KHANNA, J. - (1.) THESE two appeals by special leave are directed against the judgment of Calcutta High Court whereby it answered the following question referred to it under Section 66 (1) of the Indian Income Tax Act, 1922 in the negative in favour of the revenue: "Whether on the facts and in the circumstances of the case, the Tribunal was justified in excluding from the assessable income of the assessee for the assessment years 1953-54 and 1954-55 the sums of Rupees 56,586 and Rs. 39,542 which were the amounts of divident received by the assessee's wife and two sons from shares acquired out of the profit of the assessee?"
(2.) THE matter relates to assessment years 1953-54 and 1954-55, the corresponding previous years for which ended on March 31, 1953 and March 31, 1954 respectively. THE appellant-assessee is the Managing Director of Messrs Hotels (1938) Ltd. and other associated companies controlling a number of hotels in India. For the assessment years 1953-54 and 1954-55, the appellant showed incomes of Rupees 66,694 and Rupees 87,570 as the gross dividend derived by him from the following shares held by him: JUDGEMENT_491_3_1973Html1.htm THE Income-tax Officer found that besides the above mentioned shares, the appellant's wife and two sons held shares of Associated Hotels of India Ltd. and Northern India Caterers Ltd. and included the gross dividend of those shares in the total income of the assessee. In the order relating to assessment year 1953-54, the Income-tax Officer in this context observed as under: "Besides the income shown from the above mentioned shares of the above named concerns, other income from dividends which are held by Benamidars of the assessee have also to be assessed in the hands of the assessee. It is seen from the past records that the following shares standing in the names of the assessee's wife Smt. I. D. Oberoi and the assessee's two sons, namely Mr. P. R. S. Oberoi and Mr. T. R. Oberoi do in fact belong to the assessee and are his own investments. THE facts have also been admitted by the assessee before the department in the past years. THE income from these shares is therefore to be rightly included in the hands of the assessee and assessed accordingly. JUDGEMENT_491_3_1973Html2.htm Similarly, for assessment year 1954-55 the Income-tax Officer included the following dividends in the total income of the assessee :- JUDGEMENT_491_3_1973Html3.htm When the assessee went up in appeal, the Appellate Assistant Commissioner observed that the stand of the assessee that the dividend in respect of the shares held by his wife and two sons should not be included in his income had already been negatived by the Appellate Assistant Commissioner as per order dated November 24, 1959 for the assessment year 1952-53. The Appellate Assistant Commissioner accordingly repelled the contention on behalf of the assessee that the amounts of Rupees 56,586 and Rupees 39,542 should not be included in his income. In the order dated November 24, 1959 for the assessment year 1952-53, the Appellate Assistant Commissioner had referred to the following observations of the Income Tax Investigation Commission : "It was found that Shri M. S. Oberoi owned 78,650 ordinary shares in his own name, 15,885 shares in the name of his wife Smt. Iswarani Debi, 6823 shares in the name of Shri T. R. Oberoi and 5,000 shares in the name of his daughter Smt. Rajarani Kapoor out of a total of 2000,000 ordinary shares issued and paid up as on 31-2-47." Reliance was also placed upon the following extract from a letter addressed by the assessee to the Commission: "In preparing the statement of wealth, I have taken into account all the assets of which I and other members of my family are possessed. According to the statement of wealth furnished the evaded income comes to Rupees 20 lakhs. All the money that was evaded is invested mainly in the shares of Associated Hotels of India Ltd. There has been great fall in the price of these shares. In fixing up my liability and the payment thereof account will have to be taken of the fall in prices of these shares and my capacity to pay". It was also found that the Income Tax Investigation Commission had held that the shares had been acquired by the assessee out of the suppressed income which was determined to be Rupees 16,62,211. In second appeal before the Income Tax Appellate Tribunal, the assessee contended that the Income Tax Investigation Commission had considered only the shares of the Associated Hotels of India, but the bulk of dividend included in the assessee's income in the two assessment years in question was dividend declared by Northern India Caterers Ltd. Contention was further advanced that assuming that the shares in question were acquired out of the assessee's secreted profits in 1943, the wife and the two sons of the assessee could only be assessed in respect of the dividend income as they were the registered holders of those shares. These contentions found favour with the Tribunal. The Tribunal accordingly directed that the income assessed for the assessee should be reduced by the amounts of Rs. 56,586 and Rs. 39,452 in the assessment years 1953-54 and 1954-55 respectively. On application filed by the Commissioner, the question reproduced above was thereafter referred to the High Court.
(3.) THE High Court, in answering the question in the negative observed that the shares in question had been purchased by the assessee in the name of his wife and two sons and, in the circumstances, the natural inference was that the purchases were benami transactions. It was, in the opinion of the High Court, for the assessee to discharge the burden which lay upon him to show that the shares had not been purchased by him benami in the name of his wife and sons but he had failed to discharge that burden. THE High Court also held that the real owner could be assessed on the dividend income even though his wife and sons were the registered holders of the shares. In the result, the question referred, as already mentioned earlier, was answered in the negative. In appeal before us, Mr. Desai on behalf of the assessee-appellant has contended that the High Court was in error in interfering with the finding of the Tribunal that the wife and the two sons of the assessee, who were the registered holders of the shares in question, could only be assessed for the dividend income from those shares. In this respect we find that the question referred to the court assumes that the shares on account of which the wife and the two sons of the assessee received the dividend amounts of Rs. 56,586 and Rs. 39,542 had been acquired out of the profits of the assessee. In addition to that, we find that the order of the Income Tax Officer for the assessment year 1953-54 shows that it had been admitted by the assessee in the past before the department that the shares in question standing in the name of the wife and two sons of the assessee belonged to him and were his own investments. Although it is normally for the department to show that the apparent is not the real, in the present case we find that there was ample material to justify the inference that the assessee was the real owner of the shares and they were held by him benami in the names of his wife and two sons.;