-clause (iva), the following sub-clauses

shall be substituted, namely:-

―(iva) provided or agreed to be provided by a

senior advocate by way of representational

services before any court, tribunal or

authority, directly or indirectly, to any

business entity located in the taxable

territory, including where contract for

provision of such service has been entered

through another advocate or a firm of

advocates, and the senior advocate is

providing such services, to such business

entity who is litigant, applicant, or

petitioner, as the case may be‖;

(ivb) provided or agreed to be provided by a

director of a company or a body corporate to

the said company or the body corporate;‖

(b) in paragraph (II):-

(i) in the TABLE, against Sl. No. 5, for the entry

under column (2), the following entry shall be

substituted, namely:-

―in respect of services provided or agreed to

be provided by an individual advocate or

firm of advocates by way of legal services,

directly or indirectly‖;

(ii) after Explanation II., the following shall be

inserted, namely:-

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―Explanation III. - The business entity located in the

taxable territory who is litigant, applicant or petitioner,

as the case may be, shall be treated as the person who

receives the legal services for the purpose of this

notification.‖.