Commissioner of Income Tax vs Greenham Estates (P) Ltd.

Thanikkachalam, J.—In all these tax case petitions, the CIT requested this Court to direct the Tribunal to refer the following question of law

said to arise out of the order of the Tribunal along with a statement of facts under s. 256(2) of the IT Act, 1961 :

Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the assessee who is a partner in the firm of

Kadammane Estate and derives share income on its holding 40 per cent share, is to be regarded as an industrial company within the scope of s.

2(7)(c) of the Finance Act, 1981 ?

The assessee is a private limited company. The assessee is a partner in the firm, Kadammane Estate holding a 40 per cent share therein. The

firm, Kadammane Estate is rearing tea plants and also manufacturing tea. The assessee claims for the asst. yrs. 1977-78 to 1983-84 that the

assessee is in receipt of substantial share income from the registered firm, Kadammane Estate. According to the assessee, since the abovesaid firm

is a manufacturing company, the assessee should also have been considered as an industrial company within the meaning of s. 2(7)(c) of the

Finance Act for the relevant assessment years. According to the Department, the assessee is essentially a plantation company and it received share

income from the registered firm, which manufactures tea and, therefore, the assessee cannot be considered as an industrial company. The

Assessing Officer (AO) has, therefore, held that the assessee is primarily an agricultural company and that the inclusion of the share income from a

manufacturing concern cannot alter the status of the assessee-company. On appeal, the CIT held that the assessee should be treated as an

industrial company and on further appeal, the Tribunal confirmed the order passed by the CIT(A).

Two questions arose for consideration before the Tribunal. The first question is as to whether the assessee is an industrial company within the

meaning of s. 2(7)(c) of the Finance Act, 1981. According to the Department, since the partnership-firm is doing manufacturing activities, the

assessee, who is a partner in the partnership-firm, cannot claim that it should be considered as an industrial undertaking, engaged in manufacturing

activities. It remains to be seen that the business carried on by the partnership-firm would be the business of the partners. This view was also

expressed by the Supreme Court in COMMISSIONER OF Income Tax, ANDHRA PRADESH Vs. A. DHARMA REDDY (DECD.). (BY

HIS LEGAL REPRESENTATIVE)., . The second question that arose for consideration before the Tribunal was whether the assessee satisfied the

Expln. to s. 2(7)(c) of the Finance Act for the relevant assessment year. According to the Explanation the income attributable to any one or more

of the manufacturing or the processing activities of the goods included in its total income of the previous year, as computed before making any

deduction under Chapter VI-A of the IT Act should be not less than 51 per cent of the total income. According to the assessee, only 40 per cent

of the income of the assessee should be taken into consideration for Income Tax purpose, since 60 per cent was exempted. It was further

submitted that the 40 per cent of the income is the entire 100 per cent income of the assessee in the assessment years under consideration.

Therefore, it was pointed out that the income is not less than 51 per cent of the total income, as stated in the above Explanation. Therefore, the

assessee satisfied both these conditions and, therefore, the assessee is an industrial company for the relief of taxation. The conclusions arrived at by

the Tribunal are supported by the decision in CIT vs. A. Dharma Reddy (supra) and also as per the Expln. to s. 2(7)(c) of the Finance Act for the

relevant assessment years under consideration. Therefore, we consider that no referable question of law arises out of the order of the Tribunal in all

these assessment years under consideration.

Accordingly, these tax case petitions are dismissed.