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  • section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as the Act), the Income-tax
  • SECTION 68 INCOME TAX ACT 1961
  • INCOME TAX ACT 1922
  • provisions of section 297(2)(d)(ii)
  • provision of section 297(2)(d)(ii).
  • section 147 of the Income Act
  • provisions of this Act (1961)
  • Bihar Sales-tax Act
  • section 297(2)(d)(ii)
  • section 297(2)(d)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as the Act), the Income-tax
  • SECTION 68 INCOME TAX ACT 1961
  • INCOME TAX ACT 1922
  • provisions of section 297(2)(d)(ii)
  • provision of section 297(2)(d)(ii).
  • section 147 of the Income Act
  • provisions of this Act (1961)
  • Bihar Sales-tax Act
  • section 297(2)(d)(ii)
  • section 297(2)(d)
Smart Summary

Judgment Summary: Reference under Section 256(1) — Income-tax Appellate Tribunal, Patna Bench

Factual and Procedural Background

This matter arises from a reference under section 256(1) of the Income-tax Act, 1961 from the Income-tax Appellate Tribunal, Patna Bench. The Tribunal referred two questions of law to the Court concerning (1) whether sales-tax liability should be excluded from gross turnover to compute gross profit as shown in the trading account, and (2) whether the provisions of section 68 of the Income-tax Act, 1961 applied to certain cash credits appearing in accounting years relevant to assessment year 1961-1962 and earlier years.

The assessment year primarily in issue was 1958-1959. The assessee followed a mercantile system and was a dealer in foodgrains, sugar and other goods. In the original assessment the assessee disclosed a turnover; subsequently certain books were seized by Sales-tax authorities, and the Income-tax Officer (ITO) made an assessment estimating profits at a rate of 5% (under section 145 principles), after finding that the balance-sheet and day-to-day stock register were not produced. The ITO deducted Rs. 51,607 (characterised by him as sales-tax liability reducing gross profit) and made additions including unexplained cash credits totalling Rs. 85,149 and other additions to reach the estimated profit level.

On appeal, the Appellate Assistant Commissioner upheld the estimate of profits but disagreed with the ITO's deduction of the sales-tax from gross profit and deleted several additions relating to cash credits (including amounts of Rs. 20,000, Rs. 11,000, Rs. 32,344 and other items). Both the Department and the assessee appealed to the Tribunal. The Tribunal held that sales-tax was a business liability and should not reduce trading results in the manner adopted by the ITO; it also held that the old Income-tax Act (1922 Act) governed the re-opened proceedings and that section 68 of the 1961 Act did not apply to the cash credits in question. The Department sought to rely on section 297(2)(d)(ii) of the 1961 Act to argue that all provisions of the new Act should apply in reassessment; the Tribunal rejected that contention. The matter was then referred to this Court.

Legal Issues Presented

  1. Whether, on the facts and in the circumstances of the case, the Tribunal was correct in holding that the amount of sales-tax liability has to be excluded from the gross turnover to arrive at the gross profit disclosed in the trading account?
  2. Whether, on the facts and in the circumstances of the case, the Tribunal was correct in holding that the provisions of section 68 of the Income-tax Act, 1961 were not applicable for considering the cash credits appearing in the accounting years relevant to the assessment year 1961-1962 and earlier years and in deleting the additions of the cash credits amounting to Rs. 31,000 and Rs. 32,344?

Arguments of the Parties

Department / Revenue

  • The Departmental representative argued that section 297(2)(d)(ii) of the 1961 Act makes "all the provisions of this Act" applicable to reassessments of escaped income for years prior to 1962-63, and therefore section 68 (which deals with unexplained cash credits) should apply to the re-opened proceedings under section 148 (referred to in submissions as proceedings under section 147/148).
  • The Department further submitted that a registered dealer under the Bihar Sales-tax Act who collects sales-tax from customers holds that amount on behalf of the sales-tax department so that the collected amount is neither income nor expenditure of the dealer; only excess or shortfall would affect the dealer's income or liability. The Department also argued that sales-tax should be excluded to find the actual margin of profit on trading and that inclusion would give a wrong picture of trading results.
  • It was urged that the rate of 5% used by the ITO to estimate gross profit was reasonable.

Assessee

  • The assessee (as accepted by the Appellate Assistant Commissioner and the Tribunal) contended that sales-tax liability arising on sales during the relevant previous year is a business liability/expenditure deductible in computing profits under mercantile accounting principles and therefore must be excluded from turnover/gross profit calculation in the manner claimed.
  • Regarding the cash credits, the assessee's position (accepted by the Appellate Assistant Commissioner and Tribunal) was that the credits related to earlier accounting years or to the accounting year ending before the assessment year in question and, under the law applicable to re-opened proceedings (the old 1922 Act), such amounts could only be assessed in the appropriate assessment year (e.g., 1957-1958) and not in assessment year 1958-1959; hence the additions should be deleted.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Kedarnath Jute Mfg. Co. Ltd. v. Commissioner of Income-tax (Central), Calcutta, 82 I.T.R 863 (Supreme Court) That sales-tax payable or payable in respect of sales is a business expenditure deductible from profits under mercantile accounting; profits to be assessed must be real profits ascertained on ordinary commercial accounting principles. The Court relied on this authority to hold that sales-tax liability must be excluded from gross turnover to arrive at gross profit; it supported the Tribunal's conclusion on deductibility.
Addl. Commissioner of Income-tax v. T. Nagireddy and Co., 105 I.T.R 669 Reiteration of the principle laid down in Kedarnath Jute regarding deductibility of sales-tax and commercial accounting principles. The Court cited it as confirming the principle that sales-tax is a business expenditure deductible from profits.
Chowringhee Sales Bureau P. Ltd. v. Commissioner of Income tax, West Bengal, 87 I.T.R 542 Referenced by Departmental counsel in support of their submission (nature of relevance not accepted by the Court). The Court stated this decision was not relevant for the purpose at hand and did not adopt it in its reasoning.
Sinclair Murray and Co. P. Ltd. v. Commissioner of Income-tax, Calcutta, 97 I.T.R 615 Referenced by Departmental counsel in support of their submission (nature of relevance not accepted by the Court). The Court indicated this decision was irrelevant to the present issues and did not base its decision on it.
Bhogilal Virchand v. The Commissioner of Income-Tax, Poona, 127 I.T.R 591 Held that section 68 of the 1961 Act is a charging provision in respect of unexplained cash credits and that words in section 297(2)(d)(ii) referring to "all provisions" relate to machinery of assessment and not substantive provisions creating rights or liabilities. The Court relied on this reasoning to conclude that substantive provisions like section 68 cannot be imported into reassessments governed by the 1922 Act by virtue of section 297(2)(d)(ii); it supported the Tribunal's view that s68 did not apply to the re-opened assessment.
Commissioner of Income-tax v. Dharamchand Anandkumar, 128 I.T.R 219 Decision supporting the view that substantive provisions of the new Act are not made applicable to reassessments under the old Act merely by section 297(2)(d)(ii), which refers to machinery for assessment. The Court cited this decision as one among several supporting the conclusion that s68 (a substantive charging provision) could not be applied in re-opened proceedings governed by the 1922 Act.
Commissioner of Income-tax v. N.L. Satyanarayan Setty, 129 I.T.R 226 Affirmed the principle that the phrase in section 297(2)(d)(ii) relates to machinery and not substantive provisions of the new Act. The Court relied on it as part of the body of authority confirming that substantive provisions like s68 are not importable into reassessments under the old Act.
Govinddas v. Income-tax Officer [103 I.T.R 123 (S.C.)] Held that "all the provisions of this Act shall apply accordingly" in section 297(2)(d)(ii) refer only to the machinery for assessment and do not import substantive provisions of the new Act; 'accordingly' means 'for the purpose of assessment'. The Court treated this Supreme Court authority as decisive support for the proposition that the machinery alone is made applicable and not substantive charging provisions like section 68.
Ganga Properties v. Income-tax Officer, 118 I.T.R 999 Listed among decisions supporting the limited application of section 297(2)(d)(ii) to procedural machinery rather than substantive provisions. Used as part of the body of precedent supporting the Court's conclusion regarding the inapplicability of section 68 to the re-opened proceedings in issue.
Sahinganj Electric Cables Pvt. Ltd., 115 I.T.R 408 Listed among supportive authorities on the scope of section 297(2)(d)(ii) and non-application of substantive provisions of the 1961 Act to reassessments under the old Act. Relied on together with other decisions to uphold the Tribunal's and Appellate Assistant Commissioner's deletions of additions based on the old Act's applicability.
Commissioner of Income-Tax, Bihar v. Hari Prasad Chaudhary (Taxation Case No. 24 of 1974) — Bench decision of this Court (decided 14.12.1982) Reviewed the cases cited and supported the conclusion that section 297(2)(d)(ii) applies to procedural machinery and not substantive charging provisions of the 1961 Act. The Court referred to this review as further support for rejecting the Department's contention that substantive sections like section 68 could be applied to reassessments governed by the 1922 Act.

Court's Reasoning and Analysis

The Court proceeded in two main strands of analysis corresponding to the two referred questions:

  1. Sales-tax and gross profit calculation:
    • The Court accepted the undisputed factual background that the assessee followed mercantile accounting and that sales-tax liability arises on sales subject to sales-tax by operation of law (even if quantification may await assessment proceedings).
    • The Court reiterated that profits to be assessed must be real profits ascertained by ordinary commercial trading and accounting principles; under mercantile accounting a business liability such as sales-tax paid or payable is a deductible business expenditure.
    • Relying on Kedarnath Jute Mfg. Co. Ltd. and the subsequent confirmation in Addl. Commissioner v. T. Nagireddy and Co., the Court held the Tribunal was correct to treat sales-tax as a business liability deductible for the purpose of arriving at the gross profit disclosed in the trading account; consequently the ITO was wrong to reduce the assessee's shown gross profit by the sales-tax in the manner adopted to make his addition.
    • The Court also noted that a late-raised technical argument by Departmental counsel — that a registered dealer holding separate sales-tax collections implies those amounts are neither income nor expenditure — had not been raised earlier in proceedings and was first urged before this Court; the Court did not accept that late point as altering the result.
  2. Applicability of section 68 to cash credits in re-opened proceedings:
    • The Court examined the Department's contention that, because the proceedings had been re-opened, section 297(2)(d)(ii) made "all the provisions of this Act (1961) shall apply accordingly" and therefore s68 should govern the cash credits in the re-opened assessment.
    • The Court analysed the character of section 68 and noted that it is a substantive charging provision introduced in the 1961 Act that gives statutory recognition to treating unexplained cash credits as chargeable to tax in the relevant previous year.
    • The critical interpretative issue was whether section 297(2)(d)(ii) was intended to import substantive provisions like s68 into reassessments that are otherwise governed by the 1922 Act, or whether the phrase "all the provisions of this Act shall apply accordingly" was limited to the machinery/procedural aspects of assessment.
    • The Court relied on a line of authorities (including Bhogilal Virchand, Dharamchand Anandkumar, N.L. Satyanarayan Setty, Govinddas (S.C.), Ganga Properties, Sahinganj Electric Cables and the reviewed Bench decision in Commissioner of Income-Tax, Bihar v. Hari Prasad Chaudhary) that uniformly held that the words in section 297(2)(d)(ii) refer only to the machinery of assessment and do not import substantive provisions which create rights or liabilities.
    • Applying those precedents, the Court concluded that section 68 — being substantive — could not be applied to re-opened assessments governed by the old 1922 Act; thus the cash credits in question could not be made chargeable in assessment year 1958-1959 on the basis of section 68, and the Tribunal was correct to delete the additions.

Holding and Implications

Holding:

Both questions are answered in favour of the assessee and against the Revenue.

More specifically:

  • On sales-tax: The Tribunal was correct in holding that the amount of sales-tax liability must be excluded from gross turnover to arrive at the gross profit disclosed in the trading account; sales-tax is a business liability/expenditure deductible under mercantile accounting principles.
  • On section 68 and cash credits: The Tribunal was correct in holding that the provisions of section 68 of the Income-tax Act, 1961 were not applicable to consider the cash credits appearing in the accounting years relevant to assessment year 1961-1962 and earlier years, and in deleting the additions of cash credits amounting to Rs. 31,000 and Rs. 32,344 (and other contested additions as recorded in the Tribunal/Appellate Assistant Commissioner's orders).

Direct consequences and costs:

  • The assessment additions challenged by the assessee (as described) are disallowed to the extent set out by the Tribunal and Appellate Assistant Commissioner in the facts of this case.
  • The assessee is entitled to costs; hearing fee of Rs. 250 was awarded.

Broader implications: The Court applied established precedent to resolve the issues; the decision confirms the existing line of authority limiting the operation of section 297(2)(d)(ii) to procedural/machinery provisions and preserving the non-application of substantive provisions (like section 68) to reassessments governed by the 1922 Act. The opinion does not purport to lay down a novel principle beyond these applications.

    The Commissioner Of Income Tax, Bihar, Patna v. Kashiram Agrawalla Opposite Party.

    Ashwini Kumar Sinha, J.:— In a reference under section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’), the Income-tax Appellate Tribunal, Patna Bench, ‘A’, Patna, has referred the following questions of law for the opinion of this Court:—

    “(1) whether on the facts and in the circumstances of the case, the Tribunal was correct in holding that the amount of Sales-tax liability has got to be excluded from the gross turnover to arrive at the gross profit disclosed in the trading account?

    (2) whether on the facts and in the circumstances of the case, the Tribunal was correct in holding that the provisions of section 68 of Income-tax Act 1961, were not applicable for considering the cash credits appearing in the accounting years relevant to the assessment year 1961-1962 and earlier years and in deleting the additions of the cash credits amounting to Rs. 31,000 and Rs. 32,344?”

    2. I may take the facts from the statement of the case. The assessment year involved is 1958-1959. The method of accounting followed by the assessee is admittedly a merchantile system. The assessee is a dealer in foodgrains, sugar and other goods. The Income-tax Officer found that in the original assessment in this case, the turn-over had been disclosed at Rs. 3,67,560/-. Later on, certain books of accounts were seized by Sales-tax authorities and on the basis of that, an assessment was made by the Income-tax Officer by estimating the profits on the suppressed business. This assessment was set aside in appeal by the Tribunal who had directed the books to be examined and a balance-sheet to be prepared. As the balance-sheet was not filed before the Income-tax Officer and as no day-to-day stock register was produced before him and also as the applicability of the provisions of section 145 was not disputed as stated before the appellate Assistant Commissioner, the Income-tax Officer proceeded to assess the income by adopting a rate of gross profit of 5 per cent. However, while making an addition, the Income-tax Officer took the view that the gross profit shown by the assessee at Rs. 1,12,910/- on a turnover of Rs. 29,22,074/- was not correct gross profit. According to him, the gross profit should have been reduced by an amount of Rs. 51,607/- which represented the sales-tax liability. On this calculation, the Income-tax Officer arrived at a gross profit of Rs. 61,303/- as disclosed by the assessee's books. The Income-tax Officer, therefore, made an addition of Rs. 82,220/- to bring the gross profit to the level of 5 per cent. The Income-tax Officer further found several cash credits for which he did not find satisfactory explanation. Some of these credits were in the capital account where as certain others were in the account of Smt. Sarbati Devi and Ganga Sahay Ram Chandra as well as in the account named ‘Cash from Home’. There were also credits in the account of Sri Satyanarain of Jharia and Rs. 11,000/- as realisation from the debsors. The details of these credits are given in the order of the Income-tax Officer and he made an addition of Rs. 85,149/- as income from other sources. A copy of the order of the Income-tax Officer has been marked as Annexure ‘A’ to the statement of this case.

    3. The matter came up before the Assistant Commissioner and he upheld the action of the Income-tax Officer in not accepting the book results and in estimating the profits. The Appellate Assistant Commissioner considered the estimate made to be reasonable. However, the Appellate Assistant Commissioner held that the sales-tax liability was not to be deducted from the gross profit and he held that the amount of Rs. 51,607/- should have been allowed as sales-tax liability in determining the income of this year. The Appellate Assistant Commissioner, therefore, reduced the addition of Rs. 33,194/- by adopting the gross profit as shown by the assessee at Rs. 1,12,910/- and thus he allowed a relief of Rs. 49,026/-.

    4. Regarding the income from other sources, the Appellate Assistant Commissioner found that the credit of Rs. 11,000/- as claimed by the assessee as realised from the debtors of the cloth business appeared on 10th January, 1957. The deposited in the name of Sri Satyanarain Pd. of Jharia to the extent of Rs. 20,000/- appeared in the books on 9th January, 1957. The assessee was following Diwali Accounting Year and the accounting Year and the accounting year of the assessee ended on the 22nd October, 1957. The Appellate Assistant Commissioner accepted the argument advanced on behalf of the assessee that these credits were assessed as income from other sources and for income from other sources, no separate books were being maintained. It was, therefore submitted that the assessment of these amounts could be made only under the provisions of the Income-tax Act, 1922 and according to the legal position, under the old Act, these credits could be considered for assessment only in the assessment year 1957-1958. The Appellate Assistant Commissioner held that in respect of the income from the undisclosed sources, the accounting year should be taken as business year and on this basis, he deleted the addition of Rs. 20,000/- and Rs. 11,000/- from the assessment. The Appellate Assistant Commissioner, for the reasons given in his order, also deleted the addition of Rs. 32,344/-. Regarding the amount in the account of Smt. Saibati Devi, the Appellate Assistant Commissioner agreed with the submission advanced on behalf of the assessee and deleted that addition also. ‘With regard to the addition of Rs. 4,712/- which was shown as ‘Cash from home’, the Appellate Assistant Commissioner held that this amount should be taken as having been received from trading income which had not been fully shown in the books. He, therefore, deleted this addition also. A copy of the order of the Appellate Assistant Commissioner has been marked Annexure ‘B’ to this Statement of the ease.

    5. Thereafter, the Department as well as the assessee both appealed against the order of the Appellate Assistant Commissioner and both the matters were heard together by the Tribunal. The Tribunal considered the question regarding reducing the gross profits by the amount of sales-tax and the Tribunal held that the gross profit shown by the assessee at Rs. 1,12,910/- should not have been reduced by the Income-tax Officer by deducting the sale-tax from the turn-over as well as the gross profits. According to the Tribunal, the sales-tax was a business liability to be allowed as a deduction in the profit and loss account and on the facts of the case, it could not go to reduce the trading results in the foodgrains. Thus, the Tribunal upheld the order of the Appellate Assistant Commissioner regarding the adjustment of the sales-tax.

    6. Regarding the cash credits, the Tribunal upheld the order of the Appellate Assistant Commissioner in deleting these amounts and held that while making the assessment in the assessment year 1958-1959, the provisions of the old Act were applicable.

    7. The attention of the Tribunal was drawn by the Departmental Representative to the provision of section 297(2)(d)(ii). This provision lays down that in the case of an escapement of income, notice under section 48 should be issued in respect of proceedings for the assessment years prior to the assessment year 1962-1963, and

    “all the provisions of this Act (1961) shall apply accordingly.”

    8. According to the Department, this provision would make section 68 applicable to any proceeding re-opened under section 148. The Tribunal did not accept this argument of the Departmental Representative. The Tribunal has observed that the law does not provide that an income which could not have been brought to charge in the original proceedings as it fell out of the accounting year would become chargeable in that very assessment year only because the proceedings had been re-opened under section 148. According to the Tribunal, the provisions of section 297(2)(d)(ii) refer only to the procedural law laid down in the Act. The Tribunal further held that the position of cases covered by section 297(2)(d) and the cases covered by section 297(2)(d)(ii) would be the same and any other interpretation would create anomalies. In this view of the matter, the Tribunal held that the credits in question did not fall in the financial year 1957-1958 and they could not be re-assessed as income from undisclosed sources to the assessment year 1958-1959.

    9. With regard to the addition of Rs. 32,344/-, the Tribunal referred to the fact that these credits appeared on dates prior to 31st of March, 1957 and, therefore, could not be assessed in the assessment year 1958-1959. The Tribunal further considered the addition of Rs. 4,712/- and found that these amounts were deposited in the capital account on various dates and the Appellate Assistant Commissioner had deleted the addition on the ground that various additions have been made to the trading results and a further profit of Rs. 5,352/- had been added by the Appellate Assistant Commissioner out of the goods transferred by the old firms. The Tribunal agreed with the Appellate Assistant Commissioner that the profit from the old firms had not been credited in the books and, therefore, it could have been credited directly in the capital account. The Tribunal, therefore, confirmed the deletion of these additions. Thus, in the result, the Tribunal allowed in part, the appeal of the assessee and the appeal of the Department. A copy of the order of the Tribunal has been marked Annexure-‘C’ to the statement of case.

    10. Learned counsel appearing for the Department has contended that a registered dealer under the Bihar Sales-tax Act is authorised to collect sales-tax on the sales by him from the customers and if the amount is collected which belongs to the sales-tax department, then that amount is neither an income nor an expenditure. It is only the excess amount which will be either income or the short fall will be the liability of the assessee. The learned counsel appearing for the Department has contended before us that in the instant case, the sales-tax amount was collected by the assessee and shown separately and hence it was neither an income nor expenditure. I may state here that this point was never raised at any stage and the learned Senior Standing Counsel has urged this point for the first time before this Court in course of hearing of this case, which is not permissible. Learned counsel appearing for the Department has further submitted that the sales-tax had to be excluded to find out the actual margin of profit on the trading commodities and the inclusion of the sales-tax gave a wrong picture of the result shown. He further submitted that the rate of 5 per cent was reasonable.

    11. It is well settled that the momenta dealer made either purchases or sales which was subject to sales-tax the obligation to pay the tax arose. Although that liability could not be enforced till quantification was effected by the assessment proceeding, the liability for payment of tax was independent of the assessment. It is further well settled that the assessee, who had followed a mercantile system of accounting, was entitled to deduct from the profits and gains of its business liability to sales-tax which arose on tales made by it during the relevant previous year. It is further well settled that the amount of sales-tax paid or payable by the assessee is a business expenditure. The profits of business which are to be assessed to tax must be real profits and they have to be ascertained on ordinary principle of commercial trading and commercial accounting. If reference to a case is needed, reference may be made to the case of Kedarnath Jute Mfg. Co. Ltd. v. Commissioner of Income-tax (Central), Calcutta, 82 I.T.R 863 (Supreme Court). To the same effect is the decision in the case of Addl. Commissioner of Income-tax v. T. Nagireddy and Co. (105 I.T.R 669) in which the principle laid down in Kedarnath Jute Mfg. Co. Ltd. v. Commissioner of Income-tax (Central) Calcutta [82 I.T.R 363 (Supreme Court)] has been reiterated. The learned Senior Standing Counsel for the Department has tried to persuade me to accept his submission and, in support of his submission, has tried to press into service the case of Chowringhee Sales Bureau P. Ltd. v. Commissioner of Income tax, West Bengal, (87 I.T.R 542) and the case of Sinclair Murray and Co. P. Ltd. v. Commissioner of Income-tax, Calcutta (97 I.T.R 615), but in my opinion, these decisions are irrelevant for the purpose at hand.

    12. Thus in view of what has been held in the case of Kedarnath Jute Mfg. Co. Ltd. v. Commissioner of Income tax (Central), Calcutta [82 I.T.R 363 (S.C)] (supra) the Tribunal was correct in holding that the amount of sales-tax liability had got to be excluded from the gross turn-over to arrive at a gross profit disclosed in the trading income.

    13. Coming to the second point, the learned Senior Standing Counsel for the Department submitted that this was a proceeding under section 147 of the Income Act and in view of this, all the provisions of the new Act would apply. The learned Senior Standing Counsel submitted that all the provisions of the new Act would apply in a case where proceeding was re-opened under section 148 and, therefore, submitted that the provisions of section 68 would also apply and the credit appearing in the books of assessee in the previous year would be assessable to tax in the assessment year 1958-1959.

    14. In my opinion, there is no force in the submission advanced by the learned Senior Standing Counsel appearing for the Department. It may be pertinent to note that there was no provision in the 1922 Act corresponding to section 68 of the Act. Nonetheless, this section gives statutory recognition to the principle that the cash credits which were satisfactorily explained may be assessed as the income. But, it has now been well settled that in two respects this section has changed the law which prevailed in the 1922 Act. One of the committed changes which is significant is that under the 1922 Act, it was held that where a large number of cash was credited on the very first day of the accounting year, and comsidering the extent of the business, it is not possible that the assessee earned such an amount in the course of one day, the amount cannot be assessed as the income of the assessee on the first day on which he had credit in the books of account. But in the present section even in the case of unexplained cash credit for the accounting year for which the books of accounts are maintained, the matter of inconvenience, therefore, has to give a go by to this statutory change. The question arises as to whether section 297(2)(d)(ii) of the Act can be said to save the operation of section 68 of the Act although introduced for the first time in the Act by holding that it was a matter of mere procedure or the machinery for the purpose of assessment and not a substantive right or liability either conferred on or chargeable against the assesse. Cases in this regard are unanimous and no decision has struck any discordant note. Reference be made to the case of Bhogilal Virchand v. The Commissioner of Income-Tax, Poona (127 I.T.R 591) wherein a Bench of the Bombay High Court held that the effect of section 68 is that statutorily a sum which is found are lied in the books of the assessee maintained for any previous year in respect of which either the assessee offers no explanation or the explanation offered by him is not accepted by the Income-tax Officer is to be charged to income-tax as the income of the assessee of that previous year. Therefore, section 68 is a charging provision in so far as the particular sum, which is a subject of legislation, is concerned. As a necessary corollary, if has further been held that the words “all provisions of this Act shall apply accordingly” occurring in section 297(2)(d)(ii) of the Act refer only to the machinery provided in that Act for the assessment of escaped income and that they do not apply to the substantive provisions of the new Act which create rights or liabilities. It has further been held that section 68 of the Act being a substantive charging section, it cannot be applied to a case of re-assessment governed by the 1922 Act. To the same effect, numerous decisions have taken the view, as for Commissioner of Income-tax v. Dharamchand Anandkumar (128 I.T.R 219), Commissioner of Income-tax v. N.L Satyanarayan Setty(129 I.T.R 226), Govinddas v. Income-tax Officer [103 I.T.R 123 (S.C)], Ganga Properties v. Income-tax Officer (118 I.T.R 999) and Sahinganj Electric Cables Pvt. Ltd. (115 I.T.R 408). In the Supreme Court case of Govinddas v. Income Tax Officer [103 I.T.R 123 (S.C)] (supra) it was held that the words “all the provisions of this Act shall apply accordingly” in clause (ii) of section 297(2)(d) of the Act merely refer to the machinery provided in the new Act for the assessment of escaped income and that they do not import any substantive provisions of the new Act which create rights or liabilities. The Supreme Court has further held in this case that the word ‘accordingly’ in the context means nothing more than ‘for the purpose of assessment’ and it clearly suggests that the provisions of the new Act which are made applicable are those relating to the machinery of assessment. The point is again squarely coveted by the judgment in the case of The Commissioner of Income-Tax, Bihar v. Hari Prasad Chaudhary (Taxation Case No. 24 of 1974 a Bench decision of this Court decided on 14th December, 1982) wherein the cases referred to above have been reviewed. Thus, the submission advanced on behalf of the Department by the learned Senior Standing Counsel fails.

    15. In the result I answer both the questions in affirmative in favour of the assessee and against the Revenue and I hold that on the facts and in the circumstances of the case, the Tribunal was correct in holding that the amount of sales-tax liability has got to be excluded from the gross turn-over to arrive at the gross profit disclosed in the trading account and I further hold that on the facts and in the circumstances of the case, the Tribunal was correct in holding that the provisions of section 68 of the Income-tax Act 1961, were not applicable for considering the cash credits appearing in the accounting years relevant to the assessment year 1961-1962 and earlier years and in deleting the additions of the cash credits amounting to Rs. 31,000/- and Rs. 32,344. The assessee will be entitled for cost. Hearing fee Rs. 250/-.

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    Comments

    The Commissioner Of Income Tax, Bihar, Patna v. Kashiram Agrawalla Opposite Party.
    (Mar 22, 1983)