AMAR R. SHANBHAG vs. INCOME TAX OFFICE 11(2)(1)

Rule.  Rule is made returnable forthwith.  By consent, taken up for final hearing.

This Writ Petition  is filed to  challenge the  notice dated  25th March 2010 issued under Section 148 of the Income Tax Act, 1961 and also the order dated 2nd  December 2010 whereby the objections raised by the CNR No : HCBM020292932010 Uploaded on - 21/08/2020 wp552-11 petitioner against reopening of the assessment has been rejected.

The   assessment   year   involved   herein   is   assessment   year 2005­2006. 4. By the impugned notice dated 25th March 2010, assessment for assessment year 2005­06 is sought to be reopened by recording the following reasons :­ “During the course of re­opening assessment proceedings for A.Y. 2004­05, it was observed that the assessee had entered into development agreement with M/s.Matoshree Properties on 17­09­2004 for development of property situated at No.1, Parel Tank Road, Bhoiwada, Parel, Mumbai – 400 012 known as Bagla Property.   Vide this said agreement, the developers agreed to pay the assessee a sum of Rs.4,00,00,000/­ (Rupees Four Crores).   However, it is observed that, in the return of income filed for A.Y. 2005­06, no capital gain was offered on such   transaction.     Further,   the   assessee   has   shown   Rs. 61,00,000/­ on a/c. of Bagla Properties under the head sundry loans   in   the   Balance   Sheet   as   at   31­03­2005   i.e.   for   A.Y. 2005­06. In view of this, during the relevant year, the assessee should have offered the Capital Gain as there is transfer of rights of above referred property i.e. Bagla Property.   As the property was given for development during the year and in view of development agreement, capital gain arisen, ought to have been offered for taxation in the year under consideration i.e. A.Y. 2005­06. In view of the above, I have reason to believe that capital gain   arisen   on   aforesaid   property   has   escaped   assessment within the purview of Section 147 of the Income Tax Act, 1961.”

From the aforesaid reasons, it is evident that according to the assessing officer, capital gains has accrued to the assessee in assessment year Uploaded on - 21/08/2020 wp552-11 2005­06 on account of transfer of development rights as per the Agreement dated 17th September 2004. 6. On perusal of the Development Agreement dated 17th September 2004, it is seen that out of Rs.4 crores, Rs.10 lakhs was to be paid on signing the Agreement, Rs.30 lakhs was payable within 30 days of the Intimation of Disapproval for construction issued by the Municipal Corporation or by 31st October 2004, whichever was earlier and the balance Rs.3.25 crores was payable   in   13   installments   after   75   days   from   the   receipt   of   the Commencement Certificate by the Developer in respect of the plinth of the first building to the constructed on the said property.

As the developer failed to pay the amount of Rs.30 lakhs on or before 31st October 2004, the petitioner on 28th March 2005 terminated the Development Agreement dated 17th September 2004. Thereafter, on the Developer   issuing   cheques   amounting   to   Rs.30   lakhs,   the   Development Agreement was restored.

The facts on record clearly show that there was inordinate delay in obtaining commencement certificate and, therefore, the petitioner once again terminated the Development Agreement dated 17th September 2004. Thereupon, Matoshree Properties filed a Suit in the High Court being Suit No.2863 of 2010, which was ultimately settled on 2nd May 2011, wherein the consideration was enhanced from Rs.4 crores to Rs.7.5 crores.  As per the Uploaded on - 21/08/2020 wp552-11 consent terms filed on 2nd May 2011, the amount of Rs.7.5 crores are to be paid in installments upto 31st December 2011. It is also on record that the commencement certificate in the present case was issued on 29th December 2009. In these circumstances, in our opinion, it cannot be said that there was any reason to believe that income chargeable to tax has escaped assessment in assessment year 2005­06 so as to initiate reassessment proceedings under Section 147 read with Section 148 of the Act.  So long as the consent terms filed on 2nd May 2011 hold the field, the question of bringing to tax the capital gains under the Development Agreement dated 17th September 2004 in assessment year 2005­06 does not arise at all.

In the result, the impugned notice dated 25th March 2010 issued under Section 148 of the Income Tax Act, 1961 as well as the order dated 2nd December 2010 are quashed and set aside.

Rule is made absolute.  No order as to costs. (A.A. Sayed, J.) (J.P. Devadhar, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)