S. K. Das, J. - (1.)These two appeals have been brought to this Court on a certificate of fitness granted by the High Court of Punjab under S.66A (2) of the Indian Income-tax Act 1922.
(2.)The relevant facts are these. M/s Chunilal Moonga Ram a firm of Delhi, carried on a speculative business in bullion, mostly in gold and sliver, in Chandni Chowk at Delhi. For the assessment year 1946-47 it was charged to income-tax on its income from the business in the relevant accounting period. Similarly, it was charged to excess profits tax for the chargeable accounting period ending on February 6, 1946. One of the appeals, Civil Appeal. No. 39 of 1960, arises out of the assessment of income-tax and the other appeal, Civil Appeal No. 40 of 1960, arises out of the assessment of excess profits tax. During the relevant accounting periods the firm entered into certain transactions called "hedge" transactions in the bullion market at Bhatinda (then a part of the Patiala State, that is, outside the taxable territories of British India). It claimed that it had incurred losses to non-residents there in the sums of Rs. 6,366/- and Rs. 16,615/- in the said transactions and claimed that these losses should be taken into consideration in determining its income. It appears from the assessment order of the Income-tax Officer, Delhi, dated January 27, 1949, that the firm purchased certain "sillies" (bars of gold and silver) from a Bhatinda party on the telephone, which purchases were later confirmed by a letter or wire. Similarly, the bars Here also, sold by the firm through a Bhatinda party on the telephone. Apparently, no delivery was intended to be taken or was taken of the bars bought or sold; nor did the firm have any branch or agent at Bhatinda. The transactions were in the nature of forward transactions carried out by means of telephone messages, letters or telegrams with parties at Bhatinda. This was the nature of the transactions which resulted in the losses for which the firm, claimed deduction. The Income-tax authorities disallowed the claim on the ground that if the Bhatinda transactions had resulted in profits, such profits would have been exempt from tax in terms of S. 14 (2) (c) as it then stood and if the profits were exempt from tax, the proviso to Section 24 (1) of the Act was a bar to the adjustment of the losses. The assessee then moved the Income-tax Appellate Tribunal. The Appellate Tribunal, however, allowed the deduction claimed on grounds which are not very clearly stated. It appears that the Tribunal proceeded on the footing that it was not possible to "split up the transactions of a business located in the taxable territories into two categories of transactions inside and outside such territories" and even if such splitting up was possible, the Bhatinda transactions would fall within S. 42 of the Act and the income etc. therefrom would be deemed to have arisen in British India. In this view of the matter, the Accountant Member of the Tribunal who delivered the judgment of the Tribunal said:
"To start with, it seems to us that there is no warrant either in terms of S. 14 (2) (c) or in terms of the proviso to S. 24 (1) to split up the transactions of a business located in the taxable territories into transactions in taxable territories and transactions without taxable territories. Even if that treatment were permitted and the profits or losses resulting from transactions outside the taxable territories can be described as income, profits and gains, such income, profits and gains are deemed under S. 42 to have accrued or arisen in British India. The results of transactions of the nature under review are, therefore, not exempt from tax by virtue of S. 14 (2) (c). The proviso to S. 24 (1) does not in any case come into play. The Income-tax authorities have in this view that we have taken wrongly disallowed the assessee's claim for adjustment of losses amounting to Rs. 6,366/- and Rs. 16,615/-. We allow these losses."
The Tribunal accordingly allowed the two appeals. We may here state that the Income-tax authorities as also the Tribunal considered the claim for deduction in relation to the assessment for income-tax only. As to the excess profits tax there was no separate discussion of the provisions of S. 5 of the Excess Profits Tax Act, 1940 and they dealt with the assessment of excess profits tax as a mere consequential matter.
(3.)The Commissioner of Income-tax, Delhi, then made two applications asking the Tribunal to refer certain questions of law arising out of its orders to the High Court of Punjab. The Tribunal came to the conclusion that no questions of law arose out of its orders and rejected the applications. The High Court was then moved under S. 66 (2) of the Indian Income-tax Act, 1922 and the High Court heard the two applications together and directed the Tribunal to state a case on the following two questions which, in the opinion of the High Court, arose out of the Tribunal's orders.
" (1) Whether the claim of loss in this case is governed by the provisions of section 10 (1) or 24 (1) proviso read with section 14 (2) (c), or by the provisions of S. 42

(2) Whether on the facts of the case a loss of Rs. 22,981/- is allowable in computing the income of the assessee chargeable to the Excess Profits Tax -
The Tribunal then drew up a statement of case on the two questions aforesaid. By its judgment and order dated January 23, 1957 the High Court answered both the questions in favour of the assessee. Thereafter the Commissioner of Income-tax, Delhi, asked for and obtained a certificate under S. 66A (2) of the Income-tax Act and on that certificate the present appeals have been brought to this Court.