- (1.) The Income-tax Appellate Tribunal, Allahabad has referred the following question under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), for the opinion to this court : "Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in holding that no profit be charged under Section 41(2) of the Income-tax Act, 1961, on the sale of assets, the written down value of which was not ascertainable, instead of the written down value of the remaining block of assets be reduced by the amount of sale receipts ?"
(2.) The reference relates to the assessment year 1976-77. Briefly stated the facts giving rise to the present reference are as follows :
(3.) The respondent-assessee is a public limited company. During the assessment year in question it had sold certain items of old machinery and a few other items of furniture and fittings, etc. It had claimed that the written down value of these assets is not ascertainable. In the course of the assessment, the Assessing Officer noted that in the past also the respondent-assessee had shown the sale of assets whose costs and written down value could not be worked out by it. In those years, the full sale price had been taxed as provided under Section 41(2) of the Act and there was no reason to depart from that practice. He was also of the view that the very fact that the respondent-assessee is not able to work out the cost of those assets would go to show that the assets are very old and depreciation must have been allowed on those assets equal to their cost. In this view of the matter, the entire sale price in respect of these assets was treated as profit under Section 41(2) of the Act. Feeling aggrieved the respondent preferred appeal before the Commissioner of Income-tax (Appeals) who following his earlier order for the assessment year 1973-74 had held that addition may be limited to 50 per cent, of the receipt. Feeling aggrieved the respondent-assessee preferred a further appeal before the Tribunal. The Tribunal after considering the pleas raised by the respective parties had held that the profit under Section 41(2) may be taken at nil and the written down value of the remaining block of the assets be reduced by the amount received by the sale of the assets. The Tribunal has dealt with the issue in paragraph 6 of its order which is reproduced below : "We have considered the rival submissions. We have also gone through the Tribunal's order relating to the assessment year 1973-74. In that order, the Tribunal had considered an order of the Delhi Bench of the Tribunal in I. T. A. No. 3581 of 1971-72. In that case also, separate written down value of the items sold could not be ascertained. In such a situation, the Tribunal had held that there could be two alternatives, namely, either to take the whole of the amount, as the profit or to take the profit as nil and to reduce the written down value of the remaining block by the amount of the sale proceeds. The formula adopted by the Tribunal was a via media and in that case, on rough basis, 50 per cent, of the sale price was treated as profit under Section 41(2). There appears force in the contention of the Revenue that if this formula is applied, from year to year, then the assessee may get undue advantage and it may result in loss of revenue. In case the other formula is applied and the written down value of the remaining block of assets is reduced by the sale proceeds, then the interest neither of the assessee nor of the Revenue would be prejudiced. In the circumstances, we consider it appropriate to apply that formula, and direct that this year profit under Section 41(2) of the Act may be taken at nil and the written down value of the remaining block of the assets be reduced by the amount of receipts. We order accordingly.";