Coimbatore Premier Corporation (P.) Limited vs Commissioner of Income Tax

Janarthanam, J.—The assessee-company--Coimbatore Premier Corporation (Private) Limited, Coimbatore--had a manufacturing and a trading unit. In the manufacturing unit, the assessee-company was manufacturing motors, pump sets and allied electrical products. In the trading unit, apart from selling items manufactured by the assessee-company, it was also selling goods manufactured by others.

On April 21, 1977, the manufacturing unit of the assessee had been closed down and as a consequence, the assessee-company had to pay to the workers an amount of Rs. 1,93,495 towards closure compensation and Rs. 67,668 towards notice pay as per the award u/s 25FFF of the Industrial Disputes Act, 1947, dated September 30, 1978, of the Industrial Tribunal, Madras.

In the original assessment, the Income Tax Officer allowed the claim of the assessee for the deduction of the aforesaid amounts as revenue expenditure.

Thereafter, the Commissioner of Income Tax started revisionary proceedings u/s 263 of the Income Tax Act, 1961, because in his view, such payments were not admissible as revenue expenditure. The Commissioner of Income Tax, however, held that the expenditure pertaining to the discontinued business being of a capital nature could not be allowed. The Commissioner of Income Tax, accordingly, directed the Income Tax Officer to recompute the income of the assessee.

On appeal by the assessee-company, the Income Tax Appellate Tribunal agreed with the Commissioner of Income Tax that the manufacturing unit of the assessee-company had been closed down and not temporarily suspended as contended by the assessee, that the expenditure on compensation related to the closure of the manufacturing unit and, as such, the same was of capital nature and, hence, not allowable as revenue expenditure. In coming to this conclusion, the Tribunal relied upon Binani Printers (P.) Ltd. Vs. Commissioner of Income Tax, and Commissioner of Income Tax, Kerala Vs. Gemini Cashew Sales Corporation, Quilon, . The Tribunal, accordingly, confirmed the order of the Commissioner of Income Tax.

It is on these facts, the question of law, as below, is referred to this court for its opinion u/s 256(1) of the Income Tax Act, 1961 :

"Whether, on the facts and in the circumstances, of the case, the Income Tax Appellate Tribunal has rightly held that the compensation paid by the assessee-company to its workers pursuant to the award dated September 30, 1978, of the Industrial Tribunal u/s 25FFF of the Industrial Disputes Act, 1947, is not allowable as revenue expenditure ?"

Arguments of Mrs. Aparna Nandakumar, learned counsel representing Mr. R. Venkataraman, learned counsel appearing for the applicant, and of Mr. R. Sivaraman, learned counsel representing Mr. C. V. Rajan, learned junior standing counsel, representing the Revenue, were heard.

It is not as if the question as stated above, as arising for consideration in the instant case, did not at all arise at any anterior point of time before a Division Bench of this court and the plain fact is, such a question arose for consideration in a Division Bench decision of this court in the case of Venkatesa Colour Works Vs. Commissioner of Income Tax, .

The facts of that case may briefly be referred to here for a better appreciation of the question involved therein.

The assessee-firm decided to close its factory with effect from April 10, 1967, and, consequently, an agreement was entered into on April 7, 1967, between the management and the workers under which the compensation payable to the workmen was determined. The factory was, however, not closed on April 10, 1967, but actually closed only on July 15, 1967, and the payments to the workers were made thereafter. The claim of the assessees to deduct the payments made to the workers in its assessment for 1967-68, relevant for the year ended April 13, 1967, was rejected by the Departmental authorities and the Tribunal.

On a reference to this court, at the instance of the assessee, this court held that the scheme of the relevant Section 25FFF of the Industrial Disputes Act, 1947, makes it clear that the amount was payable only on the closure of the business and hence the closure of the business and the accrual or arising of the liability to pay compensation are concurrent and, therefore, from the point of view of time, one cannot be separated from the other. Hence, the compensation payable u/s 25FFF cannot be said to be an expenditure incurred by the assessee for carrying on the business or ah expenditure laid out wholly and exclusively for the purpose of the business. In fact, it is an expenditure incurred by the assessee for the closing" down of his business. Accordingly, the amount in question cannot be allowed as a deduction.

This court in arriving at the conclusion followed the decision of the Supreme Court in Commissioner of Income Tax, Kerala Vs. Gemini Cashew Sales Corporation, Quilon, .

It goes without saying, in the face of the decision cited above, that the Income Tax Appellate Tribunal has rightly held that the compensation paid by the assessee-company to its workers pursuant to the award dated September 30, 1978, of the Industrial Tribunal u/s 25FFF of the Industrial Disputes Act, 1947, is not allowable as a revenue expenditure. The point is answered accordingly.

The tax case is thus disposed of. There shall, however, be no order as to costs, on the facts and in the circumstances of the case.