APPASAHEB BBAURAO LONKAR,,PUNE vs. INCOME-TAX OFFICER, WARD - 4(4),, PUNE

The assessee has raised the following grounds of appeal:- 1) On the facts and the circumstances of the case and in law the AO was not legally justified in assessing the Long Term Capital Gain on account of transfer of 1/4th share in his ancestral land as transfer of the land did

The appeal of assessee was filed after delay of 417 days. The assessee filed an affidavit in this regard and in view of the reasons mentioned, we find merit in the plea of assessee and the delay of 417 days in filing the appeal late before the Tribunal is condoned.

The only issue raised in the present appeal is in respect of computation of long term capital gains, if any, in the hands of assessee.

Briefly, in the facts of the case, the assessee filed return of income in response to notice under section 148 of the Act at ₹ 2,94,897/-. The Assessing Officer had received information relating to sale of immovable property at Mundhwa by assessee along with other 13 co-owners for a total consideration of ₹ 2,75,73,600/-. The assessee submitted that he had not received monetary consideration towards sale of the said property and the cheques received from the purchaser viz. M/s. Sai Properties were still in assessee’s possession. The possession of the property was under dispute and the assessee had obtained injunction from the Civil Court to stop any further transfer of the disputed property by the purchaser. In view of the said facts, the assessee pleaded that transfer could not be considered only on the basis of agreement registered because neither possession was transferred nor consideration was received in respect of the impugned land. The Assessing Officer noticed that the Index-II and 7/12 extract of the land submitted by the assessee shows the property registered in the name of Sai Properties, therefore, the property had been transferred to Sai Properties. The Assessing Officer also considered the order of the Jt. Civil Judge (Senior Division) and held that the land in question stands within the defition of the term ‘transfer’ as envisaged in the provisions of section 2(47) of the Act, therefore, attracts long term capital gains. The Assessing Officer rejected various contentions raised by assessee holding it to be part performance in view of provisions of section 53A of Transfer of Property Act and held the assessee liable to pay tax on long term capital gains on his share of ₹ 55,18,400/-.

The CIT(A) after appreciating the facts of case held as under:- “5.3.3 It is not disputed that a sale deed was executed in respect of the property at Mundwa, by the appellant along with other 13 co-owners on 16/09/2010 for a consideration of Rs.2,75,73,600/-, Stamp Duty value of which was Rs.1,82,26,930/-. As per section 17 of the Registration Act and also sec. 21 of the Transfer of the Property Act, once a sale deed has been executed in by a owner with a consideration for transferring a property, the ownership of property vests immediately on execution of sale deed upon the purchaser. In the instant case, the above property situated at survey no.55A(hissa no.3E), was sold to Sai Properties on 16/09/2010 by registering a sale deed and, therefore, the appellant cannot take the stand that the foresaid property was not sold and had remained in the possession of all the 14 owners including the appellant himself, As apparent from the assessment order, the cheques were received by the appellant but was not en-cashed. Merely because the appellant did not encash the cheque by subsequently raising a dispute in the property for which suit was filed before the Civil Judge, it could not be claimed by the appellant that no monetary consideration was received by the appellant. In fact, the Hon'ble Joint Civil Judge (Sr. Division) did not pass an order cancelling the impugned sale deed which enforces that the sale deed was valid and was in invoke as on date of passing of the order by the Civil Judge. It was only a restriction imposed upon the purchaser M/s. Sai Properties that the same could not be sold to any third party or rather no third party interest could be created on the said property by the purchaser. This does not make the sale did null and void ipso-facto. In the case of the appellant, in my opinion, both the conditions pertaining to registration under the registration Act and Transfer of Property Act were fulfilled and there was even no question of part performance u/s. 53A of the Transfer of Property Act in the case of the appellant, as the full transfer had taken place once the sale deed was registered. The appeal filed before the Mumbai High Court against the order of Civil Judge is a Civil dispute and as the lower Court has not treated the sale deed executed by and between the appellant and other 13 CO-owners and M/s. Sai Properties as void, the appellant cannot claim the said registered sale deed as void or cancelled, for not computing the income from capital gains for transfer u/s. 2(47) of the I.T. Act, 1961 of the capital asset u/s. 2(14) of the Act. I, therefore, do not find any merit in the contention of the appellant that there was no transfer of capital asset u/s. 2(14) of the Act and the assessee was not liable to pay the capital gains tax on such sale of the land. Accordingly, no interference in the assessment order passed by the AO is called for. The AO is however directed to compute long term capital gains after allowing the appellant the cost of indexation of the property so sold. The addition made on account of long term capital gains is hereby confirmed subject to allowing of cost indexation. Ground nos. 1 (b) to (f) & (h), 2 & 3 are accordingly dismissed.”

Shri M.K. Kulkarni, the learned Authorized Representative appeared on behalf of assessee and Shri Pankaj Garg, the learned Departmental Representative appeared on behalf of Revenue and put forward their contentions.

We have heard the rival contentions and perused the record. For adjudicating the issue raised, appreciation of peculiar facts of case are necessary, which are as under:- "The impugned sale deed was registered on 16-Sep-2010 in disputed circumstances, subsequent to which the purported buyer, Mr. Sanjay Sakharam Kamble, has not paid the total consideration due as per the agreement. The co-owners of the property, viz. Lonkar family, filed a special civil suit vide SCS No.1461/2011 to seek temporary injunction restraining Mr. Sanjay S. Kamble from creating any third party interest in the suit property till the decision of the suit. An interim order was passed by the Shri S. S. Kharat, Civil Judge, Senior Division, Pune, on 09-Mar-2012, temporarily restraining Mr. Kamble as aforesaid in point # 2 above. This decision was challenged by Mr. Kamble at the High Court of Mumbai vide Civil Application No.1427/2012, which was disposed of on 13-Sep-2013. Subsequently, the special civil suit No.1461/2011 was decided on 05-Oct-2013, which stated as follows :- 1. Plaintiffs’ suit for declaration and cancellation of sale deed is dismissed. 2. Defendants are restrained from creating third party interest in the suit property till the plaintiffs receive their balance consideration. 3. Aggrieved by this decision, the co-owners of the property preferred an appeal in the Bombay High Court, vide reg. no. FA / 1192 / 2015, which was presented on 06-Jan-2014. 4. A certified copy of the appeal filed with the Bombay HC is enclosed as Annexure – V, wherein the Lonkar family has sought for the cancellation of the impugned sale deed dated l6-Sep-2010. 5. Relevant excerpts of the appeal so filed are reproduced below for quick reference:- a. Page 10, point (d) : ........ in the so called Sale Deed there is no any terms or conditions that the Sale Deed can be cancelled. It is respectful submission of the Appellants that it is statutory right of the Appellants herein to approach the Hon'ble Court under the provisions of Specific Reliefs Act for cancellation of the sale deed. b. Page 13, point (l): …..the respondent no.1 herein himself has given Public Advertisement on 21.03.2011 wherein he has categorically stated that the possession of the suit property is in the hands of the Appellants herein. c. Page 16, point (q) :

From the perusal of above said facts, it is clear that though an agreement was entered into between the parties on 16.09.2010 which was also registered with the authorities, but admittedly total consideration was not paid to the assessee as the cheques which were handed over by the purchaser, were stopped for payment. The dispute arose between the parties, wherein the sellers i.e. assessee and his family filed an Injunction against the purchaser restraining him from creating any third party interest in the suit property till the decision of suit and an interim order was passed, which was challenged and subsequently, Civil Suit between the parties was decided, under which the suit of assessee and co-owners for cancellation of sale deed was dismissed. The co-owners of the property filed an appeal before the Hon’ble Bombay High Court. In the said appeal, it has been clearly mentioned that the possession of immovable property had not been parted with till the date and also the assessee had not received complete consideration for the purported sale transaction. Though the case of purchasers was that they had entered into sale transaction with the understanding that the assessee would get no

The issue which arises in such circumstances is that in view of the dispute between the parties, can it be said that the assessee has completed sale transaction and hence is eligible for assessability of capital gains in his hands.

Section 2(47) of the Act lays down that transfer in relation to capital asset includes various modes of transfer in which under clause (v) it involves a transaction wherein allowing of possession of any immovable property is taken or retained in part performance of the contract of the nature referred to in section 53A of the Transfer of Property Act, 1882. Under section 53A of the Transfer of Property Act, where any person contracts to transfer for consideration any immovable property in writing, from which the terms necessary to constitute the transfer can be ascertained and the transferee has in part performance of the contract, taken possession of the property or any part thereof, and the transferee has performed or is willing to perform his part of contract, then it is called ‘Part Performance’. So, in part performance, there has to be willingness to perform his part of contract by the transferee and the transferee should have been put in possession in such part performance of the contract and the transferor has agreed to transfer the property for consideration. However, in the facts of the case before us, though there is a

The Hon’ble Apex Court in Civil Appeal No.15619 of 2017 in CIT Vs. Balbir Singh Maini and bunch of other appeals arising from the order of Hon’ble High Court of Punjab & Haryana (2015) 123 DTR 49 (P&H) has deliberated upon the relevant sections i.e. section 53A of the Transfer of Property Act and sections 2(47), 45 and 48 of the Income Tax Act and also took note of the provisions of section 2(47)(vi) of the Act and vide para 27 held that the income from capital gains on a transaction which never materialized was at best, a hypothetical income. In the facts of the case before the Apex Court, the entire transaction of development envisaged in the JDA fell through because of want of permission and hence, the Apex Court in such circumstances, held that In point of fact, income did not result at all for the aforesaid reason. This being the case, it is clear that there is no profit or gain which arises from the transfer of a capital asset, which could be brought to tax under Section 45 read with Section 48 of the Income Tax Act.

The assessee in the affidavit explaining the delay in filing the appeal late before the Tribunal has also mentioned the factual aspects and the legal

Now, applying the ratio laid down by Apex Court to the facts of present case, wherein the initial contract was between the parties on the ground that the assessee would get permission of other co-owners numbering about 13 so as to transfer immovable asset to the purchasers. This was the basic condition of the said agreement between the parties. Admittedly, the said permission could not be obtained by the assessee and though sale deed was registered, transaction could not be culminated. It is further evidenced by the fact that only sum of ₹ 15 lakhs was paid as against total consideration of ₹ 2,75,73,600/- settled between the parties. As per sale deed, sale consideration was to be paid as per Schedule A to the said agreement, for which postdated cheques were issued, which were to be encashed as per the conditions mentioned for encashment of cheques. As per clause 8 of the sale deed, the purchasers had given postdated cheques to sellers and it was their responsibility to see that the postdated cheques get cleared for payment. In view of the said cheques being stopped for payment and the dispute arising between the parties and even the dispute being who is in possession of the said property, reflects that even part performance of the contract has not been settled. In such circumstances, we find guidance from the ratio laid down by the Apex Court in CIT Vs. Balbir Singh Maini (supra) that where the transaction has not materialized, then no profit or gain which arises from the alleged transfer of capital asset could be brought to

In the result, the appeal of assessee is allowed.