Income Tax Appellate Tribunal - Delhi
Arlie Builders & Developers Private ... vs Acit, Circle-3(1), New Delhi on 25 April, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: 'A' NEW DELHI
BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER
AND DR. BRR KUMAR, ACCOUNTANT MEMBER
ITA No. 9550/Del/2019
Assessment Year: 2015-16
Arlie Builders & Developers Vs. ACIT, Circle-3(1),
Private Limited, 46-Second New Delhi
Floor, 100 Foota Road,
Village Ghitorni, New Delhi
PIN: 1100 30
PAN :AAFCA9051K
(Appellant) (Respondent)
Assessee by S/Shri RS Singhvi & Satyajeet
GoeL, Adv. & Rajat Garg, CA
Department by Shri Kanv Bali, Sr. DR
Date of hearing 25.04.2023
Date of pronouncement 25.04.2023
ORDER
PER SAKTIJIT DEY, JUDICIAL MEMBER:
Captioned appeal by the assessee arises out of order dated 17.10.2019 of learned Commissioner of Income-Tax (Appeals)-I, New Delhi pertaining to assessment year 2015-16.
2. Dispute in the present appeal is confined to addition of Rs.2,40,965 to the income of the assessee.
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3. Briefly, the facts are, assessee is a resident corporate entity engaged in the business of sale of land. For the assessment year under dispute, the assessee filed its return of income on 30.03.2016 declaring income of Rs.44,70,287.
4. In course of assessment proceedings, the Assessing Officer noticed that in the year under consideration, the assessee had sold lands through registered sale deed dated 07.04.2014 and received total sales consideration of Rs.1,81,25,000. However, the assessee disclosed sales of Rs.1,39,36,000 treating the differential amount of Rs.41,89,000 as undisclosed sales consideration, the Assessing Officer added back to the income of the assessee. Assessee contested the aforesaid addition before learned Commissioner (Appeals).
5. Further, in course of the proceedings before the first appellate authority, it was submitted that assessee had entered into a development agreement with DLF Commercial Project Corporation and out of the total sales consideration of Rs.1,81,25,000, an amount of Rs.41,89,000 was received by DLF Commercial Project Corporation as confirming party.
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6. After considering the submissions of the assessee in the context of facts and on record, learned Commissioner (Appeals) was convinced that out of the total sales consideration, DLF Commercial Project Corporation has received an amount of Rs.41,89,000. However, he observed, DLF Commercial Project Corporation has paid back to assessee a sum of Rs.2,40,965 by way of a credit note. Accordingly, he sustained the addition to the extent of Rs.2,40,965.
7. We have considered rival submissions and perused material on record.
8. It is observed from the material placed before us as well as the audited financial statement of the assessee, the amount of Rs.2,40,065 received from DLF Commercial Project Corporation was duly accounted for in the books of account of the assessee and reduced from cost of land. Though, this fact was brought to the notice of learned First Appellate Authority, however, as it appears, he has completely overlooked the facts brought on record. Therefore, the allegation of learned Commissioner (Appeals) that the assessee has not disclosed sale consideration of Rs.2,40,965 is unfounded. Accordingly, we delete the addition.
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ITA No.9550/Del./2019
9. In the result, the appeal is allowed.
Order pronounced in the open court on 25th April, 2023.
Sd/- Sd/-
(DR. BRR KUMAR) (SAKTIJIT DEY )
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 25th April, 2023.
Mohan Lal
Copy forwarded to:
1. Applicant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar, ITAT, New Delhi