PADMASHI DEVJI VITHLANI vs. COMMISSIONER OF INCOME TAX

disposed of by this common judgment. Facts may be noted from Special Civil Application  No. 11658 of 2004. The petitioner has challenged order dated 23 rd December 2003 passed by the Income Tax Officer under Section 179 of the Income­tax Act, 1961 {“Act” for short}, as confirmed by the Commissioner by an order dated 31 st August 2004 passed in Revision petition filed by the petitioner. One Allons Pharmaceuticals Limited [hereinafter to be referred to as, “the   Company”]   was   incorporated   as   a   private   limited   company   on   25 th September 1991. This company was converted into a public limited company on 5 th April 1995. The petitioner became a Director of the said company on 9 th March 1996. The Income Tax Officer issued a notice dated 1 st  August 2002 intimating to the petitioner that there are arrears of the said company long over due. The Company had not made payment thereto, despite notice given to it. The petitioner was thereupon called upon to show cause why such dues be not recovered from him under Section 179 of the Act. In reply to such notice, the petitioner responded under communication dated 9 th  August 2002. He raised various contentions. The prime contention, however, was that he joined as a director of the company only on 9 th March 1996, and therefore (i) no demand pertaining to the period prior to the said date cannot be recovered from the petitioner under section 179; and (ii) that such recovery can be effected only from the director of the private company and not that of the public limited company. The Assessing Officer discarded such objections and passed a detailed speaking order holding the petitioner liable for recovery of tax, interest and penalty demands for the A.Ys 1996­97; 1997­98 and 1998­99. The   petitioner   unsuccessfully   challenged   the   said   order   before   the Commissioner. He, therefore, filed the present petition. Having heard learned counsel for the parties and having perused the documents on record, it emerges that the company was initially incorporated as a private company in September 1991. Such company was converted into a public   limited   company   on   5 th  April   1995. Only   thereafter,   the   petitioner became its director on 9 th  March 1996. Section 179 (1) of the Act permits recovery of taxes due from the director of a private limited company under certain circumstances, when it is found that such dues from the company cannot be recovered.   The first and foremost requirement of applicability of Section 179 of the Act is that the Director from whom such recovery is sought to be made is the Director of a private company. Since the petitioner joined company   as   a   director   only   after   it   was   converted   into   a   public   limited company, this requirement would not be satisfied. Learned counsel for the Revenue, however, raised two fold contentions. He firstly contended that the concept of private company or a public limited company cannot be adopted from the Companies Act and must be seen in light of the provisions  contained in the Income­tax Act, 1961 and in particular Section 179 thereof. He submitted that any company in which public at large is not interested should be treated as a private company for the purpose of Section 179 (1) of the Act. His second submission was that even if the company is a public company, in a given set of facts, the corporate veil can be lifted and recovery can be sought from the director of such a company as was held by this Court in case of Pravinbhai M. Kheni v. Assistant Commissioner of Income­ tax, Central Circle 2 & Ors., reported in 353 ITR 585. Counsel in this respect drew our attention to the detailed discussion made by the Income Tax Officer in the impugned order. Whether discarding the concept of private and public limited company contained in the Companies Act, 1956 recovery under section 179 (1) can be made from the director of a public company is a question we need not answer in this petition. This is so because even assuming for a moment that it was so, the Revenue had to lay a foundation of facts to come to the conclusion, as canvassed before us by the counsel that despite its lag of a public limited company, for the purpose of the Companies Act, in reality the said company was   a   closely   held   company   with   all   its   characters   of   a   private   limited company. Even for lifting of the corporate veil as within the narrow confines permitted in the case of  Pravinbhai M. Kheni  [Supra], the foundational facts must be found in the notice giving sufficient opportunity to the assessee to deal with the allegations and present his own material to convince the Assessing Officer to hold otherwise. In the present case, the show cause notice is bereft of any such details. It merely calls upon the petitioner to show cause why tax recovery, which could not be made from the company be not made from him under Section 179 (1) of the Act. We would therefore hold that even otherwise, in absence of any previous  material  indicating that the show cause notice and any bipartite hearing on such issues by the Income Tax Officer, such question need not be gone into. Even from the order under section 179, we do not find that the Assessing  Officer had based his case of lifting the corporate  veil, as was referred to by this Court in case of Pravinbhai M. Kheni [Supra] in which, we had observed as under :­ “15. From the above judicial pronouncements, it can be seen that concept of lifting or piercing the corporate veil as some times referred to as cracking the corporate shell, is applied by Courts sparingly and cautiously. It is however, recognized that boundaries of such principle have not yet been defined and areas where such principle may have to be applied may expand. Principally,   the   concept   of   corporate   body   being   an independent   entity   enjoying   existence   independent   of   its directors, is a well known principle. Its assets are distinct and separate and distinct from those of its members. Its creditors cannot   obtain   satisfaction   from   the   assets   of   its   members. However, with ever developing world and expanding economic complexities, the Courts have refused to limit the scope and parameters or areas where corporate veil may have to be lifted.