Madras High Court
Commissioner Of Income-Tax vs G. Krishnan on 30 July, 1996
Equivalent citations: [1997]228ITR557(MAD)
JUDGMENT K.A. Thanikkachalam, J.
1. At the instance of the Department, the Tribunal referred the following two questions, for the opinion of this court, under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act") :
"1. Whether, on the facts and in the circumstances of the case, the Tribunal's finding that the bonus of Rs. 1,50,000 earned by the assessee on the sale of the prize winning raffle ticket, cannot be assessed as the income from business for the assessment year 1978-79 is correct in law ?
2. Whether the Appellate Tribunal's further finding that the bonus receipt of Rs. 1,50,000 would also partake of the character of winnings from lottery and be assessable under Section 2(24)(ix) with attendant relief under Section 80TT is correct in law and reasonable view to take on the facts obtaining in this case ?"
2. The assessee is an accredited agent for selling Tamil Nadu raffle tickets for Sivakasi, governed by the agreement, dated October 12, 1976, under the Tamil Nadu State Raffle Rules, 1976. The assessment year involved in this case is 1978-79. The relevant portion in the agreement for the purpose of this tax case is as under :
The agent shall be entitled to receive a commission of 111/2 per cent. on the face value of the tickets in the ticket books purchased by him, which commission shall be deducted from the total value of the ticket books purchased by him. The agent shall also be entitled to receive a bonus equivalent to 10 per cent. of the prize amount, if any, won by the tickets sold by him, on production of the voucher issued to him by the sub-treasury at the time of purchase of tickets for every draw. During the accounting year, relevant to the assessment year 1978-79, apart from the commission receipt of 111/2 per cent. on the face value of the tickets in the ticket books purchased by him, the assessee also became entitled to the bonus equivalent to 10 per cent. of the prize amount of winning ticket No. 6852288. The said ticket won a bumper prize of Rs. 15 lakhs and the assessee was given a bonus of Rs. 1,50,000. The Income-tax Officer assessed this sum as business income along with the commission of Rs. 5,052 earned by the assessee on the sale of tickets. The Income-tax Officer rejected the assessee's contention that this income was a windfall being without personal exertion by the assessee. The Income-tax Officer held that Section 2(24)(ix) brought winnings from the lottery within the definition of "income", but what the assessee received was not winning from lottery but was an income from the carrying on of the business as agent of Tamil Nadu Government in selling the raffle tickets. The Income-tax Officer also held that the bonus being not a winning from lottery, the assessee was not entitled to relief under Section 80TT of the Act. In this view of the matter, the Income-tax Officer assessed the entire sum of Rs. 1,50,000.
3. Aggrieved, the assessee filed an appeal before the Commissioner of Income-tax (Appeals), who held that the assessee's business was to purchase ticket books and sell them at the pre-paid value which each ticket bore and the fact that one of the tickets so sold by him secured a prize was purely a chance and did not have anything to do with the business of selling lottery tickets, that the bonus was a windfall receipt in the light of the Bombay High Court decision in Mehboob Productions Pvt. Ltd. v. CIT [1977] 106 ITR 758, relied on by the assessee, but the reason for giving the bonus was referable to his being an accredited agent for selling lottery tickets and the payment of bonus to him, would, therefore, bear the same characteristics, as the winning of lottery tickets, is taxable as income under Section 2(24)(ix) of the Act. The Commissioner of Income-tax (Appeals) held that hence the assessee would be entitled to relief under Section 80TT of the Act, which works out to Rs. 77,517.
4. Not satisfied with the order passed by the Commissioner of Income-tax (Appeals), the Revenue preferred an appeal before the Appellate Tribunal. The Appellate Tribunal noted that the assessee also filed an appeal against the order of the Commissioner of Income-tax (Appeals), contending that the bonus receipt was not taxable income. The Tribunal had, however, dismissed the assessee's appeal by its order, dated December 31, 1982. The Tribunal has in the assessee's appeal agreed with the Commissioner of Income-tax (Appeals) that the bonus in question is taxable income under Section 2(24)(ix) of the Act. Following the above order, the Tribunal dismissed the Revenue's appeal.
5. Before us, learned aenior standing counsel appearing for the Department, submitted that the Tribunal was not correct in holding that the bonus in question is taxable income under Section 2(24)(ix) of the Act, According to learned senior standing counsel, the agent who purchased the ticket from the Government is not participating in the lottery. It is only the ultimate purchaser of the ticket, who is participating in the lottery. Therefore, the commission payment to the agent would not partake of the character of winning from lottery. According to learned senior standing counsel, the agent gets his bonus apart from the commission, since the ticket sold to a third party has become a winning ticket. Therefore, there is no nexus between the agent who sold the ticket and the ticket which is winning the prize. Therefore, according to learned senior standing counsel in view of the decision in Visveswaraiah Lucky Centre v. CIT [1991] 189 ITR 698 (Kar), the Tribunal was not correct in holding that the bonus is assessable under Section 2(24)(ix) of the Act. According to learned senior standing counsel inasmuch as the bonus is not a winning from a lottery, the assessee is not entitled to the benefit under Section 80TT of the Act.
6. We have heard learned senior standing counsel appearing for the Department and perused the records carefully. The assessee is an accredited agent appointed for the sale of the Government raffle tickets issued at the sub-treasury at Sivakasi, for a period of one year from the date of appointment or till August 25 of the year, whichever is earlier. In the accounting year, relevant to the assessment year 1978-79, under an agreement, dated October 12, 1976, entered into between the assessee and the Government as per the Tamil Nadu State Raffle Rules, 1976, the assessee purchased raffle tickets from the sub-treasury. According to one of the clauses contained in the agreement dated October 12, 1976, the agent shall be entitled to receive a commission of 111/2 per cent. on the face Value of the tickets in the ticket books purchased by him, which commission shall be deductible from the total value of the ticket books purchased by him. The agent shall also be entitled to receive a bonus equivalent to 10 per cent. of the prize amount, if any, won by the ticket sold by him, on production of the voucher issued to him by the sub-treasury officer at the time of purchase of the tickets for every draw. In the accounting year relevant to the assessment year under consideration, the assessee received commission to the extent of 111/2 per cent. amounting to Rs. 5,052. One of the tickets sold by the assessee won a bumper prize of Rs. 15 lakhs. The number of the ticket is 6852288.
7. The point for consideration is whether the bonus of Rs. 1,50,000 received by the assessee as an agent for selling the winning ticket would be entitled to claim relief under Section 80TT of the Act. According to Section 80TT of the Act, where the gross total income of the assessee, not being a company, includes any income by way of winnings from any lottery (such income being hereafter in this section referred to as winnings), there shall be allowed, in computing the total income of the assessee, a deduction from the winnings of an amount equal to-
(a) in a case where the gross total income does not exceed Rs. 10,000 or where the winnings do not exceed Rs. 5,000, the whole of such winnings ;
(b) in any other case, Rs. 5,000 as increased by a sum equal to 50 per cent. of the amount by which the winnings exceed Rs. 5,000.
8. In the assessment year even though the Income-tax Officer held that the bonus received by the assessee is not a winning from the lottery, he ultimately considered the bonus income as income under Section 2(24)(ix) of the Act but denied the benefit under Section 80TT of the Act. However, the first appellate authority as well as the Tribunal came to the conclusion that the receipt of bonus is also inextricably connected with the winning of the lottery and, therefore, the assessee is entitled to the benefit under Section 80TT of the Act.
9. According to learned senior standing counsel appearing for the Department, for receiving the bonus payment, the agent is not participating in the lottery, but only the ultimate purchaser of the ticket, who is the holder in due course, alone is participating in the lottery, and, therefore, the income derived out of the winnings from the lottery alone would be entitled to the benefit under Section 80TT of the Act, since the bonus payment was made to the agent, which is unconnected with the winning of the lottery ticket, the agent is not entitled to the relief under Section 80TT of the Act on the bonus payment received by him.
10. The Karnataka High Court had an occasion to consider a question of similar nature in Visveswaraiah Lucky Centre v. CIT [1991] 189 ITR 698, wherein it has held as under (headnote) :
" It was only the purchaser who took the chance and contributed to the prize amount with the hope and intention of winning the prize. The incentive bonus offered, even if it came from the price paid by the takers of chance or the purchasers or outside of it, was not a lottery winning within the meaning of Section 80TT. The assessee was not entitled to the special deduction under Section 80TT in respect of it."
11. In Mehboob Productions Pvt. Ltd. v. CIT [1977] 106 ITR 758, the Bombay High Court, while considering the provisions of Section 4(3)(vii) of the Indian Income-tax Act, 1922, adumbrated the following principle (head-note) :
" When talking of a windfall receipt in connection with the consideration of the question whether such receipt would be income or not, one has to restrict the concept of such a windfall to a case where the unexpectedness of the advantage pertains to the factum of receipt and not to the quantum of receipt. What we are considering as 'windfall' is some unexpected receipt not in the contemplation of the assessee and not directly attributable to or occurring by way of its business profits. On the other hand, where there was clear expectation, though small, of receiving such advantage or profit, then it cannot be properly regarded as windfall merely because the advantage of receipt is much more than could have been reasonably anticipated."
12. According to the definition found in Corpus Juris Secundum, the definition of "lottery" is as under ;
" Pooling the proceeds derived from chances or tickets taken or purchased and then allotting such proceeds or a part of them or their equivalent by chance to one or more such takers or purchasers are indicia of a lottery."
13. Therefore, according to the Karnataka High Court, from the above it is clear that if a lottery is a scheme for the distribution of prizes by lot or chance, it is necessary that the winner must be not only the contributor to the prize amount, but must also be a participant in the lottery. All the ingredients, which are set out in the definition in Corpus Juris Secundum must be present to identify the winner and the winnings from the lottery. Inasmuch as this aspect was absent in the present case, the Karnataka High Court held that the agent, who received the bonus from it would be an income not connected with the winning of the lottery, and, therefore, relief under Section 80TT cannot be given.
14. A plain reading of a clause in the agreement, dated October 12, 1976, would go to show that the agent shall also be entitled to receive a bonus equivalent to 10 per cent. of the prize amount, if any, won by the tickets sold by him, on production of the voucher issued to him by the Sub-treasury Officer at the time of purchase of the ticket for every draw. Therefore, when a ticket wins the prize, two persons are entitled to the benefit resulting from the winning of the ticket. When the agent purchased the ticket from the Sub-treasury, he is purchasing the tickets with a commission of 111/2 per cent. Thereafter, he sells the tickets to the intending purchasers. The matter does not end there, because if the ticket sold to a third party wins a prize, the agent is getting a bonus equivalent to the 10 per cent. of the prize money. For this purpose, the agent, who is the seller of the ticket, is retaining the counterfoil of each ticket. Therefore, it cannot be said that agent is not participating in the lottery. The counterfoil is being kept by the agent for the purpose of getting 10 per cent. bonus, if the ticket sold by him won the prize. Therefore, when a ticket wins a prize in the lottery, two persons will get the benefit out of such winning. One person is the holder of the ticket in due course and the other person is, who sold the ticket. The prize money is claimed by the holder of the ticket by producing the ticket and the bonus is claimed by the seller by producing the counterfoil of the ticket. Therefore, to say that the agent is not participating in the lottery is not correct, since his participation in the lottery is by selling the lottery tickets and preserving the counterfoil of the winning ticket. Even according to the relevant clause extracted supra, it says that the agent shall be entitled to the bonus equivalent to 10 per cent. of the prize amount won by the ticket sold by him. Therefore, the 10 per cent. bonus payment to the agent is also dependent upon the winning of the ticket. It is the winning ticket which gives prize to the holder of the ticket as well as to the seller of the ticket. Even according to the Income-tax Officer the bonus amount received by the assessee is the winning from the lottery ticket under Section 2(24)(ix) of the Act. If the bonus amount does not come under the purview of Section 2(24)(ix) of the Act, then it has got to be taxed under a different provision. That is not the case here. Thus, from a plain reading of the relevant clause extracted supra, the order passed by the Income-tax Officer, the decision cited supra and the meaning of the word "lottery" given in Corpus Juris Secundum, we are of the opinion that the Tribunal was correct in holding that the bonus payment received by the assessee during the assessment year under consideration for the winning of the lottery ticket, is entitled to the relief under Section 80TT of the Act. Accordingly, we answer question No. 1 referred to us in the negative (sic) and against the Department.
15. In so far as question No. 2 is concerned, we answer the said question in the affirmative and against the Department. No costs.