THE COMMISSIONER OF INCOME TAX 20 MUMBAI vs. B.N. EXPORTS

The appeal by the Revenue under Section 260­A of the Income Tax Act, 1961 raises the following question of law : “a) Whether on the facts and circumstances of the case and in law, the ITAT was justified in confirming the order   of   the   CIT(A)   by   deleting   the   addition   of   Rs. 31,68,775/­ being Insurance premium paid by the assessee firm on a Keyman Insurance Policy?”

The  issue   before   the  Court   pertains   to  Assessment   Year 2004­05. By its order dated 29th  January, 2009, the Income Tax CNR No : HCBM020154472009 Uploaded on - 21/08/2020 Appellate   Tribunal   confirmed   the   findings   of   the   CIT(A).     The Tribunal held that the expenditure incurred by the assessee, which is a partnership firm,  in paying the premium for a Keyman Insurance Policy obtained by the firm on the life of its partner must be regarded as  expenditure incurred wholly and exclusively for the business of the firm.  In holding thus, the Tribunal relied upon a circular issued by the Central Board of Direct Taxes on 18th  February, 1998 (Circular 762) and on its decision in the case of  ITA v. Thakur Vaidyanath Aiyer & Co.1  Accordingly the Tribunal deleted an addition of Rs. 31,68,775/­ towards the insurance premium paid by the firm on a Keyman Insurance Policy.

The contention of the Revenue before the Court is that in law a partnership firm has no separate existence from its partners since a partnership firm is not a juristic entity.  Moreover, it has been urged before the Court that there is no relationship of employer and employee between a firm and its partners, there being no contract of service.

In order to appreciate the submission which has been made a reference to some of the relevant provisions of the Income Tax Act, 1961   would   be   in   order.     Section   2(31)   defines   the   expression “person”   to   include   an   individual,   a   Hindu   Undivided   Family,   a company, a firm, an association of  persons or a body of individuals whether incorporated or not, a local authority and every artificial juridical   person,   not   falling   within   the   previous   sub   clauses. Consequently, for the purposes of taxation, a firm is regarded as a distinct assessable entity.  Section 10 provides that in computing the total   income   of   any   person   for   the   previous   year,   income   falling within  any of  the  clauses  of  the  provision   shall  not  be  included. Clause 10­D specifies  to any sum received under a life insurance policy, including a sum allocated by way of bonus on such a policy other than, inter alia, “any sum received under a Keyman Insurance Policy”.  The Explanation to Clause 10­D defines what is meant by a Keyman Insurance Policy thus : “Keyman Insurance Policy” means a life insurance policy taken by  a person on the life of  another person who is  or Uploaded on - 21/08/2020 was the employee of the first­mentioned   person or is or was     connected   in   any   manner   whatsoever   with   the business of the  first mentioned person.”

The effect of Clause 10­D is that a sum received under a life insurance policy is not to be included in computing the total income of any person.  However, a sum received under a Keyman Insurance Policy forms a part of the total income and is liable to be offered to tax.  For the purposes of  Clause 10D, a Keyman Insurance Policy is a life insurance policy taken by a person on the life of another person who is or was the employee of the person who subscribes to the policy of insurance or is or was connected in any manner whatsoever with the business of the subscriber to the policy.  In other words, a Keyman Insurance Policy for Clause 10D is not confined to a policy taken by a person on the life of an employee, but also extends to an insurance policy taken with respect to the life of another who is connected in any manner whatsoever with the business of the subscriber.

The Central Board of Direct Taxes has issued a circular on 18th  February,   1998   (Circular   762)   which   clarifies   the   scope   and Uploaded on - 21/08/2020 purpose of the provision.  Paragraph 14.1 of the circular states thus : “14.1 A Keyman Insurance Policy of the Life Insurance Corporation of India, etc., provides for an insurance policy taken   by   a   business   organisation   or   a   professional organisation on the life of an employee, in order to protect the business against the financial loss, which may occur from the employee’s premature death.  The “Keyman” is an employee or a director, whose services  are perceived to have a significant effect on the profitability of the business. The premium is paid by the employer.”

The Circular notes that there were certain doubts   on the taxability of the income, including bonus, received from such policies and  as   regards   whether   the   premium   paid   should   be   allowed   as capital or as revenue expenditure.  The circular clarifies that the Act lays down the tax treatment for a Keyman Insurance Policy.   The circular clarifies that the premium paid on a Keyman Insurance Policy is allowable as business expenditure.

The   contention   of   counsel   appearing   on   behalf   of   the Revenue is that there is no contract of service between a partnership firm and a partner and a partner cannot be regarded as being an Uploaded on - 21/08/2020 employee of the partnership firm.  In order to support the submission reliance was sought to be placed on a judgment of the Supreme Court in  Commissioner of Income Tax v. Chidambaram Pillai2. In the case before the Supreme Court, the Respondents who were partners of a partnership firm were entitled in addition to their  share in the profits, to salaries for service rendered to the firm.  The firm owned certain tea estates.  The issue before the Supreme Court was whether the sums drawn by the partners as salaries were wholly liable to income tax or only to the extent of 40% which fell within the scope of non­agricultural income.  The Supreme Court held that a partnership is only a collective of separate persons and is not a legal person in itself and as a result the salary paid to a partner from the firm is in reality a mode of division of profits of the firm since no person can be his   own   servant   in   law.       On   this   principle,   the   Supreme   Court dismissed the appeal filed by the Revenue and held that only 40% of the salary paid to a partner by a firm which grows and sells tea would be liable to tax whereas 60% could be exempt from tax under Rule 24 of   the   Income   Tax   Rules,   1922. The   decision   in  Chidambaram (1977) 106 ITR  292. Uploaded on - 21/08/2020 Pillai’s case was rendered by a Bench of two Learned Judges.  There is a subsequent decision of  a larger Bench of these learned Judges of the Supreme Court in  Bist and Sons v. Commissioner of Income Tax3. In Bist & Sons (supra) the Supreme Court held that whereas according   to   the   general   principles   of   law   a   firm   is   merely   a compendious expression for the partners who comprise it, yet for the purposes of taxation a partnership firm is a distinct  assessable entity. The Supreme Court held thus : “We are concerned with provisions for the computation of income of an assessee for the purpose of determining its income­tax liability.  It may be, as is quite often said, that a firm is merely a compendious description of the individuals who carry on the partnership business. But under the I.T. Act, a firm is a distinct assessable entity. S. 3 of the Indian I.T. Act, 1922, treats it as such, and the entire process of computation of the income of a firm proceeds on the basis that it is a distinct assessable entity.   In that respect it is distinct even from its partners : CIT v. A.W. Figgies and Company (1953) 24 ITR 405 (SC).”

The effect of Section 10 (10­D) is that monies which are received   under   a   life   insurance   policy   are   not   included   in   the computation of the total income of   a person for a previous year.

Hence, for the reasons recorded earlier, the appeal by the Uploaded on - 21/08/2020 Revenue does not raise any substantial question of law.  The Appeal is dismissed.  There shall be no order as to costs. (Dr. D.Y.Chandrachud, J.)