Madras High Court
Luss Rowena Coelho & Ors. vs State Of Tamil Nadu on 19 March, 1998
Equivalent citations: (1999)152CTR(MAD)149
ORDER JANARTHANAM, J.
M/s Silver Cloud Estates, Gudalur, it is said, is a registered firm, consisting of several partners. Being a registered firm, it appears, the agricultural income had been taxed at the hands of the partners of the firm. It appears the return of income for levying tax on income basis under s. 17 of the Tamil Nadu Agrl. IT Act, 1955 (for short 'the Act') had been filed for the asst. yr. 1982-83.
2. The firm was stated to have been dissolved on 28th Aug., 1981. After dissolution of the said firm, the erstwhile partners were stated to have partitioned their lands and the respective partners filed applications to compound the tax under s. 65 of the Act on 14th June, 1982, in respect of the holdings held by them in the middle of the accounting year.
3. The Agrl. ITO, Gudalur had permitted the partners of the firm for composition of tax under s. 65 of the Act for the asst. yr. 1982-83 for the period after the dissolution of the firm.
4. The Commr. of Agrl. IT, Chepauk, Madras-5 in suo motu revision proceedings under s. 34 of the Act required the partners to show cause why action should not be taken to cancel the assessment orders passed by the Agrl. ITO, Gudalur under s. 65 of the Act. After considering the objections filed, the Commr. of Agrl. IT set aside the assessment orders of the Agrl. ITO and directed him to pass revised orders according to law.
5. The rationale reasonings for passing such an order are two-fold. They are (1) Option to file a composition application for compounding the tax under s. 65 of the Act cannot be exercised when already return of income for levying tax on the income basis under s. 17 of the Act had been filed for the assessment year in question; and (2) A part of the income cannot be assessed on return basis and another on composition.
6. Four of the partners of the firm, viz., (1) Miss Rowena Coelho [petitioner in TC (R) No. 481/19861 (2) E.J. Coelho [petitioner in TC (R) No. 482/19861 (3) M.B.T. Coelho [petitioner in TC (R) No. 483/19861, and (4) Mrs. M.A. Coelho Memorial Trust [petitioner in TC (R) No. 484/19861 aggrieved by the orders of the Commissioner, resorted to the present actions T.C. (R) Nos. 481 to 484 of 1986. 7. From the pith and submission of Mr. P.H. Arvind Pandian, learned counsel representing Mr. Subbaraya Aiyer, learned counsel appearing for the revision petitioners-assessees and Mr. K. Ravi Raja Pandian, learned Special Government Pleader (Taxes), representing the Revenue, the one and only question that arises for consideration in all these actions is as to whether the order of the Commissioner cancelling the individual assessment orders and directing the AO to pass fresh orders in accordance with law, on the facts and in the circumstances of the case, is sustainable in law?
8. The order of the Commissioner cannot at all be stated to be suffering from any serious infirmity of law or perverse appreciation of facts calling for interference.
(a) Sub-cl. (4) of s. 65 of the Act prescribes that every application under sub-s. (1) thereof shall be submitted in such forms in such manner and within such time as may be prescribed. (b) Sub-s. (1) of s. 65 provides for composition of agricultural income tax.
(c) Rule 31 of the TN Agrl. IT Rules, 1955 provides for form of application for composition of agricultural income-tax and the manner of its presentation and disposal. The said rule prescribes that the application referred to in sub-s. (4) of s. 65 shall be in Form VIE and shall be verified in the manner indicated therein. It shall be sent to the Agrl. ITO by registered post or presented in person or through a duly authorised representative so as to reach him on or before the 15th June of the year for which permission to compound the agricultural income-tax is required. The Agrl. ITO may admit an application presented within 90 days after the said date, if he is satisfied that the applicant had sufficient cause for not presenting it on or before the said date.
9. Certain special provisions had also been made in the said rule in relation to the filing of the composition application for the asst. yrs. 1968-69 and 1979-80 with which we are not concerned, and so we have not relied upon those provisions here.
10. It is crystal clear from r. 31 of the Rules, application for composition must have to reach the AO on or before 15th June of every year for which permission to compound the agricultural income-tax is required, and if there is any delay caused in filing such an application, the delay so caused cannot ensure beyond the period of 90 days from the targeted date, viz., 15th June of the year, for which permission to compound the agricultural income-tax is required and the filing of such application during the extended period is permissible only if and when there is sufficiency of cause for the delayed presentation.
11. Mr. Admittedly, the accounting year in' these actions commences from 1st April, 1981, and ends with 31st March, 1982. Therefore, the year, in the instant cases for which permission to compound the agricultural, income-tax is required to be made, is the year commencing from Ist April, 1981 and ending with 31st March, 1982, and if that be the case, the compounding application ought to have been filed on or before 15th June, 1981, and if not filed within the said date, the same could be filed within a further period of 90'days from the said date provided there is sufficiency of cause for the delay so caused.
12. In all the instant cases, there is no denial of the fact that the compounding applications had not been filed on or before the 15th June, 1981; the same were filed within a period of 90 days from the said date on sufficient cause being shown for not presenting it or before the said date. The sordid fact is that the individual compounding applications had been filed by individual revision petitioners-assessees on one and the same date, i.e., to say 14th June, 1982, far beyond the permissible time, as contemplated by r. 31 of the Rules. That being the real position, the order of the Commissioner setting aside the individual orders passed by the AO permitting the revision petitioners-assessees to file compounding applications and assess to tax accordingly cannot at all be stated to be not sustainable in law.
13. The Commissioner without referring to the real simply stated in his order, as already noticed, that opting to, file compounding application is not permissible, when especially return-had 'been filed for levying tax on income basis under the Act and a part of the income cannot be assessed on return basis and another on composition for the relevant year in question. This sort of a rationale, according to us is pregnant with meaning if we take into account the charging provision, viz., s. 3 and the compounding provision, viz., s. 65.
Sub-s (1) of s. 3 prescribes that agricultural income-tax at th6 rate or rates specified in Part I of the Schedule to this Act shall be charged for each financial year commencing from first April, 1955 in accordance with and subject to the provisions of the Act on the total agricultural income of the previous year of every person.
14. As such, it is crystal clear that charge to agricultural income tax is in respect of one year. If we turn to s. 65, it is discernible that in lieu of the agricultural income-tax payable by the assessee, he is permitted to pay a lump sum at the rate or rates specified in Part 11 of the Schedule of the Act. That means in lieu of payment of agricultural income-tax by the assessee for one year, he is permitted to pay a lump sum at the rate or rates specified in Part H of the Schedule to the Act. In other words, it could be said that the provisions of the Act do not contemplate compounding for broken periods. The order of the Commissioner thus looked at from any angle, cannot at all be stated to be not in accordance with law. We answer the point accordingly.
15. In fine, all the tax case revisions fail and are accordingly dismissed. No costs.