Khatri, J.@mdashThis suit in substance is for a declaration that the two trust deeds dated March 14, 1959, are valid and operative and that the
two properties which are the subject-matter thereof are not liable to attachment for recovery of arrears of Income Tax from the late H. H.
Maharaja Fatehsinh Gaikwar of Baroda (hereinafter referred to as ""the settlor""). A number of consequential reliefs are claimed. The main prayer is
for setting aside the two attachments dated 25th and 27th July, 1970, ordered by the 1st defendant and his order dated August 10, 1971, whereby
he has upheld the validity of the two attachments. It is not necessary to detail other consequential reliefs, inasmuch as both sides are agreed that if
the aforesaid impugned order is upheld, the suit will have to be dismissed in its entirety otherwise; it will have to be decreed in full.
2. Almost all the material facts are admitted. The settlor is the father of the present plaintiff, H. H. Maharaja Fatehsinh Gaikwar. By the two trust
deeds executed on March 14, 1959, the settlor created the trusts in respect of two properties situated at Bombay, known as ""Chateau Windsor
and ""Chateau Marine"". He appointed himself and the plaintiff as trustees. The settlor reserved to himself the right to enjoy the properties during his
lifetime. After his demise, the properties were to be enjoyed by the plaintiff''s wife, Padmavati, if she survived him. The settlor died on July 19,
1968.
3. On March 27, 1957, the Income Tax Officer sent a certificate u/s 46(2) of the Indian Income Tax Act, 1922 (hereinafter referred to as ""the old
Act""), to the Additional Collector of Bombay for recovery of arrears of Income Tax dues from the settlor. This order, admittedly, was passed
under the old Act.
4. On March 30, 1957, the Additional Collector wrote a letter to the settlor requiring him to pay the dues within three days or show cause why
they should not be recovered from him Admittedly, it was served on him on April 4, 1957. On March 14, 1959, as already indicated, he executed
the two trust deeds in respect of the two properties. On May 12, 1959, the trust deeds were lodged with the Registrar, Bombay, for registration.
5. These deeds came to be actually registered on March 11, 1971. Meanwhile, a few material events took place which may be stated here. The
Income Tax Act, 1961, came into effect on April 1, 1962. I shall generally refer to this Act as ""the present Act"". On March 30, 1970, the 1st
defendant, who is the Tax Recovery Officer, Bombay-III, sent a notice of demand to the present plaintiff in the latter''s capacity as the heir of the
deceased settlor. He referred to the earlier certificate dated March 27, 1957 (issued to the Additional Collector, Bombay, u/s 46(2) of the old
Act), and required him to pay arrears of tax with penalty and interest within a 5 days. This notice was issued under rule 2 of the Second Schedule
to the present Act. Thereafter, on July 25, and July 27, 1970, he issued the impugned orders directing the attachment of the two properties. Here,
it may be noted that section 34 of the Wealth-tax Act, 1957, since repealed with effect from October 1, 1964, prohibited a Registering Officer
from registering any document, unless a certificate of the Wealth-tax Officer was produced to the effect that the transferor either had made
satisfactory provision for payment of the wealth-tax due to the Government or that the registration of the document would not prejudicially affect
the recovery of any existing liability under the Act. This constraint operated in respect of transfers worth over Rs. 1,00,000. Admittedly, the two
properties in question are worth far in excess of that amount. On January 8, 1971, a certificate purporting to be issued by the Income Tax Officer
(not Wealth-tax Officer) was produced and it was thereafter that the two trust deeds came to be registered on March 27, 1971.
6. The plaintiff challenged the two attachments of July, 1970, before the 1st defendant. Some other orders issued u/s 226(3) of the present Act to
the tenants residing in the two properties were also challenged. By his order dated August 10, 1971, the 1st defendant upheld the validity of the
two attachments. In substance his findings are :
(i) The registration of the two documents by the Registering Officer on March 27, 1971, was void in view of the fact that the certificate as required
u/s 230A of the present Act was not filed before him.
(ii) The certificate purporting to be under the repealed section 34 of the Wealth-tax Act, 1957, did not help the plaintiff to any extent, inasmuch as
it was not valid. At any rate, it could not take the place of the certificate u/s 230A of the present Act, which requires certification in respect of the
liabilities arising not only under the Wealth-tax Act but quite a few other Acts, also, including the old and the present Acts.
(iii) The attachment levied by the 1st defendant in July, 1970, related back to April 4, 1957, on which date the certificate u/s 46(2) of the old Act
was served by the Additional Collector, Bombay, on the settlor. For this finding, the 1st defendant relied on the provisions of rule 51 of the
Second Schedule to the present Act.
(iv) Since, on the dates of the attachments, that is to say, in July, 1970, the trusts were not registered, the property still continued to vest in the
settlor and were liable to attachment, and
(v) The trusts were void u/s 281 of the present Act, as they were created with a motive to defraud the Revenue.
7. The plaintiff challenges the validity of this order by this suit. The defendants naturally support it. When the case came up for hearing before me
on July 1, 1987, learned counsel of both sides proposed some issues and agreed that the validity of the trust deeds may be decided and the suit
finally disposed of on the basis of the findings on those issues alone, without going into the merits of the other contentions raised by the two sides.
Issues are accordingly settled with their consent. They have also filed an agreed compilation of documents and closed their respective cases
without leading any oral evidence. The issues so settled and my findings thereon are given below :
Issues Findings
1. What is the effect in law of This circumstance by itself
the fact that the actual registration does not affect the validity of
of the two trust deeds took place on the two trust deeds if they are
March 11, 1971, when the attachment otherwise valid and operative.
of the property was subsisting ?
2(a). Whether the two trust The registration is invalid for
deeds are validly registered and failure to comply with sectioin
effective in law ? 230A of the present Act.The
deeds are not effective in
iaw.
2(b). Whether the properties They are liable to be proceeded
comprised in the said deeds cannot against.
be proceeded against for the recovery
of Income Tax, penal interest, penalty
or other tax due from H. H. the late
Maharaja Pratapsingh Gaekwar as
alleged in the plaint ?
3. Whether the order dated No. It is valid and operative in
August 10, 1971, is void, illegal or its entirety.
ineffective in law ?
4. Whether the orders of No.
attachment dated July 25 and 27,
1970, are liable to be set aside ?
5. Whether the proclamation No.
of sale dated January 13, 1972, is
liable to be set aside ?
6. Reliefs and costs ? Suit dismissed with costs. Costs
of the three defendants in one
set.
Reasons for findings
8. Issue No. 2(a) : This is the central issue and can be disposed of on a short ground. I am, therefore, taking it first. The material portion of section
230A of the present Act may be reproduced verbatim with advantage :
230A. (1) Notwithstanding anything contained in any other law for the time being in force, where any document required to be registered under
the provisions of clause (a) to clause (e) of sub-section (1) of section 17 of the Indian Registration Act, 1908 (16 of 1908), purports to transfer,
assign, limit or extinguish the right. title or interest of any person to or in any property valued at more than fifty thousand rupees, no registering
officer appointed under that Act shall register any such document, unless the Income Tax Officer certifies that -
(a) such person has either paid or made satisfactory provision for payment of all existing liabilities under this Act, the Excess Profits Tax Act, 1940
(15 of 1940), the Business Profits Tax Act, 1947 (21 of 1947), the Indian Income Tax Act, 1922 (11 of 1922), the Wealth-tax Act, 1957 (27 of
1957), the Expenditure-tax Act, 1957 (29 of 1957), the Gift-tax Act, 1958 (18 of 1958), the Super Profits Tax Act, 1963 (14 of 1963), and the
Companies (Profits) Surtax Act, 1964 (7 of 1964); or
(b) the registration of the document will not prejudicially affect the recovery of any existing liability under any of the aforesaid Acts..
9. It is fairly conceded by Shri Chinoy for the plaintiff that no certificate in terms of section 230A was filed before the Registering Officer. He,
however, faintly suggests that the filing of the certificate dated January 8, 1971, u/s 34 of the Wealth-tax Act, 1957, was enough. I cannot accept
this submission for several reasons. In the first place, it should be noted that the tax liability under as many as ten different enactments (Wealth-tax
Act is just one of them) is adverted to in section 230A(1)(a) of the present Act. As against this, the certificate banked upon by the plaintiff refers to
the liability under one Act alone. Then that certificate is signed by an Income Tax Officer and not by a Wealth-tax Officer as prescribed by the
Wealth-tax Act. Thirdly, section 34 of that Act had been repealed more than six years before the two trust deeds came to be registered in March,
1971. The test of the certificate which is available at page 71 of the compilation will show that it is substantially in a form different from that
contemplated by section 34. Without dilating further, I hold that the filing of this particular certificate before the Registering Officer does not even
remotely meet the requirements of section 230A of the present Act.
10. Shri Chinoy next urges that since the two trust deeds were executed in March, 1959, and lodged for registration with the Registering Officer
on May 12, 1959, the provisions of section 230A of the present Act, which came on the statute book only with effect from October 7, 1964, will
not apply to the documents. I am afraid this contention is not sound. The obligation cast on the Registering Officer is, ""No Registering Officer shall
register any such documents"". Obviously, the crucial date would be the date on which the officer concerned proceeds to register the document.
The date of execution of the document or of its lodgment with the Registering officer is immaterial. I hold that section 230A does apply to the two
trust deeds. The fact that the registration was delayed for about 12 years is neither here nor there.
11. It follows that the registration of the two documents by the Registering officer was in direct breach of the mandatory provisions of section
230A of the present Act. This renders the registration void and ineffective in the eye of the law. Accordingly, I return a negative finding on issue
No. 2(a).
12. Issue No. 2(b) : Shri Chinoy drew my attention to section 47 of the Indian Registration Act, 1908. It says : ""A registered document shall
operate from the time from which it would have commenced to operate, if no registration thereof had been required or made, and not from the time
of its registration"". This provision could have come to the rescue of the plaintiff, only if the registration had been held to be effective in the eye of the
law. When the registration of the two deeds was compulsory u/s 17 of the Indian Registration Act, mere execution of the documents in March,
1959, will not create any rights or obligations. It follows that the two properties continued to vest in the deceased settlor till his death. After his
death, they vested in his legal representative. In July, 1970, when the attachments came to be effected, the two properties were thus squarely liable
for attachment. I return a finding to this effect on issue No. 2(b). Resultantly, the suit will have to be dismissed. However, I would like to record
findings on other issues also with sketchy reasons therefor.
13. Issue No. 1 : The circumstance that the attachment of the properties was subsisting at the time of registration of the deeds would have been
innocuous, had the registration been held to be valid. In that case, u/s 47 of the Indian Registration Act, 1908, the deeds would have become
effective from the date of their execution (March 14, 1959). However, now, the question does not survive.
14. Shri Mehta, for the defendants, however, has advanced one more submission in this context. He has referred to rules 2, 16(1) and 16(2) of the
Second Schedule to the present Act and on their basis made a submission that the two attachments of July, 1970, will relate back to April 4,
1957, on which date the certificate u/s 46(2) of the old Act was served by the Additional Collector, Bombay, on the deceased settlor. To
understand his submission, it is necessary to reproduce section 222(1) and rules 2, 16(1), 16(2) and 51 of the Second Schedule
222. (1) When an assessee is in default or is deemed to be in default in making a payment of tax, the Income Tax Officer may forward to the Tax
Recovery Officer a certificate under his signature specifying the amount of arrears due from the assessee, and the Tax Recovery Officer on receipt
of such certificate, shall proceed to recover from such assessee the amount specified therein by one or more of the modes mentioned below, in
accordance with the rules laid down in the Second Schedule.
15. Then follow the modes of recovery referred to above. They are (i) attachment and sale of the assessee''s movable property, (ii) attachment and
sale of the assessee''s immovable property, (iii) his arrest, and (iv) appointment of receiver.
2. When a certificate has been received by the Tax Recovery Officer from the Income Tax Officer for the recovery of arrears under this
Schedule, the Tax Recovery Officer shall cause to be served upon the defaulter a notice requiring the defaulter to pay the amount specified in the
certificate within fifteen days from the date of service of the notice and intimating that in default steps would be taken to realise the amount under
this Schedule.
16. Rule 48 empowers the Tax Recovery Officer to attach immovable property of the assessee.
16. (1) Where a notice has been served on a defaulter under rule 2, the defaulter or his representative in interest shall not be competent to
mortgage, charge, lease or otherwise deal with any property belonging to him except with the permission of the Tax Recovery Officer, nor shall
any civil court issue any process against such property in execution of a decree for the payment of money.
(2) Where an attachment has been made under this Schedule, any private transfer or delivery of the property attached or of any interest therein and
any payment to the defaulter of any debt, dividend or other moneys contrary to such attachment, shall be void as against all claims enforceable
under the attachment.
51. Where any immovable property is attached under this Schedule, the attachment shall relate back to, and take effect from, the date on which
the notice to pay the arrears, issued under this Schedule, was served upon the defaulter.
17. Shri Mehta argues that reading rules 2, 16(1) and (2) and 51 of the Second Schedule to the present Act together, the court should hold that
the demand notice dated March 30, 1957, by the Additional Collector, Bombay, served on the settlor on April 4, 1957, should be treated as a
notice contemplated by rule 2 and by pressing in aid rule 16(1), it should be further held that the two trust deeds of March, 1959, came into being
while the two attachments were in force. Thus, the benefit enuring to the beneficiaries under the deeds would become void under rule 16(2) as
against the claim under the attachments. Shri Chinoy countered these submissions by contending that the constraints under the Second Schedule
would materialise only if the initial notice of demand was served or issued under rule 2. He drew my attention to the portions of the rules I have
emphasised while reproducing their text in para 13 (p. 536). According to him, the notice dated March 30, 1957, does not fulfil the description of
a notice under rule 2 of the Second Schedule to the present Act and as such Shri Mehta''s submissions should not be accepted.
18. The submissions of neither counsel can be accepted in their entirety. Section 297(2)(j) of the present Act provides that notwithstanding the
repeal of the old Act, any sum payable by way of Income Tax, super-tax, interest, penalty or otherwise under the old Act may be recovered under
the present Act, but without prejudice to any action already taken for. the recovery of such sum under the old Act.
19. Admittedly, the liability of the settlor arose under the old Act. Relying on this provision, the Supreme Court has ruled in Third Income Tax
Officer, Mangalore Vs. M. Damodar Bhat, , that the liability arising under the old Act can be realised under the provisions of the present Act. It is
further clarified that it is not necessary in every case that all the sections of the present Act relating to recovery and collection, that is, sections 220
to 232, must be literally applied. Only such of the sections as are appropriate in the particular case will apply and subject, if necessary, to suitable
modifications. In other words, the procedure of the present Act will apply mutatis mutandis to the cases contemplated by section 297(2)(j).
20. The question that focally falls for consideration in the present case is whether the provisions of rule 51 and/or rule 16(1) and (2) apply to
transfers which have already been virtually accomplished before the advent of the present Act (which includes the Second Schedule) on April 1,
1962. The obvious answer is ""No"". The intention to affect transfers already completed cannot be implied from the language of rule 51 and/or rules
16(1) and 16(2).
21. As the facts in the present case are, the certificate u/s 46(2) of the old Act was sent to the Additional Collector on March 27, 1957. The letter
issued by him on March 30, 1957, to the settlor appears to be in compliance with sections 150(a) and 152 of the Bombay Land Revenue Code,
1879 (hereafter ""the Code""). The Additional Collector was obviously acting under these provisions in order to recover the dues from the settlor as
arrears of land revenue. No doubt section 150(a) prescribed that arrears of land revenue could be recovered by serving a written notice of
demand on the defaulter u/s 152. There was, however, no further provision in the Code analogous to rule 51 of the Second Schedule to the
present Act. Indeed, a study of Chapter XI of the Code which deals with the topic ""Realisation on the Land Revenue and other Revenue
Demands"" will show that where dues were to be recovered by sale of immovable property, attachment of such property was not at all
contemplated. Attachment was necessary only in the case of movable property. For immovable property, the Collector straightaway used to issue
proclamation of sale u/s 155 read with sections 165 and 166 of the Code. The finding is thus inescapable that in our case the attachment in express
terms came to be effected only in July, 1970, that is, long after the advent of the present Act.
22. For all these reasons, I hold that the provisions of rules 2 and 16(1) and(2) or 51 of the Second Schedule to the present Act are not applicable
to the facts of the present case. Had the provisions of section 230A of the present Act stood duly complied with, I would have upheld the
operative validity of the two trust deeds as against the subsequent attachment. However, on this point, the plaintiffs must fail. Issues Nos. 3 to 6 :
Learned counsel have agreed that the validity of the two trust deeds may be decided on the basis of the findings as recorded above and the suit
finally disposed of on that basis. I have recorded findings on issues Nos. 2(a) and (b) against the plaintiff.
23. Consequently, the impugned order dated August 10, 1971, made by the 1st defendant will have to be upheld. The two attachments dated July
25. and 27, 1970, are valid in law and do not deserve to be set aside. So also the proclamation of sale dated January 13, 1972. In the result, the
suit stands dismissed with costs. Costs of all the three defendants in one set.