K. Ramasamy vs Commissioner of Income Tax

R. Jayasimha Babu, J.—The question referred to us at the instance of the assessee is, as to whether the Tribunal was right in law in holding

that the compensation of Rs. 1,00,000 received by the applicants-assessees from Sree Annapoorna Gowrishankar Hotels P. Ltd. during the

previous year ended March 31, 1986, relevant to the assessment year 1986-87 constituted a revenue receipt assessable as income of the

applicants.

The assessees were partners in the firm, viz., K. Damodaraswamy Naidu and Brothers, which firm was carrying on business of running a chain

of hotels under the name Annapoorna and Gowrishankar in the city of Coimbatore. On July 5, 1984, the brothers formed a new company, viz., Sri

Annapoorna Gowrishankar Hotels P. Limited. The business of the hotel was leased to the newly formed company on July 16, 1984, for a yearly

rent exceeding Rs. 40 lakhs. On the same day, the company also entered into an agreement with the four brothers and it was styled as a deed of

compensation under which the company agreed to pay a further sum of Rs. 20 lakhs payable in five equal instalments to the four brothers as

consideration for their promise not to carry on the business of running hotels individually or in association with others in or around Coimbatore for a

period of five years. The four brothers to whom compensation was to be paid were also the shareholders and directors of the newly formed

company. On behalf of the company, one of the brothers signed the agreement as a director.

The claim by the brothers that the amount paid to them under the deed of compensation is a capital receipt, and not a revenue receipt did not

find favour with the Assessing Officer, Commissioner, as also the Tribunal, all of whom took the view that the totality of the circumstances would

show that the payment of so called compensation was in fact additional payment made to the four brothers by the company which they owned and

controlled and which company continued to carry on the very business which had hither to been carried on by the four brothers as partners of the

firm.

Learned counsel for the assessees pointed out that the Tribunal has held that the company is a genuine legal entity, and that the lease between

the firm and the company is also genuine. It also further held that the deed of compensation was a genuine transaction, and that the consideration

for the payment made by the company to the brothers was real. Counsel also submitted that the Tribunal should not have after so holding tried to

pierce the veil of the company with a view to ascertain as to who the shareholders and directors were. Counsel submitted that the company had

entered into that agreement with a view to protect itself from possible future competition from one or more of the brothers who had run these

hotels earlier as partners of the firm, and that the payment so made was a payment warranted by genuine business considerations.

The assessees in these cases are partners in the firm which owned the buildings, equipment and also ran the hotels Annapoorna and

Gowrishankar. Those same brothers floated a new company in which all of them were shareholders and all of whom together controlled the

company and all of whom as directors also managed the company. Consequent to the lease entered into between the firm and the company, the

company became entitled to run the business of the hotel, the ownership of the buildings and the equipment being retained by the firm. Despite the

formation of the company and that agreement, the persons who ran the business in reality were the same. Instead of running the business of the

hotels as partners of the firm, those same persons controlled and directed the hotel business as shareholders and directors of the company. The

participation of the brothers in the running of the hotel business continued even after the formation of the company. The position of the brothers,

therefore, did not change in substance after the company was formed and the company was given a right to run the business.

For the purpose of deciding the true character of the payment made by the company to the brothers, one must take note of the aforementioned

facts. Having regard to the totality of the circumstances, piercing the veil of the company was a permissible exercise which the Tribunal undertook.

It is well settled that the formation of a company and registration under the Companies Act does not preclude the lifting of the veil, particularly,

where matters of taxation are concerned, if the circumstances of the case so warrant.

The finding that the payment made by the company to these brothers is in the nature of revenue receipt in the hands of the brothers, would not

negate the separate juristic existence of the company. The company continues to remain a legal entity with a right to hold property, to contract, etc.

The true character of the payment made by it to these brothers who are shareholders and directors and who as partners of the firm own the

buildings and the equipment used by the company for running the hotel, has to be judged by looking at the reality after removing or piercing the veil

of the company, as the circumstances of the case justify such an exercise. The purpose of the deed of compensation in reality was only to screen

the payment made under that deed from liability to Income Tax in the hands of the assessee.

The Supreme Court in the case of Juggi Lal Kamlapat Vs. Commissioner of Income Tax, U.P., held that in cases where the same persons

entered into transactions though by introducing a corporate personality into some of those transactions, the Income Tax authorities are entitled to

pierce the veil of the corporate personality and look at the reality of the transaction. The court in that case observed (page 710) :

It is true that from juristic point of view the company is a legal personality entirely distinct from its members and the company is capable of

enjoying rights and being subjected to duties which are not the same as those enjoyed or borne by its members. But in certain exceptional cases

the court is entitled to lift the veil of the corporate entity and to pay regard to the economic realities behind the legal facade.

Our answer to the question referred is, therefore, in favour of the Revenue, and against the assessee.