Commissioner of Income Tax vs Vijaya Productions (P.) Ltd.

R. Jayasimha Babu, J.—The question of law referred to us was at the instance of the Revenue arising out of the assessment of the

respondent''s income for the assessment year 1968-69 is ""whether, on the facts and in the circumstances of the case, the Appellate Tribunal was

justified in cancelling the order passed by the Income Tax Officer u/s 154 as infructuous when the earlier order u/s 155(5) has not become final

because of the pendency of the reference ?

During the pendency of this reference, the validity of the order made u/s 155(5) came to be finally adjudicated by the Supreme Court in Civil

Appeals Nos. 256-261 of 1984- CIT v. Vijaya Production P. Ltd., (2000) 243 ITR 181 (SC) . The apex court by its judgment dated January

15, 1998, has held that the order of the Income Tax Officer withdrawing the development rebate already allowed for the assessment years 1965-

66 to 1972-73 was valid as the assessee''s proprietary business has been converted into a partnership firm.

The clear consequence of the order of the apex court is that the order of the Income Tax Officer withdrawing the development rebate was at all

times a valid order from the time the order was made, including the time at which the order of rectification was made. The Appellate Tribunal was

clearly in error in holding that the order of rectification u/s 154 was infructuous.

Learned counsel for the assessee submitted that at the time the order u/s 154 was made there was no valid order u/s 155(5) as the order that

had been made under that provision had been cancelled by the Appellate Tribunal. The correctness of the decision of the Tribunal was very much

a matter in issue and was the very question that was decided by the apex court, in the civil appeal (see CIT v. Vijaya Production P. Ltd., (2000)

243 ITR 181 (SC) ), referred to earlier. That the question regarding the validity of the order made u/s 155(5) had not attained finality and that

finality was attained only on January 15, 1998, when the apex court delivered the judgment in the civil appeal (see CIT v. Vijaya Production P.

Ltd., (2000) 243 ITR 181 (SC) ), referred to earlier. It is, therefore, not possible to accept the submission made for the assessee that at the time

the order of the Income Tax Officer was made u/s 154 there was no valid order u/s 155(5). The order made under that provision which had been

set aside was later restored and that restoration relates back to the date on which that order was first made.

It has been found by the apex court that the assessee was not entitled to the development rebate which had been allowed for the assessment

years 1965-66 to 1972-73. The order u/s 155(5) was warranted on account of the conversion of the assessee''s proprietary business into a

partnership firm. The order made u/s 154 was a valid order.

The order of the Tribunal cannot be sustained. The question referred to us is answered in the negative, in favour of the Revenue and against the

assessee. The Revenue shall be entitled to costs in a sum of Rs. 1,000.