Calcutta High Court
Commissioner Of Income Tax vs Method Trading & Investment Ltd. on 24 April, 1998
Equivalent citations: [2000]109TAXMAN414(CAL)
JUDGMENT Sen, J.
In the instant reference under section 256(2) of the Income Tax Act, 1961 (hereinafter referred to as `the Act), for the assessment year 1984-85, by the Tribunal, three questions arise at the instance of revenue and three at the instance of the assessee. The decision in the appeal before the Tribunal was in favour of the assessee. The questions at the instance of the assessee have been sought for in respect of some points on the issue only because the reference was sought for by the department against the order of the Tribunal. The questions of law at the instance of the department are as follows :
In respect of order of the Commissioner (Appeals) dated 3-11-1987) "Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the accrual of interest on the loan advance by the assessee-company to Shri Ambica Jute Mills Ltd. was not proper and in that view deleted the accrued interest of Rs. 1,15,625 for the period from 1-6-1983 to 31-8-1983 from the total income of the assessee ?"
In respect of order of the Commissioner (Admn.) dated 15-3-1989) "1. Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the interest accrued for the period from 1-9-1983 to 31-3-1984 in respect of the loan advanced by the assessee-company to Shri Ambica Jute Mills Ltd. should not be added to its income and, therefore, the order passed by the Commissioner under section 263 of the Income Tax Act, 1961 was not called for ?
2 Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that there was no basis for passing order under section 263 of the Income Tax Act by the Commissioner income-tax" The questions at the instance of the assessee are as follows :
In respect of order of the Commissioner (Appeals) dated 15-3-1989) "1. Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the issue raised by the Commissioner of Income Tax Act, had not merged in the order dated 3-11-1987 of the Commissioner (Appeals), Calcutta, and as such, the Commissioner has jurisdiction under section 263 of the Act ?
2. Whether, the Tribunal was right in law in holding that any income from interest for the period from 1-9-1983 to 31-3-1984 accrued to the assessee and whether such finding of the Tribunal is unreasonable and perverse not being based on any material ?"
In respect of order of the Commissioner (Appeals) dated 3-11-1987)
1. Whether, the Tribunal was right in law in holding that any income from interest accrued to the assessee during the relevant previous year and whether such finding of the Tribunal is unreasonable and perverse not being based on any material ?"
The facts, inter alia, involved in the instant reference are set out hereinafter.
2. The assessee is a wholly-owned subsidiary of Kusurn Products Ltd. Its main activities are to invest the funds obtained from its holding company in the financing business. The assessment year involved is 1984-85, the relevant previous year being the accounting year ended 31-3-1984. The assessee paid a sum of Rs. 23,84,375 to Shri Ambica Jute Mills Ltd. on 2-6-1983 against three hundis all dated 1-6-1983 for Rs. 10 lakhs, Rs. 10 lakhs, and Rs. 5 lakhs totalling to Rs. 25 lakhs. The said Hundis were co-accepted by the Punjab National Bank, Shyambazar Branch, Calcutta. The due date for payment of the said Hundis was 31-8-1983. When the said Hundis were presented to the Punjab National Bank on 1-9-1983, the bank refused to honour the same on the ground that they were not recorded in its books. The bank disowned the said Hundis as documents executed by it. For the period up to 31-3-1984, the assessee could recover only Rs. 2,50,000 from the said Ambica Jute Mills Ltd. In view of the fact that the Hundis were disowned and there was no hope of recovery of the said sum from the bank and/or the said Ambica Jute Mills Ltd., the Directors of the assessee passed a resolution on 24-11-1983 to the effect that no interest be charged or accounted for, on the said sum with effect from 1-6-1983, i.e., the date on which the said sum of Rs. 23,84,375 was paid against the said Hundis of Rs. 25 lakhs. The assessee did not account for any interest in its books of account.
3. In the order of the assessment passed on 9-3-1987 under section 143(3) of the Act, the Income Tax Officer treated the difference between the face value of the said Hundis, namely, Rs. 25 lakhs and the sum of Rs. 23,84,375 paid by the assessee, that is, Rs. 1,15,625, as its interest income. Apart from the said sum of Rs. 1, 15,625, the Income Tax Officer did not add any further sum on account of interest in his order of assessment.
4. The assessee appealed against the said order of assessment before the Commissioner (Appeals). By an order dated 3-11-1987, the Commissioner (Appeals) affirmed the said order of the Income Tax Officer assessing the said sum of Rs. 1,15,625 as interest income. In his said order, the Commissioner (Appeals) held that since the resolution for not charging the interest was passed on 24-11-1983, i.e., subsequent to the due date of the said Hundis, namely, 31-8-1983, the assessee was liable to be assessed on the said sum of Rs. 1,15,625. According to the Commissioner (Appeals), since the interest had accrued on 31-8-1983 the subsequent resolution passed on 24-11-1983 could not enable the assessee to avoid its liability for tax on such interest.
Against the said order of the Commissioner (Appeals) upholding the order of the Income Tax Officer assessing the said sum of Rs. 1,15,625 as interest income, the assessee filed an appeal before the Tribunal.
After the said order dated 3-11-1987 of the Commissioner (Appeals), the Commissioner, West Bengal-II, Calcutta (Commissioner (Admn.)) initiated proceedings under section 263 of the Act. He passed an order on 15-3-1989 setting aside the order of assessment passed by the Income Tax Officer. By the said order, he directed the Income Tax Officer to re-examine the issue relating to the assessability of the interest and to include in the assessment the interest also for the period 1-9-1983 to 31-3-1984.
Against the said order of the Commissioner (Admin.), the assessee filed another appeal before the Tribunal. Commissioner both the said appeals of the assessee, namely, one against the order of the (Appeals) dated 3-11-1987 upholding the assessment of Rs. 1,15,625 as interest income, and the order dated 15-3-1989 of the Commissioner (Admn,) setting aside the assessment, were heard together by the Tribunal and were allowed. The Tribunal was pleased to hold that no income by way of interest of Rs. 1,15,625 or any other sum was assessable and that the order passed by the Commissioner (Admn.) setting aside the assessment was not proper.
5. Against the said order of the Tribunal, the department made applications under section 256(1) for reference which were rejected by the Tribunal. Thereafter in terms of the direction of this court under section 256(2), the Tribunal has referred the questions of law to this court. As the questions of law asked for by the department were allowed, the questions sought for at the instance of the assessee in respect of certain points decided against it by the Tribunal were also referred to this court.
6. Two questions that arise for consideration before the Tribunal, namely, (a) whether the Commissioner (Admn.) had jurisdiction to initiate any proceedings under section 263 of the Act since the order of the Income Tax Officer had merged in the order of the Commissioner (Appeals), and (b) whether any interest income could be notionally assessed for the period 1-9-1983 to 31-3-1984 in respect of the said dishonoured Hundis.
7. The Tribunal also held that there was no merger of the order of the Income Tax Officer in the order of the Commissioner (Appeals) and rejected the assessee's contention on the point. It has been argued on behalf of the assessee before us that the said finding of the Tribunal is erroneous and contrary to law. The order of the Income Tax Officer merged with the order of the Commissioner (Appeals). The issue involved before the Income Tax Officer and the Commissioner (Appeals) was whether any interest in respect of the said dishonoured, hundis could be assessed. Relevant portion of the order of the Commissioner (Appeals) referred to by the learned counsel for the assessee is set out hereinbelow:
"lt is an undisputed fact that the loan amount of Rs. 23,84,375 advanced on 2-6-1983 would fall due for repayment with interest on 31-8-1983. The principal amount with the accrued interest totalling in all to Rs. 25 lakhs had become due and realisable on 31-8-1983 as per the terms of Hundis dated 1-6-1983 issued by the debtor company. Thus, the interest of' Rs. 1,15,625 had accrued on the due date of 31-8-1983. The income which had already accrued cannot be ceased to be the appellant's income by passing a resolution on 24-11-1983 subsequent to the date of accrual of Rs. 31-8-1983."
8. It has been argued on behalf of the assessee that the effect aside the assessment was that along with it the order of' the Commissioner (Appeals) also fell if the assessment itself is set aside, the question of' any appellate order against the cannot survive. The relevant portion of the order of the Commissioner (Admn.) as referred to by the learned Advocate for the assessee is set out hereinbelow :
"From the foregoings, it is evident that the order of assessment as framed by the Income Tax Officer was insofar as it was prejudicial to the interests of the revenue. The order of assessment is, therefore, set aside with a direction to the assessing officer to make a fresh assessment after proper examination as referred to above. While making the fresh assessment the Income Tax Officer will include accrued interest of the advance of Rs. 23,84,375 for period from 1-9-1983 to 31-3-1984 in the total income of the assessee-company."
9. It may be noted that the Commissioner (Admn.) set aside the entire assessment and directed for a fresh assessment and further directed that while making the fresh assessment the interest for the period from 1-9-1983 to 31-3-1984 is to be included in such assessment. The Commissioner (Appeals)'s order was made non est by the said order of the Commissioner (Admn.) by setting aside the assessment and directing a fresh assessment.
10. It has further been submitted on behalf of the assessee that the Commissioner (Admn.) had no jurisdiction to go into the issue relating to the assesseability of the interest which issue itself was before and decided by the Commissioner (Appeals). The Commissioner (Appeals) with reference to the (date of resolution decided the issue that interest on due date of dishonoured Hundis, namely, 31-8-1983, had accrued before the date of such resolution and was liable to be assessed. The Tribunal erred in proceeding on the basis that since the period from 1-9-1983 had not been considered by the Income Tax Officer, there was no merger of the issue involved in the order of the Commissioner (Appeals). The Tribunal failed to appreciate that the issue or the subject-matter before the Commissioner (Appeals) was whether interest could be assessed in respect of the said dishonoured Hundis and that the Commissioner (Appeals)'s powers in the appeal were coterminous with those of the Income Tax Officer and no bifurcation of the issue could be made with reference to different parts of the same accounting year or on the basis that an aspect of such issue or subject-matter was not specifically dealt with by the Commissioner (Appeals) in his order. The Tribunal erroneously distinguished the decision of this court in the case of Oil India Ltd. v. CIT 1982) 138 ITR 836 (Cal). In the said case before this court also the issue related to the jurisdiction of the Commissioner (Admn.) to revise an order of assessment under section 263 on a subject-matter which was in appeal and decided. It was held by this court that in respect of an issue or subject-matter before the appellate authority and decided by it, the Commissioner (Admn.) could not revise the order on the basis that an aspect of the issue was not dealt with by the appellate authority and, hence, there was no merger of the order of the Income Tax Officer in the order of the appellate authority. In the said case, the issue or subject-matter involved before the appellate authority was rate of depreciation of a building to be taken into account and although the aspect whether depreciation should be calculated on the basis of user for 12 months or 11 months the specific issue before it, this court held that the merged did take place in respect of all aspects involved in the issue or subject matter It has been submitted that a point which could be raised in respect of an issue or subject-matter but not raised is deemed to be decided and cannot be reagitated. If it were not so, then there would be no finality in the matter and the same issue or subject-matter would be raised again and again on the basis that some aspect was not considered.
11. The relevant portion of the said decision in the case of Oil India Ltd. (supra) is set out herein below:
"....... The first question is directed to the aspect whether after the appellant order was passed by the Appellate Assistant Commissioner or an appeal had been preferred, the Commissioner had jurisdiction in the facts and circumstances of this case under section 263 of the Act. Now, it is well-settled that before an appeal before the Appellate Assistant Commissioner certain orders are appealable. It is also well-settled that in an appeal preferred before the Appellate Assistant Commissioner the whole assessment is open for review by the Appellate Assistant Commissioner. He is both the appellate as well as the adjudicating authority. But his jurisdiction is limited to the appeal preferred before him. There are certain orders which are not appealable before the Appellate Assistant Commissioner but certain types of allegations can be taken up in an appeal by separate appeals. Apart from those two cases if an assessment is the subject-matter of appeal, then any ground which was held in favour of the assessee can also be held against him though the appeal was preferred by the assessee, This jurisdiction of the Appellate Assistant Commissioner is indisputable. In this case the question is whether the quantum of allowance or disallowance or depreciation was the subject-matter of appeal or not. It is true that whether depreciation should be calculated on the basis of 12 months or it should be calculated on the basis of 11 months was not a specific aspect which was agitated before the Appellate Assistant Commissioner nor did he give any direction on this aspect of the matter but he had this aspect kept open for adjudication by him even though not taken by the assessee. Then on that, he could have allowed 5 per cent or 2 1/2 per cent depreciation and should have directed the Income Tax Officer to compute the same on such basis as he considered fit and proper, namely, 11 months or 12 months on the view that the employee of the assessee was on leave for one month and as such could not be said to be entitled to this accommodation. If that is the position, then in our opinion, once the appeal has been preferred before the Appellate Assistant Commissioner on any aspect of the quantum of depreciation, the Commissioner cannot assume jurisdiction, otherwise an anomalous position would arise. The Income Tax Officer has been directed by the Appellate Assistant Commissioner to fix depreciation at a certain percentage indicated by the Appellate Assistant Commissioner without any further direction that it should be confined to 11 months or 12 months. But now, if further consideration is superimposed by the Commissioner by rectification made by the Income Tax Officer as a result of the order passed by the Commissioner under section 263, then that would be in conflict with the direction given by the Appellate Assistant Commissioner in his appellate order. Therefore, where an appeal is preferred and the subject-matter of appeal, particularly raised, is the subject-matter before the Appellate Assistant Commissioner then that order, in our opinion, cannot be the subject-matter of an order of revision by the Commissioner .."
12. It, thus, appears that the said decision of this court applies to the facts of the present case and the distinction made by the Tribunal was not correct.
13. In our view, the order of the Commissioner (Admn.) was set at naught (the order passed by the Commissioner (Appeals) by setting aside the assessment. Further, the subject-matter and/or issue before the Commissioner (Appeals) could not be made the subject of revision under section 263. The submission on behalf of the department that it related to the period from 1-9-1983 to 31-3-1984 is not sustainable in view of the ratio laid down by this court in the case of Oil India Ltd. (supra). Further, the Commissioner (Admn.) had set aside the entire assessment and had directed for (the entire assessment to be made afresh and there can be no manner of doubt that this interfered with and set at naught the order of the Commissioner (Appeals).
14. The other issue involved in respect of the said order of the Commissioner (Admn.) is on the merits. It has been submitted on behalf of the assessee that even on merits he could not issue any direction for treating any notional interest income for the period from 1-9-1983 to 31-3-1984. It appears that the assessee had advanced amounts against hundis maturing on 31-8-1983. There was no loan transaction as such at any given rate of interest for any period of repayable on demand. The transaction against the hundis was limited to the hundis alone and the amount was required to be paid on 31-8-1983. No rate of interest was stipulated or agreed to between the assessee and the parties to the hundis after the date of maturity of the said hundis on 31-8-1983. Since there was no contract for giving any loan or advance after 31-8-1983 nor any interest was agreed at any specified rate, there could be no question of accrual of any income after 1-9-1983. It is for this reason that the Commissioner (Appeals) in his order also did not direct for inclusion of any interest from 1-9-1983 although the resolution had been passed on 24-11-1983. When there was no contract or agreement for paying any interest or giving any loan after the maturity of the hundis, the question of any notional accrual of interest does not and cannot arise.
15. Judgment and decision in the case of Ananta Lal Sen v. CIT( 1992) 107 CTR (Cal) 113 relied upon by the learned Advocate for the assessee may be taken note of. In the said case, fixed deposits with the bank had matured in November 1968 and February 1969. The said fixed deposits were, however, not renewed immediately on maturity. In 1972, the said fixed deposits were renewed and the bank agreed to pay interest with effect from November 1968 and February 1969 when the fixed deposits had material. The Tribunal held that the bank interest accrued only in 1972, i.e., corresponding to the assessment year 1973-74 when the bank had agreed to pay the interest. This court was pleased to uphold the said decision of the Tribunal. Relevant portion of the said judgment is set out below :
"7. We are of the opinion that the Tribunal has taken a correct view of the law. The fixed deposits that had matured on 20-11-1968 and 21-21969 were not renewed immediately on maturity. The bank was under no obligation to pay any interest on the matured value of these fixed deposits. Under these circumstances there could not be any question of accrual of interest to the assessee on account of these fixed deposits after 20th November, 1968 and 21st February, 1969. It was only when the assessee had entered into an agreement with the bank to renew the fixed deposits with the bank, the bank agreed to pay the interest on the fixed deposits during the intervening period when the fixed deposits were not renewed. The right of getting the interest arose to the assessee as a result of the agreement between the assessee and the bank in 1972. Even though the bank agreed to pay interest with effect from 20-11-1968 and 21-2-1969 on the two fixed deposits, it cannot be said that the assessee had any right to get any interest during that period, when there was no agreement between the bank and the assessee for renewal of the fixed deposits."
16. The learned advocate for the assessee has further relied upon the judgment and the decision of the Patna High Court in the case of Chhabirani Agro Industrial Enterprises Ltd. v. CIT (1991) 191 ITR 226 (Pat) The Patna High Court held as under:
"So far as question No. 2 is concerned, it is matter of record as noticed by the Tribunal itself that the period of deposit of Rs. 5 lakhs with the Bank of Baroda was not certain. Since the rate of interest payable on the bank deposits was dependent on the period of deposit, the quantum of interest which can be said to have accrued on the said deposit was not ascertainable during the periods under consideration. In this view of the matter, there was no occasion on the part of the assessee-company to include the supposed quantum of accrued interest in its income. It was open to the assessee- company to treat the entire amount of interest as income of the year during which it was computed and paid. The Tribunal has erred in holding that the Income Tax Officer had rightly added the alleged accrued interest as income of the periods in question on a hypothetical and proportionate basis."
17. It, therefore, appears that even on merits the order of the Commissioner (Admn.) for seeking to notionally assess the interest for the period after maturity of the hundis is contrary to the law as laid down by this court and settled in the aforesaid decisions. It is not in dispute that there is no contract for giving any loan at any rate of interest after maturity of the hundis and the question of including any interest notionally does not and cannot arise.
18. In our view, both the questions sought for by the department against the order of the Tribunal relating to the order of the Commissioner (Admn.) under section 263 in paragraph 14 hereof should be answered in the affirmative and in favour of the assessee.
19. The other part of the reference relates to the assessment of the sum of Rs.1, 15,625 and the sum of Rs. 23,84,375 paid by the assessee against such hundis. The Commissioner (Appeals) upheld the order of the Income Tax Officer for assessing said sum as the assessee's income only on the around that the resolution of its Board of directors had been passed on 24-11-1983, i.e.,after the alleged accrual of the said sum on 31-8-1983 on maturity of the Hundis.
20. It has been submitted on behalf of the assessee that the Tribunal correctly held that no real income accrued to the assessee in respect of the said sum of Rs. 1,15,625 and rightly deleted the said addition. It has further been submitted on behalf of the assessee that the decision of the Supreme Court in the case of State Bank of Travancore v. CIT (1986) 158 ITR 102 (SC) on which reliance had been placed on behalf of the department instead of supporting its case fully supports the case of the assessee.
21. It has further been submitted on behalf of the assessee that the main contention of the department has been that since the assessee was following the mercantile system of accounting, the said sum of Rs. 1, 15,625 had to be included in its income irrespective of the facts. It has been further submitted that the said contention is not correct and contrary to the law laid) down by the Supreme Court in the said case of State Bank of Travancore (supra) and the other decisions of this court.
22. Mr. Bajoria, the learned advocate for the assessee, has further contended that no hypothetical or theoretical income can be brought to tax. The income must accrue in the real sense. Merely because theoretically in accordance with the mercantile system of accounting, the income can be said to accrue, no tax can be levied on such basis. The reality of the situation and the facts cannot be ignored.
23. From the facts of the instant case the document itself which gives rise to the said sum of' Rs. 1, 15,625 was disowned as non est by the Punjab National Bank. The bank contended that the said hundis were not by it and that these were not recorded in its records and the purported acceptance on its behalf as appearing on the Hundis was void and of no effect. When the document itself is questioned and avowed by the party as void, namely, the bank in the instant case, the question of accrual of any income with reference thereto cannot arise. In these circumstances, there is no real income which arises to the assessee. Ambica Jute Mills being the drawer of the Hundis is a company which has gone into liquidation and has no substance. It was only the acceptance of the Hundies by the Bank which was the basic foundation of the hundis and the bank had to pay on maturity. But for the acceptance by the bank shown on the Hundi documents, the assessee would not have advanced any money. When the bank disputed its acceptance of the Hundi documents as void and fraudulent, there could be no accrual of any real income or even any income theoretically on the basis of such disputed documents.
24. It appears that no income has in fact accrued in the real sense of the term which could be assessed to tax. In this connection, the decision of the Supreme Court in the case of State Bank of Travancore (supra) may be taken note of. It has been urged on behalf of the revenue department relying upon the said decision that the principles of and/or concept of real income was no longer valid and the mere fact that the assessee followed the mercantile system of accounting would lead to taxation of income on accrued basis. The said contention of the revenue department, however, does not appear to be correct. The Supreme Court took note of all the earlier decisions on the issue and those of the different High Courts and concluded as follows:
"As a result of the aforesaid discussion, the following propositions emerge.
It is the income which has really accrued or arisen to the assessee that is taxable. Whether the income has really accrued or arisen to the assessee must be judged in the light of the reality of the situation. (2) The concept of real income would apply where there has been a surrender of income which in theory may have accrued but in the reality of the situation, no income had resulted because the income did not really accrue. (3) Where a debt has become bad, deduction in compliance with the provisions of the Act should be claimed and allowed. (4) Where the Act applies, the concept of real income should not be so read as to defeat the provisions of the Act. (5) If there is any diversion of income at source under any statute or by overriding title, then there is no income to the assessee. (6) The conduct of the parties in treating the income in a particular manner is material evidence of the fact whether income has accrued or not. (7) Mere improbability of recovery, where the conduct of the assessee is unequivocal, cannot be treated as evidence of the fact that income has not resulted or accrued to the assessee. After debiting the debtor's account and not reversing that entry -but taking the interest merely in suspense account cannot be such evidence to show that no real income has accrued to the assessee or been treated as such by the assessee. (8) The concept of real income is certainly applicable in judging whether there has been income or not but, in every case, it must be applied with care and within well-recognised limits."
25. It, thus, appears that the Supreme Court in the said decision reiterated the principles of real income and it was emphasized that the conduct of the assessee which was reflected in making entries in the books of account is evidence of' whether such income accrued or not. The distinguishing feature of the aforesaid ase, i.e., State Bank of Travancore (supra) that the Bank debited the amount of interest to the account of the debtors but instead of- crediting the profit and loss account as interest income took into Balance Sheet in Suspense Account. This conduct of the bank in the said case clearly showed that it had treated the interest income as having accrued to it. In the instant case, the assessee has not debited to the debtor any interest. No entry in the books were at all made. Its Board of directors in fact resolved not to do so considering the facts and circumstances. In the said case, the Supreme Court even held that if entry was made arid reversed, the conduct would have been sufficient evidence of the real circumstances.
26. The same principles have been reiterated by this court in the case of Sri Kewal Chand Bagri v. CIT (1990) 183 ITR 207 (Cal) and in the case of CIT v. Eastern Investments Ltd. (1995) 213 ITR 334 (Cal). Relevant portion of' the above one judgement i.e., Sri Kewal Chand Bagri's case (supra), is set out here in below:
" ........ The mercantile system of accounting is relevant only to determine (the point of time at which tax liability is attracted and whether the income has accrued or not. It cannot be relied on to determine whether income has, in fact, resulted or materialised in favour of the assessee. It is true that the assessee has been maintaining his accounts on the basis of the mercantile system of accounting. The interest income may have accrued according to the mercantile system. In our view, this issue has to be viewed in the context of commercial and business realities of the situation. Reference may be made to the decision of the Supreme Court in Poona Electric Supply Co. Ltd. v. CIT (1965) 57 ITR 521 (SC), where the Supreme Court observed:
`The principle of real income is not to be so subordinated as to amount virtually to a negation of it when a surrender or concession or rebate in respect of managing agency commission is made, agreed to or given on grounds of commercial expediency, simply because it takes place some time after the close of an accounting year. In examining any transaction and situation of this nature, the court would have more regard to the reality and speciality of the situation rather than the purely theoretical or doctrinaire aspect of it. It will lay, greater emphasis on the business aspect of the matter viewed as a whole when that can be done without disregarding statutory language"
27. Relevant portion of the above test judgment i.e., Eastern Investments case (supra) is set out hereinbelow:
"... Even assuming that the assessee had any right to claim interest after the aforesaid two debtor companies were taken over by the concerned Government because the assessee maintains accounts on mercantile basis, the notional income by, way of interest from debentures should not be included in the assessment. It is riot and cannot be the real income of the assessee. The claim of the assessee against the aforesaid two debtor-companies could have only been considered after the higher categories of claims were satisfied. In one of the cases, that is to say, Bird and Co., it has been intimated that nothing would be payable by, the Commissioner of Payments to the assessee. For the foregoing reasons, in our view, the Tribunal came to the correct conclusion that no part of the interest on debentures should be included in the assessment."
28. It is, thus, clear on a perusal of the aforesaid decisions that the principles of real income have not been overruled by the Supreme Court in the case of Stale Bank of Travancore (supra) and income cannot be assessed only because an assessee is following the mercantile system of accounting and theoretically or notionally income accrues. In the case of Stale Bank of Travancore (supra), the conduct of the bank in debiting the interest to the account of debtor and even not reversing such debit was considered for treating the income as accrued. In the instant case, as stated, the evidence clearly establishes that income did not accrue as the assessee did not make any entry at all for it in the accounts.
29. Considering all the aspects of the matter, the questions before us are answered in the manner herewith. The question No.1 raised at the instance of the department in respect of order of the Commissioner (Appeals) dated 3-11-1987 is answered in the affirmative and against the revenue and in favour of the assessee. Similarly, question Nos. 1 and 2 in respect of order of the Commissioner (Admn.) dated 15-3-1989 are answered in the affirmative and in favour of the assessee and against the revenue. The question Nos. 1 and 2 raised at the instance of the assessee in respect of the order of the Commissioner (Admn.) dated 15-3-1989 are answered in the negative and in favour of the assessee and against the revenue. Similarly, the first part of question No. 1 raised at the instance of the assessee in respect of the order of the. Commissioner (Appeals) dated 3-11-1987 is answered in the negative and in favour of the assessee and against the revenue and second part of question No. 1 in the affirmative and in favour of the assessee and against the revenue.
Mitra, J. - I agree.