Shah, J. - (1.) To the appellant who was a non-resident for the purposes of the Indian Income-tax Act, 1922, had accrued in the assessment years 1943-44, 1944-45, 1946-47 and 1947-48 certain dividend income within the taxable territory of British India, but the appellant did not submit returns of his income for those assessment years. In exercise of his powers under S. 34 of the Indian Income-tax Act, 1922, the Income-tax Officer, Bombay City, served upon the appellant notices under S. 34 read with S. 22(2) of the Act for assessment of tax in respect of those years. The notice for the year 1943-44 was served on the appellant on March 27, 1952, for the year 1944-45 on February 16, 1953, for the year 1946-47 on April 4, 1951 and for the year 1947-48 on April 2, 1952. The Income-tax Officer completed the assessments in respect of the years 1943-44, 1944-45 and 1947-48 on May 6, 1953 and for the year 1946-47 on March 19, 1952. The orders of assessment were confirmed by the Appellate Assistant Commissioner and by the Income-tax Appellate Tribunal. At the instance of the appellant, the Income-tax Appellate Tribunal drew up a statement of the case under S. 66(1) of the Income-tax Act and submitted to the High Court of Judicature at Bombay the following two questions: (1) Whether the notices issued under S. 22(2) of the Act read with S. 34 of the Act for the assessment years 1943-44, 1944-45, 1946-47 and 1947-48 were served after the period of limitation prescribed by S. 34 of the Act (2) If the answer to Question No. 1 is in the affirmative, whether the assessments for the years in question were invalid in law
(2.) The High Court answered the first question in the negative and observed that on that answer, the second question 'did not arise.' With special leave under Art. 136 of the Constitution, this appeal is preferred by the appellant against the order of the High Court.
(3.) The only question which falls to be determined in this appeal is whether the proceedings for assessment were commenced within the period of limitation prescribed for serving notice of assessment under section 34(1)(a) of the Act. At the material time, by S. 34(1)(a), the Income-tax Officer was invested with power amongst others to serve at any time within eight years from the end of any year of assessment notice of assessment if he had reason to believe that income, profits or gains had escaped assessment by reason of omission or failure on the part of the assessee to make a return of his income under S. 22 for that year, or to disclose fully and truly all material facts necessary for his assessment of that year. In those cases where the Income-tax Officer had in consequence of information in his possession reason to believe that income, profits or gains had escaped assessment even though there was no omission or failure as mentioned in cl. (a), he could under cl. (b) within four years from the end of the year of assessment serve a notice of assessment. Admittedly the notices issued by the Income-tax Officer for the years in question were issued within eight years from the end of the years of assessment and if cl. (1)(a) of S. 34 applied, the assessment was not barred by the law of limitation. But the appellant contended that the notices for assessment were, even though he had not made a return of his income for the years in question, governed not by cl. (1)(a) of S. 34, but by cl. (1)(b) of S. 34. He contended that being a resident outside the taxable territory in the years of assessment, a general notice under S. 22(1) did not give rise to a liability to submit a return, and his inaction did not amount to omission or failure to submit a return, inviting the applicability of S. 34(1)(a). He submitted that omission or failure to make a return can only arise qua a non-resident, if no return is filed after service of an individual notice under S. 22(2). In other words, the plea is that a notice under S. 22(1) imposes an obligation upon person resident within the taxable territory and not upon non-residents, and support for this argument is sought to be obtained from S. 1 sub-sec. (2) which extended the Income-tax Act at the material time to British India.;