S.MANICKAVASAGAM,SALEM vs. ACIT CIRCLE 2, SALEM

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ITA 933/CHNY/2019Status: DisposedITAT Chennai03 February 2020AY 2004-053 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal, following a previous decision by a Division Bench in a co-owner's case, held that the compensation was a revenue receipt to be assessed in assessment year 2004-05. Therefore, the Tribunal found no reason to interfere with the lower authorities' orders.

What were the facts?

The assessee's appeal pertains to assessment year 2004-05 regarding the taxability of compensation received. The assessee claimed the compensation was received in 2005-06 and offered it for taxation after claiming a deduction.

What were the issues?

The primary issue was the correct assessment year for taxing compensation received and whether it qualified for deduction under Section 54EC.

Which sections of the Income-tax Act were involved?

Section 54EC

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ (SMC

Before: SHRI N.R.S. GANESAN

For Appellant: Shri AR.V. Sreenivasan, JCIT
For Respondent: Shri AR.V. Sreenivasan, JCIT
Hearing: 03.02.2020Pronounced: 03.02.2020

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals), Salem dated 31.01.2019 and pertains to the assessment year 2004-05.

2.

Shri. N. V. Balaji, the Ld. Representative for the assessee filed an application for adjournment. Since there is no reasonable cause for adjournment, the application of the assessee is rejected.

3.

I heard Shri. AR.V. Sreenivasan, the ld. Departmental Representative and dispose the appeal on merits.

4.

Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that appeal of the assessee alongwith that of the co-owner Shri. V. Palaniappan were remitted back to the file of the Assessing Officer for reconsideration. In the case of Co-owner, the Division Bench of this Tribunal in vide order dated 29.05.2017 found that additional compensation received were revenue receipt and it has to be assessed in the assessment year 2004-2005. Therefore, according the ld. DR, the present case also has to be assessed only in the assessment year 2004-2005.

5.

Having heard the ld. Departmental Representative, I have also perused the relevant material available on record. The only contention of the assessee in the grounds of appeal is that compensation was received during the year 2005-06 and it was offered for taxation after claiming

deduction u/s.54EC of the Act. The claim of compensation was examined by the Division Bench of this Tribunal in co-owners case in vide order dated 29.05.2017 and it was specifically found that it was revenue receipts and to be assessed for assessment year 2004-2005. In view of the findings of the Division Bench, this Tribunal finds no reason to interfere with the orders of the lower authorities. Accordingly, I dismiss the appeal filed by the assessee.

6.

In the result, the appeal filed by the assessee in 2004-2005 stands dismissed.

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