DURGA DAS KHANNA vs. COMMISSIONER OF INCOME-TAX, CALCUTTA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: DURGA DAS KHANNA Vs. RESPONDENT: COMMISSIONER OF INCOME-TAX, CALCUTTA DATE OF JUDGMENT: 30/01/1969 BENCH: GROVER, A.N. BENCH: GROVER, A.N. SHAH, J.C. RAMASWAMI, V. CITATION: 1969 AIR 775 1969 SCR (3) 462 1969 SCC (1) 329 CITATOR INFO : RF 1950 SC1959 (13) ACT: Income-tax-Capital or Revenue-Thirty years lease of cinema- Lessee contributing part of money for construction of cinema-No stipulation that it was to be treated as advance rent or salami-Nature of receipt-Whether taxable. HEADNOTE: On July 19, 1945 the assessee took an lease certain premises in Calcutta on a monthly rental. He made some alterations in the premises so as to convert it into a cinema house but found himself short of money. As permitted by the terms of his lease he leased the premises on February 23, 1946 to certain parties. According to the terms of the indenture the lessees agreed to pay him Rs. 55,2GO towards construction of the cinema house which would on completion be let to them at a monthly rental of Rs. 2,100 payable with effect from June 1, 1946. The Income-tax authorities treated the sum of Rs. 55,200 thus received as taxable ;and the High Court on reference held the same. in appeal by the assessee this Court had to consider whether the receipt was- taxable. HELD : (i) The departmental authorities as well as the High Court were in error in treating the amount of Rs. 55,200 as advance payment of rent. The lease by which the cinema house was demised did not contain any condition or stipulation from which it could be inferred that the aforesaid amount had been paid by way of advance rent. The transaction embodied in the indenture of lease was clearly business-like. The lessees wanted the building for running it as a cinema house and the lessor agreed to give it to them but apparently represented that he did not have enough money to complete it in accordance with the suggestions and requirement of the lessees. The lessees agreed to pay him the aforesaid amount by way of a lump sum without making any provision for its adjustment towards the rent or repayment by the lessor. On the terms of the lease and in the absence of any other material or evidence it could not be held that the sum of Rs. 55,200 was paid by way of advance rental.[465 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 G-466 B] (ii) The question whether premium is a capital or a revenue receipt cannot be decided as a pure question of law. Its decision necessarily depends upon the facts and circumstances of each case. It would not however be wrong to say that prima facie premium or salami is not income and it would be for the income-tax authorities to show that facts exist which would make it a revenue receipt. [467 B] According to the terms of the lease, in the present case’ the payment of rent was to commence not from the date of the lease which was February 23, 1946 but with effect from June 1, 1946. The lessees entered into possession after the cinema house had been completed which was subsequent to the date of the lease. These facts coupled with the payment of a lump sum which was of a non-recurring nature showed that the amount in question had all the characteristics of- a capital payment and was not revenue. [467 C-D] Henriksen v. Grafton Hotel Ltd., 24 T.C. 453, Commissioner of Income-tax, Bihar & Orissa v. Visweshwar, [1939] 7 I.T.R. 536 and 463 Member for the Board of Agricultural Income-tax v. Sindhurani Chaudhurani & Ors., [1957] 32 I.T.R. 169, applied. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 873 of 1966. Appeal by special leave from the judgment and order dated March 26, 1965 of the Calcutta High Court in I.T. Ref. No. 107 of 1960. Sukumr Mitra and D. N. Mukherjee, for the appellant. Niren De, Attorney-General, S. C. Manchanda and R. N. Sachthey, for the respondent. The Judgment of the Court was delivered by Grover, J This is an appeal by special leave from the judg- ment of the Calcutta High Court in an Income tax Reference in which the question that had to be answered by the High Court was "whether on the facts and circumstance of the case the sum of Rs. 55,200/- was a revenue receipt being rent received in advance thus liable to be taxed ?" On July 19, 1945, the assessee took on lease premises No. 157 Upper Circular Road, Calcutta for a term of 99 years on a monthly rental of Rs. 750/-. It was stipulated internal that the lessee could assign the lease with the consent of the lessor. He could after the structures on the premises so as, to convert them into a cinema if necessary. After expending Rs. 35,000/- on some alterations to the premises the assessee felt the necessity of having some more money in order to convert the building into a cinema. He entered into a lease on February 23, 1946 with three persons, namely, Nani. Gopal Dutt, Makhan Lal Dutt and Shiv Kumar Khanna. By this lease, the building which was called ’Khanna Cinema house’ at 157, Upper Circular Road, Calcutta was demised to the lessees for a period of 30 years. The lessees agreed to pay under the indenture of lease Rs. 55 200/- to the lessor towards the cost of erecting the said cinema. The rent which was agreed to be paid was Rs. 2,100/- per month. It was payable with effect from June 1, 1946. It is necessary to set out the relevant portion of the lease "And whereas the lessor obtained sanction from the Corporation of Calcutta and other necessary authorities and commenced the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 erection of a Cinema House the estimated total cost of which is about Rs. 1,00,000/(Rupees one lac). And whereas the lessees agreed to pay to the lessor a sum of Rs. 55,200/- (Rupees Fifty five thousand and two hundred) towards the cost of the erection of the said cinema house according to their suggestion and other charges and expenses 464 incurred therefore by the lessor. And whereas the construction of the said Cinema House is almost complete and is expected to be completed by the end of March, One Thousand Nine Hundred and Forty six and whereas the lessee have called upon the lessor to grant to them a lease of the said Cinema House which the lessor has agreed to do upon payment by the lessees of the said agreed sum of Rs. 55,2,00/- (Rupees fifty five thousand and two hundred), towards the costs of building the said Cinema House and whereas the lessees have paid to the-lessor the said sum of Rs. 55,200 (Rupees Fifty five thousand and two hundred) for which separate receipt has been granted by the lessor." After the Cinema House had been completed the lessees entered into possession and started exhibiting shows there. For the assessment year 1947-48 the corresponding account- ing year being the financial year ending March 31, 1947, the Income tax Officer sought to treat the sum of Rs. 55,200/ received by the assessee as his income. The contention of the assessee was that the aforesaid amount should be treated as capital receipt. Alternatively if it was to be treated as salami (premium) and was to be taxed as a revenue receipt it should be distributed evenly over the entire term of the lease i.e. 30 years. The Income tax Officer did not ’accept either of the contentions of the assessee. It was held by him that the lease was pot permanent but was temporary and that the salami had been fixed as an advance payment of rent and not as payment for transfer of the lease-hold interest. According to him the system of accountancy for this source of income being on, cash basis the whole of the receipt of salami was liable to be taxed as one year’s income in the year of the receipt. The assessee appealed to the Appellate Assistant Commissioner who agreed with the Income tax Officer. In his view the lessees were under no legal obligation to contribute towards the cost of construction of the cinema house and the sum of Rs. 55,200/- constituted payment of advance rent. The assessee appealed to the Tribunal which held that the receipt of the aforesaid amount was in the nature of advance payment of rent since the assessee was short of funds at the time the lease was entered into and that the lease was for a short term and that the amount in question represented consolidated rent for thirty years paid in advance. The High Court answered the question which was refer-red in the affirmative and against the assessee. According to the High Court the only object of the payment of the sum of Rs. 55,200 could be to advance the cost of construction or to meet the existing liabi lities of the assessee for completing the cinema house. It was observed:- 465 "Further it should be noted that the period of lease is only for 30 years and the assessee’s investment on the Cinema is about Rs. 60,000/- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 , Rs. 35,000/- being the costs of construction and Rs. 25,000/- being costs of machinery with a liability to pay Rs. 750/- rent to the owner of the plot. As a result of this lease he has got a rent of Rs. 2,100/- for a term of 30 years. Thus there is no question of payment of any salami as no further inducement for grant of the lease was necessary. It is obvious that if the cost of construction of the Cinema House would have been met in its entirely by the assessee and thereafter if the assessee would have granted the lease to the lessee, the rent would certainly have been much higher. Thus, the said sum of Rs. 55,200/- in the absence of a different recital can only be deemed to have been paid as an advance rent in respect of the said Cinema House." On behalf of the appellant-assessee it has been urged that he sum of Rs. 55,200/ was paid to the lessor in lump for completing the cinema house without which the lessee could not have used the building for the purpose of exhibiting cinematograph films. According to the recitals in the deed which must be given due effect the lessees agreed to give this amount towards the cost ,if erection of the cinema house according to their suggestion and ’or defraying other charges and expenses. The payment of rent was expressly stipulated at the rate of Rs. 2,100/-per month and there was no indication whatsoever that any different or higher rate of rent was agreed to. It is further submitted that there was no material or evidence on which it could be found that the cinema would have fetched, any higher rent, the admitted cost of construction being about Rs. 1,00,000/-. Alternatively the sum of Rs. 55,200/- could be regarded only as payment of salami (premium) and could not be treated as revenue receipt, the payment being of a non-recurring nature. It seems to us that the departmental authorities as well as the High Court were in error in treating the amount of Rs. 55,200/as advance payment of rent. The lease by which the cinema house was demised did not contain any condition or stipulation from which it could be inferred that the aforesaid amount had been paid by way of advance rent. The transaction embodied in the indenture of lease was clearly business-like. The lessees wanted the building for running it as a cinema house and the lessor agreed to give it to them but apparently represented that he did not have enough money to complete it in accordance with the suggestions and requirement of the lessees. The lessees agreed to pay him the aforesaid amount by way of a lump sum without 466 making any provision for its adjustment towards the rent or repayment by the lessor. The essential question, however, is whether on the terms of the lease and in the absence of any other material or evidence could it be hold that the sum of Rs. 55,200/was paid by way of advance rental ? The view which has been expressed by the Tribunal as also the High Court that the lease was for a comparatively short period of thirty years and that the aforesaid amount had to be spread over that period by way of rent in ’addition to a rental of Rs. 2,100/- per month cannot be sustained as no foundation was laid for it by any cogent evidence The departmental authorities can well be said to have based their decision on mere conjectures as there was nothing whatsoever to substantiate the suggestion that the real rental value of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 the cinema house was in the region of Rs., 2,250/- per month and not Rs, 2,100/- which was the agreed rent. It can equally well be said that the payment of the amount in question to the appellant was in the nature of a premium (salami). In the words of Lord Greene M. R. in Henriksen V. Grafton Hotel Ltd.(") "A payment of this character appears to me to fall into the same class as the payment of a premium of a lease, which is admittedly not deductible. In the case of such, a premium it is nothing to the point to say that the parties if they had chosen, might have suppressed the premium and made a corresponding increase in the rent. No doubt they might have. done so, but they did not do so in fact." Fazl Ali J.,(as he then was in Commissioner of Income tax, Bihar & Orissa v. Viswesh- war.Singh(2) referred to the distinction between a single payment made at the time of the settlement of the demised property and recurring payments made during the period of its enjoyment by the lessee-. This distinction, according to the learned Judge, is clearly recognised in s. 105 of the Transfer of Property Act which defines-both premium and rent. This is what was observed at page 545 "It is obvious that if the premium represents the whole or part of the price of the land it cannot be income. As pointed out by Sir George Lowndes in the Commissioner of Income tax, Bengal v. Messrs. Shaw Wallace & Company,: income in the Indian Income-tax Act ’connotes a periodical monetary return, coming in ’with some sort of regularity or expected regularity from definite sources. The premium of salami which is paid once for. all ’and is not recurring payment, hardly satisfies this test. I concede that in some cases’ where the rent is ridiculously low and the premium abnormally high, it may be possible to argue that the premium includes advance rent....... (1) 24 T. 453. (2) [1939] 7 I.T.R. 536. 467 It has not beep even remotely suggested in the present case that the rent of Rs. 2100 per month was ridiculously low as compared with the, amount of Rs. 55,200 paid in lump sum. It is true that the question whether premium is a capital, or a revenue receipt cannot be decided as a pure question of law. Its decision necessarily depends upon the facts and circumstances of each case. It would not, however, be wrong to say that prima facie premium or salami is not income and it would be for the income tax authorities to show that facts exist which would make it a revenue receipt. There is another factor which is of substantial importance in the present case. According to the terms of the lease the payment of rent was to commence not from the date of the lease which was February 23, 1946, but with effect from June 1, 1946. It is also not disputed that the lessees entered into possession after the cinema house had been completed which was subsequent to the date of the lease. these facts coupled with the payment of a lump sum which was of a non- recurring nature showed that the amount in question had all the characteristics of a capital payment and was not revenue. This would be. in accord with the principles laid down by this Court in Member for the Board of Agricultural Income tax v. Sindhurani Chaudhu. rani & Others(1) which was a case of settlement of agricultural land but in which the principles governing the payment of premium or salami have been fully discussed. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 For the reasons given above we hold that the question which was referred to the High Court ought to have been answered in the negative and in favour of the assessee. The appeal is accordingly allowed. with costs in this Court and the High Court and the answer returned by the High Court is hereby discharged. G.C. Appeal allowed. (1) [1957] 32 I.T.R 169 468