Patna High Court
Commissioner Of Income-Tax vs Rameshwarlal Jawanpuria on 9 January, 1992
Equivalent citations: [1992]197ITR606(PATNA)
JUDGMENT G.C. Bharuka, J.
1. This is a reference made by the Tribunal under Section 256(1) of the Income-tax Act, 1961, seeking the opinion of this court on the following question of law :
"Whether, on the facts and in the circumstances of the case, the share income of minors can be assessed under Section 64(1)(iii) of the Act in the hands of the assessee, the legal representative of the minors, when the legal representative did not have his income."
2. In the present case, two minor sons of the assessee, namely, R.K. Jawanpuria and P. K. Jawanpuria, were admitted to the benefits of a registered partnership firm, M/s. National Printers. Though, during the assessment year in question, i.e., 1976-77, the petitioner had no income of his own, still the Income-tax Officer assessed the income of the said two minors derived from the aforesaid firm in the hands of the assessee by applying the provisions contained in Section 64(1)(iii) of the Act. Against this order of assessment, the assessee preferred an appeal to the Appellate Assistant Commissioner and challenged the assessment made against him on the ground that since he had no income of his own, the provisions of Section 64(1)(iii) will not apply in his case. But, he could not succeed at that stage. Therefore, he preferred a second appeal to the Tribunal. The Tribunal set aside the assessment order by taking the view that since the income-tax authorities have not held anywhere that the minors were benamidars of the assessee, the income of the minors could not have been assessed in his hands.
3. Mr. Rastogi, learned counsel appearing on behalf of the Department, has submitted that the Tribunal has committed a gross error of law in setting aside the orders of assessment made against the assessee because the assessments were not made on the ground of any benami income, rather the same were made pursuant to the statutory fiction created by the Legislature under Section 64(1)(iii) of the Act.
4. For the proper appreciation of the question involved, it will be useful to quote the relevant provisions which read as under :
"64. Income of individual to include income of spouse, minor child, etc,--(1) In computing the total income of any individual, there shall be included all such income as arises directly or indirectly--. . . .
(iii) to a minor child of such individual from the admission of the minor to the benefits of partnership in a firm . . .
Explanation 1.--... for the purposes of Clause (iii), the income of the minor child from the partnership shall be included in the income of that parent whose total income (excluding the income referred to in that clause) is greater and where any such income is once included in the total income of either spouse or parent, any such income arising in any succeeding year shall not be included in the total income of the other spouse or parent unless the Assessing Officer is satisfied, after giving that spouse or parent an opportunity of being heard, that it is necessary so to do."
5. This provision was brought on the statute book by the Taxation Laws (Amendment) Act, 1975, with effect from April 1, 1976.
6. Coming to the question involved, a bare reading of the provisions quoted above clearly shows that the income of the minor child of an individual which is derived from the admission of the minor to the benefits of partnership firm will be deemed to be the income of such an individual. It forms part of the "total income" of the individual concerned for the purposes of the Act, as is apparent from Section 2(45) read with Section 5 thereof. In view of the legal fiction created by the Legislature, it is wholly immaterial whether such an individual has any income of his own or not. Similar views have been taken in the cases of CIT v. Shri Manakram [1990] 183 ITR 382 (MP) and CIT v. Sanyasi Mohapatra [1991] 188 ITR 602 (Orissa).
7. In view of the above discussions, the question referred to us is answered in the negative, i.e., in favour of the Department. Anyhow, there will be no order as to costs.
8. Let a copy of this order be transmitted to the Assistant Registrar of the Tribunal, Patna Bench.
S. K. Chattopadhyaya, J.
9. I agree.