RAMDAS PANDHARINATH KALE,(HUF),,PUNE vs. INCOME-TAX OFFICER, WARD - 12 (4),, PUNE

Ground Nos. 1, 8 and 9 are general in nature, hence, require no adjudication.

The ld. AR submits that the assessee is not interested to prosecute ground Nos. 2, 6 and 7. Accordingly, the same are dismissed as not pressed.

Ground Nos. 3 and 4 raised by the assessee are relating to denial of deduction u/s. 54F of the Act.

I note that the assessee is an HUF, derives income from business, capital gains and from other sources. According to the AO, the assessee’s share declared at 21% from profit from the business i.e. housing project under the name and style as “Shriram Residency”. The assessee shown long term capital gain of Rs.1,05,85,572/-. The assessee claimed for Rs.25,00,000/- deduction u/s. 54F of the Act. In support its claim, the assessee furnished copy of agreement for sale dated 19-03-2016 and according to the AO the said agreement for sale was not registered. The assessee contended that he has invested for purchase of a new property and furnished a receipt for Rs.11,00,000/- from M/s. Aaryan Enterprises. According to the AO, the assessee did not invest a new property within stipulated time and denied exemption u/s. 54F of the Act for entire amount of Rs.25,00,000/-. The CIT(A) confirmed the same. Aggrieved by the order of CIT(A) in denying the exemption u/s. 54F of the Act and also for enhancement of income u/s. 54B of the Act, the assessee is before this Tribunal.

Heard both the sides and perused the material available on record. The ld. AR submits that the assessee declared capital gain in the year under consideration and drew my attention to receipt dated 10-02-2014 at page 126 of the paper book. He argued that the AO denied entire deduction without considering the payment of Rs.11,00,000/- paid within

In the present case also as rightly conceded by the ld. AR that the assessee made investment in a new property to an extent of Rs.11,00,000/- vide receipt dated 10-02-2014, 27-0402914 and 27-04- 2014 which are at pages 126 to 128 of the paper book. It is noted from the perusal of said receipts that Aaryan Enterprises issued receipts dated 10- 02-2014 under Receipt No. 0361, dated 27-04-2014 under Receipt No. 0360 and dated 27-04-2014 under Receipt No. 0359 for site at Shreeram Residency, are well before filing of return of income. Admittedly, the assessee’s share at 21% of profit from housing project i.e. Shriram Residency which is evident from para 4 of the assessment order. Therefore, there is no dispute with regard to capital gain arising from housing project i.e. Shriram Residency. Therefore, in my opinion, the assessee is entitled to proportionate deduction to the extent investment made in a new property up to the filing of return of income. I note that the AO disallowed entire claim made u/s. 54F of the Act to the extent of Rs.25,00,000/- which was confirmed by the CIT(A). Therefore, in terms of the decision of Hon’ble High Court of Bombay, that the assessee is entitled to claim proportionate deduction as evident from receipts at pages 126 to 128 of the paper book, which are payments made towards new property and also the said payments were made before filing of return of income. Admittedly, the return of income was filed on 31-07-2014 which is evident from para 1 of the impugned order. Thus, the assessee is entitled to get deduction of Rs.11,00,000/- u/s. 54F of the Act as against the entire disallowance of Rs.25,00,000/-. Thus, ground Nos. 3 and 4 raised by the assessee are allowed.

Ground No. 5 raised by the assessee challenging the action of CIT(A) in denying exemption u/s. 54B of the Act by enhancing the income of the assessee in the facts and circumstances of the case.

I note that the assessee claimed deduction of Rs.80,85,572/- on account of re-investment in agricultural land. The AO allowed the same. The assessee filed additional evidences on other issue by way of a registered agreement dated 08-07-2016 on account of purchase of new house property in support of claim u/s. 54F of the Act. The CIT(A) having found the said information not before the AO, sought remand report. The AO furnished remand report. According to the AO relating to this issue u/s. 54B of the Act held that the assessee purchased agricultural land to an extent of Rs.72,21,240/- on individual capacity and Rs.8,64,335/- in HUF capacity. By holding so, the AO submitted remand report to the CIT(A) seeking enhancement of income. The CIT(A) discussed the said issue from paras 12 to 12.2 of the impugned order, wherein, the disallowance made Rs.72,21,240/- on account of having purchased agricultural land in individual capacity and allowed to an extent of Rs.8,64,335/-. Thereby, the CIT(A) enhanced the total income of the assessee to an extent of Rs.72,21,240/-. Before me, the ld. AR placed on record the order of Surat Bench of Tribunal in the case of Babubhai Arjanbhai Kanani (HUF) reported in 130 taxmann.com 112 (Surat-Trib.) The relevant portions of the said decision of Surat Bench Tribunal are as under : “12. Now coming to the assessee`s case under consideration, in the light of the above noted judicial precedents, we note that entire purchase consideration for agricultural land was paid by utilizing money of HUF. We note that Purchase Deed is in the name of the Coparcener ( one of the HUF members). However, the property (land) is owned by HUF. The property (land) is shown in the Balance Sheet of HUF. The Co-parcerner of the HUF may hold property on behalf of the HUF. The HUF money was utilized to purchase the said agricultural land. The HUF is doing agricultural activities. For example, in case of a company, a property may be registered in the name of the Director, because company is an artificial person which can not talk,

The ld. AR argued that the Surat Bench of Tribunal by placing reliance on the decision of Hon’ble High Court of Rajasthan in the case of Laxmi Narayan reported in 402 ITR 117 (Raj.) held that where assessee had purchased new agricultural land out of sale consideration of his agricultural land, assessee could not be denied deduction u/s. 54B of the Act merely because registered document of new land was executed in name of his wife. On perusal of para 12 of the said order of Surat Bench of Tribunal which held the HUF is owner of the said agricultural land though it is registered in the name of the coparcener, as the HUF is enjoying all the benefits of the said agricultural land. Admittedly, in the present case, the assessee being an HUF purchased agricultural land to an extent of Rs.72,21,240/- in individual capacity. The copy of said purchase deeds of agricultural land are furnished from pages 16 to 53 of the paper book. Further, I find the Hon’ble High Court of Delhi in the case of Ravinder Kumar Arora reported in 342 ITR 38 held that the provisions of section 54 of the Act are the beneficial provision which should be interpreted liberally in favour of the deduction to the taxpayer and deduction should not be denied on hyper technical ground. There is no dispute with regard to re- investment on agricultural land by the assessee in his individual capacity, the provisions u/s. 54 of the Act being the beneficial provision which should be interpreted liberally in favour of the assessee seeking deduction

In the result, the appeal of assessee is allowed.