Bombay High Court
Tata Chemicals Limited vs Deputy Commissioner Of Income-Tax. on 5 December, 1997
Equivalent citations: (1998)60TTJ(MUMBAI)384
ORDER
(Order on letter of Mr. Tralshawala dt. 27th August, 1997 and letter of the CIT-I, Mumbai dt. 1st September, 1997) R. V. EASWAR, J.M. :
The appeal was being heard from time to time from 3rd July, 1997. Arguments were being heard in respect of the issue whether the assessee was entitled to the deduction of Rs. 81.24 crores as interest under s. 36(1) (iii) of the IT Act. One of the arguments addressed on behalf of the assessee was that in any event the formula adopted by the AO for apportioning the assessees claim should be struck down because no opportunity had been given to the assessee to rebut it nor was the basis of apportionment made known to the assessee beforehand and thus there had been a violation of the principles of natural justice. The learned Departmental Representative, Mr. Tralshawala, while addressing arguments with regard to the allowability of interest, made a prayer to the Bench that on the specific questions raised with regard to the basis of apportionment of the claim and whether opportunity was afforded to the assessee or not, the officer who made the assessment, Mr. Arvind Modi, be allowed to address arguments before the Bench. The prayer was opposed by Mr. Dinesh Vyas, learned counsel for the assessee. After a brief debate, it was agreed by both sides that Mr. Modi would only assist Mr. Tralshawala but would not address any arguments before the Bench.
2. While so, an application dt. 27th August, 1997 was filed by Mr. Tralshawala, which reads as under :
"No. Sr. AR/ITAT A Bench/97-98 Office of the Sr. Authorised Representative, ITAT A Bench, Mumbai 27th August, 1997 Sub : Representation before the Honble ITAT, A Bench, Mumbai in the case of M/s. Tata Chemicals Ltd., Asst. yr. 1992-93 - ITA Nos. 4604/B/96 and 4442/B/96 In accordance with r. 2(ii) (b) of the IT (Appellate Tribunal) Rules, 1963, I hereby appoint Shri Arbind Modi, Dy. Commr. of Income-tax, to act on my behalf or along with me during the hearing in the above case before the Honble Tribunal, A" Bench, Mumbai.
Sd/-
(D. J. TRALSHAWALA) Sr. Authorised Representative, ITAT A Bench, Mumbai Copy to :
1. Shri Arbind Modi, Dy. CIT, Mumbai
2. The Dy. Registrar, ITAT, Mumbai (in duplicate) - with a request to kindly place this before the Honble Members of ITAT A Bench, Mumbai
3. The CIT, Mumbai, City-I, Mumbai Sd/-
Sr. Authorised Representative, ITAT, A Bench, Mumbai"
Another letter from Mr. K. V. M. Pai, the then CIT-I, Mumbai, dt. 1st September, 1997 was also filed by Mr. Tralshawala, which reads as under :
"GOVERNMENT OF INDIA OFFICE OF THE COMMISSIONER OF INCOME-TAX, BOMBAY CITY-I Aayakar Bhavan, Maharshi Karve Road, Bombay - 400 020 No. MC. I/HQ. I/Authorisation/97-98 Date : 1st September, 1997. The Registrar, Income-tax Appellate Tribunal, Mumbai Sub : Appeal Nos. ITA Nos. 4604/B/96 and 4442/B/96, in the case of Tata Chemicals Ltd. In connection with the aforesaid appeals, I hereby authorise Shri Arbind Modi, Officer on Special Duty, Department of Revenue, New Delhi, and Shri Ashutosh Dixit, Asstt. Commissioner of Income-tax (Investigation) Circle 6(1), Mumbai, to represent the Department before the Honble ITAT. Sd/-
(K. V. M. PAI) Commissioner of Income-tax, Mumbai City-I, Mumbai"
3. On the basis of the above letters, it was requested by Mr. Tralshawala that Mr. Arbind Modi be permitted to address arguments on behalf of the Revenue with regard to the ground relating to interest.
4. The request was opposed by Mr. Vyas. He also filed written objections to the effect that before Mr. Modi is permitted to address arguments it would be necessary to clarify his locus standi in the context of the relevant rules and provisions of law.
5. Since the matter had assumed importance in view of the rival positions, we thought it fit and proper to hear both sides on the point. Accordingly we have heard Mr. Vyas for the assessee and Mr. J. P. Deodhar, learned standing counsel for the Department in extenso.
6. Mr. Deodhar prefaced his arguments with the plea that the interests of justice should be the sole criterion in deciding the fate of the applications filed by the Department and pointed out that in such matters, it is for the Court or Tribunal to decide whether the prayer should be granted or not irrespective of what the other side had to say. He cited Nulon India Ltd. v. Collector of Central Excise and V. V. Trans Investments (P) Ltd. v. CIT ( in this regard. He pointed out that no prejudice would be caused to the other side if Mr. Modi is permitted to appear and argue the points and in this behalf, viz., the question of prejudice being caused, cited the Bombay High Court judgment in Lakhanpal National Ltd. v. Union of India . He argued that just as complex issues in Courts may necessitate engaging counsel, the Department was free to engage the services of Mr. Modi to effectively put forth its case if it so thought. He drew our attention to Harishankar Rustogi v. Girdhari Sharma , for the purpose of showing that the Supreme Court has allowed a private person, other than an advocate and a friend of the appellant in whom he had confidence, to appear and argue the case of the appellant and had laid down guidelines in this behalf.
7. Turning to r. 2(ii)(b) of the Appellate Tribunal Rules (ITAT Rules), Mr. Deodhar submitted that the words "act" and its grammatical variation "acting" appearing therein mean "to address the Court" and at any rate, after the abolition of the dual system in 1976, by the Advocates Act through an amendment, there is no difference in the meaning and content of the words "appear", "plead" or "act" all of which refer to the same functions and should be treated as interchangeable. He invited our attention to O. 3 r. 4, of the CPC wherein these expressions have been used. According to him, a narrow construction of the word "acting" appearing in the rule should be avoided as it would cause violence to the rule. In his submission, the interests of justice should be the sole criterion and any objection to the same coming from any quarters should be rejected.
8. In the course of his arguments, Mr. Deodhar furnished copies of two orders, dt. 29th October, 1987 and 15th September, 1997 and submitted that these orders satisfy the requirements of r. 2(ii)(b) of the ITAT Rules relating to the issue of notification and gazetting the same.
9. Mr. Dinesh Vyas, the learned counsel for the assessee-objector, referred to s. 296 and s. 255(5) of the IT Act and pointed out that the rules framed by the Tribunal for regulating its procedure had the force of law and in this connection drew our attention to page 1719 of Kanga & Palkhivalas treatise on IT Law, Eighth Edn. He submitted that as held by the Supreme Court in Karimtharuvi Tea Estates v. State of Kerala the rules so framed have overriding supremacy over anything contrary to them. He laid stress on the fact that r. 2(ii)(b) contained an exclusive definition of the words "authorised representative" as was clear from the use of the word "means". Any person who does not fit in with the definition of "authorised representative" would not be entitled to discharge the functions. He submitted that the words "appear", "plead" and "act" or "acting" had different meanings and connotations in the Indian legal system. In this behalf, he drew our attention to Mitras Legal Dictionary according to which the word "acting" means "taking a substantial step in the conduct of litigation" and the word "pleading" means "making oral submissions". According to him the two words conveyed two wholly different aspects of the legal profession. He pointed out the distinction between senior counsel and solicitors; the former cannot act but can only plead whereas the latter can only act, but cannot plead. Our attention in this behalf was invited to the Bombay High Court (Nagpur Bench) decision in L. N. Mahurkar & Anr. v. STO & Ors. , wherein the distinction between the meanings of the words "act", "plead" and "appear" has been brought out. Mr. Vyas submitted that "to act" means to carry out the procedural aspects of a litigation (such as filing appeals, papers and documents, complying with defect memos, etc.) which bring the litigation before the Court in proper form. In support of his contention that the meaning of the word "act" does not take in arguing the case or pleading or addressing the Court, Mr. Vyas relied on the following judgments :
(i) Aswin Shambuprasad Patel (1954) 57 BLR 209;
(ii) Aswini Kr. Ghose v. Arbinda Bose Besides these authorities, he also drew our attention to certain observations in Sanjeev Rows book on Advocacy, Chapter I of Part 6 of Bar Council of India Rules, O. IV, r. 2(b) of Supreme Court Rules, etc. He pointed out that whereas in the first part of the definition in r. 2(ii)(b) of ITAT Rules the words "appear, plead and act" are mentioned, in the later part only the word "acting" appears, which is a grammatical variation of the word "act" which should be construed to have been used in the same technical sense in which it was used in conjunction with the words "appear" and "plead" in the first part and should, therefore, receive the same meaning. In this connection, he relied on the observations of Maxwell, 12th Edn. at p. 278 under the heading "General words following specific words".
10. Coming to the background of the rule, Mr. Vyas submitted that it has been framed with the object of maintaining the dignity and status of the Tribunal and therefore, we should avoid any construction which would be inconsistent therewith. According to him, it would undermine the status and dignity of the Tribunal if it were to be addressed by any person who has not been properly authorised. The power to authorise such a person is by law vested only in the Government of India, which is to be exercised through a notification published in the gazette and no person can usurp that power. The authority given by the Government to the authorised representative includes, apart from the authority to appoint another person who can only act but not appear and plead and if the authorised representative himself starts appointing persons to appear and plead on his behalf, it will frustrate the whole object, undermine the status and dignity of the Tribunal and also amount to usurpation of the powers vested with the Government of India.
11. Mr. Vyas also relied on the rule against delegation. He submitted further that in contrast to r. 2(ii)(b) of the ITAT Rules, r. 2(ii)(b) of the IT (SC) Rules, 1987 permitted any person authorised in writing by the CIT to appear, plead and act for him and s. 24(5) of the WT Act which gave power to the Tribunal to hear the Valuation Officer if a question of valuation under s. 16A of that Act was involved.
12. Turning to the question whether appointment of authorised representative by gazette notification is a must, Mr. Vyas contended that it is so and since Mr. Arvind Modi has not been so appointed, he cannot be considered an authorised representative so that he can address arguments before the Tribunal. He submitted that the consequence of not appointing him by notification in the gazette is that the appointment is null and void and in support of this contention he relied on :
(i) All India Reporter Ltd. v. Competent Authority ;
(ii) Manu Bharati Co-op. Society v. CIT ;
(iii) Satya Narain Prakash Punj v. Union of India & Ors. .
Mr. Vyas also drew our attention to the following judgments in support of his contention that the issue of a notification in the gazette as required by the rule is not a mere formality but is a mandatory requirement and the failure to fulfil the same resulted in there being no valid appointment at all of the incumbent :
(i) Joint Chief Controller v. Amichand and
(ii) E. P. Royappa v. State of Tamilnadu & Anr. .
Mr. Vyas sought to distinguish the authorities cited by Mr. Deodhar on the ground that in none of them was the appointment challenged on grounds of absence of gazette notification.
13. Mr. Vyas then submitted that as per Art. 77(1) of the Constitution of India, all executive acts of the Central Government are to be in the name of the President of India and when r. 2(ii)(b) of the ITAT Rules refers to appointment by Government of India through notification, it refers to a notification issued in the name of the President duly authenticated under Art. 77(2) and issued by the proper authority to whom the business is properly allocated under Art. 77(3) and since none of these requirements is shown to be present, the appointment of Mr. Modi cannot be upheld even if the orders dt. 15th September, 1997 and 29th October, 1997 filed by Mr. Deodhar in the course of his arguments, are taken into consideration. Even in these orders, which contain postings and transfers of certain officers as senior authorised representatives, it is the Chief CIT who has been authorised to effect the transfer and posting of Senior authorised representative and not the CIT and since Mr. K. V. M. Pai, who has purported to appoint Mr. Modi as authorised representative by letter dt. 1st September, 1997 is a CIT and not Chief CIT (on the date of the letter), it does not save the situation. Further, the power given to the Chief CIT under the 1987 order is only to "transfer and post" and not to "appoint", according to Mr. Vyas. He submitted that the posting order issued by the Chief CIT is not tantamount to legal conferment of the power to appoint authorised representatives for the IT Department. He also pointed out that in any event, Mr. Modi was at present not with the IT Department, but has gone on deputation as OSD in the Ministry of Finance and, therefore, he was not subject to the jurisdiction of the Chief CIT/DGIT so far as his posting and transfer were concerned.
14. We have given our most anxious consideration to the matter in view of its importance and far-reaching consequences and also because it does not appear to have arisen earlier before the Tribunal.
15. So far as the appointment of Mr. Modi by the CIT-I, Mumbai (Mr. K. V. M. Pai) as an authorised representative of the Department is concerned, there is no difficulty in holding that it is invalid because it does not satisfy any of the requirements of r. 2(ii)(b) of the ITAT Rules. It is not a notification issued by the Government of India nor is it gazetted. We, therefore, hold that Mr. Arvind Modi cannot make oral submissions before us on the basis of the purported appointment letter dt. 1st September, 1997.
16. That takes us to the question whether Mr. Modi can be heard by us on the basis of the letter dt. 27th August, 1997 of Mr. Tralshwala, appointing the former "to act" on his behalf or along with him. Rule 2(ii)(b) of the ITAT Rules, 1963 on which hinges the answer to the question, is as below :
"2(ii) authorised representative means -
(a) ................
(b) in relation to an IT authority who is a party to any proceeding before the Tribunal, a person duly appointed by the Central Government by notification in the Official Gazette as authorised representative to appear, plead and act for such authority in any such proceeding and any other person acting on behalf of the person so appointed."
17. The rule is in two parts. In the first part, it defines an authorised representative of the IT Department before the Tribunal as one who has been so appointed by a notification issued by the Government of India and duly gazetted, "to appear, plead and act" for the IT Department. In the second part, it includes any other person "acting on behalf of the person so appointed" in the category of authorised representatives. It is common ground that Mr. Modi does not fall in the first part. We have earlier held that his appointment as "authorised representative" by the CIT-I, Mumbai, cannot be given effect to. The contention, however, is that Mr. Modi can "act" on behalf of Mr. Tralshawala on the basis of the letters letter dt. 27th August, 1997 and the power to "act" gives him also the right to address arguments before the Tribunal. The correctness of the contention depends on the question whether the word "act" takes in or includes the right to be heard or the right to address arguments, in the setting and context of the rule and on a proper interpretation thereof.
18. Now, the words "appear", "plead" and "act" have a technical significance in the legal parlance. They have different implications and denote different functions of a legal practitioner. We may briefly notice some authorities wherein the distinction between the words "appear", "plead" and "act" has been noticed and given effect to. These decisions were considering the words in the light of the provisions of the CPC, 1908. In Kali Kumar Roy v. Robin Chandar Chakraborthy ILR 6 Cal 585, it was held by Honble Justice White of the Calcutta High Court that "to act for a client is to take on his behalf in the Court or in the offices of the Court the necessary steps that must be taken in the course of the litigation in order that his case may be properly laid before the Court". In Harishchandra Jha & Ors. v. Dinesh Narain Jha & Ors. AIR 1958 521, it was held by the Patna High Court that acting amounts to taking some substantial steps by an advocate on behalf of his client in the course of the proceedings pending before the Court. In Satyanarayana v. Venkata AIR 1957 AP 172, a Full Bench of the Andhra Pradesh High Court speaking through Honble Justice Satyanarayana Raju held that an "act" is something which constitutes a necessary step that must be taken in the course of the litigation in order that the case of a party may be properly laid before the Court. It was held that presentation of a plaint, memorandum of appeal or an application for execution are all acts which fall in this category. A Division Bench, consisting of Honble Justices Rutledge J and Carr J, of the Rangoon High Court, in "Filing Powers, In the matter of", AIR 1926 Rang. 215, referred to the reports of the Bar Committee which suggested amendments to the CPC in 1926, wherein the Committee made the following remarks :
"We, therefore, propose that all practitioners shall be required to file Vakalatnama, when they act, but that when they merely appear and plead they shall be allowed the option of filing memorandum of appearance .... We would not however, apply this rule but would maintain the existing practice in the case of an advocate who under the rules in force can only appear on the original side of the Calcutta, Bombay and Madras High Courts on the instructions of an Attorney".
In Ashwani Kumar Bose v. Arabind Bose , Honble Chief Justice Patanjali Sastri, speaking for the Court, traced the history of the legal profession in India and the functions, rights and duties of legal practitioners from the period prior to 1861, in which year the Indian High Courts Act, was enacted. His Lordship referred to the rules made by the Supreme Courts, as they were then called, in the Presidency Towns, by which advocates were empowered "only to appear and plead and not to act, while attorneys were enrolled and authorised to act and not to plead. In the Sudder Courts and Courts subordinate thereto, pleaders who obtained a certificate from those Courts were allowed both to act and plead". Reference is thereafter made to the passing of the Legal Practitioners Act, 1879, which empowered advocates and vakils enrolled in any High Court to "practise" in all subordinate Courts. Attorneys enrolled in High Courts were also similarly empowered. The Honble CJI observed that "it is worthy to note that the right to practise thus conferred included the right to plead as well as to act in all the Courts referred to above". The position, prior to the establishment of the Supreme Court of India, was summarised thus :
"(9) It will thus be seen that legal practitioners, by whatever name called, practising in all the High Courts in India, except on the original side of the Calcutta and Bombay High Courts, and, in the innumerable subordinate Courts all over India were always entitled to plead as well as to act. In the original side of the Calcutta and Bombay High Courts alone, where the cleavage between the original and appellate jurisdictions continued to be marked due, as we have seen, to historical reasons, the functions of pleading and acting, which a legal practitioner normally combines in his own person were bifurcated and assigned, following the usage and the peculiar Constitution of the English Bar (per Lord Watson in the case cited below), to advocates and attorneys respectively."
Again in Harishchandra Jha v. Dinesh Narain Jha (cited supra), it was held that while "acting" amounts to take some substantial steps by an advocate, pleading means making oral submissions on instructions given by his client and on the basis of materials on record. In Braja Behari Sen v. Arun Kr. Bose ILR (1953) 2 Cal 309 Honble Justice Das referred to the words "to appear, to act and to plead" and held that the CPC drew a clear distinction between these expressions. Contrasting the word "to appear" and "to act". His Lordship held :
"The words to appear, in my opinion, mean to be present in Court and to represent the client in the various stages of the litigation where the presence of the client in Court by himself or his representation is necessary. The words to act in Court mean to take on behalf of the client necessary steps in the course of the litigation so that his case may be properly laid before the Court. The words to appear, in my opinion, mean to have audience before the Court."
In A. S. Patel v. National Rayon Corpn. , Honble Chief Justice Chagla, contrasted the meaning of the word "pleading" with the words "appearance, application or act in or to any Court" appearing in O. 3, r. 1 of the CPC and held :
"The contention put forward by Mr. Bengeri before me is that pleading is included in the expression appearance, application or act in or to any Court. In my opinion it is clear that pleading would not be included in any of these expressions. The right of audience in Court, the right to address the Court, the right to examine and cross examine witnesses, are all parts of pleading with which O. III does not deal at all. It deals with a restricted class of acts in connection with the litigation in Court and it is with regard to that restricted class of acts that O. III permits recognised agents to be appointed."
"Burt as far as the right of audience is concerned, there can be no doubt that it is a part of pleading and not a part of acting."
Referring to the proviso to s. 9 of the Bombay Pleaders Act, wherein all the three words, "appearing, pleading or acting" were used, His Lordship observed :
"Therefore, the proviso makes a distinction between appearing, pleading or acting and appearing or acting. Whereas a party may not only appear or act but he may also plead, a recognised agent as defined in r. 2 O. III can only appear or act and not plead. Therefore, as far as the districts are concerned, a recognised agent has no right to plead by reason of the proviso to s. 9, and, as I have already pointed out, right of audience is a natural and necessary concomitant of the right to plead, and, therefore, if a recognised agent has no right to plead, it follows that he has no right of audience in Court."
The question in that case was whether a general power of attorney could address the High Court and it was held that he could not do so, because "the right of the audience does hot form part of an appearance, application or act in or to any Court". In Anglo French Drug Co. v. R. D. Tanaikar , Honble Justice K. T. Desai held that the word "act" used in conjunction with the words "appearance" or "application" in O. 3, r. 1 of the CPC should be taken to have been used in the technical sense and should be construed accordingly, viz., as denoting a function of an advocate distinct and different from what is meant by "appearing" and "applying". In L. M. Mahukars case (supra), it was observed at p. 569 that "it is not disputed that the power to plead is not included and is something different from the power to act". In D. Sornam v. State of Madras (1969) 1 MLB 207 Honble Justice Natesan held that a non-advocate, who held a power of attorney can be permitted to appear or act, but he cannot be permitted to plead the cause before the Court of law, because pleading is an aspect which falls in the realm of practising the profession of law. In Thayarammal v. Kuppuswami Naidu , a Full Bench of the Madras High Court, presided by Honble Chief Justice Beasley held that though the general power of attorney was authorised to do several things including "appearing" and "pleading", he could not claim the right to plead. His Lordship further held that the word "appear" would not take in the right to plead and that it would take in only the power to take "proceedings to submit oneself to jurisdiction". Referring to this decision, in Hari Om Rajinder v. Chief Rationing Officer , it was held that the right to appear in Court and plead has to be distinguished from the other acts which a power of attorney can perform. In Jyoti Prakash Mitter v. H. K. Bose , it was held that the expression "plead" means to address the Court on behalf of either party. This decision was rendered in the context of Art. 220(1) of the Constitution of India in which both the expressions "plead" and "act" were used thereby indicating that their meanings were not the same.
19. Expln. (i) to r. 2(b) of O. IV of the Supreme Court Rules says :
"Acting means filing an appearance or any pleading or application in any Court or Tribunal in India or any act (other than pleading) required or authorised by law to be done by a party in such Court or Tribunal either in person or by his recognised agent or by an advocate or attorney on his behalf."
The Explanation thus makes a distinction between "acting" and "pleading" (used in a verb form). Order IV, r. 2(b) (i) of the Supreme Court Rules, says that a senior advocate shall not file Vakalatnama or "act" in any Court or Tribunal in India (please see Add. CIT v. Brijlal Gupta . It is obvious that the word "act" could not have been used as including pleading. These provisions fortify the view that "acting" and "pleading" are two different functions of an advocate.
20. In view of the above, it is not possible to accept as correct the contention of Mr. Deodhar that the word "acting" would include the right to plead or address the Court or Tribunal.
21. We now proceed to examine the contention of Mr. Deodhar that the word "acting" has not been used in the later part of the rule in the same technical sense in which the word "act" has been used in juxtaposition with the words "appear" and "plead" in the earlier part and that it has been used only in its normal or popular sense of doing a thing for somebody else or as representing some other person. In this connection, he had drawn our attention to the specific words used in the later part of the rule which are "any other person acting on behalf of the person so appointed". In effect, the contention was that, in the present case, Mr. Modi, while arguing on behalf of the Department, would only be representing Mr. Tralshawala, who was the person appointed as authorised representative to appear, plead and act and would thus be discharging one of such functions, viz., to plead, on behalf of Mr. Tralshawala, which Mr. Tralshawala himself was authorised to do. There are more than one reason why this contention cannot be accepted. The preamble to the ITAT Rules says that they have been framed "to regulate the procedure of the Tribunal and the procedure of the Benches of the Tribunal". The Rules form a complete code so far as the Tribunals procedure is concerned. The procedure to be followed relates to a dispute between the taxpayer and the Revenue in which both are entitled to an opportunity of being heard. The manner in which they are to be heard must conform to certain norms and principles. It is in this spirit that the rules have been framed. The principles or norms, in turn, have to be based on certain accepted procedure, which necessarily involves the acceptance of what is generally understood as proper procedure in the legal system and usage. This necessitated the incorporation of certain words which have been understood in the legal system in a particular sense for long, so that there is no confusion in the minds of the parties to the dispute regarding the sense in which those words were used. The ITAT Rules in many ways adheres to the language used in the CPC, which is the parent legislation in the country with regard to the procedure in the civil Courts. Examples of such rules are :
CPC A. T. Rules
1. O. 41, r. 1(2) (Contents of Memorandum of Appeals) 8
2. O. 41, r. 2 grounds which may be taken in appeal 11
3. O. 41, rr. 17 to 19 Dismissal of appeals for default, readmission of appeals, etc. 24, 25
5. O. 41, r. 27 29 (Additional evidence in appeal) Therefore, the meaning to be assigned to the expressions used in the ITAT Rules has to generally conform to the meaning assigned to those expressions in the general law of procedure in Courts. Thus, if it has been held by Courts that the word "act" (as it appears in the CPC) is different from "plead" and that the right to act does not include the right to plead (i.e., the right of making oral submissions in Court), as it has been, in the authorities which we have noticed earlier, then those words have to be interpreted or understood in the same manner wherever they appear in the ITAT Rules. Secondly, one of the basic rules of interpretation is that "it is, at all events, reasonable to presume that the same meaning is implied by the use of the same expression in every part of the Act" (Maxwell, 12th Edn., p. 278). Furthermore, "where a word has been construed judicially in a certain legal area, it is, I think right to give it the same meaning if it occurs in a statute dealing with the same general subject-matter, unless the context makes it clear that the word must have a different connotation" (Maxwell, supra, referring to Beaman v. A.R.T.S. (1949) 1 KB 550. In Anglo Fresh Drug Co.s case (supra), it was held, with reference to O. 3, r. 1 of the CPC, that the word "act" appearing in the rule was preceded by the words "appearance and application" and, therefore, it appeared to have been used in the technical sense and not in the ordinary sense of being referable to any action by any party. We are afraid that the reliance placed by Mr. Deodhar on this decision is not apposite to his stand because that Court was interpreting s. 80 of the Trade Marks Act, which is not in pari materia with r. 2(ii)(b) of the ITAT Rules, nor with O. 3, r. 1 of the CPC. The decision, on the contrary, supports Mr. Vyas because the Court distinguished the provisions of O. 3, r. 1 of CPC from s. 80 of the Trade Marks Act on the ground that in the CPC the word "act" was used in a technical sense, whereas in s. 80 of the Trade Marks Act, the word was not so used, and therefore, may be construed widely to cover the act of pleading also. In the context and setting of the word "acting" in r. 2(ii)(b) of the ITAT Rules, the reliance of Mr. Deodhar on the decision is in apposite. Thirdly, and this is more important, the interpretation suggested by Mr. Deodhar would result in this consequence, viz., that it would be sufficient for the Government of India to appoint just one person as authorised representative by a gazette notification and that person in turn would appoint as many authorised representatives as he can to discharge the function of appearing and addressing arguments on behalf of the Department before the Tribunal. Such a disastrous consequence cannot be countenanced even for a moment. It must be remembered that the authorised representative of the IT Department has a very important and crucial role to play before the Tribunal. The Tribunal has been constituted as the ultimate fact finding body and it requires officers of ability and assiduity to assist the Bench in coming to proper conclusions. It could not have been the intention to leave the task of appointing such important officers in the hands of another person. The very fact that the Government of India itself, and not any of the IT authorities in the hierarchy of the IT Department, has been entrusted with the power of appointing authorised representatives on behalf of the IT Department proves this. The authorised representative duly appointed by the Government of India to appear, plead and act on behalf of the IT Department has, therefore, advisedly been given the power to appoint another person only to act on his behalf and not to discharge any of the other functions, viz., to appear or to plead. Perforce therefore, the word "acting", which is a grammatical variation of the word "act", appearing in the later part of the rule has to be confined to mean the execution of only such acts as are necessary to be done in order to bring the dispute between the taxpayer and the Revenue in a proper form before the Tribunal. Such acts include only the ministerial functions such as the filing of adjournment and other applications, filing of paper books and documents, etc., requesting the Tribunal for making out copies, taking inspection of records, correcting mistakes, corresponding with the Registry of the Tribunal, etc. The intention obviously is to provide for proper assistance to the authorised representatives, who, being chosen to represent the Department before the Tribunal should not be made to spend time attending to the ministerial or procedural aspects of the litigation.
22. The above reasons strongly dissuade us from accepting the interpretation suggested by Mr. Deodhar that the word "acting" used in the later part of the rule should receive a meaning as including the right of pleading or right of addressing arguments.
23. We now turn to the other decisions cited by Mr. Deodhar in support of his contentions. Roop K. Shoney v. The State AIR 1967 Pun. 42, cited by Mr. Deodhar stands on a different footing in the sense that it was interpreting s. 301 of the Cr.PC. Sec. 301(2) says that if in any case before the Court any private person instructs a pleader to prosecute any person in the Court, the Public Prosecutor or the Asstt. Public Prosecutor in charge of the case shall conduct the prosecution, and the pleader so instructed shall act therein under the directions of the P.P. or the A.P.P. It will be noticed from para 5 of this judgment that here also the word "act" has not been used in its technical sense in contradistinction to the words "appear" and "plead". The Court, therefore, came to the conclusion that in the context the word includes the power to address the Court. Mr. Deodhar also cited certain other decisions to which we have referred in the earlier part of our order. In all these cases what has been laid down is that interests of justice should be the criterion while permitting any party to argue for another person but in none of these cases was the authority of the person seeking to address the Court was an issue. We may briefly notice the distinction. In Nulon India Ltd. (supra), the CEGAT allowed an advocate to address arguments. This advocate did not appear earlier where some other advocate had appeared. The authority of the advocate who appeared on the subsequent occasion was never in question. There was a dispute as to whether any fees was due to the earlier advocate but the CEGAT refused to be drawn into this controversy and held that in the interests of justice the advocate who appeared on the subsequent occasion should be heard. In Harishankar Rastogi v. Girdhari Sharma (supra), a person who filed an appeal had engaged counsel who was subsequently discharged. The appellant sought the permission of the Supreme Court to engage another person who was not an advocate within the meaning of the Advocates Act, to represent him. The Supreme Court held that a private person who was not an advocate has no right to barge into the Court and claim to argue for a party and that he must get the prior permission of the Court and the motion must come from the party himself. It is for the Court to permit the motion or not and in considering the prayer the Court will have to take into account various considerations such as the antecedents of the person, the relationship with the litigant, the reasons and circumstances under which his services were required by the litigant, etc. This decision has no bearing on the question before us. In Lakhanpal National Ltd. (supra), the Bombay High Court was dealing with a situation where the Collector of Customs sought permission to take the assistance of an authorised representative. The Court found that the taxpayers were represented by several leading counsel and, therefore, thought it proper to permit the Collector to take the assistance of an authorised representative, having regard to the complexity of the issues involved. The Court also found that no prejudice would be caused to the taxpayers. In this case also the authority of the authorised representative to appear and address arguments before the Court was not in question. In V. V. Trans-Investments (P) Ltd. v. CIT (supra), (at p. 515 and p. 521), which was relied on by Mr. Deodhar, there is nothing which would support the applications filed by Mr. Tralshawala before us. In that case the Tribunal was noticed to have not given sufficient opportunity to the Departmental Representative to project the case in the proper perspective or to file written submissions. The question which arises in the present case was not before the High Court and the interpretation of r. 2(ii) (b) of the ITAT Rules was not involved. In all these cases the question was under what circumstances a person was entitled to address arguments before the Court or the Tribunal on behalf of another person, but the question we have before us is not that, but it is whether Mr. Modi is at all entitled to address arguments. The decisions cited by Mr. Deodhar are, therefore, not of any assistance to the position which he seeks to defend.
24. There was a debate at the Bar as to whether the requirement that the appointment of an authorised representative should be by a Government notification which should be gazetted, was a mandatory requirement, the failure to fulfil which would render the appointment null and void, or whether it was only a directory requirement, the failure to fulfil which would merely result in a curable irregularity. The point arose because Mr. Vyas at one stage of his arguments pointed out that he was challenging the ground that the appointment of Mr. Tralshawala itself was not made through the issue of a Government notification, duly gazetted and, therefore, he could not appoint Mr. Modi even "to act". Since this contention went to the very root of the validity of the appointment of even Mr. Tralshawala as authorised representative and since we have been hearing Mr. Tralshawala with regard to the various grounds in the appeal, we asked Mr. Vyas to clarify whether he is challenging the appointment of Mr. Tralshawala himself and his right to address arguments before us on behalf of the IT Department. Mr. Vyas fairly stated and he stated this with full responsibility and made it clear that he was making the statement from the Bar - that he was not challenging the appointment of Mr. Tralshawala as authorised representative nor would he object at any stage of the proceedings to the matter being argued by him but submitted that he was challenging Mr. Tralshawalas appointment only in so far as his power to appoint Mr. Modi to act in his behalf was concerned. When we requested Mr. Vyas to clarify the statement further, he explained that his challenge was to the appointment of Mr. Modi to act for Mr. Tralshawala and the challenge rested on two grounds. The first was that the appointment did not give Mr. Modi power to address arguments. This aspect we have dealt with earlier. The second ground was that Mr. Tralshawala himself not being validly appointed, cannot appoint Mr. Modi and such an appointment would be invalid ab initio. Mr. Vyas stated that only to this limited extent, viz., as incidental to the appointment of Mr. Modi, that he was challenging the appointment of Mr. Tralshawala. He repeatedly made it clear that he was not and would not object to Mr. Tralshawala himself addressing arguments before the Tribunal in relation to the appeal.
25. In making the above submission, Mr. Vyas is no doubt trying to make a very subtle distinction or refinement but all the same we are bound to consider it and give our decision. We have to, therefore, necessarily examine whether Mr. Tralshawala has been duly appointed as authorised representative so that he could, in turn, appoint Mr. Modi to act on his behalf. Rule 2(ii)(b) of the ITAT Rules requires that an authorised representative be appointed by the Government of India by a notification duly gazetted. Mr. Deodhar filed two sets of papers, one dt. 15th September, 1997 in No. CCIT/ADMN/GAZ/T&P/97-98 which is as under :
"No. CCIT/ADMN/GAZ/T&P/97-98 Office of the Chief Commissioner of Income-tax, Aayakar Bhavan, M.K. Road, Mumbai - 400 020 Dated : 15th September, 1997 ORDER The following transfers and postings of Addl. /Dy. CITs are hereby ordered in Mumbai charge with immediate effect :
Sr. No. Name of the officer S/Shri From To Vice S/Shri S/Shri
1.
B. S. Verma Audit (Cent.) Range 14 S. Rajguru
2. S. M. Misra DC(OSD) Range 6 Mrs. Maya Sinha
3. Desh Raj DC(OSD) Range 7 Kalyan Chand - Promoted
4. Girish Chandorkar DC(OSD) Range 18 Dalip Singh - Promoted
5. Anup Agarwal DC(OSD) Range 19 A. R. Malhotra - Promoted
6. S. M. Ashraf DC(OSD) Range 20 Mrs. P.M. Vasan - Promoted
7. L. N. Pant DC(OSD) Range 25 Mrs. N. Mansukhani - Promoted
8. Balvir Singh DC(OSD) Audit - I Debabrata Das - Promoted
9. B. N. Verma DC(OSD) Audit - II R. K. Singh - Promoted
10. V. K. Bakshi Sett. Comm.
Audit (Cent) B. S. Verma
11. Nathan Raul Audit - XIII Audit - IV R. P. Srivastava - Promoted
12. L. D. Bharti Audit - X Audit - V Mrs. Rama Das - Promoted
13. Mrs. B. A. Verma Audit - XII Audit - VII S. P. Pandey - Promoted
14. G. C. Negi App. Authority Audit - III Kamlesh Argal Promoted
15. K. R. Chhawal DC(OSD) Audit - X L. D. Bharti
16. Prakash Chandra DC(OSD) Sett. Comm.
H. C. Sakharwal - Promoted
17. Mrs. Seema DC(OSD) Sett. Comm.
V. K. Bakshi K. Patra
18. L. R. Singh DC(HQ) Admn. DDI, Unit - II Karn Singh - Promoted
19. Sudhir Chandra Sr. A. R. Cent. Rg. III M. N. Bajpai - Promoted
20. Mrs. Maya Sinha Range 6 Cent. Rg. V Mrs. M. Kacker - Promoted
21. S. Raj Guru Range 14 Range 2 P.M. Sharma - Promoted
22. Ujjwal Kumar DC(App.) A-Rg. Sr. A. R. Sudhir Chandra
23. S. C. Kabra DC(CO) DC(Judl.) A. K. Basu
24. R. I. S. Gill DC(OSD) DC(Judl.) K. K. Tripathi - Promoted
25. Akhilesh Ranjan SR. 27 DC(HQ) Admn.
L. R. Singh
26. V. S. Singh App. Authority DC(HQ)-II Dinesh Verma - Long leave
27. S. K. Patra DC(OSD) SR. 27 Akhilesh Ranjan
28. Satbir Singh DC(OSD) App. Aty.
V. S. Singh
29. R. K. Goyal DC(OSD) App. Aty.
G. S. Negi
30. Mrs. V. Gopalakrishnan DC(OSD) DC(CO) S. C. Kabra This order is issued after consulting CCIT-II and CCIT-III Mumbai and DG(Inv.), Mumbai.
Sd/-
(V. M. Muthuramalingam) Chief Commissioner of Income-tax, Mumbai The other set of papers is a communication dt. 29th October, 1987 from the Office of the C.C. (Admn.), Bombay, in IAC(HQ)/Misc./87-88. The communication is as under :
"IAC(HQ)/Misc./87-88 Office of the Chief Commissioner (Admn.), Bombay Dated the 29th October, 1987.
To
1. The Chief Commissioner of Income-tax (Admn.), Bombay The Chief Commissioner of Income-tax (Technical), Bombay The Director General (Investigation), South, Bombay
2. All Commissioners of Income-tax (Admn.), Bombay City and Central Charges including Commissioner of Income-tax (Recovery), Bombay
3. All Commissioners of Income-tax (Appeals), Bombay City and Central Charges, Bombay
4. Directors of Inspection (Inv.), Bombay, Madras, Ahmedabad and Hyderabad
5. Commissioners of Income-tax (Central), Ahmedabad, Bangalore and Madras
6. O.S.D. (CA), SAFEMFOPA, Bombay, Madras and Ahmedabad Sir, I have been directed to inform you that in terms of D.O.F. No. OSD/CH(DT)/87/88/571-90 of Chairman, CBDT, dt. 23rd October, 1987, the Chief Commissioners/Directors General (Inv.) would have with immediate effect, the Powers, functions and jurisdiction within their Regions as listed in the following annexures :
A. General Administration Annexure - I B. Technical Administration Annexure - II C. Financial Powers Annexure - III D. Jurisdiction Chief Commissioners Annexure IV E. Allocation of powers and functions of Chief Commissioner (Admn.) and Chief Commissioner (Technical) at Bombay, Calcutta, Delhi Annexure - V F. Jurisdiction of Directors General (Inv.) North and South Annexure - VI G. Powers and Functions of Directors General (Inv.) Annexure - VII
2. This supersedes all existing instructions on the subject.
Sd/-
(M. M. DAS) Encl : As above Inspecting Assistant Commissioner of Income-tax (H. Qrs.), Bombay."
Mr. Deodhar drew our attention to page 2 of Annexure I (General Administration) to the above communication under the head "Postings and Transfers". He particularly drew our attention to paras (e) and (f) (i) of Annexure I, which are as under :
"(e) The Board would place the Asstt. Commissioner at the disposal of the Chief Commissioner for deployment in his region. The Chief Commissioner would be competent to transfer and post any officer as IAC, AAC, IAC(Asstt.), Senior A. R., IAC(Audit), IAC(Recovery), IAC(Vigilance), DD(Competent Authority) or any other equivalent post in the cadre of Asstt. Commissioners.
f(i) The Chief Commissioner would be competent to make postings to all special pay posts upto the level of Asstt. Commissioners such as Senior ARs., Junior ARs., IAC (Audit), (Competent Authority), ADI (Prosecution) or any other equivalent post carrying special pay."
In the order dt. 15th September, 1997, Mr. Deodhar drew our attention to item Nos. 19 and 22 which effect the transfer of Mr. Sudhir Chandra from the post of Senior authorised representative to Cent. Rg. III and the transfer of Mr. Ujjwal Kumar from the post of D.C. (Appeals), A-Range, to the post of Senior A.R. On the basis of these communications it was argued by Mr. Deodhar that the appointment of authorised representatives are being made by the Chief CIT and, therefore, there is no irregularity or invalidity in the appointment of Mr. Tralshawala as Senior A.R. No notification of the Government of India, duly gazetted, appointing Mr. Tralshawala as authorised representative, was however, brought to our notice.
26. In the above circumstances, the question whether Mr. Tralshawala has been properly appointed as authorised representative for the IT Department before the Tribunal, as per the requirements of r. 2(ii) (b) of the ITAT Rules has to be decided in the negative. First of all no notification issued by the Government of India was produced appointing him as authorised representative. The orders dt. 15th September, 1997 and 20th October, 1987, which we noticed, are not notifications issued by the Government of India. In this connection, we may refer to Art. 77(1) of the Constitution of India which provides that all executive action of the Government of India shall be expressed to be taken in the name of the President of India. Art. 77(2) states that orders and other instruments made and executed in the name of the President shall be authenticated in such manner as may be specified in the rules to be made by the President. Art. 77(3) provides that the President shall make rules for the more convenient transaction of the business of the Government of India and for the allocation among Ministers of the said business. The notification contemplated by the ITAT Rules should satisfy the requirements of Art. 77 of the Constitution. The orders to which our attention has been drawn by Mr. Deodhar do not fall under this category. They are neither notifications issued in the name of the President of India nor have they been authenticated in the manner required by Art. 77(2). We may also refer to Art. 53(1) of the Constitution which says that the executive power of the Union of India shall be vested in the President of India and shall be exercised by him either directly or through officers subordinate to him in accordance with the Constitution. Art. 77(3) enables the powers to be exercised by Ministers or officials subordinate to them. The orders produced before us by Mr. Deodhar do not satisfy any of these requirements. These orders merely explain the powers, functions and jurisdiction of the Chief CIT/Director General (Investigation). Clauses (e) and (f) (i) of Annexure I to the communication dt. 29th October, 1987 merely confer the power of transfer and posting of the senior authorised representative upon the Chief CIT. The order dt. 15th September, 1997 is an order passed by the Chief CIT, Mumbai, containing transfer and postings of certain officials in accordance with Annexure I to the communication dt. 29th October, 1987. The source of all such orders appears to be an order of the Chairman, CBDT, dt. 23rd October, 1987, which has been mentioned in the communication dt. 29th October, 1987. These orders by no stretch of imagination can be called notifications issued by the Government of India. Thus, if there is no notification issued by the Government of India, duly gazetted, appointing Mr. Tralshawala as the authorised representative, there can be no valid appointment of Mr. Modi by Mr. Tralshawala to act on his behalf. The source of power of Mr. Tralshawala to appoint Mr. Modi by letter dt. 24th September, 1997 is non-existent and, therefore, the appointment of Mr. Modi cannot be taken cognizance of.
27. Mr. Deodhars argument that the requirement in the rule that the appointment of "an authorised representative" of the IT Department has to be made by a Government notification, duly gazetted, is not mandatory but is only directory, in our opinion, cannot be accepted. The very basis of the appointment is the notification and without that the appointment cannot at all be recognised or given effect to. The argument that the consequences of failure to comply with the rule have not been spelt out therein had, therefore, the requirement is only directory begs the very question. The consequence is that there is no appointment at all. In our opinion, the rule is very clear and there is no other manner provided therein in which the appointment can be made. The rule contains a command that the appointment will be made by Government notification duly gazetted and by implication contains a prohibition on making the appointment in any other manner. The ITAT Rules have been framed to regulate the procedure and they have to be construed as imperative, since statutes relating to procedure are generally so regarded (see Maxwell, 12th Edn., p. 320). Crawfords "Statutory Construction", quoted by the Patna High Court in Mahesh Prasad v. Manjay Lal , contains these observations :
"Where it (the provision) .... requires some antecedent and prerequisite conditions to exist to the exercise of the power or be performed before certain other powers can be exercised, the statute may be regarded as mandatory."
Sutherland in his "Statutory Construction" (3rd Edn., Vol. 3, S. 5812, p. 94) says : "... a right which exists only by virtue of statutory grant comes into being only after strict compliance with the statute and all its conditions". The right to appear, plead and act comes into being only if the "authorised representative" is appointed strictly in terms of the rule. It must further be kept in mind that r. 2(ii) (b) defines an "authorised representative" by using the restrictive expression "means" which discharges the "narrowing function" of the definition. It signifies that only such person can be an authorised representative who has been appointed in the manner provided in the rule and none else. We, therefore, hold that the condition that the appointment should be made by a notification of the Government of India is mandatory and cannot be relaxed. As in the present case, there is no such notification, the consequence would be that Mr. Tralshawalas appointment as "authorised representative is invalid, and the further consequence would be that he cannot validly appoint Mr. Modi "to act" for him.
28. Arguments were advanced by both sides on the question whether the requirement that the notification should be gazetted is a mandatory requirement or is merely directory. Several authorities were also cited by both the sides in support of their rival stands. We do not think it necessary to examine the contention because, in our view, there is no notification in the first place. The question of examining the contention would arise only if it is shown that there is a notification issued by the Government of India appointing Mr. Tralshawala as authorised representative and the same is not gazetted. In view of our finding in the earlier paragraph, there is no need to examine the contention.
29. Mr. Deodhar had made an appeal to the effect that the interests of justice alone should be kept in view in deciding the fact of the applications, but did not demonstrate how the interests of justice would be furthered if Mr. Modi was permitted to plead for the Revenue or how the interests of justice would be undermined or jeopardised if he was not permitted to do so. The argument that he was the officer who made the assessment and being familiar with the facts was more suited to the task of pleading the case of the Revenue cannot be countenanced as it would cut at the very root of the system of regularly appointed authorised representatives (Departmental Representative as they are called) pleading the Revenues case before the Tribunal. It is not, as a reason, good enough to ignore the stringent requirements of the rule. The Departmental Representatives regularly appointed before the Tribunal have been doing a commendable job, if we may say so, and they have been carrying on with their duties undaunted and have proved equal to the taxpayers challenge. We, therefore, find it difficult to accept the plea that the interest of justice would suffer if Mr. Modi is not permitted to plead. It must also be remembered that Mr. Vyas had no objection to Mr. Modi assisting Mr. Tralshawala while the latter pleaded the Revenues case, by being present in Court, producing records, etc., and in whatever manner he considered fit. We are inclined to hold that the interests of justice would have been served even then. It is not unusual for the AOs to be present before the Tribunal to assist the authorised representatives of the Revenue. On the question of prejudice, the fact that there would be a breach of the Tribunal Rules if Mr. Modi is permitted to address arguments itself would constitute prejudice, and it is not necessary for the assessee to further show that it would be prejudiced.
30. We may, however, in passing, observe that we are not impressed by the preliminary objection raised by Mr. Vyas that since the parties had agreed that Mr. Modi would assist Mr. Tralshawala but not address arguments himself, the letters on the basis of which the right of Mr. Modi to address arguments is claimed should not be entertained at all. It is no doubt true that such a working arrangement was agreed to generally but if subsequently the IT Department thinks fit to claim the right of Mr. Modi to address arguments before the Tribunal on the basis of the rules framed by the Tribunal, we think it would be unfair or unreasonable to throw out the applications at the threshold itself. The right having been claimed, it would be incumbent on our part to examine the merits of the applications in the light of the relevant rules and the legal position. The preliminary objection of Mr. Vyas is, therefore, overruled.
31. We again wish to clarify that the validity of the appointment of Mr. Tralshawala as authorised representative is not in issue before us directly and the point arose only indirectly in view of the contention taken by Mr. Vyas vis-a-vis the validity of the appointment of Mr. Modi. We place on record the statement made by Mr. Vyas from the Bar that he would not challenge the authority of Mr. Tralshawala to continue the arguments in the appeal on behalf of the Department.
32. While arguments were being wound up, our attention was drawn to a communication dt. 15th October, 1997 addressed by the Dy. CIT(HQ), Administration, Mumbai, to Mr. Tralshawala to the effect that for the past several years, postings of officers as senior authorised representatives to represent the Department before Tribunal have been made by the Chief CIT, Mumbai. The relevant notification or the delegation order enabling the Chief CIT to make such postings is being traced out". But no such notification or delegation order was produced till the passing of this order.
33. Before closing, we wish to add a few words by way of clarification lest our order be misunderstood. The Tribunal is not in the least interested in who appears before it to address arguments. Our effort is to find the facts correctly to the best of our ability and understanding and consistent with the record and in the light of the arguments addressed before us. Whoever appears before us, either on behalf of the taxpayer or on behalf of the IT Department, matters least to us. But, since in the present case, the right of Mr. Modi to address arguments before us was sought to be claimed on behalf of the Revenue with reference to r. 2(ii) (b) of the ITAT Rules and since the right was sought to assailed on behalf of the taxpayer also with reference to the same rule, we were constrained to hear both the sides so that the issue may be decided in the light of the rule. Otherwise, as we have said in the opening part of our order, both sides had initially agreed that Mr. Modi would assist Mr. Tralshawala who would address arguments in connection with the appeal. Perhaps the litigation was unfortunate and could have been avoided. However, we place on record that we derived able assistance from both the sides while deciding the point.
34. For the above reasons, we hold that we cannot hear arguments addressed by Mr. Modi either on the basis of the letter of the CIT, Mumbai, dt. 1st September, 1997 or on the basis of Mr. Tralshawalas letter of appointment dt. 27th August, 1997.
35. The appeal will now be taken up for hearing in the month of January, 1998. Registry to issue notices to both the sides fixing a suitable date.