TOLARAM JALAN and Others vs COMMISSIONER OF WEALTH TAX.

Dipak Kumar Sen, J. - Smt. Panna Jalan, the assessee, was assessed to wealth-tax in the asst. yrs. 1965-66 to 1969-70. The assessee claimed before the WTO that her entire jewellery valued over Rs. 5,00,000 was exempt from wealth-tax under s. 5(1)(viii) of the WT Act, 1957. The WTO held that a part of the jewellery of the assessee of the value of Rs. 22,000 was not intended for her personal use and, therefore, was not entitled to exemption as claimed. In respect of the balance of the jewellery the assessees for exemption was accepted. The assessments were completed accordingly.

Appeals were filed against the assessment order by the assessee before the AAC and thereafter before the Income Tax Appellate Tribunal on other issues. The said appeal before the AAC was decided on 4-2-1971 and the appeal before the Tribunal was decided on 22-3-1973.

In the meantime s. 5(1)(vii) of the WT Act, 1957 was amended by the Finance (No. 2) Act, 1971. By the said amendment jewellery was excluded was excluded from the items exempted under the said section with retrospective effect from 1-4-1963. An explanation defining the expression jewellery was inserted in the said sub-section with effect from 1-4-1972.

At this stage, it will be convenient to note s. 5 of the WT Act as it stood before and after the amendment :

Section 5. "Exemptions in respect of certain assets. - (1) Wealth-tax shall not be payable by an assessee in respect of the following assets, and such assets shall not be included in the net wealth of the assessee -

(viii) furniture, household utensils apparel, provisions and other articles intended for the personal or household use of the assessee."

Section 5 (after amendment) : "(1) subject to the provisions of sub-s. (1A), wealth-tax shall not be payable by an assessee in respect of the following assets, and such assets shall not be included in the net wealth of the assessee .......

(viii) furniture, household utensils, wearing apparel, provisions and other articles intended for the personal or household use of the assessee, but not including jewelling :

Provided that the furniture, utensils or other articles are neither made wholly or partly of, nor contain (whether by way of embedding, covering or otherwise), gold, silver, platinum or any other precious metal or any alloy containing one or more of such precious metals ......

Explanation 1. - For the purposes of this clause and clause (xiii) jewellery includes -

(a) ornaments made of gold, silver, platinum or any other precious metal or any alloy containing one or more of such precious metals, whether or not containing any precious or semi-precious stone, and whether or not worked or sewn into any wearing apparel;

(b) precious or semi-precious stones, whether or not set in any furniture, utensil or other article or worked or sewn into any wearing apparel."

On the basis of the said amended section of the WT Act, the WTO proceeded to rectify the assessments under s. 35 of the WT Act. The assessee objected to the proposed rectification contending that there was no mistake apparent from record and that the amendment was discriminatory and otherwise bad. The contentions of the assessee were rejected. The assessments in respect of each of the said assessment years were rectified accordingly, and the exemption granted in respect of the jewellery of the assessee was withdrawn.

Being aggrieved, the assessee preferred an appeal before the AAC. It was contended before the AAC on behalf of the assessee that the amended section was not applicable were the assessment had already been completed and that the provisions of s. 35 of the WT Act did not empower the WTO to rectify the assessment already made as the said assessment had become final. Several decisions of the Supreme Court as also of the Bombay High Court were cited before the AAC.

The AAC accepted the contentions of the assessee and held that it was debatable whether the amended provisions would apply where the emended provisions would apply where the assessments were completed and against which no further proceedings were pending on the date of the amendment. There could be two possible opinions on the point and s. 35 of the WT Act had been improperly applied. He directed that the exempted jewellery which had been subsequently brought to tax should be excluded. The appeals were allowed.

Being aggrieved, the Revenue went up on a further appeal before the Income Tax Appellate Tribunal. It was contended before the Tribunal on behalf of the revenue that against the assessment order in question appeals had been filed both before the AAC and the Tribunal and therefore, on the date of the amendment of the section, i.e. 10-8-1971 it could not be said that proceedings in respect of the said assessment had already been completed and were not pending before any authority. It was also contended that the right to rectify the assessment under s. 35 of the WT Act had not become barred by limitation on the date of the amendment.

It was contended on behalf of the assessee that thought the appeals were filed against the assessment orders the same were finally disposed of by 22-3-1973. The appeals were on different issues.

The Tribunal held that by reason of the appeals filed against the orders of assessment it could not be said that the assessment proceedings had been completed and were not pending before any authority on the date i.e. 10-8-1971 when the said s. 5 of the WT Act was amended. The Tribunal held further that by reason of the amendment of s. 5 with retrospective effect it must be held that the said section stood amended at the relevant time when the orders of assessment were made and therefore the said orders must be deemed to suffer from a mistake apparent from the record even though the same were a result of a fiction created by the retrospective operation the statute. The Tribunal noted that the rectification proceedings had not become barred by limitation on the date s. 5 of the WT Act was amended. The Tribunal, accordingly, allowed the appeals of the revenue.

On an application of the assessee under s. 27(1) of the WT Act, 1957 the Tribunal has referred the following question as a question of law arising out of its order for the opinion of this Court :

"Whether on the facts and in the circumstances of the case and on a proper interpretation of s. 5(1)(viii) of the WT Act, 1957, its retrospective amendment by the Finance (No. 2) Act, 1971 and s. 35 of the WT Act, 1957, the Tribunal was correct in holding that the rectification orders passed by the WTO were justified and were wrongly cancelled by the AAC ?"

At the hearing, ld. Advocate for the assessee contended before us that the explanation introduction under s. 5(1)(viii) was not given retrospective effect and came into effect on and from 10-8-1971. He submitted that before the aforesaid explanation came into force ornaments made of precious metals if the same did not contain any precious or semi-precious stone could not be considered to be jewellery and if intended for personal use would still be exempted from wealth tax under the said section upto the date the explanation came into force.

In support of his contentions, the ld. Advocate for the assessee relied on and cited CWT, West Bengal-I, Commissioner of Wealth Tax Vs. Aditya Vikram Birla, where it was held by a Division Bench of this Court, inter alia, that before the Explanation introduced in s. 5(1)(viii) came into force the expression jewellery had to be construed independently of the Explanation.

It was held that the dictionary meaning of the word jewellery was not so wide as to bring within its ambit all valuable ornaments. It was held that both in Bengali and Hindustani there was a clear distinction between ornaments made of gold or silver and jewellery. It was for that reason the Explanation had to be introduced in the section to include ornaments made out of gold, silver and platinum or any other precious metals irrespective of the fact whether they contained precious stones or not. In the facts of the case, it was held that at the relevant time when the assessment was made for the asst. yr. 1970-71, the ornaments of the assessee without precious stone and meant for personal use would not be includible in the wealth of the assessee as the Explanation introduced by way of amendment in as the Explanation introduced by way of amendment in s. 5(1)(vii) had not come into operation.

Learned Advocate for the assessee contended further that, in the instant case, the rectification suffered from several infirmities. The WTO was bound to make a further inquiry as to which part of the jewellery of the assessee consisted stone and which part of the jewellery contained stones. Without such an inquiry and determination no rectification could be made. Such inquiry was not possible proceedings where the WTO had to proceed only on the basis of a mistake apparent from record.

Learned Advocate for the assessee did not dispute that by reason of the amendment to s. 5(1)(viii) it could be contended that the original assessments were erroneous. He also did not dispute that, in the facts of the barred by limitation and were permissible even though the assessments had been completed.

Learned Advocate for the revenue contended on the other hand that the assessee at no point of time contended that part of her ornaments did not come within the mischief of the amended s. 5(1)(viii) of the Act. No evidence was adduced to show the particulars of the jewellery owned by the assessee. It was not open to the assessee to impugned the rectification proceedings on a point of fact which was not on record.

Learned Advocate for the revenue drew our attention to a decision of the Supreme Court in J.M. Bhatia, Appellate Assistant Commissioner of Wealth Tax and Others Vs. J.M. Shah, where it was held by the Supreme Court that notwithstanding the fact that no appeal had been preferred against an order of the AAC or the prescribed time for appeal had been allowed to expire, it could not be contended that the order of the AAC had become final and the sane continued to be liable to be modified under s. 35 of the WT Act, 1957 within the period of limitation.

In the case before the Supreme Court the rectification was effected on the basis of the amended s. 5(1)(viii) of the WT Act, 1957 which withdrew the exemption granted in respect of the jewellery with retrospective effect.

On the facts on record, it appears to us that the assessee claimed and was allowed exemption in respect of items what she described as jewellery.

By rectification on the basis of the amended s.5(1)(viii) of the Act, the exemption allowed to the assessee was withdrawn. It cannot be said that the rectification proceedings were jurisdiction or were inherently impermissible. It is not the case of the assessee that she would be entitled to exemption in respect is that by rectification the exemption granted in respect of her ornaments made of precious or semiprecious metals which did not contain any precious stone could not be withdrawn.

It was open to the assessee to bring to the notice of the WTO at the rectification proceedings that part of the items of jewellery consisted of ornaments of precious or semi-precious metal without stones and therefore, would still be entitled to exemption as the same were not jewellery within the meaning of the amended section. Thus, the assessee did not do. The assessee continued to treat all items exempted as jewellery and the exemption was withdrawn in respect of all the items.

In our view, it is not open to the assessee to challenge the rectification proceedings on this ground. The challenge is based on a fact which is not on record. To entertain the contention of the assessee, we have to assume that the jewellery of the assessee consisted both of ornaments which did not contain any precious stones and ornaments which contained such stones. This assumption we are unable to make in the absence of any fact found or on record. The said fact was not even asserted by the assessee earlier.

Learned Advocate for the assessee sought to circumstances the difficult by relying on a decision of the Supreme Court in COMMISSIONER OF Income Tax, WEST BENGAL I Vs. INDIAN MOLASSES CO. P. LTD., where it was laid down that on a question of law raised before the Tribunal even if an aspect of the question was not raised or argued the same could be urged in a reference before the High Court. In our view, the said decision does not held the case of the assessee. The question which the assessee seeks before us in not essentially a question of law. What the assessee seeks to contend is a question of fact or at best a mixed question of law and fact without the facts being found or brought on record.

For the reasons as aforesaid, the case of the assessee fails. We answer the question referred in the affirmative and in favour of the revenue.

There will be no order as to costs.

Monjula Bose, J. - I agree.