M/S SYSTEM INDIA CASTINGS vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-2

The Principal Commissioner Of Income Tax­2 Aaykar Bhawan, Civil Lines, Raipur, Chhattisgarh. Pin 492001

The Income­Tax Officer Ward, Aaykar Bhawan, FCI Road, Police Station Rajnandgaon, District Rajnandgaon, Chhattisgarh. Pin ­ 491441 ­­­­ Respondent For Petitioners : Shri S. Rajeshwara Rao with Shri MK Sinha, Adv. For Respondents : Ms. Naushina Ali on behalf of Shri A. Choudhary, standing counsel. Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 26/06/2019 :

The petition is posted for hearing on admission, however, since learned  standing counsel for  the Income  Tax  Department has entered   appearance   on   advance   notice,   therefore,   this   Court proceeded to hear the matter finally with the consent of learned counsel for the parties.

Prayer in this petition is for quashment of proceeding of criminal case No.29362/1996 (Income Tax Officer, Rajnandgaon Vs. M/s System  India  Castings,   Bhilai   &   Others)  pending  before  CJM, Durg.

At   the   outset,   learned   Standing   Counsel   for   the   Department would submit that the petitioners having already moved before the   trial   Magistrate   for   dropping   the   proceeding,   the   instant petition is not maintainable.   However, considering that law in respect of continuation of prosecution for commission of offence under   Sections   276­C   and  277   read   with   Section   278  of   the Income Tax Act, 1961 (for short 'the Act') on a previous complaint though subsequently the fact of concealment of income having already been extinguished pursuant to the appellate order passed by the Income Tax Appellate Tribunal (for short 'the Tribunal') is no longer  res integra  in view of the judgment rendered by the Supreme Court in the matter of K.C. Builders and Another Vs. Assistant Commissioner of Income Tax  {(2004) 2 SCC 731}, therefore, this Court proceeded to hear the matter on merits.

The subject complaint was filed by the Revenue before the CJM, Durg sometimes in the year 1995 pursuant to sanction accorded by the Commissioner of Income Tax, Jabalpur under Section 279 of the Act on 30th March, 1995. The gravamen of the offence for which sanction was accorded is stated as under in the sanction order:­ “The assessee firm is engaged in the business of manufacture of cast iron products from the Cast Iron Scrap.  For the asstt. Year, 1990­91, assessee furnished   the   return   showing   total   income   of Rs.49,484/­   and   the   assessment   was   made   u/s 143(3) of the Income Tax Act, 1961, on 31/03/92 at   Rs.09,23,760/­. The   assessee   claimed purchases of Cast Iron Scraps from one M/s Sagar Enterprises,   53,   Malviya   Chowk,   Jabalpur,   on different dates.  The payment were shown to have been made in cash @ Rs.10,000/­ per day for 74 continuous   days. After   making   necessary enquiries, it was found that no such concern ever existed at the above mentioned address.  Further, the Sales­Tax number on the bills was also found to be bogus after making enquiries from the Sales­ Tax Department.  Assessee was not able to furnish receipts   in   respect   of   the   payments   claimed   to have been made in cash.   Further, no payment slips   were   available   in   respect   of   the   above purchases.  In one of the bills, the vehicle used for transportation was found to be a Tractor Trolley instead of the Truck as claimed by the assessee. Further, the same Tractor Trolley was shown to be carrying   some   other   goods   on   29/01/90   from Bhilai   to   Tedesara.     It   is   not   possible   for   the Tractor Trolley to transport Cast Iron Scraps from Jabalpur to Tedesara on 31/01/90 as claimed by the assessee.  Based on all these discrepancies, the A.O. arrived at a conclusion  that there was no party named M/s Sagar Enterprises at Jabalpur dealing in scrap and the purchases shown to have been made from the above said party was only a colourful device to introduce scrap acquired by the assessee   from   undisclosed   sources. He accordingly,   added   back   the   investment   in   the purchase   of   the   scrap   at   Rs.7,51,739/­   to   the income   of   the   assessee. The   claim   of Transportation expenses related to the transaction with   M/s   Sagar   Enterprises   amounted   to Rs.42,650/­ was also disallowed.  Additions made by the A.O. have been sustained by the Hon'ble ITAT, Nagpur Bench, Nagpur, vide its order dated 19/03/93 in ITA No.534/Nag/92. Consequently,   penalty   of   Rs.4,26,630/­   u/s 271(1)(c) of the Income Tax Act, 1961 has also been   levied   by   the   A.O.   vide   order   dated 20/09/93. Assessee   has   preferred   an   appeal against the penalty order before CIT (Appeals), Raipur which is pending for decision. NOW THEREFORE, in exercise of the powers conferred on me by virtue of section 279 of the Income Tax Act, 1961 I, B.P. Misra, Commissioner of   Income   Tax,   Jabalpur   (M.P.),   hereby   accord sanction to prosecute and to proceed against the above mentioned persons by filing a complaint for the   offence   stated   hereinabove   in   the   Court   of Competent Jurisdiction.”

It   is   thus   manifest   that   in   the   sanction   order   itself,   it   was mentioned that the assessee has preferred an Appeal against the penalty order before the CIT (Appeals), Raipur, which is pending for decision.  When the CIT (Appeals) heard the appeal preferred by the assessee on merits, it reached to the conclusion that the petitioner has not concealed his income, therefore, penalty of Rs.4,26,630/­   deserves   to   be   cancelled.     Since   the   act   of concealment of income is the main constituent for charge under Section   276­C   and   277   of   the   Act,   once   the   CIT   (Appeals) concluded that there was no concealment of income on the part of the assessee, the very foundation of the charge would not survive. It is also to be noted that against the order passed by the CIT (Appeals)   deleting  the   penalty,   the   Revenue   preferred  second appeal before the Tribunal, Nagpur.  However, the appeal filed by the Revenue was dismissed by order dated 12.6.1997 (Annexure­ P/10).    The Revenue did not take up the matter further and thus the order passed by the Tribunal affirming the order passed by the CIT (Appeals) has attained finality.

In the matter of K.C. Builders (Supra), the Supreme Court was faced with similar situation.  Considering the petition filed by the assessee, the Supreme Court held in para­26 that once the finding of concealment and subsequent levy of penalties under Section 271 (1)(c) of the Act has been struck down by the Tribunal, the assessing officer has no other alternative except to correct his order under Section 154 of the Act as per the directions of the Tribunal.     The   subject   matter   of   the   complaint   before   the Supreme Court being concealment of income arrived at on the basis of the finding of the assessing officer, if the Tribunal has set aside   the   order   of   concealment   and   penalties,   there   is   no concealment in the eye of law and, therefore, the prosecution cannot   be   proceeded   with   by   the   complainant   and   further proceedings will be illegal and without jurisdiction.  The Supreme Court  further observed that if the trial is allowed to proceed further   after   the   order   of   the   Tribunal   and   the   consequent cancellation of penalty, it will be an idle and empty formality to require the appellants to have the order of the Tribunal exhibited as a defence document inasmuch as the passing of the order as aforementioned is unsustainable and unquestionable.

Before the above observations in para­26, the Supreme Court would observe in para­23 that the High Court is not justified in dismissing the criminal revision ignoring the settled law as laid down by the Supreme Court that the finding of the Appellate Tribunal was conclusive and the prosecution cannot be sustained since the penalty after having been deleted by the complainant following   the   Appellate   Tribunal's   order,   no   offence   survives under the Income Tax Act and thus “quashing of prosecution is automatic.”     Same   expression   has   again   been   used   by   the Supreme Court in para­24 also.

In view of the settled legal position as enunciated by the Supreme Court in the matter of K.C. Builders (Supra), it will be an empty formality to direct the petitioners to approach the trial Magistrate, who   has   otherwise   kept   the   application   preferred   by   the petitioners pending since 15.1.2014. 9. In the circumstances, this Court deems it appropriate to exercise its inherent power for quashing the proceeding of criminal case No.29362/1996   (Income   Tax   Officer,   Rajnandgaon   Vs.   M/s System  India  Castings,   Bhilai   &   Others)  pending  before  CJM, Durg and it is accordingly quashed.