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Judgment
These appeals by special leave are against the common order dated March 8, 1976, rejecting three applications Nos. 68, 69 and 70 of 1975 made by the appellant u/s 256(2) of the income tax Act, 1961, for an order directing the income tax Appellate Tribunal to state a case and refer the question of law arising out of the Tribunal's order for the decision of the High Court. The question of law is as under :
Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that notice served on April 10, 1962, u/s 34 of the Indian income tax Act, 1922, after the coming into force of the income tax Act, 1961, and the proceedings commenced in pursuance of the said notices and the orders passed therein were invalid and bad in law ?
The High Court rejected these applications taking the view that the matter was concluded by a decision of this court as indicated in the Tribunal's order rejecting the appellant's applications made u/s 256(1) of the Act wherein it was stated that the question of law is concluded by the decision in Banarasi Devi Vs. Income Tax Officer, Calcutta,
Having heard both sides we are of the opinion that the High Court as well as the Tribunal were in error in taking the view that the question of law is concluded in the present case by the decision in Banarasi Devi Vs. Income Tax Officer, Calcutta, . The decision of this court in Banarsi Debi was considered and explained in a subsequent decision of this court in R.K. Upadhyaya Vs. Shanabhai P. Patel, . It was pointed out that the meaning of the word "issued" is to be construed in the context and the setting in which it occurs so that its meaning may vary depending on the context. The question involved for decision in the present case is the meaning of the word " issued " occurring in Section 297(2)(d)(i) of the income tax Act, 1961. This question of law arises out of the Tribunal's order and cannot be treated as concluded by the decision of this court in Banarasi Devi Vs. Income Tax Officer, Calcutta, as stated by the Tribunal as well as the High Court.
For the aforesaid reasons, these appeals are allowed. The impugned orders are set aside. The High Court is required to direct the Tribunal to state a case and refer to it the aforesaid question of law for its decision.
No costs.