Commissioner of Income Tax vs Dhanalakshmi Mills Ltd.

V.S. Sirpurkar, J.

The question referred to us at the instance of the revenue is as under :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal is right in law in cancelling the order of the Commissioner of

Income Tax passed u/s 263 of the Income Tax Act, 1961 by holding that the same was without jurisdiction ?

In spite of the service of notice, the assessee has remained absent. Therefore, we have to proceed ex parte against the assessee.

The following facts will highlight the controversy :

The assessment order passed by the Income Tax Officer came to be revised u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as ''the

Act'') by the Commissioner (Appeals), Coimbatore, after giving a prior notice u/s 263. It had so happened that there was an appeal filed against

the aforementioned assessment order before the Commissioner (Appeals), who had allowed that appeal insofar as three issues were concerned,

they being (1) the disallowance of claim to deduct the payments in excess of statutory bonus; (2) the depreciation which was refused by the

assessing authority and (3) the interest u/s 139(8) of the Act which was disallowed.

The Commissioner (Appeals) found in favour of the assessee in all the three aspects. Against this order of the Commissioner (Appeals), the

department filed a second appeal before the Tribunal on the question of bonus alone. The Tribunal, however, refused to interfere with the order

and confirmed the finding in respect of the deduction of the amount given by way of bonus, it is then, that the action u/s 263 seems to have been

initiated by the Commissioner. He had issued the notice on the question of amount of gratuity in respect of which the relief was given by the

assessing officer. The notice was sent because of the fact that the amount of gratuity was neither actually paid nor was any provision made therefor.

The Commissioner was, therefore, of the opinion that the deduction of gratuity amounting to Rs. 6,18,138 could not be allowed in favour of the

assessee. Accordingly, after hearing the parties, the objection raised by the assessee to the notice was set aside and the deduction directed by the

Inspecting Assistant Commissioner (Assessment) was directed to be withdrawn and the assessments for the assessment years 1981-82 and 1982-

83 were ordered to be modified.

Against this, the assessee filed an appeal before the Tribunal. The Tribunal, however, held that since the original assessment order had merged

with the appellate order passed by the Commissioner (Appeals) and thereafter, in the order of the Tribunal which was passed in second appeal by

the department, there was no question of any exercise being taken u/s 263 of revising the assessment order. Accordingly, the Tribunal, without

going into the merits of the matter, disposed of the appeal. It is this order, which is challenged by way of the present reference.

Mr. T.C.A. Ramanujam, the learned senior standing counsel for the department has invited our attention to the Supreme Court''s decision in the

case of COMMISSIONER OF Income Tax Vs. SHRI ARBUDA MILLS LTD., . The learned counsel points out that in that case, the Supreme

Court has taken a clear view relying on the amendment to section 263(1)(c) and has held that because of that amendment, even if there was an

appeal against the order proposed to be revised, the undecided issues in that appeal would always be open to be inquired into by the revisional

authorities.

The amendment is in the following words :

(c) where any order referred to in this sub-section passed by the assessing officer had been the subject-matter of any appeal filed on or before or

after the 1st day of June, 1988, the powers of the Commissioner under this sub-section shall extend and shall be deemed always to have extended

to such matters as had not been considered and decided in such appeal.

Relying on these words, and more particularly, the emphasised words, the Apex Court in the aforementioned case came to the conclusion that it

was always open to the revisional authority to inquire into the matters which were not considered. The only task for us in this case would,

therefore, be to see as to whether the revisional authority has interfered on any matter which is not considered in the appeal or as the case may be,

the second appeal.

We have carefully seen all the orders and we find that the matter of gratuity has not at all been touched upon by the appellate authority. The

appeal was simply on three grounds, that too, at the instance of the assessee. In the second appeal filed by the department also, this question of

gratuity was neither raised nor considered. Therefore, in our opinion, the Commissioner was perfectly within his rights to invoke this question

regarding the deduction granted to the assessee in respect of the gratuity amount. The question, therefore, has to be answered in favour of the

revenue and against the assessee. We find that the Tribunal has not considered the question on merits. We, therefore, remand the matter to the

Tribunal to decide the question regarding the gratuity amount on merits. No costs.