COLOMBIA COOPERATIVE HOUSING SOCIETY LIMITED,BANDRA vs. ASSESSMENT UNIT, NFAC

E. The Ld. CIT(A) again erred in law failing to appreciate that the receipts under the original agreement of 2002 were taxed in the hands of the members for A.Y. 2003-04 and thereby erred in not following the Rule of consistency. GROUND NO. 3: Violation of Natural Justice A. The Ld. CIT(A) again erred in law and on facts in completely denying the opportunity of being heard during the course of appeal, virtually or physically as was required by the law, rules, SOP and the decisions of the Court and further erred in not appreciating and considering the overwhelming evidences appeal. and the detailed submissions made before him by the society in writing in the appeal. B. The Ld. CIT(A) again erred in law and on facts in not appreciating that the order passed by the Ld.AO suffered from gross violation of Natural Justice including on account of; i) in altogether ignoring the detailed submissions and explanations by alleging that the appellant had not submitted any explanations or evidence in support of its claim, ii) the failure of the AO to afford an opportunity of hearing to inquire and examine the facts with the members, developer and other related parties and iii) more particularly when he denied the request of the opportunity of hearing of virtual conference. C. Your appellant prays that the order passed by the AO and the CIT(A) be held to be bad in law and be quashed. GROUND NO. 4: Deduction u/s. 80P The Ld. CIT(A) again erred in law and on facts in denying the deduction u/s. 80P of the Income Tax Act for reasons not tenable in law and your appellant prays that the deduction u/s. 80P be allowed in computing the total income. GROUND NO. 5: Assessment of Total Income and assessment in wrong status A. The Ld. CIT(A) again erred in law and on facts in confirming the action of the Ld.AO in reassessing the total income at Rs. 2,32,35,084 under the head capital gains in violation of various provisions of the Income Tax Act, express or otherwise and therefore your appellant prays that such an order be quashed and the income assessed / reassessed at Rs. NIL. B. The Ld. CIT(A) erred in passing the order of reassessment in the residential status of an AOP (Association of Persons) ignoring the fact that your appellant is a cooperative society which is a separate assessable entity and for which special rates of taxation are provided in the finance act. GROUND NO. 6: Interest u/s. 234A to 234D A. The Ld. CIT(A) again erred in law and on facts in upholding the levy of interest u/s. 234A to 234D in reassessment and ignoring the fact that the levy suffered from computational errors and the interest was levied without affording an opportunity to the appellant for challenging the levy and ignoring the fact that the interest was levied without passing a speaking order.

B. Your appellant prays that the interest so levied by the Ld.AO and confirmed by the CIT(A) be deleted.” 2.1. The above stated grounds raised by the assessee are not in accordance with the prescribed rules and, therefore, assessee was asked to furnish concise grounds of appeal which were furnished vide covering letter dated 23.09.2025. The concise grounds are as under which shall be dealt with while adjudicating on the matter: “GROUND NO. 1: Reopening and Reassessment A. The Ld. CTT(A) erred in law and on facts in confirming the action of the Ld AO of reopening and reassessment which was in violation of the provisions of s.147 to 151A of the Act. B. The Ld. CIT(A) again erred in law and on facts in upholding the AO's order that was passed beyond the time limit u/s 149 without establishing that there was escapement of income exceeding Rs. 50 lakhs represented by an asset, etc C. The Ld. CIT(A) again erred in law and on facts in upholding the order of the AO passed by violating Rule of Consistency in as much as the income if any arising on the original agreement of 2002 was not taxed in the hands of the society appellant. D. The Ld.AO / CIT(A) erred in passing upholding the order passed in violation of the provisions of s. 144B of the Act. GROUND NO. 2: Taxability of Receipt of Rs. 2,28,00,000 A. The Ld. CIT(A) erred in law and on facts in confirming the action of the Id. AO of taxing an amount of Rs. 2,28,00,000 under the head Capital Gains in the hands of the appellant society ignoring that no such amount was received by the society but was received by the members and that Kamla Landmark, the developer, was required as per internal pg. 19 of the Supplementary Agreement dt 11.04.2014 to make individual agreements with 40 members and the case was covered by Circular No.9 of 1969 of the CBDT and the decision of the SC in case of Raj Ratan Palace CHSL, 362 ITR

1. (SC) B. The Ld. CIT(A) again erred in law and on facts in confirming the order of the AO which ignored the fact that the rights if transferred had no cost of acquisition and the receipt was not taxable at all in view of the decisions of the Bombay High Court in the case of Sambhaji Nagar CHSL 370 ITR 325 (Bom) and Maheshwar Prakash No.2 CHSL dt 24.09.2009. C. The Ld. CTT(A) again erred in law and on facts in confirming the erroneous finding of the AO that the appellant had received the consideration while in fact the appellant had rece only Rs. 36,00,000 towards refundable security deposit for permission to park the cars.

D. The Ld. CIT(A) erred in law and on facts in confirming the actions of the AO that ignored the fact that the amounts were received as compensation for baring the hardship and inconvenience. GROUND NO. 3: Violation of Natural Justice A. The CIT(A) erred in law and on facts by denying the appellant an opportunity of being heard (virtual/physical), ignoring detailed written submissions and evidence, and upholding an assessment order vitiated by gross violation of principles of natural justice. The assessment and appellate orders deserve to be quashed as bad in law GROUND NO. 4: Deduction u/s. 80P The Ld. CIT(A) again erred in law and on facts in denying the deduction u/s. 80P of the Income Tax Act for reasons not tenable in law and your appellant prays that the deduction u/s. 80P be allowed in computing the total income. GROUND NO. 5: Assessment of Total Income and assessment in wrong status A. The Ld. CIT(A) again erred in law and on facts in confirming the actions of the Id. AO in reassessing the total income at Rs. 2,34,35,084 in the residential status of AO. GROUND NO. 6: Interest u/s. 234A to 234D A. The Ld. CIT(A) again erred in law and on facts in upholding the levy of interest u/ss. 234A-234D in reassessment despite computational errors, absence of opportunity to contest the levy, and failure to pass a speaking order.”

3.1. In this respect, proceedings u/s. 147 r.w.s. 148 under the new regime of reassessment proceedings was initiated. Notice u/s.148 was issued dated 31.03.2022. Assessee filed its return of income on 06.06.2022, in response to the said notice u/s.148, reporting total income at NIL after claiming deduction u/s. 80P of Rs. 4,35,084/- in relation to interest income. The major issue which needs to be dealt with in the present appeal before us, is in respect of taxation of Rs.2,28,00,000/- made by ld. AO under the head capital gains, which was received by the members of the assessee society from the developer Kamala Landmark Construction Private Limited, in respect of permission to construct building made possible on account of change in the Development Control Rules, 1991, for which there was no cost of acquisition in the hands of the assessee society or its members. Claim of the assessee is that it never received the said amount in its bank account as it was paid directly by the developer to the individual 40 members of the society.

3.2. Relevant facts in respect of this issue are that assessee for and on behalf of its 40 members maintain a building containing 40 apartments, constructed on a plot of land in the year 1970 or their about. These 40 apartments are acquired, occupied and owned by the 40 members for the purpose of residence of their families. Each of the 40 members or their predecessors had purchased the premise for a valuable consideration paid to the developer who after constructing the building conveyed the land and building to the society for no monetary consideration in the year 1970 or their about. Entire consideration was paid and contributed by the 40 members. The building so constructed is named as “Colombia” on land bearing Survey No.183/184 admeasuring 2817.45 square yards equivalent to 2355 square meters approximately. Development Control Regulation (DCR) for greater Mumbai, 1991 as amended on 15.10.1997, allowed construction of extensions to existing floors and additional floors on the said building by utilising Transferrable Development Rights (TDR) to the extent of 100% area of said property. This TDR benefit belonging to 40 existing members of the assessee society was availed through the developer Kamala Landmark Construction Private Limited as per the terms agreed with the members. To this effect a development agreement was entered into on 07.10.2002 between the assessee society and the developer which was registered with Sub-registrar of Assurance. Developer agreed to pay Rs.1,37,00,000/- to the existing 40 members of the assessee society for grant of rights to construct additional area in the said building by acquiring TDR at its own cost. Receipt of Rs.1,37,00,000/- was shared by the 40 members and no payment was received by the assessee. This amount was not taxed in the hands of the assessee as the payments were made to the members in the relevant years.

3.3. Utilisation of FSI on 230 Square meters remained incomplete and suspended due to non-approval of plan earlier and on being duly cleared and approved, a supplementary agreement dated 11.04.2014 followed by a deed of confirmation dated 27.01.2015 was drawn in continuation to the development agreement dated 07.10.2002 for completion of construction on the area on 11th floor against the available FSI of 230 square meters. There were disputes with the developer regarding incomplete work which was finally resolved whereby it was agreed for construction of balance part relating to FSI of 230 square meters in lieu of developer making further payment of Rs. 2.28 Cr to the 40 members (original members as per the development agreement of 2002). As per clause (1) of the supplementary agreement each of the original 40 members of the society were to be paid out total of Rs. 2.28 Cr in the breakup specified in annexure thereto. Further, in terms of para 3(1)(b), interest free security deposit was also given to the assessee amounting to Rs. 36 lacs. The annexure specifying breakup of amount to each of the 40 members is extracted below from the supplementary agreement:

3.4. Payment of this amount of Rs. 2.28 Cr. was made to 40 members through cheques dated 15.03.2014 i.e. before the dated of executing supplementary agreement. Details in this respect is tabulated below whereby it is submitted that these amounts were paid from the bank account of the developer by issuing individual cheques to each of the 40 members.

3.5. Also, relevant clause (1) from the aforesaid supplementary agreement is extracted in respect of this above stated amount, for ready reference:

“1) The Society has agreed and accepted the proposal of the Developers as contained in the offer letter dated 27th May 2013 and dated 3rd August 2013 and accordingly the Developers agree to pay to each of the 40 Members of the Society named in column 2 of Annexure "B" hereto amounts shown opposite their respective names in column 3 of Annexure "B" hereto aggregating to Rs.2,28,00,000/- (Rupees Two Crore Twenty Eight lacs only) in the ratio of 5:7. The Developers have agreed to give these further amounts to the original 40 members for damages, Inconvenience and sufferings. 2) Each of the 40 original members of the Society have agreed to pay to the Society 5% out of the monetary consideration (received towards damages, inconvenience & sufferings) by way of contribution of the member to the fees and expenses of Architects, Advocates, and other professionals appointed by the Society for advising the Society under the said agreement.”

5.1. It is also submitted that, the incremental FSI which arose is on account of amendment to the Development Control Rules (DCR), 1991 and thus, there is no cost of acquisition in respect of the said rights transfered to the developer under the supplementary agreement for the purpose of construction. These rights had arisen without any cost, but on account of amendments brought into the DCR for which the cost of acquisition cannot be ascertained making computation provisions non- applicable in absence of provisions contained in Section 55 of the Act. In this respect, reliance is placed on the decision of Hon’ble Jurisdiction High Court of Bombay in the case of CIT vs. Sambhaji Nagar Co- operative Housing Society Limited [2015] 54 taxmann.com 77 (Bom), wherein it was held that were assessee had not incurred any cost to acquire TDR attached to land own by society, transfer of some to developer for consideration for construction of floors pace index would not be eligible to capital gains tax. Hon’ble Court in para 11 noted that: “It was not a case of sale of development rights already embedded in the land acquired and owned by the assessee. The Tribunal concluded that the assessee had not incurred any cost of acquisition in respect of the right which emanated from 1991 Rules, making the assessee eligible to additional FSI. The land and building earlier in the possession of the assessee continued to remain with it. Even after the transfer of the right or the additional FSI, the position did not undergo any change. The revenue could not point out any particular asset as specified in sub-section (2) of section 55. The conclusion of the Tribunal in imminently possible and in the given facts. That is also possible in the light of the legal position as noted by language of section 55(2) and the judgment of the Supreme Court in CIT v. B.C. Srinivasa Shetty [1981] 128 ITR 294/5 Taxman 1, which is in the field.).” 5.2. It is also contended that the said amount received is towards damages, inconvenience and sufferance as per clause (1) of the supplementary agreement for which it has been held in long line of judicial precedents that these are capital receipts or personal receipts not liable to tax. For this, reference is made to one such decision of Hon’ble Jurisdiction High Court of Bombay in the case of Sarfraz S. Furniturewala 467 ITR 230 (Bom), wherein it was held that compensation received from a developer for displacement and inconvenience during redevelopment is a capital receipt as it relates to loss of peaceful occupation and personal hardship hence, not taxable as income.

5.3. He also referred to the following documents which were placed on the record and forms part of the paper book to demonstrate that the members alone had received the said amount and hence, was not taxable in the hands of the assessee. These documents include returns of income filed by the members, wherein they have reported receipt of their share as income in the return and claimed deduction u/s. 54EC. The list of the documents include: i. Supplementary Agreement dated 11.04.2014 ii. Resolution dated 22.09.2013 signed by all the members iii. Letter dated 27.05.2013 iv. Letter dated 03.08.2013 v. Ann B to Supplementary Agreement vi. Affidavits of members vii. Cheques issued to 40 members viii. Table/Chart showing that the members have received the amount invested the same in bonds u/s 54EC and have filed Return of Income. ix. Investment in bonds u/s 54EC by members x. Return of Income filed by members.

5.4. Per contra, ld. DR placed reliance on the orders of the authorities below to assert the sustenance of addition made.

RECEIVED FROM THE DEVELOPERSHALL BELONG TO AND WILL BE RECEIVABLE BY THE ORIGINAL 40 MEMBERS OFTHE SOCIETY AND SHALL BE DISPERSED ON THE BASIS SIMILAR TO THAT ADOPTEDFOR DIVISION FOR THE AMOUNT UNDER THE TERMS OF THE DEVELOPMENTAGREEMENT DATED 7/10/2002 AND ALLOTTES OF THE NEW FLATS WILL NOT BEENTITLED TO SHARE THEREIN.” 7.1. For understanding the nature of transaction, it is noted that there are two types of co-operative housing Society i.e. “Tenant Ownership Housing Society” and “Tenant Co-partnership Housing Society”. For Tenant Ownership Housing Society commonly known as plot owner’s society, land is held by the society as a lessee/owner and members are the owners of the building on such plot of land. In such cases of development agreements, whatever is received by the member as new constructed area will accrue to the member only as he is the owner of the building. However, in the second category of Tenant Co-partnership Housing Society which are in the nature of flat owner’s society in which flats are acquired by members from the builder on ownership basis and thereafter, a society is formed. Upon formation of such a society, land and building is conveyed to the society and the members have what is known as occupation rights. In respect of such societies, CBDT came up with a circular vide Circular No.9 [F.No.8/2/69-IT(A-I)] dated 25.03.1969, which clarified the position that the legal ownership in the flats in such type of societies can be said to vest in the individual members themselves, and not in the co-operative society and hence, for all purposes including attachment and recovery of tax etc. individual members should be regarded as legal owners of the property in question. Relevant extract from the said circular are as under for ready reference: “1. Instructions were issued in 1955 to the effect that in the case of tenant co- partnership co-operative housing societies, the income from each building should be assessed in the hands of the individual members to whom it had been allotted, notwithstanding the facts that the technical legal ownership in the property in such cases vested in the society. However, it has now been represented to the Board that in the case of tenants co partnership co-operative housing societies, the societies are usually only lessees of the flats and the legal ownership of the flats really vests in the Individual members themselves.

9.1. Before us, it is submitted that a fresh claim can always be made before the appellate authority, in view of decision of Hon’ble Supreme Court in the case of Gotez India Limited, according to which nothing impinges on the appellate authorities to accept the fresh claim.

Considering the present position, we remit this matter for limited purpose of verification by the ld. Jurisdictional Assessing Officer (JAO) to verify receipt of interest by the assessee from co-operative banks/ societies and allow the claim of the assessee based on the verification. Assessee in this respect is directed to furnish the details of interest income received by it. Accordingly, Ground No. 4 raised by the assessee in this respect is allowed for statistical purpose.

10.1. In this respect, the factual position demonstrated by the assessee is that it is a co-operative housing society incorporated under the Maharashtra Co-operative Societies Act, 1961 which is a corporate body having independent status. It is not engaged in any business and therefore, cannot be classified as AOP and, therefore, has to be assessed in the status of a society having separate PAN and distinct legal status. In view of this factual position, ld. AO is directed to consider the status of the assessee for the purpose of assessment under the Act as a society. Accordingly, ground raised by the assessee in this respect are allowed.

11. Ground No.6 is in respect of levy of interest which is consequential in nature and, therefore, needs no separate adjudication. Ground No.1 and 3 raised by the assessee are on the jurisdictional issues which need no separate adjudication as appeal of the assessee has already been allowed by dealing on the merits of the case and accordingly left open.

Order pronounced in the open court on 22.12.2025.