Income Tax Appellate Tribunal - Mumbai
Everest Kanto Investment & Finance Ltd, ... vs Dcit 8(1), Mumbai on 4 December, 2017
आयकर अपील य अ धकरण "एच" यायपीठ मुंबई म। IN THE INCOME TAX APPELLATE TRIBUNAL "H" BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./I.T.A. No. 717/Mum/2011 ( नधारण वष / Assessment Year: 2007-08) M/s. Everest Kanto Investment & Asst. CIT, Central Circle 20, Finance Ltd. 401, Aayakar Bhawan, 501, Raheja Centre, Free Press Journal बनाम/ M. K. Road, Mumbai-400 020 Marg, 214, Nariman Point, Vs. Mumbai-400 021 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. AAACE 4794 L (अपीलाथ /Appellant) : ( यथ / Respondent) अपीलाथ क ओर से / Appellant by : Shri Pankaj Toprani यथ क ओर से/Respondent by : Shri M. C. Omi Ninshan सनु वाई क तार ख / : 04.12.2017 Date of Hearing घोषणा क तार ख / : 04.12.2017 Date of Pronouncement आदे श / O R D E R Per Shamim Yahya, A. M.:
This appeal by the assessee is directed against the Order by the Commissioner of Income Tax (Appeals)-39, Mumbai ('CIT(A)' for short) dated 26.10.2010 and pertains to the assessment year (A.Y.) 2007-08.
2. The grounds of appeal read as under: 2 ITA No. 717/Mum/2011 (A.Y. 2007-08)
M/s. Everest Kanto Investment & Finance Ltd. vs. Asst. CIT
1. The learned Commissioner of Income Tax (Appeals) has erred in law and on the facts of the case in directing the Assessing Officer to arrive at the fair rental value based on the value for assessment year 2004-05 as against rental value declared by the assessee.
3. In this case, this matter was earlier decided by the Tribunal vide order dated 13.09.2013 in favour of the assessee by the following order:
3. At the outset, it has been pointed out that an identical issue raised in the grounds of appeal has been decided by the ITAT in favour of the assessee in the assessee's own case in ITA Nos. 1718 to 1722/Mum/2009 for the A.Ys.
2001-02 to 2006-07 and in ITA No. 1747/Mum/2009 for the A.Y. 2005-06. The relevant findngs of the Tribunal are extracted hereunder:
"In our opinion, the issue involved in the present case thus is squarely covered by the decision of co-ordinate bench of this Tribunal in the case of Reclamation Realty India P. Ltd. (supra) which in turn has relied on and followed by the judgments of Hon'ble Apex Court and Hon'ble jurisdictional High Court on a similar issue and respectfully following the said judicial pronouncements, we reverse the impugned order of the ld. CIT(A) on this issue and direct the A.O. to adopt the rent actually received by the assessee during A.Y. 2003-04 to 2006-07 as annual value of the property being more than the Municipal Retable Value. The additions made by the A.O. and confirmed by the Ld. CIT(A) on this issue are accordingly deleted allowing ground no. 2 of the assessee's appeals for A.Y.2003-04 to 2006-07.
In the absence of any contradictory facts brought on record by the Revenue, we, following the aforementioned order of the ITAT, decide the ground accordingly in favour of the assessee in the same line as aforementioned.
4. Against the above order, the Revenue has preferred an appeal before the Hon'ble jurisdictional High Court. The Hon'ble High Court vide order dated 17.11.2016 had held as under:
4. The impugned order of the Tribunal dated 13th September, 2016 allowed the Respondent-Assessee's appeal by relying upon its decision rendered in respect of the same Respondent-Assessee for the assessment years 2001-02 to 3 ITA No. 717/Mum/2011 (A.Y. 2007-08) M/s. Everest Kanto Investment & Finance Ltd. vs. Asst. CIT 2006-07 to determine the fair rent. The impugned order has directed the Assessing Officer to adopt rent actually received by the Respondent-Assessee during the assessment year 2003-04 as the annual value of the property as it is much more than the Municipal Rateable Value. The exercise of determining the annual value has to be done independently for each assessment year taking into account the rent which is received and the Municipal Rateable Value in the subject assessment year. This examination has not been done by the Tribunal in the impugned order.
5. Therefore, the question as framed for our consideration is answered in the negative i.e. in favour of the Appellant-Revenue and against the Respondent-Assessee. consequently, the impugned order dated 13th September, 2016 of the Tribunal is hereby set aside and the Appeal is restored to the file of the Tribunal for fresh disposal in accordance with law.
5. Pursuant to the above direction of the Hon'ble High Court, this appeal has been heard by us. Upon careful consideration, we note that the Hon'ble High Court has expounded that the exercise of determining the annual value has to be done independently for each year taking into account the rent which is received and the municipal rateable value in the subject assessment year. In the present case, this exercise has not been done. Furthermore, for making this exercise relevant, factual materials are also not on record. Hence, we remit this issue to the file of the Assessing Officer. The Assessing Officer shall examine the issue afresh taking into account the Hon'ble jurisdictional High Court direction as above with reference to the factual details. Needleless to add, the assessee should be granted adequate opportunity of being heard. Both the counsel fairly agreed to the proposition. 4 ITA No. 717/Mum/2011 (A.Y. 2007-08)
M/s. Everest Kanto Investment & Finance Ltd. vs. Asst. CIT
6. In the result, this appeal by the assessee stands allowed for statistical purposes.
Order pronounced in the open court on 04.12.2017 Sd/- Sd/-
(Ram Lal Negi) (Shamim Yahya)
या यक सद य / Judicial Member लेखा सद य / Accountant Member
मुंबई Mumbai; दनांक Dated :04.12.2017
व. न.स./Roshani, Sr. PS
आदे श क त ल प अ े षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु त(अपील) / The CIT(A)
4. आयकर आयु त / CIT - concerned
5. वभागीय त न ध, आयकर अपील य अ धकरण, मुंबई / DR, ITAT, Mumbai
6. गाड फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मुंबई / ITAT, Mumbai