THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), , VISAKHAPATNAM vs. DEVI SEA FOODS LIMITED, , VISAKHAPATNAM

आदेश /O R D E R

Per Shri D.S.Sunder Singh, Accountant Member :

are related to the deletion of addition made by the Assessing Officer (AO) on slump sale of windmills. Brief facts of the case are that the assessee is engaged in the business of aqua culture, export of frozen shrimp, sale of hatchery seed and wind power generation. During the previous year relevant to the assessment year, the AO found that the assessee has sold three windmills located at S.F.No.127, Mukkudujallipatty village, S.F.No.265/3 & 262/1A, Raghalbavi village, Coimbatore, Tamilnadu and S.F.No.540, Levingipuram village, Tirunelveli, Tamilnadu. The assessee declared this transaction as slump sale of 3 windmills viz., Suzlon (HT No.1186), Vestas-I (HT No.782), Vestas

2. (HT No.1283) and offered the sum of Rs.20,93,56,370/- as long term capital gains on the slump sale as per the provisions of sec.50B of the Income Tax

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam Act, 1961 (in short ‘Act’). In doing so, the assessee has treated these 3 windmills as a single unit and as a separate “undertaking”. On verification of the sale agreements, AO observed that 2 windmills viz. Vestas-1 (HT No.782) & Vestas-2 (HT No.1283) were sold to M/s Lotus Clean Power Venture Private Limited, 484, Kamaraj Road, Coimbatore – 641015, for a sale consideration of Rs.18,50,87,332/-. Subsequently, another sale agreement was signed on 16.04.2012 in respect of the third wind mill viz. Suzlon (HT No.1186) which was sold to M/s Clover Energy Private Limited, 484, Kamaraj Road, Coimbatore – 641015, for a sale consideration of Rs.5,58,85,576/-. The AO considered the meaning of undertaking and slump sale as per statute and found that as per section 2(42C) of the Act, the slump sale is the transfer of one or more undertakings as a result of sale for a lump sum consideration without values being assigned to the individual assets and liabilities in such sales. Undertaking is defined in Explanation 1 to Clause (19AA) of the Act which provides provisions relating to computation of capital gains from slump sale and Explanation 1 for net worth and Explanation 2 for computation of net worth. The AO also considered section 180 of Companies Act, 2013 for the purpose of meaning of undertaking and viewed that the assessee company could not explain as to why the assets i.e. windmills should not be treated as assets of the CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam company, instead of separate undertaking as required under the provisions of slump sale. The AO further found that it has not furnished any balance sheet, profit and loss account for the wind mill business activity. Therefore, AO denied the claim of the assessee treating the gains of the windmill as long term capital gains u/s 50B of the Act and treated the same as gains on depreciable assets u/s 50 of the Act. Accordingly taxed the sale consideration under short term capital gains.

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam Therefore, the Ld.CIT(A) held that each wind mill is a unit of undertaking covered under the definition of slump sale, hence directed the AO to treat the sale of windmill as slump sale and the consideration received should be subject to deduction against net worth of undertaking.

3.1. With regard to section 50B(2) the Ld.CIT(A) observed that section 50B is a special provision for computation of capital gains in case of slump sale. There is no requirement to consider the other provisions of section 48 and 49 as required in the case of normal capital gains. Hence, observed that there is no need to consider indexed cost of acquisition or improvement in the slump sale. Thus, held that the long term capital gains is the difference between lump sum consideration and net worth of undertaking. Accordingly, directed the AO to compute the long term capital gains under slump sale.

4. Against which the revenue filed appeal before the Tribunal. During the appeal hearing, taking our attention to para No.5 of the assessment order, the Ld.DR argued that the assessee has sold the 3 windmills located in three different places during the year under consideration. For an enquiry from the AO, why the windmills should not be treated as part of assets of the assessee company instead of separate undertakings, the CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam assessee has explained before the AO that the capital gains under windmills required to be treated as slump sale since the same constitute a separate undertaking. However, the AO observed that the assessee has not maintained separate books of accounts for each windmill showing independent assets and the windmills sold during the year were not shown separately on the fixed assets schedule of the company for several years for the purpose of claiming depreciation. However, the assessee has submitted that though separate books of accounts were not maintained, the assets, liabilities in relation to windmills had been ascertained and transferred to the buyer along with wind turbines. He further explained that the power generated by the windmills is being sold to the Tamilnadu State Electricity Board and the receipts were shown separately from the undertaking. The Ld.DR argued that the assessee is not maintaining the separate books of accounts and shown the windmills as part of the block of assets of the company, hence, the same required to be treated as the assets of the company, but not separate undertaking. Further, the Ld.DR relied on para No.5.7 of the assessment order and argued that as per the definition of the Companies Act, for treating the separate undertaking the investment should exceed 20% of its net worth as per the audited balance sheet of the preceding financial year or an undertaking which generates 20% of the CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam total income of the company during the previous financial year. In the instant case, the company has not satisfied the condition of net worth being 20% or the profits of the 20% of the total income as defined in the Companies Act, therefore, the Ld.DR argued that the windmills cannot be treated as separate undertaking for the purpose of slump sale, hence contended that the Ld.CIT(A) erred in directing the AO to treat the windmills as separate unit, thus, requested to set aside the order of the Ld.CIT(A) and allow the appeal of the revenue.

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam If the same is separate undertaking, the assessee is entitled for computing the sale consideration as slump sale u/s 2(42C) of the Act. The Ld.CIT(A) has discussed the issue in detail in para No.6.1 to 6.4 and gone through agreements and held that the sale of windmills is a separate undertaking and directed the AO to compute the long term capital gains under slump sale. For the sake of clarity we extract para No.6.1 to 6.4, 6.5 and 6.6 which reads as under :

“6.1 Ground No. 2 and 3: slump sale u/s.50B: I have carefully considered the facts of the case, written submissions and decision of the Assessing Officer in the assessment order. It is relevant to delve upon undisputed faces. The appellant is engaged in different businesses namely production and export of frozen shrimp, LDPE Films and generation and sale of power through windmill operation. It means that the business of the appellant is constituted of 3 different activities. The windmill operation is one of the business units of the appellant. The income earned from each unit is shown in the P & L account separately. The appellant acquired the subjective windmills in the FY 2005 and has been claiming deduction of profits u/s801A from the FY 2008-09 relevant to AY 2009-10. The appellant has also claimed deduction under chapter VI-A for the impugned AY 2013-14. There are separate ledger accounts for the business of windmills forming part of final accounts of the appellant. The appellant had entered in to 2 separate stump sale agreements effected as a whole while selling 3 windmills located at different places in the FY 2012-13. It is a fact that the appellant had been claiming depreciation on the subjective windmills. Having examined the undisputed facts it is worthwhile to examine the definition of slump sale in order to know whether the transfer is falling within the purview of slump sale u/s 2(42C). 6.2. Slump Sale u/s 2(42C). “Slump sale” means the transfer of one or more undertakings as a result of the sale for slump sum consideration without values being assigned to the individual assets and liabilities in such sales. A cursory reading of the definition reveals the following aspects :

1. 1. There must be a transfer of asset 2. That transfer is of one or more undertakings.

3. Such transfer is for a ‘lump sum’ consideration.

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam

6.5 After examining the definition of 'slump sale' and 'undertaking' along with the sale deed, I am of the considered opinion that the sale affected by the appellant is squarely falling within the definition of slump sale. The windmill has been a unit of business of appellant The appellant has been enjoying the deduction u/s.801A from AY 2009-10. The Assessing Officer has not made any adverse remarks on claiming of profits u/s.801A being a separate unit of business of appellant There is no doubt that the subjective windmill had been shown as part of fixed assets in the block of assets of appellant and claiming depreciation. In my opinion the asset being part of block of assets and depreciation claims are not independent factors to deny benefit under slump sale., The depreciation any way is allowable to such assets: be it they are part of block of assets of the appellant company or part of assets of undertaking. Regarding separate books of accounts for the unit, the appellant had demonstrated with separate ledger account belonging to the windmill operation. There is no requirement of separate books for claiming relief u/s.80IA as held by AP High court in the case of Abhirami Cotton Mills (1996)134CTP1123(AP). The real test for considering any sale of asset as non slump sale would be any independent asset or liability not forming part of business operations. In the instant case the Assessing Officer has not demonstrated that the wind mill is an independent asset. Whereas the appellant has been considering the asset as one of its business unit. Further the consideration received for all the 3 windmills was not assigned to any individual assets be it land, windmill or shed. In the absence of such finding, it is not fair to treat the transaction u/s.50. Further, there is no requirement under the act that the assets intended to be sold in slump sale should be together. The Assessing Officer's observation that the assets are located in different places has no bearing on the nature of transaction being slump sale. As much each windmill is a unit of undertaking covered under the definition of slump sale. In view of the above observation, the Assessing Officer is directed to treat the sale of windmill as a 'slump-sale' and the consideration received should be subjected to deduction against net-worth of undertaking.

6.6 Net-worth :ufs.50B(2) 'Net worth shall be the aggregate value of total assets of the undertaking or division as reduced by the value of liabilities of such undertaking or division as appearing in its books of account" Section 50B is a special provision for computation of capital gains in case of slump sale. The net-worth of the undertaking is considered as cost of acquisition and improvement for the purpose of section 48 and 49. There is no requirement to consider other provisions of section 48 and 49 as it is required in the case of normal capital gains. It means that there is no need to consider indexed cost of acquisition or improvement in the case of slump sale. In the instant case the net-worth is arrived at Rs.3,07,36,888/- which is not in dispute. The lump-sum consideration for sale of three wind mills is Rs.24,00,93,258/- which is also not in dispute. Thus, the Long Term Capital Gains is the difference between lump-sum consideration and net-worth of CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam undertaking. Accordingly, the Assessing Officer is directed to compute the Long Term Capital Gains under stump-sale.” 6.1. In the instant case, there is no dispute that the assessee has sold the wind mills and claimed it as a separate undertaking. Separate undertaking is one which can be separated from the business unit and both the business units of the assessee should be run separately, independent of each and they should not be dependent on each other. The definition of undertaking is given in 2(42C) and section 2(19) of the Act, wherein undertaking is defined as any part of an undertaking or unit or division of an undertaking or a business activity taken as a whole, but does not include individual assets or liabilities or any combination thereof not constituting the business activity. From the definition of Income Tax Act, the windmills satisfy all the conditions for treating it as a separate undertaking as discussed by the Ld.CIT(A) in para No.6.3 of the order. Similarly, since the assessee has sold the windmills along with assets and all the liabilities, it also falls in the definition of slump sale u/s 2(42C) of the Act. Though the assessee has not separately maintained the books of accounts, separate ledger accounts are maintained and claiming deduction u/s 80IA separately for the income generated from the individual units each year. As per the Profit & Loss account, we observe that the assessee is computing

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam profits separately, from wind mills and in a position to ascertain the income and expenditure separately for the windmills as well as for the assessee’s business. As argued by the Ld.Counsel of the assessee, the Hon’ble Andhra Pradesh High Curt in the case of CIT Vs. Abhirami Cotton Mills (P) Ltd. (supra) held that non maintenance of separate books of accounts does not make the assessee disentitled for deduction u/s 80J(4) of the Act. Similarly, the Hon’ble High Court of Gujarat in the case of Ajanta (P) Ltd. Vs. Deputy Commissioner of Income Tax (supra) held that the deduction u/s 80IA cannot be denied solely on the ground that separate Profit & Loss account and balance sheet are not produced. The Coordinate Bench of ITAT, Pune in its order in the case of M/s Sargam Retails (P) Ltd. (supra) held that windmill is a separate undertaking. For the sake of clarity, we extract para No.14 of the order of the coordinate bench which reads as under : “14. Now, coming to the facts of the present case, the assessee had shown profits from its windmill at Satara and had worked out the deduction under section 80IA(4) of the Act in respect of said windmill at Rs.2.42 crores. The assessee was entitled to claim the said deduction undertaking wise. The losses suffered from the other windmill established by the assessee in Karnataka and Gujarat were not to be set off against the profit of Satara windmill, on the proposition that each windmill was a separate undertaking. Such view was upheld by the Pune Bench of the Tribunal in the case of M/s. J-Sons Foundry Pvt. Ltd. (supra) and in the case of M/s. D.J. Malpani Vs. ACIT (supra).”

6.2. Therefore, we hold that wind mills constitute separate undertaking and the Ld.CIT(A) has rightly directed the AO to compute the capital gains

CO No.130/Viz/2019, A.Y.2013-14 M/s Devi Sea Foods Ltd., Visakhapatnam as a slump sale u/s 50B (2) and no interference is called for. Accordingly, we uphold the order of the Ld.CIT(A) and dismiss the appeal of the revenue.