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Additional Commissioner Of Income-Tax, Delhi v. Om Oils And Oil Seeds Exchange Ltd.
Structured Summary of the Opinion (Chadha, J.)
Factual and Procedural Background
The reference arises under Section 256(1) of the Income-tax Act, 1961 and concerns three assessment years — 1967–68, 1968–69 and 1969–70 — corresponding to previous years ending September 30, 1966; September 30, 1967; and September 30, 1968 respectively. The assessee had 136 unissued equity shares of Rs. 500 each. By a board resolution dated 30 January 1965, the unissued shares were authorised to be issued at a premium of Rs. 1,000 per share. Pursuant to that resolution, 34 shares were allotted in the accounting period relevant to assessment year 1967–68, 83 shares in the accounting period relevant to 1968–69, and 12 shares in the accounting period relevant to 1969–70, each on a Rs. 1,000 premium. The assessee owned the Coronation Hotel Building and (apart from property ownership) its principal business was organising trade in oil and oil seeds; that trading activity had been suspended and affected by bans imposed by the Forward Markets Commission in 1964–65, which impaired the company's ability to carry on its normal business.
The allottees of the shares were also given office accommodation in the assessee's building. On assessment, the Income-tax Officer (ITO) concluded that the company had effectively charged revenue receipts from the new tenants under the guise of share premium, and he gave eight reasons supporting that conclusion. The ITO held that the amounts labelled as share premium were not genuine share premium but revenue receipts assessable under the head "Income from other sources" and accordingly included Rs. 24,000, Rs. 83,000 and Rs. 12,000 for the three years respectively in the assessee's income.
The assessee succeeded before the Appellate Assistant Commissioner (AAC), which deleted the additions on the ground that the amounts could not be treated as revenue receipt. The ITO appealed to the Tribunal, but the Tribunal upheld the AAC's decision and dismissed the departmental appeal. The present reference asks whether the Tribunal was right in holding that the premiums in question were not revenue receipts includible in the company's total income.
Legal Issues Presented
- Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the premium on issue of shares amounting to Rs. 24,000 (1967–68), Rs. 83,000 (1968–69) and Rs. 12,000 (1969–70) was not a revenue receipt includible in the total income of the company?
Arguments of the Parties
Revenue's Arguments (as presented in the opinion)
- The Revenue (through Mr. Wazir Singh) relied on the memorandum and articles of association — specifically objects Nos. 1, 2, 10 and 27 of Part III of the memorandum and article No. 7 of the articles — to argue that the company's activities and objects supported treating the receipts as revenue from business activity connected with granting occupation/use of premises.
- Article 7 (as relied upon) provided that, after recognition by the Central Government, shares were to be allotted only to registered trading members or persons eligible to be trading members; Revenue used this to argue a connection between allocation of shares and rights to occupy premises.
- The Revenue contended that the Rs. 1,000 premium should be treated as consideration for the creation of a tenancy/right to occupy the premises (i.e., a "salami" or "pagri"), which on established authority can be taxable as revenue or trading receipt in appropriate circumstances.
- Revenue placed reliance on a number of judicial authorities (see Table of Precedents Cited below) to support the proposition that payments characterised as salami/premium in similar fact patterns had been treated as trading receipts where the company's activities amounted to trading in the rights granted.
Income-tax Officer's View (as recorded in the opinion)
- The ITO found that the amounts called "share premium" were not in fact share premium, nor were they advance rent or deposits adjustable against future rent; instead, the ITO concluded they were revenue receipts assessable under the head "Income from other sources".
- The ITO advanced eight reasons (not enumerated in full within the opinion extract) for concluding that the company had devised a method of charging revenue from new tenants under the guise of share premium.
The opinion does not contain a detailed account of the assessee's specific legal arguments in support of treatment of the amounts as capital; it records only the appellate outcomes (deletion by AAC and dismissal of departmental appeal by the Tribunal) and the court's analysis leading to the final answer in favour of the assessee.
Table of Precedents Cited
Precedent | Rule or Principle Cited For | Application by the Court |
---|---|---|
CIT v. Ukhara Estate Zamindaries (Pvt.) Ltd., [1971] 82 ITR 103 (Cal) | Where a company acquires head leases and grants sub-leases (in the context of coal fields), amounts realised as salami for granting sub-leases were treated as trading receipts when the company's transactions amounted to trading within its objects. | The Court referenced this case as an example where salami was held to be trading income because the company carried on a business of acquiring and sub-leasing; used as a contrast to the present facts where the Court found the premium to be a capital receipt. |
Member for the Board of Agricultural Income-tax v. Sindhurani Chaudhurani, [1957] 32 ITR 169 (SC) | Principles relating to characterization of receipts (contextual support for considering the nature of receipts and company objects in taxability assessments). | Referred to among authorities which addressed whether receipts characterised as salami constituted trading income; used by the Court in reviewing the line of authority on salami and trade receipts. |
Durga Das Khanna v. Commissioner of Income Tax, Calcutta, [1969] 72 ITR 796 (SC) | The Supreme Court observed that each case requires examination whether a salami is income; income usually connotes periodical returns, and a lump-sum non-recurring premium may possess characteristics of a capital payment rather than revenue. | The Court relied on this authority to emphasise that a lump-sum, non-recurring premium can be capital in nature; applied that reasoning to characterise the Rs. 1,000 per share premium as capital on the facts of the present case. |
Maharaja Chintamani Saran Nath Sah Deo v. CIT, [1971] 82 ITR 464 (SC) | Salami is a single payment made for acquisition of a right (under a lease); the onus is on income-tax authorities to show facts and circumstances making such a payment income. | The Court invoked this principle to note that the burden lies on the tax authorities to establish that a lump-sum payment is income; this supported the conclusion that the ITO/Revenue had not discharged the necessary onus on the facts before the Tribunal. |
Karanpura Development Co. Ltd. v. CIT (In re Jyotirindra Narayan Sinha Chowdhury), [1945] 13 ITR 263 (Cal) and as cited [1962] 44 ITR 362 (SC) | Cases concerning companies whose objects related to acquiring and disposing of mining rights where sub-leasing and salami receipts arose; courts examined whether such activities were trading and whether salami constituted trading receipts. | These authorities were cited to show instances where courts found salami to be trading receipts when the company carried on the business of acquiring and sub-letting leases; used by the Court for comparative purposes in assessing whether the present facts showed trading activity. |
First National City Bank v. CIT, [1961] 42 ITR 17 | An amount described as undivided profits was held to be a reserve because the law of the land where the company was incorporated required it; classification under the law of incorporation can determine whether an amount is capital/reserve rather than distributable profit. | The Court cited this case to support the proposition that classification imposed by law (or statute) can place amounts in the capital category, analogous to the statutory treatment of share premium under s. 78 of the Companies Act, 1956. |
Heckett Engineering Co. v. CIT, [1979] 120 ITR 417 (Pat) | Tribunal found retained earnings and unremitted foreign income were classified as "Capital" and required to be retained under the law of the company's incorporation, and therefore could not be considered as revenue. | The Court referred to this decision to illustrate that amounts required by the law of incorporation to be retained in capital form cannot be treated as revenue; used to analogise the statutory consequences of s. 78 on share premium. |
Court's Reasoning and Analysis
The court framed the issue as whether the share premium receipts were revenue receipts includible in total income. It proceeded by examining the nature and character of the Rs. 1,000 per share payment in light of the facts and the relevant authorities.
Key steps in the court's reasoning (as recorded in the opinion):
- The ITO had found that the sum called share premium was neither advance rent nor a deposit adjustable against future rent. The Court accepted that legal finding as a starting point: if an amount is not advance rent or deposit, it cannot be treated as a revenue receipt on that basis.
- The payment of Rs. 1,000 per share was a single, lump-sum payment made (on the facts of this case) for the acquisition of a right (the right of lease/occupation). The Court treated such a single payment and the associated right as properly regarded as a capital asset, with the payment being on capital account.
- The Court relied on the statutory context provided by Section 78 of the Companies Act, 1956, which requires that premium received on the issue of shares be transferred to a "share premium account". Section 78, in the Court's view, creates a class of capital which is not distributable as income (i.e., it is not available for distribution as dividend) and is therefore akin to capital rather than revenue.
- To reinforce the statutory point, the Court invoked authorities such as First National City Bank and Heckett Engineering showing that where amounts are classified by the law of incorporation as capital/reserve, they are not treated as revenue. The Court used these authorities analogically to support the proposition that share premium, which must be credited to a share premium account by statute, is capital in character.
- Revenue sought to advance a new argument at the Bar that the premium was a revenue receipt of the company's business. The Court declined to entertain those new arguments in detail because the ITO himself had not treated the amounts as receipts of the company's business; the ITO had classified them (for assessment purposes) under the head "Income from other sources", and such income had not been established before the Tribunal.
- On the cumulative view of the facts (single lump-sum nature, link to creation of a right, statutory treatment under s. 78) and authorities, the Court concluded that the premiums were capital in nature and not revenue receipts assessable in the hands of the company as income.
Holding and Implications
Holding: The reference is answered against the Revenue and in favour of the assessee. The Court held that, on the facts and circumstances of this case, the premiums received on issue of shares were not revenue receipts includible in the company's total income.
Implications:
- Direct effect on the parties: The additions made by the ITO (Rs. 24,000; Rs. 83,000; Rs. 12,000) treated as revenue by the ITO were disapproved; the Tribunal's and AAC's conclusions in favour of the assessee are upheld by this Court's answer to the reference.
- No order as to costs was made: the Court specifically recorded "On the facts and circumstances of the case, we make no order as to costs."
- Broader implications: The opinion reasons from established principles and earlier authorities concerning the characterisation of lump-sum payments (salami/premium) and the statutory treatment of share premium (s. 78). The opinion does not purport to create a new principle of law beyond applying those authorities and the statute to the facts; accordingly, no new precedent was announced beyond the application of existing authorities and s. 78 to the facts of this case.
Chadha, J.:— These three references under s. 256(1) of the I.T Act, 1961 (hereinafter referred to as “the Act”), raise the following question of law for the opinion of this court:
“Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the premium on issue of shares amounting to Rs. 24,000 in 1967–68, Rs. 83,000 in 1968–69 and Rs. 12,000 in 1969–70 assessment year was not a revenue receipt includible in the total income of the company?”
2. The facts are these. The three assessment years under reference are 1967–68, 1968–69 and 1969–70 of which the relevant previous years are the years ending September 30, 1966, September 30, 1967, and September 30, 1968, respectively. The assessee had 136 unissued equity shares of the face value of Rs. 500 each. By a resolution No. 25/64 dated January 30, 1965, the board of directors of the assessee resolved that the unissued equity shares of the company of Rs. 500 each be thereafter issued at a premium of Rs. 1,000 per share. In pursuance of this resolution of the Board, out of 136 unissued equity shares, 34 shares were allotted during the accounting period relevant to the assessment year 1967–68, 83 were allotted in the accounting period relevant to the assessment year 1968–69 and 12 were allotted in the accounting period relevant to the assessment year 1969–70. The shares were allotted on premium of Rs. 1,000 each. The assessee owned a building called Coronation Hotel Building in the heart of the city. The main business of the assessee was to organise trade in oil and oil seeds. This was, however, suspended by the Forward Markets Commission in June, 1964. The trading was resumed in October, 1964, but again banned from September 30, 1965. Thereafter, for a long time, the assessee could not do its business. The shares were allotted at a premium and the allottees were also given office accommodation in the building owned by the assessee.
3. When the assessment for the three assessment years was completed, the ITO came to the conclusion that the assessee company had devised a novel method of charging revenue receipts from the new tenants under the guise of share premium. Eight different reasons were given by the ITO for coming to this conclusion. The ITO then came to the conclusion: “The assessee gave a wrong nomenclature of share premium but it was not share premium in fact. Neither is it an advance rent nor a deposit to be adjusted against future rent, but it is a revenue receipt assessable under the head ‘Income from other sources’ in the hands of the assessee company”. The ITO, accordingly, included Rs. 24,000 in the first year, Rs. 83,000 in the second year and Rs. 12,000 in the third year as the assessee's income under the head “Income from other sources”.
4. The assessee came up in appeal before the AAC. The AAC deleted the additions on the ground that the amounts in question could not be treated as revenue receipt. Being dissatisfied with the decision of the AAC, the ITO came in appeal before the Tribunal. In appeal before the Tribunal, it was contended on behalf of the Revenue that the amounts clearly represented revenue receipt in the hands of the assessee. The Tribunal for reasons recorded upheld the decision of the AAC and dismissed the departmental appeal.
5. Mr. Wazir Singh, the learned counsel for the Revenue, took us through the records of the case including the orders of the ITO, the AAC and the Tribunal. He also invited our attention to the memorandum and articles of association of the assessee and particularly to objects Nos. 1, 2, 10 and 27 of part III of the memorandum of association and article No. 7 of the articles of association. The objects for which the assessee company was established include the object of investing and acquiring property; to own, keep, manage or control market places, trading rings (patias) for the purpose of entering into or making or performing ready and forward contracts in oil seeds, oil and oil cakes, etc. Article No. 7 provides that without prejudice to the rights, privileges and obligations conferred on the existing shareholders, shares of the company shall, immediately after recognition has been granted to the company by the Central Government, be allotted only to registered trading members of the company or persons being eligible for or desirous of becoming trading members of the company. Reference is then made to the findings recorded by the ITO and the reasons given by the ITO in support of his findings that the premium of Rs. 1,000 per share has to be treated as a consideration for a right to occupy the premises. We have proceeded to answer the question of law on that basis. He contends that if the premium of Rs. 1,000 is treated as a consideration for the creation of the tenancy in favour of the shareholders, then it takes the character of salami or pagri which is taxable. Reliance is placed on a number of authorities, namely, CIT v. Ukhara Estate Zamindaries (Pvt.) Ltd., [1971] 82 ITR 103 (Cal), Member for the Board of Agricultural Income-tax v. Sindhurani Chaudhurani, [1957] 32 ITR 169 (SC), Durga Das Khanna v. Commissioner Of Income Tax, Calcutta , [1969] 72 ITR 796 (SC), Maharaja Chintamani Saran Nath Sah Deo v. CIT, [1971] 82 ITR 464 (SC), Karanpura Development Co. Ltd. v. CIT and Jyotirindra Narayan Sinha Chowdhury, In re, [1945] 13 ITR 263 (Cal). Three of the cases, namely, CIT v. Ukhara Estate Zamindaries Pvt. Ltd., [1971] 82 ITR 103 (Cal), Member for the Board of Agricultural Income-tax v. Sindhurani Chaudhurani, [1957] 32 ITR 169 (SC) and Karanpura Development Co. Ltd.'s case, [1962] 44 ITR 362 (SC), cited by the counsel, relate to companies which had the objects of acquiring and disposing of underground coal mining rights in certain coal fields and the objects enumerated other works such as coal raising but the assessee there restricted its activities to acquiring mining leases over large areas, developing them as coal fields and then sub-leasing them to collieries and other companies. In that case, the company never worked in the coal fields with a view to raising coal, nor did it acquire or dispose of the coal raised by the assessee. There also the assessee realised salamis. The question in all these cases was whether the amounts received by the assessee as salami for granting sub-leases constituted a trade receipt in its hands and the profits therefrom were assessable to tax. In two cases, the Supreme Court, and in one case the Calcutta High Court, came to the conclusion that the transactions of acquiring, leasing and granting sub-leases were in the nature of trading within the objects of the company. In acquiring the head leases and granting the sub-leases, the assessee-company carried on a business and the amounts received by way of salami were trading receipts and the profits therefrom were liable to tax. On facts, in Durga Das Khanna's case, [1969] 72 ITR 796, the Supreme Court expressed that in each case it has to be examined whether the salami is income or not. Income connotes a periodical monetary return, coming in with some sort of regularity or expected regularity from definite sources. The premium or salami which is paid once for all and is hot a recurring payment, hardly satisfies this test. In that case, it was found on facts that the payment of a lump sum which was of nonrecurring nature showed that the amount in question had all the characteristics of a capital payment and not revenue. Again in Maharaja Chintamani Saran Nath Sah Deo's case, [1971] 82 ITR 464, the Supreme Court held that salami is a single payment made for the acquisition of the right of the lessor by the lessee to enjoy the benefits granted to him by the lease. The onus is, however, upon the income-tax authorities to show that there exist facts and circumstances which would make payment of what has been called salami, income.
6. In the case before us, the finding recorded by the ITO is that the share premium is neither an advance rent nor a deposit to be adjusted against future rent. If that be so, it could not be treated as a revenue receipt. The payment of premium of Rs. 1,000 for each share was a single payment made, assuming on the facts of this case, for the acquisition of the right of lease. Such a payment and the right can properly be regarded as a capital asset and the money paid as on capital account. This is more so in view of the provisions of s. 78 of the Companies Act, 1956. The effect of s. 78 of the said Act is to create a new class of capital of a company which is not share capital but not distributable as income any more than any other capital asset. The distribution of the share premium as dividend is not permitted and it is taken out of the category of the divisible profit. In the case of First National City Bank v. CIT, [1961] 42 ITR 17, the Supreme Court held that an amount described as undivided profits was held to be a reserve because the law of the land, where the company was incorporated, required it to be so done. In the case of Heckett Engineering Co. v. CIT, [1979] 120 ITR 417 (Pat), a question came to be considered with respect to the retained earnings and unremitted foreign income. It was found by the Tribunal that those amounts, besides, being classified under the head “Capital”, were required to be retained in that shape under the law of the land where the company had been incorporated and, therefore, it could never be considered as revenue. Section 78 of the said Act statutorily provides for the application of premium received on issue of shares and it has to be transferred to an account to be called the share premium account.
7. The learned counsel for the Revenue at the Bar tried to make out a new case for the Revenue that the amount of premium received by the assessee was a revenue receipt of the assessee's business.
8. We are not inclined to deal with those arguments as the amounts had not been treated even by the ITO as revenue receipts of the company's business. The ITO said that it is a revenue receipt assessable under the head “Income from other sources” in the hands of the assessee-company. Such “Income from other sources” was not established before the Tribunal.
9. For the above reasons, the reference is answered against the Revenue and in favour of the assessee. On the facts and circumstances of the case, we make no order as to costs.
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