SUSHIL TULI,SHAHJAHANPUR vs. INCOME TAX OFFICER-1(5), SHAHJAHANPUR

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT ITA No.553/LKW/2016 Assessment Year: 2012-13 Sushil tuli v. Income Tax Officer 1(5) Loha Mandi, Bahadurganj Shahjahanpur Shahjahanpur TAN/PAN:AAKPT6658D (Appellant) (Respondent) Appellant by: Shri A. R. Shukla, Advocate Respondent by: Smt. Alka Singh, D.R. Date of hearing: 22 05 2019 Date of pronouncement: 23 05 2019 O R D E R This is assessee’s appeal against the order of the ld. CIT(A), Bareilly, dated 30/6/2016 for the assessment year 2012-13, taking the following grounds of appeal: 1. Because the learned CIT (Appeals) Bareilly erred in passing the Order u/s 143(3) of the I.T. Act 1961, without considering the clause of the Rent Deed dated 15.6.2005 and the fact that the assessee has Sublet the Building (Ware House) on Rent which he took on Rent with the very purpose of subletting it. 2. Because the learned CIT (Appeals) Bareilly erred in accepting the intention of assessee for taking the ware house on rent and to sublet it on a higher rent and earn some profit & showing the Rent received from subletting out the warehouse as Business Income & not as H.P Income which is highly unjustified. 3. Because the learned CIT (Appeals) Bareilly erred in passing the Order u/s 143(3) of the I.T Act 1961, without considering the fact that the basic two conditions of Section 22 are must for treating Rental Income as Income from House property which it do not satisfy, 1) That the assessee must be the Owner of the Property (whereas the assessee was not the

ITA No.553/LKW/2016 Page 2 of 6 Owner of property let out but was just a Tenant) 2) That the Property let out must be for Residential Purposes (whereas the Property let out was not a Residential Property but a Commercial Property), the fact that was open to verification, by evidences produced and placed on file hence making it liable to be treated as Income from Business and not Income from House Property Income which is highly unjustified . 4. Because the learned CIT (Appeals) Bareilly erred in passing the Order u/s 143(3) of the I.T Act 1961, without considering the fact that the assessee took into account only Rent for eight months of Rs.18,00,000 (225,000*8) and not all the Rent Paid for nine months Rs 20,25,000 (225000 *9) as shown in 26AS, Lying the year under consideration as the Rent paid was disputed & violated the Clauses of Lease Deed that an increment of 10% in Rent will be applicable after every 3 years As the Rent was not enhanced the clause was violated hence the disputed amount and TDS on it were not accepted as Income and accordingly not shown in Return for the year. 5. Because the disallowance & addition of (14,17,500 - 7,38,000) Rs.6,79,500/- as Taxable Income was wrong and highly unjustified. 6. Because the assessment Order on facts & law was not legally sustainable.

ITA No.553/LKW/2016 Page 3 of 6 Bhandari separately, after deduction of TDS as per income tax law. The assessee was required to furnish the details of income from other sources with details of investment. In this regard, the assessee stated that the assessee took the warehouse on lease to sub-let it on a higher rent. The A.O observed that however, neither in the above lease agreement was there any mention about subletting, nor any documentary evidence in support of the claim was submitted. The assessee was specifically required to explain as to why the above income may not be treated/computed under the head “Income from House Property”, as the property was under the assessee’s possession since 30/8/2008. 4. The assessee replied that: “the assessee do not own the property at A-12, Phase 2, Noida as this is the property of M/s Bhandari Fibertech Pvt. Ltd. having Regd. HO at IInd Floor, 9009/11, Desh Bandhu Gupta Road, Paharganj, Delhi. A proof in this regard is enclosed from the NOIDA authority sending a Demand Proof of Annual Fees in its name along with Possession Certificate, thereby confirming the ownership of the Property by M/s Bhandari Fibertech Pvt. Ltd.” 5. The A.O observed that: “Possession certificate of NOIDA Authority shows possession of the property w.e.f. dated 13/10/1995 which is very old. There is no proof regarding present owner of the property. It may be that the property had been transferred for which rent agreement has been made on 30/8/2008 with Safexpress Pvt. Ltd.” 6. On the above basis, the A.O rejected the assessee’s claim for treating the rental income as income from other sources, the assessee having, in the view of the A.O, failed to furnish proof of having sub-let the property, rather than having let-out the same as owner thereof. The addition of Rs.14,17,500/- was made in this regard, treating the amount as income from house property. 7. The ld. CIT(A) has confirmed the addition, holding as under:

ITA No.553/LKW/2016 Page 4 of 6 “The appellant is claiming that it is not owner of the properties and therefore the income should not be taxed under income from House Property. This claim of the appellant has no basis. The appellant has entered into a lease agreement with a third party. This agreement does not talk about any sub-letting. In this proceeding also the appellant could not produce any evidence to show that the property is not owned by it. Therefore the action of the A.O is correct on this account.” 8. Heard. The ld. counsel for the assessee has placed before this Bench, a copy of Demand Notice issued by the New Okhla Industrial Development Authority (NOIDA) to M/s M/s Bhandari Fibre Tech Pvt. Ltd, A-12/HC, Nodia, requiring payment, by 31/12/2015, of outstanding demand of Rs.4,25,550/- qua the commercial property situated at A-12, HC, Noida, i.e., the property in question. This Demand Notice is scanned and reproduced hereunder, for ready reference:

ITA No.553/LKW/2016 Page 5 of 6 10. The ld. D.R. has contended that as observed by the authorities bellow, no evidence was produced by the assessee regarding the ownership of the property in question being of someone else, and not of the assessee. 11. In his written submissions (reproduced at pages 2 to 4, the relevant portion at page 3, of the impunged order), the assessee submitted as follows before the ld. CIT(A): “The assessee is enclosing the documentary evidence (outstanding demand on property as on 31/12/2015) to prove that the property is still in the name of Bhandari Fibre Tech, Noida. This is with reference to point No.6 & 7 of page 3 & 4 of the order of the A.O.” 12. Thus, the above Demand Notice was before the ld. CIT(A). However, the ld. CIT(A) has confirmed the addition in disregard/oblivion thereof. 13. Section 22 of the Act reads as follows:- “The annual value of property consisting of any buildings or lands appurtenant thereto of which the assessee is the owner, other than such portions of such property as he may occupy for the purposes of any business or profession carried on by him the profits of which are chargeable to income-tax, shall be chargeable to income-tax under the head "Income from house property".”

ITA No.553/LKW/2016 Page 6 of 6 nature. Therefore, the provisions of section 22 of the Act are not at all applicable. Hence, the addition made as ‘income from house property’ is not sustainable. Accordingly, the order under appeal is reversed and the addition is deleted. 16. In the result, the appeal of the assessee is partly allowed. Order pronounced in the open Court on 23/05/2019. Sd/- [A. D. JAIN] VICE PRESIDENT DATED:23/05/2019 JJ:2205 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT(A) 4. CIT 5. DR By order Assistant Registrar