Calcutta High Court

Principal Commissioner Of Income ... vs M/S. Salapuria Soft Zone on 2 May, 2023

                                                    ITAT NO. 144 OF 2021
                                                         REPORTABLE

        IN THE HIGH COURT OF JUDICATURE AT CALCUTTA

               SPECIAL JURISDICTION (INCOME TAX)

                          ORIGINAL SIDE



                    RESERVED ON: 19.04.2023
                    DELIVERED ON: 02.05.2023



                             CORAM:

    THE HON'BLE MR. ACTING CHIEF JUSTICE T.S. SIVAGNANAM
                                AND
      THE HON'BLE MR. JUSTICE HIRANMAY BHATTACHARYYA




                          ITAT/144/2021

                       (IA NO: GA/02/2021)



      PRINCIPAL COMMISSIONER OF INCOME TAX-1, KOLKATA

                             VERSUS

                   M/S. SALAPURIA SOFT ZONE




Appearance:-
Mr. Om Narayan Rai, Senior Advocate.
Mr. Prithu Dudheria, Advocate.
                                               .....For the Appellant.



Mr. J.P. Khaitan, Senior Advocate.
Mr. Pratyush Jhunjhunwala, Advocate.
Mr. Mrigank Agarwal, Advocate.
                                             .....For the Respondent.
                             Page 1 of 20
                                                                      ITAT NO. 144 OF 2021
                                                                          REPORTABLE

                                       JUDGMENT

(Judgment of the Court was delivered by T.S.SIVAGNANAM, ACJ.)

1. This appeal by the revenue filed under Section 260A of the Income Tax

Act, 1961 (the Act) is directed against the common order passed by the

Income Tax Appellate Tribunal, A Bench, Kolkata (Tribunal) dated

23.10.2019 in ITA No. 1582 and 1583/Kol/2016 and ITA No. 1909 and

1910/Kol/2016 for the AY 2008-09 and 2009-10. The revenue has raised

the following substantial questions of law for consideration:

(i) Whether on the facts and circumstances and in law, the Income Tax Appellate Tribunal was erred in holding that there was change of opinion involved in the reopening the case of the assessee overlooking Explanation 1 of Section 147 of the Income Tax Appellate Tribunal, 1961 which postulates that production before the Assessing of accounts books or other evidence will not necessarily amount to disclosure within the meaning of the proviso?

(ii) Whether on the facts and circumstances and in law, the Income Tax Appellate Tribunal was erred in holding that the conditions of Section 47(xiii) of the Income Tax Appellate Tribunal, 1961 had been complied with by the assessee although the assessee had converted the stock-

in-trade into capital asset during the Financial Year 2007-08 revaluing it at market value ?

(iii) Whether on the facts and circumstances and in law, the Income Tax Appellate Tribunal was wrongly held that the case pertaining to the Assessment Year 2009-10 the reason recorded by the Assessing Officer was for subjective satisfaction and not for objective satisfaction and that the reason recorded was not independent?

(iv) Whether on the facts and circumstances and in law, the Income Tax Appellate Tribunal was failed to appreciate that plaint questioning

ITAT NO. 144 OF 2021 REPORTABLE

about the taxability of the transaction involved in this case during the assessment proceedings does not necessarily mean that the Assessing Officer had examined the turn of events and the whole mount so appreciated should be treated as capital gains out of the transactions which should be treated as transfer?

2. We have heard Mr. Om Narayan Rai, learned Senior Standing Counsel

along with Mr. Prithu Dudheria, learned Standing Counsel for the appellant

and Mr. J.P. Khaitan, learned Senior Advocate assisted by Mr. Pratyush

Jhunjhunwala and Mr. Mrigank Agarwal, learned Advocates for the

respondent assessee.

3. The assessee is a partnership firm consisting of four partners namely, (i)

M/s. Orchid Griha Nirman Pvt. Ltd., (ii) M/s. Blue Heaven Griha Nirman

Pvt. Ltd., (iii) M/s. Command Constructions Pvt. Ltd. And (iv) M/s.

Wellgrowth Griha Nirman Pvt. Ltd. On 30th March, 2005, the second and the

third partner companies, namely, Blue Heaven and Command

Constructions jointly purchased a landed property pursuant to a partition

deed dated 19th January, 2006. The three companies, namely, Orchid, Blue

Heaven and Command Constructions along with the fourth company

namely, Well Grown formed the assessee firm with the deemed date of

formation as 1st April, 2009. The Partnership Deed mentioned the profit

sharing ration of the assessee firm as 10%, 10%, 10% and 17%

respectively,. The nature of business to be carried on by the partnership

firm was the business of real estate, developing the lands purchased by the

first three partners and land was taken as stock-in-trade by the assessee

firm in its books of accounts. As per the partnership deed, it was agreed that

ITAT NO. 144 OF 2021 REPORTABLE

the first and third partners jointly transfer entirely their right, title and

interest in the entire land that they had jointly purchased and cost of such

land would be treated as capital contribution by such partners. The entire

fund required for carrying on the business of real estate was to be made

available by the fourth partner. In the balance-sheets of the respondent

assessee for the years ending 31.03.2006 and 31.03.2007 the cost of land

was shown as stock-in-trade. Till 30th March, 2008 land and building which

were held by the assessee firm was shown as "inventory" and were part of

profit and loss account. On 31.03.2008, the said land and building was

revalued and converted to fixed asset from "inventory" in the return filed on

30.09.2008. According to the Department, the revaluation exercise resulted

in enhancing the value of the assets which were converted from Stock-in-

trade amounting to Rs. 370,33,61,874 and parallelly the partners of the

assessee firm had withdrawn substantial amount from its capital. The three

partners namely, Blue Heaven, Orchid Griha Nirma and Command

Constructions had withdrawn Rs. 8 crores each from its capital of Rs. 8.16

crores, Rs. 8.15 crores and Rs. 8.15 crores respectively and their capital

balance as on 31st March, 2008 was Rs. 15.89 lakhs, Rs. 15 lakhs and Rs.

15 lakhs respectively. The fourth partner M/s. Well Growth had withdrawn

Rs. 158.19 crores from its capital account and the balance as on 31.03.2008

was Rs. 98.53 lakhs. The enhanced value after revaluation were entered in a

separate account created as partners' current account where amount was

credited in the name of the partners. The balance as on 31st March, 2008 of

the partners in this account was shown as Rs. 38.10 crores in respect of

Blue Heaven Griha Nirman, Rs. 37.87 crores in respect of Orchid Griha

ITAT NO. 144 OF 2021 REPORTABLE

Nirman and Command Constructions and Rs. 267.70 crores in respect of

Wellgrowth Griha Nirman. This according to the department that on the

enhanced value of the asset at the instance of the partners, was without

paying any tax on such transaction. With effect from 29th September, 2008,

the assessee firm was converted into a Limited Company and the partners'

current account was converted into loan and shown as liability in the books

of the company. According to the department on account of such conversion

into loan the partners could and would withdraw these amounts as and

when required and thus as against the exemption clause provided under

Section 47(xiii) of the Act and consequently, the amount so appreciated on

revaluation should have to be treated as capital gains in the hands of the

assessee firm. It is the further case for the revenue that since, this aspect

was not examined by the Assessing Officer in his scrutiny assessment made

under Section 143(3) on 31.12.2010 and under Section 144 on30.12.2011

for the AY 2008-09 and 2009-10 respectively, resulted in reopening of the

assessments. The contention of the assessee that revaluation is a notional

profit was rejected and it was held that the capital gains arising out of

revaluation of land and building is taxable in the hands of the assessee and

accordingly, the Assessing Officer passed reassessment orders under

Section 147 read with Section 143(3) of the Act on 31st March, 2014 for the

AY 2009-19. Aggrieved by such reassessment orders, the assessee preferred

two appeals before the Commissioner of Income Tax, 12 Bench, Kolkata

(CIT). The appeals were allowed in favour of the assessee deleting the

additions made by the Assessing Officer. However, the challenge to the

reopening of the assessment was rejected. Being aggrieved by the orders

ITAT NO. 144 OF 2021 REPORTABLE

passed by the CIT(A) dated 15.06.2016 and 20.06.2016 the assessee as well

as the revenue preferred appeals before the Tribunal. The Tribunal by the

impugned order allowed the assessee's appeal and dismissed the revenue's

appeal and the correctness of which is questioned in this appeal suggesting

the aforementioned substantial questions of law.

4. The first ground of challenge made by the revenue is by contending

that the learned Tribunal erred in holding that the reassessment was a

change of opinion without noting the facts that the Assessing Officer never

raised any direct question regarding why it should not be held that the

conversion of land and building by the assessee from stock-in-trade to

capital asset followed by revaluation of land and building should not be

taken as an accounting technique adopted to evade tax liability. Further, it

is contended that from the reasons recorded by the Assessing Officer it was

clear that there was genuine reason to believe that income tax had escaped

assessment in the case of assessee. The chain of events that led to this

reason to believe was spread over two Financial Years namely, FY 2007-08

and 2008-09 and, therefore, the Assessing Officer had to reopen the case of

both the assessment years in order to prevent any possibility of leakage of

revenue. Further, it is contended that the Tribunal erred in holding that just

because in the reason for reopening, it was mentioned that the reopening is

a subject to outcome of the proceedings initiated in the immediate previous

year, it cannot be stated that the reason was not independent and not

objective. Further, it was contended if the assessee had transferred the land

and building as stock-in-trade they would have made a profit of Rs. 370.33

crores on which the assessee was liable to pay tax and in order to

ITAT NO. 144 OF 2021 REPORTABLE

circumvent this tax liability, the assessee converted stock-in-trade into

capital asset during the Financial Year, FY-2007-08 and revalued it at the

market rate and in the subsequent year the land and building so capitalized

was transferred to the company upon conversion of the partnership firm

giving credit to erstwhile partners in the form of loan advanced to them by

the assessee company. It is further submitted that the nature of transaction

is a clear violation of provision of Section 47(13) since, as per the provision

the partners of the assessee firm were not entitled to receive any

consideration or benefit directly or indirectly in any form or manner other

than by way of allotment of shares for the company. However, the erstwhile

partners were made loan creditors of the company formed upon conversion

entitling them to withdraw the amount of revaluation profit from the

company at their own will. The Assessing Officer having failed to form any

opinion on the treatment of transaction as to whether to be considered as

transfer under Section 47(xiii) of the Act and it is not a case of change of

opinion as held by the Tribunal. On the above ground, the revenue seeks to

set aside the orders passed by the Tribunal.

5. On behalf of the respondent assessee, it is contended that the revenue

had not viewed the facts of the case in a proper perspective as the

revaluation of the property cannot be viewed in isolation without reference

to the circumstances which necessitated such revaluation. It is submitted

that for the purpose of raising funds, the market value of the land and

building was taken into account which had resulted multifold and

consequently, the land and building had to be revalued and for which

purpose the assets had to be transferred from stock-in-trade to fixed assets.

ITAT NO. 144 OF 2021 REPORTABLE

The revaluation amount was credited to the partners' current accounts from

which it is clear that no income arose either to the firm or to its partners.

The loan funds came from the partners' obligation by way of joint and

several liability for repayment and capital gains under Section 45 of the Act

can arise only upon transfer of a capital asset. It is not in dispute that the

land and building were not sold by the firm or thereafter by the company

which succeeded it. Thus, the revenue is seeking to tax a notional figure

which is not an income at all. With regard to the applicability of Section 45

(4) of the Act it is submitted that the primary requirement is that there must

be distribution of capital assets on the dissolution of a firm or otherwise and

such distribution must be by transfer of capital assets giving rise to profits

or gains. The first condition to be fulfilled is transfer by way of distribution

of capital assets which is not satisfied in the case of the assessee and there

was no distribution or transfer of any capital asset to anyone and what was

done was only the conversion of the firm into the company in the Financial

Year 2008-09 resulting in the assets and the liabilities of the firm getting

transmitted to the company. Further, it is submitted that in the previous

year, relevant to the Assessment Year 2008-09, there was no reconstitution

of the firm or transfer or distribution of any capital asset and in the

Financial Year 2008-09 three more partners were taken into the firm but

there was no distribution of any capital asset upon such reconstitution and

thus, it is submitted that there is no case for taxation of the revaluation

amount in the Assessment Year 2008-09. With regard to the Assessment

Year 2009-10, it is submitted that upon the firm being converted as a

company, it was a statutory vesting of the property in the company and

ITAT NO. 144 OF 2021 REPORTABLE

there was no transfer of the capital asset as contemplated under Section

45(1) of the Act. No capital gain could be computed and no liability to pay

any capital gain tax arose under Section 45(1) as no consideration accrued

to the firm or received by it and therefore, the computation machinery has to

necessarily fail. Further, it is not in dispute that the partners of the firm did

not receive any consideration or benefit, directly or indirectly in any form or

manner, other than by way of allotment of shares in the said company. It is

to be taken into consideration that the credit to the partners' current

accounts in the books of the firm in the preceding year was as a result of

revaluation of the property which became necessary due to the borrowings

from the bank from which the partners were jointly and separately liable.

The taking over of the liabilities of the firm did not result in any income in

the hands of or transfer of any assets by the firm within the meaning of

Section 45 of the Act and question of any taxation in its hands does not

arise. Reliance was placed on the decision of the High Court of Bombay in

the case of CIT Versus Texspin Engg. & Mfg. Works1 which was followed

by the High Court of Madras in Principle Commissioner of Income Tax

Versus Ram Krishnan Kulwant Rai Holdings P. Ltd.2

6. The decision of the High Court of Kerala in the case of K.T.C.

Automobiles Versus Deputy Commissioner of Income Tax 3 was referred

to by the revenue which was distinguished by submitting that the facts in

K.T.C. Automobiles was quite different and cannot be applied to the

(2003) 263 ITR 345 (Bom)

(2019) 416 ITR 123 (Mad)

2019 SCC Online Ker 1983

ITAT NO. 144 OF 2021 REPORTABLE

assessee's case. On the above grounds, the learned senior counsel appearing

for the assessee sought to sustain the order passed by the learned tribunal.

7. The case of the revenue is that the amount of revaluation of the land

and building which was credited to the current accounts of the partners

which was treated as loans to new companies amounted to accrual of

consideration or benefit to the partners which was a transfer and therefore

the firm is liable to pay tax on long term capital gain and short term capital

gain. Further the partners have withdrawn the amount of revaluation

reserve without paying the taxes on the revalued amount. On facts it has

been established that revaluation of the fixed assets did not give rise to any

profit to the partnership firm and there is no accrual of benefits in the

hands of the partners and if that be so can there be any tax liability in the

hands of the firm as well as in the hands of the partners. The learned

tribunal after noting the accounting treatment followed by the assessee on

facts found that no profit allotment on account of revaluation has accrued

or arisen to the assessee firm and the revaluation of fixed asset did not give

any profit to the firm and the revaluation was done so that the value of the

fixed assets in the balance sheet would match the market price and the

object behind such revaluation is to avail loans from banks and financial

institutions by showing market price of the fixed assets in the balance sheet.

Thus, in our view, the learned tribunal rightly rejected the contention raised

by the revenue and also rightly noted the decision of the Hon'ble Supreme

Court in Sanjeev Woolen Mills Versus Commissioner of Income Tax 4

wherein it was held that valuation of the assessee at market value, which

(2005) 279 ITR 434 (SC)

ITAT NO. 144 OF 2021 REPORTABLE

was higher than the cost, resulted in the imaginary or notional potential

profit out of itself and not any real profit or income which can be taxed.

8. The next aspect which the tribunal dealt with was with regard to the

applicability of Section 45(4) of the Act. It was noted that the said provision

would apply when there is a distribution of assets to the partners so that its

application can be justified and it can apply only when there is a transfer

and secondly only when there is a distribution of assets to the partners.

Further the tribunal noted that Section 47(xiii) is also complied with if it is

held that there is a transfer of capital asset to a company, the clauses of

Section 47(xiii) are fulfilled and thus even if it is held that there is transfer of

capital asset by the firm to a company as a result of succession, the same is

not charitable, as the condition prescribed therein are complied with. Thus,

the tribunal concluded that looking at either angle, the capital gain is not

eligible to tax. Similar was the finding for the assessment year 2009-2010

and the tribunal noted that mere revaluation amount being credited to the

partners current account upon conversion to company, the partners did not

get any extra right to withdraw any sum out of the said revalued amount.

Furthermore, the tribunal rightly noted that for the assessment year 2009-

2010, the revaluation had taken place in the preceding year and the amount

had already been credited in the preceding year and only the conversion has

taken place in the assessment year 2009-2010. The following facts noted by

the tribunal would be relevant. The assets were revalued in the financial

year 2007-2008 relevant to the assessment year 2008-2009 and the

corresponding amount was credited to partners current account in the

assessment year 2008-2009 itself and as such the partners were entitled to

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withdraw any sum out of such current account from the assessment year

2008-2009 etc. Taking note of this fact and also the relevant clauses in the

partnership deed, the tribunal rejected the conclusion of the assessing

officer that upon conversion of such partnership firm to company under Part

IX of the Companies Act, the character of the current account had changed.

The tribunal placed reliance on the decision in the case of Ram Krishnan

Kulwant Rai Holdings Private Limited and took note of the facts of the

assessee's case and held that there is no distribution of assets but only

taking over of the firm by company and as such there is no transfer of

capital assets as contemplated in Section 45(1) or Section 45(4) of the Act.

Further the mere revaluation amount being credited to the partner's current

account and upon conversion of the firm as a company, the partners did not

get any extra right to withdraw any sum out of the said revalued amount

and accordingly rejected the revenue's appeal.

9. With regard to the correctness of the reopening, the tribunal had first

noted the reasons for reopening. On examining the facts, the tribunal found

that in the assessment order it is seen that the assessing officer was fully

aware of the fact that with effect from September 29, 2008, the firm was

converted into a company and the firm ceased to exist and consequently, the

notice under Section 148 and the reassessment made pursuant thereto are

invalid. Further the tribunal noted from the reasons recorded by the

assessing officer and the impugned order of assessment that the

reassessment proceedings were initiated to tax the revaluation amount and

this would be a clear case of change of opinion on the part of the assessing

officer. This conclusion was arrived at by the tribunal after noting that the

ITAT NO. 144 OF 2021 REPORTABLE

assessee had submitted the balance sheet and profit and loss account as on

March 31, 2008 which contain information about the conversion of the

inventory of land, building and amenities in the fixed assets as on March 30,

2008 and revaluation thereof on March 31, 2008 with consequent credit to

the partners current account in their profit and loss sharing ratio which was

duly stated. The extension of revaluation was indicated in Schedule IV being

fixed assets schedule, in the books of accounts for the year ended March 31,

2008. The balance sheet as on March 31, 2008 read with the schedules gave

a breakup of capital and current accounts of the partners and all these

information was available before the assessing officer. The copy of the

valuation report on the basis of which revaluation was made was also

submitted to the assessing officer during the original assessment. During

the course of original assessment the assessing officer by letter dated

January 30, 2010 requisitioned various details in respect of partners capital

and current account transactions and the assessee had furnished all the

details by their letter dated November 16, 2010 and copies of the partners

capital and current accounts together with their audited accounts as also

the details of fixed assets were furnished by the assessee during the original

assessment proceeding. Furthermore in the original assessment

proceedings, the assessing officer had raised a specific question as to

whether the revaluation amount can be assessed to tax and such query was

duly replied by the assessee by letter dated December 27, 2018, Thus, the

tribunal after taking into consideration this factual position held that the

assessee has fully and truly disclosed in the course of the original

assessment proceedings all relevant material facts and the assessing officer

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accepted the contention that the revaluation amount was not income or

taxable and no addition was made in the original assessment order dated

December 31, 2010. The tribunal further noted that the reasons recorded

for reopening of the assessment referred to the same facts which were on

record and duly considered by the assessing officer at the time of the

original assessment and no new facts and information have been adverted to

in the reasons recorded by the assessing officer. Therefore, the tribunal

came to the conclusion that the assessing officer has sought to review the

assessment made during the original assessment and arrived at a different

opinion upon reassessment/reconsideration of the very same material which

was considered during the original assessment proceedings.

10. Nextly, the tribunal examined the reasons recorded by the assessing

officer for the assessment year 2009-2010. Interestingly, in the penultimate

paragraph of the reasons for reopening, it has been stated that subject to

"the merits of the addition in A.Y. 2008-2009 and appellate order thereon

the revaluation profit on conversion from capital account of partners to loan

is transfer of assets and i.e. to be taxed as income in the hands of the firm".

The tribunal on noting the said reasons, rightly held that the reasons

recorded are not independent and the assessing officer had failed to note

that each assessment year, is a separate unit and reasons are to be

recorded separately year wise and it is evident from the reasons recorded

that it depends upon outcome of the assessment year 2008-2009 to tax the

income escaped for the assessment year 2009-2010 and therefore the

assessing officer is merely suspecting that income for the assessment year

2009-2010 may or may not escape assessment. This being guess work was

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held to be unsustainable. In support of its conclusion, the tribunal relied on

the decision of the Hon'ble Supreme Court in Income Tax Officer Versus

Lakhmani Mewal Das 5. In the light of the said factual position, the

tribunal came to the conclusion that the reassessment proceedings for the

assessment year 2009-2010 should be quashed.

11. At this juncture, it would be beneficial to refer to the decision of the

Hon'ble Supreme Court in Income Tax Officer, Ward No. 16(2) Versus

Techspan India Private Limited and Another 6 wherein the Hon'ble

Supreme Court held as follows:-

18. Before interfering with the proposed re- opening of the assessment on the ground that the same is based only on a change in opinion, the court ought to verify whether the assessment earlier made has either expressly or by necessary implication expressed an opinion on a matter which is the basis of the alleged escapement of income that was taxable. If the assessment order is non-speaking, cryptic or perfunctory in nature, it may be difficult to attribute to the assessing officer any opinion on the questions that are raised in the proposed re- assessment proceedings. Every attempt to bring to tax, income that has escaped assessment, cannot be absorbed by judicial intervention on an assumed change of opinion even in cases where the order of assessment does not address itself to a given aspect sought to be examined in the re-assessment proceedings.

(1976) 103 ITR 437

(2018) 6 SCC 685

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12. In terms of the above decision of the Hon'ble Supreme Court, the court

before interfering with the reopening of the assessment is required to verify

whether the assessment earlier made has either expressly or by necessary

implication expressed an opinion on the matter which is basis of the alleged

escapement of income that was taxable. The tribunal after considering the

facts noted that in the original assessment, the issue was expressly dealt

with by the assessing officer. Even assuming if it is not so, if by necessary

implication it can be shown that the assessing officer in the original

assessment has expressed his opinion on the matter then reassessment

proceedings would be bad in law.

13. As noted above, the tribunal had placed reliance on the decision in the

case of Ram Krishanan Kulwant Rai Holdings Private Limited, the facts

of the said case would be relevant which in our view are more or less

identical to the facts of the case on hand. In the said case, the assessee was

a private limited company which had filed its return of income admitting the

total income of Rs. 12,44,401/-.Originally the said assessee was a

partnership firm and it was converted into a private limited company under

the Companies Act. The partnership firm revalued its assets on November

30, 2008 and the value increased to an extent of Rs. 1,17,24,04,974/- but

book value of the assets on the date of revaluation was Rs. 52,16,526/-. The

assessment was reopened and the assessing officer held that the total

revalued value of the capital accounts of all the four partners stood at Rs.

1,17,32,87,069,51/- that the shares were allotted to the partners of the firm

for a total amount of Rs. 10,00,000/- and that the balance has given a

credit of loan to the partners of the erstwhile firm in the same proportion as

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their share capital of the firm. In the said case, the assessing officer held

that this was a deviation stipulated under Section 47(xiii) of the Act for

exemption from capital gains and therefore made the addition towards short

term capital gains and it may not be taxed thereto. The appeal filed before

Commissioner of Tax was dismissed and the further appeal to the tribunal

was allowed and challenging the said order, the revenue preferred the

appeal before the High Court. The following paragraphs of the said decision

which had dealt with the facts of the said case would be relevant as we have

noted the facts of the case on hand are also more or less identical.

8. After hearing the parties, in our considered view, the CIT(A) did not take into consideration the specific ground raised by the assessee contending that the Assessing Officer erred in treating the registration of the partnership firm to a company under Part IX of the Companies Act, 1956 does not amount to a conversion of a partnership firm into a company as contemplated under Section 47(xiii) of the Act. The CIT(A) also did not take note of the fact that post conversion of the partnership firm into a company, the total balance in capital account of all the partners stood at Rs.1,17,32,87,070/-, that consequently, shares were allotted to the partners of the firm for a total amount of Rs.10 lakhs and that the balance of Rs.1,17,22,87,070/- was given as to the credit to the partners of the erstwhile firm in the same proportion as in the firm.

9. The assessee specifically stated that upon conversion of a firm into a joint stock company under the provisions of Part IX of the Companies Act, 1956, the assets and liabilities were vested into the company by virtue of law http://www.judis.nic.in and that there was no

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transfer of assets. It was further contended that there was no dissolution of the firm or distribution of assets among partners, which is a condition precedent to tax the transaction under Section 45(4) of the Act. In support of their contention, the assessee referred to various decisions of the Tribunal and the High Courts.

14. In the said case, the Commissioner of Income Tax opined that the

shares worth Rs. 10,00,000/- were given a credit of loan to the partners of

the erstwhile firm in the same proportion and this has to be treated to fall

foul of the conditions stipulated in Section 47(xiii) of the Act. The court

found that the CIT(A) did not take into consideration the legal issue involved

i.e. when the firm is succeeded by a company with no change either in the

number of members or in the value of assets with no dissolution of the firm

and no distribution of the assets with change in legal status alone, whether

there is transfer "as contemplated under Section 2(47) and Section 45(4) of

the Act". In this regard, the court took into consideration the decision in

CADD Centre Versus Assistant Commissioner of Income Tax 7 and the

decision in Commissioner of Income Tax Versus Texspin Engineering

and Manufacturing Works 8. Ultimately the legal position was culled out

as follows:-

14. In our considered view, the legal position having been well settled that when vesting takes place, it vests in the company as they exist. Therefore, unless and until the first condition of transfer by way of distribution of assets is satisfied, Section 45(4) of the Act will not be attracted. Therefore, in the facts and

(2016) 383 ITR 258 (Mad)

(2003) 263 ITR 345 (Bom)

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circumstances of the case, we find that there is no transfer by way of distribution of assets.

15. The above decision would squarely apply to the facts and

circumstances of this case and the tribunal rightly took note of the decision

and granted relief to the assessee.

16. The decision in the K.T.C. Automobiles relied on by the revenue will

be wholly inapplicable as the facts noted in paragraphs 9 and 12 of the

judgment, ultimately it was held that the liability to pay tax on the profit

and gains of such transfer of capital asset does not fall on the erstwhile firm.

This decision is wholly against the revenue. The revenue placed on the

decision of the Commissioner of Income Tax-23 Versus Mansukh Dyeing

and Printing Mills 9. The facts of the case have been noted in paragraphs 4

to 6 in the said judgment which clearly shows that the contribution of all

four partners put together was Rs. 11.50 lakhs whereas each of them had