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1/30 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 23RD DAY OF JULY, 2018
PRESENT THE HON’BLE Dr. JUSTICE VINEET KOTHARI AND
THE HON’BLE MRS JUSTICE S SUJATHA
I.T.A.No.884/2007 c/w I.T.A.No.60/2015
ITA No.884/2007
BETWEEN
THE COMMISSIONER OF INCOME TAX C R BUILDING, ATTAVARA MANGALORE
THE INCOME TAX OFFICER WARD 1, UDUPI
... APPELLANTS
(BY SRI. K V ARAVIND, ADVOCATE)
AND
M/S PRAKASH ELECTRIC COMPANY OPPOSITE TO POST OFFICE AMBALAPADI,UDUPI
.. RESPONDENT
(BY SRI CHYTHANYA, ADVOCATE)
THIS I.T.A. IS FILED U/S.260-A OF I.T.ACT 1961 ARISING OUT OF ORDER DATED 18-07-2007 PASSED IN ITA NO.179/BANG/2007 FOR THE ASSESSMENT YEAR 2000-2001, PRAYING TO:
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I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN, II. ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE BENCH-A IN ITA NO.179/BANG/2007 DATED 18-07-2007 & CONFIRM THE ORDER PASSED BY THE ASSESSING OFFICER, IN THE INTEREST OF JUSTICE AND EQUITY.
ITA NO.60/2015
BETWEEN
M/S. PRAKASH ELECTRIC COMPANY OPP POST OFFICE AMBALAPADY,UDUPI-576103 (REPRESENTED BY ITS MANAGING DIRECTOR SURYA PRAKASH AGED ABOUT 60 YEARS S/O BOLA POOJARY)
..APPELLANT
(By Sri. K K CHYTHANYA, ADVOCATE)
AND
THE INCOME TAX OFFICER WARD 1 AAYAKAR BHAVAN, MALPE ROAD AADIUDUPI, AMBALAPADI PO UDUPI-576103
..RESPONDENT
(BY SRI K V ARAVIND, ADVOCATE)
THE ADVOCATE FOR THE APPELLANT HAS FILED THE ABOVE ITA / INCOME TAX APPEAL UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:18/07/2007 PASSED IN ITA NO.179/BANG/2007,
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FOR THE ASSESSMENT YEAR 2000-01 PRAYING THIS HON'BLE COURT TO:
FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. 2. ALLOW THE APPEAL AND SET-ASIDE THE IMPUGNED ORDER (TO THE EXTENT PREJUDICIAL) OF THE INCOME TAX APPELLATE TRIBUNAL BEARING ITA NO. 179/BNG/2007 DATED: 18/07/2007 FOR THE AY 2000-01.
THESE APPEALS COMING ON FOR FINAL HEARING THIS DAY, Dr. VINEET KOTHARI J., DELIVERED THE FOLLOWING:
ORDER
Sri.K.V.Aravind, Adv. for Appellant-Revenue. Sri.Chythanya, Adv. for Respondent-Assessee
Both these appeals i.e., ITA No. 60/15 (By Assessee) and ITA No. 884/2007(By Revenue) are filed raising the following substantial questions of law arising from the order of the learned Income Tax Appellate Tribunal dated 18.07.2007 for Assessment Year 2000- 2001. 2. The aforesaid Revenue appeal in ITA No.884/2007 was admitted by a Co-ordinate Bench of
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this Court on 19.03.2008 on the following two substantial questions of law: (1) Whether the firm is to be taxed when the provisions of Section 47(xiii)(b) are not satisfied?
(2) When any of the conditions mentioned in proviso to clause 47(xiii)(b) are not complied, would Section 47A will be applicable?
In the connected appeal filed by the Assessee i.e., ITA 60/2015, the following substantial question of law are suggested by the Assessee.
(1) Whether on the facts and in the circumstances of the case, the Honourable Tribunal is right in law in stating that the condition under section 47(xiii)(b) should be satisfied only at the time of succession and not at any time thereafter?
(2) Whether on the facts and in the circumstances of the case, the Honourable Tribunal is right in law in stating that the Respondent has failed to satisfy the condition under section 47(xiii)(b) although the shares in the successor company have been allotted in the ratio of capital accounts as stood in the books of the firm on the date of succession?
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We reformulate the following substantial question of law to be arising in the present cross appeals in the following manner:
“Whether, in the absence of any specified time limit prescribed in Section 47(xiii) Clause (b) upon transfer of capital asset or intangible asset by a firm to a company as a result of succession of the firm by a Company in the business carried on by the firm, the allotment of shares to the erstwhile partners of the firm in the proportion to their capital accounts in the books of the firm has to be made at the time of the succession of the business by the company or within a reasonable period thereafter?”
The facts giving rise to the filing of the present appeals in brief as noted by the learned Tribunal in its order dated 18.07.2007 are as follows:
- The partnership firm M/s Prakash Electric Company comprising of 5 partners, who are said to be
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the brothers of the same family, came to be succeeded by the Assessee-company M/s Prakash Electric Company Private Limited, Ambalapady, Udupi on 01.05.1999. The capital account balances for these 5 partners as on 30.04.1999 vide para 20 of the Tribunal’s order was as follows:
“20. The firm was succeeded by the company on 1/5/99. The following was the capital balance of the partners as on 30th April, ‘99.
(i) K Suryaprakash Rs.36,08,853
(ii) K Ashok Kumar Rs.21,35,177
(iii)M Harish Rs.23,58,226
(iv)M Suresh Rs.21,17,341
(v) M Rajesh Rs.19,27,253
These 5 partners who became the shareholders of the successor company were however, allotted only 1210 equity shares of Rs.10/- each on 01.05.1999 and remaining shares were allotted to them subsequently in a phased manner. The first allotment came to the extent of 50 equity shares of Rs.10/- each by subscribing to the Memorandum of Association of the
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Assessee-company. The second allotment was made on 01.05.1999 of 6000 equity shares of Rs.10/- each. The third allotment was made in their favour after a gap of 3½ years on 11.12.2002 to the extent of 4000 equity shares of Rs.10/- each. The final allotment of shares in proportion of the capital account of the partners was made by the company in favour of these erstwhile 5 partners on 11.03.2003 by issuing 18,50,000 equity shares of Rs.10/- each for a premium of Rs.2.97 per equity share. With these allotments of shares in four phases commencing from 04.10.1997, 01.05.1999, 11.12.2002 and 11.03.2003 the allotment of shares in favour of the erstwhile partners in proportion of their capital account in the firm was completed by the company.
Treating such phased allotment of shares as non-compliance with the Proviso clause – (b) of Section 47(xiii) of the Act, the Assessing Authority imposed the
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capital gains tax on the Partnership Firm vide Assessment Order annexure ‘B’ dated 30.03.2005 under Section 143(3) of the Act read with Section 147 of the Act for Assessment Year 2000-01 and tax liability on the capital gains of Rs.1,33,43,710/- to the extent of Rs.51,37,329/- and with interest under Sections 234A and 234B of the Act, a total demand of Rs.93,17,550/- was raised against the Assessee-firm.
The First Appellate Authority viz., CIT(A) partly allowed the appeal of the Assessee and upheld the levy of capital gains tax on the partnership firm.
The Assessee firm preferred the second appeal before the Income Tax Appellate Tribunal which held that not the partnership firm, but, the successor company M/s Prakash Electric Company Private Limited would be liable to pay such capital gains tax by virtue of Section 47A(3) of the Act inserted by Finance
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Act, 1998 with effect from 01.04.1999. The relevant observations of the Income Tax Appellate Tribunal in this regard are quoted below for ready reference:
“45. Now, before we discuss as to whether the capital gain should be charged in the hands of the firm or in the hands of the company, for this, we have to ascertain the implication of non-compliance of clause-(b) of proviso to section 47(xiii).
We will take the next ground of appeal raised by the Assessee. The Assessee has stated that if there was non-compliance of the condition u/s 47(xiii), the incidence of tax should be on the successor company and not on the Assessee. By this proposition, the learned AR relied on the provision of section 47A(3). It was argued that if any of the condition is not satisfied, this capital gain is to be charged in the hands of the successor company. The learned AR further submitted that except clause – (b) oF proviso to section 47(xiii), all the conditions are satisfied.
It will be relevant to reproduce section 47A(3) of the income-tax Act.
Section 47A(3):
“where any of the conditions laid down in the proviso to clause (xiii) or the proviso to clause (xiv) of section 47 are not complied with, the amount of profits or gains arising
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from the transfer of such capital asset or intangible asset not charged under section 45 by virtue of conditions laid down in the proviso to clause (xiii) or the proviso to clause (xiv) of section 47 shall be deemed to be the year in which the requirements of the proviso to clause (xiii) or the proviso to clause (xiv), as the case may be, are not complied with).
It is mentioned in section 47A(3) that if any of the conditions laid down in proviso to clause – (xiii) of section 47 are not complied with, then profit or gains arising from the transfer of capital assets not charged u/s 45 shall be deemed to be the profit and gains chargeable to tax of the successor company. Section 47A(3) has used the word ‘any’ clause (d) of proviso to section 47(xiii) specifies that the aggregate of the share holding of the partners of the firm in the company should not be less than 50% of the total voting power in the company and such share holding should continue to be as such for a period of 5 years from the date of succession. Thus, such condition is to be satisfied for the five years from the date of succession. Section 47A(3) has not satisfied that non-compliance to clause – (d) will be applicable for invoking the provisions. The Special Bench in the case of ITO Vs. Ms. Susheela M Javeri, 2007 14 SOT 394 had an occasion to consider the meaning of the word ‘a’ and ‘any’ as appearing in section 54 and 54F of the Act. It will be relevant to reproduce the following extract from that order.
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“Before coming to the context in which word ‘a’ is used in section 54/54F, we would like to mention that much emphasis was made on the word ‘any’. It has been contended that the word ‘a’ means ‘any’ which in turn means ‘many’ or ‘more than one’. This appears to be partially true. As per various dictionary meanings, it also includes ‘one’ or ‘one out of many’. According to Law Lexicon, the word ‘any’ may have several meanings according to the circumstances. It may mean ‘all’ ‘each’, ‘some’ or ‘one or more out of several’. It further says that it is not confined to a plural sense. According to illustrated Oxford Dictionary as well as Webster’s Encyclopedic Unabridged dictionary also, the word ‘any’ has various meanings including ‘one’. This clearly shows that the word ‘any’ does not always mean more than one. It may also be used to denote ‘one’. So, both the words ‘a’ as well as ‘any’ are ambiguous and, therefore, the meaning of these words has to be seen with reference to the context in which these words are used”.
49.
If one is required to be harmoniously interpret section 47(xiii) and 47A(3), it is to be inferred that if all the conditions mentioned in proviso to section 47(xiii) are not satisfied at the time of succession, then capital gain will be chargeable in the hands of the firm and section 45 will not be excluded. However, if any of the conditions mentioned in the proviso to clause 47(xiii) is not complied then, section 47A will be applicable. In the instant case,
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shareholders of the company are the person who are partners of the Assessee firm. In the grounds of appeal, it has been mentioned that if there is non-compliance of conditions of section 47(xiii), then the tax should be charged on the successor company. In order to decide the issue of charging of capital gain, when condition as mentioned in clause (d) of proviso to section 47(xiii) is not complied, then it is necessary to give finding that such capital gain will be chargeable in the hands of the successor. Accordingly, it is held that capital gain is not chargeable in the hands of the Assessee firm.
The next grievance of the Assessee is that the lower authorities have erred in holding that amount received on transfer of goodwill is taxable without taking date of succession. Since we had already held that profit and gains arising on account of transfer of assets and liabilities of the firm is not taxable in the hands of the firm, therefore, this issue is not required to be adjudicated.
The next grievance of the Assessee is that capital gain should be charged to tax at 20%.
This issue does not require to be adjudicated, as it has been held that capital gain is not to be charged in the hands of the firm”.
The learned counsel for the Assessee Mr.Chythanya has submitted before us that Clause (xiii)
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of Section 47 of the Act is a beneficial provision introduced by Finance Act, 1998 with effect from 01.04.1999 to encourage corporatisation in the business world and to avoid levy of taxation on such restructuring of business organizations, the Parliament did not intend to levy of any income tax and therefore, subject to the conditions stipulated in proviso (a) to (e) of Clause (xiii) in Section 47 of the Act, such transfer of capital assets or the intangible asset by the firm to a limited company was sought to be excluded from the tax net in Section 47 of the Act which provides for ‘Transactions not regarded as Transfer’.
Transactions not regarded as Transfer
S.47. Nothing contained in Section 45 shall apply to the following transfers :-
…..
Clause (xiii) of Section 47 which is relevant is quoted below for ready reference:
47[(xiii) 48(any transfer of a capital asset or intangible asset by a firm to a company as
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a result of succession of the firm by a company in the business carried on by the firm, or any transfer of a capital asset to a company in the course of 49[(demutualization or) corporatisation of a recognized stock exchange in India as a result of which an association of persons or body of individuals is succeeded by such company:]
Provided that –
(a) all the assets and liabilities of the firm 50(or of the association of persons or body of individuals) relating to the business immediately before the succession become the assets and liabilities of the company;
(b) all the partners of the firm immediately before the succession become the shareholders of the company in the same proportion in which their capital accounts stood in the books of the firm on the date of the succession;
(c) the partners of the firm do not receive any consideration or benefit, directly or indirectly, in any form or manner, other than by way of allotment of shares in the company; and
(d) the aggregate of the shareholding in the company of the partners of the firm is not less than fifty percent of the total voting power in the company and their shareholding continues to be as such for a period of five years from the date of succession;
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51[(e) the 49[demutulisation] or corporatisation of a recognized stock exchange in India is carried out in accordance with a scheme for 49(demutualization or) corporatisation which is approved by the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);)”
The provision of Section 47A relevant for the present controversy are also quoted below for ready reference:66 [Withdrawal of exemption in certain cases. 47A. [(1) Where at any time before the expiry of a period of eight years from the date of the transfer of a capital asset referred to in clause (iv) or, as the case may be, clause (v) of section 47,-
(i) such capital asset is converted by the transferee company into, or is treated by it as, stock-in- trade of its business; or
Clauses (xiii) to (xv) inserted by the Finance (No.2) Act, 1998 w.e.f.1-4-1999. 48. Substituted for the portion beginning with the words “where a firm is succeeded” and ending with the words “intangible asset to the company” by the Finance Act, 2001, w.e.f.1-4-2002. Prior to its substitution, the quoted portion read as under: “Where a firm is succeeded by a company in the business carried on by it as a result of which the firm sells or otherwise transfers any capital asset or intangible asset to the company.” 49. Inserted by the Finance Act, 2003, w.e.f.1-4-2004. 50. Inserted by the Finance Act, 2001, w.e.f.1-4-2002. 51. Inserted, ibid.
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(ii) the parent company or its nominees or, as the case may be, the holding company ceases or cease to hold the whole of the share capital of the subsidiary company,
the amount of profits and gains arising from the transfer of such capital asset not charged under section 45 by virtue of the provisions contained in clause (iv) or, as the case may be, clause (v) of section 47 shall, notwithstanding anything contained in the said clauses, be deemed to be income chargeable under the head "Capital gains" of the previous year in which such transfer took place.]
(2) Where at any time, before the expiry of a period of three years from the date of the transfer of a capital asset referred to in clause (xi) of section 47, any of the shares allotted to the transferor in exchange of a membership in a recognized stock exchange are transferred, the amount of profits and gains not charged under section 45 by virtue of the provisions contained in clause (xi) of section 47 shall, notwithstanding anything contained in the said clause, be deemed to be the income chargeable under the head “Capital gains” of the previous year in which such shares are transferred.)
(3) Where any of the conditions laid down in the proviso to clause (xiii) or the proviso to clause (xiv) of section 47 are not complied with, the amount of profits or gains
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arising from the transfer of such capital asset or intangible asset not charged under section 45 by virtue of conditions laid down in the proviso to clause (xiii) or the proviso to clause (xiv) of section 47 shall be deemed to be the profits and gains chargeable to tax of the successor company for the previous year in which the requirements of the proviso to clause (xiii) or the proviso to clause (xiv), as the case may be, are not complied with).
(4) Where any of the conditions laid down in the proviso to clause (xiiib) of section 47 are not complied with, the amount of profits or gains arising from the transfer of such capital asset or intangible asset or share or shares not charged under section 45 by virtue of conditions laid down in the said proviso shall be deemed to be the profits and gains chargeable to tax of the successor limited liability partnership or the shareholder of the predecessor company, as the case may be, for the previous year in which the requirements of the said proviso are not complied with.]
Mr.Chythanya submitted that in the absence of any specific time frame stipulated in Clause (b) of the Proviso to Clause (xiii) of Section 47, even if the shares are allotted to the erstwhile partners of the firm in a staggered or phased manner, the
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compliance of the said condition of clause (b) should be deemed to have been satisfied. He submitted that all other conditions of the said Proviso were admittedly satisfied in the present case as the same 5 partners who were brothers of the same family and they became the shareholders of the private limited company which was also a closely held by these very shareholders and their shareholding never fell below 50% or minimum holding period of 5 years. Therefore, the allotment of shares over a period of 3½ years from the date of succession i.e. 01.05.1999 cannot be held to be a violation of provisions and contrary to the letter and spirit of provisions of the Act and therefore, the learned Tribunal could not have invoked and applied Section 47(A)(3) of the Act and imposed the capital gains tax under Section 45 read with Section 47A of the Act on the successor company.
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He submitted that there was no profit or gains in the hands of the successor-company upon such transfer of assets by the partnership firm in favour of the successor-company and in the absence of this basic ingredient of levy of capital gains tax under Section 45(1) of the Act, having accrued to the successor-company, the capital gains tax imposed on the successor-company as held by the Tribunal is not justifiable.
He further submitted that while the assessing authority and the CIT(A) had imposed such capital gains tax on the erstwhile partnership firm, the Tribunal shifted the said tax liability on the successor company, invoking Section 47A of the Act. He also submitted that upon initiation of the reassessment proceedings on the Assessee-company by the assessing authority under Section 147/148 of the Act, the said Company has filed another Writ
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petition challenging such reassessment proceedings in this Court viz., W.P.No.6627/2008 which is also pending in this Court and it is being disposed of by a separate order by us today itself.
Learned counsel for the Assessee also submitted that where no specific time limit is prescribed for such compliance with the conditions in proviso (b) of Section 47(xiii) of the Act, a reasonable time period should be allowed to the Assessee to complete with the said process of allotment of shares by the successor- company to the erstwhile partners of the partnership firm, whose business has been succeeded to by the Company. He submitted that even the period of 3 to 4 years, as it has happened in the present case could constitute a reasonable period for such compliance with the conditions of clause (b) aforesaid and therefore, he prayed that the Assessee’s appeal deserves to be allowed by answering the aforesaid substantial question of law,
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the levy of capital gains tax on the firm as well as the company deserves to be set-aside.
Per contra, the learned counsel for the Revenue Mr.K.V.Aravind submitted that the process of allotment of shares should be completed on or before the date of succession of the business of partnership firm by the limited company, as it would otherwise defeat the very purpose of providing the exemption from tax in the form of Clause(xiii) by taking out such transfers of capital assets from partnership firm to limited company out of the ambit and scope of transfer attracting capital gains tax under Section 45 of the Act. Learned counsel for the Revenue also submitted that the provisions of Clause (xiii) of Section 47 also envisages the introduction of new shareholders besides the partners of the erstwhile partnership firm, which may be a corporate body or other individuals and the conditions imposed in Clause (d) of the said Proviso viz.,
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for such partners to retain the minimum of 50% of total voting power in the company for a continuous period of 5 years indicates that there may be other shareholders also in such limited company succeeding to the business of the partnership firm and therefore, non- allotment of the shares to the erstwhile partners immediately upon succession of the business by the Company may create complications as well as deprive such shareholders of their right to receive the Dividends from the limited company from out of the profits of such limited company succeeding to the business of the partnership firm.
We have heard the learned counsel for both sides and given our earnest consideration to the rival submissions. 17. We are of the opinion that the provisions of Section 47(xiii)(b) of the Act, does not envisage the immediate allotment of shares in exchange of capital
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accounts balances of the partners of the partnership firm on or before the date of succession of business of partnership firm by the limited company. It is true that Clause (b) requires all the partners of the firm immediately before the succession to be allotted the shares in the company in the same proportion in which their capital accounts stood in the books of the firm as on the date of succession but the law does not provide for any specific time limit for such allotment of shares in favour of the erstwhile partners. The process of determining their exact balances in the capital accounts in the books of accounts of the partnership firm upon the finalization of the books of accounts of the partnership firm may take sometime and therefore, the allotment of shares at the face value or at a premium as the company may decide by passing appropriate resolutions may also take time and therefore, the condition imposed in clause (b) aforesaid has advisedly not prescribed the fixed time limit for the allotment of
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equity shares in favour of the partners of the erstwhile firm, whose business is succeeded by the Company.
It is not disputed before us that all the other conditions, five in number, in the said Proviso to Clause
(xiii) of Section 47 except the issue raised with regard to the point of time for allotment of shares, stood satisfied in the present case, and not only all the 5 partners were allotted shares in the new company, which succeeded to the business of the partnership firm but their shareholding also never fell below 50% and the minimum holding period of 5 years was also maintained from the date of succession on 01.05.1999 and no other consideration except in the form of allotment of shares in the company was paid by the company to the erstwhile partners of the partnership firm. The condition of all the assets and liabilities of the firm upon succession becoming the assets and liabilities of the company was also satisfied.
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Therefore, the only point raised before us is about the purported non-compliance with the condition stipulated in clause (b) of Clause (xiii) of Section 47 and effect thereof on the capital gains tax liability of the erstwhile firm or the successor-company.
We are of the opinion that the reasonable period of such process of allotment of shares by way of consideration to the partners in proportion to their capital account balance in the partnership firm has to be completed during the relevant previous year itself viz., on or before the end of the previous year of 31st March of the year, in which the succession of business by the company of erstwhile partnership firm takes place. Providing for some period for completing the said process of allotment of shares is also reasonable and necessary because the process of allotment of shares subject to the limits of Authorized Share Capital being
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increased by the company and issue of the shares by passing necessary Resolutions and allotment of shares by the Board of Directors etc. as required under the provisions of the Companies Act may also be completed within a reasonable period.
However, the words ‘reasonable period’ cannot be stretched to cover a large period like 3 to 4 years, as it happened in the present case and the apparent reason assigned by the Assessee in the present case was that the Authorized Share Capital of the company was not increased suitably to make the allotment of these shares to the partners and the consideration for their intended allotment of shares in proportion to their share capital was credited in the ‘Shareholders Fund Account’ in the Books of Accounts maintained by the Company.
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This in our opinion was not a sufficient reason or excuse to delay the process of allotment of shares of the Company in favour of the erstwhile partners to an unreasonably long period of about 3½ years. By such delay of 3 to 4 years, not only the partners were deprived of their right to receive the Dividends for this period of delay because had they been allotted these shares at the time of succession of the business or immediately thereafter, before the end of previous year on 31.03.2000 as against the succession of business on 01.05.1999, they would have become entitled to receive the Dividends for the financial year ending on 31.03.2000, but since in the present case last allotment of shares to larger extent was made by the Company only on 11.03.2003, they were deprived of such an opportunity for 3 years in a row. 23. Had it been a case of other shareholders or outside shareholders also joining the said company and the allotment process of shares could have been legally
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delayed for 3 years for such other persons also, in a hypothetical case, even such other shareholders would have been deprived of such Dividends from the company, if the reasons assigned by the Company that Authorized Share Capital of the company was not suitably increased was to be taken as a valid excuse, for that purpose.
Therefore, we are satisfied that on a reasonable and harmonious construction of the relevant provisions of the Act quoted above, the Company in the present case was rightly held liable for the capital gains tax liability by virtue of Section 47(A)(3) of the Act read with Section 47(xiii)(b) of the Act. We are of the opinion therefore that the learned Tribunal was justified in holding that the Assessee-company was liable to pay such capital gains tax liability instead of the partnership firm and to that extent the Assessing Authority as well as the First Appellate Authority viz.,
Date of Order: 23-07-2018.
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CIT(A) fell in error in affixing such liability on the partnership firm.
The provisions of Section 47A(3) of the Act are very clear in this regard and if any of the conditions laid down in Clause (a) or clause (e) of Proviso to Clause
(xiii) of Section 47, are not complied with including the non-compliance with the conditions of clause (b) aforesaid involved in the present case, Sub-section (3) of Section 47A clearly provides for such capital gains tax liability to be fixed in the hands of successor company for the previous year in which the requirements or conditions of Clause (b) of Proviso to Clause(xiii) of Section 47 are not complied with vide Section 47A(3) of the Act, which in our view, the petitioner with the aforesaid interpretation, were not so complied with during the previous year 1999-2000 relevant to Assessment Year 2000-2001.
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26.
Therefore, we answer the aforesaid substantial question of law in favour of the Revenue and against the Assessee, by holding that the allotment of shares of the company which succeeds to the business of the partnership firm has to be complied before the end of relevant previous year in which such succession of business takes place. Both the appeals are accordingly disposed of with no order as to costs.
Sd/- JUDGE
Sd/- JUDGE
brn