REPORTABLE

 IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL No.4380 OF 2018 

(Arising out of Special Leave Petition (C) No. 24888 OF

2015) 

Addl. Commissioner of Income Tax    .... Appellant(s)

Versus

Bharat V. Patel           .... Respondent(s)

WITH

CIVIL APPEAL No. 4381 OF 2018 

(Arising out of Special Leave Petition (C) No.

25001 OF 2015

J U D G M E N T

R.K.Agrawal, J

1)Leave granted.

2)These appeals have been preferred against the impugned

judgment and order dated 23.12.2014 passed by the High

Court of Gujarat at Ahmedabad in Tax Appeal Nos. 6 and 14 of

2004 whereby the Division Bench of the High Court dismissed

the appeals filed by the Revenue while upholding the decision

1

of   the   Income   Tax   Appellant   Tribunal   (for   brevity   ‘the

Tribunal’) dated 27.06.2003.

3)Brief facts:­

(a)On 10.09.1998, the Respondent, who is the Chairman

and Managing Director of Procter and Gamble (P&G), India,

filed his income tax return for the Assessment Year 1998­99

and declaring the total income at Rs 40,13,820/­. 

(b)The   Assessing   Officer,   vide   order   dated   12.02.2001,

concluded the assessment proceeding under Section 143(3) of

the Income Tax Act, 1961 (in short ‘the IT Act’) and determined

the   total   income   of   the   Respondent   at   Rs   7,23,11,013/­

against the declared income.

(c)Being   aggrieved,   the   Respondent   preferred   an   appeal

before the Commissioner of Income Tax (Appeals) being No.

CAB/I­643/2000­2001.   After   considering   the   case,   learned

CIT   (Appeals),   vide   order   dated   28.03.2002,   dismissed   the

appeal of the Respondent after comprehensively discussing the

taxability   of   the   alleged   amount   and   upholding   the

Assessment Order passed by the Assessing Officer.

2

(d)Being   dissatisfied,   the   Respondent   carried   the   matter

before   the   Tribunal.   The   Tribunal,   vide   order   dated

27.06.2003, in ITA No. 2241/Ahd/2002 partly allowed the

appeal filed by the Respondent.

(e)At this juncture, the Respondent as well as the Revenue

both preferred cross appeals before the High Court of Gujarat

at Ahmedabad. 

(f)At  the   same   time,   consequent   to   the   decision   of   the

Tribunal dated 27.06.2003, the Assessing Officer  started the

proceeding   side   by   side   to   give   effect   to   the   order   dated

27.06.2003.   Vide   order   dated   15.09.2003,   the   Assessing

Officer held that the difference being sum of Rs 6,80,40,649/­

paid to the Respondent by P&G, USA shall be treated as

capital gains on transfer/redemption of shares, and hence, the

Respondent   is   liable   to   pay   tax   on   capital   gains.   Being

aggrieved with the order dated 15.09.2003, the Respondent

filed an appeal before the CIT (Appeals) being No. CAB/V­

37/04­05 which was upheld by learned CIT (Appeals) in favour

3

of   Assessing   Officer   while   dismissing   the   appeal   of   the

Respondent. 

(g)Being dissatisfied, the Respondent further preferred an

appeal before the Tribunal. The Tribunal, vide order dated

24.09.2010,   dismissed   the   appeal.     The   decision   of   the

Tribunal dated 24.09.2010 was not challenged further.

(h)The Division Bench of the High Court, vide judgment and

order   dated   23.12.2004,   allowed   the   appeal   filed   by   the

Respondent while dismissing the appeal of the Revenue.

(i)Hence,   the   present   appeals   have   been   filed   by   the

Revenue before this Court.

4)We   have   given   our   thoughtful   consideration   to   the

submissions   of   leaned   senior   counsel   for   the   parties   and

perused the factual matrix of the case.

Point(s) for consideration:­

5)Whether in the present facts and circumstances of the

case,   any   interference   by   this   Court   is   required   with   the

impugned decision of the High Court?

Rival contentions:­

4

6)At the outset, learned counsel for the Revenue contended

that the High Court erred in law while upholding that the

amount received on redemption of Stock Appreciation Rights

(SARs) is to be treated as capital gains and not perquisite

under section 17(2)(iii) of the IT Act.  However, the same is not

taxable   under   the   category   of   capital   gains   since   no

consideration had passed from the Respondent. 

7)In   support   of   his   argument,   learned   counsel   placed

reliance   on  Sumit   Bhattacharya vs. ACIT   Circle   16(1),

Mumbai ­ [2008] 112 ITD 1 (MUM.) (SB) and contended that

the Respondent, having received an amount on redemption of

Stock   Appreciation   Rights   (SARs)   as   an   employee   of   the

company and there was an employer­employee relationship

subsisting at the relevant point of time, therefore, the amount

received on redemption of Share Appreciation Rights must be

treated   as   taxable   income   under   the   head   income   from

“Salaries”.     Learned   counsel   finally   contended   that   the

impugned decision of the High Court deserves to be set aside.

5

8)  Per   contra,   learned   senior   counsel   appearing   for   the

Respondent   submitted   that   the   amount   received   by   the

Respondent   from   redemption   of   Stock   Appreciation   Rights

(SARs) can be treated only as capital gains and cannot be

treated as perquisite under Section 17(2) (iii) of the IT Act or

under Section 28 (iv) of the IT Act. However, it was pointed out

that the said capital gains cannot be said to arose to the

Respondent since there was no consideration paid as the cost

of acquisition by the Respondent. It was also submitted that

such   amount   received   on   account   of   redemption   of   Stock

Appreciation Rights could have been taxed if at all under the

provisions   of   Clause   (iiia)   of   Section   17(2)   of   the   IT   Act.

Finally, it was also submitted that the question of law sought

to be raised by the Revenue is no more res integra as settled

by this Court in the case of Commissioner of Income Tax  vs.

Infosys Technologies Ltd., [2008] 297 ITR 167 (SC). Hence,

these appeals deserve to be dismissed at the threshold.

Discussion:­

6

9)Before examining the case at hand, it is pertinent to have

an   understanding   of   the   words   “Perquisite”   and   “Capital

Gains”. The word “Perquisite” in common parlance may be

defined as any perk or benefit attached to an employee or

position besides salary or remuneration. Broadly speaking,

these are usually non­cash benefits given by an employer to

an employee in addition to entitled salary or remuneration. It

may be said that these benefits are generally provided by the

employers in order to retain the talented employees in the

organization. There are various instances of perquisite such as

concessional rent accommodation provided by the employer,

any sum paid by an employer in respect of an obligation which

was actually payable by the employee etc. Section 17(2) of the

IT Act was enacted by the legislature to give the broad view of

term perquisite. On the other hand, the word ‘Capital Gains’

means a profit from the sale of property or an investment. It

may be short term or long term depending upon the facts and

circumstances of each case. This gain or profit is charged to

tax in the year in which transfer of the capital assets takes

7

place. In the instant case, the fundamental question which

arises for consideration before this Court is with regard to the

taxability   of   the   amount   received   by   the   Respondent   on

redemption of Stock Appreciation Rights (SARs.)  

10)It   is   a   matter   of   record   that   the   Respondent   was

employed   as   the   Chairman­cum­Managing   Director   of   the

(P&G) India Ltd. at the relevant time and the said company is

the subsidiary of (P&G) USA through Richardson Vicks Inc.

USA and that (P&G) USA owned controlling equity. It is an

undisputed   fact   that   the   Respondent   was   working   as   a

salaried employee. The (P&G) USA was the company who had

issued   the   Stock   Appreciation   Rights   (SARs.)   to   the

Respondent without any consideration from 1991 to 1996. The

said SARs were redeemed on 15.10.1997 and in lieu of that

the Respondent received an amount of Rs 6,80,40,724/­ from

(P&G) USA. However, when the Respondent filed his return, he

claimed   this   amount   as   an   exemption   from   the   ambit   of

Income Tax. The issue involved in this appeal is in respect of

8

Rs 6,80,40,724/­ made on account of amount received on

redemption of Stock Appreciation Rights.

11)The Tribunal was of the view that the stock options are

capital assets and such assets in the instant case acquired for

consideration, hence, gain arising therefrom is liable to capital

gain   tax.   However,   the   stand   of   the   Revenue   before   the

Tribunal   was   that   the   amount   in   question   is   taxable   as

perquisite   under   Section   17(2)(iii)   of   the   IT   Act   or   in

alternatively   under   Section   28(iv)   of   the   IT   Act   instead   of

capital gains. The High Court also upheld the view of the

Tribunal but the High Court disagreed that such capital gains

arose to the Respondent on redemption of Stock Appreciation

Rights since there was no cost of acquisition involved from the

side of the Respondent. The meaning of the word perquisite for

the instant case is given under Section 17(2) of the IT Act. The

Revenue   alternatively   contended   that   the   case   of   the

Respondent should come under the ambit of Section 28(iv) of

the IT Act. 

9

12)It is apposite to note here that, particularly, in order to

bring   the   perquisite   transferred   by   the   employer   to   the

employees   within  the   ambit   of   tax,   legislature   brought   an

amendment under Section 17 of the IT Act by inserting Clause

(iiia) in Section 17(2) of the IT Act through the Finance Act,

1999 (27 of 1999) with effect from 01.04.2000, which was later

on omitted by the Finance Act, 2000. The said Clause (iiia) as

it was then is reproduced herein below:

“(iiia)   the   value   of   any   specified   security   allotted   or

transferred, directly or indirectly, by any person free of

cost or at concessional rate, to an individual who is or

has been in employment of that person:

Provided that in a case where allotment or transfer of

specified securities is made in pursuance of an option

exercised by an individual, the value of the specified

securities shall be taxable in the previous year in which

such option is exercised by such individual.

Explanation­ For the purposes of this clause,­

(a) “cost’ means the amount actually paid for acquiring

specified securities and where no money has been paid,

the cost shall be taken as nil;

(b) “specified securities” means the securities as defined

in   clause(h)   of   section   2   of   the   Securities   Contracts

(Regulation)   Act,   1956   (42   of   1956)   and   includes

employees’ stock option and sweet equity shares;

(c) “sweat equity shares” means equity shares issued by

a company to its employees or directors at a discount or

for consideration other than cash for providing know­

how   or   making   available   rights   in   the   nature   of

10

intellectual   property   rights   or   value   additions,   by

whatever name called; and

(d) “value” means the difference between the fair market

value and the cost for acquiring specified securities;”

13)The intention behind the said amendment brought by the

legislature   was   to   bring   the   benefits   transferred   by   the

employer to the employees as in the instant case, within the

ambit of the Income Tax Act, 1961. It was the first time when

the legislature specified the meaning of the cost for acquiring

specific   securities.   Only   by   this   amendment,   legislature

determined what would constitute the specific securities. By

this   amendment,   legislature   clearly   covered   the   direct   or

indirect transfer of specified securities from the employer to

the employees during or after the employment. On a perusal of

the said clause, it is evident that the case of the Respondent

falls under such clause. However, since the transaction in the

instant   case   pertains   to   prior   to   01.04.2000,   hence,   such

transaction cannot be covered under the said clause in the

absence of an express provision of retrospective effect. We also

do not find any force in the argument of the Revenue that the

11

case of the Respondent would fall under the ambit of Section

17(2) (iii) of the IT Act instead of Section 17(2) (iiia) of the IT

Act. It is a fundamental principle of law that a receipt under

the IT Act must be made taxable before it can be treated as

income. Courts cannot construe the law in such a way that

brings an individual within the ambit of Income Tax Act to pay

tax who otherwise is not liable to pay. In the absence of any

such specific provision, if an individual is subjected to pay tax,

it would amount to the violation of his Constitutional Right.

14)It is pertinent to note that on the point of applicability of

clause (iiia) of Section 17(2) of the IT Act, this Court settled the

position in Infosys Technologies Ltd (supra), and has held

as under:­

“17. Be that as it may, proceeding on the basis that there

was “benefit” the question is whether every benefit received

by the person is taxable as income? In our view, it is not so.

Unless the benefit is made taxable, it cannot be regarded as

income. During the relevant assessment years, there was no

provision in law which made such benefit taxable as income.

Further,   as  stated,  the  benefit   was  prospective.   Unless   a

benefit is in the nature of income or specifically included by

the legislature as part of income, the same is not taxable. In

this case, the shares could not be obtained by the employees

till the lock­in period was over. On facts, we hold that in the

12

absence of legislative mandate a potential benefit could not

be   considered   as   “income”   of   the   employee(s)   chargeable

under the head “salaries”…..”

15)The Revenue also contended before the High Court that

the amendment brought in by Section 17(2) of the IT Act was

clarificatory, hence, retrospective in nature. However, the High

Court rejected the stand of the Revenue. The High Court, in its

impugned judgment, on the point of the applicability of clause

has held as under:­

“15. In the case of Commissioner of Income­Tax, Bangalore

vs B.C. Srinivasa Setty [(1981) 128 ITR 294 (SC)] this Court

held that the charging section and computation provision

under   the   1961   Act   constituted   an   integrated   code.   The

mechanism introduced for the first time under the Finance

Act, 1999 by which cost was explained in the manner stated

above was not there prior to 1.4.2000. The new mechanism

stood   introduced   w.e.f.   1.4.2000   only.   With   the   above

definition of the word cost introduced vide clause (iiia), the

value of option became ascertainable. There is nothing in the

Memorandum to the Finance Act, 1999 to say that this new

mechanism   would   operate   retrospectively.   Further,   a

mechanism   which   explains   cost   in   the   manner   indicated

above cannot be read retrospectively unless the Legislature

expressly says so. It was not capable of being implemented

retrospectively. Till 1.4.2000, in the absence of the definition

of the word cost value of the option was not ascertainable. In

our   view,   clause   (iiia)   is   not   clarificatory.   Moreover,   the

meaning of the words specified securities in section (iiia) was

defined or explained for the first time vide Finance Act , 1999

w.e.f. 1.4.2000.Morevover, the words allotted or transferred

in clause (iiia) made things clear only after 1.4.2000. Lastly,

it   may   be   pointed   out   that   even   clause   (iiia)   has   been

13

subsequently deleted w.e.f. 1.4.2001. For the afore stated

reasons, we are of the view the clause (iiia) cannot be read as

retrospective.”

16)Circular No. 710 dated 24.07.1995 which was issued by

the CBDT deals with the taxability of shares issued at less

than the market price. For ready reference, Circular No. 710

issued by the CBDT is reproduced hereinbelow:­

“202.Taxability of the perequisite on shares issued to 

employees at less than market price:

1. Chief   Commissioners   and   corporate   assessees   have

been seeking clarification regarding taxability   of   the

perquisite on shares issued to the employees at less than

market price.

2. The matter has been considered by the Board. The

benefit does amount to a perquisite withinthe   meaning   of

clause (iii) of sub­section (2) of Section 17 of the Income­Tax

Act, 1961.  The various situations in this regard have to be

dealt with as under:

(i)where the shares held by the Government have

been   transferred   to   the   employee,   there   will   be   no

perquisite because the employer­employee relationship

does not exist between Government and the employee

(transferor and the transferee);

(ii)where   the   company   offers   shares   to   the

employees at the same price as have been offered   to

the other shareholders or the general public, there will

be no perquisite;

(iii)where the employer has offered the shares to its

employees at a price lower than the one at which the

shares   have   been   offered   to   the   other

shareholders/public,  the  difference  between  the  two

prices will be taxed as perquisite;

(iv)where the shares have been offered only to the

employees, the value of perqusite will be the difference

between the market price of the shares on the date of

14

acceptance of the offer by the employee and the price

at which the shares have been offered.”

On a perusal of the above, prima facie, it appears that such

Circular   dealt   with   the   cases   where   the   employer   issued

shares to the employees at less than the market price. In the

instant case, the Respondent was allotted Stock Appreciation

Rights (SARs.) by the (P&G) USA which is different from the

allotment of shares. Hence, in our opinion such Circular has

no   applicability   on   the   instant   case.   Moreover,   a   Circular

cannot be used to introduce a new tax provision in a Statute

which was otherwise absent.

17) Alternatively, the Revenue also contended that the case

of the Respondent shall come within the ambit of the Section

28(iv) of the IT Act. At this juncture, we deem it appropriate,

for the sake of convenience, to refer Section 28(iv) of the IT Act

which is reproduced herein below:­

“28. Profits and gains of business or profession.­The

following   income   shall   be   chargeable   to   income­tax

under   the   head   “Profits   and   gains   of   business   or

profession”­

15

(iv)   the   value   of   any   benefit   or   perquisite,   whether

convertible into money or not, arising from business or

the exercise of a profession.”

On a first look of the said provision, it is apparent that such

benefit   or   perquisite   shall   have   arisen   from   the   business

activities or profession whereas in the instant case there is

nothing as such. The applicability of Section 28(iv) is confined

only to the case where there is any business or profession

related transaction involved. Hence, the instant case cannot be

covered under Section 28(iv) of the IT Act for the purpose of

tax liability.

18) To sum up, the Respondent got the Stock Appreciation

Rights (SARs) and, eventually received an amount on account

of   its   redemption   prior   to   01.04.2000   on   which   the

amendment of Finance Act, 1999 (27 of 1999) came into force.

In the absence of any express statutory provision regarding

the applicability of such amendment from retrospective effect,

we do not find any force in the argument of the Revenue that

such amendment came into force retrospectively. It is well

established rule of interpretation that taxing provisions shall

16

be construed strictly so that no person who is otherwise not

liable to pay tax, be made liable to pay tax. 

19)In view of above discussion, we are of the considered view

that these instant appeals are devoid of merits and deserve to

be dismissed. Accordingly, these are hereby dismissed leaving

parties to bear their own cost.

…….....…………………………………J. 

     (R.K. AGRAWAL)

 …….…………….………………………J.

  (ABHAY MANOHAR SAPRE)

NEW DELHI;

APRIL 24, 2018. 

17