COMMISSIONER OF INCOME TAX TRICHY Vs. S SUBRAMANIAM

JUDGEMENT

(1.) THE above tax case appeal is directed against the order of the Income-tax Appellate Tribunal dated 15. 2. 1999 made in ITA No. 1362/Mds/1991 for the assessment year 1986-87, raising the following substantial question of law:

(2.) 1. The brief facts of the case are stated as hereunder: The Revenue is the appellant. The issue raised in this appeal relates to the assessment year 1986-87. The assessee is a partner of the firm M/s. Hotel ARR. The original assessment on the return filed by the assessee for the said assessment year was completed on 13. 10. 1987 under section 143(1)(a) of the Act adopting share of loss from the firm as Rs. 5,75,437/-. But, subsequently, the assessment was sought to be rectified under Section 155 of the Income-tax Act, 1961, by order dated 22. 11. 1989 adopting the share of loss as 'Nil' on the ground that the firm had filed its return belatedly and the same had been lodged. Aggrieved against the said order, the assessee preferred an appeal before the Commissioner of Income-tax (Appeals) and it was contended by the assessee before the Commissioner that rectification under Section 155(1)(a) of the Act can be made pursuant to the assessment or re-assessment of the firm, but not in a case where the return of the firm had only been lodged. The Commissioner, by order dated 22. 2. 1991 allowed the appeal holding that as per Section 155 (1) of the Act, which gives limited jurisdiction, the assessment of a partner of the firm can be rectified only when it was found that on the assessment or re-assessment of the firm, the share of the partner has not been included in his assessment or if included, is incorrect and section 155 can be restricted to only when the assessment of the firm had been completed and not when return of the firm had been lodged, as a result of the belated filing and when admittedly in the instant case where there is no assessment of the firm M/s. Hotel ARR, no action can be taken on the return filed by it. 2. 2. Aggrieved by the same, the Revenue went on appeal before the Income-tax Appellate Tribunal and the Tribunal, by order dated 15. 2. 1999, upheld the order of the Commissioner holding that the power to rectify under Section 155 of the Act cannot be resorted to in a case where there is no completed assessment and more so, in a case where the return of the firm was only lodged, as in the instant case. Hence, the present appeal by the Revenue raising the substantial question of law referred to above.

(3.) LIKE in the case before the Calcutta High Court, where admittedly there was no order of assessment made under section 143(3), in the instant case, the original assessment of the assessee adopting share of loss was only made under Section 143(1)(a) and only after the filing of the return of the firm belatedly and when the same had been lodged, the assessment was sought to be rectified under Section 155 adopting share of loss from the firm as 'Nil'. The facts in the present case are identical to the facts before the Calcutta High Court in the case cited supra and hence, we are in full agreement with the views of the Calcutta High Court in the said case cited supra. Following the same, we hold that rectification of the order of the original assessment invoking section 155 of the Act is impermissible, when the assessment had not been completed under Section 143(3) and more particularly, when the return of the firm had only been lodged. In view of the above, we answer the question of law in the affirmative, against the Revenue and in favour of the assessee. Accordingly, the tax case appeal is dismissed. No costs.