1. Accused No. 3 in E.O.C.C Nos. 659 to 662 of 1988 on the file of the Additional Chief Metropolitan Magistrate (Economic Offences No. I), Egmore, Madras, has filed these petitions under Section 482, Cr. P.C, praying to call for the records in the aforesaid cases and quash the same.

2. In E.O.C.C No. 659 of 1988, the respondent has filed the complaint against the petitioner and four others under Ss. 120-B, 34, 193, 196 and 420 of the Indian Penal Code and Sections 276-C, 277 and 278-B of the Income-tax Act, 1961. The allegations in it are briefly as follows:— The complainant is a public servant and he is authorised to file the complaint. It is also filed at the instance of the Commissioner of Income-tax, within the meaning of Section 279 of the Income-tax Act, 1961 (which I shall hereafter refer to as “the Act”). This complaint is in respect of the assessment year 1976–77, the accounting year being the year ending March 31, 1976. The first accused is a partnership firm carrying on business in surgical goods. Accused Nos. 2 to 5 are partners of the first accused firm who were in charge of, and were responsible to, the first accused firm for the conduct of the business of the first accused during the relevant time. They are assessees. The return of income of the first accused for 1976–77 showing an income of Rs. 1,02,470 was filed on August 4, 1976. It was signed and verified by the second accused on August 2, 1976. Along with the return, the connected statements were also delivered. A statement showing details of sundry debtors and creditors was also delivered on August 24, 1976. Net profit was shown as Rs. 1,13,139. Total income for income-tax purposes was shown as Rupees 1,02,470. The Income-tax Officer completed the assessment on November 18, 1976, under Section 143(3) of the Act on a total income of Rs. 1,52,190.

3. Searches were conducted at the premises of the first accused firm and its allied firms and the residences of the partners and connected places in June, 1980, under the provisions of Section 132 of the Act. During the course of the search, a large number of account books and documents were seized and they were examined and detailed investigation was made which disclosed large scale suppression of income by deliberate inflation of purchases and falsification of accounts by introduction of fictitious credits. During the course of assessment proceedings subsequent to the search, unable to explain the deliberate inflation of purchases, etc., they came forward with a proposal for settlement. They agreed to the suppression of the income of the first accused firm and allied firms being considered in the hands of the first accused firm and the concealed income for the assessment years 1875–76 to 1979–80 being fixed at about Rs. 41 lakhs. The first accused filed a return of income in response to a notice issued under Section 148, dated October 16, 1980, and the income-tax return for the assessment year 1976–77 on February 6, 1982, admitting an income of Rs. 12,13,640 as against an income of Rs. 1,02,470 admitted in the original return. Assessment was completed on December 31, 1982, and penalty proceedings under Section 271(1)(c) were initiated for suppression of income and penalty of Rs. 2,93,348 equal to the tax sought to be evaded was levied by order dated February 25, 1985. The petition of the accused for waiver under Section 273-A was rejected.

4. With a view to wilfully evade tax and to defraud the exchequer and to deceive the Income-tax Officer, acting in concert and in furtherance of common intention, all the accused conspired to fabricate false evidence in the shape of books Of account with a view to using them as genuine evidence in the income-tax assessment proceedings, to deliver a false return of income of the first accused for 1976–77 with false supporting statements based on fabricated books of account to dishonestly induce the Income-tax Officer to deliver an assessment order, on such false return statements determining the total income of the first accused at an amount lower than the real amount and thus have committed offences punishable under Section 120-B of the Indian Penal Code read with Sections 34, 193, 196 and 420 thereof and Sections 276-C, 277 and 278-B of the Income-tax Act, 1961, in one series of acts which are connected and form the same transaction. In pursuance of the aforesaid conspiracy and for the aforesaid purpose and in the course of the same transaction, all the accused have for the purpose of using as genuine evidence in the income-tax assessment before the Income-tax, Officer for 1976–77, intentionally fabricated false hooks of account of the first accused and thus committed offences punishable under Section 193, Indian Penal Code, read with Section 136 of the Income-tax Act, 1961, and all the accused have corruptly used the aforesaid false account books as genuine evidence in the course of the assessment proceedings for 1976–77 and thus committed an offence punishable under Section 196, Indian Penal Code, read with Section 136 of the Income-tax Act and all the accused have deceived the Income-tax Officer and induced him to deliver the assessment order for 1976–77 on the false account books, returns and statements and have committed offences punishable under Section 420, I.P.C, and all the accused wilfully attempted to evade tax, penalty or interest imposable under the Act on the first accused and by being in possession of such books of account and have thus committed an offence under Section 276-C of the Income-tax Act read with Section 278-B thereof and all the accused delivered to the Income-tax Officer on or about August 4, 1976, a false return of income of the first accused for 1976–77 and a false trial balance, profit and loss account, statement of total income and statement of sundry creditors and thus committed offences punishable under Section 277 read with Section 278-B of the Act and that the second accused made a false verification in the return of income for 1976–77 and thus has committed offences punishable under Section 277 of the Income-tax Act, 1961.

5. On similar allegations for assessment years 1977–78, 1978–79 and 1979–80, the respondent has filed complaints in E.O.C.C Nos. 660 of 1980, 661 of 1988 and 662 of 1988 before the same court under Sections 120-B, 34, 193, 196 and 420 of the Indian Penal Code and Sections 276-C, 277 and 278-B of the Income-tax Act, 1961, for the aforesaid assessment years also. In these complaints it is alleged that original returns were filed on August 5, 1977, August 28, 1978 and August 9, 1979 and, in respect of them, the assessments were completed on September 26, 1977, October 19, 1978 and September 12, 1979, respectively, and the search was conducted on June 7, 1980, and the revised returns for assessment years 1977–78, 1978–79 and 1979–80 were filed on October 16, 1980, and the total concealed income for all the four assessment years was Rs. 41 lakhs.

6. Mr. V. Ramachandra, learned Senior Counsel appearing for the petitioner, would first submit that the first accused is a registered partnership firm, that accused Nos. 2 to 5 were partners thereof and that the partners were made liable only by virtue of Section 278-B of the Act which was newly added and which came into force on October 1, 1975, and only from that date, can the partners of a firm be made liable for the offences, provided the other requirements of Section 278-B are shown to exist. He would add that, regarding the offences alleged, there must be specific allegations in the complaint itself regarding the partners, that there are no allegations in the complaint as against accused Nos. 3 to 5 and a mechanical reproduction of the words in Section 278-B that the partners were in charge of and were responsible to the firm for the conduct of the firm during the relevant time is not sufficient to make out the offences as against them. Regarding this first contention, Mr, K. Ramasami, learned Counsel appearing for the respondent, would submit that the offences complained of in these cases had arisen subsequent to October 1, 1975, inasmuch as the assessment years were 1976–77 to 1979–80, the relevant accounting years being the years ending on March 31, 1976 to March 31, 1979. He would further submit that specific allegations are made in the complaint against all the partners with regard to the offences alleged.

7. In these complaints, in paragraph 4, it is alleged as follows:—

“The second to fifth accused are partners of the first accused firm who were in charge of and were responsible to the first accused firm for the conduct of business of the first accused during the relevant time.”

8. Then, in paragraph 7 of the complaint, allegation regarding the filing of the original return, signed and verified by the second accused and filed on August 4, 1976, August 5, 1977, August 28, 1978 and August 9, 1979, for the aforesaid assessment years respectively and the completion of the assessment proceedings on November 18, 1976, September 26, 1977, October 19, 1978 and September 12, 1979, respectively, has been stated. Then the search made in June, 1980, in the premises of the first accused concern and sister concerns and investigation thereon has been referred to.

9. Thereafter, the filing of the revised returns on October 16, 1980, fixing the total amount of concealed income for all the four years at Rs. 41 lakhs has been stated. After narrating all these facts, it is alleged as follows:

“Therefore, with a view to wilfully evade tax and to defraud the exchequer of its legitimate revenue and to deceive the Income-tax Officer acting in concert and in furtherance of common intention, all the accused conspired to fabricate false evidence in the shape of books of account with a view to using them as genuine evidence in the income-tax assessment proceedings of the first accused for the assessment year 1976–77, to deliver a false return of income of the first accused firm for the assessment year 1976–77, with false supporting statements based on the fabricated books of account, to make a false verification in the aforesaid return on income, to dishonestly induce the Income-tax Officer to deliver an assessment order under the Income-tax Act based on such false return and statements determining the total income of the first accused for the assessment year 1976–77 at an amount lower than the real amount on which it is legitimately assessable and thus committed offences punishable under Section 120-B of the Indian Penal Code read with Sections 34, 193, 196 and 420 thereof and Sections 276-C and 278-B of the Income-tax Act, 1961, in one series of acts which are connected and form the same transaction.”

10. Then again it is alleged that, in pursuance of the aforesaid conspiracy and for the aforesaid purpose and in the course of the same transactions, all the accused have done the acts which constitute the various offences. I have referred to them in the summarisation of the complaint in E.O.C.C No. 659 of 1988 supra. The above would show that the respondent has made specific allegations against accused Nos. 2 to 5, namely, all the partners of the first accused firm, with regard to each of the offences, apart from the allegations made in paragraph 4 of the complaint, which I have extracted above. In view of the above, the contention put forth by learned Senior Counsel that the complaint as against the petitioner who is arrayed as accused No. 3 should be quashed for want of necessary allegations in the complaint cannot stand. In Shital N. Shah v. I.T.O, (1991) 188 ITR 376 (Mad), Justice Arunachalam has laid down as follows (at page 380):

“Under Section 278-B of the Act, the basic requirement which the prosecution must prove will be that the petitioners were in charge of, and were responsible to, the firm for the conduct of the business of the firm, and it is only then that they can be vicariously prosecuted along with the company.”

11. In Basal Tool Co. v. I.T.O, (1987) 167 ITR 24 (P & H); Jasbir Singh v. I.T.O, (1987) 168 ITR 770 (P & H); Puran Devi v. Z.S Klar, I.T.O, (1988) 169 ITR 608 (P & H); Murari Lal v. I.T.O, (1985) 154 ITR 227 (P & H); Jai Gopal Mehra and Smt. Suman Mehra v. I.T.O, (1986) 161 ITR 453 (P & H); Parameet Singh Sawney… v. Dinesh Verma & Another…, (1988) 169 ITR 5 (Delhi); and G.S Vaidyanathan, I.T.O v. Dr. B. Mathuram and Sons, (1989) 179 ITR 463 (Mad) : (1989 Tax LR 116), similar view was taken.

12. Mr. V. Ramachandran would submit that, regarding accused Nos. 3 to 5, no allegations were made in these complaints. I am unable to agree with the contention in view of the allegations made in paragraph 12 of the complaint which I have extracted in paragraph 6 supra wherein it is specifically stated that all the accused conspired to fabricate false evidence and other offences regarding which necessary allegations are made.

13. Mr. K. Ramasami, Special Public Prosecutor for income-tax cases, relied upon rulings which I shall refer to hereunder. In Voltas Ltd. v. Hiralal Agarwalla, (1991) 71 Comp Cas 273 (Cal), the relevant averments made in the complaint were as follows (at page 278):

“That all the accused were and are in charge of and were and are responsible for the day-to-day conduct of the business of accused No. 1, the company having its Calcutta office at Gillander House, N.S Road, (P.S Hare Street), Calcutta-1, within the jurisdiction of the learned Court.”

14. The Calcutta High Court has held that these averments are sufficient for summoning the accused to court. In Naresh Kumar v. State of Bihar, (1991) 70 Comp Cas 358, the Patna High Court has held that since there was a specific allegations in the complaint that the petitioner was responsible for the day-to-day working of the company and was in charge of it during the relevant time, the proceedings on that complaint against the petitioner cannot be quashed. In Hari Charan Singh Dugal v. State of Bihar, (1989) 66 Comp Cas 449, the Patna High Court had held that, where an offence was committed by a company under the Minimum Wages Act, 1948, its Directors became vicariously liable for the offence and they can be prosecuted along with the company and it is not necessary to pinpoint in the complaint the specific part played by each of the Directors or to mention the individual responsibility of each. In the instant case before me, specific allegations were made against the partners, viz., accused Nos. 2 to 5 and there is the allegation that accused Nos. 2 to 5 are partners of first accused firm and that they were in charge of and were responsible to the first accused firm for the conduct of the business during the relevant time. In view of the facts and circumstances of the case and pronouncements of various High Courts on this point, I do not accept the first contention put forth by learned Senior Counsel, Mr. V. Ramachandran.

15. Mr. V. Ramachandran would next submit that a settlement was arrived at between the accused and the Income-tax Department in pursuance of which a revised return was submitted and that one of the terms of the settlement was that no criminal proceedings should be launched against the accused and, in view of the above, the criminal proceedings are liable to be quashed. Per contra, Mr. K. Ramasami would submit that there was no settlement as claimed by the petitioner and that the revised return was submitted only after the original return was finalised and a search was made in which voluminous incriminating documents were seized and while so, these proceedings cannot be quashed. He would add that, in a proceeding under Section 482, Criminal Procedure Code, only the allegations in the complaint are to be taken into account to examine whether the allegations are there to make out the offence or not and other extraneous matters cannot be looked into.

16. In Municipal Corporation of Delhi v. Ram Kishan Rohtagi, (1983) 1 SCC 1 : AIR 1983 SC 67 : (1983 Cri LJ 159), the apex Court has laid as follows (at page 70): (at page 162 of Cri LJ):

“It is, therefore, manifestly clear that proceedings against an accused in the initial stages can be quashed only if on the face of the complaint or the papers accompanying the same, no offence is constituted. In other words, the test is that taking the allegations and the complaint as they are, without adding or subtracting anything if no offence is made out then the High Court will be justified in quashing the proceedings in exercise of its powers under Section 482 of the present Code.”

17. I am clear that the complaint cannot be quashed at the threshold unless it comes within the purview of the above lacuna. All that the complaint is required to allege is the basic foundation on which the prosecution rests and complete details of evidence need not be stated therein, for the latter part of it can be brought on record through witnesses to be examined and the documents to be produced in the Court. If the allegations in the complaint taken at their face value show the commission of the offence alleged, at least prima facie, these matters of detail regarding the alleged settlement between the accused and the Department which is contentious cannot be gone into in the exercise of inherent powers to halt the pending prosecution. In these complaints before me, in paragraph 11, it is alleged as follows:—

“During the course of the assessment proceedings subsequent to the search, unable to explain the deliberate inflation of purchase, etc., resorted to by it to suppress its income, the accused came forward with a proposal for settlement. They agreed to the suppressed income of the first accused firm and also the allied firms referred to in paragraph 8 supra being considered in the hands of the first accused firm and the concealed income for the assessment years 1975–76 to 1979–80 being fixed at about Rs. 41 lakhs.”

18. The above would prima facie point out that the accused came forward with a proposal for settlement with regard to the quantum of concealed income and nothing more than that. Whether there was anything more in the terms of the settlement can be gone into only at the time of trial and if there was any, the accused can take advantage of the same, if it is advantageous to them. The stage can come only at the time of trial. From the above extracted portion. I am unable to infer that there was a further term in the settlement that no prosecution would be launched. Hence, I do not accept the contention of Mr. V. Ramachandran that there was a settlement and in view of it these criminal prosecutions are liable to be quashed.

19. To examine the further contention that, because of the filing of the revised return, these prosecutions would not stand, certain dates are relevant. Original returns for 1976–77 to 1979–80 were filed on August 4, 1976, August 5, 1977, August 28, 1978 and August 9, 1979, respectively. Assessments in respect of those original returns were completed on November 18, 1976, September 26, 1977, October 19, 1978 and September 12, 1979, respectively. The search was conducted on June 7, 1980. More than four months thereafter, the revised returns were filed on October 16, 1980.

20. In S.R Arulprakasam v. Smt. Prema Malini Vasan, ITO, (1987) 163 ITR 487, this Court has held on the facts of that case that as the filing of a revised return will not expatiate the contumacious conduct on the part of an assessee in not having disclosed the true income in the original return itself and will not be bar to the initiation of penalty proceedings, it will not likewise be a bar to the launching of criminal prosecution. In Hakam Singh v. CIT, (1980) 124 ITR 228, the Allahabad High Court has held that the action of an assessee in filing a return after the books of account had been seized at a raid would be impelled by the compelling circumstance that the assessee was likely to be dealt with under the penal provisions of the Income-tax Act and the action of an assessee in filing a return under such a constraint cannot be said to be voluntary. In view of the above facts and pronouncements of this Court and the Allahabad High Court, these criminal prosecutions cannot be quashed because revised returns were filed on October 16, 1980 after the search which was conducted on June 7, 1980, by which time the assessments on the original returns were completed.

21. It was contended on behalf of the petitioner that the firm has filed appeals before the Income-tax Tribunal against orders of penalty and with a view to coerce the petitioner to accept the levy of penalty which is contrary at the assurances given by the Department prosecution proceedings have been launched by the respondent.

22. The pendency of appeal before the Income-tax Appellate Tribunal is no bar to the launching of the posecution proceedings. While so, this contention cannot be countenanced.

23. Mr. V. Ramachandran would further submit that the date of birth of the petitioner is December 19, 1919, and hence he is aged about 72 years now and that the Government of India has issued a circular, as per the existing guidelines of the Central Board of Direct Taxes, pursuant to which no criminal proceedings shall be initiated against an assessee if he is aged 70 years and above. Mr. K. Ramasami rightly repelled this contention by pointing out that these criminal proceedings were launched in 1988 and on that date, the petitioner was not 70 years old. Hence, this contention is not open to the petitioner. Hence, I do not propose to further consider whether such circular is binding on the Court or not.

24. None of the grounds urged by Mr. V. Ramachandran find acceptance with me. I do not find any legal infirmity in the complaint so as to render it liable to be quashed. Hence, these petitions which do not have any merit shall stand dismissed.

25. Petitions dismissed.