COMMISSIONER OF WEALTH TAX vs. INDUKUMAR C PATEL

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WTR/22/1991HC GujaratGJHC24013694199127 January 1998Bench: HONOURABLE MR. JUSTICE R.K.ABICHANDANI,HONOURABLE MR. JUSTICE ANIL R. DAVE2 pages
AI SummaryAllowed

What did the High Court hold?

The High Court held that the Tribunal was in error. The Court referred to the Supreme Court's decision in Bharat Hari Singhania (207 ITR 1), which clarified that Rule 1D of the Wealth Tax Rules, 1957, is exhaustive for valuing unquoted equity shares. The Supreme Court held that no deductions are admissible for provisions like gratuity when calculating the break-up value of shares under Rule 1D. Therefore, the Tribunal's view that gratuity liability not provided in books should be deducted was incorrect. The question referred to the High Court was answered in the negative, in favour of the Revenue and against the assessee. The reference was disposed of accordingly.

What were the facts?

The Commissioner of Wealth Tax referred a question to the High Court of Gujarat concerning the assessment year not specified. The Income Tax Appellate Tribunal (ITAT), Ahmedabad, had upheld a decision by the Commissioner of Wealth Tax (Appeals) that a gratuity liability not provided in the company's books was required to be deducted when calculating the break-up value of shares under Rule 1D of the Wealth Tax Rules, 1957. The assessee is Indukumar C Patel, and the revenue is the Commissioner of Wealth Tax. The matter reached the High Court as a Wealth Tax Reference.

What were the issues?

1. Whether the Tribunal is right in law and on facts in holding that the gratuity liability not provided in books is required to be deducted for the purpose of working out the break-up value of shares under Rule 1D of the W.T Rules, 1957? The Revenue contended that the Tribunal erred in allowing the deduction of gratuity liability not provided in books for calculating the break-up value of shares. The assessee's position, as upheld by the Tribunal, was that such a deduction was permissible. The Tribunal's decision was based on its interpretation of Rule 1D of the Wealth Tax Rules, 1957.

Which sections of the Income-tax Act were involved?

Section 27(1)

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

WEALTH TAX REFERENCE No 22 of 1991

For Approval and Signature:

Hon'ble MR.JUSTICE R.K.ABICHANDANI and MR.JUSTICE A.R.DAVE ============================================================ 1. Whether Reporters of Local Papers may be allowed to see the judgements?

2.

To be referred to the Reporter or not?

3.

Whether Their Lordships wish to see the fair copy of the judgement?

4.

Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 of any Order made thereunder?

5.

Whether it is to be circulated to the Civil Judge?

-------------------------------------------------------------- COMMISSIONER OF WEALTH TAX Versus INDUKUMAR C PATEL -------------------------------------------------------------- Appearance: MR MANISH R BHATT for Petitioner Respondent served

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CORAM : MR.JUSTICE R.K.ABICHANDANI and MR.JUSTICE A.R.DAVE Date of decision: 27/01/98

ORAL JUDGEMENT (Per R.K.Abichandani,J.)

The Income Tax Appellate Tribunal, Ahmedabad has referred the following question for our opinion under Section 27(1) of the Wealth Tax Act, 1957:-

"Whether the Tribunal is right in law and on facts in holding that the gratuity liability not provided in books is required to be deducted for the purpose of working out the break up value of shares under Rule 1D of the W.T Rules, 1957?"

The Tribunal up-holding the decision of CWT (A) took the view that the gratuity liability not provided in books was required to be deducted for the purpose of working out the break-up value of shares under Rule 1D of the Wealth Tax Rules.

The provision of Rule 1D of the said Rules came up for consideration before the Hon'ble Supreme Court in Bharat Hari Singhania, reported in 207 ITR page 1, and the Supreme Court up-holding the validity of Rule 1D, held that it was required to be followed in every case where unquoted equity shares of a company (other than an investment company or a managing agency company) have to be valued. It was held that all the authorities under the Act including the Valuation Officer were bound by the said Rule. The Hon'ble Supreme Court also held that while valuing the unquoted equity shares of a company under Rule 1D, no deduction on account of capital gains tax which would have been payable in case the shares were sold on the valuation date, can be made. Similarly, no other deductions including provision for taxation, provident fund and gratuity are admissible. Rule 1D is exhaustive on this subject.

In view of the decision of the Supreme Court in Bharat Hari Singhania (supra), we hold that the Tribunal was in error in holding that the gratuity liability not provided in books was required to be deducted for the purpose of working out the break-up value of the shares under Rule 1D of the said Rules. The question referred to us is therefore answered in the negative in favour of the Revenue and against the assessee. The reference stands disposed of accordingly with no order as to costs.

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*/Mohandas

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