COMMNR. OF INCOME TAX, AHMEDABAD Vs EQUINOX SOLUTION PVT. LTD.
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-004399-004399 / 2007
Diary number: 5850 / 2004
Advocates: ANIL KATIYAR Vs
HARESH RAICHURA
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION CIVIL APPEAL No.4399 OF 2007
The Commissioner of Income Tax, Ahmedabad ….Appellant(s)
VERSUS
Equinox Solution Pvt. Ltd. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the Revenue (Income
Tax Department) against the order dated
29.07.2003 passed by the High Court of Gujarat at
Ahmedabad in I.T.A. No. 59 of 2003 whereby the
High Court dismissed the Revenue’s appeal on the
ground that the appeal does not involve any
substantial question of law under Section 260-A of
the Income Tax Act, 1961 (hereinafter referred to as
“the Act”).
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2) We herein set out the facts, in brief, to
appreciate the issues involved in this appeal.
3) The respondent-assessee was engaged in the
business of manufacturing sheet metal components
out of CRPA & OP sheds at Ahmadabad. The
respondent decided to sell their entire running
business in one go. With this aim in view, the
respondent sold their entire running business in
one go with all its assets and liabilities on
31.12.1990 to a Company called "Amtrex
Appliances Ltd" for Rs.58,53,682/-.
4) The respondent filed their income tax return
for the Assessment Year 1991-1992. In the return,
the respondent claimed deduction under Section 48
(2) of the Act as it stood then by treating the sale to
be in the nature of "slump sale" of the going concern
being in the nature of long term capital gain in the
hands of the assessee.
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(5) The Assessing Officer by his order dated
04.03.1994 did not accept the contention of the
assessee in claiming deduction. According to the
Assessing Officer, the case of the assessee was
covered under Section 50 (2) of the Act because it
was in the nature of short term capital gain as
specified in Section 50 (2) of the Act and hence did
not fall under Section 48 (2) of the Act as claimed by
the assessee. The Assessing Officer accordingly
reworked the claim of the deduction treating the
same to be falling under Section 50 (2) of the Act
and framed the assessment order.
(6) The assessee, felt aggrieved, filed appeal before
the CIT (appeals). By order dated 06.10.1995, the
Commissioner of Appeals allowed the assessee’s
appeal in so far as it related to the issue of
deduction. He held that when it is an undisputed
fact that the assessee has sold their entire running
business in one go with its assets and liabilities at a
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slump price and, therefore, the provisions of Section
50 (2) of the Act could not be applied to such sale.
He held that it was not a case of sale of any
individual or one block asset which may attract the
provisions of Section 50 (2) of the Act. He then
examined the case of the assessee in the context of
definition of "long term capital gain" and "short term
capital asset" and held that since the undertaking
itself is a capital asset owned by the assessee nearly
for six years and being in the nature of long term
capital asset and the same having been sold in one
go as a running concerned, it cannot be termed a
“short terms capital gain” so as to attract the
provisions of Section 50 (2) of the Act as was held by
the Assessing Officer. The CIT (appeals) accordingly
allowed the assessee to claim the deduction as was
claimed by them before the Assessing Officer.
7) The Revenue, felt aggrieved of the order of the
CIT (appeal), filed appeal before the Income Tax
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Appellate Tribunal. By order dated 27.06.2002, the
Tribunal concurred with the reasoning and the
conclusion arrived at by the Commissioner of
Appeal and accordingly dismissed the Revenue's
appeal.
8) The Revenue, felt aggrieved of the order of the
Tribunal, carried the matter to the High Court in
further appeal under Section 260-A of the Act. By
impugned order, the High Court dismissed the
appeal holding that the appeal does not involve any
substantial question of law within the meaning of
Section 260-A of the Act. It is against this order the
Revenue felt aggrieved and carried the matter to this
Court in appeal by way of special leave.
9) Heard Mr. K. Radhakrishnan, learned senior
counsel for the appellant and Mr. Inder Paul
Bansal, learned counsel for the
respondent-assessee.
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10) Having heard the learned Counsel for the
parties and on perusal of the record of the case, no
fault can be found in the reasoning and the
conclusion arrived at by the CIT (appeal) in his
order which, in our view, was rightly upheld by the
Tribunal and then by the High Court calling no
interference by this Court in this appeal.
11) In our considered opinion, the case of the
respondent (assessee) does not fall within the four
corners of Section 50 (2) of the Act. Section 50 (2)
applies to a case where any block of assets are
transferred by the assessee but where the entire
running business with assets and liabilities is sold
by the assessee in one go, such sale, in our view,
cannot be considered as “short-term capital assets”.
In other words, the provisions of Section 50 (2) of
the Act would apply to a case where the assessee
transfers one or more block of assets, which he was
using in running of his business. Such is not the
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case here because in this case, the assessee sold
the entire business as a running concern.
12) As rightly noticed by the CIT (appeal) that the
entire running business with all assets and
liabilities having been sold in one go by the
respondent-assessee, it was a slump sale of a
“long-term capital asset”. It was, therefore, required
to be taxed accordingly.
13) Our view finds support with the law laid down
by this Court in Commissioner of Income Tax,
Gujarat vs. Artex Manufacturing Co. [1997(6) SCC
437 CIT].
14) In Premier Automobiles Ltd. vs. Income Tax
Officer & Anr., 264 ITR 193 (Bombay) also, the
Division Bench of the Bombay High Court examined
this question in detail on somewhat similar facts
and has taken the same view. The Learned Judge
S.H Kapadia - (as His Lordship then was as Judge
of the Bombay High Court and later became CJI)
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speaking for the Bench aptly explained the legal
position to which we concur as it correctly
summarized the legal position applicable to such
facts.
15) Learned Counsel for the appellant (Revenue)
was not able to cite any decision taking a contrary
view nor was he able to point out any error in the
decisions cited at the Bar by the assesse’s counsel
referred supra.
16) In the light of foregoing discussion, we find no
merit in the appeal which fails and is accordingly
dismissed.
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; April 18, 2017
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