K. P. BHARGAVA vs COMMISSIONER OF Income Tax, U. P.

MACHANDA J. - This is a case stated u/s 66(1) of the Income Tax Act, 1922. The question referred is :

"Whether the surplus of Rs. 37,385 arising from the sale of plant and machinery of an ice factory is chargeable to Income Tax u/s 10(2) (vii) of the Income Tax Act as deemed income of the assessee ?"

The finding of fact given by the tribunal is that the business was not carried on during the previous year and this finding of fact has been accepted by the revenue. The question referred now stands concluded by a decision of the supreme Court in Commissioner of Income Tax v. Ajax Products Ltd., where it had been laid down that, notwithstanding the second proviso to section 10(2) (vii) as amended in 1949, the profit from the sale of the assets could not be taxed because the proviso did not warrant the assumption of the legal fiction that during the calendar year when the sale took place the company should be deemed to be carrying on business.

The question is, accordingly, answered in the negative and against the department. The department will pay the costs of this reference, which we assess at Rs. 200. Counsels fee is also assessed at Rs. 200.

Question answered in the negative.