SAKINABAI IBRAHIM and SONS vs COMMISSIONER OF INCOME TAX

Subbulakshmy, J.

In pursuance of the directions of this court, the Tribunal has referred the following two questions of law for the opinion of this court:

Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the reopening of the assessments was

valid in law ?

Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the status of the assessee is only of body

of individuals ?

One Taharally Sarafally was a partner of Abbasbhoy Taharally & Co., having one-third share therein. On his death on 26-4-1951, a fresh

partnership deed was executed and Begum Sakina Bai, wife of Taharally Sarafally, was taken in as a partner in place of her deceased husband and

was given her deceased husband''s one-third share in the partnership. At the time of the death of Taharally Sarafally, he had also left behind him

two sons and three daughters besides his widow and all the children were minors. When the sons and daughters of Taharally Sarafally attained

majority on 15-4-1963, they entered into an agreement with reference to the one-third share of the deceased Taharally Sarafally in the firm of

Abbasbhoy Taharally & Co. and it was agreed in that agreement that Begum Sakina Bai as representative of the sons as well as the daughters of

the deceased Taharally Sarafally had been taken in and treated as partner in his place and was entitled to the share of the deceased Taharally

Sarafally in the firm of Abbasbhoy Taharally & Co., that she did so representing the heirs of Taharally Sarafally, that the amounts in the capital and

current accounts standing to the credit of Begum Sakina Bai in the firm of Abbasbhoy Taharally & Co., belonged always to the heirs in their

definite and ascertained shares under their Personal Law, that Begum Sakina Bai was entitled to a one-eighth share and that the two sons were

each entitled to a one-fourth share and the three daughters were each entitled to a 7/56 share therein and that the amounts standing to the credit of

Begum Sakina Bai in the books of Abbasbhoy Taharally & Co. were paid by the firm, and that the amounts shall be distributed and divided

amongst all the heirs according to their shares.

The assessment involved in this tax case is for the assessment years 1972 to 1980. The Income Tax Officer has stated that the assessee has not

filed returns and so, he came to the conclusion that the share income from the firm pertaining to the assessee escaped assessment. He, therefore,

initiated proceedings u/s 148. The Income Tax Officer reopened the assessment and made assessment, one in the status of unregistered firm and

another in the status of body of individuals. The Appellate Assistant Commissioner, in the appeal, held that the action u/s 148 has been validly

taken. In a separate proceeding this court held that the assessment in the status of unregistered firm was untenable as the agreement between the

widow and her children did not constitute a sub-partnership. The order of the assessing officer on the assessment in the status of body of

individuals was confirmed for all the assessment years. This was confirmed by the Tribunal. On that, the assessee has come forward with this

reference.

The counsel for the assessee submitted that the reopening of the assessment is not valid. The Income Tax Officer had found that the share

income from the firm escaped assessment and so he initiated proceedings u/s 148 and he made two assessments in the status of unregistered firm

and body of Individuals. The assessment made in the status of unregistered firm was set aside. The Tribunal found that the action of the Income

Tax Officer cannot be said to be opposed to the established legal principles and as the assessee had not filed returns for the assessment years

under consideration, the Income Tax Officer reopened the assessment. The finding of the Tribunal is perfectly in order.

The counsel for the assessee further submitted that the Tribunal was also not right in holding that the status of the assessee is only of Body of

Individuals. He pointed out that on the death of Taharally Sarafally, his wife Begum Sakina Bai became a partner in respect of her husband''s 1/3

share in the partnership firm and so, the assessment cannot be made in the status of Body of Individuals. On the death of Taharally Sarafally, his

wife Begum Sakina Bai became partner in respect of her husband''s one-third share and she took the share on her behalf and on behalf of her

minor children. Then, when the sons and daughters of Taharally Sarafally attained majority on 15-4-1963, they entered into an agreement with

reference to this one-third share of the deceased Taharally Sarafally in the partnership firm. The agreement was to the effect that the mother Begum

Sakina Bai was taken in and treated as partner in place of her husband and she was entitled to the share of her deceased husband in the

partnership firm and she did so representing the heirs of Taharally Sarafally and that the amounts in the capital and current accounts standing to the

credit of Begum Sakina Bai in the firm of Abbasbhoy Taharally & Co., belonged always to the heirs in their definite and ascertained shares under

the Personal Law, that Begum Sakina Bai was entitled to a one-eighth share and that the two sons were each entitled to a one-fourth share and the

three daughters were each entitled to a 7/56 shares therein and that the amounts standing to the credit of Begum Sakina Bai in the books of

Abbasbhoy Taharally & Co. were paid by the firm and that amount shall be distributed and divided amongst all the heirs according to their shares.

On the death of Taharally Sarafally, Begum Sakina Bai and her children became entitled to their shares under the Muslim Law which governs

them. Under the terms of the agreement, the parties to the agreement became entitled to their shares in accordance with their Personal Law. The

agreement has declared the rights of the parties which had already devolved on them in accordance with their Personal Law.

In M/s. Meera and Company, Ludhiana etc. Vs. Commissioner of Income Tax, Punjab, J and K and Chandigarh, Patiala, , the Supreme Court

on the facts as set out in the head note of the report extracted below :

An individual who was carrying on business under the name of M & Co. died intestate, on 25-8-1962, and was survived by his mother, widow

and three minor children. The mother of the deceased relinquished her interest in the assets of the deceased against a lump sum payment. The

business, M & Co., was continued as a single unit in the same name by the widow, on her behalf and on behalf of the three minor children. For the

assessment years 1963-64 to 1967-68, the widow claimed that the income from the business should be assessed in equal shares in the hands of

the four legal heirs of the deceased. The Income Tax Officer held that the business was one common unit and was assessable in the status of ''body

of individuals''. The Tribunal, by a majority, confirmed his view. On a reference, the High Court held that the expression `body of individuals''

should receive a wide interpretation to include a combination of individuals who had unity of interest and were actively engaged in the business

carried on for the benefit of all of them by one of them and that, therefore, the widow and her children would constitute a ''body of individuals'',

rejecting the contention that as guardian-trustee of the minor children, the mother, should have been assessed as a representative assessee in

accordance with the provisions of sections 160, 161 and 166 of the Income Tax Act, 1961....

... dismissing the appeals [the court held] (i) that the profits that arose out of the business ''were a result of the business activities carried on jointly

by the mother on her own behalf and also on behalf of the minor children. It did not make any difference that the widow and the minor sons did not

start the business. The business was inherited. It was carried on as before. The fact that the business had been continued by the widow on her own

behalf as well as on behalf of the minor sons after buying the interest of the mother showed that there was an organised activity jointly carried on to

produce income. It was a clear case of a joint business venture of a few individuals. The income of this business had been rightly assessed in the

status of a ''body of individuals''.

The law laid down in that case squarely applies to the facts of this case. Following the above decision, we hold that the assessment made in the

status of the assessee as Body of Individuals is perfectly in order.

We answer both the questions of law against the assessee and in favour of the revenue. No costs.

OPEN