Kapur, J. - (1.)This is an appeal pursuant to a certificate of the High Court of Bombay under S. 66A(2) of the Indian Income-tax Act (hereinafter called 'Act'). For the year of assessment 1949-50 the respondent was assessed to a sum of Rs. 1,80,646-14-0 as income-tax and super-tax on June 2, 1954. A notice of demand under S. 29 of the Act was served on the respondent to pay that amount on or before July 17, 1954. On his application the respondent was allowed to pay by instalments. The last instalment of Rs. 30,646,14-0 was payable on or before March 20, 1955. As there was a default in the payment of this instalment the Income-tax Officer on March 31, 1915, imposed a penalty of Rs. 3,000 under S. 46(1) of the Act. On April 20, 1955 the respondent filed an appeal to the Appellate Assistant Commissioner but by that date the last instalment had not been paid and it was paid on May 16, 1955. The Income-tax Officer raised a preliminary objection before the Appellate Assistant Commissioner that the appeal was not competent because the last instalment of the tax had not been paid. This was upheld by the Appellate Assistant Commissioner. Against this order the respondent took an appeal to the Income-tax Appellate Tribunal which held that the right of appeal was conferred by S. 30(1) of the Act and is not taken away by S. 30(2) of the Act, only the remedy is barred. It further held that as the right had not been destroyed the appeal became good appeal as soon as the assessee paid the arrears of tax and the only effect of the payment on May 16, 1955, was that the appeal shall be taken to have been preferred before the Appellate Assistant Commissioner on that date and it was then for the Appellate Assistant Commissioner to decide whether it was a fit case for extension of time and condonation of delay. The Tribunal therefore directed the Appellate Assistant Commissioner to dispose of the appeal in accordance with law. At the instance of the Commissioner of Income-tax, who is the appellant before us, the Tribunal stated the following question of law to the High Court:
"Whether the appeal filed before the Appellate Assistant Commissioner on 20th Appellate April, 1955, became a proper and complete appeal though barred by limitation and the Appellate Assistant Commissioner should have decided the question of the condonation of delay -
The High Court answered the question in the affirmative. The Commissioner of Income-tax has come in appeal against this judgment.
(2.)Appeals are provided against assessments under S. 30 of the Act. There is a proviso to S. 30(1) in regard to the payment of taxes in the following words:
"Provided that no appeal shall lie against an order under sub-section (1) of section 46 unless the tax has been paid."
The controversy between the parties revolves round the words "no appeal shall lie." The contention which was raised before us was that these words mean that there is no right of appeal till the tax is paid and therefore if the tax has not been paid the memorandum of appeal cannot be filed and if filed it is merely a waste paper. In our opinion the meaning of the words "no appeal shall lie" in the proviso is not that no memorandum of appeal can be presented. All that it means is that the appeal will not be held to be properly filed until the tax has been paid. If, for instance, the memorandum of appeal is filed on the 20th day, i.e., 10 days appeal is filed on the 20th day, i.e., 10 days before the period of limitation expires and the tax is paid within the rest of the 10 days, the appeal will be a proper appeal; it will be within time and no question of limitation will arise but if the tax is paid after the period of limitation has expired it will be taken to have been filed on the day when the tax is paid even though the memorandum of appeal was presented earlier and within the period of limitation. The question will then have to be decided whether there was sufficient cause for condonation of delay and that is exactly what the Tribunal had ordered and that in our opinion is the effect of the proviso to S. 30(1) read with sub-sec. (2) of S. 30 of the Act. It is unnecessary therefore to refer to the two cases referred to by the High Court, i.e., Raja of Venkatagiri vs. Commissioner of Income-tax, 1955-28 ITR 189 and Kamdar Bros. of Jharia vs. Commissioner of Income-tax, 1955-27 ITR 176.
(3.)The appeal is without force and is therefore dismissed with costs.