Full Judgment Text
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CASE NO.:
Appeal (civil) 1858 of 2002
PETITIONER:
COMMISSIONER OF WEALTH TAX, GUJARAT
RESPONDENT:
LOV. S. KINARIWALA
DATE OF JUDGMENT: 11/12/2002
BENCH:
SYED SHAH MOHAMMED QUADRI & ARIJIT PASAYAT
JUDGMENT:
JUDGMENT
2002 Supp(5) SCR 44
The following order of the Court was delivered:
Civil Appeal No. 1858 of 2002:
This appeal, by the Revenue, arises from the common order passed by the
High Court of Gujarat on an application under Section 27(3) of the Wealth
Tax Act declining to direct the Income Tax Appellate Tribunal (for short,
’the Tribunal’) to state the case and refer to it the following question of
law:
"Whether the Appellate Tribunal is right in law and on facts in confirming
the order passed by the Commissioner of Wealth-tax (Appeals) directing the
Assessing Officer to exclude the value of the assets transferred to B.O.Is.
from the wealth of the assessee?"
In the order under challenge, the High Court mentioned two grounds for
rejection of the application under Section 27(3) of the Wealth Tax Act,
namely, (1) the decision of the Tribunal is on the question of fact
emanating from the record and no question of law arises out of it; and (2)
relied upon the judgement of the Gujarat High Court in Sunil J. Kinariwala
v. Commissioner of income Tax, [1995] 211 I.T.R. 127.
Mr. Ranbir Chandra, learned counsel for the Revenue, contends that as this
Court has reversed the judgement of the High Court of Gujarat in Sunil J.
Kinariwala (supra), this appeal has to be allowed. We are afraid, we cannot
accede to the submission of the learned counsel.
It would be useful to refer to the facts giving rise to this appeal.
The respondent-assessee is a beneficiary of the main Trust. The sum (being
the share income of the assessee from the partnership firm) was assigned to
the Trust by the assessee. The same, along with other income of the Trust,
was distributed among all the beneficiaries, including the assessee. They,
in turn, assigned their respective interest in favour of Body of
Individuals (B.O.Is.) and claimed that the beneficial interest derived from
the firm should be assessed as assets of the B.O.Is. for purposes of
valuation and not the assets of the respondent-assessee. The Assessing
Officer of the Wealth Tax rejected the claim of the assessee taking the
view that creation of B.O.Is. and assignment was a sham and bogus
transaction. That finding was reversed, on appeal, by the Commissioner
(Appeals) and the same was upheld by the Tribunal.
Once it is found, as a fact, that the creation of the B.O.Is. and
assignment of assets was not sham and bogus activity, the question sought
to be referred would not arise and, therefore, the Tribunal under Section
27(1) of the Wealth Tax Act and the High Court under Section 27(3) of the
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Wealth Tax Act were right in rejecting the application of the Revenue.
But then the question remains whether the fact that the High Court relied
upon the judgement in Sunil J. Kinariwala (supra), which was reversed by
this Court in Civil Appeal No. 1899 of 2002 Commissioner of Income Tax v.
Sunil J. Kinariwala dated December 10, 2002 would make any difference to
the result of this appeal. In our view, it does not as on the facts of the
present case, that judgement is clearly distinguishable. The point in that
case was whether there was diversion of income of the assessee to the Trust
by over-riding title created in favour of the Trust, whereas in the present
case, the question is whether the B.O.Is. and assignment of assets to it
was sham and bogus. In our view, the High Court has erroneously relied on
that judgement. Be that as it may, we have held above that on the findings
recorded both by the Commissioner (Appeals) as well as by the Tribunal, the
High Court was right in rejecting the application under Section 27(3) of
the Wealth Tax Act.
We find no merit in the appeal. It is accordingly dismissed. No costs.
Civil Appeal Nos. 1847-48/2002, 1865/2002, 1869-71/2002. 1873-76/2002.
1877-1881/2002, 1886/2002, 1890/2002, 1893-98/2002 and 2339/2001.
In view of the order passed in Civil Appeal No. 1858 of 2002 Commissioner
of Wealth Tax, Gujarat v. LOV S. Kinariwala, these appeals are dismissed.
No costs.