THE COMMISSIONER OF INCOME TAX vs. SHRI MINGUEL CHANDRA PAIS and ANR.

Some facts are required to be stated to dispose of both the appeals: The respondents in both the appeals are the assessees ­ husband and wife and though they are non­resident Indians from the year 1983 or thereabout, they are governed by the regime of communion of assets as in force in this  State.   In May, 1995 they sold their ancestral property bearing Survey Nos.103/1 and 102/4 admeasuring about 65,282 sq.metres to 3 M/s Sunset Resort Pvt. Ltd.  for a sum of Rs.2,88,10,600/­ which works out to a price of Rs.441.33 per sq.m.   The assessees did not declare capital gains on the sale of the said property and therefore a notice under S.143(2) of the Act was issued to them and in reply to the said notice they contended that the land held by them  was agricultural land having coconut and cashew plantation.

The Assessing Officer by his Order dated 14.10.98 held  that they were required to pay Rs.26,06,040/­  each as tax  on long term capital gains for assessment year 1996­97 stating that the land sold by them was barad in nature and was not capable of agricultural operations.  The Assessing Officer noted that the assessees were non­resident Indians and there was no one to look after the said land.   The Assessing Officer declined to accept that the father of the male assessee who was an old man, could look after the said property or involve himself in agricultural activities and also noted that the trees were not planted in a row and in order.  He was also of the view that the price at which the land was sold showed that it was not agricultural land and besides, the land was adjacent to 4 five  Star Hotels namely Holiday Inn, Donna Sylvia, Dalmia Old Anchor and Hotel Leela Palace.  It may be stated here that M/s Sunset Resort Pvt. Ltd.  is said to be sister concern of Hotel Leela Palace.

The assessees then filed  appeals to the Commissioner of Income Tax, Belgaum (CIT(A)).  Before the C.I.T.(A)  the assessees filed affidavits of one   Smt.   Salvacao   Correia   e   Fernandes   who   stated   that   she   was employed by the said father as a house servant and that she was also working in the property along with other labourers and had done the plantation of coconut saplings, cashew plants, watering, manuring and plucking of fruits. An affidavit of Bosco Rodrigues, a panch member of the Village Panchayat of Cavelosim was also filed and who had stated that he had seen labourers working prior to the sale of the property in the coconut plantation  and  other  fruit   bearing trees  existing in the  said property.   A report of Shri Menezes, registered valuer who had opined that the property was agricultural land was also filed.

The C.I.T.(A) carried out an inspection on 18.3.99 and he found that the land of survey No.102/4 was adjacent to Hotel Holiday Inn,   being a rectangular strip, with one side of it touching River Sal and the other side touching the road;  he found that part of the land which was on the river side was marshy and was not fit for agricultural or horticultural use and the other part was open land without any trees.  He found that survey No.103/1 was a stretch extending from the bank of River Sal on one side to the sea shore on the other side and was divided in two parts by the road leading to Margao and the land between the road and the river was 5 found to be covered by coconut, cashew, mango and acacia trees, with a mundcarial   house   in   it   and   the   mundcar     had   been   looking   after horticultural operation since long.  He also found that coconut trees were found planted more or less under a regular plan.  He also found that the other  portion stretching from  the  road  to the  sea shore was  having coconut plantation only on the sea side, but on the road side it was a barren land having sand dunes, some cashew shrubs strewn here and there and according to him the cashew shrubs were not planted but were part of natural growth.  The C.I.T.(A) ultimately treated 2/3 portion of survey No.103/1 as garden land where plantation of mainly coconut trees was done.  He held that 1/3 portion of this land could not be said to be agricultural land.  The C.I.T.(A) therefore directed that the sale proceeds of  1/3 of Survey No.103/1 and the sale proceeds of Survey No.102/4 could be charged to capital gains and thus partly allowed the appeals.

Both the parties then filed appeals before the Income Tax Appellate Tribunal (ITAT), Panaji Bench, and the ITAT by judgment dated 28.9.01 was  pleased to allow the appeals filed by the assessees and dismiss the appeals filed by the Revenue.  The ITAT came to the conclusion that the documentary   evidence   produced   by   the   assessees   and   its   prevailing nature and considering all surrounding facts brought on record, it was of the opinion that the land sold was agricultural land.   The C.I.T. also 6 found that the land was in settlement zone and the said property was situated in village Cavelosim, outside the Municipal limits as well as notified outer limits.

Before this Court, on behalf of the Revenue, two judgments have been `relied.  The first is in the case of  Sarifabibi Mohmed Ibrahim (Smt) and Others v. Commissioner of Income Tax, Gujarat (1993 Supp (4) S.C.C. 707)  and the second is of this Court in the case of  Gopal C. Shrma v. Commissioner of Income­Tax (1994 ITR 946 Vol209) in which the case of Smt.   Sarifabibi   Mohmed   Ibrahim   (supra)   was   referred   to   and   relied amongst other cases.

Shri   Rivonkar,   the   learned   counsel   on   behalf   of   the   Revenue (appellants) has submitted that the ITAT has not followed all the tests laid down by the Hon'ble Supreme Court in the case of Sarifabibi Mohmed (supra) and that at least eight of the tests laid down by the Supreme Court favoured the Revenue.   As per Shri Rivonkar, the price   at which the property was sold certainly required more weight to be given because at that rate no one would have bought the property for agricultural purpose. According to him, the tests laid down by the Supreme Court in the said case of Sarifabibi have not at all been followed by the learned ITAT.

On the other hand, Shri S.V. Pikale, the learned counsel of assessees, (Respondents) has submitted that the substantial question of law as framed by this Court does not  arise at all.  As per Shri Pikale, the learned ITAT has given a finding of fact that the property sold is agricultural land and the same cannot be disturbed under S.260A of the Act.   Shri Pikale  has also referred  to the  case of   M.  Janardhana  Rao  v.  Jt.  Commissioner of Income Tax (2005 Vol.273 ITR 50)  in support of his submission that a finding of fact cannot be disturbed in appeal under S.260A of the Act.  Shri Pikale has also referred to the case of   Santosh  Hazari v. Purushottam Tiwari   [(2001)  3   SCC   179]  wherein   the   Hon'ble   Supreme   Court   has defined   what   is   a   substantial   question   of   law   and   it   is   only   when   a substantial question of law is involved that the interference of this Court is called for under S.260 of the Act.

It may be noted that both the cases of Gopal Sharma v. Commissioner of Income Tax (supra) as well as Sarifabibi Mohmed v. Commissioner of Income Tax (supra)   were referred to and relied upon by the authorities below including the learned ITAT and after considering the same, they came to conclusions to which a brief reference has already been made.

Section 260A of the Act is analogous to S.100 of C.P.C.  Both the said provisions provide that an appeal shall lie to this Court only in case this 8 Court is satisfied that the case involves a substantial question of law.  Sub­ section (4) of S.260A of the Act and sub­section (5) of S.100 of C.P.C. provide that  the appeal shall be heard on the questions so formulated, and the respondent shall, at the hearing of the appeal, be allowed to argue that the case does not involve such question.   As stated, it is the case of the assessees  that the question framed is not at all involved in these appeals.

The Supreme Court in the case of Santosh Hazari (supra) has stated that  pure findings of fact remain immune from challenge before the High Court in second appeal.  The first appellate court is also a final court of law in the sense that its decision on a question of law even if erroneous may not be   vulnerable   before   the   High   Court   in   second   appeal   because   the juri iction of the High Court has now ceased to be available to correct the errors of law or the erroneous findings of the first appellate court even on questions of law unless such question of law be a substantial one.   The Supreme Court has further held that a point of law which admits of no two opinions may be a proposition of law but cannot be a substantial question of law.  To be 'substantial' a question of law must be debatable, not previously settled by law of the land or a binding precedent, and must have a material bearing on the decision of the case, if answered either way, insofar as the rights of the parties before it are concerned.   To be a question of law involved in the case there must be first a foundation for it laid in the 9 pleadings and the question should emerge from the sustainable findings of fact arrived at by court of facts and it must be necessary to decide that question of law for a just and proper decision of the case.  An entirely new point raised for the first time before the High Court is not a question involved in the case unless it goes to the root of the matter.  Therefore it will depend on the facts and circumstance of each case whether a question of law is a substantial one and involved in the case, or not.

In the case of  Mahavir Woollen Mills v. Commissioner of Income Tax (2000 ITR 245 297) the then learned  Chief Justice of the Delhi High Court Mr. Justice Arijit Pasayat writing for the Division Bench stated that the words          “substantial  questions  of  law  “   has   acquired  a   definite connotation through a catena of judicial pronouncements and usually five tests   are   used   to   determine  whether  a     substantial   question  of   law   is involved.  They are as follows : (1) whether, directly or indirectly, it affects substantial   rights of the parties, or (2) the question is of general public importance, or (3) whether it is an open question in the sense that the issue has not been settled by pronouncement of the Supreme Court or Privy Council or by the Federal Court, or (4) the issue is not free from difficulty, and (5) it calls for a discussion for alternative view.  The Division Bench also stated that there is  no scope for interference by the High Court on a finding recorded when such finding could be treated to be a finding of fact.

The view held in Mahavir Woolen Mills has now become the law laid down by the Hon'ble Supreme Court in the case of M. Janardhana Rao (supra).

The Supreme Court in the case of Sarifabibi (supra) has approved the decision of a Division Bench of the Gujarat High Court in the case of  CIT v. Siddharth J. Desai [(1983) 139 ITR 628  and has laid down 13 tests or factors which are required to be considered and upon consideration of which the question whether the land is an agricultural land or not has got to be  decided   or   answered.     We   could   reproduce   the   said   13   tests   with advantage.  They read as follows :­ “ (1) Whether the land was classified in the revenue records as agricultural and whether it was subject to the payment of land revenue ? (2)Whether   the   land   was   actually   or   ordinarily   used   for agricultural purposes at or about the relevant time ? (3)  Whether such user of the land was for a long period or whether it was of a temporary character or by way of a stopgap arrangement ? (4) Whether   the   income   derived   from   the   agricultural operations   carried   on   in   the   land   bore   any   rational

At the same time, the Supreme Court has stated that whether a land is an agricultural land or not is essentially a question of fact.  The question has   to   be   answered   in   each   case   having   regard   to   the   facts   and circumstances of that case.   There may be factors both for and against a particular  point of view.   The Court has to answer the  question on a consideration of all of them – a process of  evaluation and  the inference has 13 to be drawn on a cumulative consideration of all the relevant facts.   The Supreme Court has further stated that not all these factors or tests would be present or absent in any case and that in each case one or more of those factors may make appearance and that the ultimate decision will have to be reached on a balanced consideration of the totality of the circumstances.

Section 2(14) of he Act defines capital asset to mean property of any kind held by an assessee, whether or not connected with his business or profession, but does not include, inter alia agricultural land in India, not being land situate – (a) in any area which is comprised within the juri iction of a Municipality   (whether   known   as   Municipality,   Municipal   Corporation, notified  area committee, town area committee, town committee, or by any other name)   or a cantonment board or which has a population   of   not less than ten thousand according to the last preceding census of which the relevant figures have been published before the first day of the previous year;  or (b) in any area within such distance, not being more than eight kilometres, from the local limits of any municipality or cantonment board referred to in item (a), as the Central Government may, having regard to the extent of, and scope for, urbanisation of that area and other relevant considerations, specify in this behalf by notification in the Official  Gazette.

The expression “agricultural land” is not defined in the Act, and now, whether it is agricultural land or not has got to be determined by using the tests or methods laid down by the Hon'ble Supreme Court in the case of Sarifabibi Mohmed (supra).  As already stated, all the authorities under the Act as well as the learned ITAT was fully aware of the tests laid down by the Hon'ble Supreme Court and after considering the said tests the CIT(A) and the ITAT have come to the conclusion (the former partly and the latter fully)  that the land sold by the assessees was agricultural land and this,in our view, is a finding of fact which cannot be interfered in an appeal under S.260A of the Act.  It is to be noted that it  is a finding which was rendered after considering the totality of circumstances and if one or  two or three of the tests were in favour of the Revenue, the same would not make the finding a perverse finding.   It is only a perverse finding which could be interfered with in an appeal under S.260 of the Act.  A perverse finding is a finding where  there is no evidence to support it or it is based on material which is irrelevant or partly  relevant and partly irrelevant or it is based on conjectures or surmises or partly on these and partly on evidence, or a finding   which   is   so   perverse   and   unreasonable   that   no   person   acting judicially and properly instructed in law would  have arrived at it.  In other words,   as   stated   in   Mahavir   Woollen   Mills   (supra)   a   question   of   fact becomes a question of law, if the finding is either without any evidence or 15 material, or the finding is contrary to evidence or is perverse or there is no direct nexus between the conclusion of fact upon which that conclusion is based.     This is not the case at hand.   It is not possible to turn a mere question of fact into a question of law by asking whether as a matter of law the authority came to a correct conclusion upon a matter of fact.  In  our view, therefore, the finding arrived at by the learned ITAT that the property sold by the assessees was an agricultural land is a finding which has been rendered after considering the totality of the circumstances and the tests laid down by the Hon'ble Supreme Court in the case of Sarifabibi Mohmed (supra) and therefore calls for no interference from this Court. 19.The learned ITAT had relied upon Forms No.I and XIV of both the sub­ divisions of the property of the assessees wherein their property was predominantly   shown   as   garden   land   and   therefore   agricultural   in nature.  The learned CIT(A) ought to have seen whether the land sold was   predominantly   agricultural   or   not.     The   learned   ITAT   had   also observed that the assessees had produced receipts for payment of land revenue which could not be ignored.   Admittedly,  the subject land was situated   in   a   village   and   at   a   distance   of   about   15   kms.   from   the municipal limits as noted by the CIT(A).  The CIT(A) visited the subject land, but however the learned ITAT found fault with his visit, stating that he ought to have given a finding on the basis of the evidence produced

In view of the above, we find there is no merit in these appeals. Consequently, the same are hereby dismissed.  We leave the parties to bear their own costs. A. P. LAVANDE, J. N. A. BRITTO, J. sl.