Commissioner of Income Tax Patiala Vs.
Mls. Jagannath Pyarelal [1985] INSC 189 (29 August 1985)
MUKHARJI, SABYASACHI (J) MUKHARJI, SABYASACHI
(J) MISRA RANGNATH
CITATION: 1986 AIR 123 1985 SCR Supl. (2) 735
1985 SCC (4) 181 1985 SCALE (2)595
ACT:
Indian Income Tax Act, 1922, Section 26A and
Rules 2 and 4 of Income Tax Rules 1922 - Registration of firm - Partnership
deed not signed by one of the partners - Application for registration made
beyond prescribed time - Held, Firm not entitled to registration.
HEADNOTE:
The respondent had 11 partners on 8.10.1956,
including Shri Rabinder Kumar who left India for abroad on 29.1.1959 for
prosecuting his studies. A fresh partnership deed was executed to that effect
on 1.4.1959. The respondent-firm filed an application on 30.9.1959 for
registration of the said firm under section 26A of the Indian Income Tax Act
1922. The Tribunal rejected the application on the ground that the firm was not
genuine and the application for registration of partnership firm was not in accordance
with the rules as Rabinder Kumar had not signed it.
In a reference made under section 66(2) of
the Act, the High Court held that the firm was entitled to be registered for
two reasons, namely, (1) that another opportunity should have been given to
show whether the firm was actually in existence or not; and (11) that Rabinder
Kumar had acquiesced in the constitution of the firm and had accepted the
position.
Allowing the appeals, F ^
HELD: 1. (1) The firm was not entitled to
registration under section 26A of the Act as it did not fulfil the conditions
laid down for its registration. [738 A] 1.(11) The law enjoins that the deed of
partnership must be signed personally by each partner. Furthermore, Rules 2 and
4 of the Income Tax Rules 1922 require that the application for registration
must be made within a period of six months of the constitution of the firm or
before the end of the previous year" of the firm whichever 18 earlier, if
the firm was constituted in that previous year. 1738 B] 736 In the instant
case, factually neither the deed of partnership was signed by Rabinder Kumar
nor was the application for registration in accordance with the Rules, and
these findings of fact were not negatived by the High Court. Therefore the
registration of the firm was rightly refused. [737-H, 738 C-D] R.C. Mitter
& Sons v. Commissioner of Income Tax, Calcutta 36 I.T.R. p. 194 and Rao
Bahadur Ravulu Subba Rao & Ors. v. Commissioner of Income Tax, Madras 30
I.T.R. 163 at page 166, relied upon.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 124
of 1974.
From the Judgment and Order dated 22nd
February, 1973 of the Punjab & Haryana High Court in Income Tax Reference
No. 7 of 1972.
AND ClVIl Appeal Nos. 4122-23 of 1985.
From the Judgment and Order dated 11th July,
1979 of the Punjab & Haryana High Court in Income Tax Cases Nos. 21 and 22
of 1974.
C.M. Lodha and Miss A. Subhashini for the
Appellant.
P.K. Mukharjee for the Respondent.
The Judgment of the Court was delivered by
SABYASACHI MUKHARJI, J. Special leave is granted in the above-mentioned two
Petitions.
These appeals by special leave arise out of a
decision and judgment of the Punjab & Haryana High Court in respect of the
assessment year 1960-61, under Indian Income Tax Act, 1922 holding that the
registration of the firm was wrongly refused. A reference was made under
section 66(2) of the Indian Income-Tax Act, 1922 to the High Court in respect
of the following question:
"Whether on the facts and in the
circumstances of the case, the registration of the firm has rightly been
refused? Originally there were 10 partners who were members of two 737 families
and a firm came into existence under the instrument dated 27.3.1952, when Padam
Kumar was a minor. When he attained majority on 1.10.1956, he opted to continue
as a full-fledged partner and a fresh instrument of partnership was executed on
8.10.1956 by 11 partners including Shri Rabinder Kumar. A fresh deed was
executed to that effect on 1.4.1959 and an application dated 2.9.1959 for
registration of the said firm under section 26-A of the said Act was filed on
30.9.1955. Shri Rabinder Kumar had left Indian for United States of America for
prosecuting his studies on 29.1.1959. It was found by the Tribunal that
Rabinder Kumar had not signed the application but indeed he was away to U.S.A.
from 29.1.1959. This finding was not challenged by the assessee before the High
Court. The Tribunal held that the firm was not genuine and the application was
not proper as Rabinder Kumar had not signed and the application for
registration of partnership was not in accordance with the rules. These
findings were not challenged before the High Court. The High Court, however,
was of the opinion that another opportunity should have been given to show
whether the firm, was actually in existence or not. The high Court held that
Rabinder Kumar had acquiesced in the firm and had accepted the position and as
such the firm, was entitled to be registered. The conditions required to be
fulfilled have been laid down by this Court in the case of R.C. Mitter &
Sons v. Commissioner of Income Tax, Calcutta 36 I.l.R. p.
194. This Court held that in "Order that
a firm may be entitled to registration under section 26A of the Income-tax Act,
the following essential conditions must be satisfied viz. (i) the firm should
be constituted under an instrument of partnership, specifying the individual
shares of the partners; (ii) an application on behalf of, and signed by, all
the partners and containing all the particulars as set out in the Rules nust be
made; (iii) the application should be made before the assessment of the firm
under section 23, for that particular year; (iv) the Profits of losses if any
of the business relating to the accounting year should have been divided or
credited, as the case nay be, in accordance with the terms of the instrument;
and (v) the partner ship nust be genuine and
nust actually have existed in conformity with the terns and conditions of the
instrument of partnership, in the accounting year.
As it appears, factually neither the deed of
partnership was signed by Rabinder Kumar nor was the application for
registration 738 in accordance with the rules. Therefore, the firm was not
entitled to registration under s. 26-A of the Indian Income Tax Act, 1922. The
law enjoins that the deed of partnership must be signed personally by each
partner and this position is settled by the decision of this Court in Rao
Bahadur Ravulu Subba Rao & Ors.. v. Commissioner of Income Tax, Madras 30
I.T.R. 163 at page 166, Furthermore, Rules 2 and 4 of the Income Tax Rules,
1922 enjoins that the application for registration must be made within a period
of six months of the constitution of the firm or before the end of the previous
year of the firm whichever is earlier, at the firm was constituted in that
previous year. Neither of these conditions was fulfilled in the facts and
circumstances of the case as found by the Tribunal and these were not negatived
by the High Court. In these circumstances, we are of the opinion that the
Tribunal was right in refusing the registration of the firm and the High Court
was not right in holding otherwise.
The question referred must be answered by
saying that the registration of the firm was rightly refused.
The appeals are, therefore, allowed and the
decision of theTribunal is restored. The appellant is entitled to the costs of
these appeals.
M.L.A. Appeals allowed.
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