Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI RAMIT KOCHAR
: Mr. N.Vijay Kumar, CA अपीलाथ* क- ओर से/ Appellant by : Mr. A.R.V.Sreenivasan, JCIT +,यथ* क- ओर से /Respondent by : 28.01.2020 सुनवाई क- तार"ख/Date of Hearing : घोषणा क- तार"ख /Date of Pronouncement 26.02.2020 आदेश / O R D E R PER RAMIT KOCHAR, ACCOUNTANT MEMBER:
This appeal filed by assessee is directed against appellate Order dated 22.05.2019 passed by learned Commissioner of Income Tax (Appeals)-9, Chennai (hereinafter called “the CIT(A)”), in for assessment year (ay) 2016-17, the appellate proceedings before learned CIT(A) had arisen from assessment order dated 28.12.2018 passed by learned Assessing Officer (hereinafter called “the AO”) u/s.143(3) of the Income-tax Act, 1961 (hereinafter called “the Act”). :- 2 -:
2. The grounds of appeal raised by assessee in memo of appeal filed with the Income-Tax Appellate Tribunal, Chennai (hereinafter called “the Tribunal”) read as under:-
“1. For that the order of the Commissioner of the Income Tax (Appeals) is contrary to law, facts and circumstances of the case to the extent prejudicial to the interests of the Appellant and is opposed to the principles of natural justice, equity and fair play.
For that the Commissioner of Income Tax (Appeals) failed to appreciate that the order of the Assessing officer is without jurisdiction.
3. For that the Commissioner of Income Tax (Appeals) erred in upholding the addition of Rs.6,78,341/- u/s. 56(2)(vii)(b).
For that the Commissioner of Income Tax (Appeals) erred in concluding that the notice for hearing was fixed on 09/05/2019 vide notice dated 23/04/2019 was the last and final notice, when actually the final hearing was fixed for 13/06/2019 by another notice dated 15/05/2019 and subsequently the hearing was rescheduled on 17/06/2019.
For that the Commissioner of Income Tax (Appeals) erred in not entertaining the hearing on 17/06/2019 and decided on the case without giving any opportunity.
For that the Commissioner of Income Tax (Appeals) erred in not appreciating the fact that the purchase of Flats in an apartment is a single transaction and not two different transaction constituting the UDS and the apartment building. The UDS is impartible and inseparable from the apartment building and valuing anyone of them individually will not result in correct valuation.
For that the Commissioner of Income Tax (Appeals) erred in not considering the fact that registration of the UDS portion was to conform with law and for documentation purpose and for all other practical reasons the purchase is of an apartment and not just UDS portion separately and constructed area separately.
For that the Commissioner of Income Tax (Appeals) erred in not correctly interpreting the Explanation given for clause (vii) of section 56(2), where property means Immovable property being land or building or both.
For that the Commissioner of Income Tax (Appeals) erred in not appreciating the fact that though Undivided share of land and Divided share of land are same per se, their value cannot be the same as Undivided share of land is restrictive in nature and naturally should have lesser value than the divided share of land.
For that the Commissioner of Income Tax (Appeals) erred in not entertaining the plea for valuation from a registered valuer to value the Immovable property and determine whether the property was actually purchased for a lesser value to invoke Section.56(2). :- 3 -:
For that the Commissioner of Income Tax (Appeals) erred in not appreciating the fact that the price decided for the Undivided share of land and the construction of the building is the prerogative of the builder and the buyer can only negotiate as to the terms of full value of the apartments and not as to UDS and constructed portion.
For that the Commissioner of Income Tax (Appeals) erred in not appreciating that all the other co-owners of the apartments had registered the UDS at the same value and there was no concession to the Appellant nor any indirect benefit derived by the appellant to invoke the deeming provisions of section 56(2)(vii).
For that the Commissioner of Income Tax (Appeals) erred in not considering the fact that the appellant had paid Rs. 7,25,000/- for Car parking facilities, which can be considered as part of the UDS.
PRAYER For these grounds and such other grounds that may be urged before or during the hearing of the appeal it is most humbly prayed that the Hon'ble Tribunal may be pleased to a) Direct the Assessing Officer to delete the addition of Rs. 6,78,341 u/s.56(2)(vii). or b) Pass such other orders as this Hon'ble Tribunal may deem fit.”
Briefly stated facts of the case are that the assessee is an employee of World Bank. The assessee’s case was selected for framing scrutiny assessment by Revenue under CASS owing to large exempt income and large balance in foreign bank account, claimed by assessee. The AO issued notice to the assessee u/s 143(2) of the 1961 Act , dated 04.07.2017 for framing scrutiny assessment u/s 143(3) of the 1961 Act which was duly served on the assessee and assessment was framed by AO against assessee vide assessment order dated 28.12.2018 passed by AO u/s 143(3) of the 1961 Act , by assessing total income at Rs.8,51,790/- as against returned income of Rs. 84,250/-. The additions to the income of the assessee as were made by the AO which is subject matter of dispute before us to the tune of Rs. 6.78,341/- were on account of difference in :- 4 -: guideline value of the property and the actual sale consideration as recorded in sale deed , by invoking provisions of Section 56(2)(vii)(b)(ii) of the 1961 Act.
4. Aggrieved by an assessment framed by the AO u/s 143(3) of the 1961 Act, the assessee filed first appeal with Ld.CIT(A) who was pleased to dismiss appeal filed by assessee ex-parte in the absence of assessee, vide appellate order dated 22.05.2019 passed by learned CIT(A). The aforesaid first appeal was dismissed by Ld.CIT(A) ex parte as the assessee did not entered appearance before Ld.CIT(A) nor written submissions were filed by assessee before Ld.CIT(A), which led to dismissal of appeal of the assessee ex-parte by learned CIT(A) in the absence of assessee.
5. Aggrieved by an appellate order dated 22.05.2019 passed by learned CIT(A), the assessee has now come in appeal before tribunal and at the outset, it was submitted by Ld.Counsel for the assessee before the Bench that appeal was filed with Ld.CIT(A) on 25.01.2019, which was dismissed ex-parte by learned CIT(A) within a short period of four months on 22.05.2019. It was submitted that proper and adequate opportunity of being heard was not granted to the assessee which led to infringement of principles of natural justice and appeal was dismissed ex-partre by the Ld.CIT(A) in the absence of assessee in a hurried manner which has caused serious prejudice to the assessee. It was submitted by learned counsel for the assessee that Ld.CIT(A) has issued notice of hearing bearing number ITBA/APL/S/APL_1/2019-20/1016004847(1) dated :- 5 -:
15.05.2019 fixing the date of hearing for 13.06.2019 ( the said notice as filed by assessee is placed in file), and it was submitted that in the meantime appeal of the assessee was already hurriedly dismissed by the Ld.CIT(A) on 22.05.2019. The copy of the said notice is re-produced as under:
GOVERNMENT OF INDIA MINISTRY OF FINANCE INCOME TAX DEPARTMENT OFFICE OF THE COMMISSIONER OF INCOME TAX, APPEAL CIT(A), Chennai-9 To, VIJAYAKUMAR NAGARAJAN, FLAT 2A FLAT 2A, LUCKY PEARL 4, SASTRI NAGAR, 10TH CROSS, ADYAR- 600 020. Tamil Nadu, India.
PAN: AY: 2016-17 Dated: Notice No. ADAPN 3575 G 15/05/2019 ITBA/APL/S/APL_1/2019- 20/1016004847 (1)
Sub.: Appeal No.- CIT (A), Chennai-9/10147/2018-19 for the Assessment Year 2016-17 regarding.
The above noted appeal against the order u/s.143(3) of Income Tax Act preferred by you has been fixed for hearing on 13/06/2019 at 11:30 AM in my office.
You are requested to attend in person or through a representative. Your counsel should bring the power of attorney while attending the appellate proceedings, if not filed so far. Attendance is not necessary if you wish that the appeal may be decided on the basis of your written submissions which may be furnished on or before the said date.