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Dream 11 Is A Game Of Skill, Not Chance; Bombay HC Dismisses PIL Against The Fantasy League
The Division Bench of Justices Ranjit More and Bharati Dangre of Bombay High Court found no merit in allegations of tax evasion by Dream 11 and also dismissed a PIL, filed by advocate Gurdeep Sachar to initiate criminal proceedings against Dream 11 Fantasy Pvt Ltd.
Echoing the Punjab & Haryana High Court’s 2017 judgment which had dismissed a similar plea, the Bombay High Court held,“It can be seen that success in Dream 11’s fantasy sports depends upon user’s exercise of skill based on superior knowledge, judgement and attention, and the result thereof is not dependent on the winning or losing of a particular team in the real world game on any particular day. It is undoubtedly a game of skill and not a game of chance."
The petitioner contended that fantasy games are nothing but a means to lure people to spend their money to make quick earnings by taking chances. He further argued that most people end up losing their money in the process.
Senior Advocate Vikram Nankani, appeared for the promoters of Dream 11, argued that there was no gambling or betting involved as the game requires participants to make a studied decision to select players in their team before match day.
The Bombay High Court rejected the claims of gambling or betting against Dream 11. It held,“The petitioner has lost sight of the fact that the result of the fantasy game contest on the platform of Dream 11 Fantasy Pvt Ltd is not at all dependent on winning or losing of any particular team in the real world game. Thus, no betting or gambling is involved in their fantasy games.”
The Bench was further pointed out that since the process of choosing a team did not involve any service, the question of paying Goods and Services Tax (GST) did not arise.The Bench also dismissed the petitioner’s claim of tax evasion holding that the issue would arise only if the promoter’s game involved gambling. The Court in its order said,“The allegation of the petitioner regarding GST evasion or erroneous classification is also directly based on the outcome of the first issue. Only, if their Online Fantasy Sports Gaming is 'gambling' or 'betting', there is a scope to infer possibility of any tax evasion.”
Before parting with the case, the Court also remarked that the attempt to reopen issues that have already been settled by earlier decisions is wholly misconceived. It, therefore, dismissed the case as wholly untenable and without any merit.
