COMMISSIONER OF Income Tax vs A. VADIVAL CHETTIAR.

THANIKKACHALAM, J. :

At the instance of the Department, the Tribunal referred the following question, for the opinion of this Court, under s. 256(1) of the IT Act, 1961,

hereinafter referred to as the ""Act"" :

Whether, on the facts and in the circumstances of the case, the Tribunal was justified in holding that the IAC had no jurisdiction to impose penalty

under s. 271(1)(c) of the IT Act, 1961, on 27th January, 1973 as s. 274(2) of the IT Act, has been omitted by the Taxation Laws (Amendment)

Act of 1975 w.e.f. 1st April, 1976 ?

The assessee is an HUF. For the asst. yr. 1977-78 (sic-1971-72), corresponding to the previous year ended on 31st March, 1977 (sic-1971),

the assessee filed a return on 2nd June, 1973 showing an income of Rs. 7,382. The assessment was completed on 21st March, 1974 on a total

income of Rs. 66,880. Thereupon, the ITO initiated proceedings for imposition of penalty under s. 271(1)(c) of the Act and referred the matter to

the IAC under s. 274 of the Act. The IAC issued a notice to the assessee to show-cause why penalty should not be imposed and after considering

the reply by the assessee, imposed a penalty of Rs. 32,000 under s. 271(1)(c) of the Act. The assessee appealed to the Tribunal, contending that

sub-s. (2) of s. 274 of the Act providing for a reference to the IAC having been omitted w.e.f. 1st April, 1976 by the Taxation Laws

(Amendment) Act, 1975, the power of the IAC to proceed with the matters already referred was not saved, and therefore there is no jurisdiction

to impose the penalty. The Tribunal accepted the contention of the assessee.

A similar question came up for consideration before this Court in Commissioner of Income Tax Vs. Seth Purushothamdas Dwarkadas, wherein it

was held that when the penalty proceedings under s. 271(1)(c) of the IT Act, 1961, was referred to the IAC by the ITO, s. 274(1) was not

amended, and therefore the IAC had jurisdiction to complete the penalty proceedings even though the order under s. 271(1)(c) of the Act, was

passed on 30th March, 1977, i.e. after the amendment of s. 274(2) by Taxation Laws (Amendment) Act, 1975, which came into effect from 1st

April, 1976. A similar view was also taken by the Supreme Court in Commissioner of Income Tax, Bangalore Vs. Smt. R. Sharadamma, . In view

of the foregoing decisions, the Tribunal was not correct in holding that the IAC had no jurisdiction to impose penalty under s. 271(1)(c) of the Act.

Since the IAC is having jurisdiction to levy the penalty, the Tribunal is directed to dispose of the penalty appeal on merits. In that view of the

matter, the question referred to us is answered in the negative and in favour of the Department. No costs.