Full Judgment Text
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PETITIONER:
SIR HUKUMCHAND & MANNALAL CO.
Vs.
RESPONDENT:
COMMISSIONER OF INCOME-TAX, MADHYA PRADESH
DATE OF JUDGMENT:
04/01/1966
BENCH:
SUBBARAO, K.
BENCH:
SUBBARAO, K.
SHAH, J.C.
SIKRI, S.M.
CITATION:
1966 AIR 1552 1966 SCR (3) 193
ACT:
Income-tax Act (11 of 1922), s. 26A and Income-tax Rules,
rr. 6A and 6B--Order of cancellation under r. 6B-If
appealable.
HEADNOTE:
The Income,-tax Officer cancelled the certificate of renewal
of registration of the appellant-firm, under r. 6B of the
Income-tax Rules, on the ground that the firm was not a
genuine one. The Appellate Assistant Commissioner, the
Tribunal and the High Court on reference, held that no
appeal lay against the order of the Income-tax Officer to
the Appellate Assistant Commissioner under s. 30(1) of the
Income-tax Act, 1922.
In appeal to this Court,
HELD :The words "refusal to register a firm" in s. 30 are
wide enough to take in the orders made under rr. 6A and 6B
refusing to renew registration and also cancelling the
certificate so renewed, and such an order directly attracts
the appellate jurisdiction conferred on the Appellate
Assistant Commissioner under the section. [196 E; 197 F]
The fact that s. 30 provides for an appeal separately
against the orders under s. 23 (4) either refusing to
register a firm or cancelling the registration of a firm,
but provides in the context of s. 26A, for an appeal only
against an order refusing to register the firm, does not
affect this construction of s. 30, because, when s. 30
provides for an appeal against the orders under s. 23(4), it
has merely incorporated the two forms of orders embodied in
s. 23(4), and, when it provides for an appeal against the
order under s. 26A, it has used a general word, for the
nature of the order under s. 26A is not described but is
left to be prescribed under the Rules. The application
under s. 26A made to the Income-tax Officer on behalf of a
firm for registration for the purposes of the Act, will be
disposed of in the manner prescribed by rr. 6A and 6B.
Under these Rules, the Income-tax Officer is authorised to
make three kinds of orders, namely, (i) he can refuse to
renew the registration; (ii) he can register; and (iii) he
can cancel the renewal if he is satisfied that a renewal was
obtained without there being a genuine firm in existence.
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But the three kinds of orders, having regard to the
circumstances of each case, will be made only on an
application for renewal of registration, because, the Rules
do not provide for independent proceedings to the
cancellation of the renewed certificate. When the Income-
tax Officer cancels a renewed certificate, he sets aside his
earlier order and refuses a renewal, with the result that,
an order of refusal to renew a certificate and the order
cancelling the renewed certificate are given the same
effect, namely, refusal of the application to register. It
follows that the order cancelling registration is nothing
more than refusing to renew the certificate of registration.
[196 A-E: 197 C-E]
JUDGMENT:
CIVIL APPELLATE JURISDICTION:Civil Appeal No. 223 of 1965.
Appeal from the judgment and order dated February 23, 1962
of the Madhya Pradesh High Court in Misc. Civil Case No.
165 of 1961.
194
N. A. Palkhivala, S. T. Desai, T.A. Ramachandran, J. B.
Dadachanji, for the appellant.
A. V. Viswanatha Sastri, R. H. Dhebar, N. D. Karkhanis and
R. N. Sachthey, for the respondent.
The judgment of the Court was delivered by
Subba Rao, J. This appeal, on a certificate granted by
the Madhya Pradesh High Court, raises the question whether
an appeal lies under s. 30(1) of the Indian Income-tax Act,
1922, hereinafter called the Act, to the Appellate Assistant
Commissioner against the order of an Income-tax Officer
cancelling an order granting registration of a firm under S.
26-A of the Act.
The facts material for the said question may be briefly
stated. The appellant is a firm constituted under a deed of
partnership dated July 16, 1948. The Income-tax Officer
registered the said firm under s. 26-A of the Act for the
year 1950-51. The registration was renewed for the years
1951-52 and 1952-53. On November 30, 1957, the Income-tax
Officer renewed the registration for the assessment year
1953-54. On March 6, 1959, on the ground that the firm was
not a genuine one, the said officer cancelled the
registration under Rule 6-B of the Income-tax Rules. The
appellant preferred an appeal against that order to the
Appellate Assistant Commissioner, Indore. On July 15, 1959,
the said Assistant Commissioner rejected the appeal for the
reason that no appeal lay against the order of the Income-
tax Officer cancelling the registration. The appeal filed
by the appellant against that order to the Income-tax
Appellate Tribunal, Bombay, was dismissed. At the instance
of the appellant, the following question was referred to the
High Court under s. 66(1) of the Act :
"Whether on the facts and circumstances of the
case, the order passed by the Income-tax
Officer under Rule 6-B of the Indian Income-
tax Rules cancelling the certificate of
renewal of registration granted to the
assessee is appealable under section 30 of the
Income-tax Act.,,
A Division Bench of the High Court of Madhya Pradesh answer-
ed the reference against the appellant. It held that no
appeal lay under s. 30 of the Act against the order of the
Income-tax Officer cancelling registration to the Appellate
Assistant Commissioner. Hence the appeal.
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195
The only question in this appeal is, whether an order
cancelling the certificate of renewal of registration made
under s. 26-A of the Act by an Income-tax Officer is subject
to an appeal under s. 30(1) to the Appellate Assistant
Commissioner. At the outset, the relevant provisions may be
usefully read
Section 26-A. (1) Application may be made to
the Income-tax Officer on behalf of any firm,
constituted under an instrument of partnership
specifying the individual shares of the
partners, for registration for the purposes of
this Act and of any other enactment for the
time being in force relating to income-tax or
super-tax.
(2) The application shall be made by such
person or persons, and at such times and shall
contain such particulars and shall be in such
form, and be verified in such manner, as may
be prescribed and it shall be dealt with by
the Income-tax Officer in such manner as may
be prescribed.
Rule 6. Any firm to, whom a certificate of
registration has been granted under Rule 4 may
apply to the Income-tax Officer to have the
certificate of registration renewed for a
subsequent year
Rule 6-A. On receipt of an application under
Rule 6 the Income-tax Officer may, if he is
satisfied that the application is in order and
that there, is or was a firm in existence
constituted as shown in the Instrument of
Partnership, grant to the assessee a
certificate signed and dated by him in the
following form:-
Rule 6-B. In the event of the Income-tax
Officer being satisfied that the certificate
granted under Rule 4, or under Rule 6-A, has
been obtained without there being a genuine
firm in existence, he may cancel the
Section 30. (1) Any assessee objecting to the
cancellation by an Income-tax Officer of the
registration of a firm under sub-section (4)
of section 23 or to a refusal to register a
firm under sub-section (4) of section 23 or
section 26-A may appeal to the Appellate
Assistant Commissioner against the assessment
or against such refusal or order."
196
The gist of the said provisions relevant to the present
enquiry may be stated thus : Under s. 26-A of the Act an
application may be made to the Income-tax Officer on behalf
of a firm for registration for the purposes of the Act.
Such an application has to be filed and disposed of in the
manner prescribed in the Act. Under the Rules, an
application for the renewal of registration of a firm which
has already been registered in the previous years has to be
filed before the Income-tax Officer. That application will
be disposed of in the manner prescribed by Rules 6-A and 6-
B. Under those rules, the Income-tax Officer is authorized
to make three kinds of orders, viz., (i) he can refuse to
renew the registration of the firm; (ii) he can register the
firm; and (iii) he can cancel the renewal of registration if
he is satisfied that the renewal has been obtained without
there being a genuine firm in existence. The crucial point
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to be noticed is that the said three kinds of orders, having
regard to the circumstances of each case, will be made only
in the application for renewal of registration. The Rules
do not provide for independent proceedings for the cancel-
lation of the renewed certificate. In effect, the Income-
tax Officer, after setting aside his earlier wrong order
made under a misapprehension, refuses renewal of the
certificate of registration. If so, it follows that the
order cancelling registration is nothing more than refusing
to renew the certificate of registration. If that be the
construction of an order made cancelling the certificate re-
newed, such an order directly attracts the appellate
jurisdiction conferred on the Appellate Assistant
Commissioner under s. 30 of the Act.
But Mr. Viswanatha Sastry for the Revenue contended that
there was internal evidence in s. 30 of the Act itself to
show that such a construction was not possible. He further
argued that under the Income-tax law there was no scope for
equitable considerations, and under the express provisions
of s. 30 no appeal Jay against the order of the Income-tax
Officer cancelling the certificate of registration. In
support of his contention he relied upon that part of s. 30
of the Act which we have extracted earlier and contended
that when the Legislature in the context of the orders made
under s. 23 (4) spoke separately of the order of can-
cellation of registration of a firm and an order refusing to
register a firm and in the same section, in the context of
s. 26-A, it mentioned only refusal to register a firm, it
clearly expressed its mind that in the former case an appeal
would lie against both the orders, whereas in the latter
case an appeal would lie only against one of the orders.
There is some force in this argument. But a
197
careful reading of the provisions of s. 23 (4) and s. 26-A
brings out the difference in the phraseology used in s. 30
in the matter of appeals against orders made under the said
two sections. The relevant parts of s. 23 (4) and s. 26-A
(2) may be placed in juxtaposition :
Section 23(4) Section 26-A(2)
be...... dealt the case of a firm, may refuse to with by the
Income-tax Officer in register it or may cancel its
registration such manner as may be prescribed. ration if it
is already registered.
A comparative study of the relevant parts of these two
provisions at once shows the distinction between the two.
Under s. 23(4) while the Income-tax Officer can make an
order refusing to register a firm or may cancel the
registration if it is already registered, under s. 26-A(2)
he can only make an order in such manner as may be
prescribed. The manner prescribed, as we have already
indicated earlier, provides for three different kinds of
orders to be made in the same application with the result
that an order of refusal to renew a certificate and the
order cancelling the certificate renewed are given the same
effect, namely, refusal of the application to register.
That apart, when s. 30 provides for an appeal against the
orders under s. 23(4) and also against orders under s. 26-A,
it has incorporated the two forms of orders embodied in
s. 23(4) and used a general word in providing an appeal
against an order under s. 26-A, for the nature of order is
not described but left to be prescribed under the Rules.
If so, it follows that the words "refusal to register a
firm!’ in s. 30 of the Act are wide enough to take in the
orders made under rr. 6-A and 6-B refusing to renew the
registration and also cancelling the certificate so renewed.
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By so holding we are not unaware that equity has no place,
in construing the provisions of the Income-tax Act. Indeed,
we have not introduced any equitable consideration in the
matter of construction. We have come to the conclusion on a
fair reading of the relevant provisions of the Act and the
Rules made thereunder.
In the result, we answer the question propounded for the
High Court’s decision in the affirmative. The order of the
High Court is set aside and the appeal is allowed with
costs.
Appeal allowed.
198