SRI K VENKATESH DUTT vs. THE TAX RECOVERY OFFICER

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WP/49185/2016HC KarnatakaKAHC01011252201616 September 2016Bench: L.NARAYANA SWAMY5 pages
AI SummaryAllowed

What did the High Court hold?

The Tribunal held that the sale of immovable property should have been completed within three years from the end of the financial year in which the order giving rise to the demand became final. Since this period had expired, the attachment order was deemed vacated.

What were the facts?

The Revenue had approached the High Court in earlier years, and the matter was disposed of on 10.08.2010. Based on this, a demand notice was issued. The petitioner challenges an attachment order dated 28.02.2013, arguing it is barred by time under Rule 68B of the Second Schedule to the Income Tax Act.

What were the issues?

Whether the order of attachment of immovable property is barred by limitation under Rule 68B of the Second Schedule to the Income Tax Act, 1961, due to the expiry of the prescribed three-year period for sale.

Which sections of the Income-tax Act were involved?

Rule 68B

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF SEPTEMBER, 2016 BEFORE THE HON’BLE Mr. JUSTICE L. NARAYANA SWAMY WRIT PETITION NO.49185/2016 (T-IT) BETWEEN:

SRI K. VENKATESH DUTT, S/O. K.S. DATTATREYA AND L/R. OF LATE SRI K.S. DATTATREYA AGED 66 YEARS, RESIDING AT NO.11, BRUNTON ROAD, BENGALURU-560 025 … PETITIONER (BY SRI VANI H. ADVOCATE)

AND:

THE TAX RECOVERY OFFICER, RANGE-7, BMTC BUILDING, 80 FEET ROAD, 6TH BLOCK KORAMANGALA, BENGALURU-560 095

… RESPONDENT

(BY SRI K.V. ARAVIND, ASG)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER OF ATTACHMENT DTD. 28.02.2013 AS BARRED BY TIME UNDER RULE 68B OF SECOND SCHEDULE TO INCOME TAX ACT, PRODUCED AND MARKED AS ANNEXURE-E TO THE WRIT PETITION, ETC..

THIS PETITION COMING ON FOR PRELIMINARY HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

O R D E R

Earlier, the Revenue approached this Court in ITRC Nos.101 to 103 and 119 of 1999 which came to be disposed of on 10.08.2010. The reference made by the Revenue was allowed and the same was remained unchallenged.

2.

Based on the order made by the Division Bench the respondent-Revenue has issued Demand Notice as per Annexure-D dated 13.10.2011. Under the provision of Rule 68B to Second Schedule to the Income Tax Act, 1961 (for short ‘the Act’) sale of immoveable properties should be within a period of three years, from the end of the financial year in which order gives rise to demand is passed. However, contrary to the said provision, no sale of immoveable property has been made as per order of attachment dated 28.02.2013 and continued till now.

3 Hence, the learned counsel for the petitioner submits to set aside the order of attachment.

3.

In support of her submission, she referred the judgment of High Court of Madras in W.P. No.3570/1996 reported in (2001) 171 CTR 0078, wherein, it has been held that “a provision which requires the Revenue to act within the period prescribed by law cannot be construed in a manner which would enable the Revenue to act beyond that period unless the Act specifically so provides”.

4.

Learned counsel for the respondent submits to dismiss the petition. He supports the Demand Notice of attachment of immoveable properties.

5.

When the reference made by the Revenue was disposed of on 10.08.2010, the sale of immovable property should have been made within a period of three years from the end of the financial year as mandated under Rule 68B to Second Schedule to the Act, which provides no sale of

4 immovable property under this part after the expiry of three years from the end of financial year in which the order giving rise to demand of any tax, interest, fine/penalty or any other sum, has become final.

6.

Sub rule (4) of Rule 68B of II Schedule further clarifies that where the sale of immovable property has not been made within three years as required under Rule 68B to Second Schedule to the Act, the effect would be the attachment order of the said property deemed to be vacated. When the provision is very clear which covered the field, the continuation of the order of attachment Annexure-E till date is not proper. For the purpose of calculating three years it would be from the end of financial year on which the order was passed i.e. 10.08.2010, the end of the financial year would be 31.03.2011. Hence, the Demand Notice and Order of Attachment Annexure-E dated 28.02.2013 were no doubt issued within time, by virtue of Rule 68B (4) to Second Schedule to the Act has expired by

5 31.03.2014. In view of the above, Annexure-E order of attachment of immovable properties stands vacated.

Petition is accordingly disposed of.

Sd/- JUDGE Sbs*

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