COMMISSIONER OF INCOME TAX-10 vs. M/S GODREJ CONSUMER PRODUCTS LIMITED

2014:BHC-OS:13639-DB
     ITXA.450.2013.Judgment.doc
IN  THE  HIGH  COURT  OF  JUDICATURE  AT  BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO. 450 OF 2013
WITH
INCOME TAX APPEAL NO. 762 OF 2013
WITH
(NOTICE OF MOTION NO. 453 OF 2013)
The Commissioner of Income Tax­8, }
Room No. 214, Ayakar Bhavan, }
M. K. Road, Mumbai – 400 020 } Appellant
versus
M/s. Sulzer India Limited, }
Sulzer House, Baner Road, }
Aundh, Pune – 411 007 }
PAN: AAACS 7876 D }
(A. Y. 2003­04) } Respondent
WITH
INCOME TAX APPEAL NO. 452 OF 2012
WITH
INCOME TAX APPEAL NO. 1556 OF 2013
The Commissioner of Income Tax­8 }
Room No. 214, Aayakar Bhavan, }
M. K. Road, Mumbai – 400 020 } Appellant
versus
Hardoli Paper Mills Limited }
having its registered office at C­8 }
Saroj Apartments, Opp. Holy Spirit­ }
Hospital, Mahakali Caves Road, }
Andheri (E), Mumbai – 400 093, }
PAN AAACH1472N } Respondent
WITH
INCOME TAX APPEAL NO. 3418 OF 2010
Commissioner of Income Tax, }
th
Central – IV, R. No. 660, 6  floor, }
Aayakar Bhavan, M. K. Road, }
Mumbai – 400 020 } Appellant
Page  1  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
versus
M/s. Associated Capsules Pvt. Ltd., }
131, Kandivali Industrial Estate, }
Kandivali (East), Mumbai – 400 067 }
PAN: AAACA4769K } Respondent
WITH
INCOME TAX APPEAL NO. 909 OF 2012
The Commissioner of Income Tax LTU }
th
Mumbai, 29  floor, Centre – 1, }
World Trade Centre, Cuff­Parade, }
Mumbai – 400 005 } Appellant
versus
M/s. K. S. B. Pumps Ltd., }
126, Maker Chamber III, }
Nariman Point, Mumbai – 400 021 } Respondent
WITH
INCOME TAX APPEAL NO. 271 OF 2012
WITH
INCOME TAX APPEAL NO. 358 OF 2012
Commissioner of Income Tax }
(Large Tax Payer Unit) }
th
29  floor, Centre – 1,  }
World Trade Centre, Cuff­Parade, }
Mumbai – 400 005 } Appellant
versus
M/s. S. I. Group India Ltd. }
(Earlier known as M/s. Schenectady }
Herdillia Ltd.) }
Plot No. 2/1, TTC Industrial Area, }
Thane Belapur Road, Navi Mumbai }
PIN 400 705, PAN: AABCH7323L } Respondent
WITH
INCOME TAX APPEAL NO. 2016 OF 2011
The Commissioner of Income Tax­10 }
Aayakar Bhavan, M. K. Road, }
Mumbai – 400 020 } Appellant
Page  2  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
versus
M/s. Godrej Consumer Products Limited }
Pirojeshanagar, Eastern Express }
Highway, Vikhroli, Mumbai – 400 079 }
PAN: AABCG3365J } Respondent
WITH
INCOME TAX APPEAL NO. 1777 OF 2011
The Commissioner of Income Tax­1 }
Mumbai, Aayakar Bhavan, M. K. Road }
Mumbai – 400 020 } Appellant
versus
M/s. Grindwell Norton Ltd. }
C/o. Kalyaniwalla & Mistry, }
rd
Army & Navy Bldg., 3  floor, 148 }
Mahatma Gandhi Road, }
Mumbai – 400 020 } Respondent
WITH
INCOME TAX APPEAL NO. 506 OF 2012
Commissioner of Income Tax – 1,  }
Mumbai, Aayakar Bhavan, M. K. Road, }
Mumbai – 400 020 } Appellant
versus
M/s. Grindwell Norton Ltd. }
th
Leela Business Park, 5  floor, }
Andheri­Kurla Road, Marol, Andheri (E) }
Mumbai – 400 059 } Respondent
Mr. Vimal Gupta­Senior Advocate with 
Mr. Arvind Pinto for the Revenue in 
ITXA/450/2013 and ITXA/762/2013.
Mr. Soli Dastur­Senior Advocate with 
Mr. Niraj Seth i/b. Mr. A. K. Jasani for 
the   Assessee   in   ITXA/450/2013   and 
ITXA/762/2013.
Mr. Vimal Gupta­Senior Advocate i/b. 
Ms.   Padma   Divakar   for   Revenue   in 
ITXA/3418/2010.
Page  3  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
Mr. J. D. Mistri­Senior Advocate i/b. 
Mr.  A. K.  Jasani for the  Assessee  in 
ITXA/3418/2010.
Mr.   Tejveer   Singh   for   Revenue   in 
ITXA/452/2012 and ITXA/1556/2013.
Mr. Vimal Gupta­Senior Advocate i/b. 
Ms. Padma Divakar for the Revenue in 
ITXA/909/2012.
Mr. R. Murlidhar i/b. M/s. Rajesh Shah 
and   Co.   for   the   Assessee   in 
ITXA/909/2012.
Mr. Vimal Gupta­Senior Advocate with 
Ms.   Padma   Divakar   for   Revenue   in 
ITXA/1777/2011.
Mr.   Suresh   Kumar   for   Revenue   in 
ITXA/2016/2011 and ITXA/506/2012.
Mr. A. R. Malhotra with Mr. N. A. Kazi 
for   Revenue   in   ITXA/271/2012   and 
ITXA/358/2012.
Mr.  A. K.  Jasani for the  Assessee  in 
ITXA/1777/2011,   ITXA/2016/2011, 
ITXA/271/2012,   ITXA/358/2012   and 
ITXA/506/2012.
CORAM :­ S.C.DHARMADHIKARI &
A.K.MENON, JJ.
Reserved on  :­ October 10, 2014
Pronounced on  :­ December 5, 2014
(Per S.C.Dharmadhikari, J.)
JUDGMENT  :­ 
These Appeals by the Revenue under Section 260A of the 
Income Tax Act, 1961 (for short “the I.T. Act”) challenge the order dated 
th
7  September, 2012 (in ITXA/450/2013) of the Income Tax Appellate 
Page  4  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
Tribunal   (ITAT),   Bench   at   Mumbai.     The   Tribunal   dealt   with   two 
Appeals,   one   by   the   Assistant   Commissioner   of   Income   Tax,   8(III), 
Mumbai being Income Tax Appeal No. 2871/Mum/2007 and another by 
the   Assessee  being   Income  Tax  Appeal  No.  2944/Mum/2007.     The 
assessment year is 2003­04.  These were cross Appeals against the order 
th
of the Commissioner of Income Tax (XIX) dated 19  January, 2007.
2) Mr. Gupta, the learned Senior Counsel submits that the 
Appeals raise substantial questions of law and as formulated at page 8 
of the paper book (ITXA/450/2013).  In all fairness to him, he has also 
invited our attention to the orders passed by a Division Bench of this 
Court in Income Tax Appeal No. 1777 of 2011, Income Tax Appeal 
No.2016 of 2011, Income Tax Appeal No. 358 of 2012 and Income Tax 
Appeal No. 271 of 2012, wherein, according to him, similar question 
has been admitted.  He submits that therefore, the Appeals be admitted.
3) Since Mr. Gupta has referred to the facts in Income Tax 
Appeal No. 450 of 2013, we would prefer to state them in brief.
4) The Assessee M/s. Sulzer India Ltd. filed return of income 
th
for the assessment year 2003­04 on 27  November, 2013 declaring total 
income at Rs.10,59,76,986/­, claiming deduction under section 80HHC 
of the I.T. Act in the sum of Rs.82,48,864/­.
Page  5  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
5) During the assessment proceedings, the Assessing Officer 
observed that the Assessee had credited amount of Rs.4,14,87,985/­ to 
the capital reserve contending that the said amount was a remission of 
loan liability.  The Assessee stated that under the Industrial Backward 
Area Scheme of the Government of Maharashtra, it was entitled to defer 
the Sales Tax liability for a period of 7 years under the Deferral Scheme 
of 1983 and for a period of 6 years under the Deferral Scheme of 1988. 
In response to a Notification issued by the Government of Maharashtra 
regarding premature repayment of deferral Sales Tax at Net Present 
Value   (NPV),   the   Assessee   made   a   repayment   of   Rs.3,37,13,393/­ 
against the total liability of Rs.7,52,01,378/­.  The Assessee remitted the 
balance amount of Rs.4,14,87,985/­ and credited the said amount to its 
capital reserve account.   The Assessing Officer asked the Assessee to 
show cause as to why the said amount should not be taxed in the hands 
of the Assessee as a revenue receipt.  Relying on Circulars of the Central 
Board of Direct Taxes being Nos. 496 and 674, the Assessee claimed 
that the deferral Sales Tax under the Deferral Scheme was required to 
be treated as actually paid for the purposes of section 43B of the I.T. 
Act.  Further, the conversion of Sales Tax liability into loans would be 
taken   as   discharge   of   the   liability   of   Sales   Tax   and   therefore,   the 
deferral amount was in the form of a loan and not a trading receipt.  On 
this basis, the Assessee contended that the remission of a loan cannot be 
Page  6  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
treated as a revenue receipt and taxed as its income.   The Assessing 
Officer rejected this claim and by holding that the Board's Circular is in 
the context of section 43B of the Income Tax Act and therefore not 
relevant for the present issue.
6) The   Memo   of   Appeal   refers   in   detail   to   the   Assessing 
th
Officer's findings.  Aggrieved by the Assessment order dated 6  March, 
2006, the Assessee preferred an Appeal before the Commissioner of 
Income Tax (Appeals).   The Commissioner of Income Tax passed an 
th
order on 19  January, 2007 and he sustained the additions.
7) As far as the Tribunal's order goes, what is really material 
for our purpose, is that the Appeals preferred by the Assessee, before 
the Tribunal, to challenge the Commissioner's order, were decided by 
following   a   Special   Bench   order   comprising   of   the   President,   the 
Judicial Member and the Administrative Member.  It decided a question 
which was forwarded to it for its opinion.   That question reads as 
under:
“Whether on the facts and in the circumstances of the case and 
in law, the sum of Rs.4,14,87,985/­ being the difference between 
the payment of Net Present Value of Rs.3,37,13,393/­ against 
the future liability of Rs.7,52,01,378/­ has rightly been charged 
to tax u/s 41/(1) of the I. T. Act, 1961.”
th
8) The Special Bench passed an order on 10  November, 2010 
holding therein that the deferred Sales Tax liability of Rs.4,14,87,985/­ 
Page  7  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
being the difference as noted above and credited by the Assessee under 
the capital reserve account in its books was an actual receipt and cannot 
be termed as remission/cessation of liability.  Consequently, no benefit 
has arisen to the Assessee in terms of section 41(1)(a) of the Income 
Tax Act.  Accordingly, the opinion was rendered and the matters were 
sent back to the regular Bench for disposal in accordance with this 
opinion.
9) A Miscellaneous Application was filed before the Special 
rd
Bench, which was dismissed on 3  August, 2012.
10) In view of the opinion of the Special Bench, the Appeals of 
the Revenue and that of the Assessee were disposed of by the Tribunal 
th
on 7   September, 2012.   The issue being answered in favour of the 
Assessee   and   against   the   Revenue   in   terms   of   the   larger   Bench's 
decision, the Revenue has brought these Appeals under section 260A of 
the I.T. Act.  The substantial questions of law arising from the orders 
referred to above are formulated at page 8 of the paper book.   We 
proceed to admit these Appeals on the following substantial questions 
of law:
“(a) Whether on the facts and in the circumstances of the case 
and in law, the Tribunal is justified in not upholding the finding of 
the   Income   Tax   Authorities   below   that   the   deferred   sales   tax 
liability is chargeable to tax as business income of the assessee u/s. 
41(1)   on   remission   thereof   and   instead   treating   the   same   as 
exempt from tax as capital receipt being remission of loan liability?
Page  8  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
(b) Whether in the facts and circumstances of the case and in 
law, the Tribunal is justified in deleting the addition on account of 
remission/cessation of sales of sales tax liability relying on the 
th
CBDT Circular No. 496 dated 25   September, 1987 and Circular 
th
No. 674 dated 29  December, 1993 which are not applicable to the 
instant issue?”
11) Respondents waive service.  With the consent of Mr. Gupta 
and Mr. Dastur so also other Advocates, we dispose of these Appeals 
finally.
12) Mr. Gupta­Senior Counsel appearing in support of these 
Appeals submits that there is a difference in the language of section 
41(1) and section 43B of the I.T. Act.  Section 43B comes into play on 
actual payment.  In the present case, we are concerned with two Sales 
Tax deferral schemes.   Mr. Gupta submits that there is 1983 Scheme 
under which the Assessee was obliged to pay Rs. 3.89 crores and under 
the 1988 Scheme Rs. 4.22 crores.  Mr. Gupta submits that the payment 
of Sales Tax under these Schemes was deferred up to 12 years.  These 
Schemes are different and cannot be equated with exemption from the 
liability to pay tax.  This is not akin to a tax holiday either.  The liability 
st
to pay Sales Tax is merely deferred.  However, from 1  November, 1989 
st
to 31  October, 1996, the Assessee collected Rs.7.52 crores as Sales Tax 
from third parties.  There was an obligation to pay this amount in the 
Government  Treasury/Sales  Tax  Department,   within   a  period  of   30 
days.   However, that obligation and in law was not required to be 
Page  9  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
performed and fulfilled in this case.   This amount collected from the 
third parties can be paid after 7 to 12 years.  Thus, this is a facility to 
use the amount and which belongs to the Government/Revenue and for 
all this duration and period.   The Board Circular Nos. 496 and 674 
th th
dated 25   September, 1987 and 29   December, 1993 respectively are 
referred to by Mr. Gupta and he submits that they come into play or are 
attracted   only   in   the   event   section   43B   of   the   Income   Tax   Act   is 
applicable.     Both   Circulars,   according   to   Mr.   Gupta,   contemplate 
deemed payment of Sales Tax dues.
13) Mr. Gupta submitted that the provisions of section 38 of the 
Bombay Sales Tax Act, 1959 (BST) mandate that the amount of tax 
shall   be   paid by  the   Dealer  or   the  person   liable  therefor,  into   the 
Government Treasury, within 30 days from the date of service of notice 
issued by the Commissioner in respect thereof.  Mr. Gupta submits that 
if payment of Sales Tax collected by the Assessee in this case is made 
earlier than  7 to  12 years, that  will discharge  the Assessee of the 
liability.   However, if the payment  of lesser amount discharges the 
Assessee in full, then, the remission is taxable.   If that deduction has 
been granted, that will have to be withdrawn.
14) The submission of Mr. Gupta appears to be that from the 
total liability of Rs.7.52 crores, the amount which has been remitted to 
Page  10  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
the Government is not this entire sum but a part thereof.  However, it is 
not in dispute that entire sum of Rs.7.52 crores is collected.  If that is 
not remitted, then, within the meaning of section 41(1), there is a 
benefit derived by the Assessee.  The Assessee has enjoyed that money 
and has utilized it.  Mr. Gupta submits that the Assessee’s calculation 
overlooks the fact that the case will fall within the first part of section 
41(1) of the Income Tax Act, 1961.  The sum of Rs.4.14 crores is an 
amount received by the Assessee.  The Net Present Value amount has 
been paid early and hence, the benefit accrues in the assessment year 
concerned.   Mr. Gupta submits that the deduction in terms of section 
43B is not of the same category.  There deemed payment as urged above 
is covered.  In the present case, the Assessee is deemed to have received 
the amount of Rs.4.14 crores.   The Income Tax Department is not 
concerned with the Assessee’s understanding, if any, with the State 
Industrial Corporation of Maharashtra Ltd. (SICOM).
15) Mr. Gupta submits that Rs.7.52 crores does not belong to 
the Assessee, but to the State.  There is no adjustment permissible as far 
as this liability is concerned under the I.T. Act.  Mr. Gupta submits that 
the Special Bench of the Tribunal committed obvious error and in that 
regard, he invited our attention to the findings of the Tribunal in its 
Special Bench decision to the effect that the first requirement of section 
Page  11  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
41(1) has not been fulfilled in the facts of the present case.   The 
Tribunal has confused itself between the concept of deemed date of 
payment and deemed payment.  Mr. Gupta therefore submits that the 
order of the Tribunal is erroneous and should be set aside.
16) Mr.   Pinto   appearing   for   the   Revenue   in   some   Appeals 
adopted the arguments of Mr. Gupta and submitted that the Sales Tax is 
always trading receipt.  He further submits that the accounting entries 
do not necessarily decide the issue of taxability.
17) Mr. Gupta has relied upon the Circular and a Judgment of 
the Hon’ble Supreme Court in the case of  Pollyflex (India) Pvt. Ltd. vs. 
Commissioner of Income Tax   reported in   (2002) Vol. 257 ITR 343 . 
He also relied upon a Judgment of the Hon’ble Supreme Court in the 
case of  Chowringhee Sales Bureau P. Ltd. vs. Commissioner of Income 
Tax, West Bengal  reported in  (1973) Vol. 87 ITR 542 .  Mr. Gupta has 
also relied upon an order passed by the Hon’ble Supreme Court in the 
case of  Commissioner of Income Tax, Mumbai vs. Reliance Industries 
Ltd.   in   Civil Appeal No. 7769 of  2011   along with  the connected 
th
Appeals, decided on 9   September, 2011.   Finally he relied upon a 
Judgment   of   a   Division   Bench   of   this   court   in   the   case   of   Solid 
Containers Ltd. vs. Deputy Commissioner of Income Tax and Anr. 
reported in  (2009) 308 ITR 417 (Bom.) .
Page  12  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
18) On the other hand, Mr. Dastur­Senior Counsel appearing on 
behalf of the Assessee submitted that if the facts and circumstances are 
taken   into   consideration,   then,   these   Appeals   do   not   raise   any 
substantial question of law.   Mr. Dastur submits that the Schemes of 
1983 and 1988 should be perused in their entirety.  If the benefit under 
the Scheme is taken into consideration, then, there was no liability in 
presenti.  The Sales Tax was not payable.  There was no option to pay 
earlier, but later on, such option was given does not mean any benefit 
accrued   to   the   Assessee.     The   liability   has   been   ascertained   and 
determined in terms of the rules.  The Net Present Value is taken into 
consideration.  Thus, the liability is not wiped out but its present value 
is ascertained and determined.   That has been paid.   There was no 
concession.  There is absolutely no settlement negotiated or otherwise. 
The statutory mode of recognized deferred dues was adopted and hence 
no benefit is derived by the Assessee.   There is no question of any 
remission.   Mr. Dastur was at pains to point out that for example 
Rs.100/­ was a liability and which had to be discharged on the expiry of 
the period specified in the Scheme.  If that amount is to be received by 
the State after 12 years and its worth today has been ascertained and 
determined means there is no benefit at all.  Today if Rs.60/­ has been 
paid it does not necessarily mean that there is any benefit or remission. 
The entire liability is discharged.  In such circumstances, the Sales Tax 
Page  13  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
dues have been paid, the liability has been discharged and if the State 
of   Maharashtra   and   the   Assessee   understood   the   transaction   in   a 
particular way, the Central Government cannot dispute or question it. 
For these reasons, he submits that the Appeals be dismissed.
19) Mr. Dastur relies upon a Judgment of a Division Bench of 
nd
Karnataka High Court dated 2  September, 2014 in  Income Tax Appeal 
No. 899 of 2008  in the case of the  The Commissioner of Income Tax 
and Anr. vs. M/s. McDowell and Co. Ltd.
20) With the assistance of the learned Senior Counsel, we have 
perused the Memo of Appeals and the Annexures to it so also the orders 
impugned   therein.     We   have   also   perused   the   relevant   statutory 
provisions and the decisions construing or interpreting them brought to 
our notice.
21) At the outset, it is necessary to refer to some basis facts, at 
the   cost   of   repetition.     The   Assessing   Officer   made   additions   of 
Rs.4,14,87,985/­ to the income of the Assessee, being remission of loan 
liability for premature payment of the same at Net Present Value by 
invoking section 41(1) of the I.T. Act.  That section reads as under:
“S. 41(1)  Where an allowance or deduction has been made in the 
assessment for any year in respect of loss, expenditure or trading 
liability incurred by the assessee (hereinafter referred to as the 
first­mentioned person) and subsequently during  any previous 
year, ­
Page  14  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
(a) the first­mentioned person has obtained, whether in 
cash or in any other manner whatsoever, any amount in respect of 
such loss or expenditure or some benefit in respect of such trading 
liability by way of remission or cessation thereof, the amount 
obtained by such person or the value of benefit accruing to him 
shall be deemed to be profits and gains of business or profession 
and accordingly chargeable to income­tax as the income of that 
previous year, whether the business or profession in respect of 
which the allowance or deduction has been made is in existence 
in that year or not; or
(b) the successor in business has obtained, whether in cash 
or in any other manner whatsoever, any amount in respect of 
which loss or expenditure was incurred by the first­mentioned 
person or some benefit in respect of the trading liability referred 
to in clause (a) by way of remission or cessation thereof, the 
amount obtained by the successor in business or the value of 
benefit accruing to the successor in business shall be deemed to 
be profits and gains of the business or profession, and accordingly 
chargeable to income­tax as the income of that previous year.
Explanation   1   ­   For   the   purposes   of   this   sub­section,   the 
expression "loss or expenditure or some benefit in respect of any 
such trading liability by way of remission or cessation thereof" 
shall   include   the   remission   or   cessation   of   any   liability   by   a 
unilateral act by the first mentioned person under clause (a) or 
the successor in business under clause (b) of that sub­section by 
way of writing off such liability in his accounts.
Explanation 2  ­ For the purposes of this sub­section, "successor in 
business" means, ­ 
(i) where there has been an amalgamation of a company 
with another company, the amalgamated company;
(ii) where the first­mentioned person is succeeded by any 
other person in that business or profession, the other  
person;
(iii) where a firm carrying on a business or profession is 
succeeded by another firm, the other firm;
(iv) where there has been a demerger, the resulting         
company.”
22) A   perusal   thereof   indicates   that   wherein   allowance   or 
deduction has been made in the assessment for any year in respect of 
loss, expenditure or trading liability incurred by the Assessee (referred 
Page  15  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
to as the first mentioned person) and subsequently during any previous 
year, this first mentioned person has obtained, whether in cash or in any 
other   manner   whatsoever,   any   amount   in   respect   of   such   loss   or 
expenditure or some benefit in respect of such trading liability by way 
of remission or cessation thereof, the amount obtained by such person 
or the value of benefit accruing to him shall be deemed to be profits and 
gains of business or profession and accordingly chargeable to Income 
Tax as the income of that previous year.  That irrespective whether the 
business or profession in respect of which the allowance or deduction 
has been made is in existence in that year or not.   That is what is 
stipulated in clause (a) of sub­section (1) of section 41 of the I.T. Act 
and for purposes of the sub­section, the explanation (1) defines the 
term “loss or expenditure or some benefit in respect of any such trading 
liability   by   way   of   remission   or   cessation   thereof”   to   include   the 
remission or cessation of any liability by unilateral act by the first 
mentioned person or his successor by way of writing of such liability in 
his accounts.
23) In this case, the Assessee argued before the Commissioner 
that the Assessing Officer failed to appreciate that the remission is made 
pursuant to “premature repayment of loan”, which is on account of 
capital and not on account of revenue.  The provisions of section 41(1) 
Page  16  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
would   only   apply   when   the   Assessee   receives,   either   in   cash   or 
otherwise in respect of loss, expenditure or trading liability, any benefit 
which was allowed as deduction in the earlier assessment year.   The 
loan liability in the present case was never charged to profit and loss 
account by the Assessee and as such this question did not arise in past, 
the loan in question was never debited to P. and L. Account and such 
question of invoking section 41(1) does not arise.  Thus, there was a 
without   prejudice   argument.     The   Commissioner   of   Income   Tax 
th
(Appeals), in his order of 19  January, 2007, held that the Assessee was 
beneficiary   of   Sales   Tax   Deferral   Scheme   of   the   Government   of 
Maharashtra.  It was allowed to defer payment of Sales Tax liability for 
a period of 7 years and 6 years respectively under the two Schemes. 
Subsequently, the State Government introduced a Scheme of premature 
repayment of deferral Sales Tax at some amount, on the payment of 
which, balance amount was allowed to be remitted.  Therefore, against 
the   total   liability   of   Rs.7,52,01,378/­,   the   Assessee   paid   a   sum   of 
Rs.3,37,13,393/­ and the Department allowed him to keep the amount 
of Rs.4,14,87,985/­.  The Assessee did not offer the remitted amount as 
income and credited the same to the capital reserve account stating that 
this is a remission of capital receipt.  The Assessing Officer held that the 
Assessee did not furnish any document or order in terms of which the 
Sales Tax liability was treated as a loan or converted into a loan at any 
Page  17  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
subsequent stage.  The Assesse's claim that the liability was a loan by 
the State Government and which came to be remitted was therefore 
doubted and questioned.  The Assessing Officer held that the amount 
was nothing but deferred Sales Tax liability and since this was already 
allowed under section 43B of the I.T. Act, the remission was covered by 
section 41(1) of the Act.  He therefore held that the amount was taxable 
under section 41(1) of the I.T. Act.
24) If the industry was established in the backward area and 
the benefit of the scheme to defer the liability of Sales Tax for a period 
of 7 years was obtained, then, the Commissioner, after noting all these 
facts   and   the   terms   of   both   Schemes,   the   Trade   Circular 
th
No.PST/2002/91/ADM­13/B­1041,   dated   12   December,   2002,   held 
that there is a letter addressed to M/s. SICOM Ltd., which is the Nodal 
Authority.  This letter has been reproduced by the Commissioner in his 
order at internal page 14 and running page 60 of the paper book. 
th 
Relying on the contents of this letter, the Commissioner held that till 8
October, 2002 deferred Sales Tax was not converted into loan.   The 
Assessee also filed supplementary agreement under the 1983 Scheme 
th th 
dated   10   October,   2002   to   the   principal   agreement   dated   16
September, 1989 requesting conversion of the Sales Tax deferral into 
loan.  M/s. SICOM Limited forwarded the Assessee's application to the 
Page  18  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
st
Deputy Commissioner of Sales Tax on 21  October, 2002.  The Assistant 
th
Commissioner of Sales Tax addressed a letter dated 30  October, 2002 
to the Assessee seeking additional information in this regard.  Another 
th
document filed by the Assessee is a copy of the letter dated 11  October, 
2002   submitting   the   required   details.     After   this,   there   is   no 
communication.  From the above, according to the Commissioner, it is 
apparent that there were no official communication to the Assessee that 
his request for conversion of deferred Sales Tax into loan has been 
accepted and to that extent, the finding of the Assessing Officer is 
correct.  The Assessee indeed made a misleading statement that it had 
availed a loan and not benefit of deferral Sales Tax liability.  This claim 
was found to be not supported and by any documentary material.
25) Therefore,   proceeding   on   these   lines,   the   Commissioner 
examined the claim of the Assessee that this is nothing but premature 
repayment of loan and which is on account of capital and therefore, not 
exigible to tax.
26) The commissioner proceeded to hold as under:
“..... However, appellant never got this deferred payment of sales 
tax liability converted into loan as no evidence in this regard has 
th
been   produced.     Appellant's   letter   dated   8   October,   2002 
addressed to M/s. SICOM Limited has already been reproduced 
above.  This is also factually incorrect on the part of appellant to 
state that the amount of Rs.7.52 crores was never claimed u/s. 
43B.  Appellant has claimed this amount in the years of accrual of 
liability on the  basis of CBDT's Circular Nos. 496 and 674  as 
Page  19  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
pointed above.  In fact, appellant has made note on non­taxability 
of this amount, which appears on page 151 of paper book, which 
was the submission made by appellant before A.O.   This note is 
enclosed as Annexure 2 of this order.   In this note at para 3, 
appellant has stated that although the sales tax collected from the 
customers was a trading receipt due to the deferral scheme the 
same is deemed to have been paid to the Government, thereby 
discharging the liability.  It is, therefore, absolutely misleading on 
the part of appellant to state that amount of Rs.7,52,01,378/­ was 
never claimed u/s. 43B in earlier years.  Thus factual position is 
that appellant had collected sales tax, opted for deferral scheme of 
the State Government and claimed the sales tax so collected but 
not paid u/s. 43B in view of the Board's Circulars referred above. 
Now when there has been part remission of the same liability, 
appellant cannot turn around and try to alter the facts with sole 
intention to evade payment of legitimate tax.
Even presuming that at later stage, permission has been 
granted to the appellant to convert that deferral tax to loan, the 
fact cannot change that the initial receipt was in the form of 
trading receipt.  We have already noted the undisputed facts that 
what had been collected by the appellant was sales tax which was 
not paid to the Sales Tax Department.  Reference may be made to 
various eligibility certificates issued by Sales Tax Department.  One 
such certificate, which is dated 06.02.1997 for period between 
01.03.1997 to 28.02.2003 states that:
“the holder of this Eligibility Certificate will be entitled to the  
benefits as sanctioned by the Government of Maharashtra under  
the 1988 Scheme, (the Resolution referred to above), as modified  
from time to time.   In particular, the Sales Tax Incentive under 
Part­I   will   be   admissible   by   way   of   Deferral   of   the  Sales   Tax  
Liability.”
This amount was liable to tax under Income­tax u/s. 43B 
but it was not so taxed because of the above referred Board's 
Circulars.  Yet they were deemed to have been paid in view of the 
amendments made in Sales Tax Act.  Therefore, the initial nature 
of   receipt  was  trading   receipt   which   is  undisputed.     We  have 
already noted that it was only in 2002 that the appellant had 
sought to convert this deferred sales tax liability to loan.
…..
In para 3 of the note referred above as also in written 
submission   reproduced   above,   appellant   has   admitted   that   the 
sales tax collected from customers was a trading receipt.   It is, 
therefore, every strange on the part of appellant to state now that 
the sales tax collected was a loan in the first place.
Page  20  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
It is undisputed that sales tax so collected was not paid but 
was allowed through a legal fiction on the basis of Board's Circular 
Nos. 496 and 674.  These circulars are reproduced below:
“a. The scope of application of provisions of section 43B to the  
sales tax collected but not actually paid under deferral schemes of  
the State Governments was considered in Board's Circular No. 496, 
dated 25­9­1987 (Clarification 2), and it was decided that, where  
the State Government make an amendment in the Sales­tax Act to  
the effect that the sales tax deferred under the scheme shall be  
treated as actually paid, the statutory liability shall be treated as  
discharged for the purposes of Section 43B.
b. It has since been brought to the notice of the Board that some  
Governments, instead of amending the Sales­tax Act, have issued 
Government Orders notifying schemes under which sales tax is  
deemed to have been actually collected and disbursed as loans. 
Such Government accounts giving effect to deemed collections by 
crediting   the   appropriate   receipt­heard   relating   to   sales­tax  
collections and debiting the heads relating to disbursal of loans.  It  
has, therefore, been represented that, as such conversion of the  
sales­tax liability into loans have similar statutory effect as can be  
achieved through amendments of the Sales­tax Act, the amounts 
covered under the scheme should be allowed as deduction for the  
previous year in which the conversion has been permitted by the  
State Governments. (emphasis supplied)”
Therefore, sales tax collected was not paid to the Sales Tax 
Department and was taxable u/s. 43B of I. T. Act.  But it was not 
taxed because it was deemed to have been paid on the basis of 
amendments made in Sales Tax Act.   It is a settled law that full 
effect must be given to  the legal fiction and  all consequences 
emanating from such legal fiction must be visited.
…..
In the case of appellant, a legal fiction was created when 
sales tax was deemed to have been paid and appellant was given 
benefit.     Now   when   remission   of   liability   has   occurred,   the 
appellant cannot escape logical consequences of the initial legal 
presumption.
Now further presuming that sales tax so collected by the 
appellant was converted into loan at the initial stage itself, even 
then it would not affect the taxability of the amount u/s. 41(1) at 
this stage.
rd
Section 38 and its 3   proviso of Sales Tax Act refer to 
payment of tax as follows:
“ S. 38 Payment of tax [and deferred payment of tax, etc.] ­ 
(1) Tax shall be paid in the manner herein provided, and at such  
intervals as may be prescribed.
Page  21  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
provided also that, notwithstanding anything contained in this Act 
or in the rules made thereunder but subject to such conditions as 
the State Government or the Commissioner may by general or  
special order specify, where a dealer to whom incentives by way of 
deferment of sales tax or purchase tax or both under the 1979  
Scheme the 1983 Scheme or as the case may be, the Electronic  
Scheme falling under the Package Scheme of Incentives designed by  
the State Government or of the tax under the 1988 or the 1993  
Package Scheme of Incentives designed by the State Government 
have been granted by virtue of eligibility Certificate, and where a  
loan liability equal to the amount of any such tax payable by such 
dealer has been raised by the SICOM or the relevant Regional  
Development   Corporation   or   the   District   Industries   Centre 
concerned then such tax shall be deemed, the public interest, to  
have been paid.”
This provision of Sales Tax Act read with Circular No. 674 
reproduced above makes it very clear that conversion into loan of 
any tax collected would also be deemed payment of tax u/s. 43B.
Thus the deferral of sales tax or conversion into loan are on 
the same footing so far section 43B is concerned.  In fact, the said 
section says that even where a loan liability has been raised, equal 
to the  amount of  tax payable,  this loan amount also shall be 
deemed   in   the   public   interest   to   be   payment   of   sales   tax. 
Therefore, even if it is presumed that deferred sales tax liability 
was converted into loan, the same would be remission within the 
ambit of revenue/trading receipt/expenditure and would attract 
provisions of section 41.
There   are   various   other   documents   which   show   that 
appellant, itself, has treated the repayment of deferred sales tax on 
account of repayment of tax and not as repayment of loan.  In this 
regard, the complete set of documents which show the repayment 
of this amount are at page nos. 153 to 196 of paper book.  A letter 
dated 08.09.2003 by one, Mr. Mahendra Kulkarni, Deputy Manager 
of the appellant addressed to Joint Director of Industries is very 
relevant.
…..
Then another letter dated 10.02.2003 addressed by the 
appellant to the Dy. Commissioner of Sales Tax (Adm.) wherein 
appellant has requested Dy. Commissioner of Sales Tax (Adm.) to 
issue  “Certificate of Payment of deferred tax at the Net Present 
Value” .  Copy of this letter is also enclosed as  Annexure 4   of this 
order.   There are several such letters covering all the payment 
wherein appellant has requested for issue of certificate that it has 
paid sales tax liability and the Sales Tax Department has issued the 
certificate   that   the   appellant   has   paid   the   deferred   sales   tax 
liability.  None of these documents mentioned the word ' loan '.  All 
Page  22  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
these  documents only mentioned ' deferred sales tax liability '. 
The   combined   reading   of   these   documents   proves   beyond   a 
shadow of doubt that appellant had collected sales tax which was 
not paid earlier and which remained as deferred sales tax liability. 
It was never converted into loan.  What was paid was Net Present 
Value of the deferred sales tax liability resulting into remission of 
balance amount.  In view of these undisputed facts, it is not open 
to the appellant to claim that what it had received was a loan and 
the remission of the same was on capital account.  The appellant 
has also made a plea that it has not gained any benefit on the 
remission of liability.   In its written submission, it has given an 
analogy   of   X   &   Y   wherein   if   X   pays   his   dues   of   Rs.500/­ 
prematurely valued at Rs.100/­, the gain of Rs.400/­ would be 
only notional.  This analogy is completely baseless and intended to 
mislead.   In the case of appellant, the liability is not increasing 
with efflux of time.  The Sales Tax Department is not charging any 
interest on the deferred tax.  The amount of Rs.7.52 crores have 
actually been collected and appropriated by the appellant.  It has 
been given the benefit to use this money for a period without any 
cost.   The amount of Rs.7.52 crores is not a notional figure but 
actually collected and determined in Sales Tax Orders.  Net Present 
Value   (NPV)   refers   to   value   as   it   would   accrue   to   Sales   Tax 
Department.     According   to   Deferral   Scheme,   the   Sales   Tax 
Department has to wait for a number of years to recover its own 
money.   However, if the Sales Tax Department realizes a part of 
that money in presenti, it would be value­wise same as full amount 
due after 12 years.  In the present example, the NPV means that 
Rs.3,37,13,393/­ is same as Rs.7.52 crores after 12 years so far as 
Sales Tax Department is concerned.   For appellant, it is only a 
remission of an actual liability of Rs.4,14,87,985/­.  The question is 
if it is only a notional figure, why the appellant has taken the 
amount   to   reserve.     Therefore,   this   ground   of   appeal   is 
dismissed and it is held that the amount of Rs.4,14,87,985/­ 
has been correctly brought to tax u/s. 41 of the I. T. Act. ”
27) Thus,   the   Assessing   Officer's   order   was   upheld   by 
dismissing the Appeal.  In the meanwhile, what one finds is that there 
was a Special Bench constituted to resolve the divergence of views of 
coordinate   Benches   of   the   Tribunal.     In   the   case   of   Deputy 
Commissioner of Income Tax vs. Sterlite Optical Technologies Ltd . 
Page  23  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
and vice­versa in   Income Tax Appeal Nos. 7136 and 7177/M/2004 
th 
for assessment year 2001­02, an order was passed by the Tribunal on 8
January, 2008 treating the difference between the deferred Sales Tax 
and its present value as capital receipt, not chargeable to tax, whereas, 
in another case, the Special Bench of the Tribunal has referred to in 
para 2, it was held that the same was chargeable under section 41(1). 
Then, reference was made to an order passed by this Court in the case 
of   SI group India Ltd. vs. Assistant Commissioner of Income Tax  
(2010) 326 ITR 117 , answering the question subsequently framed and 
reproduced in para 2 of the Tribunal's order in favour of the Assessee. 
The requirement spelt out for applicability of section 41(1)(a) has not 
been fulfilled in the facts of the present case.  The argument before the 
Tribunal was since there was divergence of views, once the Hon'ble 
High Court has decided in favour of the Assessee, hence, no reference is 
required to be made to the larger Bench.  However, the departmental 
representative argued that this Court has not decided the issue but has 
kept it open for being adjudicated and at an appropriate stage and in 
appropriate proceedings.  Therefore, the issue remains alive and there is 
indeed divergence in views of the Tribunal.   That is how the Special 
Bench framed the question on which its opinion was sought in para 5. 
Thereafter, it noted the facts as are available on record, including in the 
order of the Commissioner of Income Tax (Appeals).  The special Bench 
Page  24  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
noted all the arguments of the Assessee as also that of the departmental 
representative.  The facts and these arguments are noted up till para 61 
of the order.
28) The Special Bench, in para 62 held thus:
“62. We have carefully considered the submission of the parties 
and perused the material available on record.   We find that the 
material facts are not in dispute.  The assessee company obtained 
incentive by way of sales tax deferral scheme under the package 
scheme of incentive 1983 (the 1983 scheme) and package scheme 
of incentive 1988, (the 1988 scheme) notified by the Government 
of   Maharashtra.     Under   1983   scheme   the   assessee's   Unit   at 
Kondhapuri, Tal Shirur Dist. Pune which at the relevant time a 
notified backward area was entitled to defer the payment of sales 
tax collected during the period 1.11.1989 to 31.10.1996 (7 years) 
up to the maximum of Rs.666.94 lacs being 85% of the fixed 
capital investment of Rs.874.64 lacs.  The assessee collected sales 
tax in 7 years Rs.3,29,93,863/­ which was to be repaid after 12 
years in 6 equal annual instalments.   Under the “1988 scheme”, 
which is similar to “1983 scheme”, the amount of tax actually 
deferred under the “1988 scheme” was Rs.4,22,07,515/­.   Thus 
aggregate deferral amount under 1983 and 1988 schemes was 
Rs.7,52,01,338/­   (Rs.3,29,93,863/­   +   Rs.4,22,07,575/­).     We 
further find that it is also not in dispute that the sales tax collected 
by the assessee during the aforesaid period was allowed by the 
Assessing Officer u/s. 43B as actually paid in view of the CBDT 
Circular No. 496 dated 25.09.1987.  We further find that there was 
an amendment made under the Bombay Sales Tax Act, 1959, (the 
Sales tax Act) by insertion of the third provision to sec. 38(4) of 
the   Sales   Tax   Act,   wherein   SICOM   or   the   relevant   Regional 
Development   Corporation   or   the   District   Industries   Centre 
concerned was to convert the deferred sales tax into a loan and 
thereafter as per 2002 amendment, fourth proviso to sec. 38(4) of 
th
the Sales Tax Act by which the earlier 4  proviso was substituted, 
which provides that where the NPV of deferred tax as may be 
prescribed   was   paid,   the   deferred   tax   was   deemed,   in   public 
interest, to have been paid.   We further find that the assessee 
following the aforesaid amendment under the Bombay Sales Tax 
Act,   1959   has   made   repayment   of   loan   of   Rs.3,37,13,393/­ 
(Rs.1,76,02,272/­ of  1983  scheme + Rs.1,61,11,121/­ of 1988 
scheme)   on   30.12.2002   as   per   NPV   of   the   deferred   tax   as 
prescribed under Circular No. 39T of 2002 of Trade Circular dated 
Page  25  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
12.12.2002 appearing at Pg. 174­186 to the assessee's paper book. 
The   assessee   claimed   Rs.4,14,87,985/­   being   the   difference 
between   the   deferred   sales   tax   Rs.7,52,01,378/­   and   its   Net 
Present Value amounting to Rs.3,37,13,393/­ as capital receipt, 
credited in the books of account of the assessee in the capital 
reserve account.  However, the Assessing Officer keeping in view 
that the assessee has obtained the benefit of payment of whole 
amount of Rs.7,52,01,378/­ as deduction u/s. 43B of the Act in 
view of CBDT Circular No. 496 dated 25.09.1987, therefore, he 
brought the difference of Rs.4,14,87,985/­ to tax u/s. 41(1) of the 
Act.   The ld. CIT(A) on an appeal filed in this regard has also 
upheld the addition made by the Assessing Officer.”
29) The Tribunal  then  referred to the decisions interpreting 
section 41(1).  It concluded in para 70 that in order to invoke section 
41(1), the three conditions required to be fulfilled are these:
“i. In   the   assessment   of   the   assessee,   an   allowance   or 
deduction has been made in respect of loss, expenditure or the 
trading liability incurred by the assessee.
ii. The   assessee   must   have   subsequently   (i)   obtained   any 
amount in respect of such loss or expenditure or (ii) obtained any 
benefit in respect of such trading liability by way of remission or 
cessation   thereof.     In   case   either   of   these   events   happen,   the 
deeming provision enacted in closing part of sub­sec. 1 comes into 
play.
iii. The   amount   obtained   by   the   assessee   or   the   value   of 
benefit accruing to him is deemed to be profit and gains of the 
business or profession and it becomes chargeable to income tax as 
an income of that previous year.”
30) Thereafter,   the   Tribunal   proceeded   to   hold   that   section 
41(1) does not make any distinction between the contractual trading 
liability or any statutory trading liability.  Even in the case of statutory 
liability there is a remission or cessation of any amount whether in cash 
or in any other manner has been obtained in respect of the expenditure 
Page  26  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
of this nature, the same would be deemed to be profit and gains of the 
business of the Assessee and accordingly be chargeable to income tax as 
the income of that year in which the benefit of amount is obtained.  In 
para 72, the Tribunal reproduced section 38 of the Bombay Sales Tax 
Act and which was  applicable at the relevant time.   Particularly it 
emphasises sub­sections 1, 2, 3 and 4 and holds that the manner as to 
how the payment of Sales Tax, penalty and interest is to be made is 
found   in   these   sub­sections.     The   provisos   are   referred   to   and 
particularly whether if premature payment in place of the amount of tax 
th
deferred is made in terms of the 4  proviso to sub section 4 of section 
38.  The Tribunal also refers to the dictionary meaning of the term “Net 
Present Value”.  On analysis of the definition of the term Net Present 
Value it is the conclusion of the Tribunal that the positive NPV means a 
better return and negative NPV means a worse return.
31) In the present case, it is not in dispute that the Assessee 
collected the total amount towards the Sales Tax of Rs.7,52,01,378/­ 
and in para 76, the Tribunal holds that it was collected from 1989­90 to 
2001­02.   The Assessee treated this liability as unsecured loans in its 
books of account.  After amendment to section 38 of the Bombay Sales 
th 
Tax Act, a Notification was issued by the State Government on 16
November, 2002 introducing Rule 31D in the Bombay Sales Tax Rules, 
Page  27  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
1959.  That laid down the procedure for determination of NPV.  Once 
the proviso was inserted and the Rules were published, the deferral 
units can exercise the option and of paying prematurely the Sales Tax. 
There was a table provided in Rule 31D of the Bombay Sales Tax Rules. 
The Tribunal extensively referred to this aspect in para 77 of the order 
under challenge and found that the payment of Sales Tax was deposited 
in some period four months before the due date and that is how the 
discounted percentage of deferred Sales Tax to be paid as NPV was 
prescribed.   The NPV amount of Bombay Sales Tax dues and Central 
th
Sales Tax dues was worked out as per Certificate dated 27  December, 
th
2002.   The amount under the Certificate was paid on 30   December, 
th
2002.  That is also evident by a further Certificate dated 25  August, 
2003.  This amount was paid by the Assessee as per the offer made by 
the   State   Government   and   after   the   State   appointed   SICOM   for 
settlement   of   deferred   Sales   Tax   liability   by   immediate   one   time 
payment.     The   Assessee   paid   a   sum   of   Rs.3,37,13,393/­,   which, 
according   to   the   Assessee,   represented   the   NPV   as   determined   by 
SICOM.   This amount was paid by the Assessee, as evidenced by the 
above Certificates.  The Revenue placed no material on record to show 
that the value does not reflect the NPV or that the NPV is yet to be 
calculated.  The Tribunal found that the Revenue has not put up a case 
that   there   is   no   conversion   provided   under   the   BST   or   the   table 
Page  28  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
provided for determination of NPV is not applicable to the case of the 
Assessee.  It is in these circumstances that it accepted the contentions of 
the Assessee and rejected that of the departmental representative.
32) The Tribunal made detailed reference to the decided cases 
and brought to its notice by both, the Assessee and the Revenue.  The 
Tribunal found that the principle in the decided cases pertains to the 
subsidy received by the Assessee and whether it is capital receipt or 
revenue in nature.   The controversy before the Tribunal is entirely 
different.  That is whether the difference of deferred Sales Tax liability 
is chargeable to tax as business  income under  section 41(1)  being 
remission or cessation of trading liability or the same is exempted as 
capital receipt.  Therefore, the Tribunal held that the cases cited by the 
Revenue are distinguishable and on facts.
33) In para 85, a detailed reference is made to the decision of 
the Hon'ble Supreme Court in the case of   Pollyflex (India) Pvt. Ltd. 
(supra).  The Tribunal also referred to the Judgments of the Karnataka 
High Court, Rajasthan High Court, Panjab and Haryana High Court, 
Madras High Court and equally the Judgment of this Court in the case 
of  Solid Containers Ltd.  (supra).  The Tribunal also referred to certain 
orders passed by its coordinate Benches.  The Tribunal therefore held, 
when the entire loan amount, which was payable after 12 years in 6 
Page  29  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
annual/equal installments, was repaid as per NPV prescribed by the 
State   Government   and   no   refund   was   received   by   the   Assessee,   it 
means, it did not get any benefit in respect of the trading liability by 
way of remission or cessation thereof.  The Tribunal referred to the case 
of   Mahindra and Mahindra Ltd. vs. Commissioner of Income Tax 
reported in   (2003) 261 ITR 501 (Bom.) .  This is a Judgment of this 
Court.  It also referred to another Judgment of Delhi High Court in the 
case of   Commissioner of Income Tax vs. Tosha International Ltd. 
reported in   (2009) 176 Taxman 187 (Del.) .   It also referred to a 
Judgment in the case of   SI group India Ltd.   (supra) of the Bombay 
High Court, its Special Bench decision in  Reliance Industries  reported 
in  (2004) 88 ITD 273 (Mum.) (SB)  and other Tribunal decisions and 
that continues up­to para 103 of its order.
34) In paragraph 104, the Tribunal held as under:
“104.     Having regard to the aforesaid law laid down by the 
Hon'ble   Supreme   Court   and   High   Courts,   we   find   that   to 
invoke the provisions of section 41(1) of the Act, the first 
requirement is as to whether in the assessment of the assessee, 
an allowance or deduction has been made in respect of loss, 
expenditure or the trading liability incurred by the assessee.  In 
the case of the present assessee the revenue's plea is that the 
assessee has obtained the benefit of deduction of sales tax 
liability u/s. 43B of the Act as per CBDT Circular No. 496 
dated 25.9.1987.  However, we find that in the said circular it 
has been clearly stated vide para 5 that “the statutory liability 
shall be treated to have been discharged  for the purposes of 
Section   43B ”   (emphasis   supplied).     Thus,   the   benefit   of 
deduction was allowed for the purpose of section 43B of the 
Act only and not under any other provisions of the Act.  There 
Page  30  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
is no dispute that the Assessing Officer has also applied the 
aforesaid Board Circular while giving the benefit of deduction 
u/s. 43B of the Act.   It is settled law that the circulars are 
binding on the department vide number of decisions of the 
Hon'ble Apex Court [see in Navnit Lal C. Jhaveri vs. K. K. Sen, 
AAC (1965) 56 ITR 198 (SC), Ellerman Lines Ltd. vs. CIT 
(1971) 82 ITR 913 (SC), K. P. Varghese vs. ITO (1981) 131 ITR 
597 (SC) and UCO Bank vs. CIT (1999) 237 ITR 889 (SC)].  It 
is also settled law that the Court cannot add words to statute 
or read words into it which are not there vide Union of India 
vs. Deoki Nandan Aggarwal (1992) Supp. 1 SCC 323(80).  The 
similar   view   has   been   reiterated   recently   in   CIT   vs.   Tara 
Agencies (2007) 292 ITR 444 (SC).  This being so we are of 
the view the first requirement of section 41(1) has not been 
fulfilled in the facts of the present case.”
35) A   perusal   of   these   findings   shows   that   the   Tribunal 
concluded that it is incorrect or erroneous to hold that the Assessee 
obtained benefit of reduction of Sales Tax liability under section 43B of 
the I.T. Act as per Central Board of Direct Taxes' Circular No. 496 dated 
th
25  September, 1987.
36) A   copy   of   this   Circular   was   produced   before   us   by 
Mr.Gupta.     That   Circular   refers   to   the   issue   of   Sales   Tax   liability 
converted into loans and whether that may be allowed as deduction in 
assessment   for   previous   year   in   which   such   conversion   has   been 
permitted by or under Government orders.   In paras 1 and 2 of this 
Circular, the Department refers to the introduction by Finance Act, 1983 
st
w.e.f. 1  April, 1984 of section 43B.  Then, in para 3, it refers to several 
representations received from various State Governments and others 
that cases of deferred Sales Tax payments should be excluded from the 
Page  31  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
purview of section 43B as the operation of this provision has the effect 
of diluting the incentive offered by the deferral schemes.  In para 4, the 
Circular refers to the consultation with the Ministry of Law, Government 
of India and the various State Governments and very opinion of the Law 
Ministry.     It   has   also   made   reference   to   the   Bombay   Sales   Tax 
(Amendment) Act, 1987 and directs that where amendments are made 
in the Sales Tax laws on the lines indicated in the Circular, the statutory 
liability shall be treated to have been discharged for the purpose of 
section 43B of the I.T. Act.  Section 43B of the I.T. Act reads as under:
“S. 43B. Notwithstanding   anything   contained   in   any   other 
provision of this Act, a deduction otherwise allowable under this 
Act in respect of ­ 
(a) any sum payable by the assessee by way of tax, duty, 
cess or fee, by whatever name called, under any law for the time 
being in force, or
(b) any sum payable by the assessee as an employer by 
way of contribution to any provident fund or superannuation fund 
or gratuity fund or any other fund for the welfare of employees, or
(c) any sum referred to in clause (ii) of sub­section (1) 
of section 36, or
(d) any sum payable by the assessee as interest on any 
loan or borrowing from any public financial institution or a State 
financial corporation or a State industrial investment corporation, 
in accordance with the terms and conditions of the agreement 
governing such loan or borrowing; or
(e) any sum payable by the assessee as interest on any 
loan or advances from a scheduled bank in accordance with the 
terms and conditions of the agreement governing such loan or 
advances, or
(f) any sum payable by the assessee as an employer in 
lieu of any leave at the credit of his employee,
shall be allowed (irrespective of the previous year in which the 
liability to pay such sum was incurred by the assessee according to 
the method of accounting regularly employed by him) only in 
computing the income referred to in section 28 of that previous 
year in which such sum is actually paid by him:
…..  ”
Page  32  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
37) Thus, notwithstanding anything contained in any provision 
of the Income Tax Act, a deduction otherwise allowable under the Act in 
respect of any sum payable by the Assessee by way of tax, duty, cess or 
fee by whatever name called under any law for the time being in force, 
shall be allowed irrespective of the previous year in which the liability 
to pay such sum was incurred by the Assessee  according to the method 
of accounting regularly employed by him only in computing the income 
referred to in section 28 of that previous year in which such sum is 
actually paid by him.
38) The Tribunal also refers to another Circular No. 674 dated 
th
29  December, 1993 and that is in relation to the steps taken to issue 
Government orders notifying Schemes under which Sales Tax is deemed 
to   have   been   actually   collected   and   disbursed   as   loan.     Besides 
amendments to the Sales Tax Act, if any, such Government orders are 
issued, then, they are also brought within the purview of the Circular.
39) In relation to this aspect, the Tribunal held that the benefit 
of deduction was allowed for the purpose of section 43B only and not 
under any other provisions of the Act.   The Tribunal held that the 
Assessing Officer applied the Circular while giving benefit of deduction 
under section 43B of the I.T. Act.  Thus, if the sum is actually paid by 
the Assessee in the previous year, then, in computing income referred to 
Page  33  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
in section 28 of that previous year, the deduction under section 43B 
shall be allowed.  Mr. Gupta relies upon this Circular and to urge that 
this Circular contemplates deemed payment of Sales Tax dues.  That is 
on the footing that the payment was made earlier than 7 to 12 years, it 
will discharge the Assessee of the liability.  If payment of lesser amount 
discharges the Assessee of his liability in full, then, the argument of 
Mr.Gupta is this is deemed payment of Sales Tax dues.
40) It   is   not   possible   to   agree   with   Mr.   Gupta.     Because, 
premature payment of Sales Tax already collected but its remittance to 
the   Government,   as   Mr.   Gupta   envisages,   is   not   covered   by   this 
provision else the sub­sections and particularly section 43B(1) would 
have   been   worded   accordingly.     Therefore   section   43B   has   no 
application.  Insofar as applicability of section 41(1)(a), there also the 
applicability is to be considered in the light of the liability.  It is a loss, 
expenditure or trading liability.  In this case, the scheme under which 
the Sales Tax liability was deferred enables the Assessee to remit the 
Sales Tax collected from the customers or consumers to the Government 
not immediately but as agreed after 7 to 12 years.  If the amount is not 
to be immediately paid to the Government upon collection but can be 
remitted later on in terms of the Scheme, then, we are of the opinion 
that the exercise undertaken by the Government of Maharashtra in 
Page  34  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
terms of the amendment made to the Bombay Sales Tax Act and noted 
above, may relieve the Assessee of his obligation, but that is not by way 
of obtaining remission.   The worth of the amount which has to be 
remitted after 7 to 12 years has been determined prematurely.  That has 
been done by finding out its NPV.  If that is the value of the money that 
the State Government would be entitled to receive after the end of 7 to 
12 years, then, we do not see how ingredients of sub section (1) of 
section 41 can be said to be fulfilled.   The obligation to remit to the 
Government the Sales Tax amount already recovered and collected from 
the   customers  is   in   no   way   wiped  out   or   diluted.     The   obligation 
remains.  All that has happened is an option is given to the Assessee to 
approach the SICOM and request it to consider the application of the 
Assessee of premature payment and discharge of the liability by finding 
out its NPV.   If that was a permissible exercise and in terms of the 
settled law, then, we do not see how the Assessee can be said to have 
been  benefited  and  as  claimed  by  the  Revenue.    The  argument  of 
Mr.Gupta   is   not   that   the   Assessee   having   paid   Rs.3.37   crores   has 
obtained   for   himself   anything   in   terms   of   section   41(1),   but   the 
Assessee is deemed to have received the sum of Rs.4.14 crores, which is 
the difference between the original amount to be remitted with the 
payment made.  Mr. Gupta terms this as deemed payment and by the 
State to the Assessee.  We are unable to agree with him.  The Tribunal 
Page  35  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
has   found   that   the   first   requirement   of   section   41(1)   is   that   the 
allowance or deduction is made in respect of the loss, expenditure or a 
trading liability incurred by the Assessee and the other requirement is 
the Assessee has subsequently obtained any amount in respect of such 
loss and expenditure or obtained a benefit in respect of such trading 
liability by way of a remission or cessation thereof.  As rightly noted by 
the Tribunal, the Sales Tax collected by the Assessee during the relevant 
year   amounting   to   Rs.7,52,01,378/­   was   treated   by   the   State 
Government as loan liability payable after 12 years in 6 annual/equal 
installments.   Subsequently and pursuant to the amendment made to 
th
the 4   proviso to section 38 of the Bombay Sales Tax Act, 1959, the 
Assessee accepted the offer of SICOM, the implementing agency of the 
State   Government,   paid   an   amount   of   Rs.3,37,13,393/­   to   SICOM, 
which, according to the Assessee, represented the NPV of the future 
sum as determined and prescribed by the SICOM.  In other words, what 
the Assessee was required to pay after 12 years in 6 equal installments 
was paid by the Assessee prematurely in terms of the NPV of the same. 
That the State may have received a higher sum after the period of 12 
years and in installments.  However, the statutory arrangement and vide 
th
section 38, 4  proviso does not amount to remission or cessation of the 
Assessee's liability assuming the same to be a trading one.  Rather that 
obtains a payment to the State prematurely and in terms of the correct 
Page  36  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
value of the debt due to it.  There is no evidence to show that there has 
been   any   remission   or   cessation   of   the   liability   by   the   State 
Government.  We agree with the Tribunal that one of the requirement of 
section 41(1)(a) has not been fulfilled in the facts of the present case.
41) The alternate argument which was noted in para 106 of the 
Tribunal's order has not been canvased before us.   We have also not 
been taken through the entire procedure by which the conversion of 
deferred Sales Tax liability into interest free loan takes place.  In such 
circumstances, we do not think that the amount of Sales Tax collected 
st st
from 1  November, 1989 to 31  October, 1996, payments of which were 
deferred under the Scheme and the amounts were payable after 12 
st
years in 5 equal installments commencing from 1   May, 2003, means 
that the liability was a future one.  Assuming it to be so, later on, the 
State Government came with a Scheme and by which it gave an option 
to parties like the Assessee of payment of that liability at a discounted 
value or NPV immediately.   In this case, and in such a situation, the 
exercise   cannot   be   construed   as   remission   of   liability.     The   State 
Government has not waived the liability as noted by us above.   The 
st
State Government would have received the money from 1  May, 2003 to 
st
1   May, 2008.   However the amount of Rs.3,37,13,393/­ was paid to 
th
SICOM on 30   December, 2002.   An amount which could have been 
Page  37  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
received only between 5 years from 2003 to 2008 having been paid on 
th
30  December, 2002, this is not a case of a remission.  Therefore, we do 
not see how the reasons assigned by the Tribunal in para 108 would 
enable us to hold otherwise.
42) In such circumstances, the Tribunal's conclusion in para 
109 that the difference between the NPV Rs.3,37,13,393/­ against the 
future liability of Rs.7,52,01,378/­ credited by the Assessee under the 
capital reserve account in its books of account, is a capital receipt is 
correct.   It cannot be termed as remission or cessation of a trading 
liability and subsequently no benefit has arisen to the Assessee in terms 
of section 41(1) of the I.T.Act.
43) We agree with the Tribunal's conclusion also because in a 
recent Judgment  brought to our notice, the Hon'ble High  Court  of 
Karnataka has taken a similar view.  In its Judgment delivered in the 
case   of   McDowell   and   Co.   Ltd. (supra)   the   Karnataka   High   Court 
determined and decided a similar controversy.   A similar scheme was 
availed of by M/s. McDowell, the Assessee before the Karnataka High 
Court   under   the   BST,   wherein,   it   paid   the   NPV   against   premature 
payment of the amount of the deferred tax under a incentive Scheme 
and settled the amount.  As against a higher sum, which was due and 
payable   and   afterwards,   the   Assessee   paid   the   lesser   sum   of 
Page  38  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
th
Rs.,25,79,684/­ to the Sales Tax Department on 29  March, 2004 and 
the amount got settled.
44) In relation to this very controversy and the very provision 
namely section 41(1), the High Court of Karnataka noted the rival 
contentions in para 5 and 6.   Those were admittedly raised on the 
factual background that deferred Sales Tax was to be paid in the year 
2007.  The State Government itself determined the NPV of the amount, 
which was receivable in 2017, calculated the same and treated it as 
payment of deferred tax.
45) In   dealing   with   the   rival   contentions,   the   High   Court 
framed one identical substantial question of law as was dealt with by 
the Tribunal in the present case before us and held as under:
“.....
8. As   per   the   incentive   scheme   announced   by   the 
Government of Maharashtra, the assessee entered into an 
agreement with the Governor of Maharashtra to avail the 
benefits   under   deferral/1993   scheme   which   provides   for 
deferment of payment of taxes.   This agreement not only 
determines the eligibility of the assessee but also lays down 
the terms and conditions under which the agreement exists. 
The quantification of this deferment was made by Sicom 
Limited, a Government of Maharashtra Undertaking, which 
was an agent for the package scheme of incentives.   M/s. 
Sicom Limited quantified the entitlement of deferral of sales 
tax   to   the   assessee.     As   against   the   total   amount   of 
Rs.20,21,64,149/­ collected by the assessee towards Bombay 
Sales Tax and Central Sales Tax, the maximum entitlement of 
sales tax incentives by way of deferment was determined at 
Rs.13,78,41,600/­.   The validity period of the deferral was 
determined as 1.4.2002 to 31.3.2017, thereby the assessee 
Page  39  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
could retain the amount of sales tax collected to the extent of 
Rs.13,78,41,600/­ up to 31.3.2017.  Accordingly, a certificate 
of entitlement was issued by the Deputy Commissioner of 
Sales   Tax   (Incentives   and   Enforcement)   dated   1.4.2002. 
consequent   to   the   assessee   opting   for   the   scheme   of 
deferment of sales tax, an amount of Rs.13,78,41,600/­ was 
deemed to have been paid for the purpose of Section 43B of 
the Act and, therefore, while concluding the assessment for 
the assessment year 2003­04, the same was allowed as a 
deduction.     The   Maharashtra   Government   by   way   of 
Maharashtra Tax Laws (Levy and Amendment) Act, 2002 
inserted the proviso to Section 38 of the Bombay Sales Tax 
Act,   1959   which   came   into   effect   from   1.5.2002.     The 
proviso   provided   that   notwithstanding   anything   to   the 
contrary contained in the Act or in the Rules or in any of the 
package scheme of the incentives or in the Power Generation 
Promotion   Policy   1998,   the   eligible   unit   to   whom   the 
entitlement certificate has been granted for availing of the 
incentives by way of deferment of sales tax, purchase tax, 
additional tax, turn over tax or surcharge as the case may be, 
may, in respect of any of the periods during which, the said 
certificate is valid, at its option, prematurely in place of the 
amount of tax deferred by it an amount, equal to the net 
present value of the deferred tax as may be prescribed and 
on   making   such   payments,   in   the   public   interest,   the 
deferred tax shall be deemed to have been paid.
9. In view of the proviso to Section 38 of the Bombay Sales 
Tax Act,  1959, the net  present value  was determined  at 
Rs.4,25,79,684/­.  It was paid on 2.4.2004 in Form No. 25. 
Consequent to the payment of the net present value, the 
Deputy Commissioner of Sales Tax has issued a certificate on 
14.4.2004 waiving the balance of the amount payable.  It is 
thereafter the assessee did not offer Rs.9,52,61,916/­ for tax.
…..
11. As could be seen from the aforesaid provision, if the 
assessee obtains, whether in cash or in any other manner in 
respect of such loss or expenditure or some benefit in respect 
of trading liability by way of remission or cessation thereof, 
the amount obtained by such person or the value of benefit 
accruing to him shall be deemed to be profits and gains of 
business or profession and accordingly chargeable to income 
tax   as   the   income   of   the   previous   year.     Therefore,   the 
assessee should obtain benefit, before it is deemed to be 
profits and gains of business or profession.
Page  40  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
12. In the instant case, as per the scheme he was allowed to 
retain   the   sales   tax   as   determined   by   the   competent 
authority and pay the same 15 years thereafter.   The tax 
collected was deemed to have been paid and, therefore, the 
tax so collected cannot be construed as income in the hands 
of the assessee.  The tax so retained by the assessee is in the 
nature of a loan given by the Government as an incentive for 
setting up the industrial unit in a rural area.  The said loan 
had to be repaid after 15 years.   Again it is an incentive. 
However, by a subsequent scheme, a provision was made for 
premature payment.   when the assessee had the benefit of 
making   the   payment   after   15   years,   if   he   is   making   a 
premature   payment,   the   said   amount   equal   to   the   net 
present   value   of   the   deferred   tax   was   determined   at 
Rs.4,25,79,684/­ and on such payment the entire liability to 
pay tax/loan stood discharged.   Again it is not a benefit 
conferred on an assessee.   Therefore, Section 41(1) of the 
Act is not attracted to the facts of this case.   Hence, the 
Tribunal was justified in holding that there is no liability to 
pay tax.  Under these circumstances, we do not see any error 
committed by the Tribunal in passing the impugned order. 
The substantial question of law is answered in favour of the 
assessee and against the revenue.”
46) We respectfully concur with the above view of the High 
Court of Karnataka.
47) Once we concur, then, we do not deem it necessary to deal 
with the other Judgments cited by Mr. Dastur.  They are essentially cited 
so as to urge that what has taken place as between the Assessee, the 
State Government and SICOM could not be questioned by the Revenue.
48) The other order which has been brought to our notice is 
delivered by a Division Bench of this Court in the case of  Commissioner 
of Income Tax vs. Xylon Holdings Pvt. Ltd.  in  Income Tax Appeal No. 
th
3704 of 2010  decided on 13  September, 2012.  That is on the point as 
Page  41  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
to whether Assessee's loan liability is capital receipt not taxable as 
income.  In relation to that the Division Bench held as under:
“.....
8) We have considered the submissions. The issue arising in 
this case stand covered by the decision of this Court in the matter 
of Mahindra & Mahindra (supra).The decision of this court in the 
matter of Solid Containers (supra) is on completely different 
facts   and   inapplicable   to   this   case.   In   the   matter   of   Solid 
Containers (supra) the assessee therein had taken a loan for 
business purpose. In view of the consent terms arrived at, the 
amount of loan taken was waived by the lender. The case of the 
assessee therein was that the loan was a capital receipt and has 
not been claimed as deduction from the taxable income in the 
earlier years and would not come within the purview of Section 
41(1) of the Act. However, this Court by placing reliance upon 
the   decision   of   the   Apex   Court   in   the   matter   of  CIT   v.   T.V. 
Sundaram Iyengar and Sons Ltd. 222 ITR 344 held that the loan 
was received by the assessee for carrying on its business and 
therefore, not a loan taken for the purchase of capital assets. 
Consequently,   the   decision   of   this   Court   in   the   matter   of 
Mahindra and Mahindra Limited (supra) was distinguished as in 
the said case the loan was taken for the purchase of capital assets 
and not for trading activities as in the case of Solid Containers 
Limited (supra). In view of the above, the decision of this Court 
in the matter of Solid containers Limited (supra) will have no 
application to the facts of the present case and the matter stands 
covered by the decision of this Court in the matter of Mahindra & 
Mahindra Limited (supra). The alternative submission that the 
amount of loan written off would be taxable under Section 28(iv) 
of the Act also came up for consideration before this Court in the 
matter of Mahindra & Mahindra Limited (supra) and it was held 
therein that Section 28(iv) of the Act would apply only when a 
benefit or perquisite is received in kind and has no application 
where benefit is received in cash or money.
…..”
49) These   observations   of   the   Division   Bench   have   been 
reproduced only to distinguish the Judgment of an another Division 
Bench of this Court in the case of  M/s.   Solid Containers Ltd.  (supra), 
which is relied upon by Mr. Gupta.
Page  42  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
50) Further,   our   view   finds   support   from   the   above 
observations.  In  Mahindra and Mahindra Ltd. vs. commissioner of 
Income  Tax   (2003  261  ITR  501,   the  Bench  speaking  through  His 
Lordship the Hon'ble Mr. Justice S. H. Kapadia, as his Lordship then 
was, held as under:
“ Alternatively, it was argued on behalf of the Department that 
in this case waiver constituted remission of trading liability and, 
therefore, section 41(1) stood attracted.  We do not find any merit in 
this argument.  Firstly, in the present case, the prerequisite of section 
41(1) is not applicable.  In order to apply section 41(1), an assessee 
should have obtained a deduction in the assessment for any year in 
respect   of   loss,   expenditure   or   trading   liability   incurred   by   the 
assessee.  In this case, the assessee has not obtained such allowance 
or deduction in respect of expenditure or trading liability.  It is not 
disputed that the assessee has paid interest at 6 per cent. over a 
period of ten years to KJC on Rs.57,74,064/.   In respect of that 
interest, the assessee never got deduction under section 36(1)(iii) or 
section 37.  In the circumstances, section 41(1) was not applicable 
because such deduction was not in respect of loss, expenditure or 
trading liability.   In order to get over this alternative argument, it 
was   argued   by   the   Department   that   the   loan   was   used   to   buy 
toolings   on   which   assessee   got   depreciation   allowance   of 
Rs.27,29,585 and, therefore, the amount of Rs.27,29,585 should be 
set off against Rs.57,74,064.   We do not find any merit in this 
argument.  The Department's case is that the assessee got remission 
of Rs.57,74,064.  Remission for depreciation is not in issue before us. 
The only argument of the Department throughout has been that the 
waiver constituted remission of Rs.57,74,064.  In the circumstances, 
we cannot direct set off of Rs.27,29,585 against Rs.57,74,064.  It is 
important to bear in mind that before section 41(1) came to be 
enacted, various judgments as reported in  Mohsin Re4hman Penkar v. 
CIT (1948) 16 ITR 183 (Bom) and Orient Corporation v. CIT (1950)  
18 ITR 28 (Bom)  had laid down that remission was not income and 
in order to get over those judgments section 41(1) came to be 
enacted.  In the case of  Phool Chand Jiwan Ram (1981) 131 ITR 37 
(Delhi),   the assessee firm had purchased goods.   They had also 
obtained loans from a party, accounts were settled and the balance 
was credited to the partners' account.  It was held by the Delhi High 
Court that the amount referable to loans was not a trading liability. 
That, only amounts allowed as deduction in earlier years could be 
treated as a trading liability.   In other words, unless the amounts 
heave been allowed as deduction in earlier years they cannot be 
Page  43  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
treated as trading liability.  In the circumstances, section 41(1) was 
not applicable.  This case applies to the facts of our case also.  In the 
case of CIT v. A.V.M. Ltd. (1984) 146 ITR 355 (Mad), it has been 
held by the Madras High Court that every deposit money does not 
constitute trading receipt.  That, although such a receipt may be in 
connection with business, it could not be dealt with by the assessee 
as a receipt of its trade.  Therefore, the amounts referable to loans 
received for purchase of capital asset would not constitute a trading 
liability and accordingly section 41(1) was not attracted.
In our case, the most fundamental fact which is required to 
be   borne   in   mind   is   that   there   was   no   deduction   given   to   the 
assessee in earlier years and, therefore, Rs.57,74,064 could not be 
include  as  income  under  section  41(1)  of the  Act.     Lastly,  it  is 
important to bear in mind that the toolings constituted capital asset 
and not stock­in­trade.  Therefore, taking into account all the above 
facts, section 41(1) of the Act is not applicable.
In the circumstances, the above questions are all answered in 
the   affirmative,   i.e.,   in   favour   of   the   assessee   and   against   the 
Department.
This disposes of Reference Application No. 1709 of 1982 filed 
by the Department.”
51) In the final analysis, we find that Mr. Gupta can derive no 
assistance from the Judgment of   Pollyflex (India) Pvt. Ltd.   (supra). 
There, the Assessee paid excise duty on certain goods.  Pursuant to the 
decision of the Customs, Excise and Gold Control Appellate Tribunal, a 
sum of Rs.9,64,206/­ was refunded in September, 1988.   The Excise 
Department filed an Appeal to the High Court but it was dismissed.  A 
Petition for special leave to Appeal before the Hon'ble Supreme Court 
was filed, but fate of that Petition was not known.  For the assessment 
year   1989­90,   the   Assessing   Officer   brought   to   tax   the   amount   by 
invoking section 41(1) of the I.T. Act, but the Appellate Authority and 
the Appellate Tribunal held that there was no remission or cessation of 
trading liability so long as the Petition for special leave to appeal was 
Page  44  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
pending in the Supreme Court.   A reference was made to the High 
Court, but it held that the amount was assessable to tax.  However, on 
the basis of the Counsel's argument that the Tribunal ought to consider 
the question whether the excise duty was actually refunded to the 
Assessee or not, the case was sent back to the Tribunal.  This was a clear 
case, in our view, as held by the Supreme Court, the statutory levy being 
discharged by the Assessee, the amount thereunder was refunded to 
him.   That will definitely be a case where he obtains an amount in 
respect of the expenditure within the meaning of section 41(1) of the 
I.T. Act.  It will not be a case of “benefit by way of remission/cessation 
of trading liability”.  It is in these circumstances that the Judgment of 
the Hon'ble Supreme Court was rendered.   We do not find that the 
observations and conclusions at pages 346 and 347 of the report, which 
are relied upon heavily by Mr.Gupta, would have any application in the 
facts and circumstances of the present case.   The Judgment of the 
Hon'ble Supreme Court is therefore distinguishable on facts.
52) We are of the opinion that the Revenue's argument really 
misses the point.   The Incentive to establish a unit or factory in a 
industrially backward or hilly area is the core of the Sales Tax Deferral 
Scheme.  Some time has to be given to the unit to establish itself before 
it starts giving corresponding benefit to the state.  That opportunity is 
Page  45  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
granted by deferring the remittance of the Sales Tax collected by the 
unit like the Assessee.  In that regard, we have perused the compilation 
of  admitted documents   placed on  record by   Shri.   Dastur.    From  a 
th 
perusal thereof, it is apparent that the Government Resolution dated 4
May, 1983 evolves a package of incentives to disperse the industries 
from Bombay–Thane–Pune belt and to attract them to underdeveloped 
and developing areas of the State of Maharashtra.  This package evolves 
several measures to achieve this object.  Then, there is a New Package 
Scheme of incentives, 1988.   Both Schemes have clauses and paras 
containing Sales Tax deferral incentives.  To carry this object further and 
also to achieve the purpose of early remittance of deferred Sales Tax 
collected by the units availing of the Schemes, the statutory option was 
th
incorporated in section 38 by substituting the 4  proviso to sub­section 
4 of section 38 of the Bombay Sales Tax Act, 1959.  That is informed by 
th
the   Trade   Circular   dated   12   December,   2002   issued   by   the 
Commissioner of Sales Tax, Maharashtra.  A combined reading of the 
Schemes and this Circular reveals the legislative intent as noted above. 
In   such   circumstances,   a   proper   understanding   of   all   this   by   the 
Tribunal   cannot   be   termed   as   perverse.     The   view   taken   by   it   is 
imminently   possible.     Once   this   conclusion   is   reached,   the   other 
Judgments cited by the Revenue are obviously distinguishable and on 
facts.
Page  46  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::

     ITXA.450.2013.Judgment.doc
53) As   a   result   of   the   above   discussion,   we   find   that   the 
questions of law formulated by us and termed as substantial will have 
to be answered in favour of the Assessee and against the Revenue. 
Those are answered accordingly.  The Appeals are dismissed.  Insofar as 
Income Tax Appeal No. 909 of 2012 is concerned, at page 4 of the paper 
book in that Appeal, two additional questions in para 4(B) and 4(C) are 
termed as substantial questions of law.  However, the Counsel appearing 
for the parties conceded that questions (B) and (C) are covered by two 
Judgments noted by the Tribunal, namely, in the case of   Associated 
Capsules Pvt. Ltd. vs. Deputy Commissioner of Income Tax and Anr.  
reported in  (2011) 332 ITR 42 (Bom)  and  Commissioner of Income 
Tax vs. Saumya Finance and Leasing Co. Pvt. Ltd.  reported in  (2008) 
300 ITR 422 (Bom).    These are Judgments which are rendered in 
favour   of   the   Assessee   by   this   Court   and   against   the   Revenue. 
Therefore, the additional questions also cannot be termed as substantial 
questions of law.  That Appeal is also dismissed accordingly.  However, 
in the facts and circumstances, there would be no order as to costs.
(A.K.MENON, J.)                               (S.C.DHARMADHIKARI, J.)
Page  47  of  47
J.V.Salunke,PA
::: Uploaded on - 05/12/2014 ::: Downloaded on - 26/06/2024 07:30:51 :::