DCIT, NEW DELHI vs. M/S. TULIP INFRATECH PVT. LTD., NEW DELHI

Relevant facts, in brief, are that the assessee is engaged in the business of Real Estate Development and the main source of income is derived from sale of flats constructed and developed by them under various project. Apart from this source of income, the assessee also earns income from various investments, like fixed or term deposits with banks, mutual fund investment, made out of its surplus cash inflows lying idle in bank accounts at various point in times.

For the assessment year 2010-11, the assessee filed their return of income on 25.09.2010 declaring a total income of Rs. 5,00,08,476/- and during scrutiny u/s 143(3) of the Act, Ld. AO found that the assessee had claimed deduction u/s 80IB(10) of the Income Tax Act (for short called “the Act”) to a tune of Rs. 5,40,90,763/-. He further found that about 14% of the flats have exceeded the limits specified in the statute, u/s 80IB(10)(c) of the Act. It was submitted before the AO that proportionate benefit may be given u/s 80IB(10) of the Act. However, ld. AO held that 2

The assessee preferred an appeal to the ld. CIT(A). Ld. CIT(A) in his order vide paragraph no. 3 observed that a similar issue had arisen in respect of the Assessment Years 2008-09 also and after making elaborate discussion by order dated 25.03.2014 in respect of assessment year 2008-09, the issue was decided in favour of the assessee. While following the same, ld. CIT(A) allowed the appeal in respect of the assessment year 2010-11 also directing the AO to delete the addition. Hence, the revenue preferred this appeal.

Ld. DR vehemently placed reliance on the assessment order and submitted that unless and until the assessee fulfils all the conditions under section 80IB(10) of the Act, assessee is not entitled claimed any deduction thereunder, as such, the order of the ld. CIT(A) cannot be sustained. Per contra, it is the submission of the ld. AR that the ld. CIT(A) rightly followed the provisions u/s 80IB (10)(c) of the Act and as a matter of fact the orders of the ld. CIT(A) for the assessment years 2007-08 and 2009-10, 2008-09 and are upheld by the Tribunal in and 5045/Del/2012 by order dated 18.02.2016, in ITA no. 3842.Del.2014 by order dated 28.02.2017 and in ITA no. 6139.Del.2014 by order dated 31.10.2017 respectively. He submitted that since the Tribunal has been taking consistent view in assessee’s own case for the assessment years 2007-08, 2008- 09, 2009-10 and 2011-12 the order for the assessment year 2010-11 also fits into the same order and cannot be interfered with.

We have gone through the orders of the authorities below and also the orders of the co-ordinate benches of this tribunal in assessee’s own case for the assessment year 2007-08, 2009-10 and 2011-12. Facts and issue in all these matter as well as in the present appeal are identical. There is no dispute on this aspect.

In the result, the appeal of the revenue is dismissed.