Supreme Court of India
T.D. Venkata Rao vs Union Of India on 8 December, 1998
Equivalent citations: AIR 1999 SUPREME COURT 2242, 1999 AIR SCW 2280, 1999 TAX. L. R. 747, (1999) 2 KER LT 35, (1999) 2 JT 596 (SC), (1998) 9 JT 347 (SC), 1999 (3) ADSC 363, 1999 (9) SCC 134, 1999 (2) JT 596, (1999) 103 TAXMAN 621, (1999) 98 COMCAS 653, (1999) 237 ITR 315, (1999) 150 TAXATION 126, (1999) 3 SUPREME 446, (1999) 3 BLJ 12, (1999) 2 CURLJ(CCR) 516, (1999) 153 CURTAXREP 203, (1999) 2 SCALE 466
Bench: S.P. Bharucha, V.N. Khare
CASE NO.: Appeal (civil) 2824 of 1992 PETITIONER: T.D. VENKATA RAO RESPONDENT: UNION OF INDIA DATE OF JUDGMENT: 08/12/1998 BENCH: S.P. BHARUCHA & V.N. KHARE JUDGMENT:
JUDGMENT 1998 Supp(3) SCR 418 The Judgment of the Court was delivered by BHARUCHA, J. The appellant is not represented, though we have waited from some time. The appeal is, therefore, dismissed with no order as to costs Restored.
We have heard learned counsel for the appellant. The appellant challenged the validity of Section 44 (AB) of the Income-Tax Act,. 1961 in so far as it required every person carrying on business, if his total sales, turnover or gross receipts exceeded Rs. 40 lacs, and every person carrying on a profession, if his gross receipts exceeded Rs. 10 lacs, in any previous year "to get his accounts of such previous year audited by an accountant before the specified date ...". The Explanation to the Section defines "Accountant" for its purpose to have the same meaning as in the Explanation below Section 288(2). Section 288 deals with authorised representatives. Sub-section (2) clause (4) refers to an Accountant. The explanation says that in that Section "Accountant" means a Chartered Accountant within the meaning of the Chartered Accountancy Act and includes persons entitled to be appointed to act as auditors of companies in a particular State by reasons of the provisions of Section 226(2) of me Companies Act.
The challenge is on behalf of the Income Tax Practitioners. It is submitted that they are entitled to be authorised representatives on behalf of the assessees and that excluding them for the purpose of auditing accounts as aforestated violates Articles 14 and 19 of the Constitution. The High Court in the order under challenge, as other High Courts had done, rejected the Challenge and, in our view, rightly so.
Chartered Accountants, by reason of their training have special aptitude in the matter of audits. It is reasonable that they, who form a class by themselves, should be required to audit the accounts of businesses whose income exceeds Rs. 40 lacs and professionals whose income exceeds Rs. 10 lacs in any given year. There is no material on record, and indeed, in our view, there cannot be, that an Income Tax Practitioner has the same expertise as Chartered Accountants in the matter of Accounts. For the same reasons, the challenge under Article 19 must fail, and it must be pointed out that these Income Tax Practitioners are still entitled to be authorised representatives of assessees.
The appeal is, therefore, dismissed, with costs.