ACIT, COIMBATORE vs. AQUAPUMP INDUSTRIES, COIMBATORE

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ITA 1355/CHNY/2017Status: DisposedITAT Chennai21 August 2018AY 2013-147 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, stating that a partnership deed does not ipso facto convert a firm into one between artificial persons. Even if a karta of an HUF joins, he can be considered a partner in his individual capacity.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting disallowances made under Section 40(b) concerning interest and remuneration to partners. The Revenue argued that the partnership firm was invalid as it comprised artificial persons and not natural persons.

What were the issues?

The primary issue was the validity of a partnership firm where partners were artificial persons or represented artificial persons, and whether expenses related to interest and remuneration to such partners were allowable.

Which sections of the Income-tax Act were involved?

Section 40(b)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, ‘B’ BENCH : CHENNAI

Before: SHRI ABRAHAM P. GEORGE & SHRI DUVVURU RL REDDY]

आदेश / O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER These are appeals filed by the Revenue directed against orders dated 29.03.2017 of ld. Commissioner of Income Tax (Appeals)-3, Coimbatore.

ITA Nos.1355 & 1356 /2017 :- 2 -:

Grounds taken by the Revenue are common for both years, 2. and these are reproduced hereunder:-

I.‘’The order of the Learned CIT(A) is not acceptable on the facts and circumstances or the case.

2.The Learned CIT(A) has erred in law, in deleting the disallowance on claim made uls 40(b).

1.

3.The Learned CIT(A) has erred in not considering the fact that the firm comprises or three partners, namely R.Kumaravelu (HUF). The Marigold Trust and The Chi") santhernum Trust, wherein not a single partner is a natural person. As per the Partnership Act, a partnership firm cannot be formed between all artificial persons.

4.In the case or Rashik Lal& Co Vs CIT(1998) 96 Taxrnann 16 (SC). the Supreme Court has categorically held that a HUF cannot be a partner in a firm. It was further held that such individual, though being a karta of HUF can only be a partner ill his individual capacity and cannot represent his HUF. Hence, the status of the firm has to be treated as Association of Persons and thus the claim of expenses on interest and remuneration to partners has to be disallowed, under the provisions of section 40(b).

5. For these and other grounds that may be adduced at the time of hearing, the order or the CIT(A) may be cancelled and that of the Assessing Officer restored’’.

Ld. Counsel for the assessee at the outset submitted that 3. issue regarding validity of the partnership was already considered by this Tribunal in assessee’s own case for assessment year 2012-2013 in and C.O.No.111/Mds/2016, dated 03.02.2017.

As per the ld. Authorised Representative, the Tribunal had clearly

ITA Nos.1355 & 1356 /2017 :- 3 -: upheld the genuineness and the validity of the firm. Further, as per the ld. Authorised Representative, the said decision of the Tribunal was followed subsequently for assessment years 2009-10, 2010-11, 2013- 14 and 2014-2015 in to 1354/Chny/2017, dated 26.03.2018.

4.

Ld. Departmental Representative fairly agreed that issue as on date was covered in favour of the assessee by Tribunal decision mentioned above. However, according to her, the issue has been taken up by the Department before the Hon’ble Jurisdictional High Court and appeals has been admitted.

5.

We have considered the rival contentions and perused the orders of the authorities below. Findings of the Tribunal for assessment year 2012-2013 in and C.O.No.111/2016, dated 03.02.2017 are reproduced hereunder:-

‘7. We have perused the orders and heard the rival contentions carefully. The question before us is whether the partnership was one formed between the HUF and two trustees or between three individuals. One more question also arises whether a valid partnership could be formed between three persons in representative capacity. Relevant

ITA Nos.1355 & 1356 /2017 :- 4 -: clauses in partnership deed in the case of Aqua sub Engineering read as under:-

“THIS DEED OF PARTNERSHIP entered this Twenty Fourth Day of May, One Thousand Nine Hundred and Ninety among:

(1) Mr. R. KUMARAVELU, Son of Late Mr. R. Ramaswamy, aged about 37 years, residing at 703, Avanashi Road, Coimbatore, hereinafter called “the Party of the First Part”;

(2) Mrs. HOMAI KUMARAVELU, Wife of Mr. R. Kumaravelu, aged about 28 years, residing at 703, Avanashi Road, Coimbatore, hereinafter called “the Party of Second Part”;

(3) Dr.H.S. ADENWALLA, Son of Late SorabHirjiAdenwalla, aged about 59 years, residing at Jubilee Mission Hospital, Trichur hereinafter called “the Party of Third Part”;

AND (4) Mrs. DAMAYANTI RAMACHANDRAN, Wife of Late Mr. R. Ramachandran, aged about 43 years, residing at 16 A.T.D Street, Race Course, Coimbatore, hereinafter called “the Party of the Fourty Part” ”

8.

Similar is the wordings in the case of Aqua Pump Industries also. The Assessing Officer had considered these firms to have been formed between these persons in their representative capacity and not in their individual capacity, considering the following clause appearing in page 2 of the partnership deed. The said clause is reproduced hereunder:-

“WHEREAS, the parties hereto of the Second and Third Parts are Partners in a representative capacities respectively, representing “THE CHRYSANTHEMUM TRUST”, and “THE MARIGOLD TRUST”, being trusts evidenced by ITA Nos.1355 & 1356 /2017 :- 5 -: two indentures of Trust dated the Twentyfifth day of February, One Thousand Nine Hundred and Ninety.

WHEREAS, Mr. R. Kumaravelu the party hereto of the First Part represents the Hindu Undivided Family consisting of himself, his wife and minor daughter, of which Hindu Undivided Family he is at present the Kartha.”

9.

In our opinion, the above clause would not ipso facto convert partnership firm as one entered between two Trusts and an HUF. This is because of the reason that in the first part of partnership where the description of parties are given, it is never stated that the parties were representing any Trust or HUF. Even if we take that Shri R. Kumaraveluwas representing an HUF, by virtue of judgment of Apex Court in the case of Rashik Lal & Co. (supra), he could also be considered as a partner in his individual capacity. Para 13 of the judgment of Apex Court is reproduced hereunder:-

“A Hindu undivided family cannot be in a better position than a firm in the scheme of the Partnership Act. The reasons that led this court to hold that a firm cannot join a partnership with another “individual” will apply with equal force to a Hindu undivided family. In law, a Hindu undivided family can never be a partner of a partnership firm. Even if a person nominated by the Hindu undivided family joins a partnership, the partnership will be between the nominated person and the other partners of the firm. Having regard to the definition of “partnership” and “partners” and in view of the principle laid down in Dulichand’s case [1956] 29 ITR 535 (SC), it is not possible to hold that a Hindu undivided family being a fluctuating body of individuals, can enter into a partnership with other individual partners. It cannot do indirectly what it cannot do directly. If the karta or any other member of a Hindu undivided family joins

ITA Nos.1355 & 1356 /2017 :- 6 -: a partnership, he can do so only as an individual. His rights and obligations vis-a-vis other partners are determined by the Partnership Act and not by Hindu law.”

10.

What their Lordship held is that even if a person nominated by a HUF joins a partnership, the partnership could be deemed as one between such nominated person and other partners of the firm. The Apex Court did not hold that such partnership would only be an Association of Persons. In any case, it is not in dispute that the assessees were granted the status of registered firm by virtue of provisions of Section 185(1) of the Act since assessment year 1991-92. The position continued for a period of twenty years and it was after such twenty years, the Assessing Officer attempted to disturb this. When a set of facts which permeates from earlier years, is consistently the same, it would not be appropriate to disturb the conclusions reached based on such facts. No doubt, rule of res judicata may not be applicable to the income-tax proceedings, but the rule of consistencydemands that a position consistently taken shall not be disturbed unless there were significant changein facts. Insofar as reliance placed on Section 40(b) of the Act by the A.O. is concerned, there is nothing in that section to conclude that a partnership could not be formed by a karta of an HUF in his individual capacity with other persons. The same, in our opinion, would also apply where an individual who joins partnership in a representative capacity. It can always be considered that he was doing so in his individual capacity. This position has been reiterated by Hon'ble Apex Court in the case of Bagyalakshmi& Co. (supra), which has also been relied on by the Ld. CIT(Appeals). Considering the facts of the case, we are inclined to uphold the orders of the CIT(Appeals). The appeals of the Revenue stand dismissed’’.

Ld. Commissioner of Income Tax (Appeals) while allowing the appeals of the assessee had followed the above decision. We therefore do not find any reason to interfere with the orders of the ld.

ITA Nos.1355 & 1356 /2017 :- 7 -:

Commissioner of Income Tax (Appeals).

6.

In the result, the appeals of the Revenue stand dismissed.

Order pronounced on Tuesday, the 21st day of August, 2018, at Chennai.

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