SHABBIR RAJABALI VAKIL,MUMBAI vs. ITO INT WARD 4(3)(1), MUMBAI

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ITA 874/MUM/2023Status: DisposedITAT Mumbai13 June 2023AY 2015-166 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the proviso to Section 56(2)(vii)(b) allows the stamp duty value on the date of the agreement to be considered if payments were made before the agreement date. It also noted that the difference between the stamp duty value and agreement value was within the 10% tolerance limit.

What were the facts?

The assessee purchased three flats, and the stamp duty value was higher than the agreement value, leading to an addition of Rs. 14,14,000/- under Section 56(2)(vii)(b). The assessee contended that substantial payments were made in FY 2013-14, before the registration year, and the difference was within the tolerance limit.

What were the issues?

Whether the stamp duty value on the date of the agreement should be considered for addition under Section 56(2)(vii)(b) when payments were made prior to the agreement, and if the difference falls within the permissible tolerance limit.

Which sections of the Income-tax Act were involved?

Section 56(2)(vii)(b),Section 147,Section 148

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Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: SHRI AMARJIT SINGH & SHRI SANDEEP SINGH KARHAIL

Hearing: 07.06.2023Pronounced: 13.06.2023

Per Amarjit Singh (AM): This appeal is filed by the assesse against the order passed by the DRP-2, Mumbai, dated 15.012.2022 for A.Y. 2015-16. The assessee has raised the following grounds before us:

“1. The Id. DRP erred in confirming the action of the AO in proposing addition of Rs.14,14,000/- u/s 56(2)(vii)(b) of the Act.

2.

The Id. DRP in doing so erred in not appreciating that the jurisdiction assumed by the AO u/s 147 of the Act based on reasons recorded was not valid.

3.

The ld. DRP further did not appreciate that the notice issued u/s 148 of the Act was not in conformity with para-2 and para-3 of the CBDT Circular No. 19/2019 dt. 14.08.2019 & therefore, the said notice was not deemed to have been issued and in absence of the said notice, the assessment proceedings & the consequent assessment order is void & illegal and, therefore, bad in law.

P a g e | 2

4.

Without prejudice to the above grounds, the ld. DRP did not appreciate that the flats were agreed to be purchased in the F.Y. 2013-14 on payments made through account payee cheques and, therefore, for the purpose of sec. 56(2)(vii)(b) of the Act, the stamp duty value prevailing in the said year was to be considered and not the stamp duty value prevailing in the year of registration of the agreements.

5.

The ld. DRP erred in not appreciating that difference between stamp duty value & agreement value is between 3.63% to 5.97% which is within the tolerance limit of 10% laid down by the ITAT benches throughout the country based on the Apex Court decision in the case of C. B. Gautam Vs. UOI (199 ITR 530(SC)].

6.

The Id. DRP further erred in not appreciating that the Hon. Tribunal, Mumbai Bench in its order dt. 14.09.2021 in the case of Joseph Mudaliar Vs. DCIT in ITA No. 6912/Mum/2019 has held that amendment in sec. 56(2)(x) of the Act brought out by the Finance Act, 2018 w.ef 01.04.2019 allowing tolerance limit up to 5% and by the Finance Act 2020 enhancing such limit to 10% w.ef. 01.04.2021 has retrospective effect and in that view of the matter no addition was called for.

7.

The ld. DRP further erred in not appreciating that provisions of sec. 56(2)(vii)(b) are in the nature of anti-abuse measure aimed at preventing malafide transactions intended to avoid tax liability and to tackle the problem of black money and were never intended to be made applicable to genuine & bonafide transaction as held in various judicial pronouncements. Your appellant, therefore, submits that the order under appeal be quashed and in the alternative due relief be allowed. Your appellant craves leave to add to, delete, amend or alter all or any of the grounds of appeal at or before the date of hearing.”

2.

Fact in brief is that assesse has filed return of income for the assessment year under consideration on 30.03.2016 declaring total income of Rs.19,96,690/-. The case was reopened u/s 147 of the Act and notice u/s 148 of the Act was issued on 31.03.2021. The draft assessment order u/s 144C r.w.s 147 of the Act was passed on 27.03.0222 proposing assessment of the total income at Rs.34,10,690/- after adding Rs.14,14,000/- being the difference between the consideration paid for purchase of property and market value of the property. During the year under consideration the assesse purchased 3 properties in Mumbai, the detail of property purchased along with market value is reproduced as under:

P a g e | 3 104,00,000/- Rs.107,77,000/- Rizvi Oak. 1103 B Wing, 31.05.2014 104,00,000/- Rs.110,21,000/- Rizvi, Oak. 1103 B Wing, 31.05.2014 104,00,000/- Rs.108,16,000/- Rizvi Oak Total Rs.312,00,000/- Rs.326,14,000/-

The difference between the consideration paid for purchase of property and market value of the property was Rs.14,14,000/-. The AO stated that during the course of draft assessment proceedings the assessee has not filed any explanation in response to the notices issued showing the above referred differences in the consideration as per the agreement and the market value determined by the stamp duty valuing authority. Therefore, the AO treated the difference of Rs.14,14,000/- as income u/s 56(2)(vii)(b) of the Act as per the draft assessment order passed on 27.03.2022. 3. The assessee filed objection before the Dispute Resolution Panel. The Dispute Resolution Panel has dismissed the objection filed by the assesse vide direction u/s 144C(5) of the Act dated 26.09.2022. 4. During the course of appellate proceedings before us the ld. Counsel filed paper book comprising copies of documents and detail furnished before the lower authorities. The ld. Counsel referred page no. 42 to 80 of the paper book comprising agreement of sale deed of confirmation of the 3 flat purchased. The ld. Counsel submitted that zerox copies of the agreement were also submitted before the ld. DRP as categorically referred at para 4 of the DRP order and submitted that since the payment was made by August 2013 therefore, the value of the property purchased should be determined as per stamp duty rate prevailing at that time. The ld. Counsel further submitted that in the case of the assesse the variation falls within the range of 10% as difference in valuation between the value determined by the stamp duty

P a g e | 4 Shabbir Rajabali Vakil Vs. ITO (IT) Ward 4(3)(1) authority and the value declared in the sale consideration therefore no addition can be made u/s 56(2)(vii)(b)(ii) and referred the judicial pronouncements of ITAT on this issue decided in favour of the assessee. On the other hand, the ld. D.R supported the order of lower authorities.

5.

Heard both the sides and perused the material on record. Without reiterating the facts as elaborated above during the course of assessment the Assessing Officer found that these was difference of Rs.14,14,000/- between market value as per the stamp duty valuation and the registered agreement in respect of 3 flats purchased by the assessee during the year under consideration. After perusal of the copies of the purchased agreement placed in the paper book it is noticed that the assessee has made substantial payment for purchasing of the said flats in F.Y. 2013-14. The detail of such payment are given as under:

P a g e | 5 In this regard, we have also perused the proviso of Sec. 56(2)(vii)(b) of the Act which are reproduced as under: “Provided further that where the date of the agreement fixing the amount of consideration for the transfer of immoveable property and the date of registration are not the same the stamp duty value on the date of the agreement may be taken for the purpose of this sub-clause". "Provided further that the said proviso shall apply only in a case where the amount of consideration referred to therein, or a part thereof has been paid by any mode other than cash on or before the date of agreement for the transfer of such immoveable property.” After perusal of the directions of the DRP we find that the assesse has also furnished copies of agreement for purchase of three properties before the DRP as categorically referred at page no. 5 of the order of the DRP, however, without any valid reasons the DRP has rejected the objection filed by the assessee stating that assessee had not filed any prior agreement to substantiate that the payments were made in the FY 2013-14. Therefore, we don’t find any justification in the finding of DRP and after applying the proviso of Sec. 56(2)(vii)(b) of the Act we find force in the submission of the assessee that market value of the purchased flats was Rs.93,28,830/- against value arrived as per agreement of Rs.1,40,00,000/-. Therefore, no addition is warranted in the case of the assessee. Further we find that it is undisputed fact that in the case of the assessee difference between the stamp duty value and the agreement value was between 3.63% to 5.97% which was less 10%, therefore, following the decision of coordinate bench of the ITAT Mumbai in the case of Joseph Mudaliar Vs. DCIT, CC-4(3) vide ITA No. 6912/Mum/2019 dated 14.09.2021, the addition cannot be made because the difference in valuation between the value determined by the stamp duty authority and the sale consideration was less than 10%. Therefore, ground of appeal No. 1, 4 to 7 are allowed.

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6.

Ground No. 2 & 3 pertaining to reopening of the assessment was not discussed by the ld. Counsel therefore the same become infructuous and dismissed.

7.

In the result, the appeal of the assessee is partly allowed. Order pronounced in the open court on 13.06.2023 (Sandeep Singh Karhail) (Amarjit Singh) Judicial Member Accountant Member Place: Mumbai Date 13.06.2023 Rohit: PS

आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant प्रत्यथी / The Respondent. 2. 3. आयकर आयुक्त / CIT 4. विभागीय प्रविविवि, आयकर अपीलीय अविकरण DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file.

सत्यावपि प्रवि //// आदेशानुसार/ BY ORDER,

उि/सहायक िंजीकार (Dy./Asstt.

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