THE COMMISSIONER OF INCOME TAX vs. MRS VASANTHA KUMARI

S IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 2 gThI DAY OF FEBRUARY, 2012 PRESENT THE HON’BLE MR. JUSTICE N KUMAR AND THE HON’BLE MR. JUSTICE RAVI MAUMATH INCOME-TAX APPEAL NO.234 OF 2010 BETWEEN: 1. The Commissioner of Income-tax C.R.Building, Queens Road, Bangalore. 2. The Income-Tax Officer, Ward—1(4), Bangalore Appellants (By Shri K.V. Aravind, Advocate) AND: Smt. Vasantha Kumarl No.5, Richmond Road Bangalore — 560 025 Respondent This ITA is filed under Section 260-A of I.T. Act, 1961 arising out of order dated 10.02.2010 passed in ITA No.979fBang/2009, for the Assessment Year 2005-06 praying to (i) formulate the substantial questions of law stated therein; (ii) allow the appeal and set aside the orders passed by the flAT Bangalore in flA No.979/Bang/2009 dated 10.02.2010 conforming the order of the Appellate Commissioner and confirm the order passed by the Income Tax Officer, Ward-1(4), Bangalore, and etc.

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provided to the terrace, the assessee has sold the said terrace portion to the owners of the residential flats. Undoubtedly, the terrace portion cannot be taken into consideration for calculating the built-up area and has to be excluded. It appears that along with the terrace some railings/walls constructed were also sold to them. Even the construction of the walls would not add to the built-up area. After sale, the purchaser of the flat appears to have put up some construction. If that portion is taken into consideration, It exceeds the area of 1,500 sq.ft., the limit prescribed under law. It is on that ground the Assessing Officer has denied the benefit of Section 80-18(10) to the assessee. While interpreting this provision, what is to be kept In mind Is the object with which this provision was introduced. This provision was introduced with the following object: “2. Changes made by the Finance (No.2) Act, 2004 Extension of the time limit for obtaining approval of housing projects for the purpose of tax holiday under section 80-18, and allowing deduction for redevelopment or reconstruction of existing buildings in slum areas Under the existing provisions contamed in sub-section (10) of section 80-18, a deduction equal to one hundred per cent of the profits of an undertaking developing and building housing projects is allowed if the housing project is approved by a local authority before 31.3.2005. The deduction is subject to the conditions that the undertaking should have commenced development of the housing project on or after the 1.10.1998, the project

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sG rrcvi’o vti’heiit.le h Dirchis t DI LDtheC 1 tr t “ i no grourd to dey the ‘eretit vs[’i is g artel ‘i ert[ when The object of hrjusing s .l’en e ri subsnnce ic iii plnr er tei £tricti in accvrdane with la’.. 11 Itistob rot dthit nfattheT b n l[ad eld that none tf the flats excaed the spc tied unit amendment made I, 2005 annot govern plans sa lrtioned before 1 April 2005. Further, the prohibition to sell %vo flatc to the same person is introduced only in 200Q Thus the baicon & projection cannot be taken into account. In the instant case as noted by tne Assessing Officer the plan was sanctioned on 6’ April 001 These undisputed facts support the ra%t of the Assessee 12 n that view nf tile matter the Tritrinal v:as ustifiec .r lrdnti’ r the ieli..f ;n t’i’, v.scts;ee Li i.hitfl ;t ,‘as enntec! t 1 !‘ flw ttl(tC ani mr •.fl,tt4r.(eC r.. 1 z.’ ... at’cf’e ‘h.it n ; “ ‘ade n’ 1 by n. . ‘w r’ t’ q lItant i q 4 Cs,. r f lab 3 (C, ‘un ‘r1 r’( ‘ . ‘trt’ in 1—i’ “ir •, hit , t,’r .1 i.j •)-i”_’ —r 1

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