Commissioner of Income Tax vs India Meters Ltd.

N.V. Balasubramanian, J.—TC No. 436 of 1999 is a reference under the IT Act, 1961, and TC Nos. 35 and 36 of 1998, are references

made under Companies (Profits) Surtax Act, 1964.

We first take up the reference under the IT Act as the answer to the question referred therein will also govern the question referred in the

reference under the Companies (Profits) Surtax Act.

The question of law referred under the IT Act reads as under :

Whether, on the facts and circumstances of the case, the Tribunal was right in law in holding that the assessment had ''lost its foundation in view of

the order of a Division Bench of the High Court remitting the matter to the Single Judge for fresh disposal.

The facts are not in dispute. The assessee is a public limited company incorporated in the year 1963. The assessee-company incurred a huge

loss up to 30th Sept., 1974, and it was declared as a relief undertaking under the Tamil Nadu Relief Undertaking (Special Provision) Act, 1969,

and there was a lock-out also. The company had an accumulated loss of Rs. 362 lakhs as on 31st March, 1991, as against the paid-up share

capital of Rs. 74 lakhs and with a view to revive the company, a scheme for reduction of share capital u/s 101 of the Companies Act, 1956, as

well as a compromise or arrangement u/s 391 of the Companies Act, 1956, was arrived at. The parties to the compromise or arrangement were

the secured creditors most of whom were financial institutions, the unsecured creditors and the Industrial Reconstruction Corporation of India. The

scheme was to be effective and operative in accordance with the provisions of the Companies Act, 1956, under which a certified copy of the

order of the Court approving the scheme must be filed with the Registrar of Companies. It is seen that the scheme was approved by the majority of

the shareholders and the secured creditors and a learned Single Judge of this Court has also sanctioned the scheme by order dt. 16th Aug., 1983.

Some of the unsecured creditors raised objections against the order granting sanction to the scheme and filed an appeal before a Division Bench of

this Court and the Division Bench in OSA No. 215 of 1984, by judgment, dt. 26th Nov., 1991, reversed the judgment of the learned Single Judge

granting approval of the scheme and allowed the appeal preferred by the unsecured creditors. The Division Bench also remitted the matter to the

learned Single Judge for rehearing the matter. The Division Bench also opined that it is open to the learned Single Judge to call for a meeting of the

different classes of unsecured creditors for their consent to the scheme in accordance with law.

The AO was of the view that on the basis of the scheme sanctioned by the learned Single Judge of this Court certain sacrifices have been made

by all the creditors and invoking the provisions of Section 41(1) of the Act, he brought to tax a sum of Rs. 95,58,053 being the interest amount

sacrificed by the creditors and also a sum of Rs. 21,000 being the insurance, commitment charges, etc. sacrificed by the creditors. The AO also

levied tax on the sacrifice relating to suppliers and non-statutory dues amounting to Rs. 22,78,838. The order of the AO was under challenge in the

appeal before the CIT(A) who dismissed the appeal. The assessee took the matter in further appeal to the Tribunal.

The Tribunal considered the matter in the light of the judgment of a Division Bench of this Court in DSA No. 215 of 1984, dt. 26th Nov., 1991,

setting aside the judgment of the learned Single Judge granting sanction to the scheme. It found that in view of the judgment of the Division Bench

of this Court the scheme was not sanctioned and, therefore, no sacrifice was made by any of the creditors, and allowed the appeal preferred by

the assessee.

It is stated that as against the judgment of the Division Bench in OSA No. 215 of 1984, the respondent therein has filed a SLP before the

Supreme Court and the Supreme Court has granted the leave and granted stay of operation of the judgment of the Division Bench which means

that the matter could not be proceeded before the learned Single Judge. We are of the view that the scheme of compromise or arrangement

remains unapproved either in the case of secured creditors or in the case of unsecured creditors. Therefore, the question of assessment of the

sacrifices made by the creditors relating to interest, etc. does not arise. We, therefore, hold that the Tribunal was correct in holding that the action

of the AO in invoking Section 41(1) of the Act to tax the sacrifices made by the creditors has lost its foundation in view of judgment of the Division

Bench of this Court in OSA No. 215 of 1984, reversing the judgment of learned Judge who granted approval to the scheme. In other words, the

scheme has not come into force. We do not find any error or infirmity in the order of the Tribunal holding that Section 41 of the Act has no

application. Accordingly, we answer the question referred in TC No. 436 of 1999, in the affirmative, against the Revenue and in favour of the

assessee. No costs.

T.C.Nos. 35 and 36 of 1998

This is a reference under the Companies (Profits) Surtax Act, Pursuant to the directions of this Court in TCP Nos. 361 and 362 of 1996, dt. 5th

Aug., 1997, the Tribunal has stated a case and referred the following question of law :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in upholding the order of the first appellate authority cancelling

the surtax assessment orders for the asst. yrs. 1986-87 and 1987-88 ?

The Tribunal, on the basis of its order rendered in the Income Tax proceedings, in the assessee''s own case, upheld the order of the CIT(A)

holding that the assessee was not liable for any surtax under the Companies (Profits) Surtax Act. We have already held that in the light of the

decision of the Division Bench of this Court in OSA No. 215 of 1984 the scheme of compromise or arrangement has not come into effect. We

hold that since the assessments under the IT Act have lost its foundation, the assessee is not liable for surtax liability found, in the order of

assessment. We, therefore, hold that the Tribunal was right in upholding the order of the CIT(A) cancelling the relevant surtax assessments.

Accordingly, the question of the law is answered in the affirmative, against the Revenue and in favour of the assessee. No costs.