Gujarat High Court
Commissioner Of Income-Tax vs Vishwajit M. Mehta on 4 July, 2001
Equivalent citations: [2002]254ITR66(GUJ)
Author: A.R. Dave
Bench: A.R. Dave
JUDGMENT A.R. Dave, J.
1. At the instance of the Revenue, the following question has been referred to this court for its opinion under the provisions of Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), by the Income-tax Appellate Tribunal, Ahmedabad Bench "A".
"Whether, on the facts and in the circumstances and in law the Tribunal was right in coming to the conclusion that the interest under Section 215 of the Income-tax Act could not be levied as a result of an order passed under Section 154 or 155 of the Income-tax Act ?"
2. The learned advocate, Shri B.B. Naik, has appeared for the applicant, whereas, though served, nobody has appeared for the respondent-assessee.
3. The short question which this court has to decide is whether for the assessment year 1979-80 the assessee could have been made liable to pay additional interest under the provisions of Section 215(3) as a result of the order passed under Section 155 read with Section 154. In the process of assessment for the assessment year 1979-80, the Assessing Officer passed an order under the provisions of Section 155 read with Section 154 of the Act whereby income of the assessee had been increased and therefore interest under Section 215(3) had been levied. Being aggrieved by the order, the assessee filed an appeal before the Commissioner of Income-tax (Appeals). The Commissioner of Income-tax (Appeals) had quashed the order on the ground that the assessee was not heard before the order was passed by the Assessing Officer.
4. Being aggrieved by the order passed by the Commissioner of Income-tax (Appeals), the Revenue filed an appeal before the Tribunal. The Tribunal ultimately upheld the order of the Commissioner of Income-tax (Appeals) on an additional ground to the effect that at the relevant time Section 215(3) did not permit increase in the interest. It is pertinent to note that Section 215(3) at the relevant time stood as under :
"(3) Where as a result of an order under Section 154 or Section 155 or Section 250 or Section 254 or Section 260 or Section 262 or Section 264, the amount on which interest was payable under this section has been reduced, the interest shall be reduced accordingly and the excess interest paid, if any, shall be refunded."
5. Sub-section (3) of Section 215 of the Act has been subsequently amended, but at the relevant time there was no provision with regard to levying additional interest.
6. The Tribunal considered this fact and in view of the legal position, which prevailed at the relevant time, it came to the conclusion that the Assessing Officer was not empowered to levy or increase the amount of interest under Section 215(3) of the Act.
7. Looking to the provisions of Section 215(3) of the Act, it is very clear that for the assessment year 1979-80, the Assessing Officer had no power to levy further interest under Section 215(3) of the Act and, therefore, in our opinion, interest under Section 215(3) of the Act could not have been levied as a result of the order passed under Section 154 or Section 155 of the Act for the relevant assessment year,
8. In the circumstances, we answer the question referred to us in the affirmative, i.e., in favour of the assessee and against the Revenue.
9. The reference thus stands disposed of with no order as to costs.