- (1.) THIS writ petition has been filed by the petitioner against an order of the Commissioner, Meerut, dated July 9, 1986.
(2.) A petition under Section 273 A of the Income-tax Act, 1961 (" the Act"), had been filed by Shree Kishan in two capacities, viz., as an individual and as a member of the Hindu undivided family. He made three prayers, viz., (i) no penalty or prosecution may be levied/launched under any provision of the Act or under any other law and any penalty imposable may be waived ; (ii) no interest under any provision of the Act may be charged or it should be waived ; and (iii) in case any assessment/reassessment in the hands of the Hindu undivided family or individual is made under the Wealth-tax Act, 1957, any penalty or interest imposable/pay-able under the Wealth-tax Act may be waived. The Commissioner rejected the prayer holding that the provisions of Explanation 2 to Section 273A were not attracted in the present case and that the assessee was not entitled to the benefit thereof. The Commissioner further held that he had not made a full and true disclosure of his income within 15 days of the date of seizure as an individual. However, in regard to the case of the Hindu undivided family, the petition under Section 273A was accepted to the extent that there would be waiver of penalty under Section 271(1)(c) of the Act. The other prayers in respect of penalties and interest were rejected. The assessee's prayer for exemption was also rejected. Learned counsel for the petitioner contended that the Commissioner has erred in law in not treating the disclosure petition of the petitioner in the true spirit and intent of Explanation 2 to Section 273A. In other words, the contention was that Explanation 2 had not been properly interpreted. Explanation 2 to Section 273A reads as follows : " Explanation 2.--Where any books of account, other documents, money, bullion, jewellery or other valuable article or thing belonging to a person are seized under Section 132 and within fifteen days of such seizure, the person makes a full and true disclosure of his income to the Commissioner, such person shall, for the purposes of Clause (b) of this Sub-section, be deemed to have made, prior to the detection by the Income-tax Officer of the concealment of particulars of income or of the inaccuracy of particulars furnished in respect of such income, voluntarily and in good faith, a disclosure of such particulars, "
(3.) A perusal of Explanation 2 above makes it clear that there are two essential requirements to avail of the benefit given under Explanation 2. Firstly, there has to be a full and true disclosure of the income and, secondly, such a disclosure has to be made within 15 days of the seizure. If there is no full and true disclosure, the benefit cannot be availed of by the person whose books of account, etc., and valuables are seized. There is a time-limit also for making the disclosure. That time-limit is 15 days of the seizure. Unless there is full compliance with these two requirements, the benefit under Explanation 2 to Section 273A would not be available. Whether there has been a full and true disclosure of income will be a question of fact. Similarly, whether such disclosure has been made within 15 days will also be a question of fact.;