Commissioner of Income Tax vs Sambandam Spinning Mills Private Ltd.

K. Raviraja Pandian, J.—At the instance of the Revenue, in respect of the assessment year 1987-88, the Tribunal referred the following

question for the opinion of this court. The referred question goes as follows :

Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law and had valid materials to hold that medical

expenditure incurred in connection with by-pass surgery of the managing director and also the travelling expenses in this connection incurred by the

director and managing director''s wife were to be treated as business expenses allowable in the hands of the assessee-company ?

The assessee claimed the medical and travelling expenses incurred by the assessee-company for providing medical aid to its managing director

in the United States of America in a sum of Rs. 5,34,655 as a revenue deduction treating the expenditure as expended solely for business

considerations. Likewise the air fare of the managing director''s wife and another director, who accompanied the managing director was also

claimed as medical expenses of the managing director. The said claim was negatived by the Assessing Officer on the ground that the medical

expenses incurred by the assessee for the by-pass surgery of the managing director was purely a personal expense. The Assessing Officer was

further of the opinion that even if the expenses were treated as perquisites, they should be regarded as part of salary for the purpose of

disallowance u/s 40(c) of the Income Tax Act. The view of the Assessing Officer was confirmed by the Commissioner of Income Tax on appeal

by the assessee.

However, the Tribunal, on further appeal, following the decision of the Madhya Pradesh High Court in the case of Commissioner of Income Tax

Vs. Steel Ingots Pvt. Ltd., and having found that the managing director of the assessee-company on whom the expenses were incurred is the

founding source for the development of the assessee-company which started with a capacity of 2,940 spindles had grown to the extent of about

25,000 spindles and further increase of the spindle capacity was also proposed and taking into consideration the hard and untiring efforts of the

managing director, the board of directors felt that the services of the managing director were essential for the assessee-company and passed a

resolution to bear the medical as well as travelling expenses of the managing director, held that the claim of the assessee was justified and allowed

the same. Not satisfied with the order of the Appellate Tribunal, the above reference has been made at the instance of the Revenue.

Learned counsel for the Revenue, Mrs. Pushya Sitaraman, has contended that merely because a resolution has been passed by the board of

directors to incur the medical expenses of the managing director, de hors any such contract to that effect, they would not by itself be regarded as

an expenditure laid out for business. This court on identical issue in the case of Commissioner of Income Tax Vs. Tiam House Service Ltd., has

held in favour of the Revenue, wherein also Commissioner of Income Tax Vs. Steel Ingots Pvt. Ltd., on which reliance has been placed by the

Tribunal has been considered and this court has held in the said case that there is no reference to the decision of the Constitution Bench of the

Supreme Court in the case of Gordon Woodroffee Leather Manufacturing Co. Vs. The Commissioner of Income Tax, Madras, , which laid down

certain tests for deciding the admissibility or otherwise of expenditure of present nature and held that Commissioner of Income Tax Vs. Steel

Ingots Pvt. Ltd., was of no assistance to the issue decided in that case.

On the other hand, learned counsel appearing for the assessee has submitted that in the light of the untiring efforts of the managing director put in

for the development of the assessee-company, the board of directors resolved to incur the medical expenses. The services of the managing

director are essential for the development of the company. Hence, the order under reference requires no interference. He placed reliance on

Commissioner of Income Tax Vs. Steel Ingots Pvt. Ltd., referred to supra.

In the case of Commissioner of Income Tax Vs. Tiam House Service Ltd., , the facts are identical. In that case also, the assessee-company, the

Tiam House Service Limited, purchased air tickets of Sri A. M. M. Arunachalam and his wife for their travel to the U. K. and purchased demand

drafts and travellers cheques in foreign currency for Sri Arunachalam''s treatment and the living expenses of Sri Arunachalam, his wife and a

relative, who was also a director of the assessee-company, in the U. K., which trip was undertaken for a by-pass surgery for Sri Arunachalam,

The amount so spent was not an amount which the company was required to spend under the terms of the contract of employment of Sri

Arunachalam with the company. This court after taking into consideration the terms of employment and also taking into account the resolution

passed by the board of directors resolving to bear the entire expenditure for the by-pass surgery by the assessee-company and after taking into

consideration the test evolved by the Constitution Bench of the Supreme Court in the case of Gordon Woodroffee Leather Manufacturing Co. Vs.

The Commissioner of Income Tax, Madras, as to whether the payment was made as a matter of practice, which affected the quantum of salary or

there was an expectation by the employee of getting a gratuity or the sum of money was expended on the ground of commercial expediency and in

order indirectly to facilitate the carrying on of the business of the assessee, found that there was nothing on record to show that Sri Arunachalam

had accepted a low salary in expectation of the benefit of the one conferred on him, his wife and relative, and also having found that there is nothing

on record to show the company had a scheme of meeting the costs without any limit of its employees or advisers abroad and meeting the costs of

the travel and stay of their relatives as well, held that the payment made was not one which had any link with the test evolved in the case of Gordon

Woodroffee Leather Manufacturing Co. Vs. The Commissioner of Income Tax, Madras, and the payment was clearly in the nature of gratuitous

payment voluntarily made in appreciation of the service which the managing director had rendered to the assessee in the past and ultimately found

that the order of the Tribunal allowing the expenses as business expense is not correct. There is absolutely no variance in the facts of the present

case to that of Commissioner of Income Tax Vs. Tiam House Service Ltd., .

This court in the case of Rane (Madras) Ltd. Vs. The Commissioner of Income Tax, , while answering the question that the reimbursement of

the medical expenses made to the directors/divisional managers/secretary of the company constitutes benefit or amenity to them and, hence, the

amount given as reimbursement had to be taken into account for computing ceiling u/s 40(c) or Section 40A(5) of the Income Tax Act, has

answered the question in favour of the Revenue and against the assessee by referring to the earlier judgment of this court in Sundaram Industries

Ltd. Vs. Commissioner of Income Tax, . The same is the view taken by this court in the case of Ennore Foundries Ltd. Vs. Commissioner of

Income Tax, , wherein also this court held that the reimbursement of medical expenses would constitute benefit or amenity to the director and is

required to be taken into account for computing the ceiling limit u/s 40(c) of the Income Tax Act, 1961, by referring to the earlier judgment in

Sundaram Industries Ltd. Vs. Commissioner of Income Tax, .

The decision relied on by the Tribunal for granting the relief in favour of the assessee on which reliance has been placed by learned counsel for

the assessee has been considered by this court in Commissioner of Income Tax Vs. Tiam House Service Ltd., and held that the said decision has

not taken into consideration the test laid down by the Constitution Bench judgment of the Supreme Court in Gordon Woodroffee Leather

Manufacturing Co. Vs. The Commissioner of Income Tax, Madras, for granting the relief as sought for and opined that the decision was not of any

assistance to decide the issue.

On the facts of the present case, it is clear that none of the tests laid down by the Constitution Bench judgment in Gordon Woodroffee Leather

Manufacturing Co. Vs. The Commissioner of Income Tax, Madras, that the payment had been made as a matter of practice, which affected the

quantum of salary, that there was an expectation by the employee of getting the gratuity and that the sum of money was expended on the ground of

commercial expediency and in order indirectly to facilitate the carrying on of the business of the assessee, if applied to the facts of the present case,

we are unable to hold that any one of the tests have been satisfied. There is no material to prove that the payment made was one which had any

link with the quantum of salary or other benefits to the managing director. As a matter of fact a specific finding has been recorded by the

Commissioner of Income Tax (Appeals) that the amount was paid outside its contractual obligation at paragraph 6 of its order. It is not the case of

the assessee also that the managing director had any expectation of getting the amount from the assessee for medical treatment. Hence, the

payment so made cannot be regarded as having been made on the ground of commercial expediency, in order indirectly to facilitate the carrying on

of the business of the assessee. The gratuitous payment like the one made by the assessee cannot be regarded as a matter of commercial

expediency as there is nothing on record to show that the managing director would have withheld his services if such payment has not been made

and making such payment was necessary or expedient in order to retain his service. We are of the considered view that the reasoning given in

Commissioner of Income Tax Vs. Tiam House Service Ltd., would apply to this case in all its force and the decision in Commissioner of Income

Tax Vs. Steel Ingots Pvt. Ltd., would not further the case on hand.

ence, we are of the view that the finding of the Tribunal that the expenditure incurred on medical expenses and travelling expenses for the

purpose of bypass surgery of the managing director in the United States of America is a business expenditure is erroneous in law. Therefore, the

question is answered in the negative in favour of the Revenue and against the assessee.