RELIANCE INDUSTRIES LTD. vs. THE DEPUTY COMMISSIONER OF INCOME-TAX,SPECIAL RANGE-18

PDF · subscribers
ITXA/1021/2000HC Bombay20 July 2015Author: HON'BLE SHRI JUSTICE M.S. SANKLECHA, HON'BLE SHRI JUSTICE NITIN JAMDAR34 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that the Tribunal was correct in upholding the levy of penalty under Section 221 of the Income Tax Act for failure to deposit tax deducted at source within the prescribed time. The Court found that the assessee's contentions regarding financial difficulties, diverse locations, and lack of computerization did not constitute good and sufficient reasons for the delay. The obligation to deduct and pay tax is unconditional, and financial stringency does not justify withholding tax due to the revenue. The Court noted that the assessee had not produced evidence of financial difficulty, and diverse locations or lack of computerization do not excuse the failure to pay taxes. The Court also affirmed the Tribunal's interpretation of Section 221, particularly in light of its Explanation, which clarifies that penalty is imposable even if the tax is paid before the penalty proceedings are initiated. The Court found the CIT(A)'s interpretation to be flawed as it ignored the Explanation and the binding precedent of CIT vs. Sriram Agarwal. Consequently, the Court answered the questions in favour of the revenue and dismissed the appeals. The penalty of 5% of the TDS amount was upheld.

What were the facts?

The assessee, Reliance Industries Ltd., is in appeal before the Bombay High Court against orders of the Income Tax Appellate Tribunal (Tribunal) for Assessment Years (AY) 1985-86, 1987-88, and 1988-89. The appeals and a reference application concern the levy of penalty under Section 221 of the Income Tax Act, 1961, for failure to deposit tax deducted at source (TDS) within the prescribed time. The assessee, a large company with diverse operations, deducted tax on payments to shareholders, debenture holders, contractors, and employees but delayed its deposit. The assessee voluntarily paid the tax along with interest before any proceedings were initiated. A show cause notice was issued, and the Deputy Commissioner imposed a penalty of Rs. 76.79 Lacs (approx. 10% of delayed deposit). The Commissioner of Income Tax (Appeals) allowed the assessee's appeal, holding no penalty was imposable. The Tribunal, however, reversed the CIT(A)'s order, upholding the penalty, though reducing it to 5% of the TDS amount.

What were the issues?

1. Whether, on the facts and circumstances, the Tribunal was right in law in upholding the levy of penalty under Section 221 of the Income Tax Act, 1961, for failure to pay tax deducted at source within the prescribed time? 2. Whether the interpretation placed by the Tribunal upon Sections 221 and 201 of the Income Tax Act is correct? 3. Whether the Tribunal acted unreasonably and perversely in confirming the levy of penalty upon the appellant to the extent of 5% of the TDS? Assessee's Contentions: - The delay in depositing TDS was due to financial difficulties, the sheer volume and spread of operations, and the time required to collect information from various offices. These constituted good and sufficient reasons for the delay, precluding penalty under Section 221. - The interpretation of Section 221 by the CIT(A) that no penalty is imposable if the default is not continuous at the time of penalty proceedings is plausible. - The Tribunal acted unreasonably and perversely in confirming the penalty. Revenue's Contentions: - The interpretation of Section 221 by the CIT(A) ignored the Explanation to Section 221(1) which allows penalty even if tax is paid before levy, and also ignored the Patna High Court's decision in CIT vs. Sriram Agarwal, which held that penalty is imposable even if tax is paid before penalty proceedings are initiated. - The reasons provided by the assessee (financial hardship, diverse locations, lack of computerization) do not constitute good and sufficient cause for not depositing tax.

Which sections of the Income-tax Act were involved?

Section 221,Section 201,Section 256(1),Section 260A

AI-generated summary — verify with the full judgment below

Cited by 3 judgments on BharatTax

See all citing judgments →

Counted from the text of the judgments hosted here. Most recent first.

Cause title — parties, addresses and appearances
ITR.13.00.odt    IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX REFERENCE NO. 13 OF 2000 WITH INCOME TAX APPEAL NO. 1021 OF 2000 WITH INCOME TAX APPEAL NO. 1022 OF 2000 Reliance Industries Ltd.         ..Applicant/Appellant Vs. Commissioner of Income Tax, Mumbai and Ors.         ..Respondents .... Mr. J. D. Mistri, Senior Advocate a/w Nitesh Joshi and P.C. Tripathi i/b Raj Darak, Advocates for Applicant/Appellant. Mr. Suresh Kumar, Advocate for Respondents. .... CORAM :  M.S. SANKLECHA &  N.M. JAMDAR, JJ.     RESERVED ON :  29 JUNE 2015              PRONOUNCED ON :  20 JULY 2015

JUDGMENT (PER: M.S. SANKLECHA) : This   Court   by   an   order   dated   22   January   2002   had directed the above reference at the instance of applicant and two appeals   at   the   instance   of   the   appellant   be   heard   together. Accordingly, all the three matters were heard together for final disposal and are being disposed of by this common order. S.S.DESHPANDE 1   /  34 CNR No : HCBM020050002000 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

2.

The Reference Application under Section 256(1) of the Income Tax Act, 1961 (the 'Act') arises out of two orders dated 14 September   2014   of   the   Income   Tax   Appellate   Tribunal   (the 'Tribunal') for the Assessment Year 1985­86 and 1987­88 seeking our opinion on the following question of law: “Whether on the facts and circumstances  of the case, the Tribunal was right in law in upholding the levy of penalty u/s. 221 of the I.T. Act, 1961, for failure to pay tax deducted at source within the prescribed time?”

3.

The two appeals under Section 260A of the Act arise from common   order   dated   16   March   2000   of   the   Tribunal   for   the Assessment   Years   1987­88   and   1988­89. Both   appeals   were admitted on 22 January 2002 on the following substantial questions of law:

“1. Whether   the   interpretation   placed   by   the Tribunal upon Sections 221 and 201 of the Income Tax is correct?

2.

Whether the Tribunal, in any event acted unreasonably and perversely in confirming the levy of penalty upon the appellant to the extent of 5% of the TDS?” S.S.DESHPANDE 2   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

4.

It is agreed position between the Counsel that the issue in all the three matters is with regard to imposition of penalty under Section 221 of the Act for failure to deposit tax deducted at source in accordance with Section 201 of the Act.  It is further stated that the   question   of   law   as   admitted   arise   from   facts   which   are substantially similar.

5.

In the above view, for the purposes of considering the question arising for our consideration, we will refer to the facts as set out in Income Tax Appeal No. 1021/2000 for the Assessment Year 1987­88. 6. At all times relevant, the applicant/appellant (appellant) had Manufacturing facilities and offices situated at different/diverse places in India.  It employed almost 9,000 persons and also served 18 Lacs shareholders, debenture holders and fixed deposit holders spread   all   over   India.     Besides   having   several   contractors   who executed work for the appellant at various places in India.  In terms of Chapter XVII of the Act, the appellant is required to deduct tax on payments made by it of salaries, dividends and interests besides on S.S.DESHPANDE 3   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt payments   made   to   contractors.     The   tax   so   deducted   by   the appellant in terms of Rule 30 of Income Tax Rules had at the relevant   time   to   be   paid   into   the   treasury   with   one   week   of deduction.

7.

During the financial year ending 31 December 1986 i.e. previous year relevant to Assessment Year 1987­88, the appellant while   making   payment   to   its   shareholders,   debenture   holders, contractors   and   employees   did   deduct   the   tax   out   of   amounts payable to them.   However there was a delay on the part of the appellant in paying over the deducted tax in accordance with the Act to the revenue.  Although there was a delay, the appellant on its own   paid   to   the   revenue   the   tax   deducted   alongwith   interest thereon on the delayed payment.  This was done voluntarily by the appellant before any proceedings were initiated against it under Section 201 of the Act to declare the appellant in default or demand any interest on the delayed payment.

8.

On 24 July 1990, the Deputy Commissioner of Income Tax issued a show cause notice for Assessment Year 1987­88 to the S.S.DESHPANDE 4   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt appellant calling upon it to show cause why penalty under Section 221 of the Act should not be imposed.  The basis of the notice was that   though   tax   at   source   had   been   deducted   on   payment   of salaries, dividend, interest, etc. the same was not deposited with the revenue in the prescribed time.   Consequently the appellant was liable for penalty under Section 221 of the Act.

9.

By letter dated 27 August 1990, the appellant responded to the show cause notice.  The appellant pointed out that the delay in   depositing   the   tax   was   essentially   on   account   of   financial difficulties and also in view of the sheer volume, size and spread of its operations.   This was as the requisite information from offices situated all over India had to be collected before depositing the amounts deducted as tax at source.  In any case, it was submitted that no penalty can be imposed under Section 221 of the Act, when failure to deduct and deposit is for good and sufficient reasons.  In this case, it was submitted by the appellant that there were good and   sufficient   reasons   for   delay   in   depositing   the   tax   with   the revenue.  Thus it was submitted that no penalty under Section 221 of the Act be imposed. S.S.DESHPANDE 5   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

10.

The Deputy Commissioner of Income Tax by an order dated 31 August 1990, tittled as an order under Section 221 read with Section 201 of the Act disposed of the show cause notice dated 24 July 1990. By the above order the Deputy Commissioner of Income Tax condoned the delay in certain cases, while imposing a penalty Rs.76.79 Lacs on the appellant under Section 221 of the Act.  This was about 10% of the quantum of delayed deposit of tax deducted at source.   The aforesaid order was a common order passed under Section 221 r/w 201 of the Act.

11.

Being aggrieved by the order dated 31 August 1990, the appellant preferred an appeal before the Commissioner of Income Tax (Appeals) (the 'CIT (A)').  The appellant's appeal was allowed by an order dated 17 December 1991 of the CIT(A) by following his order passed in appeal for the Assessment Years 1985­86 and 1986­ 87 wherein on identical fact situation, on interpretation of Section 221 of the Act, it was held that no penalty is imposable.  The CIT(A) held that for imposition of penalty, it is necessary that an assessee should   be   continuously   in   default   i.e.   even   on   the   date   the proceedings for imposition of penalty is commenced/initiated.  This S.S.DESHPANDE 6   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt on the basis of the opening words in Section 221 of the Act viz. “when an assessee is in default or is deemed to be in default”.  The CIT(A) in his order held that though the Explanation to Section 221(1) of the Act does attempt to cover even such cases, yet on consideration of the entire scheme of the Act, the imposition of penalty can only be justified when an assessee is in default at the commencement of penalty proceedings.

12.

Being aggrieved by the order dated 17 December 1991 of the CIT(A), the revenue preferred an appeal to the Tribunal.  By a common order dated 16 March 2000, the Tribunal allowed the revenue's appeal.  The Tribunal held that once an assessee becomes 7   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt imposed by the Assessing Officer of Rs.76.79 lacs i.e. 10% of the tax amount involved was reduced to 5% thereof i.e. to Rs.38.38 lacs.  It may  be relevant  to note  the quantum  of penalty  levied by the Assessing Officer as well as the penalty payable after the impugned order of the Tribunal for the two years under reference and two years under appeals are as under: Assessment Year Penalty as per AO (Rs) Penalty as per Tribunal (Rs) 1985­86 20,36,911 1,00,000 1986­87 28,35,524 1,00,000+1,50,000 1987­88 76,79,118 38,38,059 1988­89 84,63,403 42,31,701

13.

Mr. Mistry, the learned Senior Counsel for the appellant in the reference and in two appeals in support submits as under: (a) Impugned   order   and   proceedings   leading   to penalty under Section 221 of the Act are without juri iction as the condition precedent for the exercise of the same is that an assessee is in default or is deemed to be in default in making a payment of tax is not satisfied.  This being in default or being deemed to be in default can only arise when an appealable order is passed under Section 201(1) of the Act prior to initiation of penalty proceedings. S.S.DESHPANDE 8   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt This   admittedly   is   not   done   in   all   the   three   cases   under consideration; (b) 221 of the Act as is this case is bad in law; (c) Section 221 of the Act is invokable only when there were arrears of tax deducted at source to be paid after a notice of demand is raised.   This is evident from the use of the words “in addition to the amount of the arrears” in Section 221 of the Act.  In this case, the appellant has deposited tax deducted at source alongwith interest with the revenue much before any notice of demand is issued.   Thus there being no “amount in arrears” reason to impose any penalty cannot arise; 2. 150 ITR 341 S.S.DESHPANDE 9   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt (d) In view of the proviso to Section 201(1) of the Act which provides for invocation of Section 221 of the Act only where the assessee has failed to deduct and pay tax to the revenue without being qualified by the words “in accordance with the Act” as found in Section 201(1) and (1A) of the Act is with a purpose. This distinction was deliberately made by parliament to provide that in case of the class of assessees who are obliged to deduct tax on behalf of others, penalty is imposable only if there failure to deduct and pay the tax to the revenue without any time limit.  Therefore once paid even beyond the prescribed time provided under the Act, no penalty under Section 221 of the Act is imposable.  Any other interpretation would render the words “in accordance with the Act” in Section 201(1) and (1A) of the Act, superfluous; (e) The explanation below Section 221(1) of the Act which clarifies that a person will not be liable to pay penalty merely because he has paid the tax before imposition of penalty would have no application in the present case.  This for the reason that  by   virtue   of  proviso  under  Section  201(1)  of  the   Act,   the Assessing Officer has no authority to initiate proceedings under S.S.DESHPANDE 10   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt Section 221 of the Act where the amount of tax deducted has already been paid to the revenue.  In the alternative, it is submitted that the explanation below Section 221(1) of the Act would apply only in cases where demand is raised for payment of tax remaining unpaid at the time of initiation of penalty proceedings.   In the present case, the applicant/appellant has paid the tax alongwith interest   thereon   much   before   notice   to   impose   penalty   under Section 221 of the Act was issued; (f) Section   201(1)   of   the   Act   was   amended   by Finance Act, 2002 with retrospective effect from 1 April 1962 to cover cases where there has been a failure to deduct whole or any part  of the tax.   At the relevant time, when these proceedings commenced and orders passed, no penalty was imposable in case there   was   part   payment   of   the   tax   deducted   at   source   to   the revenue; (g) In any case, no penalty ought to have been levied upon the appellant in view of proviso to Section 221 of the Act   which   provides   in   case   of   default   for   good   and   sufficient reasons, no penalty can be imposed.  It is the appellant's submission S.S.DESHPANDE 11   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt that   delay   in   payment   of   the   tax   deducted   at   source   into   the revenue was due to its diverse locations, lack of computerization and financial stringency.  These were all good and sufficient reasons warranting non imposition of penalty; and (h) If two interpretations are possible and one view in favour of the assessee has been adopted by the CIT(A) in his order,   then  even   if  another  interpretation  is  possible,   the  same should not be distrubed in appeal.   This is particularly so while interpreting  a penal provision.

14.

As  against   the   above,   Mr.   Suresh   Kumar,   the   learned Counsel in support of the impugned order for the revenue submits that­ (a) Question of issuing a notice and declaring the appellant a defaulter and/or a deemed defaulter under Section 201 of the Act does not arise in the facts of the present case.   The appellant has admitted to being a defaulter in not having deposited the tax in time.  In these circumstances, issuing notice and passing a separate order under Section 201 of the Act was not necessary.  In fact the common order passed under Section 201 and 221 of the Act S.S.DESHPANDE 12   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt serves   the   purpose   as   the   order   under   Section   201   of   the   Act proceeded on an admitted position and was merely a formality.  So far as the right to file an appeal under Section 246 of the Act is concerned, it was always open to the Assessee to file appeals from this order under both sections viz. 201 and 221 of the Act; (b) The issue of no penalty being imposed upon the appellant as held by the CIT(A) in view of the interpretation of Section 221 of the Act namely continuing in default was contrary to the settled position of law as declared by the Patana High Court in Shriram Agrawal (supra). Thus the interpretation put on Section 221 of the Act by the CIT(A) is an erroneous interpretation.  There is   no   issue   of   there   being   two   possible   interpretation   while interpreting Section 221 of the Act.    The interpretation put on Section 221 of the Act by the Revenue also stands settled in its favour in view of the explanation thereto; (c) The proviso to Section 201(1) of the Act has no application in the present facts.   This is so as the proviso applies only in case of a person who has failed to deduct and pay tax i.e. both the conditions must be satisfied.   In the   present case, the S.S.DESHPANDE 13   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt appellant   has  undisputedly   deducted   the   tax   and   deposited   the same with the revenue beyond the period provided under the Act. Thus the procedure adopted for imposition of penalty under Section 221 of the Act cannot be faulted with; (d) It is submitted that above view stands fortified by the fact that under Section 205 of the Act, where tax has been deducted and not deposited, the revenue cannot proceed against the person   from   whose   income,   tax   has   been   deducted.     Thus   the proviso to Section 201(1) of the Act has no application where tax is deducted but not deposited; (e) The penalty for the Assessment Years 1985­86, 1986­87, 1987­88 and 1988­89 is reasonable.   For the first two years it was Rs.1 lakh and 1.50 lakh while for subsequent two years it was higher bearing in mind that appellant is a persistent defaulter having defaulted in Assessment Years 1985­86 and 1986­87; and (f) The   various   contentions   raised   by   the applicant/appellant before this Court should not be considered s they had not filed any cross objection from the order of CIT(A) to the Tribunal. S.S.DESHPANDE 14   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

15.

Before   considering   the   rival   submissions,   it   would   be useful   to   reproduce   Sections   2(7),   201   and   221   of   the   Act   as existing at the time when penalty was imposed upon the appellant by the Assessing Officer which are as under: “2(7) “assessee” means a person by whom [any tax] or any other sum of money is payable under this Act, and includes­ (a) every   person   in   respect   of   whom   any proceeding   under   this   Act   has   been   taken   for   the assessment   of   his   income   [or   assessment   of   fringe benefits] or of the income of any other person in respect of which he is assessable, or of the loss sustained by him or by such other person, or of the amount of refund due to him or to such other person; (b) every person who is deemed to be an assessee under any provision of this Act; (c) every person who is deemed to be an assessee in default under any provision of this Act;” “Consequences of failure to deduct or pay.

201.

(1) If any such person and in the cases referred to in section 194, the principal officer and the company of which he is the principal officer does not deduct or after deducting fails to pay the tax as required by or under this Act   he   or   it   shall,   without   prejudice   to   any   other consequences which he or it may incur, be deemed to be an assessee in default in respect of the tax: Provided that no penalty shall be charged under section 221   from   such   person,   principal   officer   or   company unless the [Assissing] Officer is satisfied that such person or principal officer or company, as the case may be, has [without good and sufficient reasons] failed to deduct and pay the tax. S.S.DESHPANDE 15   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt [(1A) Without prejudice to the provisions of sub­section (1), if any such person, principal officer or company as is referred to in that sub­section dose not deduct or after deducting fails to pay the tax as required by or under this Act, he or it shall be liable to pay simple interest at [fifteen] per cent per annum on the amount of such tax from the date on which such tax was deductible to the date on which such tax is actually paid.] (2) Where the tax has not been paid as aforesaid after it is deducted, [the amount of the tax together with the amount of simple interest thereon referred to in sub­ section (1A)] shall be a charge upon all the assets of the person, or the company, as the case may be, referred to in sub­section (1).]” “Penalty payable when tax in default. 221. [(1)   When   an   assessee   is   in   default   or   is deemed to be in default in making a payment of tax, he shall, in addition to the amount of the arrears and the amount   of   interest   payable   under   sub­section   (2)   of section 220, be liable, by way of penalty, to pay such amount as the [Assessing] Officer may direct, and in the case of a continuing default, such further amount or amounts as the [Assessing] Officer may, from time to time,   direct,   so,   however,   that   the   total   amount   of penalty does not exceed the amount of tax in arrears: Provided   that   before   levying   any   such   penalty,   the assessee shall be given a reasonable opportunity of being heard: [Provided further that where the assessee proves to the satisfaction of the [Assessing] Officer that the default was for good and sufficient reasons, no penalty shall be levied under this section. [Explanation: For  the removal  of doubt, it is  hereby declared that an assessee shall not cease to be liable to any penalty under this sub­section merely by reason of the fact that before the levy of such penalty he has paid the tax.] S.S.DESHPANDE 16   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt (2) Where   as   a   result   of   any   final   order   the amount   of   tax,   with   respect   to   the   default   in   the payment   of   which   the   penalty   was   levied,   has   been wholly reduced, the penalty levied shall be cancelled and the amount of penalty paid shall be refunded.”

16.

We   have   considered   the   rival   submissions.   The undisputed position between the parties for all the assessment years under consideration are as under: (a) The appellant has deducted the tax at the time of making the payment of salaries, dividend, interest as also on payment made to contractors. (b) The   appellant   has   delayed   in   depositing   the amounts of tax deducted in (a) above with the revenue. (c) There is no dispute about the quantum of tax deducted which has been deposited late with the revenue; and (d) The   quantum   of   tax   deducted   has   been deposited with the revenue alongwith the interest by the appellant on its own before any notice determining the amount or declaring the assessee to be in default was made by the revenue. We also find that in terms of Section 2(7) of the Act, the appellant S.S.DESHPANDE 17   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt would be an assessee for the purposes of this Act as it was liable to pay tax/sum of money under the Act.

17.

The primary submission on behalf of the appellant is that the proceedings for penalty under Section 221 of the Act for all the assessment years under consideration are without juri iction.  It is contended that before any notice can be issued under Section 221 of the Act for imposition of penalty, the condition precedent is that the assessee should be in default or deemed to be in default.  Being in default or being deemed to be in default, can only take place when the assessee has been so declared under Section 201 of the Act.  It is contended that a declaration under Section 201 of the Act has to be by way of a speaking order and in support thereof placed reliance upon the decision of the Madras High Court in  Mettur Chemicals (supra) and Section 246 of the Act which provides for filing of appeal separately from orders under Section 201 and 221 of the Act.

18.

As against the above, it is contended by the revenue that in the present facts, the requirement of either a notice or a speaking S.S.DESHPANDE 18   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt order under Section 201 of the Act would not arise.  Therefore an order passed under Section 221 of the Act would not be bad in law. The entire exercise of issuing a notice and passing an order, first under Section 201 and thereafter by a separate order under Section 221 of the Act would only be academic in these facts.  This is so as it is an admitted position that the Assessing Officer has passed an order which is tittled as an order under Section 201 and 221 of the Act.  The impugned order imposing penalty is after having accepted the assessee to be in default.  In normal cases, where there is some dispute with regard to the amount of tax deducted and amount of tax deposited and/or delay in deposit and/or the interest payable thereon then the passing of an order under Section 201 of the Act before initiating penalty proceedings may be necessary.   This is because there is a dispute on the factual determination whether or not the assessee is in default or deemed to be in default and the extent of default.

19.

The appellant before us is not disputing the position that they were late in depositing the tax deducted at source with the S.S.DESHPANDE 19   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt revenue.  Therefore they were assessess in default.  In these facts, giving of a notice and/or passing an order for determining that the assessee is in default or deemed to be in default would not arise. The fact that an appeal is provided under Section 246(i) of the Act from an order passed under Section 201 of the Act would not by itself require the passing of separate order under Section 201 of the Act prior to passing of an order under Section 221 of the Act.  There is no bar in passing an order under Section 201 read with 221 of the Act simultaneously.  The appellant's right of appeal is not affected 20   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt aforesaid decision assist the petitioners in view of the fact that admittedly the petitioners were given a hearing before imposing of penalty where all contentions could be raised.

20.

Similarly, the requirement of a written order treating a person to be an assessee in default may not be necessary when it is admitted position between the parties that the assessee is in default. The decision in Muttur Chemicals (supra) was on a different factual background   in   as   much   as   appellant   therein   was   disputing adjustment   of   refund   due   to   it   against   payment   by   its   various collaborators   on   account   of   the   statement   made   by   them   i.e. collaborators.    In the present  case  there is  no dispute that  the assessee is in default.  Moreover in terms of Section 221 of the Act, the only condition precedent to impose of penalty upon the assessee is that it should be in default or deemed to be in default.  In the present facts this position is not disputed.  Dehors, the above, one more feature to be noticed is that Section 201(1) of the Act itself provides that where there is failure of an assessee to deduct tax and pay to the revenue, such an assessee is deemed to be in default. The failure to deposit in time is accepted/admitted position.  There S.S.DESHPANDE 21   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12 find so.  The Parliament has specifically provided for the words “in addition to the amount of arrears alongwith the amount of interest payable be liable for penalty” only with a view of qualifying that payment of the amount of arrears and the interest payable would by itself not wipe away the liability to penalty under Section 221 of the Act.  The aforesaid submission on behalf of the appellant also stands 4. 193 ITR 91 5. 200 ITR 434 S.S.DESHPANDE 22   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt negatived by the Explanation added to Section 221(1) of the Act. This Explanation clarifies that an assessee shall continue to be liable to penalty even if the tax has been paid before levy of penalty.

22.

It  was  next  contended that  in view of the  proviso  to Section 201(1) of the Act, invocation of Section 221 of the Act is barred where the Assessing Officer is satisfied that failure to deduct and pay tax was without good and sufficient reasons.  The words “failed to deduct and pay tax” of the proviso is contrasted with the words “fails to pay the tax as required by or under this Act” found in Section 201(1) as well as 201(1A) of the Act.   In view of this difference in language, it is submitted that the proviso would have no application where an assessee has paid the tax even if the same is paid beyond the period provided under the Act.  This is contested by the revenue on the ground that the proviso applies only in case of a person who has failed to satisfy both the condition therein i.e. fails to deduct and also fails to pay the tax.  This interpretation is also supported by the words found in sub­section (1) of Section 201 of the Act which provides “.... principal officer of the company does not deduct or after deducting fails to pay the tax as required by or S.S.DESHPANDE 23   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt under this Act”.  In this case, the tax has been deducted but there is a failure in depositing the tax with the revenue.   The Parliament treats a person who has deducted the tax and fails to pay it to revenue as a class different from a person who has not deducted the tax and also not deposited the tax with revenue.   This is for the reason that in the first class of cases the assessee concerned after deducting the tax, keep the money so deducted which belongs to another person for its own use.   In the second class of cases, the assessee concerned does not take any advantage as he pays the entire amount to the payee without deducting any tax and does not enrich itself at the cost of the government.   Therefore, although penalty is also imposable in the second class of cases, yet in view of the proviso to Section 201(1) of the Act, it is open to such assessee to satisfy the Assessing Officer that as they have good and sufficient reasons no penalty is imposable.  It is in the above view that in the first class of assessees the Parliament has provided for prosecution under Section 276B of the Act for failing the pay the tax deducted at source.  Therefore the first class of assessee to which the appellant belongs would be liable for prosecution.   Thus the proviso would S.S.DESHPANDE 24   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt only apply in respect of the second class of assessee i.e. such class of assessee who have not deducted the tax and consequently failed to pay the tax.

23.

Therefore  in our view, the proviso under Section 201 would have no application to the facts of the present case.   The legislature did not provide for the words “by or under this Act” in the proviso as in the absence of deducting tax, the occasion to deposit it within time as provided in the Rules would not apply. This is so as the time begins to run from the date of the deducting of tax as is evident also from Section 200 of the Act which provides that   any   person   deducting   any   sum   shall   pay   it   within   the prescribed time, the sum so deducted to the Central Government.

24.

It was next submitted on behalf of the appellant that the Explanation   below   Section   221   of   the   Act   which   clarifies   that penalty will continue to be imposable even if the assessee has paid the tax before the levy of penalty would not apply to the present facts.   This for the reason it is submitted the penalty would be imposable under Section 221 of the Act only if the assessee is in S.S.DESHPANDE 25   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt default at the time of initiation of penalty proceedings.   In the present case it is submitted that the amounts deducted have been deposited long before the notice for penalty under Section 221 of the Act was issued.  This stand was also taken by the CIT(A) while allowing the appellant's appeal.  The construction sought to be put on Section 221(1) of the Act commencing with the words “where an assessee is in default or is deemed to be in default” cannot stand in the face of the explanation which clarifies that merely because the tax has been paid/deposited before the levy of penalty, would also take in all acts, from the imposition of the charge upto/till the entire process   of   raising   demand   and   collecting   the   same.     The construction sought to be put on the explanation does not allow full amplitude to the words 'levy'.  Besides purposive interpretation also supports the above view as otherwise the construction as suggested by the appellant would enable an assessee to deduct tax at source from the payment being made and not deposit it with the revenue within time prescribed.  Therefore utilize the amount in effect till such time just before the notice under Section 221 of the Act is issued. S.S.DESHPANDE 26   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12 27   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt in our view support the petitioner's contention.   Thus we find no merit in the appellant's above submission that no penalty can be imposed   as   there   was   no   default   at   the   time   when   penalty proceedings were initiated.

26.

It was next urged on behalf of the appellant that Section 201(1) of the Act was amended by the Finance Act, 2002 with the retrospective effect from 1962. This amendment was brought in to include an assessee to be in default, on failure to deduct or failure to pay the whole or any part of the tax as required by or under this Act.  Prior to the amendment, the words “the whole or any part of the tax” were not there.  The consequences of failure to pay were attached/attracted only where the tax was not deducted and paid in whole.  It was submitted that prior to amendment, if a part of the tax was deducted and paid to the revenue, then Section 201 of the Act   would   not   be   triggered.   We   do   not   find  any   merit   in   this submission. The amendment by the Finance Act, 2002 with the retrospective effect was clarificatory in nature.  The words “does not deduct   or   after   deducting   fails   to   pay   tax”   in   the   preamended S.S.DESHPANDE 28   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt Section 201 of the Act would in its plain reading also cover a failure to part deducting and/or failure to make a part payment of the already deducted tax to the revenue. The amendment being only clarificatory in nature does not for the first time extends/enlarges the scope of the Section. Thus the above submission on behalf of the appellant is also not accepted.  Therefore even where the assessee contends that he has paid part the tax after deducting the same from the payee, the provisions of Section 201(1) of the Act would continue to apply.  In any event, the retrospective amendment with effect from 1 April 1962 besides being clarificatory would also take into account a partial deposit with revenue of the tax deducted at source within the ambit of Section 201(1) of the Act.  The Calcutta High Court's decision in CIT Vs. S.K. Tekriwal8 being relied upon by the petitioner does not in our view assist the petitioner as it holds that although an assessee would be defaulter for nonpayment of tax deducted at source, yet payments made cannot be disallowed under Section 40(a)(1a) of the Act.  This is where partial payment of tax deducted has been made to the revenue. 8. 361 ITR 432 S.S.DESHPANDE 29   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

27.

It was next submitted that in the facts of the case, no penalty ought to have been imposed upon the appellant as there was  good   and  sufficient   reasons  viz.   financial  hardship,   diverse locations and lack of computerization.  The obligation to deduct and pay tax upon the assessee is unconditional under the Act.  It is the responsibility of the assessee to deduct taxes and to pay to the revenue   within   the   period   provided   under   the   Act.     Financial stringency would not justify deducting tax from the amount paid to the payee and not paying it to the revenue.   Otherwise it would amount to using somebody else's money for the purposes of one's business.     In   such   circumstances,   the   question   of   financial stringency, to our mind, hardly gives rise to a good and sufficient reason   for   not   depositing   tax   which   was   an   amount   otherwise payable to the payee or on behalf of the payee to the revenue. Moreover, the impugned order dated 16 March 2000 records the fact that the appellant has not produced any evidence to show that it was in financial difficulty.  Similarly diverse locations and lack of computerization are hardly any reasons to justify the failure to pay under the Act.  The assessee is entitled to do business in as many S.S.DESHPANDE 30   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12 Tribunal is in any manner perverse and/or arbitrary.

28.

It was lastly submitted by the appellant that no penalty ought to have been imposed upon it in all the assessment years under consideration, in view of the fact that the CIT(A) had held while   interpreting   Section   221   of   the   Act   that   no   penalty   is imposable.  It was submitted that the interpretation by CIT(A) is a 9. 191 ITR 565 S.S.DESHPANDE 31   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt plausible one.   In such circumstances, there is no justification to impose any penalty upon the appellant.  On the other hand it was contended by the revenue that the interpretation put by the CIT(A) on   Section   221   of  the  Act   is  in   face   of  the   explanation   which provides that penalty would be imposable even if the tax has been paid before the levy of penalty.  The explanation was ignored on the ground that it is confusing.  The CIT(A) further construed the word “is” present in Section 221 of the Act which provides that when assessee is in default or deemed to be in default would only mean that the default should be continuous and also continuing when the penalty   proceedings   are   initiated.     It   ignores   the   explanation completely and ignores a binding a decision of the Patana High Court in the matter of Shriram Agrawal (supra) which covered an issue   of   non   payment   of   advance   tax   in   the   context   of   the explanation found in Section 221 of the Act.  In the above case it was held that the explanation to Section 221 of the Act puts it beyond doubt that even where an assessee pays the tax before proceedings for penalty are initiated, yet penalty is imposable. S.S.DESHPANDE 32   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt

29.

Consequently   the   above   submission   canvased   by   the appellant is not acceptable as it is not a case where there were two possible   views   of   interpreting   Section   221   of   the   Act.     This   is particularly so in view of explanation provided thereto. Accordingly, the imposition of penalty and setting aside the order of CIT(A) by the impugned order, cannot be found fault with.  For all the reasons indicated above, we shall now answer the questions framed for our opinion.

30.

The   question   framed   for   our   opinion   under   Section 256(1) of the Act reads as under: Question: “Whether on the facts and circumstances  of the case, the Tribunal was right in law in upholding the levy of penalty u/s. 221 of the I.T. Act, 1961, for failure to pay   tax   deducted   at   source   within   the   prescribed time?” Answer: In the affirmative i.e. against the appellant­assessee and in favour of the respondent­revenue.

31.

So far as appeals arising from order dated 16 March 2000 are   concerned,   the   appeals   were   admitted   on   the   following questions: S.S.DESHPANDE 33   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12

ITR.13.00.odt Question: “Whether the interpretation placed by the Tribunal upon   Sections  221   and  201   of  the   Income   Tax   is correct?” Answer: In the affirmative i.e. against the appellant­assessee and in favour of the respondent­revenue. Question: “Whether   the   Tribunal,   in   any   event   acted unreasonably and perversely in confirming the levy of penalty upon the appellant to the extent of 5% of the TDS?” Answer: In the negative i.e. in favour of the respondent­revenue and against the appellant­assessee.

32.

In the above terms the reference is answered and both the appeals stand dismissed.  No order as to costs. [N.M. JAMDAR, J] [M.S. SANKLECHA, J.] S.S.DESHPANDE 34   /  34 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:12:12 Powered by TCPDF (www.tcpdf.org)

More judgments on Section 221

All 136 judgments and leading authorities on Section 221 →

Recent GST High Court judgments

Search GST case law →