NIRMAL SINGH MALHI,NEW DELHI vs. ACIT CIRCLE-30(1), NEW DELHI

The present appeal has been filed by the assessee against the order of ld. CIT(A)-33, New Delhi dated 18.07.2019.

Following grounds have been raised by the assessee:

Briefly stated the facts of the case are that the assessee entered into an agreement to sale with one Mr. Nirankar Singh on 30.10.2004 and as per the terms of agreement and advance of Rs.50 lacs was received by the assessee.

Due to certain circumstances, the deal did not materialize. Sh. Nirankar Singh filed a suit before the Hon’ble Court of Civil Judge (Senior Division) Punchkula. The case was decided in the favour of Mr. Nirankar Singh directing the Assessee to execute the sale deed in favour of Mr. Nirankar Singh. The Assessee on receiving the judgment filed an appeal in the Court of District Judge, Punchkula. The Assessee sold property in question to Goyals vide agreement to sale dated 19.10.2012 for a sum of Rs. 10,64,00,000/- after entering into out of court settlement with Mr. Nirankar Singh for a sum of Rs.3,00,00,000/- and returned Rs.3,50,00,000/- to him on 19!h November, 2012.

This Rs.3,50,00,000/- included refund of Rs.50,00,000/- taken by the Appellant at the time of entering into the agreement dated 30.10.2004. The Assessing Officer observed that the Assessee has not taken into account Rs.50,00,000/- received on 30.10.2004 in the computation of income which he retained with him till it was refunded to Mr. Nirankar Singh alongwith the refund of Rs.3,00,00,000/-. According to the Assessing Officer, if money received amounting to Rs.50,00,000/- is valued as per the indexation, the same would

The Ld.CIT(A) held that Section 51 and Section 56(2)(ix) are applicable only where the sum of money received as advance in the course of negotiations for the transfer of capital asset has been forfeited. From the facts of the case, it is clear that the Assessee had to return Rs.50,00,000/-. So, the income cannot be assessed u/s 56(2)(ix) and the amount cannot be considered for reducing the cost of acquisition u/s 51 as well.

The ld. CIT(A) held the other question arises whether receipt of Rs.50,00,000/- was a capital asset or not. It was held that advance of Rs.50,00,000/- was received by the Assessee to sell a commercial property. Therefore, the nature of this advance was capital in nature. It is also a fact that the money was retained by the Assessee until the same had to be refunded to Mr. Nirankar Singh to give effect to out of court settlement. Keeping Rs.50,00,000/- by the Assessee from 2004-05 to 2013- 14 would result in increased sale consideration in respect of the asset sold as the inflation index for two financial years indicate that Rs.50,00,000/- received in 2004-05 is not the same in FY 2013-14. The fact cannot be denied by the Assessee that Rs.50,00,000/- was received in connection with the commercial asset. So, any appreciation in the money of Rs.50,00,000/- would be long term capital gain. Since Rs.50,00,000/- has been refunded by the Assessee, only appreciation by virtue of inflation index would be worked out to compute the long term capital gain. The Assessing Officer has computed the difference of Rs.47,81,250/- by applying the cost indexation of FYs. 2004-

Not much to say about the issue and the adjudication of the authorities below, we are in total disagreement with the way, the addition has been made and confirmed. The assessee has paid Rs.3 cr. in order to obtain a clear title and also refunded Rs.50,00,000/- which has been taken as advance.

Indexing the advance received and treating the difference between the indexed cost and the original amount received as advance as taxable sans any legal proprietary and application of provisions of the Income Tax Act. Such action on the part of the authorities is totally not permissible and hence unsustainable.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 03/03/2023.