KING Vs. DOMINION ENGINEERING CO LTD

JUDGEMENT

(1.) The Crown is here the appellant in a claim to recover from the respondents, the Dominion Engineering Company Limited (hereinafter called "the Dominion Company") the sum of $10,844.46 as sales tax, together with penalties, under S. 86, Special War Revenue Act, Chap. 179 of the Revised Statutes of Canada, 1927, as amended by subsequent enactments. The claim of the Crown has been rejected by the Exchequer Court of Canada (Angers J.) and by a unanimous judgment of the Supreme Court. The terms of S. 86 (1), Special War Revenue Act, under which the Crown seeks to impose liability on the Dominion Company are as follows:- "86 (1) There shall be imposed, levied and collected a consumption or sales tax of 8 per cent. on the sale price of all goods- (a) produced or manufactured in Canada, payable by the producer or manufacturer at the time of the delivery of such goods to the purchaser thereof. Provided that in the case of any contract for the sale of goods wherein it is provided that the sale price shall be paid to the manufacturer or producer by instalments as the work progresses, or under any form of conditional sales, agreement, contract of hire-purchase or any form of contract, whereby the property in the goods sold does not pass to the purchaser thereof until a future date, notwithstanding partial payment by instalments, the said tax shall be payable pro tanto at the time each of such instalments falls due and becomes payable in accordance with the terms of the contract, and all such transactions shall for the purposes of this section, be regarded as sales and deliveries. Provided further that in any case where there is no physical delivery of the goods by the manufacturer or producer, the said tax shall be payable when the property in the said goods passes to the purchaser thereof."

(2.) The transaction which has led to the present claim was entered into between the Dominion Company and the Lake Sulphite Pulp Company Limited (hereinafter called "the Pulp Company") in 1937. On 6 August of that year a contract was concluded between these two Companies whereby the Dominion Company undertook to manufacture for and supply to the Pulp Company a pulp-drying machine with accessories and spare parts for the sum of $488,335. The contract provided that the price should be paid in nine monthly "progress payments" of $48,800 each, the first instalment to be payable on 5-7-1937 (the contract proposal having been made on 5 June) and the remaining eight instalments on 5 day of each succeeding month until a total of $439,200 had been paid. Final payment of the balance of the price was to be made after the machine was placed in operation but in no event later than six months from the date of final shipment or offer of shipment of the apparatus from the Dominion Company's works. The contract expressly provided that the property and right of possession of the apparatus should not pass from the Dominion Company to the Pulp Company until all the stipulated payments should have been fully made in cash.

(3.) The first six progress payments were made by the Pulp Company to the Dominion Company, the last payment being made on 11-1-1938, of the instalment due on 5-12-1937, which was delayed because the Dominion Company had fallen behind with the construction of the machine. Sales tax was paid by the Dominion Company on each of these instalments.