- (1.) Assessees are the appellants. They are aggrieved by the judgment of the a. P. High court answering the question referred to it under Section 256 (1 of the Income Tax Act, at the instance of the Revenue, against them. The two questions referred read as follows : "(1 Whether on the facts and circumstances of the case the profits of rs 41,666 derived by the assessee was an adventure in the nature of trade; (2 If the answer to the above question is in affirmative, whether the assessment could be made in the status of an association of persons. "
(2.) The assessees are the wives of two brothers, who are partners in a firm. In December 1963, the assessees pucehaseda piece of land measuring 8479 sq. yards in the Banjara Hills area of Hyderabad, for a consideration of Rs. 10,620. 00. They say, they raised the purchase-money by selling their silver to the partnership firm, of Which their respective husbands are partners. The firm deals in bullion. Shortly after purchasing the land, they carved it into four plots and old them individually. Two agreements of sale were entered into, one in May and the other in July 1964 and sale deeds executed in pursuance thereof on 9/10/1964 and 13/11/1964. The total consideration received under the sale deeds is Rs. 52,285. 00. The Income Tax Officer brought the difference amount to tax treating the transaction as an adventure in the nature of trade. The assessees questioned the same byway of an appeal before the appellate Assistant Commissioner. It was dismissed. The matter was then carried in further appeal to the tribunal. The tribunal allowed the appeal holding that the intention of the assessees while purchasing the said land was to make an investment and that they had no intention of re-selling the same. It observed that having regard to the background of the assessees, the transaction cannot be held to be an adventure in the nature of trade. On reference the High court came to a contrary conclusion. According to the High court, the fact that soon after the purchase of the land, the assessees carved it into plots and sold them within. a few months, coupled with the Other facts and circumstances of the case, establishes that the intention of the assessees, even when they purchased the land, was to resell the same and not to make an investment. It is the said conclusion which is questioned before us.
(3.) On the facts found, we cannot say that the High court was in error in coming to the conclusion it did. On the other hand, the tribunal seems to have made certain assumptions while coming to the conclusion in favour of the assessees, which were not really warranted. The tribunal refers to the'background of the ladies' as one of the circumstances inducing it to come to the conclusion in favour of the assessees but it has not taken care to elucidate what that background was. The fact that soon after the purchase, the assessees carved out the land into plots and sold them within a few months, coupled with other circumstances of the case, is consistent more with the theory of adventure in the nature of trade than with the other theory accepted by the tribunal.;