THE COMMISSIONER OF INCOME TAX - 7 MUMBAI vs. PANCARD CLUBS LTD

Tilak 1/8 ITXA-2255-2290-11(J) IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURI ICTION INCOME TAX APPEAL NO.2255 of 2011 WITH INCOME TAX APPEAL NO.2290 of 2011 Commissioner of Income Tax­7 Aayakar Bhavan, M.K. Road, Mumbai – 400 020 .. Appellant Versus M/s.Pancard Clubs Limited 111­113, Kalidas Udyog Bhavan Near Century Bazaar, Prabhadevi Mumbai 400 025. .. Respondent ­­­ Mr.Suresh Kumar for the Appellant. Mr.J.D Mistry, Sr. Counsel with Mr.Nilesh Joshi i/b Sameer G. Dalal for the Respondent. ­­­

CORAM :   S.C.DHARMADHIKARI & G.S.KULKARNI, JJ. RESERVED ON:  23rd APRIL  2014 PRONOUNCED ON: 9th   MAY, 2014 ­­­ JUDGMENT :­ (Per S.C.DHARMADHIKARI, J)

1 This Appeal challenges the order passed by the Income Tax Appellate Tribunal dated 16th March 2011. The Revenue states that the questions of law formulated at page 4 are substantial questions of law and which arise for determination and consideration in this Appeal. CNR No : HCBM020181302011 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 2/8 ITXA-2255-2290-11(J) 2 In Appeal No.2255/11, the Assessment Year in question is 2005­06. An order was made under section 143(3) on 27th April 2007 by the Assessing Officer.   The loss of Rs.480,914,236/­ was assessed. The assessee is engaged in running of hotels, resorts and clubs.  It offers holiday schemes for card members who are entitled to  utilise the room nights at the assessee's hotels/resorts to the extent of the amounts paid as per the terms and conditions of the scheme.   They are also entitled to surrender the unutilised room nights and receive back not only the deposits proportionate to the unutilised room nights, but also a premium thereon, on the expiry of the scheme period.  The assessee adopted the practice  of  showing  the  advance  amount  of  sale  of  room nights  as liability in the balance sheet.  It was to be accounted for as income only on actual utilisation of room nights whereas it claimed the provision of utilisation of room nights on pro­rata basis for expenses as well as the huge commission for procuring deposits for advance sale of room nights. 3 The   Revenue   found   that   the   assessment   order   was erroneous insofar as it was prejudicial to the interest of the Revenue. Accordingly, the juri ictional Commissioner exercised his powers under section 263 of the Income Tax Act, 1961 and directed the Assessing Officer to pass a fresh order in accordance with the directions issued by him.     In   compliance   with   the   order   dated   17th  February   2009,   the Assessing Officer was to pass the requisite order.  However, the assessee aggrieved by the order of the Commissioner passed under section 263 of the Income Tax Act dated 17th  February 2009 approached the Income Tax Appellate Tribunal.   The Tribunal by the impugned order allowed the Appeal of the assessee as indicated therein and therefore, this Appeal by the Revenue. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 3/8 ITXA-2255-2290-11(J) 4 Mr.Suresh Kumar, the learned counsel appearing in support of this Appeal submitted that the Appeal raises substantial questions of law.  They would affect not only the present case but all such matters which are brought in by hotels and resorts.   These hotels and resorts offer schemes to its members or the public at large. Merely because the advance   amount   collected   is   liable   to   be   refunded   in   certain contingencies and circumstances, does not mean that it is not a receipt. It is a revenue receipt.   Considering that the principal business of the assessee  is   to   provide  accommodation   and  other  facilities  to   tourist members, then, a provision of the nature made cannot be said to be an allowable   revenue   expenditure.     In   such   circumstances,   this   Appeal raises substantial questions of law and deserves to be admitted. 5 On the other hand, Mr.J.D. Mistry, learned Senior counsel appearing on behalf of the assessee submitted that on the questions which are termed as substantial questions of law, this Appeal cannot be entertained at all.  The facts are not disputed by the Revenue. The facts as noted and undisputed disclose that the matter has been approached by the Tribunal in the right perspective.  It has found that the advance sum collected from the members cannot be termed as a revenue receipt simply because the same cannot constitute an income straight away.  It would become an income of the assessee only when the scheme is utilised by the members.  If he has availed of the benefits of the scheme meaning   thereby,   has   resided   at   the   chosen   resort   or   tourist destination/holiday, only then, the amount collected in advance can be accounted as income.  So long as the scheme is in force, and the facility can be availed of any time during its tenure, does not mean that it is actually availed of.  Hence, a provision has been made so as to refund the amount collected with a premium, that is, in the event the member Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 4/8 ITXA-2255-2290-11(J) cancels the booking or does not wish to utilise the benefits, but postpone it.   He  is  entitled to refund of the advance amount  or appropriate adjustments, then, the same cannot constitute a revenue receipt.  This is a finding rendered and which is purely factual.  There is no erroneous application   of   any   settled   legal   principle   to   the   present   facts   and circumstances.   The findings of fact are consistent with the materials produced and therefore, cannot be termed as perverse.   Consequently, the Appeal does not raise any substantial question of law and should be dismissed. 6 With the assistance of the counsel appearing for the parties, we   have   perused   the   memo   of   Appeal   and   all   annexures   thereto including the impugned order.  The Tribunal decided the Appeal of the assessee.  That Appeal raised several grounds. 7 We are concerned with the issue of advance sale of room nights and the provision of holiday scheme surrender value. 8 In that regard, the Tribunal noted the facts in paragraph nos.3 to 6. Pertinently, it noted the nature of the activities and the business of the assesse.  The Tribunal noted the holiday scheme to card members which is at a discounted/special price on account of advance room nights marketed through its agents.  The agents are entitled to pay commission on the offer price collected by them.   The assessee had deducted tax on commission payment and paid it on 2nd  September 2005. The Company charged membership entrance fee which is non refundable.   That is to cover the initial administration cost.   That is irrespective   of   the   number   of   room   nights   purchased   under   the application.  There is a scheme under which the member is entitled to Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 5/8 ITXA-2255-2290-11(J) utilise the room nights.  The terms are that the utilisation can be made at any of the hotels/clubs owned by the assessee or its subsidiaries and also at  affiliated destinations.  The members can commence utilisation of   their   room   nights   entitlement   after   60   days   from   the   date   of membership.   The card members are entitled to surrender the room nights in case they do not utilise them.   The members may surrender their unused entitlement of room nights in writing to the company and opt for surrender value.  The actual surrender value shall be determined at the time of surrender of room nights and shall be paid on the expiry of membership.  In lieu of surrender value, members may opt to buy or utilise   the   products   and   services   of   the   company   and   its   group companies.     The   products   and services  are  then   referred to   by   the Tribunal. 9 The   Tribunal   then   referred   to   the   order   passed   by   the Commissioner of Income Tax.  It considered the arguments of both sides and then, firstly, held that the Commissioner was justified in re­opening of the assessment.  We do not go into this aspect because eventually the Tribunal considered the claim on merits.  The Tribunal concluded that the accounting of advance sale of room nights must be determined having regard to the undisputed facts.   The assessee had collected an advance and under promise to make available to the customers the rooms.  The customer is entitled to surrender the room nights in case they are not utilised and opt for surrender value.  When a customer opts for surrender value, he shall be paid in cash by the assessee, or in  the alternative the customer may opt to buy or utilise the products and services of the company or group companies.  The Tribunal referred to the chart and in relation to each Assessment Year.  That gave a breakup of the advance amount collected.   That chart indicated that a very Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 6/8 ITXA-2255-2290-11(J) negligible percentage of the customer utilised the room nights.   More than 99% of the customers surrendered the room nights which is not The Tribunal then referred to the judgment of the Hon'ble Hon'ble Supreme Court that the amount received as such, was to be refunded.     The   right   to   demand   the   refund   would   accrue   to   the member/depositor.     The   right   though   contingent   in  nature,   initially, inheres in the depositor from the beginning.  It is in these circumstances and  relying   upon   the   principle   laid   down   in   this   decision   that   the Supreme  Court concluded that in view of the obligation on the assessee to refund the amount of advance received on sale of room nights that it cannot be treated as a trading receipt.  Each of the judgments that have been referred to by the Tribunal indicate broadly that the provision made  by the  assessee  in  this  case  for  the  purposes  of meeting  the demand   for   refund   cannot   be   said   to   be   contrary   to   the   settled accounting   standards.     If   the   assessee   was   required   to   refund   the advance and which has been demonstrably refunded in more than 99 % Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 7/8 ITXA-2255-2290-11(J) of the cases, then the receipt has been treated not as a capital receipt.  In the lengthy judgment delivered by the Tribunal on both questions, and particularly its reasoning from paragraph no.74 to 87, are essentially based on the facts and the nature and terms and conditions of the scheme.   The finding of fact that the schemes oblige the assessee to refund not only the advance but also the surrendered value, then, the further conclusion that the assessee incurs a liability and no income accrues to the assessee on receipt of this advance, cannot be said to be perverse or vitiated by any error of law apparent on the face of record. In the light of the above, we find that considering the sweeping nature of the directions issued by the Commissioner in exercise of his powers under section 263 of the Income Tax Act, 1961, the Appeal to the Tribunal was competent and maintainable.  The Tribunal has considered the matter from all angles, and while upholding the exercise undertaken by the commissioner, has on merits found that the Assessing Officer was not in any error.   The interest of the Revenue are not prejudicially affected. 11 In these circumstances, the findings of fact do not raise any substantial question of law.  We are in agreement with Mr.Mistry that the Appeal deserves to be dismissed.  It is accordingly dismissed. 12 Barring the difference in the Assessment Year and some figures, the order of the Tribunal in the case of the very assessee is identical.  The Tribunal disposed of both Appeals by the common order under challenge.  For the reasons that have persuaded the order of the Tribunal in Appeal no.2290 of 2011 even this Appeal fails as it does not raise any substantial question of law.   Consequently, both the Appeals are dismissed. Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31

Tilak 8/8 ITXA-2255-2290-11(J) 13 There will be no order as to costs. (G.S.KULKARNI, J.) (S.C.DHARMADHIKARI, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:18:31 Powered by TCPDF (www.tcpdf.org)