COMMISSIONER OF INCOME TAX-I, vs. ASIAN FINSTOCK LIMITED

3 As regards the claim of loss of Rs.14,81,177/­ incurred in the same scrip excluding the auction sale, there is no justification regarding the assessee   company   not   having   taken   into   account   these   particular transactions in the books of  accounts. No justification with corroborative evidence   of   the   claim   of   genuineness   of   the   loss   could   be   furnished. Therefore, this claim is not entertainable. Accordingly,   the   amount   of   Rs.3,50,20,260/­   being   profit   on account of trading in shares of KHFL is being added to the assessee's income. [Addition Rs.3,50,20,260/­] 3 In accordance with the above discussion, the total income of the assessee company is recomputed as under: Loss as per return of income (­) Rs.37,17,921/­ Add Adjustment u/s.143(1)(a) Rs.14,000 (­) Rs.37,03,921 Add: Additions as per order: i) Profit on trading of loss of shares Rs.3,50,15,800 Total income .. Rs.3,13,11,879 i.e. … Rs.3,13,11,880 Assessed   u/s.   143(3)   of   the   I.T.   Act   on   total   income   of   (­) Rs.3,13,11,880/­.   Issue   demand   notice   and   challan   accordingly.   Issue penalty proceedings u/s. 271(1)(c) of the I.T. Act.” 6 The respondent assessee being dissatisfied with the assessment order referred to above went in appeal before the Commissioner of Income Tax. The Commissioner (Appeals) dismissed the appeal holding as under: “3.2....The appellant company was incorporated on 15.12. 94. The main object of the company was to carry on the business as an Investment company and to invest, acquire and hold and otherwise deal ln shares, stocks, debentures, debenture­stock, bonds etc. The company filed Its return of Income for the A.Y.96­97 relevant to   financial   year   1995­96   on   30th   November,   1996   showing   loss   of Rs.37,17,921/­. The return was processed u/s 143(1)(a) on 29.10.97 and adjustment   of   Rs.14,000/was   made.   Thereafter,   the   assessment proceedings   were   initiated   and   notices   u/s   143(2)   and   143(1)   were issued.

3 I have considered the facts of the case and the submission made on behalf of the  appellant In  the statement  of  facts.  It Is  seen that the appellant has already earned Income of Rs.2,78,87,250/­. The appellant has already shown this Income as profit but credited to Suspense Account. Since it is the income of the appellant, the Assessing Officer was justified in treating this as income of the appellant. Merely, because there are some disputes does not mean that the character of the Income has changed. Therefore, the action of the Assessing Officer is upheld.” 7 The respondent assessee being dissatisfied with the order passed by the Commissioner (Appeals) referred to above went in further appeal before the Income Tax Appellate Tribunal. The Appellate Tribunal while allowing the appeal on the point in question held as under: “13 We have heard the rival submissions, perused the orders of the lower authorities and the material available on record. We find that the undisputed facts of the case are that the assessee, during the year under consideration in the course of business activity, had purchased 418800 shares of KHEL for Rs.2,16,70,945/­, The assessee sold 77200 shares out of the said shares for a consideration of Rs.29,93,519/and incurred loss of Rs.14,81,177/­. The assessee, in the month of February 1996, participated in the auction of shares at BSE and offered for sale of 94400 shares at an average   price   of   Rs.370/per   share   for   total   consideration   of Rs.3,50,20,260/­. The assessee gave delivery of the shares and the offer of the   assessee   was   accepted.   But   in   'the   meanwhile,   vide   order   dated 9.1.1997 of the BSE on the instruction of SEBI stopped the payment of sale consideration of Rs. 94400 shares for the reason that there was manipulation of share price. Accordingly, on the payout day, three share brokers, namely, S/Shri Bharat B. Shah, Kirit J. Shah and Sharukh N. Tara were not paid the sale consideration for the shares and they, in turn, did not make the payment for the shares to the assessee company. The assessee made representation to BSE and SEBI and as no positive response was received by the assessee, the assessee company held a special civil application in the High Court of Gujarat which is pending for disposal. In the circumstances, the assessee company did not show the profit earned on sale of 94400 shares at Rs.2,78,87,259/in the profit and loss account but showed the same as liability in the balance sheet under the head “Suspense Account.” The Assessing Officer was of the view that as the assessee has given delivery of the shares and has credited the amount of profit  earned from the sale of 94400 shares in the suspense account, the income has accrued to the assessee and hence the same was the income of the assessee for the year under consideration. Accordingly, he made the addition for the   entire   sale   consideration   of   Rs.3,50,15,800/to   the   income   of   the assessee. The Ld.CIT(A) confirmed the said order of the Assessing Officer. In these facts and circumstances of the case, we are of the considered opinion that the BSE on the instruction of the SEBI had stopped the payment   of   sale   consideration   of   94400   shares   on   account   of manipulation in share price and, therefore, the payment was not made to three   brokers   through   whom   the   assessee   has   entered   into   the   sale transaction. Therefore, the brokers also could not make the payment of the sale consideration of the shares to the assessee company. We find that the above fact of non receipt of payment of shares in the above circumstances is not in dispute. We find that a formal restraint order was passed by the SEBI on 9.1.97 and the same is dispute as on date before the Hon'ble Gujarat High Court. Ld. A/R of the assessee submitted before us that the payment for the aforesaid transaction has yet not been received by the assessee and the matter is still in dispute before the Gujarat High Court. The above fact could not be disputed by the Ld. D/R. In the above facts and circumstances in our considered opinion no real income could be treated as accrued in favour of the assessee in respect of the above transaction. In our considered opinion, till the dispute is settled by the Hon'ble Gujarat High Court, it cannot be held that any real income has accrued to the assessee in relation to the aforesaid transaction Our above view finds support from the decision of the Hon'ble Supreme Court CIT Vs. Hindustan Housing & Loan Development Trust, 161 ITR 524(SC) and UCO Bank CIT , 237 IT R 889(SC). Therefore, we set aside the orders of the lower authorities on the issue and direct the AO to delete the addition made of Rs.3,50,15,800/­.” 8 The   Revenue   being   dissatisfied   with   the   order   passed   by   the Appellate Tribunal is here before this Court with the present appeal. 9 Ms. Mauna Bhatt, the learned senior standing counsel appearing for   the   Revenue   vehemently   submitted   that   the   Appellate   Tribunal committed a serious error in passing the impugned order. She would submit that the assessee company indisputably was managing its account according to the mercantile system. The mercantile system of accounting differs substantially from the cash system of book keeping. Under the cash system, it is only the actual cash receipt and actual cash payments that are recorded as credits and debits; whereas under the mercantile system,   the   credit   entries   are   made   in   respect   of   the   amounts   due immediately   they   became   legally   due   and   before   they   are   actually received.   According   to   the   learned   senior   standing   counsel,   the respondent company actually sold the shares of KHFL and earned profit. The physical delivery of the shares in favour of the brokers had also taken place. The shares were actually sold and the amount realised from the sale proceeds of the shares came to be credited in the account of the brokers. According to the learned senior standing counsel, thereafter, whatever may be the dispute between the brokers and BSE – SEBI, is not relevant. It is argued that the concept of real income would apply where there has been a surrender of income which in theory may have accrued, but, in the reality of the situation, no income had resulted because the income did not really accrue. Mere improbability of recovery, cannot be treated as evidence of the fact that income has not resulted or accrued to the assessee. It is argued that the mere fact that an amount due to the respondent assessee had been carried to the suspense account and the BSE – SEBI was withholding the payment on account of a pending dispute with the brokers cannot be held to mean that the income had not accrued to the assessee. The date of accrual is the date on which the amount has been accrued by the assessee. It is argued that the date on which the shares were sold and the amount towards the sale proceeds came to be appropriated in the account of the brokers, the income could be said to have been accrued to the assessee as the assessee could be said to have acquired a legal right to receive such amount from its brokers. In such circumstances referred to above, Ms. Bhatt prays that there being merit in this appeal, the same be allowed and the substantial question of law as formulated be answered in favour of the Revenue and against the assessee. 11 On the other hand, this Tax Appeal has been vehemently opposed by   Mr.   Divetia,   the   learned   counsel   appearing   for   the   respondent assessee. According to Mr. Divetia, no error, not to speak of any error of law could be said to have been committed by the Appellate Tribunal in passing the impugned order. The learned counsel would submit that the income accrues when it becomes due, but, it must also be accompanied by a corresponding liability of the other party to pay the amount. Only then can it be said that for the purposes of taxabilty that income is not hypothetical and it has really accrued to the assessee. According to Mr. Divetia, it is not in dispute that the shares of the KHFL came to be sold by the respondent assessee and the assesse earned profit in the said transaction. However, before the assessee could receive the amount, the accounts of the brokers came to be freezed by the BSE – SEBI and in such circumstances, the assessee company had no other option, but to show the amount out of the said transaction in the “suspense account”. According to Mr. Divetia, at best, it could be said that his client earned a hypothetical income which failed to materialise and its money value, therefore, cannot be said to be the income of the assessee. 12 In   such   circumstances   referred   to   above,   the   learned   counsel appearing for the respondent assessee prays that there being no merit in this Tax Appeal, the same be dismissed and the substantial question of law as formulated may be answered in favour of the assessee and against the Revenue. Having heard the learned counsel appearing for the parties and having gone through the materials on record, the only question that falls for our consideration is whether the Appellate Tribunal committed any error in passing the impugned order. 14 Although the payment was deffered in favour of the respondent assessee on account of the dispute raised by the BSE – SEBI with the brokers, yet it cannot be said that the accrual of income was postponed simply because the brokers were unable to realise the amount in favour of the respondent assessee. The income can be held to accrue when the assessee acquired a right to receive that income.  In E. D. Sassoon and Co. Ltd. vs. C. I.T. (1 954) 26 ITR 27 : (AIR 1954 SC 470), the Chetty (1953) 24 ITR 525 : (AIR 1953 SC 527), it was further held that the mere fact that an amount due to the assessee has been carried to the suspense account and company was withholding payment on account of a pending dispute cannot be held to mean that the income has not accrued to the assessee. The date of accrual is the date on which the right to receive the income has been acquired by the assessee. The assessee herein acquired the right to receive the requisite amount the day the shares came to be sold. The right to receive the requisite amount cannot be said to have arisen on the date when the BSE – SEBI raised reported in 1996(11) SCC 530. We quote the relevant observations: “9 In   State   Bank   of   Travancore   v.   Commissioner   of   Income   Tax, Kerala   [(1986)   158   I.T.R.102],   the   facts   were   the   following:   the appellant­Bank maintained its accounts on the basis of mercantile system. It was charging interest on the loans advanced by it. Some of the loans had become "sticky", i.e., their recovery had become extremely doubtful. The Bank, however, charged interest on these loans also, debiting the account of the concerned parties. But instead of carrying the interest amount to the profit and loss account, the appellant remitted the said interest   amount   to   a   separate   account   called   "the   Interest   Suspense Account". In the course of its assessment, the Bank claimed that having regard to the poor financial condition of the said debtors and the poor chances of recovery of interest from them, the interest amount due from them  was  taken  to  the "Interest  Suspense  Account"   to avoid   showing inflated profits by including hypothetical and unreal income and further that the interest on such sticky advances was not its real Income and, hence, not taxable. Both the Tribunal and the High Court rejected the plea. On appeal, this Court, by majority, Sabyasachi Mukharji and Ranganath Misra,JJ., [Tulzapurkar,J. dissenting] affirmed the decision of the High Court. This Court held that the interest on sticky advances did accrue to the appellant­Bank according to the mercantile system of accounting and that, indeed, the appellant had debited the respective parties with interest. The appellant, however, did not chose to treat the debt as bad debts but carried   the   interest   amount   to   the   'Interest   Suspense   Account".   Mere crediting   of   the   said   interest   amount   to,   what   it   called   the   "Interest Suspense Account", without treating it as a bad debt or irrecoverable interests was repugnant to Section 36 (1)(vii) and Section 32(3) of the Act and that the concept af real income does not help the appellant­Bank. It was observed that the concept of real income cannot he so read as to defeat the object and the provisions of the Act. Sabyasachi Mukharji,J., in his opinion, discussed all the relevant cases on the subject including Morvi Industries Limited and Birla Gwalior (P) Ltd. as well as the derision of this Court in Shoorji Vallabhdas & Co. and stated the proposition emerging therefrom in the following words: "(1) It is the income which has really accrued or arisen to the assessee that is taxable. Whether the income has really accrued or arisen to the assessee must be Judged in the light of the reality of the situation. 2) The concept of real income would apply where there has been a surrender of income which in theory may have accrued but in the reality of the situation, no income had resulted because the income did not really accrue. (3) Where a debt has become bad, deduction in compliance with the provisions of the Act should be claimed and allowed. (4) Where the Act applies, the concept of real income should not be so read as to defeat the provisions of the Act. (5) If there is any diversion of income at source under any statute or by overriding title, then there is no income to the assessee. (6) The conduct of the parties in treating the income in a particular manner is material evidence of the fact whether income has accrued or not. (7)   Mere   improbability   of   recovery,   where   the   conduct   of   the assessee is unequivocal, cannot be treated as evidence of the fact that  income  has   not  resulted   or  accrued  to   the assessee.   After debiting the debtor's account and not reversing that entry ­ but taking   the   interest   merely  in   suspense   account  cannot  be  such evidence to show that no real income has accrued to the assessee or been treated as such by the assessee. (8) The concept of real income is certainly applicable in judging whether there has been income or not but, in every case, it must be applied with care and within well­recognised limits." To the argument of real income pressed with great persistence in that case, the learned Judge responded in the following words: "We   were   invited   to   abandon   legal   fundamentalism.   With   a problem like the present one, it is better to adhere to the basic fundamentals of the law with clarity and consistency than to be carried   away   by   common   cliches.   The   concept   of   real   income certainly is a well­accepted one and must be applied in appropriate cases but with circumspection and must not Be called in aid to defeat the  fundamental principles of the law of income­tax as developed." 10 We   respectfully   agree   with   the   propositions   as   well   as   the observations of the learned Judge with respect to the plea of real income.” 16 Income­tax  reported in  1994(209) ITR 453. We quote the relevant observations:

The uncontroverted facts of this case are that (i) the assessee is a resident in India and (ii) the income from dividend and interest accrued to him during the year under consideration in Ceylon. Such income clearly falls within the scope of his total income in view of section 5 of the Act. The only ground on which the assessee objects to its inclusion in his total income is the restrictions in Ceylon on the remittance of money to India. This factor, in our opinion, does not have any bearing on the computation of total income of the assessee. Despite such restriction, income which accrued to the assessee outside India falls within the scope of total income under section 5 of the Act. Accrual of income outside India in the previous year is the only relevant factor. This view of ours also gets support from section 220(7) of the Act which reads : "Where an assessee has been assessed in respect of income arising outside India in a country the laws of which prohibit or restrict the remittance of money to India, the Income­tax Officer shall not treat the assessee as in default in respect of that part of the tax which is due in respect of that amount of his income which, by reason of such prohibition or restriction, cannot be brought into India, an shall continue to treat the assessee as not in default in respect of such part of the tax until the prohibition or restriction is removed."

It is clear from the above sub­section that it is intended to mitigate the hardship that may be caused to the assesses who are assessed in respect of income arising to them outside India in a country the laws of which prohibit or restrict the remittance of money to India by relieving them from the obligation to pay the tax which is due in respect of such income until the removal of the prohibition or restriction on remittance. It was necessitated only because in the case of a person who is a resident, income arising outside Indian forms part of his total income under sections 5 of the Act notwithstanding the existence of any restriction or prohibitions in such country on its remittance to India. We are, therefore, of the clear opinion that in the instant case notwithstanding the restrictions imposed by the Ceylon Government on remittance, the whole of the dividend of Rs. 9,353 and interest of Rs. 410 which accrued to the assessee during the relevant previous year in Ceylon is liable to be assessed in his hands for the assessment year 1975­76.” 17 The Supreme Court in the case of Godhra Electricity Co. Ltd. vs. Commissioner   of   Income­tax   [1997]   25   ITR   746   (SC)  has   very succinctly explained the position of law as regards the concept of real income. We quote the relevant observations: “10 Under the Act income charged to tax is the income that is received or is deemed to be received in India in the previous year relevant to the year for which assessment is made or on the income that accrues or arises or is deemed to accrue or arise in India during such year. The computation of such income is to be made in accordance with the method or accounting with the method or accounting regularly employed by the assessee. It may be either the cash system where entries are made on the basis of actual receipts and actual outgoings or disbursements or it may be the mercantile system where entries are made on accrual basis i.e. accrual of the right to receive payment and the accrual of the liability to disburse or pay. In commissioner of Income tax Bombay city­I v. Messrs. Shoorji Vallabhdas and co.(supra) it has been laid down :­ "Income tax is a levy on income no doubt the Income Tax act takes into account two points of time all which the liability to tax is attracted   viz   the   accrual   of   the   income   or   its   receipt;   but   the substance of the matter is the income. if income does not result at all there cannot be a tax even though in book keeping an entry is made about a hypothetical income which does not materialise."[P. 148] This principle is applicable whether the accounts are maintained on case system or under the mercantile system. If the accounts are maintained under the mercantile system what has to be seen is whether income can be said to have really accrued to the assessee­company. in H.M. Kashiparekh & co. ltd. v. commissioner of Income Tax (1960) 39 ITR 706 the Bombay High court had said :­ "Even so, (the failure to produce account losses we shall proceed on the   footing   that   the   assessee­   company   having   followed   the mercantile system of account there must have been entries made in its   books   in   the   accounting   year   in   respect   of   the   amount   of commission in our judgment we would not be justified in attaching any particular importance in this case to the fact that the company followed mercantile system of accounting. They would not have any particular bearing in applying the principle of real income in the facts of this case". The said view was approved by this court in commissioner of Income Tax v.   Birla   Gwalior   (p)   Ltd.   (supra)   where   the   assessee   maintained   its accounts on the mercantile system. In that case this court after referring to the decision in Morvi Industries Ltd. V. commissioner  of Income Tax, (1971)82   ITR   835   which   was   also   a   case   where   the   accounts   were maintained on mercantile system has said :­ "Hence   it  is   clear   that  this  court  in   Morvi   Industries   case   did emphasise the fact that the real question for decision was whether the income had really accrued of not it is not a hypothetical accrual of income that has got to be taken into consideration but the real accrual of the income "[p. 273] In Poona Electric supply co. Ltd. V. commissioner of Income Tax Bombay city­I (supra ) this court has said :­ "Income tax is a tax on the real income i.e. the profits arrived at on commercial principles subject to the provisions of the income tax act." In that case the court has approved the following principle laid down by the Bombay High court in H.M. Kashiparekh & co. Ltd. v. commissioner of Income tax (supra):­ "The principle of real income is not to be so subordinated as to amount   virtually   to   a   negation   of   it   when   a   surrender   or concession or rebate in respect or managing agency commission is made agreed to or given on grounds of commercial expediency simply  because  it takes place some time after  the  close of  an accounting year In examining any transaction and situation of this nature   the   court   would   have   more   regard   to   the   reality   and speciality of the situation rather than the purely theoretical or doctrinaire aspect of it will lay greater emphasis on the business aspect of the matter viewed as whole when that can be done without disregarding statutory language." In state bank of Travancore v. commissioner of income tax Kerala (supra ) after considering the various decisions of this court sabyasachi Mukharji J. (as the learned chief justice then was ) has said :­ "An acceptable formula of co­ relating the notion of real income in conjunction   with   the   method   of   accounting   for   the   purpose   of taxation is difficult to evolve besides any strait jacket formula is bound to create problems in its application to every situation it must depend upon the facts and circumstances of each case when and how does an income accrue and what are the consequences that follow from actual of income as well settled the accrual must be real taking in go account the actuality of the situation whether an accrual has taken place or not must in appropriate cases be judged on the principles of real income theory After accrual non charging of tax on the same because of certain conduct based on the   ipse   dixit   of   a   particular   assessee   cannot   be   accepted   in determining   the   question   whether   it   is   hypothetical   income   or whether real income has materialised or not various factors will have to be taken into account it would be difficult and improper to extend the concept of real income to all cases depending upon the ipse   dixit   of   the   assessee   which   would   then   become   a   value judgment only what has really accrued to the assessee has to be find out and what has accrued must be considered from the point of view  of  real  income taking  the  probability  or   improbability  of realisation in a realistic manner and dovetailing of these factors together but once the accrual takes place on the conduct of the parties subsequent to the year of closing an income which has accrued cannot be made "no income ." [P. 154] 11 If   the   matter   is   examined   in   the   light   of   the   aforementioned principles laid down by this court it must be held that even thought the assessee­company was following the mercantile system of accounting and had made entries in the books regarding enhanced charges for the supply made   to   the   consumers   no   real   income  had   accrued   to   the  assessee­ company in respect of those enhanced charges in view of the fact that soon after   the   assessee­company   decided   to   enhance   the   rates   in   1963 representative suits (civil suits Nos. 152 of 1963 and 50 of 1964) were filed by the consumers which were decreed by the trial court and which decree was affirmed by the appellate court and learned single judge of the High court and it is only on December 3 1968 that the letters patents Appeals filed by the assessee­company were allowed by the division bench of the high court and the said judgment by the consumers in this court and the same were dismissed by the judgment of this court and the same were dismissed by the judgment of this court dated February 26 1969. shortly thereafter on march 19 1969 the under secretary to the Government of Gujarat wrote a letter advising the assessee­company to maintain the status quo for the rates to the consumers for at least six moths and the chief Electrical inspector was directed to go through the accounts of the assessee­company from year to year and to report to the Government about the actual position about the reasonable returns earned by the assessee­company on may 16 1969 another representative suit (suit no 118 of 1969) was filed by the consumers wherein interim injunction was granted bu the court and which was finally decreed in favour of the consumers on June 23 1974 it would thus appear that after the decision was taken by the assessee­company to enhance the charges it was not able to realise the enhanced charges on account of pendency of the earlier representative suits of the consumers followed bu the letter of the under secretary to the government of Gujarat and the subsequent suit of the consumers   and   during   the   pendency   of   the   subsequent   suit   the management of the undertaking of the assessee­company was taken over by the Government of Gujarat under the Defence of India rules 1971 and the   undertaking   was   subsequently   transferred   to   the   Gujarat   state Electricity Board.” “14 The  question  whether there was real accrual of income to the assessee­company   in   respect   of   the   enhanced   charges   for   supply   of electricity has to be considers by taking the probability or improbability of realisation in a realistic manner. If the matter is considered in this light it is  not possible  to hold that there was real accrual of income to the assessee­company   in   respect   of   the   enhanced   charges   for   supply   of electricity which were added by the income tax officer while passing the assessment orders in respect of the assessment years under consideration. The   Appellate   Assistant   commissioner   was   right   in   deleting   the   said addition made by the income tax officer and the tribunal had rightly held that the claim at the increased rates as made by the assessee­company on the   basis   of   which   necessary   entries   were   made   represented   only hypothetical income and the impugned amounts as brought to tax by the income tax officer did represent the income which had really accrued to the assessee­company during the relevant previous years. The High court in our option was in error in upsetting the said view of the Tribunal.” Having regard to the aforesaid discussion, we are of the view that the Appellate Tribunal committed an error in passing the impugned order. 19 In the result, this appeal succeeds and is hereby allowed. The impugned order passed by t he Appellate Tribunal is hereby quashed and set aside. The substantial question of law as formulated is answered in favour of the Revenue and against the assessee. (J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) CHANDRESH