Commissioner of Income Tax vs Bison Knitting Company

Thanikkachalam, J.—At the instance of the Department, the Tribunal referred the following two questions for the opinion of this Court under

s. 256(1) of the IT Act, 1961 :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in cancelling the order under s. 263 of the CIT on the ground

that no prejudice had been caused to the interest of the Revenue by the order of the ITO, even though the ITO had allowed depreciation on the

entire plant and machinery at a uniform rate of 15 per cent ?

(2) Whether, on the facts and in the circumstances of the case, the views taken by the Tribunal that the capital gains that would arise on the transfer

of the business by the old firm to the individual Smt. P. S. Seethalakshmi and again on the transfer of the proprietary business to the assessee-firm

would be more than the increase in the revenue that might arise by the adoption of the written down value of the machineries as the cost of the

same in the hands of the assessee-firm, would be relevant, to decide the issue as to whether any prejudice has been caused to the interest of the

Revenue by the order of the ITO ?

The assessee is a firm engaged in the manufacture and sale of hosiery articles. It filed a return for the asst. yr. 1976-77 on 23rd July, 1976

admitting an income of Rs. 88,169. In arriving at the above income, the assessee had claimed depreciation of Rs. 40,671, i.e., at 15 per cent on

Rs. 2,71,138. The ITO while completing the assessment, allowed the assessee''s claim as above. Later on the CIT, while scrutinising the said

order, found that the sum of Rs. 2,71,138 represented the book value of the machineries as taken over by the assessee from the predecessor-

owner and was not its written down value, which alone should have been adopted as cost for depreciation purposes.

Acting under s. 263 of the IT Act, the CIT gave an opportunity to the assessee asking it to show cause why he should not set aside the ITO''s

order and direct the latter to make a fresh assessment. The assessee stated that there was a firm which was in existence upto 31st March, 1975

which owned these machineries originally, that on 1st April, 1975 the partnership concern came to an end and the business was taken over by one

Smt. P. S. Seethalakshmi as proprietary concern, and w.e.f. 1st May, 1975 the said proprietary concern became a partnership concern. It was

further stated that depreciation in respect of machineries was claimed on the sum of Rs. 2,71,138 which was the cost of machineries to the firm. It

was, therefore, argued that the depreciation as claimed for by the assessee and allowed by the ITO was correct and hence, the assessment order

need not be set aside.

The CIT, after considering all the facts of the case, set aside the assessment order made by the ITO and directed him to make a fresh

assessment having in view the change in the constitution of the firm, the addition alleged to have been made to the machinery account, the profits

under s. 41(2) in the hands of the earlier firm, etc. Thereupon, the assessee preferred appeal to the Tribunal.

The Tribunal held that when the earlier partnership concern came to an end and the business was taken over as a proprietary concern by Smt.

Seethalakshmi, it amounted to sale and, hence the capital gains arising out of that transfer was liable to tax. Similarly, when the proprietary business

once again became a partnership concern, there also was scope for chargeability to capital gains tax and, therefore, the tax on capital gains on

either of these transactions or on both would be much more than the increase in revenue that might arise by the adoption of the written down value

in the hands of the old firm even if that be permitted as the basis of the cost in the hands of the assessee firm. The Tribunal, therefore, held that

there was no prejudice to the Revenue from the order of the ITO and the order of the CIT deserved to be cancelled.

We have heard the learned junior standing counsel appearing for the Department, who contended that the Tribunal was not correct in setting

aside the order passed by the CIT under s. 263 of the Act. According to the learned standing counsel, the depreciation ought to have been given in

the present case on the written down value of the machineries, since there was change in the constitution of the firm. The learned counsel also drew

our attention to s. 187(2) of the Act in order to elucidate the meaning of the words ""change in the constitution of the firm"". Ultimately, the learned

standing counsel contended that the Tribunal was not correct in setting aside the order passed by the CIT under s. 263 of the Act.

We have also heard the learned counsel appearing for the assessee, who supported the order passed by the Tribunal. According to the learned

counsel appearing on behalf of the assessee, inasmuch as there is no continuity of the old firm, it cannot be said that there is change in the

constitution of the new firm. It was, therefore, submitted that the Tribunal was correct in setting aside the order passed by the CIT under s. 263 of

the Act.

The fact remains that there was a partnership firm in existence, in which Smt. P. S. Seethalakshmi, wife of late P. Subramaniam was the

managing partner. That partnership firm came to an end. Smt. P. S. Seethalakshmi was looking after the concern as a proprietary concern between

1st April, 1975 and 30th April, 1975. Thereafter, a partnership firm was constituted, which is the assessee herein. The assessee-firm came into

existence on 1st May, 1975. The sum of Rs. 2,71,138 on which depreciation is claimed by the firm represented the book value of these assets in

the hands of the assessee-firm. If there is a change in the constitution of the firm, the depreciation can be claimed only on the written down value of

the assets of the firm. If there is no change in the firm, depreciation can be claimed either on the book value or on the market value of the

machineries of the firm. In the present case, admittedly after the original firm came to an end, the concern was looked after by Smt. Seethalakshmi

as a proprietary concern between 1st April, 1975 and 30th April, 1975. The new partnership firm, which is an assessee herein, came into

existence from 1st May, 1975. There is no connection between the assessee and the erstwhile firm in which Smt. Seethalakshmi was the managing

partner. Therefore, there is no change in the constitution of the assessee-firm. In such a case, the assessee is entitled to claim depreciation on the

book value in the present case. The authorities below were not correct on the facts arising in this case to say that there is a change in the

constitution of the assessee-firm. Since this is the fact, which we have ascertained, we consider that the order passed by the Tribunal in setting

aside the order passed by the CIT under s. 263 of the Act is in order.

The question as framed and referred to us by the Department do not reflect the two issues arising in this case. Therefore, we reframe the

question as under :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in cancelling the order under s. 263 of the IT Act, 1961 passed

by the CIT ?

In view of the foregoing reasons, we answer the question in the affirmative and against the Department. There will be no order as to costs.