Citation Codes

Equivalent Citations

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Case Number

Tax Case No. 42 of 1960. (Rev. No. 20 of 1960.)

Advocates

Mr. K.S Ramanan for Messrs. M. Subbaray a Iyer, Sethuraman and Padmanabhaa for Petr.
Messrs. G. Ramanujam for The Govt. Pleader (Mr. A. Alagiriswami), on behalf of Respt.

Judges

Jagadisan
Srinivasan, JJ.

Acts

section 26A of the Indian Income-tax Act, a provision in pari material with section 27 of the Madras Agricultural Income-tax Act,
section 27 of Madras Agricultural Income-tax Act
Agricultural Income-tax Act, 1955). Section 27
INDIAN INCOME TAX ACT
Madras Agricultural Income-tax Act.
rules 16 and 17. Rule 18
Act." (section 2(s)).
INCOME TAX ACT

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Smart Summary

Summary of the Opinion — Registration of Firm under Section 27, Madras Agricultural Income-tax Act

Factual and Procedural Background

The Agricultural Income-tax Officer (Batlagunda) refused registration of a firm under section 27 of the Madras Agricultural Income-tax Act for the agricultural income‑tax year 1957–58. The firm in question was alleged to consist of 15 partners, one of whom (partner No. 15) was a minor admitted only to the benefits of the partnership. The refusal was affirmed by the Assistant Commissioner, Madurai, and by the Agricultural Income-tax Appellate Tribunal, Madras. This opinion arises on a tax revision challenging those decisions.

Background facts (not in dispute): "Aruna Group Estates" was originally a five‑partner firm (partnership dated 13 April 1950) holding plantations. The original partners and their shares were:

"1. A. S. Subbaraj 7/12. 2. A Narayanan 1/12. 3. A. S. R. Kanakaraj 1/12. 4. A. S. Suppan Chettiar 1/12. 5. K. M. S. Mallayyan Chettiar 2/12."

The original partnership had been registered for the assessment years 1955–56 and 1956–57. On 23 November 1955 a fresh partnership instrument was executed, showing 15 named partners (including three sons of A. S. Subbaraj and four sons of A. S. Suppan Chettiar) and specifying individual fractional shares (for example, Subbaraj and each of his three sons shown as having 7/48 each; Suppan Chettiar's four sons shown as 1/48 each; and one minor admitted to benefits with a 7/48 notation).

Relevant family documents and communications included: - A family partition deed dated 14 January 1955 (describing the 7/12 share of Subbaraj's family as an undivided family asset to be enjoyed in common but stating that the share would be divided among Subbaraj and his male issue when necessity arises). - A family partition document dated 14 November 1950 relating to Mallayyan Chettiar's 2/12 share (accepted by the Tribunal). - A letter dated 1 July 1955 from A. S. Suppan Chettiar stating he gave his 1/12 share to his four sons in equal proportion and requesting transfer and admission of his sons as partners with effect from 1 July 1955.

The officer treated the instrument of 23 November 1955 as not entitling the newly constituted firm to registration, on the grounds that (a) the partition deed kept Subbaraj's 7/12 share undivided and thus the later purported division among Subbaraj and his sons was a sham or make‑believe (aimed at reducing tax) and (b) the supposed transfer from Suppan Chettiar to his sons lacked sufficient documentary form and was also a device to avoid tax. The Tribunal adopted and affirmed those conclusions, and this revision challenges those findings.

Legal Issues Presented

Whether, for the purposes of registration under section 27 of the Madras Agricultural Income-tax Act, the critical question is simply the existence of a firm constituted in accordance with an instrument of partnership and, if so, whether the instrument dated 23 November 1955 satisfied that requirement.
Whether the family partition (particularly the 7/12 share of A. S. Subbaraj) — which was described in an earlier partition deed as being kept undivided and enjoyed in common — could nonetheless be treated as divided among Subbaraj and his sons for partnership purposes, or whether the partnership deed's recital of shares was a sham motivated by tax avoidance and therefore could be rejected.
Whether the substitution or admission of Suppan Chettiar's four sons on the strength of a letter (1 July 1955) and the partnership deed sufficed to establish them as partners owning 1/48 each, or whether lack of a formal transfer document defeated their claim.
Whether the deed dated 23 November 1955 could be given retrospective effect from 1 July 1955 (i.e., whether the partnership constituted by the deed had arisen earlier by oral agreement or conduct).

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Bagyalakshmi & Co. v. Commissioner of Income-tax	Under a provision pari materia with section 27 (section 26A of the Indian Income-tax Act): a division in the family of partners that results in shares being divided between family members does not of itself affect the partners' position in the firm or justify cancellation of registration; however, where a partition arrangement is a make‑believe device to avoid heavier taxation, the department may look at the real state of things.	The court relied on the case to show that while the department may examine sham arrangements, the mere possibility of tax‑reducing motive does not automatically invalidate a genuine division that establishes partners' shares; further, the court clarified that Benamidar status alone does not defeat partnership capacity.
Commissioner of Income-tax v. Abdul Rahim & Co. (Gujarat High Court)	Where the deed correctly records what is agreed among all partners, registration cannot be refused solely because a partner may have dealt with beneficial ownership in a particular manner (benami, joint family interest, sub-partnerships, divergence between legal and beneficial ownership).	The court endorsed the ratio as governing the present case and applied the principle that registration should not be refused simply because some partners may have altered beneficial ownership arrangements; if the instrument correctly records the agreed terms, registration is appropriate.
R. C. Mitter & Sons v. Commissioner of Income-tax	Illustrates that a partnership may be constituted orally and that, where an oral partnership exists subsequently reduced to writing, rights may accrue from the date of formation rather than the date of the written instrument.	The court considered this authority in addressing whether the partnership could be given retrospective effect to 1 July 1955 but accepted the Tribunal's factual finding (absence of evidence of earlier formation) and held that retrospective operation was not justified on the record.

Court's Reasoning and Analysis

The court began from the statutory framework. Section 27 of the Madras Agricultural Income-tax Act permits application for registration of a firm constituted under an instrument of partnership that specifies individual shares; Rule 18 requires the Agricultural Income-tax Officer to be satisfied that the application is in order and that there is or was a firm constituted as shown in the instrument. Thus the "vital question" is whether a firm exists in accordance with the written instrument.

The court reviewed the subordinate tribunals' findings and the record. It noted there was no subordinate finding that the deed itself was not genuine or that the parties never intended to constitute a firm. The old partnership had been accepted as genuine and registered in prior years; the new instrument represented a re‑distribution of existing shares rather than the fabrication of an entirely new arrangement.

On the question of Subbaraj's 7/12 share and the family partition:

The Tribunal treated the earlier partition deed's recital keeping the 7/12 share undivided as conclusive and inferred that the later allocation in the partnership deed was a "make-believe" recitation aimed at tax reduction. The Tribunal therefore rejected the purported redistribution as not bona fide.
The court rejected that approach. It reasoned that members of a Hindu undivided family may effect a division by unequivocal declaration and that personal law does not prescribe a fixed formality for such severance. The court held that a partition cannot be invalidated simply because of a tax‑reducing motive: avoidance of tax is not evasion and does not of itself render a partition ineffective.
Applying these principles to the record, the court concluded there was sufficient evidence (including the partnership deed's unambiguous declaration and subsequent conduct) that Subbaraj and his sons became divided and that each was entitled to 7/48, such that recognition as partners holding the shares specified in the instrument was appropriate.

On the question of Suppan Chettiar's purported transfer to his four sons:

The only specific documentary evidence was the letter dated 1 July 1955. The Tribunal concluded that the transfer was a device lacking bona fides.
The court observed that a partner may retire and yield his place to nominees, and if other partners agree, a new partnership arises. The absence of a formal conveyance document cannot by itself defeat the sons' status as partners if the partnership deed (and conduct) shows their admission. The court also noted that features such as benami arrangements or sub-partnerships do not, by themselves, negate the existence of a partnership.
Accordingly, the court found no basis to treat the sons as mere dummies or to deny registration on that ground alone.

On retrospective operation (whether the deed should operate from 1 July 1955):

The court acknowledged the principle that an oral partnership can predate a written instrument (citing R. C. Mitter & Sons), but accepted the Tribunal's factual finding that there was no evidence the partnership had come into existence before the date of the written instrument. Therefore, the court refused to give retrospective operation to the deed as from 1 July 1955.

The court placed reliance on prior authorities (Bagyalakshmi & Co.; Abdul Rahim & Co.) to emphasize that registration should not be refused solely because a partner has altered beneficial ownership, or where a partner is benamidar, provided the instrument truthfully records the agreed terms and there is a genuine partnership. The court limited the department's inquiry to exposing sham arrangements where, on the facts, a purported partner is only a name without real interest.

Holding and Implications

Holding:

The revision petition is allowed; the orders of the subordinate authorities are set aside.

Direct consequences and directions:

The Agricultural Income-tax Officer is directed to restore the application for registration (relating to the instrument dated 23 November 1955) to his file and to dispose of it in accordance with law and in the light of the observations of the court.
The court held that the partnership, as evidenced by the written instrument, ought to be recognized for registration purposes under section 27 (subject to the officer's proper disposal under the statute and rules), but the partnership was not to be given retrospective effect to 1 July 1955 on the record before the court.
There will be no order as to costs.

The opinion applies and endorses existing principles from prior cases about the limits of departmental inquiry into family divisions and benami arrangements; it does not purport to lay down a novel rule beyond those established authorities. The immediate effect is restoration of the registration application for reconsideration; no retrospective recognition to 1 July 1955 was granted on the present facts.

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Aruna Group Of Estates, Bodinayakanur v. State Of Madras

- The Agricultural Income-tax Officer, Batlagunda, refused registration of a firm under section 27 of Madras Agricultural Income-tax Act for the agricultural income-tax year 1957-58 in respect of a firm alleged to consist of 15 partners, of whom one was a minor entitled only for the benefits of the partnership. This decision was affirmed both by the Assistant Commissioner of Agricultural Income-tax, Madurai, and the Agricultural Income-tax Appellate Tribunal, Madras. In this tax revision case the correctness of the said decision is challenged.

The facts that led to the application for registration are quite simple and are not in controversy. Aruna Group Estates, Bodinaickanur, is the name of a firm and the firm was originally constituted with five partners who had entered into a partnership agreement, dated 13th April, 1950. The firm owned plantations of cardamom and other agricultural and horticultural products. The names of the partners and their respective shares were as detailed below :

"1. A. S. Subbaraj 7/12. 2. A Narayanan 1/12. 3. A. S. R. Kanakaraj 1/12. 4. A. S. Suppan Chettiar 1/12. 5. K. M. S. Mallayyan Chettiar 2/12."

The capital of the partnership was Rs. 4 lakhs, which was contributed mainly by A. S. Subbaraj, who was the major sharer. This partnership was accepted by the agricultural income-tax department and was registered for the assessment years 1955-56 and 1956-57. On 23rd November, 1955, a fresh partnership was entered into, the terms whereof were embodied in a written instrument. The names of the partners under this new partnership and their respective shares are as detailed below :

1. A. S. Subbaraj

2. S. Srinivasan

3. S. Baskaran

4. A. Narayanan

5. A. S. R. Kanakaraj

6. S. Kasiraj

7. S. Dorairaj

8. S. Natarajan

9. S. Mohan

10. K. M. S. Mallayyan Chettiar

11. K. S. S. Surulinathan Chettiar

12. K. M. S. Subbiah Chettiar

13. K. M. S. Narayanswami Chettiar

14. S. Sethuram

15. S. Subbiah 7/48 (minor admitted to the benefits of partnership).

Numbers 2, 3, and 15 are the sons of A. S. Subbaraj. The original share of A. S. Subbaraj, namely, 7/12, was claimed to have been divided equally in a family partition between Subbaraj and his three sons. Numbers 4 and 5 were already partners and they retained their previous shares of 1/12 each. Numbers 6 to 9 are the sons of A. S. Suppan Chettiar, partner No. 4 in the previous partnership, and they claimed to have obtained the share of Suppan Chettiar equally amongst themselves by reason of Suppan Chettiar having renounced his share in the partnership. No. 10 was one of the original partners and numbers 11 to 14 are the brothers and nephew of No. 10, Mallayyan Chettiar. Numbers 11 to 14 were members of a Hindu undivided family and they claimed to have acquired 1/30 share each as a result of the family division of the 2/12th share of Mallayyan Chettiar in the original partnership.

The partition arrangement in Mallayyan Chettiars family is evidenced by a document dated 14th November, 1950, which provides that the income accruing from the 2/12th share in the Aruna Group Estates shall be divided into five shares among the five sharers. The Tribunal has accepted this partition arrangement as true and valid.

Admittedly, there was a partition between A. S. Subbaraj and his three sons. The partition deed, dated 14th January, 1955, between the members of the family of Subbaraj undoubtedly establishes a division amongst them. The 7/12th share of Subbaraj in the Aruna Group Estates is described in the H schedule attached to that partition deed. Clause 9 of that deed dealing with Aruna Group Estates reads thus :

"The H Schedule property (Aruna Group Estates) which is worth Rs. 3,18,500 is not in a position to be divided and is being enjoyed in co-ownership with others. As has been done upto the present that property will be kept undivided and the share of the profits that will accrue to my family will be enjoyed by myself and my male issue. When necessity arises in the future, the share that belongs to my family in this property will be divided between myself and such of my male issue as exist at that time."

It is to be noted that this partition deed expressly provides for the continuation and preservation of the 7/12th share in Aruna Group Estates as an undivided family asset.

In the partnership deed, dated 23rd November, 1955, of which registration was sought there is definite declaration that Subbaraj and his three sons are each entitled only to a 7/12th share. The preamble to that document recites :

"Whereas No. 1 A. S. Subbaraj as a member of the joint family consisting of Nos. 1 to 3 and 15 having acquired the estate known as Aruna Group Estates........ at a cost of Rs. 4,00,000....... and having effected subsequently a partition of the family effects (No. 15 being is admitted to the benefits of the partnership)."

It is quite obvious that though A. S. Subbaraj and his sons kept the 7/12th share undivided in the partition arrangement dated 14th January, 1955, they divided it at or about the time when the new partnership was constituted on 23rd November, 1955.

A. S. Suppan Chettiar, partner No. 4 in the first partnership, retired from the partnership and is not a partner in the newly constituted firm. His place and his share have been taken by his four sons each taking 1/48th share. Suppan Chettiar wrote a letter dated 1st July, 1955, to A. S. Subbaraj, the managing partner of the firm, in these terms :

"I have given my share in the Aruna Group Estates (1/12 share) to my four sons, viz., Messrs. S. Kasiraj, S. Dorairaj, S. Nataraj and S. Mohan with effect from 1st July, 1955, in equal proportion. I shall be thankful if you please transfer my share to them equally and admit them as partners in the above firm in my place."

We shall now refer to the reasoning adopted by the Tribunal in negativing the relief of registration sought for by the partners of the new firm. The application was in substance one for registration and not for renewal of the pre-existing registration of the original firm. Though the business of the old partnership was continued, the old firm has been reconstituted and the structure of the newly constituted firm being different from that of the old firm, there can be no question of renewal of registration. The Tribunal relied upon the terms of the partition deed dated 14th January, 1955, between Subbaraj and his sons as affording conclusive evidence of Subbaraj and his family owning the 7/48 share as only an individual family asset. In that view the Tribunal refused to accept the existence of a genuine partnership as constituted by the deed dated 23rd November, 1955. This is what the Tribunal observes in dealing with the division between Subbaraj and his sons :

"It is incongruous that the Aruna Group Estates is kept undivided for the purpose of family division, but a division is alleged for the purpose of admitting new partners into the partnership. The recital in the partnership deed about the specific shares of A. S. Subbaraj and his sons in inconsistent with the recital in the partition deed that the share of Subbarajs family in the Aruna Group Estates was not divided and that the income was to be enjoyed in common. This makes us hold that the recital in the partition deed was a make-believe affair alleged with a view to get the income split up into smaller shares, either to secure a lower rate of income-tax or make the income of particular shares fall below the taxable minimum and therefore escape the assessment altogether....... the recital in the partnership deed about the share of A. S. Subbaraj being redistributed in particular shares among his sons, is not bona fide and, consequently, has to be rejected for the purpose of assessment."

In regard to the claim of Suppan Chettiars four sons being partners holding 1/48 share each, the Tribunal took the view that the transfer from Suppan Chettiar to his sons was a device lacking in bona fides resorted to for obtaining the benefit of a lower rate of tax or to get exemption altogether from assessment. We have now to examine the soundness of these reasons given by the Tribunal for not affording relief of registration prayed for by the partners of the firm.

It will now be convenient to refer to the provision of the statute (Madras Agricultural Income-tax Act, 1955). Section 27 provides for registration of a firm. That section reads as follows :

"1. Application may be made to the Agricultural Income-tax Officer on behalf of any firm, constituted under an instrument of partnership specifying the individual shares of the partners for registration for the purposes of this Act and of any other enactment for the time being in force relating to agricultural income-tax.

2. The application shall be made by such person or persons and at such times and shall contain such particulars and shall be in such form, and be verified in such manner, as may be prescribed, and it shall be dealt with by the Agricultural Income-tax Officer in such a manner as may be prescribed."

"Prescribed means Prescribed by the rule made under this Act." (section 2(s)).

The relevant rules are rules 16, 17 and 18. It is not necessary to set out rules 16 and 17. Rule 18 reads as follows :

"18. (a) On receipt of an application under rule 16, the Agricultural Income-tax Officer shall, if he is satisfied that the application is in order, and that there is or there was a firm in existence constituted as shown in the instrument of partnership, grant to the assessee a certificate signed and dated by him and also bearing his official seal in the following form at the foot of the instrument or certified copy.

(b) If the Agricultural Income-tax Officer is not satisfied, he shall pass an order in writing refusing to recognise the instrument of partnership or the certified copy thereof and furnish a copy of such order to the applicants."

Section 27 provides for the following requisites to be complied with : 1. There must be an application made on behalf of the firm sought to be registered. 2. The firm must be constituted under an instrument of partnership. 3. The instrument must specify the individual shares of the partners. Rule 18 requires that the Agricultural Income-tax Officer should be satisfied that the application is in order, and that there is or there was a firm in existence constituted as shown in the instrument of partnership. The vital question and perhaps the only question, which has to be decided by the officer is the existence or otherwise of a firm in accordance with the tenor and the terms of a written instruments of partnership. If there is no firm in existence and the deed is a mere make-believe and a fiction or if there is a firm but not in accordance with the terms of the deed, the application for registration must fail.

In the present case there is no finding by the subordinate tribunals that the firm as constituted under the written instrument dated 23rd November, 1955, is not genuine, or that the parties to that document never agreed or intended to constituted themselves into a firm. The original partnership consisting of five members was accepted as a genuine partnership, and was registered as such by the Agricultural Income-tax Officer for the two previous years preceding 1957-58. In the new partnership, which was sought to be registered there was only a re-distribution and re-allocation of the shares of the original partners. The taxing authorities and the Appellate Tribunal did not find any difficulty in the matter of re-distribution of the 2/12 share of K. M. S. Mallayyan Chettiar. In regard to the share of A. S. Subbaraj, the view that has been taken by the subordinate tribunals is that there was no partition between him and his sons regarding the 7/12 share. We have no doubt that the plea of division between Subbaraj and his sons ought not to be repelled merely on the ground that the deed of partition kept it as a joint asset. Members of a joint family can bring about a division even without an instrument of partition. Every member of a Hindu undivided family has the indefeasible birthright of becoming divided and he can exercise that right by an unequivocal declaration of his intention to do so. This is purely a matter of volition on the part of any member and the personal law, the Hindu law, does not prescribe the time, place, manner or form for its exercise. If the members of the family sever their joint status, the severance is complete and valid, and it cannot be ignored on grounds of lack of bona fides. We are unable to see why the very declaration contained in the partnership deed by which Subbaraj and his three sons unequivocally declared that each is entitled only to 7/48 share should not itself be regarded as having brought about a division amongst themselves of the quondam 7/12 undivided share.

The Tribunal seems to have been considerably obsessed by the supposed motive of Subbaraj and his sons of lessening the incidence of taxation in holding that there was no partition between them. A partition cannot be vitiated by a bad motive or a mala fide object. It may be an obstacle to a creditor seeking remedies in the execution of a decree or to a taxing authority levying a tax but none the less it is effective and cannot be put aside. Let us assume that Subbaraj and his sons desired to lighten their tax burden by exercising their undoubted right to disrupt the joint family, and let us also assume that the giving effect to the partition will reduce their tax liability. But there is nothing wrong or illegal about it. Avoidance of tax is not tax evasion and it carries no ignominy with it, for, it is sound law and, certainly, not bad morality, for anybody to so arrange his affairs as to reduce the brunt of taxation to a minimum. On the materials on record, we are clearly of opinion that there is sufficient proof of Subbaraj and his sons having become divided, though not under the terms of the written partition deed but by reason of their subsequent declaration and conduct, and that each of them is entitled to a share of 7/48 and that there is no impediment to recognise them as partners holding the shares specified in the instrument of partnership.

The next question for consideration is whether registration can be refused on the ground that Suppan Chettiars sons have not validly derived their respective shares by any transfer of title from Suppan Chettiar. It is true that the only evidence on record which enables the sons of Suppan Chettiar to claim their share is the letter already referred to. It is always open to any partner to retire from the firm yielding his place to his nominee or nominees. If all the other partners of the firm agree to this retirement and substitution of the new partner or partners, a new partnership springs into existence. The absence of any valid document of transfer from Suppan Chettiar to his sons - we do not say that the letter of Suppan Chettiar is not enough - cannot really affect the question whether the sons of Suppan Chettiar became partners of the new partnership each holding 1/48 share. The terms of the partnership deed dated 23rd November, 1955, do not indicate that the sons of Suppan Chettiar were dummies either for the other partners or for Suppan Chettiar, who was not of nominee a partner.

The formation and constitution of a partnership can in no way be affected by the fact that one of the partners is a benamidar for a stranger or that a partner holds his share as a manager of his joint family, or that a partner has agreed to give a portion of his share to another by constituting a sub-partnership with him. These are incidents which are outside the scope of the partnership arrangement and have no bearing on the truth or reality of the partnership as such.

In the decision reported in Bagyalakshmi & Co. v. Commissioner of Income-tax, which arose under section 26A of the Indian Income-tax Act, a provision in pari material with section 27 of the Madras Agricultural Income-tax Act, it was held that a division in the family of two of the partners of a firm whereby the shares of the partners became divided between the members of the family, cannot affect the position of the partners in the firm, and give room for cancellation of the registration of the firm. One of us was a party to that decision, and we wish to quote the following observation at page 741 :

"..... where the partition arrangement is a make-believe affair with a view to avoid the incident of heavier taxation, the department is entitled to look at the real state of things. For instance, if in a partnership composed of A, B and C it is found as a fact that B and C are mere name lenders and that A alone is the real owner of the shares nominally shown against B and C, it would obviously be only a device to avoid the incident of heavier taxation. In such a case, there would actually be no partnership in existence. In other cases of a similar nature, it might turn out that one member is entitled to a larger share than what he is shown to possess."

We are of opinion that this decision does not lay down the proposition of also that where A, B and C are partners of a firm truly and genuinely, the registration of that firm can be refused on the ground that one of the partners is a mere benamidar for a stranger to the partnership. If any partner is only a benamidar for another, it can only mean that he is accountable to the real owner for the profits earned by him from and out of the partnership. But his benami character does not affect his capacity as partner or his final relationship with the other members of the partnership.

We wish to refer to the decision of the Gujarat High Court in Commissioner of Income-tax v. Abdul Rahim & Co. as we are of opinion that the ratio of that decision will govern the present case. In that case there were three partners, V, R and M, in a firm. The firm was registered under section 26A of the Indian Income-tax Act. A new deed of partnership was executed by these three partners, V, R and M, and a newly added partner, A, who was the nephew of V. Under this deed the shares of V and A were 7 annas and 2 annas the those of R and M, the original partners, were as before 5 annas and 2 annas. The original share of 9 annas belonging to V was split up into 7 annas for V and two annas for his nephew, A, who joined the firm as a partner. An application was made for registration of the newly constituted firm. The Income-tax Officer held that the new partner was only a benamidar for V and that the bringing in of a new partner was a mere device to defeat the taxable income of V. He refused registration. On appeal, the Appellate Tribunal held that one of the partners had given a small portion of his share to his nephew without disturbing the main structure of the firm but that was not believed, and that fact could not affect the structure of the firm which continued as before and that registration ought not to have been refused. The Gujarat High Court held that the firm constituted under the new deed of partnership could be registered under section 26A of the Act. At page 20, the learned Chief Justice observed as follows :

"If the deed correctly records what is agreed upon amongst all the partners, it cannot be said that the deed is in any sense incorrect and if an application for registration of the firm is made which correctly sets forth what is stated in the instrument of partnership, then it cannot be said that any of the particulars given in the application are incorrect and that the firm is not entitled to have itself registered by reason thereof. There might be arrangements, secret or otherwise, arrived at between some of the partners as regards the shares held by them in connection with the business of the partnership. A partner might be holding his hare as a member of a joint and undivided Hindu Family. A partner might be a benamidar for an outsider in connection with the whole or part of his share in the partnership. A partner may have a sub-partner in connection with the share held by him. A partner may not hold the whole beneficial interest in the profits coming to his share. There might be a divergence between the legal ownership and the beneficial ownership in respect of the amount of profit which may come to the share of a partner..... It is not possible to refuse registration to a firm merely because a partner may have dealt with the beneficial ownership in respect of this share in any particular manner."

With respect, we agree that this principal of law should govern the application for registration of a firm either under the Indian Income-tax Act or under the Madras Agricultural Income-tax Act. In our opinion, the application for registration preferred by the partners of the deed dated 23rd November, 1955, ought to have been granted under section 27 of the Act.

The last question that has to be considered is whether the deed dated 23rd November, 1955, should have retrospective operation from 1st July, 1955. The Tribunal has observed that there is no evidence of the partnership having come into existence even on 1st July, 1955. It is true that a partnership can be constituted orally and then the agreed terms can be embodied subsequent to the formation of the partnership in a deed. In such a case the rights of the partners accrue from the date of the formation of the partnership, and need not be deferred to the date of the written instrument : R. C. Mitter & Sons v. Commissioner of Income-tax Act. We accept the finding of the Tribunal that the partnership began to function only from the date of the written instrument in the absence of any evidence of its formation at any time anterior to it. We are, therefore, of opinion that the partnership cannot be given retrospective operation as and from 1st July, 1955.

The revision petition is allowed and the order of the subordinate tribunals is set aside. The Agricultural Income-tax Officer is hereby directed to restore the application for registration to his file and dispose it of in accordance with law and in the light of the observations herein contained. There will be no order as to costs in this petition.

Petition allowed.

Aruna Group Of Estates, Bodinayakanur v. State Of Madras

Summary of the Opinion — Registration of Firm under Section 27, Madras Agricultural Income-tax Act

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Aruna Group Of Estates, Bodinayakanur v. State Of Madras

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