V.L. Balakrishna Naidu vs Commissioner of Income Tax

N.V. Balasubramanian, J.—At the instance of the assessee, the Appellate Tribunal has stated a case and referred the following common

question of law in relation to levy of penalty on the assessee for the assessment years 1968-69 to 1975-76 for our consideration :

Whether, on the facts and circumstances of the case, the Tribunal was justified in holding that penalty was legally leviable for the assessment years

1968-69 to 1975-76 though the partition of the Hindu undivided family had taken place on December 31, 1974 ?

There is no dispute that the levy of penalty u/s 271(1)(c) of the Income Tax Act, 1961 (hereinafter to be referred to as ""the Act""), on the

assessee for concealment of income during the assessment years 1968-69 to 1975-76 has become final. The quantum of penalty and the

jurisdiction of the Income Tax Officer to levy penalty has become final by the order of the Appellate Tribunal. However, a contention was raised

on behalf of counsel for the assessee that the partition of the assessee''s Hindu undivided family had taken place on December 31, 1974, and the

order recognising the partial partition was passed on January 30, 1979, and hence, the orders of penalty passed on March 30, 1985, were not

valid on the score that penalty was imposed on a defunct Hindu undivided family. The Appellate Tribunal rejected the said contention in view of the

provisions of Section 171(8) of the Act. The Tribunal, at the instance of the assessee, has stated a case as the constitutionality of the provisions of

Section 171(9) of the Act was considered by this court and the matter is pending for consideration before the Supreme Court against the decision

of this court.

We are of the view that on a plain reading of Section 171(8) of the Act, the provisions of Section 171(8) apply both in relation to the levy as

well as to collection of any penalty in respect of any period up to the date of the partition, whether total or partial, of a Hindu undivided family. In

this case, the partition took place on December 31, 1974, and the order recognising the partial partition was passed on January 30, 1979, and,

therefore, the levy of penalty related to the period prior to the date of partition and the Income Tax Officer was justified in levying the penalty

though on the date he passed the order, the family had ceased to exist by virtue of the partition. His action on levying the penalty is justifiable on the

plain terms of Section 171(8) of the Act. We, therefore, hold that the Appellate Tribunal was justified in its view that the penalty levied was legally

correct. Accordingly, we answer the common question of law referred to us in the affirmative and against the assessee. The Revenue will be

entitled to costs in the sum of Rs. 1,000 one set.