BASAL TOOL COMPANY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) M/s. Basal Tool Co., petitioner No. 1, is a partnership firm. During the assessment year 1967-68 petitioners Nos. 2 and 3, namely Shanti Lal Kapoor and Subhash Kapoor, were the partners of this firm Suresh Kapoor, petitioner No.4, became partner of this firm subsequently in 1969. Income-tax return for the assessment year 1967-68 on behalf of the firm was filed by Shanti Lal Kapoor, petitioner No.2, on August 24, 1967 declaring an income of Rs. 49,720/-. The Income tax Officer assessed the income at Rs. 2,03,030/- In appeal the income was reduced to Rs. 89,862/-. Subsequently, in the month of March 1975, a search was conducted by the Income-tax authorities at the premises of the firm. In the wake of this search the assessment proceedings were reopened and a revised return was filed by Suresh Kapoor, petitioner No.4, on June 7, 1977, declaring the income of the firm as Rs. 1,49,860/- The assessment order was passed on September 15, 1980, wherein the income was assessed at Rs. 1,83,770/- On the plea that the assessed had furnished inaccurate particulars of the income amounting to Rs. 31,390/-, penalty of Rs. 4714/- was levied on the firm by the Income-tax Officer (Annexure P. 2). On appeal before the Commissioner of Income-tax (Appeals), the order imposing pentaly was cancelled (Annexure P. 3). Thereafter the Income-tax Officer filed a complaint under Sections 276C and 271 read with Section PUNJAB Page 2 of 2 278 of the Income-tax Act against the petitioner (Annexure P. 4) for evading the tax and filing false income-tax return. In this petition under Section 482, Code of Criminal Procedure, the complaint Annexure P. 4 is sought to be quashed.

(2.) It is provided in Section 278B(1) of the Income-tax Act, 1961 (for short the Act) that where an offence under this Act has been committed by a company, every person who, at the time the offence was committed, was in charge of, and was responsible to the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly. A proviso is added which lays down that nothing contained in sub-section (1) shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence.

(3.) In the present case the criminal complaint relates to the original return filed after the search. The original return was admittedly filed on behalf of the firm by Shanti Lal Kapoor, petitioner No.2. After the search the revised return was filed showing the income of the firm as Rs. 1,49,860/-. In the impugned complaint it is alleged that the original return was evidently false and willful attempt had been made to evade the tax. This return was filed by Shanti Lal Kapoor, petitioner No. 2, and as such from the allegations made in the complaint offence under Sections 276C and 277 of the Act are disclosed against him. So far as petitioners Nos. 3 and 4 are concerned, there is no allegation that they had any knowledge of the filing of that return or they were in charge of and were responsible to the firm in that connection. In my view, therefore, regarding the original return the offence is disclosed only against the firm-petitioner No. 1 and its partner Shanti Lal Kapoor, petitioner No. 2.