SMT. BHARTI MANOHAR PUNJABI ,MUMBAI vs. ITO WARD 27(1)(2), MUMBAI

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H (SMC)’
‘BENCH MUMBAI

BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER
&

MS. PADMAVATHY S, ACCOUNTANT MEMBER

ITA Nos.18/Mum/2025 & 19/Mum/2025
(Assessment Year :2012-13)

Smt. Bharti Manohar
Punjabi
793, M.S. Building
No.23, Dr. C.G. Road
Chembur Colony
Chembur
Mumbai- 400 074
Vs. Income
Tax
Officer-
27(1)(2)
Mumbai
PAN/GIR No.AJOPP3562F
(Appellant)
..
(Respondent)

Assessee by Shri Mahendra Paste
Revenue by Shri Sunil Mahews, Sr.DR
Date of Hearing
16/04/2025
Date of Pronouncement
22/04/2025

आदेश / O R D E R

PER AMIT SHUKLA (J.M):

In so far as the appeal in ITA No.19/Mum/2025, the same has been filed against order dated 12/12/2023 passed by NFAC,
Delhi for the quantum of assessment passed u/s.147 r.w.s. 144
for the A.Y.
2012-13, whereas the appeal in ITA
No.18/Mum/2025, the same has been filed against order dated

ITA No. 18 & 19/Mum/2025
Smt Bharati Manohar Punjabi

2
16/04/2024 passed by NFAC in relation with the penalty proceedings u/s. 271(1)(c).
2. In the quantum of appeal, assessee has challenged the action of the ld. AO for treating the entire sale consideration as per stamp duty value as ‘unexplained income’ in the hands of the assessee.
3. The brief facts as culled out from the records are that assessee alongwith her husband had sold house property situated at Section 19/20, Flat No 701, 7th Floor, Shree Satyam
Co-op. Hsg. Society Ltd Plot No 51 Setor-20, Kharghar for a consideration of Rs.25 lakhs. However, as per the Index II issued by Department of Registration, market value of the said property was Rs.35,02,000/-. Since assessee could not comply with the notice u/s.148 and other notices, ld. AO has treated the sale consideration as per the market value at Rs.35,02,000/- and the entire sales consideration has been added as ‘unexplained income’ of the assessee. Ld. CIT (A) too has confirmed the said addition on the ground that the notices remain un-complied with.
4. Before us it had been stated that the property sold was in the joint ownership alongwith assessee’s husband, Mr. Manohar
Punjabi. It has been brought on record that Mr. Manohar
Punjabi has disclosed sales consideration on the flat at Rs.25
lakhs and computed long term capital gain in his return of income. However, in his case, assessment order u/s.144
r.w.s.147 has been passed wherein the capital gain was ITA No. 18 & 19/Mum/2025
Smt Bharati Manohar Punjabi

3
computed by taking the sale consideration at Rs.35,02,000/- which on account of difference between sale value and the market value. Thus, the assessment was completed after making the addition after computing the long term gain by taking sale consideration at Rs.35,02,000/-. The copy of the assessment order has also been filed before us. It had been further stated the husband has accepted the addition and the computation of long term capital gain and therefore, there is no reason to make any addition in the hands of the assessee.
5. The ld. DR admitted the same that this amount has already been subject to assessment in the case of her husband Mr.
Manohar Punjabi.
6. After perusing the facts and material on record it is seen that the assessee alongwith her husband owned the property which was sold for consideration of Rs.25 lakhs. The said sale consideration has been disclosed in the return of income of Mr.
Manohar Punjabi who has computed the long term capital gain in the return of income. Based on the same information, the case was reopened in his case and assessment order dated
17/12/2019 was passed wherein the difference between the sale consideration and market value was added u/s.50C and accordingly, long term capital gain was computed by taking the sale consideration at Rs.35,02,000/-. Thus, when the entire sale consideration has been considered in the hands of the assessee’s husband Mr. Manohar Punjabi, then there is no reason to make the addition on account of entire sale consideration in the hands

ITA No. 18 & 19/Mum/2025
Smt Bharati Manohar Punjabi

4
of the assessee as ‘unexplained income’. Accordingly, addition made by the ld. AO is deleted.

Copy of the Order forwarded to :

BY ORDER,

(Asstt.