THE COMMISSIONER OF INCOME TAX vs. M/S ZUARI AGRO CHEMICALS LTD. and ANR.

This Tax Appeal was admitted on 24th June, 2002 on the following substantial question of law :­ “  Whether on the facts and in the circumstances of the case, by   filing   a   statement   under 2 section   209A,   the   assessee   has underestimated the advance tax payable by him thereby reducing the amount payable in either of the   first   two   instalments   and hence liable to pay interest under Section 216 of IT Act ? ”

The aforesaid substantial question of law arises in the facts and circumstances that may be briefly noticed first. On 13.6.1986 the Assessee filed a statement of advance tax payable under Section 209A(1) of the Income Tax Act  in Form No.28A for the assessment year 1987­88. The said  statement was filed by the assessee on the basis of the total income returned by the assessee in the return of the income for the assessment year 1985­86 as it was higher than assessed income.    On 15.6.1986 the assessee paid  first instalment of advance tax amounting to Rs.1,33,66,600/­.  The second instalment of advance tax in the sum of Rs.1,33,66,600/­ was also paid on 15.9.1986 by the assessee. On 13.2.1986 the assessee filed a revised estimate of advance tax and paid the enhanced amount of advance tax before 15.12.1986. The first and second instalments of advance tax were computed on the basis of income of Rs.8,08,88,420/­.  By the revised estimate the advance tax was paid by the assessee on the estimated income of Rs.10,27,56,000/­.  The Assessing Officer by his Order dated 25th March, 1991 held that the assessee under­ estimated the advance tax and accordingly imposed interest under Section 216 of the Income Tax Act.   The amount of interest was computed at 3 Rs.4,18,772/­.     Aggrieved   by   the   order   of   the   Assessing   Officer,   the Revenue   preferred   appeal   before   the   Commissioner   of   Income   Tax (Appeals) Central 1, Mumbai.  The appellate authority set aside the order of   the   Assessing   Officer   and   deleted   the   interest   by   his   Order   dated 9.8.1991. Upset by the order of the appellate authority, the Revenue preferred further appeal before the Income Tax Appellate Tribunal.  The Income   Tax   Appellate   Tribunal,   by   its   Order   dated   31st  July,   2001 maintained the order of the first appellate authority.   Hence this appeal under Section 260A by the Revenue.

Section 209A of the Income Tax Act, 1961 as was existing at the relevant time reads thus:­ “ 209A.   Computation   and payment of advance tax by assessee. ­ (1)   Every   person   shall,   in   each financial year, on or before the date on which the first instalment, or where he has   not   previously   been   assessed   by way of regular assessment under this Act, on or before the date on which the last instalment of advance tax is due in his   case   under   sub­section   (1)   of section 211, if his  current income is likely to exceed the amount specified in sub­section (2) of section 208, send to the Income­tax Officer ­ (a) where he has been previously assessed by way of regular assessment under this Act, a statement of advance tax payable by him computed in the manner laid down in clause(a) or, as the   case   may   be,   sub­clause   (i)   of 4 clause (d) of sub­section (1) of section 209, or (b) where he has not previously been   assessed   by   way   of   regular assessment under this Act, an estimate of ­ (i)the current income, and (ii)the   advance   tax   payable   by him   on   the   current   income down in section 209, and shall pay such amount of advance tax, ­

It is not in dispute that the assessee was previously assessed by way of regular assessment   under the Income Tax Act.  It is also not in dispute   that  under Section  209A(1)(a)    the  assessee  forwarded   a 9 statement of advance tax payable by him based on its  previous year's total income returned in the return of income as it was higher than assessed income.   It is also not in dispute that the assessee before the last instalment of the advance tax was payable estimated high income and as the advance tax payable by him exceeded 33.33%, sent the estimate of the current income and paid the advance tax payable by him on the current income calculated in the manner laid down in Section 209. In the background of these facts, the question arises whether the assessee was liable to pay interest under Section 216 of the Income Tax Act.

Section 216 of the Income Tax Act reads thus :­ “    216. Interest payable by assessee in case  of under­ estimate,   etc.   ­   Where,   on making the regular assessment, the Assessing Officer finds that any assessee has ­ (a) [under section 209A or   section   212]   under­ estimated   the   advance   tax payable   by   him   and   thereby reduced the amount payable in either   of   the   first   two instalments; or (b)   under   section   213 wrongly deferred the payment of advance tax on a part of his income, he   may   direct   that   the assessee   shall   pay   simple interest at fifteen per cent per

The   question   that   has   been   posed   before   us   was   under   direct consideration before the Calcutta High Court in the case of Commissioner of Income­Tax v. Indian Tube Co. Ltd. reported in 1992 (Vol. 197) I.T.R. Page 522. The Calcutta High Court held thus :­ “  The   statement   which   is made under section 209(1)(a) of the   Act   is   different   from   the estimate which is required to be submitted under section 209A(4) or   under   the   various   other provisions   of   the   Act.     The Legislature has made a distinction between   a   statement   which   is required to be filed under section 209A(1)(a)   and   the   estimate which is to be filed either under section   209A(4)   or   under   the various   other   provisions   of   the Act.   The interest under section 216 of the Act is attracted only in a case where an estimate is filed in   respect   of   the   first   two instalments and such estimate is subsequently   found   to   be   an underestimate in comparison with the subsequent estimate which is filed   before   the   last   instalment. This   will   be   evident   from   a reading of the various provisions of the Act.   To illustrate, section 209A(2)   of   the   Act   lays   down that,   where   an   assessee   who   is required   to   send   a   statement

Reference   may   also   be made in this connection to section 217 of  the Act which refers to a statement which is required to be furnished under section 209A(1) (a) and an estimate which may be filed   in   lieu   of   such   statement referred to in section 209A(2) of 12 the Act.  Similarly, section 218(1) (a)   makes   a   specific   distinction between a statement required to be   filed   under   section   209A(1) and   an   estimate   filed   under section 209A  of  the   Act.    Such distinction also is to be found in section 273 of the Act.   Section 273(1)   gives   power   to   the Income­tax Officer to levy penalty when no statement under section 209A(1)(a) of the Act is filed or such statement is untrue.  Section 273(2)   of   the   Act   deals   with imposition   of   penalty   in   a   case where the estimate of advance tax is   not   filed   or  such   estimate   is found   to   be   wrong   or   untrue under section 209A of the Act. It is, therefore, evident that the Legislature has made a clear   distinction   between   a statement which is required to be filed   under   section   209A(1)(a) and an estimate which is required to   be   filed   either  under   section 209A(2) which is to be made in lieu of the statement to be made under section 209A(1)(a) or an estimate which is required to be filed   under   section   209A(3)   or (4) of the Act.  Further, when an assessee   is   required   to   file   a statement under section 209A(1) (a),   he   is   not   to   estimate   his current   income.     He   has   to comply   with   the   provisions   by furnishing   a   statement   in accordance   with   section   209(1) (a)   or   (d)(i)   of   the   Act.     To comply   with   the   aforesaid provision,   no   estimate   of   the current income is required to be 13 made by the assessee.  He merely calculates his advance tax on the basis of his total income of the latest   regular   assessment   or   on on the basis of the total income on   the   basis   of   the   return subsequently filed where there is a payment under section 140A of the   Act,   whichever   is   higher. Hence,   the   interest   which   is levied under section 216 of the Act cannot be attracted to a case where the assessee is required to file   a   statement   under   section 209A(1) of the Act.   But section 216 of the Act is attracted only in a case where the assessee has to estimate his current income and such estimate

We find ourselves in agreement with the view taken by the Calcutta High Court.  A careful reading of Section 209A(1)(a) of the Income Tax Act would clearly show that the Legislature has used the  expression 'statement' therein while in Section 209A(2), 209A(3) and 209A(4) the Legislature has employed the expression ' estimate '.  The Legislature thereby made a clear distinction  between  the  statement   which   is  required   to  be  filed   under Section 209A(1)(a) and the estimate that is required to be filed under Section 209A(4).   When an assessee files a statement u/s 209A(1)(a), he does not nor is he required to estimate his current income.  On the basis of the total income returned by the assessee in the return of income or the assessed   income   whichever   is   higher,   he   calculates   the   advance   tax. However when  the current income is likely to be greater than the income on which tax payable by him is being computed and the amount of advance tax so payable by him is to exceed 33.33%, such assessee is required to send to the Income Tax Officer an estimate of the current income and the advance   tax   payable   by   him   on   the   current   income   before   the   last instalment of advance tax is paid under Section 209A(4).    Section 216 of the Income Tax Act that provides for  interest payable by assessee in case of 15 under­estimate   cannot   be   invoked     where   the   assessee   has   acted   in conformity with Section 209A(4) and   sent the estimate to the assessing officer of the current income and paid   the advance tax on the current income calculated in the manner laid out in section 209. Section 216 is attracted only in a case where the assessee is required   to estimate his current income and such estimate is found subsequently to be an under­ estimate   compared   to   the   later   estimate   for   filing   the  last   instalment. Where the assessee is not required, as in a case like this, to furnish an estimate for the first and second instalments, as it was already assessed previously,  and  rather  the assessee is required  to file statement  under Section 209A(1)(a), the  question of under­estimate for the two instalments under Section 216 would not arise.

The   view   of   the   Tribunal,   thus,   is   in   conformity   with   the   legal position.  The substantial question of law is answered in the negative and in favour of the assessee.

Appeal is dismissed with no order as to costs. R. M. LODHA, J. N. A. BRITTO, J.