T vs. FINANCE & SERVICES LIMITED,CHENNAIVS.ACIT CORPORATE CIRCLE 3(1), CHENNAI

The Commissioner of Income tax (Appeals) erred in confirming the treatment of profit on transfer of immovable properties as business profit instead of long term capital gains of Rs.102.16 crores 3 The Commissioner of Income tax (Appeals) ought to have appreciated that the lands in question were acquired in settlement of the debts assigned to M/s. Piramal Financial Services Limited and therefore it represented acquisition of capital asset, price of which was settled by the assignment of receivables and hence the land acquired constituted capital assets and profit arising therefrom constituted capital gains. 4. The Commissioner of Income tax (Appeals) ought to have found that mere ownership of properties even if obtained from a source which originally was employed in business, did not make such properties part of such business, in the absence of any finding that these properties was being used in that business 5. The Commissioner of Income tax (Appeals) ought to have found that the assessee had treated the land as investments in its books and not as part of business assets and were not used in the business operations and therefore the profit on sale of the land was assessable as capital gains. 6. The Commissioner of Income tax (Appeals) ought to have found that the assessee had treated the land as investments and held it for long-term capital appreciation rather than for short-term sale in the ordinary course of business. 7. The Commissioner of Income tax (Appeals) ought to have found that as per Accounting Standards Investment property, that is, investments made in land or buildings and not used in business operations are carried in financial statements at their cost. As is evident, the sole issue that fall for our consideration is to determine head of income under which the gains arising from sale of immoveable properties would be taxable in the hands of the assessee. Having heard rival submissions, the appeal is disposed- off as under. Assessment Proceedings 2.1 The assessee being resident corporate assessee is stated to be engaged in equipment leasing, hire purchase financing and bill discounting. It transpired that the assessee assigned / sold some of its outstanding receivables valuing at Rs.51.07 Crores to M/s Piramal Financial Services Ltd. for consideration of Rs.40 Crores vide assignment deed dated 30.09.1999. The consideration was settled partly by cheques and partly be transfer of certain properties 3 - in favor of the assessee which were under litigation and finally, sold in this year. 2.2 The assessee sold parcels of land so acquired and admitted gains under the head ‘Capital Gains’. The Ld. AO held that the gains would be business profits since the assessee claimed loss on re- possessed vehicles which was allowed. Similarly, the land was also part of business assets which was re-possessed and therefore, it would be assessable as business income only. Consequently, indexation benefit was denied to the assessee and the gains were assessed as Business Income. Appellate Proceedings 3.1 During appellate proceedings, the assessee pleaded that land was capital assets and therefore, assessable under the head ‘Capital Gains’. The assets were acquired in satisfaction of the debt. The land was never held as inventory rather it was to be taken as the collection of debts which was invested in capital asset. 3.2 The Ld. CIT(A) held that the land was received in lieu of a business loan foregone. The assets so received by the assessee would assume the character of same business assets as held by Hon’ble Supreme Court in Cocanada Radhasoami Bank Ltd. 57 ITR 306; Express Newspapers Ltd. 53 ITR 250; Liquidators of Pursa Ltd. 25 ITR 265; United Commercial Bank Ltd. 32 ITR 688. 3.3 In all these cases, it was held by Hon’ble Supreme Court that origin of the asset would determine the nature of the asset. If the asset came into being as a capital asset of the assessee, it continues to be capital asset irrespective of how the proceeds therefrom are utilized. Similarly, if the origin of the asset was from a 4 - business source, it continues to be business assets irrespective of the fact that the asset was shown as a part of fixed asst. The vacant land came into the possession of the assessee in lieu of loan foregone in the normal course of finance business. Therefore, the vacant lands assume the nature of business assets and would yield business income as and when they are sold. 3.4 The decision of Pune Tribunal in Sri Mahavir Cooperative Bank Ltd. vs. ITO (37 ITD 130) was held to be distinguishable since in that case the assessee intended to purchase the asset permanently for its own use. However, in the present case, the asset was never intended to be used but intended to be sold as and when the litigations were completed and vacant land was sold for profit after due appreciation. Accordingly, the stand of Ld. AO was upheld. Aggrieved, the assessee is in further appeal before us. Our findings and Adjudication 4. The undisputed facts that emerges are that the assessee is engaged in equipment leasing, hire purchase financing and bill discounting. As a part of its business, it has assigned / sold its outstanding receivables valuing at Rs.51.07 Crores to M/s Piramal Financial Services Ltd. for consideration of Rs.40 Crores vide assignment deed dated 30.09.1999. The consideration was settled partly by cheques and partly by transfer of certain vacant parcels of land in favor of the assessee which were under litigation and finally, sold in this year. For assessee, the receivables constitute business debt and any loss / gains arising in settlement thereof would be business income / loss for the assessee. In fact, the assessee has claimed losses on re-possessed assets as business loss in this year 5 - which has been allowed also. The assignment of debt in favor of another entity partly in exchange of land was integral part of the business activities of the assessee and any gain / loss arising on such an asset should be viewed as business profits only. The situation is no different from a situation wherein the assessee in exchange of loan debts, repossesses the assets of the borrower and sell the same subsequently in discharge of loan assets. Any resultant gains / losses arising therefrom would be part of normal business activities of the assessee.