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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI R.S. SYAL & SHRI VIKAS AWASTHY, JM
PER R.S.SYAL, VP :
These two appeals by the assessee arise out of the separate orders, both dated 07-03-2011, passed by the CIT-V, Pune, u/s. 263 of the Income Tax Act, 1961 (hereinafter called as ‘the Act’) in relation to the assessment years 2003-04 and 2004-05. Since both the appeals are based on similar facts and identical grounds, we are, therefore, proceeding to dispose them off by this consolidated order for the sake of convenience.
ITA No.613/PUN/2011 - A.Y. 2003-04
Succinctly, the factual matrix of this case is that the assessee namely, Pimpri Chinchwad New Town Development Authority (PCNTDA) was enjoying the benefit of exemption u/s.10(20A) of the Act up to 01-04-2003. On omission of such section, the AO opined that the assessee was supposed to
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
file its return of income, which it did not. Notice u/s.148 of the Act was
served on the assessee, pursuant to which, the assessee filed the return
declaring NIL income claiming that its income should be treated as exempt
u/s.11 r.w.s. 13 of the Act. The AO held that the assessee was not eligible for
exemption u/s 11 as it was not registered u/s.12A of the Act. He further
noticed that the Commissioner passed the order u/s.12AA r.w.s. 12A on
30.05.2007 rejecting the application of the assessee. He proceeded to frame
the assessment at a total income of Rs.7.42 crore and odd by adding back the
amount of depreciation amounting to Rs.1.68 crore and odd to the excess of
Income over expenditure to the tune of Rs.5.74 crore and odd. The Ld. CIT,
invoking the provisions of section 263 of the Act, held that the assessment
order passed by the AO on 12-12-2008 was both erroneous and prejudicial to
the interest of the Revenue inasmuch as the assessee adopted a faulty method
of revenue recognition. He noticed that the assessee was spreading over lease
premium at 1/99th on the basis of the lease period of 99 years, and in case of
transfer, it was recognizing the same at 1/78th, apart from showing profit at
10% of the amount of Premium on the lease of plots of land. The Ld. CIT held
that entire amount of the lease premium was chargeable to tax in the year of
receipt itself and hence the AO committed a serious mistake by accepting the
shifting of income from the year of receipt of Premium to several years by
means of spreading it over to 99/78 years. After entertaining the objections
from the assessee, the Ld.CIT set-aside the assessment order by holding it to
be erroneous as well as prejudicial to the interest of the Revenue. He directed
the AO to frame the assessment de novo after taking into account the facts of
the case and the submissions made by the assessee. The assessee is aggrieved
by the order passed by the Ld.CIT.
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
All the grounds raised in the Memorandum of Appeal are directed
against holding the assessment order erroneous and prejudicial to the interest
of the Revenue by the ld. CIT. In support of such grounds, the Ld. AR
submitted that 10% of total premium was declared as income in the year of
receipt of premium itself and the remaining 90% of the premium was spread
over the life of lease, viz., 99/78 years. The Ld. AR argued that the AO
examined each and every aspect concerning the revenue recognition in this
manner, even though there is no specific discussion made in the assessment
order. It was thus argued that the assessment order could not have been
termed as erroneous and prejudicial to the interest of the Revenue so as to
enable the ld. CIT to take recourse to the provisions of section 263 of the Act.
This was strongly opposed by the Ld. DR who heavily relied on the impugned
order.
Having heard both the sides and perused the material available on
record, it is noticed that the assessee, a Town Development authority, is
leasing out plots as well as buildings for a period of 99 years. During the year
under consideration, only plots were leased out. Transfer of lease is permitted
after a certain period. Certain sum is received at the time of signing of the
lease agreement, which is termed as `Premium’. In addition, the lessee is
required is pay rent at the rate of Re.1/- per annum during the entire lease
period. The controversy is on treatment to be given to the amount of Premium
received by the assessee. The assessee is showing 10% of lease premium as
revenue in the year of receipt in addition to 1/99th of the remaining amount or
1/78th of the remaining amount in case of transfer of lease, as the case may
be. The ld. CIT has canvassed a view that the entire amount of Premium is
chargeable to tax in the year of receipt, without any spread over the life of
lease.
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
The question as to whether the Premium should be shown as income in
the year of receipt or spread over the life of lease, depends upon the fact
whether the assessee acquired the unbridled right to receive and adjust full
amount of such Premium as its own at the time of receipt itself without there
being any legal obligation of repaying a part of it during the term of lease or
the accrual of such Premium takes place on annual basis and the assessee
can be made to return a part of the premium for the unused period of lease by
terminating the lease agreement. Or, in the alternate, has the lessee any right
to claim refund of the proportionate part of Premium at any time during or at
the end of the lease period under any circumstance?
The assessee has placed on record two lease agreements for
consideration, which have been stated to be representative of all the lease
agreements inasmuch as the terms and conditions of all the lease agreements
are stated to be similar. We have gone through the copy of one of such lease
agreements, which is dated 18-07-2002, entered between the assessee and
one Shri Kurkute Jivan Kumar Dinkar. It can be seen from this Agreement
that the assessee gave a plot of land on lease to the lessee for a period of 99
years and, in consideration, it received a sum of Rs.2,07,774/-, being the
amount of Premium and also rent of Rs.1/- payable every year during the life
of the lease. The assessee declared 10% of such Premium as income in the
year of receipt and also recognised revenue at 1/99th of the remaining amount
in the year of receipt and then continued to show revenue at the rate of 1/99th
in the successive years. We have gone through the terms of the lease
agreement, from which it is apparent that the lessee is supposed to pay rent @
Re.1/- per annum and pay all existing and future taxes. The lessee has to
construct building structure on the land so allotted to it and the
commencement and completion of the construction work has to be done
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
within the stipulated period in addition to maintaining sanitation etc. Such a
land on which construction is to be carried out by the lessee becomes his
residential building to be used by him with all amenities etc. There is no
clause in the Agreement under which the assessee can terminate the lease
and re-possess the land on which construction has been done by the lessee
and being used for his residence. Clause 3(q) of the Agreement provides that
at the expiration of the lease period, the lessee shall deliver to the lessor the
demised land. There is an obligation on the lessee for not selling, mortgaging
or assigning etc., of the demised land without the previous written consent of
the Development authority and at the same time, the Development Authority
is obliged to give such a consent, if requested. There is another clause in the
Agreement, which prohibits the lessee from Mortgaging his leasehold rights,
but that too, can be done with the consent of the assessee. In other words,
there is no possibility of the assessee-lessor terminating the Agreement during
the currency of the lease period of 99 years and hence it can, under no
circumstance, dispossess the lessee from the leased property. At the same
time, our attention has not been drawn towards any clause in the lease
Agreement, which entitles the lessee to claim refund of the part or the full
amount of Premium in any situation whatsoever. Thus, it is manifest that
upon entering into the lease agreement for 99 years, the assessee acquires an
enforceable right to receive the full amount of Premium at the threshold itself
without there being any obligation to repay the same as there is no possibility
of the assessee terminating such lease during its currency and dispossess the
lessee from the demised property. It shows that the full amount of Premium
becomes the income of the assessee at the time of its receipt and there is no
legal rationale in spreading it over a period of 99 years. It is the other
consideration of Re.1/- per annum, which is dependent upon the user of the
property. If the lessee pays a sum of Rs.99/-, being the lease rent for a full
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
period of 99 years in advance at the time of entering into lease, it is this
amount of Rs.99/-, which will be a liability of the assessee and can be
charged to revenue only at the rate of Re.1/- per annum, by keeping the
remaining amount as liability. Since the right to receive the Premium amount
gets crystalized and vests in the assessee at the time of entering into
agreement only, without there being any corresponding right of the lessee to
claim refund of it, such an amount assumes the character of income there
only, as the income not only gets accrued but is also received. Ergo, it is
manifest that the amount of full Premium is required to be taken as income in
the first year itself.
The argument of Ld. AR that, by spreading such income over a period of
99 years, no prejudice has been caused to the Revenue and hence no revision
is possible on this count, is misplaced. Every year is an independent unit of
assessment. A particular amount of income which is required to be taxed in
the first year, if spread over certain years, causes prejudice to the Revenue
insofar as the income of the first year is concerned. Such a treatment of
income offered and accepted by the AO not only renders the assessment order
erroneous but also prejudicial to the interest of the revenue.
The ld. AR contended that though the AO did not elaborately discuss the
matter of revenue recognition in the assessment order, but took a decisive
stand after due consideration of the matter in accepting such a treatment of
revenue shown by the assessee. He, therefore, argued that taking such a
possible view is sufficient to prohibit the CIT from undertaking the exercise of
revision.
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
Firstly, it is seen that there is no whisper of the issue of treatment of
revenue in the assessment order. Secondly, on a specific query, the Ld. AR
could not draw our attention towards any judicial pronouncement accepting
the spread over of lease premium over the life of lease in the hue of the terms
of the lease agreement as are prevalent in the case of the assessee. Under
such circumstances, the assessment order passed by the AO accepting such
spread over has necessarily to be held as erroneous, even if the assessee had
put forth its explanation about the spreading over of Premium and the AO
accepted the same without recording anything in the assessment order.
To buttress the point that the assessee rightly spread the Premium over
the life term of the lease period, the Ld. AR relied on Circular No.05/2001,
dated 02-03-2001. This was opposed by the Ld. DR.
This Circular deals with the : `Problems faced by the assessees in
getting due credit for tax deducted at source under section 199’. It provides
that where tax is deducted at source u/s 194-I on advance rent pertaining to
more than one financial year to be adjusted against future rent, credit shall be
allowed in the same proportion in which such income is offered for taxation
for different assessment years based on the single certificate furnished for tax
so deducted on the entire advance rent. Thus, this Circular primarily deals
with the cases in which advance rent is received which has suffered deduction
of tax at source at the time of receipt, but the income is to be offered in later
years as well.
In order to be covered by this Circular, it is sine qua non that there
should be receipt of advance rent. The primary question which, thus, falls for
our consideration is, whether the amount of lease premium received by the
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
assessee, can be construed as rent. In our considered opinion, the answer to
this poser can be in negative alone. Lease premium received by the assessee
cannot be categorized as rent, much less the advance rent, as argued by the
Ld. AR. We have noticed above that the amount of lease premium accrues to
the assessee at the time of its receipt. Such a lease premium does not bear
any traits of rent, which in the extant case resembles with annual payment
by the lessee at the rate of Re.1/-. Since the amount of lease premium has no
characteristics of rent, in our view, such amount cannot be subjected to TDS
u/s 194-I of the Act, which, therefore, rules out the application of Circular
No.05/2001. It is further noted that the CBDT has recently clarified vide
Circular No.35/2016 dated 13.10.2016 that on the amount of lump sum lease
premium, which is not adjustable against the periodic rent, as is the case
under consideration as well, there is no requirement of tax withholding u/s
194-I of the Act. We therefore jettison the contention raised on behalf of the
assessee on this aspect of the matter.
To sum up, since the assessee did not offer full amount of lease
premium in the year of receipt and the AO accepted such a position, we are
satisfied that the Ld.CIT was justified in invoking the provisions of section 263
of the Act and thus holding that the assessment order to be erroneous and
also prejudicial to the interest of the Revenue. We therefore uphold the same.
The assessee has taken an additional ground, which reads as under :
“7. The appellant is an authority notified under Maharashtra Regional and Town Planning Act of Maharashtra State and carries out functions as development Authority for New Town. Hence the appellant functions as extended Arm of State Government of Maharashtra. Consequently income of the Appellant is exempt from taxation under Income Tax Act, 1961. As such, the assessment order passed by learned AO cannot be said to be prejudicial to interest of the revenue.”
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
Since the additional ground raised by the assessee is a legal one
requiring no fresh examination of facts, we admit it and take up for
consideration and decision.
In support of the additional ground, the Ld. AR argued that the
assessee functions as an extended arm of the State Government of
Maharashtra and hence does not come within the ambit of taxation. To put it
simply, he stated that there is no question of allowing or not allowing any
exemption to the assessee as at the threshold, it does not fall within the tax
net as it is an extended arm of the State Government of Maharashtra.
We do not find any force in the submissions made by the Ld. AR on this
score. The assessee is a statutory authority and is not a State Government in
itself so as to claim any immunity from taxation. In our considered opinion,
this issue is no more res integra in view of the latest judgment dated
12-10-2018 rendered by the Hon’ble Supreme Court in ITO Vs. M/s. Urban
Improvement Trust. The Hon’ble Apex Court has held that Urban
Improvement Trust constituted under the Rajasthan Urban Improvement Act,
performing various municipal functions, is chargeable to tax in respect of its
income and further no exemption u/s.10(20) is available to it. Since the
Hon’ble Supreme Court has held that Urban Improvement Trust, doing
admittedly activities similar to those of the instant assessee, is chargeable to
tax and further not entitled to exemption u/s. 10(20) of the Act, the argument
of the Ld. AR that assessee should be treated as not at all chargeable to tax as
an arm of the State Government, deserves to be and is hereby repelled.
In the result, the appeal of the assessee is dismissed.
ITA Nos.613 & 614/PUN/2011 M/s. Pimpri Chinchwad New Town Development Authority
ITA No.614/PUN/2011 - A.Y. 2004-05 :
Both the sides are in agreement that the facts and circumstances of the
A.Y. 2004-05 are mutatis mutandis similar to those of A.Y. 2003-04. In fact,
both the sides adopted their earlier arguments without making any fresh
submission. In this year again, the assessee spread over the lease premium
to 1/99 or 1/78, as the case may be, and also declared 10% and the lease
premium as income during the first year of lease. The AO accepted such a
position and the Ld. CIT held the assessment year to be erroneous and
prejudicial to the interest of the Revenue.
In view of the candid admission by both the sides that the facts and
circumstances for this year are similar to those of preceding year, following
the view taken herein above, we uphold the impugned order revising the
assessment order u/s.263 of the Act.
In the result, the appeal of the assessee is dismissed.
Order pronounced in the Open Court on 26th October, 2018.
Sd/- Sd/- (VIKAS AWASTHY) (R.S.SYAL) �याियक �याियक सद�य �याियक �याियक सद�य सद�य /JUDICIAL MEMBER उपा�य� सद�य उपा�य� उपा�य�/ VICE PRESIDENT उपा�य� पुणे Pune; �दनांक Dated : 26th October, 2018 सतीश
आदेश आदेश क� आदेश आदेश क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to : अ�ेिषत अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / The CIT-V, Pune. 3. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “बी 4. बी बी” / DR ‘B’, बी ITAT, Pune; गाड� फाईल / Guard file. 5. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER,स आदेशानुसार
/ True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune.*