M/S. SARDAR EXHIBITORS (P) LTD.,NEW DELHI vs. DCIT, NEW DELHI

The solitary common grievance of the assessee in both the years relates to denial of deduction amounting to Rs.6,60,000/- out of rental income.

With the assistance of the learned Authorized Representative, we have gone through the records carefully. It emerges out that the facts in both the years are common and therefore, we are taking the vital facts on the issue from the assessment year 1997-98.

An assessment order u/s. 143(3) of the Income Tax Act was passed on 31.03.2000, determining the taxable income of the assessee at Rs.91,93,970/-. The assessee has let out a property to Ministry of Defense vide lease deed dated 16th September, 1986. According to the assessee, it has provided certain extra facilities, for which separate amount was calculated and it was directly paid to M/s. Amrit Properties. Thus, the assessee has claimed a deduction of Rs.6,60,000/- representing the amount paid to M/s. Amrit Properties. The Assessing Officer did not allow this claim to the assessee in the assessment order dated 31.03.2000 passed for assessment year 1997-98. Dissatisfied with this disallowance, the assessee carried the matter before the ld. CIT(A) and the first appellate authority vide order dated 23.03.2001 allowed the claim of the assessee. Ultimately, the dispute travelled to the Tribunal vide and 2334/Del./2001 which were decided vide order dated 31.03.2005. Thereafter the order was recalled partly for not adjudicating certain issues and ultimately vide order dated 11.09.2008, the ITA Nos. 272 & 297/Del./2014 3 Tribunal has set aside the issue with regard to determination of allowance/disallowance of expenses amounting to Rs.6,60,000/- paid to M/s. Amrit Properties. In pursuance of the Tribunal’s order, the Assessing Officer passed the impugned assessment order on 01.02.2010 and disallowed the claim of the assessee. The Assessing Officer was of the opinion that the assessee failed to submit the requisite details. Dissatisfied with the order of the ld. Assessing Officer, the assessee carried the matter in appeal before the ld. CIT(A). The ld. CIT(A) concurred with the Assessing Officer by observing that deduction against rental income could be claimed u/s. 24 only and there is no other mechanism for providing any other deduction.

With the above factual background, we have gone through the record carefully. The solitary controversy before us in both these years is whether the assessee is entitled for the deduction of Rs.6,60,000/- in each assessment year on the ground that this amount was received by the assessee for providing ancillary assets and services to the Ministry of Defense.

The ld. Counsel for the assessee took us through the lease agreement and contended that in clause 17, the assessee has specifically agreed for modification, addition and alteration to the said premises. It has incurred cost

On the other hand, the ld. DR contended that against rental income, the assessee can only claim expenditure as provided u/s. 24 of the Income-tax Act.

On due consideration of the facts and circumstances, we are of the view that clause 17 of the Lease Agreement exhibits incurrence of expenditure for modification, addition and alteration to the premises. This has generated additional space also. A simultaneous agreement was executed with M/s. Amrit Properties and according to the understanding of the parties, certain amount was earmarked for this modification and it was paid continuously to M/s Amrit Properties directly by the tenant. This arrangement was accepted

In the result, both the appeals of the assessee are allowed. Order pronounced in the open court on 6th October, 2017. Sd/- Sd/- (G.D. Agrawal) (Rajpal Yadav) President Accountant Member Dated: 06/10/2017 *aks* Copy of order forwarded to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order Assistant Registrar Income Tax Appellate Tribunal Delhi Benches, New Delhi