SHRI MANOHAR LAL MEHERA,BURDWAN vs. ITO, WARD-2(1), BURDWAN, BURDWAN

This appeal filed by the revenue is directed against the order of the ld. Commissioner of Income Tax (Appeals)-Asansol (hereinafter the ‘ld. CIT (A)’), passed u/s 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 28/07/2014, for the Assessment Year 2008-09, on the following grounds:- “

1. For that on the facts of the case, the order passed by the Ld. C.I.T.(A) is completely arbitrary, unjustified and illegal.

2. For that on the facts of the case, the Ld. C.I.T.(A) was wrong in dittoing the order of the A.O. and confirming the addition as Long Term Capital Gain which is completely arbitrary, unjustified and illegal.

3. For that on the facts of the case, the Ld. CIT(A) was wrong in not accepting the Valuation Report submitted by the assessee and relying on the valuation of ADSR, Burdwan which is completely arbitrary, unjustified and illegal.

2 Assessment Year: 2008-09 Shri Manohar Lal Mehra 4. For that on the facts of the case, the Ld. CIT(A) was wrong in not considering the fact that the A.O. has not brought any material on record to Form and Opinion regarding the valuation of the property as on 01.04.1981, but he has illegally relied upon the valuation of ADSR, Burdwan which is completely arbitrary, unjustified and illegal.

5. For that on the facts of the case, the Ld. C.I.T.(A) was wrong in dittoing the order of the A.O. and estimating the sale price at Rs.275,71,606/- in place of Rs.200,00,000/- shown by the assessee which is completely arbitrary, unjustified and illegal.

“5. After hearing rival contentions, I am of the considered opinion that the Assessing Officer could not have rejected the Fair Market Value determined by the Registered Valuer, without giving any reason, whatsoever, for the same. The Assessing Officer in this case has not given any reasons in his order, as to why the expert's valuation has not been followed by him. Further, the evidence collected by the Assessing Officer, in the form of instances of sale and purchase of property from the District Registrar; Burdwan was not confronted to the assessee. The physical proximities of the properties cited in the instances of sale and purchase to the assessee's property is not known. !he Assessing Officer further made adjustments to the Fair Market Value obtained by him from the District Registrar, Burdwan by assuming that the physical characteristics of the property as on the date of sale would have been the same as on 01/04/1981. Such an assumption cannot be made. The property may undergo change in the last 30 to 35 years. Be it as it may, when the information obtained from the District Registrar, Burdwan is not confronted to the assessee, it cannot be used against the assessee. When the assessee disputes such valuation, the Assessing Officer has to refer the issue to the DVO and not determine the Fair Market Value by himself.”

3 Assessment Year: 2008-09 Shri Manohar Lal Mehra 3. The ld. DR, could not controvert the claim of the assessee, that the issue is squarely covered by the above referred decision of the Tribunal.