HARDINGE HOUSE CO OP HSG SOC LIMITED,MUMBAI vs. ITO WARD 19(1)(5), MUMBAI

ITA 3050/MUM/2026Status: DisposedITAT Mumbai31 August 2026AY 2016-1711 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 Tribunal held that the redevelopment agreement was executed by the society on behalf of its members, and the society merely held legal title to the land. Therefore, the capital gains tax liability could not be foisted upon the society.

What were the facts?

The assessee, a cooperative housing society, entered into a redevelopment agreement with a developer. The Assessing Officer treated the entire consideration from this agreement as long-term capital gains in the hands of the society based on AIR information.

What were the issues?

Whether long-term capital gains arising from a redevelopment agreement can be taxed in the hands of a cooperative housing society or its individual members.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL

For Appellant: Shri Rahul Sarda, Advocate

For Respondent: Shri Hemanshu Joshi, Sr. DR

Hearing: 09.06.2026Pronounced: 31.08.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3050/MUM/2026 Assessment Year: 2016-17 Hardinge House Co Op vs ITO Ward- 19(1)(5), Hsg Soc Limited Mumbai Survey No 540, Malbar & Cumballa Hill Division, 56/62A, Gowalia Tank, Mumbai - 400036 (PAN: AAAAH2504D) Appellant Respondent Present for: Appellant by : Shri Rahul Sarda, Advocate Respondent by : Shri Hemanshu Joshi, Sr. DR Date of Hearing : 09.06.2026 Date of Pronouncement : 31.08.2026 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by assessee is against the order of the Ld. Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [‘NFAC’], Delhi, Order No. ITBA/NFAC/S/250/2025-26/1085872435(1) dated 11.02.2026 passed against the assessment order by Income Tax Officer, Ward - 19(1)(5), Mumbai u/s 143(3) of the Income-tax Act, 1961 (‘the Act’) dated 28.12.2018 for Assessment Year 2016-17.

The sole issue raised by the assessee in its grounds of appeal relates to the addition of ₹18,40,18,300/- made on account of long-term capital gains in the hands of the assessee-society, arising out of transactions reported in the Annual Information Return (AIR) in connection with a redevelopment agreement executed by the society on behalf of its members.

Briefly stated, the facts are that the assessee is a cooperative housing society consisting of 14 members. Assessee filed its return of income on 26.07.2016 reporting the total income at ₹91,000/-. The case was selected for limited scrutiny under CASS to examine capital gains/loss on the sale of property. Ld. Assessing Officer noted from the AIR details that certain immovable property transactions totaling ₹18,40,18,300/- were registered under the PAN of the society. Ld. Assessing Officer treated the entire consideration of ₹18,40,18,300/- as long-term capital gains in the hands of the society and made an addition accordingly in the assessment order passed u/s 143(3) of the Act. Aggrieved, assessee went in appeal before the ld. CIT(A), who confirmed the addition.

Before us, the ld. Counsel for the assessee invited our attention to ld. Assessing Officer's order, where the factual matrix of the society entering into a redevelopment project was noted. It was submitted that the assessee entered into a Development Agreement dated 04.07.2015 with Sambhavparshva Developers Pvt. Ltd. This Development Agreement (DA) was registered by the developer and valuation done for the purpose of stamp duty payment amounting to Rs.13,95,86,500/- As per terms of DA, there is no transfer/sale of land and assessee society continues to be the owner of land. Assessee society has not received any consideration from the developer. Since there is no transfer/sale, no capital arises. It had given only the re-development rights to the developer as per clause no. 2 of the DA. Pursuant to the DA, developer further entered into Permanent Alternate Accommodation Agreements with individual existing society members for providing alternate accommodation in the redeveloped building in lieu of existing premises and the same were also registered. In these agreements society is only a confirming party. Relevant Clause no. 2 of the DA reads as under: "The society and its members have unanimously appointed the developer to redevelop the said property and the said society has granted only development rights and no other rights to the said developer and the society has followed the guidelines laid down in law and have passed all the necessary resolutions as required in law"

4.1. Developer also entered into a permanent alternate accommodation agreement with the members of the assessee society. It is a party to the said agreements. Details of such agreements are tabulated below:

Sr. Particulars of Agreement Market Value Page Nos. of No. for the purpose paperbook of stamp duty 1. Development Agreement 13,95,86,500 47-122 dated 09.07.2015 2. PAAA dated 30.03.2016 84,49,000 147-213 3. PAAA dated 30.03.2016 78,52,500 214-314 4. PAAA dated 30.03.2016 67,59,800 315-405 5. PAAA dated 30.03.2016 60,79,600 406-495 6. PAAA dated 30.03.2016 59,92,500 496-572

PAAA dated 30.03.2016 46,52,100 573-661 8. PAAA dated 30.03.2016 46,46,300 662-701 Total. 18,40,18,300

4.2. Attention was drawn to the notification issued by the Government of Maharashtra under section 79A of the Maharashtra Co-operative Societies Act, 1960, placed in the paper book, read with Clause 11 therein, which lays down mandatory guidelines requiring a cooperative housing society to execute the builder agreement on behalf of its members. The Development Agreement executed by the society on behalf of its members unequivocally demonstrates that the society acted in a representative capacity. Reference was also made to Clause 28 read with Schedule 5, containing specific details in respect of hardship compensation/rent available to the individual members of the society on account of redevelopment under the builder agreement.

4.3. Ld. Assessing Officer has added income from capital gain only on the basis of information received from AIR which reflects the details of DA. Case of the assessee is that even after entering into the DA, the assessee society continues to be the owner of the land/plot and there is no sale/transfer of the land/plot. What has been given to the developers is only the development rights for the purpose of redevelopment of the old building. No sale consideration has been received by the assessee society. To substantiate this fact, copy of bank statements were furnished by the assessee society.

We have heard the rival contentions and perused the material available on record. Before we delve into the issue, specific reference is made to Clause 28 of the DA which mentions that Society represents all its members in this agreement. Also, the terms of Clause 24 of this DA mentions that members of the said society confirm the terms and conditions of this DA and agrees to abide by the same. Schedule II, Schedule V, and Schedule IV of this DA lists down the details of existing members and the units and area held by them in the existing building known as ‘Hardinge House’, as well as details of hardship compensation payable by the developer to the members and details of monthly displacement compensation payable by the developer to the members. These schedules are extracted below for ready reference.

5.1. We also take note of the directive issued by the Cooperation, Marketing and Textiles Department of the Government of Maharashtra under Section 79A of the Maharashtra Cooperative Societies Act, 1960, to all the cooperative housing societies in the State of Maharashtra regarding redevelopment of buildings of cooperative housing societies, which is dated 03.01.2009. Among other things, Clause 11 of this directive deals with the agreement to be entered into with the developer. In this clause, it is stated that, subject to the terms and conditions approved by the general body meeting of the society, an agreement should be entered into with the developer within one month under the guidance from the architect and public project management consultant appointed by the society.

5.2. Admittedly, it is a fact on record that the assessee society, as a representative of its members, executed a development agreement with the developer, since its members decided to go for redevelopment of their building. The developer also entered into permanent alternate accommodation agreements with the members of the assessee society. It is also a fact on record that the assessee society did not receive any part of sale consideration into its bank account. Ld. AO has merely placed reliance on the AIR information wherein the sale transactions were reported, and thus he took the same as sales made by the assessee society.

5.3. In the given set of facts as stated above, the moot point for consideration is whether the capital gains, if any, arising out of the redevelopment transaction can be taxed in the hands of the cooperative housing society or in the hands of its individual members. It is a well- settled principle of law that direct tax liability cannot be transferred or foisted upon another entity when the underlying transaction demonstrates that the rights in the flats belong to the individual members. The society merely holds the legal title to the land/building as a collective representative of its members. The redevelopment agreement executed by the society, pursuant to the directives issued u/s 79A of the Maharashtra Co-operative Societies Act, 1960, was undertaken strictly for and on behalf of its members. Since direct tax liability cannot be transferred to another person, and given that the redevelopment project undertaken by the assessee-society is evidently demonstrated to be on behalf of its members, the taxability, if any, would arise only in the hands of its members and not in the hands of the society.

5.4. It was also pointed out by the ld. Counsel for the assessee that for the subsequent assessment year, i.e. AY 2017-18, ld. Assessing Officer dropped the reassessment proceedings after accepting the explanation of the assessee society regarding identical permanent alternate accommodation agreements executed between the developer, the respective members, and the assessee society.

5.5. In the conspectus of the above detailed discussion, both on fact and law, as well as considering the development in the subsequent assessment year AY 2017-18, we find that the addition made by ld. AO is not justified as he has considered the said transaction in the hands of the assessee society. The addition so made is deleted. Grounds raised by the assessee in this regard are allowed.

In the result, appeal of the assessee is allowed.

Order pronounced in the open court on 31st August, 2026.

Sd/- Sd/- [Amit Shukla] [Girish Agrawal] Judicial Member Accountant Member Dated: 31st August, 2026 MP, Sr. PS Copy to : 1. The Appellant 2. The Respondent 3. DR, ITAT, Mumbai 4. Guard File 5. CIT BY ORDER, (Dy./Asstt.Registrar) ITAT, Mumbai

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