Chennai Murasu (P.) Ltd. vs Commissioner of Income Tax

Janarthanam, J.—The assessee-Chennai Murasu (P.) Ltd.--having its place of business at No. 712, Anna Salai, Madras-6, is a private

limited company engaged in the business of printing and publishing an evening daily newspaper called ""Chennai Malai Murasu"". The assessee filed

a return on November 12, 1975, declaring a net loss of Rs. 1,485 for the assessment year 1975-76. On February 18, 1978, the Income Tax

Officer, after examining the books of account produced by the assessee, computed the income in a certain amount and forwarded to the assessee

a draft of the proposed assessment order, following the procedure laid down u/s 144B of the Income Tax Act, 1961 (Act No. 43 of 1961--for

short ""the Act"").

On August 31, 1978, the Income Tax Officer made the assessment in accordance with the instructions given by the Inspecting Assistant

Commissioner, on the objections raised by the assessee to the proposed assessment order, against the procedure prescribed in the same Section

144B.

The assessee then filed an appeal before the Commissioner of Income Tax (Appeals) raising, inter alia, an objection that the provisions of

Section 144B, which were inserted by the Taxation Laws (Amendment) Act, 1975, with effect from January 1, 1976, were not applicable to

pending assessments and the acts of the Income Tax Officer, following the procedure prescribed in that Section, soliciting the instructions of the

Inspecting Assistant Commissioner and calling for objections from the assessee was bad in law.

Overruling such an objection, the Commissioner of Income Tax (Appeals) confirmed the assessment.

Aggrieved by the order passed by the Commissioner of Income Tax (Appeals), a further appeal was filed before the Tribunal contending that

the provisions of Section 144B are substantive in nature and consequently will not apply to pending proceedings.

The Tribunal was, however, of the opinion that the procedure prescribed in Section 144B was only procedural in nature and, consequently, it

could not be described as substantive, with the result it would apply to pending proceedings also.

The Tribunal ultimately held that the Commissioner of Income Tax (Appeals) was right in holding"" that Section 144B was only a procedural

Section and it would apply to all pending proceedings and, consequently, the assessment made was not barred by limitation at all, as had been

prescribed by the salient provisions adumbrated under Explanation 1 to Section 153 of the Income Tax Act.

On those findings, the Tribunal, at the instance of the assessee, referred the question of law, as below, for the opinion of this court :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that the provisions of Section 144B of the

Income Tax Act coming into force from January 1, 1976, are applicable to the assessee''s case for the assessment year 1975-76 ?

It is not as if the question posed as above did not at all arise for consideration at any anterior point of time before the superior courts of

jurisdiction and the plain fact is that such a question did arise for consideration in such forums. We may refer to a few of the decisions emerging

from such superior courts of jurisdiction.

In Smt. Mohinder Jaspal Singh Vs. Commissioner of Income Tax, , their Lordships of the Delhi High Court expressed the view that since the

provisions of Section 144B of the Income Tax Act, requiring reference to the Inspecting Assistant Commissioner, where the Assessing Officer

proposes to vary the income returned by more than rupees one lakh are procedural, they apply even in relation to assessment years prior to

January 1, 1976, with regard to those assessments which had not been completed.

In Golcha Properties Pvt. Ltd. Vs. Commissioner of Income Tax, , their Lordships of the Rajasthan High Court expressed the view that if a

procedural provision was enacted in a legislation, then it would apply to all pending assessments. Section 144B of the Income Tax Act is merely

procedural and is intended to provide an opportunity to the assessee so that any allegation of arbitrariness or not providing a proper opportunity by

the Income Tax Officer, might not be allowed at a subsequent stage. The provision being absolutely procedural has to be followed for all

assessments, where the Income Tax Officer proposes variation in income returned exceeding rupees one lakh. The provision came into force on

January 1, 1976, and is applicable to all assessments which were pending on that date.

In Nath Bros. Exim International Ltd. Vs. Commissioner of Income Tax, , their Lordships of the Delhi High Court followed its earlier decision

in Smt. Mohinder Jaspal Singh Vs. Commissioner of Income Tax, . We respectfully agree with the views expressed as above by the Delhi and

Rajasthan High Courts in relation to what their Lordships stated therein that the provisions of Section 144B of the Income Tax Act are procedural

in nature and are applicable to all pending assessments.

For the reasons above, we are of the view that the Appellate Tribunal was right in holding that the provisions of Section 144B of the Income

Tax Act coming into force on January 1, 1976, are applicable to the assessee''s case for the assessment year 1975-76 and we answer the question

accordingly.

This tax case (reference) is thus disposed of. No costs.