Coonoor Club vs Commissioner of Wealth Tax

R. Jayasimha Babu, J.—The question referred at the instance of the assessee is, "whether on the facts and in the circumstances of the case the Tribunal was right in holding that the applicant was rightly assessed to tax under the WT Act, 1957 ?"

The assessee had filed a Nil return under the WT Act in response to notice issued u/s 16(2) of the WT Act. It relied on the decision in the assessee''s own case for earlier years wherein it had been held that the club was not an AOP taxable under the WT Act. The AO who proceeded to make an assessment nevertheless observed that the earlier decision of the Tribunal had not been accepted by the Revenue. On appeal, the AO''s view was affirmed after observing that the appellant is an ''AOP''. The appellate authority relied on the decision of this Court in the case of Coimbatore Club Vs. Wealth-tax Officer, . On further appeal to the Tribunal, the Tribunal held that it was bound by the decision of this Court in the case of Coimbatore Club and dismissed the assessee''s appeal.

The decision of this Court in the case of Coimbatore Club (supra) was subsequently held by the Supreme Court not to have laid down the law correctly, in the case of Commissioner of Wealth Tax, Gujarat-III, Ahmedabad Vs. Ellis Bridge Gymkhana, . The Supreme Court in that case held that an AOP cannot be taxed at all u/s 3 of the WT Act and that the legislature had deliberately excluded a firm or an AOP from the charge of wealth-tax, and the word ''individual'' in the charging section cannot be stretched to include entities which had been deliberately left out of the charge. The Court also noticed that Section 21AA was introduced into WT Act w.e.f. 1st of April, 1981, providing for assessment of AOP in certain special cases. For the years prior to 1st April, 1981, there was clearly no provision subjecting the assessee''s assets "owned by AOP to charge to wealth tax.

Our answer to the question therefore, has to be and is against the Revenue and in favour of the assessee.