BAJAJ AUTO LTD vs. C.I.T.CENTRAL-II,BOMBAY

By this Reference under Section 256(1) of the Income Tax Act, 1961 (“the Act”), the Income Tax Appellate Tribunal (“the Tribunal”) has referred the following questions of law for our opinion :­ (a) Whether on the facts and in the circumstances of the case and in law, the Tribunal was right in holding that the change in the method of valuation of closing stock of stores, spares, tools, raw­materials, auto spare parts and work­in­progress, by adopting the weighted average cost basis instead of adopting the cost on the basis of “lowest purchase price during the year”, was not justified and accordingly upholding the addition of Rs.12,03,509/­ made by the Income­Tax Officer on the said Uday S. Jagtap 1 of 12 CNR No : HCBM020091591990 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

The   Assessment   Years   involved   in   the   present   Reference   are 1976­77 and 1977­78. Regarding Questions (a) and (b) :­

Up to the end of the accounting year relevant to Assessment Year 1975­76,   the   assessee,   who   is   a   manufacturer   of   scooters,   three wheelers and their parts, had been valuing its closing stock of stores, spares, tools and materials and work­in­progress on the basis of cost or market value whichever was lower.   For determining the cost for the purposes  of   such  valuation,   the   assessee  had  adopted  the  basis  of “lowest purchase price during the year”.  Whilst determining the closing stock as on 30th June, 1976, though the stock was valued on the basis of Uday S. Jagtap 2 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

On   appeal,   the   Commissioner   of   Income   Tax   (Appeals) Uday S. Jagtap 3 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

The issue that arises for our determination is whether or not the assessee was entitled to employ the method of valuation proposed by the assessee insofar as the closing stock was concerned.   The proviso to sub­Section (1) of Section 145 of the Act (then in force), which deals with 'method of accounting', empowers the Assessing Officer to change the basis or manner of accounting in the event the accounts are correct and complete to the satisfaction of the Income Tax Officer but the method employed is such that, in the opinion of the Assessing Officer, the income cannot be properly deduced therefrom.   So also, under sub­ section (2) of Section 145 of the Act, which was applicable at the relevant date, if the Income Tax Officer was not satisfied about the correctness or completeness of the accounts of the assessee; or where no method of accounting has been regularly employed by the assessee, the Officer was empowered to make an assessment in the manner provided under Section 144 of the Act.  The assessee's case is that the Uday S. Jagtap 4 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

In the first place, it is important to note that what the assessee has changed in the present case is the method of ascertaining the cost for the purpose of stock valuation and not the method of accounting employed by the assessee for the purpose of stock valuation as such. The method, as before, continues to be “cost or market value whichever is lower”.   It is only for determining the cost for the purpose of this method that instead of “lowest purchase price” during the year, the basis of “weighted average cost” was adopted.   This on the footing that the latter was a more scientific basis for accounting the closing stock. It is doubtful whether this change can be termed as a new method of Uday S. Jagtap 5 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

As   held   by   the   Madras   High   Court   in   the   case   of  Indo­ Section 13 in this behalf).   The Madras High Court held as follows :­ “.....The method of accounting chosen by an assessee can be rejected by the department if it was not regularly employed. Even if it was established to have been regularly employed by an assessee, the department can reject the accounts as the basis for the computation of the income of the assessee, if the income cannot be properly deducted from the accounts based on the system of the assessee's choice.   Section 13, however, does not expressly   or   impliedly   sanction   a   rejection   of   the   assessee's accounts, if nothing more is established than that the assessee has changed his method of accounting.   If an assessee bona fide changed his method of accounting and satisfied the requirement Uday S. Jagtap 6 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

The Madras High Court proceeded to quote in this behalf the following text from  Law and Practice of Income­tax by Kanga and Palkhivala, fourth edition, Volume 1 dealing with the decision of our Court in the case of Sarupchand Vs. Commissioner of Income Tax,  :­ “Sarupchand's   case   (supra)   is   a   clear   authority   for   the proposition that it is open to an assessee to make a clean change of the regular method adopted by him up to that time, provided, he satisfied the department on proper evidence that he has in fact changed the regular basis of accounting and has not merely abandoned or changed it for a casual period to suit his own purposes.  A bona fide change of the regular basis of accounting must be accepted by the department and may be given effect to on such terms as may be necessary for preventing escape from taxation or double taxation.  But even bona fide changes, if too frequent, would disentitle the assessee to have his yearly income computed in accordance with his own changing methods and would justify an assessment under the proviso; for under this section the assessee's method of accounting prevails only if it has been regularly employed.    The intention of the legislature in enacting   section   13   was   that   for   income­tax   purposes   the assessee   should   be   entitled   to   make   use   of   any   method   of accounting that he chooses to adopt, but he must follow the selected method 'regularly' and is not to be allowed to change his system of book­keeping from year to year or so frequently as to prevent a fair estimate of his income, profits and gains, de anno in annum from being ascertained.”

In the light of the above statement of law, what one needs to Uday S. Jagtap 7 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

As for the requirement of regular employment of the method of accounting, it is pertinent to note that the Tribunal does not dispute that the new system of accounting was followed by the assessee in the subsequent   assessment   years   as   well.       This   clearly   supports   the assessee's case that the method was meant to be adopted as a regular method for the future.    The Tribunal appears to have been swayed by the fact that by means of this new method of determining the cost, the assessee was having the benefit of taking the cost of items remaining in the closing stock on the basis of the lowest purchase price during the year   with   further   reduction   in   the   cost   by   following   the   weighted average cost formula.    The method of determining the cost of items Uday S. Jagtap 9 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

The   foregoing   discussion   makes   it   clear   that   so   long   as   the change made by the assessee in his method of accounting is bona fide and amounts to a permanent arrangement to be followed, the Revenue has no cause to complain.  The conclusion drawn by the Tribunal that the change in the method of valuation adopted by the assessee, namely, from “lowest price during the year” to the “weighted average cost” Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:01:09

The Reference is disposed of in the above terms.  No order as to costs.