THE ITO, WARD-2(3)(4),, SURAT vs. SMT. SARLA RAJKUMAR VARMA,, SURAT

आयकर अपील�य अ�धकरण। IN THE INCOME TAX APPELLATE TRIBUNAL SURAT– BENCH ‘SURAT BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT0 MEMBER आयकर अपील सं./ ITA.No.282/Ahd/2017 �नधा�रण वष�/ Asstt. Year: 2012-13 ITO, Ward-2(3)(4) Vs. Smt.Sarla Rajkumar Varma Surat. A/26, Bhagyalaxmi Society Piplod, Surat.

अपीलाथ�/ (Appellant) �� यथ�/ (Respondent) Revenue by : Smt.Smita Nair, Sr.DR Assessee by : Ms.Himali Mistry, CA सुनवाई क� तार�ख/Date of Hearing : 13/11/2018 घोषणा क� तार�ख /Date of Pronouncement: 13/11/2018 आदेश/O R D E R PER RAJPAL YADAV, JUDICIAL MEMBER:

Revenue is in appeal before the Tribunal against order of ld.CIT(A)-2, Surat dated 24.11.2016 for the Asstt.Year 2012-13.

ITA No.282/Ahd/2017 2 the ld.CIT(A) has placed her reliance on the order of her predecessor in the Asstt.Year 2010-11. The appeal of the Revenue in the Asstt.Year 2010-11 bearing ITA No.2269/Ahd/2014 has been dismissed by the Tribunal vide order dated 12.4.2017. She placed on record copy of the Tribunal’s order. The ld.DR was unable to controvert this aspect.

“DECISION 6.1.1. I have considered the assessment order as well as the submissions of the appellant. The Grounds of appeal- Ground No. 1 pertains to rejecting the claim of deduction u/s 80IB(10) amounting to Rs. 93,46,673/- and making addition of Rs. 11,000/-. During the appellate proceedings, appellant has submitted that the AO has made disallowance of deduction u/s. 80IB(10) on appreciation of wrong facts. As per her, the date of permission by SUDA as on 05.02.1997 taken by AO belongs to the earlier owner of land, not the appellant. It is further submitted that even for permission for use of land for non- agricultural purposes was granted by Jilla Panchayat Kacheri Mehsul Shakha Surat as on 12.07.2006, therefore, no construction could be made prior to that date. As per appellant, the permission for the construction to develop the housing project, on which deduction u/s. 80IB(10) is claimed, was granted as on 23.02.2007 which was revised on 17.09.2009 and the project was completed on 31.03.2010 as per completion certificate given by SMC, Surat. 6.1.2. On the perusal of the details it is observed that this issue has already been decided by Commissioner of Income-tax (Appeals)-1, Surat, in the appellants own case, by his order dt.26-05-2014 has dealt with the above issue and allowed the appeal for A.Y.2010-11. Further, for A.Y.2011-12, Commissioner of Income-tax (Appeals)-IV, Surat has allowed the appeal vide his order dated 05/07/2016. The Commissioner of Income-tax (Appeals)-l, Surat in his order dt.26-05-2014 held as under: “I have considered the facts of the case and submissions of the appellant. It is clear from the assessment order and submissions of appellant that the date of permission from SUDA as on 05.02.1997 has been taken by AO from purchase deed of land filed by appellant during assessment proceedings. But, it was clarified by appellant during assessment proceedings to AO as well as during appellate proceedings that said date of permission was granted to earlier owner of the land,

ITA No.282/Ahd/2017 3 not the appellant. It has been clearly explained that Late Shri Omprakash Gulabchand Varma, father of the appellant had purchased the land by purchased document dated 19.01.2007 from Shri Hemant Ishvarlal Desai and as per description given in the document, the land was originally of HUF of Jayantilal Jashwantisinh and Shantaben Bhagwansinh with number of coparceners and after partitions and transfer, ultimately Hemant Ishvarlal Desai purchased land which was sold to the appellant’s father on whose death the project came to the appellant. It was further clarified that the SUDA had given permission as on 05.02.1997 to its erstwhile owners for making plots and thereafter construction to plinth and out of those plots, two plots were purchased by Hemant I. Desai as on 27.03.2000 which was subsequently purchased by father of appellant and which, in turn, came in possession of appellant. From these facts, it is clear that the date of 05.02.1997 has wrongly been taken by AO for the purpose of computing deduction u/s. 80IB(10) in the case of housing project completed by appellant. From the facts, it is also clear that the permission to develop housing project as on 23.02.2007 was obtained in the name of Hemat Ishvarbhai Desai because the application was made by the appellant even when land was under negotiation. However, this was revised by permission dated 17.09.2009 and as per revised permission, the housing project was completed as on 31.03.2010. In view of these facts, it is clear that the AO should have taken the date of permission by Municipal Authority as on 23.02.2007 and date of completion as on 31.03.2010 for computing the deduction u/s. 80IB(10) of the Act. As per sub-clause (ii) of clause (a) of section 80IB(10), in a case where housing project has been or is approved by local authority on or after 01.04.2004 and completed within 4 years from the end of financial year in which the housing project is approved by local authority, deduction u/s. 80IB(10) is allowable on the profit earned by assessee on such project. In the case of appellant, project was commenced on 23.02.2007 and completed within 4 years from the end of financial year of commencement. Thus, the condition of completion of project within prescribed time is fulfilled by assessee in her case. In case of other conditions for allowing deduction, AO has not raised any objections. The case laws quoted by appellant in her submissions also support her case. In view of these facts, I hold that the AO has wrongly disallowed the deduction. I, therefore, allow the deduction of Rs. 90,41,235/- u/s. 80IB(l) of the Act to appellant. The grounds taken by appellant are allowed. ”

The facts and circumstances being the same, I find no reason to deviate from the findings of my predecessor and therefore the appellant is held eligible for claiming deductions u/s 80IB(10) of the Act.” 5. A perusal of the above would indicate that the ld.CIT(A) has recorded a finding that there is no disparity on facts between the assessment year 2010-11 and upto this assessment year. The ld.CIT(A) has followed order passed in the Asstt.Year 2010-11. The Tribunal has upheld order of the ld.CIT(A) in the Asstt.Year 2010-11. The Tribunal has concurred with the ld.CIT(A) that Surat

ITA No.282/Ahd/2017 4 Urban Development Authority had given permission on 5.2.1997 to erstwhile owners of these plots, and thereafter construction upto plinth level on these plots were made. These were purchased by Shri Hemant Desai on 27.3.2000 which were subsequently purchased by father of the assessee, and ultimately came into the possession of the assessee. The Tribunal also observed that permission to develop housing project was obtained on 23.2.2007 which was revised on 17.9.2009 and as per permission, housing project was completed on 31.3.2010. Thus, the Tribunal concurred with the ld.CIT(A) that project was completed well within the stipulated time, and the assessee is entitled for deduction under section 80IB(10). We respectfully following the order of the ITAT (supra) in the Asstt.Year 2010-11, do not find any error in the order of the ld.CIT(A) on this issue.

Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Surat: Dated 13/11/2018