Full Judgment Text
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PETITIONER:
DAGI RAM PINDI LAL AND ANR
Vs.
RESPONDENT:
TRILOK CHAND JAIN AND ORS.
DATE OF JUDGMENT04/02/1992
BENCH:
ANAND, A.S. (J)
BENCH:
ANAND, A.S. (J)
KULDIP SINGH (J)
CITATION:
1992 AIR 990 1992 SCR (1) 545
1992 SCC (2) 13 JT 1992 (1) 526
1992 SCALE (1)249
ACT:
Income Tax Act, 1922-Section 54 and Section 137 of the
Income Tax Act, 1961-Repeal of 1922 Act and omission of
Section 137-Jurisdiction of Courts to call for the record-
Scope of.
Income Tax Act, 1961-Section 138(1)(b)-Scope and
application of-Jurisdiction and powers of Commissioner of
Income Tax under-Scope of-Court’s order for Production of
Record-Commissioner cannot refuse-Omission of Section 137-
Legislative intention.
Income Tax Act, 1961-Sections 138(1)(b), 137 read with
section 6, General Clauses Act-Repeal of any Enactment-
Effect-Omission of Section 137-Court’s order for production
of record-Ban on Court’s jurisdiction whether continues.
Income Tax Act, 1961-Sections 137, 138(1)(b)-Repeal of
Section 137-Documents relating to assessment proceedings for
1964-65 onwards-Filed before the authority after 1.4.1964 by
assessee-Whether Court can summon.
HEADNOTE:
The Plaintiff-respondent instituted a suit for recovery
of Rs.1,39,722.86 against the defendants-appellants.
When evidence was being recorded in the suit
proceedings, the plaintiff obtained summons from the court
requiring the Income Tax Department to produce in the court
records relating to the income tax assessment of the
defendants for the assessment years 1964-65 to 1971-72.
The Income Tax Officer produced the record in a sealed
cover.
The plaintiff also obtained summons requiring the Income
Tax Officer to produce the income tax record relating to two
other assessees, which was produced in the Court by the
Department in a sealed cover with a submission that no
disclosure of information regarding income tax
546
pertaining to an income tax assessee could be made. The
plaintiffs in the meanwhile filed in the court a number of
certified copies of the accounts of the defendants, which
he had obtained from the Income-Tax authorities and sought
permission of the Court to tender the certified copies in
evidence.
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Before a Single Judge of the High Court on the question
of privilege as claimed by the Income Tax Department,
arguments were addressed by the parties.
The following three questions were referred to the Full
Bench
(i) What is the position of law relating to privilege
prior to 1964?
(ii) What is the position of law relating to privilege
after 1964? and
(iii) What is the effect of the production of certified
copies relating to income-tax assessment records, and how
far certified copies can be admitted in evidence?
The Full Bench answered the first and second questions
sustaining the claim of the privilege by the Income Tax
Department and the Full Bench did not express any opinion on
the third question.
Against the judgment of the Full Bench of the High
Court, appeal was filed by special leave. The controversy
before this Court was confined to the finding of the High
Court relating to the claim of privilege for the production
of documents which were filed after the repeal of Section
137, with effect from 1.4.1964 in respect of assessment
years 1964-65 onwards.
The appellants (defendants) contended that after the
repeal of Section 137 of the Income-Tax Act, 1961 by the
Finance Act, 1964 there was no longer any impediment left in
the way of a civil court to summon the production of
documents filed by an assessee during the assessment
proceedings before an Income-Tax Officer after 1.4.1964 in
respect of assessment years 1964-65 onwards, and that the
finality attached to an order of the Commissioner with
regard to claim of privilege under Section 138(1)(b) had no
relationship to the power of the court to summon that
record.
Allowing the appeal of the defendants-appellants, this
Court,
547
HELD:1.01. Section 54 of the Income Tax Act, 1922 and
after its repeal, Section 137 of the Income Tax Act, 1961
had only placed fetters on the exercise of the jurisdiction,
in respect of the specified documents, by the courts,
notwithstanding anything contained in any other law for the
time being in force. The exercise of the jurisdiction to
seek production of documents had, only been put under a
cloud in so far as the record of assessment is concerned.
[560E]
1.02. With the repeal of the 1922 Act and omission of
Section 137 of the 1961 Act, the fetters on the exercise of
the jurisdiction were removed with the result that the
exercise of jurisdiction to call for the production of
documents relevant to the case pending before the court,
even from the income-tax authorities, revived. [560E-F]
1.03. Neither Section 54 of the 1922 Act nor Section 137
of the 1961 Act had taken away for all times the
jurisdiction of the courts to call for the record from the
Income-Tax authorities. Those provisions had only put the
exercise of that jurisdiction under a cloud and those
fetters were coterminous with the life of Section 54 of
the 1922 Act or Section 137 of the 1961 Act. [560F-G]
2.01. Clause (b) of Sub-Section (1) of Section 138 is
limited in its scope and application. Under it, any person
can make an application to the Commissioner for any
information relating to an assessee in respect of any
assessment made either under the 1922 Act or under the 1961
Act on or after the 1st April 1960 and the Commissioner of
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Income Tax has the authority to furnish or cause to be
furnished the information asked for on being satisfied
that it is in the public interest so to do and such an order
of the Commissioner is final and cannot be called in
question in any court of law. The Commissioner of Income Tax
under this clause performs only an administrative function,
on his subjective satisfaction as to whether it is in the
public interest to furnish the information or not to any
person seeking such information and his decision in that
behalf is final and the aggrieved person cannot question it
in a court of law. By enacting this provision, the
legislature could not be said to have intended that the
Commissioner of Income Tax would have the authority to sit
in judgment over the requisition (Judicial order) made by
a court of law requiring the production of record of
assessment relating to an assessee in a case pending
before the court. [562H-563D]
548
2.02. When a court of law, in any matter pending before
it, desires the production of record relating to any
assessment after applying its judicial mind and hearing the
parties and on being prima facie satisfied that the record
required to be summoned is relevant for the decision of the
controversy before it - it passes a judicial order summoning
the production of that record from the Party having
possession of the record. The Commissioner of Income Tax
cannot, therefore, refuse to send the record, as he
certainly is not authorised to set at naught a judicial
order of a court law. He must obey the order of the court by
sending the record to the court concerned. [563D-F]
2.03. It is open to the Commissioner of Income Tax to
claim privilege, in respect of any document or record so
summoned by a court of law, under Sections 123 and 124 of
the Indian Evidence Act, 1872 and even then it is for the
court to decide whether or not to grant that privilege. Had
the legislature intended that no document from the
assessment record of an assessee should be produced in a
court on being summoned by it, without the approval of the
Commissioner of Income Tax, it would have said so in Section
138 of the Act itself. [563F-G]
2.04. The repeal of Section 137 of the Act clearly
discloses the legislative intent that it was felt by the
legislature that it was no more necessary to keep the
records of assessment by the Income Tax Department relating
to an assessee as confidential from the courts and the bar
with regard to the production of any part of the record was
removed in so far as the courts are concerned. The finality
which has been attached to the order of the Commissioner
under Section 138(1)(b) of the Act is restricted to the
cases where the information etc. as contemplated by the
section is called for by any person, other than a court of
law by a judicial order. [563G-564A]
2.05 The finality which has been attached to the order
of the Commissioner under Section 138(1)(b) of the Act is
applicable only in cases where application is made to the
Commissioner by a party or any other person for receiving
documents or information. It has nothing to do with the
powers of the courts to summon the production of assessment
record of an assessee, filed after 1.4.1964. The privilege
as to secrecy, which the assessee had acquired under Section
54 of the 1922 Act remained unimpaired by the repeal of that
Act or even by the omission of Section
549
137 of the 1961 Act in respect of record filed prior to
1.4.1964 and relating to the assessments prior to that date.
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That privilege did not extend, after April 1,1964. to record
filed before the income-tax authorities, for the assessment
years 1964-65 onwards. [560H-561B]
2.06. Section 138(1)(b) does not effect the powers of
the courts to require the production of assessment records
or the disclosure of any information therefrom to it, in a
case pending before the court when the court, by a judicial
order, requires the production of the record, considered
relevant by it for decision of a case pending before it.
[564B-C]
2.07. The High Court, therefore, fell in error
in holding that the assessment records of an assessee filed
before the income-tax authorities, even after April 1,1964,
are immune from production in a court of law on summons for
their production being issued by the court and that the
disclosure of any information from the record even to the
courts is subject to the veto powers of the Commissioner of
Income Tax. [564B]
3.01. Section 6 of the General Clauses Act as well as
Section 138 (1)(b) of the 1961 Act cannot extend the ban on
the exercise of the jurisdiction by the courts to summon the
production of documents from the income-tax authorities
after April 1,1964 relating to assessment year 1964-65 in
respect of the record filed after April 1,1964. [561B-C]
3.02. Section 6 of the General Clauses Act provides
that the repeal of any enactment, unless a different
intention appears, shall not affect any right, privilege,
obligation or liability acquired, accrued or incurred under
the repealed enactment. [561F]
3.03 The general principle is that an enactment which
is repealed, is to be treated, except as to transactions
past and closed, as if it had never existed. The assessee
had acquired no right or privilege under the repealed Act,
since the provision is only a procedural restriction and did
not create any substantive right in the assessee, in respect
of assessments for the period after the omission of Section
137 of the 1961 Act. Thus, reliance placed on the
provisions of Section 6 of the General Clauses Act to hold
the continuation of the ban on the exercise of jurisdiction
by the courts was misplaced. [561H-562B]
3.04. In respect of the documents filed after the
omission of Section
550
137 of the 1961 Act , with effect from April 1,1964,
relating to assessments for the period 1964-65 onwards, no
right, privilege, obligation or liability can be said to
have been acquired accrued or incurred prior to the omission
of Section 137 of the Act. [561F-G]
3.05 The ban contained in Section 137 of the 1961 Act
on the exercise of the powers of a civil court to call for
production of documents etc. could not be said to have
continued to exist, in matters arising subsequent to the
omission of that Section with effect from April 1, 1964 and
that ban came to an end in respect of the period after April
1, 1964. [561G]
4. After the repeal of Section 137 of the act, there is
no longer any impediment left in the way of a court to
summon the production of documents filed by an assessee
before the income-tax authorities after April 1,1964
relating to assessment proceedings for 1964-65 onwards and
that the finality attached to an order of the Commissioner
under Section 138 (1)(b) has no relevance to the exercise of
powers by a court to summon the production of documents in a
case pending before the Court. [564D-E]
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JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1360 of
1974.
From the judgment and Order dated 14.12.1973 of the
Delhi High Court in suit No. 64 of 1969.
Ms. Suruchi Agarwal and T.V.S.N. Chari for the
Appellants.
H.K. Puri and Mrs. Urmila Sirur for the Respondents.
The Judgment of the Court was delivered by
DR. A.S.ANAND,J. This appeal, by special leave, is
directed against the judgment of the Full Bench of the Delhi
High Court, dated 14.12.1973 in Suit No. 64/69, delivered
in a reference made by a learned Single Judge for opinion
of the Full Bench. The questions referred by the learned
Single Judge to the Full Bench revolved around the scope and
effect of the provisions of Sections 54 and 59B of the
Indian Income Tax Act 1922 (hereinafter referred to as the
’1922 Act’) and Sections 137 and 138 of the Income Tax Act
1961 (hereinafter referred to as the ’1961 Act’) as amended
from time to time in 1964 and 1967 in the context of the
claim of privilege by the Income Tax Department for the
production of the
551
documents relating to assessment of an assessee summoned by
the Civil Court. The following three questions were
referred to and considered by the Full Bench:
"1. What is the position of law relating to
privilege prior to 1964?
2. What is the position of law relating to
privilege after 1964 ?; and
3. What is the effect of the production of
certified copies relating to income-tax assessment
records, and how far certified copies can be
admitted in evidence ?"
The circumstances under which these questions arose,
briefly put, are as follows:
2. The plaintiff, Trilok Chand Jain, instituted a suit
for recovery of Rs. 1,39,722.86 against the defendants, M/s.
Dagi Ram Pindi Lal and Smt. Budh Wanti Gulati, w/o Shri
Pindi Lal Gulati, the appellants herein. During the course
of proceedings in the suit, when evidence was being
recorded, the plaintiff obtained summons from the court
requiring the Income Tax Department to produce in the court
records relating to the Income Tax Assessment of the
defendants, M/s. Dagi Ram Pindi Lal, for the assessment
years 1964-65 to 1971-72. The Income tax officer to whom
the summons were issued, sent the record in a sealed cover
through an Inspector along with a letter, dated November
1,1972, claiming that the said record was privileged under
Section 137 of the 1961 Act. The plaintiff also applied for
and obtained summons requiring the Income tax Officer to
produce the Income tax record relating to M/s Borizeon
Industrial Products (P) Ltd. and Bishamber Nath Kaul. That
record was also sent by the Income Tax Officer in a sealed
cover alongwith a letter in which it was submitted that no
disclosure of information regarding income tax pertaining to
an income tax assessee could be made. The plaintiffs, it
appears, in the meanwhile filed in the court a number of
certified copies of the accounts of the defendants, which he
had been able to obtain from the income-tax authorities and
sought permission of the Court to tender the certified
copies in evidence. Arguments were addressed by the parties
before the learned Single Judge on the question of privilege
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as claimed by the Income Tax officer. Being of the opinion
that the question of privilege, as claimed by the Income Tax
officer, was important and likely to arise in
552
the course of trial of suits in future also, a reference was
made by the learned Single Judge to the Full Bench. In
dealing with the three questions (supra) referred to it, the
Full Bench considered different situations. It considered
the first question in the following four situations:
"(a) Where the documents, records, etc. in respect
of which privilege is claimed were filed by an
assessee or a third party before April 1,1962, with
effect from which date the Indian Income Tax Act,
1922 was repealed, in respect of assessment years
up to and including assessment year 1961-62 in
proceedings for the said assessment years taking
place under the Indian Income-tax Act,1922;
(b) Where the documents, records, etc. were filed
by an assessee or a third party after April 1,1962,
but before April 1,1964 in respect of assessment
years up to and including assessment year 1961-62
in proceedings for the said assessment years taking
place under the Indian Income_tax Act,1922;
(c) Where the document, records, etc. were filed
by an assessee or a third party after April 1,1962,
but before April 1,1964, in respect of assessment
years up to and including assessment year 1961-62
in proceedings for the said assessment years taking
place under the Income-tax Act, 1961;and
(d) Where the documents, records, etc. were filed
by an assessee or a third party after April 1,1962,
but before April 1,1964, in respect of assessment
years 1962-63 and 1963-64 in proceedings for the
said assessment years taking place under the
Income-tax Act, 1961."
and sustained the claim of privilege by the Income Tax
Department in each one of the situations.
The Full Bench while considering the second
question, dealt with the following situations:
(a) Where the documents, records, etc. in respect
of which privilege is claimed were filed by an
assessee or a third party after April 1, 1964, in
respect of assessment years up to and including
assessment year 1961-62 in proceedings for the said
553
assessment years taking place under the Indian
Income-tax Act, 1922;
(b) Where the documents, records etc. were filed
by an assessee or a third party after April 1,
1964, in respect of assessment years up to and
including year 1961-62 in proceedings for the said
assessment years taking place under the Indian
Income-tax Act, 1961;
(c) Where the documents, records, etc. were filed
by an assessee or a third party after April 1,
1964, in respect of assessment years 1962-63 and
1963-64 in proceedings for the said assessments
years taking place under the Income-tax Act, 1961;
and
(d) Where the documents, records, etc. were filed
by an assessee or a third party after April 1,
1964, in respect of assessment years 1964-65
onwards."
The claim of privilege was sustained in all above
situations also.
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3. Dealing with the effect of omission of Section 137 and
substitution of section 138 (1) (a) and (b), the High Court
opined;
".....that when a party to a proceeding in a Court
applies for summoning any documents, records etc.
from the income-tax authorities, the Court may
summon the said documents, records, etc. But on
receipt of summons, it is open to the Commissioner
of Income-tax to consider the matter as provided
under section 138 (1) (b), and decide whether it
would be (sic) in the public interest to produce or
furnish the documents, records, etc. summoned for,
and submit his view to the Court in answer to the
summons. In case, he is satisfied that the
production etc. would not be in the public
interest, his decision is final and the Court to
which the said decision is communicated cannot
question the same."
[EMPHASIS SUPPLIED]
The Full Bench, however, did not express any opinion on
the third question.
4. Learned counsel for the appellant has not questioned
the findings of the Full Bench in so far as they relate to
the claim of privilege in respect
554
of documents filed prior to the repeal of the 1922 Act or
before the omission of Section 137 from the 1961 Act. She
has questioned the findings of the Full Bench only as
regards the power and jurisdiction of the Court to summon
the documents, after the repeal of the 1922 Act and after
the deletion of Section 137 from the 1961 Act by the Finance
Act, 1964 as also the interpretation placed by the Bench on
Section 138 (1) (b) of the Act. The controversy before us
has been confined to the finding of the High Court relating
to the claim of privilege for the production of documents
which were filed after the repeal of Section 137, with
effect from 1.4.1964 in respect of assessment years 1964-65
onwards. Thus, it is the finding on situation (d) of the
second question as rendered by the Full Bench Which alone
has been questioned and debated before us.
The precise argument of the learned counsel for the
appellant is that after the repeal of Section 137 of the
1961 Act by Act V of 1964, there is no longer any impediment
left in the way of a civil court to summon the production of
documents filed by an assessee during the assessment
proceedings before an Income-tax Officer after 1.4.1964 in
respect of assessment years 1964-65 onwards, and that the
finality attached to an order of the Commissioner with
regard to claim of privilege under Section 138 (1) (b) has
no relationship to the power of the court to summon that
record.
5. For a proper appreciation of the question debated
before us, it would be desirable to refer to the relevant
provisions of the 1922 Act and 1961 Act, as amended from
time to time, and notice the changes brought about in the
matter of claim of privilege by the Income Tax Department.
Section 54 (1) and (2) of the 1922 Act provided as
follows:
"54. Disclosure of information by a public
servant
(1) All particulars contained in any statement
made, return furnished or accounts or documents
produced under the provisions of this Act or in any
evidence given, or affidavit or deposition made, in
the course of any proceedings under this Act other
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than proceedings under this Chapter, or in any
record of any assessment proceeding, or any
proceeding relating to the recovery of a demand,
prepared for the purpose of this Act, shall be
treated as confidential, and notwithstanding
555
anything contained in the Indian Evidence Act,
1872(1 of 1872) no Court shall save as provided in
this Act, be entitled to require any public servant
to produce before it any such return, accounts,
documents or record or any part of any such
record, or to give evidence before it in respect
thereof.
(2) If a public servant discloses any particulars
contained in any such statement, return,
accounts,documents, evidence, affidavit deposition
or record, he shall be punishable with imprisonment
which may extend to six months, and shall also be
liable to fine."
6. By Section 9 of the Taxation Laws (Amendment) Act
of 1960, Section 59-B was inserted in the 1922 Act with
effect from April 1, 1960. It provided as under:-
"59-B Disclosure of information regarding tax
payable-
Where a person makes an application to the
Commissioner in the prescribed form and after
payment of the prescribed fee for information as to
the amount of tax determined as payable by any
assessee in respect of any assessment made on or
after the 1st day of April, 1960, the Commissioner
may, notwithstanding anything contained in section
54, if he is satisfied that there are no
circumstances justifying its refusal, furnish or
cause to be furnished the information asked for."
Both the aforesaid provisions dealt with the
confidential nature of the documents filed, before the
Income Tax authorities and the claim of privilege to
disclose the same to anyone, including a court of law.
Section 54 (1) declared that the various documents referred
to therein shall be treated as confidential and prohibited a
court from requiring any public servant to produce before it
any such document or to give evidence before it in respect
thereof, notwithstanding anything contained in the Indian
Evidence Act, 1872. Sub-Section (2) of Section 54 made
punishable, the disclosure by a public servant, of any
information contained in those documents. the effect of
introduction of Section 59-B by Taxation Laws (Amendment)
Act 1960 was that it entitled a person to make an
application to the Commissioner to obtain information
thereafter as to the amount of tax determined, as payable by
an assessee in respect of any assessment made
556
on or before April 1, 1960, and authorised the Commissioner
to furnish or cause to be furnished the sought for
information, if he was satisfied that there were no
circumstances justifying its refusal. This legal position
continued to prevail till April 1, 1960, when the 1922 Act
was repealed by the 1961 Act. In the 1961 Act , provisions
were made corresponding to sections 54 and 59-B of the 1922
Act in Sections 137 and 138. The relevant portions of
Sections 137 and 138 of the Act provided as follows:
"137. Disclosure of information prohibited-
(1) All particulars contained in any statement
made, return furnished or accounts or documents
produced under the provisions of this Act, or in
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any evidence given or affidavit or deposition made
in the course of any proceedings under this Act,
other than proceedings under Chapter XXII, or in
any record of any assessment proceedings, or any
proceedings relating to recovery of a demand,
prepared for the purposes of this Act, shall be
treated as confidential, and notwithstanding
anything contained in the Indian Evidence Act,
1872, no Court shall, save as provided in this Act,
be entitled to require any public servant to
produce before it any such return, accounts,
documents or record or any part of any such record,
or to give evidence before it in respect thereof.
(2) No public servant shall disclose any
particulars contained in any such statement,
return, accounts, documents, evidence, affidavit,
deposition or record.
(3) .......
(4) .......
(5) .......
"138. Disclosure of information respecting tax
payable-
WHERE A person makes an application to the
Commissioner in the prescribed form and pays the
prescribed fee for information as to the amount of
tax determined as payable by an assessee in respect
of any assessment made either under this Act or the
Indian-income tax Act, 1922. On or after the 1st
day
557
of April, 1960, the Commissioner may,
notwithstanding anything contained in Section 137,
if he is satisfied that there are no circumstances
justifying its refusal, furnish or cause to be
furnished the information asked for."
7. The provisions of Section 137(1) of the 1961 Act
were, as is seen, almost identical to the provisions of sub-
section (1) of Section 54 of the 1922 Act and Section 137
(2) prohibited a public servant from disclosing the
particulars contained in any of the documents mentioned in
Section 137 (1). The provisions of Section 138 of the 1961
Act were almost identical to the provisions of Section 59-B
of the 1922 Act.
8. With effect from April 1, 1964, Section 137 of the
1961 Act was omitted from the Statute vide Section 32 of the
Finance Act No. V of 1964, and Section 138 was substituted
by a new Section vide Section 33 of the Finance Act No. V of
1964. The substituted Section 138 reads as under:-
"138. Disclosure of information respecting
assessees:-
(1) Where a person makes an application to the
Commissioner in the prescribed form for any
information relating to any assessee in respect of
any assessment made either under this Act or the
Indian Income-tax Act, 1922, on or after the 1st
day of April, 1960, the Commissioner may, if he is
satisfied that it is in the public interest so to
do, furnish or cause to be furnished the
information asked for in respect of that assessment
only and his decision in this behalf shall be final
and shall not be called in question in any Court of
law.
(2) Notwithstanding anything contained in sub-
section (1) or any other law for the time being in
force, the Central Government may, having regard to
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the practices and usages customary or any other
relevant factors, by order notified in the Official
Gazette, direct that no information or document
shall be furnished or produced by a public servant
in respect of such matters relating to such class
of assessees or except to such authorities as may
be specified in the order."
9. The scope of Section 138, of the 1961 Act was, as
can be seen, enlarged by the substituted provisions of
Section 138. Under the original
558
Section 138 a person could make an application for
information only as to the amount of tax determined, as
payable by an assessee, under sub-section (1) of the
substituted Section 138, a person could make an application
for any information relating to an assessment. Again, under
the original Section 138, before the necessary information
could be furnished or cause to be furnished to an applicant,
the Commissioner was to be satisfied that there were no
circumstances justifying refusal to furnish the information
asked for; under sub-Section (1) of the substituted Section
138, the Commissioner was required to be satisfied that it
was in the public interest to furnish the information asked
for and "his decision in this behalf shall be final and
shall not be called in question in any court of law." Vide
sub-Section (2) of the substituted Section 138, the Central
Government was also empowered to direct, by an order
notified in the Official Gazette, that no information or
document shall be furnished or produced by a public servant
in respect of such matters relating to such class of
assessees or except to such authorities as may be specified
in the order.
10, The substituted Section 138 was once again amended
and substituted vide Section 28 of the Finance Act, 1967
with effect from April 1, 1967. The new sub-section (1) of
section 138 reads as follows:
"(1)(a) The Board or any other income-tax
authority specified by it by a general or special
order in this behalf may furnish or cause to be
furnished to-
(i) any officer, authority or body performing any
functions under any law relating to the imposition
of any tax, duty of cess, or to dealings in foreign
exchange as defined in section 2(d) of the Foreign
Exchange Regulation Act, 1947; or
(ii)such officer, authority or body performing
functions under any other law as the Central
Government may, if in its opinion it is necessary
so to do in the public interest, specify by
notification in the Official Gazette in this
behalf, any such information relating to any
assessee in respect of any assessment made under
this Act or the Indian income-tax Act, 1922 as may,
in the opinion of the Board or other Income-tax
authority, be necessary for the purpose of enabling
the officer, authority or body to perform his or
its functions under that law.
559
(b) Where a person makes an application to the
Commissioner in the prescribed form for any
information relating to any assessee in respect of
any assessment made under this Act or the Indian
Income-tax Act 1922, on or after the 1st day of
April, 1960 the Commissioner may, if he is
satisfied that it is in the public interest so to
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do, furnish or cause to be furnished the
information asked for in respect of that assessment
only and his decision in this behalf shall be final
and shall not be called in question in any court of
law."
The provisions of sub-Section (1) of Section 138 as
they originally stood were incorporated in clause (b) of the
substituted sub -Section (1) and a new provision was
incorporated in clause (a) of sub-Section (1) which
empowered the Board or any other income-tax authority
specified by it by a general or special order in that behalf
to furnish or cause to be furnished, information relating to
any assessee to such officer, authority or body as is
mentioned in the provision to enable him or it to perform
its functions under the Act. Vide clause (b)of the
substituted sub-Section (1) of Section 138, finality has
also been attached to an order of the Commissioner, made on
an application filed by any person seeking information
relating to an assessee in respect of any assessment. The
Commissioner, has to make an order, after being satisfied
that it is in the public interest so to do, to furnish or
cause to be furnished such information and that decision of
the Commissioner is immune from challenge in any court of
law.
11. The controversy as already noticed, before us is
limited to the jurisdiction or lack of it of a civil court
to seek production of documents relating to assessments
filed after April 1, 1964 in assessment proceedings 1964-65
onwards, after the omission of Section 137 of the Act.
12. The Full Bench, in the impugned judgment, came to
the conclusion that the omission of Section 137 did not
make any difference and that the ban on the courts as
contained in the repealed Section 137 continued to remain in
force by virtue of the provisions of Section 138 (1) and
after 1967 by Section 138 (1)(b) of the Act even in respect
of the documents filed in the assessment proceeding after
April 1, 1964 for assessments relating to the period 1964-65
onwards. The Full Bench also pressed into aid the
provisions of Section 6 of the General Clauses Act to
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hold that the repeal of Section 137 did not remove the ban
on the courts to summon any documents from the income-tax
authorities, even in respect of documents which had been
filed before the Income-tax authorities after the repeal of
Section 137 after April 1, 1964.
13. In our opinion the High Court fell in error in
coming to that conclusion. It not only ignored the
legislative intent manifest in the omission of Section 137
of the 1961 Act, after the repeal of the 1922 Act, but also
ignored the powers of a court under the general law, to
summon such documents, record etc. as is found relevant to a
case pending before the court, in the absence of any
specific prohibition, under any law for the time being in
force. The High Court assumed that by Section 54 of the
1922 ACt and Section 137 of the 1961 Act, the jurisdiction
of the courts to call for documents from the income-tax
authorities had been taken away for all times to come,
notwithstanding the repeal of the 1922 Act or the omission
of Section 137 specifically from the 1961 Act. The High
Court appears to have lost sight of the position that under
the Code of Civil Procedure, the courts of law have always
possessed the jurisdiction to call for the production of
documents relevant to the case before the court from anybody
having custody of those documents. Section 54 of the 1922
Act and after its repeal Section 137 of the 1961 Act had
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only placed fetters on the exercise of that jurisdiction,
in respect of the specified documents, by the courts,
notwithstanding anything contained in any other law for the
time being in force. The exercise of the jurisdiction to
seek production of documents had, thus only been put under a
cloud in so far as the record of assessment is concerned.
With the repeal of the 1922 Act and omission of Section 137
of the 1961 Act, the fetters on the exercise of that
jurisdiction were removed with the result that the exercise
of the jurisdiction to call for the production of documents
relevant to the case pending before the court, even from the
income-tax authorities, revived. Neither Section 54 of the
1922 Act nor Section 137 of the 1961 Act had taken away for
all times the jurisdiction of the courts to call for the
record from the income-tax authorities. Those provisions,
as already noticed had, only put the exercise of that
jurisdiction under a cloud and those fetters were
coterminous with the life of Section 54 of the 1922 Act or
Section 137 of the 1961 Act.
14. The finality which has been attached to the order
if the Commissioner under Section 138 (1) (b) of the Act is
applicable only in cases where application is made to the
Commissioner by a party or any other person
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for receiving documents or information. It has nothing to
do with the powers of the courts to summon the production of
assessment record of an assessee, filed after 1.4.1964. The
Privilege as to secrecy, which the assessee had acquired
under Section 54 of the 1922 Act remained unimpaired by the
repeal of that Act or even by the omission of Section 137
of the 1951 Act in respect of record filed prior to 1.4.1964
and relating to the assessments prior to that date. That
privilege did not extend, after April 1, 1964, to record
filed before the income-tax authorities, for the assessment
years 1964-65 onwards. Section 6 of the General Clauses Act
as well as Section 138 (1) (b) of the 1961 Act cannot extend
the ban on the exercise of the jurisdiction by the courts to
summon the production of documents from the income-tax
authorities after April 1, 1964 relating to assessment year
1964-65 in respect of the record filed after April 1, 1964.
15. Section 6 (C) of the General Clauses Act, 1897 on
which reliance was placed by the HIgh Court reads as under:-
"6. Where this ACt, or any Central Act or
regulation made after the commencement of this Act,
repeals any enactment hitherto made or hereafter to
be made, then, unless a different intention
appears, the repeal shall not ..................
(c) affect any right, privilege, obligation or
liability acquired or incurred under any enactment
so repealed."
A plain reading of the Section shows that the repeal of
any enactment unless a different intention appears, shall
not affect any right, privilege, obligation or liability
acquired, accrued or incurred under the repealed enactment.
In respect of the documents filed after the repeal of
Section 137 of the 1961 Act, with effect from April 1, 1964,
relating to assessments for the period 1964-65 onwards, no
right, privilege, obligation or liability can be said to
have been acquired, accrued or incurred prior to the
omission of section 137 of the Act. Therefore, the ban
contained in Section 137 of the 1961 Act on the exercise of
the powers of a civil court to call for production of
documents etc. could not be said to have continued to
exist, in matters arising subsequent to the omission of that
Section with effect from April 1, 1964 and that ban came to
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an end in respect of the period after April 1, 1964. The
general principle is that an enactment which is repealed, is
to be treated, except as to transactions past and closed,
as if it had never existed. The assessee had acquired no
right or
562
privilege under the repealed Act, since the provision is
only a procedural restriction and did not create any
substantive right on the assessee, in respect of assessments
for the period after the omission of Section 137 of the 1961
Act. Thus, reliance placed on the provisions of Section 6
of the General Clauses Act to hold the continuation of the
ban on the exercise of jurisdiction by the courts was
misplaced.
16. Dealing with the scope of Section 138 (1) (b) of
the Act, the High Court held that the said provisions
attached a finality to an order of the Income Tax
Commissioner and applied to the cases where the record was
summoned even by a court of law. The High Court opined:
"The complete omission of the declaration of the
confidential nature of the documents, records, etc.
and the removal of the ban on courts and public
servants no doubt, suggests that the power of a
court under the general law to summon such
documents, records,etc. relevant to the case before
it has been restored. But at the same time, the
legislature which empowered the Commissioner of
Income-tax to furnish the information if he is
satisfied that it is in the public interest so to
do made the decision of the Commissioner final and
un-questionable in a Court of law. When two powers
are thus vested in two legal authorities, neither
of them can be ignored, and both of them have to be
reconciled and given effect to . In the case of
the two powers under consideration, it has to be
noted that the power to summon which vests in a
court is under the general law, while the power of
the Commissioner has been conferred upon him by a
special law and has, therefore, to prevail over the
former. In view of the same, it has to be held
that while it is open to a court to summon the
documents, records etc. from the Income-tax
Commissioner, it is equally open to the
Commissioner on receiving the summons to consider
whether the production/furnishing of the documents,
records etc. would be in the public interest, and
submit the same to the court in answer to the
summons."
We are unable to subscribe to the above view.
17. Clause (b) of sub-Section (1) of Section 138 is
limited in its scope and application. Under it, any person
can make an application to the
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Commissioner for any information relating to an assessee in
respect of any assessment made either under the 1922 Act or
under the 1961 Act on or after the 1st April 1960 and the
Commissioner of Income Tax has the authority to furnish or
cause to be furnished the information asked for on being
satisfied that it is in the public interest so to do and
such an order of the Commissioner is final and cannot be
called in question in any court of law. The Commissioner of
Income Tax under this clause performs only an administrative
function, on his subjective satisfaction as to whether it is
in the public interest to furnish the information or not to
any person seeking such information and his decision in that
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behalf is final and the aggrieved person cannot question it
in a court of law. By enacting this provision, the
legislature could not be said to have intended that the
Commissioner of Income Tax would have the authority to sit
in judgment over the requisition made by a court of law
requiring the production of record of assessment relating to
an assessee in a case pending before the court. When a
court of law, in any matter pending before it desires the
production of record relating to any assessment after
applying its judicial mind and hearing the parties and on
being prima facie satisfied that the record required to be
summoned is relevant for the decision of the controversy
before it - it passes a judicial order summoning the
production of that record from the party having possession of
the record. The Commissioner of Income Tax cannot,
therefore, refuse to send the record, as he certainly is not
authorised to set at naught a judicial order of a court of
law. He must obey the order of the court by sending the
record to the court concerned indeed it is open to the
Commissioner of Income Tax to claim privilege, in respect of
any document or record so summoned by a court of law, under
Sections 123 and 124 of the Indian Evidence Act 1872 and
even then it is for the court to decide whether or not to
grant that privilege. Had the legislature intended that no
document from the assessment record of an assessee should be
produced in a court on being summoned by it, without the
approval of the Commissioner of Income Tax, it would have
said so in Section 138 of the Act itself. The repeal of
Section 137 of the Act clearly discloses the legislative
intent that it was felt by the legislature that it was no
more necessary to keep the records of assessment by the
Income Tax Department relating to an assessee as
confidential from the courts and the bar with regard to the
production of any part of the record was removed in so far
as the courts are concerned. The finality which has
564
been attached to the order of the Commissioner under Section
138(1)(b) of the Act is, thus, restricted to the cases where
the information etc. as contemplated by the Section is
called for by any person, other than a court of law by a
judicial order. The High Court, therefore, fell in error in
holding that the assessment records of an assessee filed
before the income-tax authorities, even after April 1, 1964,
are immune from production in a court of law on summons for
their production being issued by the court and that the
disclosure of any information from the record even to the
courts is subject to the veto powers of the Commissioner of
Income Tax. Section 138(1)(b) does not affect the powers of
the courts to require the production of assessment records
or the disclosure of any information therefrom to it, in a
case pending before the court when the court, by a judicial
order, requires the production of the record, considered
relevant by it for decision of a case pending before it.
18. As a result of the above discussion, we, therefore,
find that the answer given by the Full Bench of the High
Court in the impugned judgment, to situation (d) of the
second question (supra) as formulated by it, is erroneous
and we set it aside. Consequently, we hold that after the
repeal of Section 137 of the Act, there is no longer any
impediment left in the way of a court to summon the
production of documents filed by an assessee before the
income-tax authorities after April 1, 1964 relating to
assessment proceedings for 1964-65 onwards and that the
finality attached to an order of the Commissioner under
Section 138(1)(b) has no relevance to the exercise of powers
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by a court to summon the production of documents in a case
pending before the Court. Since, the challenge before us
had been confined to the answer given by the High Court to
situation (d) of the second question as formulated by it and
no other finding of the High Court was called in question,
we have refrained from expressing any opinion on the other
findings recorded by the Full Bench of the High Court. The
appeal consequently succeeds to the extent indicated above
and is allowed. We, however, make no order as to costs.
V.P.R. Appeal allowed.
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