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Commissioner Of Income-Tax v. Coates Of India Ltd.
Structured Summary of the Opinion (Reference under section 256(2) of the Income-tax Act, 1961)
Factual and Procedural Background
This reference arises under section 256(2) of the Income-tax Act, 1961, asking whether the Tribunal was justified in law in deleting the disallowance of bad debts claimed by the assessee for the assessment year 1986-87 in respect of two debts aggregating Rs. 1,35,666 (Rs. 12,439 due from Sarada Press, Bhagalpur, and Rs. 1,23,277 due from Amit Agencies, Allahabad). The relevant previous year ended on October 30, 1985.
During the previous year the assessee wrote off the above sums and claimed deduction under section 36(1)(vii). The assessee filed return with a statement saying efforts had been made but payments were not forthcoming and produced correspondence with the debtors; the assessee also said it did not pursue legal action because of the smallness of amounts.
The Assessing Officer (AO) asked the assessee to prove the sums had become bad in the relevant previous year. The AO examined correspondence and other materials and disallowed the bad-debt claims: - For Sarada Press, the AO noted a letter of April 1, 1985 promising monthly payments and that no payments were received up to October 30, 1985, and concluded that a promise to pay made recovery possible and thus the debt could not be held to have become bad in the relevant year. - For Amit Agencies, the AO noted prior confirmation of balance (letter dated December 31, 1983), some subsequent payments, the debtor's regret about dishonoured postdated cheques, and minutes of a meeting; the AO held that the amount was not small and, absent legal action, the claim could not be accepted as a bad debt.
Before the Commissioner of Income-tax (Appeals) [CIT(A)], the assessee argued that the amounts were comparatively small, pursuit through legal channels was not cost-effective, the Department cannot demand demonstrative or infallible proof, and the assessee had made an honest judgment in writing off the debts. The CIT(A) accepted the assessee's submissions and treated both debts as bad debts.
The Tribunal thereafter upheld the CIT(A)'s deletion of the disallowance, relying upon the Bombay High Court decision in Jethabhai Hirji and Jethabhai Ramdas v. CIT. The present reference to the High Court asks whether the Tribunal's deletion of the disallowance was justified in law.
Legal Issues Presented
- Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in deleting the disallowance of the bad debts for assessment year 1986-87 in respect of the two debts amounting to Rs. 12,439 and Rs. 1,23,277?
Arguments of the Parties
Assessee's Arguments
- The sums were written off because, despite best efforts and correspondence, the payments were not forthcoming during the relevant previous year.
- Considering the comparative smallness of the amounts and the costs of legal proceedings, the assessee did not pursue legal action; this did not preclude claiming the debts as bad.
- The Department cannot insist on demonstrative or infallible proof that a debt has become bad; an honest judgment by the assessee is sufficient.
- Relying on Bank of Bihar Ltd. v. CIT (Supreme Court), the assessee argued that whether a debt is bad is a question of fact and that the Tribunal's factual conclusion should not be reopened by the High Court if there is some evidence supporting it.
Revenue / Assessing Officer's Position
- For Sarada Press: the AO relied on a letter dated April 1, 1985, where the debtor proposed to pay monthly; since the debtor appeared ready to make payments, the AO found it difficult to accept the debt had become bad in the relevant previous year.
- For Amit Agencies: because the debtor had earlier confirmed the balance and had made some payments thereafter, and because no legal action was taken by the assessee (and the amount was not negligibly small), the AO did not accept that the debt had become bad.
- On reference, the Revenue argued that the Tribunal and CIT(A) erred by assessing the matter from the vantage point of the assessee's convenience or feasibility of recovery rather than from the debtor's financial position and real chances of payment (i.e., whether the debt was irrecoverable from the debtor's side).
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Jethabhai Hirji and Jethabhai Ramdas v. CIT, [1979] 120 ITR 792 (Bom) | Holds that it is not necessary to show legal action was taken; a bona fide judgment based on the debtor's worsening financial position may justify writing off a debt as bad. | The Tribunal and CIT(A) relied upon this decision to allow the bad-debt claims. The High Court examined whether the facts here corresponded to the debtor-focused facts in Jethabhai and found that the Tribunal and CIT(A) had erred by looking at the matter from the creditor's convenience rather than the debtor's financial incapacity. |
| Commissioner of Income-Tax v. Dunlop India Ltd., [1994] 209 ITR 987 (Cal) | Affirms that the assessee must make a bona fide assessment that realisation of the debt is not possible, having regard to the facts and circumstances. | The court cited Dunlop for the proposition that an honest, bona fide assessment by the assessee as to irrecoverability is required; the court applied the principle to test whether the assessee's judgment was honestly based on the debtor's position. |
| Devi Films Ltd. v. Commissioner of Income-Tax, [1963] 49 ITR 874 (Mad) | Holds that mere pessimism or subjective hopelessness is insufficient; the assessee must be honestly convinced that the debtor's financial position makes recovery impossible. | The court relied on Devi Films to emphasise that objective indications of the debtor's inability to pay are necessary; mere smallness of the sum or the creditor's unwillingness to sue does not establish a bad debt. |
| Kamla Cotton Co. v. Commissioner of Income-Tax, [1997] 226 ITR 605 (Guj) | Holds that the Department cannot insist upon demonstrative and infallible proof that a debt has become bad; an honest judgment by the creditor may suffice where debtor's assets and circumstances show bleak chances of recovery. | The court cited Kamla Cotton to balance the standard of proof: while infallible proof is not required, the assessee must still show relevant facts about the debtor's position demonstrating irrecoverability. The present facts lacked such debtor-centered evidence. |
| Bank of Bihar Ltd. v. CIT, [1962] 45 ITR 427 (SC) | States that whether a debt is bad is a question of fact and that if there is some evidence to justify the conclusion, the High Court in a reference should not reappreciate evidence to overturn the Tribunal's factual finding. | The assessee relied on this to argue the Tribunal's factual finding should stand. The court addressed this residuary argument and held that where the evidence does not justify the conclusion, the High Court may intervene; here the court found the evidence insufficient to support the Tribunal's conclusion. |
Court's Reasoning and Analysis
The court began by construing section 36(1)(vii) (as it stood then): the assessee can claim deduction for amounts of debts established to have become bad in the previous year. The court interpreted "bad debt" as a "worthless debt" and emphasized that the assessee must establish the debt has become worthless.
The court set out governing principles from authorities: - An assessee need not always have pursued legal action before writing a debt off; what is required is a bona fide, honest assessment that realisation is not possible (Jethabhai; Dunlop). - The Department cannot insist on demonstrative or infallible proof (Kamla Cotton). - Mere pessimism by the creditor is insufficient (Devi Films).
The court distilled the legal test: the assessee must have taken an honest judgment, based on relevant facts about the debtor and the debtor's ability to pay, that the debt is irrecoverable. That judgment must be grounded in facts showing irrecoverability from the debtor's angle (e.g., debtor's liabilities exceed assets, closure of business, management takeover, etc.), not merely from the creditor's perspective (such as the creditor's unwillingness to incur recovery costs or the smallness of the amount).
Applying these principles to the present record, the court observed that both the CIT(A) and the Tribunal considered primarily the feasibility or convenience of recovery from the assessee's perspective (e.g., smallness of amount, cost of legal proceedings) rather than evidence showing the debtor's inability to pay. Because the proper inquiry is whether the debt is irrecoverable from the debtor's standpoint, that approach was an error of law.
The court also considered the Bank of Bihar line of authority invoked by the assessee (that a Tribunal's factual conclusion should not be reappreciated if some evidence exists). The court held that this protection does not apply where the evidence on record does not, in truth, justify the Tribunal's conclusion. The court found that the evidence here did not justify concluding that the debts had become bad in the relevant previous year.
In a concurring opinion, Shyamal Kumar Sen, J. agreed with the reasoning and underlined that while legal proceedings are not always necessary, there must be evidence that recovery is unlikely or impossible (e.g., debtor's liabilities far exceed assets). He emphasized that dishonoured cheques or small sums, by themselves, do not demonstrate irrecoverability, and there was no material before the Tribunal to show the debtors' inability to pay.
Holding and Implications
REFERENCE ANSWERED IN THE NEGATIVE; DECISION FAVOURABLE TO THE REVENUE
Holding (core ruling): The High Court answered the reference in the negative and in favour of the Department, concluding that the Tribunal was not justified in deleting the disallowance of the bad debts because the Tribunal and the CIT(A) had erred by assessing recoverability from the creditor's convenience rather than from the debtor's financial incapacity. The court found the evidence insufficient to support the conclusion that the debts had become bad in the relevant previous year.
Implications: - Direct effect on the parties: The court concluded that the Tribunal's and CIT(A)'s deletion of the disallowance was not justified; the Tribunal's order to delete the disallowance is thereby held erroneous in law. The decision is therefore in favour of the Department (Revenue). - Broader implications: The opinion applies and reiterates existing legal principles from earlier decisions concerning the standard and character of proof required to claim a deduction for bad debts under section 36(1)(vii). The court emphasised that the honest judgment required of the assessee must be based on facts showing irrecoverability from the debtor's perspective, not merely the creditor's convenience. The opinion did not purport to lay down a novel precedent beyond applying and clarifying these established principles to the facts of the reference.
Note: All statements in this summary are drawn exclusively from the provided opinion text and do not add or infer facts beyond that text.
Barin Ghosh, J.:— The following question as framed under section 256(2) of the Income-tax Act,-1961, is the subject-matter of this reference:
“Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in deleting the disallowance of the bad debts for the assessment year 1986-87 in respect of two debts, amounting to Rs. 12,439 and Rs. 1,23,277?”
2. The assessment year involved is 1986-87. The concerned previous year ended on October 30, 1985. During the concerned previous year, the assessee wrote off, amongst others., a sum of Rs. 12,439 and a sum of Rs. 1,23,277 payable by Sarada Press, Bhagalpur, and Amit Agencies, Allahabad, respectively, treating the same to be bad debts and claimed deduction under section 36(1)(vii) of the Income-tax Act, 1961.
3. The assessee had filed a statement along with the return where it was contended that in spite of the best efforts made by the assessee, the aforementioned payments were not forthcoming. As appears from the assessment order, the assessee was requested to prove that the said sums had become bad debt during the relevant previous year. The assessee, therefore, produced certain correspondence made with the aforementioned debtors. During the course of hearing before the Assessing Officer, the assessee submitted that due to the smallness of the amounts, it was not considered worthwhile to take legal action to recover the subject debts.
4. The Assessing Officer found that the amount due and payable by Sarada Press, Bhagalpur, pertained to the period 1983-84. By a letter dated April 1, 1985, addressed to the assessee, Sarada Press, Bhagalpur, contended that they would start sending the payments month by month from the month of April, 1985. The fact remained, however, that no payment was made by Sarada Press, Bhagalpur, to the assessee until the end of the previous year, that is to say, until October 30, 1985.
5. In so far as Amit Agencies, Allahabad, is concerned, the Assessing Officer found that it had confirmed the balance due and payable by it to the assessee by a letter dated December 31, 1983, and subsequent thereto made certain payments. The Assessing Officer also noted that the assessee has discontinued business with the Amit Agencies, Allahabad, and the said debtor had in writing regretted dishonour of some of its postdated cheques. The Assessing Officer also took note of the extract of the minutes of the meeting held between the officers of the assessee and of Amit Agencies, Allahabad.
6. The Assessing Officer concluded that from the proposal of Sarada Press, Bhagalpur, contained in its letter dated April 1, 1985, it appears that Sarada Press, Bhagalpur, is ready to make payments land, therefore, it is difficult to accept the contention of the assessee that the amount payable by the Sarada Press, Bhagalpur, has become bad during the relevant previous year.
7. In so far as Amit Agencies, Allahabad, is concerned, the Assessing Officer was of the view that the amount payable by it to the assessee cannot be said to be a small amount and since no legal action has been taken by the assessee against Amit Agencies, Allahabad, the claim of the assessee that the amount due and payable to it by Amit Agencies, Allahabad, has become bad debt, cannot be accepted.
8. Before the Commissioner of Income-tax (Appeals), the assessee contended that considering the comparative smallness of the amount and the costs which would have to be incurred, the appellant did not take recourse to legal action for recovery. It was also contended that the Department cannot insist on demonstrative proof that a debt has become bad which must satisfy the test of infallibility. It was also suggested by the assessee that it was required to make an honest judgment and on the facts as found by the Assessing Officer, it cannot be said that its judgment was not honest. The Commissioner of Income-tax (Appeals) accepting those submissions of the assessee, accepted that the amount payable by Sarada Press, Bhagalpur, was a bad debt during the relevant previous year.
9. In so far as Amit Agencies, Allahabad, is concerned it was urged by the assessee before the Commissioner of Income-tax (Appeals) that it was fed up with false promises made from time to time by Amit Agencies, Allahabad, and that numerous cheques issued by the said debtor from time to time were dishonoured. The Commissioner of Income-tax (Appeals) considered a letter of Amit Agencies, Allahabad, dated June 22, 1982, the minutes of the meeting between the officers of the assessee and Amit Agencies, Allahabad, held on July 6, 1983, and letters of the assessee dated July 24, 1984, and September 22, 1984, whereupon he held that the assessee made an honest judgment in writing off the amount due to it by Amit Agencies, Allahabad, as irrecoverable.
10. The Tribunal dealt with the matter in the manner as follows:
“After hearing both the parties and perusing the material on record we are of the opinion that the Commissioner of Income-tax (Appeals) was justified in directing the deletion of the bad debts. In doing so, the Commissioner of Income-tax (Appeals) has relied upon the judgment of the Bombay High Court in the case of Jethabhai Hirji and Jethabhai Ramdas v. CIT, [1979] 120 ITR 792. We agree with the reasoning and conclusion of the Commissioner of Income-tax (Appeals) in deleting the disallowance of the bad debts in respect of two parties, Sarada Press and Amit Agencies, aggregating to Rs. 1,35,666. His order is, therefore, upheld in this regard.”
11. section 36(1)(vii) of the Income-tax Act, 1961, as it stood at the relevant time, is as follows:
“(vii) Subject to the provisions of sub-section (2), the amount of any debt, or part thereof, which is established to have become a bad debt in the previous year.”
12. The word “bad” used in conjunction with the word “debt” means worthless. Therefore, a “bad debt” is a “worthless debt”.
13. In order to take advantage of section 36(1)(vii) of the Income-tax Act, 1961, the assessee is required to establish that a debt due to it has become a worthless debt.
14. In order to establish the same, as held in Jethabhai Hirji and Jethabhai Ramdas v. CIT, [1979] 120 ITR 792 (Bom), it is not necessary for the assessee to show that he has failed to recover the debt despite taking legal action. What he is required to show, as held in Commissioner Of Income-Tax v. Dunlop India Ltd., [1994] 209 ITR 987 (Cal), that having regard to the facts and circumstances of the case a bona fide assessment has been made by the assessee to the effect that the realisation of the debt is not possible.
15. The assessee cannot say, as held in Devi Films Ltd. v. Commissioner Of Income-Tax, Madras., [1963] 49 ITR 874 (Mad), that he became pessimistic about the prospect of recovery of the debt in question. At the same time, the Department, as held in Kamla Cotton Co. v. Commissioner Of Income-Tax., [1997] 226 ITR 605 (Guj), cannot insist upon demonstrative and infallible proof that the debt become bad.
16. In the case of Jethabhai Hirji and Jethabhai Ramdas, [1979] 120 ITR 792 (Bom), the assessee wrote off the debt and then filed a suit for recovering it and ultimately obtained a decree on admission. The court noted that there were materials on record to show that at the time when the loss was crystallized, the financial position of the debtor was weak and the same was becoming weaker. That aspect of the matter was ignored by the Tribunal and, therefore, there was nothing to show that the decision taken by the assessee to write off the debt was a dishonest decision.
17. In the case of Commissioner Of Income-Tax v. Dunlop India Ltd., [1994] 209 ITR 987 (Cal), the assessee had exported goods to Turkey. The importer of the goods deposited the price of the goods with the Central Bank of that country, but by reason of the decision taken by the Government of that country, that money was not remitted. Ultimately, the currency of that country was devalued, with the result the same came down to 30.6 per cent. During the relevant previous year, the assessee received a letter from the Indian Embassy situate in that country, saying there was no chance of realising the Turkish debts in the foreseeable future due to acute foreign exchange shortage. The Assessing Officer refused to accept the said debt to be a bad debt on the ground that there is a chance for recovery of the debt inasmuch as the Government of Turkey has subsequently declared that the debts due to foreigners would be paid after 54 months in small instalments over a period of 10 years. The court pointed out that as on the date of taking the decision to write off, it cannot be said that the said decision was not an honest decision and that later happenings would not be relevant.
18. In Devi Films Ltd. v. Commissioner Of Income-Tax, Madras., [1963] 49 ITR 874 (Mad), the court found that the debtor is still active in the pursuit of his business, profession or vocation; the debtor owned immovable properties both in Madras and Oota-camund; he is holding shares in a film producing concern. To the outside world the debtor was found certainly not a person without credit verging on insolvency. His indebtedness to others under decrees of court, it was observed, is only one side of the picture. The court, therefore, concluded that it is impossible to assume that the assessee in the circumstances could have reasonably thought that the sum became a bad debt at the relevant time.
19. In Kamla Cotton Co. v. Commissioner Of Income-Tax., [1997] 226 ITR 605 (Guj), the cheques issued by the debtor to the assessee were dishonoured and the debtor-company had closed down its business due to financial difficulties and thereupon its management was taken over under the Industries (Deve-lopment and Regulation) Act. The debtor-company was also declared a relief undertaking under the Bombay Relief Undertakings (Special Provisions) Act. It was shown that the liability of the debtor-company far exceeded its assets and the chance of the assessee to recover the amount due was bleak. The court held in those circumstances that it cannot be said that there was any dishonesty on the part of the assessee to treat the debt due by the said debtor-company as a bad debt.
20. Therefore, in order to claim deduction under section 36(1)(vii) of the Income-tax Act, 1961, as it stood at the relevant time, the assessee was required to show that on the facts and circumstances pertaining to a particular debt, he has taken an honest judgment that the said debt has become a bad debt and if he could show that he has taken an honest judgment, the same would establish that the debt in question is a bad debt. The relevant considerations, therefore, would be honesty of the judgment on the facts and circumstances pertaining to the concerned debt. If on the facts and circumstances it could be established that the judgment was an honest judgment and not a convenient judgment, then the Department would not be able to insist on demonstrative or infallible proof.
21. The judgment must be established to have been taken on relevant facts and circumstances, which facts and circumstances should show that the debt is not realisable for some fault on the part of the debtor or some supervening impossibility on the part of the debtor to pay, but not the possible difficulties or hurdles the assessee may have to incur to compel the recalcitrant debtor to pay. The assessee for his convenience may decide that the debt is too small and it is not worthwhile to pursue the debtor but that judgment will not be an honest judgment which would establish that the debt has become a bad debt or a worthless debt.
22. The facts on which the judgment has to be taken by the assessee should reveal the irrecoverability of the debt from the angle of the debtor and not of the ability of the assessee to recover the same.
23. In the present case what was taken into consideration by the Commissioner of Income-tax (Appeals) as well as by the Tribunal, was the ability or feasibility of recovery of the debt from the angle of the assessee and not of the debtor. In those circumstances both of them erred in law.
24. We, therefore, answer the question in the negative and in favour of the Department.
25. There is, however, a residuary matter. Learned counsel appearing on behalf of the assessee relying on the judgment of the Supreme Court in the case of Bank of Bihar Ltd. v. CIT, [1962] 45 ITR 427, contended that whether a debt is a bad debt or not, is a question of fact and the Tribunal having founded its conclusion on facts, it is not open to the High Court in a reference to reopen the facts for the purpose of reappreciating the evidence. In the case of Bank of Bihar Ltd. v. CIT, [1962] 45 ITR 427, the Supreme Court made the following observation (page 429):
“The question whether a debt is a bad debt is one of fact, and if there is some evidence to justify the conclusion, it is not open to the High Court in a reference under section 66 of the Indian Income-tax Act to reappreciate the evidence.”
26. The Supreme Court, therefore, said that if there is some evidence to justify the conclusion that a debt is a bad debt then the High Court in a reference cannot reappreciate the evidence.
27. The evidence in the instant case does not justify the conclusion. In that view of the matter, there is no substance in the submissions of learned counsel appearing on behalf of the assessee.
Shyamal Kumar Sen, J.:— While agreeing with the finding of my learned brother, I would like to make the following observation.
28. The question for consideration really is when a debt becomes bad or irrecoverable. It is not always necessary to institute recovery proceedings by way of suit or other procedure. What is required is to find out if there was any chance of recovery of the dues from the debtor. For example, when the liability of the debtor far exceeds its assets and the assessee's chance of recovery of the amount appears to be bleak that alone is sufficient to justify the action of the assessee in writing off the debt as a bad debt.
29. In the instant case, there is nothing on record to show that there is no chance of recovery or that liability of the debtor exceeds its assets. There being no such as aforesaid evidence before the Tribunal, the Tribunal was not justified in deleting the disallowance and confirming the order of the Commissioner of Income-tax (Appeals) to that effect.
30. It is quite true that it is not compulsory for the assessee to take legal proceedings against the debtor for recovery of the claim before writing it off as a bad debt and accordingly when a creditor bona fide writes off the debt because it appears that there is no chance of its recovery in the foreseeable future or where the recovery proceedings would be so cumbersome and expensive as to outweigh any advantage of instituting any recovery proceedings, the assessee discharges the onus and would be entitled to claim deduction of the bad debt under clause (vii) of section 36(1) of the Income-tax Act, 1961.
31. It is a necessary requirement under the statute that the debt has become a bad debt and irrecoverable. Whether a debt becomes a bad debt is an objective fact to be determined objectively. In the instant case, there was no evidence before the Tribunal to hold that the debt had become bad or the same had been established to be irrecoverable. Merely because the amount payable by the debtor is small or the debtor has acknowledged, its liability to make payment but fails to keep up its promises does not mean that the debt has become bad or irrecoverable for the purpose of allowance of deduction under the Income-tax Act.
32. In the case of Jethabhai Hirji and Jethabhai Ramdas v. CIT, [1979] 120 ITR 792 (Bom) it was held, inter alia, that the Tribunal misdirected itself in ignoring from consideration the very relevant statement of the man-aging director of the debtor-company (New Era) which indicated that even at the time when the loss was crystallised, the position of the debtor was weak and becoming weaker. When the Income-tax Officer recorded the statement of the managing director—not in the presence of the assessee—and failed to examine and elicit a clear answer from the debtor about the financial position of the debtor in the year 1957 or early 1958, it would not lie in the mouth of the Revenue to complain that the assessee had not discharged the onus of showing that the debt was bad and irrecoverable in the year of account, especially when the opportunity was available to the Income-tax Department and was not availed of by it when all these were done behind the back of the assessee. The failure of the Tribunal to consider the inferences flowing from this statement of the debtor was reprehensible. It was a very material circumstance to be considered and ignorance thereof must be regarded as an error of the nature which would vitiate the conclusion and which would permit the court to substitute a proper conclusion for the conclusion somewhat cavalierly arrived at by the Tribunal.
33. The said decision, however, cannot assist the assessee in any manner.
34. In this context, the Bombay High Court held that the Department cannot insist on demonstrative proof of the fact which must satisfy the test of infallibility. All that is required is an honest judgment on the part of the assessee at the time when he makes the write off. There is no material, however, in the instant case to arrive at the conclusion that the debt has become irrecoverable or bad and as such the writing off of the debt for the purpose of claiming deduction cannot be said to be an honest judgment on the part of the assessee.
35. For the purpose of ascertaining if a debt has become bad and doubtful, and if so when, the categories of facts and diverse circumstances bearing on the debtor's pecuniary position, his commitments and obligations and the natural apprehensions that would be caused in the minds of the creditors regarding recoverability of the dues should be considered. In this connection, the judgment and decision in the case of Devi Films Ltd. v. Commissioner Of Income-Tax, Madras., [1963] 49 ITR 874 (Mad) may also be taken note of. In the aforesaid decision, Devi Films Ltd., the assessee was carrying on business as financier of production of motion pictures and as dealer in cinematographic machines and spare parts. The assessee entered into an agreement on July 6, 1955, with a certain Dinshaw K. Tehrani who had ventured upon the production of a cinema film called “Raja Rani”. Under this agreement, the assessee agreed to lend Tehrani a sum of Rs. 3,80,000. The money was lent as per the terms of the agreement, but Tehrani could not complete the production due to lack of funds. The assessee entered into a further agreement with Tehrani on January 31, 1956, and agreed to provide him with further funds to the extent of Rs. 1,50,000. In all, the assessee advanced to Tehrani the sum of Rs. 5,57,022-10-1 in pursuance of the two agreements aforesaid. The picture, after release, proved to be a flop and the expectations of the assessee to make profit out of the financing agreement failed. The assessee was, however, able to realise by collections from exhibitions and by sale of distribution rights, in all a sum of Rs. 4,91,001-12-3. There remained a balance of Rs. 65,950-13-10 due and payable by Tehrani to the assessee. It appears that this Tehrani was not a person of large means. He had a house in the city of Madras, purchased in the name of his wife. He held 100 shares in Newtone Studios Ltd. of the face value of Rs. 10,000. Notwithstanding the indebtedness of Tehrani to the assessee, it entered into an arrangement with Tehrani on April 1, 1957, by which Tehrani pledged his shares in Newtone Studios as security for a sum of Rs. 10,000 on condition of the assessee waiving the balance of Rs. 55,950-13-10. As stated already, Tehrani's liability to the assessee on that date was Rs. 65,950-19-10. In the year of assessment 1957-58, in respect of the previous year ended April 12, 1957, the assessee wrote off this sum of Rs. 55,950-13-10 as bad and doubtful debts and claimed it as a proper deduction under section 10(2)(xi) of the Indian Income-tax Act in computing its income. The Income-tax Officer rejected the assessee's claim holding that the assessee had not taken any legal proceedings for the recovery of the amount, that it had not exhausted his remedies for the recovery of the debt and that it was premature to write off the debt as a bad debt. The assessee, nevertheless, reiterated its claim for deduction of this amount as a bad debt for the subsequent assessment year 1958-59. Again the officer rejected its claim.
36. The claim of the assessee was rejected up to the stage of the Tribunal. Thereafter, the matter came up on reference to the Madras High Court. The Division Bench of the Madras High Court held (headnote) that the expression “bad and doubtful debt” is descriptive of a debt which cannot reasonably be expected to be realised. It is not sufficient for the assessee to say that he became pessimistic about the prospects of recovery of the debt in question. He must feel honestly convinced that the financial position of the debtor was so precarious and shaky, that it would be impossible to collect any money from him. As already observed there is no material on record, in the instant case, on the basis of which it can be held that the debt is “a bad and doubtful debt” and as such the act of the assessee in writing off the said debt cannot be said to be an exercise of honest judgment.
37. With the observation as above, I agree with the finding of my leaned brother.
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