SHRI DAYA RAM POONIA,JAIPUR vs. INCOME TAX OFFICER, WARD-3-2, JAIPUR

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ITA 1123/JPR/2019Status: DisposedITAT Jaipur22 November 2019AY 2008-094 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Assessing Officer, after re-examining the documents and considering the directions of the ITAT, allowed the TDS claim as no other co-owner had claimed it. Consequently, the assessee was granted full relief.

What were the facts?

The assessee's appeal for AY 2008-09 was against an order passed under Section 144/147. The assessee had claimed TDS on rental income shared among 19 co-owners. Previously, the ITAT had restored the matter to the AO for re-examination.

What were the issues?

Whether the TDS on rental income could be allowed to the assessee when it was shared among multiple co-owners. The primary issue was the correct allowability of TDS credit.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 142(1),Section 156

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES (SMC

Before: SHRI RAMESH C SHARMAvk;dj vihy la-@ITA No. 1123/JP/2019

For Appellant: Shri Dev Arora (CA) jktLo dh vksj ls@
Hearing: 21/11/2019Pronounced: 22/11/2019

ORDER PER: R.C. SHARMA, A.M. This is an appeal filed by the assessee against the order of ld. CIT(A)-I, Jaipur dated 21/06/2019 for the A.Y. 2008-09 in the matter of order passed U/s 144/147 of the Income Tax Act, 1961 (in short, the Act).

2.

At the outset, the ld AR of the assessee placed on record the order of the Tribunal in assessee’s own case on the very same issue dated 19/04/2017 for the A.Y. 2011-12 and 2012-13 wherein the matter was 2 ITA 1123/JP/2018 Shri Dayaram Poonia Vs ITO restored back to the file of the A.O. with certain directions. The ld AR also placed on record the order passed by the A.O. dated 12/12/2018 to give effect to the order of the Tribunal dated 19/04/2017. As per order passed by the A.O. relief was given by the A.O. himself after examining the documents as suggested by the Tribunal.

1.

3. I have considered the rival contentions and carefully gone through the orders of the authorities below as well as order passed by the Coordinate bench of this Tribunal dated 19/04/2017 as well as consequential order passed by the A.O. dated 12/12/2018 wherein the A.O. has passed order considering the directions of the Tribunal and given full relief to the assessee. The order of the A.O. dated 12/12/2018 read as under:

“Return of income declaring total income at Rs.3,00,110/- filed electronically by the assessee on 28.03.2013. Thereafter, the case was select for scrutiny through CASS and the case was completed on 30.01.2015 at total income of Rs.3,00,110/-, but the disallowed the excess TDS claimed by die assessee amounting to Rs 2,41,855/- (255291- 13436=241855), as the TDS of Rs.255291/- was deducted from the all 18 co-owners of the assessee. After the order passed by the AO, assessee chosen the appeal. The decision passed on 03.02.2016 in favor of the Department. Further, the assessee challenge the order of ld. CIT(A) in the Hon'ble ITAT and Hon'ble ITAT has directed the AO to re-examine the 3 ITA 1123/JP/2018 Shri Dayaram Poonia Vs ITO matter a fresh, hence, notice u/s 142(1) of the Act issued to the assessee on 14.08.2018. In response to the above notice assessee filed reply alongwith supporting evidence On examination of the reply filed by the assessee, it is noticed that the rental income from property situated at Ramchandrapura, Sanganer, Jaipur was divided in 19 co-owners including assessee, but the TDS of Rs.2,55,291/- deducted on the above rental income claimed by the assessee only. In response to the above the assessee has filed reply alongwith 18 co-owner ITR and on examination of these ITRs it is noticed that the no other owner claimed deducted TDS against income from house property. Therefore, in view of the above claim of IDS allowed and assessed accordingly.

3.

After considering the facts of the case, the income of the assessee for the A.Y. 2011-12 is assessed at total income at Rs.3,00,110/-. Prepared & processed on AST and issued FINS-150 forming part of this order. Charged interest as per rules. Allowed credit for TDS/prepaid taxes as directed by the Hon'ble ITAT in its order in dated 19.04.2017. Issued notice of demand u/s 156 and necessary challan.”

4.

The ld DR has fairly agreed that all the facts and circumstances during the year under consideration are same as considered by the Tribunal in assessee’s own case and also agreed that the A.O. after considering the direction of the Tribunal had given relief to the assessee. Accordingly, I allow the assessee’s appeal in terms of the order passed by the Tribunal and the A.O. as narrated above.

4 ITA 1123/JP/2018 Shri Dayaram Poonia Vs ITO 5. In the result appeal of the assessee is allowed.

Order pronounced in the open court on 22nd November, 2019

Sd/- ¼jes'k lh 'kekZ½ (RAMESH C SHARMA) ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 22nd November, 2019 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Dayaram Poonia, Jaipur. 1. izR;FkhZ@ The Respondent- The I.T.O., Ward-3(2), Jaipur. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 1123/JP/2019) 6. vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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