S.P. Bharucha, J.@mdashThis reference u/s 256(1) of the Income Tax Act, 1961, raises, at the behest of the Revenue, the following question :
Whether, on the facts and circumstances of the case, the assessee acquired only a right to litigate and did not hold any interest in the leasehold
land and hence the compensation amount of Rs. 4,23,044.67 is not liable to capital gains ?
2. For reasons that will become apparent, we reframe the question thus :
Whether, on the facts and in the circumstances of the case, the compensation amount of Rs. 4,23,044.67 was liable to tax as a capital gain in the
hands of the assessee for the assessment year 1971-72 ?
3. The relevant previous year ended on June 30, 1970.
4. The assessee is a co-operative housing society. It was established prior to 1944. On October 27, 1944, the assessee applied to the Municipal
Corporation of Greater Bombay for a lease in perpetuity of plot No. 7 of Scheme No. 57 situated at Sewri-Wadala Estate, Bombay. The said
plot measured 45,000 sq. yds. The assessee''s offer was accepted on January 11, 1945. The assessee was required to pay to the Municipal
Corporation the sum of Rs. 1,27,358, being one-fourth of the premium amount, and a further sum of Rs. 3,82,075 within a period of five years
from the date upon which it obtained possession of the said plot. The payments were not made by the assessee. Possession of the said plot was
not given to the assessee. No formal agreement was entered into.
5. On February 17, 1954, the assessee received a notice u/s 4 of the Land Acquisition Act, 1894, stating that the said plot was proposed to be
acquired for the public purpose of constructing a depot for the BEST undertaking. The assessee objected to the acquisition. It also filed a claim for
compensation. An award was made. There being a dispute as to the apportionment of the amount of Rs. 13,94,890.50 awarded, the same was
deposited in this court pending the disposal of a reference u/s 30 of the Land Acquisition Act. Consent terms were arrived at in the reference
whereunder the assessee received compensation in the said amount of Rs. 4,23,044.67.
6. The Income Tax Officer treated the compensation amount and interest thereon as the assessee''s income. In appeal, the Appellate Assistant
Commissioner held that the compensation amount was a capital receipt not subject to tax. In second appeal, it was contended before the Income
Tax Appellate Tribunal that the compensation amount attracted tax being a capital gain. The Tribunal found that the assessee had no proprietary
interest in the said plot but only a right to sue for a lease thereof. It did not, therefore, hold a capital asset and there was no question of having
transferred or relinquished it. The Tribunal also noted that the interest of the assessee in the said plot, if at all it had any, had been taken away
before 1956, when there was no tax on capital gains.
7. Dr. Balasubramanian, learned counsel for the Revenue, submitted that the right of the assessee was to get a lease of the said plot. The right had
subsisted till February, 1954. Till then a decree could have been passed in favour of the assessee for specific performance. Though the said plot
had been lost in February, 1954, the assessee''s right under its contract with the Municipal Corporation, including the right to receive damages,
continued until it was concluded by the consent terms arrived at in 1970. The right to get a lease was a capital asset and it got transferred only on
the day on which the consent terms were arrived at.
8. We are concerned with seeing whether there was a transfer by the assessee of a capital asset during the year ended 30th June, 1970. Having
regard to the consent terms that were entered into, we must proceed upon the basis that the assessee had a right or interest in the said plot. That
right or interest ceased when the said plot was acquired and that was long before the commencement of the previous year in question. Thereupon,
the assessee obtained the right to get compensation and the amount of the compensation was determined when the consent decree was entered
into. Assuming, therefore, that there was a transfer of a capital asset, it took place long before the previous year in question. Upon this basis alone,
it must be held that the Tribunal was right in finding that the compensation amount of Rs. 4,23,044.67 was not liable to capital gains for the
assessment year 1971-72.
9. The question, as reframed, is answered in the negative and in favour of the assessee.
10. No order as to costs.