Assistant Commissioner of Income Tax vs S.K. Patel Family Trust

Akil Kureshi, J.—Revenue is in appeal against the judgment of the Tribunal dt. 8th March, 2000. While admitting this appeal, by an order dt. 20th Sept., 2000, Division Bench of this Court had formulated the following two questions of law :

(1) Whether the Tribunal is right in law and on facts in directing to allow depreciation under s. 32 on plant and machinery relating to toilet soap unit, which were not put to use during the year ?

(2) Whether the Tribunal is right in law and on facts in holding that if interest under s. 234B is not levied specifically in the assessment order, the same cannot be charged in the demand notice ?

The appeal involves asst. yr. 1991-92. The respondent-assessee had claimed depreciation on plant and machinery installed in its toilet soap unit. The AO on the premise that such plant and machinery was not put to use during the year under consideration, disallowed the assessee''s claim of depreciation relatable to such plant and machinery. The assessee carried the matter in appeal. The CIT(A) confirmed the view of the AO. The matter was carried further in appeal before the Tribunal by the assessee. Before the Department as well as the Tribunal, the assessee had contended that the toilet soap was produced in the earlier years and for the plant and machinery in question, depreciation was also allowed in the earlier years. It was contended that since depreciation is to be calculated with reference to a block of assets, individual assets would lose its significance and such depreciation cannot be disallowed merely on the ground that temporarily such asset was not put to use during the year under consideration. The Tribunal upheld the contention of the assessee and allowed the appeal making following observations :

(15) After hearing both the parties and the evidence on record, we find that the legal issue in this case has been considered by the Tribunal in the decision above quoted. We find force in the contention raised by the assessee especially in view of the fact that the assets in question were put to use in the earlier years and form part of block of assets and in view of the fact that the entire block of assets is to be considered for the purposes of applying the rate of depreciation subject to adjustment at the time of such asset being sold, demolished or destroyed as provided in sub-s. (6) of s. 43. Hence, respectfully following the decision of the Tribunal in the case of Packwell Printers cited (supra), we hold that the disallowance of depreciation is uncalled for. Accordingly, we reverse the orders of the authorities below on this point. Reliance in this connection is also placed on the decision of the Gujarat High Court in the case of Khimji Visram and Sons (Gujarat) Private Limited Vs. Commissioner of Income Tax, which has been relied on by the Tribunal, Ahmedabad Bench ''C'' in the case of the very same assessee while disposing of the appeal for the asst. yr. 1988-89 on a similar issue in ITA Nos. 5218 and 5503/Ahd/1991 and CO. No. 814/Ahd/1995 dt. 3rd March, 1999.

First question formulated by this Court pertains to this conclusion of the Tribunal. Having heard the counsel for the parties, we notice that the view of the Tribunal is fortified by the decision of Division Bench of this Court in case of The Commissioner of Income Tax Vs. Sonal Gum Industries, . In the said case also, the Revenue authorities sought to disallow depreciation on certain assets which had been allowed in the past on the ground that such assets were not actually put to use during the year under consideration. The Tribunal ruled in favour of the assessee and held that such depreciation was allowable. On further appeal, the High Court confirmed the view of the Tribunal making following observations :

It is not possible to find any legal infirmity in the aforesaid view adopted by the first appellate authority and confirmed by the Tribunal. In fact the assessment order itself reveals that it is not the case of the AO that the assets were not put to use at all. Once the factory building is put to use it is not possible to restrict the depreciation on the said building by stating that only a portion thereof has been put to use. Similarly in relation to the block of assets, it is not possible to segregate items falling within the block for the purposes of granting depreciation or restricting the claim thereof. Once it is found that the assets are used for business, it is not necessary that all the items falling within plant and machinery have to be simultaneously used for being entitled to depreciation.

In the result, question No. 1 is answered in the affirmative, that is, in favour of the assessee and against the Revenue.

Question No. 2 pertains to demand of interest under s. 234B of the Act when the same was not levied in the assessment order itself. The assessee contended that when there was no direction for collecting interest under any of the provisions in the assessment order itself, any demand for such interest thereafter would not be valid. The Tribunal upheld the contention of the assessee observing that in the assessment order, the AO had not passed any specific order relating to interest. In fact, the order of assessment was silent about the charging interest under any section. The Tribunal relying on the decision of the Patna High Court in case of UDAY MISTANNA BHANDAR and COMPLEX Vs. COMMISSIONER OF INCOME TAX and Others (ALSO TEJ KUMARI DEVI v. COMMISSIONER OF INCOME TAX; RANCHI CLUB LTD. v. COMMISSIONER OF INCOME TAX)., , held that the levy of interest was unwarranted.

Having heard the learned counsel for the parties, we find that the issue is squarely covered by the decision of the apex Court in the case of Commissioner of Income Tax and Others Vs. Ranchi Club Ltd., . In the said decision, the apex Court held that in absence of any specific direction giving reference to the section charging interest in the assessment order, no interest can be levied through a notice of demand.

Counsel for the Revenue, however, made faint attempt to contend that even though the order of assessment may not specify charging of interest under the provisions of the IT Act, nevertheless if the computation sheet accompanying such an assessment order includes such demand, the notice for demand may still be valid. We would not like to express any opinion on such a contention since in the present case, no such facts have been presented before us. It was never argued before the Tribunal, nor any material is produced before us to hold that the computation sheet accompanying the assessment order provided for such interest. In absence of any factual matrix, we refrain from entertaining such a contention. In the result, question No. 2 is answered in the affirmative, that is, in favour of assessee and against the Revenue. Tax appeal is dismissed.