Hegde, J. - (1.) This appeal by special leave arises from a decision of the Madras High Court in a reference under Section 66 (1) of the Indian Income-tax, Act, 1922 (to be hereinafter referred to as the Act). As demanded by the assessee the Tribunal submitted the statement of the case to the High Court seeking its opinion on the question "whether on the facts and in the circumstances of the case, the loss of Rs. 1,93,750/- was an allowable deduction under Section 10 of the Income-tax Act -
(2.) Material facts are these: The assessee respondent was a member of a Hindu undivided family which carried on money lending business in India and abroad. In the course of such money lending business properties were taken over in settlement of debts as and when occasion arose. The family was disrupted on March 28, 1939. The assessee received some shares in some companies, properties and gardens and certain other items in Malaya. Even after the partition the assessee continued the money lending business in Malaya. During the war in general with others, the assessee suffered damages to these properties on account of Japanese bombing. This loss occurred on account of bombing in December, 1941, a date falling within the accounting period ending on April 12, 1942 relevant for the assessment year 1942-43. This loss was claimed as a business loss. The Income-tax Officer rejected that claim. The Appellate Assistant Commissioner affirmed the order of the Income-tax Officer. The assessee did not succeed before the Tribunal as well. The Tribunal rejected the claim of the assessee on the sole ground that bombing, which caused the loss, was not incidental to the business of the assessee. The Tribunal held that the loss in question was a loss of stock-in-trade. That finding of the Tribunal has not been challenged. Hence we have to proceed on the basis that the loss caused to the assessee was a loss of stock-in-trade.
(3.) It was contended on behalf of the department that the loss in question cannot be given deduction to, as a business loss in computing the net income of the assessee under Section 10 (1). According to the department that was not a loss incidental to the business carried on by the assessee.;