J.M. BHATIA, APPELLATE ASSISTANT COMMISSIONER OF WEALTH TAX & ORS. vs. J.M. SHAH

to rectify his predecessor's order. All.owing the appeal by the appellant-Revenue, HELD: l. This is not a case where the resort to the rectification power was required to be made by reference to any provision in the Amending Act but de horse the original section, 118111ely 35(7) of the Wealth Tax Act. The AAC's vrder dated June 26, 1970 had not become final in the literal sense of the wrd notwithstanding the fact th&t no appeal had been preferred against that order or that the requisite period for appeal was allowed to expire. The said order was and continued to be liable to be modified under s. 35(7) of the Act and in this view of the matter the assessee herein also would not be in a position to invoke the principle of finality of orders or the sanctity of the existing rights which are said to have been acquired by her uno!P.r the initial order. [877 F-H) In the instant case, the proceedings for rectification of original order dated 26th June 1970 were undertaken by the AAC in January 1972. It was well within four years of period of limita- tion available to him under s. 35 of Wealth Tax Act. Therefore, . the rectifir.ation order passed by the AAC is restored. [877 E-F) ll.Jt. Venkatachalaw, Inc: tax Officer Vo &Dbay Dyeing and llpgpfact:uriQ& Co. Ltd. 34 ITR 143 followed. h"" tax Officer,. V Circle, Madras & Anr. v. S.L ffaM!m!Jah 44 ITR 809 distinguished. <'...Ussioner of Wealth-tax v. Aruodbati Balkrialma 77 I.T.B.. 505, Vollart Brothers v. Incme Tax Officer 82 ITR 50, Delb1 Cloth and GeDeral llillB Co, Ltd. v. 1- Tax Co-fpl._.- AIB. 1927 PC 242 and Colonial Sagar Refining Co. V• Irving (1905) .i.e. 369 referred to. CIVIL APPELLATE JURI ICTION : Civil Appeal No. 680 of 1974. From the Judgment and Order dated 12.12.1973 of the Boi-nbay High Court in Misc. Petition No. 285 of 1972. A B· c D E F G H

874 SUPREME COURT REPORTS [1985] SUPP.2 s.c.R. A s.c. Manchanda, Dr. Gauri Shankar and Miss A. Subhashini B c D E F G H for the Appellants. P.H. Parekh and Miss Divya Bhalla for the Respondent. The Judgment of the Court was delivered by TULZAPllWR, J. This appeal seeks to raise the following question of law for our determination: Did the Appellate Assistant Colllllissioner of Wealth-tax have the power to rectify his predecessor• s order dated June 26, 1970 in view of the fact.that there was no error apparent on the face of the record because the question as to whether the Amending Act applied to assessments which were already completed was a debat- able question? The High Court certified the question to be of gerieral public importance which required a decision of this Court but in our view on the facts of the case it is unnecessary to decide that question as the appeal could be disposed of briefly on the basis that the assessment in question could not be regarded as having become final or complete and therefore the postulate being absent the question does not arise. The facts which are said to give rise to the question raised in the appeal are these. For the assessmen-. year 1969-70 the respondent-assessee was assessed for wealth-tax purposea on the total wealth of Rs. 6,07 ,690, which included jewellery and orna- ments of the value of Rs. 4,15,942 by an assessment order made by the Wealth Tax Officer on February 11, 1970. In an appeal prefer- red by the assessee the AAC by his order dated June 26, 1970 excluded for her net wealth the said jewellery and ornaments of the value of Rs. 4, 15, 942 on the ground that they were intended for personal use of the assessee under s.5(1) (viii) of the Wealth Tax Act 1957. In doing so the AAC followed the decision of this Court fn Commissioner of Wealth-tax v. Arundhati Balkrishna, 77 I.T.R. 505. No further appeal was filed against that decision of the A.A.C. by either side and in a senae the order became final as. the period provided for appeal against it was allowed to expire. Section 5(1), (viii) of the Wealth-tax Act was amended by the Finance (no. 2) Act of 1971 which received the assent of the President on August 10, 1971 but it was brought retrospectively into effect from April l, 1963. By s. 32 of the J.M. BHATIA v. J.M. SHAH [TULZAPURKAR, J.] 875 Amending Act in s.5(1) (viii) the words "but not including jewel- A lery" were added at the end of that clause and these words, as stated earlier were deemed to have been inserted right from April 1, 1963. In view of this amended provision the assessee was served with a notice dated January 25, 1972 by the A.A.C. whereby he proposed to rectify her wealth-tax assessment unde~ s. 35 of the Act, withdrawing the exemption already granted to her in B respect of the jewellery and ornaments. The assessee appeared and objected to the proposed rectification but tbe AAC held that his predeessor has cOlllllitted a mistake apparent on the fact of the record is excluding the said jewellery and ornaments and he was, therefore, entitled to rectify the order passed by his predeces- sor and actually passed the rectification order againat the c assessee on February 22, 1972. The assessee challanged the said order by filing a writ petition in the High Court. The counsel for the assessee contended before the High Court that the MC had no power to rec.tify his predecessor's order dated June 26, 1970 in view of. the fact that there was no error D apparent on the face of the record because (a) the original assessment when made was in accordance with law and {b) the question as to whether the Amending Act applied to assessments which were already completed was, in any event, a debatable question. At the hearing counsel for the assessee conceded · that so far as the first ground was concerned the matter was concluded by a decision of this Court in H.lt. Veakatacbaln, lncome-ta>< E Officer v. llcnbay Dyeinf, 8lld llaDufacturiDg Co. Ltd., (34) I.T.R. 143, and therefore, he did not press that ground. He, however, strenuously urged· that since the original assessment had been completed long before the Amending Act was passed and since the same had become final as no appeal had been prefer~ed against the order dated June 26, 1970 by either side the Amending Act could F not reach or affect such completed assessment and in any event the question whether the Amending Act covered completed assessments or not was debatable question and, therefore, the AAC had no power to rectify his predecessor's order.

As regards the first ground the High Coµrt took the view G that the matter had been concluded by this Court 's decision in llcnbay Dyeing 8lld llaDufacturiDg Co. 's case (Supra). But as regards the second ground, though it was pointed out . by Mr. Joshi, counsel for the Revenue to the High Court that even that aspect had been concluded by the same decision the learned Judges felt that the point could .not be said to have been finally H concluded by that decision because of this Court's subsequent

A B c D E F G H 876 SUPREME COURT REPORTS [1985] SUPP.2 s.c.R. decision in Income-1:ax Officer, V Circle, Madras & Anr. v. S.K. llabibullah 44 I.T.R. 809, and the observations made therein and in fact one of the learned Judges who decided the matter expressed the view that "if that decision (in Bombay Dyeing's case had stood alone I might have been disposed to record the question that arises in the present case as concluded by the Supreme Court (by reason of that decision) and to decide this petition in favour of Mr. Joshi." The Court further felt that the question as to whether the retrospectivity given by the Amending Act would cover cases of completed assessment was itself a debatable question and following the decision of this Court in Volkart Brothers v. Iucoae Tax Officer 82 I. T .R. 50, the Court did not express any opinion on that point but .took the view that since it was a debatable question it could not be said to be an error apparent on the face of the record and, therefore, the AAC's order was liable to be quashed. The High Court, therefore, set aside the impugned order of the AAC whereby the rectification had been effected. The Revenue has challenged this view of the High Court before us in this appeal. It is clear that the ground which was urged before the High Court and which seemed to find favour with it was that the question whether the Amending Act applied to assessments which were already completed was a highly deba.table question and therefore, it was not a case of an error apparent on the face of the record which entitled the AAC to rectify his predecessor's' order but the question thus raised would, in our view, arise only if it is really a case of completed assessment in the literal sense of the word. It may be pointed out that this very aspect of the matter ,was pressed in service in the Bombay Dyeing case (supra) and this Court while negativing the contention has taken the view that the assessment order that had been initially passed in that case (which was under s. 18A(5) of the Income Tax Act, 1922) could not be said to have become final in the literal sense' of the word and in that behalf this Court pointed out that irrespective of the question whether any appeal had been preferred or not against it that initial order was liable to be modified or rectified under s. 35 of the Act and therefore, could not be said to have become final or complete and as such the contention raised would not be .of much assistance to the assessee. After referring to the decision of the Privy Council in Delbi Cloth and General Hills Co. Ltd. v. Iucoae Tax Calllda- siooer, A.I.R. 1927 PC 242, as also to the Board's decision in Colonial Sugar Refining Co. V• Irving, [1905] A.C. 369, this Court with reference to the precise argument observed· thus:

• J.H. i 'ɽ:r.LA. - .. SHAii [TULZAPURKAR, J •] 877 "The same argw11ent was put in another fom by contend­ ing that the finality of the order passed by the Income-tax Officer cannot be impaired by the retros­ pective operation of the relavant provision. In our opinion this argument does not really help the respon­ dent's case because the order . passed by the Income Tax Officer under section 18A(5) cannot be said to be final in the literal sense of the word. 'Ibis order was and continued to be liable to be modified under section 35 of the Act. What the lncome-tax Officer has purported to do in the present case is not to revive his order in the light of the retrospective amend::nent made by section 13 of the Amendment Act alone but to exercise his power under section 35 of the Act; and so the question which falls to be considered in the present appeal centres round the construction of the expression 'mistake apparent from the record' used in sect.ion 35. That is why we think that the principle of the finality of the orders or the sanctity of the existing rights cannot be effectively invoked by the respondent in the present case." We feel the aforesaid observations apply with equal force to the facts of the present case. The AAC's original order whereby the jewellery and ornaments had been excluded from the computa­ tion of the total wealth of the assessee had been passed on June 26, 1970. Aftâr the amendment had come into force with retros­ pective ef feet from April ]., 1 %3, proceedings for rectification were undertaken by the AAC in January 1972. It was well within four years of period of limitation available to him under ·section 35 of the Wealth Ta>r. Act. This i8 nut a case where the resort to the rectification power was required to be made by reference to any provision in the Amending Act. but de horse the Amending Act power was sought to be exercised under the original section, namely 35(7 r of the Wealth Tax Act. If that be so following the observations quoted above, it must be held that the AA.C's order dated June 26, l970 had not become final in the literal sense of the word nothwithstanding the fact that no appeal had been preferred against that order or that the requisite period for appeal was allowed to expire. The said order was and continued to be li;ible to be moditied under s. 35(7) of the A.ct and in this view of the md.Lter the assessee herein also Would not be in a position to invoke thll principle o( finality of orders or the ""!>--sanctity of the cx.isting right which are said to h<lve aciplired hy her under. the initial order. A Jl c D E F G H

A B c D 878 SUPREME COURT REPORTS [1985] SUPP.2 s.c.R. If, therefore, the order which has been rectified had not received a finality the contentio~ that the amending provision would not be available for the purpose of ef fectin~ rectification .on the ground that there was no error apparent on the face of the record would not be available to the assessee and therefore though that question was the basis on which the certificate was issued by the High Court for preferring this appeal to this Court · we do not think it is necessary to deciµe that question and the appeal is capable of being allowed on this short ground. We would, however, like to observe that in Habibullah's case (supra) the Court was really concerned with the aspect of retros- petivity of the provisions contained in the new sub-section (6) of s. 35 of the Income-tax Act, 1922 inserted by s. 19 of the Income-tax (Amendment) Act, 1953 (25 of 1953) and the question of giving a greater retrospective operation than intended by its language was considered by the Court in the context of the peculiar provisions contained in the amending enactment. Such a question does not arise in the instant case. The result is that the appeal is allowed and the rectification order passed by the AAC is restored. No Costs. Appeal allowed.