INCOME TAX OFFICER-2(1), INDORE, AAYAKAR BHAWAN INDORE vs. GURDEEP SINGH CHHABRA, INDORE

आदेश/ O R D E R

Per B.M. Biyani, A.M.:

Page 1 of 39 orders of lower-authorities and as explained by Ld. AR for assessee during hearing, are as under:

(i) The assessee-individual filed his return of AY 2014-15 on 29.03.2016 declaring a total income of Rs. 4,31,880/- which was assessed.

Subsequently, the AO received an information that the assessee, jointly with Shri Ranveer Singh Chhabra (brother of assessee), sold an immovable property for Rs. 2,25,00,000/- (valued by Stamps

Authority at Rs. 4,15,20,000/-). Based on this information, the AO framed a belief that the transaction done by assessee had escaped assessment. Accordingly, the AO issued notice dated 22.04.2021 (after expiry of 6 years from end of relevant AY 2014-15) u/s 148 to re-open assessee’s case of AY 2014-15 under erstwhile provision of section 147, relying upon the relaxations under the Taxation and Other Laws

(Relaxation and Amendment of Certain Provisions) Act, 2020 [“TOLA”] read with Notification No. 38/2021 dated 27.04.2021 extending time- limit upto 30.06.2021 for issuance of notice u/s 148. In response to this notice, the assessee filed return on 02.09.2021. At the same time, the assessee also filed objection against the action taken u/s 147 after expiry of 6 years’ period and further claiming that the new scheme of section 147 had already come in statute w.e.f. 01.04.2021, therefore the notice is illegal. Identical objection also came up before Hon’ble

Supreme Court in the matters of other assessees and the Hon’ble

138 taxmann.com 64 (SC), order dated 04.05.2022 giving certain directions. The AO dropped proceedings taking into account the submission of assessee in the light of decision of Hon’ble Supreme

Court.

(ii) However, the AO re-initiated proceeding under the new scheme of section 147. For this purpose, the AO firstly issued a preliminary show-cause notice dated 21.05.2022 u/s 148A(b) inviting assessee’s explanation as to why notice u/s 148 should not be issued? The notice issued by AO is scanned and re-produced below:

Page 3 of 39 Page 4 of 39 In response to above notice, the assessee filed reply dated 04.06.2022

[Page 74 of Paper-Book] claiming that the transaction of sale took place on 26.03.2013 and the sale-deed was also executed on 26.03.2013, falling within previous year 2012-13 relevant to AY 2013-

14 but the registered sale-deed was released by office of sub-registrar on 15.04.2013 falling within previous year 2013-14 relevant to AY

2014-15 under consideration. Therefore, the transaction was taxable in AY 2013-14 and there cannot be any proceeding of re-assessment for AY 2014-15. However, the AO rejected assessee’s reply vide order

Page 5 of 39 the AO concluded that the assessee’s case was fit for issuance of notice u/s 148. Accordingly and simultaneously, the AO issued a fresh notice dated 29.07.2022 u/s 148. In response, the assessee re- filed return on 17.08.2022 repeating the original income of Rs.

4,31,880/-. Thereafter, the AO also issued notices u/s 143(2)/142(1) raising queries qua the impugned transaction of sale of property. In reply, the assessee repeated the very same explanation which was made in earlier reply dated 04.06.2022 in response to notice u/s 148A(b). As noted earlier, the assessee claimed that the transaction of sale took place on 26.03.2013 and the sale-deed was also executed on 26.03.2013, falling within previous year 2012-13 relevant to AY 2013-

14 but the registered sale-deed was released by office of sub-registrar on 15.04.2013 falling within previous year 2013-14 relevant to AY

2014-15 under consideration. In nutshell, the claim of assessee before

AO was that the impugned transaction of sale of property picked by AO did not relate to AY 2014-15 and hence the action taken for re- opening of assessee’s case for AY 2014-15 is bad. However, the AO again rejected assessee’s submission and ultimately made an addition of Rs. 2,07,60,000/- being 50% share of assessee in the stamps valuation of sold property. Further, the AO also noticed from 26AS statement that the assessee was in receipt of Rs. 5,50,000/- u/s 194C which was not disclosed in original return of income filed by assessee.

Page 6 of 39 of undisclosed revenue from sale of services. This way, the AO passed assessment-order dated 30.05.2023 after making twin additions of Rs.

2,07,60,000/- and Rs. 5,50,000/- and determining total income of assessee at Rs. 2,17,41,880/-.

(iii) Aggrieved, the assessee carried matter in first-appeal and raised several grounds challenging the legality of re-assessment proceedings as also the merits of additions made by AO. One of the grounds raised by assessee was such that the new notice dated 29.07.2022 issued by AO u/s 148 was also barred by time-limitation and hence invalid.

After considering assessee’s submission, the CIT(A) allowed the issue of limitation and declared re-opening of assessment as invalid.

However, the CIT(A) did not adjudicate other grounds [Paras 5.4, 5.5

& 6 of impugned order passed by CIT(A)].

(iv) Now, the revenue being aggrieved by CIT(A)’s order has come in captioned Appeal. The assessee has also filed captioned Cross-

Objection.

Assessee’s Cross-Objection:

Original grounds in Form No. 36A:

“Ground No. 1- On the facts and in the circumstances of the case, and, in law, the order passed u/s 147 r.w.s. 144B of the Income Tax Act 1961, in Page 7 of 39

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 pursuance to Notice u/s 148 issued by JAO is void, illegal, unlawful, time barred and bad-in-law since the issuance the captioned reassessment Notice by the Jurisdictional Assessing Officer is in contrast to the Faceless Assessment scheme. Ground No. 2- Without prejudice to the Appellate Order passed in favor of the assessee on the Ground of Limitation, on the facts and in the circumstances of the case, and, in law, the Ld. CIT (Appeals) NFAC erred in not adjudicating the Ground Nos. 3 to 6 Grounds of Appeal raised in 1st Appeal by the appellant on merits of the case. Ground No. 3- Without prejudice to the appellate Order passed in favor of the appellant on the Ground of Limitation, on the facts and in the circumstances of the case, and, in law, the Ld. CIT (Appeals) NFAC erred in not adjudicating the issue of making an addition of Rs. 2,07,60,000/- for AY 2014-15 on account of alleged sale of property in this relevant assessment year, instead of AY 2013-

14. Ground No. 4- Without prejudice to the appellate Order passed in favor of the appellant on the Ground of Limitation, on the facts and in the circumstances of the case, and, in law, the Ld. CIT (Appeals) NFAC erred in not adjudicating the issue of holding share of the assessee in the property at 50 percent instead of 30 percent and considering guideline value as consideration instead of sale proceeds. Ground No. 5- Without prejudice to the appellate Order passed in favor of the appellant on the Ground of Limitation, on the facts and in the circumstances of the case, and, in law, the Ld. CIT (Appeals) NFAC erred in not adjudicating the issue of computing the capital gain by the AO by not allowing the deduction of purchase cost. Ground No. 6- Without prejudice to the appellate Order passed in favor of the appellant on the Ground of Limitation, on the facts and in the circumstances of the case, and, in law, the Ld. CIT (Appeals) NFAC erred in not adjudicating the issue of making an addition of Rs. 5,50,000/- by the AO by alleging contractual receipts appearing in Form No. 26AS as undisclosed income of the assessee.” Additional grounds in a separate application under Rule 11 of ITAT Rules, 1963:

"Ground No. 7- On the facts and in the circumstances of the case, and, in law, the Ld. AO erred in issuing notice for AY 14-15 u/s 148 of the Income Tax Act 1961. Ground No.8- On the facts and in the circumstances of the case, and in law, the Notices issued u/s 148 of the Income Tax Act 1961 for AY 14-15 are void- ab-initio and thus the subsequent proceedings thereon are illegal, void, unlawful and bad-in-law.

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 Ground No.9- On the facts and in the circumstances of the case, and in law, the order dated 30/05/23 passed u/s 147 r.w.s 144B of the Income Tax Act 1961 in consequence to void notices is also void, illegal, unlawful and bad-in- law.”

5. In so far as admissibility of the additional grounds is concerned, Ld. AR submitted that the grievance raised in these grounds was very much before CIT(A) also and therefore the grounds arise from impugned order.

Without prejudice, he submitted that the grounds are purely legal in nature; go to the root of the matter; do not call for any new evidence; and can be decided on the basis of material already held on record. Therefore, in view of various judicial precedents, the additional grounds deserve to be admitted and taken for adjudication. Ld. AR relied upon following decisions:

(i) In National Thermal Power Co. Ltd. Vs. CIT (1998) 229 ITR, the Hon’ble Supreme Court has upheld the right of raising legal ground at any stage of proceeding provided the relevant facts are on record. In present case, the assessee’s claim of jurisdictional deficit is a legal claim and the relevant facts are already on record. Therefore, the twin conditions set up by Hon’ble Supreme Court are satisfied.

(ii) In K. Lubna vs. & ors. vs. Beevi & ors., Civil Appeal No. 2442-2443 of 2011, the Hon’ble Supreme Court has held:

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 “9. On the legal principle, it is trite to say that a pure question of can be examined at any stage, including before this Court. If the factual foundation for a case has been laid and the legal consequences of the same have not been examined, the examination of such legal consequences would be a pure question of law.

11. We may also usefully refer to what has been observed by Lord Watson in Connecticut Fire Insurance Co. v. Kavanagh in the following words: ".... When a question of law is raised for the first time in a court of last resort upon the construction of a document or upon facts either admitted or proved beyond controversy, it is not only competent but expedient in the interests of justice to entertain the plea. The expediency of adopting that course may be doubted when the plea cannot be disposed of without deciding nice questions of fact in considering which the court of ultimate review is placed in a much less advantageous position than the courts below." (iii) In Assistant Commissioner of Income-tax Vs. ADR Home Décor (P)

Ltd. (2015) 61 taxmann.com 243 (Delhi – Trib.), the Delhi ITAT has held as under:

“13. As regards the learned Departmental representative's objection that the assessee could not have taken up the additional ground since it does not arise out of the order of the Commissioner of Income-tax (Appeals) and has not been adjudicated upon by the Commissioner of Income-tax (Appeals), we are unable to see legally sustainable merits in the same. The law is fairly well-settled in this regard. As long as it is a legal issue, and particularly when it does not require any further investigation of facts, it can be taken up even at the stage of the Tribunal for the first time. The authority for this proposition is contained in the hon'ble Supreme Court decision in National Thermal Power Co. Ltd. v. CIT [1998] 229 ITR 383 (SC). The rights of the appellant and the cross- objector are essentially similar and what can be raised in the appeal for the first time before the Tribunal can also be taken up for the first time in the cross-objection as well.” (iv) In The Income Tax Officer Vs. M/s Vishu Impex Pvt. Ltd., ITA No.

2765/Del/2011 & 3703/Del/2011, the ITAT Delhi held as under:

“7. We have heard the arguments of both the sides on the admission of additional ground sought to be raised by the assessee in both the cross objections and also perused the relevant material on record. The ld. AR submitted that the ground in the cross objection is that the impugned orders passed u/s 271D & 271E of the Act are barred by limitation and since this issue is taken up for the first time before the ITAT in the nature of additional

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 ground, therefore, the same may kindly be admitted for adjudication. The ld. AR placed reliance on the proposition laid down by the Hon'ble Supreme Court in the case of National Thermal Power Company Ltd reported in 229 ITR 383 [Hon'ble Supreme Court] submitting that the issue which is purely legal and which goes to the root of the matter and no new facts are required to be invoked, then the same should be admitted for adjudication being legal objection of the assessee. The ld. AR also placed reliance on the decision of the ITAT Delhi Bench vide order dated 26.9.2014 in the case of DCIT Vs. Silver Line passed in cross objection Nos. 122, 109, 107 & 108/Del/2012.

8. The ld. DR vehemently contended that when the ground was not raised before the ld. CIT(A), then the same cannot be raised before the Tribunal by way of additional ground.

9. On careful consideration of the above submissions, at the very outset, we note that the ITAT ‘G’ Bench Delhi in the case of DCIT Vs. Silver Line [supra] has elaborately considered the submissions of the assessee as well as of the Revenue on admission of additional ground raised by the assessee which was not raised before the first appellate authority and referring and following the dicta laid down by the Hon'ble Apex Court, in the case of NTPC [supra] wherein it has been held as under:

XXX

10. In view of the above, respectfully following the proposition, we hold that since the additional ground sought to be raised is legal in nature and goes to the root of the matter, therefore, the same is admitted for adjudication in both the cross objections. Finally, the applications of the assessee for admission of additional ground are allowed.”

In Peter Vaz 128 taxmann.com 180 (Bom) and DCIT Vs. Turquoise (v)

Investments & Finance Ltd. 299 ITR 143 (MP), the Hon’ble Bombay

High and Hon’ble MP High Court have vehemently approved the right of raising legal objections at any stage of proceeding.

6. Ld. DR for revenue, being very much knowledgeable of judicial view in this regard, was fair enough in not raising any objection against admissibility of additional grounds raised by assessee.

Page 11 of 39 grounds raised by assessee are admitted and we proceed to adjudicate the same.

8. Ld. AR next submitted that the AO issued preliminary notice u/s 148A(b) dated 21.05.2022 show-causing assessee to explain the transaction of sale of property [the notice issued by AO is re-produced in earlier para].

The assessee submitted reply dated 04.06.2022 with documentary evidence in the shape of registered sale-deed informing clearly the details of sale transaction and demonstrating to AO that the transaction was related to AY 2013-14 and not to AY 2014-15. In the reply so submitted, the assessee also made a categorical request to AO to drop proceedings of AY 2014-15. The assessee’s reply is acknowledged as well as re-produced by AO in his order dated 29.07.2022 passed u/s 148A(b) [Pages 74 of Paper-Book]. However, the AO made a wrong observation/conclusion in Para 7.2 of order u/s 148A(b) and wrongly rejected assessee’s reply and proceeded to issue notice dated 29.07.2022 u/s 148 to re-open assessee’s case u/s 147. The very same observation/conclusion is again made by AO in Para 4.3 of assessment-order reading as under:

“4.3 ….. But nowhere in the sale-deed, it is mentioned that the date of release of document is 15/04/2013. On examination of sale-deed, the date mentioned on sale-deed is 15/04/2013, which establishes that the sale and registration has taken place during the financial year 2013-14 relevant to assessment year 2014-15. The relevant pages of the registered sale deed were the assessee highlighted as the date of registration is regarding the signature of witnesses. It is noticed in the copy of the registered deed that the Signature of the Sub-Registrar, Subdistrict, Indore-2 alongwith office seal is dated with Page 12 of 39

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 15/04/2013. Therefore, the contention of the assessee that the sale of the property belongs to financial year 2012-13 is not acceptable.”

9. To show as to how the above observation/conclusion made by AO is wrong, Ld. AR carried us to the copy of registered sale-deed, the same is scanned and re-produced below for an immediate reference:

Page 13 of 39 Page 14 of 39 Page 15 of 39 Page 16 of 39 Page 17 of 39 Page 18 of 39 Page 19 of 39 Page 20 of 39 Page 21 of 39 Page 22 of 39 Page 23 of 39 Page 24 of 39 Page 25 of 39 Page 26 of 39 Page 27 of 39 Page 28 of 39

10. Referring to various pages of above sale-deed, Ld. AR pointed out as under:

Page 29 of 39 sub-registrar is ‘26.03.2013’ as has been clearly recorded by sub- registrar office in their official seals at many places in deed.

(ii) Page 41 of deed clearly mentions two dates, namely the first date is ‘26.03.2013’ which was the date of presentation of deed to the office of sub-registrar and the second date is ‘15.04.2013’ which was the date of release of registered-deed by sub-registrar after payment of proper stamp duty as assessed.

(iii) Page 53 of deed clearly shows the date of ‘26.03.3013’ just before the signature of sellers (assessee and joint owner), purchaser and witnesses.

(iv) On Page 54 of deed, the sub-registrar office has clearly mentioned

‘15.04.2013’ as the date of registration, which is the date of release of registered-deed.

(v) On Page 45 of deed, the Clause No. (4) clearly shows the receipt of consideration through various cheques/post-dates cheques having been acknowledged by assessee from purchaser and the Clause No. (5) clearly shows the possession of property having been given by assessee to purchaser. These events took place on ‘26.03.2013’.

11. Thus, the Ld. AR successfully demonstrated that the transaction of sale of property got completed on ‘26.03.2013’ and that the sale-deed was Page 30 of 39 the office of sub-registrar on ‘26.03.2013’ itself. However, the sub-registrar office released sale-deed on 15.04.2013 after payment of proper duty as assessed and after registration.

12. Ld. AR also referred following decisions:

(i) Hon’ble Supreme Court – Kanwar Raj Singh (D) TH. LRS Vs. GEJO

(D) TH. LRS & Ors. – Civil Appeal No. 9098 of 2013:

“4. We have perused the judgments of the Trial Court, District Court and the impugned judgment of the High Court. The first Appellate Court recorded that it is the case of the defendants that before registration of the sale deed, the first defendant incorporated a change in the sale deed stating that it was in respect of 1/3rd share in the area of 71 kanals and 8 marlas. The first Appellate Court noted that the original first defendant's evidence was that the correction was made by him with his own pen in the sale deed before its registration. The appellants are the legal representatives of the first defendant. In this case, it is an admitted position that while executing the sale deed, the area of the land sold was shown as 71 kanals and 8 marlas and subsequently, the area was altered to 1/3rd of the said area by the first defendant before the sale deed was registered.

"47. Time from which registered document operates - A registered document shall operate from the time which it would have commenced to operate if no registration thereof had been required or made, and not from the time of its registration."

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 7. Now, we come to the decision of the Constitution Bench in the case of Ram Saran Lall (Supra). In paragraph 8 of the judgment, the Constitution Bench held thus:

“8. We do not think that the learned Attorney- General's contention is well founded. We will assume that the learned Attorney- General's construction of the instrument of sale that the property was intended to pass under it on the date of the instrument is correct. Section 47 of the Registration Act does not, however, say when a sale would be deemed to be complete. It only permits a document when registered, to operate from a certain date which may be earlier than the date when it was registered. The object of this section is to decide which of two or more registered instruments in respect of the same property is to have effect. The section applies to a document only after it has been registered. It has nothing to do with the completion of the registration and therefore nothing to do with the completion of a sale when the instrument is one of sale. A sale which is admittedly not completed until the registration of the instrument of sale is completed, cannot be said to have been completed earlier because by virtue of Section 47 the instrument by which it is effected, after it has been registered, commences to operate from an earlier date. Therefore we do not think that the sale in this case can be said, in view of Section 47, to have been completed on January 31, 1946. The view that we have taken of Section 47 of the Registration Act seems to have been taken in Tilakdhari Singh v. Gour Narain [AIR (1921) Pat 150] . We believe that the same view was expressed in Nareshchandra Datta v. Gireeshchandra Das [(1935) ILR 62 Cal 979] and Gobardhan Bar v. Guna Dhar Bar [ILR (1940) II Cal 270].” (underline supplied).

9. Section 54 of the Transfer of Property Act, 1984 (the Transfer of Property Act) reads thus:

“54. “Sale” defined.—“Sale” is a transfer of ownership in exchange for a price paid or promised or part-paid and part- promised.

Sale how made.—Such transfer, in the case of tangible immoveable property of the value of one hundred rupees and upwards, or in the case of a reversion or other intangible thing, can be made only by a registered instrument. In the case of tangible immoveable property of a value less than one hundred rupees, such Page 32 of 39

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 transfer may be made either by a registered instrument or by delivery of the property. Delivery of tangible immoveable property takes place when the seller places the buyer, or such person as he directs, in possession of the property.

Contract for sale.—A contract for the sale of immoveable property is a contract that a sale of such property shall take place on terms settled between the parties.

It does not, of itself, create any interest in or charge on such property.”

(ii) ITAT, Indore - Shri Santosh Mandloi Vs. ITO, ITA No.

38/Ind/2023, order dated 22.08.2023:

“8. We have considered rival submissions of both sides and also perused the documents filed before us in paper book. We find that it is not a case of unregistered sale of land. In fact, the sale is done through a registered sale- deed executed between parties. But the controversy has cropped because of Page 33 of 39

Gurdeep Singh Chhabra CO No.14/Ind/2025 - A.Y.2014-15 the reason that though the sale-deed was executed on 22.03.2011 and presented to the Office of Sub-Registrar also on 22.03.2011, which is an undisputed fact duly acknowledged by seal and signature of Sub-Registrar, but the registration was finally done/cleared on 19.05.2011 after payment of some duty/fee by buyer. In this situation, firstly there seems to be no fault of assessee when the assessee has done everything on 22.03.2011. The documents on record clearly establish that the consideration had been received and possession had also been given by/on 22.03.2011. Secondly, we are consciously aware of the decision of the Hon'ble Supreme Court in Hamada Ammal Vs. Avadiappa Pathar and 3 others, Civil Appeal No. 110 of 1984 dated 07.11.1990, wherein the Hon’ble Court, after analysing the provisions of Registration Act, was pleased to hold as under:- “4. Section 54 of the Act defines sale as "a transfer of ownership in exchange for a price paid or promised or part-paid and part-promised". Thus after the execution of the sale deed with consideration all the ingredients of sale are fulfilled except that in case of tangible immovable property of the value of Rs. 100 and upwards it can be made only by registered instrument. Now, if we read Section 47 of the Registration Act, it clearly provides that a registered document shall operate from the time from which it would have commenced to operate if no registration thereof had been required or made and not from the time of its registration. This provision makes it clear that after the registration it will relate back to the date of execution of the sale deed. The act of registration is to be performed by the registering authority. According to Section 23 of the Registration Act a document of the nature of sale deed shall be accepted for registration within four months from the date of its execution. Thus a statutory period of four months has been provided for presenting the sale deed for registration from the date of its execution. In case of dispute regarding the execution of the document an enquiry is permitted under Section 74(a) of the Registration Act and that may also take some time. The legislature being alive to such situations has already provided in Section 47 of the Registration Act that it shall operate from the time from which it would commence to operate if no registration thereof had been required or made and not from the time of its registration. Thus in our view the vendee gets rights which will be related back on registration from the date of the execution of the sale deed and such rights are protected under Order XXXVIII Rule 10 CPC read together with Section 47 of the Registration Act.”

461/Ind/2018, order dated 22.08.2023:

“14. As per section 47 of the Registration Act 1908, a registration document shall relate back to the date on which it is executed and not from the date on which it has been so registered. The relevant provision of Section 47 of the Registration Act, 1908 is reproduced below:-

"47. Time from which registered document operates - A registered document shall operate from the time which it would have commenced to operate if no registration thereof had been required or made, and not from the time of its registration."

15. In the light of the above provision, we find that the alleged sale deed was executed on 31.03.2010. This fact is not disputed by both the parties. Though the document has been registered subsequently during the financial year 2010-11 but the sale deed has been signed by both the parties on 31.03.2010. In the course of hearing when the Ld. Counsel for the assessee was confronted with this aspect, he was fair enough to accept that 31.03.2010 may be taken as the date of sale of the plots of land. In these given facts and circumstances, we are of the view that the sale transaction was completed on 31.03.2010 and thus the incidence of tax falls in Assessment Year 2010-11.”

Page 36 of 39 paras. In present matter, the AO has re-opened assessee’s case of AY 2014- 15 u/s 147 on the basis of information of sale-transaction of a property done by assessee. Before actual re-opening of case, the AO issued a preliminary show-cause notice u/s 148A(b) dated 21.05.2022 to assessee and in response the assessee submitted a copy of registered sale-deed informing to AO that the transaction of sale took place on ‘26.03.2013’, that the sale-deed was executed on ’26.03.2013’ but the registered deed was released on ‘15.04.2013’, therefore the sale-transaction was related to AY 2013-14 and not to AY 2014-15. The assessee objected against re-opening of assessment by AO. However, the AO rejected assessee’s objection and issued final notice u/s 148 dated 29.07.2022. During assessment-proceeding, the assessee again filed the copy of registered sale-deed, made the same submission and raised the very same objection. Thus, the assessee made objection against re-opening of assessment on two occasions, one in response to preliminary notice u/s 148A(b) and again during assessment- proceeding. However, the AO rejected assessee’s submission and continued with the proceeding of re-opening and ultimately made addition in assessee’s hands in AY 2014-15. During hearing, Ld. AR has presented a detailed analysis of various pages/clauses of registered sale-deed which we have already discussed in earlier Para 10 of this order. From that analysis, which we do not wish to repeat again, we clearly find that the sale-deed was executed and presented to the office of sub-registrar on ‘26.03.2013’.

Page 37 of 39 possession of property to the purchaser on ‘26.03.2013’. Further, the sale- deed was returned by authorities on ‘15.04.2013’ after payment of stamp duty as assessed and registration. Therefore, in the light of provisions of section 47 of The Registration Act, 1908 as analysed in judicial decisions of Hon’ble Supreme Court and ITAT, Indore as cited earlier, we have no hesitation in concluding that the registered sale-deed would relate back to and have effect from 26.03.2013 falling with previous year 2012-13 relevant to AY 2013-14 and hence the impugned transaction of sale was taxable in AY 2013-14 and not in 2014-15. We may also add here that there were two joint owners of the sold property, viz. the assessee and assessee’s brother Shri Ranveer Singh Chabbra and in assessee’s brother’s case, the AO has assessed the impugned transaction in AY 2013-14 and not in AY 2014-15.

Therefore, the assessee is very much correct in claiming that the re-opening of assessment by AO for AY 2014-15 is illegal and unsustainable. We accept assessee’s claim and quash the proceeding of re-assessment set up by AO and so also the order of re-assessment passed therein by AO. The assessee’s cross-objection is allowed.

Revenue’s Appeal:

Page 38 of 39 objection is allowed.

Order pronounced in open court on 16/10/2025