THE COMMISSIONER OF INCOME TAX AAYAKAR BHAVAN AURANGABAD vs. M/S RAJURESHWAR AND ASSOCIATES

{1} ita7-14.odt IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD INCOME TAX  APPEAL NO.7/2014 Commissioner of Income Tax Aayakar Bhavan, Near Holy Cross English School, Cantonment, Aurangabad ..APPELLANT Versus M/s Rajureshwar and Associates 1/4245, Naigalli, Kadrabad Jalna.

..RESPONDENT … Mr.Alok Sharma, Sr.Standing Counsel for appellant Mr.D.M.Pingale h/f Mr.A.B.Kale, Adv. for respondent ... CORAM : A.V.NIRGUDE & V.L.ACHLIYA,JJ. DATE    : 2nd December, 2014. ORAL ORDER [PER A.V.NIRGUDE,J.] : This appeal challenges judgment and order passed by   Income   Tax   Appellate   Tribunal,   Pune,   Bench Aurangabad dismissing the appeal of the appellant. 2] The  assesse  firm  entered  into an agreement with

{2} ita7-14.odt Aurangabad   Zilla   Utpadak   Sahakari   Soot   Girnee Maryadit, Garkheda, Aurangabad for purchase of their land.   As per the agreement, the assessee has paid an amount of Rs.7,81,00,000/­ to said society. However, the transaction could not materialise and the land was not handed   over   to   assessee.     Therefore,   the   assessee approached the High Court and thereafter to Supreme Court.     Ultimately   the   matter   was   disposed   of   by   the Supreme   Court   with   a   direction   to   liquidator   of   said society to refund the amount of Rs.7,81,00,000/­ received from the assessee with simple interest at the rate of 11% p.a. for the period for which the amount remained with them, within a period of four months from the date of judgment.  In compliance of the decision of the Supreme Court, the liquidator of said society refunded the amount of   Rs.7,81,00,000/­.     The   liquidator   also   paid   them Rs.1,83,35,436/­ towards interest calculated at the rate of   11%   p.a.     The   Assessing   Officer   in   a   proceeding initiated against the assessee treated the said income of interest as chargeable income received on deposit made by assessee with said society and directed the assessee to pay   the   income   tax   over   the   said   amount.     Being aggrieved by the said decision of the Assessing Officer, the assessee preferred appeal before the Commissioner of Income Tax (Appeals) Aurangabad. The appeal was partly

{3} ita7-14.odt allowed.   Being aggrieved by the decision, the appellant had   preferred   appeal   before   Income   Tax   Appellate Tribunal, Pune, bench Pune.  The Tribunal has dismissed the appeal. Being aggrieved by the same,   the revenue department has filed this appeal challenging the decision of both the authorities below with contention that the interest received by the assessee being compensation, the same is liable for income tax. 3] We have heard Mr.Alok Sharma, learned counsel for appellant and  perused the concurrent  findings recorded by both the authorities below.  We are of the view that no substantial question of law is involved in the matter.  The amount received by the assessee cannot be treated as compensation for the sole reason that the amount which was  paid to  the assessee as  interest  over the  amount directed to be refunded was due to the reason that the transaction was not materialised and the amount was retained by the said society for quite long period.   The amount in question which was received by the assessee was not received as an income on any deposits made with the said society nor it was a compensation received on account of acquisition of any land.  Therefore, Clause 8 of sub section 2 of Section 56 of Income Tax Act have no applicability in view of undisputed facts of the present

{4} ita7-14.odt case.  The authorities below have discussed in detail on this aspect.  We found no perversity in any of the findings on facts as well as law recorded by appellate authority as well as the tribunal.  In a case based upon identical facts, in   the   matter   of  CIT   Versus   A.   Gajapathy   Naidu reported   in   (1964)   53   ITR  114,  the   Apex   Court  has clearly   held   that   such   income   cannot   be   treated   as income from other sources. 4] In view of this, there does not appear a substantial question of law arising in this appeal.   Appeal stands dismissed.

V.L.ACHLIYA,J. A.V.NIRGUDE,J. umg/