Shri J.H. Tarapore vs The Commissioner of Income Tax Tamilnadu, Madras

V.S. Sirpurkar, J.—The question referred at the instance of the assessee is as follows:

Whether on the facts and in the circumstances of the case the Tribunal is right in law in holding that the sum of Rs.8,538/- received as interest on

the contract work executed by the erstwhile firm, as an income liable to be taxed?

Here also, we need not set out the facts as they are stated in details in paragraphs 4 to 7 of our judgment in T.C. Nos.587 and 588 of 1984.

The sum of Rs.8,358/- represents the interest on the amount of Rs.9,90,426/-, with which we have dealt in T.C. No.1212 of 1987. The

Tribunal held this sum of Rs.9,90,426/- to be the ""capital asset"" and hence not taxable. We have already taken a view in T.C. No.1212 of 1987 in

respect of the same assessee that such amount cannot amount to capital receipt and must be held as revenue receipt and hence taxable. The

present sum of Rs.8,538/- is only an interest included in the total amount of Rs.9,90,426/-. That being the position, on facts, we hold that the

amount of Rs.8,358/- is clearly assessable at the hands of the assessee as his income.

In that view, the question referred is answered against the assessee and in favour of the Revenue.