- (1.) These appeals by certificate arise out of a common judgment of the Calcutta High Court in two income tax References.
(2.) The assessee is a private limited company. It carried on the business of banking and financing as also of managing agency. Starch Products Ltd. was one of the various companies which was being managed by the assessee. Starch Products had appointed the U. P. sale Corporation Ltd. as its selling agent. The assessee claimed to have stood guarantee for a loan of Rs. 6 lakhs which was advanced to the U. P. Sales Corporation Ltd. by the Gwalior Industrial Bank Ltd. The borrower failed to pay the loan which on August 2, 1948 stood at Rs. 5,60,199/-. This amount was paid by the assessee pursuant to the guarantee. Thereafter the assessee treated the U. P. Sales Corporation Ltd. as its debtor for the aforesaid amount. That company went into liquidation and as the assessee could not recover anything from it a sum of Rs. 5,60,199/- was written off in the books of the assessee company. The claim was not entertained either by the Income tax Officer or the Appellante Assistant Commissioner. Before the Income tax Officer the said amount was claimed as bad debt, vide assesse's letter dated September 12, 1957. The Income tax Officer rejected the explanation furnished by the assessee for advancing such large amount to a company whose financial position was far from satisfactory. According to him the advance was not a bona fide money lending investment. Subsequently it was sought to be established before the Income tax Officer, that indemnity had been given to the Gwalior Industrial Bank Ltd. in the matter of the loan account of the U. P. Sales Corporation Ltd. and the payment had been made on its failure to clear the debt of the Bank. According to the Income tax Officer the assessee was asked to produce evidence about the guarantee having been furnished but he was not satisfied that there was any directors' resolution authorising the furnishing of a guarantee or that the document purporting to be a guarantee had been properly stamped or that there was other sufficient evidence to establish the transaction. Before the Appellate Asst. Commr. the only substantial ground taken was that the Income tax Officer had wrongly disallowed the claim for bad debt amounting to Rs. 5,60,199/-. The Appellate Assistant Commissioner considered the question of the aforesaid amount being an admissible deduction or allowance under S. 10 (2) (xi) of the Income tax Act 1922. In his opinion the guaranteeing of a loan though made in the interest of the assessee's business and as a matter of commercial expediency, did not represent an advance made in the normal curse of the asseessee's business. Such an advance could have been made only if it had been made to the company managed by the assessee under a contractual obligation to guarantee the finances of the managed company. According to him the claim for irrecoverable loan would have been also admissible if the assessee could establish that the loan represented an interest bearing advance made in the course of the assessee's money lending business but that was not the case of the assessee. And since the loan had been advanced to assist a concern having trade relations with one of the managed companies it could not be allowed as a permissible deduction.
(3.) The appellate tribunal did not agree with the finding of the Appellate Assistant Commissioner that the loss was not directly incidental to the assessee's business. This is what the tribunal stated in its order: "The Appellate Assistant Commissioner, in our opinion, failed to appreciate the special nature of the business carried on by the assessee. This is not a case where any money was advanced by the assessee for the purpose of earning interest. All that the assessee did was to stand surety for the money advanced by a Bank to the selling of agent of one of its managed companies. If, such a guarantee was not given Messrs. Starch Products Ltd., one of the managed companies would have had to give extended credit to the selling agent and this could be possible if the managed company in its turn was financed either by the managing agents or a third party. It was to obviate the necessity of such borrowing by the managed company that the assessee company stood guarantee for the loan given by Gwalior Industrial Bank Ltd. to U. P. Sales Corporation Ltd. It was only on the failure on the part of the borrower, i. e. U. P. sales Corporation Ltd., to fulfil its commitment that the assessee as a guarantor came into the picture. There was, therefore, no question of earning of any interest on any money advanced. It was in the larger interest of the assessee's business that the guarantee was given. The standing of surety for the sales organisation of the managed company and the consequent loss arising therefrom was in our opinion germane to the assesse's business. It is now well established that a sum of money extended not of necessity and with a view to give a direct and immediate benefit to the trade but voluntarily and on the ground of commercial expediency and in order to indirectly facilitate the carrying on of the business, may yet be an allowable deduction in computing the profits and gains of the business." The Tribunal held that the assessee's claim for the loss of Rs. 5,60,199/- was an admissible deduction. At the instance of the Commissioner of Income tax, the Tribunal referred the following question of law to the High Court : "Whether on the facts and in the circumstances of the case, the sum of Rs. 5,60,199/- was an admissible deduction in computing the business profits of the assessee." Three other questions were referred to the High Court on an application made under S. 66 (2) of the Act. It is unnecessary to refer to them as the real controversy has centred on the above question alone.;