RECKITT, RECKITT Vs. RECKITT

JUDGEMENT

(1.) In this case we have an appeal from Eve, J., who of the testator was a direction to pay free, not only of Income-tax, but also of what is now known as sur-tax. The will that we have to consider is that of Sir Harold James Reckitt, and it was made on November 12, 1924. His death took place on December 29, 1930. In clause 12 of his will his words were as follows : I bequeath to my trustees the sum of Pound 200,000 upon trust to invest the same in any of the investments hereinafter authorised and to hold the said investments upon trust thereout to pay my wife during her life the annual sum of Pound 5,000 free in income-tax. There are no further directions that are relevant. There is no direction to pay in quarterly payments, or equal quarterly payments, the words pay my wife during her life the annual sum of Pound 5,000 free of income-tax. Eve, J., has held that that freedom so prescribed included freedom from sur-tax as well as income-tax. Counsel for the appellants, who have presented to us, both of them very useful and helpful arguments, contend that those words ought to be confined to income-tax alone, and cannot be made to cover the sur-tax. I am not unmindful that a distinction between what is known as sur-tax, or super-tax, and income-tax can be drawn. I will use in future the words super-tax, because sur-tax was introduced by the Finance Act of 1927, s. 38, sub-s. 1(b), but although the name is different I agree with Bennett, J., who said in the case Hulton, In re : Hulton Vs. Midland Bank Executor and Trustee, Ltd., after going very carefully through the provisions relative to the matter : In every essential feature, super-tax and sur-tax are, in my judgment, the same tax. Now what is super-tax ? It was originally imposed by the Finance (1909-10) Act, 1910, s. 66. By that section it is declared that : In addition to the income-tax charged .... there shall be charged, levied and paid for the year .... in respect of the income of any individual, the total of which from all sources exceeds a certain standard, an additional duty of income-tax (in this Act referred to as super-tax ....) Those words are reproduced not in section 4 of Income Tax Act, 1918. The relevant words are exactly the same : an additional duty of income tax (in this Act referred to as super-tax) The question has arisen whether or not, for the purposes of the collection of super-tax, it was possible to rely upon the section which leaves standing, for the purpose of the maintenance and collection of income-tax, those sections from year to year. In the case of Bowles V/s. Att- Gen., the question arose whether section 30 of the Customs and Inland Revenue Act, 1890, applied for the purpose of the super-tax, and Parker, J., said, in the course of the argument : Is not section 30 of the 1890 Act kept in operation for the purpose of collecting super-tax in due time ? We all of us remember of controversy that took place in which Mr. Bowler was the champion. Parker, J., said (81 L.J. Ch., at pp. 161, 162; [1912] 1 Ch., at p. 134) : The only question I have to decide in this action is whether this section applies not only to ordinary income-tax, but the super-tax as well. In other words, I have to determine whether super-tax is a duty of income-tax within the meaning of this section, and he held that it was that it was. He so held, in spite of a differentiation which it is not difficult to make, and which has been forcibly presented to us in the argument for the appellants. It is said that it is not the income tax for the year, but an additional tax. It is said, quite truly, that for the purposes of super-tax here is a duty cast upon every person chargeable therewith to give notice that he is chargeable to it, which shows that the initiative lies upon the subject, where in the case of the income-tax the assessment is made upon him by the surveyor of taxes. More than that, by sub-section 6 of section 7 of the Income Tax Act, 1918, it was necessary to declare that : All provisions of this Act relating to persons.... to be chargeable with income-tax, and to income- tax assessments, and to appeals against those assessments, and to the collection and recovery of income-tax,.... shall, so far as they are applicable, apply to the charge, assessment, collection, and recovery of super-tax ... Therefore it can be said that here is something which is an additional income-tax. It is called a super-tax, but the mode of its incidence the mode of its initiation, and the mode of its collection, are different. I pointed that out in the Michelham Case, where I said (14 L.T. at p. 168; 15 Tax Cas. at p. 750) : The fact that it is paid or may be paid a little differently from the income-tax, that deduction does not apply, does not alter its character. The consideration, therefore, of the nature of super-tax seems to disclose that, in spite of the criticism that might be offered on which differentiation between it and income-tax can be founded, the difference is not effective to destroy the fact that it remains an additional duty of income-tax within the statutes to which I have referred, and for the purposes of the payment. With those observations I feel myself unable to carry into effect any differentiation between the income-tax and super-tax when the words income- tax are used, as they are used in this clause 12 of this will. I am not unmindful of the inconvenience which would be caused to those who have to fulfill the duty cast upon them by this direction in law. Counsel has pointed that out quite plainly. It is easy to deal with income- tax which has to be deducted, but the duty in relation to super-tax is quite a different one, and more burdensome. In spite, therefore, of a desire, from matters of convenience, to hold that income-tax is income-tax, and super-tax is super-tax, I find it impossible to disregard to authority to which I have referred in the sequence of statutory phrases which are to be found in the statutes which are applicable.

(2.) I come now to the question of authority. We have been referred to three or four authorities which have been decided upon this point. Peterson, J., in the earliest case to which our attention was directed, that is, the case of Crawshay In re; Crawshay V/s. Crawshay, held that the phrase clear of all deductions, including income-tax, did not include super-tax. The question was : Did that include super-tax ? The nature of super-tax is that it is paid upon an assessment made direct by the assessor; it is not paid by deduction, and rules 19 and 21 do not apply. You cannot deal with it in that way. Thus where you have the word, deduction, indicating that the freedom which is to be allowed is in the course of deduction allowed, or not allowed - where you have the system of deduction - you may come to a different conclusion where those words do not appear, and as I have already stated they do not appear, and as I have already stated they do not appear in the present case. Then comes the case of Doxat, In re; Doxat V/s. Doxat, in which Sargant, J., took a different view. The words that had to be considered in that case were : I give to my wife an annuity of Pound 2,500 during her life, free of income-tax and of all other deduction. There the Judge held, again relying upon the words introduced by reference to the deduction, that the widow was entitled to the amount of the annuity free from income-tax, and from super-tax. But it will be observed in both those cases that close attention was directed to the actual words used in order to determine what was the meaning of the direction given in the will.

(3.) Then comes the judgment of Russel, J., in Bates, In re; Selmes V/s. Bates. In that case there was a gift to the wife of such a sum in every year as, after the deduction of income-tax for the time being payable in respect thereof, will leave a clear sum of Pound 2,000. Russell, J., held that that was free of income-tax only, and that the wife was not entitled to payment of any sum in respect of super-tax. He founded his judgment upon the reference to deduction, and pointed out (94 L.J. Ch., at p. 191; [1925] Ch., at p. 159) : Super-tax was not a charge in respect of any particular annuity or sum, but was a charge in respect of the recipients whole income and was not a matter with which the trustees would be charged or concerned at all. He is dealing there with the judgment of Peterson, J., but as he puts it : The question is : Did the testator mean that only income-tax in respect thereof was to be deducted, and that super-tax was not to be deducted ? He then holds that : The testator did not intend that in addition to income-tax being deducted a proportion of the super-tax payable by his wife in respect of her total income should also be deducted. In the use of the words : such a sum in every year as, after deduction of the income-tax for the time being payable in respect thereof, will leave a clear sum of Pound 2,000 is a restrictive indication. But in the present case the trustees are directed to hand over a sum of Pound 5,000 in each year. I have pointed out that it is not prescribed in what installments that is not be paid. No reference is made to the system, or the power of the trustees to make deduction; it is simple that a total sum in each year is not be paid free of income-tax. As I have pointed out, whatever you may call it, call it super-tax, or call it sur-tax, it still remains in essence an additional income-tax and, that being so, there being no indication to restrict the words to income-tax as known for so many years, it must follow that immunity is given in respect of what is additional income-tax, and the freedom must be from both the income-tax, as we know it, and the additional income-tax to which has now been given the name of sur-tax.