Barwood Estate vs State of Tamil Nadu

Thanikkachalam, J.—The assessee is the petitioner herein. M/s Barwood Estate Plantations Pvt. Ltd. is one of the constituents of Barwood

Estate which carries on the business of plantation with a common management with regard to the lands belonging to (1) Hariprasad, Coonoor, (2)

M/s Gudalur Industrial & Agricultural Enterprises, Gudalur, and (3) M/s Barwood Plantations Pvt. Ltd., Gudalur. The Agrl. ITO has computed the

total income of the Barwood Estate and allocated them in the ratio of the shares in the Barwood Estate. The shares allocated to Barwood

Plantations Pvt. Ltd. has been assessed by the Agrl. ITO at the appropriate rate of 65 per cent. It is the contention of the assessee in Barwood

Estate that the status of association of individuals is wrong and status of tenants-in-common only should apply. When co-owners of land run the

estate with a common unit of management and derive income, it becomes an assessable entity since there is volition among the parties to join

together and derive income by common enterprises. Therefore, the Agrl. ITO came to the conclusion that the assessee should be assessed as

association of individuals. On appeal, the AAC confirmed the order passed by the Agrl. ITO in determining the status of the assessee as

association of individuals. On further appeal, the Tribunal confirmed the order passed by the AAC in the matter of confirming the status of the

assessee as that of association of individuals.

Before us, learned counsel for the assessee submitted that the assessee should be assessed as co-owners by treating them as tenants-in-

common.

A similar issue came up for consideration before this Court in the case of the same assessee in State of Tamil Nadu vs. Tvl. Barwood Estate (order

dt. 11th Sept., 1991, in Tax Case No. 427 of 1979), wherein this Court held that all the assessees will have to be assessed as co-shares. In view

of the abovesaid order of this Court, rendered in the case of the same assessee for the earlier assessment year, we also hold that the constituents of

the assessee should be assessed as co-sharers instead of association of individuals.

The next point in this revision relates to the claim of depreciation of Rs. 4,250. According to the Agrl. ITO, it relates to initial depreciation,

which is not allowable under the Rules. Hence, it was disallowed. On appeal, the AAC confirmed the order passed by the Agrl. ITO. So also on

further appeal, the Tribunal confirmed the order passed by the AAC. Learned counsel for the assessee submitted that the authorities below were

not correct in disallowing the additional depreciation, as claimed by the assessee.

Learned Addl. Government Pleader (Taxes) submitted that in view of the fact that r. 4(2) of the Tamil Nadu Agrl. IT Rules allowed initial

depreciation up to the end of 1959, the assessee is not entitled to deduction of initial depreciation. Both the ITO as well as the AAC, characterised

the depreciation claimed by the assessee as initial depreciation. Since the depreciation claimed was initial depreciation, in view of the fact that r.

4(2) of the Tamil Nadu Agrl. IT Rules allowed initial depreciation up to the end of 1959, for the assessment year under consideration, it is not

possible for the assessee to claim initial depreciation. Further, learned counsel for the assessee submitted that time should be granted to verify what

is the nature of depreciation claimed by the assessee before the assessing authority. We consider that such request cannot be acceded to, because

the ITO as well as the AAC proceeded on the basis that the depreciation claimed by the assessee was initial depreciation. While so, this Court

cannot take a view other than what has taken by the authorities below, in so far as the nature of depreciation claimed by the assessee is concerned,

Accordingly, the revision is allowed in part. No costs.