SMT.MEENA V. PAMNANI. vs. THE CIT, C-IX, BOMBAY.

The   Income   Tax   Appellate   Tribunal,   Mumbai   Bench   `A', Mumbai   (`Tribunal'   for   short)   at   the   instance   of   assessee,   has referred  the   following   questions   for   answer   and   opinion   by   this Court:­

Whether, the Tribunal was right in law in holding that even when as asset for many years has ceased to be used for the purpose of the business, it still forms part of the `Block of Assets' only because at some point of time in the past, it was used for the purpose of the business ?

Whether, the Tribunal was right in law in holding that an asset cannot move out of the `Block of Assets', if depreciation was allowed to the asset some time in the past, even though depreciation was claimed for many years thereafter ? CNR No : HCBM020212281996 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Whether, the Tribunal was right in law in holding that even in a case where there is evidence to prove that an industrial gala which was once used for business is not used for business for many years, the gain on sale thereof will   attract   the   provisions   of   section   50   and   will consequently be short term capital gain ?”

The Income Tax Appeal No.6316 of 1993 for the assessment year 1991­92 pertains to the assessee, an individual.  It is her case that  she  carried on   weaving  work   on  job   basis  in   all  her  three concerns, viz. (i) Gitanjali Silk Mills; (ii) Kalpana Silk Mills and (iii) M/s.J.R.Enterprises.   There were eight looms in M/s.Gitanjali Silk Mills and four each in other concerns.  It is her case that the looms of M/s.Gitanjali Silk Mills were operated from gala No.210 and other looms of the sister concerns were operating from gala no.211. 3. These two galas being gala nos.210 and 211 were purchased by the assessee on 30th June 1977 for Rs.1,39,500/­.  Of these two galas,   the   assessee   sold   gala   no.210   on   16th  August   1990   for Rs.6,60,000/­   and   earned   profit   of   Rs.6,23,645/­.     The   assessee treated this gain as long term capital gain and claimed deduction under Section 48(2) of the Income Tax Act, 1961 (`I.T.Act').   The assessing   officer   noted   that   the   assessee   had   not   only   claimed depreciation on the above gala for the assessment years 1981­82 to 1986­87 but also claimed deduction under Section 80(J) for the assessment years (`A.Y. for short) 1981­82 to 1985­86. 4. According to the assessee, Section 50 is applicable when the assets sold is forming part of `Block of Assets' which is not applicable to her case.  It was further stated that the concept of block of assets was incorporated in the I.T.Act and came into effect from 1st  April Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

The assessing officer negatived this claim by holding that once depreciation has been allowed, the asset would remain a business asset and the profit earned on sale of that asset would be taxed under   Section   50   of   I.T.Act.     According   to   the   assessing   officer, though the section was effective from 2nd November 1986, it did not state that provisions of this section would apply only to those assets where depreciation has been allowed after 1st April 1988 and in fact it referred to old act.  According to the assessing officer stoppage of the claim of depreciation will not alter the nature of assets.   Both these galas were situate in one premises and the assessee claimed depreciation on the basis that the written down value was also taken on both together into a consolidated figure.   To put it differently, neither the depreciation nor the written down value was shown separately for the galas.  The assessing officer found that even the claim of personal asset was not correct because the assessee claimed society   charges   of   Rs.62,935/­   in   the   Profit   and   Loss   Account pertaining to the two galas.  The assessing officer also noted that the assessee herself had shown in the Profit and Loss Account “profit on sale   of   factory   gala”.     With   these   findings,   the   assessing   officer concluded that the gain arising on the sale of industrial gala No.210 was not long term capital gain, as claimed by the assessee, but short term capital gain under Section 50 of the I.T.Act.   He accordingly Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

The matter came up before the Tribunal in further appeal and the   Tribunal   also   upheld   the   order   of   assessing   officer   and Commissioner of Income Tax (Appeals) and with the observations which have been noted in paragraph no.5 of the statement of case.  It is in these circumstances that the questions have been referred for our answer and opinion by an order dated 21st May 1996. 7. Mr.Rohan Deshpande appearing for the assessee would submit that   the   concurrent   views   are   not   in   accordance   with   law. Mr.Deshpande would submit that gala no.210 never became a part of the assessee's block of assets and therefore, Section 50 of the I.T.Act 1961   (as   amended   by   Taxation   Laws   [Amendment   and Miscellaneous] Provisions Act 1986]) is not attracted.  Mr.Deshpande would  submit  that   from   the   A.Y.     1987­88   onwards,   when   gala no.210 was vacated and all machinery and looms were moved to gala no.211, the assessee never used gala no.210 for the purposes of her business.  Consequently, no depreciation was claimed thereupon as it had ceased to be the `business asset/depreciable asset'.   The nature of gala no.210 as a business asset was not revived up to its date of sale which is 16th August 1990 and relevant to A.Y.  1991­92 i.e. the assessment year under consideration.   It was during the period namely A.Y.  1987­88 to A.Y.  1991­92, when gala no.210 was not being used by the assessee for the purpose of business, that this concept   of   depreciation   on   block   of   assets   was   introduced   vide Taxation   Laws   (Amendment   and   Miscellaneous)   Act,   1986   with effect from 1st April 1988 i.e. from A.Y.  1988­89 onwards.  It is in Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Then, Mr.Deshpande relied upon Section 32(1) of the I.T.Act and would   submit   that   gala   no.210   was   incapable   of   being   termed   as depreciable asset as on 1st April 1988. It cannot be deemed to be a part of   the   block   of   assets.     Apart   from   this   factual   submission,   it   is submitted by him that gala no.210 was incapable of being treated as depreciable   asset.     This   asset   was   not   `used'   for   the   purpose   of assessee's business.  It is settled law that for availing depreciation under I.T.Act, it is imperative that two criterias are satisfied.   First is the ownership   and   second   is   the   use   for   the   purpose   of   business   or profession.  These two requirements are set out in Section 32(1) itself. In such circumstances, the user criteria is not satisfied to attract Section 32(1).   Once that is not satisfied, then, the assessing officer as also other authorities under the Act, have erred in terming this asset as `part of block of assets'.  Third fundamental error would enable us, according to Mr.Deshpande, to answer these questions in favour of the assessee and against the revenue.  Mr.Deshpande has relied upon Section 50 of the I.T.Act to submit that for the purposes of computation of short term capital gains on sale of gala no.210, it's written down value has to be necessarily computed after allowing depreciation thereof.  Once no such depreciation was claimed by the assessee, then, that cannot be thrust on her.  Precisely that has been done in the instant case.  Our attention is, therefore, invited by Mr.Deshpande to the provisions and particularly Explanation­5 to Section 32(1) of I.T.Act.

In   support   of   his   contention,   he   relied   upon   following judgments :­ Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

On the other hand, Mr.Suresh Kumar appearing on behalf of revenue would submit that there is no merit in the contentions of Mr.Deshpande.  Our attention is invited by Mr.Suresh Kumar to each of these provisions and he submitted that once an asset has been treated as block of asset, then, irrespective of its disposal and in the manner done by the assessee, it would continue to be treated as such.   Once it is treated on its initial introduction in the block as `block of asset', then, that treatment continues and that is how the law has been understood throughout.  Therefore, there is no merit in the argument that assessing officer or the first appellate authority or the Tribunal have acted contrary to law.  In these circumstances, he would submit that all the questions proposed by the assessee should be answered against her.

It is common ground that there is a concurrent finding that the assessee has originally purchased gala nos.210 and 211 together. She   claimed   depreciation   of   the   cost   of   galas   together   and   the written down value was also shown together.   The Tribunal has observed that even though the depreciation has been allowed in the past on gala no.210 and plant and machinery therein was shifted to gala no.21, no depreciation has been claimed thereon subsequently Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Section 32 of I.T.Act enables claiming deductions in respect of depreciation on the tangible and intangible assets owned, wholly or partly, by the assessee and used for the purpose of business or the profession.  One of the aspect in respect of any block of assets is that such   percentage   of   the   written   down   value   thereof,   as   may   be Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Section   50   of   the   I.T.Act   sets   out   special   provision   for computation  of capital  gains  in  case of  depreciable  assets.   The section   opens   with   a   non   obstante   clause   and   states   that notwithstanding anything contained in clause (42A) of Section 2, where the capital asset is an asset forming part of a block of assets in respect of which depreciation  has been allowed under  I.T.Act  or under the Indian Income Tax Act, 1922 (11 of 1922), the provisions of sections 48 and 49 shall be subject to the modifications set out in Section 50. Sections 48 and 49 provide for mode of computation of the capital gains. Section 48 deals with the mode of computation and deductions. The income chargeable under the head capital gains shall be computed by deducting the full value of the consideration received or accruing as a result of the transfer of the capital asset. Section 49 deals with the cost with reference to certain modes of acquisition.   Where the capital asset became the property of the assessee on distribution of assets of a HUF, or under gift or will or by succession/inheritance or devolution and/or on distribution of assets on liquidation of a company or under a transfer to a revocable or an irrevocable trust etc., the cost of such acquisition of the asset shall be deemed to be the cost for which the previous owner of the property acquired it.   Both these provisions are subject to modifications set out in Section 50, where capital asset is an asset forming part of a block of assets in respect of which depreciation has been allowed.

Mr.Deshpande has placed heavy reliance on the judgment of Hon'ble Supreme Court in the case of Liquidators of Pursa Limited Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Mr.Deshpande   would   rely   upon   these   observations   and particularly the portion where the Hon'ble Supreme Court has held that the words `used for the purpose of business' obviously means use for the purpose of enabling the owner to carry on the business and earn profits in the business.  In other words, the machinery or plant must be used for the purpose of that business which is actually carried on and the profits of which are assessable under Section 10(1).  The Hon'ble Supreme Court did not deem it fit and proper to express any opinion on the employment of word “used” and whether it should be so interpreted so as to include a passive user.   The Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Mr.Deshpande   also   brought   to   our   notice   and   fairly   the relevant extracts from Income Tax Act, 1961 as amended by Finance Act No.2 of 1991 and the Central Board of Direct Taxes (CBDT) Circular No.469, dated 23rd September 1986. Our attention has also been invited to the order passed on 17th November 2015 in Income Tax Appeal No.2088 of 2013 by this Court.  There the revenue had proposed a question which is noted in paragraph 2(a) of the order. The   Tribunal   had   held   that   the   assessee   is     eligible   to   claim depreciation   in   respect   of   plant   and   machinery   of   discontinued business without appreciating the fact of basic condition for claiming depreciation under Section 32 of the Act is the `use of asset' for business purpose of the assessee.   In answering that question, the Division   Bench   found   that   the   respondent­assessee   claimed depreciation   in   respect   of   its   machinery   which   was   used   in   its business on refining edible oil.  The machinery had not been used in the   A.Y.     2005­06   to  which   the   order   relates.    The  respondent­ Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Mr.Deshpande would submit that the view taken by this Court ought   to   be   confined   to   the   peculiar   facts   and   should   not   be understood as a general proposition.

Mr.Deshpande   also   brought   to   our   notice   a   judgment   of Division Bench of Kerala High Court in case of  Commissioner of Income Tax Vs. Sakthi Metal Depot reported in (2011)­333­ITR­ 492 (Ker), but attempted to distinguish that as well.   There, the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

That was in the previous year relevant to assessment year under consideration namely 1998­99. The expenses towards brokerage and legal expenses were deducted and the assessee returned the profit as long term capital gains.   The assessing officer disagreed and held that profit arising on transfer of a depreciable asset was assessable as short term capital gains under Section 50 of the I.T.Act.  This view came to be confirmed by the Commissioner of Income Tax (Appeals). However, the Tribunal held that such profit was chargeable as tax as long term gains because no depreciation was claimed or allowed for two years prior to the previous year in which the building was sold. The revenue  preferred  an  appeal  to  Kerala  High  Court  and  one question was framed as substantial question of law for opinion and answer by Kerala High Court.  The Kerala High Court after noting the rival contentions, held as under :

Mr.Deshpande also attempted to distinguish this judgment by submitting that this view of Kerala High Court firstly is not binding on us.   Secondly, there the High Court held that so long as the assessee continued business,  the building forming part of the block of assets, will retain its character as such, no matter one or two of the assets in one or two years not used for business purposes dis­ entitles   the   assessee   to   claim   depreciation   for   those   years. Mr.Deshpande would submit that in the case before us, long before sale, galla no.210 was locked.  The plant and machinery in that were shifted   to   gala   no.211   and   no   depreciation   had   been   claimed thereon.   There was, thus, no question of definition of `block of assets' being applicable. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

We are unable to agree with Mr.Deshpande for more than one reason.  The consistent view taken is that the initial introduction was the material part.  We are of the opinion that the Tribunal correctly understood this concept of `block of assets'.  The argument has been and throughout that the expression `block of assets' means a group of assets falling within the assets enumerated in Section 2(11) of  the I.T.Act.  That section does not make any distinction between different units or different types of businesses, which may be carried out by the assessee.  Only requirement  in respect of an asset which forms part of assets, is that same percentage of depreciation should be prescribed.  The relevant rule has been referred to and through out. Once the law enables claiming of depreciation on the block of assets, as stated by the Tribunal, then, it is not possible to agree with the assessee that between A.Y.1986­87 to A.Y.1991­92, when gala no.210 was not being used by her for the purpose of business, and the concept of depreciation of block of assets was introduced vide 1986 amendment with effect from 1st April 1988, that cannot be applied. The   argument   is   that   from   A.Y.1988­89,   this   amendment   would apply.  However, it is not an accurate reading of this definition.  The definition of the term `block of assets' means a group of assets falling within   the   class   of   assets   and   comprising   both   –   tangible   and intangible   assets,   in   respect   of   which   same   percentage   of depreciation is prescribed.  Section 32 of the I.T.Act which provides for claiming depreciation, enables an assessee to claim it and in the case of any block of assets, on such percentage of written down value thereof, as may be prescribed.

The Tribunal in the case before us has referred to the appellate order.  The appellate order took a view that an asset cannot move out Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

To our mind, the Kerala High Court, with respect, has rightly understood this concept and in the backdrop of the facts which are more   or   less   identical.     Section   50   has   to   be   understood   with reference to the general scheme of assessment on sale of capital assets.   The Kerala High Court referred to the fact that the assets covered by Section 50 are depreciable assets forming part of block of assets, as defined in Section 2(11) of the I.T.Act. The components of Section 50 have also been, with respect, rightly understood in that decision.  The Kerala High Court on reading of these provisions took the view that once the building was acquired by the assessee and in respect of which depreciation was allowed to it as a business asset, no matter the non­user dis­entitles the assessee for depreciation for two years prior to the date of sale, still, this asset does not cease to be a part of block of assets.  The character of such asset is not lost, according to Kerala High Court.

In our view, therefore, the questions proposed by the assessee and forwarded for our opinion, have to be answered in favour of the revenue and against the assessee.  We answer them accordingly.  It is not relevant for our purpose and in the context of the questions of law forwarded for our opinion, whether the user test can be involved and applied, for, we are not called upon to decide whether the assessee is entitled to claim depreciation in assessment year under consideration.  Our opinion is sought on the issue that on sale of the gala, whether the profits earned are taxable as short term capital gains or long term capital gains.  To answer that question, we do not think we should travel beyond the applicable statutory provisions, namely, Sections 2(11), 2(42A) and 50 of the Income Tax Act, 1961. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

We would also make in fairness a reference to the judgment of the High Court of Delhi in the case of Commissioner of Income Tax Vs. Ansal Properties & Infrastructure Limited reported in (2012)­ 20­Taxmann.com.770 (Delhi).   The provisions considered therein were identical namely Section 50 of the I.T.Act.  There, the case was a reverse one.   The assessing officer held that Section 50 was not applicable.     Once   entire   plant   and   machinery   relating   to   paper division was sold, the block of assets relating to the paper division ceased to exist and entire amount was taxable as capital gains and it did not matter if the assessee had a block of assets in respect of other division.     The   Commissioner   (Appeals)   reversed   the   decision   of assessing   officer   and   held   that   Section   50   was   applicable.     The Tribunal   confirmed   that   decision   and   in   the   backdrop   of   the definition of the term `block of assets'.  The revenue appealed to the High Court and in the case of Ansal Properties (supra), the Tribunal's view   was   considered   and   eventually   relevant   provisions   were referred.  In conclusion, the Delhi High Court held that the question will have  to   be answered  in  favour  of assessee and against  the revenue.  The provisions of Section 50 are applicable.

The other decision in the case of  Commissioner of Income Tax Vs. Oswal Agro Mills Limited reported in (2011)­197­Taxman 25 (Delhi) also pertains to a unit which was closed. According to the assessee, depreciation was to be allowed as the assets of that unit remained part of the block of assets and remained for passive use which was as good as active use.   The assessing officer was not impressed with this argument and disallowed the depreciation.  The Commissioner   dismissed  the   appeal  of  the  assessee.    On  further appeal, the Tribunal allowed the claim on the ground that it was a Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

Thus, the view taken by this Court in the decision which was brought to our notice fairly by Mr.Deshande in Income Tax Appeal No.2088 of 2013, dated 17th November 2015 (supra), conforms with opinions of Kerala High Court and High Court at Delhi.

We do not think that this view can be differed or distinguished by us, (once we have agreed with the revenue on the applicability of the definition of the term `block of assets'). We do not think that we should go into other aspects and highlighted by Mr.Deshpande.  He would submit that the user test apart, there is a further aspect of the matter.   That further aspect is with regard to the introduction or insertion of explanation­5 in Section 32 of the I.T. Act and by this method the revenue is forcing or thrusting the claim of depreciation on the assessee.  In that regard our attention was invited to the case of Commissioner of Income Tax Vs. Mahendra Mills/Arun Textile `C/Humphreys/Glassgow   Consultants   reported   in   (2000)­109­ Taxman­225 (SC).  The argument was that in the present case, the assessee has not consciously claimed any benefit of depreciation on gala no.210 from A.Y.1987­88 onwards, inter alia, on the ground that the said asset was not in use and was not a business asset.  If the revenue's contentions on such gala being part of the block of assets and consequently Section 50 of the I.T.Act is attracted, is accepted, then, that would be foisting and thrusting the claim of depreciation on the assessee. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

In that context Mahendra Mills (supra) case was relied upon. In Mahendra Mills (supra) case, the assessee was a company and maintained accounts on mercantile basis.  For the A.Y.1974­75 it did not claim depreciation.  The assessing officer, however, allowed the depreciation.  The assessee appealed to the Commissioner (Appeals) who   allowed   the   appeal.     The   revenue   took   the   matter   to   the Tribunal which dismissed the appeal of the revenue.   The Hon'ble Supreme Court, therefore, was considering an issue on the backdrop of the unamended Section 32 of I.T.Act.  It noted that Section 32 of the I.T.Act has been amended by Amendment Act of 1986 with effect from 1st April 1988. The question arose before the Hon'ble Supreme Court on the applicability of Section 32 as it stood prior to 1st April 1988. That is how it reproduced the section and then held that the revenue's submissions have no merit.  The entire scheme of the Act with   regard   to   the   claim   of   depreciation   was   referred   including several  High  Court   judgments,   dealing   with   them.     The  Hon'ble Supreme Court then held that though this claim of depreciation is for the benefit of the assessee but if assessee does not avail of that benefit for some reason, it cannot be forced upon him.  That is how if Section 34 is not satisfied and as particulars are not furnished by the assessee,   his   claim   for   depreciation   under   Section   32   cannot   be allowed.   Section 29 of the Act was thus interpreted with other provisions of the Act.  Section 29 of the I.T.Act was held not to be a complete code by itself.

We do not think that we have to go into this controversy for the simple reason that the issue arose before us arises in the context of applicability of Section 50 of the I.T.Act.  If we have found that Section 50 was applicable because of  the definition of the term Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24

We   dispose   of   this   reference   by   answering   the   essential questions framed for our opinion namely question nos.1 and 2, in favour of revenue and against the assessee.  Therefore, question no.3 also would have to be answered on the touchstone that Section 50 of the I.T.Act was attracted and the Tribunal was right in law in the view it took.  Income Tax Reference is disposed of accordingly. (PRAKASH D. NAIK, J.) (S.C.DHARMADHIKARI, J.) MST Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:55:24 Powered by TCPDF (www.tcpdf.org)