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Commissioner Of Income Tax, Andhra Pradesh I Hyd. v. M/S. Abdul Bakshi Brothers, Hyderabad .
Structured Summary of the Opinion (Reference under s.256(1) — Income-tax Act, 1961)
Factual and Procedural Background
The assessee was a registered firm engaged in the purchase and sale of tanned skins. For the assessment year 1967–1968 the Income Tax Officer (ITO) included Rs. 4,25,000 under the head "other sources" — this sum represented several cash credits appearing in the names of several persons which the ITO regarded as not properly explained. A notice under section 274(2) of the Act was issued requiring the assessee to show cause why penalty should not be levied for concealing income or furnishing inaccurate particulars.
In appeal the Appellate Assistant Commissioner accepted the genuineness of cash credits amounting to Rs. 3,50,000 and sustained assessment to the extent of Rs. 75,000 (composed of credits in the names of three persons). The assessee produced a confirmatory letter from one creditor and sworn statements from two other creditors in support of the genuineness of those three cash credits; the ITO disbelieved that evidence on the ground that the creditors lacked resources to lend such sums. The assessee did not further appeal; the assessment of Rs. 75,000 thus became final.
The ITO referred the penalty question under section 271(1)(c) of the Act to the Inspecting Assistant Commissioner (the authority then empowered to levy penalty). The Inspecting Assistant Commissioner again called for explanation; having regarded the creditor evidence as untrustworthy, he concluded the amounts really belonged to the assessee and held that the assessee had not discharged the statutory burden under the Explanation to section 271(1)(c). He levied penalty of Rs. 20,000 under section 271(1)(e).
The assessee appealed to the Tribunal which allowed the appeal, holding that the assessee had discharged the initial burden under the Explanation to section 271(1)(c) by producing the confirmatory letter and sworn statements and that the Revenue had failed to rebut that evidence; the Tribunal cancelled the penalty. The Commissioner of Income Tax asked the Tribunal to refer a question of law to the High Court under section 256(1). The Tribunal posed a question (reproduced in the record, with some words indistinct in the printed text) about whether the Tribunal was justified in law in holding that the levy of penalty under section 271(1) (and the Explanation) was not justified.
A Division Bench found that an earlier Division Bench decision of the same court (Addl. Commissioner of Income Tax, A.P. v. B. China Krishnamurthy) required in part reconsideration and referred the matter to a Full Bench. The Full Bench (the present court) heard the matter and rendered the opinion summarized here.
Legal Issues Presented
- Whether penalty under section 271(1)(c) of the Income-tax Act can be levied without invoking the Explanation (i.e., by relying solely on disbelief of the assessee's explanation).
- Whether penalty can be levied by invoking the aid of the Explanation to section 271(1)(c) (which raises rebuttable presumptions when returned income is less than 80% of assessed income) in the facts of this case.
- Whether the Tribunal was justified in law in holding that the levy of penalty under section 271(1)(c) (and the Explanation) was not justified in the present case (the question referred under section 256(1)).
Arguments of the Parties
Revenue's Arguments
- The Revenue contended that penalty could be levied even without invoking the Explanation to section 271(1)(c); disbelief alone of the assessee's explanation could sustain penalty (the court, however, examined Supreme Court authorities on this point).
- The Standing Counsel for the Revenue submitted that the assessee had not adduced any fresh evidence in the penalty proceedings to rebut the presumption raised by the Explanation and had relied on evidence already on record which had been found untrustworthy in assessment proceedings; therefore the assessee failed to discharge the initial burden and the presumptions stood unrebutted.
- The Revenue invited reconsideration of the earlier Division Bench view (China Krishna Murthy) on the effect of the deletion of the word "deliberately" by the Finance Act, 1964, arguing that the deletion altered the burden of proof and the mental element required for penalty; the Revenue relied on some Full Bench decisions (e.g., Vishwakarma Industries; Nathulal Agarwala & Sons) and a Supreme Court observation in Addl. CIT v. Swastia Mineral Corporation to support its contention.
Assessee's Arguments
- The assessee relied on the confirmatory letter from one creditor and sworn statements from two other creditors and argued that this material was sufficient to discharge the initial burden under the Explanation to section 271(1)(c) by a preponderance of probability.
- The assessee's counsel relied on earlier judgments supportive of the view taken by this court in China Krishna Murthy's case, contending that the Explanation raises rebuttable presumptions and that the assessee had met the initial burden.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Addl. Commissioner of Income Tax, A.P. v. B. China Krishnamurthy (referred to as "China Krishna Murthy") (1) (1980) 121 I.T.R. 326 | Earlier Division Bench judgment of this court dealing with the scope and effect of the Explanation to section 271(1)(c) (treating it as raising rebuttable presumptions and discussing burden of proof). | The Division Bench had thought part of that decision required reconsideration; the Full Bench noted the referral but did not find it necessary to re-examine that principle for the present disposal and expressly said its not examining should not be read as approval or disapproval of that earlier view. |
| CIT v. Anwar Ali (2) (1970) 76 ITR 696 (SC) | Principle that mere disbelief of an assessee's explanation does not by itself warrant levy of penalty; falsity of explanation does not suffice unless Revenue points to evidence showing the assessed amount represents income liable to tax. | The court applied this principle to reject the Revenue's contention that penalty could be levied without invoking the Explanation to section 271(1)(c); the court held no case was made out for levy of penalty on that basis. |
| CIT v. Khodey Eswarsa & Sons (3) (1972) 83 I.T.R. 369 (SC) | Same principle as Anwar Ali — disfavouring levy of penalty solely because an explanation was disbelieved; requiring positive evidence that amount represents taxable income. | The court relied on this authority along with Anwar Ali to conclude that mere disbelief does not justify penalty without supporting evidence; hence Tribunal was correct to hold that materials did not warrant penalty without the Explanation. |
| Commissioner Of Income-Tax, A.P v. A. Krishna Murthy (cited as "1 supra") | Discussion of the scope of the Explanation (Finance Act, 1964): when returned income is less than 80% of assessed income the Explanation raises two rebuttable presumptions and places an initial burden on the assessee. | The Full Bench relied on the principles as set out in that judgment (that Explanation creates rebuttable presumptions, initial burden lies on assessee, burden can be discharged by preponderance of probabilities) and applied them to the facts; the court accepted those basic principles for present purposes. |
| Addl. CIT v. Swastia Mineral Corporation (Supreme Court) | Observation that the Tribunal overlooked amendments made by the Finance Act, 1964 and that those amendments ought to have been considered (the Supreme Court did not examine the matter in detail). | The Revenue relied on this observation to support its contention that law changed after the Finance Act, 1964. The Full Bench noted the reliance but observed that Swastia did not take an overall view of facts and circumstances and did not persuade the court to examine the deletion issue in this case. |
| Vishwakarma Industries v. Commissioner of Income-Tax, Amritsar-I (Punjab & Haryana High Court — Full Bench) | Full Bench decision referred to by the Revenue as supporting the proposition that the deletion of the word "deliberately" altered the legal position (as to burden/mental element). | Referred to by the Revenue's counsel in support of a call to reconsider China Krishna Murthy; the Full Bench declined to enter into a re-examination of that issue as it was unnecessary to dispose of the present reference. |
| CIT v. Nathulal Agarwala & Sons (Patna High Court — Full Bench) | Full Bench decision cited by Revenue for the proposition that the Finance Act, 1964 changed the law on the burden/mental element for penalty. | Noted by the Full Bench as part of Revenue's submissions; the court did not decide or apply that precedent because it resolved the reference on other grounds. |
Court's Reasoning and Analysis
The court's analysis proceeded in two main steps: first it considered the Revenue's contention that penalty could be levied even without invoking the Explanation to section 271(1)(c), and second it addressed whether penalty could be levied by invoking the Explanation.
1. Penalty without the Explanation:
- The court applied Supreme Court authorities (CIT v. Anwar Ali and CIT v. Khodey Eswarsa & Sons) which establish that mere disbelief of the assessee's explanation does not by itself warrant levy of penalty; falsity of explanation does not permit the Revenue to conclude that the assessed amount represents taxable income unless there is evidence indicating the amount assessed represents income liable to tax.
- On that basis the court held that no case was made out for levy of penalty without the aid of the Explanation in the present facts; the Tribunal was correct in holding the materials did not warrant a penalty under section 271(1)(c) absent the Explanation.
2. Penalty by invoking the Explanation to section 271(1)(c):
- The court recited the effect of the Explanation (inserted by the Finance Act, 1964): if returned income is less than eighty percent of assessed income, two rebuttable presumptions arise (that the assessed income is the correct income and that failure to return it was due to fraud or gross or willful neglect).
- The Explanation is a rule of evidence creating rebuttable presumptions; the initial burden to rebut those presumptions lies on the assessee and can be discharged on a preponderance of probabilities by material on record or fresh evidence in penalty proceedings. If the assessee discharges the initial burden, the burden shifts to the Revenue to establish concealment afresh.
- Applying these principles, the court examined the Inspecting Assistant Commissioner's order. It found that the Inspecting Assistant Commissioner did not apply his mind to the creditor evidence (confirmatory letter and sworn statements), did not deal with their contents, and simply relied on the assessment proceedings' findings where that evidence was disbelieved. The court emphasized that penalty proceedings are distinct from assessment proceedings and that findings in assessment are not conclusive in penalty proceedings.
- The court further noted that the record before it did not contain the confirmation letter or the sworn statements nor the assessment and appellate orders, so the court could not appreciate the factual basis of the Inspecting Assistant Commissioner's conclusion. Nevertheless, the court observed that the confirmatory letter and sworn statements, prima facie, constituted material capable of discharging the initial burden under the Explanation.
- The Inspecting Assistant Commissioner had not identified any circumstance in his order showing that, despite that evidence, the assessee had failed to prove the failure to return correct income did not arise from fraud or gross or willful neglect. Consequently the Revenue had not made out a case that penalty could be levied by invoking the Explanation.
- Because the court resolved the case on these grounds, it did not find it necessary to examine whether the deletion of the word "deliberately" in clause (c) of section 271(1) by the Finance Act, 1964 materially altered the legal position as earlier stated by this court in China Krishna Murthy's case; the court treated such examination as academic for present purposes and declined to enter into it.
Holding and Implications
Holding: The court answered the referred question in the affirmative in favour of the assessee and against the Revenue. In other words, the Tribunal was justified in holding that levy of the penalty under section 271(1)(c) by invoking the Explanation was not justified on the facts of this case. There shall be no order as to costs.
Implications:
- Direct effect: The penalty of Rs. 20,000 levied by the Inspecting Assistant Commissioner is cancelled and the Tribunal's cancellation of the penalty is sustained by the High Court.
- Legal consequence: The court applied settled principles on the role of the Explanation to section 271(1)(c) — that it raises rebuttable presumptions, the initial burden to rebut is on the assessee and can be discharged by preponderance of probabilities (including by material already on record), and that penalty proceedings are distinct from assessment proceedings so findings in assessment are not conclusive for penalty purposes. The court found that the assessing authority who levied the penalty failed to apply his mind to the available creditor evidence and hence could not properly conclude that the initial burden remained unrebutted.
- No broader precedent altering statutory interpretation was announced: the court specifically declined to decide the academic question whether deletion of the word "deliberately" changed the law and observed that resolving that issue was unnecessary for the present decision.
Note: This summary is based exclusively on the text of the provided opinion. Quotations, ellipses and some uncertain or illegible portions in the printed opinion (indicated in the original text by "???") have been paraphrased or described as indeterminate, and no facts or holdings have been invented beyond what is explicitly set out in that opinion.
Y.V Anjaneyulu:— This reference made by the Income Tax Appellate Tribunal Hyderabad (the Tribunal, for short) under section 256(1) of the Income-tax Act of 1961 (‘the Act’, for short) at the instance of the Commissioner of Income Tax came up for hearing before a division bench, consisting of P.A Chowdary and Upendralal Waghray JJ., During the course of arguments, the assessee relied on an earlier Division Bench judgment of this court in Addl. Commissioner of Income Tax, A.P v. B. China Krishnamurthy’. (1) (1980) 121 I.T.R 326. The learned Judges were of the view that the decision in China Krishna Murthy's case (supra) requires, “in part reconsideration”. Accordingly, the Division Bench directed the matter to be referred to a Full Bench and the matter is accordingly laid before us for consideration.
2. The facts may be noticed briefly. The assessee is a registered firm carrying on business in purchase and sals of tanned skins. For the assessment year 1967-1968, the Income Tax Officer included a sum of Rs. 4,25,000/- under the Head “other sources”. This sum represented the sum total of some cash credits, appearing in the names of several persons, which, according to the Income Tax Officer, were not properly explained. Before the completion of the assessment the Income Tax Officer had also issued a Notice under section 274(2) of the Act, requiring the assessee to show cause why penalty should not be levied for concealing the income or furnishing inaccurate particulars of such income. In appeal against the assessment, the appellate Assistant Commissioner accepted the genuineness of credits of Rs. 3,50,000 and upheld the assessment to the??? of Rs. 75,000/- This sum of Rs. 75,000/- is made up of three persons. In support of the plea that the cash credits ware genuine, the assessee produced a confirmatory letter from one crditor. The other two creditors, in sworn statements before the Income Tax Officer admitted having lent the moneys to the assessee. The Income Tax Officer was of the view that the evidence of these three creditors cannot be relied upon as, in his opinion, they did not have the resources to lend such large sums of money. That explanation, therefore, was disbelieved. In sustaining the assessment of Rs. 75,000/- the Appellate Assistant Commissioner upheld the above view of the Income Tex Officer. The assessee did not file art appeal against the order of the Appellate Assistant Commissioner with the result that the assessment of the sum of Rs. 75,000/- representing the cash credits in the names of three creditors, became final. The Income Tax Officer referred the matter, regarding the levy of penalty under Sec. 271(1)(c) of the Act to the Inspecting Assistant Commissioner, who, according to law at the relevant time, was the authority empowered to levy penalty. The Inspecting Assistant Commissioner called upon the assessee once again to show cause why penalty should not be levied for concealing the income furnishing inaccurate particular of such income. The assessee did not furnish fresh evidence in support of the claim that the three cash credits, aggregating to Rs. 75,000/- did not represent concealed income, but relied on the evidence already adduced before the Income Tax Officer. The Inspecting Assistant Commissioner took notice of the fact that the evidence, adduced by the assessee before the Income Tax Officer, consisting of a confirmatory letter from one creditor and sworn depositions from the remaining two creditors was untrustworthy and the creditors have no ??? to lend the amounts in question. The Inspecting Assistant Commissioner therefore, drew the inference that the ??? really belonged to the assessed, but put deliberately in the names of the ??? relatives and friends. On these ??? Inspecting Assistant Commissioner recorded a finding that he was satisfied that the assessee had not discharged the statutory burden case upon it under the Explanation to Section 271(1)(c) of the Act. The Inspecting Assistant Commissioner was of the view that the penalty could be levied even without the aid of the Explanation to Section 271(1)(c). In the aforesaid circumstances, the Inspecting Assistant Commissioner held that the assessee concealed the income of Rs. 75,000/-. Consequently, he levied a penalty of As. 20,000/- under section 271(1)(e) of the Act.
3. Aggrieved by the order of the Inspecting Assistant Commissioner, the assesses filed an appeal before the Tribunal. The Tribunal allowed the assessee's appeal holding that the assesee discharged the initial burden to prove within the meaning of the Explanation to Sec. 271(1)(c) that the failure to return the correct income did not arise from any fraud or any gross or wilful neglect on it; part. The Tribunal held that the evidence adduced by the assessee by the production of confirmatory letter and the sworn statements constituted material to come to the conclusion that the essessee discharged the initial burden. The Tribunal held that, as the Revenue failed to rebut that evidence, no penalty could be levied by virtue of the Explanation to Section 271(1)(c) of the Act. The Tribunal also held that there was much-less any case for levying penalty under the main part of Sec. 271(1)(c) of the Act without invoking the aid of the explanation. In that view the Tribunal cancelled the penalty levied by the Inspecting Assistant Commissioner. The Commissioner of income Tax required the tribunal to refer the case under Section 256(1) of the Act. According to the Commissioner's request, the Tribunal referred thus following question of Law for consideration of this court:
“Whether on the facts and in the ??? of the case the Tribunal was justified in law in holding that the ??? of penalty under Sec. 171(1) ??? Explanation to Section 271(1)(???) was not justified in law?”
4. We have already indicated that the reference came up before a Division Bench and the circumstances under which the matter is referred to us.
5. We may first clear the ground regarding the Revenue's claim that, on the facts and circumstances penalty could be levied even without invoking the aid of the Explanation to Section 271(1)(c). Having regard to the principles enunciated by the Supreme Court in CIT v. Anwar Ali (2) (1970) 76 ITR 696 (SC) and CIT v. Khodey Eswarsa & Sons (3) (1972) 83 I.T.R 369 (SC) no case is made out for the levy of penalty. By merely disbelieving the explanation of the assessee the Revenue cannot come to the conclusion that the assesses concealed income or furnished inaccurate particulars of such income. The Supreme Court observed in the aforementioned cases that even the falsity of explanation does not warrant the levy of penalty without the Revenue pointing out to evidence indicating that the amount assessed represented income liable to tax under the Income Tax Act. The Tribunal, therefore, is correct in holding that, on the well settled principles, the materials in the present case do not warrant the levy of penalty under Sec. 271(1)(c) of the Act.
6. The only question that remain for consideration is whether the penalty can be levied by invoking the aid of the Explanation to S. 271(1)(c) of the Act. It may be pointed out that this Explanation was inserted by the Finance Act of 1964 with effect from First April, 1964. It was deleted by the Taxation Laws (Amendment) Act of 1975 with effect from 1-4-76 by inserting a new scheme of explanations, which are not relevant for our purpose. For the sake of convenient reference we ??? below the Explanation ??? the Finance Act of 1964, on which the Revenue relies:
“Explanation: Where the total income returned by any person is less than eighty percent, of the total income (hereinafter in this Explanation referred to as the correct income) as assessed under section 143 or section 147 (reduced by the expenditure incurred bonafide by him for the purpose of making or earning any income included in the total income but which has been disallowed as a deduction), such person shall, unless he proves that the failure to return the correct income did not arise from any fraud or any gross or wilful neglect on hrs part, be deemed to have concealed the particulars of his income or furnished inaccurate particulars of such income for the purposes of clause (c) of this sub-section”.
7. It is not necessary for us to deal with the real effect of the Explanation in detail, as that was the subject matter of consideration in a number of cases by several High Courts. In Commissioner Of Income-Tax, A.P v. A. Krishna Murthy (1 supra), this court had dealt with the scope of the Explanation in sufficient detail. Once the income returned is less than 18 (sec. 80) percent of the assessed income the Explanation becomes applicable. Then two presumptions will follow: They are:
(a) The amount of the assessed income is the correct income and it is in fact the income of the assessee;
(b) Failure of the assessee to return the correct assessed income was due to fraud or gross or wilful neglect on the assessee's part.
8. From the factum of presumptions spelt out, the Explanation becomes a rule of evidence. Presumptions raised by the Explanation are not conclusive presumptions, but are rebuttable. The initial burden of discharging the onus of rebuttal is on the assessee. Once that initial burden is discharged, the assessee would be out of the mischief of the Explanation until and unless the Revenue is able to establish afresh that the assessee in fact concealed the particulars of the income or furnished inaccurate particulars thereof. It, therefore, follows that when an assessee on whom the initial burden is placed fails to discharge the same, his case would fail and he would straight come within the mischief of the Explanation. If, however, the assessee discharges the initial burden the presumptions stand rebutted and the burden shifts on to the Revenue to establish that the assessee concealed income. The assessee can be said to have discharged the initial burden by preponderance of probabilities and evidence. Such a burden can be discharged b/the material already existing on the record or by the assessee choosing to adduce fresh evidence, during the course of the penalty proceedings. If the assessee does not choose to adduce fresh evidence or produce fresh materials, it is still open to him to show and prove that, on the existing material itself, the presumption raised by the Explanation would stand rebutted. Broadly, these are the basic principles governing the applicability of the Explanation to Rs. 271(1)(c) of the Act. Learned Standing Counsel for the Revenue, Sri M. Suryanarayana Murthy, does not dispute the correctness of the above basic principles. All that the points out is that, in the present case, the assessee did not adduce any fresh evidence or produce any fresh materials to rebut: the presumption raised by the Explanation. It is pointed out that the assessee relied on the evidence already on record during the course of the assessment proceedings and that evidence was found untrustworthy. Learned Counsel, therefore, contends that the assessee in this case failed to discharge the initial burden and the presumptions under the Explanations stand unrebutted. It is, therefore, claimed that the Revenue was justified in coming to the conclusion that the assessse failed to prove that the failure to return the correct income did not arise from any fraud or gross or wilful neglect on the part of the assessee. It is urged that is must therefore be deemed that the assessee Concealed the particulars of income or burnished inaccurate particulars of such income for the purpose of Sac. 271(1)(c) of the Act.
9. We are unable to agree with the submissions of the learned Standing Counsel for Revenue. In the first place, we may point-out that the Authority empowered to levy penalty must derive satisfaction that the evidence adduced by the assesses was such that, within the terms of the Explanation to S. 271(1)(c), it cannot be said that the assessee discharged the initial burden: We have perused the order of the Inspecting Assistant Commissioner who levied the penalty in the present case. The Inspecting Assistant Commissioner refers to the confirmatory letter from one of the creditors and the sworn statements of the other two creditors. He further referred to the fact that, in the assessment proceedings that evidence was rejected, as the capacity of the creditors to lend money was in doubt. From these facts, the Inspecting Assistant Commissioner records a finding that the monies really belonged to the assessee and the assessee had not discharged the statutory burden under the Explanation.
10. It is clear that the Inspecting Assistant Commissioner did not apply his mind to the evidence on record. He did not deal with the contents of the confirmatory letter and muchless the contents of the sworn statements. He did not endeavour to find out why this evidence adduced by the assessee, during the course of the assessment proceedings did not have the effect of the assessee discharging the initial ??? upon it, rebutting the presumptions raised by the Explanation to S. 271(1)(c). The inspecting Assistant Commissioner merely referred to the findings in the assessment proceedings and stated that, on the basis of those findings, he was satisfied that the assessee did not discharge the initial burden lay upon it. It seems to us that the Inspecting Assistant Commissioner did not himself apply his mind and merely recorded his satisfaction, regarding the applicability of the Explanation, based on the findings reached in the assessment proceedings. It should be remembered that penalty proceedings are entirely distinct from the assessment proceedings and howsoever relevant and good the findings in the assessment proceedings may be, they are not conclusive so far as the penalty proceedings are concerned, in our opinion, the Inspecting Assistant Commissioner came to an abrupt conclusion on law totally disregarding the facts. Unfortunately, the record before us does not contain the letter of confirmation given by one creditor and the sworn statements of the other two creditors, supporting the assessee's plea that loans were taken from the three creditors. Neither the Income Tax Officer's assessment order, nor the order of the Appellate Assistant Commissioner is placed before us. We are, therefore, unable to appreciate the facts based an which the conclusion was reached by the Inspecting Assistant Commissioner that the assessee failed to discharge the burden that initially lay on it for rebutting the presumptions under the Explanation. Merely because the evidence was disbelieved in the assessment proceedings. It cannot be said that the assessee failed to discharge the initial burden of explaining the sources or origin of cash credits having the limited effect of discharging the initial burden. The aforementioned letter of confirmation and sworn statements of creditors, relating to the factum of lending the amounts, constitute prima facie evidence having the effect of discharging the initial burden. The Inspecting Assistant Commissioner did not point out to any circumstance in his order, which supports the plea that, inspite of the above evidence, the assessee failed to prove that the failure to return the correct income did not arise from any fraud or gross or wilful neglect on his part. We are satisfied that the Revenue failed to make out a case that penalty could be levied by invoking the Explanation to S. 271(1)(c) in the present case. This is enough to dispose of the reference made by the Tribunal.
11. We are still left with the purpose far which reference was made by the Division Bench. While referring the matter to the Full Bench, the Division Bench observed that the decision in the case of Commissioner Of Income-Tax, A.P v. A. Krishna Murthy (1 supra) requires reconsideration. There is no indication in the reference what part of the judgment required reconsideration. However, learned Standing Counsel for the Revenue invited our attention to the observation of this court in the aforesaid judgment that, even after the omission of the word “deliberately” by the Finance Act of 1964, the legal position that is applicable to penalty proceedings, as enunciated by the Supreme Court in Anwar Ali's case (2 supra) and Koday Eswara's case (3 supra) does not materially alter. According to the Standing Counsel, the aforesaid view of this court requires reconsideration, as the two decisions of the Supreme Court above referred, were rendered according to law in existence prior to the Finance Act of 1964 and that brought about a change in the law. It is submitted that as long as the word “deliberately” existed in clause (c) of S. 271(1) a conscious mental element was required to be established and the burden of proving thereof was on the department. The removal of that word brought about a reversal of the rule, relating to the burden of proof add consequently, the requirement of a designed mental limit was no longer required. It is this port of the judgment of this court in Chine Krishna Murthy's case (supra) that required reconsideration, according to the learned Standing Counsel. Learned Standing Counsel relied on two Full Bench decisions, one of the Punjab and Haryana High Court in Vishwakarma Industries v. Commissioner Of Income-Tax, Amritsar-I. of the Patna High Court in CIT v. Nathulal Agarwala & sons. Learned Standing Counsel also referred to the decision of the Supreme Court in Addl. CIT v. Swastia Mineral Corporation, where the Supreme Court observed that the Tribunal overlooked the amendments made by the Finance Act of 1964 end those amendments ought to have been considered by the Tribunal. All the same, the Supreme Court did not think it fit to examine the matter taking an overall view of the facts add circumstances of the case. As against the above submissions, learned counsel for the assessee, Sri A.V.S Ramakrishnaiah, relied ??? number of judgments which, according to him, support the view taken by this court in China Krishna Murthy's case (1 supra). We do not think it necessary to examine the correctness or otherwise of this proposition, as we have independently examined the applicability of the Explanation to S. 271(1)(c) of the Act and come to the conclusion that the penalty is not exigible. The examination of the question whether by deletion of the word ??? in Clause (???) S. 271(1) of the Act has brought about any change in the application of the principal, ??? the levy of penalty will not have any consequence or effect on our decision regarding the applicability of the Explanation to S. 271(1)(c). Our findings that penalty cannot be levied by invoking the aid of the Explanation to S. 271(1)(c) by necessary implication rules out the applicability of the main clause (e) of S. 271(1). It would, therefore, Be a matter of academic interest to examine the real effect of the deletion of the word “deliberately” in clause (c) of S. 271(1) by the Finance Act of 1964. We wish to add that the circumstance that we consider. It unnecessary to examine this principle should not be construed as approval or otherwise of the view taken by the Division Bench in China Krishna Murthy's case (1 supra).
12. In the result we answer the question referred to us by tribunal in the affirmative, that, is to say in favour of the assessee and against the Revenue, there shell be no order as to costs.
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