CORPORATE AVENUE CO-OP.PREMISES SOCIETY LIMITED,MUMBAI vs. INCOME TAX OFFICER-31(1)(3), MUMBAI
What did the Tribunal hold?
The Tribunal set aside the appeals to the CIT(A) for fresh examination of the facts, the agreement, and the cited case laws. This was to ensure proper adjudication of the rental income's taxability and the denial of deductions.
What were the facts?
The assessee, a co-operative society, received rental income from a cellular service provider for installing equipment on its terrace. The Assessing Officer disallowed standard deduction and deduction under Section 80P(2)(d).
What were the issues?
The primary issues were the taxability of rental income from a cellular tower and the eligibility for standard deduction and deduction under Section 80P(2)(d) for a co-operative society.
Which sections of the Income-tax Act were involved?
Section 24(a),Section 80P(2)(d),Section 143(1),Section 143(2),Section 142(1)
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- 233 Taxmann 1803 citing233 Taxmann 180 · 2015 · HC
Income Tax Appellate Tribunal, MUMBAI BENCHES, ‘SMC’ MUMBAI
Before: Shri Joginder Singh, & Shri Rajesh Kumar
आदेश / O R D E R Per Joginder Singh, JM These two appeals are by the assessee for Assessment Years 2013-14 & 2014-15- against the impugned order dated 18/09/2017 of the Ld. First Appellate Authority, Mumbai.
The first ground raised by the assessee in both the appeals is with respect to the addition and taxability of rental income from cellular service provider with respect to the Base Transceiver Station /in building solution installed on the terrace of the building of the assessee under the head “Income from other sources”, thereby, denying the benefit of standard deduction under section 24(a) of the Act, without appreciating the essence of agreement with Cellular Service Provider allowing the use of open space or area on the terrace of its building for installation of their equipment.
During hearing the learned counsel for the assessee relied upon the decision in the case of Matru Ashish Co- operative Housing Society Ltd. vs. Income Tax Officer (144 (2015) 67 SOT 426 (Del), Meherbad Co-op. Hsg. Society vs. Income Tax Officer (ITA No.6102/Mum/2009), Niagara Hotels & Builders Pvt. Ltd. (2015) 233 taxman 180 (Del).
On the other hand, the learned DR contended that this matter may be sent to the file of the learned CIT(A) to examine the aforesaid cases and the agreement between the parties. The learned counsel for the assessee also consented that all these cases and the agreement needs to be examined afresh by the learned CIT(A).
We have considered the rival submissions and perused the material available on record. The facts in brief are that the assessee is a co-operative society, having income from house property and other sources. The assessee declared income of Rs. 5,14,710/- (Assessment Year 2014-15) and Rs. 3,90,070/- for A.Y. 2013-14, which were processed under section 143(1) of the Income Tax Act, 1961 (hereinafter the Act). Subsequently, the case of the assessee was selected for scrutiny therefore, notice under section 143 (2) and 142(1) were issued to the assessee. The learned Assessing Officer disallowed the deduction under also the claimed deduction under section. 80P(2)(d) of the Act. On appeal before the learned CIT(A) the stand taken in the assessment order was affirmed. Before us, the learned counsel for the assessee has relied upon aforementioned decisions by claiming that the case of the assessee is covered by the aforesaid decisions. So far as the denial of deduction under section 80P(2)(d) is concerned, the claim of the assessee is that this issue also requires fresh examination as it is covered by the decision in Bharat Co-operative Bank Ltd., Mumbai District Central Co-operative Bank and Saraswat Co-operative Bank Limited. As contended before us from both sides, that the issues in hand requires fresh adjudication/examination of facts and the agreement entered into between the parties.
Thus, without going into much deliberation, we deem it appropriate to set aside these appeals to the file of the learned CIT(A) to examine the factual matrix including the agreement between the parties and the cases relied upon so that the interest of both parties may be safeguarded.
The assessee is directed to furnish necessary evidence, if opportunity of being heard. Thus, both the appeals are allowed for statistical purposes.
This order was pronounced in the open court in the presence of the ld. representatives from both sides at the conclusion of the hearing on 06/09/2018.
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