A.V.CHANDRAMOHAN,CHENNAI vs. ITO NCW 16(2), CHENNAI

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ITA 2903/CHNY/2017Status: DisposedITAT Chennai24 July 2018AY 2007-085 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the capital gain was invested in the new asset as the cost of the proportionate share of land was used for construction. Therefore, the assessee is eligible for exemption under Section 54F.

What were the facts?

The assessee claimed exemption under Section 54F for capital gains from the sale of property. The assessee entered into a joint development agreement where the developer used the proportionate share of land cost for construction of a flat allotted to the assessee.

What were the issues?

Whether the assessee is eligible for exemption under Section 54F when the capital gain was utilized for construction of a new asset under a joint development agreement, despite a delay in possession.

Which sections of the Income-tax Act were involved?

Section 54F,Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI A. MOHAN ALANKAMONY

For Respondent: Shri M. Mathivanan, Addl. CIT
Hearing: 26.06.2018Pronounced: 24.07.2018

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

1.

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals) -4, Chennai, dated 29.08.2017 and pertains to assessment year 2007-08.

2.

The only issue arises for consideration is exemption claimed by the assessee under Section 54F of the Income-tax Act, 1961 (in short 'the Act').

3.

Shri P. Rajasekaran, the Ld. representative for the assessee, submitted that in the case of co-owners, namely, Shri A.P.

Rajmohan and Shri A.P. Madanmohan, this Tribunal vide order dated 07.04.2017 in and I.T.A.

No.2808/Mds/2016 respectively, allowed the claim under Section 54F of the Act on the very same property. According to the Ld. representative, when the order of this Tribunal was brought to the notice of the CIT(Appeals), he simply distinguished the case on the ground that the order of this Tribunal relates to multiple flats.

According to the Ld. representative, when the joint development agreement was entered into between the assessee and other co- owners, and the developer, the builder agreed to handover the constructed area to the assessee and other co-owners. Therefore, according to the Ld. representative, the cost of proportionate share of land is deemed to be invested on the capital asset and handing over the constructed flats is immaterial.

4.

Referring to Section 54F of the Act, the Ld. representative for the assessee, submitted that the assessee has to invest the capital gain in the new asset within the time limit provided for filing of return of income under Section 139(1) of the Act. If not, the same has to be deposited in the capital gain account. In this case, according to the Ld. representative, the assessee admittedly has not received any portion and the cost of proportionate share of land has to be used for construction of the flat allotted to the assessee, therefore, on the date of joint development agreement, the assessee has invested the funds. Merely because there was a delay in construction, according to the Ld. representative, it cannot be a reason to deny the claim of exemption under Section 54F of the Act.

5.

On the contrary, Shri M. Mathivanan, the Ld. Departmental Representative, submitted that this Tribunal in the case of co- owners, namely, Shri A.P. Rajmohan and Shri A.P. Madanmohan, found that they are eligible for deduction under Section 54F of the Act even though they were allotted multiple flats. In the case before us, according to the Ld. D.R., it is not the case of multiple flats, but the possession was handed over to the assessee in the subsequent year, therefore, the assessee is not eligible for exemption under Section 54F of the Act.

6.

We have considered the rival submissions on either side and perused the relevant material available on record. The assessee is eligible for exemption under Section 54F of the Act in case the capital gain was invested in construction of flat or it was deposited in Capital Gains Account within the time limit provided for filing the return of income under Section 139(1) of the Act. In the case before us, on the date of joint development agreement, the assessee agreed to take the constructed flat. In other words, the cost of proportionate share of land was retained by the developer and the same was used for construction of building. Therefore, this Tribunal is of the considered opinion that the capital gain was invested in the new asset, hence, eligible for exemption under Section 54F of the Act. In view of the above, we are unable to uphold the orders of the lower authorities. Accordingly, orders of both the authorities below are set aside and the Assessing Officer is directed to allow exemption provided under Section 54F of the Act.

7.

In the result, the appeal filed by the assessee is allowed.

Order pronounced on 24th July, 2018 at Chennai.

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