COMMISSIONER OF INCOME TAX vs. SARAYA INDUSTRIES LTD.

reaction to stabilize and the actual manufacture of biogas started in the subsequent year, that is, 1991-92. 8. The Assessee claimed depreciation on the ground that since the effluent treatment plant had been put to use for its business purposes, and even though the gestation period resulted in production of biogas only in the subsequent assessment year, that would not deprive the Assessee from claiming depreciation. 9. On the above reasoning, the Tribunal accepted the view of the Commissioner and set aside the levy of penalty by the Assessing Officer. According to learned counsel for the Revenue before us, the imposition of penalty was fully justified since the Assessee had furnished inaccurate particulars and was liable under Section 271(1)(c) of the Act. 10. We are not in a position to agree with learned counsel for the Revenue. In the first instance, it must be noted that the business of the Assessee was not that of manufacture of biogas. It was a distillery and the Assessee was required by law to treat the effluent before discharging it. It just so transpires that the technology used by the Assessee for treatment of effluent was ITA No.571/2007 Page 4 of 8

capable of enabling the Assessee to produce biogas. Manufacture of biogas was not the business of the Assessee but was ancillary to the treatment of effluent. 11. The claim of depreciation by the Assessee was in terms of Section 32(1) of the Act and as pointed out by learned counsel for the Assessee, what is of importance is that the plant or machinery should be owned by the Assessee and used for the purposes of its business. According to the Assessee, both conditions were satisfied by the Assessee but, unfortunately, the Assessing Officer took a different view. 12. In The Liquidators of Pursa Limited v. Commissioner of Income-tax, Bihar, [1954] 25 ITR 265, the expression “used for the purpose of the business” as appearing in Section 10(2)(vii) of the Income Tax Act, 1922 was considered by the Supreme Court. It was held that the words obviously mean “used for the purpose of enabling the owner to carry on the business and earn profits in the business.” 13. This Court had occasion to consider the expression as appearing in the 1922 Act in Capital Bus Service (P) Ltd. v. ITA No.571/2007 Page 5 of 8

Commissioner of Income-tax, New Delhi, [1980] 123 ITR 404. After surveying the decisions on the subject, it was held that there was a consensus of judicial opinion in favour of adopting a liberal interpretation or a wider interpretation to the expression “used for the purposes of the business”. 14. In Multican Builders Ltd. v. Commissioner of Income- tax [2005] 278 ITR 142, the Calcutta High Court considered the expression “used for the purpose of business or profession” as appearing in Section 32 of the Act and concluded that the claim of depreciation is not dependent on the “actual” use or the asset being “put to” use. The expression has to be interpreted in the ordinary grammatical sense, as in common parlance and not in the legal or technical sense. 15. This Court had occasion to consider the expression as appearing in Section 32 of the Act in Commissioner of Income-tax v. Refrigeration & Allied Industries Ltd., [2000] 113 TAXMAN 103. This Court noted that even though the Supreme Court had left the question of active or passive user open in the Liquidators of Pursa Ltd., but in Machinery Manufacturers Corporation Ltd. v. Commissioner of Income-tax, [1957] 31 ITR 203, the Bombay ITA No.571/2007 Page 6 of 8

High Court had given it a wider meaning. After considering Commissioner of Income-tax v. Dalmia Cement Ltd., [1945] 13 ITR 415 and Commissioner of Income-tax v. Viswanath Bhaskar Sathe, [1937] 5 ITR 621, this Court was of the view that passive user of machinery such as by keeping it in good working condition so that it could be used at any moment would be the correct approach to adopt for interpreting the expression “used for the purposes of the business” occurring in Section 32 of the Act. 16. All these decisions suggest that the expression “used for the purposes of the business” needs to be liberally interpreted. This is precisely what the Assessee did and the view taken by the Assessee was certainly a plausible view – it just so happens that the Assessing Officer did not agree with the Assessee. But that by itself would not mean that the Assessee had furnished inaccurate particulars for the purposes of reducing its tax liability. A penal provision such as the one that we are concerned with ought to be strictly construed. 17. We may also note that it has concurrently been held by the Commissioner as well as by the Tribunal that the Assessee ITA No.571/2007 Page 7 of 8

had not furnished inaccurate particulars. We do not think, under these circumstances, that it would be appropriate to reverse the view taken by the Commissioner as well as by the Tribunal. No substantial question of law arises in this regard inasmuch as there is nothing to show that the decision of the Tribunal is perverse or that the claim made by the Assessee was motivated. 18. The appeal is dismissed with costs. We assess counsel’s fee at Rs.10,000/- which will be paid by the Revenue by depositing the amount by way of a cheque in the name of the Registrar General of this Court within four weeks from today. 19. List for compliance on 20th February, 2008. MADAN B. LOKUR, J

JANUARY 11, 2008 V.B. GUPTA, J ncg Certified that the corrected copy of the judgment has been transmitted in the main Server. ITA No.571/2007 Page 8 of 8