Loading judgment…
Facts
The assessee received Rs. 3,99,000 as compensation from the builder for delayed possession of a flat. The Assessing Officer treated this as income from other sources, and the CIT(A) upheld this addition, classifying it as a revenue receipt. The assessee contended that it was a capital receipt and paid as a penalty for delayed possession.
Held
The Tribunal held that the compensation received for delayed possession of a flat is in the nature of a capital receipt, not a revenue receipt. Reliance was placed on various judicial decisions stating that compensation arising from breach of contract is a capital receipt.
Key Issues
Whether the compensation received by the assessee for delayed possession of a flat is a capital receipt or a revenue receipt.
Sections Cited
56(2)(x), 143(1), 250
AI-generated summary — verify with the full judgment below
Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.
Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI OM PRAKASH KANT, AM
O R D E R Per Kavitha Rajagopal, J M:
This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘ld.CIT(A) for short),National Faceless Appeal Centre (‘NFAC’ for short) passed u/s.250 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2017-18.
The assessee has challenged the appeal on the following grounds:
1. That the learned CIT (A) has erred on Law and facts of the case in not deleting theaddition of Rs.3,99,000 being penalty paid by Builder for late possession of the flat which isa capital receipt & adjusted with the cost of the flat which was adjusted in the amount of thecost of flat & in that way it was a capital receipt & not the revenue receipt in my hands. 2 That the Learned CIT (A) erred in not deleting the addition made by the Ld Assessingofficer in law and on facts of the case of Rs.3,99,000 u/s. 143(1) . As such adjustments whichare debatable are not allowed under the referred section 143(1). Further the learned CIT (A) has erred in law and on facts of the case in treating the penaltyfor late possession of flat as the income of the Assessed on the basis of Form 26 AS undersection (A.Y. 2017-18) Vijay Kumar Bhan vs. ITO 56(2) (x) because, as mentioned above cost of the flat was adjusted in the amount ofthe cost of flat & in that way it was a capital receipt & not the revenue receipt in my hands 3. It is observed that the appeal has been filed with a delay of 793 days for which the assessee has filed an Affidavit for condoning the delay. On perusal of the same, we find that there is ‘sufficient cause’ for the delay. Hence, delay condoned.
Brief facts of the case are that the assessee is an individual and had filed his return of income on 04.08.2017, declaring total income at Rs.28,61,130/- as ‘income from salary’ and the same was processed u/s. 143(1) of the Act,where the learned Assessing Officer (ld. A.O. for short)/CPC vide intimation dated 14.06.2018 made an addition of Rs.3,99,000/- as ‘income from other sources’ which was not offered to tax by the assessee, though was reflecting in Form 26AS.
Aggrieved the assessee was in appeal before the first appellate authority, challenging the intimation of ld. A.O./CPC.
The ld. CIT(A) vide order dated 02.12.2021, upheld the addition made by the ld.A.O./CPC for the reason that the receipt of compensation for late possession of the flat received by the assessee from the builder would fall under the head ‘income from other sources’ as per section 56(2)(x) of the I. T. Act as being a ‘revenue receipt’.
Further aggrieved, the assessee is in appeal before us, challenging the impugned order of the ld. CIT(A).
We have heard the rival submissions and perused the materials available on record. It is observed that the assessee has been non compliant before the ld. CIT(A) and (A.Y. 2017-18) Vijay Kumar Bhan vs. ITO has also not filed the complete details before the first appellate authority. The ld. CIT(A) proceeded to dispose of the appeal with the available materials on record.
Before us, the learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had purchased a flat in Noida from the builder Mahagun Groups who had paid Rs.3,95,010/- to the assessee as compensation for delayed delivery of possession of the flat which was reflecting in Form 26AS and the ld. AR brought our attention to pg. no. 113 of the paper book where the builder had certified that the said amount was paid as ‘penalty’ for delayed possession as per the contractual obligation between the assessee and the builder. The ld. A.O. treated the same to be as ‘income of the assessee’ and the ld. CIT(A) upheld the said addition treating the same to be as a ‘revenue receipt’ under the head ‘income from other sources’ as per section 56(2)(x) of the Act. The learned Departmental Representative (ld. DR for short) for the Revenue, on the other hand, relied on the order of the ld. CIT(A).
It is observed that the lower authorities has not disputed the fact that the impugned amount was received as ‘compensation from the builder’ for delayed possession of flat purchased by the assessee from the builder. The only moot question to be adjudicated here is to whether the said compensation received by the assessee is a ‘capital receipt’ or ‘revenue receipt’. The ld. AR for the assessee had relied on the following decisions: • Smt. Abha Bansal vs. PCIT(CG) Gurugum[2021] 132 taxmann.com 231 (Delhi) • CIT vs. Saurashtra Cement Ltd. [2010] 325 ITR 422 (SC) • Mumbai vs. Parle Soft Drinks Bangalore (P) Ltd. [2018] 258 Taxman 61 (SC) 11. The above said decisions have reiterated that the compensation received out of breach of contract would amount to a ‘capital receipt’ and not a ‘revenue receipt’ in the terms and conditions of the contract. On perusal of the return of income filed by the assessee, the only source of income of the assessee was the ‘salary income’ received during the year under consideration. There is no doubt in the present case that the assessee was in receipt of the impugned amount as compensation for delayed handing over of the possession of the flat for which the assessee had entered into an agreement with the builder Mahagun Groups, which is in the nature of a ‘capital receipt’ received towards the capital asset. Any compensation received by the assessee which is in the nature of hardship compensation/transit rent/rehabilitation allowance/displacement allowance, etc. which is paid by the developer to the owner/occupant is held to be a ‘capital receipt’ and the compensation received for delayed possession is also akin to these which by no stretch of imagination could be a ‘revenue receipt’. We, therefore, deem it fit to delete the impugned addition on the above observation.
As we have decided the issue on the merits, ground no.2 raised by the assessee requires no adjudication and in rendered academic.
In the result, the appeal filed by the assessee is allowed.