Commissioner of Income Tax vs P. Alwarsamy

Somasundaram, J.—In these tax cases at the instance of both the assessee and the Revenue, the following common questions are referred to

this court for decision :

Whether, on the facts and in the circumstances of the case, the share of income of the assessee''s spouse from the firm of Messrs. V. S. S.

Subba Naicker and Company, could be added to the total income of the assessee when the share of income from the firm by reason of the

assessee''s membership in the firm was not assessed in his hands as an individual but included in the total income of the Hindu undivided family of

which he was the karta?

Whether, on the facts and in the circumstances of the case, the share of income attributable to the minor children of the assessee by reason of

admission to the benefits of partnership in Messrs. V. S. S. Subba Naicker and Company could be aggregated u/s 64(1)(iii) when the assessee

had no income from any source with which such aggregation is possible?

As far as the first question is concerned, it is not in dispute that it is covered by the decision of the Supreme Court in Commissioner of Income

Tax (Central), Ludhiana and Others Vs. Harbhajan Lal and Others, , against the Department. Therefore, following the said decision, the first

question referred to us is answered in the negative and against the Department.

With regard to the second question, the position of law is that prior to the assessment year 1976-77, the income arising to a minor child on

being admitted to the benefits of partnership in a firm, could be included in the parents'' total income only if the parent was a partner in that firm,

but, after the amendment introduced by way of sub-section (1) (iii) to section 64 of the Income Tax Act, it could be included even if the parent is

not partner in the firm. Section 64(1)(iii) reads as under :

Income of individual to include income of spouse, minor child, etc. - (1) In computing the total income of any individual, there shall be included

all such income as arises directly or indirectly - . . .

(iii) to a minor child of such individual from the admission of the minor to the benefits of partnership in a firm;

It is also to be noted that it is immaterial whether the partner has income below the taxable limit or has no income at all. In the decision in Puspa

Devi Vs. Commissioner of Income Tax, , following the view taken by the various High Courts, the Allahabad High Court has held that the income

arising to the minor sons of the assessee as a result of their admission to the benefits of a partnership is liable to be included in the total income of

the assessee u/s 64(1)(iii) of the Act, notwithstanding that the assessee has no income of her own from any source whatsoever. In the instant case,

the assessment year is 1979-80. Following the above decision, the second question referred to us is answered in the affirmative and against the

assessee.

The tax cases are, accordingly, disposed of. There will be no order as to costs.