Supreme Court of India
Commissioner Of Income-Tax, Andhra ... vs Jayalakshmi Rice And Oil Mills ... on 15 January, 1971
Equivalent citations: 1971 AIR 1015, 1971 SCR (3) 365, AIR 1971 SUPREME COURT 1015, 1971 TAX. L. R. 421, 1971 2 SCJ 335, 1971 U J (SC) 185, 79 ITR 549, 1971 2 ITJ 263, 1971 REV LR 140, 1971 UPTC 323
Author: A.N. Grover
Bench: A.N. Grover, J.C. Shah, K.S. Hegde
PETITIONER: COMMISSIONER OF INCOME-TAX, ANDHRA PRADESH,HYDERABAD Vs. RESPONDENT: JAYALAKSHMI RICE AND OIL MILLS CONTRACTOR CO. DATE OF JUDGMENT15/01/1971 BENCH: GROVER, A.N. BENCH: GROVER, A.N. SHAH, J.C. HEGDE, K.S. CITATION: 1971 AIR 1015 1971 SCR (3) 365 1971 SCC (1) 280 CITATOR INFO : E 1984 SC 684 (34) ACT: Income-tax Act, 1922, s. 26A-Income-tax Rules, r. 2(b)--Indian Partnership Act, 1932, ss. 58, 59, 69-Rule 2(b) providing that in respect of firms registered under Partnership Act the application for registration of firm u/s 26A of the Income-tax Act shall be made before the end of the previous year-Firm can be said to be registered under Partnership Act nor on date of receipt of application under ss. 58 but when entry is made in register of firms under s. 59-If such an entry is made after end of 'previous year' firm is not registered under the Partners-ship Act for the purpose of r. 2(b). HEADNOTE: The assessee firm was constituted under a deed of partnership dated October 6, 1955. It was to come into existence with effect from November 5, 1954. The assessee filed an application under s. 26A of the Act for registration of the firm for the assessment year 1956-57. The previous year of the firm was shown as the year ending October 26, 1955. The application was received by the Income-tax Officer on October 14, 1955. On October 20, 1955 the assessee filed before the Registrar of Firms a statement under s. 58 of the Indian Partnership Act, 1932. On November 2, 1955 the Registrar of Firms filed the statement of the assessee and made entries in the register of firms. On March 23, 1961 the Income-tax Officer passed an order refusing to register the firm under s. 26-6A. inter-alia for the reason that the application had not been made in time. The appeal taken to the Appellate Assistant Commissioner failed. The Tribunal also upheld the order of the authorities below. In reference the High Court answered the question in favour of the assessee holding that the partnership should be deemed to have been registered on the date when the application was presented and that the requirement of r. 2(b) of the Rules would be satisfied if it became registered under the Partnership Act even after the 'application under s. 26A was filed. in appeal by the Revenue. HELD : (i) The view taken by the High Court was not correct. Under the Partnership law it can be taken to have been settled by decision,-, of High Courts, from a long time that the registration of firm takes place only when necessary entries are made in the register of firms under s. 59 of the Partnership Act by the Registrar. Section 58 of the Act no doubt employs language which, without anything more may appear to lend support to the view that the registration of a firm may be effected merely by sending an application which would mean that as soon as an application is sent and if entry is made under s. 59 pursuant to it the registration would be effective from the date when the application was presented. But s. 58(2) is not to be read in isolation and has to be considered along with the scheme of the other provisions of the Act viz. ss. 59 and 69. The latter section which deals with the effect of non-registration throws light on what was contemplated by the Legislature with regard to the point of time when the firm could be regarded as registered. [368 C-G] Ram Prasad v. Kamta Prasad, A.I.R. 1935 All. 898, Danmal Parshomadas v. Baburam Chhotelal, I.L.R. [1936] 58 All. 495 and Kerala Road Lines Corporation v. Commissioner of Income- tax, Kerala 51 I.T.R. 711, approved. 366 (ii) The views expressed by the Special Committee appointed by the Government of India in respect of the Bill which came to be passed by the Central Legislative as the Partnership Act were irrelevant for the purpose of construing the provisions of the Act. [1369B] JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 545 of 1967.
Appeal from the judgment and order dated April 15, 1966 of the Andhra Pradesh High Court in Case Referred No. 40 of 1963.
S. C. Manchanda, B. D. Sharma and R. N. Sachthey, for the .appellant.
K. Rajendra Chaudhuri, for the respondent. The Judgment of the Court was delivered by Grover, J. This is an appeal from a judgment of the Andhra Pradesh High Court arising out of a reference made under S. 66(1) of the Income-tax Act, 1922, hereinafter called the 'Act' of the question whether on the facts and in the circumstances of the case the application under s. 26A of the Act was filed out of time The facts are not in dispute. The assessee firm was consti- tuted under a deed of partnership dated October 6, 1955. It was to come into existence with effect from November 5, 1954. The assessee filed an application under S. 26A of the Act for registration of the firm for the assessment year 1956-57. The 'previous year' of the firm was shown as the year, ending October 26, 1955. This application was received by the Income-tax Officer on October 14, 1955. On October 20. 1955 the assessee filed before the Registrar of Firms a statement under s. 58 of the Indian Partnership Act 1932. On November 2, 1955 the Registrar of Firms filed the statement of the assessee and made entries in the registrar of firms. On March 23, 1961 the Income-tax Officer passed an order refusing to register the firm under s. 26A inter alia, for the reason that the application had not been made in time. The appeal taken to the Appellate Assistant Commissioner by the assessee failed. The Income-tax Appellate Tribunal also upheld the order of the Income-tax Officer and the Appellate Assistant Commissioner. On that a reference was sought and the High Court answered the question-referred in favour of the asses,see on the ground that the application had been filed in time. Section 26A of the Act provides that an application may be made to the Income-tax Officer on behalf of any firm constituted under an instrument of partnership specifying the individual shares of the partners for registration for the purposes of the Act. The application has to be made by such person or persons and at such time and has to contain such particulars etc. as may be 367 prescribed. Rules 2 to 6(b) of the Rules made under s. 59 of the Act deal with registration of firms. We are concerned with the following material portion of Rule 2.
"Such application shall........ be .... made ....
(a) Where the firm is not registered under the Indian Partnership Act, 1932 (IX of 1932) or or where the deed of Partnership is not registered under the Indian Registration Act, 1908 (XVI of 1908), and the application for registration is being made for the first time under the Act,
(i) Within a period of six months of the constitution of the firm or before the end of the 'previous year' of the firm whichever is earlier, if the firm was constituted in that previous year,
(ii) before the end of the previous year in any other case;
(b) Where the firm is registered under the Indian Partnership Act, 1932 (IX of 1.932) or where the need of partnership is registered under the Indian Registration Act (XVI of 1908) before, the end of the previous year of the firm........"
Now it is common ground that the application for registration was not made within the period prescribed by rule 2(a). What has been urged throughout on behalf of the assessee is that the application to the Income-tax Officer was governed by rule 2(b) and was in time as the firm should be deemed to have been registered not on the date on which it was actually registered by the Registrar of Firms but with effect from the date on which the application for registration was presented to the Registrar. In other words the firm should be considered to have been registered on October 20, 1955 on which date the statement under s. 58 of the Partnership Act was filed by the assessee before the Registrar of Firms.
The real question which has to be determined is whether the registration of a firm under the Partnership Act takes place with effect from the date on which the application for registration is made in accordance with s. 5 8 of that Act. Section 5 8 ( 1 ) provides that the registration of a firm may be effected at any time by sending by post or delivering to the Registrar of the area in which any place of business of the firm is situated or proposed to be situated a statement in the prescribed form and accom-
368panied by the prescribed fee stating........ Under S. 59 when the Registrar is satisfied that the provisions of S. 58 have been duly complied with he shall record an entry of the statement in a registrar called the "register of firms' and shall file the statement. In Ram Prasad v. Kamta Prasad(1) it was laid down that the registration of a firm under the Pertnership Act takes place only when the necessary entry is made in the register of firms, Even under s. 69 of the Partnership Act which deals with the effect of non- registration it has been consistently held that the registration of a firm subsequent to the filing of the suit did not cure the defect; See Danmal Parshotamdas v. Baburam Chhotelal(2). Thus under the Partnership law it can be taken to have been settled by decisions of High Courts from a long time that the registration of a firm takes place only when the necessary entry is made in the register of firms under s. 59 of the Partnership Act by the Registrar. It is true that sub-section (1) of s. 58 employs language which without anything more may land support to the view that the registration of a firm may be effected merely by sending an application which would mean that as soon as an application is sent and if entry is made under s. 59 pursuant to it the registration would be effective from the date when the application was presented. But s. 58(1) is not to be read in isolation and has to be considered along with the scheme of the other provisions of the Act, namely, s. 59 and s. 69. The latter section may not have a direct bearing on the point under our consideration but it throws light on what was contemplated by the legislature with regard to the point of time when the firm could be regarded as registered. The Kerala High Court has in Kerala Road Lines Corporation v. Commissioner of Income-tax, Kerala(1), clearly expressed the view that reading ss. 58 and 59 of the Indian Partnership Act together a firm cannot be said to be registered when the statement prescribed by s. 58 and the required fee are sent to the Registrar and that the registration of the firm is effected only when the 'entry of the statement is recorded in the registrar of firms and the statement is field by the Registrar as provided in s. 59. In that case also an identically similar question arose in respect of registration of a firm under s. 26A of the Income-tax Act. The High Court in the judgment under appeal referred to the statement extracted from the report of the Special Committee which had been appointed by the Government of India to examine the provisions of the Bill before it came to be passed by the Central Legislature as the Partnership Act and reference was made in particular to the statement relating to clause 58 corresponding (1) AIR[1935]Al1.898. (2) I.L.R.[1936] 58ALL.495. (3) 51 I.T.R. 71 1.
369to S. 59 of the Partnership Act to the effect that the Registrar was a mere recording officer and that he had no discretion but to record the entry in the registrar of firms. We are unable to see how that statement, can be taken into consideration for the purpose of interpreting the relevant provisions of the Partnership Act.. We Also cannot concur with the other reasoning of the High Court for coming to the conclusion that the partnership should be deemed to have been registered on the date when the application was, presented and that the requirement of rule 2(b) would be satisfied if it became registered under the Partnership Act even after the: application was filed.
For the reasons given above the appeal is allowed and the judgment of the High Court is set aside. The answer to the question referred must be given in the affirmative and against the, assessee. The appellant shall be entitled to costs in this Court.
G.C. Appeal
allowed'.
10-L807Sup. CI/71
370