SUBHASH S SHAH HUF vs. INCOME TAX OFFICER, WARD-11(2)

C/TAXAP/1101/2008 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/TAX APPEAL NO. 1101 of 2008 ========================================================== SUBHASH S SHAH HUF Versus INCOME TAX OFFICER, WARD-11(2) ========================================================== Appearance: MRS SWATI SOPARKAR(870) for the PETITIONER(s) No. 1 MRS MAUNA M BHATT(174) for the RESPONDENT(s) No. 1 ========================================================== CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE B.N. KARIA

Date : 13/06/2018

ORAL ORDER (PER : HONOURABLE MR.JUSTICE AKIL KURESHI)

The appeal is filed by the assessee. Following question of law has been framed : “Whether on the facts and in the circumstances of the case, the Income Tax Appellate Tribunal was justified in law in treating the income from sale of shares as “Business Income” and not as “Income from Long­term Capital Gains”?”

For the assessment year 1995­1996, during the course of assessment,   the   Assessing   Officer   examined   the   assessee's investments in shares. He referred to the sales and purchases of various   shares   of   the   assessee   made   during   the   year   under consideration. He disallowed the assessee's claim for long term and short term capital gains arising out of sale of shares. He instead taxed the same as business income. Issue reached the Tribunal.   Tribunal   by   the   impugned   judgment   confirmed   the view   of   the   Assessing   Officer.   The   Tribunal   noted   that   the assessee had sold shares on 22 different occasions which shares Page 1 of 3

C/TAXAP/1101/2008 ORDER were held for   more than one year on which the assessee had claimed long term capital gains. The Tribunal also noted that there were 12 instances of sale of shares where shares were held for   short   duration   leading   to   assessee's   claim   of   short   term capital gains. Issue in the present tax appeal is whether Tribunal was right in holding that assessee was trading in shares and therefore, surplus was assessee's business income.

At the outset, learned counsel for the appellant drew our attention to the CBDT circular dated 29.2.2016 in the context of this   on­going   controversy.   CBDT   had   sought   to   simplify   the procedure by providing as under  : “3. Disputes, however, continue to exist on the application of these   principles   to  the  facts  of   an individual   case   since   the taxpayers find it difficult to prove the intention in acquiring such shares/securities. In this background, while recognizing that no universal principal in absolute terms can be laid down to   decide   the   character   of   income   from   sale   of   shares   and securities (i.e. whether the same is in the nature of capital gain or   business   income),   CBDT   realizing   that   major   part   of shares/securities   transactions   takes   place   in   respect   of   the listed ones and with a view to reduce litigation and uncertainty in the matter, in partial modification to the aforesaid Circulars, further instructs that the Assessing Officers in holding whether the   surplus   generated   from   sale   of   listed   shares   or   other securities would be treated as Capital Gain or Business Income, shall take into account the following­ (a)   Where   the   assessee   itself,     irrespective   of   the   period   of holding the listed shares and securities, opts to treat them as stock­in­trade,   the   income   arising   from   transfer   of   such shares/securities would be treated as its business income, (b)  In respect of listed shares and securities held for a period of more than  12  months  immediately  preceding   the  date  of its transfer, if the assessee desires to treat the income arising from the transfer thereof as Capital Gain, the same shall not be put to dispute by the Assessing Officer. However, this stand, once taken by the assessee in a particular Assessment Year, shall remain applicable in subsequent Assessment Years also and the taxpayers   shall   not   be   allowed   to   adopt   a   different/contrary Page 2 of 3

C/TAXAP/1101/2008 ORDER stand in this regard in subsequent years; (c)  In all other cases, the nature of transaction (i.e. whether the same is in the nature of capital gain or business income) shall continue to be decided keeping in view the aforesaid Circulars issued by the CBDT.”

In terms of clause (b) of para.3 of the said circular, thus in respect of listed shares and securities held for a period of more than 12 months preceding the date of transfer, if the assessee desires to treat the income as capital gain, Revenue would not dispute the same. However assessee would not be allowed to change the position from time to time. In the present case, as noted there were as many as 22 instances where shares were listed   and   sold   after   holding   them   for   more   than   one   year resulting in total gain of Rs.18.64 lacs (rounded off). In view of CBDT circular, we permit the assessee's claim treating the same as capital gain. Rest of the shares which were held for less than one year, assessee's gain was much smaller to the extent of Rs. 1,77,645/­. These instances would in any case be out of the purview of CBDT's clarification. The total amount being not very large and possible tax implication between short term capital gain and business income also being not significant, we leave such issue untouched.

With   these   partial   modifications,   question   stands answered. Tax Appeal partially allowed and disposed of. (AKIL KURESHI, J) (B.N. KARIA, J) raghu Page 3 of 3