DHANANJAY KISAN TAPKIR,PUNE vs. INCOME-TAX OFFICER WARD 10(2), PUNE

This assessee’s appeal for assessment year 2011-12 arises against the National Faceless Appeal Centre, Delhi’s order dated 27.02.2021 passed in case no.ITBA/NFAC/S/250/2020- 21/1031073476(1) involving proceedings u/s 143(3) of the Income Tax Act, 1961; in short “the Act”. Case called twice. None appears at assessee’s behest. He is accordingly proceeded ex-parte.

Coming to the assessee’s sole substantive grievance that both the learned lower authorities have erred in law and on facts in 54F deduction claim of Rs.12,00,000/-, Mr. Jasnani inviting my attention to the lower appellate discussion as follows :- “Ground No. 1 is addition made by the A.O. worth Rs. 12,00,000/- as long term capital gains. During the appellate stage, the assessee has contended that it has constructed the house property and hence due to section 54F it has not declared capital gains. Remand report has been sent to the AO, as the assessee has filed additional evidence. The comments of the assessee were also taken. The contention of the AO in the remand proceedings is that the investment is the new asset was not made before the due date of filing of the Return of Income. The money was not deposited in the Capital gains account Scheme. Further, the commencement Certificate was not received from the competent authority. The assessee has submitted that, it has not received the commencement certificate as the construction was on agricultural land and as there is no commencement and completion Certificate from PCMC. Further it has relied upon two judgments of Tribunals Kamal Mulidhar Mokashi vs ITO, Ward 8(3), Pune and Vijay Chaudhari vs ITO Ward 4(4) Gurgaon that the amount has been invested so the assessee is eligible for deduction u/s 54F. Hence, in this case, it is not clear when the construction was commenced, when it got completed. No details were filed before filing of Return of Income. Even 54F was not claimed. Purpose of section 54F is to promote housing sector, but the assessee can claim when linkage is established with the sale of property, and the acquisition of new property. In his case, it has not been done. Hence, the appeal of the assessee is dismissed.” 3. Suffice to say, it has come on record that the assessee had claimed to have reinvested his long term capital gains in construction of the residential house raised on his agricultural land. Both the learned lower authorities on the other hand hold that there is no evidence of commencement of such a construction. Mr.