Kerala High Court
Dr. R.P. Patel vs Assistant Director Of Income Tax ... on 21 December, 2004
Equivalent citations: (2005)194CTR(KER)12, [2005]273ITR386(KER)
Author: C.N. Ramachandran Nair
Bench: C.N. Ramachandran Nair
JUDGMENT C.N. Ramachandran Nair, J.
1. Petitioner is a reputed homoeo doctor with a homoeo clinic at Kottayam and is an assessee under the IT Act being assessed by the second respondent. A search conducted by the first respondent in the residence and clinic of the petitioner at Kottayam on 30th Dec, 1994 led to seizure of cash around Rs. 6 lakhs, Indira Vikas Patras (IVP) for Rs. 6 lakhs and promissory note for the value of Rs. 3 lakhs. Consequent on certain data collected during search in the petitioner's premises, the first respondent arranged search through his counterparts in Baroda in the residence of two sons of the petitioner, namely, Indravadan R. Patel, and Jawaharlal Patel on 4th Jan., 1995, which led to seizure of IVP's of the value of Rs. 66.7 lakhs and Rs. 2.46 lakhs, respectively. However, in view of admission by the petitioner and his sons in the course of search, the IVPs seized from the petitioner's sons were, also treated as undeclared income of the petitioner and proceeded with. In fact, in the course of search, petitioner made a total disclosure of Rs. 1,46,78,980 for the financial years 1989-90 to 1994-95 under Section 132(4) of the IT Act. After conclusion of search, the first respondent issued Ext. P1 proceedings on 28th April, 1995 under the then existing Section 132(5) of the IT Act estimating the income-tax thereon, interest and penalty for the purpose of retaining the seized assets for appropriation after determination of liability. Since after search, there was still time to remit the last instalment of advance tax for the asst. yr. 1995-96, the petitioner after referring to his statement furnished under Section 132(4) on 4th Jan., 1995, declared an income of Rs. 66,86,800 for the said assessment year and requested the second respondent to appropriate from the seized cash and IVPs, Rs. 26,74,720 towards advance tax vide Ext. R3(A), letter dt. 13th March, 1995. Petitioner maintained that the entire seizures are income relevant for the asst. yr. 1995-96 and based on the same he filed a return on 13th July, 1995 declaring a net income of Rs. 68,86,800 which is consistent with his earlier letter Ext. R3(A). Thereafter, the petitioner filed a revised return for the very same assessment year, that is, 1995-96 stated to be on 15th Dec, 1995 declaring an income of Rs. 75 lakhs as against Rs. 68,86,800 earlier returned. After adjusting the seized cash retained by the Department, respondents 1 and 2 encashed the IVPs as and when those deposits matured and adjusted the said amount also towards petitioner's tax liability for the asst. yr. 1995-96 and credited some amount towards tax for the asst. yr. 1994-95. While, according to the petitioner, the encashment of IVPs and adjustment towards tax liability by the Department is unauthorised, the position canvassed by the second respondent is that encashment of IVPs and adjustment towards tax liability are strictly in terms of specific authorisation given by the petitioner vide Ext. R3(A) and subsequent communications. The income-tax assessment of the petitioner for all the relevant assessment years, namely, 1990-91 to 1995-96, were completed vide Ext. P4 series of orders. While the assessments for the years 1990-91 to 1994-95 were completed on 23rd Dec, 1997 as income escaping assessments under Section 147, the regular assessment for the year 1995-96 was completed on 17th Nov., 1997. It is seen from the assessment orders, namely, Ext. P4 series issued that the retained cash and value of IVPs encashed until then were credited and adjusted towards tax liability for the asst. yrs. 1994-95 and 1995-96. The petitioner has stated in this Court that assessments are contested and appeals are pending. However, this OP is filed by the petitioner challenging Ext. P5 whereunder the CIT has granted limited benefit for 1990-91 to 1993-94 and completely denied benefit for the asst. yrs. 1994-95 and 1995-96 on petitioner's applications filed under the Kar Vivad Samadhan Scheme, 1998. It is seen from Ext. P5 that the CIT allowed the claim for the years 1990-91 to 1993-94 on the outstanding demand, but declined relief for the years 1994-95 and 1995-96 on the ground that there was no demand subsisting as on the date of making the applications, which is the condition for granting the benefit under the scheme prescribed under Section 90(1) of the Finance (No. 2) Act, 1998. It is the denial of benefit of KVSS to the petitioner for the asst. yrs. 1994-95 and 1995-96 and partial denial of the claim for the other years under Ext. P5 that is the challenge raised in this OP.
2. The main issue raised by the petitioner is that respondents 1 and 2 were not entitled to encash IVPs and adjust the proceeds towards income-tax liability and so much so, their actions have to be declared as unauthorised and illegal. Consequently, the petitioner prays for a direction from this Court to third respondent to treat the entire tax and interest liability for the asst. yrs. 1990-91 to 1995-96 as outstanding as on the date of making applications under the KVSS and to grant the benefit of the scheme on the entire tax and interest dues. Respondents, on the other hand, contended that encashment of IVPs and adjustments were done strictly in accordance with the provisions of the Act and particularly based on specific request by the petitioner vide Ext. R3(A) and subsequent letters and, therefore, the petitioner cannot demand, and is estopped from requesting for reversal of the position to enable him to get the benefit of KVSS 1998.
3. I have heard counsel for the petitioner and senior standing counsel appearing for the respondents, and I have also perused the documents and the affidavits filed by both the parties.
4. The main question to be considered is whether encashment of IVPs and adjustment of the same towards tax liability are unauthorised or illegal as claimed by the petitioner. Eventhough the petitioner raised a contention that the encashment of IVPs and recovery towards tax was made by the first respondent which was not permissible under Section 132(9A) of the Act, and only the second respondent has the authority under Section 132B(ii) and (iii) to appropriate the retained assets towards tax liability, the allegation is factually incorrect because, it is seen from Exts. P2 and P3 series of correspondence and challan copies annexed thereto that after encashment, the amounts were credited only by the second respondent in petitioner's account. The challans were issued by the AO, the second respondent, and the first respondent has only co-ordinated in the collection and encashment of IVPs because the certificates were stated to have been held in bank lockers operated jointly by respondents 1 and 2. Therefore, the petitioner's allegation that the first respondent illegally encashed IVPs and adjusted recovered amounts towards tax is not tenable as the second respondent himself has sent the entire receipted challans to the petitioner after remittance of tax in petitioner's account towards proof of recovery of tax. Moreover, it is specifically provided in Section 292B of the Act that any assessment, notice, summons or other proceeding issued under the Act, does not get invalidated on account of any mistake, defect or omission, if there is substantial conformity with or is done in accordance with intent and purpose of the Act. The very object of proceeding for retention of seized assets under Section 132(5) of the Act is for appropriation towards tax liability as provided under Section 132B after determination of liability. The scheme of the Act provides for the officer retaining seized cash and assets under Section 132(5) to transfer the same to the AO for effecting recovery after determination of liability. There is nothing in the Act prohibiting the officer seizing the cash and assets from co-ordinating with the AO to effectively achieve the object of the Act, that is to recover tax from the seized assets. Therefore, the continued involvement of the first respondent in encashment of IVPs and recovery of tax was not illegal or inconsistent with any of the provisions of the Act. This contention of the petitioner is, therefore, rejected.
5. The next aspect of the question is whether encashment of IVPs and adjustment of proceeds towards tax liability is unauthorised. Even though petitioner has denied having given any such authorisation to the Department, the correspondence produced in Court and admitted by the petitioner proves to the contrary. Petitioner vide Ext. R3(A), dt. 13th March, 1995 wrote to the second respondent requesting for adjustment of cash and IVPs towards advance tax for 1995-96 as follows:
"By virtue of Section 132(5), if it is not possible to ascertain to which previous year the investment relates to, the option given is to take the entire income as the income of the year in which the assets have been seized. So, taking this provision into consideration and also the impossibility of allocating this income for any particular year, it is submitted that the entire amount of Rs. 66,86,800 be taken as the income for asst. yr. 1995-96. The tax on this will work out to Rs. 26,74,720. This may kindly be appropriated and realised from the cash seized of Rs. 6 lakhs and also from the IVPs. I do not have other sources to pay the demand, since the entire assets have been seized.
The final quantum of income is yet to be ascertained. Based on the figures furnished above, I am requesting for the appropriation of the above said amount, after which if any amount is due on final assessment, the same may also be appropriated from the assets seized, namely, the IVPs, which alone is the source for the said payment. So, I should be deemed to have paid such amount also as advance tax from the assets seized in case for any reason the figure is enhanced.
I shall render all assistance for collecting the amounts from the IVPs after hearing from you to comply with the advance tax provisions."
Followed by Ext. R3(A), the petitioner filed revised return with Ext. R2(A) covering letter before the second respondent requesting for adjustment of tax wherein he has stated as follows :
"As stated in my letter dt. 13th March, 1995 regarding advance tax, I have made specific request to appropriate the seized amount towards the advance tax for the above year.
Since now a revised return is being filed, the seized amount may kindly be treated as discharge of the tax liabilities as per this return for asst. yr. 1995-96 and discharge of tax liabilities for earlier years. We are also enclosing herewith the copy of the letter dt. 16th Jan., 1996 with the relative annexures."
Again after receipt of Section 143(1)(a) intimation for the asst. yr. 1995-96, dt. 20th Nov., 1995, based on return filed by the petitioner, petitioner filed a rectification application before the second respondent under Section 154 wherein petitioner has blamed the second respondent for non-adjustment by encashment of IVPs and consequent demand of interest under Sections 234B and 234C of the Act and requested for revocation of interest by rectifying the order. The relevant extract of the letter dt. 27th Nov., 1995 produced by the petitioner himself as Ext. P9 is as follows:
"Please refer to my letter dt. 13th March, 1995 in the matter of advance tax payment for 1995-96.
As can be seen from the last para of the above said letter, I have promised all assistance for collecting the amounts of IVPs after hearing from you for complying with the advance tax payment.
After retaining the IVPs with you, you have encashed only Rs. 7,50,000. As explained in the said letter, that was my only source to pay the advance tax. So you should have assisted me in raising the funds based on the said IVPs for the payment of the advance tax.
The demand now raised is without taking into consideration the assets which I have already surrendered to you. So there is mistake in arriving at the balance demand and in levying the interest referred to above.
I, therefore, request you to kindly rectify the order and delete the interest levied under Sections 234B and 234C and also to delete the additional demand of Rs. 13,01,029.
I further agree to assist you in collecting the IVPs for settlement of the tax liabilities."
6. Even though counsel for the petitioner with particular reference to Ext. R2(A) vehemently argued that the petitioner only requested adjustment of seized cash towards tax liability and that he did not authorise encashment of IVPs, it is clear from Exts. R3(A) and P9 that the petitioner specifically authorised the Department to encash IVPs and adjust the proceeds towards tax liability, and offered all assistance to do it. After making request in Ext. R2(A) in petitioner's own words "the seized amount may kindly be treated as discharge of the tax liabilities as per this return for asst. yr. 1995-96 and discharge tax liabilities for earlier years", the petitioner cannot contend that "amount" referred to in his letter means only seized cash and does not take in encashment and adjustment of value of IVPs for more than one reason. In the first place, the seized cash was thoroughly inadequate even to cover the tax liability admitted by the petitioner in the return and revised return filed for the asst. yr. 1995-96 itself, not to talk about liability for earlier years. Secondly, the petitioner never mentioned the amount to be adjusted but requested for "discharge" of his "tax liabilities" which obviously means that the adjustment authorised was to the extent of amount required to wipe out tax liability which was not possible without the encashed value of IVPs. Further, it is to be noted that IVPs are not like any other asset which can be disposed of after following the procedure prescribed under the Third Schedule to the Act. On the other hand, IVPs are virtual cash after maturity as it can be encashed by surrendering it to the concerned post office. Therefore, the allegation of procedural violation under Section 132B(1)(iii) read with Third Schedule to the Act in the encashment of seized assets, namely, IVPs also, does not arise. It is seen from Ext. P9 that petitioner opposed the demand of huge interest liability under Sections 234B and 234C of the Act consequent upon second respondent's failure to comply with his request to adjust cash recovered on maturity of IVPs towards his tax liability. Therefore, I find, contrary to the contention raised by the petitioner, petitioner has, in fact, vide Exts. R3(A), R2(A) and P9 specifically authorised second respondent to encash IVPs and adjust the recovered amount towards tax liability.
7. The next issue is whether the encashment of IVPs and recovery towards tax for the year 1995-96 and earlier years, pursuant to petitioner's request or authorisation as found above, are permissible under the Act or illegal to be treated as no recoveries of tax at all as claimed by the petitioner. The petitioner has contended that adjustment of tax under Section 132B of the Act arises only after completion of assessment and after service of notice of demand and after petitioner is declared as an "assessee in default" in terms of Section 220(4) of the Act. Petitioner has referred to the assessment orders for the years 1994-95 and 1995-96 showing credit of tax before assessment and refund of excess tax for those years while huge interest under Sections 234B and 234C of the Act is demanded for the asst. yrs. 1990-91 to 1993-94 on account of non-adjustment of any amount after encashment of IVPs towards tax liability for those years. According to the petitioner, recoveries, particularly excess tax for 1994-95 and 1995-96, are unauthorised and against Section 132B(1)(i) of the Act. On the face of it, Section 132B(1)(i) authorises appropriation of seized assets towards liability only after determination of liability through adjudication. However, it is to be seen that on 13th March, 1995 petitioner vide Ext. R3(A) declared income and requested for adjustment of specified amount from seized cash and IVPs towards advance tax for the asst. yr. 1995-96. Later, the petitioner reconfirmed it by filing return and revised return for the asst. yr. 1995-96 declaring an income of Rs. 75 lakhs and filed rectification application vide Ext. P9. In view of the request by the petitioner and the statutory requirement for payment of advance tax before the end of the financial year and admitted tax along with return under Section 140A of the Act, the second respondent rightly adjusted advance tax and the tax due under the return and revised return filed by the petitioner for the asst. yr. 1995-96 from out of encashed value of IVPs. Moreover, it is seen from the assessment order for the asst. yr. 1995-96 that the petitioner is the beneficiary of adjustment of advance tax and admitted tax inasmuch as interest is charged under Sections 234B and 234C after taking into account the adjustments as payment of tax by the petitioner. Petitioner after blaming the Department vide Ext. P9 for not encashing IVPs and crediting the amounts towards tax, to avoid interest under Sections 234B and 234C of the Act and after enjoying the benefits of such adjustments, cannot turn round and contend that recoveries are illegal. Incidentally, it is pointed out on behalf of respondents that respondents 1 and 2 were willing to encash and credit IVPs towards petitioner's tax liability even before the date of maturity of IVPs in terms of the petitioner's request, but could not do so as the post offices declined premature encashment of IVPs. Therefore, I find the encashment of IVPs on maturity and adjustment of recovered cash towards petitioner's liability for advance tax and admitted tax for the asst. yr. 1995-96 based on petitioner's request were done by the second respondent for petitioner's benefit and are consistent with statutory provisions.
8. So far as asst. yr. 1994-95 is concerned, I find the second respondent has credited tax after encashment of IVPs before completion of assessment vide Ext. P4(d) on 23rd Dec, 1997. Petitioner has relied on various decisions of the Supreme Court reported in ITO and Anr. v. Seghu Buchiah Setty, (1964) 52 ITR 538 (SC), Manmohanlal and Ors. v. ITO, (1987) 168 ITR 616 (SC), Homely Industries v. STO, 37 STC 483, Indian Banks Association and Ors. v. Devkala Consultancy Service and Ors., (2004) 267 ITR 179 (SC) and Padamsundara Rao (Dead.) and Ors. v. State of Tamil Nadu and Ors., (2002) 255 ITR 147 (SC) and contended that no amount towards tax or any other demand could be recovered by adjustment from retained amounts unless after service of notice of demand under Section 156 and after the assessee becomes a defaulter. Further, relying on the decisions reported in K.V. Krishnaswamy Naidu & Co. v. CIT and Ors., (1987) 166 ITR 244 (Mad), CIT and Ors. v. K.V. Krishnaswamy Naidu & Co., (2001) 249 TTR 794 (SC) and Dr. C. Balakrishnan Nai and Anr. v. CIT and Anr., (1999) 237 ITR 70 (Ker), petitioner has contended that encashment of IVPs and adjustment of the same by the second respondent is also in violation of Section 132(9A) of the Act read with Rule 112 of the IT Rules. According to the petitioner, the seized assets remain that of the petitioner until adjustment after default and in support of this contention, petitioner has also relied on the decision in P.P. Kanniah v. ITO and Anr., (1981) 129 ITR 414 (Mad). Relying on the decision reported in Rajiv Kumar Adukta v. Designated Authority, CIT and Ors., (2001) 251 ITR 518 (Cal), petitioner contended that recoveries from seized assets towards tax liability should be limited to demands due under assessments completed after seizure. On going through Section 132B before its amendment by Finance Act, 2002, w.e.f. 1st June, 2002, I find there is some substance in the contention raised by the petitioner in so far as adjustment of cash recovered on encashment of IVPs for the year 1994-95 is concerned where adjustments are seen made even before completion of assessment on 23rd Dec, 1997. Section 132B(1), as it then stood at the relevant time, was as follows :
132B. Application of retained assets.-(1) The assets retained under Sub-section (5) of Section 132 may be dealt with in the following manner, namely :
(i) The amount of the existing liability referred to in Clause (iii) of the said sub-section and the amount of the liability determined on completion of the regular assessment or reassessment for all the assessment years relevant to the previous years to which the income referred to in Clause (i) of that sub-section relates (including any penalty levied or interest payable in connection with such assessment or reassessment) and in respect of which he is in default or is deemed to be in default may be recovered out of such assets.
(ii) If the assets consist solely of money, or partly of money and partly of other, assets, the AO may apply such money in the discharge of the liabilities referred to in Clause (i) and the assessee shall be discharged of such liability to the extent of the money so applied.
(iii) The assets other than money may also be applied for the discharge of any such liability referred to in Clause (i) as remains un-discharged and for this purpose such assets shall be deemed to be under distraint as if such distraint was effected by the AO or, as the case may be, TRO under authorisation from the Chief CIT or CIT under Sub-section (5) of Section 226 and the AO or, as the case may be, TRO may recover the amount of such liabilities by the sale of such assets and such sale shall be effected in the manner laid down in the Third Schedule.
(2) Nothing contained in Sub-section (1) shall preclude the recovery of the amount of liabilities aforesaid by any other mode laid down in this Act.
(3) Any assets or proceeds thereof which remain after the liabilities referred to in Clause (1) of Sub-section (1) are discharged shall be forthwith made over or paid to the persons from whose custody the assets were seized.
(4)(a) The Central Government shall pay simple interest at the rate of fifteen per cent per annum on the amount by which the aggregate of money retained under Section 132 and of the proceeds, if any, of the assets sold towards the discharge of the existing liability referred to in Clause (iii) of Sub-section (5) of that section exceeds the aggregate of the amounts required to meet the liabilities referred to in Clause (i) of Sub-section (1) of this section.
(b) Such interest shall run from the date immediately following the expiry of the period of six months from the date of the order under Sub-section (5) of Section 132 to the date of the regular assessment or reassessment referred to in Clause (i) of Sub-section (1) or, as the case may be, to the date of last of such assessments or reassessments.
From the above it is clear that the seized amount and assets retained under Section 132(5) can be applied for setting off of existing liability under the IT Act and other Acts referred to in Clause (iii) of Section 132(5) and also towards tax liability determined on regular assessment or on reassessment completed for all the assessment years relevant to the previous years for which order under Section 132(5) was issued. Therefore, it is clear that cash available or cash recovered by the Department by encashment of IVPs of the petitioner could be adjusted only towards existing liability or towards liability determined after assessment or reassessment. It is seen that assessment for 1994-95 was completed only on 23rd Dec, 1997. However, tax was recovered by encashment of IVPs before completion of assessment and before assessee became a defaulter, which is contrary to Section 132B(1)(i) of the Act. However, counsel for the respondents submitted that in the normal course, cash recovered on encashment of IVPs on maturity would have been held in the PD account of the officer and adjustment would have been made only after assessment and default. According to him the assessee has in the authorisation letters requested encashment of IVPs and adjustment of the same towards tax liability for all years to avoid interest under Sections 234B and 234C of the Act. Therefore, according to him, the encashment of IVPs and credit towards tax for the asst. yr. 1994-95 were also done in terms of the request by the petitioner and petitioner is the beneficiary of it, inasmuch as there is proportionate reduction in interest under Sections 234B and 234C. Though the petitioner had not declared any tax liability for the year 1994-95 or earlier years, the petitioner in Ext. R2(A) requested second respondent to adjust amounts and IVPs retained towards tax liability for the asst. yr. 1995-96 and to adjust the balance towards tax liability for earlier years. Even though recoveries towards tax from retained assets for the asst. yr. 1994-95 though under authorisation from the petitioner was against Section 132B(1)(i), as assessment was not completed at the time of recovery, I do not think this technical violation even when corrected will help the petitioner to avail KVSS benefit for 1994-95 because after the expiry of the time prescribed for payment in the notice of demand issued under Section 156 of the Act, second respondent was free under Section 132B(1)(i) to adjust cash available on encashment of IVPs towards liability due for any other assessment years, including the year 1994-95. In other words, even if cash recovered by encashment of IVPs was retained in PD account without adjustment towards income-tax due for the year 1994-95, the second respondent would have had to recover by adjustment from PD account on expiry of the due date for payment provided in the notice of demand accompanying the assessment order for the year 1994-95, namely, Ext. P4(d). Therefore, no tax or interest in any case would have been outstanding on the date of application for 1994-95 to grant benefit under KVSS scheme. However, I feel instead of crediting tax for the year 1994-95 in excess of what was required to meet the liability, the second respondent should have made adjustment towards tax dues for earlier years which would have resulted in some reduction of interest for those years. In other words, the demand of interest under Sections 234A, 234B or 234C for any earlier years to the extent attributable to the refund granted for 1994-95 is wrong. This issue of course does not directly arise for decision.
9. So far as recovery of tax by way of adjustment from retained assets against other demands is concerned, I am not considering the facts and figures. However, I hold that encashment of IVPs as and when they matured and recovery of amount towards tax liability immediately on expiry of the due date provided for payment in the notice of demand for any other assessment year are perfectly in order. Even though petitioner has not made any payment pursuant to the demand raised under Ext. P5 under the KVSS scheme, petitioner was entitled to adjustment of whatever was the credit balance available in the PD account remitted after encashment of IVPs until expiry of time provided for payment under Ext. P5 and get relief to that extent.
10. In view of the above findings and observations, OP is disposed of with the following declarations and directions :
1. The encashment of IVPs as and when those became matured by the second respondent in co-ordination with the first respondent is declared to be authorised by the petitioner and consistent with the statutory provisions.
2. Recovery of advance tax for the asst. yr. 1995-96 by way of adjustment from retained assets, namely, cash and encashed value of IVPs on maturity in terms of petitioner's request vide Ext. R3(A), is declared duly authorised and valid.
3. Recovery of tax payable under Section 140A of the Act by way of adjustment from . retained assets, namely, cash and encashed value of IVPs on maturity, based on income and tax declared by the petitioner in the return and revised return filed for the year 1995-96 is also held to be duly authorised and in accordance with statute.
4. Recovery of balance assessed tax, over and above the advance tax and tax due under Section 140A of the Act for the year 1995-96 prior to the expiry of the last date for payment of tax, under the notice of demand issued along with the assessment order, is against Section 132B(1)(i) of the Act.
5. Recovery of tax for the asst. yr. 1994-95 by way of adjustment from retained assets, namely, cash and encashed value of IVPs on maturity, prior to expiry of the time provided for payment in the notice of demand accompanying Ext. P4(d) assessment, though authorised by the petitioner, is found to be against Section 132B(1)(i) of the Act.
6. However, since applications for availing the benefit under KVSS scheme for the asst. yrs. 1994-95 and 1995-96 were filed by the petitioner much after the petitioner became a defaulter for the tax and interest due based on assessment, recoveries by way of adjustment are held valid with effect from the date following the last date provided for payment under the notices of demand.
7. Recovery of tax and interest by way of adjustment from encashed value of IVPs for all other years on any date prior to the expiry of the due date for payment under the notices of demand accompanying the assessment orders are held to be in violation of Section 132B(1) of the Act.
8. Respondents 2 and 3, in co-ordination with each other, are directed to reconsider the credits given under all the assessments and if any assessed tax is credited before the expiry of the due date for payment as stated above, such credits will be treated as available in the PD account until expiry of the last date for payment in the notice of demand and treat the credit as taken with effect from the date following the last date provided for payment and grant consequential relief by modifying Ext. P5. Amount available consequent to reversal of credit, if any, will be treated as credit in the PD account and such credit available after service of Ext. P5 until expiry of the time for payment provided therein will be treated as payment by the petitioner against Ext. P5 demand and allow the petitioner to take benefit to that extent under the KVSS scheme.
I make it clear that IVPs matured and encashed after expiry of the time for payment under Ext. P5 should not be treated as credit available in the PD account for adjustment as payment by the petitioner. I also make it clear that if the exercise of reversal of credit as above does not lead to any benefit to the petitioner under the KVSS scheme, postponement of credit towards tax and interest as stated above should not be done to the detriment of the petitioner as the same may lead to higher incidence of interest under Sections 234B and 234C as petitioner had earlier authorised recovery of tax from encashed value of IVPs for all the assessment years.