A RAMAN Vs. FOURTH INCOME TAX OFFICER

JUDGEMENT

(1.) THE petitioner is an assessee on the file of the first respondent. His case is that for the assessment years 1968-69 to 1975-76, he filed returns under section 139 of the Income Tax Act, 1961 (hereinafter referred to as "the Act"), voluntarily declaring an income of Rs. 12, 300, Rs. 12, 300, Rs. 10, 300, Rs. 10, 300, Rs. 10, 300, Rs. 10, 300, Rs. 10, 300, and Rs. 18, 500, respectively. THE Income-tax Officer made assessments for the above assessment years at Rs. 22, 450, Rs. 22, 450, Rs. 10, 300, Rs. 10, 300, Rs. 10, 300, Rs. 16, 300 and Rs. 18, 500 and made a demand a Rs. 4, 022, Rs. 3, 338, Rs. 386, Rs. 606, Rs. 606, Rs. 606, Rs. 1, 028 and Rs. 935, respectively. For the above assessment years, the Income-tax Officer levied interest under section 139(8) of the Act at Rs. 3, 410, Rs. 2, 516, Rs. 210, Rs. 360, Rs. 312, Rs. 240, Rs. 280 and Rs. 140; under section 217 of the Act at Rs. 2, 820, Rs. 2, 126, Rs. 260, Rs. 426, Rs. 336, Rs. 252, Rs. 320 and Rs. 180 and penalty under section 271(1) (a) at Rs. 2, 010, Rs. 1, 670, Rs. 200, Rs. 300, Rs. 300, Rs. 300, Rs. 540 and Rs. 280 under section 273(b) and Rs. 300 and Rs. 250 respectively. THE total interest payable under section 139(8) was Rs. 7, 468 and under section 217, Rs. 6, 720. THE total penalty payable under section 271(1) (a) was Rs. 5, 600 and under section 273(b) , Rs. 500. THEreafter, on February 19, 1980, the petitioner filed an application before the second respondent under section 273A of the Act for the waiver of the interest and penalties levied under sections 139(8) , 217, 271(1) (a) and 273(b) of the Act, on the ground that the petitioner had filed the returns voluntarily and that he made full disclosure and, therefore, he has satisfied the conditions laid down under section 273A of the Act. THE second respondent passed an order dated July 10, 1981, rejecting the petition on the ground that the petitioner had not made a full disclosure.Aggrieved by the order of the second respondent dated July 10, 1981, the petitioner has filed the present writ petition for the issue of a certiorarified mandamus to quash the order of the second respondent in C. N. 1264/179/79/CBE, dated July 1, 1981, and to direct the respondent to grant reliefs as prayed for in this petition dated February 19, 1980. Mr. R. Janakiraman, learned counsel for the petitioner, submits that the petitioner filed returns under section 139 of the Act, voluntarily disclosing the entire income for the relevant assessment years, that inasmuch as the petitioner has made full disclosure, and thereby satisfied the conditions laid down under section 273A of the Act, the second respondent is bound to grant the petitioner the relief of waiver of interest and penalties levied on the petitioner. I am unable to accept the above contention of learned counsel for the petitioner. Section 273A of the Act contemplates a full disclosure by the assessee of his income voluntarily and in good faith before the issue of notice under section 139(2) of the Act. It is seen from the reply dated July 9, 1981, submitted by the petitioner before the second respondent to the notice of hearing under section 273A of the Act, that the case of the petitioner before the second respondent is that the petition under section 273A was filed on June 25, 1975, making full disclosure of the total income of the assessee, and that the notices under sections 139 and 148 were issued to the petitioner on January 30, 1976, and, therefore, the petitioner is entitled to the relief under section 273A of the Act. However, the case of the petitioner in the present writ petition is that, since he had field the returns under section 139 voluntarily disclosing his total income for the relevant years, he is entitled to the reliefs under section 273A of the Act.THE materials on record show that the notice under sections 139(2) and 148 was served on the petitioner on January 30, 1976, and only thereafter the petitioner has field his returns. It must be pointed out that, as per the provisions of the Act, one of the conditions prescribed for getting the relief under section 273A is that the assessee should have voluntarily and in good faith made full disclosure of his income prior to the issue of notices to him under section 139(2) of the Act. Inasmuch as full disclosure by the assessee of his income was not voluntarily made in the present case by filing the returns before the issue of notice under section 139(2) of the Act, the petitioner is not entitled to the relief of waiver of interest and penalties under section 273A of the Act. THE next question we have to examine is, whether the letter dated June 25, 1975, submitted by the assessee intimating the acquisitions made by him between the period from April 29, 1963, to June 4, 1974, would amount to a disclosure of total income for each year and whether on the basis of the letter dated June 25, 1975, the petitioner is entitled to the relief under section 273A of the Act. THE letter dated June 25, 1975, reads thus :