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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Section 65(25a), Section 65(105) (zzze) and Section 66 of the Finance (No.2) Act,1994
  • provisions of the Finance (No.2) Act,1994
  • Finance Act,2005 or Rules, Notifications
  • Madras General Sales Tax Act, 1959,
  • Sales of Goods Act, 1930.
  • Indian Companies Act,
  • COMPANIES ACT 1956
  • Section 2(n)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • Section 65(25a), Section 65(105) (zzze) and Section 66 of the Finance (No.2) Act,1994
  • provisions of the Finance (No.2) Act,1994
  • Finance Act,2005 or Rules, Notifications
  • Madras General Sales Tax Act, 1959,
  • Sales of Goods Act, 1930.
  • Indian Companies Act,
  • COMPANIES ACT 1956
  • Section 2(n)
Smart Summary

Factual and Procedural Background

Three clubs from Ahmedabad—Sports Club of Gujarat Limited, Rajpath Club Limited, and Karnavati Club Limited—filed petitions challenging certain provisions of the Finance (No.2) Act, 1994 as amended by the Finance Act, 2005. The petitioners sought writs or mandamus declarations that specific sections (Section 65(25a), Section 65(105)(zzze), and Section 66) imposing service tax on services provided by these clubs to their members were ultra vires, unconstitutional, illegal, and void. They also sought orders restraining the respondents from enforcing these provisions against them.

The petitions were heard with senior advocates representing the petitioners and the Department. The petitioners relied heavily on the principle of mutuality and precedents from the Jharkhand High Court and the Patna High Court, arguing that service tax could not be levied on services provided by clubs to their own members.

Legal Issues Presented

  1. Whether the provisions of the Finance (No.2) Act, 1994 as amended by the Finance Act, 2005, to the extent they levy service tax on services provided by clubs to their members, are ultra vires and unconstitutional.
  2. Whether the principle of mutuality exempts clubs from the levy of service tax on services rendered to their members.
  3. Whether the club, being a legal entity incorporated under the Companies Act, can be subjected to service tax for transactions with its members.

Arguments of the Parties

Petitioners' Arguments

  • The principle of mutuality applies, meaning that transactions between the club and its members do not constitute dealings between two distinct legal entities.
  • Relying on the Division Bench judgment of Jharkhand High Court in Ranchi Club Ltd. v. Chief Commissioner of Central Excise & Service Tax, which held that transactions between a club and its members are not taxable as they lack the element of transfer between two parties.
  • Reference to the Supreme Court judgment in Joint Commercial Tax Officer v. The Young Men's Indian Association, which held that supply of goods or services by a club to its members is not a sale or taxable transaction due to absence of transfer of property.
  • The Full Bench of Patna High Court in Commissioner of Income Tax v. Ranchi Club Limited affirmed that income arising from mutual transactions with members is not taxable, though income from non-members is taxable.
  • Services provided by the club to its members, including as mandap keeper or other forms, are not services rendered by one legal entity to another as the club and members are not separate legal entities in this context.

Respondents' Arguments

  • The Department did not accept the Jharkhand High Court judgment and had filed a Special Leave Petition (SLP) in the Supreme Court challenging it.
  • Argued that the club is a legal entity incorporated under the Companies Act and therefore, transactions with members do not fall under the principle of mutuality.
  • Maintained that service tax is leviable on services provided by the club to its members.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Ranchi Club Ltd. v. Chief Commissioner of Central Excise & Service Tax, Ranchi Zone, 2012 (26) S.T.R. 401 (Jharkhand) Principle of mutuality exempts clubs from service tax on services provided to members. The Court relied on this judgment as authoritative and persuasive, holding that transactions between a club and its members do not constitute taxable services due to absence of two distinct legal entities.
Joint Commercial Tax Officer v. The Young Men's Indian Association, 1970 (1) SCC 462 Supply of goods or services by a club to its members is not a sale or taxable transaction where there is no transfer of property between two parties. The Court cited this Supreme Court precedent to affirm that the principle of mutuality negates the existence of a taxable transaction between club and members.
Commissioner of Income Tax v. Ranchi Club Limited, 1992 (1) PLJR 252 (Patna) (Full Bench) Mutuality principle exempts income or surplus arising from members' contributions from taxation; income from non-members is taxable. The Court relied on this Full Bench decision to distinguish taxable and non-taxable income and to support the exemption of mutual transactions from service tax.

Court's Reasoning and Analysis

The Court analyzed the principle of mutuality as established in the cited precedents, emphasizing that a club and its members do not constitute two separate legal entities for the purpose of transactions between them. It noted that the Supreme Court and High Courts have consistently held that transactions between clubs and their members lack the essential element of transfer of property or service between two distinct parties, which is a prerequisite for taxation under service tax provisions.

The Court distinguished between transactions with members and non-members, observing that only transactions with non-members can attract service tax. It found the Department's argument that the club's legal incorporation negates mutuality unconvincing, as this issue had already been addressed and rejected by the Division Bench of Jharkhand High Court.

Accordingly, the Court held that the provisions of the Finance (No.2) Act, 1994 as amended by the Finance Act, 2005, to the extent they impose service tax on services rendered by clubs to their own members, are ultra vires and cannot be enforced.

Holding and Implications

The petitions are allowed and it is declared that Section 65(25a), Section 65(105)(zzze), and Section 66 of the Finance (No.2) Act, 1994 as amended by the Finance Act, 2005, to the extent they purport to levy service tax on services provided by clubs to their members, are ultra vires.

The Court made the rule absolute with no order as to costs. The decision directly benefits the petitioners by exempting them from the challenged service tax levy on intra-member services. No broader precedent beyond the facts of this case was explicitly established, and the Department was granted a six-week stay to consider further legal recourse.

    Sports Club Of Gujarat Ltd. Petitioner(S) v. Union Of India & 3 (S)

    (PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)

    1. Three different clubs of City of Ahmedabad, named, Sports Club of Gujarat Limited, Rajpath Club Limited and Karnavati Club Limited are before this Court making almost identical prayers. Prayer made in SCA No.13654 of 2005 by petitioner - Sports Club of Gujarat Limited in Para.16(A) is as under :

    16(A) Your Lordships be pleased to issue a writ of or in the nature of mandamus declaring Section 65(25a), Section 65(105) (zzze) and Section 66 of the Finance (No.2) Act,1994 as incorporated / amended by the Finance Act,2005 to the extent that the said provisions purport to levy service tax in respect of services purportedly provided by the petitioner club to its members, as being ultra vires, beyond the legislative competence of the Parliament, unconstitutional, illegal and void.

    2. It is also prayed in Clause (B) that, 16(B).

    Your Lordships be pleased to issue a writ of or in the nature of mandamus commanding the respondents to forebear from imposing or enforcing the provisions of the Finance (No.2) Act,1994 as amended by the Finance Act,2005 or Rules, Notifications or Orders thereunder so as to levy service tax in respect of services purportedly provided by the petitioner club to its members.

    3. Heard learned Senior Advocate Mr.S.N.Soparkar with learned advocate Mr.V.N.Nair for petitioner in SCA No.13654 of 2005, learned Senior Advocate Mr. Mihir Joshi with learned advocate Mr.V.N.Nair for petitioner in SCA No.13655 of 2005 and learned Senior Advocate Mr.S.I.Nanavati with learned advocate Mr.V.N.Nair for the petitioner in SCA No.13656 of 2005.

    4. Learned Senior Advocates for the petitioners made a common argument that the matters are covered by the judgments which are more than one in number but, last in the line is the judgment of the Division Bench of Jharkahnd High Court at Ranchi in the matter of Ranchi Club Ltd. v. Chief Commr. of C.Ex & S.T., Ranchi Zone, reported in 2012 (26) S.T.R. 401 (Jhar.).

    Learned Senior Advocates submitted that the principle which fell for consideration of the Division Bench of Jharkhand High Court was the principle of mutuality and in this regard, learned Senior Advocates invited attention of the Court to the facts set out in the said judgment in Para.3 which reads as under :

    As we have noticed that petitioner's contention is that petitioner is a club and also registered company under the Companies Act, 1956. The petitioner is giving service to its members but the club is formed on the principle of mutuality and, therefore, any transaction by the club with its member is not a transaction between two parties. However, being a company, it may enter into a transaction with anybody, a 3rd person, not a member, then in that situation, this club becomes a legal entity and can certainly enter into any transaction and such transaction are not on the principle of mutuality and, therefore, may be liable to any tax as a transaction between two parties. However, when the club is dealing with its members, it is not a separate and distinct individual. It is submitted that in identical facts and circumstances, however, in the matter of imposition of sales tax, when the club was expressly included in the statutory definition of 'dealer' under Madras General Sales Tax Act, 1959, so as to bring the club within the purview of taxing statute of the Madras Sales Tax, the Hon'ble Supreme Court, in the case of the Joint Commercial Tax Officer Vs. The Young Mens' Indian Association, considered the definition of the 'dealer' by which the club was declared dealer and after considering the definition of sale as given in the Act of 1959 and explanation-I appended to Section 2(n), specifically declaring the sale or supply or distribution of goods by a club to its members whether or not in the course of business was declared deemed to be a sale for the purpose of the said Act. In that situation, Hon'ble Supreme Court considered the issue that the club is rendering service or selling any commodity to its members for a consideration then whether that amounts to sale or not. Hon'ble Supreme Court held that it is a mutuality which constitutes the club and, therefore, sale by a club to its member and its services rendered to the members, is not a sale by club to the members. In sum and substance, the ratio is that for a transaction of sale, there must be two persons in view of this judgement as well as in view of the Full Bench Judgement of this Court delivered in the petitioner's own case i.e., Commissioner of Income Tax Vs. Ranchi Club Limited reported in 1992(1)PLJR 252 (Pat) (Fb). The Full Bench of this Court while considering the identical issue in the matter of imposition of income tax, observed that no one can earn profit out of himself on the basis of principle of mutuality and held that income tax cannot be imposed on the transaction of the club with its members. (emphasis supplied.)

    5. Learned Senior Advocates for the petitioners invited attention of the Court to Para.15, 16 and 17 which are reproduced for ready perusal.

    15. The question which was considered by the Hon'ble Supreme Court in the case of Joint Commercial Tax Officer, Harbour Division, II-Madras Vs. The Young Men's Indian Association reported in 1970(1) SCC 462 was that whether the supply of various preparations by each club to its members involve a transaction of sale within the meaning of Sales of Goods Act, 1930. Hon'ble Supreme Court held that -

    Thus in spite of the definition contained in Section 2(n) read with Explanation I of the Act if there is no transfer of property from one to another there is no sale which would be exigible to tax. If the club even though a distinct legal entity is only acting as an agent for its members in matter of supply of various preparations to them no sale would be involved as the element of transfer would be completely absent. This position has been rightly accepted even in the previous decision of this Court .

    The Hon'ble Supreme Court held so after considering the English Law also and observed that the law in England has always been that members' clubs to which category the clubs in the present case belong cannot be made subject to the provisions of the Licensing Acts concerning sale because the members are joint owners of all the club property including the excisable liquor. The supply of liquor to a member at a fixed price by the club cannot be regarded to be a sale. If, however, liquor is supplied to and paid for by a person who is not a bona fide member of the club or his duly authorised agent, there would be a sale. With regard to incorporated clubs a distinction has been drawn. Where such a club has all the characteristics of a members' club consistent with its incorporation, that is to say, where every member is a shareholder and every shareholder is a member, no licence need to be taken out if liquor is supplied only to the members. If some of the shareholders are not members or some of the members are not shareholders, that would be the case of a proprietary club and would involve sale. Proprietary clubs stand on a different footing. The members are not owners of or interested in the property of the club and then the Hon'ble Supreme Court observed that above view was accepted by the various High Courts in India. The Hon'ble Supreme Court, relying upon other judgements held that members' club is only structurally a company and it did not carry on trade or business so as to attract the corporation profit tax. Therefore, in spite of specific inclusion of the club in the definition of the dealer in the Madras General Sales Tax Act, 1959 by providing an explanation to include the clubs which are selling or distributing the goods to its members for cash have been included in the definition of dealer and by explanation I to Section 2(n) defining the sale the statutory provision was made to include any transfer of property by club to its members to be a sale for the purpose of the said Act, Hon'ble Supreme Court categorically held that in absence of two, there cannot be transaction of transfer of property.

    The Full Bench of Patna High Court in the case of writ petitioner itself i.e., in the case of Commissioner of Income Tax Vs. Ranchi Club Limited (Supra), after finding that Ranchi Club is a limited company incorporated under the Indian Companies Act, considered the various clauses of the main objects of the club and relying upon various judgements, in paragraph 12 observed as under :-

    12. Therefore, by applying the principle of mutuality Members Clubs always claim exemption in respect of surplus accruing to them out of the contributions received by the clubs from their members. But this principle cannot have any application in respect of the surplus received from non-members. It is not difficult to conceive of cased where one and the same concern may indulge in activities which are partly mutual and partly non-mutual. True, keeping in view the principle of mutuality, the surplus accruing to a Members' Club from the subscription charges received from its members cannot be said to be income within the meaning of the Act. But, if such receipts are from sources other than the members, then still can it be s aid that such receipts are not taxable in the hands of the club? The answer is obvious. No exemption can be claimed in respect of such receipts on the plea of mutuality. To illustrate, a Members' Club may have income by way of interest, security, house property, capital gains and income from other sources. But such income cannot be said to be arising out of the surplus of the receipts from the members of the club.

    and answered the question in affirmative and questions referred were as under :-

    Whether, on the facts and in the circumstances of the case, the Tribunal has rightly held that the assessee-club is a 'mutual concern'?

    Whether, on the facts and circumstances of the case, the Tribunal has rightly held that the income derived by the assessee-club from its house property let to its members and their guests is not chargeable to tax?

    Whether, on the facts and in the circumstances of the case, the Tribunal has rightly held that the income derived by the assessee-club from sale of liquor, etc., to its members and their guests is not taxable in its hands?

    6. Learned Senior Advocates submitted that after the careful consideration of the facts of the case, the Division Bench of the Jharkhand High Court held as under :

    18. However, learned counsel for the petitioner submits that sale and service are different. It is true that sale and service are two different and distinct transaction. The sale entails transfer of property whereas in service, there is no transfer of property. However, the basic feature common in both transaction requires existence of the two parties; in the matter of sale, the seller and buyer, and in the matter of service, service provider and service receiver. Since the issue whether there are two persons or two legal entity in the activities of the members' club has been already considered and decided by the Hon'ble Supreme Court as well as by the Full Bench of this Court in the cases referred above, therefore, this issue is no more res integra and issue is to be answered in favour of the writ petitioner and it can be held that in view of the mutuality and in view of the activities of the club, if club provides any service to its members may be in any form including as mandap keeper, then it is not a service by one to another in the light of the decisions referred above as foundational facts of existence of two legal entities in such transaction is missing. However, so far as services by the club to other than members, learned counsel for the petitioner submitted that they are paying the tax.

    7. Learned advocate Mr.Ravani appearing for the Authorities i.e. Union of India, Commissioner of Central Excise, and Deputy Commissioner / Assistant Commissioner, Service Tax Cell, vehemently opposed the petitions and submitted that the Department has not accepted the aforesaid judgment. Learned advocate submitted that the Department has filed SLP before the Hon ble Apex Court and the judgment is under challenge. Merely because the judgment is not accepted by the Department, its persuasive value is not lost and it can always be considered by this Court for its persuasive value, more particularly when the said judgment has relied upon a decision of the Full Bench of Patna High Court in the matter of Commissioner of Income-tax v. Ranchi Club Ltd., 1992 (1) PLJR 252 (Pat) (FB), which is referred to by the Division Bench.

    7.1 Learned advocate for the Department also submitted that there is no question of mutuality because the club is a legal entity as it is incorporated under the Companies Act. This Court is unable to accept the submissions made by learned advocate for the Department because they were the very facts before the Division Bench for consideration and learned advocate for the Department could not set out any convincing grounds on which this Court should not follow the decision of the Division Bench of Jharkhand High Court.

    8. In the result, these petitions are allowed and it is hereby declared that Section 65(25a), Section 65(105) (zzze) and Section 66 of the Finance (No.2) Act,1994 as incorporated / amended by the Finance Act,2005 to the extent that the said provisions purport to levy service tax in respect of services purportedly provided by the petitioner club to its members, to be ultra vires. Rule is made absolute with no order as to costs.

    8.1 At this juncture, learned advocate for the Department prays that this judgment be stayed for a period of six weeks so as to enable the Department to carry the matter further.

    Request is granted.

    (RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) vipul Page of 12

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    Sports Club Of Gujarat Ltd. Petitioner(S) v. Union Of India & 3 (S)
    (Mar 25, 2013)