DCIT 5(2)(2), MUMBAI vs. DAWOOD ABDULHUSSAIN GANDHI, MUMBAI

The present appeal filed by the revenue is directed against the order passed by the CIT(A)-10, Mumbai, dated 17.02.2016, which in itself arises from the order passed by the A.O under Sec.143(3) of the Income tax Act, 1961 (for short ‘Act’), dated 04.03.2014. The revenue assailing the order passed by the CIT(A) had raised before us the following grounds of appeal:-

Briefly stated, the facts of the case are that the assessee had e- filed his return of income for A.Y. 2011-12 on 29.03.2013 declaring total income of Rs. 5,96,947/-. The return of income filed by the assessee was processed as such under Sec. 143(1) of the Act. The case of the assessee was thereafter taken up for scrutiny assessment under Sec. 143(2).

The A.O during the course of the assessment proceedings noticed that the assessee had received an amount of Rs. 1,00,00,000/- on surrender of tenancy rights in respect of a flat at Sylverton Building, Wodehouse Road, Colaba, Mumbai. The assessee along with his wife Mrs. Nilofer Gandhi had made an investment of Rs. 1,84,91,350/- in a residential house with Oberoi Construction Pvt. Ltd., viz. Oberoi Splendour, Building No.1, ‘C’ Wing, Mumbai. That as the investment made by the assessee towards the purchase of the new residential house was in excess of the amount received on surrender P a g e | 3 DCIT Vs. Shri Dawood Abdulhussain Gandhi of the aforesaid tenancy rights, therefore, the capital gain arising there from was claimed by him as exempt under Sec. 54F of the Act. The A.O being of the view that as the assessee at the time of purchase of the new residential property, i.e. flat from Oberoi Constructions, owned more than one house property, therefore, he stood disentitled for claim of deduction under Sec. 54F of the Act. The assessee in order to dispel the doubts raised by the A.O as regards the entitlement of the assessee towards deduction under Sec. 54F, supported his claim primarily on three grounds, viz. (i) that both the properties, i.e. Tara Manzil and Noor Manzil were commercial properties; (ii) that as the share of ownership of the assessee in the respective properties, i.e. Tara Manzil and Noor Manzil was 25% and 20%, therefore, the assessee was not the absolute owner of the said properties; and (iii) that as both the properties, i.e. Tara Manzil and Noor Manzil were tenanted properties, wherein the tenants with whom the quasi- ownership rights in the respective properties stood vested were protected under the provisions of Maharashtra Rent Control Act, 1999, therefore, the said respective properties could by no means be used by the assessee for the purpose of his own residence. However, the submissions of the assessee did not find favour with the A.O who disallowed the claim of deduction raised by the assessee under Sec. 54F and brought the LTCG of Rs. 1,00,00,000/- arising on the surrender of the tenancy rights to tax in the hands of the assessee.

Aggrieved, the assessee carried the matter in appeal before the CIT(A). The CIT(A) after deliberating on the contentions of the assessee, viz. (i) the properties under consideration, i.e. Tara Manzil and Noor Manzil were commercial properties and not residential properties; (ii) that as the properties were tenanted and the assessee did not have any occupancy rights in the said properties but only P a g e | 4 DCIT Vs. Shri Dawood Abdulhussain Gandhi limited legal ownership and rent collection rights; and (iii) that even if the respective properties were to be taken as residential properties, as the assessee had only a share in the properties, i.e. 25 % in Tara Manzil and 20% in Noor Manzil, therefore, he was not the absolute owner of the same, did find favour with the same and held that the assessee was duly entitled for claim of deduction under Sec. 54F as raised by him in his return of income.

The revenue being aggrieved with the order the CIT(A) had carried the matter in appeal before us. The Learned Authorized Representative (for short ‘A.R’) for the assessee Mr. Nitesh Joshi took us through the relevant observations of the lower authorities. The Ld. A.R. submitted that the claim of deduction raised by the assessee under Sec. 54F was well in order and had wrongly been dislodged by the A.O. It was submitted by Mr. Joshi that as both of the properties owned by the assessee i.e. Tara Manzil and Noor Manzil were commercial properties, therefore, the proviso of Sec. 54F(1) which contemplates ownership of more than one residential house, was thus not applicable to the case of the assessee. It was further submitted by Mr. Joshi that as the assessee was holding only fractional ownership in the aforementioned properties, i.e. Tara Manzil and Noor Manzil, therefore, the same could not be construed as an ownership of more than one residential house as contemplated in the proviso of Sec. 54F(1). The Ld. A.R in order to drive home his aforesaid contention relied on the order passed by a coordinate bench of the Tribunal in the case The Income Tax Officer Vs. Shri Rasiklal N. Satra (2006) 98 ITD 335 (Mum). The Ld. A.R. also placed reliance on the judgment of the Hon’ble High Court of Madras in the case of Dr. P.K. Vasanthi Rangarajan Vs. CIT (2012) 209 Taxman 628 (Mad). Per Contra the P a g e | 5 DCIT Vs. Shri Dawood Abdulhussain Gandhi Ld. Departmental Representative (for short ‘D.R’) relied on the order of the A.O.

We have heard the authorized representatives for both the parties, perused the orders of the lower authorities and the material available on record. We find that our indulgence in the present appeal is sought for adjudicating as to whether the claim of exemption raised by the assessee under Sec. 54F of the Act is in order, or not. We find that the assessee who had received an amount of Rs. 1,00,00,000/- on surrender of his tenancy rights in respect of a flat at Sylverton Building, Wodehouse Road, Colaba, Mumbai, had claimed the same as exempt under Sec. 54F by making an investment in a residential house with Oberoi Construction Pvt. Ltd., viz. Oberoi Splendour, Building No.1, ‘C’ Wing, Mumbai. The A.O while framing the assessment held a conviction that as the assessee on the date of purchasing the new residential property, viz. Oberoi Splendour, owned two house properties, i.e. Tara Manzil and Noor Manzil, therefore, the assessee as per proviso of Sec. 54F(1) was disqualified for claiming the deduction under the said statutory provision. We have deliberated at length on the observations of the CIT(A) and find that he had observed that the two house properties, i.e. Tara Manzil and Noor Manzil which were owned by the assessee before purchase of the new property from Oberoi Constructions, were commercial properties and not residential properties. We find that nothing has been placed on record, nor averred before us by the Ld. D.R. which could persuade us to conclude that the aforesaid observations of the CIT(A) are either perverse or militated against the actual factual position. We find that the disqualification contemplated in the proviso of Sec. 54F(1) comes into play only where the assessee on the date of transfer of the original asset owns more than one residential house, other than the new asset.

We have further deliberated on the claim of the assessee that as he was not the absolute owner of the aforesaid properties, i.e. Tara Manzil and Noor Manzil, but was only a co-owner having fractional ownership in the said respective properties, therefore, the precondition of being the owner of more than one residential house, other than the new asset, on the date of transfer of the original asset was not satisfied. We find substantial force in the contention of the Ld. A.R and are of the considered view that as the assessee on the date of making of an investment in a residential house with Oberoi Construction Pvt. Ltd., viz. Oberoi Splendour, Building No.1, ‘C’ Wing, Mumbai, was vested with only a fractional ownership in the aforementioned properties, i.e. 25% in Tara Manzil and 20% in Noor Manzil, therefore, it can safely be concluded that the assessee was not the owner of more than one residential house on the aforesaid relevant date. We may herein observe that the term owns more than one residential house used in the proviso of Sec. 54F(1) has to be strictly construed and accorded its literal meaning, which thus would not bring within its sweep a partial and fractional ownership of a property. We are of the considered view that if the legislature in all its wisdom would had sought to even bring a partial or fractional ownership of a residential house also within the gamut of the disqualification contemplated under the aforesaid statutory provision, viz. Sec. 54F(1), then, it would had specifically provided for the same. However, as the P a g e | 7 DCIT Vs. Shri Dawood Abdulhussain Gandhi partial or fractional ownership of a residential house does not find a place in the set of circumstances where an assessee is precluded from claiming deduction under Sec. 54F, therefore, going by the rule of strict literal interpretation, such a disqualification cannot be read by us in the said statutory provision. We find that a similar view had been taken by a coordinate bench of the Tribunal in the case of The Income Tax Officer Vs. Shri Rasiklal N. Satra (2006) 98 ITD 335 (Mum), wherein the Tribunal while deliberating on the entitlement of the assessee towards claim of deduction under Sec. 54F had distinguished a joint ownership as against an absolute ownership of a residential property, by observing as under :

We have given a thoughtful consideration to the facts of the case and are of the considered view that the case of the assessee before us does not fall within the sweep of the disqualification contemplated in the proviso of Sec. 54F(1) for two reasons, viz. (i) the properties, i.e. Tara Manzil and Noor Manzil were not residential properties but commercial properties; and (ii) that the assessee was not the absolute owner of the aforesaid properties, but rather, was only a fractional owner of the same. We thus are of the considered view that for the aforesaid reasons, it can safely be concluded that the observations of the CIT(A) do not suffer from any infirmity. We thus in the backdrop of our aforesaid observations and finding ourselves as being in agreement with the view taken by the coordinate bench of the Tribunal in the case of Shri Rasiklal N. Satra (supra), therefore, uphold the order of the CIT(A).

The appeal filed by the revenue is dismissed.