GOBINDRAM HATHIRAMANI CHANDRU,CHENNAI vs. ITO INTERNATIONAL TAXATION WARD 1(1), CHENNAI

आदेश /O R D E R

4. The CIT(Appeals) failed to appreciate that the mistake in the computation of Long Term Capital Gains u/s 54F of the Act was patent/obvious and ought to have appreciated that the cost of new asset in the statutory formula was wrongly taken as Rs.1,16,00,000/- which represented the amounts invested in the capital gains account scheme as against the actual reinvestment at Rs.1,48,42,691/- thereby vitiating the wrong computation of the proportionate deduction u/s 54F of the Act.” Briefly stated facts are that the assessee was owner of 2/3rd 3. share of one commercial property at Carex Centre, #244, Anna Salai, Thousand Lights, Chennai-600 006 and assessee sold his share for a Rs.1.5 Crores vide sale deed dated 30.03.2012. After claiming expenses incurred on sale of Rs.1,21,241/-, the net sale consideration considered by the assessee for the purpose of computation of Long Term Capital Gain was Rs.1,48,78,755/-. The assessee kept the entire net consideration in his savings bank account with Indian Bank till the purchase of new asset and not utilized for any other purpose. Subsequently, a sum of Rs.1.16 Crore was transferred from his savings bank account to Capital Gains Account Scheme of the bank on 30.08.2012. The assessee’s contention before the Assessing Officer as well as before the CIT(A) was that the entire funds received on sale of property was lying in the bank account and the assessee has not diverted or utilized the net sale consideration for any purpose until the new residential property was purchased by the assessee on 12.10.2012. The assessee computed the net consideration after claim of expenses at Rs.1,48,78,755/- and Long Term Capital Gain arising on this transaction was computed at Rs.1,13,55,000/-. The assessee purchased new asset being a residential house [admitted by Assessing Officer as well as by CIT(A)] on 12.10.2012 for a total consideration of Rs.1,48,42,691/- and claimed the investment as deduction U/s.54F of the Act, on account of investment of Long Term Capital Gain in purchase of new asset. The Assessing Officer and CIT(A), both rejected the assessee’s claim of exemption on account of Long Term Capital Gain as investment in purchase of new residential house by Section 54F(4) of the Act, that the net consideration which is not utilized by him for purchase of new asset before the due date of furnishing the return of income U/s.139(1) of the Act, nor the amount was deposited by him before furnishing of such return of income in to capital gain account scheme not later than the due date applicable U/s.139(1) of the Act. Thereby, according to Assessing Officer and CIT(A) as such the amount already utilized for purchase of new asset has not fully been deposited in such scheme on due date and only the amount of Rs.1.16 Crore is eligible for claim of deduction U/s.54F of the Act. Accordingly, the excess claim of deduction U/s.54F of the Act, was disallowed amounting to Rs.25,02,243/- and the same was confirmed by CIT(A). Aggrieved assessee came in appeal before Tribunal.

Order pronounced in the open court on 17th March, 2020 at Chennai.