BERULAL TIWARI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The Income-tax Appellate Tribunal, Hyderabad, referred the following three questions of law for the consideration of this court under section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"). "

(2.) We have heard learned counsel for the assessee, Sri Razak, and also learned counsel for Revenue. We must, at the outset, point out that the problems such as those that had arisen in this case are due to the tax officer allowing the assessment proceedings to drag on leisurely without any decisive action till almost the limitation was about to set in. This case relates to the assessment year 1975-76 and the assessment was going to be time-barred on 31/03/1978. The record does not indicate whether the Income-tax Officer fixed this case for hearing prior to March, 1978, and whether the assessment proceedings dragged on because of the assessees request for adjournments. According to the Tribunals order, the notice fixing the case for hearing under section 143(2) of the Act was made out on 16/03/1978, and the case was fixed for hearing on 22/03/1978, leaving just ten days for the limitation to run out. As usual, the tax authorities wanted all sorts of details for making the assessment. Being unable to furnish all the required information within the short time that was available, the assessee wanted time. The Income-tax Officer adjourned the case to 25/03/1978. On Ma 25/03/1978, the assessee could not furnish the information on the ground of his sickness and wanted more time. The Income-tax Officer knew that the assessment would be barred by limitation on 31/03/1978. It, therefore, appears that some sort of draft assessment order under section 144B was passed on 29/03/1978, and an endeavour was made to serve that order in order to overcome the limitation prescribed under section 153 of the Act. The assessee avoided receiving the order and being desperate, the Income-tax Officer served the order by so-called affixture. The assessee has questioned the validity of service by affixture and claimed that the assessment was barred by limitation. The Income-tax Officer should blame himself for the problems that arose in this case subsequent to his passing the draft assessment order. We would express our disapproval of the way in which Income-tax Officers drag on the assessment proceedings till almost the last minute and rush through the entire process of assessment when the limitation was about to set in without giving adequate opportunities to the assessees. The Commissioner of Income-tax, exercising administrative jurisdiction over these officers, should keep a close watch on the proceedings and should discourage any attempt on the part of the tax officers in dragging on the assessment proceedings till the last minute causing difficulties both to the assessee and to the Department.

(3.) The assessee in this case had obviously filed an appeal against the assessment and raised all possible contentions against the validity of the assessment validity of service of notice, etc. While appreciating the assessees contention, the Commissioner of Income-tax (Appeals) set aside the assessment with a direction to redo the assessment after giving appropriate opportunity to the assessee. We are told that pursuant to the direction of the Commissioner of Income-tax (Appeals), a fresh assessment has been made and the matter had been processed further.