C.S. Roopasingh vs Commissioner of Income Tax and Others

R. Jayasimha Babu, J.—The petitioner who had approached the Settlement Commission in the year, 1994, and who is a party to the order

made on May 2, 1995, by that Commission complains that the recovery has been effected by the Assessing Officer without any authority of law

and contrary to the terms of the Settlement Commission''s order. It is his case that the fixed deposit receipts seized after search in his premises on

December 20, 1990, had been retained contrary to the mandate of Section 132(8) of the Income Tax Act, 1961. It is not in dispute that the fixed

deposit receipts have since been encashed by the Assessing Officer for the adjustment of the amounts against the arrears of tax, etc.

The order of the Settlement Commission in so far as it is relevant for the purpose of this case is extracted and set out below :

4(b) For the assessment years 1987-88 and 1988-89, interest u/s 139(8) would be charged for a period of six months. Interest u/s 215/217

would be charged for a period of eighteen months.

4(c) For the assessment years 1989-90 to 1991-92, interest under Sections 234A, 234B and 234C would be charged as per law. However, for

the purpose of charging the interest u/s 234B, the date on which the seizure of cash was effected would be taken as the date of payment of tax.

4(d) The Assessing Officer will intimate the applicant the tax and interest payable as a result of this order. The applicant is directed to pay Rs. 10

lakhs before June 1, 1995, towards the tax and interest and the balance amount would be payable in four equal quarterly instalments, the first

instalment starting with effect from July 1, 1995. Interest u/s 245D(6A) shall be paid along with the last instalment.

4(e) The Assessing Officer would consider the applicant''s request for adjustment of the seized cash towards the tax payment arising as a result of

this order.

It is also a part on which the petitioner wants to rely.

This order relates to the assessment years 1987-88 and 1988-89. The interest chargeable u/s 139(8) and u/s 215/217 is to be for a period of

six months and eighteen months, respectively. It is merely a matter of computation. For the assessment years 1989-90 to 1991-92, interest is to be

charged under Sections 234A, 234B and 234C as per law. For the purpose of charging the interest u/s 234B, the date on which the seizure of

cash is to be taken as the date of payment of cash, the Assessing Officer is required to intimate the applicant the tax and interest payable as a result

of the order of the Settlement Commission. The petitioner was required to pay Rs. 10 lakhs before June 1, 1995, towards the tax and interest and

the balance amount in four equal quarterly instalments commencing from July 1, 1995. Interest u/s 245D(6A) was to be paid along with the last

instalment. The seized cash could be adjusted against the tax payments, if so requested by the assessee.

It is admitted by the assessee that he did not pay the sum of Rs. 10 lakhs on or before June 1, 1995. He did not also pay the balance in four

equal quarterly instalments. It is also admitted that the Income Tax Officer had made an order dated May 31, 1995, determining the tax and

interest payable by the assessee as a result of the order. That order was received by the assessee on June 15, 1995. The payments still having not

been made by the assessee, the Assessing Officer ordered notice u/s 226(3) of the Act on July 12, 1995, for the recovery of the entire amount.

That notice was issued to the bankers who held monies on behalf of the assessee, for his benefit.

Counsel for the petitioner submitted that the petitioner was unable to pay the sum of Rs. 10 lakhs as the fixed deposit receipts had been illegally

retained by the Revenue. At the time of hearing, counsel for the Revenue produced the records which show that the Commissioner had in fact

extended the time limit u/s 132(8) of the Act by adopting the reasons set out in the note put up to him by the Assessing Officer. The need for

further scrutiny of the documents, the fact of the matter being before the Settlement Commission, and the assessee having failed to make any

payments, even after the order of the Settlement Commission, were the reasons set out in the proposals. The petitioner''s grievance that the

retention of the documents is illegal is, therefore, wholly untenable. Counsel referred to the conditions required to be satisfied in that provision as

set out in the case of Commissioner of Income Tax, West Bengal III and Others Vs. Oriental Rubber Works, . Having regard to the contents of

the files produced before me I am satisfied that all those conditions have been fully complied with.

Counsel for the petitioner submitted that the recovery of the amount from others, who held money for the benefit of the assessee as also the

encashment of the fixed deposit were illegal. The encashment of the fixed deposit receipt was valid on account of the default committed by the

assessee even after the order of the Settlement Commission. It was, therefore, open to the authorities to recover the amount from and out of the

documents retained as also by requiring others, who held money on behalf of the assessee, to make the payment to the authorities. The complaint

of counsel for the petitioner that the authorities could have waited till the assessee paid the money in instalments, though appears to be reasonable,

cannot be accepted. In view of the fact that the assessee had committed default in the payment of Rs. 10 lakhs and had not come forward to pay

the amounts in instalments, the recovery effected by the Assessing Officer cannot be held to be illegal. The stand of the assessee appears to have

been that the fixed deposit receipts and other documents should not have been returned and it is only after their return, the assessee would have

become liable for the payment of the amounts directed to be paid by the Settlement Commission. The obligation to pay the money was not

postponed till such time the documents were returned. The retention of the documents was done in a manner which was in accordance with law.

The retention also did not result in the assessee being relieved from the obligation to pay the amounts required to be paid under the Settlement

Commission''s order.

In the circumstances, the petitioner is not entitled to any relief in these writ petitions. Both these writ petitions are dismissed. All the connected

miscellaneous petitions are also dismissed.