COMMISSIONER OF INCOME-TAX Vs. LEADER ENGINEERING WORKS

JUDGEMENT

(1.) FOR the assessment year 1973-74, the Income-tax Officer completed the assessment on January 27, 1977. The assessee had paid advance tax before March 31, 1975, and the advance tax was adjusted against the liability created by the aforesaid assessment order. On the assessee's appeal, the tax liability was reduced and the excess amount was refunded. The assessee claimed that the Income-tax Officer should have allowed interest on the refunded amount under Section 244 (1a) of the Income-tax Act, 1961 (hereinafter called "the Act"), from the date the advance tax was adjusted pursuant to the assessment order till the date of refund. The Income-tax Officer declined the request but on appeal, the Commissioner of Income-tax (Appeals) granted the prayer which was affirmed by the Income-tax Appellate Tribunal, Amritsar, and at the instance of the Revenue, the following two questions have been referred for the opinion of this court:

(2.) FOR the decision of question No. 2, which is the main question, Sections 219 and 244 (1 A) deserve consideration. Section 219 provides for credit for advance tax and the payment of advance tax has to be treated as payment of tax in respect of income of the period which would be the previous year for assessment for the assessment year next following the financial year in which it was payable and credit thereof has to be given to the assessee in the regular assessment. The moment credit is given, it ceases to be advance tax and takes the place of payment of tax in pursuance of the regular assessment.

(3.) SECTION 244 (1 A) provides that if an assessee is entitled to refund of an amount as a result of the appellate order or other proceedings under the Act, the assessee is entitled to interest at the specified rate on the amount so found to be in excess from the date on which such amount was paid to the date on which the refund is granted. This provision further notices that the provision will relate to the amounts having been paid after March 31, 1975. Since the advance tax was paid before March 31, 1975, the claim of the Revenue was that Section 244 (1 A) was not applicable, whereas the case of the assessee was that the payment of tax would be deemed to have been made on January 27, 1977, when the regular assessment was made by adjustment of the advance tax towards the tax liability created by the regular assessment order dated January 27, 1977, and, therefore, it should be taken that the tax was paid on January 27, 1977, pursuant to the regular assessment order and, therefore, the provision was applicable.