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Title:
The motion for consideration of the Taxation Laws (Amendment) Bill, 2021
(Motion adopted and Bill passed).
माननीय
सभापति : आइटम
नम्बर 24, कराधान
विधि (संशोधन)
विधेयक, 2021.
माननीय मंत्री
जी ।
… (व्यवधान)
THE MINISTER OF
FINANCE AND MINISTER OF CORPORATE AFFAIRS (SHRIMATI NIRMALA SITHARAMAN): Sir, I rise to move :
“That
the Bill further to amend the Income-tax Act, 1961 and the Finance Act, 2012,
be taken into consideration.”
… (Interruptions)
माननीय
सभापति : माननीय
मंत्री जी,
क्या आप इस बिल
पर कुछ बोलना चाहती
हैं?
… (व्यवधान)
श्रीमती
निर्मला सीतारमण : जी हाँ सर ।… (व्यवधान) धन्यवाद सर ।…
(व्यवधान)
Sir, as opening remarks, I would like to
say a few words on the reason why we are coming up with this Bill. … (Interruptions)
The issue
of levying income tax on income derived from the transfer of Indian assets
through the transfer of shares of a foreign company was a subject matter of
prolonged litigation. …
(Interruptions) In
2012, the Supreme Court ruled that such income is not taxable under the
existing provisions of the Income Tax Act. … (Interruptions)
Consequently,
the Finance Act of 2012 amended the Income Tax Act, 1961 with retrospective
effect to clarify that such income is taxable. … (Interruptions)
The Finance Act, 2012 also provided
that the demand raised for this income shall be valid even if the said demand
has been struck off by the courts. … (Interruptions) So,
what has happened is that this retrospective tax was brought in as a
clarificatory amendment. … (Interruptions)
However, there has been quite a lot of disagreement for this measure and even
as we were in the Opposition, we had very clearly raised this objection saying
that this is bad in law and also bad for investor sentiments. … (Interruptions)
After
coming to power in 2014 led by hon. Prime Minister, Shri Narendra Modi ji, the
Finance Minister, late Shri Arun Jaitley, in 2014, clearly made a commitment
here in the House stating that : “We do not believe in applying the law in
retrospect and we would certainly form a High-Level Committee, which will look
into all such cases”. … (Interruptions) I
am happy to say that between 2014 and till today the High-Level Committee has
dealt with this matter and we have not had one claim based on the amendment
made in 2012. … (Interruptions) However,
17 such cases were there prior to 2012 and for which it was retrospectively
applied. Out of them, two went to the court, which were stayed and the claims
could not be pursued further. … (Interruptions) But
two other cases in which the Government of India actually could not win the
case and therefore the arbitral awards were announced. … (Interruptions)
Therefore, we have waited, as was committed
by the then Finance Minister, late Shri Arun Jaitley that in-principle, we do
not believe in this. However, we could not act on it even at that time in 2014
because there were two cases going on, and the then Finance Minister, late Shri
Jaitley had very clearly said that : “We will wait for them to reach the
logical conclusion”, and the logical conclusion was reached in September, 2020
in one case and in December, 2020 in the other cases. … (Interruptions)
Those
cases were studied in detail by the Government and the Law Department, and
consultations were held with the AG. … (Interruptions) But as the
Budget Session was also contracted, we could not take up more activities at
that time. … (Interruptions)
We have
come to the next available Session, which is the Monsoon Session, which is now
on, to keep up the word given by the former Finance Minister, Shri Arun
Jaitley. Under the leadership of Prime Minister Modi, we are keeping up the
commitment of BJP that we don’t believe in retrospective application of tax. We
are fulfilling that word, हमने इस
गरिमामय सदन में
जो वायदा किया
था, उसे पूरा
करने के लिए आज
इस कानून में अमेंडमेंट
ला रहे हैं । सदन
इस पर चर्चा करे
और इस अमेंडमेंट
का समर्थन करते
हुए इसे पारित
करे ।
माननीय सभापति : प्रश्न
यह है :
“कि आयकर
अधिनियम, 1961 तथा
वित्त अधिनियम,
2012 का और संशोधन
करने वाले विधेयक
पर विचार किया
जाए ।”
प्रस्ताव
स्वीकृत हुआ।
… (व्यवधान)
माननीय सभापति : अब
सभा विधेयक पर
खंडवार विचार करेगी
।
… (व्यवधान)
माननीय सभापति : प्रश्न
यह है :
“कि खंड 2 और 3 विधेयक
का अंग बने ।”
प्रस्ताव
स्वीकृत हुआ ।
खंड 2 और 3 विधेयक
में जोड़ दिए गए
।
खंड 1, अधिनियमन
सूत्र और विधेयक
का पूरा नाम विधेयक
में जोड़ दिए गए
।
… (व्यवधान)
माननीय
सभापति : अधीर
रंजन चौधरी जी, क्या आप कुछ कहना
चाहते हैं?
… (व्यवधान)
माननीय
सभापति : अधीर
रंजन जी, please limit your
submission to the Bill only.
… (व्यवधान)
SHRI
ADHIR RANJAN CHOWDHURY (BAHARAMPUR): Sir, with all humility at
my command, I must say that the NDA parties much-hyped terror law has been
passed at the behest or the direction of the Supreme Court or at the behest of
the international arbitration. But the same Supreme Court has yesterday told
that…. … (Interruptions)
माननीय सभापति : माननीय
मंत्री जी, अब आप प्रस्ताव
करें कि विधेयक
पारित किया जाए
।
… (Interruptions)
SHRIMATI
NIRMALA SITHARAMAN: Sir, I beg to move:
“That the Bill be passed.”
माननीय सभापति : प्रश्न
यह है :
“कि
विधेयक पारित किया
जाए ।”
प्रस्ताव
स्वीकृत हुआ ।
… (व्यवधान)
12.17
hrs