SHREEM PROPERTIES,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-26(3), MUMBAI, BANDRA (EAST) MUMBAI

Learned AR submitted that the assessee is a partnership firm engaged in the business of builders and developers. During the year under consideration the Assessing Officer noticed that there is difference between sale value shown in the sale deed and stamp duty value determined by the registration authority in respect of seventeen sales made by the assessee. Accordingly, by invoking provisions of section 43CA of the Act, Assessing Officer assessed the difference amount between the two amounts aggregating to Rs. 13.03 crores as income of the assessee. The Learned AR submitted that the assessee had requested the Assessing Officer during the course of assessment proceedings to refer the matter of determination of market value of the property to the district valuation officer (DVO). The Assessing Officer also referred the matter to the DVO but did not receive the report of DVO till the date of completion of the assessment. Hence the Assessing Officer proceeded to assess the amount of Rs. 13.03 crores to the total income of the assessee.

Before the learned CIT(A), the assessee did not respond to his notices and hence the learned CIT(A) dismissed the appeal of the assessee confirming the addition made by the Assessing Officer. The Ld A.R submitted that the assessee could not respond to the notices issued by Ld CIT(A) for the reasons beyond its control.

The Learned AR submitted that the addition made by the Assessing Officer under section 43CA of the Act requires reconsideration on account of the following reasons :

We heard learned DR and perused the record. Having regard to the submissions made by learned AR and also having regard to the fact that the learned CIT(A) has passed ex-parte order, we are of the view that this issue requires fresh examination. Since the AO has not properly considered the provisions of sec.43CA and also the report of DVO, we are of the view that this issue needs to be examined afresh at the end of the Assessing Officer. Accordingly, we set aside the order passed by the learned CIT(A) on this issue and restore the same to the file of Assessing Officer for examining it afresh in accordance with law. We also direct the assessee to fully cooperate with the Assessing Officer for expeditious completion of the assessment.

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes.