Commissioner of Income Tax vs Parry and Co. Ltd.

R. Jayasimha Babu, J.—The question that has been referred to us at the instance of the Revenue in respect of the respondents, Parry and

Co. Ltd., assessment for the assessment year 1971-72, is as to whether, on the facts and in the circumstances of the case, the Tribunal was

justified in holding that the cost of shares sold has to be taken on the basis of cost of acquisition and that the method of averaging the cost of

acquisition of shares should not be followed even though bonus shares were allotted subsequently ?

The dispute between the parties centres round the capital gain or loss arising from the sale of ordinary shares in Parry''s Confectionery Ltd. The

assessee sold 1,86,750 shares, out of that 1,21,490 shares had been purchased by the assessee for cash at Rs. 2 per share on August 9, 1958.

The balance of 65,230 shares had been purchased on July 31, 1967, at the same price. At the time of sale the assessee held a total of 10,28,889

shares in the company. It had received bonus shares on July 28, 1960, September 8, 1960, August 17, 1962, and September 23, 1966. The

Income Tax Officer averaged the cost of acquisition on the entire holding of 10,28,889 shares and arrived at the average cost. The Tribunal did

not agree with that manner of computing the original cost of acquisition and held that the shares purchased by the assessee on August 9, 1958,

cannot be averaged by taking note of the subsequent issue of bonus shares. Similarly, the shares purchased on July 31, 1967, also, in the view of

the Tribunal could not be valued at the average cost by taking into account the bonus shares issued subsequently.

The view of the Tribunal is plainly untenable in the light of the recent decision of the Supreme Court in the case of Escorts Farms (Ramgarh) Ltd.

Vs. Commissioner of Income Tax, New Delhi, . The apex court held that where the shares had been admittedly purchased after 1954, and,

therefore, the option of taking the fair market value as on January 1, 1954, was not available to the assessee and the bonus shares were issued

after such purchase to the assessee, the cost of acquisition of the original shares was required to be averaged by taking into account the bonus

shares received by the assessee for the purpose of computing the capital gains.

The Income Tax Officer had rightly adopted the principle of averaging the cost of acquisition of shares having regard to the extent of the

investment made by the assessee in acquiring those shares. Cost of the assessee in this case was the cost incurred by it at the time of the purchase

of the original shares. The purchase of those shares not only enabled the assessec to claim ownership of the shares purchased but it also it enabled

the assessee to receive further shares at a subsequent point of time as bonus shares without any further investment having to be made. The cost of

acquisition of the original shares therefore, stood reduced by reason of the subsequent receipt of bonus shares without any additional investment.

When the original shares were sold by the assessee, the cost of acquisition of those shares had necessarily to be determined by taking into account

the bonus shares held by the assessee for acquiring which it had made no further investment.

We, therefore, answer the question referred to us in the negative, in favour of the Revenue and against the assessee. The Revenue is entitled to

cost of Rs. 500.