ORNATE TRADERS PRIVATE LIMITED vs. THE INCOME TAX OFFICER WARD 3 (2) (3), MUMBAI

There is no dispute to the proposition of law before us that the provisions of section 5 of the Limitation Act are applicable to the appeals filed under section 260A of the Income Tax Act. Once   the   provisions   of   section   5   of   the   Limitation   Act   are applicable, the entire controversy would revolve on the showing or not of sufficient cause while praying for condonation of delay.  In other   words,   where   there   is   sufficient   cause   shown   and   the application for condonation of delay has been moved bonafidely, the court would normally condone the delay but where the delay has not been explained at all and, in fact, there is unexplained and inordinate delay coupled with negligence or sheer carelessness, the discretion of the court in such cases would normally tilt against the applicant.   It really would not make much difference whether the applicant before the Court is a Government Department or is a private individual.   Of course, as per the settled principles, the Uploaded on - 21/08/2020 courts are inclined to show greater indulgence to the departments of the Government because of inter and intra departmental steps to be taken before initiation of a legal proceedings by the department, but this indulgence has its own limitations and cannot be extended without any reasonable cause and that too beyond the permissible time.   The period of limitation has to be   construed somewhat strictly and advantages that accrue to non­applicant would normally not been taken away in a routine manner or for no plausible cause or reason.

As we have noticed that in the above notices of motion filed on behalf of the Commissioner(s) of Income Tax, the delay in filing the appeal varies from 18 days (Notice of Motion No.2330 of 2008) to 1474 days (Notice of Motion No.2093 of 2008).  While in the case of the Assessee in Notice of Motion No.2281 of 2008, there is delay of 198 days in filing the appeal. Uploaded on - 21/08/2020

Firstly we will proceed to discuss the cause shown in the   affidavits   in   support   of   Notices   of   Motion   filed   by   the Commissioner(s) of Income tax.  In the affidavits filed in support of the Notice of Motion No.2330 of 2008, it is averred that the order of the Tribunal was passed on 9.1.2008. The last date of filing the appeal was 29th May, 2008 but the same was filed on 16.6.2008. In para 4 of the said affidavit, a synopsis of the details of different actions   taken   by   the   department   have   been   given.   The   Chief Commissioner had granted approval for filing of the appeal under section 260A, in the High Court, on 14.5.2008. Thereafter draft appeal was prepared and ultimately, the appeal was filed in the court on 16th  June, 2008. Similarly, in all other cases, except Notice  of  Motion No.2335 of   2008,  similar  grounds  have been taken   praying   for   condonation   of   delay.     According   to   the applicants, the time was taken on the table of one officer or the other in drafting appeals, approval of the Chief Commissioner and in   some   cases,   the   files   were   not   attended/dealt   with   for   a considerable time.   An additional ground taken in that Notice of Motion   was   non­availability   of   the   court   fee   stamps   for   some Uploaded on - 21/08/2020 duration.   It will be useful at this stage itself to reproduce the relevant   paragraphs   of   the   affidavits   in   which   the   delay   has occurred right from 190 days to above 1000 days. Particulars Notice of Motion in ITXA (L)

From the above averments, it is clear that the reasons for condonation of delay are more or less similar. However, the period   of   delay   varies   considerably.     It   was   expected   of   the applicants, Commissioner(s) of Income Tax to explain properly and with better particulars where delay is more than 200 days.   This Uploaded on - 21/08/2020 we  are  not   treating  as   a   cut   off   mark   or  magic  figure   but  on reasonable application of administrative principles and applying the commonly accepted norms of office functioning. Heavy burden lies upon the applicant to show special circumstances constituting a sufficient cause within the meaning of section 5 of the Limitation Act for condonation of delay of more than 200 days at least, if not each day's delay. In most of these applications, the delay shown up to 200 days has been adequately explained and is in consonance with normal office working where some time is taken in processing office files in the hierarchy of the Government departments, but where   the   delay   is   more   than   even   400   days,   hardly   any explanation much less reasons showing sufficient cause have been stated   in   the   affidavits   in   support   of   the   applications.   These applications are practically the carbon copies of each other. In most   of   them,   the   blanks   were   left   which   have   been   filled   in subsequently. Particularly, so in Notice of Motion No.2335 of 2008, as is evident from the above narrated facts, it is nowhere explained as to what steps were taken in the file for any purpose whatsoever from 4th April, 2007 to 27th February, 2008. All that is averred is Uploaded on - 21/08/2020 that   the   file   was   sent   to   the   Ministry   of   Law   for   drafting memorandum   of   appeal.     The   file   was   even   sent   almost   four months after the order of the Tribunal dated 14th November, 2006 was received by the department on 6th  December, 2006. Again there is no explanation as to what steps were taken or for   that matter even how the file moved from 6th  December, 2007 to 4th April, 2007 except that the Assessing Officer processed the matter. After 27th February, 2008, it is averred as under: “I say that since the Court Fee Stamps were not readily available the above Appeal could not be filed   in   time.     Court   Fee   stamps   were   made available on 17.4.2008. The appeal was filed on 26.6.2008”.

Firstly, these averments are entirely vague, indefinite and render no explanation.   What is meant by “readily available” cannot be equated to that court fee stamps were “not available”. What steps were taken to obtain the court fee stamps is nowhere stated.   Furthermore, even when the court fee stamp was made Uploaded on - 21/08/2020 available on 17.4.2008, still the appeal was filed on 26th  June, 2008. This only reflects a casual and negligent attitude.   It is expected that the Government Departments should function in a properly   mechanized   manner   and   not   to   act   so   casually   that because of its inaction or mi eeds, the public exchequer is made to suffer.

In Notice of Motion No. 2330 of 2008, there is delay of 18 days only and in paragraph 4 of the Motion, the delay has been explained. Primarily it had occurred when the brief was sent to the Panel   Counsel   for   preparation   of   draft   of   Appeal   which   took considerable time right from 21st May 2008 to 5th June 2008 which resulted in delay of 18 days.

In Notice of Motion No. 2059 of 2008, there is a delay of 1223 days i.e. nearly more than three years in filing the Appeal. As already noticed, in paragraph No. 2 of the affidavit in support of the  Notice of Motion, it  has been stated that the order of the Tribunal dated  20th May 2004 (wrongly mentioned as 20th October Uploaded on - 21/08/2020 2004 in the affidavit­in­support of Notice of Motion) was received in the   office   of   the   Director   of   Income   Tax   on   23rd  June   2004. Preparation of the report is stated to have taken some time and was forwarded to Director of Income Tax (International Taxation) on 21st September 2004, who granted his approval on 20th October 2004. The same was sent for drafting to the Central Government Advocate   on   27th  October   2004. Draft   was   received   on   30th November 2004 and the Appeal has been filed in this Court on 25th February 2008. There is not even an iota of explanation as to what steps were   taken by any Department right from 30th  November 2004, when admittedly the Appeal was ready.   It is averred that every authority had acted diligently, still there was a delay of 1223 days and there is public revenue involved.  It is also vaguely stated that   due   to   shortage   of   stamp   paper   in   the   office,   the   delay occurred.  Nothing whatsoever has been stated, when there was shortage of stamp paper and whether even an effort was made to obtain the stamp papers.   It is also not understandable why the Appeals could not be filed within the prescribed period of limitation or   at   least   in   November   2004   while   praying   to   the   Court   for Uploaded on - 21/08/2020 extending the time for payment of Court fee.   In this case and all other cases where the delay is more than a year, similar vague averments have been made without any specific explanation.   In fact, in most of these Notices of Motion, for every day's delay or even substantial cause for delay in fact for years together, no explanation has been rendered as in the present case between 30th November 2004 and 25th February 2008. 9. Having   referred   to   the   applications   of   the   Revenue Department in some detail, we may also refer to the application for condonation of delay filed by the Assessee being Notice of Motion No.2281 of 2008, where there is delay of 190 days in filing the Appeal.  It has been stated in the affidavit in support of the Notice of Motion that the order dated 29th  March 2007 was received on 13th August 2007 and the Appeal ought to have been filed by 1st December 2007. It was filed after a delay of 190 days on 17th June 2008. The reason given is that the Board of Directors did not meet to take effective decision; Misc. Application No. 184/M/08 was also filed   before   the   Income   Tax   Appellate   Tribunal   and   they   were Uploaded on - 21/08/2020 waiting for the order on the Misc. Application which was passed only on 30th May 2008, which order was served upon them on 16th June 2008. Since the said miscellaneous application relating to the order of the  Tribunal, the order dated 3rd  June 2008 had also bearing and relevancy where after the Appeal was filed without any further delay.

Having referred to the factual matrix of the Applications, now we would proceed to refer to certain judgments on the subject.

Section 5 of the Limitation Act in the recent times has been   liberally   construed   but   not   so   liberally   that   without   any justification or cause an accrued right in favour of the non­applicant would be taken away in most casual manner.  Another aspect of the   case   is   that   the   revenue   and/or   even   the   Assessees   are expected to act with care and expeditiousness and not to let things lie unprocessed for months together.  Of course the limitation for the  purpose of  filing  of Appeal  under  section 260A of  the Act commences from the date the copy of the order is received by the Uploaded on - 21/08/2020 parties in terms of Section 260A(27)(a) of the Act. However, the knowledge of the proceedings and the judgment and its contents is known to the parties the moment the judgment is pronounced.  The Tribunal is supposed to list and pronounce the judgments on a date fixed for pronouncement.  Thus, the parties to the proceedings are well aware of the pronouncement of the judgment as well as the contents   thereof   and   whether   the   Appeal   of   the Assessee/Department   has   been   accepted   or   rejected   partly   or completely accepted or rejected.

The law of limitation is normally to be construed strictly as it has the effect of vesting for one and taking away right from the other.  To condone the delays in a mechanical or a routine manner may amount to jeopardizing the legislative intent behind Section 5 of   the   Limitation   Act.     Statutes   of   limitation   are   designed   to effectuate a beneficent public purpose  viz. to prevent the taking away from one what he has for long been permitted to consider his own   and   on   the   faith   of   which   he   plans   his   life,   habits   and expenses.  Long dormant claims are often more of cruelty than of Uploaded on - 21/08/2020 justice in them.  This principle is more based on public policy.  Its aim being to secure the quiet of the community and to prevent oppression.   These   rules   have   been   viewed   by   some   as   an infamous power created by positive law to decrease litigation and encourage dishonest defences.   This may not be wholly true but still the limitation vests a definite right in a party after a lapse of period prescribed under law.  It interpose a statutory  bar after a certain period giving quietus to the rights arising from a judgment which   is   sought   to   be   impugned.     In   other   words,   the   law   of limitation is thus founded on public policy.   It is enshrined in the maxim “interest reipublicae ut sit finis litium”  (it is for the general welfare that a period be part to litigation).     The very scheme of proper   administration   of   justice   pre­supposes  expediency  in disposal of cases and avoidance of frivolous litigation.  Where the parties   chose   to   sleep   over   their   rights   for   prolonged   periods without   any   just   cause,   can   hardly   claim   equity   in   justice particularly faced with the statutory provisions of Section 5 of the Act.  In construing enactments which provide period of limitation for institution of proceedings, the purpose is to intimate people that Uploaded on - 21/08/2020 after lapse of certain time from a certain event, a proceeding will not   be   entertained  where   a   strict   grammatical   construction   is normally the safe guide.     Law is not an exercise in linguistic discipline but the substance of legislative intention can also not be frustrated merely by uncalled for equity or sympathy.  (Reference : U.N. Mitra's Law of Limitation and Prescription, 12th Edition 2006).

Even in the case of  J. K. Cotton Spinning & Weaving Uploaded on - 21/08/2020 paid or erroneously refunded, is again subject to the rule of strict construction.

To law of limitation, the argument of hardship or alleged injustice has to be applied with greater care.   The argument “ab inconvenienti”  said Lord Moulton, “is one which requires to be used with   great   caution”.     (Reference   :  Principles   of   Statutory Interpretation by Justice G.P. Singh, 11th Edition 2008).

The essence of the above enunciated principle thus reflects a simple but effective mandate that a provision must be construed on its plain and simple  language.   The  provision  of limitation should be construed strictly but at best its application could be liberalised where actual sufficient cause in its true sense is shown by an applicant who has acted bona fide and with due care and caution.  An interpretation or application of the statutory provisions which would frustrate its very object necessarily has to be avoided. Uploaded on - 21/08/2020

held as under :­

The   above   are   the   reasons   stated   for condoning the delay.  No reference of any office or date   has   been   given   in   the   application.   The application   lacks   basic   details   which   would   be essential   for   the   court   to   consider   a   request   for condonation of delay.   It is true that UOI unlike a normal litigant may not be called upon to explain each day's delay by giving a reasonable or plausible explanation but the entire delay has to be explained at least in a composite manner so as to enable the court   to   exercise   the   discretion   in   favour   of   the applicant, if the application satisfies the ingredients enunciated by different judicial pronouncements.

Learned counsel appearing for the appellants while   heavily   relying   upon   the   judgment   of   the Supreme Court in the case of  State of Bihar and others v Kameshwar Prasad Singh and anr. (2000) 9 SCC 94  contended that the power to condone the delay has been conferred to do substantial justice and the court should adopt a liberal approach and the delay resulting from official procedures should normally be condoned.  Firstly, the facts of that case were   entirely   different   as   there   was   a   seniority dispute of nearly 150 Inspectors and 400 officers of the  rank  of Deputy  S.P.    Secondly,  reasons had Uploaded on - 21/08/2020 been stated in detail in that case for condoning the No. 80/82 decided on 20th March, 2006) where the court after discussing the various judgments, held as under :­ “We  may  also notice   that even the present   appeal   is   barred   by   time   and application being CM No. 165/82 was filed for   condonation   of   delay   and   the   reason given is that the appellant came to know of the   order   of   the   Court   only   on   17.2.82 whereafter he filed this appeal in March, 1982. Though the provisions of Section 5 have   received   a   liberal   construction   in recent  past,  still  the  Court   cannot  ignore that the fact where an appeal gets barred by   time,   a   definite   right   accrues   to   the opposite party and such right should not be taken away in a routine manner and without disclosure of good and a sufficient cause for condonation of delay. The application filed for condonation of delay in the present case hardly gives any   reason   or   cause   much   less   a reasonable explanation for condoning the delay.     Merely   because   there   was   no communication   between   the   client   and counsel   could   hardly   be   a   reason   for condoning the delay of 2 years as the order was pronounced on 5th November, 1980 in the presence of the counsel and the appeal was filed in the year 1982. At   this   stage,   we   may   refer   to   the Uploaded on - 21/08/2020 judgment of the Supreme Court in the case held as under :­ “In  construing S. 5 it  is relevant  to bear in mind two important considerations. The first consideration is that the expiration of   the   period   of   limitation   prescribed   for making an appeal gives rise to a right in favour   of   the   decree   holder   to   treat   the decree as binding between the parties and this legal right which  has  accrued to the decree holder by lapse of time should not be   light   heartedly   disturbed.     The   other consideration which cannot be ignored is that if sufficient cause for excusing delay is shown discretion is given to the Court to condone delay and admit the appeal. ILR 13  Mad 269, Approved. It is however, necessary to emphasis that even after sufficient cause has been shown   a   party   is   not   entitled   to   the condonation   of   delay   in   question   as   a matter of right.   The proof of a sufficient cause   is   a   condition   precedent   for   the exercise   of   the   discretionary   juri iction vested in the court by S.

This aspect of the   matter   naturally   introduces   the consideration of all relevant facts and it is at this stage that diligence of the party or its bona fides may fall for consideration ....” Reference   can   also   be   made   to   a judgment   of   the   Division   Bench   of   the Punjab and Haryana High Court in the case of Sanjeev Babbar and others vs. M/s Dev Uploaded on - 21/08/2020 Papers   Pvt.   Ltd.  Vol   CXVIII­(1998­I)   The Punjab Law Reporter 814 wherein the court held as under :­ “5. As is clear from the above facts that the present petitioner has been most negligent and irresponsible in pursuing his remedy.  The revision petition as originally filed was barred by time as is clear from the afore­stated dates.  In fact no revision was filed.   It was only some papers with the impugned   order   which   were   filed   without any grounds of revision as required under law.  Even the requisite Court­fees was not levied.  With a petition becomes barred by time, a right accrues to the other party and such a right cannot be taken away by the Court merely on an application which lacks bonafides   and   does   not   disclose   any sufficient cause for condonation of delay. In the present case, the revision itself may be barred not only by 67 days, but even more, because after its return on 3.7.1996 it was   refiled   on   3.4.1997   with   grounds   of revision.  The delay in filing as well as in re­ filing has not been explained in any of the applications.   It is  unfortunate, but is true, that present case discloses the extent to which a petition can be irresponsible and negligent of his own rights.  The provisions of   Limitation   Act   cannot   be   so   liberally construed   so   as   to   frustrate   the   very purpose of the provisions of the Limitation Act.  In this regard reference can be made to   a   judgment   of   the   Hon'ble   Supreme Court   of   India   in   the   case   of   P.K. Ramachandran   v.   State   of   Kerala   and Uploaded on - 21/08/2020 another, JT 1997 (8) S.C. 189, where the Hon'ble Court held as under :­ “Law   of  limitation  may   hardly effect a particular party but it has to be applied with all its rigour when the statute so prescribe and the Courts have no power to extend the period of limitation on equitable grounds.   The discretion exercised by the High Court was,   thus,   neither   proper   nor judicious.   The order condoning the delay   cannot   be   sustained.   This appeal, therefore, succeeds and the impugned   order   is   set   aside. Consequently,   the   application   for condonation of delay filed in the High Court would stand  rejected and the Miscellaneous   First   Appeal   shall stand  dismissed  as  barred  by  time. No costs.” In the application for condonation of delay hardly any reason has been stated. All   that   has   been   stated   is   that   no authorised person had appeared on behalf of   the   appellant   when   the   decree   was passed   on   5th November,   1980. Thereafter,   application   was   filed   under Order 9 Rule 9 CPC and later on another application was filed under Order 47 Rule 1 CPC.     Both   these   applications   were dismissed   by   the   trial   Court   on   16th February,   1980   as   not   maintainable   and the appellant came to know about the said orders on 17th  February, 1982, thereafter an appeal  was filed   in  this  Court on  3rd Uploaded on - 21/08/2020 March, 1982. Except giving these dates, the application gives no explanation, much less   a   sufficient   cause   for   justifying   the prayer for condonation of delay. The vague averments in the application cannot be the basis for denying a substantial benefit in law to the respondent.   The right of the other party cannot be taken away on such averments,   which   would   constitute   no sufficient   cause   on   the   true   and   correct interpretation   of   the   sufficient   cause contemplated under the provisions of the Limitation Act. We find no merit in this application and would decline to condone the delay.”

Even in the case of  UOI v Tata Yodogawa Ltd., 1988 (38) Excise Law Times 739 (SC), the Supreme Court took the view that the Government being   impersonal   takes   longer   time   in   filing   the Appeals/ Petitions than the private bodies or the individuals.  Even giving that latitude, there must be some way or attempt to explain the cause of such delay and as there was no whisper to explain what legal problems occurred in filing the special leave petition,   the   application   for   condonation   of   delay was   dismissed   by   the   Supreme  Court.    Still   in another   case   reported   as  Collector   of   C.   Ex., Madras

The judgments of the Supreme Court in the   case   of  Tata

Uploaded on - 21/08/2020 applications under Section 18 of the Act beyond the period of limitation provided under that provision.  The Court also referred to the fact of liberal approach towards Government Departments and held as under :­ “12. Before   these   files   are   consigned   to   record room, the Courts cannot help but notice that most of the appeals filed on behalf of the State are barred by time  and  the delay  normally is inordinate.    They suffer from defect of inordinate delay.  Normally, it is expected of the State, in the modern times and with modern amenities and infrastructure, to govern its affairs to the much expected standards.   It hardly stands to reason that most of the appeals filed by the  State,   particularly   in  land  acquisition  matters, should be barred by time.  They are filed after much delay and normally after considerable delay which remains   unexplained   and   is   ex   facie   unjustified. Filing of appeal within limitation is an exception but filing   appeals   barred   by   time   is   the   rule.     Filing appeal in a mechanical manner beyond the period of limitation has become  a rule.   This  needs  to be checked by the concerned authorities at the earliest. Unreasonable delay on the part of the concerned authority   in   completion   of   execution   proceedings, disbursement   of   compensation,   determination   of compensation and then in filing legal proceedings include the appeals invites twin disadvantages that are   opposed   to   public   policy   and   even   good governance.   Firstly, even in good cases because of inordinate and unexplained delay, the Court may decline   to   entertain   the   appeals.   Secondly,   the liability of statutory interest increases even passing Uploaded on - 21/08/2020 day   which   burdens   the   public   exchequer.     Both these adverse rigors could be avoided by timely and co­ordinate actions.  The authorities are required to have a more practical and pragmatic approach to provide   solution   to   this   problem.     The   inordinate delays occurring  from inaction  or non­co­operation of the departments, as is demonstrated by the facts of the present cases, needs to be corrected and it will be desirable to fix the responsibility of the erring officer/official......”

The aspect of applying the principles of law of limitation with their rigours was also considered by a Bench of the Punjab & Haryana High Court in the case of Sanjiv Babbar vs M/s Dev Papers Pvt. Ltd., 1998 (1) PLR 814, where the Court held as under :­ “ ....  The revision petition as originally filed was barred by time as  is clear from  the afore stated dates. In fact no revision was filed.   It was only some papers with the impugned order which were filed  without  any grounds of  revision as  required under law.   Even the requisite Court­fee was not levied. When a petition becomes barred by time, a right accrues to  the other party  and  such  a  rich cannot be taken away by the Court merely on an application   which   lacks   bonafides   and   does   not disclose   any   sufficient   cause   for   condonation   of delay.   In the present case, the revision itself may be  barred   not   only   by   67   days,   but   even   more, because after its return on 3.7.1996 it was  ratified on 3.4.1997 with grounds of revision. The delay in Uploaded on - 21/08/2020 filing as well as in re­filing has not been explained in any of the applications.  It is unfortunate, but is true, that present case discloses the extent to which a petitioner can be irresponsible and negligent of his own rights.  The provisions of Limitation Act cannot be so liberally construed so as to frustrate the very purpose of the provisions of the Limitation Act.   In this regard reference can be made to a judgment of the Hon'ble Supreme Court of India in the case of P.K.   Ramachandran   Versus   State   of   Kerala   & another, JT 1997 (8) S.C. 189.”

The law of procedure undisputedly takes in its ambit and scope the need to act expeditiously and not to   delay the progress of the legal proceedings.   The law of limitation  stricto senso  is   not   law   of   procedure  simplicitor  but   has   the   effect   of creating a legal bar in exercise of a right which otherwise would have been available to a party but for lapse of time.  As already noticed, the law of limitation is based on public policy and helps effective and proper administration of justice.   It is expected of every litigant and particularly the litigants who have large litigation who have their own legal department and channels, to act within the period of limitation.  It is only by way of an exception and upon showing sufficient cause that  Appeals, if otherwise permissible, Uploaded on - 21/08/2020 could be entertained beyond the prescribed period of limitation.   It Supreme   Court   held   that   expression   “sufficient   cause”   should receive a liberal construction so as to advance the purpose of justice particularly when there is no motive behind delay.   This necessarily implies that parties must act bonafidely, expeditiously and with due care. A casual or a negligent litigant who has acted with utter irresponsible attitude, cannot claim the condonation of delay in law when the right has accrued to the other side.

How long the Courts will condone defaults as a matter of course in Government departmental cases.  In recent times, the Supreme Court and various High Courts have fairly applied the principle   of   public   accountability   and   trust   to   the   action   of   the Government   officers/officials.     It   is   expected   of   the   concerned authorities to formulate their system and working methodology in a way   which   would   endeavour   to   achieve   the   object   of   timely disposal of administrative files as opposed to `I will deal with the Uploaded on - 21/08/2020 matter   at   leisure   and   my   convenience'.     The   practice   of and another, (1979) I SCC 572. The Court held as under :­ “45. We are aware that these various directions and   orders   call   for   high   pressure   activisation. Perhaps,   we   may   emphasise   the   need   for guarding against the slow march of bureaucratic movement   embodied   in   Lord   Curzon's   lament respecting the administration of his time, a state of affairs wholly opposed to the dynamic fulfilment of the imperatives cast by the Constitution upon the nation and its institutions. Said Lord Curzon in a despatch to the Secretary of State : Your despatch of August 5 arrived.   It goes to Foreign Department. Thereupon Clerk No. 1 paraphrases and comments upon it over 41 folio pages of print of his own composition, dealing solely with the Khyber suggestions in it.   Then comes Clerk No. 2 with 31 more pages upon Clerk No.

Despite use of such frank language, the expectation of the Courts that the Departments would file their Appeals in time and deal with such matters administratively with expeditiousness have resulted in fox pass.  There is hardly any improvement.  On the   contrary,   the   period   of   delay   has   increased   from   days   to months and months to years.  Quantum of litigation by itself may justify in given cases part of delay, but this cannot be an excuse of Uploaded on - 21/08/2020 panacea   to   all   delays   in   the   different   Departments   of   the Government.

In   performance   of   their   functions,   public   officers   or public   servants   have   the   duty   to   act   judiciously,   fairly   and expeditiously.  An officer can hardly justify that a file would lie on his table for months or days together and he would not act on the said   file   just   because   he   claims  to   be  pre­occupied.     Another argument advanced on behalf of the Department was that there are time bar cases and in that rush the officers are not able to act. Firstly, there is no specific averment in this regard with any dates in the affidavit filed in support of the Notice of Motion. Secondly, the time barring cases are completed by 31st  March or  immediately thereafter, while all these cases relate to the period subsequent to March of the respective assessment year.   Pre­occupation  of an officer or officials can be a reasonable excuse, but for a short period and nothing justifies the inaction for a pretty long period running into months.  If such an excuse is to be permitted in law, then   the   Courts   would   have   to   completely   ignore   the   law   of Uploaded on - 21/08/2020 limitation.     Public   interest   imposes   an   obligation   upon   the Department as a whole to act in a channalised manner and to ensure that every appeal which is sought to be preferred by the Department is not rendered barred by time that too by inordinate and unexplained delays.   In fact, some of the cases before us, particularly where the delay is more than a year,  ex facie reflects negligence and callous attitude of shifting responsibilities.  If the file was pending with the lawyer, there is not even an averment that the lawyer who retained the file for few months was contacted or any officer of the Department went to the lawyer to either take back the   papers  or   to   get   the   draft   ready   for   filing   in   the   Court   of competent juri iction.   It is too far fetched an excuse to be put forth before the Court of law that the lawyers retained the files for months together and the Department was so helpless that it could take no steps to file its appeals within a reasonable time.   The expression   “sufficient   cause”   will   always   have   relevancy   to reasonableness.  The actions which can be condoned by the Court should fall within the realm of normal human conduct or normal conduct of a litigant.   It is neither expected nor it can be a normal Uploaded on - 21/08/2020 conduct of a public servant or a litigant that they would keep the files unmoved, unprocessed for months together on their tables. Some extent of public accountability and responsibility will have to be the basis for looking into such conduct.  The consequences of such inordinate delay can be very fatal besides rendering remedy barred by law also leads to loss of public exchequer.  This aspect of the matter introduces larger responsibility and consciousness in the conduct of the affairs of the revenue department.   Certain amount of leverage or relaxation for departmental functions would be permissible, but this cannot be extended to the limits protecting negligence and irresponsibility simplicitor.   For example, in Notice of   Motion   No.   2335   of   2008,   the   copy   was   received   on   6th December 2006. The prescribed period of limitation was permitted to expire.   There is nothing in the application to say what steps were taken before 4th April 2007, when the Appeal was alleged to have been sent for drafting.  There is no averment as to what steps were taken for getting the draft appeal prepared and filing of the same in Court right from 4th  April 2007 till 27th  February 2008. Even when the Appeal was ready in February 2008, there is no Uploaded on - 21/08/2020 explanation as to why it was filed on 26th June 2008, after a lapse of more than four months.  Similarly, in Notice of Motion No. 2059 of 2008, the copy was received on 23rd June 2004 and no steps whatsoever were taken between 23rd June 2004 till 20th September 2004. Thereafter, various persons claimed to have acted in regard to various aspects of the case, like scrutiny, A.O.'s report, approval and authorisation.   The draft Appeal was received in the office of the Appellant on 30th  November 2004, but the Appeal has been filed   in   the   High   Court   on   25th  February   2008. No   reason whatsoever has been given as to what was being done for the intervening  period  for  more than  three months.  Apart  from  the standardised proforma giving chronology of dates and events in the affidavit in support of the Notices of Motion attempting to show sufficient cause for condonation of delay, no event whatsoever during this period has been referred to so as to render the cause sufficient and delay reasonable.   These facts clearly show that there was utter negligent and irresponsible attitude on the part of the officers/officials. Uploaded on - 21/08/2020

In all the applications for condonation of delay, similar tables have been given with more or less similar facts but of course the dates are different in different cases. In fact, even  dates in some cases are common. In other words, it is a collective excuse shown for condonation of delays, stages in different cases are the same but the period of delay varies from 18, 190 to 1474 days.  In the cases where the delay is of 18 or 190 days or even upto a year, some plausible explanation has been rendered which the   Court may, keeping in view the concept of public interest and public revenue, show indulgence and condone the delay.   Even in such cases, there is unexplained delay, but as stated in different cases, the Department may not be called upon to explain each day's delay because   of   their   office   procedures   and   competency   to   take decision   in   the   hierarchy   of   the   Department.  All   this  can   be excused, but to a limited extent. Normally, file may take few days or a week on a table, but cannot take months and years.  In the cases where the delay is more than 400 days or above 1000 days, there has been no justification, much less a sufficient cause shown, for condonation of delay.  In these cases, where inordinate delay is Uploaded on - 21/08/2020 unexplained,  explanation   given   either   is  fanciful  or   opposed   to normal course of human conduct and official conduct coupled with element   of   negligence   and   irresponsible   attitude.   Vague explanation or in some cases no explanation further adds to the gravity of the situation in the Department of Revenue.

In the Appeals preferred by the Department, obviously before the Appellant approaches the High Court, they have exhibited three different levels under the Act, i.e. order of Assessing Officer, order of the Commissioner of Appeals and then the order of Tribunal. Recourse to special remedy under Section 260A of the Income Tax Act   which  specifies   the   period of   limitation,   the   Appellants   are expected  to   act   with   responsibility   and   vigilance.     In   all  these cases, the distinction in the case to be founded on the extent of the delay, unexplained and inordinate delay and the negligence and casual   attitude   of   the   officers/officials   dealing   with   the   matter. Where all these three elements are collectively present and the delay is beyond the period of 400 days i.e. more than a year, there would be no justification with the Court to divest the non­applicant Uploaded on - 21/08/2020 of a right which has accrued to him in law and in fact because of the unreasonable conduct of the applicant.

From the copies of the orders of the Tribunal placed on record,   it   is   obvious   that   the   orders   were   pronounced   in accordance with law much prior to the dates when the copies were received by the Department.  In other words, the Department was fully aware of the fate of the case before the Tribunal and its responsibilities arising from such a judgment and order.  The plea of   time   barring   cases,   over­load   work   are   hardly   of   any consequence in the present case.   We have already noticed that majority of the cases where the delay is large, they all are stated to be in process only after the expiry of 31st March of the respective year.     The question of public revenue cannot be used as an excuse.   It in fact adds to the responsibility and liability of the Department.   Wherever there is higher public revenue, greater is the responsibility to act with utmost expeditiousness.      It cannot justify the conduct that you sleep over and ignore your statutory rights for years and then take up the plea of public revenue.  The Uploaded on - 21/08/2020 Court can also not completely ignore the interest of the assessee who might have succeeded in the previous proceedings leading to the filing of the Appeal.

The learned Counsel appearing for the Assessee in these cases have also relied upon the judgment of the Supreme Court in the case of  Tata Yodogawa Ltd. (supra) to contend that inter­departmental     correspondence   and   processing   is   not   a sufficient cause for condonation of delay as well as in the case of Union of India and others vs Visveswaraya Iron & Steel Ltd., (1987) (166) ITR 64 (SC) to further contend that  without giving detailed circumstances and merely referring to list of dates and stating that it was a government procedure responsible for delay of the action not be a sufficient cause for condonation of delay. The sufficient cause would take in its ambit reasonable acts, reasonable conduct and reasonable delay.   Where there is unreasonable delay and where hardly any reasons are given to explain the delay and the conduct of the officers/officials is negligent, irresponsible or callous to the extent of rendering the remedy of the Department hopelessly Uploaded on - 21/08/2020 barred by time, the equitable relief from the Court can hardly be granted to the Applicants.

Having given our considered attention to the various aspects of these cases, in our opinion, interest of justice would be better   served   if   some   latitude   and   relaxation   is   given   to   the Applicants (Commissioners of Income Tax). We would condone the delay in all the Appeals where the delay is less than a year  and which has been reasonably explained.  But in the case where the delay is beyond one year and upto 1474 days, we would reject the applications   for   condonation   of   delay   as   there   is   no   proper explanation and no sufficient cause shown for condonation of delay and there is apparent negligence and callousness on the part of the officer/officials of the Department to the extent that even correct statements have not been made in those cases.

Resultantly, Notices of Motion Nos. 2281 of 2008, 1898 of 2008, 2155 of 2008, 2076 of 2008, 1897 of 2008, 2005 of 2008, 2073 of 2008, 2074 of 2008, 2185 of 2008, 2186 of 2008, 2246 of Uploaded on - 21/08/2020 2008, 2247 of 2008, 2304 of 2008, 2305 of 2008, 2330 of 2008, 2358 of 2008, 2322 of 2008, 2338 of 2008 and 2368 of 2008  are allowed and Notices of Motion Nos. 1896 of 2008, 2292 of 2008, 2335 of 2008, 2058 of 2008, 2094 of 2008, 2291 of 2008, 2339 of 2008, 1963 of 2008, 1960 of 2008, 2044 of 2008, 2045 of 2008, 2049 of 2008, 2059 of 2008, 2060 of 2008, 2093 of 2008, 2095 of 2008, 2248 of 2008, 2249 of 2008, 2289 of 2008, 2290 of 2008, 2294  of 2008, 2324 of 2008, 2336 of 2008, 2337 of 2008 and 2340 of 2008  are rejected.

Having dealt with all these Notices of Motion on merits and having allowed some or disallowed the others, we consider it as the duty of the Court to ensure due compliance of law.  It is also a settled principle of law that Court should pass such directions which would help in avoiding unnecessary litigation or where the root cause of litigation can be so managed as to reduce the burden of justice delivery system.  Boni judicis est causes litium dirimere. Uploaded on - 21/08/2020

Where there is unreasonable and unexplained delay on the  part  of  the   authorities   concerned  in   instituting  the   Appeals within the period of limitation it is detrimental to the public revenue, it is also opposed to public policy and good  governance  of the Department. Furthermore, the  case  where the law is in favour of the Department or where departmental appeal makes out a good case as understood in common parlance, because of inordinate and  unexplained  delay  if  it  is  dismissed  as  barred by  time  as Courts decline to hear the matters on merits, it will have adverse consequences.   These  adverse   consequences   can   certainly   be avoided by timely and coordinated action.   It is expected of the authorities  concerned  to  adopt  a more  practical  and  pragmatic approach and handle the judicial matters with utmost efficiency and expeditiousness.  It will also be desirable to fix responsibility of the officers while introducing the mandate of public accountability for default   in   performance   of   duties.     The   doctrine   of   public accountability would require the authorities to act timely and be responsible for their acts.   Thus, before parting with these cases finally, we consider it necessary and in the interest of justice, to Uploaded on - 21/08/2020 issue   following   directions   for   compliance   by   the   authorities concerned :­ (a) The   concerned   authority,   highest   in   the hierarchy of the Department, is hereby directed to   issue   Circular   to   all   the   concerned officer/officials to file the Appeals arising from the Income Tax Act particularly Section 260A of the Income Tax Act, within the period of limitation provided under law. (b) The   said   Circular   shall   also   introduce   the concept   of   public accountability and responsibility in discharge of its official duties. Applying this principle, the concerned authority shall provide for a mechanism which will fix responsibility   and   consequences   thereof   in relation to the officer/official dealing with the approval, preparation and filing of Income Tax Appeals in this Court. Uploaded on - 21/08/2020 (c)  The directives in the Circular shall also specify the   time   within   which   the   authorities   are expected   to   take   action   and   have   due   co­ operation   and   co­ordination   between   the concerned Departments. (d) It   should   be   the   responsibility   of   the   senior officer in the hierarchy of the Department to ensure compliance of the directives contained in the said Circular as due compliance to the directives   would   help   in   achieving   greater public purpose and help in saving huge public revenue. (e) It may be useful for the said authority even to provide directives in relation to engagement of Counsel, preparation of Appeal and its filing.  It may   be   desirous   to   have   more   Advocates working on the panel of the Department so as to ensure that neither the Appeals are rendered barred   by   time   nor   they   are   dismissed   for Uploaded on - 21/08/2020 default of appearance of the Advocate for the Department when listed before the Court for hearing.

We   have   dismissed   Notices   of   Motion   Nos.1896   of 2008, 2292 of 2008, 2335 of 2008, 2058 of 2008, 2094 of 2008, 2291 of 2008, 2339 of 2008, 1963 of 2008, 1960 of 2008, 2044 of 2008, 2045 of 2008, 2049 of 2008, 2059 of 2008, 2060 of 2008, 2093 of 2008, 2095 of 2008, 2248 of 2008, 2249 of 2008, 2289 of 2008, 2290 of 2008, 2294  of 2008, 2324 of 2008, 2336 of 2008, 2337 of 2008 and 2340 of 2008. Resultantly, Income Tax Appeal (Lodging) Nos. 1136 of 2008, 612 of 2008, 1940 of 2008, 532 of 2008, 1672 of 2008, 541 of 2008, 1941 of 2008, 1463of 2008, 1465 of 2008, 1718 of 2008, 1719 of 2008, 1720 of 2008, 533 of 2008, 534 of 2008, 1673 of 2008, 1671 of 2008, 1671 of 2008, 1255 of 2008, 1251 of 2008, 539 of 2008, 540 of 2008, 614 of 2008, 1931 of 2008, 1943 of 2008, 1942 of 2008 and 1944 of 2008 do not survive for consideration and are accordingly dismissed. Uploaded on - 21/08/2020

We have allowed Notices of Motion Nos. 1898 of 2008, 2155 of 2008, 2076 of 2008, 1897 of 2008, 2005 of 2008,  2073 of 2008, 2074 of 2008, 2185 of 2008, 2186 of 2008, 2246 of 2008, 2247 of 2008, 2304 of 2008, 2305 of 2008, 2330 of 2008, 2358 of 2008, 2322 of 2008, 2338 of 2008 and 2368 of 2008   condoning the delay filed by the Department as well as Notice of Motion No. 2281 of 2008 filed by the Assessee.     Resultantly, Income Tax Appeal (Lodging) Nos. 1107 of 2008, 1231 of 2008, 451 of 2008, 1106 of 2008, 970 of 2008, 1236 of 2008, 1235 of 2008, 1256 of 2008, 1249 of 2008, 1761 of 2008, 1760 of 2008, 1784 of 2008, 394 of 2008,   369 of 2008, 368 of 2008, 1930 of 2008, 1945 of 2008, and 1625 of 2008 be listed for hearing for admission. CHIEF JUSTICE A. P. DESHPANDE, J. Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)