M/S NISARG DEVELOPERS,PUNE vs. DCIT CIRCLE 7, PUNE, PUNE

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ITA 744/PUN/2024Status: DisposedITAT Pune30 May 2024AY 2017-18Bench: SHRI INTURI RAMA RAO (Accountant Member), Ms. ASTHA CHANDRA (Judicial Member)8 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the difference between the stamp duty value and the sale consideration was less than 5%. Following previous decisions, it ruled that no addition was warranted in such cases.

What were the facts?

The assessee, a developer, sold a flat for a consideration less than the stamp duty value. The Assessing Officer made an addition based on the difference, invoking Section 43CA. The CIT(A) confirmed the addition.

What were the issues?

Whether the difference between stamp duty value and sale consideration, when less than 5%, warrants an addition under Section 43CA. Whether the first proviso to Section 43CA has retrospective effect.

Which sections of the Income-tax Act were involved?

Section 43CA,Section 143(3)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI INTURI RAMA RAO & Ms. ASTHA CHANDRA

For Appellant: Shri Vishank Chaudhary
For Respondent: Shri R.Y. Balawade
Hearing: 30.05.2024Pronounced: 30.05.2024

This is an appeal filed by the assessee directed against the order of Addl/JCIT(A)-1, Chandigarh dated 12.02.2024 for the assessment year 2017-18.

2. Briefly, the facts of the case are that the appellant is a partnership firm engaged in the business of Builders and Developers. The Return of Income for the A.Y. 2017-18 was filed on 25.10.2017 declaring total income of Rs.19,86,920/-. The case was selected for Scrutiny under CASS and statutory notice u/s143(2) was issued to the assessee. On the basis of information provided by the assssee, the Assessing Officer (AO) noticed that the assessee sold flat, whose sale consideration is less than the value adopted by the State Govt. for stamp duty purposes. Against the said return of income, the assessment was completed by the AO vide order dt. 12.12.2019 passed u/s.143(3) of the Act making addition of Rs.1,45,940, being difference in the Stamp duty Value and the Agreement Value. While doing so, the AO took the stamp duty value as the full value of the consideration invoking the provisions of section 43CA.

3. Being aggrieved, an appeal was filed before the CIT(A) contending that section 43CA(3) and (4) clearly provide that where the date of agreement fixing the value of consideration for transfer of the asset and the date of registration of such transfer of asset are not the same, the stamp value prevailing as on the date of agreement shall be taken. The appellant placing reliance on the decision of Pune Bench in the case of Rahul Construction Vs. DCIT – contended that difference in sale consideration and stamp duty valuation is less than 5%, the same should be ignored. However, the ld. CIT(A) rejecting the contentions of the appellant confirmed the addition made by the AO.

4. Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

5. We heard the rival submissions and carefully perused the relevant material on record. The issue in the present that arises for our consideration is whether the first proviso to section 43CA had retrospective effect or not? This issue is no more res integra as it is covered by Coordinate Benches of the Tribunal in catena of following decisions, the tolerance band introduced by Finance Act, 2017 w.e.f.01.04.2018 has retrospective effect :

1. Chandra Prakash Jhunjhunwala Vs. Dy.CIT (2020) 113 taxmann.com 24 /181 ITD 185 (Kal-Trib.) 2. John Flower (India) (P) Ltd. Vs. Dy.CIT – IT Appeal No.7545/Mum/2014, dt. 25.01.2017 3. Karb Associates (P) Ltd. Vs. Dy.CIT – IT Appeal No.1941/Kol/2019, dt. 25.08.2021 4. Maria Fernandes Cheryl Vs. ITO (IT) (2021) 123 taxmann.com 252/187 ITD 7387 (Mum.) 5. Sandeep Kumar Poddar Vs. ITO (2023) 151 taxmann.com 18 (Kolkata Trib.)

6. In the extant case under consideration, the difference between the value for stamp duty purposes and the actual sale consideration is less than 5%, therefore, following the decision of Coordinate Bench (supra), we hold that no addition is warranted. Thus, the solitary ground raised by the assessee stands allowed.

7. In the result, the appeal filed by the assessee is allowed.

Order pronounced on this 30th day of May, 2024.

Sd/- Sd/- (ASTHA CHANDRA) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / Pune; �दनांक / Dated : 30th May, 2024 Satish

आदेश क� �ितिलिप अ�ेिषत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The Pr.CIT concerned 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, “SMC” ब�च, पुणे / DR, ITAT, SMC” Bench, Pune. गाड� फ़ाइल / Guard File. 5. आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune

1.

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / Assessment Year : 2017-18

M/s. Nisarg Developers, Vs. DCIT, Circle-7, S.No.84/3B, Gund Vasti Pune, Pune Solapur Road, Manjari, Pune 412 307, Maharashtra PAN : AAGFN9362G Appellant Respondent

Assessee by : Shri Vishank Chaudhary Revenue by : Shri R.Y. Balawade Date of hearing : 30.05.2024 Date of pronouncement : 30.05.2024 आदेश / ORDER

PER INTURI RAMA RAO, AM:

This is an appeal filed by the assessee directed against the order of Addl/JCIT(A)-1, Chandigarh dated 12.02.2024 for the assessment year 2017-18.

2.

Briefly, the facts of the case are that the appellant is a partnership firm engaged in the business of Builders and Developers. The Return of Income for the A.Y. 2017-18 was filed on 25.10.2017 declaring total income of Rs.19,86,920/-. The case was selected for Scrutiny under CASS and statutory notice u/s143(2) was issued to the assessee. On the basis of information provided by the assssee, the Assessing Officer (AO) noticed that the assessee sold flat, whose sale consideration is less than the value adopted by the State Govt. for stamp duty purposes. Against the said return of income, the assessment was completed by the AO vide order dt. 12.12.2019 passed u/s.143(3) of the Act making addition of Rs.1,45,940, being difference in the Stamp duty Value and the Agreement Value. While doing so, the AO took the stamp duty value as the full value of the consideration invoking the provisions of section 43CA.

3.

Being aggrieved, an appeal was filed before the CIT(A) contending that section 43CA(3) and (4) clearly provide that where the date of agreement fixing the value of consideration for transfer of the asset and the date of registration of such transfer of asset are not the same, the stamp value prevailing as on the date of agreement shall be taken. The appellant placing reliance on the decision of Pune Bench in the case of Rahul Construction Vs. DCIT – contended that difference in sale consideration and stamp duty valuation is less than 5%, the same should be ignored. However, the ld. CIT(A) rejecting the contentions of the appellant confirmed the addition made by the AO.

4.

Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

5.

We heard the rival submissions and carefully perused the relevant material on record. The issue in the present that arises for our consideration is whether the first proviso to section 43CA had retrospective effect or not? This issue is no more res integra as it is covered by Coordinate Benches of the Tribunal in catena of following decisions, the tolerance band introduced by Finance Act, 2017 w.e.f.01.04.2018 has retrospective effect :

1.

Chandra Prakash Jhunjhunwala Vs. Dy.CIT (2020) 113 taxmann.com 24 /181 ITD 185 (Kal-Trib.) 2. John Flower (India) (P) Ltd. Vs. Dy.CIT – IT Appeal No.7545/Mum/2014, dt. 25.01.2017 3. Karb Associates (P) Ltd. Vs. Dy.CIT – IT Appeal No.1941/Kol/2019, dt. 25.08.2021 4. Maria Fernandes Cheryl Vs. ITO (IT) (2021) 123 taxmann.com 252/187 ITD 7387 (Mum.) 5. Sandeep Kumar Poddar Vs. ITO (2023) 151 taxmann.com 18 (Kolkata Trib.)

6.

In the extant case under consideration, the difference between the value for stamp duty purposes and the actual sale consideration is less than 5%, therefore, following the decision of Coordinate Bench (supra), we hold that no addition is warranted. Thus, the solitary ground raised by the assessee stands allowed.

7.

In the result, the appeal filed by the assessee is allowed.

Order pronounced on this 30th day of May, 2024.

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