SHREE GAJANAN DEVELOPERS,PUNE vs. INCOME TAX OFFICER, WARD-8(4), PUNE, PUNE

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ITA 634/PUN/2023Status: DisposedITAT Pune20 September 2023AY 2009-103 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the NFAC could not definitively deny the deduction without proper details of the residential units. Therefore, the matter was restored to the NFAC for fresh adjudication.

What were the facts?

The assessee claimed a deduction under Section 80IB(10) for a residential project that included 11 commercial shops exceeding 2000 sq.ft. The Assessing Officer denied the deduction, and the National Faceless Appeal Centre (NFAC) upheld this denial.

What were the issues?

Whether the deduction under Section 80IB(10) is allowable for a housing project that includes commercial built-up area exceeding the prescribed limits, and if the assessee provided sufficient details to determine compliance.

Which sections of the Income-tax Act were involved?

Section 80IB(10)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE „SMC‟ BENCHES :: PUNE

For Respondent: Shri Ganesh Budruk, DR
Hearing: 04/09/2023Pronounced: 20/09/2023

O R D E R

Per PARTHA SARATHI CHAUDHURY, JM:

1.

This appeal preferred by the assessee emanates from the order of National Faceless Appeal Centre [NFAC], Delhi, dated 25.03.2023 for A.Y.2009-10 as per the grounds of appeal on record.

2.

At the time of hearing, none appeared for the assessee. The submissions of the ld.DR are recorded and the case was heard on merits considering the documents/materials on record.

3.

The grievance of the assessee in the present appeal is the disallowance of Rs.18,23,653/- deduction claimed u/sec. 80IB(10) of the Income Tax Act, 1961 (for short, 'the Act').

4.

We have perused the assessment order as well as the order of Shree Gajanan Developers NFAC. The main reason for denial of deduction u/sec. 80IB(10) by the Department is that assessee had developed a residential project with commercial built up area of 11 shops bearing built up area of more than 2000 sq.ft. (as per the Act in the year 2009-10). The contention of the Department is that the benefit of sec.80IB has to be given for development of housing projects. The object of this provision is to encourage residential projects, however, along with housing projects, there can be certain commercial establishments also, but should not exceed the prescribed limit as given in the concerned provision of the Act itself. That, from perusal of para 4 of the NFAC‟s order, it appears that assessee had not submitted the details about the residential units. Therefore, when no details have been submitted regarding the total residential units, in that case it cannot be said that the Revenue is correct in denying the deduction u/sec. 80IB(10) for the said violation, because only when it is categorically identified as to what is the area of housing project and what is the area of commercial project and whether it is in compliance with sec. 80IB(10) or not, then only it can be decided whether there is any violation. Since the assessee has not submitted any details about the residential units, in the interest of justice, we are of the considered view that the matter may be restored to the file of the NFAC for adjudication as per law and the assessee is directed to submit the details of residential units and considering these details, the NFAC shall come out with a speaking order. We order accordingly. 2

Shree Gajanan Developers 5. Before parting, we observe in sec. 80IB(10) that the word used is „housing project‟, therefore the entire deduction shall revolve around the allowability of deduction for developing/construction of such housing projects which is in fact the object for this provision. The commercial establishments constructed if any, within the said housing project has to comply with the requirements of the said provision of the Act. With these observations and as per our aforestated direction, the grounds of appeal stands allowed for statistical purposes.

6.

In the result, appeal of the assessee is allowed for statistical purposes.

Order pronounced in open Court on 20th September, 2023.

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