E. MERCK (I) LTD. vs. C.I.T. B.C.III

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX REFERENCE NO. 224 OF 1999 M/s. E. Merck (India) Ltd. Shivsagar Estage, Dr. A.B. Road, Worli Bombay ­18

.. Applicant v/s. Commissioner of Income Tax, Bombay City­III, Bombay .. Respondent Ms. Vissanji a/w Mr. S.J. Mehta for the applicant None for the respondent

CORAM : M.S. SANKLECHA &

A.K. MENON,  J.J. RESERVED ON : 3rd FEBRUARY, 2017. PRONOUNCED ON : 10th FEBRUARY, 2017 JUDGEMENT :­ (Per M.S. Sanklecha, J)

(a) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 Income Tax, 160 ITR 961. In the above case, the Apex Court has held that an appeal under Section 246(1)(c) of the Act to the extent interest is charged under Section 215 of the Act is appealable, provided the assessee denies his liability to be assessed and / or to levy of tax and interest thereon. (b) It would be appropriate to reproduce the relevant extract of the Apex Court decision in the case of Central Provinces Manganese Ore Co. Ltd.(supra) as under :­ “Now the question is whether orders levying interest under sub­ s. (8) of S.139 and under S.215 are appealable under S.246 of the Income­tax Act. Cl. (c) of S.246 provides an appeal against an order where the assessee denies his liability to be assessed under the Act or 147 against any assessment order under sub­s. (3) of S.143 or S.144, where the assessee objects to the amount of income assessed or to the amount of tax determined or to the amount of loss computed or to the status under which he is assessed. Inasmuch as  the levy of interest  is a  part of the process of assessment, it is open to an assessee to dispute the levy in appeal provided he limits himself to the ground that he is not liable to the levy at all. In this connection we may usefully refer  to the decision  of  the  Karnataka  High Court where in a judgment in National Products v. Commissioner of Income­tax, Mysore, [1977] 108 ITR 935. Govind Bhat, C.J., explained the position in regard to the levy of interest under S.139 and under S.215. After referring to the earlier cases on the point he observed:­ "All decided cases except one have uniformly taken the view that levy of interest under Section 18A(6) or section 18A(8) of the 1922 Act or levy of interest under Section 215 of the Act is not appealable but in the appeal against a regular assessment, it is open to the assessee to take every contention which, if accepted, must result in the Income­tax Officer holding that there was no liability to Uday S. Jagtap 5 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 pay advance tax and, therefore, there was no liability to pay penal interest. In other words, it is open to an assessee to contend in the appeal against an order of assessment that he is not liable to pay any advance tax at all or the amount   of   advance   tax   determined   as   payable   by   the Income­tax Officer is not correct; but if the assessee does not   dispute   the   amount   of   advance   tax   determined   as payable by the Income­tax Officer, he merely cannot object to the levy of penal interest or question its quantum. ….... The levy of penal interest under Section 139 or Section 215 is made in the regular assessment order; the demand issued pursuant to the assessment order is for the total   amount   of   liability   imposed   inclusive   of   tax   and interest. While levy of penal interest under Section 18A  of the 1922 Act up to 1st April 1952, was automatic as was noticed by Chagla, C.J. in Ramnath's case [1955] 27 ITR 192 (Bom.), under the Act such levy is not automatic; discretion is vested in the Income­tax Officer to waive or reduce   penal   interest   in   the   cases   and   circumstances mentioned in rule 117A and rule 40 of the Income­tax Rules, 1962. If the case of the assessee falls within the scope   of  the  148   said   Rules,   the  Income­tax   Officer   is bound in law to consider whether the assessee was entitled to waiver or reduction of interest. It is, therefore, clear that levy of penal interest under Sections 139 and 215 is part of   assessment.   When   such   penal   interest   is   levied   the assessee is "assessed", meaning thereby, he is subjected to the procedure for ascertaining and imposing liability on him. If the assessee denies his liability to be assessed under the Act, he has a right of appeal to the Appellate Assistant Commissioner   against   the   order   of   assessment.   Where penal interest is levied under Section 215 by the order or assessment, the assessee may altogether deny his liability to pay such interest on the ground that he was not liable to pay advance tax at all or that the amount of advance tax determined by the Income­tax Officer as payable ought to be reduced. In either case he denies his liability, wholly or partially, to be assessed. Similarly, where interest is levied under Section 139 of the Act, the assessee may deny his liability to pay such interest on the ground that the Uday S. Jagtap 6 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 return was not belated or that the penal provision was not attracted at all to his case. In such a case also he denies his liability to be assessed to interest." (c) ITR 986 & Phaltan Sugar Vs. Commissioner of Income Tax, 208 ITR 989  wherein even the Advocates for the assessee conceded the position that no appeal would lie only against levy of interest under Section 215 of the Act.   It is made clear that we have independently applied our mind to the decision of Central Provinces Manganese Ore Co. Ltd. (supra) to reach to the conclusion that no appeal under Section 246(1) (c) of the Act would lie only against levy of interest.   As we are conscious that the   above two decisions of this Court proceeded on concession of the Counsel for the assessee therein. Uday S. Jagtap 7 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 (d) However, we note from the statement of case that the appeal which was filed by the applicant assessee to the CIT(A) was not restricted only to the interest levied under Section 215 of the Act but also to the quantification of the advance tax payable.   This is evident as applicant's case before the CIT(A) was that no advance tax was payable Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06

(a) Ms. Vissanji, learned Counsel appearing in support of the applicant assessee contended that the applicant was not liable to pay any interest under Section 215 of the Act for non­payment of advance tax in December, 1975. According to the applicant, in December, 1976 when they estimated the advance tax to be paid and filed the estimate thereof, they proceeded to do so on the basis of the understanding of the law prevailing at that time.  More particularly, the decision of the Calcutta High Court in Century Enka (supra) wherein it was held that Rule 19A of the Income Tax Rules was ultra vires the Act.   Therefore, the computation of capital employed has to be worked out by including also borrowed capital for computing deduction under Section 80J of the Act.   This the applicant had done in December, 1975 and on that basis estimated its advance tax.   At that time, the estimate was arrived at on the basis of the law as was in force.   According to Ms. Vissanji, the   liability   to   pay   the   advance   tax   only   arose   on   account   of retrospective amendment made to Section 80J of the Act by Finance No.2 Act, 1980. (b) It   is   submitted   on   behalf   of   the   applicant   that   such retrospective amendment would not invite the liability to pay interest under Section 215 of the Act.   In support, Ms. Vissanji relied upon the Uday S. Jagtap 9 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 following decisions :­ (P&H). 209 ITR 634(P&H). Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 amendment was only clarificatory.   Therefore, the law as it stood was always as declared by the amendment. (d) All the decisions referred to above relate to the levy of interest under Section 234B of the Act and not in respect of Section 215 of the Act, with which we are concerned.   Be that as it may, the decisions referred  to at Sr. Nos. (i) to (iv), the liability to interest was deleted as the   obligation   to   pay   the   amount   of   advance   tax   arose   out   of   a retrospective   amendment   done   to   the   Act   by   the   Parliament.       A common   thread   running   in   all   the   aforesaid   decisions   is   that   the liability to pay the tax on the income earned arose subsequent to the last   date   for   payment   of   advance   tax.     In   this   case,   we   are   not concerned with any amendment made by Finance No.2 Act, 1980 to Section 80J of the Act.   As in the facts of this case, the liability to pay advance   tax   did   not   arise   only   on   account   of   the   retrospective amendment but the obligation was very much in existence when the obligation to pay advance tax on 15th  December, 1975 arose, on the basis of Section 80J of the Act as it stood even before the amendment. This for the reason that the Apex Court in Lohia Machines (supra) while upholding the challenge to the amendment made in 1980 to Section 80J of the Act with retrospective effect from 1972 also observed that the amendment was merely clarificatory and Section 80J of the Act Uday S. Jagtap 11 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 even dehors the amendment would have to be read in the same manner in which the amendment is understood.     Thus, the aforesaid cases relied   upon   by   the   applicant   assessee   in   view   of   the   above distinguishing feature would have no application to the facts of the present case.  It is axiomatic that a decision of the Supreme Court does not make the law but it only declares the law as always existing since its inception.  This has been repeatedly held by the Apex Court  [see in (para 35)].     In Lohia Machines (supra), the Apex Court not only upheld the amendment of 1980 to Section 80J of the Act, incorporating the  provisions  of Rule  19A of the  Rules, but it also held that the amendment was declaratory.  Thus, holding that the reading of Section 80J of the Act prior to the amendment is no different from it reading post amendment. Further, the decision of the Calcutta High Court in Century Enka (supra) was also overruled.   Thus, the basic reason for not paying the advance tax on the part of the applicant never existed. (e) The   decision   at   Sr.   No.(v)   in   the   case   of   Hindustan Construction Co. Ltd. (supra) of this Court relied upon by the applicant does not in our view assist the applicant.   All that the decision did was to restore the issue to the Tribunal to decide the leviability of the Uday S. Jagtap 12 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 interest under Section 215 of the Act taking into account the decision of the Apex Court in Central Provinces Manganese Ore Co. Ltd.(supra). This was for the reason that the decision of the Tribunal was rendered prior   to   the   decision   of   the   Apex   Court   in   the   Central   Provinces Manganese Ore Co. Ltd.(supra). (f) The decision in Gurkartar Steels Pvt. Ltd. (supra) of Punjab & Haryana High Court at Sr. No. (vi) above has no application to the present facts for the reason that it was rendered on an application under Section 256(2) of the Act.   The Court refused to direct the Tribunal to frame a question for its consideration as the Tribunal had decided the issue on facts arising before it and no question of law arose.  Thus, the consideration therein would be entirely different from the   consideration   which   would   apply   while   deciding   a   substantial question  of  law  in a  Reference  made  by  the  Tribunal.   Thus,  this decision is in our view is also of no assistance to the applicant. (g) The decision at Sr. No.(vii) of this Court in Prime Securities Ltd. (supra) proceeded on the factual aspect that it is not possible for an assessee to anticipate future events to determine payment of advance tax.     In the present facts, there was no occasion to anticipate any future events.  A proper understanding of Section 80J of the Act at the time when the occasion to estimate and pay advance tax arose, would Uday S. Jagtap 13 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 have resulted in a lower deduction available under Section 80J of the Act and payment of advance tax.   In view of the Apex Court decision in Lohia Machines (supra) there has been no change in the law as were existing on 15th December, 1975 when the applicant filed an estimate of Nil   advance   tax   and   on   25th  January,   1985   when   it   rendered   its decision.  In the present facts, it is not the applicant's case that there is any subsequent change in facts which could not be anticipated at the time of determining the advance tax.     A subsequent decision of the Apex  Court  merely  declaring   the   law   cannot   be   categorized  as   an unanticipated fact.   Therefore, the above decision also does not assist the applicant. (h) The next decision at Sr. No.(viii) of Gujarat High Court in Rainbow Industries Pvt. Ltd. (supra), the demand for interest on short payment of advance tax was deleted by the Tribunal.  In a Reference before Gujarat High Court at the instance of the Revenue, the Court held that the Tribunal as a matter of fact had found that the advance tax liability was determined by the assessee therein on the basis of its method of valuing closing stock which it had followed even for the earlier assessment years.   Therefore, in the absence of the Revenue pointing out that the figures adopted for computing the income was incorrect, the levy of interest could not be sustained.   Therefore, the Uday S. Jagtap 14 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 High Court proceeded with the issue on finding of fact by the Tribunal to conclude that the assessee therein could not have anticipated when it filed its estimate and / or paid advance tax that the valuation of the closing stock would be enhanced leading to higher determination of tax.    Similarly, the decision at Sr. No.(ix) of the Gujarat High Court in EMMTILI Engineering Ltd. (surpa) upheld the deletion of interest under Section 215 of the Act done by the Tribunal.  It upheld the view of the Tribunal that no interest could be levied on account of the additions made in the assessment order as the same is highly debatable and could not   have   been   foreseen   at   the   time   of   filing   the   advance   tax. Therefore, both the above decisions were rendered in the context of finding of facts by the Tribunal. (i) Moreover, both of the above decisions of Gujarat High Court completely ignore sub­section (4) of Section 215 of the Act, which provides for reduction or waiver of the interest payable by the assessee under Section 215 of the Act.  Therefore, both the above decisions of the Gujarat High Court most respectfully in our view were rendered sub­silentio.   It is this sub­section (4) of Section 215 which inter alia takes into account the circumstances beyond the control of the assessee for having paid less advance tax than that   finally determined to be payable. The argument of hardship,  bona fide  conduct etc. would be Uday S. Jagtap 15 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 appropriately considered when applying sub­section (4) of Section 215 of the Act while considering waiver / reduction of interest payable (1961) 1047 (SC) has observed that “In interpreting a taxing statute, equitable   consideration   are   entirely   out   of   place.”    Therefore,   the submission of the applicant assessee that non­payment of advance tax was on account of circumstances beyond the control of the assessee and for a reasonable cause, would not warrant deletion of interest payable on account of short payment / non­payment of the advance tax while considering   the   Sub­section   (1)   of   Section   215   of   the   Act.       The considerations   may   have   been   different   if   we   were   considering   an application of waiver under Sub­section (4) of Section 215 of the Act. (j) In the above view the applicant assessee is liable to pay the interest under Section 215 of the Act as held by the Tribunal.

(M.S. SANKLECHA, J.) Uday S. Jagtap 17 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:52:06 Powered by TCPDF (www.tcpdf.org)