Commissioner of Income Tax vs R.R. Pictures

N.V. Balasubramanian, J.

In pursuance of the directions of this court, the Tribunal has stated a case and referred the following questions of law for our consideration in

relation to the assessment year 1966-67 of the assessee, :

Whether on the facts and in the circumstances of the case, the Tribunal was justified in setting aside the order of the Commissioner (Appeals)

with a direction to him to reconsider the penalty imposed u/s 27(1)(c) on merits ?

Whether, on the facts and in the circumstances of the case, the Tribunal had jurisdiction to entertain the assessee''s plea for giving a fresh

opportunity to argue its case on merits before the Commissioner (Appeals) especially when it neither filed a regular appeal against the order of the

Commissioner (Appeals) or even cross-objection against the departmental appeal ?

The assessee filed the return of income on 18-2-1970, showing the income of Rs. 64.310. Later on, he filed a revised return of income on 26-

12-1990, showing the income as Rs. 1,00,595. The assessment was made by the Income Tax Officer making certain additions. Later on, the

Income Tax Officer instituted penalty proceedings and imposed a penalty of Rs. 60,000 by his order dated 27-3-1980. On appeal, the

Commissioner (Appeals) held that the Income Tax Officer has no jurisdiction to levy the penalty as according to him the order of penalty ought to

have been passed by the Inspecting Assistant Commissioner and the Income Tax Officer lacked the necessary jurisdiction to pass the order of

penalty. The Commissioner (Appeals) also made an observation to the effect that since the amounts had been voluntarily returned, it was not right

to contend that there was no concealment and the amount of penalty shall be confined to the sum of Rs. 37,533, which represented the actual

concealed income. The Commissioner (Appeals) has allowed the appeal preferred by the assessee and cancelled the penalty levied by the Income

Tax Officer on the ground of lack of jurisdiction of the Income Tax Officer to levy the penalty.

Aggrieved by the order of the Commissioner (Appeals), the revenue preferred a further appeal before the Tribunal. The Tribunal, following the

decision of the Supreme Court in the case of Jain Bros. and Others Vs. The Union of India (UOI) and Others, , held that the Income Tax Officer

has the necessary jurisdiction to impose the penalty and that part of the order of the Commissioner (Appeals) was set aside. At the time of hearing

the appeal before the Tribunal, the authorised representative of the assessee raised a point that the matter should be remitted back to the

Commissioner (Appeals) on the ground that the question whether there was an inflation in the funds on the first day of the previous year was not

considered by the Commissioner (Appeals) when he considered the matter earlier. The Tribunal, therefore, felt that in the interest of justice, the

matter should be remitted back to the Commissioner (Appeals) and the same should be disposed of in accordance with law. It is against this order

of the Tribunal, the revenue has sought for a reference.

Heard Mr. T.C.A. Ramanujam, learned senior standing counsel for the revenue. His only submission was that the Tribunal, instead of remitting

the matter back to the Commissioner (Appeals) should have decided the question on merits.

We have carefully considered the contention of Mr. Ramanujam, but we are unable to accept the same. The case of the authorised

representative of the assessee before the Tribunal was that the Commissioner (Appeals) has not considered the matter properly at the time of

considering the question as to whether the Income Tax Officer was justified on the facts of the case that the penalty should be levied. The Tribunal

felt that the interest of justice would be met by directing the Commissioner (Appeals) to rehear the matter on merits. As the assessee succeeded in

the appeal, there was no occasion for him to file the appeal. When the Tribunal decided the matter against it on the question of jurisdiction of the

Income Tax Officer to levy the penalty, it made a plea that the matter should be remitted to consider the case by the Commissioner (Appeals). No

doubt, the Tribunal could have gone into the question on merits as the point was raised by the assessee. Instead, it exercised its discretion and

remitted the matter to the Commissioner (Appeals). Hence, we do not find any justifiable reason to disturb the order of the Tribunal as it has

exercised its discretion properly and in proper grounds, and has remitted the matter back to the Commissioner (Appeals) to decide the matter

afresh on merits. Accordingly, both the questions referred at the instance of the revenue are answered against the revenue and in favour of the

assessee. No costs.

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