THE COMMISSIONR OF INCOME-TAX,CITY-III. vs. M/S AKSHYA TEXTILES TRADING and AGENCIES PVT. LTD.

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WTXA/313/2003HC Bombay24 October 2007Author: HON'BLE SHRI JUSTICE F.I. REBELLO, HON'BLE SHRI JUSTICE J.P. DEVADHAR8 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that for the purpose of Wealth Tax, it is immaterial whether the licensee or lessee sublets the premises for a higher consideration. What is material is only the rent received or receivable by the owner, unless the rent reserved is less than the municipal rate of assessment or the standard rent. The Court referred to Section 2(m) defining 'net wealth' and Section 2(ea) defining 'assets', and Schedule III, Rule 3 and Rule 4 concerning the valuation of immovable properties and computation of net maintainable rent. Rule 5 defines 'annual rent' as the actual rent received or receivable by the owner. The Court concluded that the rent/licence fee paid by Reliance Industries Ltd. or the ultimate sub-lessee to the lessee or licensor is immaterial. The colourable device between the licensee and sub-licensee is of no consequence for the assessee's wealth tax determination. The Court found no infirmity in the ITAT's findings and held the question of law to be devoid of merits, dismissing the appeal.

What were the facts?

The Revenue appealed against an order of the ITAT concerning the assessment year 1998-99. The assessee, M/s. Akshya Textiles Trading & Agencies Pvt. Ltd., had licensed premises to a licensee, who in turn sub-licensed them to Reliance Industries Ltd. for a higher consideration. The Assessing Officer treated the amount receivable by the assessee as the higher amount paid by Reliance, deeming the transaction a colourable device. The Commissioner (Appeals) allowed the assessee's appeal, relying on a previous order. The ITAT, following its own precedent in M/s. Innova Tradecom Pvt. Ltd. vs. M/s. Chikki Fertilizers Trading & Agencies Pvt. Ltd., dismissed the Revenue's appeal. The High Court noted a similar issue under the Income Tax Act concerning the same assessee.

What were the issues?

1. Whether, in the facts and circumstances and in law, the rent and deposits received by the intermediary tenant from the ultimate user, or by the assessee from the intermediary tenant who never occupied the premises, are to be taken for the computation of the net wealth of the assessee for valuation under Rule 3 of Part B of Schedule III of the Wealth Tax Act, 1957? Assessee's Contention: The ITAT had decided the issue in favour of the assessee by following its earlier decision in M/s. Innova Tradecom Pvt. Ltd. vs. M/s. Chikki Fertilizers Trading & Agencies Pvt. Ltd., dismissing the Revenue's appeal. Revenue's Contention: The Revenue argued that the rent received from Reliance Industries Ltd. by the sub-licensee should be considered for the purpose of annual letting value.

Which sections of the Income-tax Act were involved?

Section 3(2),Section 2(m),Section 2(ea),Section 7(i)

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
((-1-)) HVN IN THE HIGH COURT OF JUDICATURE AT BOMBAY IN THE HIGH COURT OF JUDICATURE AT BOMBAY IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION ORDINARY ORIGINAL CIVIL JURISDICTION ORDINARY ORIGINAL CIVIL JURISDICTION WEALTH TAX APPEAL NO. 313 OF 2003 WEALTH TAX APPEAL NO. 313 OF 2003 WEALTH TAX APPEAL NO. 313 OF 2003 The Commissioner of Wealth Tax City III, Mumbai Aayakar Bhavan, M.K. Road, Mumbai 400 020 ... Appellant Versus M/s. Akshya Textiles Trading & Agencies Pvt. Ltd. 84-A, Mittal Court, 224, Nariman Point, Mumbai 21. ... Respondent Mr. Vimal Gupta with Mr. P.S. Sahadevan for the Appellant. Mr. J.D. Mistry with Mr. Raj Darak for Respondent. CORAM: F.I. CORAM: F.I. CORAM: F.I. REBELLO REBELLO REBELLO & J.P. DEVADHAR, JJ. J.P. DEVADHAR, JJ. J.P. DEVADHAR, JJ. DATED: OCTOBER 24, 2007 DATED: OCTOBER 24, 2007 DATED: OCTOBER 24, 2007

ORAL JUDGMENT (Per F.I. Rebello,J.): ORAL JUDGMENT (Per F.I. Rebello,J.): ORAL JUDGMENT (Per F.I. Rebello,J.): . The Revenue has preferred this appeal on the following question : "In the facts and circumstances of the case and in law, whether the rent and deposits received by the intermediary tenant from the ultimate user of the premises of the rent and deposit received by the assessee from the intermediary tenant, who never occupied the premises is to be taken for the CNR No : HCBM020027622003 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-2-)) computation of net wealth of the assessee for valuation under Rule 3 of Part B of Schedule III of the Wealth Tax Act, 1957?"

2.

For the assessment year 1998-99 the Assessing Officer noted that the Assessee had given premises on licence to the Licensee for a consideration. The licencee thereafter had sub licensed the premises to Reliance for higher consideration. The learned Assessing Officer held that the transaction between the licensee and licensor was a colourable device and therefore the amount receivable by the Assessee Company was the amount which M/s. Reliance Industries Ltd. sub licensee has paid to the Licensee. The assessee being aggrieved preferred an appeal before the Commissioner of Wealth Tax (Appeals). The Commissioner noted that in another case dated 8.9.2000, it was held that the Assessing Officer was not justified in adopting the rent paid by the ultimate user as ALV and also 15% deposit paid by the ultimate user cannot be taken into account for the purpose of working out the annual rent and gross maintainable rent and accordingly allowed the appeal. The Revenue being aggrieved preferred an appeal before the ITAT. The appeal preferred by the Respondent and Assessee along with other appeals were disposed of by a common order dated 25.09.2002. The tribunal noted the contention Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-3-)) as urged by the Revenue that what is to be considered for the purpose of annual letting value, is the rent received from Reliance Industries Ltd. by the sub-licencee. ITAT noted that the tribunal vide its order dated 27th August, 2002 in the case of M/s. Innova Tradecom Pvt. Ltd. Vs. M/s. Chikki Fertilizers Trading & Agencies Pvt. Ltd. has decided the issue in favour of the assesses and dismissed the appeal of the revenue. Therefore, following the aforesaid decision of the tribunal the ITAT also decided all the appeals in favour of the assessee and against the revenue.

3.

The issue of annual letting value in so far as proceeding under the Income Tax Act, on similar facts, where the assessee had given premises on licence by accepting consideration and the license giving the premises on sub licence to Reliance for higher consideration, has been considered by us in the case of the Commissioner of Income Tax Versus M/s. Akshay Textiles Trading & Agencies Pvt. Ltd. in Income Tax Appeal No. 607 of 2005 decided on 17th October, 2007. in that case, we had proceeded on the footing that the order of the Commissioner (Appeals) setting aside the order of the Assessing Officer as being colourable device had not been challenged before the ITAT and as such could not have been raised before the tribunal and Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-4-)) consequently before this court. Apart from that on merits we had also considered the provisions of Section 23(1) of the Income Tax Act and had arrived at the conclusion that what has to be considered is the annual value received by the owner, irrespective whether the licensee or lessee on subleting the premises had received higher consideration or rent. In our opinion, considering that judgment under the I.T. Act, the question as raised here though this is a case under the Wealth Tax Act, really would not arise, considering that the scheme of the two Acts are similar.

4.

Apart from that we may independently consider the contention based on the provisions of the Wealth Tax Act. Section 3(2) reads as under : "Subject to the other provisions contained in this Act, there shall be charged for every assessment year commencing, on and from the 1st day of April 1993, wealth-tax, in respect of the net wealth on the corresponding valuation date of every individual, Hindu undivided family and company, at the rate of one per cent. of the amount by which the net wealth exceeds fifteen lakh rupees." Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-5-)) . "Net wealth" as defined under Section 2(m) reads as under: "net wealth" means the amount by which the aggregate value computed in accordance with the provisions of this Act of all he assets, wherever located, belonging to the assessee on the valuation date, including assets required to be included in his net wealth as on that date under this Act, is in excess of the aggregate value of all the debts owned by the assessee on the valuation date which have been incurred in relation to the said assets." . "assets" has been defined under Section 2(ea) of the Act and reads as under : "assets" in relation to the assessment year commencing on the 1st day of April, 1993, or any subsequent assessment year, means - (i) any Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-6-)) building or land appurtenant thereto (hereinafter referred to as "house"), whether used for residential or commercial purposes, or for the purpose of maintaining a guest house or otherwise including a farm house situated within twenty five kilometres from local limits of any municipality (whether known as Municipality, Municipal Corporation or by any other name) or a Cantonment Board......" . The next relevant provision is Section 7(i) which reads as under : "Subject to the provisions of sub section 2), the value of any asset, other than cash, for the purposes of this Act shall be its value as on the valuation date determined in the manner laid down in Schedule III." . Schedule III contains rules for determining the value of assets. Rule (3) provides for method of valuation of immovable properties. Rule 4 then sets out how the net maintainable rent for the Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-7-)) purpose of Rule 3 has to be computed. In the Explanation to Rule 5, "annual rent" means where the property is let through out the year ending on the valuation date (hereinafter referred to as a"previous year"), the actual rent received or receivable by the owner in respect of such year. . It would therefore, be immaterial whether the licensee or lessee to whom the owner has let out the premises, lets it out for a higher consideration. For the purpose of Wealth Tax, what is material is only the rent received or receivable by the owner, unless the rent reserved is less than the municipal rate of assessment or where the rent laws applies is less than the standard rent in which case depending on facts, revenue could determine the value of annual letting. The expression "receivable" used in the context of the rent reserved or agreed and which though agreed has not been paid but is yet receivable. Rule 5(iii) sets out that where the owner has accepted any amount as deposit (not being advance payment towards rent for a period of three months or less), then how that is to be taken into consideration.

5.

On a consideration of the provisions of the Act and the Rules, it would be clear that the rent/licence fee paid by M/s. Reliance Industries Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02

((-8-)) Ltd. or by the ultimate sub lessee to the lessee or Licensor is immaterial. What is to be considered is the amount received or receivable by the owner. Therefore, both, for the purpose of annual value as well as deposit, the relevant test is the amount received by the owner. The colourable device between the licence and the sub licensee, if any is of no consequence in so far as the assessee for determination of his wealth tax. In so far as assessee is concerned, what only has tobe taken into account is the annual value and the deposit received by the owner in terms of the rules. We find no infirmity or error in the findings recorded by the Tribunal. We are therefore, of the opinion, that the question of law as raised is devoid of any merits and consequently the appeal is dismissed. (J.P. DEVADHAR, J.) (J.P. DEVADHAR, J.) (J.P. DEVADHAR, J.) (F.I.REBELLO, J.) (F.I.REBELLO, J.) (F.I.REBELLO, J.) Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 08:02:02 Powered by TCPDF (www.tcpdf.org)

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