Ruma Pal, J.— The grievance of the appellants in these three appeals arises out of an order passed by Respondent 1 rejecting the appellants' declarations which the appellants had filed under the “Kar Vivad Samadhan Scheme, 1998” (referred to briefly as “the Scheme”).
2. The Scheme was introduced by and is contained in Chapter IV of Finance (No. 2) Act, 1998 (referred to hereafter as the Act). It was in force between 1-9-1998 and 31-1-1999. Briefly, the Scheme permits the settlement of “tax arrear” as defined in Section 87(m) of the Act. The relevant extract of the definition reads:
“87. (m) ‘tax arrear’ means,—
(i) in relation to direct tax enactment, the amount of tax, penalty or interest determined on or before the 31st day of March, 1998 under that enactment in respect of an assessment year as modified in consequence of giving effect to an appellate order but remaining unpaid on the date of declaration;”
(emphasis supplied)
3. We have emphasised the dates which have a bearing on the case, namely, (a) 31-3-1998, and (b) the date of declaration. In other words, only those tax arrears which had been determined before 31-3-1998 and which remained unpaid as on the date of the declaration would qualify for settlement under the Scheme. The determination under Section 87(m)(i) by definition, therefore, is that which was modified and not the modification itself. It is to be noted that there is no requirement under Section 87(m) for the modification to have been completed on or before 31-3-1998. To hold that the modification must also be completed by 31-3-1998 would mean, as rightly submitted by learned counsel for the appellants, that in respect of a determination on 31-3-1998, the appellate order and consequent modification would all have to be completed on the same date. That, given the language of Section 87(m) would be practically impossible and, clearly could not have been intended.
4. The other sections which are pertinent are Sections 88, 89 and 95. Section 88 insofar as it is relevant provides:
“88. Settlement of tax payable.—Subject to the provisions of this Scheme, where any person makes, on or after the 1st day of September, 1998 but on or before the 31st day of December, 1998, a declaration to the designated authority in accordance with the provisions of Section 89 in respect of tax arrear, then, notwithstanding anything contained in any direct tax enactment or indirect tax enactment or any other provision of any law for the time being in force, the amount payable under this Scheme by the declarant shall be determined at the rates specified hereunder….”
Section 89 provides that:
“89. Particulars to be furnished in declaration.—A declaration under Section 88 shall be made to the designated authority and shall be in such form and shall be verified in such manner as may be prescribed.”
5. Section 95 of the Scheme excludes certain tax arrears from the benefit of the Scheme. In this case we are concerned with the particular exclusion from the purview of the Scheme which is contained in Section 95(i)(c) of the Act. It reads:
“95. Scheme not to apply in certain cases.—The provisions of this Scheme shall not apply—
(i) in respect of tax arrear under any direct tax enactment,—
(a)-(b)***
(c) to a case where no appeal or reference or writ petition is admitted and pending before any Appellate Authority or High Court or the Supreme Court on the date of filing of declaration or no application for revision is pending before the Commissioner on the date of filing declaration;”
(emphasis supplied)
6. The use of the double negative as emphasised above, positively stated means that the benefit of the Scheme will be available only when an appeal reference etc. are pending in respect of the tax arrears.
7. On an analysis of these provisions, it is clear that a person could avail of the benefit of the Scheme, if
(1) there was a determination of the amount of tax etc. on or before 31-3-1998 [Section 87(m)(i)]; and
(2) the determination has been modified in consequence of giving effect to an appellate order (ibid); and
(3) the declaration had been filed in the prescribed form before the designated authority between 1-9-1998 and 31-12-1998 (Sections 88, 89); and
(4) the amount of the modified demand has remained unpaid on the date of declaration [Section 87(m)(i)]; and
(5) an appeal or reference or writ petition before the authorities or court in respect of Items (1), (2) and (4) on the date of the filing of the declaration is pending [Section 95(i)(c)];
8. As the appellants' declarations were rejected by Respondent 1, on identical grounds on an interpretation of the same provisions of the Scheme, it is sufficient to consider the facts relating to Civil Appeal No. 4731 of 2000 [Renuka Datla (Dr) v. CIT] to resolve the issues raised.
9. The assessment year in this appeal is 1992-93. By an order dated 31-3-1995 the appellant was assessed to tax under Section 143(3) of the Income Tax Act, 1961 by the Assistant Commissioner. The total tax with interest determined was Rs 44,50,568. After adjustment of prepaid taxes Rs 40,74,820 remained payable. The appellant preferred an appeal before the Commissioner (Appeals) [referred to as “CIT(A)”] objecting to the following additions in the assessment order:
(i) Share of profit from M/s Raju Investment taken at Rs 6,85,668 as against Rs 1,85,250 shown in the return.
(ii) Unexplained investment in acquisition of jewellery: Rs 23,07,809
(iii) Value of stones other than diamonds studded in jewellery: Rs 1,09,419
(iv) Unexplained cash found from locker: Rs 2,50,000
(v) Interest on debentures not shown in return: Rs 3690
(vi) Unexplained amount received from Bombay: Rs 45,000
(vii) Unexplained investment in acquisition of 8000 shares in Duphar Interfran Ltd.: Rs 80,000
(viii) Unexplained investment in acquisition of shares of M/s Techno Pharma Pvt. Ltd.: Rs 1,25,000
(ix) Unexplained investment in acquisition of shares in M/s V.R Transports: Rs 24,000
10. The appellant also challenged the levy of interest under Sections 234-A, 234-B and 234-C.
11. By his order dated 30-9-1997, CIT(A) partly allowed the appeal by confirming the additions in respect of Items (iii), (iv), (v) and (vii), setting aside the additions in respect of Items (ii), (vi), (viii) and (ix) and remitting the matter back to the Assessing Officer for redetermination and modification of the amount under Item (i). The appellant's challenge to the levy of interest was disallowed.
12. The appellant filed an appeal before the Income Tax Appellate Tribunal in which the appellant not only impugned the decision of CIT(A) to the extent that it confirmed the additions under Items (iii) and (vii) but also the direction to the Assessing Officer regarding the quantum of modification under Item (i) and redetermination in respect of Items (vi), (viii) and (ix). In addition, the appellant challenged the confirmation of the levy of interest under Sections 234-A, 234-B and 234-C.
13. Pursuant to the order of CIT(A), the Assessing Officer by an order dated 17-11-1997 modified the assessment order for Assessment Year 1992-93 in respect of Item (i) and deducted the additions set aside by CIT(A). The income was recomputed as Rs 12,16,303 and the tax thereon at Rs 6,56,042. Interest was levied on the income under Sections 234-A, 234-B and 234-C. After crediting the appellant with the amounts already paid, a sum of Rs 23,044.00 was calculated as the balance due.
14. By a subsequent order dated 2-1-1998, the Assessing Officer deleted the levy of interest under Sections 234-A, 234-B and 234-C as the Director General (IT) had in the meanwhile, by an order dated 31-10-1997 directed waiver of the interest. The appellant paid the amount as computed by the order dated 17-11-1997 as modified on 2-1-1998 before 31-3-1998.
15. As far as those additions which were set aside for redetermination by the Assessing Officer were concerned, the appellant conceded the Department's computation and filed a letter dated 20-12-1998 to this effect before the Assessing Officer. The Assessing Officer recorded the concession and by an order dated 31-12-1998 recomputed the appellant's total income. However, despite the DGIT's order, the Assessing Officer imposed interest under Sections 234-A, 234-B and 234-C. After giving credit for the amount paid by the appellant, the tax liability for Assessment Year 1992-93 was worked out at Rs 22,05,925. The order dated 31-12-1998 also directed the demand to be paid “as per the demand notice and challan enclosed”. Criminal proceedings under Section 271(1)(c) were initiated separately. The demand raised by the Assessing Officer was not met by the appellants.
16. The appellant filed her declaration under Section 88 of the Act in respect of Assessment Year 1992-93 on 28-1-1999. CIT(A) who was the designated authority under the Scheme rejected the declaration filed by the appellant by his order dated 26-2-1999. Three reasons were given for the rejection:
“1. There do not exist any arrears on 31-3-1998 as seen from the facts stated above.
2. The appeal said to be pending is on levy of interest, which has been waived. Hence, there is no dispute.
3. The arrear that is sought to be settled relates to the current demand raised on 31-12-1998 which is entirely different from the arrear demand.”
17. The appellant impugned the order of CIT(A) by way of a writ petition before the High Court. The High Court dismissed the writ application upholding the first and second reasons of CIT(A) as set out above. The High Court held that the appellant's declaration was rightly rejected because there were no tax arrears as the demand had been conceded to and interest had been directed to be waived by DGIT.
18. In our opinion, both CIT(A) as well as the High Court have proceeded upon an interpretation of the phrase “tax arrears” dehors the definition under Section 87(m) as quoted above. In this case, there was a determination of the amount taxed by the original assessment order on 31-3-1995 i.e before 31-3-1998. The determination was modified by the orders dated 17-11-1997 and 31-12-1998 pursuant to CIT(A)'s order. The determination on 31-12-1998 was not a fresh assessment for the purposes of the Scheme but the modification of the original “determination” by the assessment order dated 29-3-1996. It is not in dispute that the modified demand was not paid by the appellant on the date when the declaration was filed. Whether the modified demand is as a result of concession or otherwise is not a relevant consideration for the purposes of Section 87(m). The section itself makes no such distinction between a conceded demand and any other for the purposes of the Scheme. Section 87(f) appears to fortify the position by the definition of “disputed tax” as
“the total tax determined and payable, in respect of an assessment year under any direct tax enactment but which remains unpaid as on the date of making the declaration under Section 88”.
The word “determined” is not qualified by the process by which the determination is made.
19. However, not all “tax arrears” under Section 87(m) are entitled to the benefit of the Scheme. If no appeal etc. is pending in respect of the tax arrears, the benefit of the Scheme is not available under Section 95(i)(c). If an appeal etc. is pending, it is not for the designated authority to question the possible outcome of the appeals, nor for the High Court to hold that the appeal was “sham”, “ineffective” or “infructuous” as it has. In any event, the High Court erred in holding that the entire demand raised on 31-12-1998 had been consented to by the appellant. In computing the demand on 31-12-1998 the Assessing Officer included not only those items which had been remitted by CIT(A) for redetermination, and which were conceded to by the appellant, but also the items which had been confirmed by CIT(A) which had not been conceded and were the subject-matter of appeal before the Tribunal. Thus the question of imposition of interest under Sections 234-A, 234-B and 234-C and the determination in respect of Items (iii) and (vii) referred to above, even according to the High Court's view, was the subject-matter of appeal. In the facts of the case therefore, it cannot be said that there was no appeal pending in respect of the tax arrears pertaining to those items within the meaning of Section 95(i)(c).
20. Since the appellant's case formally fulfilled the criteria for being considered under Chapter IV of the Act, we set aside the order of the High Court. The order by which the declaration filed by the appellant under the Scheme was rejected, is quashed and the respondents are directed to consider the declaration filed by the appellant under Section 88 of the Act within a period of eight weeks from today.
21. As stated at the outset, the facts in all the three appeals are factually similar. For the same reasons, the orders of the designated authority rejecting the declarations in each of the appeals must be quashed with the same directions. All the three appeals are, therefore, allowed without any order as to costs.