Income-tax Officer, Tuticorin
v.
T. S. Devinath Nadar & Ors
(Supreme Court Of India)
Civil Appeals Nos. 2154 to 2158 of 1966 | 25-10-1967
Mitter, J.
1. This group of five appeals by special leave arises out of a common order made under Art. 226 of the Constitution of the High Court of Judicature at Madras. The appeals involve the interpretation of S. 35 (5) of the Income-tax Act, l922.
2. The facts in Civil Appeal No. 2154 of 1966 - relevant for the disposal of the appeal, taken by way of sample, are as follows. The respondent along with his four brothers were partners of a registered firm carrying on business in gunnies. The assessment of the firm for the year l943-44 was completed on January 22, 1946 and the share Income of each partner was determined at Rs. 8,265. The assessment of the respondent as individual was completed on January 24, 1946 wherein was included his income from the partnership just noted. Subsequently, the assessment of the firm was reopened by proceedings under S. 34 (1) (a) of the and a sum of Rs. 90,000 was added to the income of the firm liable to be brought to tax. The notice under S. 34 was issued on September 11, 1952 and the reassessment of the firm took place of May 30, 1959. On July 24, 1959 notice under S. 35 (5) of the was served on the respondent for rectification of his assessment as an individual. The rectification was ultimately ordered to be made on August 31, 1959. The respondent applied to the High Court for quashing the said order.
3. When the matter came to be beard by the High Court of Madras, there were already three reported decisions of this Court bearing on the interpretation of S. 35 (5) of the. In the last of these decisions, a doubt had been cast as to the correctness of the two earlier decisions but the High Court felt that the decision in Second Addl. Income-tax Officer v. Atmala Nagaraj, 1962-46 ITR 609 [LQ/SC/1962/190] (SC)being, the second decision of this Court in point of time, was fully applicable to the cases before it and in view of the matter the order of rectification was quashed. Hence these appeals.
4. Before talking note of the earlier decisions of this Court, it would be appropriate to consider the relevant provisions of the Income-tax Act and interpret the m as if the matter were res integra.If the result leads to a, conflict of decisions, we will have to examine the question as to whether the view taken in an earlier case should be adhered to. It is only when this Court finds itself unable to accept the earlier view that it would be justified in deciding these appeals in a different way.
5. The two sub-section of S. 35 which call for interpretation are transcribed as follows :
"35. Rectification of mistake.- (1) The Commissioner or Appellate Assistant Commissioner may, at any time within four years from the date of any order Passed by him in appeal or, in the case of the Commissioner, in revision under Section 33- A and the Income-tax Officer may, at any time within four years from the date of any assessment order or refund order passed by him on his own motion rectify any mistake apparent from the record of the appeal, revision, assessment or refund as the case may be, and shall within the like period rectify any such mistake which has been brought to his notice by an assessee :
Provided that no such rectification shall be made, having the effect of enhancing an assessment or reducing a refund unless the Commissioner, the Appellate Assistant Commissioner or the Income-tax Officer, as the case may be, has given notice to the assessee of his intention so to do and has allowed him a reasonable opportunity of being heard :
Provided further that no such rectification shall be made of any mistake in any order passed more than one year before the commencement of the Indian Income-tax (Amendment) Act, 1939.
(2) to (4) * * * * *
(5) Where in respect of any completed assessment of a partner In a firm it is found on the assessment or re-assessment of the firm or on-any reduction or enhancement made in the income of the firm under Section 31, S. 33, S. 33-A. Section 33-B, Section 66 or Section 66- A that the share of the partner in the profit or lose of the firm has not been included in the assessment of the partner or, if included, is not correct the inclusion of the share in the assessment or the correction thereof, as the case may be, shall be deemed to be a rectification of a mistake apparent from the record within the meaning of this section, and the provisions of sub-section (1) shall apply thereto accordingly the period of four years referred to in that sub-section being computed from the date of the final order passed in the case of the firm.
(6) to (10)* * *".
S. 35 (5) was brought on the statute book by the Income-tax (Amendment) Act, 1 (XXV of 1953). S. 1 (2) of the provided that
"Subject to any special provision made in this behalf in this Act, it shall be deemed to have come into forge on the 1st day of April, 1952."
The Amendment Act contained provisions which show that some of the amendments introduced were to be effective from dates other than 1st April, 1952. S. 19 of the of 1953 introduced sub-sections (5), (6) and (7) of S. 35 of the original Act.Under sub-s. (1) of S. 35 the Income-tax authorities mentioned therein were empowered to rectify mistakes apparent from the record. Such power could, in the case of an Income-tax Officer, be exercised at any time within four years from the date of any assessment order passed by him on his own motion. The section however imposes a limitation in that the mistake must be in the record of the case itself. As a firm and the individuals composing it are separate entities for purpose of Income-tax Act, they are assessed separately. Under S. 23 (5) (a) of the when the assessee is a registered firm and its income has been assessed under sub-s. (1), sub-s. (3) or sub-s. (4) of that section the Income-tax payable by the firm itself has to be determined and the total income of each partner of the firm including therein his share of the firm's income, profits and gains of the previous year have to be assessed and the sum payable by him on the basis of such assessment has to be determined. Inasmuch however as a mistake discovered in the assessment of the firm was not a mistake apparent from the record of assessment of the individual partner, S. 35 (1) did not enable the Income-tax Officer to rectify the assessment of the individual partner because of the discovery of the mistake in the assessment of the firm.The judgment of the Andhra Pradesh High Court in K. Lakshminarayana Chetty v First Additional Income-tax Officer, Nellore, 1956-29 ITR 419 [LQ/TelHC/1955/229] : (AIR 1957 Andh Pra 159) wherein it was decided that when the mistake discovered in the assessment of the firm was not in the record of the individual partner, S. 35 (1) did not authorise the rectification of such mistakes was upheld by this Court in Income-tax Officer, Madras v. S. K Habibullah Madras, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ). S. 35 (5) removes that difficulty.It expressly provide that where it is found on the assessment or re-assessment of the firm or on any reduction or enhancement made in the income of the firm under the provisions of the specified sections that the share of the partner in the profit or loss of the firm has not been included in the assessment of the partner or, if included, is not correct, the inclusion of the share in the assessment or the correction thereof will be deemed to be a rectification of a mistake apparent from the record within the meaning of S. 35 so as to make sub-s. (1) of S. 35 applicable to the case of a completed assessment of a partner in a firm. Whereas under S. 35 (1), rectification is only possible within four years from the date of any assessment order or refund order passed by the Income-tax Officer, the starting point of computation of the period of four years under S. 35 (5) is the date of the final order passed in the case of the firm.
6. The point which has been canvassed in this case in favour of the respondent is that as the section was brought on the statute book on the 1st April, 1952 any mistake anterior to that date cannot be rectified. It was argued that the opening words of the section reading,
"Where in respect of any completed assessment of a partner in a firm" go to show that only assessments completed after the introduction of the provision i. e. on 1st April 1952, were in the contemplation of the legislature as proper subject for rectification. It was urged that according to the well-known canons of construction legislation which impairs an existing right or obligation except as regards matters of procedure, is not to have retrospective operation unless such construction is clear from the terms of the itself. This argument was sought to be fortified by a reference to sub-s. (2) of S. 1 of the Income-tax Amendment Act of 1953 on the ground that the legislature was bringing this provision on the statue book as from an anterior date and consequently no greater retrospectivity should be given to it. "
The general rule" as Halsbury puts it in Vol. 36, (third edition), page 423 :
"..................is that all statutes, other than those which are merely declaratory, or which relate only to matters of procedure or of evidence, are prima facie prospective; and retrospective effect is not to be given to them unless, by express words or necessary implication, it appears that this was the intention of the legislature."
The law was also succinctly stated by Lord Hatherley, L. C: in Pardo v. Bingham, (1869) 4 Ch A 735 where on the question as to whether a statute operated retrospectively it was said
"In fact, we must look to the general scope and purview of the statute, and at the remedy sought to be applied, and consider what was the former state of the law, and what it was that the Legislature contemplated."
7. Applying the above principles, we find that the aim of the legislation was to bring into line the assessment of the individual partner with that of the firm. It was well known that in many cases a firm's final assessment dragged on for years while the assessments of the individuals composing of it were completed long before the assessment of the firm itself because in the case of individuals the matter was fairly simple It does not stand to reason that if the assessment of the firm is completed long after that of the individual by reason of proceedings under S. 34 or otherwise, the discrepancy in the income of the partner as shown by the assessment of the firm and as an individual should continue or be deft untouched and the obvious and logical course should be to rectify the assessment of the individual on the basic of the final assessment of the firm. Sub-s. (5) of S. 35 is only a step in that direction but the legislature in its wisdom thought it beet that assessments of individuals which had taken place before the final order in the assessment of the firm should not be disturbed except within four years therefrom. Under tax-Income-tax Act, 1922 a final assessment could not be altered except under proceedings sanctioned by S. 34 or S. 35 of the within the limits of time thereby prescribed. Leaving aside for a moment the point of time when sub-s. (5) came into the statute book, on a plain reading of the provision it appears to us that the legislature intended that the finding as to the non-inclusion of the proper share of the partner in the profit or loss of the firm in the assessment of the partner should excite the power of rectification. The power is to be exercised whenever:
"it is found on the assessment or reassessment of the firm or on any reduction or enhancement made in the income of the firm."
The subject matter of rectification is the completed assessment of a partner in a firm, This is brought out by the use of the words "where in respect of any completed assessment of a partner in a firm." There is nothing in the section to show that such "completed assessment" must take place alter the provision i. e. S. 35 (5) was brought on the statute book. What is to take place to give rise to the power of rectification is the finding on the assessment or re-assessment of the firm etc. The finding alone must be made after the section comes into force. The finding is to be given effect to or made operative on the "completed assessment" of a partner. As the mischief sought to be rectified was the discrepancy between the income of the partner assessed as an individual and his income as computed on the assessment of the firm, the legislature must be held to have made the remedy applicable whenever the mischief was discovered. There would have been nothing unjust in making the power of rectification exercisable at any time after the discovery of the discrepancy but the legislature in its wisdom did not think that the power should be used except within a limited period of four years from the date of the final order.
8. This group of appeals has been referred to a larger Bench than one of three Judges before whom the matter was opened on May 4, 1967 because of the earlier decisions of this Court. We now proceed to examine these decisions chronologically. In 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) (supra) the facts were as follows. One Mohiuddin who was a partner in two registered firms submitted returns of his incorporating therein the estimated share of losses in two firms for the assessment years 1946-47 and 1847-48. The estimate of the a assessee were accepted by the I Income-tax Officer who completed the assessment for the two years on February 20, 1950. The assessment of one of the firms for the same years was completed on October 31, 1950 but the proportionate share of the assessee for the losses was computed at much smaller figures. The assessment of the other firm for 1947-48 was completed on June 30, 1951 again for a smaller sum than that estimated by the assessee. The Income-tax officer started rectification proceedings on May 4, 1953 and ultimately passed an order for rectification on March 27, 1954 after taking into account the share of the losses as computed in the assessment of the two firms. It will be noted at once that the finding about the incorrectness of the losses of the firm as estimated by the assessee as also the completion of his assessment preceded April 1, 1952 and on the view of the section which we have taken it could not be made applicable at all. It was stated in express terms by this Court :
"The power to rectify assessment of a partner consequent upon the assessment of the firm of which he is a partner by including or correcting his share of profit or loss can therefore be exercised only in the case of assessment of the firm made on or after April 1, 1952."
The decisions in Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) there fore in no way conflicts with the view of S. 35 (5) which we have taken above. In passing, however, it may be noted that in Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) (supra) a reference was glade to sub-s.(6) of S. 35 which was introduced in the statute book by S. 19 of the Amendment Act of 1953 at the same time as sub-s. (5). There are certain words in sub s. (6) which are not to be found in sub-s. (5) and on a contrast between the language used in the two sub-sections it was observed Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) :
"When the Legislature under Cl. (6) of S. 35 expressly authorised rectification in the circumstances mentioned therein even if the assessment has been completed before the Indian Income-tax (Amendment) Act, 1953, and it made no such provision in Cl. (5), it would be reasonable to infer that the Legislature did not intend to grant to the revenue authorities a power to rectify assessments falling within Cl. (5) where the firm's assessment was completed before April 1, 1952.
This reasoning was advanced before us in aid of the argument that sub-s. (5) should have no retrospective operation beyond April 1, 1952. We do not want to express any view as to the interpretation of sub-s. (6) but in our opinion,sub-s. (5) was clearly intended to give retrospective effect to find orders made in the case of the firm by incorporation of the result thereof in the case of the partner as an individual.
9. The second decision of this Court is that of 1962-46 ITR 609 [LQ/SC/1962/190] (SC) (supra). In this case the proceedings related to the assessment of the respondent for the assessment year, 1950-51. The respondent in one of the appeals was assessed as an individual while in the other appeal the respondent was assessed as a Hindu undivided family. The original assessment was completed in both cases on January 22, 1952. The two assessees held shares in two registered firms and the shares from the profits of these firms were included in the assessable income of the two respondents. The assessments of the firms were completed by an order dated October 16, 1954 when it was found that the aggregate shares of income from the two firms in the case of each of the respondents were more than that for what they had been assessed. After starting proceedings under S. 35 an additional demand was made whereupon the respondents moved the High Court of Andhra Pradesh. After referring to Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and K. Lakshminarayana Chetty's case, 1956-29 ITR 419 [LQ/TelHC/1955/229] : (AIR 1957 Andh Pra 159) (supra) it was said :
"The assessment of the respondents was a final assessment before April 1, 1952, and sub-section (5) has not been made applicable to such assessment, either expressly or by implication. It has been given a limited retrospectivity from April 1, 1952, and it was held by this court in the cited case that it was not open to courts to give more retrospectivity to it. Resort in this case could only be taken to the law as it stood before the introduction of sub-section (5), and as determined already by this court, the record of the firm's assessment could not then be called in aid to demonstrate an error on the record of a partner's assessment. In our opinion, sub-section (5) could not be used in this case, and the decision of the High Court was right."
10. With very great respect, we find ourselves unable to concur. As we have already said, sub-section (5) becomes operative as soon as it is found on the assessment or re-assessment of the firm or on any reduction or enhancement made in the income of the firm that the share of the partner in the profit or loss of the firm had not been included in the assessment of the partner or if included was not correct. The completion of the assessment of the partner as an individual need not happen after April 1, 1952. The completed assessment of the partner is the subject matter of rectification and this may have preceded the above mentioned date. Such completion does not control the operation of the sub-section. In the result, we find ourselves unable to concur in the decision or the reasoning in Atmala Nagraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC).
11. The last case in the series is that of Ahmedabad Manufacturing and Calico Printing Co. Ltd. v. S. C. Mehta, 1963 Supp (2) SCR 92: (AIR 1963 SC 1436 [LQ/SC/1962/374] ). In this case the Court had to consider sub-section (10) of Section 35 which was introduced by S. 19 of the Finance Act, 1956. The Bench hearing this appeal was composed of five Judges and two of them, S. K. Das, J. and L. Kapur, JJ., look the view that Habibullah's case, l962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) had been correctly decided but that Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) might require reconsideration although they did not express any final opinion on that point. Sarkar, J. (as he then was) did not think that much assistance could be had from Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1 962 SC: 918)
In the matter of interpretation of sub-s. (10) of S. 35. He said further:
"There is nothing in S. K. Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) (supra) to indicate that in the opinion of the learned Judges deciding it there were any words which would indicate that sub-s. (5) was to have a retrospective operation. In my view, sub-s. (10) contains such words."
The judgment of the two other Judges Hidayatullah and Raghubar Dayal, JJ. was delivered by Hidayatullah, J. who dealt with the subject of retrospective operation of statutes elaborately and discussed Habibullah's case, 1962 Supp (2) SCR 716 = AIR 1962 SC 918 [LQ/SC/1962/25] ) (supra) at some length and expressed the view (at p. 125) (of SCR): (at p. 1448 of AIR) that although the section mentioned the final order in the firm's assessment as the starting point "there was nothing to show that this new terminus a quo must be after 1-4-1952 before subsection (5) could be used". According to Hidayatullah, J. "the words of the sub-section were entirely indifferent to this aspect" The reamed Judge was however careful to add that this must not be considered as his final opinion on sub-s. (5). Any opinion of Hidayatullah, J. even with the above qualification merits the highest respect. After giving very anxious consideration to the views expresses by the reamed Judge, we still hold that by sub-s. (5) of S. 35 the legislature intended that rectification should be made on the finding as to the incorrectness of the assessment of the firm after the provision was introduced in the statute book, viz., 1st April, 1952. There would have been nothing unjust or inequitable in the legislature directing that rectification of the assessment of the partner should always follow the assessment or re-assessment of the firm made finally. On the other hand we think rectification of the partner's assessment should logically follow the re-assessment or modification of the firm's assessment. Otherwise, there would be an unaccounted-for divergence between a person's assessment as an individual and his assessment as a partner of a firm. But the legislature, in our opinion, did not intend to disturb completed assessment of partners except within the period of time indicated earlier in this judgment and unless the finding as to the incorrectness of the firm's assessment was made after the terminus a quo above mentioned.
12. In the result, the appeals are allowed. The judgment and order of the High Court of Madras are set aside and the orders Income-tax Officer are held to be effective and binding on the respondents. In the circumstances there will be no orders to the costs of these appeals.
Hegde, J:
13. The respondents in these appeals were the partners of a registered firm carrying on business in gunnies. For the assessment year 1943-44, i.e., the assessment year ending March 31, 1944, the firm in question was assessed to tax on 22-1-46. Two days thereafter, namely on January 24, 1946, the partners of the said firm were-also assessed to tax for the assessment year 1943-44 after taking into consideration their share of profits in the firm. The Indian Income-tax Act 1922, to be hereinafter refer" red to as the, was amended by Act 25 of 1953. The said Amending Act among other provisions incorporated S. 35 (5) into the. Section 1 (2) of that Act provided that "subject to any special provision made in this behalf in this Act, it shall be deemed to have come into force on the 1st day of April 1952." On September 11, l952, theO issued notice to the firm under S. 34 of the requiring the firm to show cause why its assessment for the assessment year 1943-44 should not be re-opened and entranced for the reasons mentioned in that notice. In the proceedings that followed the assessment of the firm was substantially enhanced on 30-5-59. Thereafter, the proceedings against the respondents were initiated under S. 35 (5) read with S. 95 (1) as per the notices dated 24-7-59. In those proceedings the assessment of the respondent for the assessment year 1943-44 was enhanced. The respondents challenged the validity of those proceedings in the High Court of Judicature at Madras in writ petitions 1229-1233 of 1961 on its file. The High Court following the decisions of this Court in 1962-Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and 1962-46 ITR 609 [LQ/SC/1962/190] (SC) allowed those writ petitions and quashed the impugned orders. These appeals are directed against the said decision.
14. As the matters now stand, the question of law arising for decision is not res integra. It is concluded by the decision of this Court in Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) wherein this Court laid down that sub-s. (5) of S. 35 was not applicable to cases where the assessment of a partner of a firm was completed before April 1, 1952 even though the assessment of the firm was completed after April 1, 1952.
15. Evidently, encouraged by some of the observations in the decision of this Court in 1963 Supp (2) SCR 92 : (AIR 1963 SC 1436 [LQ/SC/1962/374] ) Mr S. K. Aiyer, learned counsel for the department contended that Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) (supra) were not correctly decided and that they should be overruled. Though the majority have not acceded to the contention of Mr. S. K. Aiyer that Habibullah's case 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) has not been correctly decided, it has accepted his contention that Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) was not correctly decided. As I am unable to concur with that conclusion, I am constrained to deliver this dissenting judgment. In my opinion, no case is made out to overrule the decision of this Court either in Habibullah's case 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) or in Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC).
16. As soon earlier, the assessments in question were made as far back as January 24, 1946. Every assessment under the is final unless the same is modified in appeal or revision or re-opened under S. 34 or rectified under S. 35.The assessment with which we are concerned in this case was neither modified in appeal or revision nor re-opened under S. 34. The question for decision is whether it can be rectified under S. 35.
17. Under the, the assessment of a firm and the assessment of its Partners are two different assessments though in assessing a partner his share in the firm's profits is added to his other income. In fact, the profits of a registered firm are subject to double tax, firstly in the hands of the firm and nextly in the hands of its partner. As the law stood prior to the amending Act 25 of 1953, the assessment of a partner could not be rectified under S. 35 (1) on the ground that the firm's assessment had been enhanced as a result of re-assessment. In other words, the re-assessment of a firm could not be considered as a mistake apparent from the records of the assessment of its partners.That was the view taken by the Andhra Pradesh High Court in 1956-29 ITR 419 [LQ/TelHC/1955/229] (AIR 1957 Andh Pra 159) and that view was accepted as correct by this Court in Habibullah's case. 1962 Supp (2 SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) (supra). Therefore ail that we have to see is whether S .35 (5) one of the group of clauses added by Act a5 of 1958 could' have been availed of by theO in making the impugned rectifications.
18. Section 35 (5), to the extent it is material for our present purpose, reads as follows:
"Where in respect of any completed assessment of a partner in a firm, it is found on the assessment or re-assessment of a firm .... that the share of the partner in the profit or loss of the firm has not been included in the assessment of the partner, or, if included, is not correct, the inclusion of the share of the assessment or the correction thereof as the case may be, shall be deemed to be a rectification of a mistake apparent from the record within the meaning of this section, and provisions of sub-section (1) shall apply thereto accordingly, the period of four years referred to in that sub-section being computed from the date of the final order passed in the case of the firm."
Section 35 (1) empowers the income-tax authorities to rectify mistakes apparent from the record of certain orders passed by them. The clause (omitting parts not material) provides that the income-tax officer may, any time within the four years from the date of any assessment order passed by him, on trig own motion, rectify any mistake apparent from the record of the assessment. As soon earlier, prior to the amending Act 25 of 1953, the0 could not have made the rectifications with which we are concerned in these appeal. Therefore, the question for decision is whether by the exercise of the powers conferred on hind by S. 35 (5), theO could have validly made the impugned rectifications
19. It may be noted that in those cases both the assessment of the firm as well as the assessment of its partners were made long before April 1, 1952. But the assessment of the firm was re-opened and the firm re-assessed after that date. In Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) this Court laid down that the legislature had given to Cl. 5 of S. 35 which was incorporated with effect from April 1, 1952, a partial retrospective operation.The provision enacted by Cl. 5 is not procedural is character. It affects the vested rights of the assessee Therefore in the absence of compelling reasons the court would not be justified in giving a greater retrospectivity to that provision than is warranted by the plain words used by the legislature. Cl. 5 of S. 35 does not purport to amend Cl. 1 of the same section It confers additional powers upon the income-tax authorities and that power cannot be exercised in respect of assessment of a firm which had been completed before the date on which the power had been invested.This Court quoted with approval the observations of the Privy Council in Income-tax Commissioner v. Khemchand Ramdas, 65 Ind App 236 at p. 245 (AIR 1938 PC 175 [LQ/PC/1938/22] at p 179):
"When once a final assessment is arrived at, it cannot, in their Lordships' opinion, be re-opened except in the circumstances detailed in Sections 34 and 35 of theand within the time limited by these sections."
From this decision the correctness of which is not doubted by the majority, it follows that S. 35 (5) is only retrospective as from April 1, 1952; it has no greater ratrospectivity and that section cannot affect vested rights.No doubt that decision was dealing with the assessment of a firm, but the ratio of that decision, in my opinion, applies with equal force to the assessment of a partner.If the assessment of a firm made before April 1, 1952 cannot be re-opened under S. 35 (1) read with S. 35 (5), the same must be equally true of the assessment of a partner of a firm.The ratio of the decision in Habibullah's cave, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) is that rights which have become final prior to April 1, 1952 cannot be affected by having recourse to S. 35 (5).
20. By applying the ratio of the decision in Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) this Court held in Atmala Nagaraj's case, l962-46 ITR 609 [LQ/SC/1962/190] (SC) that sub-s. (5) of S. 35 was not applicable to cases where the assessment of a partner was completed before April 1, 1952 even though the assessment of the firm of which he was the partner was completed after April 1, 1952. At p. 612 of the report, this is what Court observed in Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC).
"Here, the original assessment was made before the amendment, and to that assessment the amended provision cannot still be made applicable for the reason to be given by us, even though the assessments of the were after April 1, 1952, and sub-section (5) has not been made applicable to such assessment, either expressly or by implication. It has been given a limited retrospectivity from April 1, 1952, and it was held by this court in the case that it was not open to courts to give more retrospectivity to it. Resort in this case could only be taken to the law as it stood before the introduction of sub-section (5), and as determined already by this Court, the record of the firm's assessment could not then be called in aid to demonstrate an error on the record of a partner's assessment. It was further held in S. K. Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) that the provision enacted by sub-section (5) not procedural in character and that it vested rights of an assessee. In our opinion, sub-section (5) could not be used in this case, and the decision of the High Court wag right."
21. It may be noted that both the decisions in Habibullah's case, 1962 supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and Atmala Nagaraj's case 1962-46 ITR 609 [LQ/SC/1962/190] (SC) were rendered by the same Bench (consisting of S. K. Das, Hidayatullah and Shah, JJ.) I am unable to accept the contortion that Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) laid down any new legal principle. It merely applied the principle laid down in Habibullah's cave, l962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) to the facts of that case. In my opinion there is no legal buds to ditinguish the one from the other.
22. In Ahmedabad Manufacturing and Calico Ptg., Co., case, l963 Supp (2) SCR 92: (AIR 1963 SC 1436 [LQ/SC/1962/374] ) this Court was called upon to interpret the scope of sub-s. (10) of S. 35 of the which we' brought into forge on April 1, 1956 . The language d that provision is wholly different from that of S. 35 (5). It is not clear from the report why in that case it became necessary to consider the correctness of the decisions of this Court in Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC). But it appears that in the course of the arguments the correctness of those decisions was put into issue. Three separate judgments were delivered in that case, one on behalf of S. K. Das and Kapur JJ, by Das, J. another on behalf of Hidayatullah and Raghuber Dayal, JJ. by Hidayatullah J. and the third by Sarkar, J Sarkar, J. in his judgment, merely referred to Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) and not to Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC). Dealing with Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) this is what his Lordship observed
"As to S. K. Habibullah's case, 1962 Supp (2) SCR 716: (AIR 1962 SC 918 [LQ/SC/1962/25] ) I do not think that much assistance can he had from it. It applied the rule of presumption against a statute having a retrospective operation - as to which- rule, of course, there is no dispute-to sub-s. (5) of S. 35. Now cases on the construction of one statute are rarely of value in construing another statute, for each case turns on the language with which it is concerned and statutes are not often expressed in the same language. The language used in sub-ss (5) and (10) seems to me to be wholly different. There is nothing in S. K Habibullah's cave, 1962 Supp (2) SCR 716 (AIR l962 SC 918) to indicate that in the opinion of the learned fudges deciding it there were any words which would indicate that sub-s. (5) was to have a retrospective operation. In my view, sub-s. (10) contains such words. Furthermore, I do not find that the other considerations to which I have referred arose for discussion in that case. In my view, the two cases are entirely different."
23. Das, J. accepted the correctness of the decision in Habibullah's case, 1962 Supp (2) SCR 716 = (AIR 1962 SC 918 [LQ/SC/1962/25] ) but while dealing with Atmala Nagaraj's case, 1962-46 ITR 609 [LQ/SC/1962/190] (SC) he observed:
"We may point out, however, that in 1962-46 ITR 609 [LQ/SC/1962/190] (SC) this court went a step further and held that sub-section (5) of Section 35-was not applicable to cases where the assessment of the partner was completed before April 1, 1952, even though the assessment of the firm was completed after April 1, 1952. Learned counsel for the appellant frankly conceded before us that he did not wish to go as far as that and contend that even in a case where a declaration of dividend was made after April 1, 1956, sub-section (10) would not apply, because that would make sub-section (10) unworkable. The decision in l962-46 ITR 609 [LQ/SC/1962/190] (SC) may perhaps require reconsideration as to which we need not express any final opinion now, but so far as this case is concerned we see no reason why the principle in S. K. Habibullah's case, 1962 Supp (2) SCR 716 = (AIR 1962 SC 918 [LQ/SC/1962/25] ) will not apply."
But Hidayatullah, J. who as mentioned earlier was a party to both the decisions dealing with those decisions observed :
"We do not naturally express a final opinion on sub-section (5). We must leave that to a future case. We must, however say that the two earlier cases may have to be reconsidered on some future occasion."
24. For the reasons to be presently stated I would rather prefer to follow the decisions in Habibullah's case, 1962 Supp (2) SCR 716 = (AIR 1962 SC 918 [LQ/SC/1962/25] ) and Atmala Nagaraj's case, 1962-46 ITR.609 (SC) which I am sure must have been rendered after deep consideration rather than the passing doubts hesitatingly expressed by two of the learned judges who were parties to those decisions. As seen earlier, even the majority has not shared the doubts expressed by Hidayatullah, J. as regards correctness of the decision in Habibullah's case, 1962 Supp (2) SCR 716 = (AIR 1962 SC 918 [LQ/SC/1962/25] ).
25. The rule laid down in Habibullah's and Atmala Nagaraj's cases, 1962 Supp (2) SCR 716 = (AIR l962 SC 918) and 1962-46 ITR 609 [LQ/SC/1962/190] (SC) is a well settled rule. Dealing with the interpretation of taxing statutes, it is observed in Halsbury's Laws of England (Vol. 36. pp. 416-17) :
"The language of a statute imposing a tax duty or charge must receive a strict construction in the sense that there is no room for any intendment, and regard must be had to the clear meaning of the words. If the Crown claims a duty under a statute,it must show that that duty is imposed by clear and unambiguous words, and where the meaning of the statute is in doubt, it must be construed in favour of the subject, however much within the spirit of the law the case might otherwise appear to be; but a fair and reasonable construction must be given to the language used without leaning to one side or the other.
The rule that the literal construction of a statute must be adhered to, unless the context renders it plain that such a construction cannot be put on the words, is especially important in cases of statutes which impose taxation. There is no rule admitting equitable construction of a taxing statue; that is to say cases which are not within the actual words of the statute cannot be brought within the statute by consideration of its governing principle or intention."
26. Rowlatt, J. observed in Cape Brand Syndicate v. Inland Revenue Commissioners 19121-1 KB 64:
"in a taxing Act one has to look merely at what is dearly said. There is no room for any intendment. There is no equity about a tax. There is no presumption as to a tax. Nothing is to be read in, nothing is to be implied. One can only look fairly at the language used."
These principles have been accepted as correct both by the English Courts and the superior courts in this country.It is now well settled that if the interpretation of a fiscal enactment is in doubt, the construction most beneficial to the subject should be adopted even if it results in obtaining an advantage to the subject; the subject cannot be taxed unless he comes within the letter of the law and the argument that he falls within the spirit of the law cannot avail the department
27. In Commissioner of Income-tax, Bombay v. Provident Investment Co., Ltd., 1957-32 ITR 190 [LQ/SC/1957/56] = (AIR 1957 SC 664 [LQ/SC/1957/56] ), this Court quoted with approval the following passage from an earlier decision of this Court in A. V. Fernandez v. State of Kerala, 1957-8 STC 561 [LQ/SC/1957/34] = (AIR 1957 SC 657 [LQ/SC/1957/34] ) :
"If the Revenue satisfies the Court that the case falls strictly within the provisions of the law, the subject can be taxed. If, on the other hand, the case is not covered within the four corners of the provisions of the taxing statute, no tax can be imposed by inference or by analogy or by trying to probe into the intentions of the legislature and by considering what was the substance of the matter. We must of necessity, therefore, have regard to the actual provisions of the and the rules made thereunder before we can come to the conclusion that the appellant was liable to assessment as contended by the Sales Tax authorities."
28. "In Commissioner of Income-tax, Bombay v. Elphinstone Spinning and Weaving Mills Co., Ltd., 1960-40 ITR 142 [LQ/SC/1960/151] = (AIR 1960 SC 1016 [LQ/SC/1960/151] ), this Court held that if the words of the taxing statute fail, then so must the tax. The courts cannot except rarely and in clear cases, help the draftsmen by a favourable construction.
29. In Commissioner of income-tax, Bombay v Jalgaon Electric Supply Co., Ltd., 1960-40 ITR 184 [LQ/SC/1960/148] at p. 189 = (AIR 1960 SC 1182 [LQ/SC/1960/148] at p. 1185), this Court again observed :
"The income-tax law seeks to bring within the net of taxation certain class of income, and can only successfully do so if it frames a provision appropriate to that end. If the law fails and the tax payer cannot be brought within its letter, no question of unjustness as such arises."
30. In Banarsi Debi v. Income-tax Officer, Calcutta, 1964-53 ITR 100 [LQ/SC/1964/115] at p. 104 = (AIR 1964 SC 1742 [LQ/SC/1964/115] at p. 1744), it was observed :
"Before construing the section it will be useful to notice the relevant rules of construction of a fiscal statute. In Oriental Bank Corporation v. Wright, (1880) 5 AC 842 the Judicial Committee held that if a statute professed to impose a charge, the intention to impose a charge on the subject must be shown by clear and unambiguous language. In Canadian Eagle Oil Co. v. R. (1946) AC 119, Viscount Simon L. C. observed:
'In the words of Rowlatt, J........in a taxing Act one has to look merely at what is clearly said. There is no room for any intendment. There is no equity about a tax. There is no presumption as to a tax. Nothing is to be read in. nothing is to be implied. One can only look fairly at the language used.'
In other words, a taxing statute must be couched in express and unambiguous language. The same rule of construction has been accepted by this court in Gurushai Saigal v. Commissioner of Income-tax, 1963-48 ITR (SC) 1 = (AIR 1963 SC 1062 [LQ/SC/1962/292] ) wherein it was stated: it is well recognised that the rule of construction that if a case is not covered within the four corners of the provisions of a taxing statute no tax can be imposed by inference or by analogy or by trying to probe into the intentions of the legislature and by considering what was the substance of the matter, applies only to a taxing provision and has no application to all provisions in a taxing statute."
31. In Commissioner of Income-tax, Madras v. Ajax Products Ltd., 1965-55 ITR 741 [LQ/SC/1964/268] = (AIR 1965 SC 1358 [LQ/SC/1964/268] ), this Court quoted with approval the rule laid down by Rowlatt, J. in Cape Brandy Syndicate case, 1921-1 KB 64 to which reference has already been made. It went further and observed :
"To put in other words, the subject is not to be taxed unless the charging provision clearly imposes the obligation. Equally important is the rule of construction that if the words of a statute are precise and unambiguous, they must be accepted as declaring the express intention of the legislature."
32. From the foregoing decisions it is clear that the consideration whether a levy is just or unjust, whether it is equitable or not, a consideration which appears to have greatly weighed with the majority, is wholly irrelevant in considering the validity of a levy.The courts have repeatedly observed that there is no equity in a tax. The observations of Lord Hatherley, L. C., in (1869) 4 Ch A 735. "In fact we must look to the general scope and purview of the statute, and at the remedy sought to be applied, and consider what was the former state of the law, and what it was that the Legislature contemplated", were made while construing a non-taxing statute. The said rule has only a limited application in the interpretation of a taxing statute. Further, as observed by that learned judge in that very case the question in each case is "whether the legislature had sufficiently expressed its intention." on the point in issue.
33. I do not think that the impugned assessments can be said to be just or equitable even if that consideration is at all relevant. The assessments of partners of firms, whose assessments had become final before April 1,1952 cannot be reopened. There is no just or equitable ground to differentiate the case of the respondents from those assessees. As seen earlier, the assessment of the respondents had become final as far back as 1946. They would have arranged their affairs on that basis. Thirteen years thereafter, they were called upon to pay additional tax. It cannot be said that that is just or equitable.
34. This takes me to the question whether the impugned assessments come clearly within the scope of Section 35 (5). That is the only relevant consideration. But before going into that question we must remind ourselves that the assessments of the respondents had become final in the year 1946 and under the law as it stood prior to the enactment of Section 35 (5), those assessments could not have been interfered with Section 35 (5) unlike several other provisions in the amending Act of 1953 had been given only a partial retrospective effect. It is made to be operative as from April 1, 1952. In this background let us now proceed to examine Section 35 (5).
35. Before a case can be held to fall within the scope of Section 35 (5), two requirements must be satisfied, namely, (1) that the assessment or reassessment of the firm must have taken place on or after April 1, 1952, and (2) the assessment of the partner must be a "completed assessment" The next question to be decided is whether the "completed assessment referred to in Section 35 (5) includes an assessment which had become final prior to April 1, 1952.
37. I am unable to find out how the firm's assessment could have been validly reopened under Section 34, in September 1952. By the time the notice under Sec. 34 was issued the eight year's period of limitation prescribed in Section 34 had expired. But the validity of the firm's reassesment does not appear to have been challenged at any time before the hearing of these appeals. Hence it is not safe to pursue that question.
38. The concept of a "completed assessment" was introduced for the first time by the amending Act 25 of 1952. The Act as it stood till then only spoke of assessments, re-assessments and rectification of assessments. What did the legislature mean by saying "completed assessment" Sec. 35 (5). That expression is not defined in the. The legislature must he considered to have deliberately used that expression in place of the expression "assessment" an expression familiar to courts and the connotation of which is well settled. On the basis of well recognised canons of construction of statutes we must give that expression a meaning different from that given to "assessment" Evidently, the legislature used the expression "completed assessments" to distinguish that class of assessments from assessments which are final under the. It appears to me, by using that expression, the legislature intended that the assessment of a partner should not be considered as a final assessment till the assessment of the firm becomes final. In other words, the partner's assessment would continue to be tentative till the company's assessment becomes final. If that be the true interpretation of the expression "completed assessment" as I think it is, then that expression can only apply to assessments of partners made on or after April 1, 1952. The respondents' assessment as mentioned earlier had become final prior to that date. Hence the respondents' assessments cannot be considered as "completed assessments" within the meaning of that word in Section 35 (5). Consequently those assessments must be held to be outside the scope of that section.
39. Section 35 (5) neither expressly nor by necessary implication empowers the I. T. O. to reopen assessments which had become final. If the legislature wanted to confer such a power it should have said so as it did in Section 35 (6) and in several other provisions in the amending Act, Sections 3 (2), 7 (2) and 30 (2) of the. Further, if Section 35 (5) empowers the reopening of all final assessments of partners of firms, where was the need to give that provision a partial retrospectivity. That very circumstance negatives the contention of the department. Even if it is to be held that the expression "completed assessment" is an ambiguous expression, in that event also, the power conferred under Section 35 (5) could not have teen exercised to rectify the assessments in question.
40. From the foregoing it follows that the decision of this Court in Atmala Nagaraj's case 1962-46 ITR 609 [LQ/SC/1962/190] (SC) is correct.Even assuming that Section 35 (5) can receive a different interpretation and that interpretation is more reasonable than that adopted by this Court in Atmala Nagaraj's case, 1962 46 ITR 609 (SC) In that event also this Court would not be justified in overruling its previous decision, which has the force of law in view of Article 141 of the Constitution.. I am of the opinion that the decisions of this Court should not be overruled excepting under compelling, circumstances. It is only when this Court is fully convinced that public interest of substantial character would he jeopardized by a previous decision of this Court, this Court should overrule that decision Every time this Court overrules its previous decision, the confidence of the public in the soundness of the decision of this Court is bound to be shaken.
41. Re-consideration of the decisions of this Court should be confined to questions of great public importance. In law finality is of utmost importance. Legal problems should not be treated as mere subjects for mental exercise. This Court must overrule its previous decisions only when it comes to the conclusion that it is manifestly wrong not upon a mere suggestion that some or as of the members of the later Court might arrive at a different conclusion if the matter was res integra.
42. In Bengal immunity Co. Ltd. v. State of Bihar, 1955-2 SCR 603 [LQ/SC/1951/37] = (AIR 1955 SC 661 [LQ/SC/1954/175] ),this Court laid down that there is nothing in the Constitution which prevents the Supreme Court from departing from a previous decision of its own if the Court is satisfied of its error and its baneful effect on the general interest of the public. Das, Acting C. J. speaking for the majority, observed in the course of his judgment (at p. 630 of the report of SCR) = (at p. 673 of AIR) :
"It is needless for us to say that we should not lightly dissent from a previous pronouncement of this Court. One power of review which undoubtedly exists, must be exercised with due care and caution and only for advancing the public weld being in the light of the surrounding circumstances of each case brought to our notice but we do not consider it right to confine our power within rigidly fixed limits as suggested before us."
43. The question of law with which we are concerned in this case was of minor importance, at all times. It has become all the more so because of the passage of time, as it has relevance only to assessments of partners of firms made before April 1, 1952, and that too in cases where the question of enhancing those assessments arises as a result of the assessment or reassessment of the concerned firms on or after April 1, 1952. Such eases are not likely to be many.
44. For the reasons mentioned above, I dismiss these appeals with costs.
Order
45. In accordance with the opinion of the majority the appeals are allowed, the judgment and order of the High Court of Madras are set aside and the orders of rectification passed by the Income-tax Officer are held to be effective and binding on the respondents. In the circumstances there win be no order as to costs of these appeals.
46. Appeals allowed.
Advocates List
For the Appellant S.K. Aiyer & R.N. Sachthey, Advocates. For the Respondents T.A. Ramachandran, Advocate.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE CHIEF JUSTICE MR. K.N. WANCHOO
HON'BLE MR. JUSTICE G.K. MITTER
HON'BLE MR. JUSTICE K.S. HEGDE
HON'BLE MR. JUSTICE R.S. BACHAWAT
HON'BLE MR. JUSTICE VAIDYNATHIER RAMASWAMI
Eq Citation
[1968] 2 SCR 33
AIR 1968 SC 623
[1968] 88 ITR 252 (SC)
[1968] 68 ITR 252
LQ/SC/1967/306
HeadNote
**Income Tax Appellate Tribunal** **Question of limitation if survived** **Relevant Sections**: 1. Section 201(1) 2. Section 201(1-A) 3. Section 192 **Case Reference**: CIT v. Eli Lilly & Co. (India) (P) Ltd. (2009) 15 SCC 1 **Brief Facts**: - The assessee was Eli Lilly & Co. (India) (P) Ltd., a non-resident company. - The assessee paid TDS on foreign salary payments to its expatriate employees, but claimed a refund on the grounds that such payments were not taxable in India. - The Income Tax Appellate Tribunal (ITAT) held that the orders passed under Sections 201(1) and 201(1-A) of the Income Tax Act, 1961, were invalid and barred by time. - However, the Supreme Court in CIT v. Eli Lilly & Co. (India) (P) Ltd. (2009) 15 SCC 1 held that the question of limitation became academic in the case as the assessee had paid the differential tax and interest thereon. **ITAT's Decision**: - ITAT held that the orders passed under Sections 201(1) and 201(1-A) of the Income Tax Act, 1961, were invalid and barred by time. **Supreme Court's Decision**: - The Supreme Court held that the question of limitation became academic in the case as the assessee had paid the differential tax and interest thereon. - The Supreme Court also clarified that the law laid down in CIT v. Eli Lilly & Co. (India) (P) Ltd. (2009) 15 SCC 1 was only applicable to the provisions of Section 192 of the Income Tax Act, 1961. **Conclusion**: - The question of limitation survived in the case since the assessee had paid the differential tax and interest thereon. - However, the question became academic as the law laid down in CIT v. Eli Lilly & Co. (India) (P) Ltd. (2009) 15 SCC 1 was only applicable to the provisions of Section 192 of the Income Tax Act, 1961. **Keywords**: Limitation, TDS, Non-resident, Salary, Income Tax Act, 1961, ITAT, Supreme Court