ADD. COMMISSIONER OF INCOME TAX vs. BHARAT V. PATEL

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.4380 OF 2018 (Arising out of Special Leave Petition (C) No. 24888 OF 2015) Addl. Commissioner of Income Tax .... Appellant(s) Versus Bharat V. Patel

.... Respondent(s) WITH CIVIL APPEAL No. 4381 OF 2018 (Arising out of Special Leave Petition (C) No. 25001 OF 2015 J U D G M E N T R.K.Agrawal, J 1) Leave granted. 2) These appeals have been preferred against the impugned judgment   and   order   dated   23.12.2014   passed   by   the   High Court of Gujarat at Ahmedabad in Tax Appeal Nos. 6 and 14 of 2004 whereby the Division Bench of the High Court dismissed the appeals filed by the Revenue while upholding the decision 1 Digitally signed by SWETA DHYANI Date: 2018.04.24 17:14:43 IST Reason: Signature Not Verified

of   the   Income   Tax   Appellant   Tribunal   (for   brevity   ‘the Tribunal’) dated 27.06.2003. 3) Brief facts:­ (a) On 10.09.1998, the Respondent, who is the Chairman and Managing Director of Procter and Gamble (P&G), India, filed his income tax return for the Assessment Year 1998­99 and declaring the total income at Rs 40,13,820/­. (b) The   Assessing   Officer,   vide   order   dated   12.02.2001, concluded the assessment proceeding under Section 143(3) of the Income Tax Act, 1961 (in short ‘the IT Act’) and determined the   total   income   of   the   Respondent   at   Rs   7,23,11,013/­ against the declared income. (c) Being   aggrieved,   the   Respondent   preferred   an   appeal before the Commissioner of Income Tax (Appeals) being No. CAB/I­643/2000­2001.   After   considering   the   case,   learned CIT   (Appeals),   vide   order   dated   28.03.2002,   dismissed   the appeal of the Respondent after comprehensively discussing the taxability   of   the   alleged   amount   and   upholding   the Assessment Order passed by the Assessing Officer. 2

(d) Being   dissatisfied,   the   Respondent   carried   the   matter before   the   Tribunal.   The   Tribunal,   vide   order   dated 27.06.2003,   in   ITA   No.   2241/Ahd/2002   partly   allowed   the appeal filed by the Respondent. (e) At this juncture, the Respondent as well as the Revenue both preferred cross appeals before the High Court of Gujarat at Ahmedabad.  (f) At   the   same   time,   consequent   to   the   decision   of   the Tribunal dated 27.06.2003, the Assessing Officer  started the proceeding   side   by   side   to   give   effect   to   the   order   dated 27.06.2003.   Vide   order   dated   15.09.2003,   the   Assessing Officer held that the difference being sum of Rs 6,80,40,649/­ paid   to   the   Respondent   by   P&G,   USA   shall   be   treated   as capital gains on transfer/redemption of shares, and hence, the Respondent   is   liable   to   pay   tax   on   capital   gains.   Being aggrieved with the order dated 15.09.2003, the Respondent filed an appeal  before  the  CIT  (Appeals) being  No.  CAB/V­ 37/04­05 which was upheld by learned CIT (Appeals) in favour 3

of   Assessing   Officer   while   dismissing   the   appeal   of   the Respondent. (g) Being dissatisfied, the Respondent further preferred an appeal  before   the   Tribunal.   The   Tribunal,   vide   order   dated 24.09.2010,   dismissed   the   appeal.     The   decision   of   the Tribunal dated 24.09.2010 was not challenged further. (h) The Division Bench of the High Court, vide judgment and order   dated   23.12.2004,   allowed   the   appeal   filed   by   the Respondent while dismissing the appeal of the Revenue. (i) Hence,   the   present   appeals   have   been   filed   by   the Revenue before this Court. 4) We   have   given   our   thoughtful   consideration   to   the submissions   of   leaned   senior   counsel   for   the   parties   and perused the factual matrix of the case. Point(s) for consideration:­ 5) Whether in the present facts and circumstances of the case,   any   interference   by   this   Court   is   required   with   the impugned decision of the High Court? Rival contentions:­ 4

6) At the outset, learned counsel for the Revenue contended that the High Court erred in law while upholding that the amount received on redemption of Stock Appreciation Rights (SARs) is to be treated as capital gains and not perquisite under section 17(2)(iii) of the IT Act.  However, the same is not taxable   under   the   category   of   capital   gains   since   no consideration had passed from the Respondent. 7) In   support   of   his   argument,   learned   counsel   placed reliance   on  Sumit   Bhattacharya  vs.  ACIT   Circle   16(1), Mumbai ­ [2008] 112 ITD 1 (MUM.) (SB) and contended that the Respondent, having received an amount on redemption of Stock   Appreciation   Rights   (SARs)   as   an   employee   of   the company   and   there   was   an  employer­employee   relationship subsisting at the relevant point of time, therefore, the amount received on redemption of Share Appreciation Rights must be treated   as   taxable   income   under   the   head   income   from “Salaries”.     Learned   counsel   finally   contended   that   the impugned decision of the High Court deserves to be set aside. 5

8)  Per   contra,   learned   senior   counsel   appearing   for   the Respondent   submitted   that   the   amount   received   by   the Respondent   from   redemption   of   Stock   Appreciation   Rights (SARs) can be treated only as capital gains and cannot be treated as perquisite under Section 17(2) (iii) of the IT Act or under Section 28 (iv) of the IT Act. However, it was pointed out that the  said  capital  gains  cannot  be  said  to  arose  to  the Respondent since there was no consideration paid as the cost of acquisition by the Respondent. It was also submitted that such   amount   received   on   account   of   redemption   of   Stock Appreciation Rights could have been taxed if at all under the provisions   of   Clause   (iiia)   of   Section   17(2)   of   the   IT   Act. Finally, it was also submitted that the question of law sought to be raised by the Revenue is no more res integra as settled by this Court in the case of Commissioner of Income Tax vs. Infosys Technologies Ltd., [2008] 297 ITR 167 (SC). Hence, these appeals deserve to be dismissed at the threshold. Discussion:­ 6

9) Before examining the case at hand, it is pertinent to have an   understanding   of   the   words   “Perquisite”   and   “Capital Gains”.  The word “Perquisite” in common parlance  may be defined as any perk or benefit attached to an employee or position   besides   salary   or   remuneration.   Broadly   speaking, these are usually non­cash benefits given by an employer to an employee in addition to entitled salary or remuneration. It may be said that these benefits are generally provided by the employers in order to retain the  talented employees in the organization. There are various instances of perquisite such as concessional rent accommodation provided by the employer, any sum paid by an employer in respect of an obligation which was actually payable by the employee etc. Section 17(2) of the IT Act was enacted by the legislature to give the broad view of term perquisite. On the other hand, the word ‘Capital Gains’ means a profit from the sale of property or an investment. It may be short term or long term depending upon the facts and circumstances of each case. This gain or profit is charged to tax in the year in which transfer of the capital assets takes 7

place. In the instant case, the fundamental question which arises for consideration before this Court is with regard to the taxability   of   the   amount   received   by   the   Respondent   on redemption of Stock Appreciation Rights (SARs.) 10) It   is   a   matter   of   record   that   the   Respondent   was employed   as   the   Chairman­cum­Managing   Director   of   the (P&G) India Ltd. at the relevant time and the said company is the subsidiary of (P&G) USA through Richardson Vicks Inc. USA and that (P&G) USA owned controlling equity. It is an undisputed   fact   that   the   Respondent   was   working   as   a salaried employee. The (P&G) USA was the company who had issued   the   Stock   Appreciation   Rights   (SARs.)   to   the Respondent without any consideration from 1991 to 1996. The said SARs were redeemed on 15.10.1997 and in lieu of that the Respondent received an amount of Rs 6,80,40,724/­ from (P&G) USA. However, when the Respondent filed his return, he claimed   this   amount   as   an   exemption   from   the   ambit   of Income Tax. The issue involved in this appeal is in respect of 8

Rs  6,80,40,724/­   made   on   account   of   amount   received   on redemption of Stock Appreciation Rights. 11) The Tribunal was of the view that the stock options are capital assets and such assets in the instant case acquired for consideration, hence, gain arising therefrom is liable to capital gain   tax.   However,   the   stand   of   the   Revenue   before   the Tribunal   was   that   the   amount   in   question   is   taxable   as perquisite   under   Section   17(2)(iii)   of   the   IT   Act   or   in alternatively   under   Section   28(iv)   of   the   IT   Act   instead   of capital   gains.   The   High   Court   also   upheld   the   view  of   the Tribunal but the High Court disagreed that such capital gains arose to the Respondent on redemption of Stock Appreciation Rights since there was no cost of acquisition involved from the side of the Respondent. The meaning of the word perquisite for the instant case is given under Section 17(2) of the IT Act. The Revenue   alternatively   contended   that   the   case   of   the Respondent should come under the ambit of Section 28(iv) of the IT Act. 9

12) It is apposite to note here that, particularly, in order to bring   the   perquisite   transferred   by   the   employer   to   the employees   within   the   ambit   of   tax,   legislature   brought   an amendment under Section 17 of the IT Act by inserting Clause (iiia) in Section 17(2) of the IT Act through the Finance Act, 1999 (27 of 1999) with effect from 01.04.2000, which was later on omitted by the Finance Act, 2000. The said Clause (iiia) as it was then is reproduced herein below: “(iiia)   the   value   of   any   specified   security   allotted   or transferred, directly or indirectly, by any person free of cost or at concessional rate, to an individual who is or has been in employment of that person: Provided that in a case where allotment or transfer of specified securities is made in pursuance of an option exercised by an individual, the value of the specified securities shall be taxable in the previous year in which such option is exercised by such individual. Explanation­ For the purposes of this clause,­ (a) “cost’ means the amount actually paid for acquiring specified securities and where no money has been paid, the cost shall be taken as nil; (b) “specified securities” means the securities as defined in   clause(h)   of   section   2   of   the   Securities   Contracts (Regulation)   Act,   1956   (42   of   1956)   and   includes employees’ stock option and sweet equity shares; (c) “sweat equity shares” means equity shares issued by a company to its employees or directors at a discount or for consideration other than cash for providing know­ how   or   making   available   rights   in   the   nature   of 10

intellectual   property   rights   or   value   additions,   by whatever name called; and (d) “value” means the difference between the fair market value and the cost for acquiring specified securities;” 13) The intention behind the said amendment brought by the legislature   was   to   bring   the   benefits   transferred   by   the employer to the employees as in the instant case, within the ambit of the Income Tax Act, 1961. It was the first time when the legislature specified the meaning of the cost for acquiring specific   securities.   Only   by   this   amendment,   legislature determined what would constitute the specific securities. By this   amendment,   legislature   clearly   covered   the   direct   or indirect transfer of specified securities from the employer to the employees during or after the employment. On a perusal of the said clause, it is evident that the case of the Respondent falls under such clause. However, since the transaction in the instant   case   pertains   to   prior   to   01.04.2000,   hence,   such transaction cannot be covered under the said clause in the absence of an express provision of retrospective effect. We also do not find any force in the argument of the Revenue that the 11

case of the Respondent would fall under the ambit of Section 17(2) (iii) of the IT Act instead of Section 17(2) (iiia) of the IT Act. It is a fundamental principle of law that a receipt under the IT Act must be made taxable before it can be treated as income. Courts cannot construe the law in such a way that brings an individual within the ambit of Income Tax Act to pay tax who otherwise is not liable to pay. In the absence of any such specific provision, if an individual is subjected to pay tax, it would amount to the violation of his Constitutional Right. 14) It is pertinent to note that on the point of applicability of clause (iiia) of Section 17(2) of the IT Act, this Court settled the position in  Infosys Technologies Ltd  (supra),  and has held as under:­ “17. Be that as it may, proceeding on the basis that there was “benefit” the question is whether every benefit received by the person is taxable as income? In our view, it is not so. Unless the benefit is made taxable, it cannot be regarded as income. During the relevant assessment years, there was no provision in law which made such benefit taxable as income. Further,   as  stated,  the  benefit   was  prospective.   Unless   a benefit is in the nature of income or specifically included by the legislature as part of income, the same is not taxable. In this case, the shares could not be obtained by the employees till the lock­in period was over. On facts, we hold that in the 12

absence of legislative mandate a potential benefit could not be   considered   as   “income”   of   the   employee(s)   chargeable under the head “salaries”…..” 15) The Revenue also contended before the High Court that the amendment brought in by Section 17(2) of the IT Act was clarificatory, hence, retrospective in nature. However, the High Court rejected the stand of the Revenue. The High Court, in its impugned judgment, on the point of the applicability of clause has held as under:­ “15. In the case of Commissioner of Income­Tax, Bangalore vs B.C. Srinivasa Setty [(1981) 128 ITR 294 (SC)] this Court held that the charging section and computation provision under   the   1961   Act   constituted   an   integrated   code.   The mechanism introduced for the first time under the Finance Act, 1999 by which cost was explained in the manner stated above was not there prior to 1.4.2000. The new mechanism stood   introduced   w.e.f.   1.4.2000   only.   With   the   above definition of the word cost introduced vide clause (iiia), the value of option became ascertainable. There is nothing in the Memorandum to the Finance Act, 1999 to say that this new mechanism   would   operate   retrospectively.   Further,   a mechanism   which   explains   cost   in   the   manner   indicated above cannot be read retrospectively unless the Legislature expressly says so. It was not capable of being implemented retrospectively. Till 1.4.2000, in the absence of the definition of the word cost value of the option was not ascertainable. In our   view,   clause   (iiia)   is   not   clarificatory.   Moreover,   the meaning of the words specified securities in section (iiia) was defined or explained for the first time vide Finance Act , 1999 w.e.f. 1.4.2000.Morevover, the words allotted or transferred in clause (iiia) made things clear only after 1.4.2000. Lastly, it   may   be   pointed   out   that   even   clause   (iiia)   has   been 13

subsequently deleted w.e.f. 1.4.2001. For the afore stated reasons, we are of the view the clause (iiia) cannot be read as retrospective.”

16) Circular No. 710 dated 24.07.1995 which was issued by the CBDT deals with the taxability of shares issued at less than the market price. For ready reference, Circular No. 710 issued by the CBDT is reproduced hereinbelow:­ “202. Taxability of the perequisite on shares issued to employees at less than market price: 1. Chief   Commissioners   and   corporate   assessees   have been seeking clarification regarding  taxability

the perquisite on shares issued to the employees at less than market price. 2. The matter has been considered by the Board. The benefit does amount to a perquisite within the   meaning   of clause (iii) of sub­section (2) of Section 17 of the Income­Tax Act, 1961.   The various situations in this regard have to be dealt with as under: (i) where the shares held by the Government have been   transferred   to   the   employee,   there   will   be   no perquisite because the employer­employee relationship does not exist between Government and the employee (transferor and the transferee); (ii) where   the   company   offers   shares   to   the employees at the same price as have been  offered   to the other shareholders or the general public, there will be no perquisite; (iii) where the employer has offered the shares to its employees at a price lower than the one at which the shares   have   been   offered   to   the   other shareholders/public,  the  difference  between  the  two prices will be taxed as perquisite; (iv) where the shares have been offered only to the employees, the value of perqusite will be the difference between the market price of the shares on the date of 14

acceptance of the offer by the employee and the price at which the shares have been offered.”

On a perusal of the above,  prima facie,  it appears that such Circular   dealt   with   the   cases   where   the   employer   issued shares to the employees at less than the market price. In the instant case, the Respondent was allotted Stock Appreciation Rights (SARs.) by the (P&G) USA which is different from the allotment of shares. Hence, in our opinion such Circular has no   applicability   on   the   instant   case.   Moreover,   a   Circular cannot be used to introduce a new tax provision in a Statute which was otherwise absent. 17) Alternatively, the Revenue also contended that the case of the Respondent shall come within the ambit of the Section 28(iv) of the IT Act. At this juncture, we deem it appropriate, for the sake of convenience, to refer Section 28(iv) of the IT Act which is reproduced herein below:­ “28. Profits and gains of business or profession.­The following   income   shall   be   chargeable   to   income­tax under   the   head   “Profits   and   gains   of   business   or profession”­ 15

(iv)   the   value   of   any   benefit   or   perquisite,   whether convertible into money or not, arising from business or the exercise of a profession.” On a first look of the said provision, it is apparent that such benefit   or   perquisite   shall   have   arisen   from   the   business activities or profession whereas in the instant case there is nothing as such. The applicability of Section 28(iv) is confined only to the case where there is any business or profession related transaction involved. Hence, the instant case cannot be covered under Section 28(iv) of the IT Act for the purpose of tax liability. 18)  To sum up, the Respondent got the Stock Appreciation Rights (SARs) and, eventually received an amount on account of   its   redemption   prior   to   01.04.2000   on   which   the amendment of Finance Act, 1999 (27 of 1999) came into force. In the absence of any express statutory provision regarding the applicability of such amendment from retrospective effect, we do not find any force in the argument of the Revenue that such   amendment   came   into   force   retrospectively.   It  is   well established rule of interpretation that taxing provisions shall 16

be construed strictly so that no person who is otherwise not liable to pay tax, be made liable to pay tax. 19) In view of above discussion, we are of the considered view that these instant appeals are devoid of merits and deserve to be dismissed. Accordingly, these are hereby dismissed leaving parties to bear their own cost. …….....…………………………………J. (R.K. AGRAWAL) …….…………….………………………J. (ABHAY MANOHAR SAPRE) NEW DELHI; APRIL 24, 2018. 17