Delhi High Court

Logitronics Pvt. Ltd vs Commissioner Of Income Tax & Anr. on 18 February, 2011

Author: A.K.Sikri

                                 REPORTABLE

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            ITA No.1623 of 2010

                                       with

                             ITA No.503 of 2010

                                           RESERVED ON: JANUARY 24, 2011
%                                      PRONOUNCED On: FEBRUARY 18, 2011

     1) ITA No.1623 of 2010

       LOGITRONICS PVT. LTD                                    . . . Appellant

                           through :          Mr. Satyen Sethi with Mr. Arta
                                              Trana Panda, Advocates.

                                  VERSUS

       COMMISSIONER OF INCOME TAX & ANR.                     . . .Respondent

                           through:           Mr. Kamal Sawhney, Sr. Standing
                                              Counsel.

     2) ITA No.503 of 2010

       COMMISSIONER OF INCOME TAX                              . . . Appellant

                           through :          Mr.   Sanjeev Sabharwal,     Sr.
                                              Standing Counsel.

                                  VERSUS

       JUBILANT SECURITIES PVT. LTD.                         . . .Respondent

                           through:           Mr. Ajay Vohra with Ms. Kavita
                                              Jha and Mr. Somnath Shukla,
                                              Advocates.

CORAM :-
    HON'BLE MR. JUSTICE A.K. SIKRI
    HON'BLE MR. JUSTICE M.L. MEHTA

       1.    Whether Reporters of Local newspapers may be allowed
             to see the Judgment?
       2.    To be referred to the Reporter or not?
       3.    Whether the Judgment should be reported in the Digest?


A.K. SIKRI, J.

1. Having regard to the commonality in the legal question which

arises for consideration in these two appeals, they were heard on

the same, one after the other. At the same time, after stating the

legal principle which is involved, we will take up the appeals

separately applying principles to the situation appearing in each

of the case.

ITA No.1623 of 2010

2. The issue in this case relates to the treatment which is to be given

to the extent of amount of loan and interest waived by the

financing institutions from where the loan was taken. The

appellant is the assessee company, which is engaged in the

business of manufacturing of electronic products. It was enjoying

loan facility from State Bank of India (SBI). As the appellant could

not discharge its liability for specific time, keeping in view the

guidelines/directions of the SBI, the SBI categorized this loan as

Non-Performing Asset (NPA). As on 31.03.1998, principal amount

of loan due to the bank was `4,76,92,213 and outstanding interest

was `1,90,42,295. Issue of recovery of loan was referred to Debt

Recovery Tribunal in the year 2000. During the pendency of these

proceedings, the assessee had settled the matter with the SBI.

Pursuant to one time settlement with the bank, on payment of

`1,85,00,000 against loan of `4,76,92,213 (principal amount), the

remaining sum of `1,90,42,295 was waived. In the tax return filed

by the assessee, it showed interest waived as income but not the

amount of loan waived by SBI, though amount of interest written

off i.e., `1,90,42,295 was credited to profit & loss account and was

offered for taxation. However, relying upon the decision of this

Court in the case of Commissioner of Income Tax Vs. Tosha

International Ltd. [176 Taxman 187], principal amount written

off i.e. `2,91,42,213 that was directly taken to balance sheet

under the head capital reserve, was not offered for taxation.

3. The AO framed assessment order dated 16.12.2006. For the

following reasons, the Assessing Officer held that even waiver of

principal amount of loan was also taxable:

(a) When an assessee ceases to be liable to pay something that

he was legally bound to pay, then in effect, he gains the

amount that he was bound to pay. Therefore, principal

amount of loan written off was nothing but gain/income in

the hands of the appellant.

(b) Income pursuant to waiver accrued on settlement because

prior thereto claim of the bank was alive and that income

must be recognized in the period during which settlement

took place.

(supra) was distinguishable because all that was decided

was that the principal amount written off was not taxable

under Section 41(1) of the Income Tax Act, 1961

(hereinafter referred to as „the Act‟) and it was not held that

such income was exempt.

(d) Income was taxable under the head profit and gains of

business and profession because loan was taken for the

purpose of business and one time settlement was an

integral part of the business.

4. A perusal of the definition of Section 2(24) of the Act, which

defines "income" would include the value of any benefit or

perquisite, whether convertible into money or not, that would

arise from the business. In order to appreciate the issue involved,

it is relevant to extract the necessary provisions of the Act.

"2(24)"income" includes-

(i)profits and gains;

(vd)the value of any benefit or perquisite taxable under Clause (iv) of Section 28;"

5. Section 28(iv) of the Act, comes under the heading "Profit and

Gains of business or profession" and the same is extracted herein:

"28(iv)the value of any benefit or perquisite, whether convertible into money or not, arising from business or the exercise of a profession."

6. Similarly, Section 41(1) of the Act deals with "profits chargeable to

tax" and the same is extracted herein:

"41(1). Where an allowance or deduction has been made in the assessment for any year in respect of loss, expenditure or trading liability incurred by the Assessee (hereinafter referred to as the first-mentioned person) and subsequently during any previous year

(a)the first-mentioned person has obtained, whether in cash or in any other manner whatsoever, any amount in respect of such loss or expenditure or some benefit in respect of such trading liability by way of remission or cessation thereof, the amount obtained by such person or the value of benefit accruing to him shall be deemed to be profits and gains of business or profession and accordingly chargeable to income-tax as the income of that previous year, whether the business or profession in respect of which the allowance or deduction has been made is in existence in that year or not; or

(b)the successor in business has obtained, whether in case or in any other manner whatsoever, any amount in respect of which loss or expenditure was incurred by the first- mentioned person or some benefit in respect of the trading liability referred to in Clause (a) by way of remission or cessation thereof, the amount obtained by the successor in business or the value of benefit accruing to the successor in business shall be deemed to be profits and gains of the business or profession, and accordingly chargeable to income-tax as the income of that previous year.

[Explanation 1.-For the purposes of this Sub-section, the expression "loss or expenditure or some benefit in respect of any such trading liability by way of remission or cessation thereof" shall include the remission or cessation of any liability by a unilateral act by the first mentioned person under Clause (a) or the successor in business under Clause (b) of that Sub-section by way of writing off such liability in his accounts.]

[Explanation 2].- For the purposes of this Sub-section, "successor in business" means,

(i)where there has been an amalgamation of a company with another company, the amalgamated company;

(ii)where the first-mentioned person is succeeded by any other person in that business or profession, the other person;

(iii)where a firm carrying on a business or profession is succeeded by another firm, the other firm;"

7. In the first appeal, the CIT (A), inter alia, relying upon the decision

in Tosha International Ltd. (supra) deleted the addition

holding that the provisions of Sections 2(24), 28(i), 28(iv) and

41(1) of the Act were not applicable and as such, the AO was not

justified in making addition of `2,91,42,213 being waiver of

principal amount of loan.

8. On second appeal filed by the Revenue, the Income Tax Appellate

Tribunal (hereinafter referred to as „the Tribunal‟) by its impugned

order dated 30.04.2010 reversed the order of the CIT (A) for the

following reasons:

(a) Since the Tribunal in the case of Tosha International Ltd.

(supra) proceeded to decide the issue on the premise that

loan was utilized to acquire capital assets, decision of the

Tribunal as upheld by this Court would apply to the cases

where the loan obtained is utilized for acquiring capital

assets.

(b) In the case of Mahindra & Mahindra Ltd. Vs.

Commissioner of Income Tax [261 ITR 501(Bom.)],

loan was to purchase plant and machinery - dies, tools, etc.,

i.e., capital assets. It was on these facts that waiver of

principal amount of loan was held to be neither covered by

Section 28(iv) nor Section 41 (1) of the Act.

the Tribunal nor this Court considered the issue from the

stand point of principal laid down by the Supreme Court in

the case of Commissioner of Income Tax Vs. T.V.

Sundaram Iyengar and Sons Ltd. [(1966) 222 ITR 344.

(d) In Solid Containers Ltd. Vs. Deputy Commissioner of

Income Tax [(2009) 308 ITR 417], the Bombay High

Court applying the decision in T.V. Sundaram Iyengar

and Sons Ltd. (supra) distinguished its decision in

Mahindra & Mahindra Ltd. (supra) and has held that on

waiver of loan taken for business purposes, the amount is

retained in the business and as such, the amount that

initially did not have the character of income becomes

income liable to tax.

(e) Decisions rendered in Commissioner of Income Tax Vs.

P. Ganesh Chettiar [(1982) 133 ITR 103 (Mad.) and

Commissioner of Income Tax Vs. Phool Chand Jiwan

Ram [(1981) 131 ITR 37 (Del.) were of no assistance to

the appellant because the same were rendered prior to

judgment of the Supreme Court in T.V. Sundaram Iyengar

and Sons Ltd. (supra).

9. Against the order of the Tribunal, the instant appeal is preferred

and in the aforesaid circumstances, following substantial

questions of law have arisen for consideration:

"(1) Whether the Tribunal was right in law in holding that taxability of waiver of loan would be governed by the purpose for which the loan was taken, inasmuch as, though waiver of loan taken/utilized for acquiring capital asset does not constitute income, however, waiver of loan taken for

the purpose of business/trading activity gives rise to income taxable under the Act?

(2) Whether waiver of loan, a subsequent event has the effect of changing the nature and character of loan, a capital receipt into a trading receipt and therefore, ratio of judgment of Hon‟ble Supreme Court in CIT v. T.V. Sundaram Iyengar & Songs Ltd. (1996) 222 ITR 344, wherein, unclaimed deposits received in the course of trading transaction were held to be taxable is applicable to waiver of loan?"

10. It is clear from the above that the issue relates to admissibility of

waiver of loan. On the other hand, the assessee contends that the

issue is covered in its favour by the two judgments of this Court in

Tosha International Ltd. (supra) and Commissioner of

Income Tax Vs. Jindal Equipments Leasing & consultancy

Services Ltd. [(2004) 325 ITR 57]. The Tribunal has held that

it is the ratio of the judgment of the Supreme Court in T.V.

Sundaram Iyengar and Sons Ltd. (supra), which would be

attracted in the instant case.

11. Before taking up all the decisions in the aforesaid cases, we may

state the scheme of the Act on this aspect, in brief. Under Section

4 of the Act, the charging Section, the charge of income tax is

upon the "total income of the previous year". The term „income‟ is

defined under Section 2(24) of the Act. In general, all receipts of

revenue nature, unless specifically exempted are chargeable to

tax. Loan taken is not normally a kind of receipt which will be

treated as income. However, when a part of that loan is waived

by the creditor, some benefit accrues to the assessee. Question is

what would be the character of waiver of part of loan at the hands

of the assessee? Waiver definitely gives some benefit to the

assessee. Whether it is to be treated as capital receipt? If it is so,

then only capital gain tax would be chargeable under Section 45

of the Act. Or else, whether remission of loan is no income at all?

12. In this context, Section 41(1) read with Section 59 of the Act

would become relevant and these provisions have been brought

within the sweep of taxation even the remission of debt/liability as

income of the order in remission or such waiver amounts to

provide or gains of business or provision liable to be taxed under

Section 28 of the Act. Answer to these questions is provided in

the case law cited by the parties.

13. Since the outcome of the appeal depends upon the ratio laid down

by the Courts in the aforesaid cases and other cases stated before

us, we may straightaway proceed to discuss the principle of law

laid down in this case. The starting point of discussion, obviously

would be the judgment in the case of T.V. Sundaram Iyengar

and Sons Ltd. (supra), In the said case, the assessee in the

course of trading transactions had collected deposits from

customers. Since the customers did not claim the amounts

standing to their credit, the assessee had transferred the

unclaimed deposits to the profit and loss account. The view of the

AO was that since the unclaimed deposits had arisen as a result of

trading transactions, therefore, the same represented income of

the assessee. In the first appeal, the CIT (A) held that the amount

of unclaimed deposits were not revenue receipts but were capital

receipts. This view of the CIT (A) was affirmed by the Tribunal.

The Supreme Court while taking note of the facts observed that

the deposits received by the assessee were in the course of

business and were originally treated as capital receipts. The

question, thus, which was posed was that even though the

deposits were of capital in nature at the point of time of receipts

of the assessee, could there character change by afflux of time.

The Supreme Court answered this question in the affirmative

holding that under certain circumstances, the deposits, even if

were shown as capital receipts, had attained the character of

trading receipts. The Supreme Court relying upon its judgment in

the case of Punjab Distilling Industries Ltd. Vs.

Commissioner of Income Tax (1959) 35 ITR 519 did not

approve the finding of the Tribunal that nature of deposits

received from the customers was capital. In Punjab Distilling

Industries Ltd. (supra) the assessee a distiller, used to charge

from wholesalers a price for the bottles and as well as certain

security deposit as a condition for sale of its liquor. Price of the

bottles and the security deposits were returned as and when the

bottles were returned. The assessee was left with a surplus in the

security deposits, after the bottles were returned. The question

was whether the amount left with the assessee was business

income. Considering the question, the Supreme Court held that

"that the additional amounts taken as deposits were integral parts

of the commercial transactions of the sale of liquor in bottles.

When they were paid, they were the money of the assessee and

remained thereafter the money of the assessee. They were the

assessee‟s trading receipts". In the process, the Court

exhaustively discussed and examined the principles laid down by

the House of Lords in the case of Morley (Inspector of Taxes)

Vs. Tattersall [1939] 7 ITR 316 (CA) that the taxability of a

receipt was fixed with reference to its character at the moment, it

was received and that merely because the recipient treated it

subsequently in his income account as his own did not alter that

character. The Court noted that Tattersall (supra) was

explained and distinguished in Jay's The Jewellers Ltd. Vs. IRC

(1947) 29 TC 247 (KB). In this case, the assessee was carrying

on business of pawn brokers. Depending upon the amount

involved, on the expiry specified period, the article pledged

became the property of the assessee. The question was whether

the amount received in excess of debt due on sale of articles

pledged was assessable profit. Considering the issue, the Court

held:-

"The true accountancy view would, I think, demand that these sums should be treated as paid into a suspense account, and should so appear in the balance sheet. The surpluses should not be brought into the annual trading account as a receipt at the time they are received. Only time will show what their ultimate fate and character will be. After three years that fate is such, as to one class of surplus, that insofar as the suspense account has not been reduced by payments to clients, that part of it which is remaining becomes by operation of law a receipt of the Company, and ought to be transferred from the suspense account and appear in the profit and loss account for that year as a receipt and profit. That is what it in fact is. In that year Jays become the richer by the amount which automatically becomes theirs and that asset arises out of an ordinary trade transaction. It seems to me to be the commonsense way of dealing with these matters............ "

Applying the aforesaid principle, it was held that the assessee

because of the trading operations had become richer by the

amount transferred to its profit and loss account. The Court

observed as under:

"In other words, the principle appears to be that if an amount is received in course of trading transaction, even though it is not taxable in the year of receipt as being of revenue character, the amount changes its character when the amount becomes the assessee‟s own money because of limitation or by any other statutory or contractual right. When such a thing happens, commonsense demands that the amount should be treated as income of the assessee. "

14. Applying this principle to case before which the Court held the

same to be trading receipt in the following manner:

"In the present case, the money was received by the assessee in course of carrying on his business. Although it was treated as deposit and was of capital nature at the point of time it was received, by efflux of time the money has become the assessee's own money. What remains after adjustment of the deposits has not been claimed by the customers. The claims of the customers have become barred by limitation. The assessee itself has treated the money as its own money and taken the amount to its profit and loss account. There is no explanation from the assessee why the surplus money was taken to its profit and loss account even if it was somebody else's money. In fact, as Atkinson, J. pointed out that what the assessee did was the common-sense way of dealing with the amounts."

15. The ratio of the decision of T.V. Sundaram Iyengar and Sons

Ltd. (supra) is that the proposition enunciated in Tattersall

(supra) that the quality and nature of a receipt for income tax

purposes is fixed once and for all, when the receipt is received

and that subsequent operation can change its nature, is not

absolute and that in given cases by reason of subsequent events,

the amounts which initially were not received as trading receipts

may be regarded as business income.

16. T.V. Sundaram Iyengar and Sons Ltd. (supra) case was

decided by Three Member Bench. It would be of interest to point

out that barely a month ago, the Supreme Court had delivered

another judgment on identical issue in the case of Commissioner

of Income Tax Vs. Karam Chand Thapar and Others [222

ITR 112]. Two Hon‟ble Judges who constituted the said Bench

were the Members of the Bench which had rendered the decision

in T.V. Sundaram Iyengar and Sons Ltd. (supra).

17. This issue cropped up again in the Supreme Court in the case of

The Travencore Rubber & Tea Co. Ltd. v. C.I.T., Trivandrum

[243 ITR 158]. Analyzing these judgments, the Court reiterated

that in Tattersall (supra), it had been held that the quality and

nature of a receipt for income tax purposes were fixed once and

for all when receipt was received and that no subsequent

operation could change the nature of the receipt. However, in CIT

Vs. Karam Chand Thapar [1996] 222 ITR 112, the Supreme

Court held that the proposition enunciated in Tattersall (supra)

was not absolute and that in given cases, amounts which were not

received initially as trading receipts could eventually be regarded

as business income by reason of subsequent events.

18. The Court, at the same time, stated emphatically that "the

subsequent event must be such that a different quality is

imprinted on the receipt". In that case the assessee was a

plantation company engaged in the business of growing rubber

and tea. In 1975, it entered into three agreements with three

purchasers for sale of old rubber trees. Each of the purchasers

paid a certain amount by way of earnest money and another

amount by way of advance under their respective agreements.

The total amount of earnest money received by the assessee

under the three agreements was `75,000/- and the total amount

by way of advance was `3,56,300/-. All the three purchasers

defaulted in payment of the balance amounts. The agreements

were accordingly terminated and the amounts of earnest money

and advance were forfeited by the assessee. The assessee‟s right

to retain the amounts of earnest money and advance was

confirmed by the Court. The assessee was eventually successful

in selling the old rubber trees to a third party but at a loss. In the

assessee‟s return for the Assessment Year 1977-78, the assessee

claimed that the amounts forfeited were not taxable as revenue

receipts. The Supreme Court held that in the instant case there

were negotiations for transfer of the rubber trees in question,

which did not fructify in sale. The amounts forfeited referred only

to the capital asset of the assessee and were directly related to

the sale of such capital asset. In the opinion of the Court, if the

agreed sums of money under the agreements had been received

by the assessee, they would have been credited in its account as

capital receipts. That being so, the forfeited amounts must also

be treated as capital receipts.

19. Coming to the decision of this Court in Tosha International Ltd.

(supra), in that case, the assessee company had incurred huge

loss as a result, it became sick company and got itself registered

by BIFR. Under one time settlement scheme, the banks and

financial institutions agreed for payment of 60% of amount due

towards principal and waived entire interest amount. The A.O.

opined that since the loans ceased to exist, it amounted to

cessation of liability, and therefore, it had to be treated as income.

The CIT (A), however, deleted the addition by observing that

remission of principal amount of loan did neither amount to

income under Section 41(1) nor under Section 28(iv) of the Act

and nor under Section 2(24) of the said Act. The appeal of the

Revenue was dismissed by the Tribunal holding that the remission

would become income under Section 40(1) only if the assessee

claimed deduction in respect of expenditure or trading liability.

Since in that case remission of principal amount of loan so

obtained from bank and financial institutions had not been

claimed as expenditure or trading liability in any of earlier

previous years, waiver thereof would not result in income and

was a capital receipt. This Court dismissed the appeal of the

Revenue in limine accepting the aforesaid approach of the

Tribunal of Bombay High Court in Mahindra & Mahindra

(supra).

20. We find that similar issue is discussed at length, from all angles,

by the High Court of Madras in the case of Iskraemeco Regent

Limited (Originally Seahorse Industries Ltd. and

Subsequently Iskraemeco Seahorse Ltd.)

Vs. The Commissioner of Income Tax [196 Taxman 103]. In

that case, the assessee was engaged in business of development,

manufacturing and marketing of electro-Mechanical and Static

Energy Meters. It had taken loans from bank for the purpose of

capital assets both by way of imports as well as in the local

markets. In view of the loss suffered, the assessee went before

Board of Industrial and Financial Reconstruction (BIFR) where one

time settlement was arrived at by the banker, State Bank of India

whereby the Bank waived the outstanding due of principal amount

of `5 Crores and a sum of `2 Crores as the outstanding interest

amount. The Court held that the waiver of principal amount would

not be income, the High Court went into the gamut of entire case

law. After discussing the Sundaram Iyengar (T.V.) and Songs

Ltd. (supra), it was held not applicable in view of the following

reasons:

"22. In the present case on hand, admittedly the Assessee was not trading in money transactions. A grant of loan by a Bank cannot be termed as a trading transaction and it cannot also be construed in the course of business. Indisputably, the Assessee obtained the loan for the purpose of investing in its capital assets. A part of this loan amount along with this interest was waived by way of an agreement between the parties. Therefore, the facts involved In the present case are totally different in the facts involved in Commissioner of Income Tax v. Sundaram Iyengar (T.V.) and Sons Ltd. (1996) 222 ITR 344. In the said case, admittedly there was a trading transaction whereas, In the present case it is not so. What has been done In the present case is a mere waiver of loan. It is only a mere waiver which has been effected by the bank in favour of the assesee. There is no change

of character with regard to the original receipt which was capital in nature into that of a trading transaction. It is further seen that there is a marked difference between a loan and a security deposit.

23. In Commissioner of Income tax v. Ganesa Chettiar (P.) (1982) 133 ITR 103, this Court has held that a debt forgiven cannot be treated as income. The relevant portion is extracted herein:

It is settled law that a debt forgiven cannot be treated as income. The question as to whether a remission of debt would constitute income was considered in British Mexican Petroleum Co. Ltd. v. Jackson [1932] 16TC 570 (HL). The Assessee in that case entered into a contract with an oil producing company for the purchase of petroleum over a period of years. The unpaid price of the oil supplied was debited in the accounts. In view of the adverse effect of a business slump on the Assessee-company, the petroleum producing company accepted payment of a part of the debt and released the Assessee-company from its liability to pay the balance which was due. The House of Lords held that the amount remitted could not be included as a revenue receipt. Lord Macmillan observed (p.593):

I cannot see how the extent to which the debt is forgiven can become a credit item in the trading account for the period within which the concession is made.

24. It is a well established principle of law that, every deposit of money would not constitute a trading receipt. Broadly speaking even though a receipt may be in connection with the business, it cannot be said that every such receipt is a trading receipt. Therefore, the amount referable to the loans obtained by the Assessee towards the purchase of its capital asset would not constitute a trading receipt. The said issue has been fortified by the judgment of this Court in Commissioner of Income Tax v. A.V.M. Ltd. (1984) 146 ITR 355."

21. The Court was also of the view that Section 28(iv) of the Act would

not be attracted, as it would not be treated income under the said

provision in the following terms:

"xxx xxx xxx

27.2. The Division Bench of the Bombay High Court presided over by His Lordship Justice S.H. Kapadia (as he then was) in Mahindra and Mahindra Ltd. v. Commissioner of Income Tax (2003) 261 ITR 501, while approving the ratio laid down by the Division Bench of the Gujarat High Court in Commissioner of Income Tax v. Alchemic Pvt. Ltd. (1981) 130 ITR 168, has held as follows:

"At the outset, we wish to clarify that this judgment is confined to the facts of this case. This is because the value of any benefit or perquisite arising from business, as contemplated by Section 28(iv), could accrue in numerous ways. The income which can be taxed under Section 28(iv) must not only be referable to a benefit or perquisite, but it must be arising from business. Secondly, Section 28(iv) does not apply to benefits in cash or money (see CIT v. Alchemic Pvt. Ltd. [1981] 130 ITR 168 (Guj). Applying Section 28(iv) to the facts of this case, one finds that on June 18, 1964, the Assessee entered into an agreement to purchase toolings from KJC. In 1964-65, India was

facing foreign exchange crunch. In the circumstances, around June 7, 1965, the Government of India and the Reserve Bank of India, in this case, approved the arrangement under which KJC (supplier of toolings) was permitted to advance a loan of $ 6,50,000 to the Assessee for ten years bearing interest at the rate of 6 per cent., free from income-tax. KJC was later on taken over by AMC and as a part of take-over, AMC agreed to waive the principal amount of the loan and not the interest. In the circumstances, as stated in the above three undisputed facts, the Assessee paid interest at 6 percent, per annum, for ten years, being the contractual period. According to the Assessing Officer, the loan arose from business dealings. According to the Assessing Officer when AMC waived the loan, the credits became part of business income; that prior to such waiver, the credits represented liability. In the circumstances, the Assessing Officer has taxed such credits as business income. However, in this connection, there are two important facts which are overlooked by the Assessing Officer. Firstly, the Assessee has continued to pay interest at 6 per cent, for a period of ten years on the loan amount. In this case, the Assessing Officer has not gone behind the loan agreement. In this case, the approval by the Government of India and the Reserve Bank of India are on record. In this case, the agreement for purchase of toolings was entered into, much prior to the approval of the loan arrangement given by the Reserve Bank of India. Therefore, the loan arrangement, in its entirety, was not obliterated by such waiver. Secondly, in this case we are concerned with the purchase consideration relating to capital asset. The toolings were in the nature of dies. The Assessee was a manufacturer of heavy vehicles and jeeps. It required these dies for expansion. Therefore, the import was that of plant and machinery. The consideration paid was for such import. In the circumstances, Section 28(iv) is not attracted. Lastly, we may mention that, in this case, AMC agreed to forego the principal amount of loan as a part of take-over arrangement with KJC to which the Assessee was not a party. The waiver of the principal amount was unexpected. In the circumstances, one fails to understand how such waiver would constitute business income."

28. The facts involved in the present case are more or less identical to the case dealt with by the Bombay High Court as discussed earlier. The Division Bench has held in the said judgment that the loan agreement in its entirety, as in the present case is not obliterated by the waiver in as much as the Assessee has partly complied with, the Assessing Officer has not gone behind the loan agreement, the loan amount was towards the purchase of capital asset and the waiver of the amount was accepted and hence such an activity is not an income assessable to tax. The Division Bench was also pleased to hold that Section 28(iv) does not apply to the benefits in cash or money and it applies only to a transaction arising from business. The said view was also taken by the High Court of Delhi in Ravinder Singh v. Commissioner of Income-Tax (1994) 205 ITR 353 wherein, the earlier decision in Commissioner of Income Tax v. Alchemic pvt. Ltd. (1981) 130 ITR 168 was quoted with approval, the relevant paragraphs are extracted herein:

"So far as the question of s.28(iv) of the Act is concerned, s.28(iv) provides that income falling under cl.(iv) of s.28 shall be chargeable to income-tax under the head: Profits and gains of business or profession". Clause (iv) provides:

"the value of any benefit or perquisite, whether convertible into money or not, arising from business or the exercise of a profession."

22. Section 41(1(1)(a) of the Act was also held inapplicable and

following reasons were given in support of it:

"30. Similarly, in so far as the applicability of Section 41(1)(a) of the Income Tax Act is concerned, the same also cannot have any application in as much as the said provision would be applicable only to a trading liability. Accordingly, it was held that a loan received for the purpose of capital asset would not constitute a trading liability and hence Section 41(1) has no application. The said issue has also been considered in Mahindra and Mahindra LTD. v. Commissioner of Income Tax (2003) 261 ITR 501, wherein it has been held as follows:

"Alternatively, it was argued on behalf of the Department that in this case waiver constituted remission of trading liability and, therefore, Section 41(1) stood attracted. We do not find any merit in this argument. Firstly, in the present case, the prerequisite of Section 41(1) is not applicable. In order to apply Section 41(1), an Assessee should have obtained a deduction in the assessment for any year in respect of loss, expenditure or trading liability incurred by the Assessee. In this case, the Assessee has not obtained such allowance or deduction in respect of expenditure or trading liability. It is not disputed that the Assessee has paid interest at 6 per cent, over a period of ten years to KJC Rs. 57,74,064. In respect of that interest, the Assessee never got deduction under Section 36(1)(iii) or Section 37. In the circumstances, Section 41(1) of the Act was not applicable. Secondly, even assuming for the sake of argument that the Assessee had got deduction on allowance even then Section 41(1) was not applicable because such deduction was not in respect of loss, expenditure or trading liability. In order to get over this alternative argument, it was argued by the Department that the loan was used to buy toolings on which Assessee got depreciation allowance of Rs. 27,29,585 and, therefore, the amount of Rs. 27,29,585 should be set off against Rs. 57,74,064. We do not find any merit in this argument. The Department's case is that the Assessee got remission of Rs. 57,74,064. Remission for depreciation is not in issue before us. The only argument of the Department throughout has been that the waiver constituted remission of Rs. 57,74,064. In the circumstances, we cannot direct set off of Rs. 27,29,585 against Rs. 57,74,064. It is important to bear in mind that before Section 41(1) came to be enacted, various judgments as reported in Mohsin Rehman Penkar v. CIT (1948) 16 ITR 183 (Bom) and Orient Corporation v. CIT [1950] 18 ITR 28 (Bom) had laid down that remission was not income and in order to get over those judgments Section 41(1) came to be enacted. In the case of CIT v. Phool Chand Jiwan Ram (1981) 131 ITR 37 (Delhi), the Assessee-firm had purchased goods. They had also obtained loans from a party, accounts were settled and the balance was credited to the partners' account. It was held by the Delhi High Court that the amount referable to loans was not a trading liability.

That, only amounts allowed as deduction in earlier years could be treated as a trading liability. In other words, unless the amounts have been allowed as deduction in earlier years they cannot be treated as trading liability. In the circumstances, Section 41(1) was not applicable. This case applies to the facts of our case also. In the case of CIT v. A.V.M. Ltd. (1984) 146 ITR 355 (Mad), it has been held by the Madras High Court that every deposit money does not constitute trading receipt. That, although such a receipt may be in connection with business, it could not be dealt with by the Assessee as a receipt of its trade. Therefore, the amounts referable to loans received for purchase of capital assets would not constitute a trading liability and accordingly Section 41(1) was not attracted."

23. In the context of waiver of loan amount, what follows from the

reading of the aforesaid judgment is that the answer would

depend upon the purpose for which the said loan was taken. If

the loan was taken for acquiring the capital asset, waiver thereof

would not amount to any income exigible to tax. On the other

hand, if this loan was for trading purpose and was treated as such

from the very beginning in the books of account, as per

Sundaram Iyengar (T.V.) and Songs Ltd. (supra), the waiver

thereof may result in the income moreso when it was transferred

to Profit and Loss account.

24. The Tribunal in the impugned judgment has rightly appreciated

this ratio/principle of law from the aforesaid judgments, as is clear

from the reading of Para 21 of the impugned order:

"21. In the light of the above decision of Hon'ble Bombay High Court in the case of Mahindra & Mahindra Ltd. (supra), it is clear that in the case where capital assets are acquired by obtaining a loan, and subsequently, the loan amount is waived by the other party, the principal amount of loan waived by the other party cannot be brought to tax under Section 28(iv) of the Act or under Section 41(1) of the Act."

25. However, in the present case, the Tribunal finds that nothing was

brought on record to show that the loan taken by the assessee

from the bank in Cash Credit Account, CTL and WCTL Account was

utilized for the purpose of acquiring capital assets. On the

contrary, material available on record including the Notes to the

Accounts indicated that the assessee had obtained the loan or

credit facility by way of hypothecation of finished goods, semi-

finished goods, raw material, book debts, receivable claims,

securities and rights by way of first charge, which indicated that

the assessee had obtained the loan facility for its business activity

or trading operations. However, noted the Tribunal, this aspect of

the matter whether the whole amount of the loan had been

utilized either for the purpose of acquiring capital asset or for the

purpose of business activity or trading activity had not been

looked into or examined by the Authorities below. For this reason,

the Tribunal has restored the case to the file of the AO for fresh

adjudication giving details in the behalf, in the following manner:

"27................ We, therefore, restore this issue back to the file of the Assessing Officer for his fresh adjudication with a direction to the Assessee to furnish all the details and particulars of loan, and the purpose for which the loan taken from Bank was utilized. All these informations are within the control and specific knowledge of the Assessee and, therefore, it would be the duty of the Assessee to prove and establish that the amount of loan taken from the Bank was utilized for the purpose of acquiring capital assets in case the Assessee wants to have the benefit of decision of Hon'ble Delhi High Court in the case of Tosha International Ltd. (supra) as well as the decision of Hon'ble Bombay High Court in the case of Mahindra & Mahindra Ltd. (supra). If on an enquiry and verification, it transpires that the Assessee has utilized the loan for the purpose of its business activity or trading activity, the amount of loan to the extent it has been waived by the bank shall be deemed to be the Assessee's income chargeable to tax as per the decision of Hon'ble Bombay High Court in the case of Solid Containers Ltd. (supra), where the principle laid down by the Hon'ble Supreme Court in the case of T.V. Sundaram Iyengar & Sons Ltd. (supra) has been applied and followed. In the present case, the total amount of loan payable by the Assessee was Rs. 4,76,42,213, which was settled at Rs. 1.85 crores giving benefit of Rs. 2,91,42,213 to the Assessee by way of waiver. Therefore, the proportionate amount of loan waived by the bank shall be worked out by the Assessing Officer with reference to the purpose for which the loan amount was utilized. The Assessing Officer shall provide reasonable opportunity of being heard to the Assessee. Be it mentioned here that in case the Assessee fails to produce or furnish details or particulars about the purpose for which the loan amount was utilized, the Assessing Officer shall draw adverse inference against the Assessee, and shall decide the issue in the light of the fact that the loan amount was obtained by the Assessee in Cash Credit account, CTL and WCTL account by way of hypothecation of finished, semi-finished goods, book debts,

receivable claims, securities, rights by way of first charge implying thereby that the amount was utilized for the purpose of business or trading activity of the Assessee. We order accordingly."

26. It is clear from the above that the Tribunal has rightly culled out

the principle laid down from the various judgments and has rather

given an opportunity to the assessee to prove its case before the

AO. In these circumstances, there is no reason or occasion for the

assessee to feel aggrieved by the order and prefer this appeal.

27. We, accordingly, dismiss this appeal holding that no substantial

question of law arises and impose cost of `25,000/- upon the

assessee.

ITA No.503 of 2010

28. In this case, which pertains to the Assessment Year 2004-05, the

respondent assessee M/s. Jubilant Securities Pvt. Ltd. (hereinafter

referred to as „the assessee‟) had filed the income of `5,95,148/-

in its return. The assessee is an investment company engaged in

the business of sale/purchase of shares and business of taking

loans and further providing it to the parties.

29. The AO found that the assessee had credited a sum of

`25,00,000/- in Profit and Loss Account on account of remission of

liability with respect of certain unsecured loans appearing in its

financial results. This amount represented loan taken from one

M/s. Sail Holdings Pvt. Ltd. more than ten years ago. Since there

was no communication from the party and no claim was made for

so many years the loan was written back. It was treated as capital

receipt and was reduced from taxable income in the computation

of assessable income for the assessment year in question. The

AO was of the view that the assessee had treated such write off

(Loan Written Back) as receipt of a capital nature without

explaining as to how and in what manner such cash credited were

transferred to the Profit and Loss Account.

30. For this and other reasons stated in detail in the assessment

order, the AO held that the amount of `25,00,000/- as written off

liability was the income of the assessee and added in the taxable

income.

31. The CIT (A) confirmed this order of the AO.

32. The Tribunal has, however, following the judgment of the Court in

the case of Tosha International Ltd. (supra) deleted the

addition holding on the ground that since the assessee had not

claimed any deduction in respect of this loan, therefore, Section

41(1) would not be attracted.

33. Challenging the order of the Tribunal, the instant appeal was filed

and this appeal was admitted on the following substantial

question of law:

"Whether learned ITAT erred in deleting the addition of `25 lacs made by the Assessing Officer on account of Unsecured Loan Written Back?"

34. In view of our legal discussion above, what is to be seen is as to

whether the aforesaid loan was taken for trading purpose or it was

to generate some capital assets. As mentioned above, the

assessee is an investment company mainly into the business of

purchase and sale of shares. It is also engaged into taking

business loans and further profits done to the parties. While

holding that the amount of loan was utilized for its financing

business, following discussion of the CIT (A) in this behalf is apt to

take note of:

"4.3............Further in Schedule H of the Return Form giving General Information about the assessee, the nature of business shown at S No 15 is - loans & investment The specific fact that loan was taken by the company for its financing business is admitted by the appellant in no uncertain terms by giving following note below the statement of income:

The investment made for long term with a policy of investment being made out of funds available from share capital/profit. Borrowings have been made for other business activities viz. lending, share trading etc. Hence interest cost is incurred to earn interest/profit. The company therefore, claimed as allowable cost against profit.

4.4 Therefore, it is proved beyond doubt (or rather admitted by the appellant itself) that it is a finance company which is doing the business of investment, trading or shares and giving & taking of loans. It is clearly admitted that the borrowed funds were not used for long term investment contrary to contention made in : submissions filed before me. All along it has been admitted by the appellant that borrowing was made for financing business. However, after the assessment order was passed & the AO added this amount treating it as part of circulating capital, the appellant has come up with the plea that the funds were borrowed for long term investment. This is nothing but change of stand. It is therefore established that the loan was obtained by the appellant for financing business. The table which the appellant has made to contend that loan was part of fixed capital, shows position as on 31/3/03 whereas loan was taken in FY 92-93, i.e. ten years back. Therefore the balance sheets as on 31/3/03 or 31/3/04 do not in any way prove the actual use of loan. Having established that the funds were borrowed for the purpose of lending business by the appellant, it is to be examined as to whether remission or write back to such loan wot.~ld (sic.) give rise to taxable income?

4.5 So far as the decision in Sugauli Sugar Pvt Ltd. 236 ITR 518 relied upon by the appellant are concerned, it is noted that the fact are quite different. In that case the relevant amount was directly carried to capital reserve a/c and the issue related was taxability u/s 41(1). Moreover it was held that merely because the claim was barred by limitation did not result in extinguishment of debt. However in this case the amount was treated as income by the appellant company as per the resolution of the Board of Director who observed that there was no claim by the concerned party for long. The facts and circumstances as discussed in earlier paragraphs also made this case different on facts."

35. The Tribunal while allowing the appeal simply relied upon the

judgment of this Court in the case of Tosha International Ltd.

(supra) and accepted the plea of the assessee that loan was not

used in the financing business, but was used in long term

investment made in shares. This discussion is in the following

term:

"8. On perusal of the Ld. CIT (A)‟s order we find that addition has not been made with the aid of Section 41(1) of the Act rather it is confirmed on the ground that assessee was in business of money lending, the moment it took loan in the normal trade transaction then this amount would become working capital or circulating capital in the business of the assessee. If assessee was not required to repay this loan as trading receipt then it would be treated as an income of the assessee. From the balance sheet as on 31.3.1993, we find that this amount was not used in the financing business. It was used in the long term investment made in share. As far as doubting genuineness of the loan is concerned, the AO himself accepted it in 1997-98 while passing the assessment u/s 143 ( ) (sic.). This year also he did not raise such doubt. Thus there was no sufficient material with Ld. CIT (A) to express his apprehension on the genuineness of this loan transaction. Since the amount was not used in servicing alleged money lending business, it cannot be treated as part of circulating capital and to be treated as trading receipt. In view of the above discussion, we allow the ground raised by Assessee and direct the AO not to treat this sum of Rs.25 lacs as income of the Assessee."

36. It was also explained by the learned counsel for the assessee,

during the arguments, that not only waiver of loans would not

constitute income applying the judgment of the Bombay High

Court in Mahindra & Mahindra Ltd.(supra), the benefit or

perquisite must be one arising in the course of business, in order

that the same is taxable under Section 28(iv) of the Act. The

assessee is a company engaged, inter alia, in the business of

finance and making investments in shares. The loan obtained by

the respondent-assessee from SHPL was part of the source of

funds employed by the assessee in its business. In pursuance of

the business of financing, the assessee advances loans at interest.

Such loans are advanced out of interest-free own funds available