SHAH & CHHEDA HOMES P. LTD.,NAVI MUMBAI vs. CIT(APPEALS)- 15, MUMBAI

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ITA 1838/MUM/2020Status: DisposedITAT Mumbai04 October 2021AY 2012-136 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the trading liability was not a case of remission or cessation as the assessee had filed creditor confirmations and the liability was shown as payable. Regarding on-money, the Tribunal found that flats were sold above stamp duty value, variations in price were explained, and buyer affidavits were filed, thus the addition was based on assumption.

What were the facts?

The assessee, a builder, appealed against additions made by the AO and confirmed by the CIT(A). The additions pertained to a long-standing trading liability treated as income under Section 41(1) and alleged on-money received on the sale of flats.

What were the issues?

Whether a long outstanding trading liability can be added as income without remission or cessation, and whether alleged on-money on sale of flats can be added without concrete evidence when sale prices are above stamp duty value and variations are explained.

Which sections of the Income-tax Act were involved?

Section 41(1),Section 50C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: HON’BLE SHRI VIKAS AWASTHY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Navin B. Gandhi– Ld. AR
For Respondent: Shri Vijay Kumar Menon – Ld. Sr. DR

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2012-13 arises out of order of learned Commissioner of Income-Tax (Appeals)- 15, Mumbai [CIT(A)], dated 28/08/2020 in the matter of assessment framed by Ld. Assessing Officer (AO) u/s 143(3) on 23/03/2015. The grounds raised

1.

by the assessee read as under:- The Hon'ble CIT(A)-15,Mumbai has erred in confirming addition made by the Ld.AO [ACIT -8(2)(1), Mumbai u/s 41(1)] of Rs.2,08,19,001, on the ground that "liability outstanding for a long period of time is assessable as income even if no write-back of liabilities in its books of accounts made and further if the assessee is unable to prove genuineness of liability". The Hon'ble CIT(A)-15 failed to consider the fact that a) In remand report dated 01.10.2018 the Ld AO confirmed that the confirmation letters of the creditors were submitted by the assessee company during the assessment proceedings and are on the record. b) The company did not write off the said liability of Rs.2,08,19,001/- in his books and confirmed that the said liability is payable by the appellant company as on 31.03.2012. Relief Claimed The appellant company humbly request your honor to delete the entire addition made u/s 41(1) of Rs 2,08,19,001/- as the same is totally incorrect and highly unjustified . Ground 2 The Hon'ble CIT(A)-15,Mumbai has erred in confirming addition made by the Ld.AO [ACIT-8(2) (1)], Mumbai of Rs. 1,04,38,981/- on the ground that "the assessee has received on money on the flats sold to certain buyers at lower rates than the others during the year under consideration". The Hon'ble CIT(A)-15 has failed to consider the fact that a) Majority of flat owners confirmed on oath the sale consideration of the flat purchased by him vide respective affidavits, which were submitted before the Ld. AO during the assessment proceedings and b) There is no direct and indirect or remote evidences of receipt of on money and the on money theory of the Ld AO is mere guess work, assumption and surmise . c) The agreement value of all the flats sold during the year under appeal was far more than the stamp duty value. Relief Claimed The appellant company humbly request your good honor to delete the entire addition of Rs 1,04,38,981/- which is baseless, totally incorrect and not justified. As evident the assessee is aggrieved by confirmation of certain addition u/s 41(1) as well as by another addition of alleged on-money on sale of flats.

2. The Ld. AR advanced arguments to assail both the additions as confirmed in the impugned order. The Ld. DR submitted that the appeal is liable to be dismissed.

3. Having heard rival submissions and after careful consideration of material on record, our adjudication to the subject matter of appeal would be as given in succeeding paragraphs.

4.

The material facts are that the assessee being resident corporate assessee is state to be engaged as builder. An assessment was framed for the year u/s 143(3) on 23/03/2015 wherein certain additions were made in the hands of the assessee and the same are the subject matter of appeal before us. Remission / Cessation of Trading Liability u/s 41(1) 5.1 It transpired that the assessee had long outstanding sundry creditors aggregating to Rs.208.19 Lacs as detailed in para-4 of the assessment order. The Ld. AO, invoking the provisions of Sec.41(1), show-caused the assessee as to why the same may not be added to the income of the assessee. The assessee defended the same by submitting that the liabilities have not been written-off and no benefit has been received whatsoever by way of remission or cessation of trading liability. The outstanding amounts were payable by the assessee at the year-end. However, rejecting the same, the amount was added to the income of the assessee u/s 41(1). 5.2 During appellate proceedings, the assessee drew attention to the confirmation letters of the creditors as filed before Ld. AO and submitted that the amounts were still payable. The aforesaid fact was also confirmed by Ld. AO in the remand report. Another pertinent fact brought to the notice was that after payment / certain adjustment of Rs.13.73 Lacs in financial year 2016-17, the balance amount payable to the creditors for Rs.194.51 Lacs was found to be not payable as on 31/03/2018 and the same was, therefore written-back in AY 2018-19 and offered to tax. However Ld. CIT(A), observing that the aforesaid amount could have been offered earlier, confirmed the action of Ld. AO. Aggrieved the assessee is in further appeal before us.

5.3 From the factual matrix as enumerated hereinabove, we find that no case of remission of cessation of trading liability could be made out by revenue against the assessee. The assessee had filed confirmation of the sundry creditors and the amounts were shown as payable in the books of accounts. There was no write-back of the amounts either by the assessee or by the sundry creditors. This is further fortified by the fact that certain payments / adjustments have been done in subsequent financial year and the balance amount has been offered to tax when the liability has actually ceased. Therefore, the facts of the case do not convince us to confirm the impugned addition u/s 41(1). By deleting the same, we allow this ground of appeal. Addition on account of alleged on-money 6.1 The assessee sold 6 flats during the year as detailed in para 5.1 of the order. The sale occurred evenly throughout the year. Though the area of the flats was quite similar, however, there was variation in rate per square feet ranging from 4428 per square feet to 6958 square feet. The assessee submitted that the flats were sold at prevailing market prices as per negotiations with the respective buyers. Each of the flat was sold over and above the stamp duty value of the flat. The variation in rates was bound to arise due to location of the flat, floor-rise, view of the surroundings from the flat, compliance to vastu-shastra, urgency and need of the buyer, situation of the site and reputation of the builder. However, since there was vast difference in the sale prices per square feet, Ld. AO adopting uniform benchmarking rate of 6958 per square feet, worked out differential of Rs.104.38 Lacs and added the same to the income of the assessee as alleged on-money on sale of flats.

6.2 During appellate proceedings, the assessee, inter-alia, drew attention to its letters dated 21/01/2013 & 15/03/2015 as filed before Ld. AO during the course of assessment proceedings wherein the reasons for selling the flats at different rates were explained. The assessee also submitted that aggregate sale consideration of Rs.421.07 Lacs was much higher than the aggregate stamp duty value of Rs.295.31 Lacs. The assessee had also filed affidavit of three buyers during assessment proceedings whereas affidavit of another buyer was filed during appellate proceedings. Thus, it was the submission that the addition was made on assumptions, surmises and estimates. The Ld. AO, in the remand report, submitted that sale consideration of each of the flat was higher than fair market value. The fact of affidavit of three buyers was also confirmed. However, finding large variation in the sale price, Ld. CIT(A) chose to confirm the addition. Aggrieved the assessee is in further appeal before us. 6.3 From the factual matrix as enumerated hereinabove, we find that all the flats sold by the assessee has been sold at much higher prices than the stamp duty value of each of the flat and therefore, the provisions of Sec.50C were not applicable to the facts of the case. The assessee has sold the flats evenly throughout the year in price range of 4428 per square feet to 6958 square feet. The factors leading to variation in the sale price were duly explained by the assessee before Ld. AO which could not be disputed and no fact based findings could be rendered to controvert the same. In fact, the affidavits of 4 buyers confirming the sale price have been filed by the assessee. The assessee has duly discharged the onus of proving that the sale consideration as actually received by the assessee was reflected in the sale agreement as well as in the books of accounts. It is also evident that no further investigations have been carried out by lower authorities to rebut the documents of the assessee and bring on record any contrary evidence to prove transfer of excess sale consideration to the assessee, in any manner. Thus the conclusion that that all the flats would have been sold at highest prices is nothing more than an assumption of Ld. AO. Hence, we are inclined to delete the same. This ground stand allowed. Conclusion 7. The appeal stand allowed in terms of our above order.

Order pronounced on 4th October, 2021.

Sd/- Sd/- (Vikas Awasthy) (Manoj Kumar Aggarwal) न्याययक सदस्य / Judicial Member लेखा सदस्य / Accountant Member मुंबई Mumbai; यदनांक Dated : 04/10/2021 Sr.PS, Dhananjay आदेशकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent 3. आयकरआयुक्त(अपील) / The CIT(A) 4. आयकरआयुक्त/ CIT– concerned 5. यवभागीयप्रयतयनयध, आयकरअपीलीयअयधकरण, मुंबई/ DR, ITAT, Mumbai 6. गार्डफाईल / Guard File आदेशाि सार/ BY ORDER,

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