COMMISSIONER OF INCOME TAX Vs. M SREEDHARAN

JUDGEMENT

(1.) THE Revenue is the petitioner in these four original petitions. The same assessee is the respondent in all the four cases. The respondent is an assessee to income-tax. The matter relates to the asst. yrs. 1973-74 to 1975-76. The question is regarding the validity of penalty proceedings initiated against the respondent for the years 1973-74, 1974-75 and 1975-76 under s. 271(1)(c) r/w s. 274 of the IT Act. For the asst. yr. 1975-76, proceedings under s. 271 (1)(a) were also initiated. In response to the notices issued proposing the levy of penalty for the above three years, the respondent-assessee submitted written explanations against levy of penalty under s. 271 (1)(c) of the Act. Regarding the asst. yr. 1975-76, in proceedings under s. 271(1)(a) of the Act, the respondent-assessee requested for a month's time to submit his explanation. It does not appear that he filed his explanation thereafter.

(2.) SUBSEQUENT to the issue of notices, there was a change in the personnel or incumbent. The successor ITO, without issuing any further notices to the assessee or an intimation of the change, levied penalties for all the three years. He also levied penalty under s. 271(1)(a) for the asst. yr. 1975-76. In the appeals, the AAC held that the proceedings imposing the penalties are null and void since the ITO had not given the assessee an opportunity of being heard before imposing the penalty. He relied on the decision of the Calcutta High Court in CIT vs. Smt. Chitra Mukherjee (1981) 21 CTR (Cal) 254 : (1981) 127 ITR 252 (Cal). The Tribunal in ITA Nos. 428 to 431 (Cochin) of 1981 by its order dated July 7, 1983, affirmed the orders passed by the AAC. It was held that the AAC was justified in cancelling the penalty following the decision of the Calcutta High Court aforesaid. The Revenue filed petitions under s. 256(1) of the IT Act praying that certain questions of law arising out of the appellate order of the Tribunal dated July 7, 1983, may be referred for the decision of this Court.

(3.) WE heard counsel for the Revenue, Sri N. R. K. Nair and also counsel for the assessee, Mr. Warriyar. The real scope of s. 129 of the IT Act r/w ss. 271 and 274 of the Act arises for consideration in these cases. It was brought to our notice that the decisions in Shop Siddegowda & Family vs. CIT (1964) 53 ITR 57 (Mys), A. C. Metal Works vs. CIT (1967) 66 ITR 14 (Raj), Murlidhar Tejpal vs. CIT (1961) 42 ITR 129 (Pat), Hulekar & Sons vs. CIT (1967) 63 ITR 130 (Mys), Kanailal Gatani vs. CIT(1963) 48 ITR 262 (Cal) and Pradip Lamp Works vs. CIT (1977 Tax LR 760 (Cal) supports the view of the Revenue that where one ITO issues notice calling upon the assessee to show cause why penalty should not be levied and the assessee submits his explanation in writing, but does not choose to appear or ask for a personal hearing or fails to demand a rehearing under s. 129 of the Act, the successor-in-office has authority to continue the penalty proceedings and impose the penalty on the assessee after considering the written representations of the assessee and without giving a fresh opportunity of being heard. Counsel for the Revenue submitted that the aforesaid decisions of the Mysore, Rajasthan, Patna and Calcutta High Courts have laid down the law correctly.