ITO WD 21(1)(4), MUMBAI vs. D.S. CORPORATION, MUMBAI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Third Member held that the money equivalent to the enhanced portion of a revalued asset credited to a partner's capital account does not constitute a capital asset. Therefore, its distribution to a retiring partner does not trigger capital gains under Section 45(4).
What were the facts?
On revaluation of an asset, the enhanced value was credited to the partners' capital accounts. When a partner retired and received this enhanced amount, the Revenue sought to tax it as capital gains. The Tribunal had a difference of opinion, leading to a reference to the Third Member.
What were the issues?
Whether the enhanced value of an asset credited to a partner's capital account and paid upon retirement constitutes a capital asset, giving rise to capital gains under Section 45(4).
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI
Before: SHRI C.N. PRASAD, HONBLE & SHRI RAMIT KOCHAR, HONBLE
PER C.N. PRASAD (JM) 1. This order is passed in confirmity with the view of the Hon'ble Vice President,
the Third Member. My Ld. Brother was of the view that the money equivalent to enhanced portion of the asset revalued constitutes capital asset for the purpose of section 45(4) r.w.s. 2(14) of the I.T. Act and therefore there is transfer of capital asset on dissolution of firm or “otherwise” within the meaning of section 45(4) r.w.s. 2(14) when the money equivalent is paid by the partnership firm to the retiring partner. Thus, the view point of the Ld. Assessing Officer has been accepted. However, since I am in agreement with the view of the Ld.CIT(A) that money equivalent to enhanced portion of the asset revalued and credited in capital account of the partner is not a capital asset and distribution of such money equivalent to the partners on retirement did not constitute transfer of capital asset on dissolution of the firm or “otherwise” within the meaning of section 45(4) r.w.s. 2(14) of the Act, there was difference of opinion between my Learned Brother and myself and the point of difference was referred to Third Member by the Hon'ble President u/s.255(4) of the Act. Pursuant to the reference made by the Hon'ble President, the Hon'ble Vice President as Third Member framed the following questions on the point of dispute: - 3 ITA.NO.3526 & 3527/MUM/2012 ITA.NO.3882 & 3883/MUM/2012 (A.Ys. 2006-07 & 2007-08) M/s. D.S. Corporation (1) Whether on the facts and in the circumstances of case, where on revaluation of asset being land held by the partnership firm which resulted into enhancement of value of asset and this enhanced amount credited in capital account of partners and when a retiring partner takes amount in his capital account including enhanced value of asset, it gives rise to Capital Gain under section 45(4) r.w. Section 2(14) of the Income Tax Act. (2) Whether on the facts and in the circumstances of the case, is there any transfer of capital asset on dissolution of firm or “otherwise” within the meaning of Section 45(4) r.w. Section 2(14), in case the money equivalent is paid by partnership firm to the retiring partner and whether this money equivalent to enhanced portion of the asset revalued constitutes capital asset for the purpose of Section 45(4) r.w. Section 2(14) of the Income Tax Act.”
By a detailed order dated 10.01.2019 the Hon'ble Third Member answered both the questions in the negative and in favour of the assessee agreeing with the view of the Judicial Member. Since the Majority view of the Members is against the Revenue, the grounds raised by the Revenue in both the appeals are decided against the Revenue in confirmity with the order passed by the Third Member.
As far as the assessee appeals are concerned, the ground raised challenging the jurisdiction of Assessing Officer in passing the Assessment Order since withdrawn by assessee the same is dismissed as withdrawn. The other ground raised on the reopening of the assessment proceedings u/s. 147 of the Act is concerned the same has been rejected by our concurrent orders for the reasons explained therein. Therefore, the grounds raised by the assessee in its appeals stood rejected.
4 ITA.NO.3526 & 3527/MUM/2012 ITA.NO.3882 & 3883/MUM/2012 (A.Ys. 2006-07 & 2007-08) M/s. D.S. Corporation 4. In the result, both the appeals of the Revenue as well as the Assessee are dismissed.
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