DEPUTY COMMISSIONER OF INCOME TAX, CHENNAI vs. T. JAYACHANDRAN

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4341 OF 2018 (Arising out of Special Leave Petition (C) NO. 22112 OF 2013) Deputy Commissioner of Income Tax, Chennai       .... Appellant(s) Versus T. Jayachandran ....Respondent(s) WITH CIVIL APPEAL Nos. 4342­4343 OF 2018 (Arising out of Special Leave Petition (C) No. 22114­22115 OF 2013) CIVIL APPEAL Nos. 4349­4350 OF 2018 (Arising out of Special Leave Petition (C) Nos. 39044­39045 OF 2013) CIVIL APPEAL No. 4344 OF 2018 (Arising out of Special Leave Petition (C) No. 22113 OF 2013) CIVIL APPEAL Nos. 4346­4348 OF 2018 (Arising out of Special Leave Petition (C) Nos. 26719­26721 OF 2013) CIVIL APPEAL No. 4351 OF 2018 (Arising out of Special Leave Petition (C) No. 16104 OF 2014) CIVIL APPEAL Nos. 4352 OF 2018 (Arising out of Special Leave Petition (C) Nos. 22468 OF 2014) 1 Digitally signed by ANITA MALHOTRA Date: 2018.09.29 13:01:14 IST Reason: Signature Not Verified

CIVIL APPEAL No. 4353 OF 2018 (Arising out of Special Leave Petition (C) No. 32560 OF 2014) CIVIL APPEAL Nos. 4354 OF 2018 (Arising out of Special Leave Petition (C) Nos. 17863 OF 2015) CIVIL APPEAL No. 4355 OF 2018 (Arising out of Special Leave Petition (C) No. 4739 OF 2016) CIVIL APPEAL Nos. 4345 OF 2018 (Arising out of Special Leave Petition (C) Nos. 24963 OF 2013) CIVIL APPEAL No. 4356 OF 2018 (Arising out of Special Leave Petition (C) No. 20754 OF 2017) AND CIVIL APPEAL Nos. 4357 OF 2018 (Arising out of Special Leave Petition (C) Nos. 24250 OF 2017 J U D G M E N T R.K. Agrawal, J. 1) Leave granted. 2) The   present   appeal   has   been   filed   against   the   impugned judgment and order dated 29.10.2012 passed by the High Court of 2

Judicature at Madras in Tax Case (Appeal) No. 368 of 2005 wherein the Division Bench of the High Court allowed the appeal filed by the respondent by absolving the additional tax liability imposed by the Assessing Officer, vide order dated 25.01.1996. 3) Brief facts:­ (a) The  Respondent ­ an  individual  and  the  proprietor  of  M/s Chandrakala and Company, is a stock broker registered with the Madras Stock Exchange.  He is stated to be an approved broker of the Indian Bank.  The assessment years under consideration herein are 1991­92, 1992­93 and 1993­94 respectively. During all these relevant assessment years the Respondent acted as a broker to the Indian Bank in purchase of the securities from different financial institutions. (b) It is the case of the Revenue that the Indian Bank, in order to save itself from being charged unusually high rate of interest on borrowing money from the market, lured Public Sector Undertaking (PSUs) to make fixed term deposit with it on higher rate of interest. The   rate of interest offered to the   PSUs for making huge term 3

deposits was to the extent of 12.75% of interest on fixed deposits against the approved 8% rate of interest in accordance with the RBI directions. (c) In order to pay higher interest to the PSUs who made a fixed term   deposit   with   the   Indian   Bank,   the   bank   requested   the Respondent to purchase securities on its behalf at a prescribed price which was unusually high but adequate to cover the market price of the securities, brokerage/incidental charges to be levied by the Respondent on these transactions, apart from covering the extra interest payable to the PSUs. The Respondent, on the instructions of Indian Bank, purchased securities at a particular rate quoted by the Bank and sold them to Indian Railways Finance Corporation. Bank of Madura was the routing bank through which the securities were purchased and sold to Indian Bank for which Bank of Madura charged service charges.  The Respondent was paid commission in respect   of   transactions   done   on   behalf   of   Indian   Bank.   Under instructions from Indian Bank, a portion of the amount realized from the security transactions carried on behalf of Indian Bank was paid   by   way   of   additional   interest   to   certain   Public   Sector 4

Undertakings (PSU) on the deposits made with the Indian Bank and out of eight PSUs three has confirmed the receipt of such additional interest through demand drafts. (d) The Respondent filed his return of income for the Assessment Year   1991­92   on   01.11.1993   and   declared   his   income   at   Rs. 4,82,83,620/­. The total income was determined at 4,85,46,120/­ vide order dated 30.06.1994. However, later on, the case was taken up for scrutiny and assessment was framed under Sec 143(3) of the Income Tax Act, 1961 (in short ‘the Act’). The Assessing Officer, vide order   dated   25.01.1996,   raised   a   demand   for   a   sum   of   Rs. 14,73,91,000/­ with regard to the sum payable to the PSUs while holding   that   the   Respondent   has   not   acted   as   a   broker   in   the transactions   carried   out   for   the   Indian   Bank   rather   as   an independent dealer and that there was no overriding title in favour of the PSU’s with regard to the additional amount earned out of the securities transactions and it is a case of application of income after accrual and, hence, the said amount is liable to be assessed as the income of the Respondent. 5

(e) The Respondent, being dissatisfied with the order, preferred an   Appeal   before   the   Commissioner   for   Income   Tax   (Appeals). Learned   Commissioner of Income Tax (Appeals), vide order dated 08.08.1996, set aside the demand for additional tax while deciding the issue in favour of the Respondent and held that the alleged additional interest payable to the PSUs could not be considered as the income of the Respondent.  (f) Being aggrieved by the order dated 08.08.1996, the Revenue filed   an   appeal   bearing   No.   ITA   No.2297(Mds)/1996   before   the Income   Tax   Appellate   Tribunal   (hereinafter   referred   to   as   ‘the Tribunal’). The Tribunal, vide order dated 05.01.2005, allowed the appeal filed by the Revenue and held that the amount received at the hands of the Respondent which is alleged to be payable to the PSUs is the income of the Respondent and there is no overriding title exists in favour of the PSUs so as to cause diversion of income.  (g) It   is   pertinent   to   note   that   in   the   meanwhile   criminal proceedings   which   were   initiated   with   respect   to   the   present transactions in question against the Respondent along with others bearing No. CC 17 of 1997, was decided on 27.04.2004 by the CBI 6

court. The court, while acquitting the Respondent has observed that the relationship between the Indian Bank and the Respondent is that   of   principal­agent   and   with   regard   to   the   transactions   in question the Respondent acted in the capacity of a broker and not as an individual dealer. However, the Tribunal refused to rely on the evidence   produced   in   the   trial   court   on   the   ground   that   the assessment proceedings are different from the criminal proceedings and the evidence adduced in the trial court couldn’t be relied to absolve the Respondent from the tax liability. (h) Being aggrieved by the order of the ITAT dated 05.01.2005, the assessee filed Tax Case Appeal No. 368 of 2005 before the High Court. The High Court, vide order dated 29.10.2012, set aside the order of the Tribunal while relying on the evidence given in the criminal case in this regard. Hence, this appeal is filed before this Court. 7

Point(s) for consideration:­ 4) The only point for consideration before this Court is whether on the facts and circumstances of the present case the High Court was right in holding that the alleged additional interest payable to PSUs cannot be assessed as income of the Respondent? Rival contentions:­ 5) Learned   counsel   appearing   on   behalf   of   the   Revenue contended that the High Court erred in relying on the evidence given in the  criminal  proceedings as the  nature  of the  criminal proceedings   is   different   from   that   of   assessment   proceedings. Learned   counsel   further   contended   that   the   High   Court,   while passing impugned judgment, relied on the letter dated 25.03.1994 of M/s Indian Bank.  However, the High Court failed to consider the factual position that out of 8 PSUs     only 3 have confirmed the receipt of demand drafts.   The remaining 5 PSUs denied to have received any such Demand Draft either from Shri T. Jayachandran, the Respondent or from M/s Indian Bank and the High Court was not justified in accepting the Respondent’s contention that there 8

was   some   overriding   title   in   favour   of   the   PSUs   in   the   alleged additional interest payable to them by the Indian Bank. 6) Learned counsel for the Revenue finally contended that the impugned judgment is bad in law on the facts and circumstances of the present case and requires to be set aside by this Court. 7) Per   contra,   learned   senior   counsel   appearing   for   the Respondent submitted that the role of the Respondent was only that of a conduit for taking demand drafts in respect of additional interests payable to the PSUs and the demand draft taken on behalf of the Indian Bank did not form part of the total income of the Respondent and there exists an overriding title in favour of the PSUs with reference to the amount in question i.e., the additional interest payable to the PSUs. 8) Learned   senior   counsel   further   submitted   that   though   the assessment proceedings are different in nature from that of criminal proceedings but the same could not be a ground to throw out the legitimate conclusion arrived at by the trial court on the basis of proved evidence. Learned senior counsel finally submitted that the 9

High Court was right in taking note of the developments in the criminal case in coming to the conclusion that the respondent was acting as a broker or agent to the Indian Bank and the order of the High Court was well within the parameters of law and requires no interference. 9) We   have   heard   learned   counsel   for   both   the   parties   and perused the factual matrix of the case. Discussion:­ 10) The answer to the short question whether the alleged interest payable   to   the   PSUs   can   be   assessed   as   an   income   of   the Respondent   depends   on   the   determination   of   true   nature   of relationship  between  the  Indian  Bank   and  the   Respondent  with regard to the transactions in question and the capacity in which he held the amount of 14,73,91,000/­. Now, coming to the question of relationship   between   the   Indian   Bank   and   the   Respondent,   the normal settlement process in Government securities is that during transaction   banks   make   payments   and   deliver   the   securities directly to each other.   The broker’s only function is to bring the 10

buyer and seller together and help them to negotiate the terms for which he earns a commission from both the parties.  He does not handle   either   cash   or   securities.     In   this   respect,   the   broker functions like the broker in the inter bank foreign exchange market. The   conduct   of   the   Respondent   in   the   transaction   in   question cannot   be   termed   to   be   strictly   within   the   normal   course   of business and the irregularities can be noticed from the manner in which the whole transactions were conducted. However, the same cannot   be   basis   for   holding   the   Respondent   liable   for   tax   with regard to the sum in question and what is required to be seen is whether there accrued any real income to the Respondent or not. 11) It is required to be seen in what capacity the Respondent held the said amount­independently or on behalf of the Indian Bank. The Assessing Officer, while passing order dated 25.01.1996, has held that there exists no agreement between the Respondent and the Indian Bank about the payment of additional interest to the PSUs and there was no overriding title in respect of the additional interest for the PSUs. However, the position in this regard is very much settled that an agreement need not be in writing but can be 11

oral also and the same can be inferred from the conduct of the parties. 12) Further, while considering the claim of the Respondent and the view of the Assessing Officer, how the bank itself had treated the Respondent, is a matter of relevance.  At   the   outset,   learned counsel appearing on behalf of the Revenue contended that the proceedings under the Income Tax Act are independent proceedings and   the   High   Court   committed   a   grave   error   in   relying   on   the findings of the criminal Court. We do not find any force in the contention of the appellant herein as the High Court has not held that the findings of the criminal court are binding on the Revenue authorities. Rather the High Court was of the view that the findings arrived at by the criminal court can be taken into consideration while   deciding   the   question   as   to   the   relationship   between   the parties to the case. When the findings are arrived by a criminal court on the evidence and the material placed on record then in absence of anything shown to the contrary, there seems to be no reason as to why these duly proved evidence should not be relied upon by the Court. The High Court has specifically appraised the 12

findings given by the CBI Court in this regard. The relationship between the Indian Bank and the Respondent is very much clear by the evidence led during the criminal proceedings. The Executive Director of the Bank has specifically spoken about the role of the Respondent as a broker specifically engaged by the Bank for the purchase of securities and that the Bank has included the interest money  too   in   the   consideration   paid,   for   the   purpose   of   taking demand drafts in favour of PSUs. Further, the evidence led by other bank officials points out that the price of securities itself were fixed by the bank authorities and as per their directions the Respondent had   purchased   the   securities   at   the   market   price   and   the differential   amount   was   directed   to   be   used   for   taking   demand drafts from   the   bank   itself   for   paying   additional  interest  to  the PSUs. Further, the letter dated 25.03.1994 by the Bank wherein the Bank had acknowledged the receipt of Demand Drafts taken by the Respondent gives an unblurred picture about the capacity of the Respondent in holding the amount in question. Consequently, the conduct of the parties, as is recorded in the criminal proceedings showing the receipt of amount by the broker, the purpose of receipt 13

and the demand drafts taken by the broker at the instance of the bank are sufficient to prove the fact that the Respondent acted as a broker to the Bank and, hence, the additional interest payable to the PSUs could not be held to be his property or income. 13) The income that has actually accrued to the Respondent is taxable. What income has really occurred to be decided, not by reference to physical receipt of income, but by the receipt of income in reality. Given the fact that the Respondent had acted only as a broker   and   could   not   claim   any   ownership   on   the   sum   of   Rs. 14,73,91,000/­  and   that  the   receipt  of   money   was   only   for  the purpose of taking demand drafts for the payment of the differential interest   payable   by   Indian   Bank   and   that   the   Respondent   had actually handed over the said money to the Bank itself, we have no hesitation in holding that the Respondent held the said amount in trust to be paid to the public sector units on behalf of the Indian Bank based on prior understanding reached with the bank at the time   of   sale   of   securities   and,   hence,   the   said   sum   of   Rs. 14,73,91,000/­ cannot be termed as the income of the Respondent. 14

In view of the above discussion, the decision rendered by the High Court requires no interference 15

14) In view of the above discussion, the appeal is hereby dismissed with no orders as to cost.  In view of the above, all the connected appeals are also disposed of accordingly. …….....…………………………………J. (R.K. AGRAWAL) …….…………….………………………J. (NAVIN SINHA) NEW DELHI; APRIL 24, 2018. 16