Full Judgment Text
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PETITIONER:
THE COMMONWEALTH TRUST LTD., CALICUT, KERALA
Vs.
RESPONDENT:
THE COMMISSIONER OF INCOME TAX, KERALA II, ERNAKULAM
DATE OF JUDGMENT: 30/07/1997
BENCH:
S. C. AGRAWAL, D. P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL (N.T.) NO. 2979 OF 1982
J U D G M E N T
D.P. Wadhwa, J.
These two appeals by certificate under Section 261 of
the Income Tax Act, 1961 (for short ‘the Act’) are directed
against the judgment dated November 27, 1981 of the Kerala
High Court. The judgment is now reported in (1982) 135 ITR
19 (F.B.). The following two questions were decided by the
High Court:
"1. Whether on the facts and in
the circumstances of the case, the
Tribunal is right in law in
deleting Rs.1,260/- towards house
rent under Section 40 (a)(v) of the
Income-tax Act, 1961?
2. Whether on the facts and in
the circumstance of the case, the
Tribunal was justified in holding
that the assessee did not have the
right of substituting the market
value as on 1.1.54 in respect of
depreciable assets?
While the first question was referred at the instance
of the revenue, the second question was at the instance of
the assessee. Both the question were, however, answered by
the High Court in favour of the revenue and against the
assessee.
The impugned judgment in so far as it answers the first
question has been overruled by this Court in Commissioner of
Income Tax, Bombay and others vs. Mafatlal Gangabhai & Co.
(P) Ltd. and other (1996) 7 SCC 569. Accordingly the answer
to this question has to be given in favour of the assessee
and against the revenue.
It is the second question in which arguments were
addressed before us. While the revenue gets support from the
decisions of the High Courts of Gujarat, Allahabad and
Calcutta for upholding the impugned judgment, the assessee
gets support from the decision of the Bombay High Court.
Gujarat, Allahabad and Calcutta decisions are reported
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respectively in Rajnagar Vaktapur Ginning, Pressing and
Manufacturing Co. Ltd. vs. CIT (1975) 99 ITR 264, CIT vs.
Upper Doab Sugar Mills (1979) 116 ITR 240 and India Jute Co.
Ltd. vs. CIT (1982) 136 ITR 597. Bombay decision is reported
in Goculdas Dossa and Co. and other vs. J.P. Shah and other
(1995) 211 ITR 706.
To understand rival contentions we may briefly advert
to the facts of the case.
The assessment year is 1971-72, the accounting year
being 1970-71. The assessee, a limited company, was
possessed of considerable properties at Calicut and
Mangalore. It owned these properties right from 1920
onwards. The assessee had been allowed in the previous year.
During the period relevant to the assessment year 1971-72
the assesee sold some of these properties on which it had
already claimed depreciation. The Calicut Weaving Factory
was sold for Rs. 20,000/-, its original value being Rs.
10,000/-. The assessee has incurred an additional
expenditure of Rs. 979/- on this property. As noted above
depreciation has been allowed on the value of the property
in the earlier years. In computing the capital gains the
assessee showed a capital loss of Rs. 78/- on the sale of
this property. This the assessee did on revaluing the
property as on January 1, 1954. The assessee sold its
Mangalore building for Rs. 2,25,000/-. Its original cost as
adjusted came to Rs. 76,680/-. IN respect of these buildings
also depreciation has been claimed and allowed in the
previous years. Here again the assessee revalued the
building as on January 1, 1954 and on that basis showed the
capital gains at Rs. 44, 713/-. The stand taken by the
assessee was that it had the option under Section 55(2) (i)
of the Act either to adopt the written down value of the
building or the value of the building as on January 1, 1954
and it has chosen the latter. the Income Tax Officer,
however, took the view that the assessee did not have the
right to substitute the value as on January 1, 1954 because
the assets were depreciable assets to which Section 50(1)
applied which was a special provision in respect of
depreciable assets and the provision as contained in Section
55(2)(i) allowing option which was general provision was not
applicable in the case of depreciable assets. The Income Tax
Officer, therefore, substituted the original value an
arrived at a capital gain of Rs. 9021/- in the case of
Calicut property and Rs. 1,46,320/- in the case of Mangalore
buildings. On appeal filed by the assessee the Appellate
Assistant Commissioner agreed with the Income Tax Officer.
He was also of the view that the assessee did not have the
right to substitute value as on January 1, 1954 in respect
of depreciable assets. The assessee then went to the Income
Tax Appellate Tribunal and the Appellate Tribunal dismissed
the appeal but at the instance of the assessee referred the
aforesaid second question for the decision of the High
Court. The High Court agreed with the view of the Appellate
Tribunal and decided the question in affirmative, in favour
of the revenue and against the assessee. On certificate
granted by the High Court under Section 261 of the Act this
appeal has come before us.
Before we consider the judgments of the High Courts it
will be appropriate to set out the relevant provisions of
law. These would be Section 32(1)(iii), 41(2) and 43(6) in
Part D and Section 45, 48, 49, 50 and 55 in Part E under
Chapter IV relating to computation of total income :
"32. Depreciation.- (1) in respect
of depreciation of building
machinery, plant or furniture owned
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by the assessee and used for the
purposes of the business or
profession, the following
deductions shall, subject to the
provisions of Section 34, be
allowed -
(iii) in the case of any building,
machinery, plant or furniture which
is sold, discarded, demolished or
destroyed in the previous year
(other than the previous year in
which it is first brought into
use), the amount by which the
moneys payable in respect of such
building, machinery, plant or
furniture, together with the amount
of scrap value, if any, fall short
of the written down value thereof:
41(2) Where any building, machinery
plant or furniture which is owned
by the assessee and which was or
has been used for the purpose of
business or profession is sold,
discarded, demolished or destroyed
and the money payable in respect of
such building, machinery, plant or
furniture, as the case may be,
together with the amount of scrap
value, if any, exceed the written
down value, so much of the excess
as does not exceed the difference
between the actual cost and the
written down value shall be
chargeable to income-tax as income
of the business or profession of
the previous year in which the
moneys payable for the building,
machinery, plant or furniture
became due:
Provided that where the building
sold, discarded, demolished or
destroyed is a building to which
Explanation 5 to Section 43
applies, and the moneys payable in
respect of such building, together
with amount of scrap value, if any,
exceed the actual cost as
determined under the Explanation,
so much of the excess as does not
exceed the difference between the
actual cost so determined and the
written down value shall be
chargeable to income-tax as income
of the business or profession of
such previous year.
Explanation.- Where the moneys
payable in respect of the building,
machinery, plant or furniture
referred to in this sub-section
become due in a previous year in
which the business or profession
for the purpose of which the
building, machinery, plant or
furniture was being used is no
longer in existence, the provisions
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of this sub-section shall apply as
if the business or profession is in
existence in that previous year."
43 (6) "written down value" means-
(a) in the case of assets, acquired
in the previous year, the actual
cost to the assessee;
(b) in the case of assets acquired
before the previous year, the
actual cost to the assessee less
all depreciation actually allowed
to him under this Act, or under the
Indian Income-tax Act, 1922 (XI of
1922), or any Act repealed by that
Act, or under any executive orders
issued when the Indian Income-tax
Act, 1886 (II of 1886), was in
force:
Provided that in determining the
written down value in respect of
building, machinery or plant for
the purposes of clause (ii) of sub-
section (1) of section 32,
"depreciation actually allowed"
shall not included depreciation
allowed under sub-clauses (a), (b)
and (c) of clause (vi) of sub-
section (2) of section 10 of the
Indian Income-tax Act, 1922 (XI of
1922), where such depreciation was
not deductible in determining the
written down value for the purposes
of the said clause (vi).
Explanation
1..................................
Explanation 2...................
...............
Explanation 2A........ ............
.... .........
Explanation
3..................................
"45. Capital gains. - (1) Any
profits or gains arising from the
transfer of a capital asset
effected in the previous year
shall, save as other wise provided
in sections 53, 54 and 54B, be
chargeable to income-tax under the
head "Capital gains", and shall be
deemed to be the income of the
previous year in which the transfer
took place.
48. Mode of computation and
deductions.- The income chargeable
under the head "Capital gains"
shall be computed by deducting from
the full value of the consideration
received or accruing as a result of
the transfer of the capital asset
of following amounts, namely :-
(i) expenditure incurred wholly and
exclusively in connection with such
transfer :
(ii) the cost of acquisition of the
capital asset and the cost of any
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improvement thereto.
49. Cost with reference to certain
modes of acquisition. (1) Where the
capital asset became the property
of the assessee-
(i) on any
assets on the total or partial
partition of a Hindu undivided
family;
(ii) under a gift or will;
(iii) (a) by succession,
inheritance or devolution, or
(b) on any distribution of assets
on the dissolution of a firm, body
of individuals or other association
of person, or
(c) on any distribution of assets
on the liquidation of a company, or
(d) under a transfer to a revocable
or an irrevocable trust, or
(e) under any such transfer as is
referred to in clause (iv) or
clause (v) or clause (vi) of
Section 47,
the cost of acquisition of the
asset shall be deemed to be the
cost for which the previous owner
of the property acquired it, as
increased by the cost of any
improvement of the assets incurred
or borne by the previous owner or
the assessee, as the case may be.
Explanation.- In this sub-section
the expression "previous owner of
the property" in relation to any
capital asset owned by an assessee
means the last previous owner of
the capital asset who acquired it
by a mode of acquisition other than
that referred to in clause (i) or
clause (ii) or clause (iii) of this
sub-section.
(2) x x
x x
50. Special provision for computing
cost of acquisition in the case of
depreciable assets. - where the
capital asset is an asset in
respect of which a deduction on
account of depreciation has been
obtained by the assessee in any
previous year either under this Act
or under the Indian Income-tax Act,
1922 (XI of 1922), or any Act
repealed by that Act, or under
executive orders issued when the
Indian Income-tax Act, 1886 (II of
1886), was in force, the provisions
of Section 48 and 49 shall be
subject to the following
modifications:-
(1) The written down value, as
defined in clause (6) of
Section 43, of the asset, as
adjusted, shall be taken as
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the cost of acquisition of the
asset.
(2) Where under any provision
of Section 49, read with sub-
section (2) of Section 55, the
fair market-value of the asset
on the 1st day of January,
1954, is to be taken into
account at the option of the
assessee, then, the cost of
acquisition of the asset
shall, at the option of the
assessee, be the fair market-
value of the asset on the said
date, as reduced by the amount
of depreciation, if any,
allowed to the assessee after
the said date, and as
adjusted.
55. Meaning of "adjusted", "cost of
improvement" and "cost of
acquisition". (1) For the purposes
of sections 48, 49 and 50, -
(a) "adjusted", in relation to
written down value or fair market
value, means diminished by any loss
deducted or increased by the profit
assessed, under the provisions of
clause (iii) of sub-section (1), or
clause (ii) of sub-section (1A), of
section 32 or sub-section (2) or
sub-section (2A) of section 41, as
the case may be, the computation
for this purpose being made with
reference to the period commencing
from the 1st day of January, 1954,
in cases to which clause (2) of
section 50 applies;
(b) "cost of any improvement", in
relation to capital assets, -
(i) where the capital asset became
the property of the previous owner
or the assessee before the 1st day
of January, 1954, and the fair
market value of the asset on that
day is taken as the cost of
acquisition at the option of the
assessee, means all expenditure of
a capital nature incurred in making
any additions or alternations to
the capital asset on or after the
said date by the previous owner or
the assessee, and
(ii) in any other case, means all
expenditure of a capital nature
incurred in making any additions or
alterations to the capital asset by
the assessee after it became his
property, and, where the capital
asset became the property of the
assessee by any of the modes
specified in sub-section (1) of
section 49, by the previous owner,
but does not include any
expenditure which is deductible in
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computing the income chargeable
under the head "interest on
securities", "Income from house
property", "Profits and gains of
business or profession", or "Income
from other sources", and the
expression "improvement" shall be
construed accordingly.
(2) For the purposes of Section 48
and 49, "cost of acquisition", in
relation to a capital asset, -
(i) where the capital asset
became the property of the
assessee before the 1st day of
January, 1954, means the cost
of acquisition of the asset to
the assessee or the fair
market value of the asset on
the 1st day of January, 1954,
at the option of the assessee;
(ii) where the capital asset
became the property of the
assessee by any of the modes
specified in sub-section (1)
of section 49, and the capital
asset became the property of
the previous owner before the
1st day of January, 1954,
means the cost of the capital
asset to the previous owner or
the fair market value of the
asset on the 1st day of
January, 1954, at the option
of the assessee;
(iii) where the capital asset
became the property of the
assessee on the distribution
of the capital assets of a
company on its liquidation and
the assessee has been assessed
to income-tax under the head
"Capital gains" in respect of
that asset under section 46,
means the fair market value of
the asset on the date of
distribution;
(iv) x
x x
(v) where the capital asset,
being a share or a stock of a
company, became the property
of the assessee on-
(a) the consolidation and
division of all or any of the
share capital of the company
into shares of larger amount
than its existing shares,
(b) the conversion of any
shares of the company into
stock.
(c) the reconversion of any
stock of the company into
shares,
(d) the sub-division of any of
the share of the company into
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shares of smaller amount, or
(e) the conversion of one kind
of shares of the company into
another kind, means the cost
of acquisition of the asset
calculation, with reference to
the cost of acquisition of the
shares, or stock from which
such asset is derived.
(3) Where the cost for which the
previous owner acquired the
property cannot be ascertained, the
cost of acquisition to the previous
owner means the fair market value
on the date on which the capital
asset become the property of the
previous owner."
(Section 32(1-A)(ii) and Section 41(2-A) would not be
relevant for our purposes and therefore not reproduced).
We may now consider the judgments of the High Courts
referred to during the course of arguments. In R.V. Ginning,
Pressing & Mfg. Co. Ltd. vs. C.I.T. (1975) 99 ITR 264
(Gujarat), the assessee company was under liquidation. In
the accounting year relevant to the assessment year 1968-69
some of the assets being building and machinery were sold.
These assets were purchased before January 1, 1954. The
assessee had obtained depreciation on the said assets. The
assessee claimed that it should be permitted to substitute
the market valuation of the machinery and building as on
January 1, 1954 as the cost of acquisition for purposes of
computation of capital gains. This was rejected by the
revenue authorities. The question before the High Court was
whether the assessee was entitled to substitute the value as
on January 1, 1954, as the cost of acquisition of the
building and machinery. The High Court answered the question
in negative in favour of the revenue and against the
assessee by holding as under:
"We have set out the relevant
section 48, 49 and 50. On the plain
reading of section 50, we think
that it is only those assessees who
acquired depreciable assets in any
one of the modes prescribed under
section 49 that have the benefit of
option to select either the fair
market value of the assets on
January 1, 1954, or the cost of
acquisition by the previous owner.
It is an admitted position that the
applicant-company is not an
assessee acquiring depreciable
assets in any of the modes
mentioned in section 49 and
clearly, therefore, this case falls
within section 50(1) and,
therefore, in case of the
applicant-company for purposes of
computation of capital gains tax
adjusted written down value as
defined in clause (6) of section 43
of the Act would be the cost of
acquisition of the assets."
In CIT vs. Upper Doab Sugar Mills (1979) 116 ITR 240
(Allahabad) during the accounting period relevant to
assessment year 1964-65 the assessee sold machinery. The
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claim of the assessee that it was entitled to exercise the
option of treating the fair market value as cost of
acquisition was rejected by the ITO. In appeal, however, the
assessee’s plea. He held that Section 50(2) read with
Section 55(2) (ii) of the Act was applicable and these
sections gave an option to the assessee to compute capital
gains by adopting fair market value of the assets as on
January 1, 1954. The revenue went up in appeal to the
Appellate Tribunal which upheld the view of the AAC and
dismissed the appeal. At the instance of the revenue the
Appellate Tribunal referred the question to the Allahabad
High Court as to whether in determining the capital gains
arising to the assessee, provisions of Section 50(2) and
Section 55(2)(ii) were applicable. The court answered the
question in the negative in favour of the department and
against the assessee. It observed as under:
"The language used makes it clear
that s.50 of the I.T. Act. 1961,
applies to cases of depreciable
assets, and that the provisions
thereof are mandatory. It will
prevail over s.55(2) firstly
because it expressly modifies the
provisions of s.48, and, in the
next place, it is a special
provision for depreciable assets.
S.55, on the other hand, is only a
definition section. The definition
of "cost of acquisition" given by
its sub-s.(2) is only for purposes
of ss.48 and 49. S.55(2) does not
apply to s.50 and cannot prevail
over it. In other words, the cost
of acquisition of a depreciable
asset is bound to be computed in
accordance with s.50, even though
the capital asset may also on facts
be within the purview of sub-sec.
(20 of s.55. If the case of a
depreciable assets owned by the
assessee from before 1st January,
1954, were to be governed by
s.55(2) then there was no occasion
or need to enact sub-s.(2) of s.50.
Under sub-s.(2) a special provision
has been made for capital assets
which are covered by s.49 as well
as s.55(2), namely, assets
indirectly acquired and which were
owned by the previous owner from
before 1st January, which are owned
by the assessee as the original
owner sub-s.(1) of s.50 applies,
even though the asset may have been
owned by the assessee from before
1st January, 1954. In such a case
s.50(1) does not contemplate that
the assessee can treat the fair
market value of the asset as on 1st
January, 1954, as the cost of
acquisition. The written down value
of the asset has to be taken as the
cost of acquisition."
In Prime Product Pvt. Ltd. Kanpur vs. CIT (1979) 116
ITR 473 (Allahabad), the High Court took the same view as in
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Upper Doab Sugar Mills case.
In India Jute Co. Ltd. vs. CIT (1982) 136 ITR 597
(Calcutta), the question before the court was whether the
Appellate Tribunal was right in holding that for the
computation of the profits under the head "Capital gains" in
respect of the depreciable assets which had become the
assessee’s property before 1st January, 1954 and which were
sold by it during the previous year relevant to the
assessment year 1962-63, it was not entitled to seek the aid
of Section 55(2)(i) of the Act and opt for and substitute
their fair market value as on 1st January, 1954, as the cost
of acquisition thereof in place of their written down value?
The Court answered the question in the affirmative and in
favour of the revenue. The court observed that Section 48
dealt with the general mode of the computation and deduction
and that heading of Section 50 was significant which
provides for "Special provision for computing cost
acquisition in the case of depreciable assets". The court
then further observed as under:
"If a special mode is provided then
the general meaning given by sub-
s.(2) of s.55 could not apply.
Furthermore, this well-settled
canon of construction that the
definition in a section provided in
a certain provision of an Act must
be limited to the purpose
indicated in that sub-section and
it could not extended by
construction unless there is a
clear implication to that effect.
In this case, it is significant
that sub-s.(2) of s.55 does not
mention that for the purpose of
"this chapter" or "this group of
sections" the cost of acquisition
in relation to the capital assets
should be as indicated in the
different clauses as indicated in
sub-s.(2) of s.55 but limits the
purposes of the different clause
only to ss.48 and 49 and thereby
excluding the operation of "the
special provision of computing cost
of acquisition of depreciable
assets". Where there is a special
provision dealing with a particular
provision, the special provision
must prevail."
In coming to this conclusion, Calcutta High Court
followed the decisions of the Allahabad and Gujarat High
Courts.
The Kerala High Court Court (F.B) in the judgment
(1982) 135 ITR 19 which is in the appeal before us also
followed two decisions of the Allahabad High Court mentioned
above. The court said that though Section 55(2) gave an
option to an assessee to choose one of the two values as the
cost of acquisition for the purpose of Section 48, in a case
to which Section 50 applied, Section 48 had to be read
subject to the modification and, consequently, the option
would not be available and that the cost of acquisition
would have to be taken in such a case as the written down
value as defined in cl.(6) of Section 43. The High Court in
the impugned judgement then observed as under:
"We are not impressed with the
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contention of the learned counsel
for the assessee that since the
definition of "cost of acquisition"
in s.55(2) will apply for the
purpose of s.48 and this is a case
to which s.48 would so apply,
s.55(2) must govern despite s.50 of
the Act. That would be to render
s.50 inoperative. We do not see why
we should resort to such a
construction. While the option
contemplated under s.55(2) of the
Act will be available in every case
where capital gains is determined
in accordance with s.48, that would
not be the case where what is
applicable is not s.48 as such but
s.48 as modified by s.50. The
special provision must necessarily
operate in such a case so as to
render the option under s.55(2)
unavailable and also to equate the
cost of acquisition in such a case
with the written down value as
defined in cl.(6) of s.43."
Full Bench of the Bombay High Court has, however,
struck a different note. In Goculdas Dossa and Co. and other
s vs. J.P. Shah and others (1995) 211 ITR 706, the High
Court disagreed with the views of Gujarat, Allahabad, Kerala
and Calcutta High Courts and held that the assessee who had
purchased a depreciable asset prior to January 1, 1964
(substituted for 1st January, 1954 by Act 29 of 1977 with
effect from 1.4.78) was entitled to the option of
substituting the fair market value on that date as the cost
of acquisition for computing its capital gains. In the
Bombay case the assessee had purchased land, building, plant
and machinery of a factory much prior to January 1, 1964.
The assessee sold the building, land, plant and machinery in
the accounting year relevant to the assessment year 1981-82.
The assessee had claimed depreciation on building and
machinery year after year. In the return of income for the
relevant assessment year while working out the long-term
capital gains, the assessee substituted the fair market
value of land, building and machinery as on January 1, 1964,
as the cost of acquisition by exercising the option under
Section 55(2). The Income-tax Officer held that the
assessee, in view of Section 50, did not have that option
since it had acquired the property voluntarily by purchase
and not in the circumstance mentioned in Section 49. The
Income-tax Officer further held that the written down value
of the said depreciable assets as adjusted, along with cost
of its improvement would be the correct price for working
out the capital gains and on that basis, issued a demand
notice under Section 156 of the Act. On appeal by the
assessee Commissioner of Income-tax (appeal) upheld the
order of the Income-tax Officer. The assessee filed a second
appeal before the Appellate Tribunal but since there was a
challenge to the validity of Section 50 writ petition was
filed in the High Court. The High Court elaborately
discussed the relevant provisions of the Act. It disagreed
with the views of the other High Courts that Section 50 was
a special provision and would, therefore, prevail over the
general provisions of Section 55(2). The High Court said
both the provisions operated upon different and independent
areas and that Section 55(2) was the only source of option
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while Section 50(2) was not the source of option. It said
Section 50 specified that only Section 48 and 49 were
subject to the modification mentioned therein and that the
option given in Section 55(2) was not made subject to
Section 50. The High Court was of the view that it appeared
that it was not brought to the notice of courts that the
question of the purchaser-assessee being entitled to the
option or not had to be determined only on the basis of
Section 50(1) read with Section 48 and 55(2) and not Section
50(2) of the Act. It went as to add:
"No doubt, the assessee purchasing
a depreciable asset and an assessee
acquiring it otherwise can be said
to belong to different classes but
we are unable to see what that
classification has to do with the
object sought to be achieved by the
provision, viz., to prevent the
assessment of illusory capital gain
on account of inflationary
conditions and decreasing value of
money. It would make no difference
whether the capital asset which
gave rise to the capital gain has
been acquired by the assessee
either by purchased or by gift. The
classification between the
depreciable and non-depreciable
assets and between these two
classes of assessees have no nexus
to the object of enactment.
Contrary interpretation has the
potentiality of making section 50
irrational and, therefore,
violative of article 14 of the
Constitution. It is settled legal
position that, there has to be an
attempt to save a piece of
legislation, if possible, by
reading it down so as to make it
constitutional. No doubt, wordings
employed in section 50(2) are
clumsy. One way of reading its, is
to disregard the reference to
section 49 because the right to
substitute; the fair market value
as the cost of acquisition springs
from section 55(2) and not section
49. Such exercise of reading down
and modifying the provisions has
been undertaken in some cases like
Manubhai A. Sheth v. N.D. Nirgudkar
(1981) 128 ITR 87 (Bom) and A.
Sanyasi Rao v. Government of Andhra
Pradesh [1989] 178 ITR 31 (AP). It
seems necessary to do so in this
case also".
The basic question that involves in the present case is
if an assessee, who has acquired capital asset before
January 1, 1954 otherwise than by any of the modes mentioned
in Section 49 and sold it after January 1, 1954 is also
entitled to have the quantum of taxable capital gains
computed in the manner provided by clause (i) of sub-section
(2) of Section 55 of the Act? High Courts of Gujarat,
Allahabad, Calcutta and Kerala have, however, held that this
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could not be so as Section 50(1) being a special provision
for computing cost of acquisition in the case of depreciable
assets it would override the general provisions of Section
55(2) which according to these High Courts would be
applicable to the cases of non-depreciable assets or
depreciable assets where depreciation had not been claimed.
Bombay High Court on the other hand has not followed this
line of reasoning.
In the present case it is not disputed that it is
Section 48 which is applicable and not Section 49. Under
Section 48 to compute the income chargeable under the head
"Capital gains", the value consideration received on
transfer of the capital asset is to be deducted by the
expenditure incurred on the transfer and the cost of
acquisition of the capital asset and the cost of any
improvement thereon. The expenditure that might have been
incurred on the transfer of capital asset and the cost of
any improvement thereon are not the subject of any
controversy in the case before us. Section 49 is not
applicable as the capital asset was not acquired by any of
the modes mentioned in that section. Coming to Section 50 it
states, in so far as it relevant, that when depreciation has
been obtained on the capital asset, the provision of Section
48 is subject to the modification that "the written down
value, as defined in clause (6) of Section 43 of the asset,
as adjusted, shall be taken as the cost of acquisition of
the asset". It is the expression "as adjusted" of which
meaning has been given in section 55(1)(a) and it is to be
applied while considering the applicability of Section
50(1). Under section 55(1)(a) the expression "adjusted" in
relation to written down value of fair market value, means
diminished by the loss deducted or increased by any profit
assessed under the provisions of clause (iii) of sub-section
(1) of Section 32 or sub-section (2) of Section 41, as the
case may be, and in case to which clause (2) of Section 50
applies the computation for this purpose being made with
reference to the period commencing from the 1st day of
January, 1954. Significantly the words "as adjusted" have
been used in order to avoid the possibility of there been
used in order to avoid the possibility of there being a
double tax where the question of any terminal (balancing)
allowance under Section 32 or balancing charge under Section
41 is involved. Therefore in its application of the
expressions "as adjusted" the written down value as
ascertained according to sub-section (6) of Section 43 shall
be adjusted with either subtraction of the terminal
(balancing) allowance or with addition of the amount of
balancing charge, if any, allowed out of or taken into the
business income. Where the capital asset is sold for less
than the written down value the difference or deficiency
between the sale price and the written down value is allowed
as a deduction in computation of the business profits
(Section 32(1)(iii)) which is termed as "balancing (or
terminal) allowance" and where the asset is sold for more
than the written down values, the sale price being less than
the cost, the excess realised over the written down value is
charred as business profits (Section 41(2)) and is termed as
"balancing charge". Part D of Chapter IV of the Act does not
provide for the circumstance when the depreciated asset has
been sold for a price which is more than the cost. This
considered under the provisions of Part E of Chapter IV
dealing under the provisions of Part E of Chapter IV dealing
with capital gains and more particularly Section 50 falling
under Part E. While now sub-section (1) of Section 55 which
uses the expressions "adjusted" and "cost of improvement"
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applies for the purposes of Section 48, 49 and 50, sub-
section (2) of Section 55 which uses the expression "cost of
acquisition" is for the purpose of Section 48 and 49.
In commercial parlance computation of capital gain
would mean the actual gains measured by the difference
between the sale price and the cost of acquisition. It is
the "cost of acquisition" that is required to be determined
under the provisions of Section 48, 49, 50 and 55. Both
under Section 48 and 49 cost of acquisition will have to be
determined and adjusted as provided in Section 50 and 55.
Section 55(2) gives an option to both kinds of assessees,
that is, those who have purchased the capital asset as well
as those who have acquired it by any of the mode mentioned
in Section 49 to substitute of the actual cost of
acquisition the fair market value of the asset as on January
1, 1954. Section 55(2), however, makes it clear that the
option is available only for the purposes of Section 48 and
49 and it is not available for a case falling under Section
50. Though the provisions of Section 55(2) would be
available to every kind of capital asset whether the same
has enjoyed the depreciation allowance or not whether in the
hands of the assessee or the previous owner, the assessee in
whose case depreciation allowance has been availed of before
the transfer of the capital asset the meaning of "cost of
acquisition" as stated in Section 48 and 49 would appear to
have been modified in the manner stated in Section 50. Thus,
where the assessee has not availed of depreciation allowance
in respect of the capital asset Section 50 has no
application. In this view of the matter there does not
appear to be any conflict between the provisions of Section
50 and 55(2). Section 55(2) would be applicable to all
assets depreciable or non-depreciable for the purposes of
arriving at the cost of acquisition under Section 48 and 49
but Section 50 carves out a category of those capital assets
which been subjected to grant of depreciation allowance and
this section 50 therefore provides a special method for
determining the cost of acquisition in such cases. Provision
of Section 55(2) is not subject to the provision of Section
50. These are the provisions of Section 50(2) which only are
subject to the provisions of Sections 55(2), 48 and 49. Now
to sections 48 and 49 the provision of Section 55(2) would
apply as modified by those of Section 50. Section 50 is
applicable where the assessee has obtained deduction on
account of depreciation in respect of the capital asset in
question and in that case Section 55(1) also come into
operation view of the expression "adjusted" which is defined
therein in clause (a) of Section 55(1). The expression
"adjusted" is for the proposes of Section 48, 49 and 50. For
the purpose of applying Section 55(2), Section 48 and 49
will have to applied as modified by Section 50. It follows,
therefore, where the capital asset purchased by the assessee
is a depreciable or non depreciable asset, the assessee will
have the option for substituting for its actual cost of
acquisition its fair market value as on 1.1.54 but where it
is a depreciable asset and the assessee has enjoyed
depreciable allowance his cost of acquisition shall have to
be determined as provided in Section 50.
Viewed from this angle Section 50(1) has no dependence
on the provisions of Section 55(2). There is no mention of
"fair market value" in Section 50(1) and besides that the
adjustments stated there are with reference to the written
down value only which has nothing to do with the fair market
value. We conclude, therefore, that in the present case
where the capital asset is depreciable and the assessee has
availed of deduction on account of depreciation the cost of
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acquisition shall have to be determined in term of the
provision of Section 50 read with Section 48. All the High
Courts including Bombay High Court are of the view that
Section 50(2) does not apply to any capital asset other than
that which has been acquired by any of the modes mentioned
in Section 49. It does not apply to the case of a person who
has himself purchased the asset which has enjoyed the
depreciation allowance. To us is appears Section 50 is in
absolute terms specially providing for fixing the cost of
acquisition in the case of depreciable asset only. It is
difficult to accept the view of the Bombay High Court when
it brings into operation Article 14 of the Constitution and
the judgment proceeds more on the basis of equitable
consideration than the clear provision of law. Bombay High
Court has even read down and modified the provisions, which
would appear to be rather unnecessary. We uphold the views
of the Gujarat, Allahabad and Calcutta High Courts and of
the Kerala High Court in the impugned judgment. The impugned
of the High court whereby question No.2 has been answered in
favour of the revenue is, therefore, upheld and the appeal
in so far as it relates to question No.2 is accordingly
dismissed.
We may also note that since the relevant provisions
have been amended with effect from April 1, 1988, the
controversy of the like the one raised in the present
proceeding does no longer survive.
There will be no order as to costs.