Commissioner of Income Tax vs ANANDA JOThi FINANCE CORPORATION

K. Raviraja Pandian, J.

The question of law, on which we are called upon to answer the reference, is as follows :

Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in holding that the sub-partnership is a legally

permissible device and by entering into sub-partnership, a partner will not become a benamidar of any other person and, therefore, the assessee-

firm is entitled for registration ?

The assessee-firm, a firm of ten partners, constituted under a partnership deed applied for registration under the Income Tax Act, 1961, for

which it filed an application in Form 10. In the course of assessment proceedings, the assessee brought to the notice of the assessing officer the fact

that each of the partners had entered into a sub-partnership with others consequently, the share of each partner of the income of assessee-firm

would have to be shared among the partners of the sub-partnership. Significantly enough, all the ten partners have taken the very same stand. In

view of the stand taken by the partners, assessing officer has considered the issue and ultimately held that they are Benamidars of some other

persons and since no notice has been given by the other partners in terms of the Explanation (b) to sub-section (1) of section 185 of the Income

Tax Act, the assessee-firm was not entitled to the registration. This order was taken on appeal before the appellate authority and the appellate

authority also confirmed the order of the assessing officer and dismissed the appeal. However, on further appeal by the assessee, the Tribunal,

relying on the judgment of the Apex Court in Commissioner of Income Tax, Madras Vs. Sivakasi Match Export Company, , Commissioner of

Income Tax, Madhya Pradesh, Nagpur and Bhandara Vs. Hukumchand Mannalal and Co., , Fatehchand Murlidhar and Another Vs.

Commissioner of Income Tax, Calcutta, , Commissioner of Income Tax, Punjab Vs. Chander Bhan Harbhajan Lal, and Commissioner of Income

Tax, Madras Vs. Bagyalakshmi and Co., Udamalpet, has come to the conclusion that the assessee-firm would be entitled to the registration

although a partner may divide his share of profit with others and the relation between a partner in the firm and his sub-partner cannot be considered

to be the same as the relation between a Benamidar and the ............ (sic). This order of the Tribunal is in challenge in the present case at the

instance of the revenue.

Learned counsel appearing for the department has contended that the order of the Tribunal is unsustainable in law for the simple reason that the

decisions relied upon by the Tribunal for reaching the conclusion that the assessee-firm would be entitled to the registration although a partner may

divide his share of profits with others were rendered prior to the amendment introduced by way of Explanation to section 185 of the Income Tax

Act. The amended provision of section 185(1) was considered by the Kerala High Court in Commissioner of Income Tax Vs. Palliveedu Traders,

as also by the Andhra Pradesh High Court in Commissioner of Income Tax Vs. Jayalakshmi Oil Firm, and both the High Courts have taken a view

which incidental support the view taken by the assessing officer in this case.

The Kerala High Court in Palliveedu Traders case, cited supra, while considering the provisions of section 185(1) of the Income Tax Act, has

held as follows :

On receipt of an application for registration of a firm, the assessing officer has to enquire into the genuineness of the firm and its constitution as

specified in the instrument of partnership. He shall grant registration only if he is satisfied that a genuine firm has come into existence. If not, he has

to pass an order refusing registration. Section 185(1) of the Income Tax Act, 1961, which deals with the procedure to be adopted by the

assessing officer, contains an Explanation. According to clause (b) of that Explanation, a firm shall not be regarded as a genuine one if any partner

of the firm was, in relation to the whole or any part of his share in the income or property of the firm, at any time during the previous year, a

Benamidar of any person, not being a partner of the firm, and any of the other partners was such Benamidar and such knowledge or belief had not

been communicated by such other partner to the assessing officer in the prescribed manner.

The Andhra Pradesh High Court in Jayalakshmi Oil Firm case, cited supra, held that the Explanation to section 185 of the Income Tax Act,

1961, added with effect from 1-4-1971, clarifies that for the purposes of section 185 and section 186 a firm shall not be regarded as a genuine

firm if any partner of the firm was, in relation to the whole or any part of his share in the income or property of the firm, at any time during the

previous year, a Benamidar. The court further observed that under Explanation (b) to section 185(1) when any person not being a partner of the

firm and any of the other partners knew or had reason to believe that the first-mentioned partner was such Benamidar and such knowledge or

belief had not been communicated by such other partner to the assessing officer in the prescribed manner, the firm shall be regarded as not being

genuine.

The facts in the present case are identical to the facts in the abovesaid two decisions. As seen from the assessment order, it is clear that by

entering into sub-partnership agreement, the partners are trying to share their income from the partnership with other partners. This factum of sub-

partnership has not been communicated to the assessing officer even though each one of the partners has knowledge about the same as provided

under clause (b) of the Explanation. In the facts and in the circumstances of the case, we are in entire agreement with the decisions of the Kerala

High Court and Andhra Pradesh High Court. In our view, the Tribunal has erred in holding that the assessee-firm is entitled for registration.

Accordingly, we answer the reference in favour of the revenue and against the assessee.

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