SHRI DE vs. HARAN SHIVNATH SHARMA,MUMBAI

This appeal in A.Y.2014-15 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-42, Mumbai in appeal No.CIT(A)-42, Mumbai/10006/2017-18 dated 13/03/2019 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 29/12/2016 by the ld. Income Tax Officer 31(1)(4) (hereinafter referred to as ld. AO).

The only issue to be decided in this appeal is as to whether the ld. CIT(A) was justified in confirming the addition made by the ld. AO in the sum of Rs.60,91,500/- u/s.56(2)(vii)(b) of the Act.

None appeared on behalf of the assessee. Notice issued to the assessee had been returned unserved with remarks “left” by the postal authorities. Hence, we proceed to dispose of this appeal by hearing the ld. DR after perusing the materials available on record. We find that assessee is an individual earning income from business and profession and income from other sources. We find that assessee had purchased two immovable properties at Rs.40,00,000/- each on 18/03/2014 during the year under consideration whereas, the stamp duty value of those two properties were Rs.71,94,000/- and Rs.68,77,500/- respectively. Since the value determined by the stamp duty authorities were higher than the actual consideration disclosed in the purchase document, the ld. AO proceeded to make addition u/s.56(2)(vii)(b) of the Act in the sum of Rs.60,71,500/- (Rs.71,94,000 + 68,77,500/- - Rs.40,00,000/- - 40,00,000/-). The assessee pleaded that the property which is bought by the assessee is located in a slum area and the property was bought on “as is where is basis” and hence, the normal guideline value as is fixed by the stamp duty authorities could not be fetched for the said property and accordingly, it had the benefit of buying it at a lesser price. By this submission, the assessee had disputed the value determined by the stamp duty authorities. The same point was reiterated by the assessee before the ld. CIT(A). The assessee alternatively pleaded before the ld. CIT(A) that in order to determine the fair market value of the properties, the ld. AO ought to have made reference to the ld. Departmental Valuation Officer (DVO) in accordance with the proviso to Section 56(2)(vii)(b) of the Act. We find that the ld. CIT(A) had held that Shri Devsharan Shivnath Sharma assessee had not made any request to the ld. AO to refer the matter to the ld. DVO. This, in our considered opinion, is incorrect in view of the fact that even if the assessee had not requested the ld. AO to refer the matter to the ld. DVO for the purpose of determination of fair market value of the property, still the ld. AO is duty bound to refer the matter to the ld. DVO, the moment, the stamp duty value is disputed by the assessee in the capacity of purchaser. Reliance in this regard is placed on the decision of the Hon’ble Calcutta High Court in the case of Sunil Kumar Agarwal vs. CIT reported in 225 Taxman 211 wherein the operative portion is reproduced hereunder:-

For the aforesaid reasons, we are of the opinion that the valuation by the departmental valuation officer, contemplated under Section 50C, is required to avoid miscarriage of justice. The legislature did not intend that the capital gain should be fixed merely on the basis of the valuation to be made by the District Sub Registrar for the purpose of stamp duty. The legislature has taken care to provide adequate machinery to give a fair treatment to the citizen/taxpayer. There is no reason why the machinery provided by the legislature should not be used and the benefit thereof should be refused. Even in a case where no such prayer is made by the learned advocate representing the assessee, who may not have been properly instructed in law, the assessing officer, discharging a quasi judicial function, has the bounden duty to act fairly and to give a fair treatment by giving him an option to follow the course provided by law.

For the aforesaid reasons, the order under challenge is set aside.

The impugned order including orders passed by the CIT(A) and the assessing officer are all set aside. The matter is remanded to the assessing officer. He shall refer the matter to the departmental valuation officer in accordance with law. After such valuation is made, the assessment shall be made de novo in accordance with law.”

In the result, appeal of the assessee is allowed for statistical purposes.