BAGSVIG Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Appellant/petitioner is an assessee under the Kerala General Sales Tax Act. Petitioner filed return on 2.5.83 for the year 1983-84. When the accounts were called for and checked, the assessing authority found that a sizable amount was left out and that was pointed out to the assessee. Pursuant to the directions of the assessing authority, the petitioner filed a revised return on 10.5.85. By Ext.P4 the assessing authority imposed a penalty as he has filed incorrect and incomplete returns with an intention of evading payment of tax, after issuing notice under Section 45A of the Act and calling for his objections. Penalty of Rs.80,875/- for the year 1982-83 and Rs.2,16,790/- for theyear 1983-84 were imposed. The Board of Revenue reduced the penalty by half for the two years. It is contended that there is no mens rea and therefore no penalty can be imposed. It is further contended that since there is no best judgment assessment and petitioner was assessed on the basis of the revised return filed by him, no penalty is leviable. Petitioner, in support of that contention, relied on decision of the Supreme Court in State of Madras v. Jayaraj Nadar & Sons ((1971) 28 S.T.C. 700). In that case, the Supreme Court held that penalty can be levied under Section 12(3) OF THE madras General Sales Tax Act, 1959 on the ground that the dealer has submitted an incomplete or incorrect return only if the assessment had to be made to the best of his judgment by the assessing authority. Supreme Court in that case also found that the monthly return was filed with some bonafide mistakes. But there was no mistake in the final return and penalty was not leviable as the mistake was bonafide as well as to the fact that no best of judgment assessment was made by the assessing officer. Further it is noted that penalty was levied in that case under Section 1292) of the Madras General Sales tax Act corresponding to Section 19(2) of the Kerala General Sales Tax Act.

(2.) The above decision was followed by the decision of the Madras High Court in Eqberts India (P) Ltd. v. The State of Madras ((1973) 31 S.T.C. 569). Learned counsel for the appellant also pointed out a Single Bench decisionof this court in Kollanur Agencies v. Assistant Commissioner (Assessment), Sales Tax Office, Sepecial Circle, Trichur and others ((1991) 80 STC 177) where it is stated that penalty cannot be levied under Section 45A(1)(d) of the Kerala General Sales Tax Act when there is no best judgment assessment. We note that the above judgment of the learned Single Judge was held to be not correct by a Division Bench of this court in T. K. Balan v. State of Kerala and Others ((1999) 7 KTR 437 (Ker)). The Division Bench held that in order to impose a penalty under Sub-section (2) of Section 19, the assessing authority should have passed an assessment order to the best of its judgment when whole or any part of the turnover of the business of a dealer escaped from assessments and that is the basis of the decision reported in ((1971) 28 STC 700). But when the penalty proceedings were initiated under Section 45A, passing of a best judgment assessment is not a condition for imposing penalty for submission of incorrect or untrue return. This court held as follows:

(3.) In this case, the petitioner even though aware that the turnover ought to have been included, intentionally suppressed the turnover. Even after the party received the payment, it was not informed. Only when the assessing authority pointed out the mistakes he filed a revised return and penalty was not imposed under Section 19(2) of the Kerala General Sales Tax Act. Section 19(2) provides for imposition of penalty when escape from assessment due to willful non-disclosure of assessable turnover is found out and the assessing authority makes best judgment assessment. Best judgment assessment is a condition precedent to impose penalty only when penalty is imposed under Section 19(2).