SHRI SOHAN LAL MEENA,BUNDI vs. INCOME TAX OFFICER, WARD-2-3, KOTA

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ITA 45/JPR/2019Status: DisposedITAT Jaipur10 April 2019AY 2008-095 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. The AO reopened the assessment based on information about the sale of a residential house and the non-declaration of capital gains. The AO also considered the statement of the assessee's nephew regarding the utilization of sale proceeds.

What were the facts?

The Assessing Officer (AO) reopened the assessment of the assessee after receiving information that the assessee had sold his residential house. The assessee had not declared the capital gains arising from this sale, and the stamp duty valuation was higher than the sale consideration.

What were the issues?

The primary issues revolve around the reopening of assessment and the subsequent treatment of capital gains from the sale of a residential property.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 271(1)(c),Section 271(1)(b)

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 Nos. 44 to 46/JP/2019

For Appellant: Shri C.L. Yadav (CA) jktLo dh vksj ls@
Hearing: 20/03/2019Pronounced: 10/04/2019

ORDER PER: R.C. SHARMA, A.M. These are the appeals filed by the assessee against the separate orders of ld. CIT(A), Alwar dated 28/04/2017 for the A.Y. 2008-09 in the matter of order passed U/s 144 read with Section 147/271(1)(c)/271(1)(b) of the Income Tax Act, 1961 (in short the Act).

1.

2 ITA 44 to 46/JP/2019 Sohan Lal Meena Vs ITO 2. From the record, I found that there is a marginal delay in filing the appeal and therefore, after considering the reasons of delay, I condone the delay and the appeal is heard on merit.

3.

First I take ITA No. 44/JP/2019

4.

Rival contentions have been heard the record perused. In this case, the A.O. got information that the assessee had sold his residential house at 1-E-26, Talwandi on 25/07/2007 for Rs. 12,90,000/- which was valued by the Stamp Duty authority at Rs. 13,58,840/-. Since the assessee has not returned the capital gain, the A.O. reopened the assessment.

5.

In the reassessment order, the A.O. observed that statement of Shri Virendra Meena, nephew of the assessee and co-owner of the property was recorded on 16/12/2010 by the Inspector at his residence wherein it was stated that house was owned by the nephew alongwith his uncle Shri Sohan Lal Meena (assessee). It was further stated that the sale proceeds of the house was utilized for paying old loans by the assessee and his nephew. The A.O. taken half value of the property as determined by the Sub-Registrar and added the same in assessee’s income. However, no benefit of cost of acquisition was given nor any 3 ITA 44 to 46/JP/2019 Sohan Lal Meena Vs ITO benefit for indexation was also given. By the impugned order, the ld. CIT(A) confirmed the action of the A.O. against which the assessee is in further appeal before the ITAT.

6.

I have heard the rival contentions and carefully gone through the orders of the authorities below and found from the record that after sale of the house, the assessee had shifted to his village, therefore, notice so issued by the A.O. could not be served to him. Accordingly, he could not appear before the A.O. nor file any documents. I also found that because of non-service of any notice to the assessee, the assessee never produced the required evidence before the A.O. because he was shifted to his village. After sale of the house, the proceeds of which was utilized for repayment of old loans. It appears that the ld. CIT(A) has also passed ex parte order and order of the A.O. was confirmed.

7.

In view of the above facts and circumstances and in the substantial interest of justice, we restore the matter back to the file of the A.O. for deciding the issue afresh after considering the cost of acquisition of the house. The A.O. is also directed to given benefit of indexation and minimum income for which the assessee is not liable to pay any tax. The assessee is also directed to appear before the A.O.

4 ITA 44 to 46/JP/2019 Sohan Lal Meena Vs ITO within a period of 2 months from the date of receipt of this order. I direct accordingly.

8.

Now I take ITA No. 45/JP/2019

This is an appeal filed by the assessee against the order of the ld. CIT(A), Alwar dated 28/04/2017 for the A.Y. 2008-09, in the matter of imposition of penalty U/s 271(1)(c) of the Act.

9.

As I have already set aside the quantum proceeding to the file of the A.O., therefore, the penalty is also set aside to the file of the A.O. to be framed afresh after deciding the quantum appeal.

10.

In the result, both i.e. quantum appeal and penalty appeal is allowed for statistical purposes only.

11.

Now I take ITA No. 46/JP/2019

This is an appeal filed by the assessee against the order of the ld. CIT(A), Alwar dated 28/04/2017 for the A.Y. 2008-09, in the matter of imposition of penalty U/s 271(1)(b) of the Act.

12.

In this case, the A.O. has levied the penalty of Rs. 10,000/- for non-appearance of the assessee on the fixed date of hearing and also not submitting the documents desired by the A.O.. As I have already

5 ITA 44 to 46/JP/2019 Sohan Lal Meena Vs ITO discussed in the quantum appeal that after sale of the house, the assessee has shifted to his village, therefore, notice issued by the A.O. was not served on him, which is a reasonable cause for not appearing before the A.O.. Accordingly, I do not find any justification for the penalty so imposed, therefore, the A.O. is directed to delete the penalty of Rs. 10,000/-.

13.

In the result, this appeal of the assessee is allowed.

Order pronounced in the open court on 10th April, 2019

Sd/- ¼jes'k lh 'kekZ½ (RAMESH C SHARMA) ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 10th April, 2019 *Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Shri Sohan Lal Meena, Bundi. 1. izR;FkhZ@ The Respondent- The I.T.O., Ward 2(3), Kota. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए 5. Jaipur xkMZ QkbZy@ Guard File (ITA No. 44 to 46/JP/2019) 6. vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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