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Judgment
K. Sampath, J.
The allegations as set out in the affidavit in support of the writ petition are as follows :
The petitioner is an assessee on the file of the Income Tax Officer- 1(3), Cuddalore, South Aroot Distt. in GI No. 3601-S. On 3-9-1972, there
was a search by the intelligence department in the business premises of petitioners husband and gold jewels weighing about 21 kilos and silver
articles weighing about 2 kilos were seized. Assessment proceedings were initiated by the Income Tax Department in pursuance of the alleged
materials gathered during search and on the basis of the seized articles. In 1975, the Government of India brought a scheme known as Voluntary
Disclosure of Income and Wealth. The petitioner opted for settling the dispute under the Scheme. Accordingly, the tax due on the income assessed
for the assessment year 1972-73 had been paid. However, the seized gold and silver articles were not returned to the petitioner on the ground that
the central excise authorities objected to the return of the seized articles. The petitioner filed a writ petition before this court for the release of the
articles. The court directed the department to release the articles to the petitioner. The appeal by the central excise department against the order in
the writ petition was dismissed by this court in the year 1981. While the matter was pending before this court, the assessment up to the assessment
year 1980-81 had been completed and the department raised tax demands on the petitioner as well as on the members of the Association of
Persons. The petitioner had to pay tax to the tune of Rs. 3,80,000 under the scheme, but the jewellery had not been released by the department.
She had to borrow huge amounts for payment of taxes. The Income Tax Officer charged interest under sections 139 and 217 of the Income Tax
Act. (hereinafter referred to as the Act), for the assessment years 1972-73 to 1981-82. The interest charged u/s 220 of the Act up to 31-3-1985
alone amounted to Rs. 2,08,199. On the petitioners representation to the Inspecting Assistant Commissioner to waive the interest u/s 139 and
section 217, the Income Tax Officer, after getting approval from the Inspecting Assistant Commissioner, waived the interest. As the first
respondent alone had jurisdiction to waive interest u/s 220(2A) of the Act, the petitioner filed a petition before the first respondent stating the
reasons to waive interest. However, the first respondent having rejected the petition on the ground that the petitioner had not satisfied the
conditions laid down u/s 220(2A), the present writ petition has been filed.
The grounds raised in the writ petition are as under :
The writ petitioner had complied with the three conditions laid down u/s 220(2A) of the Act. Her non-payment of the tax amount was due to
reasons beyond her control as the jewellery seized were not released by the department. She had also co-operated in the enquiry relating to the
assessment and the proceedings for the recovery. She had also to borrow huge amount to pay the tax and payment of interest u/s 220 of the Act,
on the tax amount would cause hardship. The default in the payment of tax was due to reasons beyond the control of the petitioner. If only the
department had released the articles in time, the petitioner could have paid the tax in time and avoided payment of interest u/s 220 of the Act. As
the department was itself at fault, the first respondent could not deny the benefit of section 220(2A) of the Act to the petitioner. The second
respondent also had made a recommendation to the first respondent for waiver of interest. The first respondent had not considered the
recommendation made by the second respondent. The department had waived interest under sections 139 and 217, of the Act, on the petition
filed by the petitioner explaining the circumstances under which the petitioner could not pay the tax and by the same taken the first respondent is
bound to waive the interest charged u/s 220 of the Act. The first respondent had acted arbitrarily in the exercise of the jurisidction u/s 220(2A) of
the Act.
The second respondent has filed a counter on behalf of all the respondents stating inter alia as follows :
The petition under the Voluntary Disclosure Scheme (hereinafter referred to as VDS) enabled waiver of only the interest leviable under sections
139 and 217, as well as the penalty leviable unnder section 271(1)(a), as for a valid application under the VDS, the tax payable on the income
voluntarily disclosed under the scheme ought to be paid before the application is filed and in the instant case the tax payable on the income
disclosed was not paid before the application was made and hence, though the respondents would have been justified in rejecting the petition
under the VDS and made a regular assessment resulting in the levy of interest u/s 139(8) and 217, as well as the penalty u/s 271(1)(a) valid, the
respondents did not resort to the said procedure and waived the interest levied under sections 139(8) and 217. The question of waiver of interest
leviable u/s 220(2), for non-payment of tax is not available to the disclosures made under the VDS. The order of the first respondent in refusing to
waive the interest is perfectly justified.
The jewellery was retained only to the extent of tax arrears and if the petitioner had paid the taxes, the jewellery would have been returned earlier.
Since she had not paid the taxes, the jewellery had necessarily to be retained and the petitioner could not make a complaint that she could not
effect payment because of the non-return of the jewellery.
The order of the first respondent dated 25-3-1997 reads as follows :
Madam,
Please refer to your petition dated 10-9-1985 on the subject mentioned above. The matter has been examined by the Board. After considering the
application filed by you and the report of Commissioner of Income Tax in the matter, the Board is of the view that the conditions as laid down in
section 220(2A), are not satisfied in your case and, hence, regrets its inability to interfere in the matter"".
It is fairly well settled now that the authorities exercising powers under the various provisions of the Income Tax Act, 1961 have a duty to state
the reasons for the conclusions reached by them in the course of the orders passed by them. No doubt, it is a discretionary power. But, while
exercising such a discretionary power, the authorities are duty bound to indicate in their order that they had applied their mind in that regard.
Dealing with a case arising u/s 18B of the Wealth Tax Act, 1957, the Supreme Court in Smt. Harbans Kaur etc. Vs. Commissioner of Wealth-
tax, Jullundur, observed as follows :
The words ""the Commissioner of Income Tax may in his discretion.....reduce or waive the amount of penalty"" in section 18B of the Wealth Tax
Act, 1957, clearly show that the power conferred on the Commissioner of Income Tax is to be exercised by him in such a manner as he deems
just and proper. If the conditions stipulated in the section are satisfied, the Commissioner has a discretion in the matter. In exercise of that
discretion, the Commissioner of Income Tax can either reduce the amount of penalty or he may waive the entire penalty. It is for the Commissioner
of Income Tax to decide on the facts of a particular case whether a waiver in entirety or a reduction alone is warranted. Of course, when the
Commissioner of Income Tax, intend of giving a complete waiver, chooses to give only a reduction of the penalty amount, he must indicate in his
order that he has applied his mind in that regard"".
Again, in Apex Finance and Leasing Ltd. Vs. Commissioner of Income Tax, Delhi and Others, , the Supreme Court stated as follows :
The question whether the Commissioner of Income Tax was justified on the facts and in the circumstances of the case, in refusing to exercise his
power u/s 273A of the Income Tax Act, 1961, to waive interest and penalty where the assessee has disclosed income voluntarily in a revised
return, is a question to be examined on the merits and the High Court, on a writ petition challenging such a refusal, ought to dismiss the petition on
the ground that the order was not liable to interference in exercise of its extraordinary jurisdiction"".
In that case, the Supreme Court set aside the order of the High Court and remanded the case.
In the instant case, it is the grievance of the writ petitioner that there is absolutely no indication in the order of the first respondent that it had
applied its mind to the facts of the case before rejecting the petition for waiver of interest. I am of the view that the grievance of the writ petitioner
is justified. There is really nothing in the order of the first respondent to show that it took into consideration the several grounds raised by the writ
petitioner entitling her to waiver of interest u/s 220(2A) of the Act. No doubt, it is contended by the learned senior standing counsel for the
department that under VDS, there can be no waiver of interest. However, that is not the reason given by the first respondent in rejecting the
application of the writ petitioner for waiver of interest. What the first respondent has stated in the order is that the conditions as laid down in
section 220(2A) are not satisfied in the instant case and not that cases coming under VDS are decided the purview of section 220(2A) for waiver
of interest. In these circumstances, the writ petitioner is entitled to succeed, and the writ petition is allowed.
The order of the first respondent dated 25-3-1987 in F. No. 404/279/85-ITCC is quashed. In view of the fact that the powers u/s 220(2A),
are now exercised by the second respondent and not by the first respondent, the matter is remanded to the second respondent for consideration of
the claim of the writ petitioner for waiver of interest in the light of the observations contained in this order. However, there will be no order as to
costs.
In view of the order passed in the main writ petition, the stay petition WMP No. 6230/88 is dismissed.