M/S.DREAM ENTERPRISES,MUMBAI vs. DCIT CENTRAL CIRCLE 5(2), MUMBAI

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ITA 4360/MUM/2018Status: DisposedITAT Mumbai03 December 2019AY 2014-153 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that unsold stock-in-trade of a builder and developer cannot be subjected to notional rent. Following the Gujarat High Court's decision in Neha Builders Pvt. Ltd., the addition of notional rent was deleted.

What were the facts?

The assessee, a builder and property developer, completed a mall in the assessment year 2014-15. Some units remained unsold, and the Assessing Officer brought notional rent on these unsold units to tax as income from house property.

What were the issues?

Whether notional rent can be charged on unsold stock-in-trade of a builder and property developer as income from house property.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “SMC” Bench, Mumbai

Before: Shri Mahavir Singh (JM) & Shri Shamim Yahya (AM)

For Respondent: Shri Akhtar H. Ansari
Hearing: 19.09.2019Pronounced: 03.12.2019

Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned CIT(A) dated 16.5.2018 and pertains to A.Y. 2014-15.

2.

The issue raised is that learned CIT(A) erred in upholding the order of the Assessing Officer in bringing to tax alleged notional rent of Rs. 27,38,904/- as income from house property.

3.

The assessee in this case is engaged in the business as builder & property developers. In course of assessment proceedings the Assessing Officer observed that the assessee firm had developed a mall known as “Zoom Plaza” in Borivali and the same was completed in the assessment year 2014-15. That some of the units remained to be sold. That however, the assessee did not offer notional income under the head ‘income from house property’ as per Judgement of Hon'ble Delhi High Court in the case of Ansal Housing &

1.

2 M/s. Dream Enterprises Finance Leasing Ltd. the Assessing Officer assessed notioal rent at Rs. 27,38,904/-.

3. This order was upheld by learned CIT(A). Against this order assessee is in appeal before us.

4.

We have heard learned Departmental Representative and perused the record. We find that the assessee is engaged in the business of builder and developers. Shops which have remained unsold and hence are in stock-in- trade. We find that in identical situation Hon'ble Gujarat High Court Neha Builders Pvt. Ltd. (164 Taxman 342) has held that unsold stock-in-trade cannot be subjected to notional rent. Though we note that decision contrary to this has been rendered by Hon'ble Delhi High Court in the case of Ansal Housing & Finance Leasing Ltd. No decision of Hon'ble Jurisdictional High Court on the subject has been produced before us. In this view of the matter, we refer to Hon'ble Apex Court decision in the case of CIT Vs. Vegetable Products Ltd. (88 ITR 192) for the proposition that if two views are possible one in favour of the assessee should be adopted. Hence, respectfully following the decision of Hon'ble Gujarat High Court in the case of Neha Builders Pvt. Ltd. (supra). We decide the issue in favour of the assessee and delete the addition of notional rent on unsold shops.

5.

In the result, appeal stands allowed. Order has been pronounced in the Court on 3.12.2019.

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