ACIT, UDAIPUR vs. M/S. ANKIT CHIRAG DEVELOPERS PVT. LTD., UDAIPUR

PER: SANDEEP GOSAIN, J.M. Both these appeals have been filed by the revenue against the

separate orders passed by the ld. CIT(A)-2, Udaipur dated 18/02/2016 and

05/07/2016 for the A.Y. 2011-12 and 2012-13 respectively.

view of the prevailing situation of Covid-19 Pandemic.

are clubbed and heard together and for the sake of convenience, a common

order is being passed.

180/Jodh/2016 for the A.Y. 2011-12. From perusal of the record, we found

2 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers that in the first round of appeal, the Coordinate Bench of this Tribunal had

decided the appeal vide its order dated 17/12/2018 by giving part relief to

the assessee. Against the order passed by the Tribunal, the assessee filed a

Misc. application No. 02/Jodh/2020 mentioning the fact that during the

appellate proceedings before the Bench, the ld. AR have filed the common

written submissions for assessment year 2011-12 and 2012-13 on

04.05.2017 and also filed additional written submissions dated 02.11.2017

filed on 03.11.2017. Certain specific plea and arguments related to the

issue under consideration have been submitted through this additional

written submission filed on 03/11/2017. However, on perusal of the order

of the ITAT dated 17/12/2018, it is very clear that the additional written

submission dated 02.11.2017 which was filed on 03/11/2017 have not been

considered at all by the ITAT before passing the above said order dated

17/12/2018. In the written submission, the ld AR had specifically taken the

plea and arguments that no evidence relating to receipt of excess sale

consideration is available on record and with the arguments he had also

referred various related judgments. He also mentioned that the loose papers

relied upon for addition by the AO was not related to the year under

consideration. In fact the loose papers were found during the course of

search on 10.03.2010 and seized. The related year of search was

assessment year 2010-11 and accordingly the period under consideration in

this appeal was succeeding or later year and the loose papers were not at all

related to the year under consideration and prayed that the mistake is

3 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers apparent from record and rectifiable as per law under section 254(2) of the

Income Tax Act, 1961 (in short, the Act). On the prayer of the assessee

and after perusal of the order passed by the Coordinate Bench dated

17/12/2018, the another Coordinate Bench of this Tribunal vide its order

dated 04/02/2021 recalled the order dated 17/12/2018 for limited purpose.

reads as under:

“5. Whether on the facts and circumstances of the case the CIT(A) was right in deleting the addition of Rs.36,51,800/- on account of understatement of sale consideration of three flats without appreciating the facts that the said addition was righty made by the AO on the basis of detailed analysis of seized papers being page No. 8 to 10 of Annexure-AS, Exhibit-4 which proved that the flats have been sold to the buyers at the rates and as per plan mentioned on the aforesaid three pages but in the books sale considerations were shown less. “

material placed on record. We have also gone through the orders passed by

the revenue authorities. From perusal of the records as well as additional

written submissions filed by the assessee, we observed that the assessee is

a company engaged in the business of real estate, constructed multi storied

complex and residential flats at Bhuwana near new RTO office, Udaipur. In

this case a search and Seizure operation was carried out u/s 132A of the Act

at the business premises of assessee company alongwith residential

premises of directors and their family members on 10/03/2010. During the

course of search and seizure proceedings, certain loose papers were found

at the office of the assessee company which were seized as page 8 to 10 of-

4 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers Annexure AS Exhibit-4 and also placed before us vide PB 27-29. On page 8,

9 and 10 where some calculation was found. These seized pages are as

under:

5 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers

6 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers

The Assessing Officer has discussed about these seized pages in para 8.1 to

8.7 of his assessment order and the AO has inferred the calculations on

these three pages. On being confronted about these calculation, the AO has

7 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers also asked about the size of flats, selling price of the flats, booking amount

and payment plan etc. to Sh. Ankit Jain who handles the sales and

marketing the flats and the AO has recorded his statements u/s 131 on dt.

21.04.2010 vide page 17-18 of the assessment order. In his Statements Sh.

Ankit Jain has stated as under:.

8 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers Despite by referring the relevant portion of statement of Shri Ankit Jain

recorded as above during the post search proceedings to the effect that the

price of each flat is Rs. 26,65,600/-. Then, he has estimated the total sale

consideration of three flats sold during the year under consideration at Rs.

79,96,800/- at the rate of Rs. 26,65,600/- per flat as against Rs.14,00,000/-,

15,45,000/- and 14,00,000/- respectively shown by the assessee totalling to

Rs. 43,45,000/- and accordingly he concluded that there was under

statement of sales to the extent of Rs. 36,51,800/- (79,96,800/- less

43,45,000/-) in the year under consideration. Thus, the AO has made

addition of Rs. 36,51,800/- as understatement of sales.

detailed WS and legal position and stated before him that the AO has made

the addition of Rs. 36,51,800/- just on the basis of assumption and

presumption without bringing on record any positive, corroborative evidence

related to or in support of his imagination, assumptions and presumptions in

support of his arbitrary calculations as well as in support of his inferences

regarding noting on page 8 to 10 of Annexure AS- Exhibit -4 as well as his

holding of actual income derived by the assessee Company. The AO further

erred at law in misinterpreting the explanations furnished by the assessee at

the time of statement recorded during the search and seizure proceedings

and thereby erred in resorting to arbitrary calculation and accordingly

arriving at wrong conclusions. The AO erred in making additions without

9 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers appreciating the correct facts, just on the basis of arbitrary assumptions and

presumption applied on noting on page 8 to 10 of annexure AS, Exhibit - 4

which was in fact rough noting and projected estimates only. The noting on

the papers does not represent about the actual nature or actual execution

any business transactions by the assessee Company. In fact there was no

such transaction actually executed by the Company. That the subjected

loose papers are undated, unsigned, not reflecting the nature of

transactions, there are so many cuts on written figures which clearly speaks

about and implied that the noting are of rough nature and hence the same

are estimates or projected figures and hence noting on such papers cannot

be relied upon for making addition in the declared income. The loose

papers and the noting are technically, legally and factually a rough, deaf and

dump paper/noting which cannot be made base for determination of income

if any derived by the assessee.

7.1 The ld AR also submitted that the AO has made the additions on

wrong footings, ignoring the records, statement of the relevant persons in

this respect and hence the addition is arbitrary in nature without confronting

with the assessee which is against the principle of natural justice and such

additions cannot be sustained in the eye of law. That the addition so made

is arbitrary, without proper base for the same, misinterpretation of loose

paper, imaginary inferences on assumptions and presumptions only ignoring

the material and explanations available on record, which is against the

10 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers principle of natural justice. The AO not appreciated the true and correct

facts explained in this respect at the time of recording of statement during

the course of search proceedings but AO misinterpreted the explanations of

the Marketing Manager Shri Ankit Jain in this respect and hence arrived at

wrong conclusion. During the course of search and post search proceedings

the statement of Marketing Manager Shri Ankit Jain was recorded on

21/10/2010 under section 131 and the Ld. AO has also referred such

statement at page 28 and 29 of his order in para 8.6. In this statement at

question No.3 information and explanations related to size of flats have

been asked for against which Shri Ankit Jain has clearly explained and stated

that the size of flats are 1001 sqft.(built up area) and 1126 sqft. (built up

area) only. Similarly the Ld. Officer has asked clarification about the size of

flats mentioned in the broacher i.e. 1666 and 1484 sqft. In response

thereto he has clearly explained that this was nothing but super built up

area of both type of flats constructed by the Company. Further, against

specific question regarding charging of rates by the assessee Company from

the customer in question No.5 he has clearly stated the facts that the rates

per sqft are charged on built up area only. There were documents related to

sale agreement of flats executed prior to the date of search and available

with the assessee which were also seized by the search party, E.g. Sale

agreement dated 22/01/2010, 9/02/2010 and 16/01/2010, between the

company and Shri Mahesh Chandra Swarnkar, Shri Pawan Dagalia and Shri

Virndra Singh Chajjad respectively which are duly signed and notarized. In

11 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers all the above agreements the built area as well as total sale consideration

has been mentioned clearly. There is no question of estimating the same

without bringing on records any material contrary to the same. No material

found during the course of search from which it can be inferred that there

was excess amount received or receivable by the company over and above

the amount mentioned in such agreements. The actual amount received are

appearing in the registered sale. The statements recorded under section131

are to be accepted as truthful until the same is rebutted by way of evidence

brought on records. In the present case the statement of Shri Ankit Jain

has to be accepted as a truthful version in absence of any counter evidence.

He also submitted that noting on the paper was not in the hand writing of

any of the Director or Office bearers. There were no transactions of such

nature actually executed by the Company. It clearly reflects the rough

nature on the face of loose paper which did not contains the name, nature,

date of transactions etc and also contains cuts on the rough noting itself.

The only inference which can be drawn after appreciating the noting on

such paper that it is rough noting and no assumptions/presumption can be

made inference can be drawn for earning of income by the Company. The

addition on the basis of such a rough, deaf and dump loose paper such

loose sheet of papers could not be construed as books of accounts for the

purpose of making addition. No such transaction of either receipt or

payment was ever made by the assessee company. As the noting are not

12 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers made by the assessee and no transaction ever executed from the persons

mentioned therein.

7.2 He also submitted that as regards provision of section 292C of the

Act, he has to submit that “section 292C is a presumptive provision where

certain facts are to be presumed by the operation of law. However it is a

settled law that such presumptions are rebuttable presumptions and the

documents and papers has to be considered considering the totality of the

facts of the case. The deeming provisions cannot be applied mechanically

ignoring the true and real facts of the case, the material evidences available

on records and the surrounding circumstances and the statements recorded

by the department during the course of search and post search proceedings.

The AO appears to be confused about the position of super built up area

and built up area the terms used in this line of business. Actually as per law

actual built up area can be sold to the buyer but in order to charge regular

maintenance expenses the common areas is being included proportionately

and informed/advertise to the buyer in order to avoid confusion in future

regarding maintenance charges. Similar is the position of confusion about

charging of parking space to the AO. He has estimated on assumptions and

presumptions the sale consideration on the basis of projected amount in

rough noting on the subjected loose papers. That on such loose papers it is

very clearly reflected that the rate of 1400 per sq ft to 1600 sq ft has been

applied on projected calculations. Further there may be calculations for

13 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers furnished flats and for non-furnished flats also. In this respect of the specific

mention by the Ld. AO about the cost of construction at Rs.1400/- per sq ft

at para 8.3 of the order. If consider the same then the overall profit per sq

ft appears to be 100 per sq ft only if sale consideration is of 1500/-sq ft as

appearing on page number 9. This amount of profit already declared by the

assessee company. It appears that there is no logic in the arbitration

calculation made by the Ld. AO without confronting the issue with the

assessee company at the time of assessment proceeding.

7.3 He further submitted that in fact, the noting were rough estimates

related to sale price which could have been achieved if the flats would have

been sold after furnishing the same i.e. instead of selling the flats in the

present situation if the same would be sold after furnishing (providing

modular kitchen, drawing/bed room furniture, AC, Geysers, complete

furnishing etc.). Accordingly the Finance and Marketing Manager Shri Ankit

has explained the correct inferences appearing from such noting on the

subjected loose papers as per his knowledge at the time of recording of

statement during the course search even though the paper was not related

to any of the transactions actually executed by them. It appears on proper

appreciation of paper that the noting contains estimated rate of Rs.1600/- at

page 8, 1500/- at page 9 and 1400/- page 10 and that too be applied

against the flats proposed to be built up and sold. There is no material

evidence on record from which it can be inferred or proved that such

14 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers amount has been actually received at all. The AO has not brought any

evidence with regards to and in support of his presumptions and has not

proved whether such transactions were ever executed by the Company.

Accordingly under no circumstances any addition can be made on this

account in the year under consideration. The presumption made by the AO

appears to be without any proper base or evidence just on assumptions and

presumptions hence not correct. The additions made on such wrong

presumptions cannot be sustained in the eye of law. Further after bringing

on record the explanations in this regard. The AO had not made any

independent enquiry in this respect before making any addition on this

account. He has neither brought on record nor proved with the help of any

evidence on record that the assessee has actually received such amount nor

given the reasoning how the assessee has derived income from such noting.

No addition can be made only on the basis of assumptions, presumptions or

guess work ignoring the record and assessment order it is very clear that

the ld. AO has proceeded only on suspicion. It is settled principle of law that

an allegation remains a mere allegation unless proved. Suspicion cannot

take the place of reality. In this respect he relied on the following judicial

pronouncements:

(1) Dhakeshwari Cotton Mills 26 ITR 775 (SC) (2) R.B.N.J. Naidu v/s CIT 29 ITR 194 (Nag), (3) Kanpur Steel Co. Ltd. v/s CIT 32 ITR 56 (All). (4) CIT v/s Kulwant Rai 291 ITR 36( Del). (5) CIT v/s Shalimar Buildwell Pvt Ltd 86 CCH 250(All).

15 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers That it is an admitted fact in this case as is appearing on proper appreciation

of the paper that the loose paper does not reflect the date of transaction,

nature of transaction, the person in whose writing it was noted, position

whether transaction executed or not, whether executed by the assessee or

not and whether the assessee has derived any income from such

transaction. In support of all the above arguments assessee also relied on

ratio of the following decided cases.

deleted the additions by observing as under.

16 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers “7.3 I have considered the facts of the case, submission of the appellant, finding of the AO and have also appraised ratio of the various case laws referred in relation to the issue under consideration. 7.3.1 I have found that in the subjected loose papers. Considering the line of appellant's business, one tends to infer 1666X1600 on page 8, 1666X1500 on page 9 and 1484X1400 on page 10 as areas of flat for first figure and rate of per sq.ft. for the second figure in all three pairs of figures on above seized papers. However, seeing paper as unsigned & contained no meaningful information such as no number of flat, no name of buyer, no date of transaction or nature of transactions it cannot be conclusively be inferred that it conveys the sale considerations charged by the appellant. Furthermore, on page No.8 various cuttings are appears and page 9 & l0 some further figures are seen as jotted down which indicates the paper are some rough estimates or projected calculations. The loose papers are not speaking documents and did not contain any narration or description about different figures noted thereon. None of the noting on these paper any way suggests whether they meant for sale price and whether the such sale consideration were at all charged / received by the appellant or paid by somebody. Even the name of assessee or any other person is not appearing anywhere on such loose papers. 7.3.2 I have found that the noting on alleged loose paper is open to more than one interpretations and did not prove conclusively that any transaction was actually executed or not by the appellant. Considering these specific facts of this case it is very clear that the ld. AO has proceeded only on suspicion. 7.3.3 I have found that during the course of search and post search proceedings as well as later on the assessee has denied that they have not executed any transactions of such nature and noting on such loose papers which is not in the hand writing of any of the office bearer. 7.3.4 I have noticed that the AO confused about the terms super built up area and built up area used at different places. In the local laws applicable for registration of immovable property the built up area is being considered in the documents of registration as has been appearing in the sale agreements placed on records. The super built up area is published to include the common area of complex on proportionate basis normally for charging maintenance from different flat owners. The AO seems to have based his inference for sale considerations charged by the appellant on super built up area ignoring notarized sale agreement which were seized and available in his records. 7.3.5 I have also found that the statements of Shri Ankit Jain and the explanations by him with regards to sale price have not been properly appreciated by AO.In the statement recorded immediately after the date of search i.e. 21/10/2010 specific questions have been raised which

17 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers were answered and explained by Shri Ankit Jain which also clarifies the confusion regarding buitt up and super built area as well as the position of sale consideration of flats actually received by the Company. 7.3.6 It is observed that the AO had not made any independent verification / enquiry from the date of statement 21/10/2010 to the date of assessment of the year under consideration i.e. 1l/03/2014 with regards to and in support of the inference drawn by him regarding understatement or difference in sale price on the basis of which the additions have been made by the AO. In the present case neither the assessee has admitted suppression/under-statement of sales at any point of time nor any of buyers have confirmed for paying any extra consideration/on money for buying flats from the appellant. In absence of such specific and speaking material also there is no scope for such estimations made by the AO. 7.3.7 In tile case of L.K.Advani Vs CBI their Lordship have held that " Based upon the incriminating material found at the premises of a third party but no belonging or signed by the appellant the presumption provided under section l32(4A) will not be applicable until and unless corroborated by other evidence. " Similarly, in the case of Rama Traders Vs First ITO (1998) 25 ITO 599 (Pat)(TM) it is held that no addition could be made on the basis of presumption raised by sectionl32(4A) in the hands of the assessee here in the books of another firm. The ratio of these judgment have been applied in so many cases where in it is held that no addition can be made on the basis of documents found from third parties in the absence of corroborative evidence. In the case under consideration no corroborative evidence brought on records by the AO. 7.3.8 From the various judgments relied upon by the appellant and on the facts of the case, I have to observe that no addition can be made only on the basis of assumptions, presumptions or guess work based upon rough, unsigned, projected noting on loose papers ignoring the material evidences seized and statement available on record. In impugned assessment order it is very clear that the AO has proceeded only on on assumptions. It is settled principal of law that an allegation remains a mere allegation unless proved. Presumptions and assumptions cannot take the place or reality. 7.3.9 Considering the specific facts and ratio of various judgments discussed herein above I am in the considered view that such loose papers is technically, legally and factually can only be termed as rough, deaf and dumb papers and under no circumstances it can be utilized as evidence heating the same as a legal document. Further the loose papers are undated, unsigned and does not reflect the exact nature or actual execution of transactions by the company. No adverse inference can be drawn on the basis of such paper on suspicion as the noting on such paper is open to more' than one possible of interpretations in absence of cogent and speaking adverse material by inquiry/verification for such

18 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers estimation. Hence, the addition made by the AO in this case of Rs. 36,51,800/- in the year under consideration is not justified. Accordingly, the addition of Rs. 36,51,800/- is deleted. This ground of appeal is allowed. 9. Against the said order for deletion of the addition, the Revenue was in

appeal before us on the ground mentioned above.

relied on the order of the ld. CIT(A) and also relied on the additional written

submissions and the contents of the same are reproduced below:

“3. For understatement of sales No evidence of receiving Excess sale consideration: Further the ld. AO has not brought on record that the assessee has received more consideration than to actual sale consideration mentioned in sale deed except loose rough papers, which have no value unless there is no direct nexus . On this preposition kindly refer following decision. 3.1 In the case of Inder lok Hotels (P) Ltd v/s ITO 122 TTJ 145(Mum). Here also the position is very same because here assessee purchases a land and after conversion and developing in to plotting the same have been sold after making some profit. The lower authority nowhere alleged that the assets were sold in loss and he neither made any inquiry nor brought any evidence on record that the land sold on higher price than shown in sale deed. If he was having any doubt about the sale price of lands he could have made independent inquiry. The assessee has discharged onus lie upon him by producing the copies of sale deed. Now the onus was lies upon the revenue to disprove the same. 3.2 In case of CIT v/s Supriya Enterprises 232 ITR 887(Ker). It has been held that the registered documents reflect the price of the land is a piece of evidence which cannot be discarded. The ordinary rule is that apparent state of affairs is real unless contrary is proved and the burden of proving the contrary lies on the person who assessed/alleged it Kindly refer Daulat Ram Rawat Mull 87 ITR 349 (SC). ACIT v/s Excellent Land Developers (P) Ltd. 1 ITR (Trib.) 563 3.3 In CIT V/S Chandni Bhuchar 34 DTR 137(P&H)-It has been held that valuation done by the any State Agency for The purpose of the stamp duty would not ipso fact substitute the actual sale consideration as being passed on the seller by the purchaser in the absence of any admissible evidence value taken by the stamp duty authority could not be taken as actual sale consideration and value shown in the sale deed had to be accepted. Also refer CIT v/s Smt. Raj Kumari Vimla Devi

19 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers (2005) 279 ITR 360(All). CIT v/s Shweta Buchar 192 Taxman 67(P&H) Also refer Hussain Ali Bohara in ITA No. 564 & 578/JDH/2011 3.4. In this connection we also relying on the decision of Honble Rajasthan High Court in CIT v/s K.K. Enterprises 178 Taxman 187(Raj.)/13 DTR 289 wherein it has been held that “ AO determined the sale price of the plots by adopting the rate of Rs. 40 per sq.ft. on the basis of rate taken by sub registrar and made addition to assessee’s income not justified. Apparently, there was no reliable material on record before the assessing authority to assume sale of plots at Rs. 40 per sq. ft.. In the absence of any evidence on record, it cannot be presumed hat land has been sold by the assessee at a higher price than the consideration shown in the registered sale deeds- Rates of property fixed by the Stamp valuation Authority for registration purpose cannot be applied to arrive at the price for which the property might have been sold”. Recently followed by the Honble Bench in the case of Manoj Dubey in ITA No. 294/JP/2016 dt. 09.06.2017. 3.5 In CIT v/s Dolphin Builders (P) Ltd 90 DTR 75(MP)-Understatement of sale consideration of flates- When there was no evidence that the excess amount, if any was collected by G- Builders or even if it was collected then it was passed on the assessee. No addition could be made in the hands of the assessee. 4. Loose papers not for the year under consideration.: It is very important to note that the search was carried o 10.03.2010 i.e for F.Y. 2009-10 and admittedly the documents were seized on 10.03.2010 it means before it. It means the seized loose papers were earlier to that date and the addition has been made in later A.Y.s. Hence how a past seized documents can be used for future or later years i.e for A.Y. 2011-12 & 2012-13, without any evidence. Hence also the addition liable to be deleted. Further in the statements dt. 21.042010 also the Ankit Jain has clarified the things and clearly stated the sale price of flats which clearly tally with the sale agreements which has also found we are enclosing herewith copy of sale agreements. On Sec. 292C we rely upon the decision of 379 ITR 160(Bom.). 5. Considering the overall facts and circumstances of the case and the position of law the addition made in the years under considerations have rightly been deleted by the ld. CIT(A). Hence we request your honor to please upheld the order of ld. CIT(A) in the interest of equity and justice and dismissed the appeal of the Revenue and oblige.”

the material placed on record. We have also deliberated upon the decisions

cited in the orders passed by the authorities below as well as cited before us

and we have also gone through the orders passed by the revenue

authorities. From perusal of the record, we observed that in this case, a

20 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers search and seizer operation were carried out on 10.03.2010 relevant to A.Y.

2010-11 wherein the certain loose papers were found and seized as page 8

to 10 of- Annexure AS Exhibit-4 (as supra ). On perusal of these loose

papers, it is clear that these were rough noting, projected estimates only

and there were also cuttings, no date, nature, flat No. does not represent

about the actual nature or actual execution of any business transactions by

the assessee Company. The AO made addition only by making the arbitrary

calculation on the basis of above loose papers without bringing any positive,

corroborative evidence on records in support he has proceeded on his own

imagination, assumptions, presumptions or guess work. Further when the

Assessing officer himself recorded the statements of Marketing manager Sh.

Ankit Jain who was handling the sales was recorded on 21/10/2010 U/s 131

wherein he has clearly explained and stated about the size of flats are 1001

sq ft.(built up area) and 1126 sq ft. (built up area) only. He also explained

about the size of flats mentioned in the broacher i.e. 1666 and 1484 sq ft.

that this was nothing but super built up area of both type of flats

constructed by the Company. Regarding charging of rates by the assessee

Company from the customer in question No.5 he has clearly stated the facts

that the rates per sq ft are charged on built up area only. We have also

gone through the documents related to sale agreement of flats executed

prior to the date of search and available with the assessee which were also

seized by the search party, E.g. Sale agreement dated 22/01/2010,

9/02/2010 and 16/1/2010, between the company and Shri Mahesh Chandra

21 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers Swarnkar, Shri Pawan Dagalia and Shri Virndra Singh Chajjad respectively

which are duly signed and notarized. In all the above agreements the built

area as well as total sale consideration has been mentioned clearly. When all

these explanation, documents were before the AO, he must bring on record

any contrary evidence, he must have made the inquiry from the purchasers

when the data or details of the purchasers were before him, before making

the addition on account of understatement of sales. The Assessing Officer

has not brought on record any contrary evidence except these loose papers.

The Notarized sales agreements cannot be discarded in front of loose rough

estimated papers without bringing any contrary evidences to rebut the

same. On this preposition, we draw strength from the decision of the

Hon’ble MP High court in the case of CIT v/s Dolphin Builders (P) Ltd

356 ITR 420 wherein it was held that “Department had not examined

any purchaser or flat owner to verify correctness of noting that some higher

amount was paid by said purchaser to “B” Builders or fact that actual price

was much higher to price which was recorded in account books. The

Tribunal had also found that if any amount was collected in excess to the

agreed price then “B” could have been liable for that and not the assessee.

Aforesaid reasoning of the Tribunal was reasonable. Though there might be

some doubt about the price of the flats but until and unless it could have

been proved by some evidence, aforesaid doubt could not take place of

proof. Until and unless such noting was corroborated by some material

evidence, the AO erred in making addition in the income.

22 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers 13. Further if in the beginning, any customer or buyer has come to look or

for purchase of any flats and the marketing persons tell some calculation of

flats area, size, or estimation of rate on the rough papers. As in the case of

flat sale/purchase or real estate business, there are so many criteria or

angles to convince the customers and after bargaining amount is being

reduced on the basis of payment, construction, finishing etc. Thus it means

not that the rough noting or estimation is the final. Further we agree with

the plea of the assessee and admitted facts that the loose papers pertain or

found in the A.Y. 2010-11 as the search was carried on 10.03.2010 i.e for

F.Y. 2009-10 where these documents were seized thus the seized loose

papers were earlier to the date of search and prior to the A.Y. 2011-12 and

2012-13. Thus no addition can be made in later A.Y.s. 2011-12 and 2012-13

on projection basis and a past seized documents can be used for future or

later years i.e for A.Y. 2011-12 & 2012-13, until and unless the Assessing

officer was not having any concrete evidence, which were absent in the

present case.

evidence on record that whether any excess or own money has been

received by the assessee from the purchasers over and above the amount

mentioned in such agreements. The actual amounts received are appearing

in the registered sale. In this regard we draw strength from the decision of

the Hon’ble Jurisdictional Rajasthan High Court in the case CIT v/s K.K.

23 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers Enterprises 178 Taxman 187(Raj.)/13 DTR 289 wherein it has been

held that “ AO determined the sale price of the plots by adopting the rate of

Rs. 40 per sq.ft. on the basis of rate taken by sub registrar and made

addition to assessee’s income not justified. Apparently, there was no reliable

material on record before the assessing authority to assume sale of plots at

Rs. 40 per sq. ft.. In the absence of any evidence on record, it cannot be

presumed hat land has been sold by the assessee at a higher price than the

consideration shown in the registered sale deeds- Rates of property fixed by

the Stamp valuation Authority for registration purpose cannot be applied to

arrive at the price for which the property might have been sold”. Again the

Honble Jurisdictional Rajasthan High Court in the case of CIT vs.

Khandelwal Shringi & Co.: (2017) 398 ITR 0420 (Raj) it has been

held that Income from undisclosed sources—Unexplained investments—

Purchase of agricultural land—Deletion of addition—Tribunal deleted

addition made by AO on account of unexplained investment in purchase of

agricultural land on basis of sale agreement and other documents found and

impounded during course of survey u/s 133 in which sale consideration was

specified amount—Held, while computing undisclosed income, rates of

property fixed by Stamp Valuation Authority for purposes of registration of

sale deeds, could not be taken to be price for which property was

purchased—In absence of evidence on record, higher price for sale of land

could not be presumed from consideration shown in registered sale deeds

and rates of property fixed by Stamp Valuation Authority for registration

24 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers purposes could not be taken to be price for which property might had been

sold—There was no justification for AO to estimate selling price of land at

Rs. 40 per sq.ft. instead of Rs. 20 per sq.ft. and for CIT(A) to presume

selling price at 22 per sq.ft—Tribunal committed no error in allowing appeal

of assessee—Revenue’s appeal dismissed.

We also draw strength from the decision of the Honble Supreme Court in

the case of CIT vs. Shivakami co. (P) Ltd. 159 ITR 0071(SC) wherein

it was held that Capital gains—Applicability of first proviso to s. 12B of 1922

Act—Proviso to s. 12B not attracted unless there is evidence that more

consideration than what was stated in the document of transfer was

received—Onus in this regard is on Revenue—Emphasis in those provisions

is on consideration declared or disclosed by the assessee as distinguished

from the consideration actually received by the assessee—Capital gains is

intended to tax the gains of the assessee and not what the assessee might

have gained—Shares sold by the assessee to related parties at lower value

allegedly for safeguarding the shares from being taken over by Government

in settlement of tax dues—No evidence that consideration actually received

was more than what was disclosed or declared by the assessee—There was

thus no understatement of full value of consideration—No capital gains

under the first proviso to s. 12B was, therefore, leviable.

In the case of CIT v/s Shalimar Buildwell Pvt Ltd 86 CCH 250(All) it

has been held that no additions can be made on own guess work,

25 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers assumption, presumption and suspicion. An allegation remains a mere

allegation unless proved. Suspicion may be strong however cannot take the

place of reality, are the settled principles. In the present case looking to the

above facts and circumstances it is clear that he made the addition own

guess work, assumption, presumption and suspicion by using rough

estimated cutting noting which were prior to the A.Y.’s under consideration

which was not desirable in the eye of law. Hence also no were liable to be

made. The ld. CIT-DR has not brought on record any new facts or

circumstances to controvert the findings so recorded by the ld. CIT(A) qua

this issue, therefore, considering the totality of facts and circumstances of

the case and in view of the above findings of the ld. CIT(A) and judgments

relied upon by the parties, we do not see any reason to interfere to deviate

from the findings so recorded by the ld. CIT(A) qua this issue, accordingly,

we uphold the same.

appeal, the ground under dispute is ground No. 2 of the appeal and the

same is reproduced below.

“2. Whether on the facts and circumstances of the case the CIT(A) was right in deleting the addition of Rs.4,19,86,000/- on account of understatement of sale consideration of three flats without appreciating the facts that the said addition was righty made by the AO on the basis of detailed analysis of seized papers being page No. 8 to 10 of Annexure-AS, Exhibit-4 which proved that the flats have been sold to the buyers at the rates and as per plan

26 ITA 180 & 295/Jodh/2016 ACIT Vs M/s Ankit Chirag Developers mentioned on the aforesaid three pages but in the books sale considerations were shown less.” 17. We have noticed that in this appeal i.e. ITA No. 295/Jodh/2016 for

the A.Y. 2012-13, the grounds of appeal, facts and circumstances of the

case as well as submissions of both the parties are exactly same and

identical as in ITA No. 180/Jodh/2016 A.Y. 2011-12. Hence the finding given

in ITA No. 180/Jodh/2016 shall apply mutatis mutandis in this year also.

Order pronounced in the open court on 15th September, 2021.

Sd/- Sd/- (VIKRAM SINGH YADAV) (SANDEEP GOSAIN) ACCOUNTANT MEMBER JUDICIAL MEMBER

Jodhpur Dated 15/09/2021 *Ranjan Copy to: 1. The Appellant 2. The Respondent 3. The CIT 4. The CIT (A) 5. The DR 6. Guard File

Assistant Registrar Jodhpur Bench