SHARANABASAWESHWAR VIDYA VARDHAK SANGHA ,BANGALORE vs. DCIT/ACIT EXEMPTION CIRCLE-1, MANGALORE

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ITA 535/BANG/2024Status: DisposedITAT Bangalore22 July 2024AY 2016-17Bench: SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted the assessee's claim that the land was non-agricultural and the guidance value used by the revenue was for agricultural land. The Tribunal found that the issue required verification by the AO regarding whether the land was purchased at the guidance value.

What were the facts?

The assessee, a trust, purchased land for Rs. 21,00,33,000 on 21/03/2015. The AO denied exemption under section 11 of the Act, alleging the purchase price was less than the guidance value and violated section 13(1)(c) read with section 13(3). The CIT(A) upheld the AO's order.

What were the issues?

Whether the denial of exemption under Section 11 was justified when the land purchased was non-agricultural and the guidance value used by the AO was for agricultural land, requiring further verification.

Which sections of the Income-tax Act were involved?

Section 11,Section 13(1)(c),Section 13(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI GEORGE GEORGE K & SHRI WASEEM AHMED

For Appellant: Shri Deepesh Wagle, C.A
For Respondent: Shri Pradeep Shourya Arya, CIT (DR)
Hearing: 12.06.2024Pronounced: 22.07.2024

PER WASEEM AHMED, ACCOUNTANT MEMBER:

1.

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 24/01/2024 in DIN No. ITBA/NFAC/S/250/ 2023-24/1060060366(1) for the assessment year 2016-17.

2.

The interconnected issue raised by the assessee is that the ld. CIT(A) erred in confirming the order of the AO by denying the exemption u/s 11 of the Act to the extent of Rs. 21,00,33,000/- representing the payment made to the person specified u/s 13(3) of the Act.

Page 2 of 4 3. The assessee in the present case is a trust and registered u/s 12AA and 80G(5)(vi) of the Act. The assessee in the year under consideration has purchased a land measuring to 61 acres and 21 Guntas from the president of the trust dated 21/03/2015. On enquiry about the value of the land purchased by the assessee from the land revenue authorities, the AO found that the guidance value of the land purchased by the assessee is much less than the rate at which it was purchased. Accordingly, the AO was of the view that the provisions of sub sec. 13(1)© r.w.s. 13(3) of the Act have been violated. Thus, the AO denied exemption claimed by the assessee u/s 11 of the Act to the extent of purchase of the property at Rs. 21,00,33,000/- and added to the total income of the assessee. On appeal, the ld. CIT(A) upheld the finding of the AO.

4.

Being aggrieved by the order of the ld. CIT(A), the assessee is before us.

5.

The ld. AR before us filed 3 pages written submissions contending that the land in dispute was non-agricultural land, which has been compared with the guidance value of the agricultural land. As per the ld. AR, the transaction between the assessee and its trustee was carried out as per the guidance value fixed by the revenue authorities. Therefore, the land in question was purchased by the assessee at fair market value and consequentially the benefit u/s 11(1) of the Act cannot be denied. Further, the ld. AR requested that the matter be restored to the file of the AO for fresh verification as per the provisions of the law.

Page 3 of 4 6. On the other hand, the ld. DR vehemently supported the order of the authorities below.

7.

We have heard the rival contentions of both the parties and perused the materials available on record. In the present case, the allegation of the revenue is that the assessee has purchased the property less than the guidance value whereas the assessee claimed to have purchased land being non agricultural at the guidance value only. According to the ld. AR, the guidance value adopted by the revenue was applicable in the case of agricultural land, whereas the land in dispute is non-agricultural land and consequentially the difference in the value of the property has arisen. In our considered view, the issue on hand needs verification by the AO whether the land in dispute purchased by the assessee was at the guidance value and if yes, then no addition is warranted. Accordingly, in the interest of justice and fair play, we set aside the issue to the file of the AO for fresh adjudication as per the provisions of law. Hence, this ground of appeal of the assessee is hereby allowed for statistical purposes.

8.

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

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