- (1.) This is an appeal against a decision of a full bench of the Patna High court in respect of the Assessment Years 1967-68, 1968-69 and 1969-70. The question raised in this case came up for consideration earlier before a division bench of the Patna High court in the case of commissioner OF INCOME TAX v. S. K. Sahana and Sons Ltd. which was called upon to consider the following question of law: "Whether, on the facts and in the circumstances of the case, income of the assessee received from the managing contractor was income from business -the assessment years involved in that case were 1963-64 and 1964-65. In that case the tribunal found that the assessee was a public limited company deriving income from mining business known as New Bansjora Colliery. The assessee and Messrs Khas Ganeshpur Coal Mines (P) Ltd. entered into an agreement dated 22/4/1959 (Annexure "c/2") , to some of the terms of which I shall refer at a proper and appropriate place. By this agreement, messrs Khas Ganeshpur Coal Mines (P) Ltd. (hereinafter referred to as "the managing contractor") was allowed to carry on the coal business of the assessee and to pay to it profit at a certain rate on the amount of coal raised and soft and hard coke manufactured subject to a minimum guaranteed amount. This income which the assessee received from the managing contractor aforesaid was assessed by the Income Tax Officer as income from other sources and not from business. The assessee having preferred appeals before the Appellate Assistant Commissioner and having failed there too, pursued further appeals before the tribunal. The contention put forward on behalf of the assessee before the tribunal was that the income received by the assessee from its managing contractor in respect of the two assessment years in question was an income from business since it arose out of a contract between a principal and an agent, the principal still carrying on the business through its agent the managing contractor. The question for determination before the tribunal was as to whether, on a true construction of the deed of agreement between the parties, it was a transfer of the business, or a letting out of the commercial assets, or was there merely a contract of agency so that the assessee could still be held to be carrying on the business through its agent. The tribunal, by its appellate order, found that the relationship created between the assessee and the managing contractor was clearly one of principal and agent. The power of attorneyexecuted by the assessee in favour of the managing contractor strengthened the conclusion that the legal relationship between the parties was that as between a principal and an agent and the cumulative effect of all the various clauses of the agreement established that the managing contractor aforementioned was only working as an agent of the assessee and the transaction was not at all that of letting out. In other words, there was not even a lease executed in favour of the managing contractor. The tribunal further held that the managing contractor aforesaid was carrying on the colliery business under the effective control and guidance of the assessee, which (control and guidance) militated against any contention that the relationship between them was one of lessor and lessee. On these findings, the tribunal accepted the contention of the assessee that there was absolutely no question of any transfer either out and out or even by way of lease of the business of the assessee; on the contrary, the assessee was very much carrying on its business through its agent, the managing contractor. The income, thus, according to the tribunal, dearly its with on the purview of "income from business" and could not be assessed as "income from other sources".
(2.) The High court, on reference, took into consideration the findings of fact made by the tribunal and answered the question in the affirmative and in favour of the assessee. The attention of the court was drawn to a judgment of this court in the case of New Savan Sugar and Gar Refining Co. Ltd. v. commissioner OF INCOME TAX and it was argued that the transaction between the assessee and its contractor should not be treated as anything but transfer of the business of the assessee altogether.
(3.) The High court observed that it was well settled that each case must be decided on its own facts and on a proper construction of the documents in question. The High court pointed out that in the case of New Savan Sugar case this court found that the intention of the assessee was to part with the entire machinery of the factory and the premises with the obvious purpose of earning of rental income. This court held that: "It was not the intention of the assessee to treat the factory and machinery, etc. , as a commercial concern during the subsistence of the lease. "the High court felt that in view of the findings made by the tribunal, the question before the High court had to be answered in favour of the assessee. The Revenue did not pursue the case any further.;