Commissioner Of Income-Tax vs J.K. Synthetics Ltd (No. 2)
1989 Latest Caselaw 184 Del

JUDGMENT

B.N. Kirpal, J.

1. In this petition under section 256(2), the petitioner seeks a direction to the Tribunal to state the case and to refer the following questions of law to this court :

" (1) Whether the Income-tax Appellate Tribunal was right in law in holding that nylon-6 yarn is a petroChemical within the meaning of entry No 18 of the fifth and sixth Schedules to the Income-tax Act, 1961 ?

(2) Whether the Income-tax Appellate Tribunal was right in law in accepting the contention of the assessed that it is engaged in the manufacture or production of a petroChemical covered by entry No 18 of the Fifth and Sixth Schedules to the Income-tax Act, 1961, even after the assessed agreed that, in common parlance, nylon yarn manufactured by it is artificial silk ?

(3) In the absence of any finding that classification of nylon yarn as artificial silk and/or textile material or article was perverse or illegal was the Tribunal justified in law in determining a different classification for nylon yarn as a petroChemical so as to enable the assessed-company to obtain special benefits of a priority industry under section 80-I and development rebate at a higher rate under section 33(1)(b)(i) of the Income-tax Act, 1961 ?

(4) Whether the Income-tax appellate Tribunal was justified in law in allowing higher rate of depreciation at 15% on part of plant and machinery on the basis of its earlier decision dated February 28, 1979, in the assessed's appeal (ITA No 461/1978-79), whether the Department had conceded the claim made by the assessed that it is engaged in the manufacture of nylon which is artificial silk yarn when, in this case, the Income-tax Appellate Tribunal held differently to the effect that nylon is a petroChemical ?

(5) Whether the Income-tax Appellate Tribunal was justified in law in holding that the assessed is entitled to extra shift allowance on the entire plant and machinery including those installed during this year, without Making any attempt at determining the number of days the concern worked double shift or triple shift ?

(6) Whether the Tribunal was right in holding that the assessed is entitled extra shift allowanced even on air-conditioning machinery not withstanding the express prohibition contained in item No III(ii) (B) (2) of the Table in Part I of Appendix I to the Income-tax Rules, 1062 ?

(7) Whether the Income-tax Appellate Tribunal was legally justified in holding that the entire sum of Rs 62,77,833 claimed by the assessed as repairs to machinery represents revenue expenditure and is an allowable deduction although admittedly no consumption records were maintained by the assessed and the entire amount was debited to the profit and loss account without reference to actual consumption thereof ?

(8) Whether the finding of these Tribunal that the entire claim of the assessed amounting to Rs 62,77,833 in respect of repairs of machinery is a business expenditure deductible from its profits is based on any relevant evidence or is vitiated being contrary to evidence on record ?

(9) Whether the finding of the Tribunal that, out of the entire claim of the assessed amounting to Rs 62,77,833 in respect of expenditure on repairs to machinery the sum of Rs 52,77,833 represents the expenditure on repairs to the machinery during this year and the balance of Rs 10 lakhs is to be considered as part of the opening stock of the next year is based on any relevant material or is vitiated being based on mere surmises, conjectures and presumptions ? "

2. With regard to question Nos 1 to 4, it is clear that the same are concluded by the judgment of the Supreme Court in J K Synthetics Ltd v. CIT (1981) 130 ITR 23. In view of the same, the answer to these questions becomes self-evident.

3. Questions similar to question Nos 7 to 9 were sought to be raised in Income-tax Case No 139 of 1987 (J. K. Synthetics Ltd. (No. 1) case (1990) 182 ITR 125). By a judgment in the said income-tax case delivered on July 17, 1989, we have declined to refer similar questions.

4. With regard to question No 6, it may be noted that the Tribunal has found as a fact that the air-conditioning machinery forms an integral a part of the nylon-6 plant. This being so, the decision of the Supreme Court in the aforesaid case of (1981) 130 ITR 23 (J. K. Synthetics Ltd.) becomes applicable and, therefore, the answer to this question also would be self-evident.

5. That leaves question No 5. The Tribunal, while dealing with this question, has held that it is a question of law but have declined to refer the same because it purported to rely upon for its decision, on what it calls a circular, stated to have been issued by the Central Board of Direct Taxes. The Tribunal held that this circular s binding on all the authorities and the Department, therefore, cannot agitate this question.

6. We find that so-called circular appears to be a letter which has been written by the Board and which letter has been quoted in a decision of the Income-tax Appellate Tribunal. Secondly, what is the interpretations of the rule dealing with the question of extra shift allowance on account of double shift or triple shift has to be interpreted. More so, when in the present case, we are concerned with the question that when new machinery has been installed, is the extra allowance even if the machinery has been installed on the last day of the accounting year and has worked only for one day ? These are question which are pure questions of law and we, therefore, direct the Tribunal to state the case and refer the following question of law to this court :

"Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in holding that the assessed was entitled to extra shift allowance on the entire plant and machinery including that installed during the relevant previous year irrespective of the fact as to for how many days the concern has worked double shift or triple shift during the previous year ? "

7. No other question of law is referred. The petition is disposed of. Parties to bear their own costs.