Bombay High Court
Vinodkumar Bajranglal Choudhary vs Assistant Commissioner Of Income-Tax ... on 5 November, 1993
Equivalent citations: 1994(2)BOMCR47, (1994)96BOMLR522
JUDGMENT A.A. Halbe, J.
1. Whether the assessee accused prosecuted under sections 276(C) and 277 Income Tax Act can always claim quashing of the prosecution once his revisions under section 264 and Appeals under section 271(1)(c) of Income Tax Act are allowed and original assessment is set aside or ordered to be redone?
The Answer would be "Not Always".
Having been aggrieved by the order on Ex. 43 - application denying the discharge but directing the framing of the charges under section 276(C) and 277 of the Income-Tax Act ('Act' for short), for concealing the income and making false verification in the Income-Tax return for the assessment years 1980-81 to 1988-89 and under section 420 Indian Penal Code for cheating the Income-Tax Authorities by submitting false returns passed by the Chief Judicial Magistrate, Akola in Criminal Case No. 413 of 1990, the petitioner-assessee-accused has preferred this application for quashing the above impugned order and discharging the petitioner on the ground that the entire basis of false verification of the cash credits has been set aside by the Commissioner of Income-Tax, Vidarbha, Nagpur and further quashing of all penalty proceedings arising therefrom by the Commissioner of Income-Tax (Appeals), Nagpur. It is alleged that if the basis of assessment is not set aside, the question of wrongful verification does not at all survive and that is a ratio laid down by the Supreme Court (to which I shall come later) and accordingly the application should be allowed and the criminal proceedings should be quashed. This has been countered by the revenue on the ground that the prosecution under section 276(C) and 277 of the Income-Tax Act and section 420 of Indian Penal Code is an independent proceedings and are not relatable to the results of assessment. The Court has to independently assess the question of false verification resulting in loss of revenue to the Authority and here the prima facie evidence is available to proceed with the complaint and in that light, the present application is not at all maintainable and should be rejected.
2. In order to appreciate these rival arguments, it becomes imperative to refer to the facts of the case in somewhat more details.
The present petitioner who is an income-tax payee was assessed to income-tax for the assessment years 1979-80. He had filed returns for the years 1979-80 to 1985-86 and his income was assessed and it could be legitimately said that they were the assessments on merits. Although, the learned Advocate for the revenue has chosen to treat this assessment as summary assessments, law cannot distinguish between summary assessment and assessments on merits. The petitioner files the returns for assessment years 1986-87 on 30-6-1987 in which he had attempted to show the loss of Rs. 1,61,260/-. During the course of the assessment proceedings, the Assessing Officer noticed the cash credit in the account of certain persons appearing from year to year and in some cases the amount on increase. According to the said officer, it could be said that the petitioner was introducing his own money in accounts of various persons and relatives under the guise of loans and thus avoided to pay the income tax. The Assessing Authority also noticed that the flow of this amount was directed towards the construction of the residential property of the petitioner at Malkapur. The Assessing Authority, therefore, directed the Inspector to contact the persons who extended cash credit to the petitioner and verify the genuineness of the cash credits.
3. During the pendency of the proceedings, the Assessing Officer asked the petitioner to explain those cash credit entries and the present petitioner wrote the letter dated 13-3-1989 pointing out that all the cash credits, which to the eye of the Assessing Authority appear to be bogus, were in fact genuine credits. The parties from whom those credits were secured, were financially quite well of to advance loans to him. It was also emphasised that these credits have been appearing in all the returns filed before and the Assessing Officer was pleased to accept those credits to be genuine. The confirmatory letters were also supplied in that behalf. However, with a view to buy peace and co-operate with the Department, the petitioner agreed to surrender some of the peak credits and subject himself to the tax on the enhanced income to the extent of these cash credits. It was also thought that this move would avoid the multiplicity of proceedings. The normal attitude of the assessee is to avoid conflict with revenue because the filing of the Income-tax returns is a repeated process and the assessee should, therefore, not incur wrath of the Department. All along the petitioner however maintains that these were the genuine credits. However, the petitioner along with the letter, filed revised return for the assessment year 1980-81 when he surrendered the credit of Rs. 39,000/- and invited fresh assessment. With these submissions in letter dated 13-3-1989, the Assessing Officer issued a notice under section 148 read with section 147-A of the Act for reopening of assessment pertaining to the years 1980-81 to 1988-89 on 27-3-1989. In response thereto, on 10-4-1989, the petitioner filed revised returns for the years referred to in the notice and thereafter surrendered the peak cash credits to the extent of Rs. 2,71,000/-. On this filing of revised returns, the Assessing Authority passed order on 16-9-1989 under section 143 sub-section (3) read with section 147 of the Income-Tax Act for the above assessment years. The orders were likewise passed for the assessment years 1987-88 to 1988-89 wherein also the question of cash credit was considered. This is thus brought into the purview of income-tax authorities, the income which was not assessed and which was an income from unexplained sources under section 68 of the Income-Tax Act. The Assessing Officer further initiated the penalty proceedings under section 271(1)(c) of the Act and imposed the penalty vide his separate order dated 24-4-1990.
4. On the basis of the re-assessment order dated 16-10-1989, the Revenue moved for the sanction for initiating the prosecution against the petitioner under section 276(C) and 277 of the Income Tax Act and section 420 of Indian Penal Code, and filed criminal proceeding against the petitioner before the Chief Judicial Magistrate, Akola which was registered as Regular Criminal Case No. 413 of 1993.
5. The other relevant facts which also need to be noted and which has been the plank of attack against the order are that the petitioner filed eight separate appeals against the penalty imposed under section 271(1)(c) of the Income-Tax Act and similarly the petitioner also filed eight separate revisions before the Commissioner of Income Tax, Nagpur, under section 264 of the Income-Tax Act. The further story of the prosecution is that, on 11-10-1991, the Commissioner of Income-Tax before whom the revisions were preferred set aside the order of the Assessing Authority dated 16-10-1989 and the Commissioner of Income Tax (Appeals), Nagpur also quashed the penalty proceedings. The reasons given by the Commissioner of Income-Tax entertaining the revisions were adopted by the Commissioner of Income-Tax (Appeals), Nagpur before whom the penalty proceedings were pending.
6. The case of the petitioner-in this behalf is that, as soon as these orders are passed, the basis of the prosecution would not survive. The question of unexplained source of cash credit does not at all remain for consideration and the petitioner is, therefore, entitled to be discharged, and the proceedings before the Criminal Court to be quashed and set aside.
7. The learned Counsel for the petitioner has contended that in the background of these facts and in the background of these orders which are not disputed, the order of discharge must inevitably follow and for that purpose the proceedings should be quashed by this Court.
8. It becomes necessary to ascertain as to whether the question of cash credits does not at all survive. Now, on perusal of the judgment passed by Commissioner of Income-Tax who allowed the revisions, it is seen that reasons are recorded in the background of salient factors. In the last part of its observation, the Commissioner has agreed with the Assessing Officer and the Deputy Commissioner, Akola, that the assessee cannot get outright relief. The assessee deserves the benefit of the orders under consideration being set aside for fresh re-examination of the issue relating to cash credit in accordance with law. In short, the orders are set aside to be redone on the lines set out in the order. The order by the Appellate Authority is also in conformity with the above order and the Commissioner has said that in view of the orders passed by the Commissioner of Income-tax, Vidarbha, in setting aside the original assessment order, the basis on which the penalties are to be levied no more survives, and therefore, the penalties were cancelled and the appeals were allowed.
9. The net import if properly scrutinised, of this order is that, the question of assessment was sent back to the Assessing Authority in the light of directions given in the judgment of the Commissioner of Income-tax. It would be, therefore, proper to examine as to whether in these directions there is complete setting aside of the orders of the Assessing Authority. Briefly stated, the cash credits have originated right from the year 1980 and they were continued right up to 1988-89. In para 2 of the order of Commissioner of Income Tax, the details are set out. The petitioner has quoted the credits extending over about 8 to 9 years. It seems that when the Inspector was deputed to make the enquiries, the Inspector found that some of the cash credits extended by some of the parties were admitted by those parties. But about 2 to 3 creditors named, refused to have any dealing with the present petitioner. On various dates, petitioner took various witnesses before the Assessing Authority and with the filing of revised returns, the petitioner voluntarily surrendered certain peak credits knowing that the persons advancing cash credits were either not available or were not prepared to pay that they had extended credits. But in the letter dated 13-3-1988 the petitioner took a very firm stand that the credits in favour of all the parties were genuine. He reiterated that the persons who disowned the credits were in fact genuine creditors who had advanced cash credits, but it was unfortunate that those persons did not subscribe to those cash credits being extended to the petitioner. It is in this background that the petitioner offered peak credits for the respective years for taxation for assessment purpose only with a view to buy peace and co-operate with the department and to avoid unnecessary harassment or inconvenience to the creditors and also to avoid multiciplicity of proceedings. He accordingly filed the revised returns and offered those cash credits. Accordingly, the final assessment was made for the years 1987-88 and 1988-89. The revised income was increased by Rs. 11,200/- and Rs. 18,500/-.
10. Making grievance against this order, the petitioner contended that the Inspector, who examined the witnesses viz. the creditors brought by the assessee, had threatened them and that is why they made certain statements implicating the petitioner and disowned the credits. The creditors whose statements were recorded applied for the copies of the statements, but they were not supplied with their statements recorded by the Inspector. The assessee also filed confirmatory letters from most of the creditors duly supporting extracts of land belonging to them and the crops therein to prove their financial worthiness. It was also pointed out that on 13-3-1989 almost all the creditors were brought before the Assessing Authority and it was pointed out to the Assessing Officer that the creditors have admitted before the Inspector that they had financial relations with the petitioner, but the Assessing Officer threatened them that they could be prosecuted with perjury, as they already made statements under their signatures negativing the financial dealings with the petitioner, and that is how the creditors could not make statement about the cash credits. It was also contended that the petitioner surrendered the peak credits on the specific assurance given by the Assessing Officer that no penalty proceedings would be initiated nor the prosecution and inspite of all these assurances, the prosecution has been launched against the petitioner. The Commissioner of Income-Tax noted that on 21-2-1989, the creditors had filed applications for getting copies of the statements recorded by the Inspector and the Assessing Officer admitted that such copies were not supplied inspite of the specific requests. Inspector also found that four creditors had admitted in their statements about the financial transactions with the assessee and the Commissioner noted that the notice was not given to the petitioner about the Inspector being deputed for recording the statement, and there was, therefore, clear violation of rules of natural justice. The enquiry made by the Inspector was, therefore, meaningless. Had the creditors been allowed to be cross-examined by the petitioner, the petitioner would have been able to establish the cash credits extended by them. There could not be a waiver of rules of natural justice by assessee and in that background the Commissioner observed that the correct approach in the matter would be to examine all the creditors and permit the petitioner to cross-examine them. It is in keeping with these reasons that the Commissioner made the above observations that although the petitioner assessee could not get out right relief all the assessments were being quashed. The assessee deserved the benefit of the assessments being set aside and issues relating to cash credits being redone by the Assessing Officer. As indicated, the Commissioner of Income Tax (Appeals), Nagpur also quashed the penalty proceedings for the reasons relied upon by the Commissioner hearing revisions.
11. The learned Counsel for the petitioner has heavily relied upon (1988)171 I.T.R. 482 in the case of Dr. Murari Mohan Mukherjee v. Kanailal De and others, decided by the Calcutta High Court. In that case, the Income-Tax Officer had added Rs. 65,000/- to the income of the assessee which was reduced by Rs. 52,300/- by the Appellate Authority. The Court found that the prosecution under section 277 was launched on the basis of the finding in the original assessment order and that order ceased to exist and the prosecution was, therefore, not tenable and accordingly it was quashed. It would be found from the facts noted above that the original order was totally quashed. Much part of the amount was deducted from the income, and therefore, there was a concluded finding that the original assessment order did not survive. In this case, what is noticeable is that, the assessment has not at all been set aside. All that is called upon to the Assessing Officer is to re-assess in the light of the directions given by the Commissioner of Income Tax. This ruling, can therefore, be of no assistance to the petitioner. The other ruling on which the learned Counsel has relied is (1987)168 I.T.R. 729 in the case of M. Murali Mohan v. State (Income-Tax Officer, Nalgonda), decided by the Andhra Pradesh High Court. In that case also, on the income of Rs. 15,481/- shown by the assessee in the Income-tax return, the Income-tax Officer, added Rs. 75,000/- which was styled under the heading fictitious purchases of yarn and not duly approved. That order was set aside and re-assessment was ordered. The Court observed that no prosecution could sustain. However, when one studies the facts of that case, it is not shown in the order by the Appellate Authority as to on what basis the order was set aside. The details of the order of the Appellate Authority are not available and it is, therefore, difficult to deduce that the ratio is as soon as the order of the Assessing Authority is set aside, the prosecution based on the order of the Assessing Authority is not maintainable. Apart, the assessment order was set aside as soon as Rs. 75,000/- were added to the income. The ratio in this case cannot also help the case of the petitioner.
12. While parting with the matter, the learned Counsel for the petitioner also relied on the ruling reported in A.I.R. 1964 S.C. 1693 in the case of P. Jayappan v. S.K. Perumal. The Court observed that the pendency of re-assessment proceedings cannot act as a bar to the institution of the criminal prosecution for offence under section 276-C and 277 of the Income-Tax Act. The Court while disagreeing with the ratio laid down in the case of Uttam Chand v. Income-Tax Officer, Central Circle, Amritsar, (1982)133 I.T.R. 909 (S.C.), decided by the Supreme Court, held that if the assessment is set aside for the same assessment years or that there is a chance of success in appeal, that cannot be ground to quash the criminal proceedings.
13. As against this, Smt. S.S. Wandile, the learned Counsel for the Revenue has cited number of cases to show that the criminal prosecution is totally apart from the assessment proceedings. In (1988)171 I.T.R. 482 in the case of Murari v. Kantilal, decided by the Calcutta High Court, the Court in unequivocal terms laid down that if the prosecution under section 277 was launched on the basis of the findings of the original assessment order, the same cannot be quashed merely because the assessment order has been set aside or that it ceased to exist. She has also cited (1992)194 I.T.R. at page 487 in the case of Raja Corporation v. Income-Tax Officer, decided by the Madras High Court. The Court laid down that :
"The fact that the assessment orders have been set aside, would not affect the prosecution case. There was no specific finding in the order in revision that the statements made by the petitioner were true."
14. Referring to the case under reference, it would be evident that the Commissioner of Income-Tax while setting aside the order in revision did not specifically hold that the assessments made by the Assessing Authority was wrong and was specifically set aside. Similar view is to be found in (1992)194 I.T.R. 531 S.P. Murugappan v. Income-Tax Officer, decided by Madras High Court and also in (1992)194 I.T.R. 690 in the case of Dr. (Mrs.) M.S. Dhowani v. Income-Tax Officer. In (1989)180 I.T.R. Page 41 in the case of Kalyan Rice and General Mills v. Income-Tax Officer, decided by the Punjab and Haryana High Court, it was observed that when the assessment order is passed on the basis of falsification of accounts and the Appellate Authority sends back the matter to Income Tax Officer to afford an assessee an opportunity of being heard, it is no bar to criminal proceedings if prima facie falsification of accounts is established. In this case, it cannot be denied that the petitioner had not satisfactorily accounted for the cash credits for the years 1980-81 to 1988-89.
15. Now, here the facts which have emerged are that the petitioner has been able to produce the creditors from time to time. The Commissioner observed that the petitioner should be given opportunity to cross-examine those creditors. It may be that a stage may arrive when all the creditors may admit of the existence of cash credits being extended to the petitioner. In such a case, the Supreme Court in the case of P. Jayappan v. S. R. Perumal, A.I.R. 1983 S.C. 1693 (supra) has observed that the Criminal Court may adjourn or postpone the hearing of the criminal case in exercise of its discretionary power under section 309 of Criminal Procedure Code. All that the courts shall have to guard against is that, there is not indefinite postponement of the hearing of the criminal case.
16. It would be also seen that in (1989)180 I.T.R. 41 in the case of Kalyan Rice and General Mills and another v. Income-Tax Officer, (supra), the Punjab and Haryana High Court was pleased to observe that there cannot be dispute regarding the legal position that if the criminal proceedings are launched against the appellant under section 276 of the Act on the basis of the order of the Income Tax Officer imposing penalty on the assessee and that if the said order is quashed (on merits) subsequently by the Appellate Authority, the criminal proceedings are liable to be quashed. For that purpose, the Court relied on Kanshi Ram Wadhwa v. Income Tax Officer, (1984)145 I.T.R. 109 (P. & H.) and Uttam Chand v. Income Tax Officer, (1982)133 I.T.R. 909 (S.C.). The petitioner can certainly move for quashing the proceedings not at this stage, but on the complete setting aside of the order of assessment and penalty.
17. Reverting back to the facts of this case, it would be evident that the original complaint was filed on 5.5.1990 and the order for issue of process was made on 12-6-1990. It would be also evident that the directions of the Commissioner of Income Tax pointing out the various infirmities in the assessment order was made much later on 11-10-1991. It would be also proper to await the compliance of those directions viz. the creditors being cross-examined by the petitioner and copies of their statements being supplied to them. In view of this, it would be necessary to stay the proceedings by the Criminal Court from the stage at which the order on application Ex. 43 was passed on 12-7-1993. However, the prayer for quashing of the proceedings will have to be disallowed.
18. Before parting with the matter, few observations need to be made for the benefit of the trial Court. In (1984)145 I.T.R. 439 in the case of Commissioner of Income Tax, West Bengal-II v. Amalendu Paul, decided by the Calcutta High Court, the Court observed, "It is well settled that the onus of proving that an assessee concealed the particulars of his income or failed to disclose his income is on the revenue and the failure to prove that a particular item is not income would not ipso facto prove concealment in penalty proceedings."
Briefly stated the revenue will have to prove that cash credits were not accounted for. With these observations it will have to be concluded as follows;
The prayer for quashing of the proceedings is rejected. The trial Court is, however, directed to stay the Criminal Case No. 413 of 1990 till the final assessment made in terms of the directions issued by the Commissioner of Income Tax dated 11-10-1991. For this, the revenue is directed to expediate the final disposal of this matter.
Petition rejected with directions.