The Commissioner of Agricultural income-Tax
Vs. The Calvary Mount Estates (Private) Ltd. [1960] INSC 299 (15 December 1960)
KAPUR, J.L.
HIDAYATULLAH, M.
SHAH, J.C.
CITATION: 1961 AIR 1099 1961 SCR (3) 285
ACT:
Agricultural Income Tax-Rubber
Plantation-Expenditure on immature trees-Whether permissible deduction-Madras
Plantations Agricultural Income-tax Act, 1955 (Mad. V of 1955), s. 5(e).
HEADNOTE:
The assessee owned an Estate of 590 acres out
of which 235 acres were occupied by immature non-bearing rubber trees, for the
maintenance and upkeep of which the respondent claimed expenses from out of the
income, which was allowed both by the Agricultural Income Tax Tribunal and the
High Court. The appellant came up by special leave.
Held, that the provisions of s. 5(e) of the
Madras Plantations Agricultural Income Tax Act, 1955 (Mad. V of 1955),
applicable to the present case, and those of s. 5(1) of the Travancore-Cochin
Agricultural Income Tax Act, 1950 (Tr.
Co. XXII of 1950) being the same, the
judgment in Travancore Rubber & Tea Co. Ltd. v. The Commissioner of
Agricultural Income-tax, Kerala, in which the question of deductibility of sums
expended for purposes of forking, manuring etc. of immature rubber trees had
been decided, will govern this case.
Travancore Rubber & Tea Co. Ltd. v. The
Commissioner of Agricultural Income-tax, Kerala, [1961] 3 S.C.R. 279, applied.
CIVIL APPELLATE JURISDICTION: Civil Appeal
No, 145 of 1960.
Appeal by special leave from the judgment and
order dated March 18, 1958, of the Kerala High Court in Tax Revision Case No.
12 of 1957.
V.A. Seyid Muhamad and Sardar Bahadur, for
the appellant.
C.K. Daphtary, Solicitor-General of India,
Thomas Vellapally, S. N. Andley, J. B. Dadachanji, Rameshwar Nath and P. L.
Vohra, for the respondent.
1960. December 15. The Judgment of the Court
was delivered by 286 KAPUR, J.-This is an appeal by special leave against the
judgment and order of the High Court of Kerala in Tax Revision No. 12 of 1957.
The respondent who is the assessee owned an
estate of 590 acres in South Malabar district, now in Kerala State. Out of that
area 85 acres were covered by Pepper, Arecanut, Paddy and Coconut cultivation
while the rest i.e. 505 acres had rubber plantations upon it. Of that area 235
acres were occupied by immature non-bearing rubber trees and 270' acres had
mature rubber trees. The assessment relates to the year 1955-56, the accounting
year being the year ending March 31, 1955. The respondent claimed from out of
the income expenses relating to the maintenance and upkeep of immature
non-bearing rubber trees. The Agricultural Income tax Tribunal held that the
expenses incurred on the whole area under rubber plantations were deductible
expenses and remanded the case for ascertaining the expenses incurred in
forking and manuring of the "non-bearing and immature" rubber grown
areas also. The appellant then preferred a revision application to the High
Court under s. 54(1) of the Madras Plantations Agricultural Income Tax Act,
1955 (Mad. V of 1955). The High Court held that the amount spent on the upkeep
and maintenance of immature rubber trees was a deductible expenditure under s.
5(e) of that Act which provides:
S.5 "Computation of agricultural income:
The agricultural income of a person shall be
computed after making the following deductions,
namely:..............................
:........... (e) any expenditure incurred in
the previous year (not being in the nature of capital expenditure or personal
expenses of the assessee) laid out or expended wholly and exclusively for the
purpose of the plantation;".
The provisions of s. 5(e) of the Madras Act,
applicable to the present case, are the same as those of s. 5(j) of the
Travancore Cochin Agricultural Income Tax Act (Act XXII of 1950). The only
difference is in the last few words. In place of "for the purpose of the
plantation" in the former, the words "for the purpose of 287 deriving
the agricultural income" are used in the latter.
If anything the words of the former Act are
more favourable to the respondent.
In Travancore Rubber and Tea Company Ltd. v.
Commissioner of Agricultural Income Tax, Kerala (1), which was an assessment
under the Travancore Cochin Act, we have decided the question of deductibility
of sums expended for purposes of forking, manuring etc. of immature rubber
trees. That judgment will govern this case also. This appeal therefore fails
and is dismissed with costs in this court and the High Court.
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