Kerala High Court
Commissioner Of Income-Tax vs Thomas Kurien on 3 January, 1992
Equivalent citations: [1992]195ITR531(KER)
Author: K.S. Paripoornan
Bench: K.S. Paripoornan, K.T. Thomas
JUDGMENT K.S. Paripoornan, J.
1. At the instance of the Revenue, the Income tax Appellate Tribunal, Cochin Bench, has referred the following question of law as directed by this court in O. P. No. 1810 of 1987, by order dated October 30, 1991.
"Whether, on the facts and in the circumstances of the case, the Tribunal is right in law and has jurisdiction to hold that the land in question is not a capital asset within the meaning of the definition and hence not liable to capital gains tax on its sale ?"
2. The respondent is an assessee to income-tax. Along with his mother, the respondent-assessee inherited agricultural lands on the demise of his father. Out of the above, the assessee sold 2 acres 36 cents and 329 S. Links in Survey No. 121/1 and 86 cents and 250 S. Links in Survey No. 136/ 10-all situate within the municipal limits of Kottayam to the Kottayam Co-operative Housing Society for a consideration of Rs. 1,91,760. The Income-tax Officer held that capital gains accrued as a result of the transaction aforesaid. There was an appeal against the original assessment before the Appellate Tribunal. The Tribunal set aside the assessment for compliance with Section 144B of the Income-tax Act and directed that a fresh assessment, after following the procedure, may be made. The assessment was redone. The assessing authority determined the net capital gains subject to tax at Rs. 56,481. The plea of the assessee that the profit, if any, arose out of the transfer of agricultural lands and so it is not exigible to capital gains tax was impliedly negatived. In appeal, the first appellate authority, following the decision of the Bombay High Court in Manubhai A. Sheth v. N. D. Nirgudkar, Second ITO [1981] 128 ITR 87, held that the assessee was not liable to pay income tax on capital gains derived from the sale of the agricultural lands. The second appeal filed by the Revenue was dismissed by the Income-tax Appellate Tribunal. Similarly, the application filed by the Revenue under Section 256(1) of the Income-tax Act was also dismissed. It is thereafter in proceedings under Section 256(2) of the Act that this court directed the Income-tax Appellate Tribunal to refer the question of law formulated hereinabove for the decision of this court.
3. We heard counsel. A Bench of this court in CIT v. T. K. Sarala Devi [1987] 167 ITR 136, dissented from the decision of the Bombay High Court in Manubhai A. Sheth's case [1981] 128 ITR 87 and held that the profit which arose out of the transfer of agricultural lands is exigible to capital gains tax. The above decision was followed subsequently in I. T. R. No. 6 of 1985, judgment dated June 13,1989 (CIT v. Muledath Mohammed [1990] 186 ITR 498 (Ker), I. T. R. No. 37 of 1985, judgment dated June 13, 1989 (CIT v. A.S. Iqbal [1990] 186 ITR 499 (Ker) and also in I.T.R. No. 121 of 1984, judgment dated July 5, 1989 (CIT v. Glory Paul [1990] 186 ITR 496 (Ker)). In the light of the aforesaid Division Bench decisions of this court, it is agreed that the decision of the Appellate Tribunal affirming the decision of the first appellate authority that the assessee is not liable to pay income-tax on capital gains derived from the sale of agricultural lands is erroneous in law. The Appellate Tribunal was in error in affirming the decision of the first appellate authority and in holding that the land in question is not liable to capital gains tax on its sale. We, therefore, answer the question referred to this court in the negative, against the assessee and in favour of the Revenue.
4. The Registrar of this court shall send a copy of this judgment under his signature and the seal of this court to the Income-tax Appellate Tribunal, Cochin Bench.