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Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA
have confirmed to have given the amount as duly recorded in the books of the appellant. (iv) The contention of the AO stating that the buyers did not admit to have made such payment in cash as it is beneficial to both the parties have no basis. As far as the veracity of rate quoted in the alleged (v) website of the appellant, the appellant denied to have owned the same and was not in the knowledge of the appellant. In the website, the rate has been given at Rs.9,500/- per square foot for that project of the appellant. However, it is not mentioned in the website that whether it is for the carpet area, built-up area or super built-up area. The amenities include quality of construction, special locational benefits and other value added facilities have not been mentioned in the website. Nothing has been mentioned about the (vi) responsible person for contract or any address as per the snapshot shown in the assessment order. Therefore, whether it is launched by the appellant or by Mr. Sanjay Singh will not make any difference as any rate quoted in general cannot be made the basis for addition on presumption basis, more particularly when all such actual receipts have been duly accounted for in the books of the appellant nor douted by the AO.
(vii) Post such enquiry reveals that no “on money” has been paid by such investors. Therefore, it is only academic to say that the affidavit of Mr. Sanjay Singh is notarized or not, website actually hosted by Mr. Sanjay Singh or the appellant who has made payment for website etc. The quotation for higher rate in the website will have the element of negotiation while finalizing the deal and accordingly the rates quoted in the website are not sacrosanct. (viii) In the real estate business, the scope of negotiation is always there and the same is based not only on the capacity of buyer, time schedule for payment but also the prime location, present need of the buyer etc.
(ix) The rates mentioned in the website are only indicating and are on higher side for the purpose of advertisement so that the same can be negotiated to the satisfaction of both the parties and is an usual practice in the business of real estate. During the course of search, no cash or any (x) other unexplained investment etc. has been found to corroborate that any on money has been received by the appellant. The difference in rate of booking/sale between different buyers has been explained by the appellant, particularly that such high rate of transaction shown in the books is done through a broker Mr. Naresh Grover and the differential amount between the booking made by Mr. Naresh Grover and the actual price fixed between the assessee and Mr. Naresh Grover has been actually paid and accounted for in the books of account. In some cases of Mr. Naresh Grover, the high rate booked was cancelled and no brokerage was paid to Mr. Naresh Grover. Accordingly, the actual price derived by the appellant is within the range of Rs.5,000/- to Rs.7,000/- per square foot which is also more than the prevailing circle rate and all the transactions have been made above the circle rates. (xi) As far as seized documents are concerned, it cannot be concluded that any “on money” has been received by the assessee coupled with the fact that no corroborative evidence either at the time of search or later on was brought on record to show that the cash has been transacted. (xii) No action has been taken by the AO/Department in hands of the buyers/investors who allege to have paid unaccounted cash towards “on money”.
18.1. We do not find any infirmity in the order of the learned CIT(A) on this issue of deleting the addition made by the Assessing Officer. It is an admitted fact that this is the first year of the operation of the company and during the course of search no cogent or corroborative evidence was found to substantiate the receipt of “on money” from any of the buyers. Further, no cash, jewellery or other valuables or investment was found. We, therefore, find force in the argument of the learned counsel for the assessee that had such huge amount been received at the time of booking of flats in cash as alleged by the Assessing Officer, then some short of unaccounted cash, jewellery or other valuables or investment would have been found whereas nothing of that short has been found.
So far as the website is concerned, quoting the rates @ 9,500/- per sq. ft. per se in our opinion cannot be sacrosanct in absence of any other corroborative or cogent evidence found during the course of search. The buyers to whom the space has been sold have confirmed the rate as declared by the assessee in its books of accounts. Merely saying that it suits the buyers as they have invested their black money in cash and it is beneficial to both the parties, in our opinion, is not sufficient to fasten such huge liability in the hands of the assessee by merely stating that there is unholy agreement between the buyer and the seller. The various instances given by the Assessing Officer at para 4.2 of the assessment order, wherein, he issued summons to nine parties and these rates are already recorded in the books of account and there is no discrepancy. We find merit in the arguments of the learned counsel for the assessee that the Revenue cannot force the assessee to sell its space at a particular rate and the department cannot dictate terms to the assessee to sell at a particular rate. The whole addition made by the Assessing Officer in the instant case, in our opinion is purely based on presumptions and surmises and not based on any cogent or corroborative evidence. Since, the buyers to whom the space have been sold have admitted to have purchased at the price shown by the assessee in the books of account and since no addition has been made in the hands of those buyers and the basis of entire addition is on account of the price quoted in website, therefore, we find force in the arguments of the learned counsel for the assessee that such addition made by the AO merely on presumptions and surmises is not sustainable. We find the website does not give the rate as to whether it is carpet area or built up area or super built up area or the amenities, the quality of construction, special locational benefits and other value added facilities, etc. Nothing has been mentioned about the responsible person for contact or any address, as per the snapshot shown in the assessment order. Even the post search enquiry also does not reveal any “on money” paid by any of the investor.
So far as page No.10 of Annexure A-24 found and seized from C-1, Sector 16, Noida having cash receipt of Rs.86,70,816/- for booking of Unit No.617 and 618 is concerned, we find the assessee has already demonstrated that these are two independent units sold to two different persons and in fact the assessee has sold the above two flats @ Rs.6000/- per sq. ft. Whereas the average price of the two flats comes to Rs. 5000/- per sq. ft. We, therefore, find merit in the argument of the ld. Counsel for the assessee that the same cannot be the basis for making huge addition by adopting the rate of Rs.8,075/- per sq. ft.
We also find force in the argument of the learned counsel for the assessee that as per the guidance note issued by the ICAI in AS-9, income has to be shown on percentage completion method if the assessee company has sold at least 25% of the total salable area or had received 10% of the total realisable value of the project. Since, the Assessing Officer in the instant case has himself noticed that the assessee has booked less than 25% of the area during the year (booking of 295000 sq. ft. out of 17,38,000 sq. ft.) and has not realised 10% of the project cost, therefore, he is not justified in assuming that the whole amount is taxable in the year under consideration. Since, there is no iota of evidence that the assessee has received any extra money over and above the booking rate shown by the assessee in the books of account and the entire addition in our opinion is based on surmises, conjectures and presumption, therefore, in view of the above discussion and in view of the detailed reasoning given by the learned CIT(A) on this issue, we do not find any infirmity in his order deleting the addition of Rs.54,74,44,533/-. Accordingly the order of the learned CIT(A) on this issue is upheld and the grounds raised by the Revenue are dismissed.
As no distinguishing decision has been brought to our notice, respectfully following the decision of the coordinate Bench (supra) we decline to interfere with the finding of the CIT(A) the common ground in both the appeals are dismissed.
In so far as the deletion of the addition of Rs.10.80 lacs made by the AO on account of notional interest is concerned we find that the CIT(A) has given a categorical finding that the advances made by the assessee are in the ordinary course of its business and are given in compliance of its business objective. We also find that the CIT(A) has given a finding that no interest expenditure has been incurred towards the payment of any unsecured loans the only interest payment has been made towards the acquisition of land and paid to the Noida authorities which is also capitalized towards work in progress.
On these uncontroverted facts we do not find any reason to interfere with the findings of the CIT(A). Ground no.4 in A.Y.2012-13 is also dismissed.
In the result, both the appeals by the revenue are dismissed.
Order pronounced in the open court on 14.07.2023.