M.SP. Rajah and Another vs The Commissioner of Income Tax

Sethuraman, J.—This is a reference under the income tax Act raising the following question:

Whether, on the facts and in the circumstances of the case, the disallowance of the claim for deduction of interest u/s 36(1)(iii) of the income tax

Act,1961, amounting to Rs. 12,198 or any part thereof in the case of Shri M.S.P. Rajah and Rs. 26,940 or any part thereof in the case of Shri

M.S.P. Rajes is lawful.

The reference is common to two Assessees as the facts in each of these cases are identical. M.S.P. Rajah and M.S.P. Rajes are brothers. They

were partners in two firms known as Messers M.S.P. Nadar Sons and Messrs. Hill Tiller and Company. In September, 1962, that is, during the

financial year 1962-63, the two Assessees constituted another firm called Riverdale Estate, which is said to be an estate raising mainly coffee in

Yercaud. Each of them contributed Rs. 3,00.000 for the purchase of the said agricultural estates The capital was provided by the two Assessees

by withdrawal of a like sum from the firm of Messers. M.S.P. Nadar Sons with which they had a running current account, To the said account

there are debits on account of drawings for personal income tax, life insurance premia, etc., while the firm of Messrs. M.S.P. Nadar Sons gave

credit to the two Assessees in regard to the interest on the deposits put in by them, it also charged interest to the Assessees on the drawings made

by them at 9 per cent per annum. The net result was that M.S.P. Rajah had to pay Rs. 18,236 and M.S.P. Rajes Rs. 33, 422 as interest on the

debit balances in their account, as mentioned above. These payment of interest were the accounting year ended 31st March 1964. The relevant

assessment year with which we are now concerned is 1964-65.

The two Assessees claimed before the income tax Officer deduction for the aforesaid sums of Rs. 18,236 and Rs. 33,422 u/s 36(1)(iii) of the

income tax, 1961, against their share in income from the two partnership concerns, namely, M.S.P. Nadar Sons and Hill Tillerand Company. The

income tax Officer allowed a deduction to the extent of certain estimated amounts which according to him, represented the allowable deductions

under the provision mentioned above. It is not necessary for us to go into the details of the figures given by the income tax Officer because these

figures have undergone variation at the successive stages of the appeal before the Appellate Assistant Commissioner and before the Tribunal.

It may be mentioned here that the amounts which remained disallowed as a result of the Tribunal''s order are Rs. 12,198 in the case of M.S.P.

Rajah and Rs. 26,940 in the case of M.S.P. Rajes. The figures as such are not in dispute. The disallowance as made by the Income tax Official

was on the ground that the withdrawals related to not business purposes such as purchases of agricultural estate during financial year 1962-63

income from which was not assessable to Central income tax. The Appellate Assistant Commissioner on appeal, confirmed the disallowance and

the matter was taken on appeal to the Tribunal.

One of the contentions taken before the Tribunal was that the two Assessees were carrying on a single business that the business was one of

providing capital for the firms in which they became partners and that this business fell into three compartments of providing capital to the

respective firms. It was submitted that though the share in income from the firm of Riverdale Estate was exempt from the central income tax being

agricultural, the income in regard to the borrowed capital provided to the firm of Riverdale Estate was deductible from the share income derived

from the two firms. According to the Tribunal no material was placed before it to show that the various activities carried on by the Assessees

constituted a single business. It was pointed out that the acts of becoming partners in more than one firm and contributing capital would not

constitute a business in itself. The Tribunal observed also that the share income in regard to partnership activity had to be computed separately and

that the expenditure relating to one partnership could not be deducted against the profits from the other. The Tribunal held also that the Assessees

were carrying on more businesses than one in partnership with others and that these businesses were distinct and separate. As the respective sums

of Rs. 3,00,000 withdrawn from the firm of Messrs. M.S.P. Nadar Sons were provided to Riverdale Estate, which produced agricultural income

exempt from Central income tax, the expenditure relating to such activity had to he completely left out of account. The Tribunal accordingly held

that the interest payable by the Assessee on monies borrowed as mentioned above was not a permissible deduction u/s 36(1)(iii).

It is as against these conclusions of the Tribunal that the matter has been taken on reference before us.

The learned Counsel for the Assessees submitted that the view of the Tribunal that because the activity of Riverdale Estate was agricultural, it

would justify the disallowance was erroneous. He contended that so long as the income from the investment was liable to be taken into account as

income (whether assessable or not) the interest paid for the investment was allowable under the Act. His point was that the agricultural estate

represented a business asset and the question as to whether the income from this asset was taxable or not was not at all relevant. In the submission

of the Counsel, a partner could claim deduction u/s 36(1)(iii) in his own assessment in respect of the interest paid on monies borrowed for

investment on partnership and that a partner is, under the law, carrying on business even though the business is actually run through the mechanism

of a partnership. He contended also that the expenditure itself would amount to a loss allowable as such in the assessment.

For the department the submission, in short, was that expenditure in relation to one firm could not be adjusted against the share of profit from

the others, that the payment of interest was only an expenditure and should not be treated as loss and that Section 67(3) which was the only

provision applicable to the facts here, did not justify the claim for allowance.

Before proceeding further, we would set out the relevant provisions which are material on the facts here. Section 36(1)(iii) in so far as it is

relevant, runs as follows:

36(1) The deductions provided for in the following clauses shall be allowed in respect of the matters dealt with therein, in computing the income

referred to in Section 28:

(iii) the amount of the interest paid in respect of capital borrowed for the purposes of the business or profession or vocation.

There is an explanation to this provision in Sub-clause (iii) to which reference is not necessary.

Section 67(3) runs as follows:

67(3). Any interest paid by a partner on capital borrowed by him for the purposes of investment in the firm shall in computing his income

chargeable under the head Profits and gains of business or profession in respect of his share in the income of the firm, be, deducted from the share.

As we are mainly concerned with Section 36(1)(iii) which is referred to in the question, we have to examine the contention in the light of that

provision. The fore-runner of this provision under the Act of 1922 was Section 10(2)(iii), which ran on identical terms. That provision had come in

for consideration before this Court and also other Courts on number of occasions. The earliest case on this point is that reported in The

Commissioner of Income Tax Vs. M.T.T.K.M.M.S.M.A.R. Somasundaram Chettiar, . In that case the Assessee carried on business at various

places, including Madras where his Head Office was and Ipoh, a place in the Federated Malay States. He borrowed money in Madras and paid

interest thereon at Madras part of the money was sent out to Ipoh and was used as capital in the conduct of the Ipoh business. Deduction was

claimed in respect of the interest paid by the Assessee on his borrowings. The question before the Court was whether the interest paid to the

extent referable to the remittances to Ipoh was liable to deduction in India. At that time the income from a foreign business was not liable to tax

except when the profits were remitted and that too within a period of three years of being earned. At page 487 this Court observed.

The question is, can this capital be said to be borrowed for the purposes of the business?'' What is the business? Obviously, the business whose

profits are being assessed to taxation.

The learned Judges pointed out that to allow deductions in respect of interest on borrowed capital on the facts there would be inconsistent with the

whole tenor and language of the Act and in their view:

the business meant the business whose profits were being assessed in the year under consideration.

The same question came up for consideration before the Bombay High Court in The S.A.S.S. CHELLAPPA CHETTIAR Vs.

COMMISSIONER OF INCOME TAX, MADRAS., In that case the Provident Investment Company, Limited, the Assessee, an Indian finance

company, borrowed some money in India and purchased Sterling securities out of it and retained them in India. The Bombay High Court held that:

Now looking at the section again in the light of the context, tax is to be payable by an Assessee under the head of Business'' in respect of the

profits or gains of any business carried on by him. Clearly that must mean in respect of the taxable profits or gains of any business carried on by

him and the business must be one which earns taxable profits or gains. Then, when we come to Sub-section (2)(iii) an allowance is to be made in

respect of interest on capital borrowed for the purposes of the business. Now, I think that again must be for the purposes of the business which

earns or is capable of earning taxable profits. Whether or not in fact taxable profits are earned is not necessarily the criterion, because the

borrowed money may earn no profit but I think that ''business'' referred to in that section is a business which is so carried on that taxable profits

may be earned, and unless it is a business of that character a deduction for interest on capital money borrowed for the purposes of that business is

not allowable under the Act.

These cases were cited before and distinguished on facts by the Supreme Court in Commissioner of Income Tax, Madras Vs. Indian Bank Ltd.,

The Supreme Court pointed out that in both The Commissioner of Income Tax Vs. M.T.T.K.M.M.S.M.A.R. Somasundaram Chettiar, and The

Provident Investment Company, Limited, v. The Commissioner of income tax, Bombay 6 ITC 21 there was no single business but the businesses

in India and abroad were distinct and separate. Under both these decisions, the claim for deduction of interest had to be examined from the angle

as to whether from the investment or outlay of the borrowed monies profits assessable to income tax can be earned so that an allowance can be

claimed under the then Section 10(2)(iii). If no such profits could be earned, then, the interest to that extent could not be allowed as deduction.

The question as to whether interest is liable to be allowed as deduction in the case of a single business activity where part of the activity

resulted in non-taxable profits has come up for consideration in other decisions. In S.A.S.S. CHELLAPPA CHETTIAR Vs. COMMISSIONER

OF INCOME TAX, MADRAS., the Assessee was carrying on business as a money-lender who borrowed money and lent it out to constituents.

He was obliged in the course of this business, to receive agricultural lands in repayment of his debts from such constituents. The question was

whether he was entitled to deduction of the interest paid by him on so much of the capital borrowed for business purposes as was represented by

the agricultural lands get in u/s 10(2)(iii) of the Act of 1922, in computing the profits and gains of his money-lending business. When the matter

came on reference to this Court, it quoted with approval the passage from the judgment in the Provident Investment Company, Limited, v.

Commissioner of income tax, Bombay 6 ITC 21 set out already. This Court held, after discussing the other authorities on the point, that the

agricultural activities of the Assessee were inextricably mixed with and incidental to the money-lending business and that the Assessee was not to

be deprived of the advantages conferred by Section 10(2)(iii) because the capital benefiting there from happened to produce a non-taxable

income.

The same question as to whether in a single business there could be a partial disallowance, came up before the Supreme Court in a few cases.

In Commissioner of Income Tax, Bombay Vs. C Parakh and Co. (India) Ltd., the Assessee carried on a single business at a number of places. In

that case the Supreme Court was concerned with the Head Office in Bombay and a Branch Office at Karachi. The Assessee was carrying on a

large-scale business in cotton both in Bombay as well as in Karachi. It made a total profit of over Rs. 15,00,000, of which roughly Rs. 9,00,000

represented the profits earned in Bombay and Rs. 6,00,000 at Karachi. It had a Managing Agent to whom remuneration had been paid at the rate

of 20 per cent of the profits. The Assessee debited the Bombay Head Office with Rs. 1-89 lakhs and the Karachi Branch with Rs. 1.24 lakhs as

managing agency remuneration. It, however, claimed that the whole of Rs. 3.13 lakhs paid as managing agency remuneration was debatable to the

Bombay Office. It may be mentioned here that the profit at Karachi was subject to an abatement under the provisions of an agreement with

Pakistan. The question that really arose before the Supreme Court was whether the Assessee was eligible for the abatement on the whole of the

profit earned in Karachi without any deduction of the managing agency remuneration debited in the accounts as relating to Karachi or the net figure

after deducting the proportionate remuneration of the managing agency as debited to the Karachi Office. The Supreme Court held that the

Assessee was eligible for the deduction of the whole of the commission of Rs. 3-13 lakhs in India and that the profit eligible for abatement under

the agreement was the whole of the profit earned there without reference to the debit of proportionate managing agency remuneration as in the

accounts. The Supreme Court arrived at the same result by pointing out that the agreement providing for the managing agency remuneration

contemplated the deduction of the entire amount at the Head Office in Bombay. The relevancy of this decision, which is cued on behalf of the

Assessee before us, is to show that even where a part of the profits is not liable to tax in India, the expenditure incurred for earning the profits was

not liable to be disallowed in India. As indicated earlier, in the case of a single business, there is no question of disallowance of a part of the

expenditure merely because to the extent of a part of the income there was no liability to tax in India. This position emerges more clearly from the

two later deepens of the Supreme Court.

In Commissioner of Income Tax, Madras Vs. Indian Bank Ltd., the Assessee, the Indian Bank, in the course of its business, invested a large

sum in Government securities including securities the interest from which was exempt from tax. The question before the Supreme Court was

whether the interest paid by the Bank on monies borrowed had to be allowed in its entirety u/s 10(2)(iii) of the Act of 1922 or could be disallowed

proportionately to the extent invested in tax-free securities. At page 80 Sikri, J., as he then was, observed:

Sub-section (1) to Section 10 of the Act of 1922 directs that an Assessee shall be taxed in respect of the profits and gains of business carried on

by him. What is the business of the Assessee must first be looked at. Does he carry on one business or two businesses or along with the business

carried on by him some activity which is not a business? If he is carrying on an activity which is not business, we must leave out of account the

receipts of that activity. That is the first step. Secondly, we must look at Section 10(2) and deduct all the allowances permissible to him. In allowing

a deduction which is permissible the question arises: Do we look behind the expenditure and see whether it has the quality of directly or indirectly

producing taxable income? The answer must be in the negative...The legislature stops short at directing that it be ascertained what was the purpose

of the expenditure. If the answer is that it is for the purpose of the business, Parliament is not concerned to find out whether the expenditure has

produced or will produce taxable income.

At page 82, their Lordships stated that the business of the Indian Bank could not be divided into two separate businesses and that it was one and

indivisible. The principle laid down in this case had, therefore, to be construed in the light of this position of the existence of a single business.

In Commissioner of Income Tax, Bombay Vs. Maharashtra Sugar Mills Ltd., Bombay, the facts were as follows: The Assessee owned

extensive lands on which he grew sugarcane and used the sugar-cane for the manufacture of sugar in its factory. The finding of the Tribunal was

that the cultivation of sugar-cane and the manufacture of sugar constituted one single and indivisible business. The question was whether a part of

the managing agency commission paid by the company could be disallowed on the ground that that part related to management of sugar-cane

cultivation, income from which was exempt from tax as agricultural income. The Supreme Court held that the entire managing agency commission

was laid out or expended for the purpose of the business carried on by the Assessee. The fact that the income from a part of the business was not

eligible to tax under the Act was not, it was considered, a relevant circumstance.

Having regard to the decisions cited above and in particular the cases of the Commissioner of Income Tax, Madras Vs. Indian Bank Ltd., and

of the Maharashtra Sugar Mills (1971) 56 ITR 452 it is clear that the principle applicable to a case where an Assessee carried on a single business

part of whose profits is not assessable to tax is different from a case where the Assessee carries on more than one business. From the fact that the

Supreme Court has quoted with approval the decisions of the Madras High Court in Commissioner of income tax, Somasundaram Chettirar AIR

1928 Mad. 485 and of the Bombay High Court in The Provident Investment Company Limited v. Commissioner of income tax, Bombay 6 I.T.C.

21 and from the distinction made between the two types of cases in both the cases of the Indian Bank 1965 562. ITR 77 and the Commissioner of

Income Tax, Bombay Vs. Maharashtra Sugar Mills Ltd., Bombay, the principle applicable to these two sets of cases is clearly different. It is thus

necessary to keep the distinction between these two types of cases in considering the question of deductibility of the expenditure. In the present

case there is a finding by the Tribunal, which is binding on us, that the businesses carried on by the Assessee through three different firms do not

constitute a single business. This finding as such was not attempted to be challenged. In these circumstances, we have to apply the law as laid

down consistently in cases where the Assessee carries on distinct and separate businesses, and exclude from deduction the interest in so far as it

related to the non-taxable activity.

We have so far discussed the question as if it is bereft of authority binding on us. Mr. Jayaraman for the Commissioner of income tax brought

to our notice the decision in P. Rm. S. Ramanathan Chettiar Vs. Commissioner of Income Tax, which appears to us to conclude the issue before

us. In that case the Assessee was doing money-lending business and was also receiving income as a partner in an agricultural estate. In computing

his income from the money-lending business, he claimed deduction of a sum of Rs. 20,700 by way of interest on borrowed money. Out of this

amount the income tax Officer disallowed a part being the portion of the interest referable to the capital of the Assessee in one of the estates on the

ground that the expenditure by way of interest was not to that extent laid out wholly and exclusively for the purpose of the Assessee''s business of

money-lending. The disallowance was confirmed on further appeals before the Appellate Assistant Commissioner and the Tribunal. In that case, at

page 537 this Court, on reference observed:

In fact it (Section 10 of the Act of 1922) says that profits of gains will be computed after making allowance in respect of interest paid on the capital

borrowed for the purpose of the business. That means, to our minds, that the borrowing, in order to come within the provision, should be for the

purpose of a particular business. After referring to the decision of the Supreme Court in Commissioner of income tax v. Muthurama Chettiar

(1962) 44 ITR 701 it was pointed out:

In passing we may also notice from the except (from that decision set out in the same page) the indication that the profits of each distinct business

may have to be computed separately and it is in such computation the application of one or other relevant provision u/s 10(2) may arise. For

instance, if an Assessee carries on more than one business a textile business and a cloth shop, and he incurs expenditure in the former which results

in a loss but in the other business profits are derived, it is obvious, as we are inclined to think, that the expenditure incurred in carrying on the textile

business cannot properly be allowed as a deduction, from the profits and gains derived from the cloth shop. This Court came to the conclusion that

the Assessee was not entitled to the deduction as claimed. But the matter was remanded to the Appellate Tribunal to find out whether the

Assessee''s contention that there was no borrowal at all so as to justify the disallowance was correct or not. Respectfully following this decision

also we have to hold that the Assessee cannot claim deduction for the interest paid for the investment in the firm owning agricultural lands out of the

share income from the other two firms. The clear principle laid down, in the above decision is that the expenditure of one business cannot be

permitted to be deducted from the income from another business. The reason for this conclusion is obvious. There are two stages in an assessment.

The income tax Act has dealt with the income from different heads under different sets of provisions. Where one considers, for instance, the head

business, it is necessary to find out whether the Assessee carried on a single business or more than one business. If he carries on a single business,

there is no difficulty in accepting the claim for deduction of a common item of expenditure, for, the fact that a part of the profits of the single

business was not liable to be taxed, had no relevance in the disposal of the case for deduction. If, however, the Assessee carried on more than one

business, the claim for deduction in respect of each such business will have to be examined. It is only after this first stage of arriving at the final

result of each such business that the respective amounts of income will have to be aggregated and brought to tax under the head business. Thus, the

stage of aggregation is posterior to the stage of examining the claim for deduction of any particular item of expenditure. Where an Assessee is left

with some expenditure which he cannot get deducted in the absence of a taxable source, then he cannot get the deduction from any other business

to which it does not relate. Any business expenditure has to be related to a business which is taxed or taxable, before it can be deducted. There is

no scope for deduction of interest here, as there is no business income, taxed on taxable, to which it relates.

We are not impressed with the argument of the learned Counsel for the Assessee that this decision in P. Rm. S. Ramanathan Chettiar Vs.

Commissioner of Income Tax, is in any manner inconsistent with the earlier authorities on this point. We may briefly refer to those authorities which

it was contended, took a different view. Suppan Chettiar and Co. v. Commissioner of income tax 4 ITR 211 was a case decided by this Court.

The Assessee, an unregistered firm, claimed adjustment for depreciation on the machinery, plant, etc., used for the purpose of the business against

the profits and gains of other businesses. In that case the Assessee, among others, carried on a business in plying motor service. The income from

this business, before adjustment of depreciation, was Rs. 253. The depreciation claimed on the buses exceed Rs. 10,000. As it was not possible

to adjust the said depreciation allowance against the income of Rs. 253 from the buses, the claim of the Assessee was that the unabsorbed

depreciation should be adjusted against the income from other businesses.

The claim urged on behalf of the income tax Department was that under provision (b) to Section 10(2)(vi) of the Act of 1922 the claim for

unabsorbed depreciation had to be carried forward and added to the claim for depreciation in the following year. In other words, the contention

was that the loss which resulted from the non-adjustment of the entire depreciation claimed had only to be carried forward and could not be

adjusted against the other business income of the relevant year. This Court observed:

We do not think therefore that upon the terms of the section an Assessee is precluded from adding the whole charge for depreciation to his other

business charges, even though the result is to show a loss, and then claiming u/s 24 to set off the loss against profit from other sources. Nor have

we been shown that there is anything in the nature of this allowance for depreciation to render such a course inadmissible.

The same question arose for the consideration of the East Punjab High Court in LAXMICHAND JAIPORIA SPINNING AND WEAVING

MILLS, IN RE., and the conclusion was identical.

In Ambika Silk Mills Co. Ltd. Vs. Commissioner of Income Tax, Bombay City, the question of the adjustability of unabsorbed depreciation

against capital gains arose.

The Assessee had derived capital gains to the extent of Rs. 90,400. The business income of that year came to Rs. 37,703. The depreciation

claimed was Rs. 52,985. There was thus a balance of unabsorbed depreciation of Rs. 15,282. The Assessee contended that this unabsorbed

depreciation had only to be carried forward and could not be set off against the sum of Rs. 90,400 determined as capital gains. The reason for his

plea of the Assessee was that the sum of Rs. 90,400 was eligible for relief from super-tax. The Income tax Authorities did not dispute the eligibility

of the claim of the Assessee for relief in respect of the capital gains. They, however, took the view that the capital gains had to be reduced by Rs.

15,822 so that the Assessee would be eligible for the relief from super-tax only to the extent of the balance. It is in consideration of this claim that

the Bombay High Court examined the question of adjustment of unabsorbed depreciation. While pointing out that the unabsorbed depreciation

could be adjusted against the capital gains, the Court held that the Assessee was eligible for relief on the entire sum of Rs. 90,400 earned at capital

gains. This was on a construction of the provisions of Section 17(7) of the income tax Act of 1922.

These decisions do not, in our opinion, run counter to the decision of this Court in P. Rm. S. Ramanathan Chettiar Vs. Commissioner of

Income Tax, . In each of these cases, when examined, it would be found that there was a computation of the loss as a result of the non-adjustment

of the unabsorbed depreciation. The matter arose at the stage of aggregation representing the second stage. When once the result has been arrived

at, (first stage) and unfortunately the result showed a loss, then that would not in any way preclude the adjustment of the loss. But that is not the

position here.

Two other decisions on which strong reliance was placed on behalf of the Assessee as if they point to a different result, may now be noticed.

The first one is reported in Mohamed Ghouse Vs. Commissioner of Income Tax, Madras, In that case, the Assessee was the owner of a transport

business. He borrowed monies for purchasing shares in another transport company and claimed the interest paid on the money borrowed as

deduction u/s 10(2)(iii) or alternatively u/s 12(2) of the Act of 1922. The shares which had been purchased with the aid of the borrowed money

had not yielded any dividend in the relevant year. This Court examined the question of allow ability of the interest in relation to Section 10(2)(iii)

and negatived it. The deduction was, however, allowed u/s 12(2) and it was pointed out that to allow a claim for expenses u/s 12(2) of the Act of

1922, it was not necessary that there should be income assessable to tax under the head ""income from other sources"" referred to in Section 12(1)

of that Act. If there was no such income, the expenses would amount to a loss which would be available to the Assessee to be adjusted against

other heads of income u/s 24(1) of the Act. The learned Counsel for the Assessee pressed into service the observation at page 135 that.

If there is no such income (assessable to tax) the expenses would amount to a loss which will be available to the Assessee to be adjusted against

the other heads of income u/s 24(1) in the same year.

The fact that this Court was considering the claim u/s 12(2) after negativing the claim u/s 10(2)(iii) cannot be lost sight of. Further the income which

was liable to be earned from the shares as dividends could be brought to tax u/s 12, when earned. If the purpose of the Assessee to earn the

income by making the investment failed, it was considered to be a common misfortune to the Revenue as well as the Assessee. An expenditure

remaining unadjusted will have the quality of loss only after computation under the Act. There is no scope for any such computation here, as far as

Riverdale Estate is concerned. Further, loss cannot be the subject of consideration u/s 36(1)(iii) The learned Counsel for the Assessee pointed out

that in a later year the interest income and income from the sale of trees had been brought to tax. But those facts have not been adverted to in the

statement of the case and are outside our purview. We cannot, at this stage, go into fresh facts adverted to by the Assessee.

The learned Counsel for the Assessee sought the aid from another principle, viz., that business carried on by a firm was the business carried on

by the partners and the profits of the firm were the profits earned by all the partners. This principle has been laid down by the Supreme Court in

Commissioner of Income Tax, Bihar Vs. Ramniklal Kothari, In that case the Assessee, who was a partner in four firms, incurred expenditure by

way of payment of salary and bonus to staff, expenses for maintenance and depreciation of motorcar, traveling expenses and interest against the

share of income from the firms. The claim came to be considered in the light of the provisions of the Act of 1922. At that time, it may be mentioned

here, there was no provision parallel to Section 61(3) of the Act of 1961, which has already been extracted earlier in this judgment. The Supreme

Court observed at page. 59:

Business carried on by a firm is business carried on by the partners. Profits of the firm are profits earned by all the partners in carrying on the

business. In the individual assessment of the partner, his share from the firm''s business is liable to be taken into account u/s 10(1). Being income

from business, allowances appropriate u/s 10(2) are admissible before the taxable income is determined.

At page 60 it was pointed out that Section 23(5)(a)(ii) or Section 16(1)(b) of the Act of 1922 did not stand in the way of the allowance of these

deductions, and it was pointed out:

The receipt by the partner is business income for the purpose of Section 10(1), and being business income, expenditure necessary for the purpose

of earning that income and appropriate allowances are deductible there from in determining the taxable income of the partner.

We are not in this case considering the question as to whether the Assessee is eligible for any further deduction or expenditure incurred by him

as a partner in order to earn, the share income from a partnership, i.e., Riverdale Estate producing taxable income, to apply this principle. The

propositions laid in this decision cannot be taken in the abstract, so as to rub out all distinctions between all businesses of an Assessee and require

allowance of expenditure of one against the income from another.

Another decision cited by the Counsel for the Assessee remaining to be noticed is that of the Kerala High Court in N. Sundareswaran v.

Commissioner of income tax (1969) 77 ITR 219. The Assessee was conducting a tin factory. He formed a partnership with his wife and minor

children for setting up a tin printing factory. It had not commenced production in the relevant year. He advanced a sum of Rs. 1,68,334 to this firm

for running the business of tin printing factory. He claimed allowance for interest on the said amount. The Kerala High Court upheld the claim of the

Assessee u/s 10(2)(iii) of the Act of 1922. What is to be borne in mind in examining this decision is that the Assessee in that case was liable to be

taxed on the share income from the said firm. It was not a case where the activity was outside the scope of the income tax Act. The principle

applicable to such a case is different from the principle applicable to a case where the income is outside the purview of the income tax Act itself. In

fact, agricultural income is not something which is otherwise assessable to tax under the income tax Act but which was exempted from payment of

such a tax. Agricultural income is so wholly outside the scope of the legislative power that the exemption thereof set out in Section 10(1)of the

income tax Act, 1961, can only be taken to be a clarificatory provision. Even without the exemption conferred by Section 10(1), agricultural

income would not be liable to tax. Therefore, it is not possible to take the view that but for the exemption, the income would be liable to tax as

happened in the case of tax-free securities dealt with in the decision of the Commissioner of Income Tax, Madras Vs. Indian Bank Ltd., .

One other decision cited by the Counsel it the one reported in R.M. Chidambaram Pillai and Another Vs. Commissioner of Income Tax,

Madras, . In that case the Assessee received salary from a partnership which owned tea estate. The question was whether the entire salary income

was liable to be taxed or only 40 per cent thereof was liable to tax, in accordance with the provisions of Rule 24 of the income tax Rules, 1922.

This Court held that the salary received by a partner is only a share of profits allocated to him by the firm. The consequence was that only 40

percent of the salary was liable to be taxed under the Income tax Act, 1922. We are not concerned, in the present case, with any receipt by a

partner from a firm earning agricultural income in whole or in part, being treated as agricultural income. What applies to receipt is not always

applicable to a payment. The conclusion that the receipt of salary was receipt of a share of income was based on the particular provisions of the

Act. Those provisions do not, in any manner, apply to what is paid by a partner to a firm. We, therefore, do not find anything in R.M.

Chidambaram Pillai and Another Vs. Commissioner of Income Tax, Madras, to assist the Assessee in the present case.

For the reasons mentioned above, the Assessee it not eligible for the deduction u/s 36(1)(iii) of the Act, because, the interest has been paid on

amounts invested on agricultural lands which are outside the scope and purview of the income tax Act, 1961. Further, as pointed out by the

learned Counsel for the Commissioner, Section 67(3) would appear to negative the Assessee''s claim, Section 67 deals with the method of

computing a partner''s share in the income of the firm. Sub-clause (3) thereof provides for the deduction of interest paid on capital borrowed for

the purpose of investment in the firm. As a specific provisions has been made u/s 67(3) with reference to the claim for deduction of interest from

the share income, it would follow that Section 36(1)(iii), which is in the nature of a general provision relating to all business, would have not

application. Section 67(3) provides for the deduction of any interest paid by the partner on capital borrowed by him for the purpose of investment

in the firm. It proceeds on the basis that in computing the income chargeable under the head profits and gains of business or profession, under

which the share income would come interest paid could be deducted from the share income. There must be some share income in order to justify

the Assessee''s claim for deduction u/s 67(3). When there is none, it is not possible to accept the claim for deduction under that provision. When

the claim for deduction under this provision is negatived, it is not possible to fall back on Section 36(1)(iii) for a consideration of the same claim as,

as pointed out already, in the case of interest payable by a partner for investment in a firm, the claim had to be considered only under Section67(3)

and not under any other provision. In this view also, the claim u/s 36 (1)(iii) has to be negatived.

Though the question mentions whether any part of the claim of the Assessee could be allowed as deduction there was no point taken before us

that the figure required any further adjustment for any reason whatsoever. With reference to the amounts set out in the question, the answer is that

the disallowance is lawful. In other words, the question is answered in the affirmative and against the Assessee in the respective cases.

Commissioner will be entitled to his costs.