State of Tamil Nadu vs Devagiri Estate

N.V. Balasubramanian, J.

This revision petition has been filed u/s 54(1) of the Tamil Nadu Agricultural Income Tax Act, 1955, by the Special Commissioner and

Commissioner of Agricultural Income Tax, Madras, against the order passed by the Tamil Nadu Agricultural Income Tax Appellate Tribunal,

Madras, in A.T.A. No. 41 of 1996 dated 28-8-1997.

The only point that arises in the revision petition is whether the Appellate Tribunal was correct in holding that the Appellate Assistant

Commissioner has no power to enhance the assessment suo motu u/s 31(5) of the Tamil Nadu Agricultural Income Tax Act (hereinafter referred to

as the ""Act"").

The brief facts are that in the assessment made by the Agricultural Income Tax Officer certain expenditure as claimed by the assessee was

allowed and certain expenditure was disallowed and as against the disallowance, an appeal was preferred before the Appellate Assistant

Commissioner. The Appellate Assistant Commissioner found that certain expenditure allowed by the Agricultural Income Tax Officer was not

correct. Accordingly, after issuing notice u/s 31(5) of the Act, he enhanced the assessment by disallowing certain expenditure. The assessee filed

an appeal before the Tamil Nadu Agricultural Income Tax Appellate Tribunal against the disallowance of the expenditure made by the Appellate

Assistant Commissioner and contended that the Appellate Assistant Commissioner has no power to enhance the assessment u/s 31(5) of the Act

suo motu. The Tribunal, relying on the decision of this court in State of Tamil Nadu v. P.T. Marimuthu Chethar (1984) 55 STC 253 held that the

Appellate Assistant Commissioner has no suo motu power of revision with reference to the disallowance made by him. Aggrieved by the said

order of the Tribunal, the Commissioner of Agricultural Income Tax has filed the above revision.

The learned special Government Pleader appearing for the appellant submitted that the view of the Tribunal that the Appellate Assistant

Commissioner has no suo motu power of enhancement u/s 31(5) of the Act is not correct and he further submitted that under the provisions of

section 31(5) of the Act, the Appellate Assistant Commissioner has such power. He also relied on the decision of a Full Bench of this court in

State of Tamil Nadu v. Arulmurugan and Co. (1982) 51 STC 381 and submitted that the appellate authority has suo motu power of enhancement.

Though notice was served on the assessee, there is no representation on behalf of the assessee.

We carefully considered the submissions made by the learned Special Government Pleader and perused the records. The only point that arises for

consideration is whether the Appellate Assistant Commissioner has power of enhancement of assessment suo motu u/s 31(5) of the Act. u/s 31 of

the Act, an assessee is given a statutory right to prefer an appeal before the Assistant Commissioner against the order of assessment made by the

Agricultural Income Tax Officer. The powers of the Appellate Assistant Commissioner in disposing of the appeal are set out in sub-section (5) of

section 31 of the Act and the said section reads as under

Appeal against assessment.-. . .

(5) In disposing of an appeal, the Assistant Commissioner may -

(a) in the case of an order of assessment-

(i) confirm, reduce, enhance or annul the assessment

(ii) set aside the assessment and direct the Agricultural Income Tax Officer to make a fresh assessment after such further inquiry as may be

directed ; or

(b) in the case of any other order, confirm, cancel or vary such order :

Provided that no enhancement of an assessment or penalty shall be made under this section unless the appellant has had a reasonable opportunity

of being heard against such enhancement :

Provided further that at the hearing of any appeal against an order of an Agricultural Income Tax Officer, the Agricultural Income Tax Officer shall

have the right to be heard either in person or by a representative.

A fair reading of sub-section (5) of section 31 clearly shows that the Appellate Assistant Commissioner is empowered, while disposing of the

appeal filed against the order of assessment, to confirm, reduce, enhance or annul the assessment. Section 31(5) also provides safeguard to the

assessee that no enhancement of an assessment or penalty shall be made under this section unless the assessee has been given a reasonable

opportunity of being heard against such enhancement. Section 31(5) of the Act empowers the Appellate Assistant Commissioner to enhance the

assessment after giving a notice and reasonable opportunity of hearing to the assessee. We do not find any restriction in the Act precluding the

Appellate Assistant Commissioner from exercising the power of enhancement suo motu. It is well settled by the decision of the Full Bench of this

court stated supra Arulmurugan & Co.''s case (1982) 51 STC 381 that the appellate authority in an appeal is very much committed to the

assessment process and he can himself enter the arena of assessment, either by pursuing further investigation or causing further investigation on his

own initiative, and enhance the assessment. The Full Bench of this court in Arulmurugan & Co.''s case (1982) 51 STC 381, while dealing with the

powers of the Appellate Assistant Commissioner under the Tamil Nadu General Sales Tax Act held as under (headnote) :

An appellate authority under taxing enactments sits in appeal, only in a manner of speaking. What it does, functionally, is only to adjust the

assessment of the appellant in accordance with the facts on record and in accordance with the law laid down by the Legislature. An appeal is a

continuation of the process of assessment, and an assessment is but another name for adjustment of the tax liability to accord with the taxable event

in the particular tax payer''s case. There can be no analogy or parallel between a tax appeal and an appeal in civil cases. A civil appeal, like a law

suit in the court of first instance out of which it arises, is really and truly an adversary proceeding, that is to say, a controversy or tussle over mutual

rights and obligations between contesting litigants ranged against each other as opponents. A tax appeal is quite different. Even as the assessing

authority is not the taxpayer''s ''opponent'', in the strictly procedural sense of the term, so too, the appellate authority sitting in appeal over the

assessing authority''s order of assessment is not strictly an arbitral tribunal deciding a contested issue between two litigants ranged on opposite

sides. In a tax appeal, the appellate authority is very much committed to the assessment process. The appellate authority can itself enter the arena

of assessment, either by pursuing further investigation or causing further investigation to be done. It can do so on its own initiative, without being

prodded by any of the parties. It can enhance the assessment, taking advantage of the opportunity afforded by the taxpayer''s appeal, even though

the appeal itself has been mooted only with a view to a reduction in the assessment. Those are special and exceptional attributes of the jurisdiction

of a tax appellate authority. Those attributes underline the truth that the appellate authority is no different, functionally and substantially, from the

assessing authority itself.

We are of the view that the ratio laid down by this court in Arulmurugan and Co.''s case (1982) 51 STC 381 would squarely apply in respect of

the powers of the Appellate Assistant Commissioner under the Tamil Nadu Agricultural Income Tax Act as well. We are also of the view that the

Tribunal has failed to note that the decision of this court in State of Tamil Nadu v. P.T. Marimuthu Chettiar (1984) 55 STC 253 has no application

in respect of the powers of the Appellate Assistant Commissioner. This court in P.T. Marimuthu Chettiar''s case (1984) 55 STC 253, was dealing

with the powers of the Appellate Tribunal and in the appeal before the Appellate Tribunal, the parties to the appeal will be either the assessee or

the revenue, either as an appellant or the respondent, as the case may be, and the revenue being a party in the appeal can file the enhancement

petition. As far as the appeal before the Appellate Assistant Commissioner is concerned, the assessee alone can prefer an appeal before the

Appellate Assistant Commissioner against the order of assessment and the revenue is not empowered to prefer an appeal against the order of

assessment before the Appellate Assistant Commissioner. We are of the view that the revenue as a party in the appeal before the Tribunal, can file

the enhancement petition, but in the appeal before the Appellate Assistant Commissioner there is no scope for the assessing officer, not being a

party respondent to file any enhancement petition.

Hence, we are of the view that the Tribunal has misread the principles laid down in State of Tamil Nadu Vs. P.T. Marimuthu Chettiar, and held

that the Appellate Assistant Commissioner has no power to enhance the assessment. We hold that the view of the Appellate Tribunal that the

Appellate Assistant Commissioner has no suo motu power to enhance the assessment suo motu is not sustainable in law on the language of section

31(5) of the Act. Consequently, that part of the order of the Tribunal is set aside. The revision stands allowed and the matter is remitted to the

Tamil Nadu Agricultural Income Tax Appellate Tribunal for fresh consideration on the merits of the case. No costs.

OPEN