Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 19
PETITIONER:
A.L.A. FIRM
Vs.
RESPONDENT:
COMMISSIONER OF INCOME TAX, MADRAS
DATE OF JUDGMENT21/02/1991
BENCH:
RANGNATHAN, S.
BENCH:
RANGNATHAN, S.
KASLIWAL, N.M. (J)
AGRAWAL, S.C. (J)
CITATION:
1991 SCR (1) 624 1991 SCC (2) 558
JT 1991 (2) 7 1991 SCALE (1)364
ACT:
Income Tax Act, 1961: Section 147(b)-Scope of-
Assessment year 1961-62-Reassessment-Interpretation and
meaning of the word "information"-Material coming to the
notice of the Income Tax Officer subsequent to original
assessment-Meaning of the word "Escape".
Dissolution of Firm-Valuation of closing stoc-
Principles-In continuing business closing stock to be valued
at cost or market price which ever is lower-Where business
is discontinued, the closing stock to be valued at market
price.
HEADNOTE:
The Appellant-Assessee, a partnership firm was engaged
mainly, in Malaya, in money lending business since 1949 and
incidental to this business was also doing the business of
sale and purchase of house properties, gardens and estates.
It was reconstituted under a deed dated 26.3.1960. The firm
was dissolved on 13.3.1961 and closed its accounts with
effect from that date. In its income-tax return filed on
10.4.1962 for the assessment year 1961-62 it had filed a
profit and loss account wherein amount of $.1,01,248
equivalent of Rs.1,58,057 was shown as "difference on
revaluation of the estates, gardens and house properties" on
the dissolution of the firm. In the memo of adjustment for
income-tax purposes this amount was deducted as being not
assessable either as revenue or capital. The Income Tax
Officer issued notice under section 23(2) of the Act on that
very day and completed the assessment also on the same day
after making a petty addition of Rs.2088 paid as property
tax in Malaya.
When for the subsequent year 1962-63, the assessee
filed its return showing nil income stating in the
forwarding letter that the Firm had been dissolved on
13.3.1961, the I.T.O. wrote to the assessee that the
revaluation difference of Rs.1,58,057 should have been
brought to tax in the previous year. The assessee replied
that no profit or loss could be assessed on a revaluation of
assets, that the assessee was gradually winding up its
business in Malaya, the surplus would be only capital
625
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 19
gains and that revalutation had been at the market price
prevalent since 1954 and thus no capital gains were
chargeable to tax. Not satisfied, the I.T.O. issued a
notice under section 148 read with Section 147(b) of the
Income Tax Act, 1961. The assessee filed objections.
Overruling all the objections, the Income Tax Officer
completed reassessment of the assessee Firm adding back the
sum of Rs. 1,58,057 to the previously assessed income.
Having failed right upto the High Court, the assessee came
in appeal before this Court.
Dismissing the appeal, affirming the decision of the
High Court, this Court.
HELD: (1) The proceedings u/s 147(b) were validly
initiated. The facts of this case squarely fall within the
scope of propositions (2) and (4) enunciated in Kalyanji
Mavji’s case. Proposition (2) may be briefly summarised as
permitting action even on a "mere change of opinion". This
is what has been doubted in the IENS case. But, even
leaving this out of consideration, there can be no doubt
that the present case is squarely covered by proposition (4)
set out in Kalyanji’s case. This proposition clearly
envisages a formation of opinion by the Income-Tax Officer
on the basis of material already on record provided the
formation of such opinion is consequent on "information" in
the shape of some light thrown on aspects of facts or law
which the Income Tax Officer had not earlier been conscious
of. [636G-637B]
The difference between the situations envisaged in
propositions (2) and (4) of Kalyanji Mavji is this, that
proposition (4) refers to a case where the Income Tax
Officer initiates reassessment proceedings in the light of
"information" obtained by him by an investigation into
material already on record or by research into the law
applicable thereto which has brought out an angle or aspect
that had been missed earlier. Proposition (2) no doubt
covers this situation also but it is so widely expressed as
to include also cases in which the Income Tax Officer,
having considered all the facts and law, arrives at a
particular conclusion, but reinitiates proceedings because,
on a reappraisal of the same material which had been
considered earlier and in the light of the same legal
aspects to which his attention had been drawn earlier, he
comes to a conclusion that an item of income which he had
earlier consciously left out from the earlier assessment
should have been brought to tax. [637F-H]
It is true that the return was filed and the assessment
was completed on the same date. Nevertheless, it is opposed
to normal human
626
conduct than an officer would complete the assessment
without looking at the material placed before him. It is
not as if the assessment record contained a large number of
documents or the case raised complicated issues rendering it
probable that the Income Tax Officer had missed these facts.
It is a case where there is only one contention raised
before the Income Tax Officer and it is, we think,
impossible to hold that the Income-Tax Officer did not at
all look at the return filed by the assessee or the
statements accompanying it. The more reasonable view to
take would, in our opinion, be that the Income-Tax Officer
looked at the facts and accepted the assessee’s contention
that the surplus was not taxable. But, in doing so, he
obviously missed to take note of the law laid down in
Ramachari which there is nothing to show, had been brought
to his notice. when he subsequently became aware of the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 19
decision, he initiated proceedings under section 147(b).
The material which constituted information and on the basis
of which the assessment was reopened was the decision in
Ramachari. this material was not considered at the time of
the original assessment. Though it was a decision of 1961
and the Income Tax Officer could have known of it had he
been diligent, the obvious fact is that he was not aware of
the existence of that decision then and, when he came to
know about it, he rightly initiated proceedings for
reassessment. [639E-640B]
The material on which the Income Tax Officer has taken
action is a judicial decision. This had been pronounced
just a few months earlier to the original assessment and it
is not difficult see that the Income Tax Officer must have
missed it or else he could not have completed the assessment
as he did. Indeed it has not been suggested that he was
aware of it and yet chose not to apply it. It is therefore,
much easier to see that the initiation of reassement
proceedings here is based on definite material not
considered at the time of the original assessment. [640D-E]
(2) The stock-in-trade of a firm at the time of its
disolution, has to be assessed at a fair value. there can
be no manner of doubt that, in taking accounts for purposes
of dissolution, the firm and the partners, being commercial
men, would value the assets only on a real basis and not at
cost or at their other value appearing in the books. The
real rights of the partners cannot be mutually adjusted on
any other basis. This is what happened in Ramachari.
Indeed, this is exactly what the partners in this case have
done and, having done so, it is untenable for them to
contend that the valuation should be on some other basis.
Once this principle is applied and the stock-in-trade is
valued at market price, the surplus, if any, has to get
reflected as the profits of the firm
627
and has to be charged to tax. The view taken by the High
Court has held the field for about thirty years now and we
see no reason to disagree even if a different view was
possible. [642B-D, 647E,648A-C]
Popular Automobiles v. Commissioner of Income-Tax,
[1989] 179 I.T.R. 632; Sunil Siddharthbhai v. Commissioner
of Income Tax, [1985] 156 I.T.R. 509; Pupular Workshops v.
Commissioner of Income-Tax [1987] 166 I.T.R. 348; Malabar
Fisheries Co. v. Commissioner of Income Tax, [1979] 120
I.T.R. 49; Indian & Eastern Newspaper Society v.
Commissioner of Income Tax, [1979] 119 I.T.R. 996; Kalyanji
Mavji & Co. v. Commissioner of Income Tax, [1976] 102 I.T.R.
287; M/s A.L.A. Firm v. The Commissioner of Income Tax,
Madras [1976] I.T.R. 622; Commissioner of Income Tax v. Hind
Construction Ltd., [1972] 83 I.T.R. 211; Commissioner of
Income Tax v. Birla Gwalior (P) Ltd., [1973] 89 I.T.R. 266;
Anandji Haridas & Co. (P) Ltd. v. S.P. Kushare, Sales Tax
Officer, [1968] 21 S.T.C. 326; Commissioner of Income Tax v.
Dewas Cine Corporation, [1968] 68 I.T.R. 240; Ramachari &
Co. v. Commissioner of Income Tax, [1961] 41 I.T.R. 142;
Maharaj Kumar Kamal Singh v. Income Tax Officer, [1954] 35
I.T.R. 1 S.C.; Commissioner of Income Tax v. A Raman & Co.,
[1968] 67 I.T.R. 11 S.C.; Salem Provident Fund Society Ltd.
v. Commissioner of Income Tax, [1961] 42 I.T.R. 547;
Commissioner of Income Tax v. Rathinasabapathy Mudaliar,
[1964] 51 I.T.R. 204; Addanki Narayanappa v. Bhaskara
Krishnappa, [1966] 3 S.C.R. 400; Commissioner of Income Tax
v. Bankey Lal Vaidya [1971] 79 I.T.R. 594; Kikabhai
Premchand v. Commissioner of Income Tax, [1953] 24 I.T.R.
506 (S.C.); Commissioner of Income tax v. K.A.R.K. Firm,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 19
[1934] 2 I.T.R. 183; Chainrup Sampathram v. Commissioner of
Income Tax, [1953] 24 I.T.R. 481; Commissioner of Income Tax
v. M/s. Shoorji Vallabhadas & Co., [1962] 46 I.T.R. 144,
Commissioner of Income Tax v. Krishnaswamy Muldaliar, [1964]
53 I.T.R. 122; Commissioner of Income Tax v. Ahmedabad New
Cotton Mills Co. Ltd., [1930] L.R. 57 I.A. 21; Muhammad
Hussain Sahib v. Abdul Gaffor Sahib, [1950] 1 M.L.J. 81.
reffered to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 570 of
1976.
Appeal by Certificate from the Judgment and Order dated
9.2.1976 of the Madras High Court in Tax Case No. 104 of
1969.
T.A. Ramachandran, P.N. Ramaligam and A.T.M. Sampath
for the Appellant.
628
V.Gauri Shanker, Manoj Arora, S. Rajappa and
Ms.A.Subhashini for the Respondent.
The Judgment of the Court was delivered by
RANGANATHAN, J. This is the assessee’s appeal form a
judgment of the Madras High Court dated 10.1.1975 answering
three questions referred to it by the Income-tax Appellate
Tribunal in favour of the Revenue and against the assessee.
The reference related to the assessment year 1961-62, the
previous year in respect of which commenced on 13.4.1960.
The judgment of the High Court is reported as (1976) 102
I.T.R.622.
The appellant-assessee is a partnership firm. Since
1949, it was carrying on, in Malaya, a money lending
business and, as part of and incidental to the said
business, a business in the purchase and sale of house
properties, gardens and estates. It had been reconstituted
under a deed dated 26.3.1960. The firm’s accounts for the
year 1960-61, which commenced on 13.4.60, would normally
have come to a close on or about the 13th April, 1961.
However, the firm closed its accounts as on 13.3.1961 with
effect from which date it was dissolved. Along with its
income-tax return for the assessment year 1961-62 filed on
10th April 1962, the assessee filed a profit and loss
account and certain other statements. In the profit and
loss account, a sum of $ 1,01,248 was shown as "difference
on revaluation of estates, gardens and house properties" on
the dissolution of the firm on 13.3.61, such difference
being $ 70,500 in respect of "house properties" and $ 30,748
in respect of estates and gardens. In the memo of
adjustment for income-tax purposes, however, the above sum
was deducted on the ground that it was not assessable either
as revenue or capital. A statement was also made before the
officer that partner Ramanathan Chettiar, forming one group
and the other partners forming another group, were carrying
on business separately with the assets and liabilities that
fell to their shares on the dissolution of the firm.
The Income-tax Officer (I.T.O.) issued a notice under
section 23(2) on the same day (10.4.1962) posting the
hearing for the same day and completed the assessment also
on the same day, after making a petty addition of Rs. 2083
paid as property tax in Malaya, and recording the following
note:
"Audit assessment-Lakshmanan appears-return filed-
I.T. 86 acknowledged in list of books-scrutinised-
order dictated".
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 19
629
For the subsequent assessment year 1962-63, the
assessee filed a return showing nil income along with a
letter pointing out that the firm had been dissolved on
13.3.1961. Thereafter, on 3.9.63, the I.T.O. wrote a letter
to the assessee to the effect that the revaluation
difference of $ 1,01,248 should have been brought to tax in
the assessment year 1961-62 in view of the decision of the
Madras High Court in Ramachari & Co. v. C.I.T., [1961] 41
I.T.R. 142. He called for the basis for the valuation and
also for the assessee’s objections. The assessee sent a
reply stating that no profit or loss could be assessed on a
revaluation of assets. Relying on a circular of the Central
Board of Revenue dated 21.6.1956, it was urged that the
assessee was gradually winding up its business in Malaya and
that therefore, the surplus would only be capital gains. It
was urged that the revaluation had been at a market price
prevalent since 1.1.1954 and that, therefore, no capital
gains were chargeable to tax. The I.T.O. followed up his
letter by a notice under S. 148 read with S. 147(b). The
assessee objected to the reassessment on two grounds: (1)
that the circumstances did not justify the initiation of
proceedings under S. 147(b); and (2) that no assessable
profits arose to the firm on the revaluation of assets on
the eve of the dissolution of the firm. Overruling these
objections, the I.T.O. completed a reassessment on the firm
after adding back the sum of Rs.1,58,057 (the equivalent of
$ 1,01,248) to the previously assessed income. The
assessee’s successive appeals to the Appellate Assistant
Commissioner and the Appellate Tribunal and reference, at
its instance, to the High Court having failed,the assessee
is before us.
Three questions of law were referred to the High Court
by the Tribunal. These were:
"1. Whether, on the facts and circumstances of the
case, the reassessment made on the assessee firm
for the assessment year 1961-62 under section 147
of the Income-tax Act is valid in Law?
2. Whether, on the facts and circumstances of the
case, assessment of the sum of $ 1,01,248 as
revenue profit of the assessee firm chargeable to
tax for the assessment year 1961-62 is justified in
law?
3. Whether, on the facts, and circumstances of the
case, the Appellate Tribunal is right in law in
sustaining the assessment of the sum of $ 1,01,348
after having found that the Department Officers are
bound by the Circular of the Central Board of
Revenue?"
630
We may deal at the outset with the third question.
Though the High Court has dealt with this question at some
length, we do not think any answer to this question can or
need be furnished by us for the following reasons. First,
the assessee has not been able to place before us the
circular of the Board on which reliance is placed. It is
not clear whether it is a circular or a communication of
some other nature. Second, the circular, to judge from its
purport set out in the High Court’s judgment, seems to have
been to the effect that the surplus arising from the sale of
properties acquired by a money-lender in the course of his
business would be in the nature of capital gains and not of
income. Obviously such a proposition could not have been
intended as a broad or general proposition of law, for the
nature of the surplus on sale of assets would depend on the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 19
nature of the asset sold and this, in turn, would depend on
the facts and circumstances of each case. In this case, no
material was placed at any stage to show that the assets in
question constituted the capital assets of the firm and not
its stock-in-trade. Third, the plea of the assessee which
was in issue all through was that there was no sale of
assets by the firm when its assets are distributed among its
partners and that no profits-whether capital or revenue-
could be said to arise to the firm merely because, at the
time of the dissolution, the firm revalued its assets on the
basis of market value or any other basis, for adjusting the
mutual rights and liabilities of the partners on the
dissolution of the firm. The terms of the circular, as set
out in the order of the High Court, cannot therefore be of
any assistance to the assessee in answering the issues in
this case. We, therefore, do not answer the third question
posed by the Tribunal.
Turning now to the first question, the relevant facts
have already been noticed. The following relevant and
material facts viz. (i) the dissolution of the firm, (ii)
the revaluation of its assets, (iii) the distribution
thereof among two groups of its partners, and (iv) the
division and crediting of the surplus on revaluation to the
partner’s accounts were not only reflected in the balance
sheet, the profit and loss account and the profit and loss
adjustment account but were also mentioned in the statement
filed before the I.T.O. along with the return. Clearly,
action u/s 148 read with clause (a) of s.147 could not be
initiated in these circumstances but is action under clause
(b) of that section also impermissible? That is the
question.
We may now set out the provisions of clause (b) of
section 147 for purposes of easy reference. This clause-
which corresponds to s. 34(1)(b) of the Indian Income-tax
Act, 1922 (‘the 1922 Act’) permits-initiation of
reassessment of proceedings, "notwithstanding
631
that there has been no omission or failure as mentioned in
clause (a) on the part of the assessee" provided "the
Income-tax Officer has, in consequence of information in his
possession, reason to believe that income chargeable to tax
has escaped assessment".
In the present case, on the information already on
record and in view of the decision in Ramachari & Co. v.
C.I.T., [1961] 41 I.T.R. 142, there can be no doubt that the
I.T.O. could reasonably come to the conclusion that income,
profits and gains assessable for the assessment year 1961-62
had escaped assessment. But is that belief reached "in
consequence of information in his posession"? The assessee’s
counsel says "no", for, says he, it is settled law that the
"information" referred to in clause (b) above, should be
"information" received by the I.T.O. after he had completed
the original assessment. Here it is pointed out that all
the relevant facts as well as the decision in Ramachari
(supra) had been available when the original assessment was
completed on 10.4.1962. Action cannot be taken under this
clause merely because the I.T.O., who originally considered
the surplus to be not assessable, has on the same facts and
the same case law which had been available to him when he
completed the assessment originally, changed his opinion and
now thinks that the surplus should have been charged to tax.
The validity of the assessee’s argument has to be
tested in the light of the decisions of this Court which
have interpreted S. 147(b) of the 1961 Act or its
predecessor S. 34(1)(b) of the 1922 Act and expounded its
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 19
parameters. We may start with the decision in Maharaj Kumar
Kamal Singh v. I.T.O., [1954] 35 I.T.R. 1 S.C. In this case
it was held that the word "information" would include
information as to the true and correct state of the law and
would also cover information as to relevant judicial
decisions. In that case the I.T.O. had re-opened the
assessment on the basis of a subsequent decision of the
Privy Council and this was upheld. Referring to the use of
the word "escape" in the section, the Court observed.
"In our opinion, even in a case where a return has
been submitted, if the income-tax Officer
erroneously fails to tax a part of asessable
income, it is a case where the said part of the
income has escaped assessment. The appellant’s
attempt to put a very narrow and artificial
limitation on the meaning of the word "escape" in
section 34(1)(b) cannot, therefore, succeed."
(underlining ours)
632
The meaning of the word "information" was again
explained thus in C.I.T. v. A. Raman & Co., [1968] 67 I.T.R.
11 SC:
"The expression ‘information’ in the context in
which it occurs must, in our judgment, mean
instruction or knowledge derived from an external
source concerning facts or particulars, or as to
law relating to a matter bearing on the
assessment........
Jurisdiction of the Income-tax Officer to reassess
income arises if he has in consequence of
information in his possession reason to believe
that income chargeable to tax has escaped
assessment. That information, must, it is true,
have come into the possession of the Income-tax
Officer after the previous assessment, but even if
the information be such that it could have been
obtained during the previous assessment from an
investigation of the materials on the record, or
the facts disclosed thereby or from other enquiry
or research into facts or law, but was not in fact
obtained, the jurisdiction of the Income-tax
Officer is not affected."
(underlining
ours)
We may next refer to Kalyanji Mavji & Co. v. C.I.T.,
[1976-102] I.T.R. 287. It is unnecessary to set out the
facts of this case. It is sufficient to refer to the
enunciation of the law regarding the scope of section
34(1)(b) as culled out from the earlier decisions of this
Court on the subject. At page 296 the Court observed:
"On a combined review of the decisions of this
Court the following tests and principles would
apply to determine the applicability of section
34(1)(b) to the following categories of cases:
(1) where the information is as to the true and
correct state of the law derived from relevant
judicial decisions;
(2) where in the original assessment the income
liable to tax has escaped assessment due to
oversight, inadvertence or a mistake committed by
the Income-tax Officer. This is obviously based on
the principle that the taxpayer would not be
allowed to take advantage of an oversight or
mistake committed by the taxing authority;
633
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 19
(3) where the information is derived from an
external source of any kind. Such external source
would include discovery of new and important
matters or knowledge of fresh facts which were not
present at the time of the original assessment;
(4) where the information may be obtained even from
the record of the original assessment from an
investigation of the materials on the record, or
the facts disclosed thereby or from other enquiry
or research into facts or law."
Before applying the above principles to the facts of
the present case, we may refer to two earlier decisions of
the Madras High Court which have been followed in the
judgment under appeal. In Salem Provident Fund Society Ltd.
v. C.I.T., [1961] 42 ITR 547, the Income-tax officer, in
calculating the annual profits of an insurance company, had,
under the statute to work out the difference between the
deficiencies as shown in the actuarial valuation of the
company in respect of two successive valuation periods. At
the time of original assessment, the Income-tax Officer, by
mistake, added the two deficiencies instead of subtracting
one from the another. This mistake he committed not in one
assessment year but in two assessment years. Subsequently,
he discovered his mistake and initiated proceedings under
section 34(1)(b). The contention urged on behalf of the
assessee was that all the statements, on the basis of which
the re-assessment proceedings were taken, were already on
record and that, in such a case, there was no ‘information’
which would justify the reassessment. An argument was also
raised that the rectification, if any, could have been
carried out only under section 35 and not under section 34.
These contentions were repelled. In regard to the former
objection, the High Court pointed out:
"We are unable to accept the extreme proposition
that nothing that can be found in the record of the
assessment, which itself would show escape of
assessment or under-assessment, can be viewed as
information which led to the belief that there has
been escape from assessment or under-assessment.
Suppose a mistake in the original order of
assessment is not discovered by the Income-tax
Officer himself on further scrutiny but it is
brought to this notice by another assessee or even
by a subordinate or a superior officer, that would
appear to be information disclosed to the Income-
tax Officer. if the mistake itself is not
extraneous
634
to the record and the informant gathered the
information from the record, the immediate source
of information to the Income-tax Officer in such
circumstances is in one sense extraneous to the
record. It is difficult to accept the position
that while what is seen by another in the record is
‘information’ what is seen by the Income-tax
Officer himself is not information to him. In the
latter case he just informs himself. It will be
information in his possession within the meaning of
section 34. In such cases of obvious mistakes
apparent on the face of the record of assessment
that record itself can be a source of information,
if that information leads to a discovery or belief
that there has been an escape of assessment or
under-assessment.
A similar question arose in CIT v. Rathinasabapathy
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 19
Mudaliar, [1964] 51 I.T.R. 204. In that case the assessee,
who was a partner in a firm, did not include in his return
the income of his minor son admitted to the benefits of the
partnership as required by section 16(3) of the 1922 Act.
The minor son submitted a separate return and was assessed
on this income. Subsequently, the Income-tax Officer
"discovered" his error in not assessing the father thereon
and started re-assessment proceedings. The re-assessment
was upheld by the Madras High Court on the same logic as had
been applied in Salem Provident Fund Society Ltd. case
(supra). The above line of thinking has not only held the
field for about thirty years now but has also received
approval in Anandji Haridas and Co. (P) Ltd. v. S.P.
Kushare, Sales Tax Officer, [1968] 21 S.T.C. 326.
This issue has further been considered in the decision
of this Court in the case of Indian and Eastern Newspaper
Society v. C.I.T. (the IENS case, for short) [1979] I.T.R.
996. In this case the income of the assessee derived by
letting out certain portions of the building owned by it to
its members as well as to outsiders was being assessed as
business income. In the course of audit, an internal audit
party expressed the view that the money realised by the
assessee on account of the occupation of its conference hall
and rooms should have been assessed under the head "income
from property" and not as business income. The Income-tax
Officer thereupon initiated re-assessment proceedings and
this was upheld by the Tribunal. On a direct reference
under s.257 of the Act, this Court held that the opinion of
the audit party on a point of law could not be regarded as
"information" and that the initiation of the reassessment
proceedings was not justified. It was contended for the
Revenue, that the reassessment proceedings would
635
be valid even on this premise. Dealing with this argument,
the Court observed:
"Now, in the case before us, the ITO had, when he
made the original assessment, considered the
provisions of sections 9 and 10. Any different
view taken by him afterwards on the application of
those provisions would amount to a change of
opinion on material already considered by him. The
revenue contends that it is open to him to do so,
and on that basis to reopen the assessment under s.
147(b). Reliance is placed on Kalyanji Mavji &
Co. v. CIT, [1976] 102 I.T.R. 287, where a Bench of
two learned, Judges of this Court observed that a
case where income had escaped assessment due to
the "oversight, inadvertence or mistake" of the ITO
must fall within s. 34(1)(b) of the Indian Income
Tax Act, 1922. It appears to us, with respect,
that the proposition is stated too widely and
travels farther than the statute warrants in so far
as it can be said to lay down that if, on re-
appraising the material considered by him during
the original assessment, the ITO discovers that he
has committed an error inconsequence of which
income has escaped assessment, it is open to him to
reopen the assessment. In our opinion, an error
discovere on a reconsideration of the same
material (and no more) does not give him that
power. That was the view taken by this Court in
Maharaj Kumar Kamal Singh v. CIT, [1959] 35 I.T.R.
1; CIT v. A. Raman & Co., [1968] 67 ITR 11 and
Bankipur Club Ltd. v. CIT [1971] 82 ITR 831 and we
do not believe that the law has since taken a
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 19
different course. Any observation in Kalyanji
Mavji & Co. v. CIT, [1976] 102 I.T.R. 287
suggesting the contrary do not, we say with
respect, lay down the correct law."
(underlining ours)
The Court proceeded further to observe:
"A further submission raised by the revenue on s.
147(b) of the Act may be considered at this stage.
It is urged that the expression "information" in s.
147(b) refers to the realisation by the ITO that he
has committed an error when making the original
assessment. It is said that, when upon receipt of
the audit note the ITO discovers or realizes that a
mistake has been committed in the original
636
assessment, the discovery of the mistake would be
"information" within the meaning of s. 147(b). The
submission appears to us inconsistent with the
terms of s. 147(b) Plainly, the statutory provision
envisages that the ITO must first have information
in his possession, and then in consequence of such
information he must have reason to believe that
income has escaped assessment. The realisation
that income has escaped assessment is covered by
the words "reason to believe", and it follows from
the "information" received by the ITO. The
information is not the realisation, the information
gives birth to the realisation."
Sri Ramachandran submits that these decisions support
his contention that reassessment proceeding can be validly
initiated only if there is some information received by the
I.T.O. from an external source after the completion of the
original assessment but not in a case like the present
where there is nothing more before the I.T.O. than what was
available to him when the original assessment was completed.
He also submits that the observations in the IENS case have
cast doubts on the propositions enunciated in Kalyanji
Mavji’s case (supra) and reiterates the proposition that
reassessment proceedings cannot be availed of to revise, on
the same material, the opinion formed or conclusion arrived
at earlier in favour of the assessee.
On the other hand, Dr. Gaurisankar, appearing for the
Revenue, mentioned that the decision in the IENS case
holding that the opinion of an audit party would not
constitute ‘information’ and qualifying the principles
enunciated in Kalyanji Mavji is pending consideration by a
larger Bench of this Court. He, however, submitted that the
reassessment in this case would be valid even on the
strength of the observations in the IENS case. We shall
proceed to consider the correctness of this submission.
We have pointed out earlier that Kalyanji Mavji (supra)
outlines four situations in which action under S.34(1)(b)
can be validly initiated. The IENS case has only indicated
that proposition (2) outlined in this case and extracted
earlier may have been somewhat widely stated; it has not
cast any doubt on the other three propositions set out in
Kalyanji Mavji’s case. The facts of the present case
squarely fall within the scope of propositions 2 and 4
enunciated in Kalyanji Mavji’s case. Proposition (2) may be
briefly summarised as permitting action even on a "mere
change of opinion". This is what has been doubted in the
IENS case (supra) and we shall discuss its application to
this case a
637
little later. But, even leaving this out of consideration,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 19
there can be no doubt that the present case is squarely
covered by proposition (4) set out in Kalyanji Mavji & Co.
(supra). This proposition clearly envisages a formation of
opinion by the Income-tax Officer on the basis of material
already on record provided the formation of such opinion is
consequent on "information" in the shape of some light
thrown on aspects of facts or law which the I.T.O. had not
earlier been conscious of. To give a couple of
illustrations, suppose an I.T.O., in the original
assessment, which is a voluminous one involving several
contentions, accepts a plea of the assessee in regard to one
of the items that the profits realised on the sale of a
house is a capital realisation not chargeable to tax.
Subsequently he finds, in the forest of papers filed in
connection with the assessment, several instances of earlier
sales of house property by the assessee. That would be a
case where the I.T.O. derives information from the record on
an investigation or enquiry into facts not originally
undertaken. Again, suppose if I.T.O. accepts the plea of an
assessee that a particular receipt is not income liable to
tax. But, on further research into law he finds that there
was a direct decision holding that category of receipt to be
an income receipt. He would be entitled to reopen the
assessment under s.147(b) by virtue of proposition (4) of
Kalyanji Mavji. The fact that the details of sales of house
properties were already in the file or that the decision
subsequently come across by him was already there would not
affect the position because the information that such facts
or decision existed comes to him only much later.
What then, is the difference between the situations
envisaged in propositions (2) and (4) of Kalyanji Mavji
(supra)? The difference, if one keeps in mind the trend of
the judicial decisions, is this. Proposition (4) refers to
a case where the I.T.O. initiates reassessment proceedings
in the light of "information" obtained by him by an
investigation into material already on record or by research
into the law applicable thereto which has brought out an
angle or aspect that had been missed earlier, for e.g., as
in the two Madras decisions referred to earlier.
Proposition (2) no doubt covers this situation also but it
is so widely expressed as to include also cases in which the
I.T.O., having considered all the facts and law, arrives at
a particular conclusion, but reinitiates proceedings
because, on a reappraisal of the same material which had
been considered earlier and in the light of the same legal
aspects to which his attention had been drawn earlier, he
comes to a conclusion that an item of income which he had
earlier consciously left out from the earlier assessment
should have been brought to tax. In other words, as pointed
out in IENS case, it also
638
ropes in cases of a "bare or mere change of opinion" where
the I.T.O. (very often a successor officer) attempts to
reopen the assessment because the opinion formed earlier by
himself (or, more often, by a predecessor I.T.O.) was, in
his opinion, incorrect. Judicial decisions had consistently
held that this could not be done and the IENS case (supra)
has warned that this line of cases cannot be taken to have
been overruled by Kalyanji Mavji (supra). The second
paragraph from the judgment in the IENS case earlier
extracted has also reference only to this situation and
insists upon the necessity of some information which make
the ITO realise that he has committed an error in the
earlier assessment. This paragraph does not in any way
affect the principle enumerated in the two Madras cases
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 19
cited with approval in Anandji Haridas, [1986] 21 S.T.C.
326. Even making allowances for this limitation placed on
the observations in Kalyanji Mavji, the position as
summarised by the High Court in the following words
represents, in our view, the correct position in law:
"The result of these decisions is that the statute
does not require that the information must be
extraneous to the record. It is enough if the
material, on the basis of which the reassessment
proceedings are sought to be initiated, came to the
notice of the Income-tax Officer subsequent to the
original assessment. If the Income-tax Officer had
considered and formed an opinion on the said
material in the original assessment itself, then he
would be powerless to start the proceedings for the
reassessment. Where, however, the Income-tax
Officer had not considered the material and
subsequently come by the material from the record
itself, then such a case would fall within the
scope of section 147(b) of the Act."
Let us now examine the position in the present case
keeping in mind the narrow but real distinction pointed out
above. On behalf of the assessee, it is emphasised (a) that
the amount of surplus is a very substantial amount,(b) that
full details of the manner in which it had resulted had been
disclosed, (c) that the profit and loss account, the profit
and loss adjustment account and statement made before the
I.T.O. had brought into focus the question of taxability of
the surplus and (d) that decision in Ramachari’s case had
been reported by 10.4.1962. No Income-tax Officer can be
presumed to have completed the assessment without looking at
all this material and the said decision. No doubt, some
doubt had been thrown as to whether a statement had been
given at the time of original assessment that the amount
639
of surplus was not taxable as an income or a capital gain
but the case has proceeded on the footing that such a
statement was there before the officer. This, therefore, is
nothing but a case of "change of opinion". On the other
hand, the authorities and the Tribunal have drawn attention
to the fact that the return, the S. 143(2) notice and
assessment were all on the same day and counsel for the
Revenue urged that obviously, in his haste, the I.T.O. had
not looked into the facts at all. It is urged that no
Income-tax Officer who had looked into the facts and the law
could have failed to bring the surplus to tax in view of
then recent pronouncement in Ramachari’s case. Dr.
Gaurishankar submitted that the Tribunal has found that the
I.T.O. "had acted mechanically in accepting the return
without bringing his mind to play upon the entry in the
statement with reference to the distribution of the
assets". He pointed out that there is no evidence of any
enquiry with reference to this aspect and that, the amount
involved being sufficiently large, the I.T.O., if he had
been aware of the existence of the entry would certainly
have discussed it. He urged that the question whether the
I.T.O. had considered this matter at the time of the
original assessment or not is purely a question of fact and
the Tribunal’s conclusion thereon having been endorsed by
the High Court, there is no justification to interfere with
it at this stage.
We think there is force in the argument on behalf of
the assessee that, in the face of all the details and
statement placed before the I.T.O. at the time of the
original assessment, it is difficult to take the view that
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 19
the Income-tax Officer had not at all applied his mind to
the question whether the surplus is taxable or not. It is
true that the return was filed and the assessment was
completed on the same date. Nevertheless, it is opposed to
normal human conduct that an officer would complete the
assessment without looking at the material placed before
him. It is not as if the assessment record contained a
large number of documents or the case raised complicated
issues rendering it probable that the I.T.O. had missed
these facts. It is a case where there is only one
contention raised before the I.T.O. and it is, we think,
impossible to hold that the Income-tax Officer did not at
all look at the return filed by the assessee or the
statements accompanying it. The more reasonable view to
take would, in our opinion, be that the Income-tax Officer
looked at the facts and accepted the assessee’s contention
that the surplus was not taxable. But, in doing so, he
obviously missed to take note of the law laid down in
Ramachari which there is nothing to show, had been brought
to his notice. When he subsequently became aware of the
decision, he initiated proceedings under S. 147(b). The
material which constituted information and on
640
the basis of which the assessment was reopened was the
decision in Ramachari. This material was not considered at
the time of the original assessment. Though it was a
decision of 1961 and the I.T.O. could have known of it had
he been diligent, the obvious fact is that he was not aware
of the existence of the decision then and, when he came to
know about it, he rightly initiated proceedings for
assessment.
We may point out that the position here is more
favorable to the Revenue than that which prevailed in the
Madras cases referred to earlier. There, what the I.T.O.
had missed earlier was the true purport of the relevant
statutory provisions. It seems somewhat difficult to
believe that the I.T.O. could have failed to read properly
the statutory provisions applicable directly to facts before
him (though that is what seems to have happened). Perhaps
an equally plausible view, on the facts, could have been
taken that he had considered them and decided, in one case,
not to apply them and, in the other, on a wrong construction
thereof. In the present case, on the other hand, the
material on which the I.T.O. has taken action is a judicial
decision. This had been pronounced just a few months
earlier to the original assessment and it is not difficult
to see that the I.T.O. must have missed it or else he could
not have completed the assessment as he did. Indeed it has
not been suggested that he was aware of it and yet chose not
to apply it. It is therefore much easier to see that the
initiation of reassessment proceedings here is based on
definite material not considered at the time of the original
assessment.
In the above view of the matter, we uphold the High
Court’s view on the first question.
The second question raises a more difficult problem.
There can be no doubt that the decision of the Madras High
Court in Ramachari squarely covers the situation. Ramachari
holds that the principle of valuing the closing stock of a
business at cost or market at the option of the assessee is
a principle that would hold good only so long as there is a
continuing business and that where a business is
discontinued, whether on account of dissolution or closure
or otherwise, by the assessee, then the profits cannot be
ascertained except by taking the closing stock at market
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 19
value. Ramachari has subsequently been followed by the
Kerala High Court in Popular Workshops v. Commissioner of
Income-Tax, [1987] 166 ITR 348 and in Popular Automobiles v.
Commissioner of Income-Tax, [1989] 179 ITR 632.
Shri Ramachandran contends that the decision in
Ramachari
641
does not lay down the correct law. He submits than, while
it is no doubt true that the closing stock has to be valued,
the well settled principle is that it should be valued, at
cost or market whichever is lower and there is no
justification for laying down a different principle for
valuation of the closing stock at the point of
discontinuance of business unless the goods are actually
sold by the assessee at the time of discontinuance.
Further, it has been held by a series of decisions of this
Court that when a firm is dissolved and the assets are
distributed among the partners, there is no sale or transfer
of the assets of the firm to the various partners: vide,
Addanki Narayanppa v. Bhaskara Krishnappa, [1966] 3 SCR 400;
CIT v. Dewas Cine Corporation, [1968] 68 ITR 240; CIT v.
2Bankey Lal Vaidya, [1971] 79 ITR 594; Malabar Fisheries Co.
v. C.I.T., [1979] 120 ITR 49 and in Sunil Siddharthbhai v.
C.I.T., [1985] 156 ITR 509. He submits that, in logical
sequence, dissolution comes first and distribution of assets
comes later. Therefore, revaluation of the assets of a
firm, which is only for the division of the assets among
the partners on a real and not a notional basis, is part of
the division of the assets and therefore logically, in point
of time, subsequent to the dissolution of the firm. Since
the revaluation takes place after the dissolution no profits
can be said to have accrued to the firm by the process of
revaluation. The revaluation of the assets is not in the
course of business and is not an activity which can partake
of the nature of trade. Assuming but not conceding that it
is possible to have a revaluation of the assets, for
example, stock in trade before dissolution, any excess which
arises on the revaluation is only an imaginary or notional
profit and cannot be brought to tax for the following
reasons:
(i) As a result of such revaluation, there can be
no profit, because the firm cannot make a profit
out of itself: Vide Kikabhai Premchand v. C.I.T.,
[1953] 24 I.T.R. 506 (S.C.).
(ii) The process of revaluation of stock by itself
cannot bring in any real profits: vide C.I.T. v.
K.A.R.K. Firm, [1934]2 I.T.R. 183; Chainrup
Sampatram v. C.I.T., [1953) 24 I.T.R. 481 and
C.I.T. V. Hind Construction ltd., [1972] 83 I.T.R.
211; and
(iii) It is well settled that what is taxable under
the income tax law is only real income vide C.I.T.
v. M/s Shoorji Vallabhdas and Co., [1962] 46 I.T.R.
144 and C.I.T. v. Birla Gwalior (P) Ltd., [1973] 89
I.T.R. 266. There is, therefor, no principle by
which the stock-in-trade can be valued at market
price so as to bring to tax the notional profits
which might in future be realised as a result of
the sale of the stock in trade.
642
The question posed before us is a difficult one. We
think, however, that the High Court was right in pointing
out that the several decisions relied upon for the assessee
as to the nature of the transaction by which a firm, on
dissolution, distributes its assets among its partners, have
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 19
no relevance in the present case. As the High Court rightly
observed, those cases relate to what happens after or in
consequence of the dissolution of a firm whereas we are here
concerned with a question that arises before or at the time
of dissolution. What we have to decide is the basis on
which, in making up the accounts of a firm upto the date of
dissolution, the closing stock with the firm as at a point
of time immediately prior to the dissolution is to be
valued. It is this principle that has been decided in
Ramachari and the High Court decisions following it
(including the one under appeal) and the question is whether
they lay down the correct law.
In the first place, it is settled law that the true
trading results of a business for an accounting period
cannot be ascertained without taking into account the value
of the stock-in-trade remaining at the end of the period.
Though, as pointed out by this Court in Chainrup Sempatram
v. C.I.T., [1953] 24 I.T.R. 481 it is a misconception to
think that any profit arises out of the valuation of closing
stock, it is equally true that such valuation is a necessary
element in the process of determining the trading results of
the period. This is true in respect of any method of
accounting and in C.I.T. v. Krishnaswamy Mudaliar, [1964] 53
I.T.R. 122 this Court pointed out that, even where the
assessee is following the cash system of accounting, the
valuation of closing stock cannot be dispensed with. In
this decision, this Court quoted with approval the following
observations in C.I.R. v. Cock, Russel & Co. Ltd. [1949] 29
T.C. 387:
"There is no word in the statutes or rules which
deals with this question of valuing stock-in-trade.
There is nothing in the relevant legislation which
indicates that in computing the profits and gains
of a commercial concern the stock-in-trade at the
start of the accounting period should be taken in
and that the amount of the stock-in-trade at the
end of the period should also be taken in. It
would be fantastic not to do it: it would be
utterly impossible accurately to assess profits and
gains merely on a statement of receipts and
payments or on the basis of turnover. It has long
been recognised that the right method of assessing
profits and gains is to take into account the value
of the stock-in-trade at the beginning and the
value of the stock-in trade at the
643
end as two of the items in the computation. I need
not cite authority for the general proposition,
which is admitted at the Bar, that for the
purposes of ascertaining profits and gains the
ordinary principles of commercial accounting should
be applied, so long as they do not conflict with
any express provision of the relevant statutes."
Next the principles as to the method of valuation of
the closing stock are equally well settled. Lord President
Clyde set these out in Whimster & Co. v. C.I.R., (1925) 12
T.C. 813 in the following words:
"In computing the balance of profits and gains for
the purposes of income-tax,... two general and
fundamental commonplaces have always to be kept in
mind. In the first place, the profits of any
particular year or accounting period must be taken
to consist of the difference between the receipts
from the trade or business during such year or
accounting period and the expenditure laid out to
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 19
earn those receipts. In the second place, the
account of profit and loss to be made up for the
purpose of ascertaining that difference must be
framed consistently with the ordinary principles of
commercial accounting, so far as applicable, and in
conformity with the rules of the Income-tax Act, or
of that Act as modified by the provisions and
schedules of the Acts regulating excess profits
duty, as the case may be. For example, the
ordinary principles of commercial accounting
require that in the profit and loss account of a
merchant’s manufacturer’s business the values of
the stock-in-trade at the beginning and at the end
of the period covered by the account should be
entered at cost or market price, whichever is the
lower; although there is nothing about this in the
taxing statutes."
The principle behind permitting the assessee to
value the stock at cost is very simple. In the words of
Bose, J. In Kikabhai Premchand v. C.I.T., [1953] 24 I.T.R.
506 S.C. it is this:
"The appellant’s method of book-keeping reflects
the true position. As he makes his purchases he
enters his stock at the cost price on one side of
the accounts. At the close of the year he enters
the value of any unsold stock at cost on the other
side of the accounts thus cancelling out the
entries relating to the sum unsold stock earlier in
the
644
accounts; and then that is carried forward as the
opening balance in the next year’s account. This
cancelling out of the unsold stock from both sides
of the accounts leaves only the transactions on
which there have been actual sales and gives the
true and actual profit or loss on his year’s
dealings."
As against this, the valuation of the closing stock at
market value invariably will create a problem. For if the
market value is higher than cost, the accounts will reflect
notional profits not actually realised. On the other hand,
if the market value is less, the assessee will get the
benefit of a notional loss he has not incurred.
Nevertheless, as mentioned earlier, the ordinary principles
of commercial accounting permit valuation "at cost or
market, whichever is the lower". The rationale behind this
has been explained by Patanjali Sastri, C.J. in Chainrup
Sampatram v. C.I.T., [1953] 24 I.T.R. 481, S.C. where an
attempt was made to value the closing stock at a market
value higher than cost. The learned Chief Justice observed:
"It is wrong to assume that the valuation of the
closing stock at market rate has, for its object,
the bringing into charge any appreciation in the
value of such stock. The true purpose of crediting
the value of unsold stock is to balance the cost of
those goods entered on the other side of the
account at the time of their purchase, so that the
cancelling out of the entries relating to the same
stock from both sides of the account would leave
only the transactions on which there have been
actual sales in the course of the year showing the
profit or loss actually realised on the year’s
trading. As pointed out in paragraph 8 of the
Report of the Committee on Financial Risks
attaching to the holding of Trading Stocks, 1919,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 19
"As the entry for stock which appears in a trading
account is merely intended to cancel the charge for
the goods purchased which have not been sold, it
should necessarily represent the cost of the goods.
If it is more or less than the cost, then the
effect is to state the profit on the goods which
actually have been sold at the incorrect
figure.......... From this rigid doctrine one
exception is very generally recognised on
prudential grounds and is now fully sanctioned by
custom, viz., the adoption of market value at the
date of making up accounts, if that value is less,
than cost. It is of course an anticipation of the
loss that may be made on those goods in
645
the following year, and may even have the effect,
if prices rise again, of attributing to the
following year’s results a greater amount of profit
than the difference between the actual sale price
and the actual cost price of the goods in question"
(extracted in paragraph 281 of the Report of the
Committee on the Taxation of Trading Profits
presented to British Parliament in April 1951).
While anticipated loss is thus taken into account,
anticipated profit in the shape of appreciated
value of the closing stock is not brought into the
account, as no prudent trader would care to show
increased profit before its actual realisation.
This is the theory underlying the rule that the
closing stock is to be valued at cost or market
price whichever is the lower, and it is now
generally accepted as an established rule of
commercial practice and accountancy."
From the above passage, it will be seen that the proper
practice is to value the closing stock at cost. That will
eliminate entries relating to the same stock from both sides
of the account. To this rule custom recognises only one
exception and that is to value the stock at market value if
that is lower. But on no principle can one justify the
valuation of the closing stock at a market value higher than
cost as that will result in the taxation of notional profits
the assessee has not realised. The High Court in Ramachari
has, however, outlined another exception and seems to have
rested this on two considerations. The first is the
observation of Lord Buckmaster in C.I.T. v. Ahmedabad New
Cotton Mills Co. Ltd., [1930] L.R. 57 I.A. 21 to the
following effect:
"The method of introducing stock into each side of
a profit and loss account for the purpose of
determining the annual profits is a method well
understood in commercial circles and does not
necessarily depend upon exact trade valuations
being given to each article of stock that is so
introduced. The one thing that is essential is
that there should be a definite method of valuation
adopted which should be carried through from year
to year, so that in case of any division from
strict market values in the entry of the stock at
the close of one year it will be rectified by the
accounts in the next year."
From these observations, the High Court inferred:
"It is obvious from the above that the privilege of
valuing
646
the opening and closing stock in a consistent
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 18 of 19
manner is available only to continuing business and
that it cannot be adopted where the business comes
to an end and the stock-in-trade has to be the
disposed of in order to determine the exact
position of the business on the date of closure. "
The second consideration which prevailed with the High
Court is reflected in the following passage from the
judgment:
"It seems to us that none of these cases has any
application to the facts of the present case .
There is no authority directly in point dealing
with this question, where a partnership concern
dissolves its business in the course of the
accounting year, what is the basis on which the
stock-in-trade has to be valued as on the date of
dissolution. We have accordingly to deal with the
matter on first principles.
The case of a firm which goes into liquidation
forms a close parallel to the present case. In
such a case all the stock-in-trade and other assets
of the business will have to be sold and their
value realised. It cannot be controverted that it
is only by doing so that the true state of the
profits or losses of the business can be arrived
at. The position is not very different when the
partnership ceases to exist in the course of the
accounting year. The fact that Ramachari, one of
the ex-partners, took over the entire stock and
continued to run the business on his own, is not
relevant at all, when we consider the profits or
losses of the partnership’ which has come to an
end. It should, therefore, follow that in order to
arrive at the correct picture of the trading
results of the partnership on the date when it
ceases to function, the valuation of the stock in
hand should be made on the basis of the prevailing
market price."
We are not quite sure that the first of the
considerations that prevailed with the High Court is
relevant in the present case. Even in a continuing
business, the valuation at market value is permissible only
when it is less than cost; it is not quite certain whether
the rules permit an assessee if he so desires to value
closing stock at market value where it is higher than cost.
But, in either event, it is allowed to be done because its
effect can be offset over a period of time. But here, where
the business comes to a close, no future adjustment of an
over
647
or under valuation is possible, In this context, it is
difficult to see how valuation, at other than cost, can be
justified on the principle of Ahmedabad Advance Mills case
(supra).
We, however, find substance in the second consideration
that prevailed with the High Court. The decision in
Muhammad Hussain Sahib v. Abdul Gaffor Sahib, [1950] 1
M.L.J.81 correctly sets out the mode of taking accounts
regarding the assets of a firm. While the valuation of
assets during the subsistence of the partnership would be
immaterial and could even be notional, the position at the
point of dissolution is totally different:
"But the situation is totally different when the
firm is dissolved or when a partner retires. The
settlement of his account must be not on a
notional basis but on a real basis, that is every
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 19 of 19
asset of the partnership should be converted into
money and the account of each partner settled on
that basis.........The assets have to be valued, of
course, on the basis of the market value on the
date of the dissolution ......"
This applies equally well to assets which constitute
stock-in-trade. There can be no manner of doubt that, in
taking accounts for purposes of dissolution, the firm and
the partners, being commercial man, would value the assets
only on a real basis and not at cost or at their other value
appearing in the books. A short passage from Pickles on
Accountancy (Third Edn), p. 650 will make this clear:
"In the event of the accounts being drawn up to the
date of death or retirement, no departure from the
normal procedure arises, but it will be necessary
to see that every revaluation required by the terms
of the partnership agreement is made. It has been
laid down judicially that, in the absence of
contrary agreement, all assets and liabilities must
be taken at a "fair value," not merely a "book
value" basis, thus involving recording entries for
both appreciation and depreciation of assets and
liabilities. This rule is applicable,
notwithstanding the omission of a particular item
from the books, e.g. investments, goodwill
(Cruikshank v. Sutherland). Obviously, the net
effect of the revaluation will be a profit or loss
divisible in the agreed profit-or loss-sharing
ratios."
648
The real rights of the partners cannot be mutually
adjusted on any other basis. This is what happened in
Ramachari. Indeed, this is exactly what the partners in
this case have done and, having done so, it is untenable for
them to contend that the valuation should be on some other
basis. Once this principle is applied and the stock-in-
trade is valued at market price, the surplus, if any, has to
get reflected as the profits of the firm and has to be
charged to tax. The view taken by the High Court has held
the field for about thirty years now and we see no reason to
disagree even if a different view were possible. For these
reasons, we agree with the answer given by the High Court to
the second question as well.
The appeal fails and is dismissed. But we would make
no order regarding costs.
R.N.J. Appeal
dismissed.
649