SUMAN DEVI,PATNA vs. INCOME TAX OFFICER, PATNA
Facts
The assessee and five others purchased an immovable property for Rs. 2,10,00,000/-. The payments for this purchase were made during the assessment year 2013-14, with the last payment on 10.03.2013. However, the registration of the property was completed on 04.04.2013, which falls within assessment year 2014-15.
Held
The Tribunal held that the provisions of Section 2(47) of the Act, related to transfer of immovable property and capital gains computation, do not apply to a case of purchase. Since the purchase consideration was paid during AY 2013-14, it cannot be questioned in AY 2014-15. Therefore, the addition made by the Assessing Officer and confirmed by the CIT(A) was deleted.
Key Issues
Whether the addition made for the purchase consideration paid in AY 2013-14 but registered in AY 2014-15 is justified?
Sections Cited
2(47)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “PATNA BENCH, PATNA
Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR
IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA No.210/Pat/2025 Assessment Year: 2014-15 Suman Devi ITO, Ward-6(1), Patna
Near Congress Maidan, Vs Anugrah Narayan Road, Kadamkuan, Patna, Bihar- 800003. (PAN: ACZPD6689D) (Appellant) (Respondent)
Assessee by : Shri Sudeep Sinha, Adv. Revenue by : Shri Ashwani Kr. Singal, JCIT Date of Hearing : 03.09.2025 Date of Pronouncement : 04.09.2025 ORDER Per Bench : This is an appeal filed by the assessee against the order of the National Faceless Appeal Centre [hereinafter referred to as the ‘CIT(A)’] in appeal no.NFAC/2013-14/10285454 dated 31.01.2025.
Shri Sudeep Sinha, Advocate represented on behalf of the assessee and Shri Ashwani Kr. Singal, JCIT represented on behalf of the revenue.
It was the submission of the ld. AR that the assessee along with five others had purchased an immovable property for a total consideration of Rs.2,10,00,000/-. Stamp duty and registration charges paid at Rs.18.33 lakhs and Rs.4.61 lakhs respectively. It was the
ITA No.210/Pat/2025 Suman Devi submission that the assessee had made full payment in respect of purchase of the property during the assessment year 2013-14. It was the submission that the payments as has been mentioned in pages 23-24 of the paper-book which reads as follows:
ITA No.210/Pat/2025 Suman Devi
ITA No.210/Pat/2025 Suman Devi 3.1 It was the submission that the registration of the property was done on 04.04.2013 relevant to assessment year 2014-15. It was the submission that the Assessing Officer in the course of the assessment held that the assessee has not explained the source of the share in the investment of Rs.35 lakh and Rs.38,82,559/- as also the difference between stamp duty value and actual amount paid of Rs.3,17,333/- and treated the same as the unexplained investment of the assessee. It was the submission that the ld. CIT(A) confirmed the assessment. It was the submission that the payments have been made during the assessment year 2013-14 and the addition could not be made in the assessment year 2014-15 just because the registration has been done during the assessment year 2014-15. It was the prayer that the addition made by the Assessing Officer and confirmed by the ld. CIT(A) may be deleted.
In reply, the ld. Sr. DR submitted that the transaction for the purchase of the property was completed during the assessment year 2014-15 and it was for the assessee to explain the investment. It was the submission that the assessee has not provided supporting documents before the Assessing Officer or before the ld. CIT(A). The ld. Sr. DR relied upon the decision of the ld. CIT(A) in paras 5.3.1 to 5.3.2.
We have considered the rival submissions. A perusal of the fact in the present case clearly shows that the assessee and five others purchased an immovable property for a consideration of Rs.2,10,00,000/- and the last payment has been made on 10.03.2013.
ITA No.210/Pat/2025 Suman Devi Admittedly, the registration has been done only on 04.04.2013. A perusal of the provisions of section 2(47) of the Act which is relied on by the Assessing Officer and ld. CIT(A) and also the assessee, is in relation to transfer of immovable property. The said section is in relation to the computation of capital gains. The provisions of section 2(47) of the Act does not apply to the facts of the present case. This is not a case of sale of immovable property but is a case of purchase. Regarding the source of the purchase consideration, the purchase consideration has been paid during the assessment year 2013-14 and that cannot be questioned during the assessment year 2014-15. That being so, the addition made by the Assessing Officer and confirmed by the ld. CIT(A) in respect of purchase consideration paid by the assessee during the assessment year 2013-14 but added in the assessment year 2014-15 stands deleted.
In the result, the appeal of the assessee is allowed.
Kolkata, the 4th September, 2025.
Sd/- Sd/- [Rajesh Kumar] [George Mathan] लेखा सद�य/Accountant Member �या�यक सद�य/Judicial Member
Dated: 04.09.2025. RS Copy of the order forwarded to: 1. Appellant - 2. Respondent – 3. CIT(A)- 4. CIT- , 5. CIT(DR),
ITA No.210/Pat/2025 Suman Devi
//True copy// By order Assistant Registrar, Kolkata Benches
