Income Tax Appellate Tribunal - Chandigarh
Deepak Ohri, Patiala vs Ito, W-4, Patiala on 21 August, 2019
आयकर अपील य अ धकरण,च डीगढ़ यायपीठ "ए", च डीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL,
CHANDIGARH BENCH 'A' , CHANDIGARH
ीमती दवा संह, याय#क सद$य एवं ीमती अ नपण
ू ा' गु)ता, लेखा सद$य
BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER
AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No.1383/Chd/2018
नधा रण वष / Assessment Year : 2008-09
Deepak Ohri, बनाम The Income Tax Officer,
# 8A, Friends Colony, Ward-4, Patiala.
Patiala.
थायी लेखा सं./PAN NO: AAEPO8997N
अपीलाथ /Appellant यथ /Respondent
&
आयकर अपील सं./ ITA No.1384/Chd/2018
नधा रण वष / Assessment Year : 2008-09
Rajeev Goyal, बनाम The Income Tax Officer,
# 11A, Nihal Bagh, Ward-4, Patiala.
Baradari Gardens,
Patiala.
थायी लेखा सं./PAN NO: AAVPG3305K
अपीलाथ /Appellant यथ /Respondent
नधा रती क ओर से/Assessee by: Shri Deepak Aggarwal, Adv.
राज व क ओर से/ Revenue by: Dr. B.K. Singh, Sr.DR
सन
ु वाई क तार$ख/Date of Hearing : 25.07.2019
उदघोषणा क तार$ख/Date of Pronouncement: 21.08.2019
2 ITA No.1383 & 1384/Chd/2018
A.Y.2008-09
आदे श/ORDER
PER BENCH:
B oth the a b ove a pp e a l s h a ve bee n pr e fe rre d b y di f fe re nt a sse sse e s a g a in st se pa ra te or de rs of t he C ommi s s io ne r of I nc ome Ta x (A p pe a ls ), P a ti a l a [( i n sh or t 'C I T( A )'] d a te d
9. 8 .2 0 1 8 a nd 2 3 . 8. 2 01 8 r e spe ct iv e l y, p a sse d u/s 2 5 0( 6 ) of the I nc ome Ta x A ct, 1 9 6 1 ( he re in a f te r re fe r re d to as 'A ct') , a nd b ot h r e l a tin g to a ss e ss me n t ye a r 2 0 08 -0 9 .
2. It was the common ground that the issue involved in both the appeals was identical, involving identical set of facts and circumstances. Therefore, these appeals were taken up together for hearing. For the sake of convenience, we shall be dealing with the facts in the appeal in I TA No.1383/Chd/2018 and our decision tendered therein will apply mutatis mutandis to the other appeal also.
ITA No.1383/Chd/2018:
3. Brief facts relating to the case are that t he a sse sse e fi le d r e tu rn of i nc ome d e cl a r i ng i nc ome of Rs. 2, 1 1 ,3 0 0 /- o n 29 . 0 9. 2 00 8 . The re a fte r p r oce ed in gs u/s 14 7 of the Ac t w e re i ni ti a te d by t he A O on the ba s is of in for ma t ion i n h is p oss e ss ion th a t th e a s se sse e h a d , i n 3 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 pu r sua n ce to a j oi nt d e ve l op me nt a gr ee me n t e n te re d i n to, tr a ns fe r re d l a n d f or con si d e r a ti on b oth i n ca sh a n d in k in d a nd th e c a pi tal ga i n s e a r ne d th e re f r om had e sc a pe d ta xa ti on . Th e i nf or ma ti on w it h t he AO re ve a le d th a t t he a sse sse e was a me mb e r of " The D e f e nce S er v ic e C o- ope r a ti ve Ho use B u il d i ng Soc ie ty Li mi te d " (he re ina ft e r "t he Soc ie ty") w hi ch Soc ie ty con si ste d of 2 0 7 me mb e r s an d w a s the ow ne r of 2 7 .3 a cr e s of l a nd in V il l a ge Ka ns al , D i str i ct Moha l i . Tha t thi s S oci e ty ha d e nte re d i nt o a tr ipa r ti te j oi nt de ve l op me n t a g re e me n t ( he re i na fte r re fe rre d to a s "JD A") on
2. ,0 4 . 20 0 7 w i th M /s H a s h B u i ld e r P v t. Ltd ., C h a nd i ga r h (h e re i n a fte r te rme d "H AS H" ) and M /s Ta t a H ou si ng De ve l op me n t C omp a n y Ltd . , Mu mba i ( he re in a f te r r e fe r re d to a s THD C ) b y vi r t ue of w h ic h the S oci e ty wo ul d t ra ns fe r i ts la n d f or de ve lopme nt i n l ie u of mo ne ta r y con si d e r a ti on a nd a ls o con si d e r a ti on in k in d to the me mb e r s of t he s ocie t y. Th a t a s p e r the JD A, e a ch Me mb e r of the S ocie t y, h avi ng a pl ot of 3 0 0 s q . Y d. in the S oci e ty, w a s to r e c e i ve mo n e ta r y con si de r a ti on of Rs. 4 8 ,0 0 ,0 0 0 /- a nd i n a d di ti on to th is wa s to re ce i ve a f ul ly fu r ni sh e d f la t me a su r in g 1 35 0 sq f t @ Rs, 4 50 0 p e r s q .f t. to b e con str u cte d by TH DC /H A S H ( Va l ue Rs. 60 , 7 5, 0 0 0) . Ac cor d in g to the AO , tota l c ons ide rat ion to be re ce i ve d by th e Me mb e r s w a s R s. 1, 0 8, 7 5 ,0 0 0 /-, i n cl ud i ng 4 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 the va l ue o f th e f ul l y fu r ni sh e d fla ts . O ut o f the se a moun ts the a s se s se e , a n ow ne r of a 3 0 0 s q . ya r d pl ot h ad r e ce i ve d Rs. 19 , 2 0, 0 0 0/- d ur i ng th e i mp ugn e d a sse ssme nt ye a r i n t w o tr a nc he s of R s.9 .0 la k h s on 30 . 0 4. 2 0 07 a n d R s.1 0 . 20 l a k hs on 1 5 .0 6 . 20 0 7 . Th e A O g a ve f in d in gs to th e e ff e ct tha t tr a ns fe r of t he p ro pe r ty h a d ta k e n p la ce a nd th e e nt ire con si de r a ti on i n c a sh a nd k in d w a s l ia b l e to be ta xe d as Long Te r m C a p i ta l G a i ns . Th e AO r e lie d u p on th e d e ci si on of the I TA T C h a nd i ga r h B e n ch i n th e ca se of C ha r a n j it Si n gh Atw a l V s. I TO i n I TA N o.4 4 8 /C hd /2 0 11 d a te d 2 9 . 7. 2 01 3 . Th e A O f ur t he r h e l d tha t the ord e r of t he I TA T h a d b e en pa r ti a l ly r e ve r sed by t he H on 'b le P u nj a b & H a rya n a H i gh C our t, w hi ch had r e str i cte d the a d di ti on ma de to the a moun t of con si d e r a ti on a c tua ll y r e ce i ve d b y the a ss e ssee vi de the ir or d e r i n I TA N o. 2 00 of 20 1 3 (O & M) d a te d 22 . 7. 2 0 15 . Th e r e a f te r n oti ng t ha t si n ce th e ord e r of t he Hon 'b l e P u nj a b & Ha r ya n a Hi gh C o ur t wa s a g it ate d i n S LP be fore the Hon 'b l e A pe x C our t, th e AO c onti n ue d to f ol l ow the or de r of the I. T.A . T. ( su pr a )
4. Th e Ld. C I T( A) a ft e r con si de r in g th e de c is ion of t he Hon 'b l e Ju ri s di ct ion a l H ig h C our t i n th e c a se of C h a ra n j it Si ng h A tw a l ( su p ra ) a n d the de ci si on of t he H on 'b le Ape x 5 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 C our t , up h ol di n g th e or d e r o f th e H on 'b l e Jur i sd i cti on a l Hi gh C our t , i n th e c a se o f CI T V s. B a lb i r Si n gh Ma in i i n C iv il Ap p e a l N O . 1 56 1 9 of 20 1 7 , he ld th a t t he p rovi si on s of se c tio n 2 (4 7 ) of t he Ac t di d n o t a p pl y to th e e nt ire 3 00 sq .y d s. la n d ow n e d by th e a sse s see a n d, th e re f ore, th e to ta l con si de r a ti on incl ud i ng c ons id e ra t ion i n k in d c oul d n ot be br ou gh t to ta x a s ca p it a l ga in s. He fu rt he r h e l d tha t it w a s onl y the co nsi der a ti on r e ce i ve d for the a s se s se e 's sh a r e i n
4. 0 9 a cr e s of l a n d tr a ns fe rre d b y w a y of r e gi st e re d s a le d ee d by th e a ss e ssee , w hi ch w a s c ov e re d b y the p r ovi si on s of ca p it a l g a in s u /s 4 5 o f the A ct. He a cc or di n gl y d ire cte d the AO to r e c a l cul a te the ca p i ta l ga ins r e l a ti ng to Rs.1 9 .0 2 l a cs a ctu a ll y r e ce ive d b y th e a s se sse e, w h ic h he he l d to b e the con si de r a ti on f or l a nd t ra n sf e r red b y re gi ste re d sal e de e d. Th e r e l e v a nt f ind in gs o f th e Ld. C I T( A) i n th is r e g ar d a r e a s un de r :
"In view of the gamut of facts and the decisions cited above and respectfully following the decisions of the 'Hon'ble Supreme Court and jurisdictional High court I hold that Section 2(47) does not apply to the entire 300 yards of land owned by the Appellant and thus the total consideration including consideration for flat cannot be brought to tax as Capital gains given that no transfer has taken place qua the total land. However, the consideration received for the appellants' in the 4.09 acres of land transferred by way of registered sale by the appellant's share is, in my considered opinion squarely covered by the provisions of Capital gains as envisaged by Section 45 of the Act. The Ld, AO is directed to recalculate the 6 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 Capital gains relating to Rs.19.2 lakhs actually received by the appellant which is consideration for land transferred by registered sale deed."
5. Ag gr i e ve d b y the sa me , th e a s se sse e h a s co me u p i n a pp e a l be fo re u s r a is in g th e f ol l owin g gr oun d s:
"1. That the Ld. CIT(A) has erred in partly confirming the addition to the tune' of Rs. 19,20,000/- on the ground that the assessee has actually r e c e i v e d t h e s a i d s u m a s consideration for land transferred by registered sale deed, whereas as per the assessee the controversy has been settled by the Hon'ble Apex Court in the identical matters holding that there is no profits or gains arose from the transfer of capital asset so as to attract sections 45 & 48 of income tax act, therefore the addition confirmed may kindly be deleted.
2. That the assessee prays for any consequential relief and/or legal claim arising out of this appeal before the disposal of the same.
3. That the assessee prays for any addition, deletion, amendment arid modif ication in the grounds of appeal before the disposal of the same in the interest of substantial justice to the assessee."
6. B e f ore us t he conte nti on r a i se d b y th e Ld . C oun se l f or the a sse s see w a s to the e f fe ct th at t he tota l a moun t r e ce i ve d of Rs. 1 9 .0 2 l a cs i n tw o tr a nc he s, Rs .9 la c s on 3 0 .4 .2 0 0 7 a n d Rs. 10 . 0 2 l a cs on 1 5 . 6. 2 0 07 , w a s n ot e n ti re ly i n the n a ture of con si de r a ti on for the tr a n sfe r of l a nd by w a y o f r e gi ste re d sa l e dee d b y th e a sse ssee . Th a t i t w a s onl y t he se con d a moun t r e ce i ve d, of Rs. 1 0. 0 2 l a cs , wh i ch w a s b y w a y of con si de r a ti on for th e t ra nsfe r of la nd , w h il e the f i rs t tr a nc he 7 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 wa s in the na tur e of a d ju sta b l e a d va n ce /e a r ne st mon ey up on th e p e r f orma nc e o f a l l th e ob l i ga ti on by th e ow ne r to the f ul l sa ti sf a cti on of th e de ve lop e rs . Tha t thi s e a r ne st mone y w a s l ia b le to be for fe i te d on te rmi n a tio n of th e Joi nt De ve l op me n t A gr ee me n t ( JDA ) as pe r the te rms of t he a gr ee me nt a nd sin ce the JD A ha d t e r min a te d the f or fe i te d a dv a nc e w a s in th e n a tu re of ca p ita l r e ce ip t in the h a n ds of the a s se s se e . Tha t th e Ld. C I T( A) , th e re f ore , ha d e r re d in tr e a ti ng the s a i d a moun t a s p a r t o f t he sa le consi d e r a ti on for tr a n sfe r o f l and . O u r a t te n ti on w a s d r a w n to c la u se 4 .1 of t he JDA w hi ch d e a l t w i th t he con si d e r a ti on to be p a i d on a ccou nt of th e J D A a nd it w a s p oi nt e d ou t th a t sub -c la u se (i ) & ( ii ) of th e sa me s pe ci fi cal l y s pe lt ou t th at t he fi r st in sta l l me n t p a i d to th e o wn e r s of la n d w a s in th e n a tur e of a dv a nc e /e a r ne s t mon e y a n d the se c on d in st a ll men t w a s b y wa y of co nsi d e ra ti on to b e p a id a ga i ns t e xe cutio n of a re gi ste re d sa le dee d f or l a n d of e q u iv a le nt va l ue . The sa i d cl a use s re a d a s u nd e r :
4. CONS ID E RA T ION
4. 1 ..........
It i s ex pre s sl y agre ed be t we e n th e D ev el o per s th a t H AS H sh al l be re spon si bl e f or ma k in g al l pa y men ts to th e o wn e r 8 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 an d /or th e re s pe c tive me mbe r s of the o wn e r( a s th e c a se ma y be) a s per th e ne go ti a ted and agre ed te rms be t we en the O wn er an d HA SH . H AS H e xpre ssl y u n de r ta ke s to m ake tim el y pa y men ts of th e p a y me n t to th e o wn er an d / or th e re spec ti ve me mbe r s of th e O wn er ( a s the c a se ma y be ) a s u n der :
( i) A sum of Rs.46,773,333/- (Rupees four crore sixty seven lacs seventy three thousand three hundred thirty eight only) , is being paid on the execution of this Agreement to the Owner and/or the respective members of the Owner (as the case may be) as adjustable advance/earnest money ('Adjustable Advance/Earnest Money), upon the performance of all the obligations by the Owner to the full satisfaction of the Developers.
(ii) Payment being Rs. 187,093,350/- (Rupees Eighteen Crores Seventy lacs ninty three thousand three hundred fifty only) is being paid on the execution of this Agreement to the Owner and/or the respective members of the Owner (as the case may be) against which the Owner has agreed to execute a registered sale deed for land of equivalent value being 32 Kanals 14 Maria equivalent to 4.09 Acres (approx.) being contiguous land out of the Property and delineated and hatched in red colour in the Shizra Plan annexed hereto as Annexure I and bearing Khasra nos. 123//16/2(1-
7), 123//17/2(1-7), 123//25(8-0), 136//5(8-0), 136//7(8(0), 136//4(3-0)-part, 123//24(3-0)-part.
HASH has issued Two hundred Seven (207) cheques drawn on Oriental Bank Of Commerce in favour of respective members of the Owner as per the list annexed hereto as Schedule B towards the Payment mentioned in Clause 4(i) & 4 (ii)."
7. O ur a tte nti on wa s a ls o d ra w n to ca u se 1 3 o f th e JD A, de a li n g w i th Tr a n sf e r of Ri gh ts a nd mor e sp e c if ica l ly su b- cl a use (i v) of the sa me , d e a l i ng wi th th e r i ght of th e ow ne r to te r min a te the a gre e me n t a nd i n suc h a si t u a tio n t he 9 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 ow ne r to f or fe it t he a d j us ta b le a dv a nc e or e a r ne st mon ey me nt ion e d in c l ause ( i v) . The s a id cl a us e re a ds a s u nd e r:
"(iv) The Owner shall have the right to terminate the Agreement only in the event of default by the Developers for making the Payment in accordance with the terms of this Agreement and the allotment of Flats within the time period as mentioned in this Agreement and in case not mutually extended beyond the period of six months extension, as per terms of clause 14 (ii) above after giving Thirty (30) days written notice for rectification of such breach or any further time as-may be desired by the Owner, In the event the Agreement is terminated by Owner, all the lands registered in the name of THDC as per the terms of this Agreement upto the date of the termination shall remain with THDC and the balance lands to be transferred to THDC as per the terms of this Agreement shall not be transferred by the Owner in favour of THDC. Upon the termination, the Owner shall forfeit the Adjustable Advance/Earnest Money mentioned in clause 4(i)."
8. Th e Ld . C oun se l for the a s se s se e , th e re f ore , c onten de d tha t the ca p i ta l ga i ns in th e p r e se n t ca se b e c omp ute d ta k in g i nt o co n si d e r a ti on on ly the a mou nt r e ce i ve d on a ccou nt of tr a n s f e r of l a n d a n d not the e n tire a moun t of mone y r e ce i ve d .
9. Th e Ld . DR , on t he othe r h an d, s ta te d t ha t th is a rg ume n t h a d b e e n r a i se d f or th e f ir s t time a nd r e qu ire d in ve s ti ga ti on of se ve r a l f a cts f or a d j ud ic a ti on of th e s a me. Th e Ld . D R p oin te d ou t t ha t a l l t he re le va n t c l a use s of the JDA mor e p a rt ic ul a r ly , the c la u se de a l in g w ith t he 10 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 con si de r a ti on t o b e re ce i ve d a nd the cl a use de a l i ng w it h t he ca n ce l l a tio n/te rmin a ti on o f th e co ntr a c t w oul d ha v e to be con si de re d si n ce ,h e p oi n te d ou t th a t t he re we re fou r su b cl a use s t o th e te r min a ti on cl a us e , nu mbe r e d 1 4 , o utl i ni ng di f fe re nt si tua tio ns in w h i ch th e a g re e me n t cou ld be te r mi na te d by the p a r tie s a nd the imp a ct of the same to t he e a r ne st mon e y r e ce i ve d , w hi ch i n so me ca s e s h a d b e e n sta te d to be re f un d e d wh i le i n othe rs it w a s re q ui re d to be a dj us te d a ga i ns t fu rt he r tr a n sfe r of l a nd .I t w a s c ont e nde d tha t f a cts r e l a ti ng to th e te r mi na t ion o f the a gre e me n t w oul d ha v e to b e c ons id e re d f or d e te rmi n in g w h i ch cl a u s e of t he a gr ee me nt co ve re d i t a n d t he i m p a ct on th e e a r ne st mon e y re ce i ve d . Al so, it w a s p oi nt e d out tha t it w oul d ha v e to b e see n a s to w ha t w a s t he a moun t me nt ion e d i n th e r e gi ste re d sa l e de e d for the la n d s tr a ns fe rr e d. The Ld . D R fu r the r sta te d th a t e ve n th e de ci si on of th e H on 'b le Ju ri sd i cti on a l Hi gh C ou r t i n t he ca se of C h a ra nj it Si n gh Atw a l ( su pr a ) a n d tha t of t he H on'bl e Ape x C o ur t in the c a se of B al b i r Si n gh Ma in i ( sup r a ) w o u ld h a ve to be con si d e re d f or det e r min i ng the e nf or ce a b il i ty of the a gree me nt , b e si de s othe r fa c ts a nd is sue s re le va n t to th e i ss ue a t h and . Th e Ld . D R, the re f ore, pl e a de d th a t the is sue b e re s tore d b a ck to the C I T(A ) to a dj ud i ca t e the i ssue a f te r c ons ide r i n g a ll fa c ts an d a sp e cts 11 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 re la t in g to th e ma tte r. The Ld .C o un se l for th e ass e ssee d i d not ob j e ct to the sa me .
10 . W e ha ve h e a r d bot h th e pa r t ie s. W e f in d t ha t d esp i te the i ss ue a t ha n d h a vi ng b e e n de ci de d b y th e Ld . C I T( A) i n a ccor d a n ce w i th th e p r opo si ti on l a i d d ow n b y th e H on' ble a pe x c our t i n th e ca se of B a lbi r S i ngh M a in i ( su pr a) ,t he Ld. C ou ns e l fo r th e a sse ssee ha s r a i se d a to ta l ly ne w ple a be fore u s, gi v ing a n e w d ime nsion to the i ss ue a t h a nd . Ad mit te d l y th e a sse ssee is n ot c ha l l e ng in g t he f in d in g o f t he Ld. C I T( A) th a t c a pi ta l ga i n s h a s t o b e c omp ute d o n t he por t ion of l a n d tr a n sfe r re d b y way of r e g is te re d sal e de e d , wh i ch u nd i sp ute d ly i s in c ons on a n ce w i th th e orde r of t he ju ri s di ct ion a l H i gh C ou r t i n th e cas e o f C .S Atw a l (sup r a ) a n d the H on' ble Ape x co ur t in the ca se of B a lb i r S in gh Ma in i (s up r a ).
11 . Th e con te n ti on of t he Ld. C ou nse l for the a s se s se e, wh i ch w e fi n d i s a ne w p le a not ra i se d be f ore th e lowe r a uth or it ie s, is th a t th e e nt ire amoun t r e ce i ve d w a s n ot i n the na tu re of consi d e r a ti on for tra nsf e r of l a nd . It h a s be e n sta te d tha t on e p or ti on of t he con si d e r a ti on wa s i n t he na tu r e of a d v a nc e /e a r ne st mon ey r e ce ive d a n d it w a s on ly the ot he r p or ti on w hi c h w a s in the n a tu re o f con si d e r a ti on 12 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 for t ra n sf e r o f l an d . I t h a s a ls o be e n p le a de d th a t a s p e r the a gr ee me nt the ow n e r s we re e ntitl e d to for fe i t th e e a r ne st mone y on te r mi na ti on of the con tr a ct. H e h a s a l so d r a w n our a tte nti on t o va r i ous c la u se s of t he JD A to s u b st a nti a te hi s a rg ume n ts . I t h a s a cc or di n gl y b ee n p le a de d th a t t he e a r ne st mo ne y f or fe i te d w a s i n th e n a ture of ca p ita l r e ce ipt a nd i n a ny ca se co ul d not be tre a te d a s con si der a ti on f or la n d tr a n sf e r re d .
12 . We h a ve c ons ide re d the con te n tion o f the Ld .D R a l so a nd w e a re i n a gr ee me n t w ith the Ld . D R th a t the i ssue re q ui re s de e pe r in ve s ti ga ti ons i nto th e f a cts of the ca se a n d nee d s t o be a d j ud i ca te d a fte r c ons i de ri n g a ll t he f a cts a n d ci rc ums ta nc e s r el a ti ng to th e i ss ue . As r ig htl y p oin te d out by th e Ld. D R, t he re le v a nt cl a us e s of the JDA r e l ati n g to the con si de r a ti on to b e p a i d a nd th e cl a u se re la t in g to te r mi na ti on of co ntr a c t a n d it s c o ns e q ue n ce ne e d to b e go ne thr ou gh c a r e f ul ly a n d a pp l i e d to the fa c ts of the ca se . It i s a ls o p e r ti ne nt, w e fi nd , to g o th r oug h th e c on te n ts o f the re gi ste re d s a le de e d a n d de te r mi ne the co nsi d e r ati on n ote d the re i n f or the tra n sf e r of the l an d . E q ua l ly imp or ta n t w e fi nd i s the d e ci sion of th e H on 'b le J ur i sd i cti on a l H i gh C ou rt a nd th e de ci si on of t he Ho n'b le A p e x C o ur t u p hol d in g t he 13 ITA No.1383 & 1384/Chd/2018 A.Y.2008-09 or de r of the Ho n'b l e Jur i sd i cti on a l H i gh C o ur t, w h e re i n t he e nf or ce a b il i ty of th e JD A w a s d e alt , s in ce the a sse sse s c a se re sts e n ti re l y on th e re le va n t cl a u se s of the JD A . The de ci si ons a ls o ne e d t o be c on side re d w i th re ga r d t o t he fi nd i ng s of th e Ho n'b l e C o ur ts on th e t a xa b il ity o f t he a moun t r e ce i ve d b y th e o wne r s .
13 . W e the re f ore con si d e r it f i t to re sto re t he i ss ue to t he C I T( A) w i th th e d i r e cti on to consi d e r a ll the a b ove a spe cts a nd all othe r fa c ts a nd a sp e cts w hi ch he co nsi d e r s ne ce s sa r y f or the a d ju d ic a ti on of th e i ss ue a nd th e re a f te r de ci de the sa me in a c cor d a nc e w i th l a w. N ee d le s s to a d d the a s se s se e be gr a n te d d ue op p ortun i ty of h e a r in g.
I n e ffe ct , t he ap pe a l of the a ss e s see i s a l l owed f or sta ti st ic a l p ur p ose s.
14 . In the result, both the appeals of the assessees are allowed for statistical purposes.
O r de r p r o n o u n ce d i n t he O p e n C ou r t .
Sd/- Sd/-
दवा संह अ नपण
ू ा' ग)ु ता
(DIVA SINGH ) (ANNAPURNA GUPTA)
याय#क सद$य/Judicial Member लेखा सद$य/Accountant Member
दनांक /Dated: 21st August, 2019
*रती*
14 ITA No.1383 & 1384/Chd/2018
A.Y.2008-09
आदे श क त*ल+प अ,े+षत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आय-
ु त/ CIT
4. आयकर आयु-त (अपील)/ The CIT(A)
5. +वभागीय त न0ध, आयकर अपील$य आ0धकरण, च2डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar