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M/S. Doom Dooma Tea Company Ltd. v. Commissioner Of Income-Tax, North Eastern Region, Shillong .

Gauhati High Court
Apr 26, 1989
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Structured Summary of the Opinion (A. Raghuvir, C.J.)

Factual and Procedural Background

The reference arises under Clause (1) of Section 256 of the Income-tax Act, 1961 at the instance of the assessee, Doom Dooma Tea Company Ltd., for the assessment year 1975–76. The tea estate paid Rs. 2,26,280 under the Companies (Profits) Surtax Act, VII of 1964 and claimed a deduction in computing its total income. The Income Tax Officer rejected this claim as prohibited under Section 40(a)(ii) of the Income-tax Act. The Appellate Assistant Commissioner, having entertained a doubt as to tenability, confirmed the order. The Tribunal dismissed the further appeal, following a decision of the Bombay Bench of the Appellate Tribunal (I.T.A. 3643 (Bom) of 1974–75 dated December 1, 1977). The specific question referred to this Court was: whether the Tribunal was justified in holding that the surtax liability of the applicant was not admissible as a deduction in computing its total income for income-tax purposes.

Legal Issues Presented

  1. Whether, on the facts and in the circumstances of the case, the surtax liability of the assessee (paid under the Companies (Profits) Surtax Act, VII of 1964) was admissible as a deduction in the computation of its total income for income-tax purposes.
  2. Whether the surtax is prohibited from deduction by Section 40(a)(ii) of the Income-tax Act, 1961.
  3. Whether the surtax paid by a company can be deducted as an expenditure under Section 37 of the Income-tax Act, 1961.

Arguments of the Parties

Assessee's (Tea Estate) Arguments

  • Reliance on the definition of "tax" in Clause (43) of Section 2 of the Income-tax Act, 1961: the counsel argued that surtax is not a "tax" under the Income-tax Act and therefore deduction under Section 37 is not prohibited by Section 40(a)(ii).
  • Implicitly, the surtax was paid under compulsion of statute for running the business, and therefore could be treated as a business expenditure deductible under Section 37.

Revenue's Arguments

  • The Revenue's Standing Counsel initially argued that neither Act VII of 1964 nor the Income-tax Act, 1961 contains an express provision permitting deduction of surtax, and therefore surtax cannot be deducted.
  • The Revenue relied implicitly on the line of High Court and Tribunal decisions that had refused such deductions, and on the statutory scheme distinguishing income-tax and related taxes.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court in This Opinion
Brooks v. Commissioner of Inland Revenue (7 Tax Case 236) House of Lords characterized super-tax as a new tax or additional duty of income-tax (1914). Used to explain the conceptual origin and treatment of super-tax in comparative jurisprudence when tracing origins of the taxes.
State of M.P. v. Sirajuddin Khan (53 ITR 158 at 164) Principle that speculation in absence of a statutory provision should not substitute for certainty in interpretation. The Court expressly adopts this precept when discussing whether absence of express statutory language permitting deduction of surtax permits inference.
India Carbon Limited v. CIT (Income-tax Reference No. 2 of 1981) Held taxes paid perforce of statutes are to be deducted from the profits and loss accounts of assessees; business expenditures to be deductible. Cited as supporting the general proposition that taxes paid under statute as part of conducting business may be deductible; relied upon in the Court's analysis.
Makum Tea Company (India) Ltd. v. Commissioner of Income Tax, North Eastern Region, Shillong ((1989) 1 GLR 218) Held deduction of surtax levied under Companies Profits (Surtax) Act, 1954 is not prohibited under Section 40(a)(ii); left only the Section 37 question. Referred to as a precedent of this Court indicating Section 40(a)(ii) does not prohibit deduction of surtax and as a step in narrowing the remaining legal issue to Section 37.
Molins of India Ltd. v. CIT (144 ITR 517) Calcutta High Court rejected contention that surtax was diverted to revenue legally before reaching assessee and held there is no provision in Income-tax Act to deduct surtax; claim disallowed. Described as a leading High Court decision against deduction; relied upon by other courts and noted by this Court in survey of authority.
Birla Jute Manufacturing Co. Ltd. v. CIT (162 ITR 413) Followed Molins of India Ltd. without discussion. Noted as another High Court decision aligning with the Calcutta approach.
CIT v. International Instruments (P) Ltd. (144 ITR 936) Karnataka High Court: surtax levied under a special statute; scheme different from Income-tax Act; surtax is an additional tax on profits and gains and was not deductible. Noted as a High Court decision refusing deduction; mentioned that special leave was granted in that matter to the Supreme Court (pending consideration at the time of the opinion).
Mysore Kirloskar Ltd. v. CIT (166 ITR 836) Followed the Karnataka High Court decision in International Instruments. Mentioned as follow-on authority reflecting the Karnataka line of decisions.
S.L.M. Maneklal Industries Ltd. v. CIT (172 ITR 176) Gujarat High Court: surtax is an additional tax on income after the income reaches the hands of the assessee; not deductible. Recounted as one High Court's reasoning rejecting deduction; the opinion notes a suggestion of diversion of tax amounts was faintly raised in this jurisdiction.
Associated Stone Industries (Kota) Ltd. v. CIT (770 ITR 953) Rajasthan High Court: surtax is a tax on profits computed under the Income-tax Act; deduction prohibited under Section 40(a)(ii). Noted as authority supporting the view that Section 40(a)(ii) precludes deduction of surtax.
Sundaram Industries Ltd. v. CIT (159 ITR 646) Madras High Court: followed the Calcutta decision; surtax charged on profits and determined with reference to total income; cannot be deducted as expenditure. Referred to as another High Court decision following the Calcutta approach and rejecting deduction.
A.V. Thomas & Co. Ltd. v. CIT (759 ITR 431) Kerala High Court (Full Bench): majority held surtax is levied on profits and not deductible; dissenting judge held surtax deductible under Section 28 or 37. Noted for showing some divergence: majority aligned with non-deduction, but a dissent argued deduction was permissible.
I.T.A. 3643 (Bom) of 1974–75 (Bombay Bench decision dated December 1, 1977) Appellate Tribunal decision used by the Tribunal to dismiss the Tea Estate's appeal. Described as the decision that the Tribunal followed when dismissing the assessee's appeal; the Tribunal's reliance on it is part of the procedural history.
CIT Madras v. Sri Visweswardas Gokuldas (Privy Council, 14 JTR 100) Cess paid under Bengal Village Self-Government Act, 1919 allowed to be deducted. Relied upon to demonstrate that various non-income-tax statutory charges (cesses) have been allowed to be deducted in other contexts.
Jaipuria Samla Amalgamated Collieries Ltd. v. CIT (82 ITR 580) Supreme Court allowed deduction of certain cesses; approved decisions permitting cess deductions. Cited to show precedent where statutory cesses were allowed as deductions, undermining the argument that absence of express provision always prevents deduction.
Simbholi Sugar Mills Ltd. v. CIT, U.P. & V.P. (145 ITR 125) Allahabad High Court allowed deduction of a cess under relevant statute. Cited as part of the line of authorities permitting deduction of statutory cesses and similar charges.
CIT Bombay Presidency & Aden v. Khem-chand Ramdas (6 ITR 414) Punjab High Court allowed deduction (approved later by Supreme Court in Jaipuria). Included in the chain of authorities showing allowance of deduction for certain statutory charges.
Mahalakshmi Sugar Mills Co. v. CIT Delhi (123 ITR 429) Cess and interest paid under the U.P. Sugar Cane Cess Act, 1956 allowed to be deducted. Used as another example of a statutory charge being treated as deductible.
Shree Sajjan Mills Ltd. v. CIT (145 ITR 489) Gratuity deposited in an irrevocable trust was allowed to be deducted. Referred to as illustrative of deductions allowed when tied to business operations or statutory obligation.
Travancore Tatanum Products Ltd. v. Commissioner of Income Tax (60 ITR 211) Early Supreme Court authority holding wealth tax paid was not deductible. Recounted to show historical reluctance to allow certain taxes as business deductions; the opinion traces subsequent modification.
Indian Aluminium Co. Ltd. v. CIT (84 ITR 732) Modified the earlier position to permit deduction of wealth tax insofar as it related to assets connected with the business. Cited to show that statutory amendments and judicial interpretation have permitted deductions in particular factual contexts.
Allen v. Farquharson Brothers & Co. (17 Tax Cases 59) English authority (Finlay, J.) expressing the principle that income tax is not a deduction when arriving at profits but is part of the profits (the Crown's share). Referred to in the discussion distinguishing income tax's historical attributes from surtax; used to explain why income-tax is typically not deductible while surtax may not carry the same attributes.
Ashton Gas Company v. Attorney General ((1906) AC 10) Earl of Halsbury's statement that income tax is a charge upon profits and not an expenditure for earning profit. Quoted to underline the traditional view that income tax is part of profits (the Crown's share), a view the Court distinguishes from surtax.
Kameshwar Singh v. Commissioner of Income-tax (43 ITR 774) Patna High Court observation that income tax is the Crown's share of the profits and not an expenditure for earning profit. Referred to support the historical position on income-tax; the Court distinguishes surtax from income-tax attributes in its reasoning.

Court's Reasoning and Analysis

The Court's analysis proceeds in a series of connected steps rooted in statutory history, comparative treatment of taxes, and precedents:

  1. The Court first traced the origins and statutory treatment of Income-tax, Super-tax and Sur-tax in India to show that although collected under the same enactment (the Income-tax Act, 1961) or in connected statutes, the three taxes have distinct statutory identities, histories and incidents. The Court noted super-tax and surtax were introduced at different times and were levied and quantified separately.
  2. The Court observed that Section 15 of Act VII of 1964 (the Sur-tax Act) states that notwithstanding Clause (i) of Section 109 of the Income-tax Act, surtax payable shall be deducted (from distributable income for surtax computation). However, the Sur-tax Act does not expressly say whether surtax should be deductible for Income-tax purposes. The absence of express statutory wording raised the interpretive question whether Parliament intended surtax to be deductible for income-tax computations.
  3. The Court adopted the principle from State of M.P. v. Sirajuddin Khan that speculation in the absence of statutory provision should not substitute for certainty in interpretation. Consequently, the Court examined the pertinent statutes and authorities rather than filling gaps by conjecture.
  4. Surveying High Court decisions, the Court noted that a majority of High Courts had denied deduction of surtax, though there was some dissent (Kerala Full Bench). The Court summarized the differing lines of authority and the reasoning given by several High Courts which treated surtax either as an additional tax on profits or as part of the chargeable profits computation, thereby rejecting deduction.
  5. The Court considered the specific textual arguments: the assessee relied on the definition of "tax" in Clause (43) of Section 2 of the Income-tax Act to argue surtax was not a "tax" under the Income-tax Act and thus not within the prohibition of Section 40(a)(ii). The Court reviewed how various High Courts had treated this definitional argument and concluded it was not persuaded by the Calcutta High Court's view that the definition is inapplicable in the context of Act VII of 1964, nor did it accept the Madras approach of enlarging the meaning of "tax" in Section 40(a)(ii) to cover surtax by implication.
  6. Addressing the Revenue's primary contention — that absence of express provision allowing deduction of surtax in either the Sur-tax Act or the Income-tax Act meant surtax could not be deducted — the Court found this argument tenuous. It pointed to multiple precedents where statutory cesses and similar statutory charges (e.g., cesses under Bengal Village Self-Government Act, Bengal Cess Act, U.P. District Boards Act, U.P. Sugar Cane Cess Act) had been allowed as deductions despite lack of express recitals permitting such deduction. These authorities showed that absence of express wording is not invariably decisive against deduction.
  7. The Court distinguished income-tax from surtax: while income-tax historically bears attributes described as "the Crown's share" and is generally treated as part of profits rather than a deductible business expense, those attributes are not necessarily transferable to surtax. Given the different statutory character and purpose of surtax, the Court found no reason to fasten the historical attributes of income-tax onto surtax.
  8. On the basis of the statutory analysis, the comparative authorities on cesses and similar charges, the earlier decision of this Court in Makum Tea Company (which held Section 40(a)(ii) did not prohibit deduction of surtax levied under the Companies Profits (Surtax) Act, 1954), and the specific factual posture that surtax was paid under compulsion of statute in conducting the tea business, the Court concluded surtax was not prohibited under Section 40(a)(ii) and could be deducted under Section 37 as a business expenditure.

Holding and Implications

Holding: The Court answered the reference in favour of the assessee and against the Revenue. It held that the surtax of Rs. 2,26,280/- paid by the assessee under the Companies (Profits) Surtax Act, VII of 1964 is not prohibited by Section 40(a)(ii) of the Income-tax Act and is deductible under Section 37 of the Income-tax Act. The Court ordered that Rs. 2,26,280/- be deducted from the profits and loss accounts of the assessee. The Court awarded no costs.

Implications: The direct effect is that the assessee (Doom Dooma Tea Company Ltd.) is entitled to deduct Rs. 2,26,280/- (the surtax paid) in computing taxable income for the relevant assessment year. The opinion does not elaborate broader policy implications beyond the statutory and precedential analysis; accordingly, no wider pronouncement of new law or precedent-setting beyond the decision in this reference is explored in the text. The Court relied on statutory interpretation and existing authorities to reach its conclusion.

Show all summary ...

A. Raghuvir, C.J:— This reference is made under Clause (1) of Section 256 of the Income-tax Act, 1961 at the instance of the assessee, a tea company with the name the Doom Dooma Tea Company Ltd. The reference relates to assessment year of 1975–76. The tea estate paid Rs. 2,26,280/- under the Companies (Profits) Surtax Act VII of 1964 and unsuccessfully claimed deduction before the revenue authorities. The Income Tax Officer rejected the claim as prohibited under Section 40(a)(ii) of the Income Tax Act. The Appellate Assistant Commissioner on appeal entertained a doubt as to the tenability of such a claim therefore confirmed the order under appeal. The Tribunal dismissed the further appeal following a decision of the Bombay Bench of the Appellate Tribunal in I.T.A 3643 (Bom) of 1974–75 dated December 1st, 1977. Finally at the instance of the Tea Estate the following question is referred to this Court : “Whether on the facts and in the circumstances of the case the Tribunal was justified in holding that the surtax liability of the applicant was not admissible as a deduction in the computation of its total income for income-tax purpose.”

2. To answer the above question it is necessary to know the origins of the three taxes levied in India. The three taxes are the Income-tax, the Super-tax and the Sur-tax. As on to-day the super-tax is repealed by amendment of Section 4 of Act VII of 1964 by Finance Act XXIII of 1986. The sur-tax is discontinued for and after assessment year 1938–89 under the Finance Act, 1988. The Income-tax was levied at first in 1886. In that Act no distinction was drawn of sources like profession, business or income acquired from a salary or other sources. The Act of 1918 brought forth these distinctions in the Statute book. In the Act of 1922 the income of various heads was elucidated and loss under one head of income was allowed to be set off against the profit of another head. This method is continued to remain in the Income-Tax Act of 1961.

3. As to super-tax it is seen in United Kingdom the House of Lords delineated super-tax as a New tax in the case of Brooks v. Commissoner of Inland Revenue in 7 Tax Case 236 and called it is an additional duty of income-tax. This case was decided in 1914. The Indian (or Imperial) Legislative authority introduced super-tax in 1917 and substituted in 1920 by another Act. When 1922 Income tax Act was promulgated the provisions of 1920 Act were incorporated in Sections 55 to 58 in Chapter IX of that Act. In these Sections super-tax was levied and quantified separately from the Income-tax. This pattern is maintained in Chapter eleven of 1961 Act super-tax is levied and quantified under Sections 104 to 109 of the Act. Chapter Eleven in Sections 95 to 109 certain companies are classified, grouped and defined like Industrial Companies, Consultancy Service Companies and non-distributable profits are defined in this Chapter and super-tax is levied. Income-fax and super-tax thus levied, quantified and collected under one common Act but separate identity of two taxes is maintained in the Statute Book ever since of 1917 the inception of super-tax.

4. In the early sixties the country was facing from the creditors in particular the International Monetary Fund to devalue the rupee. The Wanchoo Committee Report pointed in their Report on Direct Taxes that early Sixties evils of black money sprawled all over the body of the State. The Law Commission in their Fortyseventh Report pointed out that economic offenders were left at large. The academic circle pointed liberal fiscal policy adopted was the root cause of evils that were experienced at that time in the country. It was shown under taking statutes large amounts escaped taxation under the guise of trusts. It is in this adverse climate the Parliament introduced sur-tax. In the objects and reasons of the bill which became later Act VII of 1964 it is recited : “The object of this Bill is to impose a special tax on companies (other than those which have no share capital) on their excess profits, namely, the amount by which the total income of company is reduced by certain types of income and certain sums and the income-tax and supertax payable by it exceeds a sum of ten per cent of its capital reserves and certain borrowed moneys or a sum of Rs. 2 lakhs, whichever is higher.” The undistributable income and on certain incomes sur-tax is levied on chargeable profits from. April 1, 1964. The distributable income after certain adjustments is specified in the first and second Schedules of the Act. The rates of sur-tax are set out in third Schedule of the Act. Thus sur-tax is levied on chargeable profits of certain companies and reduced profits of the affected companies.

5. Thus Income-tax, Super-tax and Sur-tax all the three taxes are collected under Income Tax Act, 1961. The income-tax and super-tax are levied and quantified in one Act but their separate identity is maintained in the Statute Book. The incidents of the three taxes are different.

6. We see in Section 15 of Act VII of 1964 it is recited notwithstanding anything contained in Clause (i) of Section 109 of the Income-Tax Act, sur-tax payable be deducted. No recital is there in the Act as to whether sur-tax be deducted for Income-tax purposes. In the absence of such an indication by the parliament what inference is to be drawn is one of the questions raised in this regard. The Supreme Court in 53 ITR 158 at 164 (State of M.P v. Sirajuddin Khan) held speculation in the absence of a statutory provision is not to be substituted for certainty in interpretation. We respectfully adopt the precept and as to this aspect we will return later.

7. The word income is defined in Clause (24) of Section 2 of the Income Tax Act, 1951 to include profits or gains. Clause (43) of Section 2 defined tax as income-tax chargeable under the provisions of the Income-tax Act. Section 28 of that Act covers profits, gains of business or obtained from profession. Section 29 sets out the method of ascertainment of income with reference to Sections 30 to 40A. Section 37 permits deduction of expenditure with certain exceptions. The scheme of deductions as found in Section 10(2)(xv) after the amendment of 1939 Act in the repealed 1922 Act was adopted in 1961 Act. One of us speaking for the Division Bench (Chief Justice) in Income-tax Reference No. 2 of 1981 (India Carbon Limited v. CIT)* reviewed the cases and held taxes paid perforce of Statutes are to be deducted from the profits and loss accounts of assessees. Broadly expenditure incurred for business was to be deducted and expenditure incurred for profits cannot be-deducted.

8. A like question as in the instant case was considered by seven High Courts in the country. Barring a single Judge in a Full Bench case of Kerala High Court in all cases the claim for deduction was rejected. There is however a lively discussion in the cases therefore we turn to the cases.

9. The Calcutta High Court considered the question in 144 ITR 517 Molins of India Ltd. v. CIT and followed that decision without any discussion in 162 ITR 413 (Birla Jute Manufacturing Co. Ltd. v. CIT). Before the Calcutta High Court in the first case it was argued on behalf of the assessee that sur-tax even before it reached the hands of the assessee stood diverted to revenue in law as a result of the interaction of the provisions in two statutes (the Act 43 of 1961 and Act VII of 1964). This contention was rejected. The computation-of sur-tax was considered in this regard and it was stated after income is distributed under Chapter XI-D under the Income-tax Act sur-tax payable by a company is determined and profits alone are charged under Sur tax Act. Sur-tax paid therefore was not allowed to be deducted. Incidentally it was stated there is no provision in Income-tax Act to deduct Sur-tax therefore the claim was disallowed. The question of diversion of tax amount was faintly suggested in Gujarat High Court to which we will turn to immediately. In no other case the plea of diversion was argued. In the instant reference such a question is not raised by the Tea Estate before this Court.

10. The Karnataka High Court decided similar issue in-144 ITR 936 (CIT v. International Instruments (P) Ltd. and followed in 166 ITR 836 (Mysore Kirloskar Ltd. v. CIT). In the first Karnataka case it was held sur-tax is levied under a special statute. The scheme of taxation held to be different from Income-tax Act. In the former tax is levied on chargeable profits of the previous year that exceed a statutory limit at the rates specified in the Third Schedule. Sur-tax it was said is an additional tax on profits and gains of the business. Finally sur-tax was not deducted. The apex Court granted special-leave against that opinion and is pending consideration before the Supreme Court.

11. The Andhra Pradesh High Court held sur-tax is a tax on income. What is taxed does not cease to be tax on income because additional tax is imposed. Holding so the first Calcutta decision was followed.

12. The Gujarat High Court in 172 ITR 176 (S.L.M Maneklal Industries Ltd. v. CIT) held sur-tax is an additional tax on income after the income reached the hands of the assessee. Unless profits are earned liability to pay sur-tax does not arise. If there is no income and no profit payment of sur-tax in law does not arise. This is how Gujarat High Court reasoned out not to deduct sur-tax under Section 37 of the Income-tax Act, 1961.

13. The Rajasthan High Court in 770 ITR 953 (Associated Stone Industries (Kota) Ltd. v. CIT) held sur-tax was tax on profiits computed under the Income-tax Act, 1961. The deduction of sur-tax is prohibited under Section 40(a)(ii) therefore was not allowed to be deducted.

14. The Madras High Court in 159 ITR 646 (Sundaram Industries Ltd. v. CIT) stated the first Calcutta decision in 44 ITR 317 is a well reasoned out decision therefore High Courts may follow that case. That Court next held sur-tax charged on profits earned by Companies and is determined with reference to the total income of the Company under the Income Tax Act. The affected Companies are liable to pay additional tax Sur-tax therefore cannot be deducted as expenditure.

15. The Kerala High Court in a Full Bench case considered a similar question in 759 ITR 431 (A.V Thomas & Co. Ltd. v. CIT). The majority of two Judges held sur-tax is levied on profits. It was pointed out after the income is computed and adjusted the balance is subjected to sur-tax. There is no statutory provision to deduct sur-tax therefore cannot be deducted. The dissenting single Judge held sur-tax is tax on chargeable profits computed in terms set out in the First Schedule. Sur-tax is not charged on profits and gains of the business. What is paid as sur-tax can be deducted under section 28 or 37 of the Income Tax Act as a business expenditure-therefore sur-tax is to be deducted. The Single Judge to strengthen his conclusion pointed out sur-tax is levied under Act VII of 1974 not under Act 43 of 1961.

16. In the Income-tax Act, 1961 before any amount deducted under section 37 it is to be seen whether such an amount is prohibited under section 40(a)(ii) of the Act. Therefore the prohibition aspect is to be considered first This court in (1989) 1 GLR 218 (Makum Tea Company (India) Ltd. v. Commissioner of Income Tax, North Eastern Region, Shillong) held deduction of sur-tax levied under the Companies Profits (Surtax) Act, 1954 is not prohibited under section 40(a)(ii). Thus the only question to be considered is whether sur-tax paid can be deducted under section 37 of the Income-tax Act.

17. The learned counsel for the Tea Estate placing reliance on the definition of tax in clause (43) of Section 2 of the Income-tax Act, 1961 argued sur-tax is not tax under Income Tax Act, therefore deduction under Section 37 is not prohibited. The Calcutta High Court in the first case grappled with the definition in Section 2(43) of the Income-tax Act, 1961 and held the definition of tax in the context is inapplicable. The Andbra Pradesh High Court in the case cited held tax is not confined to income-tax and Section 40(a)(ii) covered all taxes and rates. The Court did not note the definition in Section 2(43). The Madras High Court juxtaposed the definition of tax with the word any and concluded tax means any tax therefore sur-tax is prohibited. There is no other case in which the-definition of tax was considered.

18. We are not persuaded to accept that in the context of Act VII of 1964 the definition of tax is inapplicable as held by Calcutta High Court. There is no necessity to anlarge the word tax in Section 40(a)(ii), to mean any tax as held by Madras High Court.

19. The learned Standing Counsel for the Revenue at first argued that in Act VII of 1964 or in the Income-tax Act, 1961 there is no provision to deduct sur tax therefore sur-tax cannot be deducted. This argument in our view is tenous. We cite half a dozen Statutes where without such recitation tax, rate or cess was allowed to be deducted under the Income-tax Act, 1961. Cess paid under the Bengal Village Self-Government Act, 1919 was allowed to be deducted by the Privy Council in 14 JTR 100 (CIT Madras v. Sri Visweswardas Gokuldas). The cess paid in Bengal Cess Act, 1880 and Bengal (Rural) Primary Education Act, 1930 was deducted by Supreme Court in 82 ITR 580 (Jaipuria Samla Amalgamated Collieries Ltd. v. CIT). The cess paid under U.P District Boards Act, 1922 was deducted in 145 ITR 125 (Simbholi Sugar Mills Ltd. v. CIT, U.P & V.P) by the Allahabad High Court and by the Punjab High Court in 6 ITR 414 (CIT Bombay Presidency & Aden v. Khem-chand Ramdas). The decision of the Allahabad and Punjab High Courts were approved by the Supreme Court in Jaipuria Samla Amalgamated Collieries case. The cess and interest paid under the U.P Sugar Cane Cess Act, 1956 was deducted in 123 ITR 429 (Mahalakshmi Sugar Mills Co. v. CIT Delhi). The gratuity deposited in an irrevocable trust was deducted in 145 ITR 489 (Shree Sajjan Mills Ltd. v. CIT). Tax paid under the Wealth Tax Act, 1957 was not deducted after first case in 60 ITR 211 (Travancore Tatanum Products Ltd. v. Commissioner of Income Tax, Kerala). This decision was modified in 84 ITR 732 (Indian Aluminium Co. Ltd. v. CIT) to hold an assessee when is possessed of assets connected with business and unconnected with business, the wealth tax paid for the assets connected with business is permissible to be deducted and wealth tax paid for the assets not connected with business is not permissible to be deducted. Soon after the second or latter case was decided under the Wealth Tax Amendment Act, 1972 with retrospective effect from April 1, 1962 the Parliament declared wealth tax is prohibited from deduction by adding that sentence in Clause (ii-a) of Section 40 of Income-tax Act.

20. There in impressive literature as to why income tax as not allowed to be deducted. Finlay, J. in one of the cases in Unted Kingdom 17 Tax Cases 59 (Allen v. Farquharson Brothers & Co.) observed : “Income tax is not a deduction before you arrive at the profits. It is part of the profits. It is, as has been expressed by some well-known person—I cannot remember who but it does not matter—The Crown's share of the profits”. The well-known person not recollected by Finlay, J. is Earl of Halsbury who in (1906) Appeal Cases 10 (Ashton Gas Company v. Attorney General) who held : “The income tax is a charge upon the profits: the thing which is taxed, is the profiit that is made before you deduct the tax—you have no right to deduct the income tax before you ascertain what profit is”. In a judgement of the Patna High Court in 43 ITR 774 (Kameshwar Singh v. Commissioner of Income-tax) it was observed : “It is said in an English case that income tax represents the Crown's share of the profits. It is not an expenditure for the purpose of earning profit. Income tax is a Crown's share is not available plea. When Peshawas ruled India they levied Chauth as Raja's Bhag. Even today in South India land revenue after survey and settlement is held to be Raja Bhagam. Any tax paid is Crown's share, as they are paid perforce of statutes. All taxes are sovereign's share and fall under Article 265 of the Constitution. We have earlier referred to the two cases wherein wealth tax paid was allowed and because of the Statute amendment as on to-day is not allowed to be deducted. We may here point out that the Wealth Tax Amendment Act, 1972 does not wipe out the rationese contained in the judgment of the apex court in the case of 64 ITR 755. It was sufficient to have said in Patna case that interest paid by the assessee was not connected with the business of the assessee, therefore, was not expenditure. The two incidents of income-tax—Crown's share and income-tax should not be deducted from the income of the assessee are entrenched as historical tributes rather they are the attributes of a fiscal statute. There is no reason to fasten these incidents or attributes to sur-tax as we have earlier shown sur-tax is different from income-tax in all attributes and perspectives. Surtax was paid by the tea estate in the instant case under the compulsion of the Statute for running business of tea therefore has to be allowed to be deducted under section 37 of the Income-tax Act.

21. In this regard see Section 109(i)(a) for super-tax the income-tax paid was excluded. We have earlier in this regard referred to Section 15 of Sur-tax Act, 1964 in that notwithstanding Section 109 for ascertainment of distributable income, Sur-tax is to be deducted. The Parliament has not directed to deduct sur-tax in express language is not conclusive of issue as we hold such a question has to be answered on consideration of the Act VII af 1964 and on consideration of the relevant provisions of the Act, we hold sur-tax is not prohibited under Section 40(a)(ii) of the Income-tax Act and paid by Companies under a Statue therefore can be deducted under section 37 of the Income tax Act.

22. For all the aforesaid reasons we answer the question in favour of the assessee and against the Revenue and hold Rs. 2,26,280/- be deducted from the profiits and loss accounts of the assessee. No costs.