RAVI PODDAR,JAIPUR vs. ACIT, JAIPUR

PER SHRI VIKRAM SINGH YADAV, A.M.

This is an appeal filed by the assessee against the order of ld. CIT(A)-1,

Jaipur dated 23.11.2015 wherein the assessee has taken the following

grounds of appeal:

“1. The Learned C.I.T. (A) has grossly erred in fact as well as in law in confirming the action of the AO of issuing notice u/s 148 of I.T. Act, 1961, which is bad in law in the facts and circumstances of the case. 2. The learned C.I.T. (A) has grossly erred in fact as well as in law in confirming the addition to the returned total income of the appellant by the AO. of Rs.44,78,000 representing the amount equivalent to surrender value on assignment of Keyman Insurance Policy by the Firm

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur in favour of the Assessee Appellant Partner on 25.03.2008. The learned C.I.T. (A) has also erred in confirming the event of the assignment of Keyman Insurance Policy in favour of the appellant by the Firm resulting into income liable to tax u/s 2 (24) (xi) read with sec 28 (vi) of IT Act, 1961. Further, while sustaining the action of the AO of making addition of Rs.44,78,000 to the total income of the Assessee Appellant as above, the learned CIT (A) has overlooked/has not dealt with the submissions of the assessee appellant that for the year under Appeal, there is no scope for invoking extended meaning of sec 10 (10D) of IT Act, 1961 since the Explanation 1 to Sec 10 (10D) is not applicable for the year under consideration. 3. The learned C.I.T. (A) has further erred in fact as well as in law in sustaining the addition to the total income of the assessee, the amount of surrender value of Rs.44.78 lacs ignoring the fact that the Firm had paid all due taxes in the form of Fringe Benefit Tax under sec 115 WB (2) read with Sec 115 WC (1) of Income tax Act at the time of Assignment of the Keyman Insurance Policy in favour of the Appellant Assessee during the Financial Year relevant to Assessment Year 2008- 09. Thus the said surrender value amount cannot be taxed again in the hands of the firm as well as its partner in absence of actual receipt of sum of money at the time of assignment.”

in the firm M/s. Cheer Sagar, Jaipur and was getting remuneration from the

said firm of Rs.17,35,000 and Interest of Rs.10,00,000 and share of profit of

Rs.11,97,933 besides other income. The said firm M/s. Cheer Sagar had taken

out Keyman Insurance Policy in the name of the appellant from ICICI

Prudential Life Insurance Co. Ltd. on 30.03.2005 for sum assured of Rs.2.75

Crore with an intent to protect the economic interest of the firm in the event

of an untimely death of partner. The said policy was taken for a period of

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur seven years. The Partnership firm M/s. Cheer Sagar had made payments of

premiums on such Keyman Insurance Policy in the different years as under:

Financial Year Amount

2004-05 50,00,000

2005-06 10,00,000

2006-07 10,00,000

Total 70,00,000

2.1 The above Keyman Insurance policy was assigned by the firm M/s.

Cheer Sagar in favour of the appellant on 25.03.3008 and on that date the

surrender value of the said policy was determined by the Insurance Company

at Rs.44.78 lacs. The firm had not recovered any value equivalent to the

surrender value or any other amount from the appellant at the time of

assignment, however on the advice of an expert, the firm paid FBT on such

surrender value of the policy during the year under consideration.

2.2 Thereafter, the appellant surrendered the said Insurance Policy during

the year under consideration and received a sum of Rs.75,45,613/- from the

Insurance Company as surrender value of policy on 24.09.2008. The sum of

Rs.75,45,613/- was claimed to be exempt in its assessment for the AY 2009-

10 on the ground that after assignment of the Keyman policy to the appellant,

the policy lost that character and became a normal insurance policy. In fact,

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur the AO made the addition of Rs.75,45,613/- in the AY 2009-10 which was

deleted by the Ld. CIT(A) in ITA No.542/11-12 wherein it was held by her

that:

“As per the facts discussed in detail above, the policy was assigned in

favour of the appellant by the firm on 25.03.2008 at a value of Rs.44.78 lacs

therefore, is was required to be taxed in his hands u/s 28(v) read with section

2(24)(xi) of the I.T. Act, 1961 during AY 2008-09, as the firm had regularly

been claiming deduction on payment of the premiums of this policy u/s 37(1).

The assigned amount of Rs.44.78 lacs was income u/s 2(24)(xi) in AY 2008-

09 and would not be exempt in section 10(10D) in the said A.Y.

However, during this AY the nature/status of the Insurance Policy is not

that of a Keyman Insurance Policy since it was assigned by the firm in favour

of the appellant in AY 2008-09. Therefore, the sum of Rs.75,45,613/- received

by the appellant on surrender of the Life Insurance Policy is exempt u/s

10(10D) as it was no longer a Keyman Insurance Policy but had acquired the

status of an individual Insurance Policy after 25.03.2008.”

2.3 For the year relevant to appeal i.e, AY 2008-09, assessee filed its return

of income on 10.12.2008 and the revised return on 31.03.2009 which was

processed under section 143(1) of the Act. Subsequently, the case of

assessee was reopened and notice u/s 148 was issued to the assessee. On

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur request by the assessee, reasons recorded for reopening was provided to the

assessee which reads as under:

“As per records of this office Shri Ravi Poddar, is a partner in firm M/s

Cheer Sagar and M/s Cheer Sagar assigned a Keyman Insurance Policy on

25.03.3008 in favour of Sh. Ravi Poddar, partner. Sh. Ravi Plddar surrendered

this policy in September, 2008 and received payment. The Insurance

Company determined the surrender value of the policy at Rs.44.78 lacs as per

Clause-5 of its policy at the time of assignment i.e. 25.03.3008.

The amount of Rs.44.78 lacs is taxable in the hands of the assessee at

the time of assignment of the Keyman Policy as subsequent to the assignment

the policy would attain an individual status and would be eligible for tax

benefits u/s 10(10D) available to the individual policies. But at the time of

surrender as on 25.03.2008 the same benefit u/s 10(10D) is not allowable to

the assessee as the same is Keyman Insurance Policy as on date.

The assignment amount of Rs.44.78 lacs is income u/s 2(24)(xi) of the

Act in A.Y. 2008-09 and same is not exempt in section 10(10D) in A.Y. 2008-

Poddar u/s 28(v)r.w.s.2(24)(xi) of the I.T. Act in A.Y. 2008-09”.

2.4 The assessee objected to the reopening of assessment, which was

disposed off by AO and thereafter, the assessment was completed vide order

dated 30.09.2014 at a total income of Rs.72,65,550/- bringing to tax the sum

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur of Rs.44.78 lacs, being the surrender value of the Keyman Insurance policy.

Aggrieved of the order of the AO, an appeal was filed before Ld. CIT(A),

which was rejected vide order dated 23.11.2015, against which present

appeal has been filed which has come up for hearing before this Bench.

relevant to refer to the findings of the ld CIT(A) on merit which are under

challenge before us. The same are reproduced as under:

“(iv) In its written submission, it was the contention of the appellant that he

has not ‘received’ any amount during the year under consideration and in all

the relevant sections, the word used is ‘received’ and not ‘accrue or arise’. In

this regard, it may be mentioned that in the circular No.792 dated 18.02.1998

issued by the CBDT, it has been clarified that:

“14.4 the Act also lays down that the sums received by the said

organization on such policies, be taxed as business profit; the surrender value

of the policy, endorsed in favour of the employee (Keyman), or the sum

received by him at the time of retirement be taken as “Profits in lieu of salary”

for tax purpose; and in the case of other persons having no employer-

employee relationship, the surrender value of the policy or the sum received

under the policy be taken as income from other sources and taxed

accordingly.”

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur (v) Here, it may be mentioned that no premium was paid by the appellant

after assignment of the Keyman policy by the firm to him. The whole

arrangement in nothing but to avoid payment of due taxes on the surrender

value. The firm can itself surrender the policy but instead it was assigned to

the appellant to avoid payment of taxes. This objective becomes very obvious

looking to the fact that the policy was assigned to the appellant on

25.03.2008 and the due date for payment of premium was 30.03.2008, but no

premium was paid by the appellant after assignment of the policy to him. The

issue under consideration is squarely covered by the decision of Hon’ble ITAT,

Chandigarh Bench in the case of DCIT Vs Manjit Kumar (2014) 40 CCH 0711

Asr Trib / (2014) 65 SOT 0117 (Amritsar).

(vi) In view of the above discussion, it is held that the AO was justified in

making addition of Rs.44.78 Lac on account of assignment of Keyman

Insurance Policy to the appellant during the year under consideration.”

the assessee has submitted that assessee has challenged the action of Ld.

CIT(A) in confirming the addition of Rs.44,78,000/- made by Ld. AO being the

surrender value on the date on which policy was assigned in the favour of

assessee. In this regard, it was submitted that to be taxable, a sum has to be

have character of income within the meaning of section 2(24). So far as

taxability of “Keyman Insurance Policy” is concerned, in case of employer the

same could be u/s 28(vi), however in respect of employee it can be either 7

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur under “Salaries” as “Profits in lieu of salary” or u/s 56(2)(iv). It is pertinent to

note here that whatever the case may be, taxability arises only if the same is

covered by clause (xi) of section 2(24), which reads as under:

Sec. 2 (24) (xi) “Any sum received under the Keyman Insurance Policy including the sum allocated by way of bonus on such policy.”

As is evident from the definition of income as provided in section 2(24), it is

crystal that only if any sum is “received” under Keyman Insurance Policy, the

same can be treated as income and not otherwise as there is no ambiguity in

the language of law and the intention of legislature is very clear.

4.1 It was further submitted that Ld. CIT(A) in his order passed for A.Y.

2009-10 observed that as the policy was assigned on 25.03.3008, it was

required to be taxed in the hands of assessee u/s 28(v) r.w.s. 2(24)(xi) during

A.Y. 2008-09, as the firm had regularly been claiming the deduction on

payment of premium paid of policy u/s 37(1). Further Ld. CIT(A) held that

amount of 44.78 lacs was income u/s 2(24)(xi) in A.Y. 2008-09 and would not

be exempt u/s 10(10D) in A.Y. 2008-09.Based on the above stated

observation of Ld. CIT(A), the assessment was reopened. The above

observation of Ld. CIT(A) is factually incorrect as both section 2(24)(xi) as

well as 28(vi) being with “any sum received............” and in this case no sum

was received by assessee on 25.03.2008. Further, since the firm had availed

deduction u/s 37(1) in respect of premiums paid, the same has to be taxed in

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur the hands of firm and could not be taxed in the hands of assessee by any

stretch of imagination. Thus, remedial action, if any, could be taken in the

hands of firm which has not been done. In other words, Ld. AO as well as

CIT(A) accepted the fact that as soon as policy is assigned in favour of

assessee the same no longer remains “Keyman Insurance Policy” and thus

there was no dispute regarding exemption claimed in A.Y. 2009-10.

4.2 It was further submitted that so far as the impunged assessment year

2008-09 is concerned, there is no question of denial of exemption as no

exemption was claimed rather amount was receivable at Rs.44.78 lacs (being

the surrender value at the time of assignment), which does not fulfil the

condition of being characterized as “Income” itself and it is a notional figure

which may be received only when the policy was surrendered by the firm and

not by assessee.

4.3 It was submitted that this was possibly a loophole in the law which was

noticed by the Government and accordingly plugged by making amendment in

Sec 10(10D) of Income Tax Act, 1961 by Finance Act, 2013 in terms of

amendment of Explanation 1 by adding the words “and includes such policy

which has been assigned to a person at any time during the term of the

policy, with or without any consideration” w.e.f. 01.04.2014 and therefore this

amendment is prospective in nature and cannot be applied retrospectively.

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 4.4 The legislative intention behind such amendment is clear from

Memorandum explaining the provisions in Finance Bill, 2013, relevant extracts

of which are as under [reported in 351 ITR (St.) 191].

4.5 Further Explanatory Notes to the provision of Finance Act, 2013 vide circular No.03/2014 dated 24th January, 2014 clarify that the above

amendment are prospective i.e. applicable for assessment year 2014-15 and

onwards.

4.6 It was accordingly submitted that after the aforesaid amendment, what

is taxable in respect of Keyman Insurance Policy for the year under

consideration is the amount received and nothing else. In other words,

nothing is taxable at the time of assignment since there is no receipt of

amount in such event.

4.7 In support, the ld AR placed reliance on the decision of Bombay High

Court in case of CIT, Central-III, Mumbai Vs. Prashant J. Agarwal 243

Taxman 119 wherein the head notes reads as under:

“Section 10(10D) read with section 17, of the Income Tax Act, 1961 – Insurance policy, sum received under (Keyman Insurance Policy) – Assessment Year 2010-11 – Whether amendment in Explanation 1 to section 10(10D) has specifically came into force only from 01.04.2014; it would not govern / apply to amounts received under Keyman Insurance Policy prior to assessment year 2014-15 so as to make receipts taxable – Held, yes.”

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 4.8 It was further submitted that the word “received” is quite clear in

contradiction to word “accruing or arising”. In the case of Keyman Insurance

Policies, no income shall accrue or arise before the date of actual

payment/receipt. Reliance is placed on the decision of Supreme Court in the

case of CIT V/s. Ashok Bhai Chiman Bhai (1965) 56 ITR 42 (S.C.) wherein the

Supreme Court analyzing the provisions of Sec 5 of Income Tax Act, 1961 has

observed as under:

“Income is said to be received when it reaches the assessee: when the right to receive the income becomes vested in the assessee, it is said to accrue or arise.”

4.9 Reliance was also placed on the following decisions to explain the

meaning of word “receipt or received”:

(a) CIT vs. Dharamdas Hargovandas (1961) 42 ITR 427 (SC): The words ‘is received’ are not terms of art and their meaning must receive colour from the context in which they are used. In the context of section 5(1)(a), these words only refer to the first receipt.

(b) CIT. Vs. Govind Prasad Prasbhu Nath (1988) 35 Taxman 513/171 ITR 417 (All):

Neither, the word “income” nor the words ‘is received’, ‘accrues’ and ‘arises’ have been defined in the Act. Income can be said not to have resulted at all if there is neither accrual nor receipt of income. For the purposes of the Act, income can be said to be received when it reaches the assessee but it can be said to have accrued or arisen only when the right to receive the said income becomes vested in the assessee.

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur .................. The words accrue and arise do not mean actual receipt of profits or gains. Both these words are used in contradistinction to the word ‘receive‘ and indicate a right to receive....................

(c) CIT vs. Shinwa Kaium Kaisha Ltd. (1986) 26 Taxman 277 (Cal.):

The expression ‘receipt has not been defined in the Act but the meaning of the expression ‘receipt’ has been made clear in sections 5 and 9, it appears that the expressions ‘accrued’ or ‘arisen’ or ‘received’ or ‘deemed to be received’ have been used in the Act and they must be given their plain meaning in the absence of any particular definition.

(d) Seth Pushalal Mansinghkla (P) Ltd. vs. CIT (1967) 66 ITR 159 (SC): ............................... The word ‘accrue’ and arise’ do not mean actual receipt of the profits or gains. Both these words are used in contradistinction to the word ‘receive’ and indicate a right to receive.

(e) Seth Madan Lal Modi vs. CIT (2003) 126 Taxman 129/261 ITR 49 (Delhi):

Dealing with the scope of total income, section 5 provides that the total income of a person, who is resident, includes all income from whatever, source derived and becomes chargeable to tax either when it is received or is deemed to be received in India by him or when it ‘accrues’ or ‘arises’ or is deemed to accrue or arise to him in India during the previous year. In other words, receipt of income is not the sole test of taxability. Under this section, the charge is both on receipt and accrual basis. The expressions ‘is received’, ‘accrues’ or ‘arises’ as appearing in the section are three distinct terms but are not defined.

“Income is said to be received when it actually reaches the assessee’s hands:.................................”

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur (f) Kno Werx Education (India) (P) Ltds., In re (2008) 170 Taxman 98 (AAR – New Delhi):

‘Accrue’, ‘arise’ and ‘is received’ are three distinct expressions used in section 5 2). So far as receipt of income is concerned, there can be no difficulty; it conveys a clear and distinct meaning. The expressions, ‘accrue’ and ‘arise’, though do not mean exactly the same thing, yet have been used in the Act to denote the same idea in contradistinction to the word ‘receive’. The expression, ‘accrue’ or ‘arise’ does not mean an actual receipt of income, but indicates a stage anterior to the pointy of time when the income has become receivable. They indicate that the assessee has acquired the right to receive the income, though it may be received by him later. On the other hand, income is paid to be received when it reaches the assessee.

4.10 It was further submitted that the Ld. CIT(A), while rejecting the appeal

of assessee relied upon decision of Hon’ble ITAT Chandigarh Bench in the

case of DCIT vs. Manjit Kumar (2014) 65 SOT 0117, wherein it has been held

that since the assignment took place few days prior to due date of premium

and no premium was paid by assessee and policy was surrendered thereafter,

proceeds of which were claimed exempt, thus it was a colourable method to

evade tax in view of Supreme Court decision in the case of McDowell & Co.

154 ITR 148. In this regard, attention of the Hon’ble Bench is invited to the

decision of the Hon’ble Delhi High Court delivered in the case of CIT Vs. Rajan

Nanda reported in 349 ITR Page 8 wherein this issues has been elaborately

discussed by the Hon’ble High Court and it has been held that “No income

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur could be charged to tax in the hands of the employee on the assignment of

the policy as no amount was received. The Hon’ble Court further held that law

is very clear. Every assessee has right to plan its affairs in such a manner

which may result in payment of leased tax possible, albeit, inconformity with

the provisions of Act. It is also permissible to the assessee to take advantage

of gaping holes in the provisions of the Act. The job of the court is to simply

look at the provision of the Act and to seek whether these provisions allow the

assessee to arrange their affairs to ensure lessor payment of tax. If that is

permissible, no further scrutiny is required and this would not amount to tax

evasion.

It was submitted that only after realizing this loop hole in the Act vide Finance

Act, 2013 amendment was brought into the statute by amending the

definition of Keymen Insurance Policy given in explanation 1 to section

10(10D) of the Income Tax Act, 1961.

4.11 It was further submitted that as per the principles of Interpretation of

statutes when the words of a statute reasonably susceptible to only one

meaning, the courts are bound to give effect to that meaning irrespective of

consequences. Accordingly, use of word ‘received’ in sec 2 (24) (xi) should

carry literal meaning of the term ‘received’ as “actual receipt” or when used

with the word “sum” or to say “sum received”, it would mean “inflow of

money” and nothing more. It is therefore, submitted that since the assessee

has not received any sum on the assignment of Keyman Insurance Policy on 14

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 25.03.2008, nothing is taxable in the Assessment Year 2008-09 under the

provisions of Income Tax Act, 1961.In the circumstances, it was submitted

that the addition of Rs.44,78,000/- made by the Ld. AO is bad in law and

therefore, the same deserves to be deleted.

the lower authorities.

on record. The AO has brought to tax the surrender value of the Keyman

Insurance policy in the hands of the appellant as the assignment in favour of

the appellant has happened during the year. Though the actual surrender

and receipt of amount from the insurance company has happened during the

subsequent financial year 2008-09, given the fact that the policy was assigned

by M/s Cheer Sagar in favour of the appellant during the financial year 2007-

08, the surrender value computed as on the date of assignment has been

determined at Rs 44.78 lacs and the same has been brought to tax in the

hands of the appellant. The question that arises for consideration is whether

the taxable event is the date of assignment of the policy which falls in the

year under consideration or the date when the amount was actually received

by the appellant on actual surrender of the policy which falls in the

subsequent financial year.

6.1 Here, it would be relevant to note that the legislature has brought in

substantive amendment through the Finance Act, 1996 in section 2(24)(xi),

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur section 10(10D), Section 17(3)(ii), Section 28(vi) and Section 56(2)(iv) of the

Act in respect of Keyman Insurance Policy.

6.2 Section 2(24)(xi) provides that “any sum received under the keyman

insurance policy including the sum allocated by way of bonus on such policy.”

Section 10(10D) exempts any sum received under a life insurance policy other

than a Keyman insurance policy including the sum allocated by way of bonus

on such policy.

Explanation 1 to clause 10(10D) defines a Keyman insurance policy to mean a

life insurance policy taken by a person on the life of another person who is or

was the employee of the first-mentioned person or is or was connected in any

manner whatsoever with the business of the first-mentioned person.

Section 17(3)(ii) provides that any payment other than any payment referred

to in clause (10), clause (10A), clause (10B), clause (11), clause (12) , clause

(13) or clause (13A) of section 10, due to or received by an assessee from an

employer or a former employer or from a provident or other fund, to the

extent to which it does not consist of contributions by the assessee or interest

on such contributions or any sum received under a Keyman insurance policy

including the sum allocated by way of bonus on such policy.

Section 28(vi) provides that “any sum received under a Keyman insurance

policy including the sum allocated by way of bonus on such policy.”

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur Section 56(2)(iv) provides for taxability of income referred to in section

2(24)(xi) if it is not taxed under the head “profits and gains from

business/profession or under the head “salary”.

6.3 On perusal of all of the above provisions, it is noted that the legislature

has used the words “any sum received under the Keyman Insurance policy”.

In the context of these provisions and in particular, section 2(24)(xi) read with

section 28(vi) of the Act, the same cannot be a given a meaning other than

the sum of money under the Keyman Insurance policy which was actually

received by the appellant. In this regard, we refer to the Hon’ble Supreme

Court decision in case of CIT vs Ashok Bhai Chiman Bhai (56 ITR 42),

wherein the following legal proposition has been laid down:

“Under the Income tax Act, income is taxable when it accrues, arises or is

received, or when it is by fiction deemed to accrue, arise or is deemed to be

received. Receipt is not the only test of chargeability to tax; if income accrues

or arises it may become liable to tax. For the purposes of this case, it is

unnecessary to dilate upon the distinction between income “accruing” and

“arising”. But there is no doubt that the two words are used to contra-

distinguish the word “receive”. Income is said to be received when it reaches

the assessee; when the right to receive the income becomes vested in the

assessee, it is said to accrue or arise.”

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 6.4 In the context of provisions relating to Keyman Insurance Policy, the

Hon’ble Delhi High Court in case of CIT vs Rajan Nanda (349 ITR 8)

has examined each of the above provisions as stated above (section

2(24)(xi), section 10(10D), Section 17(3)(ii), Section 28(vi) and Section

56(2)(iv)) and has held that the legislature in its wisdom thought to tax only

that payment which is actually received by the employee assessee under the

keyman insurance policy and in para 46, has confirmed the findings of the

Tribunal by stating that:

“ …..We, thus, agree with the opinion of the learned Tribunal that the tax

event did not occur, as no such amount was received at the time of

assignment of the policy by the company as employer to the director

assessee, as employee. It is trite that income can be charged only if it comes

under the heads of section 14.”

6.5 In light of above discussions, in the instant case, the taxable event will

occur when the amount was actually received by the appellant on actual

surrender of the Keyman Insurance policy. The surrender of the policy and

the actual receipt of money by the appellant under the Keyman Insurance

Policy has admittedly not happened during the year under consideration but

has happened only in the subsequent financial year. Hence, no amount can

be brought to tax in the year under consideration. In our view, the pendulum

of taxability will start titling from the firm towards the appellant as soon as the

policy has been assigned by the firm in favour of the appellant but the 18

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur taxability will only be fastened on the appellant when he actually receives the

surrender value. In other words, the assignment alone cannot be a basis for

bringing to tax the surrender value but the act of assignment along with

actual receipt of money under the policy would be the correct basis for

bringing to tax such amount in the hands of the appellant. This is the way

the Legislature in its wisdom has worded these charging provisions and we

have to read it accordingly.

6.6 We now refer to Circular No.792 dated 18.02.1998 issued by the CBDT

in the context of Finance Act (No 2), 1996 explaining the tax treatment of

Keymjan Insurance Policy and in particular, para 14.4 of the said Circular

which has been invoked by the ld CIT(A) which reads as under:

“14.4 the Act also lays down that the sums received by the said organization

on such policies, be taxed as business profit; the surrender value of the

policy, endorsed in favour of the employee (Keyman), or the sum received by

him at the time of retirement be taken as “Profits in lieu of salary” for tax

purpose; and in the case of other persons having no employer-employee

relationship, the surrender value of the policy or the sum received under the

policy be taken as income from other sources and taxed accordingly.”

6.7 The above circular has to be read in the context of the provisions

relating to Keyman insurance policy which has been introduced by the Finance

Act, 1996. As we have stated above, the assignment of the policy alone

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur cannot be a basis for bringing to tax the surrender value but the act of

assignment along with actual receipt of money under the policy would be the

correct basis for bringing to tax such amount in the hands of the appellant. In

our view, the above circular nowhere suggests that the actual receipt of

money under the policy is not a pre-requisite for defining the taxable event.

Rather, the circular envisages a situation where the employee doesn’t

continue the policy and doesn’t pay further premium and he gets only the

surrender value. The second situation which has been envisaged in the

circular is that employee continues the policy and pays subsequent premiums

till his retirement, and he gets full amount on maturity/retirement. In both

these situations, the taxable event remains to be actual receipt of money

either at the time of surrender of the policy or at the time of

maturity/retirement. The above circular therefore have to be read in the

context of the express provisions in the statute as provided by the legislature

and doesn’t support the case of the Revenue.

6.8 Regarding the other contention of the Revenue that the whole

arrangement of assignment is nothing but to avoid payment of due taxes on

the surrender value as the firm can itself surrender the policy but it was

assigned to the appellant to avoid payment of taxes. In this regard, it is

noted that similar contention was raised before the Hon’ble Delhi High Court

in case of Rajan Nanda (Supra) and the Hon’ble High Court has negated

the said contentions by holding as under:

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur “54. No doubt, the parties here, viz., the company as well as the

individual taken huge benefit of these provisions, but it cannot be treated as

the case of tax evasion. It is a case of arranging the affairs in such a manner

as to avail of the state exemption as provided in section 10(10D) of the Act.

Law is clear. Every assessee has right to plan its affairs in such a manner

which may result in payment of least tax possible, albeit, in conformity with

the provisions of Act. It is also permissible to the assessee to take advantage

of the gaping holes in the provisions of the Act. The job of the court is to

simply look at the provisions of the Act and to see whether these provisions

allow the assessee to arrange their affairs to ensure lesser payment of tax. If

that is permissible, no further scrutiny is required and this would not amount

to tax evasion. Benefit inured owing to the combined effect of a prudent

investment and statutory exemption provided under section 10(10D) of the

Act, the section does not envisage of any bifurcation in the amount received

on maturity on any basis whatsoever. Nothing can be read in section 10(10D)

of the Act, which is not specifically provided because any attempt in that

behalf as contended by the Revenue would be tantamount to legislation and

not interpretation.”

6.9 Further, it is noted that the legislature has taken note of the said

gaping holes in the taxing provisions and has brought in suitable amendment

by way of the Finance Act, 2013. In this regard, useful reference can be

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur drwan to the memorandum explaining the Finance Bill 2013 which reads as

under:

“The existing provisions of clause (10D) of section 10, inter alia, exempt any

sum received under a life insurance policy other than a keyman insurance

policy. Explanation 1 to the said clause (10D) defines a keyman insurance policy

to mean a life insurance policy taken by a person on the life of another person

who is or was the employee of the first-mentioned person or is or was

connected in any manner whatsoever with the business of the first-mentioned

person.

It has been noticed that the policies taken as keyman insurance policy are

being assigned to the keyman before its maturity. The keyman pays the

remaining premium on the policy and claims the sum received under the

policy as exempt on the ground that the policy is no longer a keyman

insurance policy. Thus, the exemption under section 10(10D) is being claimed

for policies which were originally keyman insurance policies but during the

term these were assigned to some other person. The Courts have also noticed

this loophole in law.

With a view to plug the loophole and check such practices to avoid payment

of taxes, it is proposed to amend the provisions of clause (10D) of section 10

to provide that a keyman insurance policy which has been assigned to any

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur person during its term, with or without consideration, shall continue to be

treated as a keyman insurance policy.

The above amendment will take effect from 1st April, 2014 and will,

accordingly, apply in relation to assessment year 2014-15 and subsequent

assessments years.”

6.10 In light of above and especially in light of decision of the Hon’ble Delhi

High Court in Rajan Nanda (supra), it cannot be held that the arrangement

has been entered into between the firm and the appellant with a view to

avoid payment of taxes. As we have held above, the taxable event is the year

of actual receipt of the surrender value and the Revenue will be well within its

rights to bring to tax such receipt on surrender of the Keyman Insurance

policy as per law prevailing for the said year. In fact, it is noted that the

Revenue has brought to tax the actual surrender value in the year of

surrender in subsequent AY 2009-10 which however has not found favour

with the ld CIT(A) and the same has been held eligible for exemption by the

ld CIT(A) under section 10(10D) of the Act. The fact that the amount has

been held eligible for exemption in the year of happening of the taxable event

cannot be basis to hold that the taxable event can be shifted to another year

or to hold that the arrangement has been entered into between the firm and

the appellant with a view to avoid payment of taxes.

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 6.11 In light of above discussions and in the entirety of the facts and

circumstances of the case, we are of the view that even though the

assignment has happened during the year, surrender value as computed as

on the date of assignment cannot be brought to tax in absence of actual

receipt of the surrender value during the year under consideration. In the

result, ground no. 2 of the assessee’s appeal is allowed.

6.12 Having decided the issue on merit, we don’t think it would be necessary

to examine the alternate ground no. 3 relating to the non-taxability of

surrender value in view of payment of FBT by the firm or the legality of

proceedings as challenged in ground no. 1 of the assessee’s appeal. In the

result, the same become infructuous and are hereby dismissed.

In the result, the appeal filed by the assessee is partly allowed.

Order pronounced in the open court on 24/03/2017.

Sd/- Sd/- (KUL BHARAT) (VIKRAM SINGH YADAV) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member

Jaipur Dated:- 24/ 03/2017. *SANJEEV* आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Ravi Poddar C-17, SJS Highway, Bani Park, 1. Jaipur.

ITA No. 130/JP/16 Ravi Poddar Vs. ACIT, Circle-3, Jaipur 2. izR;FkhZ@The Respondent- The ACIT, Circle-3, Jaipur. vk;dj vk;qDr@CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 5. 6. xkMZ QkbZy@Guard File (ITA No.130/JP/2016)

vkns'kkuqlkj@ By order,

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत