Malik, C.J. - (1.) In this reference under Section 66(1), Income-tax Act, the following four questions have been referred to this Court : "(1) Whether on the facts stated, the order of the Appellate Assistant Commissioner refusing to admit the appeal in exercise of his discretion under last part of Section 30 (2) was an order under Section 30 (2) or should be treated as an order under Section 31, Income tax Act? (2) Whether where the figures of an assessment are corrected under Section 33 (4), Income-tax Act, without having the effect of enhancing the assessment or reducing a refund and a corrected notice of "demand is issued, such a notice of demand amounts to notice of demand under Section 29 of the Act and confers a right of appeal on the applicant from the date of its receipt? 3. Whether Rule 21, Income tax Rules, framed under Section 59 of the Act is ultra vires of the powers of the Central Board of Revenue inasmuch as it prescribes the attachment of the notice of demand to the memo of appeal ? 4. Whether in the circumstances of the case, the applicant's appeal filed on 24-8-1946, in form B against the original assessment made on 20-7-1946 could legally be treated as an appeal arising out of the corrected assessment limitation or which should have been computed from the date of the receipt of the corrected order of demand dated 4-9-1946 ?"
(2.) The assesses is the Municipal Board, Agra, A notice of demand requiring the assessee to pay Rs. 9,586 as income tax was issued on 20-7-1946. The assesses had a period of thirty days to file an appeal before the Appellate Assistant Commissioner, that is, an appeal could be filed upto 23-8-1946. There were, however certain obvious errors in the order of the Income tax Officer and the assessee made an application under Section 35, Income tax Act, for rectification of the mistakes. The Income-tax Officer considered the objections and on 30-8-1946, the demand was reduced from Rs. 9,586 to Rs. 122 2-0. While this matter was pending before the Income-tax Officer the assesses sent an appeal dated 24-3-1946 which was received by the Excess Profit-tax Officer, Kanpur, on 26-8-1946, who sent it on to the Appellate Assistant Commissioner who received the memorandum of appeal on 9-9-1946. As the memorandum of appeal was not accompanied by the notice of demand as required by Rule 21 and the from prescribed thereunder it was ordered to be returned on the same day. On 19-9-1946, the assessee filed the order under Section 35 dated 30-8-1946 as the notice of demand. The Appellate Assistant Commissioner held that the appeal was barred by time. He refused to condom the delay and rejected the memorandum of appeal on 29-9-1946. Against that order an appeal was filed before the Tribunal bat it was held that no appeal lay as the order was not an order under Section 31 but was an order under Section 30(2).
(3.) Recently in another case (I.-T. Misc. Case No. 6 of 1950, Mohd. Naim Mohd. Alam v. Commissioner of Income-tax, U. P. a question identical to the question No. 1 arose and was answered. The view taken by the Bench was that where the memorandum of appeal was rejected in limine the order must be deemed to be an order under Section 30 (2). Where, however, the Appellate Assistant Commissioner had admitted an appeal and had fixed a day and place for hearing of the appeal as required by Section 81 (1) if he had thereafter dismissed the appeal on the ground that the appeal was time barred, the order was an order under Section 31 and not under Section 80 (2). In that case it was argued that the Appellate Assistant Commissioner had not said, in the order admitting the appeal, that he was satisfied that the appellant had sufficient cause for not presenting it within the period of limitation. The Bench pointed out that there was a presumption that an official act was properly done and in the absence of anything to the contrary, it could not be presumed that the Appellate Assistant Com-missioner had admitted the appeal under a mistake or by an oversight.;