JETHMAL FAUJIMAL SONI vs. INCOME TAX APPELLATE TRIBUNAL AND ORS.

The challenge in these proceedings under Article 226 of the Constitution is to the constitutional validity of the third proviso inserted in Section 254(2A) of the Income Tax Act, 1961 by the Finance Act of 2008, with effect from 1 October 2008. 2. In the present case, a stay petition was filed before the Income Tax Appellate Tribunal at Pune on 29 July 2008 for stay under Section 254(2A).   By an order dated 29 August 2008, stay was granted by the Tribunal   for   a   period   of   six   months.     On   the   expiry   of   the   period,   an application was filed on 11 March 2009 for the extension of the period of

Under   the   first   proviso   to   Section   254(2A),   the   Appellate Tribunal is empowered to pass an order of stay for a period of not exceeding one hundred and eighty days from the date of such order and the Tribunal has to dispose of the appeal within the said period.  In the second proviso it is provided that where such appeal is not so disposed of within the said period of stay, the Tribunal on an application by the assessee and on being satisfied that the delay in disposing of the appeal is not attributable to the assessee may extend the period of stay for a further period or periods; so, however, that the aggregate of the period originally allowed and the extended period shall not, in any case, exceed three hundred and sixty­five days, within which

A stringent provision is made by the third proviso to Section 254(2A), as a result of which even if the delay in disposing of the appeal is not attributable to the assessee, the stay has to stand vacated in any event upon the lapse of a period of three hundred and sixty­five days.   Having regard to the nature of the provision which has been enacted by Parliament, the Tribunal is under a bounden duty and obligation to ensure that the appeal  is   disposed  off,   so  as  to   not   result  in  prejudice  to   the   assessee, particularly in a situation like the present, where no fault can be found with the conduct of the assessee.  The fact that an issue was pending before the Special Bench was not a reason for the Tribunal not to dispose  of the appeal, particularly since the consequence of the inability of the Tribunal to do so would result in the vacating of the order of stay, which was passed originally in   favour   of   the   assessee.     It   is   unfortunate   that   the   Tribunal   simply adjourned the appeal merely on the ground of the pendency of an identical issue before the Special Bench.  The state of affairs which has come to pass

Be that as it may, Counsel appearing on behalf of the Revenue has,   on   instructions   from   the   Commissioner   of   Income   Tax   –   II,   Pune, informed the Court that should this Court be inclined to issue directions for expeditious hearing of the appeal within a period of four months from today, the Revenue shall not take any coercive steps for enforcing the demand which forms the subject matter of the appeal.  The statement which has been made on behalf of the Revenue is recorded and the assurance is accepted by the Court.

The Tribunal is directed to dispose of the pending appeal within a period of four months from today.  In view of the directions which have been passed as aforesaid, based on the statement of the Revenue, it is not necessary for the Court to deal with the constitutional validity of the third proviso to Section 254(2A) in the facts of this case.  The parties shall appear and produce a duly authenticated copy of this order before the Tribunal on 19 April 2010 in order to enable the Tribunal to issue necessary directions in that regard.

The petition is accordingly disposed of.  There shall be no order as to costs. (J.P. Devadhar, J.) (Dr.D.Y. Chandrachud, J.)