AGARWAL AND CO Vs. COMMISSIONER OF INCOME TAX LUCKNOW

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Delhi Bench, (hereinafter referred to as "the Tribunal") has submitted a statement of the case and referred the following question of law at the instance of the assessee, Messrs, Agarwal and Co. (hereinafter referred to as "the assessee") under section 66(1) of the Income-tax Act, 1922 (hereinafter referred to as the "Act"):

(2.) THE assessment years in question are 1952-53, 1953-54 and 1954-55. The Tribunal submitted one statement of the case and referred one question of law because the point raised is common to all the three years. The assessee-firm was constituted in 1934. A deed of partnership was drawn up on January 24, 1936, but as some of the members died fresh partnership deeds were subsequently drawn up. The one with which we are concerned in this case is dated July 7, 1950, a copy whereof has been made a part of the statement of the case. According to this document, there were in all 18 partners. The assessee firm applied for registration under section 26A in all the three years. The Income-tax Officer refused registration every time on the finding that the partnership consisted of more than 20 persons which was violative of section 4 of the Indian Companies Act and for that reason could not be registered as a partnership. The orders passed in each year were affirmed on the assessee's appeal by the Appellate Assistant Commissioner and the Tribunal. It is clear from the statement of the case that some of the partners of the assessee-firm had joint it only in their representative capacity being kartas of their respective Hindu undivided families. The appellate order of the Tribunal has been made a part of the statement of the case and has been marked as annexure "E" in the referring order. In paragraph 4 of the appellate order the Tribunal has clearly stated that: "As already mentioned, the number of partners as mentioned in the partnership deed was 18. It is common ground that most, if not all, of them were kartas and represented their respective families in the partnership. " For its finding that the partnership could not be registered the Tribunal relied upon section 4(3) of the Indian Companies Act, as it stood at the relevant time:

(3.) AS a bald proposition of law and in strict technical sense it is true that a Hindu undivided family cannot constitute a partnership firm but it is well settled and fully recognized that, even though the partner may be the karta of a Hindu undivided family, the Hindu undivided family has an interest in the partnership business. It was clearly pointed out in Ram Kumar Ramniwas of Nanpara, In re that when the karta acting within his right under the Hindu law enters into a partnership he makes the entire joint family liable for the debt of the partnership and entitled to receive the benefits thereof. It was also pointed of out in Commissioner of Income-tax v. Nandlal Gandalal that the coparcener (karta) is undoubtedly accountable to the family for the income received. In Firm Bhagat Ram Mohanlal v. Commissioner of Excess Profits Tax it was observed as follows: