Full Judgment Text
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PETITIONER:
COMMISSIONER OF INCOME TAX, ERNAKULAM. (KERELA)
Vs.
RESPONDENT:
THE OFFICIAL LIQUIDATOR, PALAI CENTRAL BANK LTD,(IN LIQUIDAT
DATE OF JUDGMENT16/10/1984
BENCH:
ERADI, V. BALAKRISHNA (J)
BENCH:
ERADI, V. BALAKRISHNA (J)
TULZAPURKAR, V.D.
MADON, D.P.
CITATION:
1985 AIR 146 1985 SCR (1) 971
1985 SCC (1) 45 1984 SCALE (2)646
ACT:
Super Profit Tax Act, 1963 (Act XIV of 1963) ss.2 (5),
2 (9) and 4 read with second Schedule to the Act-Company in
liquidation-Whether chargeable to super profits tax.
Capital, reserve and accumulated profits-Distinction
between-Whether chargeable on winding up of company.
HEADNOTE:
The assessee-company went into liquidation on August 8,
1960. The Income-tax officer, while determining the taxable
income of the assessee-company at Rs. 5,79,978 for the
assessment year 1963-64, was of the opinion that this amount
would attract liability for super profits tax also and
therefore asked the assessee company to file its return. The
assessee-company submitted its return showing the chargeable
profits as ’nil’, contending that there could be no
liability to super profits tax in respect of a company in
liquidation since the formula laid down in the Second
Schedule to the Super Profits Tax Act 1963 for calculation
of the ’standard deduction’ was inapplicable on account of
the fact that a company in liquidation could not be said to
have paid-up share capital as on the first day of the
previous year relevant to the assessment year which was long
subsequent to the winding up. The Income-Tax officer however
overruled the aforesaid contention and worked out the
chargeable profits at Rs. 2,04,740 after adopting a minimum
amount of Rs. 50,000 mentioned in s.2 (9) of tho Act as a
"standard deduction". The said order was confirmed in appeal
by the Appellate Assistant Commissioner. But, on further
appeal by the assessee company the Income-tax Appellate
Tribunal while allowing the appeal held: (1) that in the
hands of the liquidator there is only one integral fund
which could not be split up into share capital, reserve
profits and therefore s.27 of the Act was clearly attracted
to the case; and (ii) that no assessment to super profits
could be made on a company in liquidation since section 4 of
the Act would not apply to the assessee company in
liquidation as the standard deduction was incapable of
ascertainment. The High Court, rejected the
reference made at the instance of the Revenue.
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Dismissing the appeal by the Revenue,
^
HELD: (1) After a company has gone into liquidation it
cannot be said that as on the first day in any subsequent
year forming the previous year relevant to the assessment
year, there exists in the hands of the liquidator any amount
distinctly forming the paid-up share capital of the company
or any sum that can be characterized as "reserve." The
distinction between capital, reserve and tho accumulated
profits disappears in respect of a company in liquidation
after the date of its winding up and there is only one
integrated or consolidated fund in the hands of the
liquidator. The concept of a fluctuating share capital or
reserve which is the basic premise necessary to attract the
applicability of rule 1 of the Second Schedule is wholly
foreign in respect of a company in liquidation. [977H; 978E-
F]
(2) It is clear from the definition of "standard
deduction" that for the purpose of calculation of "standard
deduction" one has to ascertain the capital of the company
as computed in the manner specified in Second Schedule. But,
it is important to notice from the terms of Rule I of Second
Schedule that unless the company can be said to have a paid-
up share capital as on the first day of the previous year
relevant to the assessment year the formula laid down in the
rule for computation of capital of the company cannot have
any application and the calculation of "standard deduction"
being based wholly on the capital of the company, it becomes
wholly incapable of ascertainment. [976B; 977F-G]
Commissioner of Inland Revenue v. George Burrell, 1924
2 [K.B.] 52, 63 and Birch v. Cropper [1889] L.R. 14 App.
Cas. 525, 546 referred to.
Commissioner of Income-tax v. Girdhars and Co. Private
Ltd, 63 I.T.R. 300; followed.
(3) Under the scheme of the Income-tax Act 1961, charge
of tax will not get attracted unless the case or transaction
falls under the governance of the relevant computation
provisions. The character of the computation provisions in
each case bears a relationship to the nature of the charge.
Thus, the charging section and the computation provisions
together constitute an integrated code. When there is a case
to which the computation provisions cannot apply at all. it
is evident that such a case was not intended to fall Within
the charging section. The scheme of the Super Profits Tax
Act 1963 being similar to that of the Income-tax Act 1961,
it has to be held that inasmuch as the provisions contained
in the Act for computing the capital of the company and its
reserves and cannot have any application in respect of a
company in liquidation and consequently the ’standard
deduction’ is incapable of ascertainment, the charge of
super profits tax under section 4 of the Act is not
attracted to such a cases. [978G-H ; 979A-C]
Commissioners of Income-tax, Bangalore v. B.C.
Srinivasa Setty, 128 I.T.R 294; referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2090 of
1980
973
Appeal by Special leave from the Judgment and order
dated the 30th January, 1979 of the Kerala High Court in
l.T.R. No. 76 of 1977.
Abdul Khadder and Miss. A. Subhashini for the
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Appellant.
P. Gobindan Nair, N. Sudhakaran and Mrs. Baby Krishnan
for the Respondent.
The Judgment of the Court was delivered by
BALAKRISHNA ERADI, J. Whether a company in liquidation
is chargeable to super profits tax under the Super Profits
Tax Act, 1963-Act XIV of 1963 (hereinafter called ’the Act’)
is the short question arising for determination in this
appeal. The answer thereto will depend upon whether during
the period subsequent to the date of winding up, any part of
the funds in the hands of the official liquidator can be
distinctly classified as representing paid-up share capital
of the company as on the first day of the year of account
relevant to assessment year and whether any portion of the
fund can be similarly identified as forming as, "reserve".
The assessee is a banking company, namely, The Palai
Central Bank Ltd., which went into liquidation on August 8,
1960. On that date the official Liquidator took charge of
the assets and liabilities of the company and a balance-
sheet had been prepared as on the same date. Thereafter, for
every year, the liquidator used to prepare only an income
and expenditure statement for submission to the Reserve Bank
of India. The assessment year, with which we are concerned
is 1963-64 i.e., the year ended March 31, 1963. For the said
assessment year the taxable income of the assessee was
determined by the Income-tax officer at Rs. 5,76,678. The
officer was of the opinion that this amount would attract
liability for super profits tax also and since the assessee
had not submitted any return under the Act, a notice under
section 9 (a) of the Act calling for the return was issued.
The assessee thereupon, submitted a return showing the
chargeable profits as ’nil’. In support of the said return
the assessee contended inter alia before the officer that
there could be not liability to super profits tax in respect
of a company in liquidation since the formula laid down in
the Second Schedule to the Act for calculation of the
’standard deduction’ was inapplicable on account of the fact
that a company in liquidation could not be said to have
paid-up share capital as on the first day of
974
the previous year relevant to the assessment year which was
long subsequent to the winding up. Certain other contentions
were put forward by the since they are not of any material
relevance at this State, it is unnecessary to refer to them.
The Income-tax Officer overruled the contentions raised
by the assessee and worked out the chargeable profits at Rs.
2,04,740 after adopting minimum amount of Rs. 50,000
mentioned in 2 (9) of the Act as a "standard deduction"
applicable to the case. The Appellate Assistant
Commissioner, before whom the assessee filed an appeal,
confirmed the order of the Income-tax officer. The assessee
carried the matter in further appeal before the Income-tax
Appellate Tribunal, Cochin Bench. The Tribunal held that in
the hands of the liquidator, there is only one integral fund
which could not be split up into share capital, reserve and
profits. In the opinion of the Tribunal the exemption
provision contained in section 27 of the Act which states
that nothing contained in the Act shall apply to any company
which has no share capital was clearly attracted to the
case. It was further held by the Tribunal that even if the
exemption under section 27 of the Act did not get attracted,
section 4 of the Act, which is the charging section would
not apply to the assessee company in liquidation as the
’standard deduction’ was incapable of ascertainment. The
Tribunal, accordingly, allowed the appeal of the assessee
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and held that no assessment to super profits tax could be
made on a company in liquidation.
Thereafter, at the instance of the revenue, the
Tribunal referred the following question of law to the High
Court of Kerala for its opinion:
"Whether, on the facts and in the circumstances of
the case, was the Tribunal justified in holding that no
assessment under the Super Profits Tax Act, 1961, can
be made on the assessee company (in liquidation)" ?
The High Court agreed with the view taken by the
Tribunal that after a company has gone into liquidation
there cannot be said to be in the hands of the liquidator
any amount that can be distinctly designated as paid-up
share capital of the company or as ’reserve’ with respect to
which the capital of the company is to be worked out as
provided in Second Schedule to the Act in order to arrive at
the amount or standard deduction, The question referred
975
was accordingly answered by the High Court in the
affirmative, that is, in favour of the assessee and against
the revenue. Aggrieved by the said decision, the revenue has
preferred this appeal to this Court by special leave.
After hearing Counsel appearing on both sides, we have
unhesitatingly come to the conclusion that the view taken by
the High Court is perfectly correct and that this appeal is
devoid of merit.
Section 4 of the Act which is the charging section
reads:
"4. Charge of tax-Subject to the provisions contained
in this Act, there shall be charged on every company
for every assessment year commencing on and from the
1st day of April, 1963, a tax (in this Act referred to
as the super profits tax) in respect of so much of its
chargeable profits of the previous year or previous
years, as the case may be, as exceed the standard
deduction, at the rate or rates specified in the Third
Schedule."
The expression "chargeable profits" has been defined
in clause (5) of section 2 thus:
"2(5) "Chargeable profits" means the total income of an
assessee computed under the Income-tax Act, 1961 (XLIII
of 1961), for any previous year of years as the case
may be, and adjusted in accordance with the provisions
of the First Schedule."
The next definition, that is relevant is contained in
clause (9) of the same section which deals with the
expression "standard deduction". That clause reads as
follows:
2(9) "Standard deduction" means an amount equal to six
per cent, of the capital of the company as computed in
accordance with the provisions of the Second Schedule
or an amount of fifty thousand rupees, whichever is
greater:
Provided that where the previous year is longer or
shorter than a period of twelve months, the aforesaid
amount of six per cent or, the case may be, of fifty
thousand rupees shall be increased or decreased
proportionately:
976
Provided further that where a company has different
previous years in respect of its income, profits and
gains, the aforesaid increase or decrease, as the case
may be, shall be calculated with reference to the
length of the previous year of the longest duration.
It is seen from the above definition that for the
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calculation of ’standard deduction’ one has to ascertain the
capital of the company as computed in the manner specified
in second Schedule. That makes it necessary for us to
examine the provisions of Second Schedule of the Act which
contains the rules for computing the a capital of a company
for the purpose of levy of super profits tax. The relevant
provision is contained in rule I of the said Schedule which
is in the following terms:-
" 1. Subject to the other provisions contained in this
Schedule, the capital of a company shall be the sum of
the amounts, as on the first day of the previous year
relevant to the assessment year, of its paid-up share
capital and of its reserve, if any, created under the
proviso (b) to clause (vi-b) of sub-section (2) of
section 10 of the Indian Income tax Act, 1922 (XI of
1922), or under sub-section (3) of section 34 of the
Income-tax Act, 1961 (XLIII of 1961), and of its other
reserves in so far as the amounts credited to such
other reserves have not been allowed in computing its
profits for the purpose of the Indian Income-tax Act,
1922 (XI of 1922) or the Income-tax Act, 1961 (XLIII of
1961), diminished by the amount by which the cost to it
of the assets the income from which in accordance with
clause (iii) or clause (vi) or clause (viii) of rule 1
of the First Schedule is not includible in its
chargeable profits, exceeds the aggregate of-
(i) any money borrowed by it which remains
outstanding, and
(ii) the amount of any fund, any surplus and any such
reserves is not to be taken into account in
computing the capital under this rule.
Explanation 1-A paid-up share capital or reserve
brought into existence by creating or increasing (by
revaluation or otherwise) any book asset is not capital
for computing the
977
capital of a company for the purposes of this Act.
Explanation 2-Any premium received in cash by the
company on the issue of its shares standing to the
credit of the share premium account shall be regarded
as forming part of its paid-up share capital.
Explanation 3-Where a company has different previous
years in respect of its income, profits and gains, the
computation of capital under rule 1 and rule 2 of this
Schedule shall be made with reference to the previous
year which commenced first."
It is manifest from the terms of rule that the
essential components which will together go to make up the
capital of a company are:
(i) Its paid-up share capital on the first day of the
previous year relevant to the assessment year.
(ii) Its reserves, if any, created under the proviso
(b) to clause (vi-b) of sub-section (2) of section
10 of the Indian Income-tax Act, 1922 or under
sub-section (3) of section 34 of the Income-tax
Act, 1961; and
(iii) Other reserves in so far as the amounts credited
there to have not been allowed in computing the
profits of the company for the purposes of the
assessment to income-tax.
From the aggregate of the aforesaid amounts certain
deductions as specified in the section have to be made but
the details of such deductions are not relevant for the
purposes of the present case. What is important to notice is
that unless the company can be said to have a paid-up share
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capital as on the first day of the previous year relevant to
the assessment year the formula laid down in the rule for
computation of capital of the company cannot have any
application and calculation of "standard deduction" being
based wholly on the capital of the company it becomes wholly
incapable of ascertainment. After a company has gone into
liquidation, can it be said that as on the first day in any
subsequent year forming the previous year relevant to the
assessment year, there exists in the hands of the liquidator
any amount distinctly forming the paid up share capital of
the company or any sum that can be
978
characterized as "reserve"? In our opinion the answer must
clearly be in the negative.
In Commissioners of Inland Revenue v. George Burrell,
Pollock M.R. Observed:
"...... it is a misapprehension, after the liquidator
has assumed his duties, to continue the distinction
between surplus profits and capital. Lord Macnaghten in
Birch v. cropper the case which finally determined the
rights inter se of the preference and ordinary
shareholders in the Bridgewater Canal, said’: I think
it rather leads to conclusion to speak of the assets
which are the subject of this application as "surplus
assets" as if they were an accretion or addition to the
capital of the company capable of being distinguished
from it and open to different considerations. They are
part and parcel of the property of the company part and
parcel of the joint stock or common fund-which at the
date of the winding up represented the capital of the
company."
The above statement of the law was cited with approval
and adopted by this Court in Commissioner of Income-tax v.
Girdharas and Co. Private Ltd., and it was held that in
respect of a company in liquidation after the date of its
winding up, the distinction between capital, reserve and the
accumulated profits disappears and there is only one
integrated or consolidated fund in the hands of the
liquidator. The concept of a fluctuating share capital or
reserve which is the basic premise necessary to attract the
applicability of rule 1 of the Second Schedule is wholly
foreign in respect of a company in liquidation.
In Commissioner of Income-tax, Bangalore v. B.C.
Srinivasa Setty, this Court pointed out that under the
scheme of the Income-tax Act, 1961, charge of tax will not
get attracted unless the case or transaction falls under the
governance of the relevant computation provisions. "The
character of the computation provisions in each case bears a
relationship to the nature of the charge. Thus, the charging
section and the computation provisions together
979
constitute an integrated code. When there is a case to which
the computation provisions cannot apply at all, it is
evident that such a case was not intended to fall within the
charging section. Otherwise, one would be driven to conclude
that while a certain income seems to fall within the
charging section there is no scheme of computation for
quantifying it. The legislative pattern discernible in the
Act is against such a conclusion". Exactly similar being the
scheme of the Super Profits Tax Act, 1963; the above
observations fully apply to case before us. Hence, it has to
be held that inasmuch as the provisions contained in the Act
for computing the capital of the company and its reserves
and cannot have any application in respect of a company in
liquidation and consequently the ’standard deduction’ is
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incapable of ascertainment, the charge of super profits tax
under section 4 of the Act is not attracted to such a case.
The judgment of the High Court does not, therefore, call for
any interference.
This appeal is accordingly dismissed with costs.
M.L.A. Appeal dismissed.
980