Punjab-Haryana High Court
Commissioner Of Income-Tax, ... vs Patram Dass Raja Ram Beri. on 28 March, 1981
Equivalent citations: (1981)24CTR(P&H)258, [1981]132ITR671(P&H)
JUDGMENT
B. S. DHILLON J. - The facts giving rise to these references are that a notice under s. 22(2) of the Indian I.T. Act, 1922 (hereinafter called "the Act"), was served on the assessee for the assessment year 1961-62. In compliance with the said notice, the return was furnished by the assessee on of June 13, 1962, which was due to be furnished by of June 25, 1961. Thus, a delay of 11 complete months was involved. The ITO initiated penalty proceedings against the assessee for late furnishing of the return. The assessee furnished a written explanation.
The assessee was a partnership firm. One of the contentions raised by the assessee during the said penalty proceedings was that the assessee-firm as also the partners thereof individually had paid not only advance tax as due under s. 18A of the Act, but also the tax that fell due on completion of the provisional assessment under s. 23B of the Act. The ITO overruled the explanation and came to the conclusion that there was no reasonable cause for the delay in filing the return and, consequently, a penalty of rs. 63,602 was imposed by him under s. 271(1)(i) of the Act.
On appeal, the AAC reduced the penalty from Rs. 63,602 to Rs. 57,244. The assessee filed an appeal before the Appellate Tribunal. The Tribunal found that no reasonable cause existed, but relying on the observations made in CIT v. Vegetable products Ltd. [1973] 88 ITR 192(SC), held that a refund of Rs. 3,676 fell due to the assessee and thus no tax was payable by the assessee with reference to which the penalty could be computed.
The following two questions have been referred to this court for its opinion at the instance of the revenue :
"1. Whether, on the facts and in the circumstances of the case, the Tribunal was right, in law, in holding that the penalty leviable under section 271(1)(i), Income-tax Act, 1961, had to be worked out with reference to the tax that remained payable by the assessee after being allowed credit for the tax paid under section 23B of the Indian Income-tax Act, 1922 ?
2. Whether, on the facts and in the circumstances of the came while holding that the assessee-firm had no reasonable cause for not filing the return in time, the Appellate Tribunal was right, in law, in holding that penalty under section 271(1)(a), Income-tax Act, 1961, was not exigible ?"
The relevant observations made by the Tribunal which concern question No. 1 are as follows :
"In this connection, we would first extract the following observations from the judgment reported in [1967] 64 ITR 664, 668 (Raj) in the case of Indra & Co. v. Union of India :
It is to be borne in mind that penalties prescribed under the Income-tax Act for failure to submit returns of income in time are not in the nature of punishment imposed for conviction of an offence. Such penalties are more or less compensatory in character to make good the loss that may be cause to the State revenues on account of late submission of return of income and in consequence late realisation of the tax....
The said observation to our mind suggests that the payment of tax by toe partners on their share income is a relevant consideration to determine the question of levy of penalty under section 271(1)(a). In these circumstances we are inclined to agree with the assessee that there was on its part no contumacious or deliberate disregard of its statutory obligation."
Mr. D. N. Awasthy learned counsel for the revenue, while making his submissions on question No. 2, has placed implicit reliance on a Division Bench decision of this court in Smt. Kamal Vati v. CIT [1978] 111 ITR 248. In that case, on the assessees own showing that the assessee had failed to furnish the return of her income for the assessment year 1961-62, without reasonable excuse, it was held that it was sufficient to attract the provisions of s. 271(1)(a) of the Act. While so holding, the Bench observed as follows (at p. 250) :
"The doctrine of mens rea has no application to such situations under taxing statutes. The decision of the Andhra Pradesh High Court in Additional Commissioner of Income-tax v. Narayandas Ramkishan [1975] 100 ITR 18, has since been overruled by a Full Bench : (See Addl. Commissioner of Income-tax v. Dargapandarinath Tuljayya & Co. [1977] 107 ITR 850 (AP) [FB])."
It may thus be observed that, on the facts of that case, there cannot be any dispute that the provisions of s. 271(1)(a) of the Act were attracted. But, at the same time, the Bench made the observation that the doctrine of mens rea had no application to such situations under the taxing statutes.
On the other hand, Mr. S. S. Mahajan, learned counsel for the assessee, places reliance on a decision of their Lordships of the Supreme Court in Khemka & Co. (Agencies) Pvt. Ltd. v. State of Maharashtra [1975] 35 STC 571, wherein their Lordships observed as under :
"The Income-tax Act, 1961, imposes penalty under sections 270 and 271. These sections in the Income-tax Act provide for imposition of penalty on contentious or fraudulent assessees."
The learned counsel contends that mens rea in one of the relevant considerations while deciding whether penalty under s. 271(1)(a) of the Act is leviable or not.
Mr. Awasthy, on the other hand, relies on the following cases in support of his contention : 1 CIT v. Gujarat Travancore Agency [1976] 103 ITR 149 (Ker) [FB], 2. Addl. CIT v. Dargapandarinath Tuljayya & Co. [1977] 107 ITR 850 (AP) [FB], 3. Nemichand Ganeshmal v. CIT [1979] 124 ITR 438 (MP) and 4. R. S. Joshi, STO v. Ajit Mills Ltd. [1977] 40 STC 497; AIR 1977 SC 2279.
Mr. Mahajan, on the other hand, relies on the following cases in support of his contention : 1. Addl. CIT v. I. M. Patel and Co. [1977] 107 ITR 214 (Guj) [FB] 2. S. Loonkaran and Sons v. CIT [1977] 108 ITR 92 (Mad).
We are prima facie of the view that the observations made in the Bench decision of this court in Smt. Kamla Vatis case [1978] 111 ITR 248 (P & H) are too wide, but sitting in Division Bench, it is not possible for us to go into that question finally. It is also apparent that different views of the matter have been taken by different High Courts. The question involved is of substantial importance and is likely to arise in a number of cases. We are, therefore, of the opinion that the question whether mens rea is one of the relevant considerations for coming to the conclusion, if the penalty leviable under s. 271(1)(a) of the Act is exigible or not, is a question of law which should be got decided by a larger Bench. Let the papers be placed before the honble the Chief Justice for constituting a larger Bench to decide this legal question.
JUDGMENT OF THE FULL BENCH SANDHAWALIA C.J. - A sharp cleavage of judicial opinion on the spinal issue - whether the doctrine of act us non facit reum nisi mens sit rea, is attracted to the penalty proceedings strictly within the four corners of s. 271(1)(a) of the I.T. Act, 1961 - has necessitated this reference to the Full Bench.
The factual matrix is brief. The respondent-assessee was a partnership firm. A notice under s. 22(2) of the Indian I.T. act, 1922, was served on the assessee for the assessment year 1961-62. In compliance therewith the return was furnished by the assessee on June 13, 1962, though the due date therefore was June 23, 1961. Admittedly, there was thus a delay of a little more than eleven months in filing the return. The ITO, consequently, initiated penalty proceedings against the assessee for the late furnishing of the return.
The assessee-firm duly furnished a written explanation and one of the contentions raised on its behalf was that the said firm, as also the partners thereof, individually had paid not only the advanced tax as due under s. 18A of the Indian I.T. Act, 1922, but also the tax that fell due on the completion of the provisional assessment under s. 23B thereof. The ITO rejected the explanation and came to the conclusion that there was no reasonable cause for the delay in filing the return and, consequently, a penalty of Rs. 63,602 was imposed by the him under s. 271(1)(a) of the I.T. Act, 1961, which by that time had come into force and is hereafter called "the Act".
The assessee then referred an appeal before the AAC. He also took the view that the delay of eleven months in filing the return was without reasonable cause and, therefore, the penalty under s. 271(1)(a) of the Act was exigible. However, he reduced the penalty by Rs. 6,358 because the assessee had paid before the date of assessment Rs. 23,590 under s. 23B of the Indian I.T. Act, 1922, and Rs. 5,323 had been paid by way of tax deducted at source and these two payments had not been taken into account by the ITO for working out the amount of tax that would have been payable by the assessee-firm treating it as an unregistered firm.
Apparently dissatisfied with the small reduction in the quantum of penalty, the assessee then preferred a second appeal before the Income-tax Appellate Tribunal, Chandigarh. On his behalf, the issue was pointedly raised that because no finding of existence of any mens rea had been recorded against the assessee, therefore, the order imposing penalty was bad in law. It was also urged that the assessee had a reasonable cause for not filing the returns within the prescribed time and, lastly, no tax was payable by the assessee-firm and, therefore, no question of levying any penalty could arise.
The Tribunal came to the conclusion that since factually no tax was payable by the assessee and indeed, on the other hand, some refund was actually due to it, no penalty would be exigible in this case. However, with regard to the reasonable cause sought to be shown on behalf of the assessee for the delayed filing of the returns, the Tribunal rejected the same and declined to entertain in altogether fresh plea by the assessee that they were misled by their income-tax advisers in the matter of not filing the returns for the two assessment years simultaneously, because this ground was new and should involve an investigation into fresh facts.
On the crucial issues of the existence or otherwise of a mens rea on the part of the assessee, the Tribunal concluded as follows :
"The said observation to our mind suggests that the payment of tad by the partners on their share income is a relevant consideration to determine the question of levy of penalty under section 271(1)(a). In these circumstance, we are inclined to agree with the assessee that there was on its part no contumacious or deliberate disregard of its statutory obligation."
On the aforesaid findings, the Tribunal held that no penalty under s. 271(1)(a) of the Act was exigible and allowed the assessees appeal.
The Commissioner then applied for a reference of the questions of law arising from the appellate order. The Tribunal, in stating the case, referred the following two questions for the opinion of the High Court :
"(1) Whether, on the facts of the case, the Tribunal was right in law, in holding that the penalty leviable under section 271(1)(a), Income-tax Act, 1961, had to be worked out with reference to the tax that remained payable by the assessee after being allowed credit for the tax paid under section 23B of the Indian Income-tax Act, 1922 ?
(2) Whether, on the facts and in the circumstances of the case, the while holding that the assessee-firm had no reasonable cause for not filing the return in time, the Appellate Tribunal was right, in law, in holding that penalty under section 271(1)(a), Income-tax Act, 1961, was not exigible ?"
When the matter came up before the Division Bench, a number of judgments holding that the doctrine of mens rea was equally attracted to the tax filed even under s. 271(1)(a) of the Act, were relied upon with regard to question No. (2) aforesaid. A firm stand to the contrary was taken on behalf of the revenue. The Division Bench noticed the headlong conflict of judicial opinion on the point and also observed that the same was one of substantial importance and was likely to arise in a large number of cases. It has, therefore, referred the large question-whether mens rea is one of the relevant considerations for the levy of penalty under s. 271(1)(a) of the Act or not-for decision by a larger Bench and that is how the matter is before us.
As has been said at the outset, it is even more manifest from the reference order, that there undoubtedly exists a sharp divergence of judicial opinion on the basic issue before us. Therefore, before one inevitably enters the thicket of the case law - an it is indeed a deep one - its becomes apt and indeed necessary to examine the issue on large principle and with regard to both the scheme and the particular language of the statutory provisions.
Now the maxim actus non facit reum nisi mens sit rea is rooted in the antiquity of English legal history. However, for our purposes, it is unnecessary to delve into its remote origins and it suffices to mention that the requirement of a guilty state of mind at least for the more serious crimes had come to be developed ever by the time of Coke which indeed is as far back as the modern lawyer need go. In his institutes, Coke categorically states the law as follows :
"..... If one shoot at any wild fowl upon a tree, and the arrow killeth any reasonable creature afar off, without any evil intent in him, this is per infortunium."
It would thus appear that even from the time of Coke onwards, it was well settled that the doctrine of mens rea, epitomised, the twin premise of English criminal jurisprudence that in order to constitute a crime, there must be an actus rea accompanied by the requisite mens rea. To put it in simple language, a completed offence requires both physical overt act as also a guilty state of mind. In crimes, requiring mens rea as well as actus rea, the physical act must be contemporaneous with the guilty mind, it is not enough that a mentally innocent act is subsequently followed by mens rea. To put it in the classic words of Lord Kenyon C.J. in Fowler v. Padget [1798] 101 ER 1103 at 1106. "The intent and the act must both concur to constitute the crime."
Now, it is well settled that the maxim and the doctrice of mens rea, in its pristine-essence, was one of criminal law applicable to the common law offences originally. However, later, it came to have its application as a rule of construction in interpreting statutory crimes as well. Herein it signifies the rule that a guilty mind was an essential ingredient of a crime and if there was a conflict between the common law and the statute law, it was held to be a sound rule to construe the criminal statute in conformity with the common law. However, this presumption of a guilty mind to constitute a crime in statutory offences was neither inflexible nor irrebuttable. Even in the strict realm of crimes this presumption of a guilty mind could be displaced by the language of the statute expressly or by its necessary intendment. This principle is well highlighted in the oft-quoted words of Lord Wright in the celebrated case of Sherras v. De Rutzen [1895] 1 QB 918, 921 (QB) as under :
"There is a presumption that mens rea, an evil intention, or a knowledge of the wrongfulness of the act, is an essential ingredient in every offence; but that presumption is liable to be displaced either by the words of the statute creating the offence or by the subject-matter with which it deals, and both must be considered."
The aforesaid view has the stamp of approval by their Lordships of the Supreme Court in Hariprasad Rao v. State AIR 1951 SC 204, and State of Maharashtra v. Mayer Hans George [1965] 35 Comp Cas 557; AIR 1965 SC 722. However, the more meaningful authoritative enunciation in this context is that by Krishna Iyer J. in R. S. Joshi, ITO v. Ajit Mills Ltd. [1977] 40 STC 497; AIR 1977 SC 2279, in the following terms (pp. 507, 508 of STC) :
"Even here we may reject the notion that a penalty or a punishment cannot be cast in the form of an absolute or no-fault liability but must be preceded by mens rea. The classical view that no mens rea, no crime has long ago been eroded and several laws in India and abroad, especially regarding economic crimes and departmental penalties, have created severe punishments even where the offences have been defined to exclude mens rea. Therefore, the contention that section 37(1) fastens a heavy liability regardless of fault has no force in depriving the forfeiture of the character of penalty."
It would thus be plain that the doctrine of mens rea, in essence, has application to the law of crimes and in its later day development is a rule of construction of criminal statutes. Even in the realm of criminal offences mens rea may be excluded either expressly or implied by legislative mandate. Classic examples of such exclusions are sometimes in crimes of strict or absolute liability and as has been noticed above by Krishna Iyer J., in offences of economic or anti-social nature.
Having seen that mens rea is, in essence, a doctrine pertaining to the criminal law, it becomes vital to determine the precise nature of the penalty proceedings in a taxing statute. Can they be termed as necessarily criminal proceedings or are they civil obligations of a coercive and remedial nature ? Is it possible to infer simply from the word "penalty" used in the statute that these proceedings are either offences per se or analogous thereto ? It is commonplace to say that when a statute provides for the imposition of a penalty, it will have to be found out from the scheme of the Act and the particular provision under which a penalty has been imposed whether it is necessarily a punishment of an offence or a civil liability imposed as a sanction for the collection of revenue. The obvious purpose of a taxation statute is to collect revenue and invariably they take great care in making provisions for the collection of taxes as speedily as possible. Indeed, tax arrears are the bane of public revenue which it is the concern of the legislature to remedy.
It appears to me that it will be rather wasteful to elaborate on the issue of the nature of penalty proceedings in a taxing statute, on principle, because it seems to be well settled by authority. In Corpus Juris Secundum, Vol. 85, at p. 580 the legal is authoritatively stated thus :
"A penalty imposed for a tax delinquency is a civil obligation, remedial and coercive in its nature, and is far different from the penalty for a crime or a fine or forfeiture provided as punishment for the violation of criminal or penal laws; and..... that the penalty becomes, by operation of the statute imposing it, a part and parcel of the taxes due, and in other jurisdictions penalties are a type of tax. In still other jurisdictions, however, it is held that the penalty is not a part of the tax, and that will not be regarded as a legal incident to a tax. It is merely a method of enforcing payment of the tax."
This issue came up for pointed consideration before the Supreme Court of the United Stated in Murray R. Spies v. United States (371 US 492 at 495) and it was held as follows :
"The penalties imposed by Congress to enforce the tax laws embrace both civil and criminal sanctions. The former consist of additions to the tax upon determination of fact made by an administrative agency and with no burden on the Government to prove its case beyond as reasonable doubt. The latter consist of penal offences enforced by the criminal process in the familiar manner. Invocation of one does not exclude resort to the other..... The failure in a duty to make a timely return, unless it is shown that such failure is due to reasonable cause and not due to wilful neglect, is punishable by an addition to the tax of 5 to 25 per cent. thereof depending on the duration of the default.... The offence may be more grievous than a case for civil penalty. Hence, the wilful failure to make a return, keep records, or supply information when required, is made a misdemeanour, with regard to existence of a tax liability."
Now, it appears that an identical view has been taken b their Lordships of the Supreme Court themselves in C. A. Abraham v. ITO [1961] 41 ITR 425. Shah J., speaking for the court, observed as follows (p. 430) :
"By section 28, the liability to pay additional tax which is designated penalty is imposed in view of the dishonest contumacious conduct of the assessee. It is true that this liability arises only if the Income-tax Officer is satisfied about the existence of the conditions which give him jurisdiction and the quantum thereof depends upon the circumstances of the case. The penalty is not uniform and its imposition depends upon the exercise of discretion by the taxing authorities; but it is imposed as a part of the machinery for assessment of tax liability."
It appears plain from the above that their Lordships have viewed penalty only as a liability to pay an additional tad and penalty proceedings have been construed equally as part of the machinery for the assessment of tax liability.
Having a more direct bearing on the point are the following observations of Mathew J., in Ummali Umma v. IAC [1967] 64 ITR 669 (Ker)(pp. 675, 676) :
"No conviction for any offence is involved in the imposition of a penalty. Article 20(1) of the Constitution will have application only when a person is subjected to a penalty greater than that which might have been inflicted under the law in force at the time of the commission of the offence. This would indicate that the commissioner of an offence and a conviction thereof are necessary in order that the provisions of the article may be attracted.... A penalty, therefore, would come within the purview of article 20(1) only if the earlier part of the clause is attracted, i.e., there must have been a conviction for an offence. Unless there is a conviction, no question of the latter part of the article applying will arise...... The imposition of penalty on the basis of an act or omission by an assessee is not because the act or omission constitutes an offence, but because that act or omission would constitute an attempt at evasion. Therefore, penalty is exacted not because an Act or omission is an offence but because it is an attempt at evasion of tax on the part of the assessee."
Similar view has again been expressed by the Division Bench in CIT v. Maduri Rajeswar [1977] 107 ITR 832 (AP).
In view of the aforesaid authoritative enunciations, it is unnecessary to elaborate the matter further and it would be evident that generally penalty proceedings in a taxing statute are civil proceedings of remedial or coercive nature imposing a additional tax as a sanction for the speedy collection of revenue. Therefore, the imposition of penalty for a tax delinquency cannot possibly be equated with the conviction and sentence for a criminal offence.
Once it is found that penalty proceedings in a taxing statute are, in essence, of a civil nature, it would follow that the doctrine of mens rea, which is essentially applicable in the arena of crimes alone cannot be possibly attracted to such proceedings and in any case should not be easily invoked in a field altogether different. Penalty proceedings of a civil nature for a tax delinquency and punishment for a crime stricto sensu are things poles apart. Bringing considerations which are applicable basically as the essential ingredients of an offence, or as a rule of construction of criminal statutes, into the field of penalty proceedings in a taxing statute, which in essence care a coercive civil sanction for the speedy collection of revenue, would thus, on large principles, be wholly unwarranted. If authority was needed for this plain proposition, it is directly available in the following observations of the Supreme Court of United States in Helvering v. Mitchell [1938] 303 US 391 :
"Where civil procedure is prescribed for the enforcement of remedial sanction, the accepted rules and constitutional guarantees governing the trial of criminal prosecutions do not apply."
We have so far viewed the matter against a larger converse to conclude that the doctrine of mens rea, which in essence pertains to the realm of criminal law would normally not be attracted to the imposition of penalties in taxing statutes which in essence are coercive civil sanctions and remedies for the speedy collection of revenue. With this background one may now turn to the relevant provisions of the I.T.Act, 1961, with regard to the non-filing or the delayed furnishing of income-tax returns. However, at the very outset a note of caution may be sounded to highlight the fact that we propose of confine ourselves only to the issue of such penalty as is provided under s. 271(1)(a). We would wish to make it crystal clear that it is not our intent here to dilate on the imposition of penalties generally in the abstract or even specifically under the other sub-sections of s. 271 itself. Indeed, it is evident that even under cl. (c) of sub-s. (1) of s. 271, different considerations might well apply because it deals with concealment of income or furnishing inaccurate particulars thereof. It appears to us that any abstract generalization of penalty proceedings is a wasteful attempt at oversimplification of a complicated issue which, in view of the varying language of the statutes, cannot but be an exercise in futility. To reiterate, we confine ourselves strictly to the four corners of s. 271(1)(a)(i) of the Act.
Now, the question posed before this Full Bench has been rightly formulated in erudite language but when focused specifically on s. 271(1)(a) in particular terms, the core of the matter is whether contumacious conduct, dishonest intention, deliberate defiance of law or acting in conscious disregard of ones statutory obligation with regard to the furnishing of income-tax returns, are jointly or severally the necessary mental pre-requisites before penalty under this section can be leveled for a tax delinquency. It is to this pointed issue that we now propose to address ourselves.
The larger argument on behalf of the revenue ably projected by Mr. D. N. Awasthy and which appears to us as having patent merit is that the scheme of the Act visualised three district kinds of sanctions against any infraction of its provisions with regard to the non-filing or the delayed filing of income-tax returns. The first amongst these is spelt out by the relevant provisions of s. 139 which may be read at the very outset :
"139. Return of income. - (1) Every person, if his total income or the total income of any other person in respect of which he is assessable under this Act during the previous year exceeded the maximum amount which is not chargeable to income-tax, shall furnish a return of his income or the income of such other person during the previous year in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed -
(a) in the case of every person whose total income, or the total income of any other person in respect of which he is assessable under this Act, includes any income from business or profession, before the expiry of four months from the end of the previous year or whether there is more than one previous year from the end of the previous year which expired last before the commencement of the assessment year, or before the 30th day of June of the assessment year, whichever is later;
(b) in the case of every other person, before the 30th day of June of the assessment years :
Provided that, on an application made in the prescribed manner the Income-tax Officer may, in his discretion, extend the date for furnishing the return, and, notwithstanding that the date is so extended, interest shall be chargeable in accordance with the provisions of sub-section (8)......
(8)(a) Where the return under sub-section (1) or sub-section (2) or sub-section (4) for an assessment year is furnished after the specified date or is not furnished, then whether or not the Income-tax Officer has extended the date for furnishing the return under sub-section (1) or sub-section (2), the assessee shall be liable to pay simple interest at twelve per cent. per annum, reckoned from the day immediately following the specified date to the date of the furnishing of the return, or, where no return has been furnished, the date of compilation of the assessment under section 144, on the amount of the tax payable on the total income as determined on regular assessment, as reduced by the advanced tax, if any, paid, and any tax deducted at source :
Provided that the Income-tax Officer may, in such cases and under such circumstances as may be prescribed, reduce or waive the interest payable by any assessee under this sub-section.
Explanation 1. - For the purposes of this sub-section, "specified date" in relation to a return for an assessment year, means -
(a) in the case of every assessee whose total income, or the total income of any person in respect of which he is assessable under this Act, includes any income from business or profession, the date of the expiry of four months from the end of the previous year or where there is more than one previous year, from the end of the previous year which expired last before the commencement of the assessment year, or the 30th day of June of the assessment year, whichever is later;
(b) in the case of every other assessee, the 30th day of June of the assessment year."
Now, a bare reading of the above-quoted provisions (without entering into the intricacies of the other sub-sections) makes it plain that the law obliges the furnishing of the requisite income-tax returns on the assessees who come within its ambit and prescribes the date and time within which they are to be filed. Any infraction of this obligation is just provided for by sub-s. (8). This sanction appears to be at the lowest pedestal and involves a ability to pay interest in the cas of either non-filing or the delayed furnishing of income-tax returns. In a way it is merely a commercial equivalent for the delayed payment of revenue which may well ensue as a necessary consequence of the delayed or non-filing of returns by a delinquent assessee. Reference in this connection may also be made to the statutory rules framed in this context and in particular to r. 117A. These statutory rules again refer to and provide for the liability to pay interest in the contingency spelt out therein.
Proceedings further, it would appeal that at a higher level than the liability to pay the commercial equivalent for the possibility of the loss to the public revenue, for the delayed or non-furnishing of income-tax return (under s. 139 and the relevant rules), are the provisions of penalties imposable under s. 271(1)(a) of the Act which is contained in Chap. 21. The heading of the chapter is itself meaningful and is "Penalties Imposable". This is in sharp contrast with the succeeding Chap. 22 which is titled as "Offences and Prosecutions". Before adverting to the relevant provisions in this latter chapter, it is necessary to quote in extenso the relevant provisions of s. 271 around which basically the whole controversy revolves :
"271. Failure to furnish returns, comply with notices, concealment of income, etc., - (1) If the Income-tax Officer or the Appellate Assistant Commissioner or the Commissioner (Appeals) in the course of any proceedings under this Act, is satisfied that any person -
(a) has without reasonable cause failed to furnish the return of total income which he was required to furnish under sub-section (1) of section 139 or by notice given under sub-section (2) of section 139 or section 148 or has without reasonable cause failed to furnish it within the time allowed and in the manner required by sub-section (1) section 139 or by such notice, as the case may be, or (b) has without reasonable cause failed to comply with a notice under sub-section (1) of section 142 or sub-section (2) of section 143 or fails to comply with a direction issued under sub-section (2A) of section 142, or
(c) has concealed the particulars of his income or furnished inaccurate particulars of such income.
he may direct that such person shall pay by way of penalty, -
(i) in the cases referred to in clause (a), -
(a) in the case of a person referred to in sub-section (4A) of section 139, where the total income in respect of which he is assessable as a representative assessee does not exceed the maximum amount which is not chargeable to income-tax, a sum not exceeding one per cent. of the total income computed under this Act without giving effect to the provisions of sections 11 and 12, for each year or part thereof during which the default continued;
(b) in any other case, in addition to the amount of the tax, if any, payable by him, a sum equal to two per cent. of the assessed tad for every month during which the default continued;
Explanation. - In this clause, "assessed tax" means tax as reduced by the sum, if any, deducted at source under Chapter XVIIB or paid in advance under Chapter XVIIC;
(ii) in the cases referred to in clause (b), in addition to any tax payable by him, a sum which shall not be less than ten per cent. but which shall not exceed fifty per cent. of the amount of the tax, if any, which would have been avoided if the income returned by such person had been accepted as the correct income;
(iii) in the cases referred to in clause (c), in addition to any tax payable by him, a sum which shall not be less than, but which shall not exceed twice, the amount of tax sought to be evaded by reason of the concealment of particulars of his income or the furnishing of inaccurate particulars of such income :
Provided that, if in a case falling under clause (c), the amount of income (as determined by the Income-tax Officer on assessment) in respect of which the particulars have been concealed or inaccurate particulars have been furnished exceeds a sum of twenty five thousand rupees, the Income-tax Officer shall not issue any direction for payment by way of penalty without the previous approval of the Inspecting Assistant Commissioner......."
Without attempting any close analysis of the aforesaid provision, at this stage, the heading of s. 271 itself calls for significant notice. This itself classifies the subjects with which it deals into : (i) failure to furnish returns; (ii) failure to comply with notice, and (iii) concealment of income, etc. Therefrom, it is manifest that s. 271 seeks to deal with three distinct situations and because some incidental matters are also included in the section, the word "etc.," has been added at the end of its heading as well. Proceedings further it is equally manifest that the aforesaid three situations are then separately and distinctly provided for in cls. (a), (b) and (c) of sub-s. (1) of s. 271 of the Act. Thus even though the three varieties of the cases mentioned above the grouped together, the section treats each one of them separately and distinctly. The language used for the relevant clauses is diverse and whilst the words "without reasonable cause" occur in cls. (a) and (b), they are conspicuous by their absence in cl. (c). Furthermore, the three categories of delinquency in these clauses are separately dealt with. Consequently, sub-cl. (i), which refers to the tax delinquency mentioned in cl. (a) provides for the least burdensome penalties. Sub-cl. (ii), which refers to those in cl. (b), imposes a little heavier penalties whilst sub-cl. (iii), which refers to cases in cl. (c), provides the highest penalties. Had the intention been to treat all these delinquency equally, there was obviously no need for Parliament to prescribe these three varying degrees of penalties. It, therefore, follows that identical considerations cannot and do not apply to cls. (a), (b) and (c) of s. 271(1) of the Act.
The aforesaid view receives further strength from the fact that sub-cl. (i) has its own explanation giving a distinct meaning to the words "assessed tax" used therein. It cannot be possibly postulated that the application of this Explanation can be extended to the other clauses as well. On a parity of reasoning and also for there considerations which are to manifest to call of elaboration, it appears to be plain that the Explanation to sub-cl. (iii) would be limited in its scope only to the cases which come under cl. (c) alone, which finds specific mention therein. This Explanation, in our view, has no relevance whatsoever to cl. (a) of s. 271(1).
Lastly, it may be mentioned that some attempt to invoke the provisions of the earlier sub-s. (4A) also in this context was made on behalf of the respondent-assessee. However, in view of the fact that sub-s. (4A) and sub-s. (4B) have been omitted by the T.L. (Amend.) Act, 1975, with effect from October 1, 1975, it is now wholly unnecessary to advert thereto.
Even from the aforesaid birds eye view of the statutory provisions, it is manifest thats 271(1)(a) read with sub-cl. (i) is separate and distinct from its other clause and, as said earlier, we intend to focus ourselves entirely thereon. A reading of this provision would show that what is provided herein is a civil sanction far above the mere liability to pay interest as a commercial equivalent of delayed and non-filing of returns as stands earlier provided under s. 139(8) of the Act. The difference between the mere imposition of interest under s. 139 and the imposition of penalty under s. 271(1)(a) are patent. The latter provision goes a step further and deals with a somewhat graver situation. A penalty as provided in cl. (i) may be imposed only when the ITO or the AAC is satisfied that the delay has occurred without reasonable cause. This quantum of the penalty is heavier than the interest that is collectable under s. 139(8). Under s. 271(1)(a), both a power and discretion is vested in the authority to impose a heavy penalty by away of additional tax though the broad and the basic guidelines for its imposition are themselves spelt out by the statute.
Now, the last and the highest sanction provided by the Act for the non-filing or the delayed furnishing of the return has been spelt out under s. 276CC of the Act. Only to highlight, it hears repetition that this section falls in Chap. 22, the very heading whereof indicates that is relates to offences and prosecutions. As a matter of legislative history, it may be noticed that s. 276CC was substituted for the earlier s. 276C by the T.L. (Amend.) Act, 1975, with effect from October 1, 1975. Its stringent provisions deserve notice in extenso :
"Failure to furnish returns of income. - If a person wilfully fails to furnish in due time the return of income which h is required to furnish under sub-section (1) of section 139 or by notice given under sub-section (2) of section 139 or section 148, or by notice given under sub-section (2) of section 139 or section 148, he shall be punishable, -
(i) in a case where the amount of tax, which would have been evaded if the failure had not been discovered, exceeds one hundred thousand rupees, with rigorous imprisonment for a term which shall not be less than six months but which may extend to seven years and with fine;
(ii) in any other case, with imprisonment for a term which shall no be less than three months but which may extend to three years and with fine :
Provided that a person shall not be proceeded against under this section for failure to furnish in due time the return of income under sub-section (1) of section 139."
It seems plain from the aforesaid provisions that herein the wilful failure to furnish returns of income is made a serious crime which, in its aggravated form, is punishable with the minimum sentence of six months rigorous imprisonment which may extend to sever years and in any there case again with fine. In this context, it deserves recalling that originally the word "wilfully" did not find place in the predecessor s. 276C of the Act. It was only after the Joint Select Committee had forcefully opined that "in accordance with the accepted canons of criminal jurisprudence, failure to furnish return or produce documents, etc., should be made punishable only when such failure is wilful", that the word "wilful" was introduced in s. 276C with effect from April 1, 1971, by Act No. 42 of 1970. It would thus be plain that the insertion of the word "wilful" had been deliberately made to incorporate into this statutory offence a clear requirement of a guilty mind or mens rea. When s. 276C came to be substituted by he present s. 276CC, the same mens rea was incorporated in the successor provision as well.
Now, it is against the aforesaid larger perspective of the basic scheme of the I.T. Act, 1961, for providing three distinct sanctions for the non-filing or delayed filing of returns that Mr. D. N. Awasthys contention on behalf of the revenue is to be tested. he had plausibly and forcefully contended that the doctrine of mens rea, which essentially is one from the realm of criminal law, can be strictly and directly attracted only under the last and the highest sanction provided by s. 276CC of the Act, which creates a statutory offence for this tax delinquency. Herein, both because the Legislature has chosen to make it a crime and also because in its wisdom, it has introduced the mental element of wilfulness in the section itself, a guilty state of mind or to put it technically mens rea is an essential ingredient of the offence under the aforesaid section. However, as regards the earlier two sanctions under s. 139 and s. 271(1)(a), these are neither crimes stricto sensu nor has the Legislature chosen to prescribe any mental element either identical or analogous to wilfulness in those provision. The word "wilfulness" or anything equivalent thereto is conspicuous by its absence in s. 271(1)(a) of the Act. Therefore, firstly, to invoke a doctrine derived entirely from the realm of criminal law into a provision for imposing penalties by way of civil and coercive sanctions would be unwarranted and, secondly, to thrust an element of wilfulness or contumacious conduct in the same provision when the Legislature has not employed by such word (in sharp contrast to s. 276CC), would be patently doing violence to the plain language of the statute. It was submitted that to introduce the requirement of wilfulness, contumacious conduct, or dishonest intention, in s. 271(1)(a), merely by a process of interpretation, when the Legislature itself has adversely avoided the use of any such terminology therein, would be an obvious infraction of the sound canons of interpretation. We find these submissions on behalf of the revenue, to be patently meritorious.
We take the view that the basic issue before us can be truly answered only when viewed against the larger perspective of the scheme and the provisions of the I.T. Act, 1961. It is manifest that the Act first prescribes the duty of filing the income-tax return within the prescribed time and then postulates three distinct sanctions for the enforcement of that statutory obligation. These are, by levying interest under s. 139 by imposing penalty, if the delay has been occasioned without reasonable cause under s. 271(1)(a), and by convicting the sentencing the assessee by treating such failure to file the returns as an offence, if it was proved that this was wilful. These are three distinct and varying degrees of non-filing of returns or filing them beyond the prescribed time and the statute clearly keeps up the distinctions at all stages between the three modes. While the Legislature has been content by imposing only a financial penalty on reaching satisfaction as to the absence of reasonable cause, it has prescribed the presence of wilful failure to furnish returns in due to make it an offence punishable with a minimum imprisonment added with fine. Equally significant is the distinction between the word "penalty" as contemplated by s. 271(1)(a) and the stringent punishments provided by s. 276CC. Reference to s. 271(1)(a)(i) of the Act would indicate that the Legislature itself viewed this "penalty" as an addition to the amount of tax, if any, payable by the assessee and the same is calculated in relation to the amount of the assessed tax. It would be thus obvious that the penalty imposed here is in a way related to tax and as was authoritatively said in C. A. Abrahams case [1961] 41 ITR 425 (SC) is part of the assessment proceedings. Now, what is imposed under s. 276CC of the Act is altogether different in nature. The proceedings therein are neither part of the assessment proceedings nor are they directly proportionate to the amount of tax leviable. The offender under cls. (i) and (ii) thereof can be visited with rigorous imprisonment which may extend to sever years or three years respectively with an addition of fine as well. It seems unnecessary to elaborate the point because the difference which the statute maintains between the penalty leviable under s. 271(1)(a) and the punishment imposable under s. 276CC of the Act, is demonstratively patent. Whilst for levying penalty, absence of reasonable cause as to be shown, for imposing punishment. wilful failure has to be established and as a settled cannon of criminal law, the burden to do so rests on the prosecution. Wilfulness certainly brings in the element of guilty mind and thus the requirement of a mens rea, but the presence or absence of a reasonable cause can be something wholly objective and far removed therefrom. Thus from the provisions of the Act itself, it irresistibly emerges that the element of mens rea is made an ingredient for the offence under s. 276CC of the Act and not for the mere penalty proceedings under s. 271(1)(a).
Concluding the aforesaid discussion in the light of the larger principle, its legislative history, the broad scheme of the Act, and its specific provisions, the stage is now sets for a consideration of the mass of precedent on the point. As has been repeatedly notice, there undoubtedly exists a headlong conflict of judicial opinion in the various High Courts, but before adverting thereto it becomes necessary to notice a trilogy of the Supreme Court cases which by way of analogy appear to be the sheet-anchor for the contrary view. It would appear that the fountainhead for inducting the requirement of mens rea, even in the field of the levy of pecuniary penalties for a tax delinquency under the I.T. Act, 1961, are certain broad and general observations first made in Hindustan Steel Ltd. v. State of Orissa [1972] 82 ITR 26; [1970] 25 STC 211 (SC). These observations seems to have snow-balled in later High Court judgments to inject the requirement of mens rea even in the limited area covered by s. 271(1)(c).
In Hindustan Steel Ltd.s case, their Lordships were specifically construing the provisions of ss. 9(1) and 25(1)(e) of the Orissa Sales Tax Act, 1947. Thereunder penalty had been levied on the delinquent company for its failure to register itself as a dealer. It would appear that in the content of the specific provisions of the Orissa Sales Tax Act, the following general observations were made by Shah, Actg. C.J., speaking for the Bench (p. 29) :
"Under the Act penalty may be imposed for failure to register as a dealer; section 9(1) read with section 25(1)(a) of the Act. But the liability to pay penalty does not arise merely upon proof of default in registering as a dealer. An order imposing penalty for failure to carry out a statutory obligation is the result of a quasi-criminal proceeding, and penalty will not ordinarily be imposed unless the party obliged, either acted deliberately in defiance of law or was guilty of conduct contumacious or dishonest, or acted in conscious disregard of its obligation. Penalty will not also be imposed merely because it is lawful to do so. Whether penalty should be imposed for failure to perform a statutory obligation is a matter of discretion of the authority to be exercised judicially and on a consideration of all the relevant circumstances. Even if a minimum penalty is a prescribed, the authority competent to impose the penalty will be justified in refusing to impose penalty, when there is a technical or venial breach of the provision of the Act or where the breach flows from a bona fide belief that the offender is not liable to act in the manner prescribed by the statute. Those in charge of the affairs of the company in failing to register the company as a dealer acted in the honest and genuine belief that the company was not a dealer. Granting that they erred, no case for imposing penalty was made out."
Even a plain reading of the judgment in Hindustan Steel Ltd.s case [1972] 83 ITR 26 (SC), makes it manifest that what fell for consideration there was the Orissa Sales Tax Act and particularly the language of ss. 9(1) and 25(1)(e) thereof and the penalty provided thereby. There is not the least reference to the I.T. Act, 1961, in the whole of the judgment far from there being any consideration of the specific provision of s. 271(1)(a) or the large scheme of the Act with regard to the non-filing or the late filing of the income-tax returns. With the greatest respect, we are unable to see how the general observations made in the said case, in the context of an altogether different statute, the language of which is admittedly not even remotely in pari materia with s. 271(1)(a) of the Act, can completely cover the issue in the present case. Equally, it is manifest from the afore-quoted observation that these are wholly general in nature. It may well be that certain penalties can be imposed only if the party acted deliberately in defiance of law or is guilty of contumacious conduct in view of the specific language of the particular statute. Simply because, the word "penalty" is used, all the wide ranging requirements of contumacious conduct, deliberate defiance of law dishonest intention, or conscious disregard of statutory obligations cannot be automatically imported into every statute. As we have already noticed, mens rea is certainly an essential requirement of the offence under s. 276CC of the Act, but is obviously not so in the entirely different context and language of s. 271(1)(a). The observations in Hindustan Steel Ltd.s case [1972] 83 ITR 26 (SC) have, therefore, to be understood in the light of the specific provisions of the law therein and the facts with which the court was dealing but to give it a universal application in all penalty cases, irrespective of the statutes or their language, would appear to be wholly untenable.
It calls for notice that the judgment in Hindustan Steel Ltd.s case [1972] 83 ITR 26 (SC) was rendered on August 4, 1969, but it came to be reported much later in the Income-tax Reported in the year 1972. Grover J., who was a member of the Bench of Hindustan Steel Ltd.s case had the occasion to refer to the same case in the later case of CIT v. Anwar Ali [1970] 76 ITR 696 (SC), with the following observations (p. 700) :
"It appears to have been taken as settled by now in the sales tax law that an order imposing penalty is the result of quasi-criminal proceedings (Hindustan Steel Ltd. v. State of Orissa). In England also it has never been doubted that such proceedings are penal in character : Fattorini (Thomas) (Lancashire) Ltd. v. Inland Revenue Commissioner [1942] AC 643; [1943] 11 ITR (Suppl) 50 (HL)."
Now a close reading of the judgment in Anwar Alis case [1970] 76 ITR 696 (SC), would show that their Lordships were therein construing the provisions of s. 28(1)(c) of the Indian I.T. Act, 1922, which is broadly equivalent to the present s. 271(1)(a) though not being in pari materia therewith. To put it squarely under the said provision, it has to be a case of concealment of income. As has been already noticed in considerable detail, the provisions, of s. 271(1)(a) stand on an altogether different footing from those under s. 271(1)(a) of the Act. The language of cl. (a) does mention concealment of the particulars of income or furnishing inaccurate particulars thereof. It is obvious that concealment or deliberate furnishing of wrong particulars has a clear mental element which is laid down in the statute itself. One cannot conceal something unconsciously and, therefore, concealment is inevitably a conscious mental act. It necessarily follows that, in this context, the necessary mental requirement is provided by the statute itself and has not to be inducted therein by the invocation of any general doctrine. Therefore, to extend the ratio of Anwar Alis case [1970] 76 ITR 696 (SC) to an area where there is no question of any concealment and in a provision which does not specify and guilty mental pre-requisite, would again be doing violence both to the language of the statute and the sound canons of interpretation. As has already been pointed out the mere fact that penalty proceedings are penal in nature, would not necessarily bring in the doctrine of mens rea from the realm of crimes as an essential ingredient thereof. This has to be and must be decided on the basis of the specific language of the section and the larger scheme of the Act. Anwar Alis case, therefore, must be held as plainly distinguishable.
Lastly, in this context, are the observations of Chief Justice Ray, speaking for the majority, in Khemka & Co. (Agencies) P. Ltd. v. State of Maharashtra [1975] 35 STC 571 (SC), at p. 581, to the following effect :
"The Income-tax Act, 1961, imposes penalty under sections 270 and 271. These sections in the Income-tax Act provide for imposition of penalty on contumacious or fraudulent assessees. Penalty is in addition to income-tax, if any, determined as payable by the assessee. Tax and penalty like tax and interest are distinct and different concepts under the Indian Income-tax Act. The word "assessment" could cover penalty proceedings if it is used to denote the whole procedure for imposing liability on the taxpayer as happened in Abrahams case [1961] 41 ITR 425 (SC). Penalty is within assessment proceedings just as tax is within assessment proceedings when the relevant Act by substantive charging provision levies tax as well as penalty.
Penalty is not merely sanction. It is not merely adjunct to assessment. It is not merely consequential to assessment. it is not merely machinery. Penalty is in addition to tax and is a liability under the Act. Reference may be made to section 28 of the Indian Income-tax Act, 1922, where penalty is provided for concealment of income. Penalty is in addition to the amount of income-tax. This court in Jain Brothers v. Union of India [1970] 77 ITR 107 (SC) said that penalty is not a continuation of assessment proceedings and that penalty partakes of the character of additional tax."
What calls for pointed notice in Khemkas case [1975] 35 STC 571 (SC) is the fact that their Lordships were construing the specific provisions of s. 9 of the Central Sales Tax Act and the corresponding provisions of the Bombay Sales Tax Act and the Mysore Sales Tax Act, and in the context of invoking those provisions for the imposition of penalty. The specific issue of penalties under s. 271(1)(a) did not remotely fall for consideration. Even as regards penalties under cl. (c), such cases of concealment of income may well stand on an entirely different footing. We are clearly of the view that the general observations made by way of analogy in Khemkas case, are not even remotely attracted to the basis issue which falls for determination here.
Having individually distinguished the trilogy of the three Supreme Court cases, it deserves highlighting with regard to them collectively that the limited point before us specifically under s. 271(1)(a) of the Act was never ever remotely before their Lordships in any one of those case. The strict ratio of all the three judgments admittedly does not cover the issue which falls for consideration here. The provisions which their Lordships were considering in the aforesaid cases were undoubtedly different and their language is not even remotely in pari materia with that of s. 271(1)(a). Therefore, to invoke these three judgments as either binding or conclusive on the specific point before us appear to us as rather unwarranted. The danger of construing precedent as if they were statutes, and assuming every passing observation therein as if it were the ratio thereof was first highlighted in the classic words of the Earl of Halsbury, Lord Chancellor, in Quinn v. Leathem [1901] AC 495 (HL) :
"Now, before discussing the case of Allen v. Flood [1898] AC 1 (HL) and what was decided therein, there are two observations of a general character which I wish to make, and one is to repeat what I have very often said before, that every judgment must be read as applicable to the particular facts proved, or assumed to be provided, since the generality of the expressions which may be found there are not intended to be expositions of the whole law, but governed and qualified by the particular facts of the case in which such expressions are to be found. The other is that a case is only an authority for what it actually decides. I entirely deny that it can be quoted for a proposition that may seem to follow logically from it. Such a mode of reasoning assumes that the law is necessarily a logical code, whereas every lawyer must acknowledge that the law is not always logical at all.
The aforesaid observations have found express approval in State of Orissa v. Sudhansu Sekhar Misra, AIR 1968 SC 647, with the following added observations (p. 651) :
"A decisions is only an authority for what it actually decides. What is of the essence in a decision is its ratio and not every observation found therein nor what logically follow from the various observations made in it...... It is not a profitable task to extract a sentence here and there from a judgment and to build upon it."
An identical view has then been reiterated by the whole court in H. H. Maharajadhiraja Madhav Rao Jivaji Rao Scindia Bahadur v. Union of India, AIR 1971 SC 530, 568 :
"It is difficult to regard a word, a clause or a sentence occurring in a judgment of this court, divorced from its context, as containing a full exposition of the law on a question when the question did not even fall to be answered in that judgment."
In the light of the above it would appear that any overly reliance on the passing and general observations in Hindustan Steel Ltd.s case [1972] 83 ITR 26 (SC), Anwar Ali [1970] 76 ITR 696 (SC) and Khemka & Co.s case [1975] 35 STC 571 (SC), as being conclusive on the point before us is totally unwarranted.
Lastly, in this context, it is now plain that even in the realm of the precedents of the final court, the death knell to the other that mens rea is a necessary ingredient of all penalty proceedings in taxing statutes, has now been sounded in the sever-judges Bench judgment of their Lordships in R. S. Joshi v. Ajit Mills Ltd. [1977] 40 STC 497; AIR 1977 SC 2279, 2287. Therein what fell for pointed consideration were the provisions of s. 37 of the Bombay Sales Tax Act, 1959, as applicable in the State of Gujarat. This provision provided that if any persons or dealer collected tax under the Act or in contravention of the provisions of the section or in excess of the amounts provided therein, he would be liable to pay in addition to any tax, a penalty of an amount prescribed in sub-cls. (i) and (ii) of cl. (b) of sub-s. (1) of the aforesaid section. It was sought to be argued before the Bench that the penalty so imposed was by way of forfeiture and that penalty and forfeiture were distinct things and in any case no mens rea having been prescribed for a provision so gravely penal, the same was not sustainable. Reversing the judgment of the Gujarat High Court, Krishna Iyer J., speaking for himself and five other members of the Bench, concluded in this specific context of a penalty in a taxing statute in the following words which bar repetition (p. 507 of 40 STC) :
"The Criminal Procedure Code, Customs and Excise Laws and several other penal statutes in India haves used diction which accepts forfeiture as a kind of penalty. When discussing the rulings of this court we will explore whether this true nature of forfeiture is contradicted by anything we can find in s. 37(1), 46 or 63. Even here we may reject the notion that a penalty or a punishment cannot be cast in the form of an absolute or no-fault liability but must be preceded by mens rea. The classical view that no mens rea, no crime has long ago been eroded and several laws in Indian and abroad, especially regarding economic crimes and departmental penalties, have created sever punishments even where the offences have been defined to exclude mens rea. Therefore, the contention that section 37(1) fastens a heavy liability regardless of fault has no force in depriving the forfeiture of the character of penalty."
Again, on this specific point, Kailasam J., in his concurring judgment, observed as follows (p. 528 of 40 STC) :
"Mr. Kaji next submitted that forfeiture if it is to be penalty would be confined to acts where there is a guilty mind. In other words, he submitted that the penalty would be confined only to wilful acts of omission and commission in contravention of the provisions of the enactment. This plea cannot be accepted as penal consequences can be visited on acts which are committed with or without a guilty mind. For proper enforcement of various provisions of law it is common knowledge that absolute liability is imposed and acts with mens rea are made punishable."
It would be manifest from the aforesaid observations that any universal or blanket theory that mens rea or a guilty mind is a necessary prerequisite before any penalty can be levied in a taxing statute, has not been authoritatively and conclusively negatived by their Lordships of the Supreme Court themselves. Even if the trilogy of the earlier three cases of Hindustan Steel Ltd. [1972] 83 ITR 26 (SC), Anwar Ali [1970] 76 ITR 696 (SC) and Khemka [1975] 35 STC 571 (SC), has made any passing observation to the contrary, those must now give way to the category statement of the law by the larger Bench of seven judges in R. S. Joshis case [1977] 40 STC 497 (SC).
It remains now to advert to the divergent stream of judicial opinion in various High Courts. As of today, the locus classics for the view that the doctrine of mens rea is not attracted to the limited field under s. 271(1)(a) of the I.T. Act, 1961, is the exhaustive and illuminating judgment of the Full Bench of the Andhra Pradesh High Court in Addl. CIT v. Dargapandarinath Tuljayya & Co. [1977] 107 ITR 850. In view of the already elaborate discussion of the issue, it would suffice to say that we are in respectful and total agreement with the lucid judgment recorded by Sambasiva Rao J., therein. The Andhra Full Bench in turn has followed or is in agreement with the broad line of reasoning of the Kerala Full Bench in CIT v. Gujarat Travancore Agency [1976] 103 ITR 149, which again is an authority directly on the point. The Full Bench of the Orissa High Court in CIT v. Gangaram Chapolia [1976] 103 ITR 613, has again taken a similar view. In Nemichand Ganeshmal v. CIT [1980] 124 ITR 438, a Division Bench of the Madhya Pradesh High Court has arrived at an identical conclusion. Lastly, in this context are the terse but categoric observations of Chinnappa Reddy, Actg. C.J., in Smt. Kamla Vati v. CIT [1978] 111 ITR 248 (P & H), as under (p. 249) :
"On the first question, Shri Bhagirath Dass, learned counsel for the assessee submitted that the revenue had failed to establish any mens rea on the part of the assessee and, therefore, no penalty could be levied on her. There is no substance in the submission. On her own showing, the assessee has failed to furnish a return of her income for the assessment year 1961-62 without reasonable excuse. That was sufficient to attract section 271(1)(a). The doctrine of mens rea has to application to such situations under taxing statutes. The decision of the Andhra Pradesh High Court in Additional Commissioner of Income-tax v. Narayanadas Ramkishan [1975] 100 ITR 18, has since been overruled by a Full Bench (See Addl. Commissioner of Income-tax v. Dargapandarinath Tuljayya & Co. [1977] 107 ITR 850 (AP)."
In consonance with the detailed consideration of the issue earlier, we would unhesitatingly reaffirm the aforesaid view.
It would be manifest from the above that there is an overwhelming weight of precedent for the view which we are inclined to take, but equally there is no gainsaying that authority is not lacking for contrary view as well. This stream of thought is epitomised by the detailed judgment of a Full Bench of the Gujarat High Court in Addl. CIT v. I. M. Patel & Co. [1977] 107 ITR 214. Therein it has been held in effect that mens rea is a necessary ingredient under s. 271(1)(a) and, therefore, it provides for penalty only in cases where the assessee has either acted deliberately in defiance of law or was guilty of conduct, contumacious or dishonest, or acted in conscious disregard of the statutory obligation.
Since the aforesaid view of the Full Bench of the Gujarat High Court in I. M. Patels case [1977] 107 ITR 214, symbolises the case for the other side, some detailed references to the said judgment becomes inevitable. With the greatest respect it appears to us that the basic approach which seems to have been assumed as axiomatic is not necessarily warranted in the penalty proceedings under s. 271(1)(a) of the Act. The conclusions of the Bench stems from the following assumption (p. 225) "In the penalty proceedings under section 271(1)(a), the assessee upon whom the penalty is sought to be imposed, is in the position of an accused in a criminal trial and, therefore, all ingredients of the offence for which the penalty can be imposed musts be established by the department. It is from this aspect that one has to consider the question whether these words "failure with reasonable cause" constitute an ingredient of the offence or not. Since the government of the offence is failure without reasonable cause to file one or the other of the returns mentioned in section 271(1)(a), the prosecutor, that is, the department, must establish the absence of the reasonable cause. It is not for the assessee to show in the first instance that there was reasonable cause on his part. It is for the department to show the absence of reasonable cause."
With respect, the assumption, in the above line of reasoning stems from the premise that every sanction against the violation of the provisions of a taxing statute is a criminal offence and then to proceed to import therefrom all the ingredients and pre-requisites which are applicable directly in the field of criminal law alone. The judgment seems to view the public revenue as the public prosecutor and all assessees as persons accused of offences. That indeed is not so except in the limited filed when prosecutions for offences are launched under the provisions of Chap. 22. It is then alone that the revenue is the prosecutor and the delinquent assessee is an accused. In all other fields, including those of penalties or levying of penal interest, the correct perspective would be that of the revenue on the one side and the assessee on the other. It is too extreme and untenable to equate the revenue collecting agency as always in the role of a prosecutor or the honest assessee necessarily in the position of an accused person. It has been said on high authority that taxes are the price which the citizen pays for organising society and civilization and it is not necessary to create this endemic hostile confrontation between the taxpayer and the tax collector.
Again, the other rational of I. M. Patels case [1977] 107 ITR 214 (Guj) [FB], is that the proceedings being in the nature of a penalty, they are at least quasi-criminal. We haves shown on high authority that penalty proceedings for a tax delinquency are, in essence, civil in nature being a coercive and remedial process to ensure speedy collection of taxes. However, even ever assuming entirely for the sake of argument that they partake of a penal nature even then the doctrine of mens rea would not be automatically attracted irrespective of the specific language of the provision and the larger scheme of the statute. As has been forcefully pointed out in R. S. Joshis [1977] 40 STC 497 (SC), even in the strict field of crime, it is possible to exclude the element of mens rea altogether and much water seems to have flown under the bridges since the sixteenth century, when the classic concept of "no mens rea, no offence" was developed in common law. That view no longer holds the field. If mens rea may be excluded either expressly or by necessary intendment from the strict field of criminal law itself, then it cannot be necessarily attracted in ordinary departmental proceedings for the imposition of penalties for a tax delinquency. The issue must turn on the broad language of the provisions and not on abstract generalization. Even if it be said that proceedings are penal in nature, it does not follow logically therefrom that the doctrine to mens rea with regard to criminal offences must be inducted therein even when the language of the statute is specific and objective and rules out any subjective or mental element there in s. 37A.
Lastly with the greatest deference it appears that I. M. Patels case [1977] 107 ITR 214 (Guj) [FB] seems to proceed on an abstract generalization of all penalty proceedings. To us, it appears to be not possible to apply a common yardstick in the wide variety of tax delinquency which may attract a penalty provision. For example, there may be an innocuous and wholly excusable delay of a day or two in furnishing an income-tax return after the prescribed date. As against this there may be a designed and fraudulent concealment of millions of rupees of income. Both such tax delinquencies may attract a penalty by separate provisions but to say that identical considerations would apply to both, is, with respect, an oversimplification. The matter obviously has to be construed in the context of the language of the particular provision applicable and the larger purpose and intent of the statute in effect and enforcing the sanctions. In any case there is a sharp line of distinction between mere departmental proceedings for the collection of a pecuniary penalty and the creation of a statutory tax offence and prosecution and conviction therefore. Whilst in the latter case, the doctrine of mens rea may well have and would normally be given full play, it is not necessarily so in the former one.
In view of the above and also in the light of the larger discussion in the earlier part of this judgment, we must respectfully record our dissent with the view of the Full Bench in I. M. Patels case [1977] 107 ITR 214 (Guj). Once it is so, it is unnecessary and wasteful to individually notice and dissent from the other authorities which either follow this view or proceed on an identical line of reasoning. It suffices to mention that the line of reasoning in I. M. Patels case has found acceptance with the Division Bench of the Gauhati High Court reported in Smt. Indu Barua v. CWT [1980] 125 ITR 436, in context of the analogous provisions of the I.T. Act and the Division Bench of the Mysore High Court in All India Sewing Machine Co. v. CIT [1974] 96 ITR 206, and a Division Bench of the Madras High Court in S. Loonkaran and Sons v. CIT [1977] 108 ITR 92 and a Division Bench of the Rajasthan High Court in CIT v. Rawat Singh and Sons [1979] 120 ITR 65. For the identical, reasons recorded earlier, we would respectfully dissent from all these judgments as well.
We, must, therefore, conclude on the larger principle, in the light of the broader scheme of the I.T. Act, 1961, the specific language of s. 271(1)(a) and the weight of precedent, that the doctrine of mens rea is not attracted to the penalty proceedings within the four corners of the aforesaid section. The only requirement of the statute thereunder is the presence or absence of reasonable cause for the tax delinquency and no other. Therefore, inducting the requirement of a deliberate defiance of law, or contumacious conduct, or dishonest intention, or acting in conscious disregard of the statutory obligations, is unwarranted under s. 271(1)(a) of the Act.
Having answered the meaningful question referred to us in the above terms, we direct that the case be now placed before the Division Bench for answering the relevant questions in accordance therewith.
B. S. DHILLON J. - I agree.
J. V. GUPTA J. - I agree.