CORONATE CONSTRUCTIONS,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX , MUMBAI

Briefly stated facts necessary for consideration and adjudication of the issues at hand are : the assessee company is into the business of purchasing and selling of flats, carrying on developing activities as builders and developers and is following work in progress method for declaring profit from construction project. The assessee company filed the return of income for the year under consideration declaring total income of Rs.1,99,14,700/- 3 M/s. Coronate Constructions which was subjected to scrutiny. The AO after examining and verifying the submissions made by the assessee in response to the notice/questionnaire accepted the self assessed income of the assessee as under: Particulars Amount in Rs. Profit and gains from business & profession (As per 19927198 return) Gross Total Income 19927198 Deduction u/s Chapter VIA 12500 Total Income 19914698 Rounded Off u/s 288A 19914700

However Ld. PCIT by invoking the revisionary jurisdiction prima-facie found the assessment order passed by the AO under section 143(3) of the Act as erroneous in so far as it is prejudicial to the interest of the revenue and thereby set aside the same by way of issuance of notice under section 263 of the Act which is as under: 4 M/s. Coronate Constructions

After considering the written submissions and contentions raised by the assessee company the Ld. PCIT reached the conclusion that the AO while making the assessment under section 143(3) of the Act for the year under consideration has failed to tax the annual value of the property forming part of the closing stock under the head "income from house property" and thereby held the assessment order passed under section 143(3) of the Act as erroneous in so far as it is prejudicial to the interest of the revenue. 5 M/s. Coronate Constructions

We have heard the Ld. Authorised Representatives of the parties to the appeal, perused the orders passed by the Ld. Lower Revenue Authorities and documents available on record in the light of the facts and circumstances of the case and law applicable thereto.

In the backdrop of the aforesaid facts and circumstances of the case the sole question arises for determination is:- "The sole issue flagged by the Ld. PCIT by invoking the revisionary jurisdiction under section 263 of the Act is the AO has failed to tax the annual value of the property farming part of the closing stock under the head "income from house property".?

Undisputedly assessee company has got OC for B wing on 4/6/2013 and in respect of this wing the closing stock has been shown at Rs.3,76,84,630/- as the unit of B wing was ready on 4/6/2013 more than three financial years have come into picture in relation to the year under consideration i.e. A.Y.2017-18. The Ld. PCIT has taken the view that since this project has been developed on ownership basis assessee company was owner of the property till it is sold and the annual letting value (ALV) of the unsold stock (held as stock in trade) farming part of the inventory should have been brought to tax as deemed rent under section 23(1)(a) of the Act, whereas the assessee has neither offered deemed rent of unsold flats nor the AO brought the same to tax.

The Ld. A.R. for the assessee challenging the impugned order contended that the assessment order passed by the AO is 6 M/s. Coronate Constructions neither erroneous nor prejudicial to the interest of the revenue as the entire issue raised in the notice under section 263 of the Act has been duly examined by the AO in the course of assessment proceedings and after examining and verifying the details the same has been accepted. The Ld. A.R. for the assessee further contended that the assessee has submitted detailed explanation relating to the each project undertaken by the assessee, details of inventory held as stock in trade as on 31/3/2016 and 31/3/2017, reconciliation of opening and closing stock in trade along with addition made and sales, and details of the advance receipt against flat booking. It is further contended by Ld. A.R. for the assessee that the AO was aware of the fact that out of 10 offices which were unsold as on 31/3/2017 the booking advance of 8 offices was received before 31/3/2017 and the remaining two offices were used as place for keeping raw material of the project. It is also contended that the entire details have been shown in the balance sheet under the head "advance received" against booking and since booking amount is received the same cannot be put to use for earning rent and drew our attention towards audited financials available at page 1 to 26 of the paper book.

The Ld. A.R. for the assessee challenging the impugned order further contended that the AO has raised specific query in the notice dated 3/7/2019 issued under section 142(1) of the Act available at page 33 to 37 of the paper book wherein queries inter- alia were as under: “2. Please furnish detail of unit wise inventory of your stock in trade as on 01.04.2016 and 31.03.2017. 3. Please furnish method of accounting followed for valuation of closing stock along with detailed calculation of the same. 7 M/s. Coronate Constructions

The Ld. A.R. for the assessee further contended that pursuant to the queries raised the detailed reply was filed vide letter dated 09.07.2019 available at page 38 to 41 of the paper book, the relevant paras thereof are as under: “(v) The commercial Project "Damji Shamji Corporate Square" has been undertaken by the assessee-firm which consists of 3 wings. The details of all the each wing is as under:-

The Ld. A.R. for the assessee further taken us through the working of closing stock as on 31/3/2017 for the year under consideration regarding wing B project available at page 44 which is as under: 9 M/s. Coronate Constructions

Thereafter Ld. A.R. for the assessee further contended that vide further notice under section 142(1) dated 12.10.2019 the AO called details of all projects/wings in the form of date of commencement, date of completion, number of units, flat constructed along with supporting proof and also to furnish a statement giving details of units/flats sold wing-wise in the given format. In response to the aforesaid queries assessee filed submissions dated 11/11/2019 by duly explaining the queries as under:

The assessee also brought on record copy of OC available at page 81 of the paper book and details of advances received upto 31/03/2017 available at page 84 of the paper book which is as under: B WING ADVANCE RECEIVED UPTO 31.03.2017 AREA NAME D.O.A. AGREEMENT VALUE 3,050,000 610 Vijayalaxmi R.Shah - 658 Santosh Poojari - 2,682,000 658 Mrs.ChetnaD.Mehta - 2,800,000 496 Uday Bharat Shah - & Bharat Jagjivandas Shah 3,100,000 550 Bharat Jagjivandas - Shah & Uday B.Shah 3,927,500 705 Rohan Shah - &Mr.RakeshG. Shah 3,710,000 610 Mr.Rakesh G.Shah - & Mrs.Sonam R,Shah 658 4,350,000 Uday Bharat Shah - TOTAL

In the light of the aforesaid argument the Ld. A.R. for the assessee further contended that the AO was fully aware of all the relevant facts and circumstances of the case, called for the entire details and after due verification, passed the assessment order and as such order passed under section 263 is bad in law and is liable to be quashed. 11 M/s. Coronate Constructions

However, on the other hand, the Ld. D.R. for the Revenue in order to repel the arguments advanced by the Ld. A.R. for the assessee contended that the AO has not made any discussion whatsoever in the assessment order nor he has made any discussion as to the deemed rent and relied upon the decision rendered by Hon'ble Bombay High Court in case of Sane & Doshi Enterprises (High Court of Bombay) 58 taxmann.com 111, Gundecha Builders (High Court of Bombay) 102 taxmann.com 27 and order passed by coordinate bench of Tribunal in case of Inorbit Malls P. Ltd. in order dated 11.10.22 and Dimple Enterprises 129 taxmann.com 66.

Before discussing the legality and validity of the impugned order passed under section 263 of the Act we would like to see the settled principle of law for exercising the jurisdiction under section 263 of the Act. Hon'ble Supreme Court of India in case of The Malabar Industrial Co. Ltd. vs. CIT (2000) 243 ITR 83 (SC) laid down that twin conditions are required to be satisfied before invoking the jurisdiction under section 263 of the Act which are: 1. That the order of AO must be erroneous and 2. As consequence of passing an erroneous order prejudice is caused to the interest of revenue.

It is further held that in the following circumstances the order of AO can be held to be erroneous: “(i) if the Assessing Officer's order was passed on assumption of incorrect facts; or assumption of incorrect law; (ii) Assessing Officer's order is in violation of the principles of natural justice; (iii) if the AO's order is passed by the without application of mind; or (iv) if the AO has not investigated the issue before him.” 12 M/s. Coronate Constructions

Hon'ble Supreme Court in case of The Malabar Industrial Co. Ltd. (supra) further held that the phrase "prejudicial to the interest of revenue" has to be read in conjuncture with erroneous order passed by the AO. Hon'ble Supreme Court further held that in case AO adopts one of the courses permissible in law and it has resulted in loss to the Revenue and where two views are possible and the AO has taken one view with which the Ld. CIT(A) does not agree in that case the order cannot be treated as prejudicial to the interest of the revenue unless the view taken by the AO is unsustainable in law. The Ld. A.R. for the assessee further contended that in case of group concern namely Dhirajlal Amichand Shah the identical issue has been decided by the co-ordinate bench of the Tribunal in case of Dhirajlal Amichand Shah & others vs. PCIT in order dated 03.02.2023.

As discussed in the preceding paras the AO has called the complete details of unsold flats duly shown in the profit and loss account and balance sheet as on 31/03/2017 wherein closing stock of unsold flats is stock of 6200 square feet of the value of Rs.3,76,84,630/- in the profit and loss account available at page 1 to 3 of the paper book. In the balance sheet the assessee has also recorded the details of current assets in Wing A-work in progress account, Wing C-work in progress account, Wing B-closing stock account for Rs.3,76,84,630/-. This profit and loss account and balance sheet has been produced before the AO at the time of scrutiny proceedings in response to the notices issued under section 142(1) of the Act. 13 M/s. Coronate Constructions

So when the assessee has filed the complete details vide its reply dated 28.12.2018 and available at page 31 to 32, reply dated 09.07.2019 along with relevant annexure available at page 38 to 71, reply dated 11.11.2019 filed by assessee dated 20.12.2019 along with relevant annexure available at 87 to 94 pursuant to the different notices issued under section 143(2) and 142(1) of the Act it is difficult to accept the contention raised by the Ld. D.R. for the Revenue that AO had not applied his mind. The assessee has also brought on record during assessment proceedings occupation certificate of flats dated 4.6.2013 which shows that out of 10 flats flagged by the Ld. PCIT, assessee has taken the advance in 8 flats and two flats were used for stocking raw material etc.

The Ld. A.R. for the assessee further contended that CBDT vide its circular No.02/2018 (F.No.370142/15/2017-TPL) has given explanatory notes to provisions of Finance Act, 2017 vide order dated 15.02.2018 as item No.17 and classifies the notional income in respect of house property as under: “17.1 Section 23 of the Income-tax Act provides for the manner of determination of annual value of house property. 17.2 Considering the business exigencies in case of real estate developers, the said section has been amended to provide that where the house property consisting of any building and land appurtenant thereto is held as stock-in-trade and the property or any part of the property is not let during the whole or any part of the previous year, the annual value of such property or part of the property, for the period up to one year from the end of the financial year in which the certificate of completion of construction of the property is obtained from the competent authority, shall be taken to be nil. 17.3 Applicability: This amendment takes effect from 1st April, 2018 and will, accordingly apply from assessment year 2018-19 and subsequent years.”

So the AO, after examining the complete details filed by the assessee, proceeded to decide the issue in question by following the CBDT circular No.2/2018 by framing the assessment by not 14 M/s. Coronate Constructions determining the national income from unsold flats held by the assessee as stock in trade.

So far as contention raised by Ld. D.R. for the Revenue that the AO has not passed speaking order by discussing the issue in question is concerned it is settled principle of law that when order is neither erroneous nor prejudicial to the interest of the revenue it does not affect its validity if detailed discussion has not been made in the order. No doubt no discussion has been made by the AO regarding deemed rent on unsold flats but when legally deemed rent pertaining to unsold flats which are shown in stock in trade is not to be assessed under the head "income from house property" by notionally computing annual letting value from such property non discussion by the AO in detail does not confer the jurisdiction on the Ld. PCIT to invoke the provisions contained under section 263 of the Act. So the decisions relied upon by the Ld. D.R. for the Revenue are not applicable to the facts and circumstances of the case.

In view of what has been discussed above we are of the considered view that the AO has duly conducted the investigation by examining the detail facts regarding the unsold flats which was held as stock in trade by not determining ALV by following the guidelines given in the CBDT circular No.2/2018 dated 15.02.2018 (supra). Moreover Hon'ble Supreme Court in case of Chennai Properties & Investments Ltd. vs CIT 373 ITR 673 held that unsold flats which are in stock in trade should be assessed under the head "business income" and there is no justification in estimating the rental value from those flats and notionally computing annual 15 M/s. Coronate Constructions letting value under section 263 of the Act. Therefore invoking the jurisdiction under section 263 of the Act by Ld. PCIT is not sustainable in the eyes of law, hence impugned order passed under section 263 is ordered to be set aside.

Resultantly the appeal filed by the assessee is allowed.