SRI MUGUR DUNDANAYAKA BASAVARAJU,MYSURU vs. INCOME TAX OFFICER WARD-1(1), MYSURU

This appeal is filed by the assessee and the same is directed against the order of ld. Pr.CIT, Mysuru dated 23.03.2017 u/s 263 for Assessment Year 2012-13.

The grounds raised

It was submitted by ld. AR of assessee that the main issue i.e. regarding allowability of deduction u/s. 54F of the IT Act, the assessee has admittedly no case because this is true that the capital gains arising from the transfer of long term capital asset was invested in reconstruction of hotel which is not eligible for deduction u/s. 54F of the IT Act. He submitted that in view of the assessee’s claim for deduction u/s. 54F to the extent of entire amount of long term capital gain, no claim was made by the assessee towards cost of acquisition or cost of improvement and therefore, even if this was held by ld.Pr. CIT that the assessee is not eligible for deduction u/s. 54F, he should have directed the AO to allow cost of acquisition and cost of improvement for the purpose of computing long term capital gain. The ld. DR of revenue supported the order of Pr.CIT passed by him u/s. 263 of the IT Act. At this juncture, the bench wanted to know as to what happened in the consequential order passed by the AO as per the direction of Pr. CIT u/s. 263 of the IT Act. In reply, it was submitted by ld. AR of assessee that in course of proceedings for passing consequential order, as per order dated 30.06.2017 passed by the AO u/s. 143(3) r.w.s. 263 of the IT Act, copy available on pages 27 to 32 of the paper book, this claim was raised by the assessee that for the purpose of computing long term capital gain out of the compulsory acquisition, deduction on account of indexed cost of acquisition of Rs. 71,20,950/- should be allowed which will result into capital loss of Rs. (-) 28,96,422/-. But this claim of the assessee was not considered by the AO by following the judgment of Hon’ble Apex Court rendered in the case of Goetze (India) Ltd. vs. CIT as reported in 284 ITR 323. He submitted that even if this claim was not allowed by the AO by following this judgment of Hon’ble Apex Court, said claim should be considered and allowed by the Tribunal. The judgment of Hon’ble Apex Court does not impinge upon the power of the Tribunal. Ld. DR of revenue supported the order of ld. CIT.

We have considered the rival submissions. We find that as per the impugned order of ld. CIT passed by him u/s. 263, he has simply held this much that assessee’s claim for deduction u/s. 54F is not allowable as per law and on this aspect, the assessee has nothing to submit. In fact, the ld. AR of Page 3 of 3 assessee has fairly admitted that the claim of the deduction u/s. 54F is not allowable in the facts of present case. Regarding second submission in respect of allowing deduction of indexed cost of acquisition for the purpose of computing long term capital gain, we would like to observe that in the present proceedings initiated by way of the order passed by ld. Pr. CIT u/s. 263, this aspect of the matter is not open before us in the present appeal and hence, on this aspect, we do not want to make any observation. As per the ld. AR of assessee, separate appeal is pending before the Tribunal against the consequential order passed by the AO u/s. 143(3) r.w.s. 263 of the IT Act on 30.06.2017 and hence, we feel that this issue may be raised by the assessee in those proceedings if so advised but in the present proceedings, no observation on this aspect is called for because making any observation on those aspects in the present appeal will amount to giving advance decision in respect of that appeal. Hence, we make no comment on this aspect.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on the date mentioned on the caption page.