Kerala High Court
The Commissioner Of Wealth Tax vs Shri.Abraham Koshy on 7 September, 2009
Bench: C.N.Ramachandran Nair, V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ITA.No. 145 of 2009()
1. THE COMMISSIONER OF WEALTH TAX,
... Petitioner
Vs
1. SHRI.ABRAHAM KOSHY, KARIPPAL HOUSE,
... Respondent
For Petitioner :SRI.JOSE JOSEPH, SC, FOR INCOME TAX
For Respondent : No Appearance
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice V.K.MOHANAN
Dated :07/09/2009
O R D E R
C.N.RAMACHANDRAN NAIR &
V.K.MOHANAN, JJ.
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I.T. Appeal Nos.145, 303 and 338 of 2009
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Dated this the 7th day of September, 2009.
JUDGMENT
Ramachandran Nair, J.
The common question raised in the three connected appeals filed by the department against two assessees is whether the respondents- assessees are entitled to the benefit of concessional rate of tax under Section 115E in respect of income from specified assets referred to in Section 115C(f) of the Income Tax Act. We have heard Senior Standing Counsel appearing for the appellants and have gone through the orders of the Income Tax Appellate Tribunal and that of the lower authorities.
2. Respondents-assessees were non-residents and admittedly the investments made by them fall under clause (ii),(iii),(iv) and (v) of clause (f) of Section 115C of the Income Tax Act. However, during the previous year relevant for the assessment years assessees were resident in India and therefore, they claimed benefit of concessional rate by filing declaration in terms of Section 115H of the Income Tax 2 Act. In fact, in one case it is seen that declaration was filed along with rectification application under Section 154 of the Income Tax Act after assessee came to know about the benefit based on Circular issued by the Central Board of Direct Taxes. The Assessing Officer found that the respondents-assessees were never assessed in respect of their Indian income on investments while they were non-residents. Therefore, according to him, they are not entitled to the benefit of Chapter XIIA as the assessment is made for the first time on investment income after they became resident Indians. In other words according to the officer, non-resident assessees who were being assessed in India in respect of income from specified assets falling under Section 115C(f) of the Act only are entitled to the continued benefit of concessional rate under Section 115H after the assessees became residents in India. The C.I.T. (Appeal) held that there was no need for any prior assessment of the assessee as a non-resident for the purpose of claiming concessional rate of tax under Section 115H in respect of income from specified assets falling under Section 115C(f) of the Act. On further appeal, the Tribunal confirmed the order of the C.I.T.(Appeal) and hence the department has filed these appeals before us.
3
3. Since the question relates to interpretation of Section 115H, we extract hereunder the said Section for easy reference:
"S.115H. Benefit under Chapter to be available in certain cases even after the assessee becomes residents Where a person, who is a non-resident Indian in any previous year, becomes assessable as resident in India in respect of the total income of any subsequent year, he may furnish to the Assessing Officer a declaration in writing along with his return of income under section 139 for the assessment year for which he is so assessable, to the effect that the provisions of this Chapter shall continue to apply to him in relation to the investment income derived from any foreign exchange asset being an asset of the nature referred to in sub-clause (ii) or sub-clause (iii) or sub-clause (iv) or sub-clause (v) of clause (f) of Section 115C; and if he does so, the provisions of this Chapter shall continue to apply to him in relation to such income for that assessment year and for every subsequent assessment year until the transfer or conversion (otherwise than by transfer) into money of such assets."
The concessional rate of income tax on various investments categorised under specified assets under Section 115C(f) provided under Chapter XIIA is essentially to encourage non-residents to bring in their savings in foreign exchange for investment in India. Concessional rate of tax at varying rates provided in respect of income from several specified assets are covered by Section 115E of the Act. In fact, it may happen that the non-residents who have made investments in specified assets 4 continue to be non-residents and during such period they are entitled to the concessional rate provided under Chapter XIIA for the income from specified assets received in India. The purpose of Section 115H is to extend the benefit of concessional rate on income from specified assets even after the non-resident Indians return to India and become residents in India. The department does not dispute the entitlement of concessional rate of tax on income from investments in specified assets made while assessees were non-residents, even after they become residents in India. However, the objection raised by the Assessing Officer is that a non-resident returning to India and making investment in specified assets is not entitled to benefit under Section 115H, if he becomes a resident in India in the previous year in which he starts earning income from the specified asset for the first time. We do not think Section 115H stipulates a condition that the assessee claiming concessional rate in respect of income received from specified asset for the first time after he becomes a resident in India should have been assessed on such income for any earlier assessment year. We are of the view that the benefit of Chapter XIIA can be claimed for the first time on income received from specified assets, even if the assessee becomes 5 a resident in India in the previous year in which he started earning income from such specified assets. In other words, an assessee claiming benefit for the first time under Section 115H need not have been assessed earlier under the Income Tax Act on the income from the same specified asset for any preceding year. All what is required for eligibility for concessional rate under Section 115H is that assessee should have been a non-resident Indian prior to his becoming a resident in India and in that event, he will be entitled to the concessional rate under Chapter XIIA on the investment referred to therein so long as the asset is retained by him and is not converted into money. We, therefore, agree with the view expressed by the C.I.T.(Appeal) confirmed by the Tribunal. Consequently the departmental appeals are dismissed.
C.N.RAMACHANDRAN NAIR Judge V.K.MOHANAN Judge pms