VEERA VENGATA SATYANARAYANA Vs. KODANDARAMA AND COMPANY BHUPATHIRAJU GOPAL KRISHAN RAJU C SURAYANRAO AND COMPANY AND VENKATA SATYANARAYANA COMMISSIONER OF INCOME TAX ANDHRA PRADESH

JUDGEMENT

(1.) The assessee in these five referred cases are dealers in paddy, rice, broken rice, etc., in West Godawari District. They are millers as well. In their returns filed for the assessment year 1973-74, they claimed deduction of the amounts paid by them to the Andhra Pradesh Welfare Fund, West Godawari District (Branch Eluru), as business expenditure, under s. 37(10 of the I. T. Act, 1961. The assessee case was that it was an expenditure wholly and exclusively incurred in the course of business and that, unless the said payment to the welfare fund was made no permits for export of boiled rice to the State of Kerala would be issued by the District Collector. The ITO, however disallowed the deduction holding that the said payment was neither mandatory nor statutory, but only discretionary. He observed that the expenditure could not be said to have been incurred wholly and necessarily for the purpose of the assessees business. He took note of the fact that the said welfare fund was not approved by the Commissioner of Income-tax under s. 80G of the Act. On appeal. it was again contended by the assessee that the appellants could not be carry on their business without incurring the said expenditure and, therefore, it must be held to be deductible under s. 37(1) of the ACt. The AAC rejected this plea on the basis of the statement made by the chartered accountant for the welfare fund, to the effect that there was no compulsion from the authorities in make any payment to the welfare fund and that it was thoroughly voluntary. He referred to certain instance where permits were granted without the dealers making such contribution to the welfare fund. The AAC further observed that the said contribution were made by the several members of the Rice Millers Association in pursuance of a scheme evolved by them in consultation with the District Collector, accounting to which understanding, each members of the Association was to deposit an amount of 0.50 paise per quintal of rice he proposed to export to Kerala. This deposit had to be made in the Andhra Bank. The application for export permit had to be made3 upon a form evolved by the Association, where in the applicant stated, inter alia, th3e amount of the contribution deposited by him, giving the particulars of the bank, the challan number, and the date. The AAC also relied upon a latter of Collect, which we shall refer to presently, and held, that these payments were voluntary payment, and not compulsory payments. The assessee, thereupon, preferred appeal to the Income-tax Appellate Tribunal.

(2.) In some of the appeals filed by the assessee, the Tribunal took the view that the contribution made to the welfare fund was a permissible deduction, while in some other appeals it took a contrary view. R. C. No. 166/1978 arises from one such decision of the Tribunal in I. T. A. No. 124 6/Hyd/74-75, in which the Tribunal held that the contribution made to the welfare fund could not be allowed as a business deduction, because the contribution was made with the object of gaining an advantage, and was thus opposed to public policy. When certain other appeals preferred by the assessees came up for hearing before the assessee later, they were heard by a Full Bench consisting of these members, which was constituted in view of the conflict between the two Benches the Tribunal. The Full Bench of the Tribunal held that, (i) there was no compulsion upon the assessee to make contribution to the welfare fund : (ii) the contributions were made in pursuance of a scheme evolved by the Rice Millers Association, in consultation with the District Collector;

(3.) The question, referred to us in R. Cs. Nos., 20,73,74 and 85 of 1979, at 5th case, the reference is at the instance of the