DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 7, PUNE vs. M/S. KARIA DEVELOPERS & BUILDERS, PUNE

ORDER

PER D. KARUNAKARA RAO, AM:

by the assessee is as under :- “1. Whether on the facts and circumstances of the case and in law the Ld. CIT(A) is correct in deleting the addition made u/s 80IB(10) of the Income Tax Act, 1961 holding that the housing project of the assessee was approved by the Collector Pune not as local authority defined u/s. 3(31) o the General Clauses Act?”

3. Briefly stated the relevant facts include that the assessee is a partnership firm and engaged in the business of Real Estate Development and construction of residential project. The assessee filed the return of Rs.3,63,33,330/-. During the year under consideration, the assessee developed a housing project named “Konark Exotica” situated at Wagholi, Pune. The assessee claimed deduction for the said project amounting to Rs.12,40,34,451/- u/s 80IB(10) of the Act after obtaining the requisite approval by the District Collector to the housing project. Assessing Officer held that the deduction is not possible due to violation of provisions of section 80IB(10) of the Act. As per the Assessing Officer, “Local Authority” is empowered to grant such approval and not not the District Collector.

4. During the first appellate proceedings, the CIT(A) considered the submission of the assessee and following the Jurisdictional High Court’s judgement in the case of Pr.CIT vs. M/s. Swapnashilpa Developers vide and 26 of 2016, granted the deduction claimed u/s 80IB(10) of the Act. The contents of para 5.18 and 5.19 of the said order of CIT(A) are relevant in this regard.

5. Aggrieved with the said decision of the CIT(A), the Revenue is in appeal before us with the ground extracted above.

6. Before us, ld. DR for the Revenue relied heavily on the order of the Assessing Officer and submitted that the order of the CIT(A) is incorrect and the same should be reversed.

7. On the other hand, ld. Counsel for the assessee reiterated the submission as made before the CIT(A). Justifying the order of the CIT(A) is reasoned one on this issue, ld. Counsel for the assessee submitted that the Assessing Officer erred in disallowing the claim of deduction u/s 80IB(10) of the Act. The ld. Counsel further submitted that the Assessing Officer did not appreciate the facts of the case in proper prospective and disallowed the claim of the assessee. The ld. Counsel prayed to allow the claim of deduction u/s 80IB(10) of the Act in question. In this regard, the ld. Counsel filed a Paper Book containing various judgements/decisions in support of the claim of the assessee.

Collector, Pune. Revenue Branch. No.:PMH/NA/SR/291/08. Pune-1, Date:10/12/2008. ............ Hence the applicants have prayed that, considering recommendations made by the Assistant Director of Town Planning, Pune; I, the Collector, Pune; in pursuance of the authorities derived u/s.44 of the Maharashtra Land Revenue Code and S.18 of the Maharashtra Regional & Town Planning Act 1966, hereby give non agricultural permission for residential use and permission for construction plans in respect of the property situated at Mouje Wagholi, Tal. Haveli, bearing Gat Nos.866/1, 866/2, and 868, total area 49400 sq.mtr. out of which after deducting area under the green zone 16532, and area under the 4932 sq.mtr. to use remaining area 27936 sq.mtr. for proposed parking + 6th parking + 7th floor revised construction which is subject to the following terms and conditions : ........... 24) For A Class Municipal Council Byelaws as per R.18.1 the is required to provide facility of lift. 25) When the developer shall make construction upto plinth level it will be binding to inform to this office. And approval of the construction by the Collector, the further construction will be made. 26) The applicants shall submit certificate for structural stability with the Assistant Director, Town Planning, Pune; and also to this office. 27) The completion certificate for the proposed building is required to be taken. Before obtaining completion certificate the following compliance is required to be made such as Fire Brigade Machinery, Fire Lift, Fire Escape Staircase, etc.”