ITO 30(3)(1), MUMBAI vs. M/S RAJESHRI BUILD CRAFT, MUMBAI

The above titled appeal by the Revenue and the cross objection by the assesse have been preferred against the order dated 31.07.2019 of the Commissioner of Income Tax (Appeals)

At the time of hearing the Ld. Counsel of the assessee submitted that assessee is not willing to pursue the issue raised in cross objection and therefore the same may kindly be dismissed. Accordingly, the cross objection of the assessee is dismissed.

The grounds raised

The only issue raised in the grounds of appeal by the Revenue is against the order of Ld. CIT(A) directing the AO to allow the deduction under section 80IB(10) of the Act to the assessee.

The facts in brief are that the assessee filed the return of income on 15.10.2010 declaring total income at Rs.12,480/- in which the assessee has claimed deduction under section 80IB(10) of the Act. A survey action under section 133A of the Act was carried out on the assessee on 25.01.2012 in order to verify the eligibility of claim of deduction under section 80IB(10) of the Act. During the course of survey it was found that there were some violations of conditions as envisaged under the provisions of section 80IB(10) of the Act and consequently the AO rejected the claim of the assessee under section 80IB(10) of the Act by framing assessment under section 143(3) of the Act vide order dated 28.03.2013.

In the appellate proceedings the Ld. CIT(A) allowed the appeal of the assessee on the basis of DVO report dated 11.09.2018 which certified that built up area of individual residential flat in the housing project does not exceed 1000 sq. ft. and plot/land of the building is less than 1 acre. The ld. CIT(A) also referred to the DVO report mentioning that measurement of built up area of the flats by the architect was incorrect. The Ld. CIT(A) in order to ascertain the built up area remanded the matter back to the AO who further referred the matter to DVO to ascertain the built up area of flats for deciding the eligibility of deduction under section 80IB(10) of the Act. Thereafter, the DVO submitted the report as stated hereinabove and ld CIT(A) allowed the appeal of the assesse on this issue.

After hearing both the parties and perusing the material on record, we find that the Ld. CIT(A) has rightly allowed the appeal of the assessee on the basis of department valuation report dated 11.09.2018 wherein it has been specifically stated that the architect has wrongly measured the built up area and the plot of land on which the said building was constructed and also that the built up area of individual residential flat does not exceed 1000 sq. ft. We note that the only objection of the AO while rejecting the claim of the assessee was that the built up area of each flat exceeded 1000 sq. ft. whereas the DVO has clearly given a finding that the built up area of the balcony as well as the flat together would not exceed 1000 sq. ft. Accordingly, we do not find any infirmity in the order of Ld. CIT(A) and the appeal of the Revenue is dismissed by upholding the order of Ld. CIT(A).

In the result, the appeal of the Revenue as well as cross objection of the assessee are dismissed.