DR BADAR TAYEBBHAI MASKATI,MUMBAI vs. ITO 11(2)(2), MUMBAI

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ITA 5662/MUM/2014Status: DisposedITAT Mumbai11 December 2015AY 2005-064 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found inconsistencies in the revenue's stand and noted that the assessee had provided documentary evidence of ownership and rent receipts. The matter was restored to the Assessing Officer for fresh adjudication.

What were the facts?

The assessee's bank account received deposits of Rs. 6,35,088/- and interest of Rs. 26,427/- which were not disclosed in the return. The assessee claimed these deposits as rent from a jointly owned property, but this was not accepted by the revenue authorities.

What were the issues?

Whether the unexplained bank deposits constituted income, and if the assessee had adequately substantiated the claim that the deposits were rental income from a jointly owned property.

Which sections of the Income-tax Act were involved?

Section 147,Section 69A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI SANJAY ARORA, AM

For Appellant: Shri Deepak Tralshawala, Shri B. S. Bist
For Respondent: Shri B. S. Bist

सुनवाई क� तार�ख / : 17.11.2015 Date of Hearing घोषणा क� तार�ख / : 11.12.2015 Date of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This is an Appeal by the Assessee directed against the Order by the Commissioner of Income Tax (Appeals)-3, Mumbai (‘CIT(A)’ for short) dated 23.06.2014, partly allowing the Assessee’s appeal contesting its assessment u/s.143(3) of the Income Tax Act, 1961 (‘the Act’ hereinafter) for the assessment year (A.Y.) 2005-06 vide order dated 08.2.2013.

(A.Y. 2005-06) Dr. Badar Tayebbhai Maskati vs. ITO 2. The facts in brief in relation to the first and the principal ground of the appeal are that the assessment in the instant case was reopened u/s. 147 of the Act on the basis of deposits made during the relevant previous year (f.y. 2004-05) in the assessee’s bank account with Bank of Baroda, Altamount Road, Mumbai for Rs.6,35,088/-, besides interest credited to the account (Rs. 26,427), which bank account and, accordingly, receipts were not disclosed in the assessee’s return for the year, filed on 25.10.2005 (at an income of Rs. 3,81,610/-), or in the Balance Sheet accompanying the same. The assessee explained the said deposits as being by way of rent receipt in respect of a property ‘Maskati House’, situate at the corner of Altamount Road and Kemp Corner, Mumbai, 400 006, jointly owned by him and his son, Dr. Quresh Badar Maskati. The same was not accepted in the absence of substantiation of his claims, and was accordingly brought to tax as income by way of unexplained deposits u/s. 69A. In appeal, the assessee, who did not contest the assessment of interest income of Rs. 26,427, did not find favour with the ld. CIT(A) for the same reason; the assessee having in fact returned income from Maskati House at Rs. 5,170/-. The addition u/s. 69A was confirmed in principle. However, as the bank account under reference was a joint bank account, i.e., along with assessee’s son and wife, 50% of the deposits only could be assessed as his income, and was accordingly allowed part relief. Aggrieved, the assessee is in second appeal.

3.

The parties were heard, and the material on record perused. I am unable to appreciate the Revenue’s stand. It notes that income from ‘Maskati House’ has already been declared by the assessee at Rs. 5,170/- (refer para 1.4 of the impugned order). The same stands accepted as such. The assessee’s plea of the bank deposits for Rs. 6.35 lakhs (including cash deposit/s for Rs. 13,300/-) as being rental income from the said property, could not therefore be accepted. At the same time, the assessee’s contention of having paid Muncipal taxes in respect of the (A.Y. 2005-06) Dr. Badar Tayebbhai Maskati vs. ITO said property is rejected on the basis that the same is not in the assessee’s name (refer para 1.6 of the impugned order). This is certainly dichotomous. Also, how could Municipal taxes be at Rs. 3.74 lakhs in respect of a property with a rateable value of Rs. 5,170/-, stated to be returned by the assessee, and assessed as such? Further, the ld. AR, during hearing, on being questioned as to why the assessee did not adduce any material toward his title to the subject property, which he claims owning jointly with his son, would advert to pages 37 – 52 and pages 112 – 113 of the assessee’s paper-book (containing 121 pages). The first set of documents is the purchase agreement dated 29.3.1978, duly stamped, mentioning the names of the assessee and his son as purchasers. The latter set, produced before the ld. CIT(A) for the first time, is an application to BMC for the transfer of property in the name of the purchasers, the assesee and his son. Though the same is not signed by the vendors, as required, page 121 of the paper-book is a copy of the letter dated 25.11.2013 by Brihanmumbai Mahanagar Palika, acknowledging the receipt of an application dated 24.09.2013 by the assessee and his son, i.e., the purchasers, for transfer of the subject property, which is stated to be under process. The rent receipts are only in the names of the co-owners, the assessee and his son (PB pgs.55-80), with the advices of rent receipt through the rent forming contractor being also in their names as owners (PB pgs. 7-28). The Municipal Tax bills (PB pgs.82-85) are again explained to be in the name of the previous owners, i.e., from whom the Vendors (as per purchase agreement dated 29.03.1978) acquired the property, and whose names are also stated in the Muncipal Tax bill for f.y. 2008-09 (PB pg. 85), which is though in the name of the assessee’s wife – an aspect which has not been explained by the assessee. The other co-owner, i.e., the assessee’s son, has also admitted his share in the income from the said property for A.Y. 2005-06 (PB pgs. 115 - 117). The ld. CIT(A) has made no reference to these evidences, including those adduced before him for the first time (PB page 88 onwards), only relying on the decision by his predecessor for A.Y. 2009-10. The Tribunal, per its division bench (A.Y. 2005-06) Dr. Badar Tayebbhai Maskati vs. ITO order for that year (ITA No. 1464/Mum/2013 dated 25.11.2014/copy on record) has, under similar circumstances (noted at para 6 of its’ order), directed admission of additional evidences, restoring the matter back to the file of the AO. To enable consistency, as also respectfully following the decision by the division bench, the matter is restored back to the file of the AO for fresh adjudication in accordance with law per a speaking order, issuing definite findings of fact. I decide accordingly.

4.

In the result, the assessee’s appeal is allowed for statistical purposes. प�रणामतः�नधा�रती क� अपील सां�यक�य उ�दे�य के �लए �वीकृत क� जाती है। Order pronounced in the open court on December 11, 2015

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