SH. CHANDRA KANT CHAHAL,DEHRADUN vs. ITO, DEHRADUN

I.T.A. No. 2813/Del/2017

IN THE INCOME TAX APPELLATE TRIBUNAL [ DEHRADUN BENCH “DB” : DELHI ]

BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER A N D SHRIM. BALAGANESH, ACCOUNTANT MEMBER

आ.अ.सं./ I.T.A. No.2813/Del/2017 िनधा�रणवष�/Assessment Year:2011-12 Shri Chandra Kant Chahal, Income Tax Officer, बनाम 78-C, Panditwari, Vs. Phase – II, Ward : 1 (2) Dehradun. Dehradun. PAN No. AFAPC3463L अपीलाथ� / Appellant ��यथ�/ Respondent

िनधा�रतीक�ओरसे /Assessee by : Shri Alok jain, Adv.; & Shri Anubhav Jain, Advocate; Shri A. S. Rana, राज�वक�ओरसे / Department by Sr. D. R.; :

25/08/2023 सुनवाईक�तारीख/ Date of hearing : 22/11/2023 उ�ोषणाक�तारीख/Pronouncement on : आदेश /O R D E R PER C. N. PRASAD, J.M.

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referred to CIT (Appeals)] Dehradun, dated 25.01.2017 for assessment wyear 2011-12.

“1Ground No. 1 The order of Ld. CIT(A) bearing No. 176/CIT(A)/DDN/2015-16 dated 25.01.2017 passed u/s 250(6) of the Income-tax Act, 1961 ('the Act') is bad in law and on facts and merits to be set aside; 2. Ground No. 2 The order of the Ld. CIT (A) is bad in law and facts in so far as it has upheld the order of the AO, Ward 1(2), Dehradun (Order dated 25.03.2015) for computing the share of the Appellant in the Long- Term Capital Gains, arising on 'Sale of Co-ownership Land', as per the circle rate, by invoking the provisions of Section 50C of the Act. 3. Ground No. 3 The Ld. CIT(A) in the course of appeal proceedings had accepted the Appellants plea to allow him to produce and file, during the course of hearing, additional evidence, in the form of Departmental Valuation Officers Report dated 16.12.2016, in respect Fair Market Valuation of co-ownership of land, the sale proceeds of which are the subject matter of Long-Term Capital Gains. The occasion to refer the valuation to DVO arose in assessment proceedings of other co-owner, namely Smt. Krishna Nand Chahal (PAN: ADOPC1352C - Legal heir of Late Mr. Krishan Kant Chahal brother of the Appellant and one of the co-owner) for AY 2011-12 where valuation report has been accepted by the Department in the assessment proceedings by the ITO Ward 1(4) Dehradun vide Assessment Order dated 29.12.2016. The Ld. CIT(A) erred in law and on facts, as the additional evidence has been taken cognisance of without asking for a remand

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report either from the Appellant's AO or from the Departmental Valuation Officer, for which he was duty bound, as per Rule 46A of the Income Tax Rules 1962, in the interest of natural justice. 4. Ground No. 4 The Ld. CIT(A) has erred on facts of the DVO's Report dated 16.12.2016, in so far he has disagreed with the DVO's action to reduce the Circle Rate of the land by 50% to arrive at the Fair Market Value of land sold, stating that he has not adopted a scientific basis for reducing the value of land by 50%' in the case of Smt. Krishna Nand Chahal for AY 2011-12 which is common and relevant in the case of the Appellant also, without any reference/opportunity to the DVO or the appellant, even when he was fully aware that the said report has been accepted by the AO of Ward 1(4) Dehradun while framing the assessment order of Smt. Krishna Nand Chahal for A.Y. 2011-12, and has not been challenged before any Appellate Authority. 5. Ground No. 5 It is total violation of principles of taxation, that on one single transaction in respect of sale of immoveable property (land) jointly held in co-ownership, that separate methods have been adopted by two different AO's, in the case of two separate co-owners, for calculation of Long- Term Capital Gains.”

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valuation report of the Departmental Valuer which is placed at page Nos. 8 to 15 wherein the DVO valued the property at Rs.3,39,57,000/-. 6. On the other hand, the ld. DR strongly supported the orders of the authorities below. 7. Heard rival submissions. We find considerable merit in the submissions of the ld. Counsel. On perusal of the assessment order in the case of Smt. Krishna Nand Chahal, wife and legal heir of Late Shri Krishan Kant Chahal passed under section 143(3) read with section 147 of the Act dated 29.12.2016 the Assessing Officer adopted the valuation report of Govt. valuer dated 16.12.2016 wherein the property was valued at Rs.3,39,57,000/- for the purpose of computing long term capital gains on sale of land. The Assessing Officer adopted 1/6th share of the assessee, namely Late Krishan Kant Chahal and computed the long term capital gain accordingly observing as under:-

“Original return was filed on 23.8.2011, which was processed u/s 143(1) on 6.2.2012.Notice u/s 148 dated 21.12.2015 was issued for assessment year 2011-12 Assessee filed return declaring NIL income on22.8.2016. Notices u/s 143(2) and 112(1) were issued and served on the assessee. In response to notices Shri Charanjit Raton, A attended the proceedings and filed required details. In this case information was received that the assessee along with other persons have sold land situated at Village Dhakpatti, Pargana Central Doon, Dehadun for consideration of Rs.3,25,00,000/- the market value of which was Rs.6,46,80,000/ The assessee was required to show cause as to why the capital gains may not be assessed to tax taking the market value of Rs.6,46,80,000/-. The assessee filed objection for the same. The matter was referred to 5

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Valuation Cell of the department. The Valuation Officer, Meerut vide his report dated 16.12.2016 determined the cost of property at Rs.3,39,57,000/-.On behalf of the assessee written reply has been filed stating that the capital gains should be worked out as per Valuation Report of the Departmental- Valuer. Accordingly, the capital gains is worked out as under: Value of the property as determined by the Departmental Valuation report. 3,39,57,000 Less: Cost of acquisition 28,40,928 Commission Paid 25,00,000 Less: Expenses 2,10,00,000 2,63,40,928 76,16,072 1/6 share of the assessee 12,69,345 Less: Deduction u/s 54F. 12,69,345 Taxable capital gains NIL

Assessment is completed on total income of Rs.1,16,300/-… Issue notice demand after giving credit for prepaid taxes/TDS. Sd/- (Gulshan Kumar) Income tax Officer Ward 1(4), Dehradun.”

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adopting the DVO valuation in assessee’s case also for the purpose of computing the long term capital gain which in our view, is not justified. Having adopted the DVO’s valuation in one of the co- owners case who is the brother of the assessee for the assessment year i.e. 2011-12 for computing the long term capital gain, we see no justifiable reason to adopt a different valuation in assessee’s case for computing long term capital gain for his 1/6th share for the very same assessment year i.e. 2011-12.

“11. It is no doubt true that assessment for a particular year is final and conclusive between the parties only and the decision given in an assessment for an earlier year is not binding either on the assessee or on the department in a subsequent year, but this is not an absolute rule. In Commissioner of Income-tax v. Dalmia Dadri Cement Ltd. [1970] 77 ITR 410, 420 (Punj) a Division Bench of this court observed as under : "An assessment for a particular year is final and conclusive between the parties only in relation to the assessment for that year and the decisions given in an assessment for an earlier year are not binding either on the assessee or the department in a subsequent year. But this rule is subject to limitations, for there should be finality and certainty in all litigations including litigation arising out of the Income-tax Act and an earlier decision on the same question cannot be reopened if that decision is not arbitrary or perverse, if it had been arrived at after due inquiry, if no fresh facts are placed before the Tribunal giving the later decision, and if the Tribunal giving the earlier decision has taken into consideration all material evidence. No doubt in this case earlier the matter was not taken to the Income-tax Appellate Tribunal, but then, as pointed out, 7

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it was never questioned by the Commissioner of Income-tax in exercise of his powers of revision which was the mode open to the revenue for re-consideration of the decisions of the Income- tax Officer year after year." 12. In the instant case, the assessee is not invoking the bar of res judicata on the basis of a decision given regarding an earlier assessment year. He claims that the same property in the hands of his brother for the same assessment year had been valued at a particular figure and the same figure should be adopted in his case also. We are accordingly of the view that it was not open to the Wealth-tax Officer to disregard the order dated January 7, 1975, passed by the Income-tax Officer, District 1(4), Ludhiana, in which the value of 1/3rd share of the property belonging to Shri Ranjit Kumar, co-sharer, was determined at Rs. 73,333. We may also mention that this value was arrived at on the basis of the report made by the valuation officer appointed under Section 12A of the Act. The learned counsel for the revenue has submitted that the order, dated January 7, 1975, passed by the Income-tax Officer, Ludhiana, was not based on a full-fledged enquiry. We do not agree with this submission because the order on the face of it shows that it had been passed under Section 16(3) of the Act which contemplates an enquiry in which evidence can be led and the assessee can also be heard. So long as this order is not challenged in appeal or revision, it is not open to the department to adopt a different yardstick in the case of the present assessee. 13. For the reasons mentioned above, we answer the questions referred to us in favour of the assessee and against the revenue.”

“6. Learned counsel for the Revenue contends that the Tribunal erred in deciding the issue without going into the merits of the case, merely on the basis of the co-owner's case being

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dropped; and that the registered valuer had taken a sale of ½ ground of land in 1995 and worked backwards, whereas the Assessing Officer had taken the value shown by one of the co- owners in respect of the neighbouring land, and therefore, the order of the Assessing Officer needs to be restored. 7. Admittedly, the Assessing Officer proceeded to adopt the value of the land disclosed by one of the co-owners for wealth- tax proceedings for the assessment year 1992-93 and the said property is located at quite a distance from the impugned property and further that property was valued for the purpose of wealth-tax and not on the basis of the fair market value. More- over, no reason has been attributed against the assessee by the Assessing Officer, for not accepting the value adopted by the assessee, based on the report of an approved valuer. 8. That apart, the Tribunal, while passing the order under appeal, had also taken into consideration the order of the Commissioner of Income-tax ini- tiated under section 263 of the Income-tax Act, in and by which, the pro posal to revise the assessment in the case of the other co-owner was dropped, finding that there was no justification to reject the value adoptec by the assessee. The Tribunal, in the light of the decision in Jaswant Rai CWT [1977] 107 ITR 477, held that differential treatment cannot be meted out to another co-owner while making assessment of the same property or while valuing the same property. 9. Learned counsel for the Revenue is not in a position to satisfy us as to how the Commissioner of Income-tax dropped the proceedings initiated under section 263 of the Income-tax Act qua the co-owner, who had also adopted the same value for the property as the petitioner herein. 10. It is trite that if during the same assessment year the same quantity of wealth in the possession of one co-sharer is subjected to a lower rate of taxation, it would be highly improper to burden a similarly situated co- sharer with a higher rate of tax. If such an action on the part of the assess- ing authorities is sanctioned, it would militate against the principle of equality of laws enshrined in article 14 of the Constitution, vide Jaswant Rai v. CWT [1977] 107 ITR 477 (P & H).

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Order pronounced in the open court on : 22/11/2023.

Sd/- Sd/- (M. BALAGANESH ) ( C. N. PRASAD ) ACCOUNTANT MEMBER JUDICIAL MEMBER

Dated : 22/11/2023. *MEHTA* आदेश क� �ितिलिप अ�ेिषत / Copy of Order Forwarded to:- 1. आवेदक / Assessee 2. राज�व / Revenue 3. संबंिधत आयकर आयु� / Concerned CIT 4.आयकर आयु�- अपील / CIT (A) 5. िवभागीय �ितिनिध,आयकर अपीलीय अिधकरण, DELHI/ DR, ITAT, DELHI 6. गाड� फाइल / Guard file. By order

ASSISTANT REGISTRAR ITAT, New Delhi.

Date of dictation 20.11.2023 Date on which the typed draft is placed before 21.11.2023 the dictating Member

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Date on which the typed draft is placed before 22.11.2023 the Other Member Date on which the approved draft comes to the 22.11.2023 Sr. PS/PS Date on which the fair order is placed before 22.11.2023 the Dictating Member for pronouncement Date on which the fair order comes back to the 22.11.2023 Sr. PS/PS Date on which the final order is uploaded on 22.11.2023 the website of ITAT Date on which the file goes to the Bench Clerk 22.11.2023 Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order