Madras High Court
Commissioner Of Income-Tax vs Southern Ancillaries Pvt. Ltd. on 8 January, 1998
Equivalent citations: [1999]235ITR64(MAD)
JUDGMENT N.V. Balasubramanian, J.
1. In pursuance of the directions of this court in T. C. P. No. 106 of 1983, dated July 18, 1983, the Appellate Tribunal has referred the following questions of law under Section 256(2) of the Income-tax Act, 1961 (hereinafter to be referred to as "the Act"), for our consideration :
"1. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in cancelling the additional income-tax levied under Section 104 in the assessee's case for the assessment year 1976-77 ?
2. Whether, on the facts and in the circumstances of the case, the Appellate Tribunal's finding that a larger distribution of dividend by the assessee was not possible is based on valid and relevant materials and is a reasonable view to take on the facts of the case ?"
2. The assessee is a private limited company carrying on the business of production of steel castings. The assessee in respect of the previous year ended on March 31, 1976, relevant to the assessment year 1976-77 filed a return admitting a total income of Rs. 1,38,230. The Income-tax Officer completed the assessment on December 31, 1977, determining the total income at Rs. 1,49,990. The Income-tax Officer found that the distributable income of the assessee-company for the previous year ended on March 31, 1976, amounted to Rs. 59,580 and the assessee, in order to avoid the application of the provisions of Section 104 of the Act, ought to have declared a total dividend of Rs. 26,933, whereas the assessee had declared a dividend of Rs. 7,296 only. The Income-tax Officer found that there was a shortfall in the declaration of dividends amounting to Rs. 19,637 and hence issued a show-cause notice calling upon the assessee to show cause as to why the provisions of Section 104 of the Act should not be invoked against the assessee-company. The assessee raised an objection to the effect that the assessee had to resort to heavy borrowings to meet its commitments, and on account of the financial commitments, it could not declare further dividends. The Income-tax Officer held that there was no justification for the assessee in increasing its investments without declaring adequate dividends and there was also no justification in the shortfall in the dividend declared by the assessee-company. Hence, the Income-tax Officer levied the additional tax under Section 104 of the Act amounting to Rs. 13,138.
3. The assessee-company preferred an appeal to the Commissioner of Income-tax (Appeals). The Commissioner (Appeals) found that the assessee's total borrowings exceeded the statutory limits and instead of going in for further borrowings in order to enable the declaration of further dividend, a part of the profits was retained by the company to enable it to acquire fixed assets. He, therefore, held that it cannot be stated that the payment of a dividend larger than the one which was actually declared could be said to be unreasonable and, therefore, cancelled the order passed by the Income-tax Officer under Section 104 of the Act.
4. The Department went in appeal before the Income-tax Appellate Tribunal and the Tribunal found that the creation of a reserve cannot be said to be extravagant and the deposit of a sum of Rs. 10,000 in a bank was reasonable and, therefore, the Tribunal came to the conclusion that a larger distribution of dividend was not possible on the facts of the case, and accordingly dismissed the appeal filed by the Revenue.
5. The Revenue has challenged the order of the Appellate Tribunal and on the basis of the directions of this court, two questions of law set out above have been referred for our consideration.
6. Learned counsel for the Revenue submitted that the Tribunal was not correct in holding that a larger distribution of dividend was not possible as the assessee-company had a large amount of reserve and the profit of the company was Rs. 1,56,789 and when the assessee-company transferred a sum of Rs. 70,000 to the reserve, the assessee could have declared the shortfall in the declaration of the dividend, viz., Rs, 19,637.
Learned counsel for the Revenue brought to our notice the investment of Rs. 10,000 in a co-operative society and another deposit of Rs. 50,000 in a bank and submitted that in view of the large amount of commercial profits and the reserve available with the assessee-company, the assessee could have easily distributed a sum of Rs. 19,637 as dividend.
7. Learned counsel for the assessee, on the other hand, submitted that the Tribunal has come to a correct conclusion that the larger dividend was not possible and the finding arrived at by the Tribunal, on the appreciation of the evidence, is a finding of fact and not liable to be disturbed by this court.
8. It is well-settled that Section 104 of the Act is a penal provision and it must be strictly construed and the conditions laid down under Section 104 of the Act should be strictly complied with and no hard and fast rule can be laid down to attract the penal provision for the shortfall in the distribution of dividend. In CIT v. Gangadhar Banerjee and Co. (P.) Ltd. , the Supreme Court held that the reasonableness or the unreasonableness of the amount distributed as dividend should be judged by business considerations, such as the previous losses, the present profits, the availability of surplus money and the reasonable requirements of the future and similar other considerations. An overall picture of the financial position of the business should be taken into account before levying the additional tax under Section 104 of the Act on the company. The facts of the instant case show that the assessee had total fixed assets amounting to Rs. 3,46,550, whereas the paid up capital and reserve at the beginning of the year was found to be Rs. 2,87,615. The fact that the fixed capital exceeded the paid up capital shows that there was a liability and it was found that the overall liability of the company by way of unsecured loans amounted to Rs. 1,45,731 whereas the paid up capital was Rs. 80,800 with the bank balance of Rs. 66,773 and reserves after appropriation of Rs. 70,000 during the year was Rs. 2.5 lakhs. Though the reserve in relation to the paid up capital appears to be large, there is undercapitalisation in the sense that the total amount of paid up capital and the reserve was less than the fixed assets of the company. It means that the company had a liability to pay to the outsiders. The Tribunal noticed that since there was an undercapitalisation, the assessee thought it fit to transfer a sum of Rs. 70,000 to the reserve so that the working capital requirements could be met out of its own resources. In this situation, appropriation of Rs. 70,000 from the profit to the reserve account cannot be stated to be unjustified.
9. In so far as the other investment of Rs. 10,000 is concerned, it was found that it was a business decision and not an attempt to divert the profits. A sum of Rs. 50,000 was deposited in a bank and it was found that the sum was deposited as the assessee-company had no fixed deposit and only with a view to borrow money on the strength of the fixed deposit, the assessee had invested the sum of Rs. 50,000 to secure loans for its business purposes. The Tribunal also found that some of the monies were blocked up with one Southern Alloy Foundry (P.) Limited due to difficulties in recovering money from the Government. In this view of the matter, the Tribunal found that the assessee did not have sufficient liquid reserves to pay the shortfall in the distribution of dividend. In our view, the finding of the Tribunal is not in any way perverse or arrived at without any material. The Tribunal noticed the overall financial position of the company and then came to the conclusion that the larger distribution of dividend that was declared was not possible. Though a sum of Rs. 70,000 was transferred to the reserve, the Tribunal gave a plausible reason for the transfer of the same to the reserve. Therefore, we are of the view that the finding arrived at by the Tribunal is based on the materials on record and merely because there was a commercial profit of Rs. 1,56,789 as against the assessed income of Rs. 1,49,990, it cannot be stated that the assessee should have declared larger dividend than what was declared.
10. The Calcutta High Court in Ganesh Properties Pvt. Ltd. v. CIT [1995] 202 ITR 434 held that the overall financial picture should be viewed and the decision to declare dividend is a commercial decision not to part with the whole of the profits as dividend. Since the assessee-company has taken a commercial decision in view of its financial position and the overall liability it had to face, it cannot be stated that the Tribunal has come to an erroneous conclusion in cancelling the order under Section 104 of the Act. In our view, the Tribunal has come to the correct conclusion that it was not commercially possible for the assessee-company to distribute a larger dividend without jeopardising the interest of the assessee-company. The conclusion arrived at by the Tribunal on the basis of the materials on record, in our opinion, is a finding of fact and we are of the opinion that there is no infirmity in the order of the Appellate Tribunal and, accordingly, the questions of law referred to us are liable to be answered against the Revenue.
11. In fine, both the questions of law referred to us are answered in the affirmative and against the Revenue. However, in the circumstances of the case, there will be no order as to costs.