DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE -2(1), PUNE vs. M/S. NAMRATA DEVELOPERS, PUNE

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ITA 670/PUN/2019Status: DisposedITAT Pune01 September 2022AY 2015-164 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the conditions for deduction under Section 80IB(10) were fulfilled, as previously decided in the assessee's own case. The division of a plot due to reservations did not alter its character as a single plot.

What were the facts?

The Revenue appealed against the CIT(A)'s decision to allow deduction under Section 80IB(10) to the assessee. The CIT(A) had followed a previous ITAT order in the assessee's own case for earlier assessment years.

What were the issues?

Whether the assessee was eligible for deduction under Section 80IB(10) when the plot was divided due to reservations, and if multiple projects could be completed on one acre of land.

Which sections of the Income-tax Act were involved?

Section 80IB(10)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE

Before: SHRI PARTHA SARATHI CHAUDHURY, JM & DR. DIPAK P. RIPOTE, AM

For Appellant: Shri V.L. Jain
For Respondent: Shri M.M. Chate

ORDER PER PARTHA SARATHI CHAUDHURY, JM : These appeals preferred by the Revenue emanates from consolidated order of the ld. CIT(A)-12, Pune dated 25-02-219 for A.Ys. 2014-15 and 2015- 16 as per grounds of appeal on record.

2. The issue for adjudication is whether the ld. CIT(A) was justified in allowing deduction u/s 80IB(10) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”). At the time hearing both the parties agree that the facts and circumstances and the issues involved in both these appeals are identical and similar and therefore, these cases were heard together and are disposed of by this consolidated order by taking lead case for A.Y. 2014-15 in ITA No. 669/PUN/2019.

3. The A.O has observed this issue at para 3.2 on page 2 and has given a finding whereby deduction u/s 80IB(10) of the Act was disallowed to the 2 ITA 669 & 670/PUN/2019 Namrata Developers A.Y. 2014-15 & 2015-16 assessee. The ld. CIT(A) on the other hand has observed that the issue stands covered in favour of the assessee by the order of the Pune Tribunal in assessee‟s own case for A.Y. 2011-12 to 2013-14 on identical facts wherein it was held that multiple projects can be completed on one acre of land. Following the decision of the Tribunal deduction u/s 80IB(10) of the Act was granted by the ld. CIT(A).

4.

At the time of hearing, the ld. A.R of the assessee brought to our notice the decision in assessee‟s favour in assessee‟s own case in to 1976/PUN/2016 for A.Y. 2011-12 to 2013-14, order dated 25-09-2018. In the said order, the Tribunal has held as follows:

10.

We find that the issue is squarely covered by the order of Tribunal (supra) in assessee’s own case, wherein in para 3 it was observed that the total area of plot was 6900 sq.mtrs. and after reducing 300 sq.mtrs. for project road, remaining area was 6600 sq.mtrs. The first approval of PMC authorities was given on 28.04.2005 and in the said approval, area of land was shown at 6600 sq.mtrs. The Tribunal further noted that 30 mtrs. wide DP road as well as 30 mtrs for HCMTR reservation was there in between the plot and because of which the plot was divided into two parts i.e. Plot No.I and Plot No.II in the area statement. The Tribunal held that the issue regarding two plots had arisen because of the mistake of Architect where the plot was only one, but only for the sake of convenience, numbering was shown as plot No.I and plot No.II by the Architect. The Tribunal after noting various other aspects held that reservation on account of DP road as well as HCMTR would not alter the fact that the said plot was one plot and mere division on account of reservation would not change the character of existing plot. The conditions stipulated in section 80IB(10) of the Act, of the project being one acre of plot, was held to be fulfilled and hence, the assessee was held entitled to claim of deduction under section 80IB(10) of the Act. Following the same parity of reasoning, we hold that the assessee for the year under consideration is also entitled to claim the aforesaid deduction under section 80IB(10) of the Act.” 5. In the aforestated judgment in assessee‟s own case, the Tribunal has given a categorical finding that the conditions stipulated in section 80IB(10) for claiming deduction have been fulfilled by the assessee and necessary evidences have been furnished and therefore, for the year under consideration, the assessee was entitled to get deduction u/s 80IB(10) of the Act. The ld. D.R fairly conceded that the issue is covered in favour of the assessee.

6.

Respectfully following the aforestated decision of Pune Tribunal on the same parity of reasoning and the same set of facts and circumstances, the 3 ITA 669 & 670/PUN/2019 Namrata Developers A.Y. 2014-15 & 2015-16 claim of deduction u/s 80IB(10) of the Act which has been allowed to the assessee by the ld. CIT(A) following the Tribunal‟s order (supra) cannot be faulted with for any reason whatsoever. The relief provided to the assessee is sustained.

7.

The appeal of the Revenue in for A.Y. 2014-15 is dismissed.

8.

Coming to the appeal of the Revenue in A.Y. 2014-15 the facts and circumstances are identical and similar to those in for A.Y. 2014-15 except for the amount involved. Therefore, our decision in ITA No. 669/PUN/2019 for A.Y. 2014-15 shall apply mutatis mutandis to ITA No. 670/PUN/2019 for A.Y. 2015-16 and the relief provided to the assessee is sustained for this year as well.

9.

In the combined result, both the appeals of the Revenue are dismissed.

Order pronounced in the open Court on this 01st September 2022.

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