Madras High Court
Shriram Chits Tamil Nadu (P) Ltd vs The Income Tax Officer (Osd) on 4 February, 2021
T.C.A.No.261 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 04.02.2021
CORAM:
THE HON'BLE MR. JUSTICE M.DURAISWAMY
AND
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
T.C.A.No.261 of 2011
Shriram Chits Tamil Nadu (P) Ltd.,
No.149, Greams Road,
Mount Road,
Chennai – 600 006. ... Appellant
Vs.
The Income Tax Officer (OSD),
Company Circle VI (2)
No.121, Nungambakkam High Road,
Chennai – 600 034. ... Respondent
Appeal preferred under Section 260A of the Income Tax Act,
1961, against the order of the Income Tax Appellate Tribunal, Madras,
Bench "A" Chennai, dated 26.11.2010 in I.T.A.No.1457/Mds/2010.
For Appellant : Mr.R.Sivaraman,
For Respondent : Mr.J.Narayanasamy,
Senior Standing Counsel
JUDGMENT
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T.C.A.No.261 of 2011
(Judgment was delivered by M.DURAISWAMY, J.)
Challenging the order passed in I.T.A.No.1457/Mds/2010 in
respect of the assessment year 2003-04 on the file of the Income Tax
Appellate Tribunal, “A” Bench, Chennai, the assessee has filed the above
appeal.
2.The appellant is a Company carrying on business of running
Chits governed by the Chit Funds Act, 1982. It acts as the foreman
conducting the Chits. According to the appellant, each Chit group is run
for a period of 40, 50 or 60 months with as many subscribers. If a 40
month Chit commences with 40 subscribers, every month there will be an
auction where the subscribers can bid. The successful bidder is called the
prized subscriber. If the monthly subscription is Rs.1,000/-, the total
contribution of 40 subscribers would be Rs.40,000/-. The successful
bidder may bid for Rs.35,000/-, offering a discount of Rs.5,000/-. Now,
out of Rs.40,000/- collected, the foreman will pay Rs.35,000/- to the
successful bidder and the balance amount of Rs.5,000/- is called the
discount, out of which, the foreman will appropriate 5% on Rs.40,000/-
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T.C.A.No.261 of 2011
(i.e.) Rs.2,000/- as commission. The balance amount of Rs.3,000/- would
be distributed among the 40 subscribers as dividend on pro rata basis,
viz., Rs.3,000/40 = Rs.75/-. According to the appellant, it is also a
subscriber receiving dividend. The commission is paid to the foreman,
the appellant, to meet the expenses of conducting the Chits and the
residue is his remuneration after meeting the expenses of running the
Chit.
3.As per Section 21 (b) of the Chit Funds Act, the foreman is
entitled to such amount not exceeding 5% of the Chit amount as may be
fixed in the Chit Agreement, by way of commission remuneration or for
meeting the expenses of running the Chit. Thus, commission is paid not
only as remuneration, but also for meeting the expenses relating to the
conduct of Chits.
4.In the appellant's case, for the assessment year 2003-04, the
Assessing Officer completed the assessment on 17.03.2006 rejecting the
appellant's claim that the foreman's dividend is exempt from taxation on
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T.C.A.No.261 of 2011
grounds of mutuality. Aggrieved by the order passed by the Assessing
Officer, the appellant filed an appeal before the Commissioner of Income
Tax (Appeals) and the Appellate Tribunal also confirmed the action of
the Assessing Officer by order dated 30.06.2010. Aggrieved by the order
passed by the CIT (Appeals), the assessee filed an appeal before the
Income Tax Appellate Tribunal and the Tribunal also confirmed the
order passed by the CIT (Appeals) and dismissed the appeal on
26.11.2010. Aggrieved over the same, the assessee has filed the above
appeal.
5.The above appeal was admitted on the following substantial
question of law:
“Whether in law, the dividends received by the
appellant as a Chit subscriber, is exempt from taxation on
ground of mutuality between all the chit subscribers
including the appellant?”
6.It is pertinent to note that in identical circumstances, the Hon'ble
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T.C.A.No.261 of 2011
Division Bench of this Court in the judgment dated 16.09.2015 in
T.C.A.Nos.641 & 642 of 2008, in respect of the same assessee, following
the judgment of the Hon'ble Division Bench of this Court in
T.C.A.Nos.141 & 213 of 2004 [Shriram Chits and Investments (P)
Limited Vs. The Assistant Commissioner of Income Tax] and batch,
dated 30.08.2012 held against the assessee and dismissed the appeals.
Similarly, the Hon'ble Division Bench of this Court by judgment dated
09.04.2018 in T.C.A.No.908 of 2008, following the judgment of the
Hon'ble Division Bench of this Court in T.C.A.Nos.141 & 213 of 2004
and batch dated 30.08.2012, confirmed the order passed by the Income
Tax Appellate Tribunal and dismissed the appeal.
7.The learned counsel appearing for the appellant – assessee has
not produced any contra judgment in support of their case.
8.The ratio laid down in the above referred judgments squarely
applies to the facts and circumstances of the present case. Following the
same, the appeal is liable to be dismissed. We do not find any ground
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T.C.A.No.261 of 2011
much less any substantial question of law to interfere with the order
passed by the Income Tax Appellate Tribunal. The Tax Case Appeal is
dismissed. No costs.
[M.D., J.] [T.V.T.S., J.]
Index : Yes/No 04.02.2021
Internet : Yes
va
To
The Income Tax Appellate Tribunal, Madras, Bench "A"
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T.C.A.No.261 of 2011
M.DURAISWAMY, J.
and
T.V.THAMILSELVI, J.
va
T.C.A.No.261 of 2011
04.02.2021
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