Y. NARAYANA CHETTY & ANOTHER vs. THE INCOME-TAX OFFICER, NELLORE AND OTHERS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10 PETITIONER: Y. NARAYANA CHETTY & ANOTHER Vs. RESPONDENT: THE INCOME-TAX OFFICER, NELLORE AND OTHERS DATE OF JUDGMENT: 15/10/1958 BENCH: GAJENDRAGADKAR, P.B. BENCH: GAJENDRAGADKAR, P.B. AIYYAR, T.L. VENKATARAMA SARKAR, A.K. CITATION: 1959 AIR 213 1959 SCR Supl. (1) 189 CITATOR INFO : F 1961 SC1026 (6) ACT: Income-tax-Rule empowering Income-tax Officer to cancel registration of firm found not be genuine-Validity of- Registered firm, if an assessee-Seryvice of notice on firm through Partner, if valid and proper-Writ Petition, if lies against illegal assessment Indian Income-tax Act, 1922 (XI Of 1922), SS. 23, 34-Income-tax Rules, r. 6B-Constitution of India, Art. 226. HEADNOTE: Two persons, B and C, formed a partnership firm on April 20, 1936, and the firm was dissolved on March 31, 1948. I and C along with R formed a second firm on July 30, 1941, and it was dissolved on March 31, 1949. B and C along with five others formed a third firm on December 1, 1941, and it was dissolved on January 1, 1949. All the three firms were carrying on business in yarn and cloth and all of them were registered under S. 26-A of the Income-tax Act. For the years 1943-44 and 1944-45 tile said firms were treated as separate entities and separate assessment orders were passed in respect of the income of each one of them for the said years. Subsequently, the Income-tax Officer served notices under S. 34 Of the Act on C on behalf of the firms and after hearing the parties he held that the firms were fictitious and so cancelled their registration under r. 6B of the Income-tax Rules and passed fresh orders of assessment against them on the basis that they were unregistered firms. One Y who was a partner in the third firm and C filed four writ petitions under Art. 226 of the Constitution in the High Court challenging the validity of the orders passed. The High Court dismissed the petitions but granted certificates of fitness to appeal 190 under Art. 133. The appellants contended that r. 6B was inconsistent with S. 23(4) of the Act and was ultra vires, that consequently the cancellation of registration of the firms was without jurisdiction and was void and that the proceedings taken under s. 34 Of the Act were invalid as the required notice was not issued against the individual http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 10 partners who were the assesses. Held, that r. 6B of the Income-tax Rules was not inconsis- tent with S. 23(4) Of the Act and was not ultra vires. Rule 6B dealt with cancellation of registration in cases where the certificate of registration had been granted without there being a genuine firm in existence, while S. 23(4) dealt with cancellation of registration on account of failure to comply with the requirements of law, though the registered firm was genuine. Rule 6B was obviously intended to carry out the purpose of the Act and was valid. The fact that no appeal had been provided against an order made under r. 6B was no ground for challenging its validity. It was also not open to the appellants to contend that the orders passed under s. 6B were invalid on the ground that the rule did not require the giving of any notice before the can- cellation of registration as in the present case notice had actually been given and the appellants had been afforded an opportunity of being heard. Held, further, that in the cases of registered firms, the firms themselves were the assessees and as such the notices issued under S. 34 against the firms and served upon C were valid and proper notices, :and it was not necessary to serve notices upon the individual partners of the firms. The notice prescribed by s. 34 was not a mere procedural requirement. If no notice was issued or if the notice issued was shown to be invalid then the proceedings taken by the Income-tax Officer would be illegal and void. Commissioner of Income-tax, Bombay City v. Ramsukh Motilal, [1955] 27 I.T.R. 54 and R. K. Das & Co. v. Commissioncy of Income-tax, West Bengal, [1956] 30 I.T.R. 439, approved. The contention that the assessments were completely illogical and therefore illegal could not be urged in a petition under Art. 226 of the Constitution since it did not raise any question of jurisdiction. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeals nos. 317 to 320 of 1957. Appeal from the judgment and order dated March 5, 1954, of the Madras High Court, in Writ Petitions Nos. 613 and 629 of 1952 and 201 and 202 of 1953. A. V. Viswanatha Sastri and B. K. B. Naidu, for the appellants. 191 A. N. Kripal, R. H. Dhebar and D. Gupta, for respondent No. 1. 1958. October 15. The Judgment of the Court was delivered by GAJENDRAGADKAR, J.-These four appeals arise from four petitions filed against the Income-tax Officer-, Nellore Circle, Nellore, respondent 1, in respect of the proceedings taken by him against three firms under s. 34 of the Indian Income-tax Act (hereinafter called the Act). The firm M/s. Bellapu Audeyya and Chilla Pitchayya was formed on April 20, 1936, and it was dissolved on March 31, 1948. It consisted of two partners, Chilla Pitchayya and Bellapu Audeyya. Chilla Pitchayya had started another firm in the name and style of G. Pitchayya & Co. with another partner R. Subba Rao. This firm was formed on July 30, 1941, and it was dissolved on March 31, 1949. Bellapu Audeyya and. Chilla Pitchayya had also formed another firm along with five other partners which carried on its business in the name and style of Prabbat Textiles. This firm was formed on December 1, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 10 1941, and it "-as dissolved by a decree of the civil court Passed oil December 22, 1949, the dissolution having taken effect from January 1, 1949. All the three firms were carrying on business in yarn and cloth and all of them were registered under s. 26A of the Act. It appears that for the purpose of assessing the income of these firms for the years 1943-44 and 1944-45, respondent 1 was satisfied on making enquiries that each of the three firms was a separate entity and so separate assessment orders were passed in respect of the income of each one of them for the said two years. Subsequently on August 14, 1951, respondent I issued notice against the firm of Prabliat Textiles under s.34 of the Act. In the proceedings thus commenced, respondent I hold that the firm of Prabhat Textiles was a fictitious tirm and that the real partners ",ere C. Pitchayya and B. Audeyya. As a result of this finding, respondent I cancelled the registration of the said firm under r. 6B of the Income-tax Rules and passed fresh orders of assessment against the said firm on the 192 basis that it was an unregistered firm for the assessment years 1943-44 and 1944-45 on August 14, 1952, and February 25, 1953, respectively. Similar action was taken by respondent I in respect of the two other firms on the same dates. Thereupon Y. Narayana Chetty, one of the partners of the Prabhat Textiles filed a writ petition in the High Court of Madras, No. 613 of 1952, against respondent I under Art. 226 of the Constitution and prayed that the High Court, should issue a writ of prohibition or any other appropriate writ, order or direction prohibiting the first respondent from continuing the proceedings as per his notice of August 14, 1951, and from enforcing the order of fresh assessment passed in the said proceedings oil August 14, 1952, in regard to the assessment year 1943-1944. In respect of the same firm Chilla Pitchayya sought for a similar relief by Writ Petition No. 201 of 1953 in regard to the proceedings and assessment order for the assessment year 1944-45. The same Chilla Pitchayya also filed Writ Petitions Nos. 629 of 1952 and 202 of 1953 in respect of the proceedings taken and fresh assessment orders passed against the two remaining firms for the assessment years 1943-44 and 1944-45 respectively. The four petitions were heard together by the High Court and were dismissed on March 5, 1954. The petitioners then applied for and obtained from the High Court a certificate under Art. 133 read with 0. XLV, r. 1, 2, 3 and 8 that the value of the subject-matter in the peti- tions before the High Court as well as of the appeals before this Court was more than Rs. 20,000. It is with this certificate that the four appeals have come before this Court. Y. Narayana Chetty is the appellant in Civil Appeal No. 317 of 1957 whereas Chilia Pitchayya is the appellant in Civil Appeals Nos. 318, 319 and 320 of 1957. In the High Court it was urged by the appellants that the proceedings taken under s. 34 against each of the said firms were without jurisdiction and void. It was also contended that the cancellation of the registration of each of the firms was similarly void and without jurisdiction inasmuch as r. 6B under which the said order of cancellation was passed was ultra vires the Central Board of Revenue which promulgated the rules under the -powers conferred on it by the Act. Besides the appellants attacked the validity of the orders passed against them under s. 31 on the ground that it was illegal to assess escaped income under s. 34 on the basis that the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 10 firms were unregistered firms while maintaining the original assessment for the said firms on the basis that they had been duty registered under s. 26A of the Act. The High Court has held against the appellants on all these points. Besides the high Court has stated in its judgment that it was admitted by the appellants before it that appeals had been filed against each one of the orders challenged in the writ proceedings and the High Court thought that that itself would suffice to justify its refusal to exercise its jurisdiction under Art. 226 of the Constitution. However, since the primary relief asked for by the appellants in their respective petitions was the issue of writ of prohibition the If High Court felt that it may as well deal with the merits of the contentions raised by the appellants. That is why the High Court examined the merits of the said contentions. On behalf of the appellants, Mr. Viswanatha Sastri has raised the same three points before us. The first point raised by Mr. Sastri is that the proceedings taken by respondent I under s. 34 of the Act are invalid because the notice required to be issued under the said section has not been issued against the assessees contemplated therein. In the, present case the Income-tax Officer has purported to act under s. 34(I)(a) against the three firms. The said sub-section provides inter alia that " if the Income-tax Officer has reason to believe that by reason of the omission or failure on the part of the assessee to make a return of his income under s. 22 for any year or to disclose fully and truly all material facts necessary for his assessment for that year, income, profits or gains chargeable to income-tax has been under-.assessed", he may, within the nine prescribed, " serve on the assessee a notice containing all or any of the requirements which may 194 be included in the notice under sub-s. (2) of s..22 and may proceed to reassess such income, -profits or gains." The argument is that the service of the requisite notice on the assessee is a condition precedent to the validity Of any reassessment made under s. 34; and if a valid notice is not issued as required, proceedings taken by the Income-tax Officer in pursuance of an invalid notice and consequent orders of reassessment passed ’by him would be void and inoperative. In our opinion, this contention is well- founded. The notice prescribed by s. 34 cannot be regarded as a more procedural requirement; it is only if the said notice is served on the assessee as required that the lncome-tax Officer would be justified in taking proceedings against him. If no notice is issued or if the notice issued is shown to be invalid then the validity of the proceedings taken by the Income-tax Officer without a notice or in pursuance of an invalid notice would be illegal and void. That is the view taken by the Bombay and Calcutta High Courts in-the Commissioner of Incometax, Bombay City v. Ramsukh Motilal (1) and B. K. Das & Co. v. Commissioner of Income-tax, West Bengal (2) and we think that that view is right. Let us then consider the nature of the notice issued by the Income-tax Officer in the present proceedings. It is conceded by Mr. Sastri that the notice issued by the Income- tax Officer was served on the appellant C. Pitchayya on behalf of the firms in question and that in each case the notice specifically averred that the Income-tax Officer had reason to believe that the income of the assessee had been under-assersed in the relevant years of assessment. The notice further required the assessee to deliver to the officer within thirty-five days of the receipt of the notice http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 10 a return in the attached form of the total income and total world income of the assessee assessable for the relevant period. In pursuance of this notice the appellant Pitchayya in fact appeared before the officer during the course of the proceedings commenced under s.34. Mr. Sastri contends that this notice is defective be cause it purports to be issued Against the firm and no (1) [1955]’27 I.T.R. 54. (2) [1956] 30 I.T.R. 439. 195 notice has been issued against the respective partners of the firm. According to Mr. Sastri the assessee who is entitled to a notice under s. 34(1)(a) is not the firm but each individual partner of the firm. He also suggests that each individual partner should have been called upon to make a return of his total income assessable for the relevant year; inasmuch as the notice is issued against the firm and not against individual partners it is invalid. In support of this argument Mr. Sastri has referred us to the definition of the word " assessee" under s. 2, cl. (2) as it stood prior to the amendment of 1953. Under the said clause, assessee meant " person by whom income-tax is clearly payable". In the case of a registered firm income- tax is clearly payable by the individual partners of the firm under s. 23(5) of the Act, savs Mr. Sastri; and so, if the Income-tax Officer intended to take action under s. 34 it was his duty to issue the requisite notice against individual partners in respect of their respective incomes for which they were liable to pay the tax. This argument purports to derive support from the provisions of s. 23(5) as they stood before the amendment introduced in 1956. The effect of the said provisions was that "the sum payable by the firm itself shall not be determined but the total income of each partner of the firm including therein his share of its income, profits and gains in the previous year shall be assessed and the sum payable by him on the basis of such assessment shall be determined "; so that what the Income- tax Officer had to do in assessment proceedings against a registered firm was to determine the total income of each partner of the firm and not to determine the sum payable by the firm itself. The argument is that this provision shows that the person liable to pay the tax was each individual partner of the firm and so it is the individual partners of the firm who are entitled to the statutory notice under s. 34(1)(a). In our opinion, this argument is not well- founded. Section 3 of the Act which is the charging section provides inter alia that "where any Central Act enacts that income-tax can be charged for any year at any rate or rates, tax at that rate or those rates shall be 196 charged for that year in accordance with and subject to the provisions of this Act in respect of the total income of the previous year of every firm ; " in other words, a firm is specifically treated as an assessee by s. 3. Besides, the word "person" used by s. 2, sub S. (2) of the Act while defining the assessee, would obviously include a firm under s. 3(42) of the General Clauses Act since it provides that a person includes "any company or association or body of individuals whether incorporated. or not ". Therefore, it would not be correct to say that an assessee under s. 2, sub-s. (2) of the Act necessarily means an individual partner- and does not include a firm. The argument based upon the relevant provisions of s. 23(5) is also not valid be. cause it is obvious that for the purposes of assessment at all relevant and material stages under ss. 22 and 23 it http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 10 is the firm that is treated as an assessee. When a return of the income is made for the relevant year, it is a return with regard to the total income of the firm that has to be submitted under s. 22; and when assessment is levied under s. 23, the Income-tax Officer determines and can determine the total income of each partner of the firm only after ascertaining the total income of the firm itself It is true that s. 23(5) as it then stood required the Income-tax Officer to determine the total income of each partner of the firm including his share of the firm’s income and to assess each partner in respect of such income, and in that sense individual partners of the firm undoubtedly became liable to pay income-tax ; but it is clear that in determining the total income of each partner his share in the firm’s income has to be included and so the firm does not cease to be an assessee for the purpose of s. 23(5). This position is now clarified by the provisions of s. 23(5)(a)(i) and (ii) as amended in 1956. The present s. 23(5)(a)(i) and (ii) provides: S. 23(5)(a)(i) and (ii): (5) Notwithstanding anything contained in the foregoing sub-sections, when the assessee is a firm and the total income of the firm has been assessed under subsection (1), sub-section (3) or sub-section (4), as the case may be 197 (a) in the case of a registered firm- (1) the income-tax payable by the firm itself shall be determined; and (ii) the total, income of each. partner of the firm, including therein his share of its income, profits and gains of the previous year, shall be assessed and the sum payable by him on the basis of such assessment shall be determined: and so it is clear that the registered firm does not at all cease to be an assessee under this provision. In this connection it would be relevant to refer to S. 23(4). This subsection provides: " If any person fails to make the return required by any notice given under subsection (2) of section 22 and has not made a. return or a revised return under sub-section (3) of the same section or fails to comply with all the terms of a notice issued under sub-section (4) of the same section or, having made a return, fails to comply with all the terms of a notice issued under subsection (2) of this section, the Income-tax Officer shall make the assessment to the best of his judgment and determine the sum payable by the assessee on the basis of such assessment and, in the case of a firm, may refuse to register it or may cancel its registration if it is already registered: Provided that the registration of a firm shall not be cancelled until fourteen days have elapsed from the issue of a, notice by the Income-tax Officer.to the firm intimatiiig his intention to cancel its registration" This provision clearly shows that the person to whom the first part of the provision refers includes a firm and it lays down that if a firm commits a default as indicated the Income-tax Officer may refuse to register it or may cancel its registration if it is already registered. Thus there can be no doubt that s. 23(4) treats the fit-in as an assessee and provides for the imposition of penalty against the firm in case the firm commits any of the defaults indicated in the sub-section. The effect of the relevant provisions of s. 23 therefore is that for the assessment of the total taxable income it is the affairs of the assessee firm that are investigated and 198 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 10 examined and when the total income of the firm is ascertained, it is allocated to its individual partners in proportion to their respective shares. The result of such allocation undoubtedly is to make the partners liable to pay tax in respect of their taxable income thus allocated ; but that cannot justify the inference that the firm is not an assessee in the relevant proceedings. Even when the notice is issued under s. 34(1)(a) the Income- tax Officer proceeds to act on the ground that the income, profits and gains of the firm which are chargeable to an income-tax have been under-assessed; it is the income of the firm which is initially ascertained in the assessment proceedings under s. 23 and it is in respect of the said income of the firm that the Income-tax Officer finds that a part of it has escaped assessment. We do not, therefore, think that the appellant’s argument that the notice issued against the firm and served on the appellant was invalid under s. 34(1)(a) can be accepted. It is then urged that the Income-tax Officer was bound to issue notices to individual partners of the firms because at the material time all the firms had been dissolved. Mr. Sastri concedes that under s. 63 (2) a notice or requisition under the Act may in the case of a firm be addressed to any member of the firm but his contention is that this applies to a firm in existence and not to a firm dissolved. If the, appellants’ case is that as a result of dissolution of the firms the firms had discontinued their business as from the respective dates of dissolution they ought to have given notices of such discontinuance of their business under s. 25(2) of the Act. Besides, in the present case, the main appellant has in fact been served personally and the other partners who may not have been served have made no grievance in the matter. We are, therefore, satisfied that it is not open to the appellants to contend that the proceedings taken by the Income-tax Officer under s. 34(1)(a) are invalid in that notices of these proceedings have not been served on the other alleged partners of the firms. Incidentally it may be pointed out that the finding of 199 the Income-tax Officer in respect of all the three firms is that the only persons who had interest in the business carried on by the said firms were B. Audeyya and C. Pitchayya. It is remarkable that B. Audeyya has not cared to challenge the proceedings or to question the validity of the fresh assessment orders passed by the Income-tax Officer in the present proceedings. Mr. Sastri then challenges the validity of the cancellation of the registration of the three firms on the ground that r. 6B under which the Income-tax Officer purported to act is ultra vires. Rule 6B provides that in the event of the Income-tax Officer being satisfied that the certificate granted under r. 4 or under r. 6A has been obtained without there being a genuine firm in existence he may cancel the certificate so granted. The material rules of which r. 6B is a part have been framed by the Central Board of Revenue under the authority conferred by s. 59 of the Act. This section empowers the Central Board of Revenue, subject to the control of the Central Government, to make rules inter alia for carrying out the purposes of the Act. Section 59 (2)(e) lays down that such rules may provide for any matter which by this Act is to be prescribed and the rules preceding r. 6B deal with the procedure to be followed, and prescribe the application to be made, for the registration of firms under s. 26A of the Act. Section 59(5) provides that the rules made under the said section shall be http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 10 published in the official gazette and shall thereupon have effect as if enacted in this Act. Thus there is no doubt that the rules are statutory rules and once they are published in the official gazette they are operative as if they were a part of the Act. Mr. Sastri concedes this position; but he argues that r. 6B is inconsistent with the material provisions in the Act and is therefore ultra vires the Central Board of Revenue. This argument is based substantially on the provisions of s. 23(4). We have already referred to the provisions of this subsection. Mr. Sastri contends that it is only where the requirements of s. 23(4) are satisfied that the registration of a firm can be cancelled. The procedure for registration of firms is laid down in s. 26A of 200 the Act. An application has to be made to the Incometax Officer on behalf of any firm constituted Linder the instrument of partnership specifying the individual shares of the partners for registration for the purposes of the Act and of any other enactment for the time being in force and relating, to income-tax and supertax. Sub-section (2) requires that the said application ,,hall 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 Incometax Officer in such manner as may be prescribed. It is in pursuance of the requirements of s. 26(2) that the relevant rules for the registration of the firms have been made. The question which arises for our decision in this connection is: if a firm has been registered Linder s. 26A, when can such registration be cancelled ? The appellant suggests that the only cases in which such registration can be cancelled are those prescribed in s. 23(4). We have no doubt that this argument is fallacious. The cancellation of registration under s. 23(4) is in the nature of a penalty and the penalty can be imposed against a firm if it is guilty of any of the defaults mentioned in the said subsection. It would be noticed that where registration is cancelled under s. 23(4), there is no doubt that the application for registration had been properly granted. The basis of an order under s. 23(4) is not that the firm which had been registered was a fictitious one, but that, though the registered firm was geniuine, by its failure to comply with the requirements of law it had incurred the penalty of having its registration cancelled. That is the effect of the provisions of s. 23(4). On the other hand, r. 6B deals with cases where the Income-tax Officer is satisfied that a certificate of registration has been granted under r. 4 or under r. 6A without there being a genuine firm in existence ; that is to gay an application for registration had been made in the name of a firm which really did not exist; and on that ground the Income-tax Officer proposes to set right the matter by cancelling the certificate which should never have been granted to the 201 alleged firm. That being the effect of r. 6B it is im- possible to accede to the argument that the provisions of this rule are inconsistent with the provisions of s. 23(4) of the Act. If the Income-tax Officer is empowered under s. 26A read with the relevant rules to grant or refuse the request of the firm for registration, it would normally be open to him to cancel such registration if he discovers that registration had been erroneously granted to a firm which did not exist. Rule 6B has been made to clarify this http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 10 position and to confer on the Income-tax Officer in express and specific terms such authority to review his own decision in the matter of the registration of the firm when he dis- covers that his earlier decision proceeded on a wrong assumption about the existence of the firm. In our opinion, there is no difficulty in holding that r. 6B is obviously intended to carry out the purpose of the Act and since it is not inconsistent with any of the provisions of the Act its validity is not open to doubt. It is, however, urged that whereas the firm aggrieved by the order passed by the Income-tax Officer under s. 23(4) can challenge the correctness or propriety of the order in an appeal against the final assessment order passed under s. 23, no such remedy is available to the firm whose registration is cancelled under r. 6B. We are not impressed by this argument. The validity of the rule cannot, in our opinion, be challenged merely on the ground that no appeal has been provided against the order passed under the impugned rule. It is also true that whereas before taking action under s. 23(4) the Income-tax Officer is required to issue a notice to the firm, no such provision is made under r. 6B. Mr. Sastri has, however, conceded that the appellant before us had notice and was given an opportunity to satisfy the Income-tax Officer that the respective firms were genuine and not fictitious. Thai being so we do not think that it would be open to the appellant to contend that the order passed against him under r. 6B is invalid on the purely academic ground that r. 6 B does not require notice to be issued before the registration of a firm is cancelled. If the power 26 202 under r. 6B is exercised by the Income-tax Officer against a firm without giving it a notice in that behalf and without affording it an opportunity to satisfy the officer that it is a genuine firm, it may be open to the firm to question the validity of the order on that ground. We are, however, not called upon to deal with such a case in the present appeals. In this connection we may incidentally refer to the decision of this Court in Ravula Subba Rao v. Commissioner of 1. T., Madras (1) where this Court has held that rules (2) and (6) of the rules framed under s. 59 of the Indian Income-tax Act are not ultra vires the rule- making authority. The last argument which Mr. Sastri sought to raise before us was that the revised assessment is completely illogical, and therefore illegal, in each case inasmuch as the original assessment for the two assessment years still remains as on the basis that the firms in question are registered and the fresh assessment in respect of the escaped income for the same years is made on the basis that the said firms are not registered. Mr. Sastri says that it is not open to the Income-tax Officer to adopt such a course. If registration has been cancelled the whole of the assessment should be made on that footing; the department cannot treat the firm as registered for part of the income, and unregistered for the balance, during the same assessment years; that is Mr. Sastri’s grievance. We do not propose to deal with the merits of this contention. There can be no doubt that it would be open to the appellants to raise this contention in the appeals which they have filed against the fresh orders of assessment. We understand that applications have been made by the appellants in respect of the said orders of assessment under s. 27 of the Act. If that be so, the appellants may, if it is open to them to do so, ventilate http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 10 their grievance in the said proceedings also. We hold that this contention cannot be urged in petitions for writs of prohibition under Art. 226 of the Constitution, since they do not raise any question of jurisdiction. All that the appellants would be able to argue on this ground (1) [1956] S.C.R. 577. 203 would be that the course adopted by the Income-tax Officer in making orders of fresh assessment is irregular and illogical and should be corrected. That is a matter concerning the merits of the orders of assessment and by no stretch of imagination can it be said to raise any question of jurisdiction under Art. 226. That is why we express no opinion’ on this point. Before we part with this case we would like to, observe that Mr. Kripal for the respondent sought to raise three preliminary objections. He urged that the issue of a writ is a discretionary matter and since the High Court has refused to exercise its discretion in favour of the appellants the appeals would be virtually incompetent inasmuch as this Court would be slow to interfere with the exercise of discretion by the High Court. He also argued that the original petitions to the High Court are incompetent under Art. 226 since under the Act the appellants had an alternative effective remedy available to them in the form of appeals against the impugned orders and in fact they had filed such appeals and had also made applications under s. 27 of the Act. Mr. Kripal also contended that the High Court would have no jurisdiction to issue a writ of prohibition against the tax authorities. We do not propose to consider these objections because, as we have already indicated, we are satisfied that the view taken by the High Court on the points raised before it is right. These objections may have to be considered in future on a suitable occasion. The result is the appeals fail and must be dismissed with costs. Appeals dismissed. 204