ARTIST TREE PVT. LTD vs. CENTRAL BOARD OF DIRECT TAXES NEW DELHI AND 2 ORS.

3] As   there   was   a   delay   in   filing   the   Return   of   Income   for Assessment Year 1997­1998 beyond the period specified under Section 139(1) & (4) of the said Act, the Assessing Officer did not act upon the same. On 7 April 2002 the petitioner approached the CBDT under Section 119 (2)(b) of the said Act and sought for condonation of delay in filing the   Return   of   Income   for   the   Assessment   Year   1997­1998. In   the application dated 7 April 2002, the petitioner stated that at the relevant time, the office of the petitioner company was shifted and certain records including TDS Certificates got misplaced/mislaid and considerable time was spent to retrieve the same resulting in the delay. 4] The   CBDT   by   its   communication   dated   7   February   2006 required the petitioner to show cause as to why the application dated 7 April   2002   seeking   condonation   of   delay   be   not   rejected   upon   the following grounds: (a) That the petitioner was a 'habitual late filer', with a view to avoid scrutiny/enquiry; and (b) There do not appear to be any genuine reasons for the late filing of the Return of Income. 5] The petitioner through its Chartered Accountant submitted a response dated 21 March 2006 to the notice dated 7 February 2006 elaborating upon the circumstances in which the delay was occasioned in filing   of   return   for   the   Assessment   Year   1997­1998. In   the   response, reference was made, inter alia, to CBDT Circulars as well as the decision of this Court in case of Bharatiya Engineering Corporation Private Limited 2 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

3/16 vs. R.G. Deshpande1, urging that a liberal approach be adopted in matters of condonation of delay. 6] The   CBDT,   by   impugned   order   dated   16   May   2006   has however,   declined   to   condone   the   delay,  inter   alia,  on   the   following grounds: (a) That audited accounts were prepared by 14 September 1997. However, there is no proper explanation as to why the returns came to be filed only on 14 September 1999. Further there is no explanation as to why the application seeking condonation of delay came to be filed only on 17 April 2002. All this, leads to the inference that delayed return was only to avoid scrutiny; (b) That   no   documentary   evidence   in   support   of misplacement   of   TDS   Certificate   by   postal   authorities   on account of change in address of the petitioner's company or evidencing delay in receipt of duplicate TDS Certificate was produced. 7] Ms Vissanji, learned counsel for the petitioner, submitted that in terms of Section139(1), 139(9), (c)(i) of the said Act read with Income Tax Rules, 1962, as in force at the relevant time, a Return of Income is required to be accompanied,  inter alia,  with proof of the tax, if any, claimed to have been deducted at source. The registered office of the petitioner company, was shifted from Somerset House, Warden Road to Poornima, B.G. Kher Marg, which is evident from change of situation of registered office notice dated 16 June 1997. On account of shifting of 1 130 ITR 442 3 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

4/16 office, coupled with the fact that the petitioner company does not have any administrative staff, the TDS Certificate got misplaced/mislaid and considerable time was spent to retrieve the same. Ms Vissanji further submitted that the petitioner company from the date of its incorporation, i.e., 15 February 1995 had always filed its Returns of Income within the time permissible under Section139(4) of the said Act. Except for the Assessment Year 1996­1997, returns filed by the petitioner company were accepted, without any scrutiny. Even for the Assessment Year 1996­1997, the scrutiny assessment order made on 15 February 1998 would bear out that the returned income was substantially accepted, with some minor dis­ allowances. In such circumstances, there was neither any material nor any justification to style the petitioner as an 'habitual late filer'. Besides, the petitioner by its communication dated 23 March 2006 addressed to the CBDT had made it clear that it has no objection whatsoever to scrutiny assessment for the purpose of determining refund and further even the instructions   issued   by   the   CBDT   contemplated   scrutiny   in   respect   of delayed claims of refund. In such circumstances, the charge that the delay in   filing   of   Return   was   to   avoid   scrutiny,   is   completely   baseless.   Ms Vissanji, relying upon the undermentioned decisions, submitted that a liberal approach is to be adopted in matters of condonation of delay, rather than a pedantic or hyper technical approach, which would defeat the legitimate claims of tax payers. (1) B.M. Malani vs. Commissioner of Income Tax2 ; (2) R. Seshammal vs. Income Tax Officer & anr3; (3) Sitaldas K. Motwani vs. Director ­ General of Income Tax & anr.4 and 2 306 ITR 196 (S.C.) 3 237 ITR 185 (MAD) 4 323 ITR 223 (BOM) 4 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

5/16 (4) 8] Mr. Pinto, learned counsel for the revenue submitted that the impugned order dated 16 May 2006 is well reasoned and did not warrant any interference. The accounts for the Assessment Year 1997­1998 had been duly audited by 14 September 1997. In such circumstances, there is no explanation for delay of almost two years in filing the Return of Income. The petitioner could have always filed the return within time, and thereafter invoked the provisions of Section 154 of the said Act to rectify the order passed by furnishing TDS Certificates, if indeed the same had   been   misplaced   or   mislaid.   The   shifting   of   office,   as   per   the documentary evidence produced by the petitioner itself took place on 16 June 1997. The so called misplacement of documents, on account of shifting did not prove any hindrance in the matter of audit of accounts which   was   completed   by   14   September   1997. There   is   no   material produced by the petitioner with regard to claim of misplacement of TDS Certificates or the efforts made by the petitioner to retrieve the same, including by way of obtaining duplicates. In such circumstances, the CBDT was justified in drawing the inference that the delay in filing of returns was to avoid scrutiny. Mr. Pinto submitted that the petitioner had failed to make out any case of genuine hardship and there was no explanation for the delay of almost two years in filing the Return of Income. Besides it is submitted that there is no explanation for a delay of about two years in filing an application for condonation of delay with the CBDT from 14 September   1999,   when   the   Return   of   Income   was   filed.   In   such circumstances, the impugned order ought not to be interfered with by this 5 332 ITR 87 (BOM) 5 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

6/16 Court in exercise of its extra ordinary juri iction under Article 226 of the Constitution of India. 9] The rival contentions, which now fall for our determination have to be examined in the context of Section 119(2)(b) of the said Act which reads as under: “Section   119(2)(b)   ­   The   Board   may,   if   it   considers   it desirable   or   expedient   so   to   do   for   avoiding   genuine hardship in any case or class of cases, by general or special order,   authorize   [any   income­tax   authority,   not   being   a Commissioner (Appeals)] to admit an application or claim for any exemption, deduction, refund or any other relief under this Act after the expiry of the period specified by or under this Act for making such application or claim and deal with the same on merits in accordance with law;” 10] The CBDT, in terms of Section 119 (2)(b) of said Act is vested with   powers   to   admit   an   application   or   claim   for   any   exemption, deduction, refund or any other relief under the said Act after the expiry of period specified by or under said Act for making such application or claim and deal with the same on merits in accordance with law, where the CBDT considers it desirable or expedient so to do for avoiding genuine hardship in any case or class of cases. From time to time, the CBDT has been issuing instructions to effectuate exercise of powers under Section 119(2) (b) of the said Act, which includes inter alia instruction No.12/2003 dated 30 October 2003. Instruction No.12/2003, inter alia, provides that cases where delayed claims of refunds are being considered would be taken up for scrutiny. This as to ensure that income declared and refund claimed are correct and genuine and also that the case is of genuine hardship on merits.   Support   for   the   above   is   also   found   in   similar   instruction 6 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

7/16 No.13/2006, inter alia, provides that no interest will be admissible on the belated refund claims and for ascertaining the correctness of the claim could direct the Assessing Officer to examine the same albeit issued after the impugned order. 11] The expression 'genuine hardship'  came up for consideration of   the   Supreme   Court   in   case   of  B.M.   Malani   (supra),  wherein,   by reference to  New Collins Concise English Dictionary, the Supreme Court accepted the position that 'genuine' means not fake or counterfeit, real, not pretending (not bogus or merely a ruse). Further, a genuine hardship would,  inter alia,  mean a genuine difficulty. The ingredients of genuine hardship must be determined keeping in view the dictionary meaning thereof   and   legal   conspectus   attending   thereto.   For   the   said   purpose another   well   known   principle,   namely,   that   a   person   cannot   take advantage   of   his   own   wrong,   may   also   have   to   be   borne   in   mind. Compulsion to pay any unjust dues  per se  would cause hardship. But a question as to whether the default in payment of the amount was due to circumstances beyond the control of assessee, also bears consideration. 12] In case of R. Seshammal (supra), the Madras High Court was pleased to observe as under: “This   is   hardly   the   manner   in   which   the   State   is expected to deal with the citizens, who in their anxiety to comply with all the requirements of the Act pay monies as advance tax to the State, even though the monies were not actually   required   to   be   paid   by   them   and   thereafter   seek refund of the monies so paid by mistake after the proceedings under the Act are dropped by the authorities concerned. The State   is   not   entitled   to   plead   the   hyper­technical   plea   of 7 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

8/16 limitation in such a situation to avoid return of the amounts. Section 119 of the Act vests ample power in the Board to render   justice   in   such   a   situation.   The   Board   has   acted arbitrarily in rejecting the petitioner's request for refund”. (emphasis supplied) 13] In case of Sitaldas Motwani (supra), this Court has held that the expression 'genuine hardship' used in Section 119(2)(b) of the said Act should be construed liberally, particularly in matters of entertaining of applications seeking  condonation  of delay. This  Court  was pleased to observe as under: “The phrase “genuine hardship” used in section 119(2) (b) should have been construed liberally even when the petitioner has complied with all the conditions mentioned in Circular dated   October   12,1993. The  Legislature  has  conferred   the power   to   condone   delay   to   enable   the   authorities   to   do substantive justice to the parties by disposing of the matters on the merits. The expression “genuine” has received a liberal meaning in view of the law laid down by the apex court referred to hereinabove and while considering this aspect, the authorities are expected to bear in mind that ordinarily the applicant, applying for condonation of delay does not stand to benefit by lodging its claim late. Refusing to condone delay can result in a meritorious matter being thrown out at the very threshold an cause of justice being defeated. As against this, when delay is condoned the highest that can happen is that a cause would be decided on the merits after hearing the parties. When substantial justice and technical considerations are pitted against each other, the cause of substantial justice deserves to be preferred for the other side cannot claim to have a   vested   right   in   injustice   being   done   because   of   a   non­ deliberate   delay.  There   is   no   presumption   that   delay   is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to benefit by resorting to delay. In fact he runs a serious risk. The approach of the authorities should be justice oriented so as to 8 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

9/16 advance the cause of justice. If refund is legitimately due to the applicant, mere delay should not defeat the claim for refund.” (emphasis supplied) 14] In   case   of  Bombay   Mercantile   Cooperative   Bank   Limited (supra), this Court again observed that it is well settled that in matters of condonation of delay highly pedantic approach should be eschewed and a justice­oriented should be adopted. It also observed that a party should not be made to suffer on account of technicalities. 15] Applying   the   aforesaid   principles   to   the   facts   and circumstances of the present case, we are of the opinion, that the CBDT, in passing the impugned order, has adopted an unduly technical or pedantic approach.

16] The petitioner, at Exhibit­P to the petition has furnished the following details with regard to filing of returns from the date of its incorporation, i.e., 15 February 1995. M/S.ARTIST TREE PVT. LTD. ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ DETAILS OF RETURNS FILED ­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­ DATE OF INCORPORATION : 15.02.1995 ASST.YEAR DATE OF FILING INTIMATION ISSUED 1995­96 31.03.97 15.05.97 SERVED ON 01.12.2000 1996­97 17.09.97 06.10.97 SERVED ON 25.03.1998 (SCRUTINY ASSESSMENT ORDER ALSO PASSED ON 15.02.97) 1997­98 14.09.99 NO INTIMATION ISSUED 9 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

10/16 1998­99 14.09.99 INTIMATION ISSUED ON 20.01.2000 SERVED ON 22.06.2000 1999­00 13.03.00 NOT INTIMATION RECEIVED ONLY ITNS­150A RECD. ON 18.12.02. 2000­01 29.03.01 NO INTIMATION RECEIVED 2001­02 08.04.02 NO INTIMATION RECEIVED 17] From the aforesaid, though it may be true that the returns may not have been filed within the period specified under Section 139(1) of the said Act, nevertheless, the returns came to be filed in respect of all assessment years (except Assessment Year 1997­1998) within the time allowable under Section 139(4) of the said Act. Further in all cases, except for the Assessment Year 1996­1997, the Return of Income came to be accepted. For the Assessment Year 1996­1997, the petitioner's case was taken up for scrutiny, however, the return was substantially accepted with only some minor dis­allowances. In light of such facts, the CBDT was obviously not right in condemning the petitioner as 'habitual late filer'. 18] Further, there is no material to sustain the inference that late filing   of   returns   was   to   avoid   scrutiny.   The   petitioner,   by   its communication dated 23 March 2006, had already made it clear that it had no objection to scrutiny assessment for the purposes of determining refund for the Assessment Year 1997­1998. The CBDT instructions, to which reference has been made earlier also provide that cases where delayed claims for refunds are being considered would be taken up for 10 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

11/16 scrutiny. Besides, even the provisions of Section 119 (2)(b) of the said Act make it clear that the CBDT can authorise any Income Tax Authorities to admit an application or claim for any exemption, deduction, refund or any other relief under the said Act after the expiry of period specified by or under the said Act for making such application or claim and to deal with the same on merits in accordance with law. The expression 'deal with the same on merits in accordance with law' makes it clear that the CBDT, even where   it   authorises   an   ITO   to   admit   an   application   or   claim   made belatedly,   would   obviously   direct   its   consideration   on   merits   and   in accordance with law. In such circumstances, the contention of Mr.Pinto, learned counsel for the revenue that the effect of an order condoning delay in filing the returns, leave the ITO with no choice but to grant the refund as claimed, has no substance. Obviously, it would be well within the juri iction of such authority to deal with the claim on merits and in accordance with law. This Court in case of Sitaldas (supra) has explained the position in the following words: “Whether the refund claim is correct and genuine, the authority must satisfy itself that the applicant has a prima facie correct and genuine claim, does not mean that the authority should examine the merits of the refund claim closely and come to a

conclusion that the applicant's claim is bound to succeed. This would amount to prejudging the case on the merits. All that the authority has to see is that on the face of it the person applying for refund after condonation of delay has a case which needs consideration and which is not bound to fail by virtue of some apparent defect. At this stage, the authority is not expected to go deep into the niceties of law. While determining whether a refund claim is correct and genuine, the relevant consideration is whether on the evidence led, it was possible to arrive at the

conclusion   in   question   and   not   whether   that   was   the   only

conclusion which could be arrived at on that evidence.” 11 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

12/16 19] The circumstance that the accounts were duly audited way back on 14 September 1997, is not a circumstance that can be held against the petitioner. This circumstance, on the contrary adds force to the explanation furnished by the petitioner that the delay in filing of returns was only on account of misplacement or the TDS Certificates, which the petitioner was advised, has to be necessarily filed alongwith the Return of Income in view of the provisions contained in Section 139 of the said Act read alongwith Income Tax Rules, 1962 and in particular the report in the prescribed Forms of Return of Income then in vogue which required an assessee to attach the TDS Certificates for the refund being claimed. The explanation furnished is that on account of shifting of registered office, it is possible that TDS Certificates which may have been addressed to the earlier office, got misplaced. There is nothing counterfeit or bogus in the explanation offered. It cannot be said that the petitioner has obtained any undue advantage out of delay in filing of Income Tax Returns. As observed in   case   of   Sitaldas   (supra),   there   is   no   presumption   that   delay   is occasioned   deliberately   or   on   account   of   culpable   negligence   or   on account of mala fides. It cannot be said that in this case the petitioner has benefited by resorting to delay. In any case when substantial justice and technical   consideration   are   pitted   against   each   other,   the   cause   of substantial   justice   deserves   to   prevail   without   in   any   manner   doing violence to the language of the Act. 20] Mr. Pinto submitted that inordinate delay of two years in filing the Return of Income lands the petitioner in the arena of laches and therefore, no relief should be granted to the petitioner. The principle on which the relief is denied to the party on grounds of  delay or laches is 12 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

13/16 that the rights which have accrued to others by reason of the delay in filing the petition should not be allowed to be disturbed unless there is a reasonable explanation for the delay. The real test to determine delay in such cases is that the petitioner should come to the Court before a parallel right is created and that the lapse of time is not attributable to any laches or negligence. The test is not to physical running of time6. This does not mean or imply that the applicant seeking condonation of delay is absolved of the requirement to establish genuine hardship and sufficient cause. Similarly, the length of delay is not invariably the crucial factor. What is really important is the acceptability of the explanation offered. In every case of delay, there may be some lapse on the part of the party concerned. That by itself is not ordinarily sufficient to turn down the plea or to shut the doors against him. If the explanation offered does not smack of mala fides or it is not put forth as a part of dilatory strategy, the Court is expected   to   show   utmost   consideration   to   the   applicant,   particularly because refusal to condone delay would result in foreclosing an applicant from even putting forth his cause. Once the Court accepts the explanation as sufficient, it is the result of positive exercise of discretion and normally the superior Court should not disturb such exercise, unless the same was on wholly untenable grounds or arbitrary or perverse. But it is a different matter when Court or Authority of the first instance refuses to condone the delay. In such a case, the superior Court would be free to consider the cause shown for the delay afresh and come to its own finding7. 6 M/s.Dehri Rohtas Light Railway Company Ltd. vs. District Bord, Bhojpur & ors – (1992) 2 SCC 598 7 N.Balakrishnan vs. M. Krishnamurthy – (1998) 7 SCC 123 13 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

14/16 21] We find that the impugned order dated 16 May 2006 of the CBDT also seeks to reject the the application for condonation of delay  on account of delay from the date of filing the Return of Income, i.e., 14 September 1999 upto 30 April 2002. This was not the ground mentioned in notice dated 7 February 2006 given to the petitioner by the CBDT for rejecting the application for condonation of delay. Thus the petitioner had no occasion to meet the same. It appears to be an afterthought. However, as pointed out in paragraph   20 hereinabove, the delay in filing of an application if not coupled with some rights being created in favour of others, should not by itself lead to rejection of the application. This is ofcourse   upon   the   Court   being   satisfied   that   there   were   good   and sufficient reasons for the delay on the part of the applicant. 22] Mr.   Pinto   then   submitted   that   the   decision   in   case   of Seshammal   (supra)  is   distinguishable,   inasmuch   as   the   Madras   High Court, in the said case was concerned with a widow seeking refund of a paltry   amount   of   Rs.43,808/­.   Whereas,   the   present   case   concerns   a company   dealing   in   Artifacts   and   finances,   which   has   the   benefit   of services of professionals and auditors. This is no manner to distinguish a decision. Seshammal (supra) is basically an authority for the proposition that in matters of condonation of delay, a liberal approach needs to be adopted and further the State should not ordinarily plead hyper technical plea of limitation to avoid return of amounts due to an assessee. This Court,   in   case   of  Sitaldas   (supra)  has   understood  Seshammal   (supra) accordingly. 14 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

15/16 23] In light of the aforesaid discussion, we are of the opinion that an acceptable explanation was offered by the petitioner and a case of genuine hardship was made out. The refusal by the CBDT to condone the delay was a result of adoption of an unduly restrictive approach. The CBDT   appears   to   have   proceeded   on   the   basis   that   the   delay   was deliberate, when from   explanation offered by the petitioner, it is clear that   the   delay   was     neither   deliberate,   nor   on   account   of   culpable negligence or  any mala fides. Therefore, the impugned order dated 16 May 2006 made by the CBDT refusing to condone the delay in filing the Return of Income for the Assessment Year 1997­1998 is liable to be set aside. Consistent with the provisions of Section 119(2)(b) of the said Act, the concerned I.T.O. or the Assessing Officer would have to consider the Return of Income and deal with the same on merits and in accordance with law. 24] We make it clear that we have not examined the issue of whether the petitioner is indeed entitled to any refund or not, as in our opinion that is a matter for the concerned I.T.O. or the Assessing Officer to decide in accordance with law after subjecting the Return of Income to scrutiny assessments. 25] Accordingly, the impugned order dated 16 May 2006  made by the CBDT is set aside. The delay in filing the Return of Income for the Assessment Year 1997­1998 is condoned and Return of Income is directed to   be   admitted   for   consideration.   The   juri ictional   I.T.O./Assessing Officer is directed to scrutinize the Return of Income and examine the claim for refund on merits in accordance with law and grant refund, if the 15 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28

16/16 petitioner is entitled to the same, in accordance with law within a period of six months from today. 26] Rule is made absolute to the aforesaid extent. There shall be no order as to costs. (M.S.SONAK, J.) (M. S. SANKLECHA, J.) dss 16 of 16 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:23:28 Powered by TCPDF (www.tcpdf.org)