SAK INDUSTRIES PRIVATE LIMITED,CHENNAI vs. DCIT COMPANY CIRCLE VI(1), CHENNAI

आदेश / O R D E R

Per V. Durga Rao, Judicial Member:

2 -: the assessee was prevented by sufficient cause, the delay in filing of the appeal stands condoned and the appeal is admitted for adjudication.

The assessee has submitted before the A.O that the above shares declared as investment in the balance sheet and the assessee is also sell and purchase of the shares in the last so many years. In the earlier years also, the sale and purchase of the shares by the assessee treated as business income which has been disputed by the assessee in appeal for A.Y 2007-08 & 2008-09. The holding of the shares by the 3 -: assessee is only approximately seven months, if the same would have been an investment, the assessee could not have been sold the same within such a short span of time. This is the trite law that the treatment by the assessee in its books of account is not decisive but the substance of the transaction is the assessee has transacted in these shares in the month of January, February, 2009 and sold them in the month of September, 2009, so that it has enough time to decide whether to avail the set-off of brought forward capital loss and give the colour to the entries as per its wish. The short holding of the shares and the conduct of the assessee in the past shows that the transactions are business in nature. Accordingly, the profit earned on sale of shares of Rs. 1,74,75,789/- is being treated as business income of the assessee and accordingly the assessee is not entitled to set it off with the brought forward capital loss from earlier years.

4 -: 5. The ld. counsel for the assessee has submitted that the assessee purchased the shares for the year under consideration. Equity shares of ING Vysya Bank shows in the books of account as an investment and subsequently, the same were sold and submitted that the intention of the assessee is only in investment not in doing business in shares.

He further submitted that the assessee only purchased shares from one company and sold it subsequently after seven months in a single transaction therefore, it may not be said that it is a business transaction.

5 -: shares of ING Vysya Bank, the same were sold subsequently it is only a single transaction simply because the assessee has sold shares within a period of seven months, it cannot be said that the intention of the assessee to carry the purchase and shares as a business activity. It has to be seen the total activities of the assessee i.e., whether the assessee is buying some shares selling again and purchasing the same, if the activity is continued activity buying and selling it may be inferred that the assessee’s intention is to do business in shares. In this case, the single transaction has been done by the assessee. In our view, the activity carried by the assessee i.e., buying and purchase of shares of ING Vysya Bank is an investment not a business activity. Accordingly, we reverse the order passed by the CIT(A) and the appeal filed by the assessee is allowed.