SRI HANUMANTHIAH,BANGALORE vs. INCOME-TAX OFFICER, BANGALORE

ITA 205/BANG/2017Status: DisposedITAT Bangalore30 March 2022AY 2009-1012 pages
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What did the Tribunal hold?

The Tribunal held that the possession given to the builder under the JDA was permissive and not 'legal possession' as contemplated under Section 53A of the Transfer of Property Act. Consequently, Section 2(47)(v) of the Income Tax Act was not applicable, and capital gains could not be assessed.

What were the facts?

The assessee entered into a Joint Development Agreement (JDA) with a builder to develop his land. The Assessing Officer (AO) reopened the assessment to tax capital gains, considering the JDA as a transfer of asset. The Commissioner (Appeals) partly allowed the appeal, directing recomputation of capital gains based on a reduced land area.

What were the issues?

Whether the execution of a Joint Development Agreement (JDA) constitutes a 'transfer' of an asset under Section 2(47)(v) of the Income Tax Act, and if the possession granted to the developer qualifies under Section 53A of the Transfer of Property Act.

Which sections of the Income-tax Act were involved?

Section 2(47)(v),Section 53A

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Income Tax Appellate Tribunal, “C’’BENCH: BANGALORE

Before: SHRI GEORGE GEORGE K. & SHRI B.R. BASKARAN

For Appellant: Shri V. Srinivasan, A.R
For Respondent: Smt. Priyadarshini Basaganni, D.R
Hearing: 02.02.2022Pronounced: 30.03.2022

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

The assessee has filed this appeal challenging the order dated 30.11.2016 passed by Ld. CIT(A)-7, Bengaluru and it relates to the assessment year 2009-10. In this appeal, the assessee has raised following issues:- a) Validity of reopening of assessment b) Validity of assessing long term capital gain upon entering Joint Development Agreement (JDA). Sri Hanumanthiah, Bangalore At the time of hearing, the Ld. A.R. did not press grounds relating to validity of reopening of assessment. Accordingly, those ground are dismissed as not pressed.

2.

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