CHAGLA, C.J. - There is absolutely no merit in the case of the assessee, but Sir Jamshedji rightly reminds us that the Income Tax Act does not
concern itself with equity and that we must strictly construe the provisions of the act as the Legislature has enacted them, and, if the taxpayer is
entitled to a relief, whether equity is on his side or not, he should be given that relief. Fortunately in this case we can reconcile both law and equity.
The assessee company was assessed to excess profits tax for the year 1941, 1942 and 1943 and in respect of all these three years of assessment
he succeeded in getting an order of the central board of revenue u/s 26(3) of the Act. That section provides that ""If on an application made to it
through the excess profits tax Officer the central board of revenue is satisfied that the computation in accordance with the provisions of schedule I
of the profits of a business during any chargeable accounting period would be inequitable"", owing to any of the circumstances therein mentioned
(and the relevant circumstance in this case is that ""the provision of buildings, plant or machinery which will not be required for the purposes of the
business after the termination of the present hostilities"") the central board of revenue may direct that such allowances shall be made in computing
the profits of the business during that chargeable accounting period as the central board of revenue thinks just. Now, it was represented by the
assessee to the central board of revenue in respect of its assessment for all the three years that provisions for buildings, plant or machinery would
not be required for the purposes of the business after the termination of the war; and in view of this statement made by the assessee an order was
made by the central board of revenue giving certain allowances to the assessee in respect of the three assessment under the Excess Profits Tax
Act. The order of the central board of revenue expressly states that ""by reason of the following circumstances, viz., that the provision of buildings,
plant or machinery which will not be required for the purposes of the business after the termination of the present hostilities the computation of the
profits of that business during the chargeable accounting period.... in accordance with the provisions of schedule I of the act would be
inequitable.... an allowance shall be made in respect of such circumstances in computing the profits of such chargeable accounting period."" The
excess profits tax Officer discovered in 1948 that in fact building, plant and machinery had been used for the purposes of the business of the
assessee after the termination of the war (the war having terminated on March 31, 1946). Thereupon he purported to act u/s 15 of the act and
revised the assessments of the three years 1941, 1942 and 1943. What is the challenged before us is that the excess profits tax Officer should not
act u/s 15 as that section was not applicable looking to the facts of the present case. Section 15 provides that ""if, in consequence of definite
information which has come into possession, the Excess Profits Tax Officer discovers that profits of any chargeable accounting period chargeable
to excess profits tax have escaped assessment, or have been under assessed ,or have been the subject of excessive relief, he may at any time
within five years of the end of the chargeable accounting period in question serve on the person liable to such tax"" a notice as therein provided,
and may proceed to assess or re-assess the amount of such profits liable to excess profits tax.
Now, the contention of Sir Jamshedji is that Section 15 only applies when a fact which was in existence at the assessment was subsequently
discovered by the Excess Profits Tax Officer. He contends that section does not apply when a new fact subsequently comes into existence. He
emphasizes the expression ""discovered"" and he says that you can only discover something which is already in existence but which is concealed or
unknown to you and of the existence of which you come to know at a future date. Now it seems to me that on a true construction of Section 15 if
an assessment was valid at the date it was made its validity cannot be challenged by reason of subsequent facts which comes into existence. The
validity of an assessment can only be judged in the light of the facts then existing which are either known to the Officer or which he subsequently
comes to know. But when the validity of the assessment cannot be determined at the date when it was made but can only be determined in the light
of subsequent facts, it is useless to contend that even so the validity of the assessment must be determined as of the date when the assessment was
made. Now take this very case. The assessee was only entitled to relief provided it did not use the buildings, plant and machinery belonging to it
for the purposes of its business after the termination of the war. If the assessee used the buildings, plant and machinery for its business after the war
it would not be entitled to any relief. The validity of the relief given to it depended upon the buildings, plant and machinery not being used for the
purposes of its business after the war. How it is possible to judge whether the assessee was entitled to relief or not till after the war came to an end
and till it was ascertained whether in fact the assessee did or did not used the buildings, plant and machinery for its business. This was a fact which
was not in existence and could not be existence at the date of assessment. But perhaps that would not be enough if irrespective of this fact the
assessment depended upon the existence or non-existence of this fact, and the validity could not only be determined when it was known whether
the fact existed or not. I see no difficulty in giving to the expression ""discovered"" a meaning which does not necessarily confine it to the finding out
of an already existing fact; you may also find out a fact which has come into existence for the first time and that is as much discovering a fact as in
the other case.
Sir Jamshedji has strongly relied on the observations in ""Simon on Income Tax"", at page 134 where the learned author point out that there can be
no discovery, as the word is used in Section 125 of the English Act, by virtue of Facts arising subsequently to the first assessment or the year of
assessment concerned and for its proposition the learned author has relied on Dodworth v. Dale. When we turn to the facts of that case they are
rather significant. In that case certain relief was given to the taxpayer in the nature of marriage allowance on the ground that he was a married man
in 1921. The taxpayer then filled a suit against his wife for nullity of marriage and the marriage was declared null and void in 1933. The Income Tax
authorities thereupon contended that the taxpayer had wrongfully obtained the relief inasmuch as he was never married, because the Court had
held that the marriage was null and the void from its inception. The English Court held that the marriage was not void from its inception but it was
voidable and it had to be avoided and it was only when the marriage was avoided that it had become void ab initio and that it was not void for all
purposes. The court further held that there was a de facto marriage between the taxpayer and his wife and the taxpayer was entitled to the relief in
respect of the de facto marriage also. Therefore, the finding of the court was that the assessment was valid when it was made and that the mare
fact that the de facto marriage was subsequently held to be void did not deprive the taxpayer of his relief. Therefore, in that case the validity of the
assessment and the right of the taxpayer to obtain relief could be determined at the date when the assessment was made. A distinction, and a very
vital distinction, between that case and the case before us was that the validity of the assessment and the right of the taxpayer to relief could not be
determined at the date when the assessment was made. The other case relied upon Sir Jamshedji is the case of Anderton and Halstead v. Birrell
(H.M. Inspector of Taxes). That was where the assessee company wrote off certain debts as bad debts and deduction were allowed by the taxing
authorities in respect of those debts. It was then found that the assessee company continued to trade with the debtor and further extended the
credits to him. Thereupon the taxing authorities revised the assessment on the ground that the debts which were written off as bad debts were
really not bad debts in view of subsequent conduct of the assessee company. Rowlatt, J., held that the assessee could not be re-assessed u/s 125
of the English Act, because there was no discovery within the meaning of that section. The learned Judge has taken pain to points out that a mare
change of opinion on the same facts and figures upon some question of accountancy does not amount to a discovery of fact. Whether the debts is a
bad debt or not is a matter of estimate and the company estimated at the relevant date that a particular debt was bad debt. That estimate was
accepted by the taxing authorities and it was not open to the taxing authorities subsequently to change their mind and to say that the change of
opinion constitutes discovery of new fact. At page 209 Rowlatt, J., observes that ""What the statute requires, therefore, is an estimate to what
extent the debt is a bad, and this is for the purpose of a profits and loss account. Such an estimate is not a prophecy to be judged as to its truth by
after events, but a valuation of an asset de praesenti upon an uncertain future to be judged as to its soundness as an estimate upon the then facts
and the probabilities."" This case would have applied in the present case if the relief granted to the taxpayer depended upon the opinion or estimate
of the Excess Profit Tax Officer. But it is clear that the relief granted to the assessee did not proceed upon any estimate or opinion of the excess
profit tax Officer; it depended upon a fact which was to come into existence at a subsequent date. Therefore, we are concerned here, not with any
opinion held at one time by the Taxing Authority, which was subsequently revised or changed, but we are here concerned with the existence or
non-existence of a a fact, which fact, by its very nature could not have existed at the date when the assessment was made and whose existence
could not be decided upon except at a later date.
Sir Jamshedji has further argued that the effect of our judgment would be to make the original assessment made a conditional assessment, and
according to him law does not permit conditional assessment. Now it is true that in a sense every assessment is conditional - in the sense that it is
liable to be re-opened if the condition of the Section 15 are satisfied - and it is only in that sense that we call this assessment a conditional
assessment. If Section 15 did not apply and if the taxing authority had no power given to it u/s 15 then assessment will be final and conclusive; but,
inasmuch as the Legislature has provided machinery for re-opening an assessment u/s 15, and has given power to the taxing authority to assess or
re-assess the assessee, the assessment is a conditional assessment.
Sir Jamshedji says that the order made by the central board of revenue still stands and it was the duty of the assessee to excess profits tax for the
years 1941, 1942 and 1943, and the taxing authority has carried out that order which was a valid order under the Act. But in deciding the case in
the way in which we are going to decide it we are not going behind the order of the Central Board Revenue. That order itself postulates relief being
granted on the basis of a fact which can only be determined at a subsequent date. When that fact is determined it is found that the assessee was not
entitled to the relief granted to it by the Central Board of Revenue. Therefore it is found that the assessee has obtained excessive relief and u/s 15 it
has been deprived of that excessive relief upon discovery of the fact that it has used the buildings, plant and machinery for the purposes of the own
business after the war. We, therefore, answer the first question submitted to us in the negative. The second question has not been properly framed.
We therefore reframe that question as follows : ""Whether in view of the order passed by the central board of revenue u/s 26(3) it was competent
to the Excess Profits Tax Officer to revise the revise the order u/s 15 of the Act ?"", and having reframed it we answer the question in the
affirmative. The assessee must pay the costs of the reference.
Reference answered accordingly.