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(1) A. Tushar Tanna v. (2) Deepak Tanna
High Court Opinion Summary (V.C. Daga, J.) — Assessment Year 1980–81 (NDG Bonds)
Factual and Procedural Background
The references arise from a common order of the Income-tax Appellate Tribunal, Mumbai, concerning a group of assessees from the same family for the assessment year 1980–81. The Tribunal referred the following question for the Court's opinion:
“Whether, on the facts and in the circumstances of the case, the appellate authority was justified in holding that the profit earned on sale of gold bonds arose from an adventure in the nature of trade and was, therefore, liable to tax as business income?”
Consolidated facts (as recorded from the Tribunal's statement of facts):
- Shri Tushar N. Tanna (HUF) entered into a contract on November 30, 1978 to purchase 2% National Defence Gold Bonds, 1980 (NDG Bonds) worth 1,300 grams of gold at Rs. 640 per 10 gms. Delivery was not immediately taken.
- Subsequently the market price of NDG Bonds rose. In each of the five assessees' cases the bonds were ultimately delivered to Andhra Bank (the broker's banker) except in Tushar T. Tanna (HUF) where Andhra Bank delivered them to Syndicate Bank (the assessee's banker).
- Dates of delivery/payment varied: for Tushar T. Tanna (HUF) delivery/payment was said to be January 24, 1979; for the other four assessees the date was January 4, 1980.
- The bonds were sold shortly thereafter — in Tushar T. Tanna (HUF) on January 4, 1980 at Rs. 1,500 per 10 gms and in the other four assessees on January 8, 1980 at Rs. 1,550 per 10 gms — producing profits ranging between Rs. 1,11,800 and Rs. 2,72,000 across the assessees.
- The assessees claimed the profit was chargeable as "Capital gains" and exempt under Government Notification No. F.4(29)-W&M/65 dated October 19, 1965.
- The Income-tax Officer held the purchases and sales were an adventure in the nature of trade and treated the profits as business income. The Appellate Tribunal affirmed that finding and referred the question noted above to the Court.
Legal Issues Presented
- Whether, on the facts and in the circumstances of these cases, the appellate authority (the Tribunal) was justified in holding that the profit earned on sale of the National Defence Gold Bonds arose from an adventure in the nature of trade and was therefore taxable as business income?
Arguments of the Parties
Assessees' (Appellants') Arguments — as presented by Shri P.J. Pardiwalla
- Determination of whether a transaction is an "adventure in the nature of trade" requires consideration of several judicially recognised factors (the court should consider all such factors).
- The fact that NDG Bonds were sold within a short span of time alone is not sufficient to conclude the transactions were adventures in the nature of trade.
- The appellant relied on various Supreme Court and High Court decisions (including the High Court's own precedents) that support the position that the transactions were not trading adventures; the counsel acknowledged some contrary authorities were brought to attention as well.
Revenue's (Respondent's) Arguments
- The Revenue's counsel essentially reiterated the findings recorded by the authorities below — namely, that the purchases and sales were an adventure in the nature of trade — and did not make extensive additional submissions in reply, according to the opinion.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| G. Venkataswami Naidu & Co. v. Commissioner of Income-Tax, [1959] 35 ITR 594 (SC) | Laid down a list of relevant factors/tests to determine whether a transaction is an adventure in the nature of trade (e.g., whether purchaser was a trader; nature and quantity of commodity; acts before/after purchase; similarity to trading operations; repetition; pride of possession). | The Court relied on these tests to frame the multi-factor approach it would apply to the NDG Bond transactions and reproduced those factors as part of its analytical framework. |
| Saroj Kumar Mazumdar v. Commissioner of Income-Tax, West Bengal, [1959] 37 ITR 242 (SC) | Where a transaction is isolated and not part of the assessee's line of business, the onus lies on the Department to prove it was an adventure in the nature of trade. | The Court invoked this principle when assessing whether the NDG Bond transactions (which were isolated) had been proven by the Department to be trading adventures. |
| Janki Ram Bahadur Ram v. Commissioner of Income Tax, Calcutta, [1965] 57 ITR 21 (SC) | Emphasised that no single fact is decisive; characterisation depends on the collective effect of all relevant materials; distinguished land transactions from commercial commodities; profit motive alone is not decisive. | The Court used these observations to stress that the overall impression of all facts must be considered and to note that short holding period or profit motive by itself does not determine trading character. |
| Raja Bahadur Kamakhya Narain Singh v. CIT, [1970] 77 ITR 253 (SC) | Reiterated that enhanced price on sale of an investment is not necessarily taxable as profit; where transaction is not in the ordinary line of business, facts must be examined to determine trading character. | The Court cited it to support the view that mere intention to resell for enhanced price is not alone determinative and must be read with conduct and surrounding circumstances. |
| Khan Bahadur Ahmed Alladin and Sons v. CIT, [1968] 68 ITR 573 (SC) | Held that no rigid legal test or formula can be applied; the answer depends on total impression and effect of all relevant factors and circumstances. | The Court relied on this principle to justify a holistic assessment of the NDG Bond transactions rather than applying any single decisive test. |
| CIT v. Bhandari and Co., [1985] 152 ITR 687 (Madras HC) | Dealt with purchase and sale of National Defence Remittance Certificates; held factual context and statutory change (s.2(42A)) relevant to whether loss/profit arises from business or capital transaction. | Cited as authority showing that similar government-issued instruments have been treated as non-trading in appropriate circumstances and that statutory provisions can affect characterisation. |
| Michael A. Kallivayalil v. CIT, [1976] 102 ITR 202 (Kerala HC) | Held that borrowing money for purchase, intention to resell for profit, or absence of necessity to sell do not necessarily make a land-sale an adventure in nature of trade; facts must be assessed in context (estate owner). | The Court used it to support the proposition that intention or borrowing alone does not convert a capital transaction into trading activity, particularly where the buyer's overall profile indicates investment character. |
| Ashok Kumar Jalan v. Commissioner of Income Tax, [1991] 187 ITR 316 (Bom) | High Court held in a case of NDG Bonds that short holding alone and lack of very large quantities did not establish that purchase was solely for resale; amount held not taxable as business income. | The Court regarded the present facts as close to Ashok Kumar Jalan and applied its reasoning: isolated short-term sale of NDG Bonds, small quantities and means to pay favoured treatment as non-trading/investment. |
| CIT v. Dhable, Bobde Parose, Kale, Lute and Choudhari, [1993] 202 ITR 98 (Bom) | Reiterated principles that totality of facts determines whether transaction is adventure in nature of trade. | Cited among local precedents supporting the cumulative-factors approach the Court followed. |
| CIT v. Mahavirprasad R. Morarka, [1992] 193 ITR 530 (Bom) | Another decision cited to demonstrate the Court's own precedents on the multi-factor assessment of trading character. | Used as part of the body of Bom. High Court authority reinforcing that assessment must look at all circumstances. |
| Commissioner Of Income-Tax, Bombay City-I v. Asian Dry Dock Co., [1977] 108 ITR 822 (Bom) | Observed that the total effect of all facts and circumstances must be considered in deciding whether a transaction is an adventure in the nature of trade. | Cited to reinforce the principle of holistic evaluation of the facts in the present references. |
| Commissioner Of Income-Tax, Bombay City-I v. Radheshyam R. Morarka, [1981] 127 ITR 111 (Bom) | Reiterated the need to consider the totality of facts when deciding trading character. | Included among consistent High Court authorities relied upon during the survey of precedent. |
| Commissioner Of Income-Tax v. V.A. Trivedi, [1988] 172 ITR 95 (Bom) | Again re-emphasised the totality-of-facts approach in characterising transactions. | Relied on by the Court as supporting authority for the multi-factor evaluation endorsed in the opinion. |
| Tribhuvandas Vallabhdas v. CIT, [1966] 61 ITR 518 (Bom) | Fact-specific case where purchase of silver bars during war and later resale at profit gave rise to presumption of adventure in the nature of trade; sale at profit held assessable as income on facts. | Cited to illustrate that, on particular facts (e.g., opportunistic purchase during wartime and subsequent resale), a strong presumption of trading character can arise; used as contrast to the present facts. |
Court's Reasoning and Analysis
The Court conducted a structured analysis in two stages: (a) a survey of authoritative precedents to extract guiding principles and (b) application of those principles to the facts of the NDG Bond transactions in the present references.
Survey of precedent and extracted principles
- The Court reviewed a line of Supreme Court decisions (including G. Venkataswami Naidu; Saroj Kumar Mazumdar; Janki Ram Bahadur Ram; Raja Bahadur Kamakhya Narain Singh; Khan Bahadur Ahmed Alladin & Sons) and several High Court decisions to identify the proper modes of analysis for deciding whether a transaction is an adventure in the nature of trade.
- From these authorities the Court distilled the following principles (as expressly recorded in the opinion):
- No single, inflexible principle can be laid down to determine whether a person is indulging in business in the nature of trade; each case depends on its facts.
- Consider whether the transaction is isolated or part of a series indicating trading activity.
- Sale within a short time by itself does not prove the transaction was an adventure in the nature of trade.
- The presence of an intention to purchase as an investment is a relevant factor distinguishing capital transactions from trading adventures.
- Each case must be considered on its distinctive facts and circumstances; the totality of the evidence is decisive.
Application to the present facts
- The Court observed the transactions were isolated (each assessee's purchase and sale was a single transaction and not part of the assessees' ordinary line of business).
- It acknowledged the short interval between delivery and sale in some cases, but emphasised that short holding alone cannot determine trading character.
- The Court compared the facts to Ashok Kumar Jalan (a similar NDG Bond case) and found considerable factual similarity; in that case the High Court had held the profit not taxable as business income.
- Specific factual pointers favouring investment character were noted: payment/delivery timelines (in some cases payment was made long before delivery), purchases were not in very large quantities, and there was no material showing that the sole motive was resale for profit.
- The Court specifically reviewed the Tribunal's reasons (e.g., short life of bonds at purchase, low statutory return under the scheme, and the later resale at a profit) but concluded that these factors, taken together in the present factual matrix, did not demonstrate that the transactions were adventures in the nature of trade.
- Accordingly, applying the multi-factor test and the totality-of-facts approach mandated by the precedents, the Court concluded there was no material to support treating the profits as business income.
Holding and Implications
The question referred is answered in favour of the assessee and against the Revenue.
Direct effect on the parties:
- The Court effectively rejected the Tribunal's conclusion that the profits from the sale of the NDG Bonds were income from an adventure in the nature of trade. By answering the reference in favour of the assessees, the Court annulled the characterization of those profits as business income for the purposes of these references.
Broader implications:
The opinion does not discuss any broader legal or policy implications or declare a new rule of law; it applies and synthesises existing Supreme Court and High Court authorities to the facts and reaches a fact-specific conclusion. No new precedent or novel legal test was propounded in this opinion beyond the restatement and application of existing principles.
This summary is strictly confined to information and statements contained in the provided opinion. No information beyond that text has been added or inferred.
V.C Daga, J.:— The sole question common to all the references is based on identical facts, arising out of a common order passed by the Income-tax Appellate Tribunal, Mumbai, (“the Tribunal” for short) for the assessment year 1980–81, in relation to the assessees, who happened to be members of the same family. The question referred by the Tribunal for our opinion reads as under:
“Whether, on the facts and in the circumstances of the case, the appellate authority was justified in holding that the profit earned on sale of gold bonds arose from an adventure in the nature of trade and was, therefore, liable to tax as business income?
The facts:
2. The facts in these references revolve around a transaction which is practically identical in the case of each assessee. The factual matrix of which is not in dispute. The consolidated facts narrated hereafter, taken from the statement of facts forwarded by the Tribunal, are as under: Shri Tushar N. Tanna, Hindu undivided family on November 30, 1978, entered into a contract for the purchase of 2 per cent. National Defence Gold Bonds, 1980 (“NDG Bond” for short) worth 1300 gms. of gold at the rate of Rs. 640 per 10 gms. The delivery of NDG Bonds was, however, not taken for quite some time. In the meantime, the price of NDG Bonds had shown an upward trend in the market. Each of the five assessees in the circumstances, thought it better to opt for purchase of NDG Bonds.
3. The 2 per cent. NDG Bonds which were not exempt from the estate duty, were delivered to Andhra Bank, which was the banker of M/s. S.D Javeri, broker through whom the gold bonds were purchased by the assessees. Here it will be necessary to point out that except in the case of Shri Tushar T. Tanna, HUF, where these NDG Bonds were delivered by the Andhra Bank to Syndicate Bank, i.e, the assessee's banker, in all other cases the gold bonds remained with the Andhra Bank. The date of delivery of NDG Bonds, which was said to be the said date of payment, was January 24, 1979, in the case of Shri Tushar T. Tanna, HUF, and January 4, 1980, in the case of the other four assessees.
4. These gold bonds were sold on January 4, 1980, at the rate of Rs. 1,500 per 10 gms. in the case of Shri Tushar T. Tanna, HUF, and on January 8, 1980, in the case of the other four assessees at the rate of Rs. 1,550 per 10 gms. There was thus a profit on the sale of these gold bonds, in the sum of Rs. 1,11,800 in the case of Shri Tushar T. Tanna, HUF, Rs. 1,36,000 each in the case of Shri Tushar T. Tanna, individual, Shri Tulsidas J. Tanna, and Rs. 2,72,000 each in the cases of Shri Laxmikant J. Tanna and Shri K.J Tanna.
5. It was claimed before the Income-tax Officer that the profit on sale of these gold bonds would fall under the head “Capital gains” and was, therefore, exempt from tax in view of the Government Notification No. F. 4 (29)-W & M/65, dated October 19, 1965 ([1965] 58 ITR (St.) 61).
6. The Income-tax Officer, however, held that the purchase and sale of NDG Bonds was an adventure in the nature of trade and, therefore, profit arising from the purchase and sale of these bonds amounted to business income. He, therefore, did not accept the assessee's claim of exemption on the profits earned on the sale of these gold bonds and subjected it to tax along with the other incomes in the assessment order.
7. When the matter came up before the Appellate Tribunal in appeal at the instance of the assessees, the Appellate Tribunal agreed with the findings recorded by the Assessing Officer. The findings recorded by the authorities below can be summarised as under:
“The NDGB were purchased on December 24, 1979, in the case of Tushar T. Tanna, HUF and on January 4, 1980, in the case of other four assessees.
That the aforesaid NDGB were due for maturity on October 27, 1980.
That considering a short life of the bond at the time of purchase they could not have purchased with a view to make investment.
The NDGB according to the Scheme itself provided for a return of only Rs. 2 per annum per 10 gm. which was a ridiculously low return on investment and is even lower than the return on savings bank account interest from where the money is said to have been diverted for the purposes of making the purchases.
Considering all this and looking to the totality of the facts and circumstances purchase and sale of NDGB under consideration in the case of each of the five assessees was an adventure in the nature of trade.
The profit arising from this adventure was, therefore profit from business within the meaning of business as laid down under section 2(13) of the Income-tax Act.”
8. The aforesaid findings are the subject-matter of debate whether purchase and sale of NDGB were purchased as a capital investment or adventure in the nature of trade.
Submissions:
9. Shri P.J Pardiwalla, learned counsel appearing for all the assessees urged that in deciding the character of such transactions several factors which are judicially recognised over the years are required to be taken into account while deciding the nature of the transaction. In his submission, if all these aspects were taken into account and applied to the facts of the case at hand by the Tribunal as such the view taken by the Tribunal needs to be respected.
10. Shri Pardiwalla submits that the fact that the NDG Bonds were sold by all the assessees within a short span of time cannot be said to be a sufficient circumstance for the purpose of coming to the conclusion that the transactions in question were an adventure in the nature of trade.
11. Shri Pardiwalla, learned counsel to support (?) the order of the Tribunal relied upon various decisions of the Supreme Court and various High Courts, including that of this court which are consistent with the submissions which he has canvassed. In all fairness, he also brought to our notice one or two judgments Which are running counter to this line of submissions advanced by him.
12. Learned counsel appearing for the Revenue could not do well in replying to the submissions except reiterating the findings recorded by the authorities below, which were in favour of the Revenue.
13. In order to unlock the questions involved herein, it is necessary to look into the various decisions rendered by the apex court.
14. The judgment of the Supreme Court in the case of G. Venkataswami Naidu & Co. v. Commissioner Of Income-Tax , [1959] 35 ITR 594 laid down certain tests for determining whether in a given case a transaction can be looked upon as an adventure in the nature of trade. It said (headnote):
“In deciding the character of such transactions several factors are relevant, such as e.g, whether the purchaser was a trader and the purchase of the commodity and its resale were allied to his usual trade or business or incidental to it;the nature and quantity of the commodity purchased and resold; any act subsequent to the purchase to improve the quality of the commodity purchased and thereby make it more readily resaleable; any act prior to the purchase showing a design or purpose; the incidents associated with the purchase and resale, the similarity of the transaction to operations usually associated with trade or business; the repetition of the transaction; the element of pride of possession.”
15. The Supreme Court in the above case also laid down that, in a given case, even an isolated transaction can satisfy the description of an adventure in the nature of trade provided at least some of the essential features of trade are present in the isolated or single transaction.
16. The next judgment of the Supreme Court in line is the decision in the case of Saroj Kumar Mazumdar v. Commissioner Of Income Tax, West Bengal , [1959] 37 ITR 242, wherein the majority judgment held that where a transaction was an isolated or single transaction bereft of the line of business of the assessee, the onus lies on the Department to prove that transaction was an adventure in the nature of trade with the sole intention of selling it later at a profit. Applying this test, the apex court held that at the time he entered into the agreement with the society the appellant was doing good business, as was shown by the large amounts on which he was assessed to tax, it was not unnatural for him to look forward to continue his business in as prosperous a way as he had been doing in the recent past, and to raise sufficient funds to build his own residential house or to construct a workshop for his own engineering business; and therefore, the probability that the site might appreciate in value did not necessarily lend itself to the inference that the transaction was a venture of trade, as distinguished from a capital investment and that the transaction was not an adventure in the nature of trade and the amount was not assessable to tax under section 10 of the Income-tax Act.
17. The third judgment of the Supreme Court in line is the judgment in the case of Janki Ram Bahadur Ram v. Commissioner Of Income Tax, Calcutta, [1965] 57 ITR 21, wherein the Supreme Court observed as under (page 25):
“No useful purpose would be served by entering upon a detailed analysis and review of the observations made in the light of the relevant facts, for no single fact has decisive significance, and the question whether a transaction is an adventure in nature the trade must depend upon the collective effect of all the relevant materials brought on the record.”
18. The Supreme Court in this case made a distinction between transactions in commercial commodities and transactions on purchase of land distinguishing the transactions on purchase of land from the cases dealing with commercial commodities. It was observed thus (page 26):
“But a transaction of purchase of land cannot be assumed without more to be a venture in the nature of trade:”
19. The Supreme Court also emphasised that (at page 26):
“… a profit motive in entering into a transaction is not decisive, for, an accretion to capital does not become taxable income, merely because an asset was acquired in the expectation that it may be sold at profit.”
20. In Raja Bahadur Kamakhya Narain Singh v. CIT, [1970] 77 ITR 253, the Supreme Court again reiterated that (at page 262): “Where a person in selling his investment realises an enhanced price, the excess over his purchase price is not profit assessable to tax.”
21. It was observed (page 262):
“If the transaction is in the ordinary line of the assessee's business there would hardly be any difficulty in concluding that it was a trading transaction, but where it is not, the facts must be properly assessed to discover whether it was in the nature of trade. The surplus realised on the sale of shares, for instance, would be capital if the assessee is an ordinary investor realising his holding; but it would be revenue, if he deals with them as an adventure in the nature of trade. The fact that the original purchase was made with the intention to resell if an enhanced price could be obtained is by itself not enough but in conjunction with the conduct of the assessee and other circumstances it may point to the trading character of the transaction.”
22. In Khan Bahadur Ahmed Alladin and Sons v. CIT, [1968] 68 ITR 573 the Supreme Court reiterated (at page 581):
“It is not possible to evolve any legal test or formula which can be applied in determining whether a transaction is an adventure in the nature of trade or not. The answer to the question must necessarily depend in each case on the total impression and effect of all the relevant factors and circumstances proved therein and which determine the character of transaction.”
23. Shri Pardiwala also referred to the judgments of various other High Courts including those of the Madras and Kerala High Courts. In the case of CIT v. Bhandari and Co., [1985] 152 ITR 687 the Madras High Court was dealing with a case where the assessee had declared loss in purchase and sale of National Defence Remittance Certificates. The Income-tax Officer had held that the loss in that case arising out of sale of the certificates could only be treated as having arisen out of the transfer of a long-term capital asset. The Commissioner of Income-tax (Appeals) agreed with the view of the Income-tax Officer. The Tribunal, however, held that purchase and sale of the certificates were not solitary transactions and that the sale and purchase of the certificates having occurred during the normal course of the assessee's business, the loss should be treated as a business loss. Reversing this finding on a reference, the Madras High Court held that the assessee had purchased the certificates from different parries and sold them later to other parties could not by itself establish that it was a line of business that was carried on by the assessee apart from its usual business of import and export.
24. Further section 2(42A) inserted in the Act by the Finance Act of 1966, with effect from April 1, 1966, which excludes the certificates in question from the purview of short-term capital asset. Consequently, the loss arising out of the transfer of the certificates was taken to be loss arising out of the sale of long-term capital assets that is how the Madras High Court refused to treat it to be a business loss.
25. The Kerala High Court in the case of Michael A. Kallivayalil v. CIT, [1976] 102 ITR 202 was dealing with an assessee who was owning 1000 acres of land and derived income by owning and managing estates. In 1958, he entered into an agreement to buy 575 acres of land and borrowed money for making the purchase. Subsequently, he sold 225 acres of land out of it and made a profit. The Tribunal held that the sale transaction amounted to an adventure in the nature of trade because: (i) the assessee had borrowed money for purchase (ii) he intended to resell the land at a profit and (iii) at the time of making the sale the assessee was under no dire necessity to sell. On a reference the Kerala High Court held that the Tribunal was not justified in holding that the sale of the land by the assessee represented an adventure in the nature of trade. The High Court held that the fact that the assessee had borrowed money for purchasing the land or that he intended to resell it at profit would not necessarily mean that the transaction was an adventure in the nature of trade. The assessee who had bought land was an estate owner who already was the owner of the thousand acres of land and was making his living by managing estates. He never entered into the transaction of purchase of land or estates, as such it was held that income shown could not be said to be business income.
26. Shri Pardiwala also relied upon the judgments of this court in the cases of Ashok Kumar Jalan v. Commissioner Of Income Tax., [1991] 187 ITR 316; CIT v. Dhable, Bobde Parose, Kale, Lute and Choudhari, [1993] 202 ITR 98; CIT v. Mahavirprasad R. Morarka, [1992] 193 ITR 530, to support his contentions.
27. In Commissioner Of Income-Tax, Bombay City-I v. Asian Dry Dock Co., [1977] 108 ITR 822 (Bom), this court had also observed that in determining whether a transaction is an adventure in the nature of trade it is the total effect of all the facts and circumstances that have to be considered. The same principles have been reiterated by this court in the cases of Commissioner Of Income-Tax, Bombay City-I v. Radheshyam R. Morarka, [1981] 127 ITR 111 and in Commissioner Of Income-Tax v. V.A Trivedi., [1988] 172 ITR 95.
28. Shri Pardiwalla, as already stated hereinabove, brought to our notice one more judgment of this court in the case of Tribhuvandas Vallabhdas v. CIT, [1966] 61 ITR 518, wherein the assessee-Hindu undivided family had carried on the business of commission agency and money-lending but did not carry on business in silver on its own account. It purchased 111 silver bars out of which five were used for making utensils and after ⅞ years, remaining were sold on profits. Dealing with this transaction, the Division Bench of this court held that the purchase of silver bars was not with the intention of making investment and the sale of the bars was not for the purpose of any need or under pressure. The transaction of purchase and subsequent sale at profit raised a very strong presumption that it was an adventure in the nature of trade. Further as the purchase was made at the beginning of the war which was expected to cause a rise in the price of silver and the sale was effected at the time when the event had come to an end, it was clear that the object of purchase by him seemed to be to take advantage of an opportunity that had occurred to enter into a transaction and make a profit out of it, and the profits from the resale were rightly held to be income and assessable as such to income-tax.
29. Having taken a survey of various cases cited at the Bar, in our view, the following principles emerge to find out whether or not the transaction in question is an adventure in the nature of trade.
30. No principle can be laid down in deciding whether the person is indulging in business in the nature of trade.
31. Whether the transaction is an isolated one or forms part of series of transactions showing the transaction to be in the nature of an adventure in trade.
32. The fact that the property was sold within a short time by itself does not indicate that the transaction was in the nature of adventure in trade.
33. Property was purchased with the intention of investment and not an adventure in the nature of trade.
34. It is not a case merely on the facts and circumstances of the case, to consider their distinctive character in each case.
Consideration:
35. Considering the aforesaid parameters culled out from various cases, let us turn to the facts of the case at hand which are a little close to the case of Ashok Kumar Jalan, [1991] 187 ITR 316 (Bom). Let us find out the facts of that case. In that case, Ashok Kumar Jalan had purchased the bonds on April 3, 1980 and were sold only in October 1980. He made a profit of Rs. 33,500 and claimed that it was not taxable. The Income-tax Officer brought the amount of Rs. 33,500 to tax as income from an adventure in the nature of trade. This finding was upheld by the Appellate Assistant Commissioner and the Tribunal. On a reference, the High Court held that there was no material to establish that the only motive of the assessee in purchasing the bonds was to sell them at a profit at a later date. The assessee had not purchased very large quantities. The assessee had the means to pay for the bonds and in fact he paid for them. It was, therefore, held that the transaction of purchase and sale of NDGB did not amount to an adventure in the nature of trade and, therefore, the amount of Rs. 33,500 was not taxable as income from business. Having noticed various cases and having taken a survey of the divergent views, it is not in dispute that the NDG Bonds which were purchased were sold by the assessees in a very short span of time. The transaction in question involved in each case is an isolated one and did not form part of a series of transaction. None of the transactions are from the line of business pursued by each assessee. Tulsidas Tanna entered into a contract dated May 15, 1979, took delivery of the bonds on January 4, 1980 and sold them on January 8, 1980, making a profit of Rs. 36,000 on the sale of gold bonds. The transaction in question reveals that the payment was made and delivery of bonds was taken after six months though they were sold within four days from the date of delivery but that itself cannot be a ground to hold that the assessee has indulged in the transaction in the nature of adventure. Similar are the facts of the case of Kalyanji Tanna and Lamikant Tanna whereas the case of Shri Tushar Tanna (HUF) is on a better footing so far as admitted fact of showing purchase of bonds on November 30, 1978, whereas delivery was taken on December 24, 1979, that is almost after one year whereas the sale is on January 4, 1980. Initially, the intention appears to be of investment because in some cases the purchase price was paid almost after one year. However, delivery was taken after a period of one year. Though, after taking delivery within a short span of 4/5 days, bonds were sold. The fact that the bonds were sold within a short time, does not indicate that the transaction was in the nature of trade. There does not appear to be any material to show that the only motive was to show that the bonds were sold at a later date. Purchase of bonds was not in much quantity. As such, there is no material to conclude that the transaction in question was an adventure in the nature of trade.
36. In the circumstances, the question referred for our opinion is answered in favour of the assessee and against the Revenue.
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