Citation Codes

Equivalent Citations

citation codes

Judges

Acts

section 66(1) of the Indian Income-tax Act, 1922 (11 of 1922),
provisions of sub-section (3) of section 25A)
provisions of sub-section (1) of section 25A
section 34(3) of the Cochin Income-tax Act
5, 1943. Sub-section (3) of section 25A
sub-section (1) of section 14,
section 28(1) (c),

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Smart Summary

Structured Summary of the Opinion (question referred under s.66(1) — interpretation of s.25A(3) vis-à-vis s.28(1)(c))

Factual and Procedural Background

The following factual and procedural chronology is taken directly from the provided opinion:

The assessee was a registered Hindu undivided family (HUF). Assessment for the year ending 1954–55 under section 23(3) was completed on 30 September 1954.
On 31 March 1956 the HUF disrupted (partition in fact). A registered partition deed was executed on 1 December 1956 and other documentary evidence (including a Gazette notice of 20 April 1956) was produced.
On 29 September 1958 an Income-tax Officer initiated action under section 34 having come to know of substantial undisclosed income.
During assessment for 1957–58 the assessee filed (13 March 1957) an application under section 25A seeking acceptance of partition with effect from 31 March 1956. Notices were issued to other family members on 22 March 1957 under the proviso to s.25A(1), but no final order under s.25A(1) had been recorded at that stage.
On 1 October 1958 a notice under section 28 was issued calling on the assessee to show cause why penalty under s.28(1)(c) should not be levied for concealment or furnishing of inaccurate particulars; by order dated 26 November 1958 (erroneously referred to elsewhere as 13 February 1959) a penalty of Rs. 60,000 was imposed.
The assessee appealed against the penalty order to the Appellate Assistant Commissioner on 11 March 1959. While that appeal was pending, the Income-tax Officer passed an order dated 29 January 1960 under s.25A(1) recording that partition had taken place with effect from 31 March 1956.
The Appellate Assistant Commissioner, relying on the s.25A(1) order, set aside the penalty by a detailed order dated 9 March 1962. The Department's appeal was allowed by the Tribunal (order dated 1 June 1963), which concluded that no s.25A(1) order had been passed at the time the penalty was levied and that s.25A(3) had not been properly understood by the Appellate Assistant Commissioner. The Tribunal then referred the stated question to this Court under s.66(1).

Legal Issues Presented

Whether, on the facts and in the circumstances of the case, the imposition of penalty under section 28(1)(c) on 13 February 1959 is bad in law because the assessee Hindu undivided family had already disrupted on 31 March 1956?

Arguments of the Parties

Appellant (Revenue) — Principal submissions (as recorded)

Mr. D. N. Awasthy (for the Commissioner) argued that the Income-tax Officer's order imposing penalty was valid and within jurisdiction because, at the time the penalty order was passed, no order under s.25A(1) had been recorded; accordingly the assessing authority had to "ignore" the disruption and proceed against the HUF as existing for purposes of s.28(1)(c).
The revenue urged that s.25A(3) should operate so as to deem the family to continue until an order under s.25A(1) is passed (the practical consequence being that penalty proceedings initiated before a later s.25A(1) order are not invalidated by a subsequent s.25A(1) order with retrospective effect).
The revenue relied on several High Court decisions (including a Full Bench of the Kerala High Court) to support the proposition that a HUF must be treated as continuing as such until the relevant administrative recognition of partition is recorded.

Respondent (Assessee) — Principal submissions (as recorded)

Mr. J. N. Kaushal (for the assessee) conceded that if no order under s.25A(1) at all had been passed then the assessee could not challenge the penalty on the ground now taken; however he contended that because an order under s.25A(1) accepting partition with effect from 31 March 1956 was passed during the pendency of the assessee's first appeal (a continuation of proceedings), the Appellate Assistant Commissioner was entitled to take notice of that order and set aside the penalty.
The assessee relied on case law (notably S. A. Raju Chettiar v. Collector of Madras) interpreting the word "where" in s.25A as "cases in which" (i.e., referring to instances where an order has in fact been passed) and rejecting the contention that "where" should be read as "until".

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court in this Opinion
Commissioner of Income-tax v. Sanichar Sah Bhim Sah (Patna High Court)	Held that the machinery prescribed by s.25A cannot be applied to penalty proceedings under s.28 taken after the HUF has disrupted and after an order under s.25A has been made; in that case the penalty was imposed after the s.25A(1) order.	The Court notes this authority but observes that in the Patna case s.25A(3) did not come into play because the s.25A(1) order preceded the penalty; the Patna decision is therefore distinguishable on its facts.
Mahankali Subba Rao v. Commissioner of Income-tax (Andhra Pradesh High Court)	Where proceedings were initiated after disruption, the HUF ceased to be a "person" within the meaning of s.28 and could not be subjected to penalty as such.	The opinion records this decision as supporting the assessee's position that a disrupted HUF may cease to be a person for purposes of penalty proceedings commenced after disruption.
Mareddi Krishna Reddy v. Income-tax Officer, Tenali (Andhra Pradesh High Court)	Distinction between s.25A and s.44: s.44 expressly applies Chapter IV provisions to certain assessments; s.25A lacks that phrase and therefore does not import all Chapter IV provisions (including s.28) automatically.	The Court relies on this distinction (and notes that the observations were approved by the Supreme Court in C.A. Abraham) to support the proposition that s.25A does not by itself make every provision of Chapter IV (such as s.28) automatically applicable.
C. A. Abraham v. Income-tax Officer, Kottayam (Supreme Court)	Approval of the observations in Mareddi Krishna Reddy regarding the distinction between s.25A and s.44.	The Court notes that the Supreme Court approved those Andhra Pradesh observations; this bolsters the view that s.25A does not incorporate Chapter IV provisions wholesale.
S. A. Raju Chettiar v. Collector of Madras (Madras High Court)	Interpreted "where" in s.25A as "cases in which" (not as "until"); rejected the contention that a HUF should be deemed to continue until a later s.25A(1) order is passed; held in favour of assessee whose s.25A order came after penalty.	The Court expressly adopts and follows the Madras High Court's interpretation of "where" and its consequence that a subsequent s.25A(1) order with retrospective effect does not validate an earlier penalty simply because the s.25A(1) order was made later.
Commissioner of Income-tax v. K. M. N. N. Swaminathan Chettiar (Madras High Court)	A decision that had repelled the contention analogous to reading "where" as "until".	The opinion cites this case as having specifically repelled the "until" interpretation, supporting the Court's interpretation of s.25A(3).
Govardan Hathi Bhai & Company v. Income-tax Officer, Mattancherry (Kerala Full Bench)	Held that a HUF must be deemed to continue until an order under the corresponding Cochin provision had been passed; writ dismissed where no such order had been passed or claim made.	The Court distinguishes this authority on its facts because there the claim for partition had not been made prior to imposition of penalty; the Kerala decision therefore does not assist the revenue on the facts of the present case.
Moman Ram Ram Kumar v. Commissioner of Income-tax (Allahabad High Court)	Case of partial partition where no order under s.25A(1) had been passed.	The Court records that this authority does not help the revenue because it involved no s.25A(1) order at all.
Muppana Somaraju and Veeraraju v. Commissioner of Income-tax (Andhra Pradesh High Court)	Where no order under s.25A(1) has been passed at all, s.25A(3) operates fully and the family is deemed to continue for the purposes of the Act.	The Court accepts the proposition that s.25A(3) has full effect where no s.25A(1) order is passed and proceedings become final, but distinguishes it from the present facts where an order under s.25A(1) was ultimately passed during the pendency of appeal.
Additional Income-tax Officer, Cuddapah v. A. Thimmayya (Supreme Court)	Discussion of the scheme of s.25A in a Supreme Court judgment (no contrary proposition to the Madras decision noted).	The Court states that nothing in that Supreme Court judgment goes against the Madras High Court authority which the Court follows.

Court's Reasoning and Analysis

The Court's reasoning, in the sequence presented in the opinion, is as follows (limited strictly to the material in the opinion):

The statutory starting point: section 28(1)(c) authorises imposition of penalty where the officer is satisfied that "any person" has concealed particulars of income or furnished inaccurate particulars. Section 28(3) requires that no order shall be made under s.28(1) unless the assessee has been heard or given a reasonable opportunity of being heard.
"Person" under s.2(9) includes a Hindu undivided family (HUF) and the HUF is treated as a separate legal entity while it exists; that entity ceases to exist on disruption or partition.
If a HUF no longer exists, it is impossible practically to comply with the requirement of s.28(3) to give that entity an opportunity to be heard after its dissolution; similarly, penalty proceedings cannot be taken against the estate after death — by analogy the Court notes that proceedings cannot be taken against a HUF after it has disrupted, subject to the special provisions of s.25A.
Section 25A(1) provides an inquiry mechanism where a claim is made during assessment that a partition has taken place; if satisfied, the Income-tax Officer records an order accepting the partition. Section 25A(2) prescribes assessment consequences where such an order has been passed. Section 25A(3) creates a deeming fiction: where no order under s.25A(1) has been passed, the family shall be deemed to continue to be a HUF for the purposes of the Act.
The Court analyses the meaning of the word "where" in each sub-section of s.25A. It emphasizes that "where" must be read in context to mean "cases in which" (i.e., situations in which an order under s.25A(1) has in fact been passed), not as "until" (which would import a temporal limitation and would not fit the scheme of the section).
The opinion surveys authorities. It adopts the Madras High Court's approach in S. A. Raju Chettiar that "where" should not be read as "until" and therefore a subsequent s.25A(1) order with retrospective effect does not make lawful an earlier penalty simply because the s.25A(1) order was recorded later. The Court distinguishes Kerala and other authorities relied on by the revenue where the facts differed (e.g., no claim had been made, or no s.25A(1) order had ever been passed), and accepts the gravamen of Andhra/Madras authorities that s.25A(3) applies where no s.25A(1) order is passed at all.
The Court finds that the operative question is the effective date specified in the s.25A(1) order (the date "with effect from" which the disruption is accepted). In this case the Income-tax Officer recorded on 29 January 1960 that the partition took effect from 31 March 1956. The Court holds that where a s.25A(1) order is in fact passed and accepted, and it specifies an effective date, that order is to be treated as a case "where" an order has been passed.
Critically, the Court concludes that the order under s.25A(1) was passed during the pendency of the assessee's first appeal from the penalty order — the Court treats the first appeal as a continuation of the proceedings for imposition of penalty. Because the s.25A(1) order was recorded while the appeal was pending, the Appellate Assistant Commissioner was entitled to take that order into account and to set aside the penalty. Thus the Appellate Assistant Commissioner was correct to rely on the s.25A(1) order and to hold that the penalty could not be sustained.
The Court rejects the revenue's invitation to read "where" as "until", and it rejects the contention that a s.25A(1) order can become effective only for the year subsequent to the assessment in which the claim was made; instead the Court holds that the s.25A(1) order becomes effective from the date specified in that order.

Holding and Implications

Holding: The question referred by the Tribunal is answered in the affirmative — that is, in favour of the assessee. The Court held that the Appellate Assistant Commissioner was correct to take notice of the s.25A(1) order passed on 29 January 1960 (which accepted partition with effect from 31 March 1956) during the pendency of the assessee's appeal and to set aside the penalty imposed under s.28(1)(c).

Implications:

Direct effect on the parties: The imposition of penalty under s.28(1)(c) (the order dated 26 November 1958 / referred to as 13 February 1959) could not be upheld in the circumstances because a s.25A(1) order accepting partition with effect from 31 March 1956 was passed during the pendency of the appeal; the Appellate Assistant Commissioner was therefore entitled to set aside the penalty. The parties were directed to bear their own costs in this Court.
Interpretive consequence emphasised by the Court: the word "where" in s.25A(1)–(3) is to be read as "cases in which" (i.e., referring to situations where an order has been passed) and not as "until" (a temporal proviso). Section 25A(3)'s deeming continuation of the HUF operates where no s.25A(1) order has been passed at all; it does not automatically validate an earlier penalty simply because a later s.25A(1) order is recorded with retrospective effect after the penalty was imposed, except insofar as the s.25A(1) order is passed during the continuity of the proceedings (e.g., on appeal).
No wider or different consequence beyond those stated by the Court is asserted in the opinion; the decision turns on the application of s.25A(1)–(3) to the facts (timing of the s.25A order and its relation to ongoing appeal proceedings) and the Court's adopted interpretation of "where" in the statutory context.

Question answered in the affirmative. Parties to bear their own costs.

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Commissioner Of Income Tax, Punjab. v. Mothu Ram Prem Chand

The answer to the following question referred to this court by the Income-tax Appellate Tribunal (Delhi Bench "C") (hereinafter referred to as the Tribunal) under section 66(1) of the Indian Income-tax Act, 1922 (11 of 1922), as subsequently amended (hereinafter called the Act), at the instance of Messrs. Mothu Ram Prem Chand (referred to as the assessee in this judgment), depends on a proper construction and correct interpretation on sub-section (3) of section 25a of the Act :

"Whether on the facts and in the circumstances of the case, the imposition of penalty under section 28(1) (c) on 13th February, 1959, is bad in law as the assessee Hindu undivided family had already disrupted on March 31, 1956 ?"

The facts leading to this reference are brief and may first be set out in chronological order. The assessee was a registered Hindu undivided family firm. Its assessment for the year ending 1954-55 under section 23(3) of the Act was completed on September 30, 1954. On September 29, 1958, the Income-tax Officer initiated action under section 34 of the Act on having come to know of substantial income of the Hindu undivided family from undisclosed sources which had not been assessed. On March 31, 1956, the Hindu undivided family disrupted. A registered partition deed, dated December 1, 1956, was executed between the members of the Hindu undivided family witnessing the partition. During the course of assessment for the year 1957-58, the assessee claimed disruption of the Hindus undivided family and filed an application, dated March 13, 1957, praying for an order being passed under section 25A of the Act accepting the partition of the Hindu undivided family with effect from March 31, 1956. The application was accompanied by a copy of the registered partition deed, dated December 1, 1956, the original partition deed on a stamp paper of Rs. 2,000 and a copy of the Punjab Government Gazette, dated April 20, 1956, in which a public notice had been issued regarding the partition of the Hindu undivided family. In pursuance of that application, notices were issued to the other members of the Hindu undivided family on March 22, 1957, under proviso to sub-section (1) of section 25a, but no final order accepting the disruption of the Hindu undivided family was passed at that stage. The assessment under section 34 of the Act was completed by the order of the Income-tax Officer, dated September 29, 1958 (annexure "A" to the statement of case).

On October 1, 1958, the Income-tax Officer issued a notice under section 28 calling upon the assessee to show cause why penalty under section 28(1) (c) of the Act should not be levied on it as the assessee had concealed its income and had deliberately furnished inaccurate particulars thereof. By order, dated November 26, 1958 (erroneously referred to in the statement of the case as of February 13, 1959), a penalty of Rs. 60,000 was imposed on the assessee in pursuance of the said notice. The assessee, on March 11, 1959, preferred an appeal against the order of the imposition of penalty to the Appellate Assistant Commissioner of Income-tax under sections 30/31 of the Act. During the pendency of the appeal, the Income-tax Officer went into the claim of the assessee about the disruption of the Hindu undivided family and passed a detailed order, dated January 29, 1960 (annexure "B" to the statement of the case), wherein he referred to the history of the case and documentary evidence produced by the assessee and finally held as follows :

"On the basis of the evidence placed on record by the assessee I am satisfied that partition took place amongst the members of the Hindu undivided family consisting of Shri Mothu Ram and his son, Shri Prem Chand with effect from 31st March, 1956, and I record an order to that effect under section 25A(1) accepting the partition of the Hindu undivided family with effect from 31st March 1956."

Reliance was placed on the abovesaid order under section 25A(1) of the Act at the hearing of the appeal before the Appellate Assistant Commissioner. In a detailed order, dated March 9, 1962 (annexure "C" to the statement of the case), Shri N. S. Pruthi, the Appellate Assistant Commissioner, referred to the entire law on the subject and, taking notice of all the arguments addressed before him, held that the order of the imposition of penalty against the Hindu undivided family could not be upheld in this case, where an order under section 25A(1) of the Act had been passed accepting the disruption of the family with effect from March 31, 1956. Departments appeal against the order of the Appellate Assistant Commissioner was accepted by the Tribunals order, dated June 1, 1963 (annexure "D" to the statement of the case), with the following observations :

"We are of opinion that the Appellate Assistant Commissioner erred in his decision. He has placed reliance on a certain decision, but he has failed to see that in this case the facts are different. Here the order under section 25A had not been passed before the levy of the penalty. In this case, the penalty was levied on 13th February, 1959, whereas the order under section 25A was passed only subsequently, viz., 29th January, 1960. The true position in the present case is, that as a matter of fact, there was no order under section 25A(1) when the penalty was levied. The true implication of section 25A(3) does not appear to have been understood by the Appellate Assistant Commissioner. The sub-section quoted already refers to the actual passing an order under section 25A(1) and it is common ground that in the present case an order under section 25A(1) had not been passed on the date of the penalty order."

It is in the above circumstances that the question quoted in the opening paragraph of this judgment has been referred to this court by the Tribunal at the instance of the assessee.

The penalty in question has been imposed under section 28(1) (c) of the Act. The relevant part of the provision is in the following terms :

"28 (1) If the Income-tax Officer, the Appellate Assistant Commissioner or the Appellate Tribunal, in the course of any proceedings under this Act, is satisfied that any person - ...

(c) has concealed the particulars of his income or deliberately furnished inaccurate particulars of such income, he or it may direct that such person shall pay by way of penalty ...

Provided that -...

(3) No order shall be made under sub-section (1) or sub-section (2) unless the assessee or partner, as the case may be, has been heard, or has been given a reasonable opportunity of being heard."

A plain reading of the provision shows that there are two condition precedent for invoking the same, viz.,

(i) there should be in existence "any person" who has concealed the particulars of his income or deliberately furnished inaccurate particulars thereof; and

(ii) such person has been given a reasonable opportunity of being heard.

"Person" is defined in sub-section (9) of section 2 of the Act to include a Hindu undivided family. A Hindu undivided family is treated as a separate legal entity under the Act distinct from its members. The existence of such a legal entity comes to an end on its disruption or an a partition of the erstwhile Hindu undivided family. Unlike a partnership firm, there are no partners in a Hindu undivided family. Consequently, it is impossible to satisfy the provisions of sub-section (3) of section 28 of the Act of giving an opportunity to the assessee in case of a Hindu undivided family after it is dissolved. No proceedings for imposition of penalty can, therefore, be taken against the estate of an assessee after the assessee is dead. Similarly, no such proceedings can be taken against a Hindu undivided family (subject to the provisions of sub-section (3) of section 25A) after it is disrupted and ceased to exist in the eye of law. Section 25A may be quoted at this "25A(1) Where, at the time of making an assessment under section 23, it is claimed by or on behalf of any member of a Hindu family hitherto assessed as undivided that a partition has taken place among the members of such family, the Income-tax Officer shall make such inquiry thereinto as he may think fit, and, if he is satisfied that the joint family property has been partitioned among the various members or groups of members in definite portions he shall record an order to that effect :

Provided that no such order shall be recorded until notice of the inquiry have been served on all the members of the family.

(2) Where such an order has been passed, or where any person has succeeded to a business, profession or vocation formerly carried on by a Hindu undivided family whose joint family property has been partitioned on or after the last day on which it carried on such business, profession or vocation, the Income-tax Officer shall make an assessment of the total income received by or on behalf of the joint family as such, as if no partition had taken place, and each member or group of members shall, in addition to any income-tax for which he or it may be separately liable and notwithstanding anything contained in sub-section (1) of section 14, be liable for a share of the tax on the income so assessed according to the portion of the joint family property allotted to him or it; and the Income-tax Officer shall make assessments accordingly on the various members and groups of members in accordance with the provisions of section 23 :

Provided that all the members and groups of members whose joint family property has been partitioned shall be liable jointly and severally for the tax assessed on the total income received by or on behalf of the joint family as such.

(3) Where such an order has not been passed in respect of a Hindu family hitherto assessed as undivided, such family shall be deemed, for the purposes of this Act, to continue to be a Hindu undivided family."

The effect of the operation of the above quoted provision is that a Hindu undivided family which was being assessed as such, shall continue to be assessed in the same status notwithstanding partition of the property amongst its members; but if a claim is made during the course of an assessment that there has been a partition in the family, the assessing authority is to issue notices to other members of the family and to make a proper order after due inquiry if it is satisfied about the partition. In a case where an order under section 25A(1) is passed the assessment has to be made in accordance with the requirements of sub-section (2) of section 25a. In a case where no order under section 25A(1) has been passed, the Hindu undivided family is deemed by the legal fiction created under sub-section (3) of section 25a to continue for the purpose of the Act in spite of the fact that it has in fact ceased to be in existence.

sub-section (3) of section 25a shall operate in a case where no order under section 25A(1) is made irrespective of the reason for no such order being passed, e.g., it may be due to no claim having been made for the purpose or such a claim having been made and refused, or due to the fact that right up to the finalisation of the assessment proceedings by the Tribunal, the proceedings under section 25A(1) may have remained pending for one reason or the other.

In Commissioner of Income-tax v. Sanichar Sah Bhim Sah it was held by a Division Bench of the Patna High Court (Ramaswami and Choudhary JJ.) that the machinery prescribed by section 25A cannot be applied to the proceedings taken under section 28 of the Act for imposing penalty on a Hindu undivided family after it has disrupted and after the Income-tax Officer had made an order under section 25A. In that case, however, the order of imposition of penalty under section 28 was passed on April 24, 1950, after the Income-tax Officer had passed an order under section 25A(1) on March 18, 1949, holding that the Hindu undivided family had become separate with effect from February 13, 1946. sub-section (3) of section 25a of the Act could not and did not, therefore, come into the field in a Patna case. It has not been disputed before us by Shri J. N. Kaushal, the learned senior counsel for the assessee, that if no order under section 25A(1) had at all been passed in this case, the order of imposition of penalty could not have been questioned by the assessee on the ground on which it is now attacked. Nor does the judgment of a Division Bench of the Andhra Pradesh High Court (Subba Rao C.J., as he then was, and Mohammad Ahmad Ansari J.) in Mahankali Subba Rao v. Commissioner of Income-tax take the matter any father, because in that case the penalty under section 28 had been imposed on January 29, 1947, after the passing of the order under section 25A(1) of the Act on February 26, 1946, accepting the division of the Hindu undivided family with effect from April 5, 1943. Sub-section (3) of section 25A was, therefore, no hurdle in the way of the assessee in that case. Subba Rao C.J., who spoke for the court, held in Mahankali Subba Raos case as follows :

"Section 28, which enables the income-tax authorities to impose penalty under the circumstances mentioned therein, says that if the Income-tax Officer, the Appellate Assistant Commissioner or the Appellate Tribunal in the course of any proceedings under this Act is satisfied that any person has committed the defaults mentioned in clause (a), (b) or (c), he may direct him to pay penalty in addition to any tax and super-tax. Person is defined to include a Hindu undivided family. Therefore, under this section an undivided Hindu family, who is a person, can be directed to pay the penalty. But, by reason of the disruption in the family at the time the proceedings were initiated, the Hindu family ceased to be a person within the meaning of the said section."

To the same effect was the subsequent judgment of the Andhra Pradesh High Court in Mareddi Krishna Reddy v. Income-tax Officer, Tenali. In that case Subba Rao C.J. (with whom M. A. Ansari J. concurred) brought out the distinction between section 25A on the one had and section 44 of the Act on the other. It was pointed out that, whereas section 25A prescribes for the assessment of a joint family which was divided, apportions the liability between the erstwhile members and imposes a joint and several liability for its collection; section 44 contains the additional words : "All the provisions of Chapter IV shall so far as may be apply to any such assessment", which words are significantly absent from section 25a. since section 28 is one of the sections in Chapter IV, section 44 applies to it because of the special provisions made in that behalf in that section. No such phraseology having been used in section 25A, all the provisions of Chapter IV do not apply thereto. The observations of Subba Rao C.J. in Mareddi Krishna Reddys case were approved by their Lordships of the Supreme Court in C. A. Abraham v. Income-tax Officer, Kottayam.

Mr. D. N. Awasthy, the learned counsel for the Commissioner of Income-tax has, however, emphasised that the order of the Income-tax Officer imposing the penalty was prefectly valid and within his jurisdiction, because the Income-tax Officer was bound to ignore the disruption of the Hindu undivided family on the date he passed the order under section 28(1) (c), as no order under section 25A(1) had admittedly been passed till then. There is force in this argument of Mr. Awasthy to the extent to which it goes. Mr. Kaushal has fairly conceded that, if no order under section 25A(1) had been made in this case till the penalty proceedings become final with the order of the Tribunal, the assessee would not be able to press its claim. What is pointed out by Mr. Kaushal is that during the pendency of the appeal before the Appellate Assistant Commissioner, an appropriate order under section 25A(1) having been passed and the income-tax authorities having accepted the disruption of the Hindu undivided family with effect from March 31, 1956, by order, dated January 29, 1960, the order under section 25A(1) was deemed to take from and relate back to March 31, 1956, and in any case to March 31, 1957, the date on which the claim of dissolution of the Hindu undivided family was made on behalf of the assessee during the course of assessment. The operative part of the order under section 25A(1) has already been quoted above. It clearly shows that the income-tax authorities accepted the disruption of the Hindu undivided family "with effect from March 31, 1956." This, therefore, is a case "where" an order under section 25A(1) had been passed, and the notice under section 25 had been issued long after the date of accepted disruption of the Hindu undivided family. Mr. Awasthy seems to read into section 25A(3) of the Act the word "until" in place of the word "where". "Where" refers to a case in which the order in question has been passed. No indication of point of time can be spelt out of sub-section (3) of section 25a. The relevant point of time is the date with effect from which the partition of the joint family is accepted by the income-tax authorities. Unless the proceedings for imposition of penalty have become final in the sense that no appeal or second appeal, etc., is pending against the initial order, the mere fact that the disruption of the Hindu undivided family is subsequently accepted by the income-tax authorities would not disentitle the assessee to claim that the imposition was illegal. In the instant case, however, the appropriate order under section 25A(1) was passed during the pendency of the assessees first appeal, which is for all practical purposes continuation of the proceedings for imposition of penalty. The Appellate Assistant Commissioner was, therefore, right when he took notice of the order, dated January 29, 1960, and set aside the impugned order. Precisely this question arose before the Madras High Court and was answered in favour of the assessee in S. A. Raju Chettiar v. Collector of Madras. Notice under section 28 was served in that case on September 4, 1944. The Hindu undivided family was disrupted on January 25, 1946. A penalty of Rs. 83,000 was imposed in pursuance of the said notice on March 18, 1948. The application of the assessee for acceptance of the family partition, dated January 25, 1946, was allowed by the order of the Income-tax Officer, dated December 31, 1948, long after the passing of the order of imposition of penalty. Section 25A(3) was invoked on behalf of the revenue to support the imposition. The argument was rejected by a Division Bench of the Madras High Court (Rajagopalan and Rajagopalan Ayyangar JJ.) in the following words :

"Learned counsel contended that, since the order that was passed by the Income-tax Officer was only on December 31, 1948, the Hindu undivided family should be deemed to have continued in existence till that date. We are unable to accept this in interpretation of section 25A(3).

Each of the clauses under section 25A begins with the expression where. To construe where as until does not seem to fit in with the scheme underlying section 25A of the Act. Besides, such a contention put forward in Commissioner of Income-tax v. K. M. N. N. Swaminathan Chettiar was specifically repelled by a Division Bench of this court."

I am in respectful agreement with the above quoted law laid down by the Madras High Court in the case of S. A. Raju Chettiar. There is no doubt that "where" has sometimes been interpreted to imply not only "cases in which", but also "if and so long as", but the expression has to be given the meaning which would best fit in the context. If the legislature had intended that an order of imposition of penalty under section 28 of the Act would be deemed to be legal because of the operation of section 25A(3) of the Act even after an appropriate order under sub-section (1) of that section has been passed with retrospective effect, the word "until" would have been used in the place of the word "where" in section 25A(3). In each of the three sub-sections of section 25A, the legislature has intentionally used the word "where". The word has, therefore, to be give a meaning which would fit in each of the three clauses of the section. In sub-section (1) the word "where" is incapable of being given any meaning other than "a case in which". If it is given the meaning sought to be assigned to it by Mr. Awasthi, it would make the provisions of sub-section (1) of section 25A senseless, I would, therefore, hold that the word "where" in all the three sub-sections of section 25A is intended to imply "cases in which" and not "until". Mr. Awasthy then invited our attention to the Full Bench judgment of the Kerala High Court in Govardan Hathi Bhai and Company v. Income-tax Officer, Mattancherry, where a writ petition seeking to quash an order of imposition of penalty was dismissed on the ground that a Hindu undivided family must be deemed to continue as such until the order under section 34(3) of the Cochin Income-tax Act had been passed recognising the partition and as no such order had been passed in that case, and it was found that the Hindu undivided family had not even made a claim for such an order, it was held that there was no invalidity in the impugned order. There is a clear distinction between the facts of that case and of the reference before us. No claim for partition had been made before the assessing authorities at any time prior to the imposition of penalty. No order under sub-section (3) of section 34 of the Cochin Income-tax Act (corresponding to section 25A(3) of the Act) had been passed in the Cochin case. The judgment of the Kerala High Court does not, therefore, help the respondent. Similarly, no assistance can be obtained from the judgment of the Allahabad High Court in Moman Ram Ram Kumar v. Commissioner of Income-tax, the next case cited by Mr. Awasthy. That was a case of partial partition where no order under section 25A(1) had at all been passed. Nor had any order under section 25A(1) been passed in Muppana Somaraju and Veeraraju v. Commissioner of Income-tax, the last case relied upon by Mr. Awasthy. There can be no quarrel with the proposition of law laid down by the Andhra Pradesh High Court in Muppana Somaraju and Veerarajus case. sub-section (3) of section 25a has its full effect in a case where no order under sub-section (1) of that section is passed at all, proceedings in question become final in all respects. Reference has then been made by Mr. Awasthy to the scheme of section 25A as discussed in the judgment of their Lordships of the Supreme Court in Additional Income-tax Officer, Cuddapah v. A. Thimmayya. Nothing has, however been said in that judgment which goes contrary to the law laid down by the Madras High Court in S. A. Raju Chettiar v. Collector of Madras.

It was lastly contended, on behalf of the revenue, that the order under section 25A(1) can become effective only in respect of the year of assessment subsequent to the one in which the claim for disruption is made. The argument appears to be misconceived. The order under section 25A(1) becomes effective from the date which is specified in the order itself as the date with effect from which the disruption of the Hindu undivided family is accepted by the Income-tax Officer. In spite of the vehement arguments advanced at the Bar by Mr. Awasthy, we have not been persuaded to take a view different from the law laid down by the Madras High Court in S. A. Raju Chettiar v. Collector of Madras.

For the foregoing reasons, the question referred to us in answered in the affirmative, that is, in favour of the assessee, but the parties are left to bear their own costs of the proceedings in this court.

Question answered in the affirmative.

Commissioner Of Income Tax, Punjab. v. Mothu Ram Prem Chand

Structured Summary of the Opinion (question referred under s.66(1) — interpretation of s.25A(3) vis-à-vis s.28(1)(c))

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Appellant (Revenue) — Principal submissions (as recorded)

Respondent (Assessee) — Principal submissions (as recorded)

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Commissioner Of Income Tax, Punjab. v. Mothu Ram Prem Chand

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