COMMISSIONER OF INCOME TAX Vs. PANDIAN CHEMICALS LIMITED

JUDGEMENT

(1.) THE question referred to us at the instance of the Revenue is as to whether the subsidy received by the assessee, which is an industrial concern under the Central Investment Outright Subsidy Scheme, is to be taken into account for computing the capital base as per the Second Schedule to the Companies (Profits) Surtax Act, 1964 (in short "the Act"). THE assessment year is 1980-81.

(2.) THE Supreme Court in the case of Metal Box Co. of India Ltd. v. THEir Workmen [1969] 73 ITR 53, pointed out the distinction between a provision and a reserve and observed that an amount set aside out of profits and other surpluses, not designed to meet a liability, contingency, commit- merit or diminution in value of assets known to exist at the date of the balance-sheet is a reserve, but an amount set aside out of profits and other surpluses to provide for any known liability of which the amount cannot be determined with substantial accuracy is a provision. Thus, a reserve has come out of profits as also from "other surpluses". THE subsidy received by the assessee though not to be treated as a profit was capable of being treated as a surplus in its hands, as that amount was available for being expended for the business. Even though that amount had not been generated by way of profits or even as contribution by the shareholders and also was not a loan which was required to be repaid. THE available subsidy which when used in accordance with the terms of the subsidy would help to reduce the costs of the industry. THE subsidy received, when used becomes the part of the assets of the assessee.