C.I.T BOMBAY Vs TASGAON TALUKA S.S.K.LTD.
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE M.R. SHAH
Case number: C.A. No.-008890-008890 / 2012
Diary number: 30395 / 2010
Advocates: ANIL KATIYAR Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8890 OF 2012
C.I.T. BOMBAY ..APPELLANT VERSUS
TASGAON TALUKA S.S.K.LTD. ..RESPONDENT
WITH CIVIL APPEAL NO.2485 OF 2019 (Arising out of SLP (C) No.1279/2009)
CIVIL APPEAL NO.2484 OF 2019 (Arising out of SLP (C) No.1281/2009) CIVIL APPEAL NO.2482 OF 2019 (Arising out of SLP (C) No.1278/2009)
CIVIL APPEAL NO.2483OF 2019 (Arising out of SLP (C) No.1282/2009)
CIVIL APPEAL NO.2486 OF 2019 (Arising out of SLP (C) No.5700/2009)
CIVIL APPEAL NO. 4801 OF 2014 CIVIL APPEAL NO. 8891 OF 2012 CIVIL APPEAL NO. 4549 OF 2013
CIVIL APPEAL NO.2487 OF 2019 (Arising out of SLP (C) No.6412/2011)
CIVIL APPEAL NO. 302 OF 2013
J U D G M E N T
M.R. SHAH, J.
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Leave granted in all the special leave petitions.
2. As common question of law arises in this group of appeals,
all these appeals are being disposed of together, by this common
judgment and order.
3. For the sake of convenience, Civil Appeal No. 8890 of 2012
(Commissioner of Income Tax, Bombay vs. Tasgaon Taluka Sahakari
Sikhar Karkhana Limited) is treated and considered as a lead case,
and therefore, the facts from the said appeal are narrated and
considered.
3.1 The assessee (respondent herein) is a Co-operative Society
engaged in the business of production of sugarcane and sale thereof.
The assessee filed its return of income for the Assessment Year
1998-99 declaring ‘NIL; income. In the return, the assessee computed
carry forward loss of Rs.40,00,339/- and unabsorbed depreciation of
Rs.1,67,26,665/-. The return was processed under Section 143(1) (a)
of the Income Tax Act, (hereinafter referred to as the ‘Act’), making
adjustment of Rs.2,02,242-/ relatable to Section 40A (3) of the Act.
Thereafter the assessee filed a revised return wherein business loss
was shown to the tune of Rs.3,32,42,426/-.
3.2 A notice under Section 143(2()/142(1) of the Act was issued
to the assessee. The assessee was having manufacturing activities of
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white sugar. It had shown the income from business of
manufacturing sugar, petrol pump station and also interest under the
head “income from other sources”.
3.3 After scrutiny of final accounts details along with return of
income and details furnished during the course of assessment
proceedings, an issue arose with respect to disallowance under
Section 37(1) of the Act for excessive and unreasonable cane purchase
price paid to the members of the sugarcane.
3.4 It was noticed that during the year under consideration, the
assessee had crushed 189736.220 metric tones sugarcane. The
assessee had paid Rs.615/- and Rs.720-/ for crushing seasons
1996-97 and 1997-98 respectively per metric tone at the time of
purchase of cane and the balance amount was paid later on, as per
contracted price increase of sugarcane on contract basis and as per
Mantri Committee Advice in case of purchase of sugarcane from
members and others. It has found as under:
Particulars Quantity in MT Rate payable Rate paid (Rs.) Sugar Season 96-97 from members
8,307.520 537.700 875.000
From non-members
1,652.653 537.700 875.000
Total 9,960.173 Sugar Season 97-98 from members
129,108.966 537.700 875.000
From 50,667.081 537.700 875.000
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non-members Total 179,776.047
3.5 It was noticed that the production of sugar was covered by
the Essential Commodities Act, 1955 and the Government had issued
the Sugar Cane (Control) Order, 1966 (hereinafter referred to as the
‘Control Order, 1966’), which deals with all aspects of production of
sugarcane and sale thereof including the price to be paid to the cane
growers. It was noticed that Clause 3 of the Control Order, 1966
authorises Government to fix minimum cane price. It was also noticed
that in addition to this, additional cane price is also payable as per
Clause 5A of the Control Order, 1966.
3.6 It was noticed that in the case of the assessee, the price
paid by the assessee to the sugarcane growers, most of those are its
members, was in excess than what was payable as per the above
Order and accordingly the assessee was asked to furnish details of
payments made for the purchase of sugarcane and also payment made
later on. The assessee was also asked to explain whether the payment
made later on is made at the request of the assessee or not.
3.7 It appears that the assessee furnished details of payment
made, wherein it was found that the price paid for purchase of
sugarcane at the rate of Rs.875/- PMT for sugarcane seasons 1996-97
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and 1997-98. It was further stated that the cane price payable as per
Clause 3 and Clause 5A of the Control Order, 1966, comes to
Rs.537.70 for sugarcane season 1996-97 and Rs.646.50 for sugarcane
season 1997-98. Therefore, the assessee was given an opportunity to
explain why price paid by it to members/non-members for purchase of
sugarcane, in excess of what was payable as per Clause 3 and Clause
5A of the Control Order, 1966, be not held as excessive.
3.8 In response thereto, the assessee filed written submissions.
It claimed that the payment has been made as per the rate fixed by
Commissionerate of Sugar, Maharashtra State, Pune, and the same is
as per guidelines given by the Mantri Committee. With regard to the
purchase made from non-members and members, it was the case of
the assessee that payment has been made as per price agreed to at the
time of purchase. It was submitted that a contract for the purchase of
sugarcane has been entered into at the time of start of sugarcane and
since the price is agreed at the time of purchase itself, the same is
required to be allowed as deduction. It was, therefore, claimed that no
disallowance be made either under Section 40A (2) of the Act or
otherwise.
4. The Assessing Officer did not agree with the submissions on
behalf of the assessee. The ultimate conclusion of the A.O. was that
the difference between the price paid as per Clause 3 of the Control
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Order, 1966, determined by the Central Government, and the price
determined by the State Government under Clause 5A of the Control
Order, 1966 (and consequently paid by the assessee to the cane
growers) can be said to be a distribution of profit, as in the price
determination under Clause 5A of the Control Order, 1966, there is an
element of profit and therefore the price paid to the cane growers
determined by the State Government is excessive and therefore it is
not deductible as expenditure, and is required to be included in the
income of the assessee.
4.1 While holding so, the Assessing Officer considered and
observed as under:
“…The Sugar cane control order, 1966, provides for the price to be paid to the cane growers. The initial price which is fixed as per clause 3 of this order takes into account the following facts.
a The cost of production of sugarcane. b The return to the growers, alternative crops and
general tread of process of Agricultural commodities. c The availability of sugar to the consumer at a fair price. d The price at which sugar produced from sugarcane is
sold by producer of sugar. e The recovery of sugar from sugarcane.
In addition to this, additional cane price is also payable to the growers of sugar cane as per clause 5A. This clause take into account the profitability of actually on the basis of price paid to grower of sugarcane as per clause 3 of the Control order. As per this Clause, the profit earned by the factory is shared by grower of sugarcane and producer of sugar. The prices under clause 3 are fixed by Central Govt. the total price payable to grower of sugarcane will be different on the basis of profitability of each units. In the State of Maharashtra, since 90% of sugar producing factories are in co.op sector, being
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aided by Govt., the Govt. has also appointed a committee known as Mantri Committee for the purpose of fixing state advisory Price of sugarcane. As per this, the initial price to be paid to the grower of sugarcane is fixed on the basis of price fixed by central Govt. as per clause 3 of the Control order. However, final price is fixed on the basis of profitability of each units and in the State of Maharashtra, entire profit is distributed among growers of sugarcane. The Commissionerate of Sugar Fixes the final prices accordingly, this, however, is done at the specific request of the assessee. It is worthwhile to mention here that the society sends proposals to the Commissioner of Sugar for fixation of final cane payment. If there is higher profit available society proposes for higher payments. If available profit is less. Then proposed payment is accordingly less. This makes it clear that final payment of cane price includes profit of the society which gets distributed among the members in the form of additional cane price. The arguments of the society that regarding state advised price, it is mandatory for them to follow the same as correct to a limited extent which means that for the society it is must to pay initial advance’ price which is fixed by the Commissioner of Sugar irrespective of actual profits. However, after the end of the season, it is the society “who sends the statement of surplus to the Commissioner of Sugar in which cost of the cane is taken on the basis of initial advance price and remaining surplus is proposed to be distributed on the basis of total cane quantity purchases in the season. On being proposed by society, the Commissioner of Sugar gives consent to it and, therefore, the submission is not correct because it is the society who propose for such additional cane purchase price by way of appropriation of profits…”
4.2 The Assessing Officer also did not agree with the
submission on behalf of the assessee that the minimum cane price
notified by the Central Government is minimum and not actual cost
and therefore any payment in excess of the minimum price should not
be treated as an application of income by observing that the Statutory
Minimum Price (hereinafter referred to as the ‘SMP’) is further
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increased by additional price on the basis of actual yield and if such
adjusted price is more than initial advance price only such adjusted
price is considered as allowable deduction instead of initial advance
price. The Assessing Officer also noted that the additional cane price
is calculated after the end of the accounting year and it represents the
entire surplus or income earned by the sugar cooperative society in
the whole year and it is the surplus profit of income which is
distributed and, therefore, it cannot be treated as a legitimate
deductible expenditure. Consequently, the Assessing Officer held that
the price paid by the assessee as per Clause 3 & 5A of the Control
Order, 1966 is the fair price and therefore anything paid to the
members as well as non-members above the price determined and
paid by the assessee as per Clause 3 & 5A of the Control Order, 1966
will be unreasonable and excess price to its members in the form of
additional cane purchase price and therefore such excess payments
are not allowed under Section 37 of the Act. The chart of the
calculation is as under:
Particulars Quantity Price paid per MT
SMP + 5A (excluding harvesting and transport)
Difference Addition
Season 96-97 Members
8307.520 875.000 537.700 337.300 2,802,126.00
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Season 97-98 Members
129,108.966 875.000 646.500 228.500 29,501,399.00
1,37,416.486 32,303,,525.00
4.3 Alternatively, the Assessing Officer also held that the excess
cane price paid to the cane growers over the SMP is disallowable as
per Section 40A(2)(a) of the Act by observing that purchase price paid
is excessive and unreasonable.
4.4 Accordingly, the Assessing Officer finalised the return and
making additions of the amount paid by the society to its
members/non-members above the SMP price/price determined under
Clauses 3 & 5A of the Control Order, 1966, as income.
5. On an appeal, the learned Commissioner of Income Tax
(Appeals), relying upon and considering the decision of a Special
Bench, Mumbai ITAT in the case of Manjara Shetkari Sakhar
Karkhana Limited dated 19.08.2004 allowed the appeal preferred by
the assessee and held that the price actually paid for the procurement
of the sugarcane is to be allowed as business expenditure. The
learned CIT(A) also observed and held that the excess payment of cane
price as fixed by the State Government (SAP) over and above SMP for
sugarcane to members and non-members cannot be disallowed either
under Section 40A(2)(b) of the Act, despite the fact that profit is one of
the component in asserting the price. The CIT(A) observed that just
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because profit is one of the component in asserting the price, it cannot
be said that profit is separately distributed in the guise of additional
price. The learned CIT(A) observed that the amount paid by the
assessee – cooperative society to the sugarcane growers is considered
for the procurement of the sugarcane and it cannot be construed to be
appropriation of profits. Consequently, the learned CIT(A) deleted the
addition made by the Assessing Officer.
6. The learned ITAT confirmed the order passed by the learned
CIT(A), which has been further confirmed by the High Court, by the
impugned judgment and order. By the impugned judgment and order,
the High Court has dismissed the appeal preferred by the department
by observing that the question is covered by the judgment of the High
Court in the case of Commissioner of Income Tax vs. Manjara Shetkari
Sahakari Sakhar Karkhana Limited, reported in (2008) 301 I.T.R. 191
(Bom.). Hence, the present appeals by the department.
6.1 In some of the cases, some of the assesses – societies seem
to have paid the cane purchase price to the members/non-members
even in excess/above the price determined under Clauses 3 & 5A of
the Control Order, 1966. Therefore, the question which is posed for
consideration before this Court is,
(i) Whether any amount of sugarcane purchase price paid by the
assessee-society to its members/non-members above the SMP
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determined under Clause 3 of the Control Order, 1966, may be paid as
per the price determined by the State Government under Clause 5A of
the Control Order, 1966, can be said to be the sharing of profit and
therefore is to be included in the return of income?; and
(ii) Whether any amount of sugarcane purchase price paid by the
society to its members/non-members above/beyond the price even
determined as per Clauses 3 & 5A of the Control Order, 1966, and
which is found to be unreasonable and in excess of the fair market
value, can be said to be the sharing of the profit and is required to be
included in the total income of the assessee?
7. Shri Arijit Prasad, learned counsel appearing on behalf of
the department has vehemently submitted that in the facts and
circumstances of the case, as such, the Assessing Officer was justified
in treating and considering the difference between the SMP,
determined under Clause 3 of the Control Order, 1966, and the SAP
determined by the State Government under Clause 5A of the Control
Order, 1966 as sharing of profit, and therefore, the same was rightly
ordered to be included in the income of the assessee.
7.1 It is vehemently submitted by the learned counsel appearing
on behalf of the department that cogent reasons have been given by
the assessing officer to treat the aforesaid difference as sharing of
profit, after detailed analysis of the manner and method in which the
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sugarcane purchase price is determined under Clauses 3 & 5A of the
Control Order, 1966.
7.2 It is vehemently submitted by the learned counsel appearing
on behalf of the department that there are different
considerations/criterias to be applied while determining the sugarcane
purchase price at the stage of Clause 3 and at the stage of Clause 5A.
It is submitted that even the stages are also different while
determining the sugarcane purchase price at the stage of Clause 3 and
determined at the stage of Clause 5A.
7.3 It is vehemently submitted by the learned counsel appearing
on behalf of the department that while determining the sugarcane
purchase price under Clause 5A of the Control Order, 1966, firstly, it
is at the conclusion of the financial year and when the accounts are
settled, and secondly, there is an element of profit. It is submitted
that one of the components while dealing with the sugarcane purchase
price under Clause 5A is the profit, and whatever is paid to the cane
growers under Clause 5A is therefore sharing of profit.
7.4 It is further submitted by the learned counsel appearing on
behalf of the department that how and in what manner the sugarcane
purchase price is determined under Clause 5A has been considered by
this Court in detail in the case of Maharashtra Rajya Sahkari Sakkar
Karkhana Sangh Limited vs. State of Maharashtra, reported in 1995
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Supp. (3) SCC 475. It is vehemently submitted by the learned counsel
that as observed by this Court in the aforesaid decision, the additional
price determined under Clause 5A is at the end of the season. It is
submitted that as observed, the Bhargava Commission had
recommended payment of additional price at the end of the season on
50:50 profit sharing basis between the growers and factories to be
worked out in accordance with Schedule II to the Control Order, 1966.
It is submitted that the additional purchase price determined under
Clause 5A comprises of not only cost of cultivation but profit as well.
It is submitted that as observed by this Court in the case of
Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Limited (supra),
the price (additional price determined under Clause 5A) thus being
paid on recovery of cane and profits made from sale of sugar is not
minimum but optimum price which is paid to a cane grower. It is
submitted that the entire price structure of cane is founded on two
basic factors, one, the recovery percentage and other the incentive for
sharing profit arrived at by working out receipt minus expenditure. It
is submitted that therefore the difference between the SMP and the
SAP is nothing but sharing of profit, and therefore, is liable to be
included in the return of income under Section 37 of the Act.
7.5 It is further submitted by the learned counsel appearing on
behalf of the department that in many cases it is found that the
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assessee-society has paid the sugarcane purchase price to its
members/non-members is excessive and much more than the market
price and/or even beyond the SAP. It is submitted therefore that even
considering Section 40A (2) of the Act, such excessive and
unreasonable amount paid is not allowable to be deductible. It is
submitted therefore that the High Court has materially erred in
holding that the price actually paid by the society for the procurement
of the sugarcane is to be allowed as business expenditure.
7.6 It is further submitted by the learned counsel appearing on
behalf of the department that in view of the above facts and
circumstances, the High Court was not justified in holding that the
excess amount of expenditure on sugarcane purchase price was a
charge of profit, i.e., diversion of profit and appropriation of profit.
7.7 Making the above submissions, it is prayed to allow the
present appeals and set aside the impugned judgments and orders
passed by the High Court and consequently the orders passed by the
ITAT as well as CIT(As) and to restore the respective orders passed by
the assessing officers.
8. Shri P. Chidambaram, learned senior advocate, Shri
Shekhar Naphade, learned senior advocate have appeared on behalf of
respective assesses.
8.1 Learned counsel appearing on behalf of the respective
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assesses have vehemently submitted that as rightly observed and held
by the High Court, merely because there is an element and/or one of
the components while determining the SAP under Clause 5A of the
Control Order, 1966 is profit, it cannot be said that there is a sharing
of profit.
8.2 It is vehemently submitted by the learned counsel appearing
on behalf of the respective assesses that under the Control Order,
1966, a sugarcane society has no other alternative but to pay to the
cane growers the sugarcane purchase price as determined by the
Central Government and the State Government, as the case may be.
It is submitted that even if the society would be incurring the loss, the
society has to pay the additional purchase price (final price)
determined by the State Government. It is submitted therefore that
whatever is paid by the assessee-society to the cane growers towards
sugarcane purchase price is an allowable expenditure which is
required to be deducted.
8.3 Learned counsel appearing on behalf of the respective
assesses have also relied upon Section 9 of the Sale of Goods Act. It is
further submitted by the learned counsel that as such the
higher/additional price is paid by the society to both members and
non-members and therefore anything paid above or more than the
SMP per se cannot be said to be a sharing of profit.
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8.4 It is further submitted by the learned counsel that even the
State Government is also 10% share holding and nothing is paid to the
State being a shareholder. It is further submitted by the learned
counsel that even as per the Bye-laws, the society has to pay the
difference between the SMP and the SAP. It is submitted therefore the
difference between the SMP and the SAP, by no stretch of imagination,
can be said to be a sharing of profit and as such whatever is paid
while purchasing the sugarcane is deductible as expenditure incurred.
8.5 Making the above submissions., it is prayed to dismiss the
present appeals preferred by the department.
9. We have heard learned counsel appearing on behalf of the
respective parties at great length.
9.1 A short question which is posed before this Court for
consideration is, whether the sugarcane purchase price paid to the
cane growers by the assessee-society more than the SMP and is
determined under Clause 5A of the Control Order, 1966, can be said
to be the sharing of profit/appropriation of profit or is allowable as
expenditure?
9.2 While considering the aforesaid issue/question, the
mechanism for determining the SMP and SAP under the Control
Order, 1966 is required to be referred to and considered. As per
Clause 3 of the Control Order, 1966, the Central Government may,
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after consultation with such authorities, bodies or associations as it
may deem fit, by notification in the official Gazette, from time to time,
fix the minimum price of sugarcane to be paid by producers of sugar
or their agents for the sugarcane purchased by them. While
fixing/determining the SMP under Clause 3 of the Control Order,
1966, the Central Government is required to consider the following
aspects:
“(a) the cost of production of sugarcane; (b) the return to the grower from alternative crops and
the general trend of prices of agricultural commodities;
c the availability of sugar to the consumer at a fair price;
d the price at which sugar produced from sugarcane is sold by producers of sugar; and
e the recovery of sugar from sugarcane.”
9.3 As per Explanation, different prices may be fixed for
different areas or different qualities or varieties of sugarcane. As per
sub-clause 2 of Clause 3, no person shall sell or agree to sell
sugarcane to a producer of sugar or his agent, and no such producer
or agent shall purchase or agree to purchase sugarcane, at a price
lower than that fixed under sub-clause 1 of Clause 3. Clause 5A,
which has been inserted in the year 1974 provides for an additional
price to be paid for sugarcane purchased on or after 01.10.1974. It
provides that where a producer of sugar or his agent purchases
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sugarcane, from a sugarcane grower during each sugar year, he shall,
in addition to the minimum sugarcane price fixed under Clause 3, pay
to the sugarcane grower an additional price, if found due in
accordance with the provisions of the Second Schedule annexed to the
Control Order, 1966. How the additional price under Clause 5A of
the Control Order, 1966 is to be determined is provided in the Second
Schedule, which reads as under:
“SECOND SCHEDULE [See Clause 5-A]
The amount to be paid on account of additional price (per quintal of sugarcane) under Clause 5-A by a producer of sugar shall be computed in accordance with the following formula, namely :
R - L + A - B X = --------------- 2C
Explanation— In this formula.
1 ‘X’ is the additional price in rupees per quintal of sugarcane payable by the producer of sugar to the sugarcane grower.
2 ‘R’ is the amount in rupees of sugar produced during the sugar year excluding the excise duty paid or payable to the factory by the purchaser.
3 ‘L’ is the value in rupees of sugar produced during the sugar year, as calculated on the basis of the unit cost per quintal ex-factory, exclusive of excise duty, determined with reference to the minimum sugarcane price fixed under Clause 3, the final working results of the year and the Cost Schedule and return recommended by the such authority as the
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Central Government may, specify from time to time.
4 ‘A’ is the amount found payable for the previous year but not actually paid [vide sub-clause (9)].
5 ‘B’ is the excess or shortfall in realisations from actual sales of the unsold stocks of sugar produced during the sugar year, as on 30th day of September [vide item 7(ii) below] which is carried forward and adjusted in the sale realisations of the following year.
6 ‘C’ is the quantity in quintals of sugarcane purchased by the producer of sugar during the sugar year.
7 The amount ‘R’ referred to in Explanation 2 shall be computed as under, namely:—
i the actual amount realised during the sugar year; and
ii the estimated value of the unsold stocks of sugar held at the end of 30th September, calculated in regard to free sugar stocks at the average rate of sales, namely, during the fortnight 16th to 30th September and in regard to levy sugar stocks at the notified levy prices as on the 30th September.
Explanation.—In this Schedules “Sugar” means any form of sugar containing more than ninety per cent sucrose.”
9.4 At this stage, it is required to be noted that Clause 5A was
inserted in the year 1974 on the basis of the recommendations made
by the Bhargava Commission. As observed by this Court in the case of
Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Limited (supra),
the Bhargava Commission had recommended payment of additional
price at the end of the season on 50:50 profit sharing basis between
growers and factories, to be worked out in accordance with Second
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Schedule to the Control Order, 1966. It is also required to be noted
that the additional price is fixed/determined under Clause 5A at the
end of the season and as per Second Schedule to the Control Order,
1966. Therefore, at the time when the additional purchase price is
determined/fixed under Clause 5A, the accounts are settled and the
particulars are provided by the concerned cooperative society what will
be the expenditure; what can be the profit etc. It is required to be
noted that so far as the SMP determined under Clause 3 of the Control
Order, 1966 by the Central Government is concerned, it is at the
beginning of the season and while determining/fixing the SMP by the
Central Government, the afore-stated things are required to be
considered. Therefore, the difference of amount between the SMP
determined under Clause 3 and the SAP/additional purchase price
determined under Clause 5A has an element of profit and/or one of
the components would be the profit. The entire scheme/mechanism
while determining the additional purchase price under Clause 5A has
been dealt with and considered by this Court in detail in the case of
Maharashtra Rajya Sahkari Sakkar Karkhana Sangh Limited (supra).
In the said decision, it is observed that the additional purchase
price/SAP is paid at the end of the season; the Bhargava Commission
had recommended payment of additional price at the end of season on
50:50 profit sharing basis between the growers and factories to be
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worked out in accordance with Second Schedule to the Control Order,
1966; that the additional purchase price comprises of not only the
cost of cultivation, but profit as well; the price thus being paid on
recovery of canes and profits made from sale of sugar is not minimum
but optimum price which is paid to a cane grower. The additional
cane price or additional State fixed price are paid as a matter of
incentive. The entire price structure of cane is founded on two basic
factors, one, the recovery percentage and other the incentive for
sharing profit arrived at by working out receipt minus expenditure.
Therefore, to the extent of the component of profit which will be a part
of the final determination of SAP and/or the final price/additional
purchase price fixed under Clause 5A would certainly be and/or said
to be an appropriation of profit. However, at the same time, the
entire/whole amount of difference between the SMP and the SAP per
se cannot be said to be an appropriation of profit. As observed
hereinabove, only that part/component of profit, while determining the
final price worked out/SAP/additional purchase price would be
and/or can be said to be an appropriation of profit and for that an
exercise is to be done by the assessing officer by calling upon the
assessee to produce the statement of accounts, balance sheet and the
material supplied to the State Government for the purpose of
deciding/fixing the final price/additional purchase price/SAP under
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Clause 5A of the Control Order, 1966. Merely because the higher
price is paid to both, members and non-members, qua the members,
still the question would remain with respect to the distribution of
profit/sharing of the profit. So far as the non-members are concerned,
the same can be dealt with and/or considered applying Section 40A (2)
of the Act, i.e., the assessing officer on the material on record has to
determine whether the amount paid is excessive or unreasonable or
not. However, this is not the subject matter in the present appeals.
We are restricting the present appeals qua the sugarcane purchase
price paid by the society to the cane growers above the SMP
determined under Clause 3 and the difference of sugarcane purchase
price between the price determined under Clause 3 and Clause 5A of
the Control Order, 1966.
9.5 Therefore, the assessing officer will have to take into
account the manner in which the business works, the modalities and
manner in which SAP/additional purchase price/final price are
decided and to determine what amount would form part of the profit
and after undertaking such an exercise whatever is the profit
component is to be considered as sharing of profit/distribution of
profit and the rest of the amount is to be considered as deductible as
expenditure.
10. In view of the above and for the reasons stated above, the
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question of law is answered accordingly, partly in favour of the
department and partly in favour of the assessee. The impugned orders
passed by the High Court, ITAT, CIT(A) as well as the assessing
officers are hereby quashed and set aside and the matters are remitted
to the respective assessing officers to undertake the exercise as stated
hereinabove and after giving an opportunity to the respective assesses.
11. All these appeals stand disposed of in terms of the above.
…………………………………..J. [A.K. SIKRI]
……………………………………J. [S. ABDUL NAZEER]
NEW DELHI; ……………………………………..J. MARCH 05, 2019. [M.R. SHAH]