DANNY DENZONGPA (ALIAS TSHERING PINTSO) vs. COMMISSIONER OF INCOME-TAX-II, MUMBAI AND 2 ORS.

JUDGMENT (PER SHRI R.M.SAVANT) 1 Rule. With the consent of the parties made returnable forthwith and heard. 2 The   above   Writ   Petition   and   the   companion   writ   Petitions challenge the orders all dated 4­3­2010 rejecting the applications filed by the Petitioner under Section 264 of the Income Tax Act, 1962 (brevities sake referred to as the said Act) in respect of the Assessment years covered by each of the petitions. Since the orders passed under Section 264 of the said Act are identical and since the Petitions involving a common question, they are all heard together and disposed of. 3 The facts as disclosed above in each of the Petitions are as under: The Petitioner is an Indian National of Sikkimese origin. The Petitioner’s   profession   is   acting   in  flims.   The   Petitioner’s   original  name   is Tshering Pintso. The subject matter of the above Petitions are the Assessment Year 1997­98 to 2005­06. The Petitioner is seeking certain benefits which have been conferred on account of insertion of Section 10(26 AAA) by the Finance Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

3 WP 1549/10ors Act,   2008,   which   has   been   incorporated   with   retrospective   effect   from 1­4­1990. The Petitioner’s assessment was completed for the relevant years and an order under Section 143(1) of the said Act has already been passed accepting   total   income   mentioned   by   the   Petitioner   for   each   of   the   said Assessment Years. 4 Since the Applications have been filed by the Petitioner under Section 264 of the said Act. In view of the introduction of Section 10 (26 AAA) in the said Act, it would be gainful to refer to the said provision: “(26AAA) in case of an individual, being a Sikkimese, any income which accrues or arises to him­­­­ (a) from any source in the State of Sikkim; or (b) by way of dividend or interest on securities; Provided that nothing contained in this clause shall apply to a Sikkimese woman who, on or after the 1st  day of April 2008, marries an individual who is not a Sikkimese. Explanation   ­­­   For   the   purposes   of   this   clause, “Sikkimese” shall mean (i) an   individual,   whose   name   is   recorded   int   he register   maintained   under   the   Sikkim   Subject Rules,   1961   (hereinafter   referred   to   as   the “Register   of   Si[kkim   Subjects”),   immediately before the 26th day of April, 1975; or (ii) an   individual,   whose   name   is   included   in   the Register   of   Sikkim   Subjects   by   virtue   of   the Government   of   India   Order   No.26030/36/90­ I.C.I., dated the 7th  August, 1990 and order of even number dated the 8th April, 1991; or (iii) any other individual, whose name does not appear in   the   Register   of   Sikkim   Subjects,   but   it   is established beyond doubt that the name of such Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

4 WP 1549/10ors individual’s father or husband or paternal grand­ father or brother from the same father has been recorded in that register;] 5 The said provision has been inserted with retrospective effect from 1­4­1990 by the Finance Act 2008, which received the assent of the President received on 10­5­2008. The said fact is relevant in the context of the issue, which arise for consideration in present Petitions. In terms of the said provision, the Petitioner being of Sikkimese origin claimed that the amounts that he has received as and by way of dividend and interest in each of the Assessment Years, would be exempt from tax by virtue of newly inserted provision. In so far as the above Writ Petition  No.1549 of 2010 is concerned, the dividend amount is Rs.26,73,023/­ and the interest is Rs.1250/­ for the Assessment Year 2002­2003. The said amounts vary in order of the above Petitions. 6 The Petitioner accordingly sought to claim benefit of the said provision and   filed   an Application under   Section  264  of  the   said  Act on 4­9­2008. To the said application, the Petitioner appended the certificate issued by the Land Revenue Department, Government of Sikkim stating that the Petitioner is a Sikkimese subject  and registered under Sikkim Subject Register at Sr. No.741 as also certificate issued by the Sub Divisional Magistrate (Adm.), Gyalshing, West Sikkim, disclosing that the Petitioner owns landed property bearing holding No.5 plot no.91 admeasuring are 8860 hectare situated at Yuksam and that he is the Schedule Tribe belonging to Bhutia Community. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

5 WP 1549/10ors Similar applications were filed by the Petitioner up to the Assessment Year 2005­2006. Since there was a delay in filing the Applications, the Petitioner filed another application for condonation of delay, in the said applications under Section 264. The reasons for the delay were also stated in the said applications   for   the   consideration   of   the   authority   to   which   the   said applications were made, namely the Commissioner of Income Tax  who had powers under Section 264 of the said Act, for condonation of delay.  The said Applications were considered by the Commissioner of Income Tax­II and by the impugned orders all dated 4­3­2010, the Commissioner rejected   the said Applications. The Commissioner has recorded the fact that the applications were filed pursuant to the introduction of Section 10(26 AAA) of the said Act, which has come into effect with retrospective operation from 1­4­1990 and, therefore, the assessee could apply for the said assessment year as also for the subsequent Assessment Years. Though the Commissioner accepted the fact of the introduction of Section 10(26 AAA) from 1­4­1990, the Commissioner observed that he is unable to entertain the Petition beyond the time limit prescribed in the said Act. The relevant excerpt of the impugned order is reproduced hereunder. “ Although the amendment has necessitated   this petition,   the   undersigned   is   unable   to   entertain   this petition beyond the time limits prescribed in the Act. Moreover, there is nothing on the record to show, that there is a mistake apparent from records with reference to the order sought to be revised, by the assessee. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

6 WP 1549/10ors 7 We   have   heard   the   Learned   Counsel   for   the   Petitioner   Shri Shivram and the Learned Counsel for the Respondents Shri D.K.Kamwal. The Learned   Counsel   for   the   Petitioner   advanced   submissions   as   to   why   the Petitioner is entitled for condonation of delay whereas the Learned Counsel for the Respondents advanced submissions to the contrary. In the light of the submissions made by the Learned Counsel, it would be apposite to reproduce the relevant provisions of Section 264(6) of the said Act i.e. the provisions under which the Commissioner is vested with the powers to condone the delay. The same is reproduced hereunder : “In   the   case   of  an  application  for   revision  under   this section by the assessee, the application must be made within one year from the date on which the order in question was communicated to him or the date on which he otherwise came to know of it, whichever is earlier : Provided that the Commissioner may, if he is satisfied that the   assessee   was   prevented   by   sufficient   cause   from making   the   application   within   that   period,   admit   an application made after the expiry of that period. The reading of the said provision, therefore, discloses that if the Assessee was prevented by sufficient cause from making the application within the period prescribed  and the Commissioner is satisfied with the reasons given by the Assessee for not filing the said application within the period prescribed, he may admit the application made after expiry of a period. Indubitably in the instant   case,   the   Application   under   Section   264   came   to   be   filed   by   the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

7 WP 1549/10ors Petitioner on account of the introduction of Section 10(26AAA) which came into operation with retrospective effect from 1­4­1990. By the said provision the assessee, who is a Sikkimese by origin, was entitled to certain benefits, obviously there seem to be a rational in introducing the said provisions as may be the Government was of the view that the said benefit is required to be granted for the upliftment of the people of Sikkimese origin. There can be no dispute that the Finance Act by which the said provision was introduced, received the assent of the President on 10­5­2008. The Petitioner has made an application immediately after a period of four months of the said Finance Act, receiving assent of the President. The reasons as to why the Petitioner did file the   applications   at   the   said   point   of   time,   have   been   mentioned   by   the Petitioner in the applications for each of the Assessment Years. However, as can be seen from the impugned order, the Commissioner has not even adverted to the reasons mentioned by the Petitioner in the application of condonation of delay and has in a cryptic manner rejected the said Application by observing that he is unable to entertain the Petitioner beyond the time limit prescribed. Once the Commissioner is vested with the power of condonation of delay, then it is incumbent upon the Commissioner to take into consideration the reasons mentioned by the Assessee  seeking condonation of delay.  A reading of the impugned order, however,  does  not  indicate  that  the  reasons  mentioned by  the  Petitioner  have  been  considered.   In  fact,  the  said  reasons have not  even  been  adverted  to  by   the Commissioner.   In  matters  of  this kind,  wherein  a   benefit  is  sought   to   be   given   to   an  assessee  that Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40

8 WP 1549/10ors too with retrospective effect, a  highly technical and pedantic  approach  is required to be eschewed and approach which furthers the intent and purport of the legislation is required to be adopted. 8 Though in the normal circumstances, for the reasons mentioned herein above, we would have set aside the orders and remanded the matter back to the Commissioner for a denovo consideration, however, for the reasons which we have mentioned herein above, we do not deem it appropriate to do so and, therefore, allow these Petitions by making the Rule absolute in terms of prayer clauses (a) and (b).

(R.M.SAVANT,J.) (V.C.DAGA,J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 05:02:40 Powered by TCPDF (www.tcpdf.org)