Gujarat High Court
Innosearch Limited vs Commissioner Of Income-Tax on 29 April, 1999
Equivalent citations: [2001]251ITR384(GUJ)
Author: A.R. Dave
Bench: A.R. Dave
JUDGMENT
1. At the instance of the assessee, the following two questions of law said to be arising out of the Tribunal's order dated February 24, 1984, in ITA No. 197/Ahd of 1982 relating to the assessment year 1979-80 have been referred to this court for its opinion :
1. "Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in disallowing the gratuity liability of Rs. 75,644 claimed by the appellant under Section 28 and/or under Section 37 of the Act ?
2. Whether, on the facts and in the circumstances of the case, the Tribunal was justified in law in holding that the lower authorities were justified in disallowing sum of 15 per cent, of Rs. 3,04,914 incurred by the assessee as dealers aid under Section 37(3A) of the Income-tax Act, 1961 ?"
2. Question No. 1 relates to the claim of the assessee for deduction of increment in gratuity liability relating to the previous year relating to the assessment year in question amounting to Rs. 77,644. It was the liability projected in future and not actually discharged during the relevant previous year to the assessment year in question. Until before insertion of Section 40A(7) the claim of such increased liability of gratuity was governed by the provisions of Section 36, where a provision to that effect was made in the books of account or under Section 37 where the method of accounting adopted by the assessee is the mercantile system. However, with the insertion of Section 40A(7) the position materially altered and no deduction in computating the income under the head "Profits and gains" of the year of account by way of provision for gratuity can be allowed except in accordance with the conditions specified in Clause (b) of Section 40A(7). This position has been made beyond the pale of doubt by the Supreme Court in Shree Sajjan Mills Ltd. v. CAT [1985] 156 ITR 585. As there is no dispute about the fact that the provisions of Section 40A(7) have not been complied with in the present case our answer to question No. 1 is in the affirmative, i.e., in favour of the Revenue and against the assessee.
3. Question No. 2 relates to reducing the claim of the assessee for deduction of expenses incurred by him by way of supply of danglers, posters, streamers to the dealers for display at retail counter shops by having recourse to Section 37(3A) of the Income-tax Act, 1961, by 15 per cent, of the sum claimed by the assessee. Sub-section (3A) of Section 37, which was in force at the relevant time required to reduce the aggregate expenditure incurred by an assessee on advertisement, publicity and sales promotion in India at a scale provided under that provision if the total sum of such expenses exceeded Rs. 40,000. The assessee's contention in the present case is that the supply of danglers, posters, etc., to its dealer was neither advertisement nor by way of publicity or by way of sales promotion but such expenses were incurred as incentive and discount to the dealers and was part of the selling expenses.
4. From the perusal of the Tribunal's order we find that the sample material in respect of which the disputed expenses were incurred by the assessee were exhibited before the Tribunal along with other evidence. On considering the same, the Tribunal reached a finding that the items like danglers are exhibited in the shops indicating the product which is marketed and sold by a particular dealer or retailer. Similarly posters, strea-
mers exhibit various items dealt in by the assessee. Similarly, tin plates showing various products dealt in by the manufacturers are also exhibited at prominent places by the dealers. Though these items are stated to be as dealers aid they are more in the nature of aid to the consumers, for whom it would be possible to locate the dealer who deals in these items. It certainly subserves the purpose of advertisement and publicity. Therefore, these items would fulfil the test of advertisement or publicity. The function the items perform have to be taken into consideration. It cannot be said that the functional use of these items could be divorced from the element of publicity or an advertisement can be added therein.
5. Having given our anxious and thoughtful consideration, we are of the opinion that on consideration of material whether a particular item is aimed to attract the consumer or is merely an aid to selling is a question of fact and does not give rise to a question of law. The Tribunal has definitely come to the conclusion that expenses on these items are primarily aimed to attract the consumer and is part of publicity expenditure, This conclusion is a conclusion of fact and does not give rise to any question of law.
6. As the answer to question No. 2 depends on the conclusion of fact reached by the Tribunal we decline to answer this question, as in our opinion, it is not a question of law.
7. The reference accordingly stands disposed of.