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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI GEORGE MATHAN & SHRI S. JAYARAMAN
आयकर अपील�य अ�धकरण, ‘ए’ �यायपीठ, चे�नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI �ी जॉज� माथन,�याियक सद�य एवं �ी एस जयरामन, लेखा सद�य के सम� BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.354/CHNY/2017 (�नधा�रण वष� / Assessment Year: 2013-14) The ACIT, Vs M/s. Vikram Multispeciality Hospital, Non-Corporate Circle 2, 3/424, Pandikovil Ring Road, Madurai. Sivagangai Main Road, Madurai – 625 020. PAN: AADFN 9942P (अपीलाथ�/Appellant) (��यथ�/Respondent) आयकर अपील सं./I.T.A.No.1288/CHNY/2018 (�नधा�रण वष� / Assessment Year: 2014-15) Vs The ACIT, M/s. Vikram Multispeciality Hospital, 3/424, Pandikovil Ring Road, Non-Corporate Circle 2, Sivagangai Main Road, Madurai. Madurai – 625 020. PAN: AADFN 9942P (अपीलाथ�/Appellant) (��यथ�/Respondent) : Shri AR.V. Sreenivasan, JCIT राज� की ओर से /Revenue by िनधा�रती की ओर से /Assessee by : Shri G. Baskar, Advocate सुनवाई क� तार�ख/Date of hearing : 29.08.2019 घोषणा क� तार�ख /Date of Pronouncement : 08.11.2019 आदेश / O R D E R Per S.JAYARAMAN, AM:
The Revenue filed the appeal against the order of the learned Commissioner of Income Tax (Appeals)-2, Madurai in ITA
2 & 1288/Chny/2018 No.014/2016 dated 16.11.2016 for the assessment year 2013-14. The assessee filed an appeal against the order of the learned Commissioner of Income Tax (Appeals)-2, Madurai in ITA No.146/16- 17 dated 22.02.2018 for the assessment year 2014-15.
M/s. Vikram Multispeciality Hospital, the assessee, is a partnership firm running a hospital. During the period relevant to assessment years 2013-14 and 2014-15, the assessee claimed deduction U/s.80IB(11C) on the ground that new hospital was constructed and started functioning from 01.04.2002. Since, the assessee did not file any completion certificate issued by the local authority, the Assessing Officer denied deduction U/s.80IB(11C). Aggrieved against those orders, the assessee filed appeals before the CIT(A) for the assessment years 2013-14 & 2014-15. The ld.CIT(A) allowed the appeal for the assessment year 2013-14 and dismissed the appeal for the assessment year 2014-15.
Aggrieved against the order of the CIT(A), the Revenue filed an appeal for the assessment year 2013-14 with the following grounds:-
2) The CIT(A) has erred in holding that the assessee is entitled for deduction u/s,80IB(11C).
3) The CIT(A) ought to have seen that the assessee has not constructed the hospital in accordance with the regulations or bye- laws of the local authority and hence not entitled for deduction u/s.80IB(11C).
4) The CIT(A) ought to have further seen that the assessee has not submitted the completion certificate of the hospital issued by the local authority before the AO and hence ought to have sustained the disallowance made u/s.80IB(11C).
5) The CIT(A) ought to have complied with Rule.46A of the Income Tax Rules when the assessee produced certificate dated 28.03.2016 from the Executive Engineer (Planning), Madurai Corporation as the above certificate was not produced before the A.O. during the assessment proceedings.
6) For these and such other grounds that may be adduced at the time of hearing, it is prayed that the order of the CIT(A) may be reversed and that of the Assessing Officer restored.
Aggrieved against the order of the CIT(A), the assessee filed an appeal for the assessment year 2014-15 with the following grounds:- 1. The Commissioner of Income Tax (Appeals) erred in confirming the disallowance of deduction claimed under section 80IB(11 C) of the IT Act.
2. The Commissioner of Income Tax (Appeals) erred in holding that the hospital building was not according to the rules and regulations of the local authority.
3. The Commissioner of Income Tax (Appeals) ought to have appreciated that the Property Tax Assessment Order issued by the Corporation clearly recognizes the hospital as a legal building with 8 floors of built up area.
4. The Commissioner of Income Tax (Appeals) ought to have considered that a certificate once issued by a statutory authority, cannot be withdrawn frivolously vide a letter, without observing the due process of law. The Commissioner of Income Tax (Appeals) ought to have appreciated that the letter of the Executive Engineer (Planning) dated 26.12.2016 cannot therefore be relied upon.
5. The Commissioner of Income Tax (Appeals) ought to have seen that a certificate issued by a superior officer cannot be withdrawn by a sub-ordinate officer. In any event, he ought to have noted that the Executive Engineer (Planning) has categorically stated that it is being withdrawn only for the purpose of "avoiding controversy and loss to Government" and not due to any violation. He ought to have further noted that the withdrawal letter nowhere states that the hospital is not in accordance with the regulations or bye-laws of the local authority, which is the key point under 80IB(11 C)(iii).
6. The Commissioner of Income Tax (Appeals) having specifically been notified by the Appellant and by the Executive Engineer (Planning) that the plan for extension to 8 floors was submitted to the local authority and was awaiting approval, ought to have waited for the local authority to either approve or reject it before concluding that the Appellant was in violation of the condition u/s 80IB(11 C)(iii).
We heard the rival submissions and gone through the relevant material. Since, the Revenue made out a case under Rule 46A of the Income Tax Rules, the issue in respect of the deduction U/s.80IB(11C) is restored to the file of the Assessing Officer, for a fresh examination.
Since the primary issue in the assessment year 2013-14 is remitted back to the Assessing Officer, the corresponding issue in the assessment year 2014-15 is also remitted back for a fresh examination. The assessee shall lay all materials in support of its contention in respect of the assessment years 2013-14 & 2014-15, respectively, before the Assessing Officer and comply with the requirements of the Assessing Officer in accordance with law. The Assessing Officer is also free to conduct appropriate enquiry as deemed fit, however, he shall furnish due opportunity to the assessee on the materials etc., to be used against the assessee and
In the result, both the appeal of the Revenue and the assessee are treated as partly allowed for statistical purposes.
Order pronounced in the court on 8th November, 2019 at Chennai.