Kerala High Court
Skyline Builders vs The Commissioner Of Income Tax on 14 December, 2010
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 16TH DAY OF JULY 2012/25TH ASHADHA 1934
I.T.A.No.95 of 2011
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[AGAINSTTHE ORDER IN I.T.ANO.989/COCH/2008 DATED 14.12.2010
OF THE INCOME TAX APPELLATE TRIBUNAL, COCHIN BENCH]
(ASSESSMENT YEAR 2005-06)
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APPELLANT/RESPONDENT:-
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SKYLINE BUILDERS, RAJAJI ROAD, ERNAKULAM,
(PAN:AAMFS8117N), REPRESENTED BY ITS
MANAGING PARTNER MR.K.V.ABDUL AZIZ.
BY ADVS.SRI.E.K.NANDAKUMAR (SENIOR ADVOCATE)
SRI.A.K.JAYASANKAR NAMBIAR (SENIOR ADVOCATE)
SRI.K.JOHN MATHAI
SRI.P.BENNY THOMAS
SRI.P.GOPINATH
RESPONDENT/APPELLANT:-
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THE COMMISSIONER OF INCOME TAX,
CENTRAL REVENUE BUILDING, I.S.PRESS ROAD,
COCHIN - 682 018.
BY SENIOR COUNSEL FOR GOVERNMENT OF INDIA (TAXES) SRI. P.K.R.MENON
STANDING COUNSEL FOR INCOME TAX SRI.JOSE JOSEPH.
THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON
16-07-2012, ALONG WITH I.T.A.No.127/2011, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:-
Thottathil B.Radhakrishnan & K.Vinod Chandran, JJ.
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I.T.A.Nos.95 of 2011 & 127 of 2011
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Dated this, the 16th day of July, 2012
JUDGMENT
K.Vinod Chandran,J:
The above appeals have been filed against the orders of the Income-tax Appellate Tribunal, Cochin Bench for the assessment years 2005-06 and 2006-07. The appellant/assessee, a builder, is aggrieved by the assessments made under Section 143(2) of the Income Tax Act, 1961 (hereinafter referred to as the "Act") pursuant to a search in the business premises of the appellant. The dispute revolves around the consideration of the amounts which remain outstanding under the so-called "consumer deposit account" as income for the respective years. Since we are disposing of the appeals at the stage of admission and since the context of the orders we propose to pass does not require answering any questions of law; we do not extract the questions of law framed by the assessee.
2. It was noticed by the Assessing Officer, on verification of the seized records as against the returns filed, that the assessee was receiving deposit from its clients for the purpose of meeting the expenditure towards electricity connection, water I.T.A.Nos.95 & 127 of 2011
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connection and so on and so forth. Rejecting the contention of the assessee that the deposits were never treated as assessee's income and are not taken into profit and loss account of the assessee, the Assessing Officer added back the total unutilized balance available in such customer deposit account to the total income of the assessee, treating the same as coming under the head business income. The reasoning was that the receipts coming into the customer deposit account is made on the specific agreement that such payments would be routed through the assessee only and assessee having made provisions for such services, there are still amounts remaining in credit in the said accounts. These amounts have not been utilized for the purpose of providing various services to the customers and having not been refunded to such customers; the same was held to be business income and hence the assessee was found liable to tax on such income under the provisions of the Act. The Tribunal having assessed each of the heads under which amounts were received and appropriated, remanded the matter back to the Assessing Officer for consideration of the accounts with respect to 'Transfer and Cable', 'Village tax and tax assessment expenditure' and 'KCWWB', but confirmed the addition on other heads. I.T.A.Nos.95 & 127 of 2011
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3. The learned Senior counsel Sri.A.K.Jayasankar Nambiar, on our direction, produced the agreements entered into with the clients of the assessee being purchasers of independent apartments as also documents showing the details of the deposit for the projects completed in each year as also the balance sheet disclosing how the amounts were treated as liability in the books of accounts. Our intention was not to examine the facts of the issue, but to arrive at a clear picture of the respective claims of the department and the assessee. The sale agreement produced by the assessee shows that these amounts are not the part of the total sales consideration. As noticed above, the customer deposit accounts are with respect to various services in the apartments, like power connection, water connection, Cable TV connection etc. These necessarily are to be taken out by the individual owners of the apartment after the respective apartments are certified fit for occupation by the local authority. The assessee being a builder for the convenience of its customers; as also taking into account the competition in the market posed by other builders; undertakes to make arrangements for the provision of the same, since no consumer would enjoy the hassle of being entangled in red-tape. It is also more convenient for the builder to embark upon such a I.T.A.Nos.95 & 127 of 2011
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venture collectively, since such provision has to be made for each apartment in each of its projects. Hence the assessee undertakes such arrangements, however, with a condition that the statutory fees and expenses thereon are to be met by the individual customer.
4. Learned Senior Counsel would also urge before us that the authorities have not looked into the various bills available with the assessee which would reveal that the assessee is not levying any service charges on such arrangement being made and it is the actual expense that is being reimbursed. However, as any prudent business-man would do, the assessee insists on advance from the customers, since the apartments are handed over making them completely fit for occupation with the provision of power, water, etc. and after handing over, collection of such expenses would be difficult. We see that the Tribunal has reversed the findings of the first appellate authority. The 1st appellate authority had allowed the claim, thus resulting in divergent findings on facts.
5. Looking at the documents relied on by the assessee, as also the order of the lower authorities, we are of the opinion that the aspects relevant for examination are:
i. the purpose for which the amounts are received by the assessee from the customer;
I.T.A.Nos.95 & 127 of 2011
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ii. the utilization of such amounts and the evidences
regarding the same and; and
iii. the factum of refund.
6. The assessment order lists out the projects in which amounts were received and the balance lying outstanding in such accounts. The learned Senior Counsel would show at least four instances where there are no outstandings, pointing to the fact that after utilization what remains is refunded completely to the customers. We are also told that at this point more refunds have been effected and evidently, that was the case of the assessee before the Assessing Officer, since the amounts outstanding have been shown as liability in the books of accounts. On the totality of the facts and circumstances, we are of the opinion that the issue requires a second look at the hands of the Assessing Officer.
7. In the result, the appeals are allowed, the order of the lower authorities are set aside and the issue is remanded to the Assessing Officer for fresh consideration. The appellant/assessee shall produce a certified copy of this judgment before the Assessing Officer within two weeks from the date of receipt of the same. The Assessing Officer shall thereupon afford an opportunity to the assessee to produce all the relevant materials and also an I.T.A.Nos.95 & 127 of 2011
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opportunity for personal hearing. The de novo consideration shall be completed as expeditiously as possible.
In the result, the appeals are allowed, setting aside the orders of the Tribunal in so far as the orders of the Assessing Officer making additions with respect to consumer deposit accounts was restored and these issues are also remanded for de novo consideration of the Assessing authority.
Sd/-
Thottathil B.Radhakrishnan Judge Sd/-
K.Vinod Chandran
vku/ Judge.
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