SH. SOHAN LAL,FATEHABAD vs. ITO, FATEHABAD

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax (Appeals), Hissar dated 08.08.2016 pertaining to Assessment Year 2009-10.

The sum and substance of the grievance of the assessee is that the ld. CIT(A) erred in adopting the fair market value as on 01.04.1981 of the said land at Rs. 5,760/- and further erred in denying claim of exemption/deduction u/s 54B/54F of the Income tax Act, 1961 [hereinafter referred to as 'The Act' for short].

Briefly stated, the facts of the case are that the assessee jointly owned certain agricultural land with his three brothers and two sisters, namely, S/Shri Karam Chand, Dharam Chand, Prem Chand, Maya Devi and Kaushalya Devi measuring 106/kanals 18 marlas i.e.,13.26 Acres at Bhiva Basti, Fatehabad. The assessee's share in this land was as under : Assessee’s share in this land was 1/4th in the land a) measuring 57 Kanals 18 Marlas i.e. 7.13 acres at Bhiva Basti, Fatehabad, jointly owned by the assessee with S/Shri Karam Chand, Dharam Chand and Prem Chand.

The Assessing Officer treated the aforesaid land as capital asset holding that the land is situated within the municipal limits.

At the very outset, the ld. counsel for the assessee stated that in the case of the co-owners, the quarrel travelled upto the Tribunal and the Tribunal, in the case of Kaushalya Devi in and Maya Devi in ITA No. 5403/DEL/2016 had the occasion to consider additional evidences and held as under:

Similar view was taken in the case of Shri Karam Chand ITA No. 5401/DEL/2016.

Before us, also, the ld. counsel for the assessee filed similar additional evidences. Therefore, in the light of decisions of the co- ordinate bench, we restore this issue to the file of the Assessing Officer with similar directions as given in the cases of co-owners [supra].

In the result, the appeal of the assessee as treated as allowed for statistical purposes. The order is pronounced in the open court on 20.02.2020.