Gujarat High Court
Commissioner Of Income Tax Ii vs Gruh Finance Ltd on 22 April, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
O/TAXAP/1154/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 1154 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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1 - COMMISSIONER OF INCOME TAX II
Appellant(s)
VERSUS
1 - GRUH FINANCE LTD.
Opponent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
MR JP SHAH, SENIOR COUNSEL WITH MR MANISH J SHAH, ADVOCATE
for the Opponent(s) No. 1
Page 1 of 14
O/TAXAP/1154/2013 JUDGMENT
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 22/04/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Pursuant to our notice dated 18.2.2014, we have heard learned counsel for the parties for final disposal of the tax appeal. Appeal is filed by the Revenue and is directed against the judgement of Income Tax Appellate Tribunal ('the tribunal") dated 11.6.2013. By the said judgement the tribunal refused to condone delay which was substantial in nature in filing tax appeal by the Revenue. We therefore, frame the following substantial question of law :
"Whether in the facts of the case, Income Tax Appellate Tribunal committed error in law in rejecting the delay condonation application of the Revenue.?"
2. For the assessment year 20042005 challenging the order of the Commissioner(Appeals) dated 4.4.2007, the Revenue had preferred such appeal. There was delay of 2005 days in filing such appeal. To explain such delay in an application separately filed by the Revenue, it was stated interalia that :
"In this case for AY 200405 the assessment proceedings was completed under section 143(3) of the Act on 28/12/2006. The Assessing officer, in his assessment order had made disallowance under section 36(1)(vii), 35D Page 2 of 14 O/TAXAP/1154/2013 JUDGMENT and addition of the EMI residual income. The total income of the assessee was assessed at Rs.36,12,51,530/ as against the returned income of Rs.12,18,86,540/.
The assessee preferred appeal against the assessment order and the ld. CIT(A) vide his order dated 04/04/2007 deciding the appeal of the assessee confirmed the disallowance made u/s.36(i)(vii) but deleted the disallowance made u/s.35D and the addition of the EMI residual income.
The order of ld CIT(A) in Appeal No.CIT(A)VIII/AC 4/313/200607 dated 04/04/2007 was received in the CIT's office on 24/04/2007 and the then CIT, Ahmedabad II, Ahmedabad vide letter No.16/42/00708 dated 13.06.2007 had directed the then ACT, Circle4 Ahmedabad to file appeal before the Hon'ble ITAT against the order of ld CIT(A).The last date to file the appeal was conveyed as 20/06/2001.
From the details available on records it is ascertained that appeal has not been filed before the Hon ITAT as directed by the then CIT, Ahmedabad II, Ahmedabad.
The above facts has come to notice this office on the basis of enquiry by the CIT(DR), who was attending the hearing of the assessee's appeal against the order of ld.CIT(A) to ascertain as to whether the apepal has been filed by the department against the order of ld. CIT(A).
During the period when the communication was received from the CIT's office, the concerned Assessing Officers was being relieved of this charge and new Assessing Officer was taking over the charge. During the period issue filing of appeal to ITAT in the above case might not been mentioned in the handing over note exchanged by the officers relieved and taking over the charge of Circle 4, Ahmedabad and accordingly the aspect of filing appeal to ITAT might have Page 3 of 14 O/TAXAP/1154/2013 JUDGMENT not been taken into account by the officer taking over the charge of circle 4, Ahmedabad
3. In view of the above facts, it is submitted that departments appeal was not filed due to oversight innocuously by the concerned Assessing Officer taking over the charge during the period when the filing appeal was getting barred by time. As the omission has occurred inadvertently, it is requested to kindly condone the same and also looking to the tax effect involved in this case of 7.71 crores."
3. The tribunal however, was of the opinion that there was inordinate delay of over five years. The reason given by the Revenue was not sufficient or satisfactory. Mere failure on part of the concerned officer to handover the charge to the successor officer would not be a ground to ignore such inordinate delay. It is this order which the Revenue has challenged in this tax appeal.
4. We are conscious that delay is substantial. However, on the premise that tax effect involved in the appeal was close to Rs. 6.45 crores, we permitted the Revenue to file additional affidavit to further elaborate the explanation for delay caused in filing the appeal before the tribunal. In such further, affidavit dated 10.2.2014 filed by Shri P.C. Mody, Commissioner of Income tax, Ahmedabad, it is stated as under :
"3. As stated in the memo of the appeal, the then CITII had authorised second appeal on 13.06.2007 vide authorisation no.JUD60/42200708, communicating that the last date of filing appeal is 20.06.2007. However, the appeal could not be filed before this date and it Page 4 of 14 O/TAXAP/1154/2013 JUDGMENT remained to be filed before the Appellate Tribunal till it came to be pointed out to the Assessing Officer from the office of CIT(DR) in the month of October 2012. While considering the appeal of the respondent assessee for the same year, an enquiry was made by the Hon'ble Members as to whether the department had filed any appeal on the issues which were decided by the CIT(A) in favour of respondent assessee. At that point of time, after verification of the assessment records of the respondent assessee, the Assessing Officer brought to the notice of the appellant that appeal remained to be filed before the ITAT as per authorisation dt.13.6.2007.
4. The factual position narrated hereunder which led to the lapse in filing the appeal before the tribunal on the part of the Assessing Officer may kindly be appreciated
(i) During the relevant period there was change of incumbents in the charge of Assessing Officer, ACIT, Circle4, Ahmedabad. Shri James Kurian who was holding the regular charge of ACIT, Cir.4 proceeded on leave w.e.f.
01.06.2007 and additional charge was handed over to Dr. Jayant Jhaveri, ACIT(OSD)I Cir.4, Ahmedabad during his leave period from 1.6.2007 to 17.6.2007.
(ii) Shri James Kurien on return from leave, took over the charge of ACIT, Cir.4, Ahmedabad on 18.6.2007 from Dr. Jayant Jhaveri. Thereafter he relinquished the charge of ACIT, CIR.4 on the same day as he was under orders of transfer to DGIT(Inv.), Ahmedabad. He handed over the charge of ACIT, CIR.4 to the new incumbent, Shri G.M.Chauhan(now retired as Jt. CIT). Dr. Jayant Jhaveri,ACIT(OSD)I, CIR.4, Ahmedabad, was also transferred out and relinquished charge on 19.6.2007.
(iii) In the above process of change of incumbents in the office of the Assessing Officer, ACIT, Cir.4, Ahmedabad, pendency of filing appeal before the ITAT in the case of the Page 5 of 14 O/TAXAP/1154/2013 JUDGMENT respondent assessee for the assessment year 200405 went unnoticed by the Assessing Officer as neither of them communicated about this fact in absence of any specific charge report given by Dr. Jayant Jhaveri during whose additional charge, the authorisation dt.13.06.2007 was received from all the three officers are annexed hereto, marked as AnnexureA. Action for negligence of duty is in process and will be taken after fixing the responsibility.
(iv) With regard to the procedure to be followed by an officer relinquishing the charge and new officer taking over charge, it is submitted that normally handing over notes are not given when an officer proceeds on leave as it is expected of him to return to the same post from where he has proceeded on leave. However, important pending work is orally explained to the person taking over charge of the officer proceeding on leave. Handing over note is generally given when officer is relinquishing charge on transfer.
5. As stated hereinbefore, the respondent assessee had filed appeal before the Appellate Tribunal against the additions confirmed by the CIT(Appeals). During the course of hearing of the said appeal, the Hon'ble Members of the ITAT Bench enquired about the appeal of the revenue on the issues which were allowed in favour of the assessee by the CIT(Appeals).
6. The Assessing Officer after verification from assessment records of the respondent assessee found that the appeal remained to be filed before the ITAT. Immediately he approached the applicant vide letter dated 08.10.2012 bringing out the lapse and sought permission to file appeal then. Though late, having noticed about the failure to file appeal as authorised, he filed appeal before the ITAT by moving an application for condonation of the delay for which the appellant accorded permission.
7. Accordingly, the present Assessing Officer filed Page 6 of 14 O/TAXAP/1154/2013 JUDGMENT appeal on 18.12.2012 along with an application seeking condonation of delay."
5. No counter affidavit is filed by the respondent disputing these factual averments.
6. From the record thus it emerges that all along the Revenue desired to file appeal against the respondent assessee for the present year also namely, the assessment year 2004 2005. Proper instructions were also accordingly issued. However, due to intervening factors and due to error of human agencies involved, such appeal was not filed. This came to the light of the department only when the tax appeal before the tribunal of the same assessee for another assessment year came up for hearing. Detailed inquiry was therefore, made and it was revealed that due to oversight the tax appeal for the assessment year 20042005 was not filed. The affidavit of Shri P.C. Mody, Commissioner of Income Tax clarifies the position and points out the reasons why such error took place. From such affidavit, we gather that during the relevant period one James Kurian was the Assessing Officer of the concerned unit. He proceeded on leave on 1.6.2007. Additional charge was therefore, handed over to Jayant Jhaveri during the leave period of Shri Kurian from 1.6.2007 to 17.6.2007. Almost immediately upon resuming charge after leave Shri James Kurian was transferred. He thereupon handed over the charge to new incumbent Shri G.M.Chauhan.
Simultaneously, Shri Jayant Jhaveri was also transferred and relinquished charge on 19.6.2007. It was because of these events of leave, resumption, transfer, relinquishment of charge and resumption of charge by the successor Page 7 of 14 O/TAXAP/1154/2013 JUDGMENT incumbents which happened in quick succession that fact went unnoticed that the tax appeal in question was to be filed and that same was not till then filed though directed by the Commissioner.
7. Along with the said affidavit, the Revenue has also produced letter dated 24.1.2014 of Shri G.M.Chauhan (since retired) in which he has stated that he was burdened with heave workload. Non filing of the appeal during his tenure was only bona fide lapse.
8. Section 253 of the Act pertains to appeals to the Appellate Tribunal and limitation for filing such appeal is also prescribed therein. Subsection(5) of section 253 provides that the Appellate Tribunal may admit an appeal or permit the filing of a memorandum of cross objections, after the expiry of the period referred to in subsection(3) or sub section(4), if it is satisfied that there was sufficient cause for not presenting it within that period. Subsection(5) of section 253 thus give ample powers to the Appellate Tribunal to admit an appeal or cross objection beyond the period of limitation prescribed in subsection(3) and sub section(4), if the tribunal is satisfied that there was sufficient cause for not presenting such proceedings within the time prescribed. The element of sufficient cause is thus brought in subsection(5) of section 253 without any limitation on the number of days of delay which the tribunal can condone. The legislature thus left the extent to which delay should be condoned to the discretion of the tribunal to be exercised in facts of the case depending on the nature of explanation rendered by the appellant of the sufficient cause preventing him from presenting such Page 8 of 14 O/TAXAP/1154/2013 JUDGMENT appeal or cross objection.
9. We are conscious that the recent trend of the Supreme Court judgements is to treat the delayed appeals of the Government agencies more strictly and not to routinely condone such delay which is sought to be explained merely on administrative difficulties or mere shuffling of files from one table to another. In that context counsel for the respondent rightly drew our attention to the decision of the Supreme Court in case of Office of the Post Master General v. Living Media India Ltd. reported in 348 ITR 7, in which it was observed as under :
"In our view, it is the right time to inform all the government bodies, their agencies and instrumentalities that unless they have reasonable and acceptable explanation for the delay and there was bonafide effort, there is no need to accept the usual explanation that the file was kept pending for several months/years due to considerable degree of procedural redtape in the process. The government departments are under a special obligation to ensure that they perform their duties with diligence and commitment. Condonation of delay is an exception and should not be used as an anticipated benefit for government departments. The law shelters everyone under the same light and should not be swirled for the benefit of a few. Considering the fact that there was no proper explanation offered by the Department for the delay except mentioning of various dates, according to us, the Department has miserably failed to give any acceptable and cogent reasons sufficient to condone such a huge delay."
10. In Civil Application No.253/2013 in case of State of Gujarat v. Welspun Gujarat Stahl Rohren Ltd, vide order Page 9 of 14 O/TAXAP/1154/2013 JUDGMENT dated 15.3.2013, this Court while condoning delay, referred to various decisions of Supreme Court and observed as under :
"In our opinion, looking to the nature of delay, explanation rendered by the appellant in various affidavits and the tax impact in the appeal, we would be inclined to condoned the delay. We would not in the case of this nature, like to dismiss the State appeal without consideration on merits. The applicant has correctly placed reliance on the observation of Supreme Court in case of Commissioner of IncomeTax V. West Bengal Infrastructure Development Finance Corporation Ltd, reported in [2011] 334 ITR 269 (SC), in which it was observed thus :
5. Looking to the amount of tax involved in this case, we are of the view that the High Court ought to have decided the matter on the merits. In all such cases where there is delay on the part of the Department, we request the High Court to consider imposing costs but certainly it should examine the cases on the merits and should not dispose of cases merely on the ground of delay, particularly when huge stakes are involved. In case of State of Nagaland V. Lipok AO & Ors., reported in (2005) 3 Supreme Court Cases 752, it was observed as under :
13. Experience shows that on account of an impersonal machinery (no one in charge of the matter is directly hit or hurt by the judgment sought to be subjected to appeal) and the inherited bureaucratic methodology imbued with the note making, filepushing, and passingon thebuck ethos, delay on its part is less difficult to understand though more difficult to approve. The State which represents collective cause of the community, does not deserve a litigantnongrata status. The courts, therefore, have to be informed with the spirit and philosophy of the provision in the course of the interpretation of the expression of sufficient cause. Merit is preferred to scuttle a decision on merits in turning down the case on technicalities of delay in presenting the appeal. Delay as accordingly condoned, the order was set aside and the matter was remitted to the High Court for disposal on merits after affording opportunity of hearing to the parties. In Prabha v. Ram Parkash Kalra (1987 Supp SCC 339), this Court had held that the court should not Page 10 of 14 O/TAXAP/1154/2013 JUDGMENT adopt an injusticeoriented approach in rejecting the application for condonation of delay. The appeal was allowed, the delay was condoned and the matter was remitted for expeditious disposal in accordance with law.
14. In G. Ramegowda, Major v. Spl. Land Acquisition Officer (1988 (2) SCC 142), it was held that no general principle saving the party from all mistakes of its counsel could be laid. The expression "sufficient cause" must receive a liberal construction so as to advance substantial justice and generally delays in preferring the appeals are required to be condoned in the interest of justice where no gross negligence or deliberate inaction or lack of bona fides is imputable to the party seeking condonation of delay. In litigations to which Government is a party, there is yet another aspect which, perhaps, cannot be ignored. If appeals brought by Government are lost for such defaults, no person is individually affected, but what, in the ultimate analysis, suffers is public interest. The decisions of Government are collective and institutional decisions and do not share the characteristics of decisions of private individuals. The law of limitation is, no doubt, the same for a private citizen as for governmental authorities. Government, like any other litigant must take responsibility for the acts, omissions of its officers. But a somewhat different complexion is imparted to the matter where Government makes out a case where public interest was shown to have suffered owing to acts of fraud or bad faith on the part of its officers or agents and where the officers were clearly at cross purposes with it. It was, therefore, held that in assessing what constitutes sufficient cause for purposes of Section 5, it might, perhaps, be somewhat unrealistic to exclude from the consideration that go into the judicial verdict, these factors which are peculiar to and characteristic of the functioning of the Government. Government decisions are proverbially slow encumbered, as they are, by a considerable degree of procedural redtape in the process of their making. A certain amount of latitude is, therefore, not impermissible. It is rightly said that those who bear responsibility of Government must have "a little play at the joints". Due recognition of these limitations on governmental functioning of course, within reasonable limits is necessary if the judicial approach is not to be rendered unrealistic. It would, perhaps, be unfair and unrealistic to put Government and private parties on the same footing in all Page 11 of 14 O/TAXAP/1154/2013 JUDGMENT respects in such matters. Implicit in the very nature of Governmental functioning is procedural delay incidental to the decisionmaking process. The delay of over one year was accordingly condoned.
15. It is axiomatic that decisions are taken by officers/agencies proverbially at slow pace and encumbered process of pushing the files from table to table and keeping it on table for considerable time causing delay intentional or otherwise is a routine.
Considerable delay of procedural redtape in the process of their making decision is a common feature. Therefore, certain amount of latitude is not impermissible. If the appeals brought by the State are lost for such default no person is individually affected but what in the ultimate analysis suffers, is public interest. The expression "sufficient cause" should, therefore, be considered with pragmatism in justiceoriented approach rather than the technical detection of sufficient cause for explaining every days delay. The factors which are peculiar to and characteristic of the functioning of the governmental conditions would be cognizant to and requires adoption of pragmatic approach in justice oriented process. The court should decide the matters on merits unless the case is hopelessly without merit. No separate standards to determine the cause laid by the State visavis private litigant could be laid to prove strict standards of sufficient cause. The Government at appropriate level should constitute legal cells to examine the cases whether any legal principles are involved for decision by the courts or whether cases require adjustment and should authorise the officers to take a decision or give appropriate permission for settlement. In the event of decision to file appeal needed prompt action should be pursued by the officer responsible to file the appeal and he should be made personally responsible for lapses, if any. Equally, the State cannot be put on the same footing as an individual. The individual would always be quick in taking the decision whether he would pursue the remedy by way of an appeal or application since he is a person legally injured while State is an impersonal machinery working through its officers or servants.
16. The above position was highlighted in State of Haryana v. Chandra Mani and Ors. (1996 (3) SCC 132); and Special Tehsildar, Land Acquisition, Kerala v. K.V. Ayisumma (1996 (10) SCC 634). It was noted that adoption of strict standard of proof sometimes fail to protract public justice, and it would result in Page 12 of 14 O/TAXAP/1154/2013 JUDGMENT public mischief by skilful management of delay in the process of filing an appeal.
It could thus be seen that though like any other litigant, the State authorities are also equally bound by the law of limitation, recognizing certain elements of public interest and the impersonal and slow moving machinery of the Government, the Courts have moulded their approach, while considering request of the State for condoning the delay. In the present case, as already noticed, explanation in the form of administrative clearances and consumption of time in the office of the Government Pleader in preferring the appeals are pressed in service for explaining the delay. Further, the duty amount involved in the appeal is also substantially large. Considering these aspects of the matter, delay is condoned by awarding cost of Rs.15,000/, which shall be paid to the respondent within four weeks from today."
11. Reverting back to the facts of the case, explanation by the Revenue is not of mere tossing file from one table to another or from one authority to another. The explanation is somewhat unusual, nevertheless, appears to be genuine. On account of unusual circumstances, where the person in charge proceeded on leave handing over the charge to another incumbent. No sooner did he resume duties after the leave period, he was transferred. The incumbent to whom he had given additional charge was also under order of transfer. Both these officers thus left on the same day. The charge was handed over to the new incumbent. In the process, one file for filing appeal before the tribunal was lost sight of. It is not even seriously disputed that the Revenue always desired to prefer appeal for the year 2004 2005 also. The fact that despite instructions of the Commissioner, the said appeal was not filed came to the light of the department only when tax appeal of the same assessee for other year came up for hearing before the Page 13 of 14 O/TAXAP/1154/2013 JUDGMENT tribunal upon which after making inquiries and finding out that due to such lapse, the appeal was not filed, steps were taken to do so with condonation of delay application.
12. In facts of the case, looking to the explanation rendered as also the Revenue impact, we are inclined to condone the delay so however, by awarding cost to the respondent.
13. In the result, the question is answered in favour of the Revenue, judgement of the tribunal dated 11.6.2013 is reversed. Delay in filing the tax appeal by the Revenue is condoned. Tax Appeal of the Revenue is restored to file which shall be heard on merits. Appellante shall pay cost of Rs.25,000/ to the respondent which shall be done latest by 30.5.2014.
14. Tax Appeal is disposed of.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 14 of 14