NIKHIL AGARWAL,NEW DELHI vs. ITO, NEW DELHI

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ITA 3572/DEL/2016Status: DisposedITAT Delhi18 April 2019AY 2012-137 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the matter required reconsideration by the AO as the DVO report had now been received. The AO was directed to re-decide the issue after considering the DVO's report and providing the assessee an opportunity to be heard.

What were the facts?

The assessee purchased two flats and the AO estimated their fair market value significantly higher than declared, making an addition for unexplained investment. The CIT(A) noted that the DVO report was not received and directed the AO to pass a fresh order upon its receipt.

What were the issues?

Whether the AO was justified in estimating the fair market value of the property without a DVO report, and whether the matter should be remanded for reconsideration upon receipt of the DVO report.

Which sections of the Income-tax Act were involved?

Section 69,Section 55A,Section 16A,Section 142A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A”: DELHI

Before: SHRI BHAVNESH SAINI & SHRI N.K. BILLAIYA

Hearing: 18.04.2019Pronounced: 18.04.2019

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-21, New Delhi, Dated 25.04.2016, for the A.Y. 2012-2013.

2 ITA.No.3572/Del./2016 Shri Nikhil Agarwal, New Delhi. 2. We have heard the Learned Representatives of both the parties and perused the material available on record.

3.

Briefly the facts of the case are that assessee filed return of income declaring income of Rs.6,46,720/-. During the relevant period, assessee has purchased half shares in two flats i.e., (1) 401 & (2) 402, 4th Floor, Ruprang Cooperative Housing Society, Juhu Verova Link Road, Seven Bungows, Versova Andheri West, Mumbai-400061. The case was referred-to the DVO, Mumbai-12 for fair market value as on 30.03.2012 of the said flats. However, the valuation report in this case has not been received till the passing of the assessment order. The A.O, therefore, asked the assessee to show cause as to why the value of the property should not be adopted at Rs 2.1 Crore each. The assessee raised the legality of the proposed proceedings under section 55A read with section 16A of the Wealth Tax Act 1957. The assessee submitted that the A.O. is not competent to make any such estimation for valuing fair market value of the property. The 3 ITA.No.3572/Del./2016 Shri Nikhil Agarwal, New Delhi. A.O, however, did not accept the explanation of assessee and in the absence of DVO report, estimated the fair market value of the property and made addition of Rs.80,45,500/- under section 69 of the I.T. Act, 1961, treating the same as unexplained investment.

3. The assessee challenged the addition before the Ld. CIT(A). The written submissions of the assessee is reproduced in the appellate order in which assessee challenged the reasons given by the A.O. for making the addition. The Ld. CIT(A), however, held that A.O. was justified in making reference to the DVO. Therefore, view of the A.O. in making reference to the DVO was found justified and as per law. The Ld. CIT(A), however, noted that report from the DVO has yet not been received, therefore, A.O. was directed whenever report of DVO is available, fresh Order may be passed, after giving opportunity of being heard to the assessee. The operative portion of the findings of the Ld. CIT(A) is reproduced as under :

4 ITA.No.3572/Del./2016 Shri Nikhil Agarwal, New Delhi. “So far as the valuation report of the DVO is concerned it has come to my notice that till the date of passing this assessment order, the impugned valuation report was not received by the AO from the DVO. In the light of the above facts and circumstances of the case where valuation report was still awaited I am constrained to hold that the assessment order so passed by the AO based on tentative estimates of fair market value, as adopted by the AO, has not reached its finality. In the light of the above facts, for want of finality of assessment in the case in hand, I am not inclined to interfere at this stage. In this regard, reference is invited to provisions of section 142A of the I.T. Act according to which on receipt of report from the valuation officer, the AO may after giving the assessee an opportunity of being heard, take into account such report in making such assessment or re-assessment as per the relevant provisions of the Act It is only after the 5 ITA.No.3572/Del./2016 Shri Nikhil Agarwal, New Delhi. assessment reaches its finality that the appellant would have legal remedy by preferring appeal, if any, against the final assessment order to be passed by the AO after taking into account the valuation report of the DVO. The appeal is decided with direction to AO as above.”

3.1. The assessee challenged the addition of Rs.80,45,500/- in the present appeal and Orders of the authorities below on the above matter in issue.

4.

After considering the rival submissions, we are of the view that the matter requires reconsideration at the level of the A.O. Learned Counsel for the Assessee pointed-out that report of the DVO have been received now which is dated 06.08.2018 in which the DVO has taken the value of each Flat at Rs.85 lakhs as on 30.03.2012 as is declared in the return by the assessee. Learned Counsel for the Assessee, therefore, submitted that matter may be sent back to the A.O. for reconsideration of the issue in the light of the report of the 6 ITA.No.3572/Del./2016 Shri Nikhil Agarwal, New Delhi. DVO. The Ld. D.R. also suggested that the matter may be directed to the file of A.O. for reconsideration. In this view of the matter and in the light of findings of the Ld. CIT(A) above, it is clear that the Ld. CIT(A) has already directed that the matter will be reconsidered by the A.O. whenever A.O. will receive the report from the Valuation Officer. Now, the valuation report has been received by the A.O. which is dated 06.08.2018. We, accordingly, set aside the Orders of the authorities below and restore the matter in issue to the file of A.O. with a direction to re-decide the same, by considering the report of the DVO dated 06.08.2018, by giving reasonable, sufficient opportunity of being heard to the assessee. Appeal of assessee is allowed.

5.

In the result, appeal of Assessee allowed.

Order pronounced in the open Court.

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