AI Structured Summary
Not yet generated for this judgment
Judgment
Thanikkachalam, J.—At the instance of the assessee, the Tribunal referred the following questions for the opinion of this Court under s.
256(2) of the IT Act, 1961 :
Whether, on the facts and in the circumstances of the case, interest on unpaid purchase price received as part of consideration of sale is not
''any profit or gains'' arising on transfer of a capital asset within the meaning of s. 45 of the IT Act, 1961 ?
Whether, on the facts and circumstances of the case, the Tribunal was right in law in holding that the unpaid sale consideration was nothing but a
loan and the interest accruing thereon was on money lent by the assessee ?
Whether the Tribunal was right in law in rejecting the contention of the assessee that the receipt of Rs. 1,65,596 should be treated as capital
receipt as it was in the nature of damages or moneys withheld between the date of sale and date of payment of full consideration ?
The assessee is a registered partnership firm and it sold a tea estate together with a building thereon and machineries on 15th June, 1977 to M/s
R. M. T. Natesa Pillay & Co. and the consideration for sale was Rs. 34,80,000 or Rs. 35,00,000. As per the sale deed, the applicant received a
consideration of Rs. 25,00,000 during the year ended 31st March, 1978 and the balance consideration of Rs. 10,00,000 was agreed to be paid
along with interest thereon at 18 per cent per annum from 1st June, 1977 till the date of settlement of the outstanding amount. During the year
ended with 31st March, 1979, relevant for the asst. yr. 1979-80, the applicant received a sum of Rs. 1,65,596.62 from the said M/s R. M. T.
Natesa Pillay & Co. This sum was part of the consideration for sale of estate, which took place on 15th May, 1977 and as it was in the nature of
compensation for deferred payment, it was treated as capital receipt by the applicant. In the books of account, the said amount was first taken into
the account of M/s R. M. T. Natesa Pillay & Co. from which it was transferred to the ""capital gain account"" and subsequently apportioned among
the partners, as share of capital gains as per the partnership deed dt. 1st April, 1974, which was operative at the time of sale on 15th June, 1977
as the right to the consideration of sale arose in that year and it had accrued to each partner then as per the sharing ratio of the deed dt. 15th June,
1977.
For the asst. yr. 1979-80, the assessee submitted a return declaring a total income of Rs. 42,460 being the income as per P&L a/c pertaining to
the trading of that year. The ITO noticed that the receipt of Rs. 1,65,546 had not been credited to the interest account, but had been adjusted to
the partners'' respective accounts. He rejected the claim of the assessee that, as the said sum was referable to deferred payment of the sale price, it
was part of the consideration and hence, not assessable as revenue receipt. However, the officer took the view that the entire sum of Rs.
1,65,596.62 received represented the interest and hence, would have to be brought to tax under other sources. The ITO passed a draft
assessment order dt. 18th March, 1982 under s. 144B of the IT Act, 1961 (hereinafter referred to as ""the Act""), proposing to treat the applicant
as an unregistered firm and proposing to tax as interest under other sources the entire sum of Rs. 1,65,596.62. As the applicant objected to the
same, the draft assessment was referred to the IAC of IT before whom the applicant contended that the said sum being interest paid by the
purchaser of the estate from the partnership, as per cl. 1(c) of the deed of sale dt. 15th June, 1977 was a capital receipt and not a revenue receipt.
According to the assessee, the consideration stipulated in the said cl. 1(c) of the sale deed, namely, Rs. 10,00,000, plus interest at 18 per cent per
annum from 1st June, 1977 was an integrated amount and as such, the interest was part and parcel of the sale consideration, as evident from the
recital thereon and, therefore, it was a capital receipt. The IAC, however, rejected the contentions of the assessee and approved the draft
proposal of the ITO and considered the interest as revenue in nature.
On appeal by the assessee, the CIT(A) confirmed the view taken by the AO. On further appeal to the Tribunal, the Tribunal held as follows :
(1) The said receipt was nothing other than interest on the non-paid amount of sale price and, therefore, it could not be taken as cost price of the
tea estate sold;
(2) The said receipt was (sic-Mot) at all the subject-matter of s. 45 of the Act, as it could not be taken as ""profits and gains"" arising from the
transfer of a capital asset;
(3) No sooner than the delivery of possession is made by the seller to the purchaser and the purchaser has taken it, the sale is complete and if any
part of the sale amount, as agreed, is not paid, then the purchasers'' non-payment is nothing else other than a loan by the seller to the purchaser;
(4) Therefore, the interest payable to the seller for lending the money which the purchaser failed to pay, as he was required to pay, was to be taxed
as revenue receipt;
(5) The purchaser of tea estate being the debtor, the interest amount in dispute was nothing else than compensation for the use of the moneys of the
assessee.
Accordingly, the Tribunal accepted the view taken by the authorities below and dismissed the appeal filed by the assessee.
Before this Court, the learned counsel appearing for the assessee submitted that the said interest of Rs. 1,65,596 should have been treated as
capital receipt, as it was in the nature of damages for the money withheld between the date of sale and the date of payment of the balance sale
consideration. Alternatively it is contended that the said receipt was to be taxed as capital gains, as it was in the nature of ""any profit and gains
arising from transfer assessable under s. 45 of the IT Act, 1961, as the payment was for unpaid purchase price stipulated in the sale deed and as it
was the act of transfer, which gave rise to the said receipt. The assessee stressed the word ""any"" occurring in the words ""any profit and gains"" in s.
45 and contended that the word ""any"" would take in its fold the sum of Rs. 1,65,596 which was receivable by virtue of the sale of a capital asset.
The learned counsel for the assessee further submitted that the consideration stipulated in the sale deed in cl. 1(c), namely, Rs. 10,00,000 plus
interest at 18 per cent per annum from 1st April, 1977 was an inseparable one and the interest was part and parcel of the consideration of sale
price, as evident from the recital thereon and therefore, it was capital receipt.
On the other hand, the learned junior standing counsel for the Department submitted that payment of interest was not part of sale consideration
and the sale consideration as recited in the sale deed does not include interest payment and it is outside the sale consideration and, therefore, it
cannot be clubbed with the sale consideration, so as to say that the interest is also capital in nature. Therefore, according to the learned standing
counsel, interest was not the subject-matter of s. 45 of the Act, as it could not be taken as profits and gains arising from the transfer of capital
asset, and therefore, the payment of interest is revenue in nature and assessable as revenue receipt.
We have heard the learned counsel for the assessee as well as the learned standing counsel for the Department. In order to support the
contentions put forward by the learned standing counsel, reliance has been placed upon the decision of the Bombay High Court in Commissioner
of Income Tax, Bombay Vs. Vishnudayal Dwarkadas, . According to the facts arising in that case, in pursuance of an agreement to sell concluded
on 1st May, 1958, the assessee executed a sale deed for sale of certain agricultural properties to one R, on 25th January, 1959. The assessee who
was the vendor, had given possession of the agricultural properties to the vendee, and thereafter, as agent of the vendee, he carried on agricultural
operations on the land on behalf of the vendee, until the date of execution of the sale deed. Under the sale deed, the assessee received the full
price, he also received interest at the rate of 6-3/4 per cent from 1st May, 1958 on the sale price till the date of payment. Certain movables were
also sold under the agreement and for the said movables, a sum of Rs. 53,185.66 was received. By way of interest, on aggregate amount of Rs.
15,083 was received by the assessee from the vendee. In the proceedings for the asst. yr. 1960-61, the assessee claimed that the sum of Rs.
15,083 was part of the sale consideration and not taxable. On a reference, the Bombay High Court held on the facts, that under the agreement
between the parties, the entire price, both for the movable and immovable properties agreed to be sold, was to be paid to the assessee by the
vendor on 1st May, 1958, and since the purchaser was unable to pay the same on that date and paid it on the execution of the sale deed on 25th
January, 1959, the sum of Rs. 15,083 was paid by way of interest and this amount was not part of the purchase price but was a payment by way
of interest and constituted a revenue receipt in the hands of the assessee.
The learned counsel for the assessee submitted that the facts arising in the above said decision are different from the facts arising in the present
case. The learned counsel for the assessee submitted that according to the facts of the said case, interest was paid for the period between the
execution of the sale agreement and the execution of the sale deed, but in the present case, interest was paid as per a clause contained in the sale
deed itself on the balance of the unpaid purchase money. Therefore, the abovesaid decision is distinguishable on facts. It has to be seen that when
the interest was paid prior to the execution of the sale deed, and hence cannot be considered as part of the sale consideration. In the present case,
inasmuch as the interest was paid outside the sale deed, especially after the registration of the sale deed, interest amount does not form part of the
sale consideration and therefore, not capital in nature.
Yet another decision relied upon by the learned junior standing counsel is Commissioner of Income Tax, Bombay City I Vs. Union Land and
Building Society Pvt. Ltd. [1972] 83 I.T.R. (Sh. N.) 1, . According to the facts of that case, the assessee-company doing the business of
construction of bungalows, constructed and sold seven bungalows to various parties, in the Income Tax year relevant to the asst. yr. 1957-58, for
Rs. 6,62,218 and received Rs. 5,29,350 leaving a balance of Rs. 1,38,868. On and from 1st April, 1956, the assessee-company changed over
from the cash system of accounting to the mercantile system. The assessee contended that the amount of Rs. 1,38,868 was not receivable in the
accounting year but only at future dates and, therefore, could not be included in the assessment year and alternatively only that part of the amount
should be included as represented the then realisable value computed on an accrual basis.
In the books of accounts, the assessee-company continued to credit itself the amount of interest due on the unpaid accounts of the value price
consequent upon the purchasers being put in possession prior to the date of actual conveyance. On a reference, the Bombay High Court held that,
if the assessee is held to be the owners of the bungalows until the sale deeds were actually executed on 28th August, 1956, then the interest
credited to the interest account in respect of the various purchasers who had not paid the full consideration was legitimately due to the assessee
and could not be excluded from the income of the assessee and that the assessee was entitled to charge the interest and could, therefore, be taxed
on the amount.
Thus, considering the facts of the present case in the light of the judicial pronouncements cited supra, we hold that the Tribunal was correct in
coming to the conclusion that the interest received was nothing other than interest on the non-paid amount of sale price and, therefore, it could not
be taken as cost price of the tea estates sold, that the said receipt was not at all the subject matter of s. 45 of the Act, as it could not be taken as
profits and gains"" arising from the transfer of a capital asset and that no sooner than the delivery of possession is made by the seller to the
purchaser and the purchaser has taken it, the sale is complete and if any part of the sale amount as agreed to is not paid, then the purchaser'' non-
payment is nothing else other than a loan by the seller to the purchaser. Therefore, the Tribunal concluded that the interest paid to the seller is
revenue in nature. Accordingly we answer question No. 1 referred to us in the affirmative and against the assessee.
In view of the answer given to question No. 1, in our opinion, question Nos. 2 and 3 have become redundant. There will be no order as to
costs. Counsel''s fee is fixed at Rs. 1,000 (Rupees one thousand only).