COMMISSIONER OF WEALTH TAX Vs. P N BANERJEE

JUDGEMENT

(1.) This is an appeal by certificate from Judgement of the Allahabad High court (P. N. Banerjee V/s. CWT, 1980 125 ITR 668), in a wealth-tax reference. The reference before the High court related to two assessment years but we are concerned only with one of the two assessment years and this is in the assessment year 1967-68. The question posed before the High court was (at p. 660) :

(2.) For the assessment year 1967-68, the wealth-tax return by the assessee was due to be filed on or before 30.06.1967. The return, however, was filed only on 12.06.1971. In between 1.04.1967 (which was the first day of the assessment year 1967-68) and the date when the return was filed, there was an amendment of the provisions of sec. 18(1) (a) of the Wealth-tax Act, 1967. Under the new provisions, the penalty was to be calculated with reference to the net wealth whereas earlier the penalty had to be calculated with reference to the amount of tax sought to be avoided. The Income-tax Officer levied a penalty on the former basis because the return had been filed on 12.06.1971. On appeal, however, the Appellate tribunal took the view that the law applicable for imposing the penalty will be the law as it stood on the first day of the assessment year in question and, accordingly, it directed that so far as the assessment year 1967-68 was concerned, the penalty should be recomputed on the basis of the tax sought to be avoided and calculated in accordance with the provision of the Act as they stood before the amendment on 1.04.1969. This view of the tribunal was confirmed by the High court following its own earlier decision in CWT V/s. Ram Narain Agrawal [1977] 106 ITR 965 Hence, this appeal by the department.

(3.) The question is now concluded by the decision of this court in Maya Rani punji V/s. COMMISSIONER OF INCOME TAX (1986] 157 ITR 330. Though that is a decision under the Income-tax Act, the provisions of the Wealth-tax Act are analogous and the nature of the amendment was also identical. Under the Wealth-tax Act, an earlier view had been taken by this court in CWT V/s. Suresh Seth [1981]129 ITR 328. But this view was overruled in. Maya Rani Punj's case [1986] 157 ITR 330 referred to earlier. The court held that, in view of the language used in sec. 271(1)(a) of the 1961 Act (corresponding to S. 18(1)(a) of the Wealth-tax Act), the position was beyond dispute the Legislature intended to deem the non-filing of the return to be a continuing default and the wrong for which penalty was to be visited, commenced from the date of default and continued month after month until compliance was made and the default came to an end. The imposition of penalty the court held, was not to be confined to the first default but with reference to the continued default on the footing that non-compliance with the obligation of making a return was an infraction as long as the default continued In other words, it appears that, as a result of this decision the amount of penalty, has to be quantified up to March 31, 1969 on the basis of the earlier provisions and, after that date, on the basis of the amended provisions.