Grover, J. - (1.) This is an appeal by special leave from a judgment of the Allahbad High Court arising out of an Income tax reference relating to the assessment year 1949-50.
(2.) The assessee, at the material time, was an undivided Hindu family carrying on money-lending business. In the course of that business the assessee lent Rs. 40,000/- to one Sri Kishan and his brother in September 1930 The transaction was one of simple mortgage of immovable properties and the interest was payable according to the terms of the mortgage. In September 1933 the assessee purchased a portion of the mortgaged property for Rs. 35,000/-. Out of this amount a sum of Rs. 3,000/- was adjusted against the mortgagor's share of the loss in a firm which was payable to the assessee. The balance of Rs. 32,000/- was adjusted against the mortgage debt leaving a sum of Rupees 8,000/- outstanding on the mortgage. Between the date of mortgage in September 1930 and the date of sale three years later, the mortgagors had effected further encumbrances on the properties which were the subject matter of mortgage. The assessee had to pay Rs. 17,800/- to the mesne encumbrancers. In October 1946 the assessee obtained a decree for Rs. 25,000/- against the mortgagors to be realised by the sale of that portion of the mortgaged properties which had not been sold to the assessee in 1933. Even after the sale the entire amount was not realized and the shortfall including the cost came to Rs. 4,758/15/-. The assessee claimed this amount as a bad debt which was allowed in a previous assessment. In 1948 the assessee sold half the area of the land purchased by him in 1933 for Rs. 93,313/-. This sale was effected by means of a public auction after dividing the area sold into certain number of plots.
(3.) The Income-tax Officer held that the property purchased by the assessee in 1933 was stock-in-trade of his money-lending business and the excess amount realized by the assessee over the cost was business income. A net gain of Rs. 36,303/- was assessed by him with regard to the aforesaid sale. On appeal the Appellate Assistant Commissioner differed with the method of calculation adopted by the Income-tax Officer and made the necessary modification. On further appeal the Appellate Tribunal worked out the profits at Rs. 52313/-. As regards the main question whether the assessee had not converted the properties purchased into a capital asset and that the same had ceased to be a trading asset the conclusion of the Tribunal was that the assessee considered the aforesaid asset as a part of his money lending business. The decision having gone against the assessee the following question was sought to be referred and was duly referred by the Tribunal to the High Court: "Whether the sum of Rs 52,313/- realized in excess by the assessee on the sale of the property in the circumstances narrated above constitute the profits and gains of the business of money lending carried on by the assessee.";