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Commissioner Of Income-Tax v. Master Sunil R. Kalro
Structured Summary of the Opinion (R. Gururajan, J.)
Factual and Procedural Background
The assessee (a minor) claimed to have received gifts from two persons, Mr. Mohan and Mr. Arjundas (residents of Singapore), totaling Rs. 2,36,670. The amount was treated as income under section 68 of the Income-tax Act, 1961 and additions were made in assessment (assessment order dated March 25, 1986). The Commissioner of Income-tax (Appeals) upheld the addition. Penalty proceedings under Section 271(1)(c) were thereafter initiated by the Assessing Officer on the ground of concealment; the Assessing Officer levied penalty after recording factual findings (including searches and witness statements) that suggested the gifts were not genuine and that entries had been made under the advice of the natural guardian (father and natural guardian, Sri Radhakishandas V. Kalro). The Commissioner quashed the penalty order. The Revenue appealed; the Tribunal rejected the appeal. The Revenue then sought further review in the court delivering this opinion, which considered two questions of law referred by the Tribunal.
Legal Issues Presented
- Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that there is no concealment and penalty under Section 271(1)(c) is not leviable?
- Whether the Tribunal was right in law in holding that penalty under Section 271(1)(c) is not at all leviable on a representative assessee?
Arguments of the Parties
Appellant's (Revenue's) Arguments
- The Tribunal committed a serious error in holding there was no concealment; concealment is fully proved by the material on record and the Tribunal's finding of no concealment is factually and legally unsustainable.
- Given the proven concealment, penalty under Section 271(1)(c) was rightly levied and is in order.
- The representative of the assessee (natural guardian) is answerable for penalty and should not escape liability by virtue of having filed the return on behalf of the minor.
Respondent's Arguments
- The opinion records only that learned counsel for the respondent supported the order under challenge; no detailed respondent arguments are set out in the provided text.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Commissioner Of Income-Tax v. R. Srinivasan, [1997] 228 ITR 214 (Madras High Court) | That any sum payable by the guardian on behalf of the minor is recoverable under Section 162 of the Act, including penalty for default committed by the guardian; a guardian may be liable for penalty arising from defaults in relation to the minor. | The court relied on this authority to show that although a minor cannot be made directly liable for penalty, the guardian/representative may be subject to penalty and that omissions/commissions by a representative need not be fastened on the minor. |
| Kerala High Court ruling (as cited in the opinion; specific citation not provided) | The opinion records the Kerala High Court's view that an "individual" is different from a "person" in the context under discussion and that, accordingly, a minor cannot be saddled with penalty under the specific wording of Section 271(1)(c). | The court used this cited principle to support its conclusion that a minor does not fall within the scope of "person" for the purposes of Section 271(1)(c), and hence a minor cannot be made liable to pay penalty under that provision. |
| Allahabad High Court decision (as cited in the opinion; specific citation not provided) | That an assessment can be made on the representative-assessee in respect of a minor and that direct assessment can also be made on the minor (the decision did not address penalty liability of the minor). | The court noted this decision to distinguish between assessment procedure and penalty liability; the Allahabad ruling was observed as not addressing whether a minor could be penalized, and therefore did not resolve the representative's penalty liability issue in this case. |
Court's Reasoning and Analysis
The court proceeded by reviewing the factual and documentary material relied upon by the Assessing Officer and the sequence of proceedings:
- The Assessing Officer recorded several factual findings: the alleged gifts from Mr. Mohan and Mr. Arjundas (Singapore) amounting to Rs. 2,36,670; statements of persons (Smt. Vishibai, Sri Ramesh); results of a search in the case of Smt. Shobha R. Kalro; and the statement of Radhakishandas concerning the gifts.
- The Assessing Officer found the gifts could not be genuine, that the alleged donors had no normal contact with the assessee, and that entries were made under the advice of the natural guardian (father). On these bases the Assessing Officer rejected Explanation 1 to Section 271(1)(c) and imposed penalty for concealment/furnishing inaccurate particulars.
- The Commissioner (Appeals) set aside the penalty on the view that the Department had not discharged its burden. The Tribunal accepted the assessee's position that while credit entries might not be proved to the highest standard, the Department had not proved beyond all doubt that the amounts represented concealed income and that, for penalty purposes, evidence "to establish to the hilt" was unnecessary.
- The court disagreed with the Tribunal's approach. It held that the Assessing Officer had placed sufficient material on record to show concealment or furnishing of inaccurate particulars — materials which, in the court's view, the Assessing Officer was justified in relying upon. The court concluded that the Tribunal erred in finding that the Department had not discharged its burden and that the Tribunal's characterization of the material as insufficient was incorrect.
- Accordingly, on the first question the court found in favour of the Revenue: the evidence on record supported the Assessing Officer's conclusion of concealment and the levying of penalty under Section 271(1)(c) was justified on the facts of this case.
- On the second question (whether a minor can be saddled with penalty), the court examined statutory language and definitions: Section 271(1)(c) requires that the Assessing Officer or the Commissioner be satisfied that "any person" has concealed particulars etc.; "person" as defined in Section 2(31) was read carefully and the court concluded that a minor cannot be treated as a "person" for the purpose of imposing penalty under Section 271(1)(c). The court also considered age-based protection and supporting case law (Kerala High Court and Madras High Court decisions) and held that a minor cannot be made liable to penalty under Section 271(1)(c).
- The court then considered (and disagreed with) the Tribunal's narrower textual interpretation that the word "his" in Section 271(1)(c) refers only to the person who signs and files the return (the representative). The court observed that accepting the Tribunal's interpretation would enable a representative to act contrary to the statute and avoid penalty. It emphasized that a reasonable interpretation must promote the object of the Act (accurate returns and appropriate levy of tax/penalties).
- Because the Tribunal had not adequately considered the liability of a representative in the light of Chapter XV (Sections 159–162, dealing with legal representatives, representative assessee, liability, and recovery), the court directed that the Tribunal should reconsider the issue of the representative's liability to penalty. The court therefore did not finally answer the second question as to the representative's liability but remitted it for redecision by the Tribunal in light of Chapter XV.
- Practical directions were given: parties to appear without waiting for notice on May 14, 2007; the Tribunal to complete proceedings within six months of receiving a copy of the order.
Holding and Implications
Holding (core rulings):
- First question: Answered in favour of the Revenue — on the facts and materials on record, concealment (or furnishing of inaccurate particulars) was established and penalty under Section 271(1)(c) was leviable in this case.
- Second question (minor): A minor cannot be saddled with penalty under Section 271(1)(c) — no penalty can be levied directly on the minor on account of omissions or commissions attributable to others acting on the minor's behalf.
Implications and direct effects:
- The court reversed the Tribunal's conclusion that there was "no concealment" for the purpose of Section 271(1)(c) on the particular facts before it and validated the Assessing Officer's imposition of penalty (subject to further procedural outcomes on remand as to the representative).
- The court ruled that the minor himself cannot be made liable to pay penalty under Section 271(1)(c); however, the question whether the representative (guardian) who filed the return and acted on behalf of the minor is liable to penalty was not finally decided by the court and was remitted to the Tribunal for reconsideration in light of Chapter XV of the Income-tax Act (Sections 159–162 and related provisions).
- Practical procedural directions were given for expedited reconsideration by the Tribunal (appearance date and a six-month timeline for completion after receipt of the order).
- The opinion relies on prior High Court decisions for interpretative guidance; the court did not purport to lay down an entirely new principle of law but applied statutory text and existing authorities to the facts at hand and remitted the representative-liability question for fresh consideration.
Note: This summary strictly reflects the content and reasoning available in the provided opinion. No additional facts or external authorities beyond those cited in the opinion have been introduced.
R. Gururajan, J.:— The Income-tax Appellate Tribunal has chosen to refer the following two questions of law:
“1. Whether, on the facts and in the circumstances of the case, the Tribunal is right in law in holding that there is no concealment and penalty under Section 271(1)(c) is not leviable?
2. Whether, the Tribunal is right in law in holding that penalty under Section 271(1)(c) is not at all leviable on a representative asses-see ?”
2. The assessee claimed that he had received gifts from two persons, namely, Mr. Mohan and Mr. Arjundas, residents of Singapore. The amount so received was Rs. 2,36,670 and was treated as income under section 68 of the Income-tax Act, 1961. The addition was upheld by the Commissioner of Income-tax (Appeals). The Tribunal and this court rejected the claim of the assessee.
3. The Assessing Officer thereafter initiated penalty proceedings for concealment of income. There was no confirmation of the donors. The recipient was a minor and therefore, he could have received from someone who is known to the legal representative. The Assessing Officer was of the opinion that the legal representative could not bring on record any material to suggest that it was not really income that was concealed by the assessee. He invoked the provisions of Explanation 1 to the said section. The matter was taken in appeal. The appellate authority quashed the penalty order. The matter was taken to the Tribunal by the Revenue. The Tribunal has chosen to reject the appeal. It is in these circumstances, the Revenue is before us. Sri Indra Kumar, learned senior counsel would take us through the material on record to say that the Tribunal has committed a serious error both in law and on facts in holding that there is no concealment in the case on hand. He would refer to us the earlier proceedings and other material on record to contend that concealment is fully proved in the case on hand and that therefore, according to him, the finding of no concealment is factually and legally unsustainable. He therefore says that in the light of concealment, penalty levied is in order. He further elaborates by arguing that a representative of the assessee is answerable for penalty.
4. Per contra, learned counsel for the respondent would support the order.
5. After hearing, we have carefully seen the material on record. From the material on record, it is seen that addition was made by the Assessing Officer which was confirmed even by this court, Thereafter, the Assessing Officer initiated the penalty proceedings on the ground of concealment. He, after hearing, levied penalty in terms of Section 271(1)(c) of the Act. The Commissioner was of the view that certain additions were made and those additions were sustained after rejecting the explanation offered by the assessee based on the rules of evidence and the deeming provisions connected with income-tax assessment under section 68 or 69 of the Act. The Commissioner was of the view that that cannot be a basis for initiating penalty proceedings under Section 271(1)(c) of the Act. When the same was challenged, the Tribunal has chosen to accept the case of the assessee. Section 271(1)(c) would read as under:
“(1) If the Assessing Officer or the Commissioner (Appeals) in the course of any proceedings under this Act, is satisfied that any person—
(c) has concealed the particulars of his income or furnished inaccurate particulars of such income,
he may direct that such person shall pay by way of penalty,—
(i) ….
(ii) in the cases referred to in clause (b), in addition to any tax payable by him a sum of ten thousand rupees for each such failure;
(iii) in the cases referred to in clause (c), in addition to any tax payable by him, a sum which shall not be less than, but which shall not exceed three times, the amount of tax sought to be evaded by reason of the concealment of particulars of his income or the furnishing of inaccurate particulars of such income.”
6. Penalty is leviable in the event of concealment or in the event of furnishing inaccurate particulars of income. Explanation 1 would provide for an explanation in the matter. The Assessing Officer in his order has noticed the factual aspects of the matter. The Assessing Officer would notice the so called gift from Sri Arjundas and Sri Mohan from Singapore amounting to Rs. 2,36,670. The Assessing Officer also noticed the statement of Smt. Vishibai, Sri Ramesh etc. He has also noticed the search in the case of Smt. Shobha R. Kalro at Bangalore. He has also noticed the statement of Radhakishandas in the matter of gift. Thereafter, an assessment order was passed on March 25, 1986. The said order was subsequently considered. To the penalty proceedings, reply was submitted by the assessee. The Assessing Officer would notice that it has been found on an examination of Sri R.V Kalro and Smt. Shobha R. Kalro, that the gifts could not be genuine. He also noticed the alleged donors have no normal contact in the matter. He noticed that these amounts were brought in the guise of “gifts”. He also noticed that the return was filed by Sri. Radhakishandas V. Kalro, father and natural guardian of Master Sunil R. Kalro. He would notice that the books of account are written under his advice and the entry regarding the amount received by draft stated to be gift in the capital account is also made under his advice. The explanation, to say the least, cannot be accepted in the light of a detailed examination of facts by the Assessing Officer. It cannot be said that there is no concealment in the case on hand. It also cannot be said that the assessees has furnished accurate particulars of income. On the other hand, the assessee has chosen to furnish inaccurate particulars by way of concealment, as we see from the material on record. The Assessing Officer was therefore right in not accepting Explanation 1 to Section 271(1)(c) of the Act. When this order was challenged, the Commissioner has ruled that the Department has not discharged its burden in the case on hand. The order of the Assessing Officer would clearly go to show that the assessing authority has chosen to discharge his burden by way of material on record. The Commissioner, in our view, is not correct in holding that the Assessing Officer is not justified in imposing penalty. When this order was challenged by the Revenue, the Tribunal noticed various aspects of the matter. In fact, learned counsel for the assessee before the Tribunal has argued that although the assessee might not have been able to prove the credit entries with sufficient evidence at the same time again the Department has also no sufficient evidence to prove that the amounts really represent the assessee's concealed income for the year. The Tribunal notices in paragraph 6 that the appellate authority has not cared to make any detailed discussion in the matter. It also notices that the explanation furnished by the assessee may not fully substantiate. The Tribunal also notices that the addition is sustainable on the ground of preponderance. But the Tribunal particularly would hold that the Department has not to come up with much more evidence to establish to the hilt that the amount represented concealed income of the assessee for the year under consideration. Evidence to establish to the hilt is unnecessary for the purpose of levy of penalty. Levy of penalty is available under Section 271(1)(c). All that the section requires is to consider the explanation and also proving by the Department with regard to concealment in the case on hand. Materials are staring against the assessee. Therefore, the findings of the Tribunal that the Department has not discharged its duty of concealment in the light of the detailed order of the Assessing Officer and in the light of the staring material available on record. This is not a case of “no concealment” or of “no inaccurate” particulars of income in terms of Section 271(1)(c) of the Act. In these circumstances, we are of the view that the first question has to be answered in favour of the Revenue in the light of the material on record and on the facts and circumstances of this case.
7. In so far as the second question is concerned, we see that admittedly, the assessee is a minor. The natural guardian has made a statement that the whole thing was done under his advice. Section 271(1)(c) would provide for penalty under the Act in the event of the Assessing Officer or the Commissioner being satisfied that any person has failed to comply with a notice under sub-section (1) of section 142 or sub-section (2) of section 143 (or fails to comply with a direction issued under sub-section (2A) of section 142).
8. “Person” has been defined under section 2(31). A careful reading of the definition of person would show that a minor cannot said to be a person for the purpose of Section 271(1)(c) of the Act. Even otherwise in our view a minor has to be protected on account of the age factor. In fact several other enactments would also provide sufficient safety to the minor acts. Therefore, despite the strong arguments of Sri Indra Kumar, learned senior counsel, we are of the view that a minor cannot be saddled with any penalty for any omission and commission committed by others acting on behalf of the minor.
9. In fact, the Kerala High Court in (sic) has ruled that an individual is different from a person. Though, a minor can be an assessee but in the light of the wordings of the “person” under Section 271(1)(c), the minor cannot be saddled with penalty.
10. In fact, the Madras High Court in Commissioner Of Income-Tax v. R. Srinivasan, [1997] 228 ITR 214 has ruled that any sum payable by the guardian on behalf of the minor is recoverable under section 162 of the Act by the guardian including penalty for the default committed by him. The logic is simple. Any omission or commission committed by a representative or a guardian cannot be fastened on the minor in terms of the Act. Therefore, we deem it proper to hold that no penalty can be levied on the minor.
11. The next question is as to whether the representative is answerable to the penalty. Chapter XV deals with liability in special cases. Section 159 deals with legal representatives. Section 160 deals with representative assessee and section 161 deals with liability of a representative assessee. Section 162 provides for recovery of tax by the representative of the assessee.
12. In the case on hand, penalty is levied by the Assessing Officer. The Appellate Commissioner has set aside the same. The Tribunal would hold that the expression “his” as appeared in Section 271(1)(c) clearly denotes the income in respect of the person who signs and files the returns. In the instant case, the representative assessee is that person. The assessment is however liable to be made in respect of the income of the beneficiary and if any penalty is levied, the beneficiary alone would be subject to such penal measure. If in the return of income filed by the representative assessee on behalf of the beneficiary, some concealment is made, that concealment will be in respect of the income of the beneficiary. The Tribunal was of the view that since the beneficiary himself does not file the return, he would not come within the ambit of the expression “his income” as appearing in Section 271(1)(c) of the Act. We are not in agreement with the interpretation placed by the Tribunal. The interpretation of the Tribunal if accepted would result in the representative acting contrary to the statute and getting over the levy of penalty. A reasonable interpretation has to be given with a view to achieve the object of the Act. The object of the Act is to obtain return with accurate particulars for the purpose of levy of tax. Therefore, in fact, the Allahabad High Court has chosen to say that an assessment can be made on the representative-assessee in respect of a minor and also a direct assessment can be made on the minor. But however, the Allahabad High Court has not chosen to say anything with regard to liability of the minor in the matter of penalty. The Madras High Court has however chosen to consider the penalty which could be imposed on the guardian. The Madras High Court (see [1997] 228 ITR 214) after noticing sections 162 and 271 has ruled that (page 220) : “even assuming that the guardian is not entitled to recover the penalty paid under section 271(1)(a) of the Act from the minor's estate, that would not mean that no penalty is imposable on the guardian for the delay in filing the returns for the minor.” Even sections 160 and 161 would deal with representative. Since the Tribunal has not considered this aspect of the matter, we deem it proper to direct the Tribunal to reconsider the liability of a representative with regard to penalty in the given circumstances in the light of Chapter XV of the Income-tax Act. The second question is not answered and the matter is remitted back for redecision. Parties are to appear without waiting for any notice on May 14, 2007. The Tribunal is to complete the proceedings within six months from the date of receipt of a copy of this order.
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