2023 INSC 1079 1

REPORTABLE

IN THE SUPREME COURT OF INDIA

          CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  6751/2023

PUNJAB & SIND BANK                          …APPELLANT(S)

VERSUS

THE STATE OF PUNJAB  & ANR.          …RESPONDENT(S)

J U D G M E N T

The Punjab & Sind Bank is in appeal before us against

a judgment of the Punjab & Haryana High Court delivered on

24.04.2015 holding in substance sustaining the State’s claim

of priority in respect of dues under the Punjab Value Added

Tax   Act,   2005   (hereinafter   called   “the   2005   Act”)   of   a

corporate   entity,   M/S   Sumit   Engineering   Pvt.   Ltd.,

superseding the bank’s claim based on a charge created over

the immovable property of that entity (being respondent no.2

in   this   appeal).   The   said   respondent,   however,   goes

unrepresented before us when the appeal is taken up for

2

hearing.   The   proceeding   under   Section   13(2)   of   the

Securitisation and Reconstruction of Financial Assets and

Enforcement of Security Interest Act, 2002 (hereinafter called

“the   2002   Act”)   was   initiated   on   06.09.2013   as   the

respondent no.2 had made default in repayment of borrowed

amount, which was in principle approximately Rupees 2.60

crores apart from interest. On the other hand, the sum owed

to the State on account of dues under the 2005 Act was little

above Rupees 4.50 crores.

2. The State claimed first charge over the property. By a

communication  dated   23.05.2014,   the   Assistant   Collector­

cum   Excise   and   Taxation   Officer   intimated   the   Bank   of

initiation of proceeding against the respondent no.2 under the

Land Revenue Act, 1887 for recovery of the aforesaid tax

dues.   The   bank   was   also   apprised   of   attachment   of   the

property   of   the   defaulting   respondent.   The   provision   of

Section 35 of the 2005 Act was also brought to the notice of

the said respondent. It is a letter which was subject of the

writ petition brought by the bank before the High Court.

Section 35 of the 2005 Act, which stipulates:­

3

“35. Notwithstanding anything to the contrary contained in

any contract or law for the time being in force, any amount of

tax,   penalty,   interest   and   any   other   sum,   payable   by   a

taxable, registered or any other person under this Act, shall

be the first charge on the property of such person from the

date on which the amount becomes due and payable.”

3. The bank on the other hand relied on Section 35 of the

2002 Act, in support of their claim of primacy over the assets

of the defaulting borrower. This provision reads:­

“The   provisions   of   this   Act   to   override   other   laws.­The

provisions   of   this   Act   shall   have   effect,   notwithstanding

anything inconsistent therewith contained in any other law for

the time being in force or any instrument having effect by

virtue of any such law.

4. Notice under Section 13(2) of the 2002 Act was issued

on 06.09.2013. The 2002 Act was subsequently amended

with effect from 24.01.2020 upon introduction of Section 26E.

This provision reads:­

“26E.   Priority   to   secured   creditors.­   Notwithstanding

anything contained in any other law for the time being in

force, after the registration of security interest, the debts due

to any secured creditor shall be paid in priority over all other

debts and all revenues, taxes, cesses and other rates payable

to   the   Central   Government   or   State   Government   or   local

authority.

Explanation.­For the purposes of this section, it is hereby

clarified that on or after the commencement of the Insolvency

and Bankruptcy Code, 2016 (31 of 2016), in cases where

insolvency or bankruptcy proceedings are pending in respect

of   secured   assets   of   the   borrower,   priority   to   secured

creditors   in   payment   of   debt   shall   be   subject   to   the

provisions of that Code.”

4

There is a Full Bench judgment of the Bombay High

Court in the case of  Jalgaon Janta Sahakari Bank Ltd. &

Anr.   vs.   Joint   Commissioner   of   Sales   Tax   Nodal   9,

Mumbai   &   Anr.,  reported   in   2022   (5)   Maharashtra   Law

Journal 691, in which it has been held that the operation of

Section 26E of the 2002 Act would be prospective. 

5. As the State action had commenced in the year 2014,

the provision of Section 26E of the 2002 Act would not be

applicable in this case. The said provision, having prospective

effect cannot come to the aid of the bank. Thus, we will have

to examine the implication of Section 35 of the said two

statutes, i.e. the 2002 Act and the 2005 Act. 

6. In our opinion, the overriding provision of 2002 Act

does not in any way eclipse the said provision creating first

charge under the State Act. At the material point of time,

there was no inconsistency between the 2005 Act and the

2002 Act, so far as the creation of charge or priority on tax

dues   of   a   defaulting   borrower   to   the   State   is   concerned.

Section 35 of the 2002 Act does not deal with the issue of

creating priority for secured creditors, which is the specific

5

mandate of Section 35 of the 2005 Act. The latter provision

specifically deals with superiority of the State’s claim over

assets of a tax defaulter. The claim of the State, which is in

the nature of crown debt stands  statutorily  recognised as

superior claim under Section 35 of the 2005 Act, and is given

precedence. Thus, the common law principle of priority of

crown   debt,   which   principle   applies   against   unsecured

creditors only would not apply in this case. Once we examine

the aforesaid provisions, sans Section 26E of the 2002 Act,

Section 35 of the 2005 Act would prevail. 

7. We are supported in taking this view from an earlier

judgment of a coordinate Bench of this Court in the case of

Central Bank of India vs. State of Kerala & Ors., reported

in   2009   (4)   SCC   94.   In   the   said   case,   this   Court   was

examining similar provisions contained in Section 38­C of

Bombay Sales Tax Act, 1959 and Section 26­B of Kerala

General Sales Tax Act, 1963. In paragraph 116 of the report,

the position of law on this point has been explained:­

“116. The non obstante clauses contained in Section 34(1) of

the DRT Act and Section 35 of the Securitisation Act give

overriding effect to the provisions of those Acts only if there

is   anything   inconsistent   contained   in   any   other   law   or

6

instrument having effect by virtue of any other law. In other

words, if there is no provision in the other enactments which

are inconsistent with the DRT Act or the Securitisation Act,

the provisions contained in those Acts cannot override other

legislations. Section 38­C of the Bombay Act and Section 26­

B of the Kerala Act also contain non obstante clauses and

give statutory recognition to the priority of the State's charge

over   other   debts,   which   was   recognised   by   Indian   High

Courts even before 1950. In other words, these sections and

similar provisions contained in other State legislations not

only create first charge on the property of the dealer or any

other person liable to pay sales tax, etc. but also give them

overriding effect over other laws”

8. On behalf of the bank, a judgment of a Coordinate

Bench of this Court in which one of us (Aniruddha Bose J.)

was a member, was relied upon. In that judgment, being the

case of  Punjab National Bank vs. Union of India & Ors.

(2022 INSC 230) implication of a provision similar to Section

35 of the 2005 Act was not in issue. That was a case where

bank’s claim was competing with claim of the Union of India

on the basis of confiscation of the assessee’s assets under the

provisions of Section 173 Q(2) of the Central Excise Rules,

1944.   Factually,   this   case   is   distinguishable.   Another

judgment of a coordinate Bench in the case of Union of India

& Ors. vs. SICOM Ltd. & Anr., [(2009) 2 SCC 121] was cited

on behalf of the bank, in which the principle of priority of

7

crown debt was argued. This authority also did not deal with

a specific statutory provision creating first charge for State’s

tax dues as has been stipulated in Section 35 of the 2005 Act.

Thus, ratio of this authority is also not applicable in the facts

of this case. 

9.We, accordingly, find no error in the judgment under

appeal and hence affirm the said judgment. 

10.The appeal shall stand dismissed in the above terms.

11.Pending application(s), if any, shall stand disposed of.

12.There shall be no order as to the costs.

…………………………...................J.

[ANIRUDDHA BOSE]

…………………………...................J.

[SUDHANSHU DHULIA]

…………………………...................J.

        [AUGUSTINE GEORGE MASIH]

New Delhi;

December 07, 2023.

8

ITEM NO.110 COURT NO.6 SECTION IV

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

CIVIL APPEAL NO(S). 6751/2023

PUNJAB AND SIND BANK APPELLANT(S)

VERSUS

THE STATE OF PUNJAB & ANR. RESPONDENT(S)

Date : 07-12-2023 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ANIRUDDHA BOSE

HON'BLE MR. JUSTICE SUDHANSHU DHULIA

HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

For Appellant(s) Ms. Seema Gupta, Adv.

Ms. Tina Garg, AOR

For Respondent(s) Mr. Shadan Farasat, AAG

Ms. Natasha Maheshwari, Adv.

Mr. Karan Bharihoke, AOR

Mr. Rishabh Sharma, Adv.

UPON hearing the counsel the Court made the following

O R D E R

The appeal is dismissed in terms of the signed reportable

judgment, which is placed on the file.

Pending application(s), if any, shall stand disposed of.

(NIRMALA NEGI) (VIDYA NEGI)

COURT MASTER (SH) ASSISTANT REGISTRAR