SHREE VEERAYATAN STEEL INDUSTRIES PVT. LTD.,HOOGHLY vs. ITO, WARD - 3(2), KOLKATA, KOLKATA

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ITA 1193/KOL/2018Status: DisposedITAT Kolkata12 September 2018AY 2012-133 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the stamp duty value as on the date of the sale agreement should be considered for Section 50C. The matter was set aside to the AO for fresh adjudication based on this principle.

What were the facts?

The assessee claimed that the stamp duty value for Section 50C should be considered as on the date of the sale agreement, not the registration date. The assessee provided evidence of advance payment via cheque for the agreement. The Assessing Officer (AO) had made an addition based on the registration date's stamp duty value.

What were the issues?

The primary issue was whether the stamp duty value for Section 50C should be determined as of the agreement date or the registration date of the sale deed.

Which sections of the Income-tax Act were involved?

Section 50C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘SMC’ KOLKATA

Before: Hon’ble Shri J.Sudhakar Reddy, AM]

This is an appeal filed by the assessee directed against the order of the Commissioner of Income Tax-(A)-1, Kolkata dated 21.02.2018 passed u/s 250 of the Income Tax Act, 1961 (the ‘Act ‘) relating to A.Y. 2012-13.

2.

There are only two issues arise in this appeal. The first issue is application of section 50C of the Act and the second is disallowance u/s 14A of the Act.

3.

After hearing rival contentions, I find that the AO at para-1 page -2 of his order has clearly stated that the assessee had submitted an agreement on sale which was entered into on 18.11.2010 and which was registered on 25.10.2011. The claim of the assessee was that, the circle rate i.e. the market value fixed for the immovable property registration authority, for the purpose of determination of stamp duty value should be taken as on the date of agreement and not the value as on the date of registration of the sale deed. Contemporaneous evidence in the form of advance given for the agreement of sale, by way of crossed cheque drawn on bank was produced before the AO.

4.

Under the circumstances the law is very clear. The valuation as per registration authority for the purposes of stamp duty, as on the date of entering into agreement of Shree Veerayatan Steel Industries Pvt. Ltd. A.Y.2012-13 2 sale, should be considered for the purposes of computation u/s 50C of the Act and not the valuation as on the date on which the sale has been executed. Hence I set aside the matter to the file of the AO for fresh adjudication in accordance with law by obtaining the market value fixed for stamp duty purposes by registrar office as on 18.11.2010 i.e. the date of agreement of sale and computing the capital gains in question.

5.

In the result this ground of appeal

is allowed for statistical purposes.

6. Ground No.2 is on the issue of disallowance u/s 14A of the Act. The undisputed fact is that the assesee has not earned any exempt income during the year. Under the circumstances it is well settled that no disallowance can be made u/s 14A of the Act as held by the Hon’ble Supreme Court in the case of CIT vs Chettinad Logistics Pvt. Ltd. [2018] 95 Taxman 256 and the Hon’ble Delhi High Court in the case of Cheminvest Ltd. Vs CIT [2009] 317 ITR 86.

7. In the result this ground of appeal is allowed.

8. In the result the appeal of the assessee is allowed in part. Order pronounced in the Court on 12.09.2018.

Sd/- [ J.Sudhakar Reddy ] Accountant Member Dated : 12.09.2018. [RG Sr.PS] Copy of the order forwarded to: 1.Shree Veerayatan Steel Industries Pvt. Ltd., G.T.Road, Chowmath, Khanyan, Hooghly-712147 (West Bengal). 2. I.T.O., Ward-3 (2), Kolkata. 3. C.I.T.(A)- 1, Kolkata 4. C.I.T-1, Kolkata 5. CIT(DR), Kolkata Benches, Kolkata. True Copy By order,

Senior Private Secretary Head of Office/D.D.O, ITAT Kolkata Benches Shree Veerayatan Steel Industries Pvt. Ltd. A.Y.2012-13 3

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