Pearl Woollen Mills vs Commissioner of Income Tax

Gokal Chand Mital, J.—The assessee-firm was assessed as an unregistered firm for the assessment year 1971-72. Unabsorbed depreciation of over a lakh of rupees remained after the aforesaid assessment. For the assessment year 1972-73, the assessee-firm was registered. When the case relating to the assessment year 1973-74 was taken up, the assessee wanted to set off the unabsorbed depreciation relating to the assessment year 1971-72 from the firm''s income also but that was declined upto the Tribunal in view of the decisions of the Delhi, Allahabad and Gujarat High Courts. At the instance of the assessee, the following question has been referred for opinion :

"Whether, on the facts and in the circumstances of the case and on a proper construction of Section 32(2) of the Income Tax Act, 1961, the Tribunal is correct in holding that the depreciation allowance for the assessment year 1973-74 of the assessee, a registered firm, would not include the unabsorbed depreciation allowance for the assessment year 1971-72 and, therefore, the assessee is not entitled to the aggregate of the depreciation allowances for the assessment years 1971-72 and 1973-74 to be set off against the income for the assessment year 1973-74 and to carry over the unabsorbed depreciation left after such set off to the year succeeding the assessment year 1973-74 ?"

On behalf of the assessee, reliance has been placed on the following decisions to answer the question in its favour.

Commissioner of Income Tax, Delhi-VI Vs. J. Patel and Co., ; Commissioner of Income Tax, Nagpur Vs. Nagpur Gas and Domestic Appliances, ; Commissioner of Income Tax Vs. Singh Transport Co., and Commissioner of Income Tax Vs. Nagapatinam Import and Export Corporation, .

After going through the judgments, we find that they fully support the assessee''s view point. As against the above, on behalf of the Revenue, reliance has been placed on the following decisions :

Sankaranarayana Construction Co. Vs. Commissioner of Income Tax, ; Garden Silk Weaving Factory Vs. Commisserion of Income Tax, Gujarat, ; K.T. Wire Products Vs. Union of India (UOI) and Others, and Raj Narain Agarwala Vs. The Income Tax Commissioner, Delhi, .

In Commissioner of Income Tax, Delhi-VI Vs. J. Patel and Co., , the Delhi High Court considered its earlier decision in Raj Narain Agarwala Vs. The Income Tax Commissioner, Delhi, and came to the conclusion that the observations in the earlier decision were obiter. After considering the matter, we are of the opinion that the relevant observations in the earlier decisions of the Delhi High Court were obiter. However, the remaining three decisions of the High Courts relied upon by the Revenue do support their view point.

In these circumstances, it has to be seen as to which view is the correct one. After going through the provisions contained in Section 32(2) and Sections 72(2) and 75(2) of the Income Tax Act, 1961 (for short "the Act"), and the decisions referred to before us, we are of the view that the decisions relied upon by the assessee lay down the correct law and following the same, we are of the view that the unabsorbed depreciation would be first set off from the income of the firm for the assessment year 1973-74 and so on till it is wholly absorbed.

Accordingly, we answer the question in favour of the assessee, that is, in the negative, leaving the parties to bear their own costs.