ANSAL HOUSING LTD (FORMERLY KNOWN AS M/S ANSAL HOUSING & CONSTRUCTION LTD.),NEW DELHI vs. ACIT CIRCLE-2(2), NEW DELHI

ORDER PER SATBEER SINGH GODARA, JM These assessee’s appeal Revenue’s cross appeal for assessment year 2014-15 are directed against the Commissioner of Income Tax (Appeals)-I [in short, the “CIT(A)”], New Delhi’s order dated 27.05.2019 passed in case no.545/16-17 involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). 2. Heard both the parties. Case files perused. 3. This assessee’s appeal herein pleads the following substantive grounds:

1. That on the law, facts and in the circumstances of the case, the Learned Commissioner of Income-tax (A) has erred in upholding the addition of Rs.65,83,703/- made by AO under the head 'Income from House Property' on account of notional annual letting value in respect of unsold vacant flats and commercial space held as stock in trade by the company. 1.1 That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in upholding action of Assessing Officer in taxing alleged notional ALV of flats and spaces lying unsold in closing stock under the head 'Income From House Property and also taxing the same closing stock under the head 'Profit and Gain of Business or Profession' in the same assessment year. This results in multiplicity of taxation on the assessee. 1.2 That on the law, facts and in the circumstances of the case, the Learned Commissioner of Income-tax (A) has erred in not adjudicating ground No. 1.4 and 1.5 of appeal wherein the assessee has raised issue that section 23 has been amended w. e. f. assessment year 2002-03 and after taking into account of the amended provisions, ALV 2 | P a g e of the closing stock held by the company should have been taken at Nil. This fact was duly brought to the notice of AO during the course of assessment proceedings. 1.3 That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in upholding action of Assessing Officer in taxing notional ALV of flats and spaces lying unsold in closing stock under the head 'Income From House Property on the basis of self-occupation of these assets, even though these assets are not habitable and after taking possession the owner have to do lot of things to make a particular-unit habitable. 1.4 That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in upholding action of Assessing Officer in taxing notional ALV of farm land lying unsold in closing stock under the head 'Income From House Property' without taking into consideration direction of Hon'ble ITAT New Delhi in ITA No. 1254/Del/2009. The copy of order of Hon'ble ITAT was duly submitted before Hon'ble Commissioner of Income Tax (Appeal)-

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2. That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in invoking provisions of section 43CA(3) of Income Tax Act 1961 and confirming addition to the extent of Rs.41,85,600/- for the sale made in the financial year 2011- 12 relevant to assessment year 2012-13, whereas the provisions of section 43CA came into force w. e. f. 01.04.2013 relevant to assessment year 2014-15. 2.1 That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in invoking provisions of section 43CA against the assessee company for the transaction entered into between original allottees and there nominees on transfer of property between them.

3. That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in upholding addition to the extent of Rs.9592822/- under section 43CA by relying upon the valuation of properties carried out by the Departmental Valuer on reference by the Ld. Assessing Officer. 3.1 That on the law, facts and in the circumstances of the case The Ld. Commissioner of Income Tax (A) has erred in not considering the fact that Circle Rates prescribed by the State Authorities are not always, true indicators of market value of properties and addition has been made without considering the fact that the circle rates has been reduced by the State Authorities in subsequent years.

4. That all the above grounds and sub-grounds have to be read conjunctively and also independent of each other.

5. That the above ground(s) of appeal are to be considered separately and without prejudice to one another.

6. That the appellant assessee craves, leaves to add, alter, amend, substitute, withdraw or forego any of the ground(s) of appeal before or at the time of hearing. 3 | P a g e

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3. On the facts and in the circumstances of the case, the Ld. CIT(A) has erred in deleting the addition made u/s 43CA of the income tax act, 1961 on the basis of information received from the office of ITO (I&CI), Agra and directing the AO to take the circle rate of property in question as on 27.07.2011 instead of 31.03.2014 ignoring the facts that it is the date of registration of the sale deed which is to be considered for the purposes of date of transfer as per the provisions of section 2(47) of the income Tax, Act, 1961 and not the date of allotment letter? 4. The appellant craves leave for reserving the right to amend, modify, alter, add or forego any ground(s) of appeal at any time before or during the hearing of this appeal.”

5. It is in this factual backdrop that we advert to the assessee’s first and foremost substantive ground seeking to reverse both the learned lower authorities’ action treating its notional income from inventory of unsold flats as assessable under the head income from 4 | P a g e “house property” under section 22 of the Act. Both the parties are very much ad idem that the instant issue is no more res integra in the assessee’s case as the hon’ble jurisdiction high court in CIT Vs. Ansal Housing Finance and Leasing Company Ltd. (2013) 213 Taxman 143(Del) has already decided the same in the department’s favour.

7. Next comes the assessee’s remaining twin and the Revenue’s sole substantive grievance in its cross-appeal ITA No.

5 | P a g e 6673/Del/2019 in principle qua applicability of section 43CA of the Act. A combined perusal of both these cases reveals that the learned Assessing Officer had made two additions under the above provision inter alia amounting to Rs.1,90,40,437/- representing the difference between actual sale price and circle rate of the assessee’s corresponding asset/residential unit at Plot no. Kom-1, J.P. Nagar, Ansal Courtyard Mauja Dahtora, Tehsil & District Agra, having corresponding valuation of Rs.1,30,82,563/- and Rs.3,21,23,000/-, along with the latter component in case of 43 residential units sold in Thane, Indore, Ghaziabad, Agra and Noida having corresponding difference of Rs.6,55,37,183/- (Rs.15,75,55,593/- minus Rs.9,20,18,410/-); respectively. So far as the assessee’s former residential unit is concerned, we note that not only it had allotted the same to the buyer concerned on 27.02.2011, but also it appears to have been duly recognized the income component therein, in its books of account. This clinching fact has gone unrebutted from the department side. It’s only argument is that we ought to go by the corresponding actual transfer executed in the impugned assessment year invoking section 43CA of the Act.