Allahabad High Court
Cawnpore Chemical Works Pvt. Ltd. vs Assistant Commissioner Of Income-Tax on 29 January, 1992
Equivalent citations: [1992]197ITR70(ALL)
Author: M. Katju
Bench: M. Katju
JUDGMENT A.N. Verma, J.
1. This petition furnishes a revealing instance of how an assessee has been kept deprived of his legitimate claim for interest admittedly due to him under Sections 214 and 244(1A) of the Income-tax Act, 1961. The petitioner has had to fight for his claim at every step and it was not until the court intervened that the authorities moved in the matter. It is sad that the authorities responsible for refund of the amounts due to the petitioner as a direct consequence of orders passed by the Income-tax Appellate Tribunal denied the refund and the interest thereon without even a semblance of justification.
2. These are the facts. For the assessment year 1979-80, the petitioner was assessed to tax on a total income of Rs. 32,50,140. An appeal against the assessment order filed by the assessee having been dismissed by the Commissioner of Income-tax (Appeals), the assessee preferred a further appeal before the Income-tax Appellate Tribunal, Allahabad, which by its order dated November 29, 1985, allowed the same and held that the order of assessment suffered from a manifest error which the Income-tax Officer was bound to rectify. The Tribunal worked out the refund, as a consequence from the rectification ordered by it, at Rs. 64,923. The petitioner was, thereafter, paid the refund of the aforesaid amount and was also granted interest thereon under Section 243 of the Income-tax Act, 1961. As no interest was allowed to the petitioner by the Assessing Officer under sections 214 and 244(1A), the petitioner filed an objection under Section 154 for the rectification of the order. The Assessing Officer did not decide the application whereupon the petitioner was constrained to file a petition in this court, being Writ Petition No. 338 of 1987, which was allowed on November 6, 1989. The petition was disposed of with a direction to the Assessing Officer to consider and dispose of the petitioner's application. By an order dated December 4, 1989, the application was dismissed. Thereupon the petitioner filed an appeal which was allowed by the Commissioner of Income-tax (Appeals) by an order dated October 15, 1990, directing the Assessing Officer to decide the petitioner's application afresh for the grant of interest payable on refund under Sections 214 and 244(1A), The Assessing Officer was unmoved. He again rejected the claim of the petitioner but, fortunately for the petitioner, his claim for interest was allowed by the Commissioner of Income-tax (Appeals) by his order dated December 18, 1984, holding that the petitioner was clearly entitled to interest under those provisions and directing the Assessing Officer to compute the interest thereon and pay the same to the petitioner. There was still no end to the petitioner's troubles. The Assessing Officer, finding that the Department had gone up in appeal before the Income-tax Appellate Tribunal, Delhi Bench, against the order of the Commissioner of Income-tax (Appeals), sought and was granted approval of the Commissioner to withhold the refund for two months after the decision of the appeal by the Tribunal.
3. Exasperated by the intransigence of the Assessing Officer, the petitioner approached this court yet again for a writ of mandamus to the Assessing Officer to do what was his clear duty, that is, to give effect forthwith to the order of the Commissioner of Income-tax (Appeals), New Delhi, dated January 28, 1991, whereby the Assessing Officer had been asked to make the payment of interest to the petitioner on the amount of Rs. 9,64,923 under Sections 214 and 244(1A). The amount of interest worked out to no mean sum--Rs. 7,56,760. The hearing of the petition was deferred from time to time to enable learned standing counsel to find out whether the Income-tax Appellate Tribunal, New Delhi, has disposed of the Department's appeal.
4. Happily for the petitioner, the Department's appeal was dismissed by the Tribunal by its order dated October 25, 1991. Even after the expiry of two months of this order, the petitioner continues to be denied the benefit of interest, unarguably due to him, under Sections 214 and 244(1A) of the Income-tax Act.
5. Sri Bhupeshwar Dayal, learned counsel for the respondent, could not, and in our opinion rightly so, dispute the claim of the petitioner for payment of interest under Sections 214 and 244(1A) accruing as a direct consequence of the order passed by the Income-tax Appellate Tribunal whereunder the petitioner became entitled to the refund of Rs. 9,64,923. The only submission advanced by him in opposition to the petition was that this court had no jurisdiction to entertain this petition under Article 226 of the Constitution as the direction prayed for by the petitioner is against the Assistant Commissioner of Income-tax (Central Circle-25), New Delhi, who is an authority based outside the jurisdiction of this court. To support his contention, learned counsel placed reliance on a few decisions of this court and of the Supreme Court which we shall presently advert to.
For a decision on the respondent's objection, it will be convenient to have a look at Clause (2) of Article 226 of the Constitution which provides :
"(2) The power coferred by Clause (1) to issue directions, orders or writs to any Government, authority or person may also be exercised by any High Court exercising jurisdiction in relation to the territories within which the cause of action, wholly or in part, arises for the exercise of such power, notwithstanding that the seat of such Government or authority or the residence of such person is not within those territories."
6. The issue will, therefore, turn entirely on whether the cause of action or any part thereof on which the petitioner is claiming a direction from this court arose within the territories of this State. The relief claimed is a direction to the respondent, the Assessing Officer, to pay interest to the assessee on the amount of refund which became due to it under Sections 214 and 244(1A) in consequence of the order dated November 29, 1985, passed by the Income-tax Appellate Tribunal, Allahabad Bench, holding the assessee to be entitled to the refund of Rs. 9,64,923. Sub-section (1A) of Section 244 of the Income-tax Act, to the extent relevant for our purposes, provides :
" (1A) Where the whole or any part of the refund referred to in Sub-section (1) is due to the assessee, as a result of any amount having been paid by him after March 31, 1975, in pursuance of any order of assessment or penalty and such amount or any part thereof having been found in appeal or other proceeding under this Act to be in excess of the amount which such assessee is liable to pay as tax or penalty, as the case may be, under this Act, the Central Government shall pay to such assessee simple interest at the rate specified in Sub-section (1) on the amount so found to be in excess from the date on which such amount was paid to the date on which the refund is granted."
7. Section 214 also provides for payment of interest in certain contingencies set out therein. Sub-section (1A) of Section 214 provides for payment of interest where, as a result of an order passed, inter alia, under Section 254, the interest payable under Sub-section (1) of that provision is increased. In the present case, interest became payable to the petitioner as a consequence of the order passed by the Income-tax Appellate Tribunal, Allahabad, allowing the assessee's appeal and rectifying the order passed by the Assessing Officer to the extent of the amount mentioned above which was held refundable to the petitioner.
8. The assessee thus became entitled to payment of interest as a direct consequence of the order passed by the Income-tax Appellate Tribunal, Allahabad. This position was not disputed by learned standing counsel representing the Department. Indeed, in the counter-affidavit, the claim of the petitioner for interest stands conceded.
9. It will thus be seen that it is the order passed by the Income-tax Appellate Tribunal at Allahabad which constitutes the foundation of the cause of action for the petitioner to seek the reliefs prayed for in this petition. What constitutes cause of action is too well-known to require elaboration. As has been repeatedly stressed, "cause of action" is a bundle of facts which, taken with the law applicable to them, gives the plaintiff the right to relief against the respondent. This is a classical definition adopted by courts in India while dealing with the problems arising under Clause (2) of Article 226 of the Constitution of India.
10. There is, therefore, no doubt that at least a part--indeed a major one--of the cause of action arose within the territories of the State. It is another matter that the omission or failure of the Assessing Officer based in Delhi to pay the interest also furnished a cause of action. But that was not the sole cause of action. Be that as it may, for giving jurisdiction to this court, it is enough that a part of the cause of action arose within this State. There is, therefore, no substance in the respondent's objection as to the jurisdiction of this court in the matter.
11. We may now briefly comment on the decisions cited by learned standing counsel for the Revenue. It must, however, be remembered that, whenever such an issue is raised, the court shall have to examine the facts to determine whether the cause of action, either wholly or in part, on which the petitioner claims relief under Article 226 of the Constitution arose within the territories in relation to which the High Court exercises powers. We have already demonstrated that in the present case, an important part of the cause of action arose within the territories of the State.
12. We begin with the first case cited on behalf of the Revenue--Daya Shanker Bhardwaj v. Chief of the Air Staff, AIR 1988 All 36. This case is of no assistance as not only was the authority against which directions were sought based outside the State, but the relief claimed was founded on an order made and action taken by such authority wholly outside the State, without any part of the cause of action arising within this State. The petitioner was a Junior Warrant Officer in the Air Force and was superseded when posted at Madras. The petition was filed at Allahabad for a direction that the petitioner's representation be decided by an authority admittedly based outside U. P. The Bench, finding that no part of the cause of action had arisen within the State, declined to issue the directions for lack of jurisdiction.
13. Similar is the position in the other case reported in the same volume AIR 1988 All 47 (Rakesh Dhar Tripathi v. Union of India). It was found by the Bench that all the respondents were based in New Delhi and that no part of the cause of action had arisen within the territorial jurisdiction of this court.
14. In State of Rajasthan v. Swaika Properties, AIR 1985 SC 1289, cited by learned standing counsel for the Revenue, while reiterating the principle that, for conferring jurisdiction on the High Court under Article 226 of the Constitution, it must be demonstrated that the cause of action arose within the territorial limits in relation to which the High Court exercises powers, their Lordships stressed that the mere service of notice in the State of West Bengal under Section 52(2) of the Rajasthan Urban Improvement Act on the owner of land situate in the State of Rajasthan intimating the State Government's proposal to acquire that land does not constitute an integral part of the cause of action sufficient to invest the Calcutta High Court with jurisdiction under Article 226 of the Constitution. The case is wholly distinguishable.
15. In the context of the Rajasthan Urban Improvement Act, the service of notice on the owner of the land in the State of West Bengal was held not to constitute cause of action sufficient to confer jurisdiction on the Calcutta High Court. As mentioned above, the question as to the jurisdiction of a High Court shall have to be examined on the facts of each case viewed in the light of the legal provisions based on which relief is claimed under Article 226 of the Constitution. Whether any part of the cause of action has arisen within the territories in relation to which the High Court exercises powers shall depend on the facts taken with the law applicable to them which gives the petitioner the right to claim relief against the respondents.
16. So construed, it is apparent that it was the order passed by the Income-tax Appellate Tribunal at Allahabad in favour of the assessee holding that the petitioner was entitled to refund of the aforesaid amount which constituted the foundation for the petitioner's claim. That being so, this court is perfectly competent to entertain the petition.
17. In the premises, the petitioner is clearly entitled to succeed. The last hurdle which was placed by the Revenue withholding the payment of interest to the assessee under Sections 214 and 244(1A) disappeared with the dismissal of the Department's appeal by its order dated October 25, 1991, preferred against the order passed by the Commissioner of Income-tax (Appeals) upholding the petitioner's claim for payment of interest under the aforesaid provisions. It is unfortunate that even after the expiry of two months from the order of the Tribunal dated October 25, 1991, the petitioner continues to be deprived of his legitimate and indisputable claim for interest recognised by the Commissioner of Income-tax (Appeals), New Delhi, himself as far back as January 28, 1991.
18. In the premises, the petition succeeds and is allowed. The Assistant Commissioner of Income-tax (Central Circle-25), New Delhi, is directed to give effect forthwith to the order of the Commissioner of Income-tax (Appeals-IX), New Delhi, dated January 28, 1991. This shall be done by the respondents latest within one month of the date on which a certified copy of this order is submitted before the respondent.
19. A copy of this judgment and order may be given to learned counsel on payment of the requisite charges within three days.