VISHNOO Vs. ITO FIRST

JUDGEMENT

(1.) THE applicants have approached this court challenging the order of the learned J. M. F. C. , Panaji, dated September 4, 1993, in N. C. Case no. 82 of 1988/c filed by respondent No. 1 against the applicants for offences under section 276cc of the Income-tax Act, 1961, whereby the learned Magistrate had dismissed the prayer made by the applicants that since the case relates to an alleged offence committed by them over ten years back in view of the enormous delay in filing the proceedings, the applicant should be discharged.

(2.) THE facts which are relevant to dispose of this petition can be summarised thus : The applicants were supposed to submit income-tax returns in relation to the assessment year 1979-80 on or before july 31, 1979. However, the said returns were actually submitted by the applicants only on September 14, 1981. It is the applicants' case that criminal proceedings were lodged by the Income-tax Department on account of their delay in filing the returns under section 139 (1) of the act only on March 24, 1988. In the meantime, the First Income-tax officer by order dated February 4, 1984, imposed on the applicants penalty provided under section 271 (1) (a) of the Act to the tune of Rs. 28,836. This amount was paid by the applicants, who, thereafter, preferred an appeal against the said order. The Appellate Tribunal by order dated October 1, 1984, confirmed the aforesaid penalty. After the complaint was lodged by the Department and the applicants were served with the process issued by the learned Magistrate, a writ petition was filed by the applicants in this court before a Division bench being Criminal Writ Petition No. 33 of 1988. This petition was subsequently withdrawn allegedly after he court totally observed that the Income-tax Department should consider withdrawing the criminal proceedings against the applicants bearing in mind the delay taken in filing the proceeding and also after learned counsel appearing for the department had stated before the court that he would advise the department to do so. It appears that the Department felt that it was not possible for them to withdraw the proceedings in spite of the advice given by counsel, since there was no provision available for the purpose. The applicant then approached the learned Judicial magistrate with an application praying for their discharge on the ground that the prosecution now lodged against them was without a show-cause notice, that a penalty had already been imposed on them and, thirdly, the criminal proceedings had been instituted after a long delay of many years. It was the rejection of this prayer made by the learned Magistrate which gave rise to this petition.

(3.) SHRI M. B. D'costa, learned counsel appearing for the applicants, has advanced three submissions. It was, firstly, urged by learned counsel that under article 21 of the Constitution of India the applicants had a right to a speedy trial and hence the prosecution lodged by the department, apparently after ten years, was not justified. Learned counsel contended that since the applicants were required to submit their returns on July 31, 1979, and failed to do so because the returns were submitted only on September 14, 1981, technically the offence was deemed to have been committed by them on July 31, 1979, therefore, the proceedings having been instituted by the Department only on March 24, 1988, they have been thus instituted after a period of almost ten years. It was further submitted by learned counsel that the Department was certainly aware of the applicants' alleged willful failure and negligence in filing the returns much prior to that. Also when on February 4, 1984, the Department imposed penalty on the applicants, at that time, according to learned counsel, all the facts were before the Income-tax Department and available to them. In spite of that the Department took more than four years to lodge the complaint thus violating the applicants' right to a speedy trial, which is guaranteed to them under Constitution of India. It was next submitted by learned counsel that consequent upon the fact that the prosecution had been lodged by the Department after a period of about ten years, no sufficient justification could be advanced by the Department for such inordinate delay, more so when admittedly the provision under which the prosecution was lodged, being section 276cc of the Income-tax Act, is distinct from the provision of section 271 (1) (a) of the Act under which the First Income-tax Officer has imposed on the applicants a penalty of Rs. 28,836. The last submission of learned counsel is that, before lodging the said prosecution, the Department has grossly violated the principles of natural justice by failing to issue a show-cause notice to them and which they were required to do. Learned counsel contended that under section 279 of the Act, the prosecution could be lodged only at the instance of the Commissioner. The said provision gives to the Commissioner several options before lodging such proceeding, one of them being the option to compound any offence for which the prosecution is to be institute. Reliance was placed by learned counsel on the judgment of the Rajasthan High court in the case of Shree Singhvi Brothers v. Union of India [1991] 187 ITR 219, in which it has been laid down that the principles of natural justice must be read into the unoccupied interstices of the statute unless there is a clear mandate to the contrary. Thus, it is amply clear that every process of the quasi-judicial Tribunals must inform itself of the principles of natural justice. In case of concealment of any income, the Department has authority to add the concealed income in the assessment for that year of the assessee and can levy tax and it has also authority to levy a penalty. It has also authority to launch prosecution in addition. It is also provided in the Act that, in such cases of imposition of penalty, offences can also be compounded either before the filing of the prosecution or thereafter. Section 279 (2)of the Act provides that the Chief Commissioner or Commissioner or commissioner may either before or after the institution of proceedings compound any such offence. Thus, when four possibilities are open, the question whether prosecution has to be launched or whether the case should be compounded before filing of the prosecution or not, has to be decided after hearing the parties, In the instant case, learned counsel has vehemently canvassed that the Department had already imposed penalty on the applicants and considering that the time consumed by the Department to launch criminal proceedings was quite long, Department was expected to give a show-cause notice to the applicants before the filing of the criminal proceedings in order to enable the applicants to convince the Commissioner to avail of any other option provided by the Act.