Delhi High Court
Commissioner Of Income Tax-V vs M/S Rampur Engineering Co. Ltd. on 27 November, 2008
Author: Badar Durrez Ahmed
Bench: Chief Justice, Badar Durrez Ahmed, Rajiv Shakdher
* HIGH COURT OF DELHI AT NEW DELHI
Reserved on : 14.11.2008
%
Date of decision: 27th November, 2008
+ ITA NOs. 211/2006, 791, 921, 1015, 1044, 1077, 1094,
1120, 1138, 1155, 1159, 1170 of 2005, 45, 79, 80, 105,
127, 167, 177, 193, 197, 213, 221, 251, 252, 306, 312,
315, 323, 326, 329, 331, 332, 339, 345, 417, 460, 490,
491, 492, 534, 548, 562, 565, 583, 590, 591, 600, 604,
635, 647, 657, 660, 664, 751, 752 and 766 of 2006
1. I.T.A. NO. 211/2006
Commissioner of Income Tax-V ....Appellant
versus
M/s Rampur Engineering Co. Ltd. .....Respondent
2 I.T.A. NO. 791/2005
Commissioner of Income Tax ....Appellant versus M/s Balka Services (P) Ltd. .....Respondent 3. I.T.A. NO. 921/2005 Commissioner of Income Tax ....Appellant versus M/s Canyam Constructions P. Ltd. .....Respondent ITA 211/2006 & connected matters Page 1 of 23 4. I.T.A. NO. 1015/2005 Commissioner of Income Tax ....Appellant versus M/s Bharat Cine Co. (P) Ltd. .....Respondent 5. I.T.A. NO. 1044/2005 Commissioner of Income Tax ....Appellant versus M/s Indus Valley Promoters Ltd. .....Respondent 6. I.T.A. NO. 1077/2005 Commissioner of Income Tax ....Appellant versus M/s Model Footwear (Pvt.) Ltd. .....Respondent 7. I.T.A. NO. 1094/2005 Commissioner of Income Tax ....Appellant versus M/s Gama Investments Pvt. Ltd. .....Respondent ITA 211/2006 & connected matters Page 2 of 23 8. I.T.A. NO. 1120/2005 Commissioner of Income Tax ....Appellant versus M/s Baid Credit & Portfolio Pvt. Ltd. .....Respondent 9. I.T.A. NO. 1138/2005 Commissioner of Income Tax ....Appellant versus M/s Basant Plasto Chemicals Pvt. Ltd. .....Respondent 10. I.T.A. NO. 1155/2005 Commissioner of Income Tax ....Appellant versus M/s Britika Exports (P) Ltd. .....Respondent 11. I.T.A. NO. 1159/2005 Commissioner of Income Tax ....Appellant versus M/s Baid Credit Portfolio (P) Ltd. .....Respondent 12. I.T.A. NO. 1170/2005 Commissioner of Income Tax ....Appellant versus Sh. Francis Wacziarg .....Respondent ITA 211/2006 & connected matters Page 3 of 23 13. I.T.A. NO. 45/2006 Commissioner of Income Tax ....Appellant versus M/s Abhishek Auto Industries Ltd. .....Respondent 14. I.T.A. NO. 79/2006 Commissioner of Income Tax ....Appellant versus M/s Bora Knitwear (P) Ltd. .....Respondent 15. I.T.A. NO. 80/2006 Commissioner of Income Tax ....Appellant versus M/s Singh Enterprises .....Respondent 16. I.T.A. NO. 105/2006 The Commissioner of Income Tax-V ....Appellant versus M/s Narain Jewels International Ltd. .....Respondent 17. I.T.A. NO. 127/2006 Commissioner of Income Tax ....Appellant versus M/s COSMO Films Ltd. .....Respondent ITA 211/2006 & connected matters Page 4 of 23 18. I.T.A. NO. 167/2006 Commissioner of Income Tax ....Appellant versus Shri Prakash Chandra Yadav .....Respondent 19. I.T.A. NO. 177/2006 The Commissioner of Income Tax-V ....Appellant versus M/s Narain Jewels International Ltd. .....Respondent 20. I.T.A. NO. 193/2006 Commissioner of Income Tax ....Appellant versus M/s Ajay Home Products Pvt. Ltd. .....Respondent 21. I.T.A. NO. 197/2006 Commissioner of Income Tax ....Appellant versus M/s Ajay Home Products Pvt. Ltd. .....Respondent 22. I.T.A. NO.213/2006 The Commissioner of Income Tax-III ....Appellant versus M/s Super Plastronices (P) Ltd. .....Respondent ITA 211/2006 & connected matters Page 5 of 23 23. I.T.A. NO. 221/2006 Commissioner of Income Tax ....Appellant versus M/s Dass Trading & Holding (P) Ltd. .....Respondent 24. I.T.A. NO. 251/2006 Commissioner of Income Tax-III ....Appellant versus M/s S.R. Ice & Cold Storage P. Ltd. .....Respondent 25. I.T.A. NO. 252/2006 Commissioner of Income Tax ....Appellant versus M/s Shree Joints International P. Ltd. .....Respondent 26. I.T.A. NO. 306/2006 Commissioner of Income Tax ....Appellant versus M/s Goenka Estates (Delhi) Pvt. Ltd. .....Respondent 27. I.T.A. NO. 312/2006 Commissioner of Income Tax-III ....Appellant versus M/s Sandeep Ceramics Ltd. ....Respondent ITA 211/2006 & connected matters Page 6 of 23 28. I.T.A. NO. 315/2006 Commissioner of Income Tax ....Appellant versus Francis Wacziarg .....Respondent 29. I.T.A. NO. 323/2006 Commissioner of Income Tax ....Appellant versus M/s Brahmputra Consortium Ltd. .....Respondent 30. I.T.A. NO. 326/2006 Commissioner of Income Tax ....Appellant versus Shri Sanjeev Kumar Gupta .....Respondent 31. I.T.A. NO. 329/2006 Commissioner of Income Tax ....Appellant versus M/s Dalmia Agencies (P) Ltd. .....Respondent 32. I.T.A. NO. 331/2006 Commissioner of Income Tax ....Appellant versus M/s Great Eastern Energy Corp. Ltd. .....Respondent ITA 211/2006 & connected matters Page 7 of 23 33. I.T.A. NO. 332/2006 Commissioner of Income Tax ....Appellant versus M/s D.G. Housing Projects Ltd. .....Respondent 34. I.T.A. NO. 339/2006 Commissioner of Income Tax ....Appellant versus Shri Sanjay Sharma .....Respondent 35. I.T.A. NO. 345/2006 Commissioner of Income Tax ....Appellant versus M/s Electrolux Kelvinator Limited .....Respondent 36. I.T.A. NO. 417/2006 Commissioner of Income Tax ....Appellant versus M/s Model Footwear (Pvt.) Ltd. .....Respondent 37. I.T.A. NO. 460/2006 Commissioner of Income Tax ....Appellant versus M/s Fracht Forwarding & Travels Pvt. Ltd. .....Respondent ITA 211/2006 & connected matters Page 8 of 23 38. I.T.A. NO. 490/2006 Commissioner of Income Tax ....Appellant versus Late Shri A.R. Chadha Th. L/H Sh. C. M. Chadha .....Respondent 39. I.T.A. NO. 491/2006 Commissioner of Income Tax ....Appellant versus Late Sh. A.R. Chadha Th. L/H Sh. C.M. Chadha .....Respondent 40. I.T.A. NO. 492/2006 Commissioner of Income Tax ....Appellant versus Late Sh. A.R. Chadha Th. L/H Sh. C.M. Chadha ....Respondent 41. I.T.A. NO. 534/2006 Commissioner of Income Tax ....Appellant versus M/s Deeksha Holding Ltd. .....Respondent ITA 211/2006 & connected matters Page 9 of 23 42. I.T.A. NO. 548/2006 Commissioner of Income Tax ....Appellant versus Ms. Madhushree Gupta .....Respondent 43. I.T.A. NO. 562/2006 Commissioner of Income Tax ....Appellant versus M/s Essan Remedies Ltd. .....Respondent 44. I.T.A. NO. 565/2006 Commissioner of Income Tax ....Appellant versus Mrs. Lata Chauhan .....Respondent 45. I.T.A. NO. 583/2006 Commissioner of Income Tax ....Appellant versus M/s Goodyear India Limited .....Respondent 46. I.T.A. NO. 590/2006 Commissioner of Income Tax ....Appellant versus M/s Goodyear India Limited .....Respondent ITA 211/2006 & connected matters Page 10 of 23 47. I.T.A. NO. 591/2006 Commissioner of Income Tax ....Appellant versus M/s Goodyear India Limited .....Respondent 48. I.T.A. NO. 600/2006 Commissioner of Income Tax ....Appellant versus M/s Eastern Holdings (P) Ltd. .....Respondent 49. I.T.A. NO. 604/2006 Commissioner of Income Tax ....Appellant versus M/s D.D. Gears Ltd. .....Respondent 50. I.T.A. NO. 635/2006 Commissioner of Income Tax ....Appellant versus M/s SRJ Securities (Now Adinath Capital Pvt. Ltd.) .....Respondent 51. I.T.A. NO. 647/2006 Commissioner of Income Tax ....Appellant versus M/s Maharani Paints (India) Pvt. Ltd. .....Respondent ITA 211/2006 & connected matters Page 11 of 23 52. I.T.A. NO. 657/2006 Commissioner of Income Tax ....Appellant versus M/s Ambuja Agro Industries Ltd. .....Respondent 53. I.T.A. NO. 660/2006 Commissioner of Income Tax ....Appellant versus Mr. S. Venkatnarayan .....Respondent 54. I.T.A. NO. 664/2006 Commissioner of Income Tax ....Appellant versus M/s Utkal Investment Ltd. .....Respondent 55. I.T.A. NO. 751/2006 The Commissioner of Income Tax-III ....Appellant versus M/s SIEL Industrial Estate Ltd. .....Respondent 56. I.T.A. NO. 752/2006 The Commissioner of Income Tax-III ....Appellant versus M/s Siel Industrial Estate Ltd. .....Respondent ITA 211/2006 & connected matters Page 12 of 23 57. I.T.A. NO. 766/2006 Commissioner of Income Tax ....Appellant versus M/s India Crafts .....Respondent Advocates who appeared for the parties For the Appellant : Mr. R.D. Jolly, Mr. Sanjeev Sabharwal, Ms. Prem Lata Bansal, Mr. Prakash Chand Yadav, Mr. Sanjeev Rajpal, Mr. M.P. Gupta, Advs.
For Respondents : Mr. O.P. Bajpai, Adv. for respondent in ITA No. 460/2006 Mr. Gitanju Suraj, Mr. Jatin Zaveri, Advs. for respondent in ITA 345/2006 Mr. Ajay Vohra, Ms. Kavita Jha, Advs. for respondents in ITA Nos. 791/05, 583/2006, 590/2006, 591/2006 Mr. V.P. Gupta, Mr. Basant Kumar, Advs. for respondents in ITA Nos. 1094/2005, 79/2006, 490/2006, 491/2006, 492/2006, 604/2006 Mr. Prakash Kumar, Adv. for respondents in ITA Nos. 193/2006, 197/2006, 315/2006, 534/2006 Mr. Satyen Sethi, Mr. Johnson Bara, Advs. for respondents in ITA Nos. 127/2006, 323/2006 CORAM:
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE RAJIV SHAKDHER ITA 211/2006 & connected matters Page 13 of 23
1. Whether reporters of the local papers be allowed to see the judgment ? Yes
2. To be referred to the Reporter or not ? Yes
3. Whether the judgment should be reported in the Digest ? Y AJIT PRAKASH SHAH, CHIEF JUSTICE In all these cases, the Income Tax Appellate Tribunal has either deleted or affirmed the deletion of penalty levied upon the assessee under Section 271(1)(c) of the Income Tax Act, 1961.
The Tribunal has, while doing so, relied upon the decision of the Division Bench of this Court in CIT v. Ram Commercial Enterprises Ltd. (2000) 246 ITR 568 (Delhi) and held that the authority initiating the penalty proceedings had not recorded its satisfaction regarding concealment of income or furnishing of inaccurate particulars thereof by the assessee. The Revenue has assailed the correctness of the said orders in these appeals. According to the Revenue, penalty proceedings initiated by the competent authority should be deemed to be valid so long as the satisfaction of the authority was discernible from the order made by it. The fact that the authority had not used the words "I am satisfied that the assessee has concealed his income or furnished inaccurate particulars thereof", would be of no consequence. The true test is whether a reading of the order demonstrates ITA 211/2006 & connected matters Page 14 of 23 application of mind by the authority to the question of concealment and whether satisfaction about such concealment or furnishing of inaccurate particulars is discernible from the order. In the light of these submissions, the Division Bench admitted the appeals for determination of the following substantial question of law:
"Whether satisfaction of the officer initiating the proceedings under Section 271 of the Income Tax Act can be said to have been recorded even in cases where satisfaction is not recorded in specific terms but is otherwise discernible from the order passed by the authority?"
2. Keeping in view the decision of this Court in CIT v. Ram Commercial Enterprises Ltd. (supra) and other cases on the subject, the Division Bench felt that it would be more appropriate if the question is authoritatively determined by a Full Bench of this Court and accordingly the matter has been referred to the Full Bench.
3. We hasten to add that pending reference, sub-Section 1B has been inserted in Section 271 of the Income Tax Act by Finance Act, 2008. The said provision purports to create a fiction ITA 211/2006 & connected matters Page 15 of 23 by which satisfaction of the assessing officer is deemed to have been recorded in cases where an addition or disallowance is made by the assessing officer and a direction for initiation of penalty proceedings is issued. The said provision is made effective retrospectively with effect from 1st April, 1989. In some of the cases forming part of this batch, the assessment orders were passed after 1st April, 1989. This reference is being answered only in respect of the cases where assessment orders were made prior to 1st April, 1989.
4. Learned counsel appearing for the Revenue strenuously contended that the question whether the authority was or was not satisfied about any concealment or furnishing of inaccurate particulars will depend upon the facts of each case and the order which the authority has made will have to be seen as a whole and so long as a proper reading of the order demonstrates application of mind by the authority and so long as satisfaction is discernible from the finding recorded by the authority initiating the proceeding, the same should suffice. Learned counsel contended that if on the facts available on record a clear case of concealment of income was made out then the Tribunal would ITA 211/2006 & connected matters Page 16 of 23 not be justified in deleting the penalty. According to the learned counsel all such relevant facts available on record will have to be kept in view by the Tribunal in deciding the question as to whether the assessing officer has applied his mind to the question of concealment of income or furnishing of inaccurate particulars of any such income.
5. On the other hand, learned counsel appearing for the assessees submitted that the satisfaction as to the assessee having concealed the particulars of his income or furnished inaccurate particulars of such income is to be arrived at by the Assessing Officer during the course of any proceedings under the Act, which would mean the assessment proceedings, without which the very jurisdiction to initiate the penalty proceeding is not conferred on the assessing officer by reference to clause (c) of sub-section (1) of Section 271 of the Income Tax Act. Learned counsel submitted that what actually prevailed with the Tribunal is the absence of any finding recorded by the assessing officer in the order of the assessment conferring jurisdiction for initiation of penalty proceedings. According to the learned counsel the decision of this Court in Ram Commercial Enterprises (supra) ITA 211/2006 & connected matters Page 17 of 23 laid down the correct position of law.
6. Section 271(1)(c) of the Income Tax Act, 1961 provides:
"271 (1) If the income Tax Officer, or the Appellate Assistant Commissioner in the course of any proceedings under this Act is satisfied that any person-
(c) has concealed the particulars of his income or deliberately furnished inaccurate particulars of such income, he may direct that such person shall pay by way of penalty, -
......................................................" This is the provision as it stood at the relevant time. This provision fell for consideration of the Supreme Court in D.M. Manasvi v. Commissioner of Income Tax, Gujarat, II Ahmedabad (1972) 86 ITR 557 (SC) wherein the Supreme Court held that what is contemplated by sub-section (1) of Section 271 is that the Income Tax Officer or the Appellate Assistant Commissioner should have been satisfied in the course of proceedings under the Act regarding matters mentioned in the clauses of that sub-section. It is, however, not essential that notice to the person proceeded against should have been issued during the course of the assessment proceedings. Satisfaction in ITA 211/2006 & connected matters Page 18 of 23 the very nature of things precedes the issue of notice and it would not be correct to equate the satisfaction of the Income Tax Officer or Appellate Assistant Commissioner with the actual issue of notice. The issue of notice is a consequence of the satisfaction of the Income Tax Officer or the Appellate Assistant Commissioner and it would be sufficient compliance with the provisions of the statute if the Income Tax Officer or the Appellate Assistant Commissioner is satisfied about the matters referred to in clauses (a) to (c) of sub-section (1) of Section 271 during the course of proceedings under the Income Tax Act even though notice to the person proceeded against in pursuance of that satisfaction is issued subsequently. The Court referred to the decision of the Constitution Bench in the case of Commissioner of Income-tax, Madras, and Anr. v. S.V. Angidi Chettiar (1962) 44 ITR 739 (SC) wherein Shah J. speaking for the Court while dealing with Section 28 of the Indian Income Tax Act, 1922, observed:
"The power to impose penalty under Section 28 depends upon the satisfaction of the Income Tax officer in the course of proceedings under the Act; it cannot be ITA 211/2006 & connected matters Page 19 of 23 exercised if he is not satisfied about the existence of conditions specified in clauses
(a), (b) or (c) before the proceedings are concluded. The proceeding to levy penalty has, however, not to be commenced by the Income Tax Officer before the completion of the assessment proceedings by the Income Tax Officer. Satisfaction before conclusion of the proceeding under the Act, and not the issue of a notice or initiation of any step for imposing penalty is a condition for the exercise of the jurisdiction."
7. In Ram Commercial Enterprises Ltd. (supra) the argument of the Revenue was that on the facts available on record a clear case of concealment of income was made out and, therefore, the Tribunal was not justified in deleting the penalty. It was argued that all such relevant facts which were available on record were not kept in view by the Tribunal and, therefore, the findings arrived at by it are perverse and not binding on the High Court. The Division Bench following the law laid down in the case of D.M. Manasvi (supra) held:
"11. .... The law is clear and explicit. Merely because this court while hearing this application may be inclined to form an ITA 211/2006 & connected matters Page 20 of 23 opinion that the material available on record could have enabled the initiation of penalty proceedings that cannot be a substitute for the requisite finding which should have been recorded by the assessing authority in the order of assessment but has not been so recorded.
12. A bare reading of the provisions of Section 271 and the law laid down by the Supreme Court makes it clear that it is the assessing authority which has to form its own opinion and record its satisfaction before initiating the penalty proceedings. Merely because the penalty proceedings have been initiated, it cannot be assumed that such a satisfaction was arrived at in the absence of the same being spelt out by the order of the assessing authority. Even at the risk of repetition we would like to state that the assessment order does not record the satisfaction as warranted by Section 271 for initiating the penalty proceedings...."
8. The view taken in Ram Commercial Enterprises (supra) has been followed in Diwan Enterprises v. Commissioner of Income Tax (2000) 246 ITR 571 (Delhi) and Commissioner of ITA 211/2006 & connected matters Page 21 of 23 Income Tax v. J.K. Synthetics Ltd. (1996) 219 ITR 267 (Delhi). Same is the view taken by the Bombay High Court in Commissioner of Income-tax v. Dajibhai Kanjibhai (1991) 189 ITR 41 (Bom).
9. In our opinion, the legal position is well settled in view of the Supreme Court decisions in Commissioner of Income Tax, Madras. and Anr. v. S.V. Angidi Chettiar (supra) and D.M. Manasvi v. Commissioner of Income Tax, Gujarat, II Ahmedabad (supra), that power to impose penalty under Section 271 of the Act depends upon the satisfaction of the Income Tax Officer in the course of the proceedings under the Act. It cannot be exercised if he is not satisfied and has not recorded his satisfaction about the existence of the conditions specified in clauses (a), (b) and (c) before the proceedings are concluded. It is true that mere absence of the words "I am satisfied" may not be fatal but such a satisfaction must be spelt out from the order of the Assessing Authority as to the concealment of income or deliberately furnishing inaccurate particulars. In the absence of a clear finding as to the concealment of income or deliberately furnishing inaccurate ITA 211/2006 & connected matters Page 22 of 23 particulars, the initiation of penalty proceedings will be without jurisdiction. In our opinion, the law is correctly laid down in Ram Commercial Enterprises (supra) and we are in respectful agreement with the same. The reference is answered accordingly.
10. Let the individual cases be listed before the appropriate Bench on 4th December, 2008 for hearing and disposal.
Chief Justice Badar Durrez Ahmed, J Rajiv Shakdher, J 27 November, 2008 th nm ITA 211/2006 & connected matters Page 23 of 23