SHRI. NARESH GOVIND VAZE vs. THE INCOME TAX OFFICER WARD IV PALGHAR

ORAL JUDGMENT (PER DR.D.Y.CHANDRACHUD, J.) : These proceedings have been instituted by the Petitioner in person.   During the course of the hearing, we have requested Mr.Jamshed Mistri, Learned Senior Advocate to assist the Court as amicus curiae.     Counsel has very fairly placed all the facts and circumstances of the case so as to facilitate the Court to dispose of these proceedings.

VBC 2 wp6861.11-5.10 capacity as a Civil Judge, Junior Division and Judicial Magistrate, First Class, and as a Judicial Magistrate, First Class respectively. The Petitioner initially filed a return of Income for Assessment Year 2006­07 in which he returned a total income of Rs.1,79,664/­.  The return showed an amount of Rs.17,500/­ as tax paid during the previous year.     The Petitioner claimed a refund of Rs.16,615/­. The Petitioner furnished Form 16, but it was self attested instead of being attested by the employer.   The Assessing Officer issued an intimation under Section 143(1) on 15 December 2006 in which he reflected the total returned income at Rs.1,42,540/­. No credit was given for   tax deducted at source in the amount of Rs.17,500/­ possibly because Form 16 was not attested by the employer.   On this basis,  the  Assessing  Officer  made  a  demand of   tax  in the amount of Rs.4339/­.  The Petitioner submitted an application for rectification    on 24 January 2007 in which  he stated that the income had been wrongly computed at Rs.1,42,540/­ instead of Rs. 1,79,664/­.   The Petitioner also submitted that the tax deducted at source had not been considered as a result of which the demand of Rs.4,339/­ was, according to him, erroneous.   On the very same day, i.e. on 24 January 2007, the Assessing Officer issued a notice Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:06

VBC 3 wp6861.11-5.10 to   show   cause   to   the   Petitioner   in   which   he   recomputed   the returned   income   at   Rs.1,44,935/­.     On   24   January   2007,   the Assessing Officer issued a rectification under Section 154 by which he recomputed the income at Rs.1,79,660/­.  Again no credit for tax deducted at source was furnished and a total demand was made in the amount of Rs.8,219/­.   The total tax payable was computed at Rs.12,558/­ and it was after giving a credit to the demand of Rs.4,339/­ raised as per the earlier order that a net demand of Rs.8,219/­ was made.  On 11 September 2008, a notice was issued to the Petitioner stating that there was an outstanding of Rs.12,558/­.

VBC 4 wp6861.11-5.10 2006­07. 4. A   perusal   of   the   record   of   the   present   case   would indicate that the Petitioner had furnished Form 16, but as against the requirement of law, the form was self attested.  Be that as it may, it now appears prima facie from the reply received by the Petitioner to his query under the Right to Information Act, 2005 that a total amount of Rs.17,500/­ had been paid towards taxes for financial year   2005­06. In view of the law laid down by the Uploaded on - 22/08/2020 Downloaded on - 28/10/2026 03:22:06

VBC 5 wp6861.11-5.10 State Government. In the facts of the case, therefore, we are of the view   that   the   revised   intimation   that   was   furnished   to   the Petitioner on 24 January 2007 by the Income Tax Officer, Ward­4, Palghar, is without verification of the facts and should be set aside. We   accordingly   set   aside   the   revised   intimation   issued   on   24 January 2007. We direct that the Assessing Officer shall duly verify as to whether as a matter of fact, the tax was deducted at source from the salary of the Petitioner and if that is so found to be correct, to take further steps in accordance with law and grant further  credit   for  tax,  as  the  case  may  be.   The  Petition  shall

accordingly stand disposed of.