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Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI
Before: SHRI H.S. SIDHU & SHRI L.P. SAHU
PER H.S. SIDHU, J.M.
The Assessee has filed these two Appeals against the separate
Orders dated 22.1.2013 and 10.1.2013 of the Ld. CIT(A)-XIII, New
Delhi pertaining to assessment years 2007-08 & 2008-09
respectively. Since the issues involved in these appeals are common,
therefore, the same are being consolidated by this common order for
the sake of convenience.
The following grounds raised in ITA No. 1248/Del/2013 (AY
2007-08):-
On the facts and circumstances of the case and in
law, the CIT(A) erred in confirming action of the AO of
making addition of Rs. 9,01,349/- by reducing claim of
deduction / exemption u/s. 54 of the Income Tax Act,
1961.
The appellant craves leave to add, alter, modify or delete
one or more ground of appeal before or at the time of
hearing of appeal.
The following grounds raised in ITA No. 1249/Del/2013 (AY
2008-09):-
On the facts and circumstances of the case and in
law, the CIT(A) erred in confirming action of the AO of
making addition of Rs. 1,42,1000/- as alleged capital
gain.
On the facts and circumstances of the case and in
law, the CIT(A) erred in deciding the appeal exparte.
The appellant craves leave to add, alter, modify or
delete one or more ground of appeal before or at the
time of hearing of appeal.
The brief facts of the case are that the return of income was
filed on 16.11.2007 declaring total income at Rs.4,81,560/-. The
return was processed uls 143(1) of the IT Act and case was selected
for scrutiny. The assessee is a Director of M/s Effectron Luminex Ltd
Holding 47.9% equity. In this case order u/s 250(6) of the IT Act was
passed by the CIT(Appeal) on 24.11.2011. The appeal of the
assessee was dismissed on the ground of late filing of appeal and on
account of non compliance. Against the said order, the assessee filed
an appeal before ITAT, the ITAT vide its order dated 27.4.2012
passed in ITA 745/DEL/2012 set aside the order of CIT(Appeal) and
restored the issue before CIT(Appeal) for re-adjudication after
providing an opportunity of being heard. Accordingly, opportunity of
being heard to the asessee has been provided on 18.12.2012 and
22.01.2013. During the course of appellate proceedings it was
noticed by the Assessing Officer that assessee has claimed deduction
U/S 54 in respect of an amount of Rs. 51,27,000/- during the year
i.e. an amount of Rs.15,27,000/- was claimed to have been paid to
the builder M/s Ajay Enterprises for booking of a Flat and Rs.
35,00,000/- was deposited in capital gain account scheme 1988. On
examination of the receipts issued by Ajay Enterprises Ltd. it was
noticed that appellant has booked two flats namely A-907 and C-408.
It was also observed that appellant has paid Rs. 5,77,0000/- for Flat
No. A-907 and Rs. 9,50,000/- for Flat No.C-408. This fact was
admitted by the assessee in its reply dated 07.12.2009 and admitted
that amount of Rs.9,50,000/- invested in C-408 was wrongly
considered u/s 54 of the IT Act. Therefore, in the assessment order
the Assessing Officer worked out the capital gain after indexation at
Rs.49,78,349/-and allowed deduction for the amount deposited of
Rs. 35,00,000/- in capital gain account scheme and investment in
Flat No. A-907 of Rs. 5,77,000/- and the balance amount of Rs.
9,01,349/- claimed u/s. 54 was added back as income of the
assessee as this amount was paid for booking of second flat C-408
and assessment was completed at Rs. 13,91,750/- vide AO’s order
dated 21.12.2009 passed u/s. 143(3) of the I.T. Act, 1961.
Against the Order of the Ld. AO, assessee appealed before the
Ld. CIT(A), who vide impugned order dated 22.1.2013 has dismissed
the appeal of the assesseee.
Aggrieved with the aforesaid order of the Ld. CIT(A),
Assessee is in appeal before the Tribunal.
Ld. Counsel for the assessee has stated that during the year
the assessee has made payment of Rs. 15,27,000/- to the builder
namely Ajay Enterprises Pvt. Ltd. from whom the ‘new house’ was
purchased. Out of this amount of Rs. 15,27,000/- the builder has
appropriated Rs. 9,50,000/- towards another Flat No. C-408 booked
by the assessee with the builder. He stated that it should not be
reason for making disallowance. The assessee has invested a total
sum of Rs. 61,74,683/- in the eligible new house (A-907) upto
4.12.2008 i.e. well within the period specified under section 54 of the
Income Tax Act, 1961. The assessee being an old man of around 76
years could not keep track of the adjustment made by the builder.
However, the made the substantive compliance of section 54 by
making the required investment in the new house within the period
specified u/.s 54 of the I.T. Act, 1961. In support of his contention,
he filed the copies of the following decisions wherein the similar issue
has been dealt with and decided in favour of the assessee.
- ITO VS. SMT. SAPANA DIMRI (2012) 19
TAXMANN.COM 15 (DELHI)
- CIT VS. JAGRITI AGGARWAL (2011) 15
TAXMANN.COM 146 (PUNJ. & HAR.) HIGH COURT.
- KISHORE H. GALAIVA VS. ITO (2012) 24
TAXMANN.COM 11 (MUM)
- CIT VS. RAJESH KUMAR JALAN (157 TAXMAN 398)
(GAU)
- K.S. RAMACHANDARAN VS. ITO (ITA NO.
941/MDS/2011)
In view of the above, he requested that following
the above precedents, the appeal of the assessee may
be allowed.
On the contrary, Ld. DR relied upon the orders passed by the
authorities below and stated that the lower authorities have passed
well reasoned order which does not need any interference on our
part, therefore, the appeal of the assessee may be dismissed.
We have heard both the parties and perused the relevant
records available with us, especially the orders of the revenue
authorities and the case laws cited by the assessee’s counsel. We
note that the assessee is an individual aged about 76 years. During
the year under consideration, the assessee has earned long term
capital gain of Rs. 4978349/- on sale of residential flat No. A-30,
Mandakini Enclave, New Delhi. The appellant claimed deduction uls
54 for amount of Rs. 5227000/- (Rs.36 Lacs for amount deposited in
capital gain account scheme and Rs. 1527000/- for payment made
for purchase of New House prior to the due date of filing of return of
income. Since the investment new house (including the deposit in
capital gain was computed at Rs. NIL. The assessing officer has
however reduce the deduction by Rs. 901349/- on the ground that:-
a) Amount deposited in capital gain account was Rs. 35 Lacs and
not Rs.36 lacs.
b) That the amount of Rs. 1527000/- claimed as investment in
new house includes Rs. 950000/- in respect of other house other
than the "new house".
9.1 During the year the assessee has made payment of
Rs.1527000/- to the builder namely Ajay Enterprises Pvt. Ltd from
whom the "new house" was purchased. Out of this amount of Rs.
1527000/- the builder has appropriated Rs. 950000/- toward another
flat No. C-408 booked by the assessee with the builder. It should not
be reason for making disallowance/addition. The fact of the matter is
that the assessee has invested a total sum of Rs. 6174683/- in the
eligible new house (A-907) upto 04/12/2008 i.e. well within the
period specified under section 54 of Income Tax Act, 1961. The
assessee being an old man of around 76 years could not keep track
of the adjustment made by the builder. However, he made the
substantive compliance of section 54 by making the required
investment in the new house within the period specified uls 54 of
Income Tax Act, 1961. For the sake of clarity, we are reproducing
the provisions of Section 54 as under:-
(1)] [Subject to the provisions of sub-section (2), where, in the case
of an assessee being an individual or a Hindu undivided family], the
capital gain arises from the transfer of a long-term capital asset,
being buildings or lands appurtenant thereto, and being a residential
house, the income of which is chargeable under the head "Income
from house property" (hereafter in this section referred to as the
original asset), and the assessee has within a period of [one year
before or two years after the date on which the transfer took place
purchased], or has within a period of three years after that date
constructed, a residential house, then], instead of the capital gain
being charged to income-tax as income of the previous year in which
the transfer took place, it shall be dealt with in accordance with the
following provisions of this section, that is to say,
(i) if the amount of the capital gain [is greater than the cost of [the
residential house] so purchased or constructed (hereafter in this
section referred to as the new asset)], the difference between the
amount of the capital gain and the cost of the new asset shall be
charged under section 45 as the income of the previous year; and for
the purpose of computing in respect of the new asset any capital gain
arising from its transfer within a period of three years of its purchase
or construction, as the case may be, the cost shall be nil; or
(ii) if the amount of the capital gain is equal to or less than the cost
of the new asset, the capital gain shall not be charged under section
45; and for the purpose of computing in respect of the new asset any
capital gain arising from its transfer within a period of three years of
its purchase or construction, as the case may be, the cost shall be
reduced by the amount of the capital gain.
(2) The amount of the capital gain which is not appropriated by the
assessee towards the purchase of the new asset made within one
year before the date on which the transfer of the original asset took
place, or which is not utilised by him for the purchase or construction
of the new asset before the date of furnishing the return of income
under section 139, shall be deposited by him before furnishing such
return [such deposit being made in any case not later than the due
date applicable in the case of the assessee for furnishing the return
of income under sub-section (1) of section 139] in an account in any
such bank or institution as may be specified in, and utilised in
accordance with, any scheme which the Central Government may, by
notification in the Official Gazette, frame in this behalf and such
return shall be accompanied by proof of such deposit; and, for the
purposes of sub-section (1), the amount, if any, already utilised by
the assessee for the purchase or construction of the new asset
together with the amount so deposited shall be deemed to be the
cost of the new asset :
Provided that if the amount deposited under this sub-section is not
utilised wholly or partly for the purchase or construction of the new
asset within the period specified in sub-section (1), then,-
i) The amount not so utilized shall be charged under
section 45 as the income of the previous year in which
the period of three years from the date of the transfer of
the original asset expires; and
ii) The assessee shall be entitled to withdraw such amount
in accordance with the scheme aforesaid.
9.3 A bare reading of aforesaid provisions would reveal that for
giving exemption, the legislature has required that the cost of new
asset should be equal to or more than the capital gain. The main
sub-clause (i) providing for the exemption does not require that the
whole payment for purchase of new asset should be made. In other
words even if an assessee acquires a new house on credit i.e. the
payment for which may be made in future, the assessee cannot be
denied the benefit of deduction u/s 54 because what is required by
sub-clause (i) is that cost of new house should be equal to or more
than the amount of long term capital gain.
9.4 We find that in the case of J.V.Krishnarao vs DCIT (ITAT,
Hyderabad),the ITAT Held that all that is required to be eligible for
relief u/s 54F of the Act is compliance with the condition of
investment within the specified time and deduction u/s 54F cannot
be denied even if the deposit in capital gain account was out of
borrowed fund and not out of capital gain. It was held that money
has no color and all i.e. required is that investment be made in new
house within the specified time.
9.5 In the case of K.S. Ramachandran vs ITO (ITAT, Chennai), the
ITAT held that deduction u/s 54 was allowable even in a case where
the amount of capital gain was not deposited in capital gain account
but the amounts was utilized for the purchase of new house within
the period specified u/s 54 even though the amount was invested
after the due date of filing of return u/s 139(4) but before the period
of 2/3 years as specified in section 54.
9.6 The requirement to invest in a bank account under the capital
gain account scheme is a procedural requirement to ensure that
investment is made in a residential house as claimed in the return of
income. Merely because of technical breach / non-compliance the
benefit due to the assessee by the legislature cannot be denied
particularly when there is substantive compliance made. Section 54
is a beneficial section and as held by Hon'ble Apex Court in the case
of Bajaj Tempo Ltd. vs CIT(1992) 196 ITR 188, the provisions of a
beneficial section should be construed liberally.
9.7 The Hon'ble Supreme Court in CIT Vs Gwalior Rayon Silk
Manufacturing Co. Ltd. (1992) 196 ITR 148 observed as under:-
" The Contextual meaning has to be ascertained and given effect to A
Provision for deduction, exemption or relief should be construed
reasonable and in favour of the assessee."
9.8 We further note that assessee has not surrendered or offered
the amount of Rs. 9,50,000/- for addition. Before the AO assessee
has stated that the amount of Rs. 9.50 Lacs be not considered as
investment uls 54. Even without considering this amount of Rs.9.50
Lacs, the actual investment by the assessee in purchase of eligible
new house within the specified period of 3 years was more than the
amount of long term capital gain.
9.9. The Delhi Bench of ITAT in case of ITO V.Smt. Sapana Dimri
(2012) 19 taxmann.com 15 (Delhi) in para 10 of its order held as
under :-
Now, coming to second issue, the Hon'ble Punjab &
Haryana High Court in the case of Ms. Jagriti Aggarwal (supra)
has held that sub-sec. (4) of sec. 139 provides the extension
period of limitation as an exception to sub-sec.(1) of sec. 139
of the Act. Sub-sec. (4) was in relation to the time allowed to
an assessee under sub-sec.( 1) to file the return. Therefore,
such provision was not an independent provision, but relates to
the time contemplated under sub-sec.(1) of sec. 139.
Therefore, subsec.(4) has to be read along with sub-sec.).
Therefore, the due date for furnishing the return of income
under sec. 139 ) of the Act was subject to extended period
provided under sec. 139(4) Of the Act. Similar view was taken
by Hon'ble Guwahati High Court in the case of Rajesh Kumar
Jalan (supra). During the course of hearing the learned Sr. DR
could not cite a contrary decision to what has been held by the
Hon'ble Guwahati High Court and Hon'ble Punjab & Haryana
High Court. Respectfully following the decision of Hon'ble
Punjab & Haryana High Court it is held that since the assessee
had invested in the new property within the time allowed under
sec. 139(4) of the Act the assessee will be entitled for
exemption under sec. 54 of the Act to the extent the amount
invested in the new property. Accordingly, we do not find any
infirmity in the order of the CIT(A) allowing relief in respect of
both the issues.
9.10 In the headnote of judgement in case of CIT v Jagriti
Aggarwal(2011) 15 taxmann.com 146 (Punj. & Har.) the Hon’ble
High Court has observed as under :-
Section 54, read with section 139, of the Income-tax Act. 1961
- Capital gains - Profits on sale of property used for residence -
Assessment year 2006-07 - Assessee sold her house property
on 13-1-2006 while filed her return on 28-3-2007 claiming
deduction under section 54 on ground that she had purchased
another property jointly on 2-1-2007 for higher sum -
Assessing Officer declined said claim -One of grounds was that
assessee had failed to purchase house property before due
date of filing return of income under section 139(1), i.e prior
to 31-7-2006 - According to assessee, due date of filing return
of income in her case was not as specified in section 13 9( 1)
but as specified in section 139(4) i.e., 31-7-2007 - Whether
due date for furnishing return of income as per section 139(1)
is subject to extended period provided under sub-section (4) of
section 139 and, if a person had not furnished return of
previous year within time allowed under sub-section (1),
assessee could file return under sub-section (4) before expiry
of one year from end of relevant assessment year -Held, yes -
Whether, therefore, section 54 deduction could not be denied
to assessee on this count - Held, yes [in favour of assessee]
9.11 .The Hon'ble Mumbai Bench of IT AT in case of Kishore
H.Galaiva v. ITO (2012) 24 taxmann. Com 11(Mum) in para6.4 of
the order held as under:-
6.4 The assessee has also made a point that the due date of
filing of the return of income uls 139(1) for the purpose of
utilization of the amount for purchase/construction of
residential house has to be construed with respect to the due
date prescribed for filing of the return uls 139(4) of the Act.
The point made by the assessee is supported by the judgment
of the Hon'ble Punj and Haryana High Court in the case
ofMsJagriti Aggarwal (supra).In this case, the Hon'ble High
Court observed that section 139(4) provides the extended
period of limitation as an exception to the period provided uls
139(1). Therefore, the Hon'ble High Court held that the
provision of section 139(4) is not an independent provision but
is related to the time contemplated under the provisions of
section 139(1) of the Act. Accordingly, the Hon'ble High Court
held that sub-section (4) to section 139 had to be read
alongwith sub-section (1) and the due date for furnishing the
return of income uls 139(1) is subject to the extended period
provided ills 139(4) and hence the extended period uls 139(4)
has to be considered for the purposes of utilization of the
capital gain amount. In that case, the assessee had sold the
old flat on 13.1.2006 and the new residential house was
purchased by the assessee on 2.1.2007 which was within the
extended time limit till 31.3.2007 uls 139(4) for assessment
year 2006-07 and therefore the claim was allowed even though
the amount had not been deposited in the capital gain account.
The said judgment has been followed by the Delhi Bench of the
Tribunal in the case of Jagtar Singh Chawla v. ACIT [IT Appeal
No.4923/Delhi/201O (AY- 2007-08), order dated 30.6.2011],
in which case the Tribunal held that since the assessee had
invested the whole amount by 23.4.2008 which was within the
extended period of filing the return of income uls 139(4) till
31.3.2009 and therefore, the assessee was entitled to claim
exemption uls 54(F). In the present case, the capital gain
earned by the assessee was Rs.9,98,411/- and the assessee
had utilized a sum of Rs. 13.50 lakhs towards the construction
of residential house by 5.7.2007 which was within the extended
period of filing of the return u/s 139(4) till 31.3.2008 for the
assessment year 2006-07. The assessee had thus utilized the
amount which was more than capital gain earned towards
construction of new residential house within extended period
u/s 139 (4) and therefore the there was no default in not
depositing the amount under the capital gain account scheme.
Therefore, the claim made by assessee cannot be denied
following the judgments cited (supra).
9.12. In the head note of judgment in the case of CIT v Raiesh
Kumar Jalan (157 taxman 398)(Gau) the Hon’ble Court has
observed as under:-
Section 54 of the Income-tax Act, 1961 - Capital gains - Profit
on sale of property used for residential purpose - Assessment
year 1996-97 - Assessee sold his residential property on 21-
12-1995 and earned capital gain - Subsequently, in May, 1996,
he purchased residential property - Assessing Officer rejected
assessee's claim of exemption under section 54 on ground that
assessee had not complied with provisions of section 54(2) by
not depositing unappropriated amount of capital gain in Capital
Gains Deposit Scheme, 1988 within stipulated time of
furnishing return of income-tax under section 139(1) -
Assessee's case was that since return for assessment year
1996-97 could be furnished before expiry of one year from end
of relevant assessment year or before completion of
assessment, whichever is earlier, under sub-section (4) of
section 139, he could fulfill requirement under section 54 for
exemption of capital gain from being charged to income-tax on
sale of property used for residence up to 30-3- 1998 - Whether
assessee was entitled to claim benefit under section 54 on
entire amount of capital gains - Held, yes
In the background of the aforesaid discussions and
respectfully following the precedents, as aforesaid, we delete the
addition of Rs. 9,01,349/- and allow the exemption u/s. 54 of the I.T.
Act, 1961 as claimed by the assessee.
As regards the ITA No. 1249/Del/2013 (AY 2008-09) is
concerned. The brief facts of this case are that the return of income
was filed on 19.02.2009 declaring total income at Rs4,41,740/-. The
return was processed uls 143(1) of the IT Act. The case was
reopened u/s. 147 of the IT Act by recording reasons as per order
sheet entry dated 21.05.2010 and notice uls 148 was issued on the
same date. During the course of assessment for A.Y. 2007-08 it was
noticed by the Assessing Officer that assessee has claimed
exemption uls 54 in respect of two flats namely A-907 and C-408
with M/s Ajay Enterprises Ltd. The assessee had deposited a sum of
Rs.35,00,000/- in capital gain scheme 1988. In the order passed uls
143(3) dated 21.12.2009 for A.Y. 2007-08 exemption uls 54 was
disallowed on the amount invested in second flat C-408. During the
F.Y. 2007-08, relevant to A.Y. 2008-09, the assessee on 18.12.2007
has paid a sum of Rs.14,21,000/-from the amount lying in capital
gain scheme towards cost of Flat No. C-408. Since the assessee has
already claimed exemption uls 54 in respect of Flat No. A-907,
therefore, exemption uls 54 is not allowable in respect or. Flat No. C-
Hence, the amount of Rs.14,21,000/- which was withdrawn
from capital gain account scheme is taxable in A.Y. 2008-09. It was
observed by the Assessing Officer that amount of Rs.14,21,000/-was
not offered by the assessee as taxable amount. Hence, the same was
accordingly taxed in the hands of the assessee. In the assessment
proceedings, the assessee has claimed that due to bonafide error the
payment for Flat No. C-408 was made from capital gain account
instead of saving account. He has also submitted that he has made
fully and required investments in Flat No. A-907 which is eligible for
deduction u/s 54 of the IT Act. He also claims that investment in A-
907 is much more than the amount required for deduction U/S 54 of
the IT Act. The Assessing Officer has discussed the modus operandi
adopted by the assessee for hiding this transaction and the appellant
did not submit the required information as required. Therefore, the
Assessing Officer had to resort to the provision of section 133(6) to
unearth the truth. Since, the assessee has willfully and deliberately
utilized the amount deposited under capital gain scheme 1988 for
acquisition of two flats, thereby he has violated the provisions of
capital gain scheme 1988. Hence, he was required to offer the
amount of Rs.14,21,000/- in the A.Y. 2008-09. The Assessing Officer
has taxed the amount of capital gain in the hands of the assessee in
A.Y. 2008-09. Accordingly, the same was confirmed on merit by the
Ld. CIT(A).
11.1 From the above, we have noted that for the Assessment year
2008-09, the AO has made the addition on the ground that the
deduction u/s. 54 was not available. Since the deduction u/s. 54 was
allowed by us in the assessment year 2007-08, as aforesaid, the
addition for the assessment year 2008-09 is not sustainable in the
eyes of law, therefore, the addition in dispute is deleted.
In the result, both the appeals of the Assessee are allowed.
Order pronounced in the Open Court on 25/10/2016.
SD/- SD/-
[L.P. SAHU] [H.S. SIDHU] ACCOUNTANT MEMBER JUDICIAL MEMBER
Date 25/10/2016
“SRBHATNAGAR”