Income Tax Appellate Tribunal - Chandigarh
Shri Surjit Singh, Mohali vs Pr.Cit-1, Chandigarh on 4 August, 2022
आयकर अपीलीय अिधकरण,च डीगढ़
अिधकरण च डीगढ़ यायपीठ , च डीगढ़
IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH
BENCH 'B' CHANDIGARH
BEFORE: SMT. DIVA SINGH, JUDICIAL MEMBER &
SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No. 31/CHD/2021
Assessment Year : 2015-16
Shri Surjeet Singh, बनाम The Pr.CIT,
# 321, Industrial Area, VS Chandigarh-1.
Phase-9, Mohali.
थायी लेखा सं./PAN /TAN No: ADNPS7862E
अपीलाथ /Appellant यथ /Respondent
िनधा रती क ओर से/Assessee by : Shri Tejmohan Singh, Advocate
राज व क ओर से/ Revenue by : Shri Sarabjeet Singh, CIT-DR
तारीख/Date of Hearing : 22.06.2022
उदघोषणा क तारीख/Date of Pronouncement : 04.08.2022
आदेश/ORDER
PER DIVA SINGH The present appeal has been filed by the assessee wherein the correctness of the order dated 23.03.2021 of ld. PCI T Chandigarh perta ining to 2015-16 a ss e ss me n t ye ar i s a s sa i le d on th e fo ll ow i ng gr ou nd s :
1 . That the Ld. Principal Commissioner of Income Tax has wrongly assumed jurisdiction under section 263 of the Act to set-aside the assessment order dated 19.05.2017 passed by the Assessing Officer in as much as the order is neither erroneous nor prejudicial to the interest of Revenue and as such the assumption of jurisdiction under section 263 of the Act is beyond his competence.
2 . That the Ld. Principal Commissioner of Income Tax has erred in failing to consider the various replies and submissions placed on record in proceedings before her in the correct perspective which is arbitrary and unjustified.
3 . That the assessment order having been passed by the Assessing Officer after due application of mind and taking into consideration the various ITA 31 /CHD/2021 A.Y. 2015-16 Page 2 of 32 replies, material on record and books of account, the action resorted to by the Principal Commissioner of Income Tax is unwarranted and uncalled for.
4 . That the Ld. Principal Commissioner of Income Tax has failed to carry out any enquiry during the course of revisionary proceedings in respect of the issues being raised by her which is mandatory and as such the order passed by her is arbitrary and unjustified.
5 . That the issues in respect of investment in house property u/s 54F and 54EC was scrutinised by the Assessing Officer in depth and as such revising the order passed by the Assessing Officer is arbitrary and unjustified 6 . That the order of Commissioner of Income tax is erroneous, arbitrary, opposed to the facts of the case and is unsustainable in law.
2. B ri e f l y the fa c ts a r e th a t the As se s si ng O f fi ce r p as se d a n or d e r u/s 14 3 ( 3) d a te d 1 9 .0 5 .2 0 17 w h e re i n a d d i tion w a s ma de in regard to a Lon g Te r m C a p it a l Gain wh e re ce r ta in d is cr e p a n cy in sa l e pr ocee ds of SC F s ol d w a s no tic e d b y t he As se ssi n g O ff i ce r. Th i s or d e r is se t a s ide b y the ld . P C I T by a n or d e r u/s 2 6 3 d a te d 19 . 0 5. 2 01 7 .
3. Ass e ssee i s a ggr ie ve d .
4. Th e l d . A R i nv iti n g a tte nti on to t he a s se ssme nt or de r d a te d 19 . 0 5. 2 0 17 pa s se d u/s 1 4 3( 3 ) of th e I n come Ta x Act su b mit te d th a t the is sue s r a i se d b y t he l d . P CI T s tood f ul ly e n q ui re d i nt o b y th e A O. The r ea s on f or se le cti on un d e r C AS S f or th e s pe ci f ic p ur p os e has b ee n n oti ce d by b ot h t he a u thor i ti e s i .e . A O a n d the ld . P C I T i n t he ir r e s pe cti ve or de r s. Th e A O ha s c a ll ed for th f or a l l nec e ss a r y i n for ma ti on , e xa mi ne d th e sa me fa u lt e d th e a ss e ssee a nd on ly the n p a ss e d the or d e r . Th e AO con si d e r in g t he fa c ts scr u ti ni ze d th e re le v ant p r ovi si on s a n d r e q ui re d th e a s ses se e to e xp la i n and j us ti fy t he ITA 31 /CHD/2021 A.Y. 2015-16 Page 3 of 32 cl a i m of de d uct ion u /s 54, 54F a nd 5 4 EC e t c. a nd the ca l cu l a ti ons ma d e we re cr os s check e d a n d the re a fte r he ma de a n a d di ti on . Th e a s se s se e a c know l e d ge d t ha t a mis ta k e h a d b ee n ma de i n inc lu di n g a p or tion of the sa le pr oc ee d s a n d co rr e cte d it. Re fe r r in g t o the re cor d , it wa s su b mit te d th a t t he AO h a s ta k e n cog ni za n ce of the f a ct t ha t the a ss es see ha d s old th e s pe ci fi c S C F fo r a s p e ci f ic a moun t w hi c h i s n ot i n d i sp ut e . Th e b if ur ca tio n of the sa le p r oce e d s h a s bee n cons id e re d by h im. 67% of the sa l e p r oce ed s, it was s ub mit te d , w e re a ttr i b ute d to th e com me r c ia l p or ti on of t he p r op e r ty a nd 3 3 % o f th e sa le pr ocee ds w e re a tt ri b ute d to th e re s ide ntial p a rt . Th is h a s b e e n e n q ui re d i nt o b y the AO. I t w a s su bmi tt e d th a t t he gr ou nd a nd fi r st fl oor of the SC Os a r e f or c omm e r ci a l u se r of th e p r ope r ty a nd on t he se con d fl oor r e si de nt ia l u se r is p e r mi tte d . I t w as su b mit te d t ha t a ft e r e xa mi ni ng th e is sue a t l e n gth , the A O ha s ta k e n n ote of t he de du ct ion cl a i me d u/s 5 4 F, 54 EC a n d u/s 5 4 . Thi s f a ct, it w a s s ub mi tte d , ha s be e n n oti ce d by the ld. P C I T a ls o i n th e imp u gne d or der . Re fe rr i ng to th e or de r u nd e r c ha l l e nge , it wa s su b mitt e d , th a t th e f a ct tha t th e s pe ci fi c ca se w a s s ub j e ct e d to l i mit e d sc ru ti n y un d e r C AS S f or t he s pe ci f ic re a son s h a s a l so b ee n no tice d b y th e ld . PC I T. Th e r e a s ons a s pe r re cor d of th e AO a s we ll a s th e l d . P C I T w e re t he sa me . Th e se ha ve bee n e xtr a cte d in th is or d e r f or co mpl e t e ne ss :
ITA 31 /CHD/2021 A.Y. 2015-16 Page 4 of 32 "1. S ale of Proper ty M is ma tc h
2. Mi sm a tc h in in c o me /C a p i ta l g a in on sal e of lan d o r bu ild in g
3. D ed u c tion cl a ime d u n d er th e h e ad Ca p i ta l G a in s 4 .1 De sp ite t he e vi de n ce s t o the c ontr a ry , it w a s s ub mi tte d , th e l d . P CI T ha s w ro ngl y h e l d th a t th e A O h a d a cc e p te d t he ve r si on of the a sse sse e w ithou t v e r if i ca ti on and a l lowe d d e d uc ti on u /s 54, 5 4F a nd 5 4 EC. C a r r yi n g the Be n ch t hr ou gh th e imp u gne d or d e r a nd t he rec or d s pe ci fi ca l l y Sh ow C a u se N oti c e to the a sse sse e th r oug h the I TB A P or ta l . (V id e DI N & N oti c e N o. I TB A /R E V /R E V 1 /20 2 0 -2 1 /1 0 3 1 38 6 7 0 91 ( 1 ) d a te d 0 .0 3 . 20 2 1 ) a nd t he re p ly ma d e a v a il a b le on b e h a l f o f t he a ss e s see , i t w a s su b mitt e d t ha t th e or de r p a ss e d by t he l d.
P C I T i s a n or de r n ot su sta i n a bl e i n la w . Th e o rd e r of t he As se ssi n g Of fi ce r , it wa s s ub mi tte d, wa s pa s se d a f te r due e n q ui r ie s a n d no f a ul t/e r r or ha s b ee n po in te d ou t th e rein e x ce p t fo r su sp i ci ons of the l d . P CI T. 4 .2 B e f ore el a bo ra t in g th e se i ss ue s, ld . AR s ub mit te d tha t at th e o utse t, a p ar t f r om t he s e a rg ume n ts , t he ch a l le nge to sp e ci fi c pa ra s 5 .3 a n d 5 .4 of the o rd e r w a s a ls o made on t he gr ou nd s th a t on th e se i ss ue s, n o n oti ce w a s iss ue d to t he a ss e s see by t he l d . P C I T. As a r e sul t of thi s , i t wa s su bmi tte d th a t t he re w a s no op p or tun it y p r ovi d e d t o th e a sse ssee to ma k e a r e p re se n ta ti on o n th e i ss ue s . Suc h a n a ct , i t wa s s ub mit te d , i s con tr a r y t o t he se ttle d le ga l p ositi on .
ITA 31 /CHD/2021 A.Y. 2015-16 Page 5 of 32 4 .2 . 1 O n me r its , it w a s s ub mit te d th a t t he se i ss ue s a l so stood e n q ui re d i n to a nd c ons id e re d b y the AO . C a lc ul a tion e r r or a l so st ood a d dr e sse d b y th e A O a nd on th e ti me l i ne s qu a 5 4E C , t he vi e w ta ke n b y t he AO it w a s s ubmi tte d, i s w e l l set tle d le ga l l y i n a ss e s see 's fa vo ur. H e n ce i s c ove re d i n a s se sse e 's f a vou r a s t he AO t ook a p oss i b l e v ie w w hi ch i s n ot s how n to b e in cor re c t. Th u s, th e ob je ction s o f the l d . PC I T e ve n o n me r its ha s no l e ga l fo ot hol d . H ow e ve r , ma i n t a in i ng t he p r i m a ry ob je c ti on th a t on t hi s i ss u e , the ld . PC I T d i d not i ss ue a ny S how C a u se N oti c e , he nce , t he a u thor i ty ca n not p r oc ee d a r bi trar i ly . 4 .3 Re ve r ti ng b a ck to th e Sh ow C a us e N otice d a te d 1 0 .0 3 .2 0 2 1 e xtr ac te d i n the i mpu gn e d or de r i ts el f t he ld . AR a ss a i le d the s a me re lyi n g o n the re p l y o f t he a sse s see e x tr a cte d i n p a ra 3 .1 a t pa g e s 3 t o 7 a ls o e xtr a ct i n th e imp ug ne d or de r . 4 .4 Wh i le re fe r r i ng to th e sa me , i t w a s s ub mi tte d tha t t he a l le ga ti on th a t th e ne w a s se t p ur ch a se d b y the a s se s se e w as n ot r e g is te re d with t he a p pr op r ia te sta te re ve n ue aut hor i ty it w a s a r gue d th a t it w a s not re le v ant i ss ue fo r con si d e r a ti on . The P C I T's S how C a u se N oti ce r e q u i re d th e a s se s se e t o e x pl a i n tha t w hy w ith ou t r e gi str a t ion of th e ne w a s se t, t he t ra nsa cti on sh ou ld n ot b e con si d e re d t o be i n comp l e te . The s a i d ob j e ct ion, i t w a s s ub mi tte d, h a s bee n e xp la in e d to be a d dr e sse d i n t he r e p l y e xtr a cte d in th e o rde r i tse lf a n d th e in fe ren ce h a s be e n ITA 31 /CHD/2021 A.Y. 2015-16 Page 6 of 32 su b mit te d to b e n ot r e le va n t or su sta i n a bl e . I t has b ee n sta te d th a t th e a s se t wa s a l r e a d y in the p os se s si on of the a sse ssee a n d h e n ce Se c tion 5 3 A of th e Tr a ns fe r of P ro pe r ty Ac t di d not a p p ly . I t w a s a l so su bmi tt e d th a t it w a s a r gue d tha t th is f a ct w a s sp e c if ic a l ly e n q ui re d i n to b y th e A O i n the c our s e of the a ss e s sme n t p r oce e d i ngs w hi le e xa min i ng th e de d uc tio ns cl a i me d . I t w a s s ub mi tte d th a t t hi s r e p ly of t he a s se s see be fore th e P CI T ha d b e e n f i le d a lon gw i th d ocu me nt a ry e v id e n ce i n the sh a p e o f A gr ee me nt to se l l , b a n k st a te me n ts , re ce ip t of a mou nt b y th e bu ye r e tc. R e l yi ng on the sa me , it w a s a r gu e d tha t t he a ss e s si ng of fi ce r a ft e r d ue a p p lic a tio n of min d , a l l ow e d t he d e d uc ti on cl a ime d. I t w a s s ub mi tte d t ha t it ha d a l so be e n a r gu e d tha t the re is no r e q ui re me n t i n l a w tha t t he a gree me nt to se l l ha s to be r e gi ste re d f or th e p u r po se of c l ai mi ng d e d uc ti on u/s 5 4 /5 4F e tc .
4 .5 Re li a n ce in t he w r it te n s ub mis si on s b e fore l d. P CI T i t w a s su b mit te d , ha d b ee n p l a ce d on the ca se o f A n il B i sh n o i r e p o r t e d i n 16 7 I TD 3 8 1 . R e l ia n ce w a s a ls o p la c e d on S anj e e v La l Vs C IT ( 20 14 ) 36 5 ITR 38 9 (S .C ). Th e se s ub mi ssi o n s r e -i te r ate d i n th e or de r a r e h e a v il y re l ie d upon by the a sse ssee . Re fe r r i ng to th is d e ci si on e xt ra c te d in pa ge 4 of t he i mpu gn e d o rde r, it w a s su bmi tte d th a t t he a ss e ssee ha d su bmi tt e d th a t i n th e sa i d ca s e , the H on' bl e Su p re me C ou rt ob se r ve d th a t though in normal circumstances by executing an agreement to sell in respect of immovable ITA 31 /CHD/2021 A.Y. 2015-16 Page 7 of 32 property, a right in personam is created in favour of the transferee/vendee and when such a right is created, the vendor is restrained to sell the said property to someone else because the transferee has got a legitimate right to enforce specific performance of said agreement to sell. In normal circumstances, it cannot be said that entire property have been sold at the time when agreement to sell is entered into. However, looking at the provisions of section 2(47) of the Income-tax Act, 1961, 'transfer' in relation to the capital asset is complete if a right in a property is extinguished by executing an agreement to sell, the capital asset can be deemed to have been transferred. The Hon'ble Supreme Court thus held that the transfer was complete on the execution of agreement to sell and that the assessee was entitled to claim of deduction u/s 54 in respect of purchase of new residential house subsequent to such transfer through agreement to sell." Re fe r ri n g to p a ge s 4 to 7 of t he i mp ugn e d or de r , it w a s sub mit te d tha t b e f ore the ld . P CI T, th e a s se s se e h a d a ls o p l a ce d r e li a n ce up on d e c is ion of the Ho n'b l e S up re me C ou r t i n the ca s e o f T . R. A r dv in d a R e d d y ( 1 9 7 9 ) 1 2 0 IT R 4 6 ( S .C ) ; de c is ion of H on 'b le B omb a y Hi gh C o u rt i n th e ca se of D r . L ax m i c h an d N a r p a l N a g d a ( 1 9 9 5 ) 2 1 1 IT R 8 0 4 ( B om ) a nd de ci si on of I TA T B a n ga l or e Be n ch in th e ca se of Shri B a ss h e e r N o o r u ll a h Khan ( IT A 5 7 5 /B a n g / 2 0 1 9 ) to su p p or t th e c a se tha t th e A O took a v ie w w hi c h h a d ju d ic ia l s a nc tio n. I t wa s su b mit te d th a t c op y of th is d e c is ion h a s b ee n pl a ce d b y the as se s se e i n i ts fi r st P a p e r B o ok a t S r. N o. 6 a va i la b le a t s pe ci fi c p a ge s 28 to 3 6 . Cop i e s of t he ITA 31 /CHD/2021 A.Y. 2015-16 Page 8 of 32 oth e r de ci si on s h a ve bee n se p a ra te ly fi le d i n the Pa pe r B ook . At te n ti on a ga i n w a s i nv it e d to the cop y of th e r e p l y d a te d 2 2 .0 3 .2 0 2 1 a va i la b l e a t P a pe r B oo k p a ge s 2 0 -2 2 a ls o. Re li a n ce h a d a l so b ee n p l a ce d up on t he d e ci si on of t he H on 'b le S up re me C ou r t in the c a se o f CI T V s P o d a r C e m e n t P v t. L td . ( 1 9 97 ) 2 2 6 ITR 625. Th e d e c is i on i n the ca se of B al b i r S i n gh M a i n i ( 2 0 1 7 ) 86 tx m an . c o m 94 (S.C) it was su b mit te d , has a l so b e en co ns id e re d the re i n and has b ee n di st in gu is he d on f a ct s. Re li a n ce w a s a lso p l a ce d up on dec is io n of Ho n'b le Hi gh c our t of Ma d h ya Pr a d e s h, I nd ore b e n ch re nd e re d i n th e cas e of C IT V s A j i t s i n g h K h a j a nc h re p or te d i n 1 6 3 t a x ma n 4 2 6 ( MP ) a n d S m t . S h a s h i V a r m a v . C I T [ 1 99 7 ] 2 2 4 I TR 1 06 . R e l ia n ce w a s a l so p la ce d o n C IT vs . G a b r i e l (I nd i a ) Ltd . r e p or te d in ( 1 9 93 ) 2 0 3- I TR -10 8 a nd t he d e ci s ion o f the A p e x C our t in the c a se of M a l a b a r I n d u s t ri a l C o . L td . v s . C IT re p or te d i n ( 2 00 0 ) 24 3 -I TR- 8 3 a n d de ci si on of the Hon 'b le S up r e me C ou r t in th e c a se of C I T v s . M a x I n di a L t d . 29 5 I TR 2 8 2 ( S. C ) . Re l i a nc e , i t w as su b mit te d , is a l so pl a ce d on a j ud g e me n t i n th e c a se of H a r i I r o n T r a d i n g C o . v s . C IT re p or te d i n (2 0 0 3) 2 6 3 I TR 4 3 7 ( P & H) . I t w a s su b mit te d t ha t a l l f a cts ha d b ee n e n q ui red in to b y t he AO . H ow e ve r , th e a s se sse e h as no co ntr ol ov e r how t he a ss e s sme n t or der i s d ra f te d. Re fe rr i n g to the de cis ion s ci te d , it w a s sub mi tte d tha t i t h a s of te n b e e n ob se r ve d th a t g e ne r a l ly th e i ss ue s w h ic h a re a cce p te d , th e y do not fi n d a ny me n tio n i n ITA 31 /CHD/2021 A.Y. 2015-16 Page 9 of 32 th e a sse ssme nt or d e r a n d on l y s uc h p oi n ts a re ta ke n note of by th e AO on w hi ch t he a s se s se e 's e x pl a n a tio n i s re je cte d a nd a d d it ion s/ d is a ll ow a n ce s a re ma d e . Ac c or d in gl y, n on d is cu ssi on i n th e or de r on the is su e s e xa mi n e d a nd a gr e e d w i th i s of no c ons e q ue nc e a s ha s of te n be e n he l d b y C ourt s. 4 .6 Ad d re ss in g the f a cts , i t w a s h ig h l i ght e d tha t the a ss e ssee h a s a ls o ma d e th e fol l ow in g su bmi ss i ons on f a ct s:
"As regards the second ground mentioned for exercising the power of revision under section 263 it has been mentioned "Further, this asset was already in your possession, hence, Section 53A of the Transfer of Property Act also does not apply.", It may be submitted that the seller Smt. Gurmeet Kaur . wife of the assessee was the Registered owner of the property, H.No. 2120 Phase VII . Mohali. The family was residing under the same roof and section 2(47) speaks of the situation where the possession is already with the purchaser too and in that case if the purchaser is allowed to retain the possession, the condition as stipulated under section 2(47) of the Income Tax Act .1961 is fulfilled. In view of the above mentioned submissions and authoritative pronouncements by the Hon'ble Supreme Court as well as the various High Courts under section 263 of the Income Tax Act, 1961 and the facts and evidence placed on record, it is prayed that the show cause notice under reply be withdrawn. Encl a copy of judgment page 1-9- Shri Basheer Noorullah Khan Vs CIT."
(emphasis supplied) 4 .6 . 1 On th e b a si s o f th e a bov e a r gu me n ts, th e f oll ow i ng f in d in gs a rr i ve d a t b y th e l d . P CI T w e r e a s sa i le d. Th e r e le v a nt e x tr a ct fr om th e imp ug ne d or d e r re a d s a s u nde r :
5.1 Deduction under section 54F and not 54: The perusal of the Assessment record shows that as per the revised income tax Computation filed during assessment proceedings the assessee offered 67% of the property as commercial and 33% as residential. The assessee in the revised computation claimed index cost for 67% at Rs. 27,06,063/- and for 33% at Rs. 13,42,654/-. Thus, the total indexed cost of the property was taken at Rs. 40,48,717/-. The property sold was SCF and in the notification for collector rate the SCF have been marked as commercial properties. The AO thus accepted the bifurcation of the property as commercial and residential without verification. The property is therefore, commercial property and the assessee is therefore eligible for deduction as per ITA 31 /CHD/2021 A.Y. 2015-16 Page 10 of 32 provisions of section 54F of the IT. Act and not u/s 54 of the IT. Act, 1961. The AO thus accepted the version of the assessee without any verification and the order is therefore erroneous in so far as it is prejudicial to the interest of Revenue. 4 .6 . 2 I t w a s a r gu e d th a t the le ga l p osi ti on a s a vai la b l e i n t he ca s e s re fe rre d a t Sr . N o. 1 a n d 2 of th e ca s e l a w Pap e r B o ok is Ka w a l j it Si n gh Vs Kul w a n t Ka u r C .R .N o . 8 4 4 0 of 2 0 14 o f t he H on' bl e P un ja b & H a r ya n a H i gh C ou rt a n d S mt.M e e n u Ba ns al Vs P C I T ( I TA N o. 6 2 7/C H D /2 01 7 ) w ou ld a dd r e s s the f act of S C F b e i ng p a r t comm e r c ia l a nd pa r t re s ide n ti a l . 4 .7 Ad d re ss in g the fi n di n g r e cor d e d in para 5. 2 it was su b mit te d tha t th e l d. PC I T ha s so ugh t to d ra w st re ng th f ro m th e de c i si on o f the Ape x C our t in th e ca se o f McDowell and C o m p a n y L im i t e d, 1 5 4 I TR 1 4 8 . I t w a s hi s s ub mis si on tha t t he sa i d d e ci si on i n the f a cts of t he p r e se nt ca se ha d no p la y a t a ll . Th e f ol lo wi n g f i n d i ng of t he l d. PC I T w a s a s sa i le d:
"5.2 Deduction under Section 54F: The assessee has claimed that the capital gain has been invested partly in purchase of property and partly in purchase of specified bonds. On the basis of purchase of property he has claimed deduction under section 54F. Perusal of the facts show that the investment in property has been shown by purchasing the very asset which is in the name of the wife. A simple agreement has been entered into which is not even registered The assessee furnished the agreement of sale with his wife for house no. 2120 phase-VII, Mohali and claimed that a sum of Rs. 2,35,00,000/- was paid as sale consideration. It is clear from the perusal of the sale agreement that the assessee was already resident of the property and the agreement has been entered into merely for the purpose of reducing the tax liability without any actual purchase of property. The landmark decision of the Hon'ble Supreme Court in the case of McDowall and Company Limited, 154 ITR 148 is squarely applicable in this case..."
(emphasis supplied) ITA 31 /CHD/2021 A.Y. 2015-16 Page 11 of 32 4 .7 . 1 I t w a s h i s s ub mi ssi on th a t th e re i s n o b a r as p e r l a w for th e a sse ssee to pu r ch a se a p rop e r ty w he re he a l re a d y is r e s id i ng . The a tt e mp t t o r op e in McD ow e l l & C omp a n y ( c ite d su p r a ) i s p a te n tl y i na p p l ic a b le . A d dr e ssi n g the fa c ts o f t he p r e se nt c a se , it w a s sub mi tte d th a t th e a sse ssee ' s a cti on is f ul ly su p po rt e d b y the d e c is ion o f t he Ape x C ou r t i n th e c a se of S a nj e e v La l (c i t e d su pr a ) w h ic h h a s b e e n re lie d u p on be fore th e ld . P C I T a l s o. Thu s, th e oc c a si on to r e f e r to Mc D ow e l l & C omp a n y Ltd . ca s e , it was s ub mi tte d, wa s comp l e te ly un w a r r a nte d on fa c ts. Th e ld. PC I T at page 12 in the co nti n ui ng p a r a 5 .2 it w a s su bmi tt e d , ha s a l so not ic e d the f oll ow i ng f a cts :
".......In the case under consideration the assessee was already a resident of the property being husband of the owner, thus there is no question of any further other activity as per which part performance of enforcing the contract can be seen to be apparent. The AO has not examined any of this issues. The order passed by the AO is therefore erroneous on this issue and is also prejudicial to the interest of Revenue."
4 .7 . 2 The se ob se r v a tio ns , i t w as s ub mi tte d , a r e bi ase d and a r b it ra r y . N o v iol a ti on of a n y r e le v a nt p ro vi si on of la w is q u ote d or r e fe r re d t o r e q u ir i ng th e a sse s see to r e sp ond . The se ob se r va ti on s i t w a s su b mitt e d , p r oce e d on pr e sump ti on s a n d p r e j ud i ce s .
4 .8 Ad d re ss in g the f in d in g a r r iv e d a t i n p a r a 5 .3 , it w a s su b mit te d th a t it i s g ive n w i thout is sui n g a n y Sh ow C a u se ITA 31 /CHD/2021 A.Y. 2015-16 Page 12 of 32 N oti c e to the a sse sse e . Mor e ove r, i t is con tr a r y to f a cts a n d a ga i n p r oce e d s on pr e sump ti on s. Th e Re v ise d C o mpu ta ti on f il e d d u r in g t he a ss e ss me n t p r ocee d i ng s, i t w a s su bmi tte d , is a n a d mi tte d fa ct. I nf a ct, t he re is no e r r or le t a lon e a n e r r or w hi c h c a n be te rme d a s p r e ju di ci a l to the i nt e re st s of the Re ve n ue . Ac cord i ngl y, p a ra 5 . 3 of the imp ug ne d or d e r , it w a s su b mit te d , d e se rve s t o be q u a shed .
4 .9 Ad d re ss in g p a ra 5.4 of the imp u gne d or d e r , it was su b mit te d , ma i n t a in i ng th e ch a l le nge on th e grou nd th a t on th is is sue a ls o, n o Sh ow C a use N oti ce w a s i ss ue d to t he a ss e s see . Ev e n oth e r w i se , i t w a s sub mi tte d th a t s o c a ll e d e r ro r p oi nte d out wi th out p utti n g th e a s se s se e to not ic e on me r i ts is n ot ma i nta in a b l e in l a w . C a r r yi n g th e B e nc h th r oug h t he r e le v a nt p a r a , th e f in d in g w a s a ss a il e d . F or the sa k e of co mpl e t e ne ss , sai d p a r a i s e x tr a cte d he re u nde r :
5.4 Deduction under section 54EC: The perusal of the assessment record 4hows that the assessee has sold the commercial property on 23-12-2014 and made investment in Capital Bonds on 30-06-2015. As per provisions of section 54EC the investment in Capital Bonds is to be made within a period of six months from the date of sale. It's apparent that the assessee has failed to meet this condition. The deduction under section 54EC was thus not admissible to the assessee, The AO has failed to examine this issue. The order passed by the AO is therefore erroneous on this issue and is also prejudicial to the interest of Revenue."
4 .9 . 1 Ma in ta i ni n g th e p r ima r y ob j e c ti on th a t n o S how C a use N oti c e w a s i ssu ed on thi s i ss ue t o the a sse ssee , it wa s a r gue d th a t e ve n othe rw i se , t he vie w ta k e n b y the AO a fte r ca r r yi ng ITA 31 /CHD/2021 A.Y. 2015-16 Page 13 of 32 ou t e n q ui r ie s is a v ie w w hi ch i s a s p e r s e tt le d le ga l p osi ti on w a s th e cor re c t vi e w . Ac cor d i ngly, r e l yin g up on Alkaben B. Patel vs. ITO43 Taxmann.com 333(Ahm), Dr. (Smt.) Sujatha Ramesh vs. CBDT 87 Taxmann.com 228 (Kar); and Kartick Chandra Modal vs. PCIT113 Taxmann.com 586 (Kol) it w a s su bmi tte d t ha t t he re is no i nf i r mi ty i n th e v ie w t a ke n b y the A O. 4 .1 0 Acc or d in gl y, on a r e a di n g of the imp u gne d or de r a l ong w ith the a s se s sme n t or de r i ts e l f, i t wa s s ub m i tte d th a t the co nc lu si on d ra w n th a t t he AO h as not a d e q u a te l y e nq u i re d i nto th e ma tte r , i t w as sub mi tte d, is c ompl e t e l y c on tr ar y t o t he f a cts on r e c or d. I n v ie w the re of , it w a s h i s p r a ye r t ha t the fo ll ow i ng ge ne ra l c onc lu sion on th e b a si s of the se fa c ts noti c e d i n the i mpu gn e d or d e r , ma y b e s e t a s ide a s th e Re vi si on ar y P ow e r s on th e fa c ts of the pre se nt ca se ha ve be e n a r b i tr a ri l y exe rc ise d :
7. In view of the above facts and discussions, I am satisfied that the assessment order passed by the Assessing Officer on 19.05.2017 is not only erroneous it is also prejudicial to the interests of the revenue and has been issued without making proper enquiries. Therefore, the said order passed on 19.05.2017 is set aside to the files of the assessing officer to pass fresh order after making necessary enquiries/investigations in the light of the discussions made above and after giving due opportunity to the assessee of being heard. 4 .1 1 I n vi ti n g a t te n ti on to th e o bs e r va tion s a n d d ir e cti on s ma d e i n th e imp u gne d or d e r w he n se en a l on gw it h th e a sse ssme nt or d e r , it w a s hi s s ub mi ssi on tha t the imp u gne d or de r de se rve s to be se t a s i de . I t w a s re ite r a te d tha t th e O b je ct ion i s not on ly on a cc oun t of th e f a ct th a t the i ss ue a dd re sse d in the S h ow ITA 31 /CHD/2021 A.Y. 2015-16 Page 14 of 32 C a u se N oti ce sto od fu ll y con si de re d b y the A O a nd o n t he r e ma i ni n g i ss ue s, n o S how C a us e N o tice wa s iss ue d to t he a ss e s see . I t wa s fu r th e r submi tte d t ha t a r e a di n g of t he a f or e sa i d or de r wo ul d s how th a t th e i ssue s we re spe c if ic a l ly e n q ui re d i nto b y th e AO . F or th e sa i d p u rp os e , a tte n ti on w a s i nv it e d to the r ep l y o f t he a ss e ssee e xt ra c te d i n th e a s se ssme nt or d e r i tse l f w h ich w oul d sh ow th a t t he AO w a s a w a r e t ha t it w a s S C F w hi ch w a s be in g s ol d. Th e A O , i t w a s su bmi tte d , w a s a w a r e of the f a ct tha t de d uct ion u /s 5 4 , 5 4 F a nd 5 4 EC h a d b ee n c la i me d ; the AO d id ta k e not e of the fa c t th a t 6 7 % of t he sa l e p r oce e d s w er e a t tr ib u te d to th e comme rc i a l p a r t a nd 3 3 % to th e re si de n ti al p a r t in the S C F a n d t he d e d u cti on s cl a ime d u/s 5 4; 5 4F and 5 4 EC , a cc or di n gl y w e re ta k e n i nto co ns id e r a ti on . Re fe r r i ng to the a s se s sme n t or de r pa s se d, it w a s r e i te r a te d tha t i t w oul d be evi d e n t tha t i n t he c a lc ul a ti on of t he a s se s se e , t he re w a s s om e e r r or a nd th e a ss e ssee d i d a cc e p t the mi sta k e a n d fi le d a r e vi se d re t ur n a n d the a dd i ti on of Rs. 2 5 la c s stood ma d e b y the A O. I n the sa i d b ac kd r op , a tte nt ion w a s invi te d t o P a pe r B oo k N o.1 w h e re i n a t p a ge s 1 -2 , th e re p ly of the a s se s see be for e the AO in t he 1 4 3( 3 ) p r oce e d in gs spe ci fi ca l l y paras 3 a nd 5 of th e sa me w e re h ig hl ig hte d :
"3. The assessee owns share in H. No, 2120 Phase -VII Mohali and is a self occupied house. The assessee purchased share in SCF 103 Phase 7 Mohali,which was purchased during the year from the sale proceeds of sector ITA 31 /CHD/2021 A.Y. 2015-16 Page 15 of 32 18, Chandigarh. No other assets other than capital gain bonds are also admitted.
4. x x x x
5. The mistake in return is admitted. It was the mistake on the part of the undersigned and was due to oversight. The copy of original computation sheet is also appended herewith for your kind perusal. Copy of the revised computation sheet is also appended herewith for your kind perusal.
4 .1 1 . 1 At te n ti on wa s i nv it e d to the re v is e d co mpu tati on of tot a l in co me f i le d b y t he a sse s see w h ic h i s a v a i la b l e a t p a ge s 3- 4 w h i ch w ou ld sh ow th a t 67% of the s a le p r oc ee d s we re a ttr i b ute d t o the com me rc ia l a n d 3 3 % to r e s ide nti a l po rt ion of th e p r ope r ty . The comp ut a ti on w a s re f i lle d sep a r a te ly a ga in w hi c h w a s sta t e d to b e f in a l p osi ti on the re on a f te r th e a dd i ti on of Rs . 2 5 l a cs w as ma d e . A tte nti on w a s i nv ite d t o a n oth e r re p ly f il e d be f ore AO in th e 1 4 3( 3 ) p r oc ee d i ng s w hi ch is a va i l a bl e at p a ge 5 -6 w he re in in p a r a 3, t h e a sse ssee sp e cifi ca l l y ma d e k no wn t o t he AO th a t th e ca se of the a sse ssee 's w i fe S mt.
G ur me e t Ka ur wh o w a s th e se lle r of 20 2 0 , P h ase -VII M oha l i a ga i n st w h ic h de du ct ion u/s 5 4 , 5 4 EC ; a n d 54 F h a d be e n cl a i me d wa s a l so a t th e r e le va n t p oin t of ti me un d e r goi ng t he sc r uti n y a ss e ss me n t p r oce e di n gs. F or r e a d y r e fe re n ce , the sp e ci fi c re p l y sent to th e AO a c ce p ti n g the ca l cu lati on mi sta k e a n d ju sti f yi ng th e de d uc ti ons cl a i me d u /s 5 4 EC ; 5 4 a nd 5 4 F w e re h i ghl i gh te d . S p e ci fi c p a r a 1 a nd 3 o f th e a fo re sa i d re p ly f il e d be f ore t he AO on q ue ry a nd r e l ie d up on i s e xtr a cte d h e re u nde r for comp l e te ne ss :
ITA 31 /CHD/2021 A.Y. 2015-16 Page 16 of 32 "1. The property was sold for a total consideration of Rs. 3,32,00,000/- .The property sold was a SCF(Shop cum Flat) bearing number 8 Sector 18C Chandigarh. The Ground floor can be used for commercial activities and the upper two storeys can only be used for residential purposes. Keeping this thing in mind the sale price was also split in two portions one for commercial part(67%) as RS. 22244000 was taken and shown as such in the return. For the second portion (upper Floor) inadvertently the sale price of the upper portion was missed to be fed in the return but the cost price was proportionately taken. The mistake is regretted. Copy of the sale . deed is appended herewith for your kind perusal. The copy of the return filed originally is also appended herewith for your kind perusal. Copy of computation is also appended herewith for your kind perusal."
2. x x x x "3. Deduction has been claimed under the head capital gain on account of purchase of part of H.No. 2120 Phase-VII Mohali for Rs. 2.35 Crore, The registration has not been made so far but the possession of the property has been handed over to the assessee and the sale is complete in view of the provisions of section 2(47) of the income Tax Act. The assessee had purchased the capital gains bonds for Rs. 50 lakhs and has claimed exemption under section 54EC. Since the assessee had sold asset being Shop cum Flat the sale proceeds has been bifurcated in two portions 2/3rd for commercial property and l/3rd for residential portion and similarly the purchase value of the property been bifurcated for claiming deduction under section 54 and 54F of the Income Tax Act. The case of Gurmeet Kaur the seller of H. No. 2120 Phase 7 Mohali ,against which deduction under section 54 and 54F is being claimed is also under scrutiny / assessment.
(emphasis supplied) 4 .1 1 . 2 Re fe r r i ng to pa ge 6 of t he P a pe r B ook , i t wa s su bmi tte d th a t c op y o f t he comp u ta ti on of Smt . Gu r me e t Ka u r w a s a l so f il e d be fore the AO w it h the f ol lowi n g c ove r in g le tter :
Copy of her computation sheet is also appended herewith for your kind perusal. Copy of the purchase deed of the house by Smt. Gurmeet Kaur as a token of proof that she was the owner of the house is also appended herewith for your kind perusal."
(emphasis supplied) 4 .1 1 . 3 C o mp uta t ion of th e a sse ss ee 's w i fe Smt . G ur me e t K a ur , i t w a s s ub mi tte d , i s a va i l a bl e a t p a ge s 7 to 9 w hi ch sup p or ts th e a fore sa i d cl a im. I t w a s su bmi tte d b y t he l d . AR tha t a t th is ITA 31 /CHD/2021 A.Y. 2015-16 Page 17 of 32 p oi nt o f ti me , the a sse ssee is a lso i n p osse s si on o f th e c opy of th e a sse ss me n t o rd e r p a sse d u/s 1 4 3( 3 ) d a te d 3 0 .0 5 .2 0 1 7 p a ss e d i n the ca se of a sse sse e 's w ife S mt. G ur me e t K a ur f or the sp e ci fi c ye a r u nd e r con si de r a ti on . C op y o f t hi s o rd e r p a sse d u/s 1 4 3 (3 ) p r oc e e d i ng s is a v a il a b le a t p a ge s 53 to 53 4 . 4 .1 1 . 4 Ac cor d i n gl y, i t w a s h i s su b mis si on t ha t the p re se nt ca s e i s a c a se w h e re f ul l a nd p r op e r e n q ui r ie s h a ve b e e n ca r r i e d ou t b y t he AO a n d onl y th e re a fte r the A ss ess in g O f fi ce r h a s p a ss e d the or de r ma ki n g the a d di ti on . At te n ti on w a s a l so i nv it e d to th e rep ly of t he a ss e ss ee to th e AO a t p a ge s 1 0 -1 1 w hi c h w ou ld show th a t the a sse ss ee s up p or te d the de d uc ti on u/s 54 a n d 5 4 F . Th e AO p a ssi n g the o rde r c ons id e re d the cl a i m su pp or te d by Agre e me n t to Se ll d a te d 1 9 .0 1 . 20 1 5 . He sa w tha t i n pu r su a nce the re to, pa yme n ts w e re ma d e b y s pe ci fic ch e q ue s , c op y of t he b a nk s ta te me n ts a ppe n ded w e re see n, p oss e ss i on of the p r ope r ty, i t w as s ub mi tte d , w a s r e ce i ve d a n d th e e nt ire sa le s co ns id e r a ti on st ood p a i d up . Th us , i n te r ms of th e p ro vi si ons of Se cti on 2 ( 4 7) of th e Ac t, the tr ans fe r w as co mpl e t e . P ho to cop y of t he RE C B o nd s p ur c ha se d w i th in a p e r i od o f si x ca le nd a r mont hs w a s re lie d u pon. Fo r r e a d y r e fe re n ce , the s a id reply is a l so e xtr a cte d he re un de r for co mpl e t e ne ss :
ITA 31 /CHD/2021 A.Y. 2015-16 Page 18 of 32
1. The valuation adopted for SCF number 8,sector 18-C Chandigarh was based on the estimate given by the approved valuer. The report of the valuer has also been obtained and is appended herewith for your kind perusal.
2. The purchase of property on which deduction under section 54 and 54F has been claimed is also evidenced by way of an agreement to sell, it would be seen that the payment to the seller was made through account payees cheque which has been debited to the bank account of the assessee in account Number 214301000003080 on 19.01.2015. The copy of the bank statement has already been placed on the file. The possession of the property was received on the date of agreement itself as the entire amount of sales consideration was paid up front. The transaction is thus complete as per provisions of section 2(47) of the Income Tax Act. It is submitted that the assessee did not have any other residential property at the time of sale of SCF under consideration and nor own any other residential property till now.
3 The bank account with Union Bank of India was closed on 06.12.2013. The bank certificate to this affect is appended herewith for your kind perusal.
4. Photocopy of the REC bands purchased is appended herewith. It may be mentioned that period of six months would mean that the bonds are to be purchased within a period of six calendar months from the end of the month in which the original asset is sold. Judgment of Mumbai Tribunal in which the issue has been discussed at length is appended herewith. This judgment follows the rule laid down by the Hon'ble Supreme Court of India and also on the general clauses Act. The assessee had issued the cheque for purchase f bonds on 21.06.2015 within period of six months. The cheque was presented late by the Bond issuing^ Corporation. There was no fault or callousness on the part of the assessee.
Photocopy of the cheque is appended herewith. The facts of the present case are identical to the facts of the case cited . "
4 .1 1 . 5 C op y o f A gr ee me nt to S e l l d a te d 1 9. 0 1 .2 0 1 5 at p a ge s 1 2 t o 1 4 of the P a p e r B ook a ff i rmi n g the tr a ns a cti on w a s a l so r e l ie d u p on by th e a sse ssee b e f ore the AO . In the se ci r cu msta n ce s, it w a s hi s su b m is si on th a t f ul l a n d p ro pe r e n q ui r ie s h a ve bee n ma d e on the se f a cts by the AO . The ld . P C I T, i t w a s su b mitt e d , d oe s not d is p ute th i s fa c t a s he is a w a r e th a t e n q uir ie s ha ve bee n ma d e , i n the se ci r cu msta n ce s, w he re i s the oc ca si on to sa y t h a t t he a s se ssme nt or d e r w as p a ss e d " wi th ou t ma k in g pro per en qu ir ie s" . Th e or d e r , it w as su b mit te d , is a n a r b i tr a r y e xe r ci se of powe r . I n t he f a cts of the ITA 31 /CHD/2021 A.Y. 2015-16 Page 19 of 32 p r e se nt ca se , the AO ha s a p pli e d h is min d , as k e d for the r e le v a nt re c or d s, h e h a s ta k e n the m i nt o con si d e r a ti on, ha s co ns id e re d the posi ti on of l a w a s sup p or te d b y the de c is ion of th e Ape x C ou rt in th e ca se of Sa n je e v La l ( ci te d su pr a ) . Re li a n ce w a s a ls o pl a c e d u p on d e ci si on o f th e I TA T B a ng a lor e B e n ch in B a sheer N oor u ll a h K ha n V C I T ( I TA 57 5 /B a n g /2 01 9 ) ( Pa pe r B ook pa ges 2 8 to 36 ) i n P ap e r B ook -1 . Th e de ci si on h ad a l so be e n re l ie d u po n e ve n b e for e the l d . PC IT. I t wa s r e - i te r a te d th a t the fa ct t ha t sa le p r oce e d s of S CF w e re t o be b if ur c a te d , the pos it ion of l a w a s con si d e re d i n the or de r d a te d 0 8 .1 0 .2 0 1 8 of ITA T C h a nd i ga r h B e nc h i n the ca se of Mee nu B a n sa l V PC I T ( I TA 6 2 7 /C HD /2 0 1 7) . D e c is io n of the j ur i sd i cti ona l Hi gh C ou r t i n th e c a se of Ka w a l ji t Si ng h w a s a l so r e fe r re d to a s a n i l lu str a ti on th a t for e na b l in g c om me r ci a l a ct iv it y on t he Fi r st F l oor , the ow n e r s h a d to go t hr ou gh co nv e r si on re q u ir e me n ts, ti l l then i t is r e s i de nti al. 4 .1 2 A ccor d i ng ly , i t w a s h i s p r a ye r tha t t he imp ug ne d or de r h a vi ng b ee n p a s se d o n sus p ic ion s w it hou t p oi n tin g to a n y e r r or a n d n ot mee ting th e tw i n co nd i tio ns a s a re ne ce s sa r y for i nv ok in g the Re visi on a r y P ow e rs ma y b e q ua s he d .
5. Th e l d . C I T-DR o n th e othe r h a nd h e a vi l y re l ie d up on t he i mpu gn e d or d e r . A d dr e ssi n g the ob je cti on of the a s se s se e to th e i ss ue s on w hi ch no Sh ow C a u s e N ot ice w a s a ll e ge d to h a ve ITA 31 /CHD/2021 A.Y. 2015-16 Page 20 of 32 b ee n i ssue d to th e a sse ssee , he con si de r in g the fa c ts i n a l l f a ir n e ss a gr ee d tha t on t he i s sue s w he re S how C a u se N oti ce w a s not i ssu e d t o th e a sse ssee b y t he P CI T, h e w ou ld not d is p ute th is fa c t b e c a use i t i s e vid e n t on the f a ce of th e re c or d a n d th e re cor d s h a ve bee n see n by hi m.
5 .1 Ho we ve r, on the b i fu rc a ti on of th e sa le p r oce e d s as co mme r ci a l a nd r e s ide n ti a l by the a sse s see a s 6 7% c o m me r ci a l a n d 33 % re si d e nt ia l , he su bmi tte d th a t he w oul d r e l y u p on t he i mpu gn e d o rd e r.
5 .2 Si mi la r l y f or th e cl a im of ca le nd a r si x mon th s a ls o, he th oug h r e l ie d u pon i mpu gn e d or de r, howe ve r , the f a ct th a t no S how C a us e N o tic e wa s i ss ue d th e re on a l so w a s not d i sp ute d b y hi m.
5 .3 On th e ma in is su e w hi ch w a s sta te d t o be t he s ta tu s of th e p r ope r ty, i t w a s h is ve he me nt st a nd th a t the pr op e r ty h as n ot b ee n sol d b y th e a sse ssee . Th e cl a i m th a t i t w as p ur ch a se d f ro m w i fe , it w a s su bmi tt e d , is n ot a cc e p ta b le to th e Re ve n ue a s th e le ga l re q u ire me n ts for a ff e ct in g a va li d sa le i n im mov a b le p r op e r ty we re not fu l fi ll e d . Th e Ag r ee me nt to S e l l, it was su b mit te d , i s a c olou r a b le de v ice w he re in the a sse s se e c l a ims to ha v e pu r ch a se d th e p r ope r ty f rom h is w i fe . Th e f a ct th a t the a ss e s see a n d h is w i fe h a ve co nti nue d to re ma in s ta yi n g t he re in, i t w a s s ub mi tte d , i s a f a ct n ot di s p u te d by the a ss e ssee a l so. It ITA 31 /CHD/2021 A.Y. 2015-16 Page 21 of 32 w a s h is ve he me nt a r gu me nt t ha t th i s is the ma i n i ss ue i n t he S how C a us e N otice i s sue d b y the l d. PC I T t o the a s se s se e . It w a s h i s su b mis si on tha t by me r e ly s ig ni ng of the Agr e e me n t to S e l l, i t ca n n ot be s a id t ha t it is a va l i d sa l e i n the e ye s of l a w . F or th e s a i d pr opos i tio n, h e a vy r e l ia n ce w a s p lac e d u po n t he d e c is ion of the Apex C our t in th e c a se of Suraj L a mp & I n du s t ri e s P . Lt d. V S t a t e o f H a r y a n a 3 4 0 IT R 1 ( S. C) . I t wa s h is su b mis si on tha t the Ape x C our t v e r y c a te g or ic a ll y h e l d th a t a n i m mova b l e pr op e rt y by s a le e tc. c a n l e ga l l y a nd la w f ul l y b e tr a n sf e r re d on l y by a Re gi ste re d De e d of C onve yan ce a n d n ot by w a y of a G e ne ra l Pow e r of Att or ne y or a S a le A gr ee me n t or P ow e r of A ttor n ey e tc . I t w a s s ub mi tte d t ha t ti tl e c a nn ot b e co nv e ye d b y e nter i ng i nto a n A gr ee me nt to Se l l. 5 .4 A ccor d i ng ly , i t w a s hi s v e h e me nt st a nd th a t i t c a n not b e r e c ogn ize d a s a v a li d mo de of t ra ns fe r of i mmov a b l e pr ope r ty. I n the f a cts of th e p re se n t ca s e , it w a s hi s s ub mi ssi on tha t th e se a r g ume n ts a n d th i s l a te st de ci si on of the A pe x C our t fu l ly cl i nc he s the i ssue i n fa v our of th e Re ve nue . Acc or d in gl y, it w a s hi s p r a ye r tha t t he or de r of the l d . P CI T ma y b e u phe l d . 5 .5 Atte nti on w a s a ls o a ga i n i nvi te d to t he Sh ow C ause N otice i ssu e d to the a s se sse e b y the P CI T. I t w a s hi s submi ss i on tha t th oug h i t ha s b ee n re a d by the ld . A R, h ow e ve r , f or t he p ur p ose s of ma k in g h i s p oi nt, he w oul d li k e to in vi te a tte n ti on ITA 31 /CHD/2021 A.Y. 2015-16 Page 22 of 32 of th e B e nc h to th e sa me a ga i n. Re fe r ri n g to th e s a id S how C a u se N oti ce e xtra cte d in th e or de r , i t wa s h ig hl i ght e d th a t t he l d. PC I T s p e ci f ica ll y r e fe r r in g to th e fa c t tha t th e p a yme n ts w e re ma d e f or th e s o ca lle d a l l ege d p ur ch a se of th e p r ope r ty f ro m the a sse ssee 's ow n w i fe in te rms of t he A gree me n t to Se ll p oi nte d ou t th a t no TD S u/s 1 94 - 1 A of the Act w as d e d uc te d b y th e a sse ssee . Th e sa le w a s not reg is te re d a nd t he a s se s see w as sp e ci fi ca l l y re q uir e d to e xp la i n t hi s f a ct. Re fe r r ing to the f a ct a s n oti ce d by th e l d. P CI T, it w a s hi s su b mis si on th a t t he p osi ti on of l a w a s se ttle d b y the Ap e x C our t i n the c a se of S u r a j L a m p & I n du s t r i es P v t. L td . V s S ta t e o f H a r y a n a ( 2 0 1 2 ) 3 4 0 I TR 1 ( S .C ) fu ll y a d d re s se s the i ss ue . I n the fa c ts of the sa i d ca se, th e A pe x C ou r t co ns id e r i ng the v a ri ou s ty pe s of tr an sa c tio ns e n te re d i nto b y the p a r tie s to a voi d p a yme nt of S tamp D uty a n d Re gi str a ti on C ha r ge s to a vo id p a yme n t of c a p it a l gai n s on tr a n sf e r a n d i n du l ge in in ve sti ng u na c cou nt e d mon e y ( b la c k mon e y) a n d to a v oi d p a yme n t of u ne a r ne d i n cre a s es e tc . d u e to D e ve l opme nt Au th or it ie s on s uc h tr a ns fe r e xa mi n ed th e mod us- op e r a n d i in suc h Sa l e Ag r ee me nts, G e ne r a l P owe r of At tor ne y or tr a n sf e r s by 'W i l l' e tc . in ve r y cl e a r te r ms . C o ns id e r i n g t he p r ovi si on s of S e c t i o n 5 , 5 4 an d 5 3 A of t h e T r a ns f e r o f P r o p e r ty A c t , 1 8 8 2 re a d wit h S e c t i o n 1 7 o f t h e R e g i s t r a t i o n A c t , 1 9 0 8 the Ap e x C our t c a me to the con cl us ion th a t b y S a le Agr e e me n ts or G P A or 'W i ll Tr a n sf e r s' e tc ., n o tit le or in te re st in an im mov a b le ITA 31 /CHD/2021 A.Y. 2015-16 Page 23 of 32 p r op e r ty c a n be sa i d to ta ke e f fe ct. Th e Ap e x C ou rt , i t w a s su b mit te d , ha s spe ci fi ca l l y de e med it a p p ro pr i a te to r e i te r a te in p a r a 1 6 of the j ud ge me n t th a t 'i m mov a bl e pr op e rt y ca n be l e ga l l y a nd la w ful l y tr a ns fe r re d/c onv e ye d on l y by a Re gi ste re d D ee d of C on ve yanc e . Ac cor d in gly, i t w a s h i s sub mi ss io n tha t th e imp u gne d or d e r i s f ul ly i n co n cu r re nce w i th th e d e ci si on of th e A pe x C our t. I n vi e w of the se fa c ts a n d le ga l p osi tio n, i t w as h is p ra y e r th a t di smi ss in g th e a sse sse e 's a p pe a l , t he imp u gne d or d e r ma y b e uph e l d .
6. Th e ld . A R i n r e p l y sub mi tte d th a t o n the n on de d uc ti on of TD S, th e l d . PC I T ul ti ma te l y h a s not se t a si d e the imp u gne d or d e r . Th e e xp la n a ti on of the a ss e ssee mu st ha v e be e n a cc e p te d. Thu s, th e a r gu me n t of th e ld . C IT- D R it was su b mit te d , i s of n o re le va n ce . I t w a s a l so h is s ubmi ss ion tha t w he the r t he a sse s see can be sa i d to ha ve ab id e d by t he Ag r ee me nt to Sel l a n d h e nc e , e nti tl e d t o cl a i m d e d uc ti on u/s 5 4 , 5 4 F , 5 4 EC e tc . c a nn ot b e gove r ne d f r om th e p r is m of f ul fi l li ng or no n f ul fi l li n g of the TDS con d it ion s . I t wa s hi s ve he me n t su bmi ss io n th a t w h e ther th e p r ope r ty c an b e s a id to h a ve bee n tr a nsf e r re d a ls o can no t be de ci de d by t he TD S p r ovi si on s, h e n ce th e a r g ume n t of th e l d . CI T-D R o n th is c oun t, i t w a s s ub mi tte d , h a s no r e le v a nce.
ITA 31 /CHD/2021 A.Y. 2015-16 Page 24 of 32 6 .1 I t w a s a ls o h i s su bmi ss i on th a t r e li a n ce p la ced by t he Re ve n ue on t he d e ci si on of t he S up r e me C our t i n the c a se of S u r a j L a m p & In d u s t r i e s P v t. L t d. ( ci te d su p r a ) i s mi sp l a ce d a s i n the f a cts of the sa i d de c i si on, t he H on'b le Ape x C ou r t w as se ize d of the c la i m of the D e ve lo pme nt A ut hor i ti e s w h o we re b e f ore the C ourt p r a yi n g th a t th e se A uth or it ie s w e re be i ng d e p r ive d of the Sta mp D uty and Re gi str a ti on C h a r ge s i .e. D e ve l opme nt C ha r ge s e tc. on ac cou nt of n on -Re g is tr ati on of D ee d of C on ve yan ce e tc. b y the pa r ti e s b y GP A s, Wi l l t ra n sf e r s a n d A gr ee me n t to S e l l e t c. The s ha r e o f the A uth or it y on "u ne a r ne d in cre ase " i n p r ice s w as th e i ssue fo r cons id e ra t ion . F or th e sa i d p urp ose s t he p r ovi sion s of t he T ra n s f e r o f P r o p e rt y A c t , s pe ci f ic a ll y S e c tio n 5 , 5 4 a n d 53 A we re be i ng e xa mi ne d a n d in t he con tex t of th e sa me , i t w a s su b mitt e d , the S ta mp D uty a nd Re gistr a ti on C ha r ge s e t c. t he re on we re be i ng co ns id e re d. C onsi d e r in g the p r ov is ion s u nd e r t he Tr a n sf e r of P r op e r ty A ct, the Ho n'b le A pe x C our t o pi n e d tha t im mov a b le p r op e r ty ca n be le g a ll y and la w fu ll y sa i d to h a ve be en tr a n sf e r re d onl y b y Re gi ste re d De e d of C o nve yan ce an d e ven w hi l e s o h ol di n g, th e C ou r t w a s con sc iou s of c on si de r in g t he h a rd s hi p to a l a r ge nu mbe r of p e rs ons i n pa r a 17 a nd 1 8 of t he j ud ge me nt w ho ha d e nte re d i n to s uc h t r a nsa cti o ns . F ur th e r, in para 19 the C our t was pl e a se d to ob s e rve tha t "o u r ob serv a ti on s are n o t in ten d ed to in an y way af f ect th e val id i ty of ITA 31 /CHD/2021 A.Y. 2015-16 Page 25 of 32 sal e agree men ts an d po we r s of a t torn e y ex ecu ted in gen u ine tr an sac ti on s. "
6 .2 A ccor d i ng ly , it was hi s su bm i ss io n tha t th e re li a nce p la ce d o n the s a id de ci si on b y the Re ve nue t o s up p or t the i mpu gn e d o rd e r is mis pl a c e d .
6 .3 I t wa s a ls o hi s s ub mi ssi on th a t the de ci si on re nd e re d b y th e A p e x C ou r t in the ca s e of S u ra j L a mp & I n du s tr i e s P v t . L t d. ( su pr a ) is a d e c is ion re nde re d on a d i ffer e n t S ta tu te co ns id e r i ng d if fe re nt fa c ts and p a ra me te r s a nd is al so a d e c is ion re nde re d on 1 1 . 10 . 2 01 1 .
6 .3 . 1 I n vi ti ng a t te n ti on to th e d e ci si on of th e Ap e x C ou r t i n th e ca se of Sanjiv Lal Vs C IT ( ci te d su p ra ), it wa s hi s su b mis si on t ha t t hi s d e c is io n i s th e l a te s t i n p oi nt of ti me . It w a s s ub mi tte d tha t i t h a s a ls o b ee n re n de re d on 0 1 .0 7 .2 0 1 4 a n d i s i n the co n te xt of th e re le va n t p ro vi si ons w hi ch a p pl y to th e fa c ts of the pr e se n t ca se a s i n th e fa c ts of th is d e c i si on, the H on' bl e Ape x C ou r t w a s c ons id e ri n g S e c ti on 5 4 of th e I n come Ta x Ac t r e a d wi th Se cti on 2 ( 4 7 ). Th e f a cts a n d c i rc ums ta nc e s w i th th e pre se n t ca s e , i t w a s s ubmi tte d , a r e ne a r i d e n ti ca l . 6 .4 Th i s d e c is io n, i t w a s sub mi tte d, h a s b ee n re lie d up on b e f ore the l d . P C I T a nd t he sa i d d e c is i on ha s n e i the r be en d is ti ng ui sh e d b y th e l d. P CI T i n t he o rde r n or h as th e l d . CI T-
ITA 31 /CHD/2021 A.Y. 2015-16 Page 26 of 32 DR led any a r gu me n t to sho w how s a id d e ci si on is not a p p li ca b l e .
7. We ha ve he a r d t he r iv a l sub mi ss ion s a nd p e r use d t he ma te ri a l a v a il a b l e o n re cor d . On a con si d e r a ti on of t he fa cts and ci r cu ms ta n ce s of the pre se n t c a se , we f in d th a t t he Re vi si ona r y P ower s e xe r c ise d b y the l d. P CI T ca n n ot b e u p he ld . W e ha ve give n o ur s e r i ous co ns id e r a ti on t o the p r oce e d in gs b e f ore the AO w hi ch h a ve bee n tab ul a te d be fo re us b y w a y of a P a p e r B ook a nd ha s be e n re fe r re d t o e xte ns ive l y in th e e a r l ie r p a r t o f thi s or d e r . We h a ve a l so gon e thr ou gh th e de ta i le d su b mis si ons o n f a ct s a n d la w e x tr a cte d b y t he ld . PC I T he r se l f i n p a r a 3 .1 of th e re p ly d a te d 22 .0 2 .2 0 2 1 i n va r i ous p a g e s of th e imp ug ne d or d e r i tse l f. W hen th is d e t a il e d re p ly i s re a d a l ong w ith th e Sh ow C a us e N ot ice i ss ue d t o the a s se s se e a n d th e q ue s tio ns r a is e d b y the AO i n th e c our se of the a sse ssme nt p r oce e d in gs a lon gw i th t he re p lie s of the a s se sse e as ma de a va i l a b le t o the AO , w e f in d t ha t th e A O h a s p a ss e d the o rde r a f te r ma k i ng a l l du e a n d n e ce ss ar y e n q ui r ie s. We f in d th a t t he b if ur c a ti on of sa l e p r oce e d s of SC F in com me r c ia l an d r e s ide n ti a l p r opor ti on has a re cog ni ze d le g a l f ooth ol d as i ll us tr a te d by the or de r of the I TA T r e l ie d up on and t he d e c is ion o f the j ur i sd i cti on a l H ig h C our t ci te d . O n th e con tr a r y, w e fi n d no r e fe re nc e t o a n y d e ci sion ma d e b y the l d . P C I T wh i ch su p po rt s the sus p ic ion s h a r bor e d b y h e r . We ha ve se e n the ITA 31 /CHD/2021 A.Y. 2015-16 Page 27 of 32 d e c is ion s of the Ho n'b l e Pu nj a b & Ha r y a na Hi gh C our t in t he ca s e of Ka w a lj i t Si n gh a n d t he o rd e r of th e C o-ord i na te Be n ch i n th e c a se of M e e n u B a n s a l V s P C I T ( su pr a ) a s a n i ll u str a ti on of th e fa c t t ha t be twee n the S ta te A d min is tr a ti on n a me ly Es ta te O ff i ce r , U . T. C h a n di ga r h e t c. an d th e S h op -cum-fl a t o wn e r s ( SC F ) , t he is sue s of r e s ide nti a l p or tio n a n d com me rc ia l p or ti on w e re be in g re gu la r ly c ons i de re d by the C o-or d in ate Be n che s in va r i ou s ca s e s. Thu s, we fi n d th at i n t he c la i m a cce p te d b y t he AO a fte r d ue e n qui r i e s, n o e r ro r on th is c oun t i s m a de ou t. We f ur th e r f i nd on cons id e r a t ion of fa cts of the p re sen t ca se tha t th e re l i a nce p l a ce d b y the Re ve nue on t he de ci si on of the Ape x C ou r t i n th e ca se of S u r aj L a mp I n d u s t r i e s ( su p ra ) i s mis pl a ce d as th e sa i d de ci si on is r e n d er e d in the c ont e xt of t he d e v e l o pm e n t al a u t h o r i t i e s c l a i m of b e in g d e nie d d e ve l opme nt ch a r ge s e tc . b y p a r ti e s a voi d in g p a yme nt o f S ta mp du ty a n d Re gi str a ti on ch a rge s on De e d s of C on ve y a nce o f P rop e r t y. Thu s, th e gr ie va n ce be ing e xa min e d wa s u nd e r the re le van t pr ov is i ons of T r a ns f e r o f P r o p e rt y A c t , 1 8 8 2 a nd R e g i s t r a t i o n A c t , 1 9 0 8 w he re va r i ou s pa r tie s we re re sor ti n g to Ag r ee me nt t o Se ll; tr a n sf e r by W i l l a n d b y G P A w e r e f oun d t o b e t ra nsf e r r i ng t he r i ght s i n pr op e rt y. I n th e f a cts of th e p r e se nt cas e , we a r e not ca l l e d u p on to a d ju di ca te up on th e Sta mp Du ty vi o l a ti on e tc ., if any un de r th e Tr a ns fe r P r op e r ty Ac t. Th e i ss ue f or co ns id e r a ti on be for e us is w he ther on f a cts , the AO ca n be sa id ITA 31 /CHD/2021 A.Y. 2015-16 Page 28 of 32 to ha v e p a ss e d th e or de r a f te r ma k i ng d ue e nq uir ie s w he re in d e d uc ti ons c la i me d u /s 54 , 5 4 F a nd 54 EC ha v e b e e n a l lowe d on fa c ts or sh oul d the o rde r p a sse d b y the AO on f acts be se t a si d e up h old i ng th e i mpu gn e d or d e r . O n a ca r e f ul con si d e r a ti on of th e f a ctu a l ma t ri x of th e p r e sen t ca s e a n d the le ga l p osi ti on a s a r gue d a n d can va s se d be fore us, w e f i nd o ur se lv e s un a b le to up h ol d th e imp u gne d or de r .
7 .1 On the other ha n d, w e fi nd th a t th e de ci si on o f th e Ape x C ou r t i n th e ca se of S a n j e e v L a l V s C I T (c ite d s up r a) mor e la t e st i n p oi nt of ti me i s i n th e co nte xt of th e r e le v a nt p r ovi si on s of th e I n come Ta x Act . Th e s a id d e ci si on h a s bee n r e nde re d on 0 1 .0 7 .2 0 1 4 a nd i s i n th e c ont e xt of Se cti on 54 r e a d w i th S e ct ion 2 ( 47 ) of the I n come Ta x A ct, 1 9 6 1. On a re a d in g of t he i mpu gn e d or d e r , i t i s f ur th e r see n tha t a ll t he se de ci si on s h a ve b ee n ci te d by th e a ss e ssee b e f ore th e C I T( A) a n d n o a t te mp t ha s b ee n ma de b y t he P CI T nor by th e l d . CI T-D R to d i sti n gui sh t he a p p li ca b i l ity o f th e sa i d de ci si on f r om t he f a cts of th e p re se nt ca s e . We fu r the r fi n d th a t r op i ng i n t he a l le ga ti on of co lou r a ble d e v ice b y ci ti n g t he de c is ion o f the A p ex C o u r t in the c a se of M c D o w e ll & C o mp a n y o n f a cts i s c omp le te l y u nwa r r a n te d a n d mi sp l a ce d . We fi nd on goi n g th r o ugh th e i mp u gn e d or de r tha t e x ce p t f or su sp i ci ons n o va l i d v io la ti on of a ny la w u /s 5 4 ; 5 4 F and 5 4 EC has b ee n re fe r re d to . We h a ve t a ke n i nto co ns id e r a ti on the de c is i ons of the va r i ous C ou rt s i n cl ud in g t he ITA 31 /CHD/2021 A.Y. 2015-16 Page 29 of 32 Ap e x C our t i n the ca se of Sa n je ev La l ( su pr a ) a no the r de ci si on of th e Ape x C ourt i n the ca se of T. R. A r v i n d a R e d dy ( sup r a ) a n d th e H on'b le De l hi Hi gh C our t i n th e ca se of B al r a j V s C I T a nd th e de c is ion of the I TA T i n t he ca se o f S h r i B a s sh e e r N o o r u l l a h K h an ( IT A 575/Bang/2019 ha v e a ll b ee n ta k e n i nto co ns id e r a ti on . Ac cor d in gl y, w e f in d th a t th e i mp ug ne d o rde r ca n n ot b e s ust a in e d .
7 .2 C omi ng t o the is sue s on w hi ch no S h ow C a use Noti ce w a s i s sue d to th e a s se s se e , we f in d th a t l e ga l l y su ch a n a cti o n i s not p e r mi ssi b l e a nd e ve n othe rw is e , on me r it s we f i nd tha t si x mon t h p e r io d, as c on si de r e d by th e AO has j ud i ci a l r e c ogn iti on . We fi n d th a t the Co-or d i na te Be nche s h a ve he l d th a t th e te rm "m on th " ha s not b e e n de fi ne d in the I n come Ta x Ac t a nd he nc e re sor ti n g to the te r m a s de fi n e d in t he G e n e r a l C l a u s e s A c t ,1 8 9 7 i t h a s b e e n he ld th a t ' a mont h' s hal l me an as rec kon ed ac co rd i n g to th e Br i ti sh Cal en d ar. A ccor d i ng ly , w e f in d th a t th e v ie w tak e n by the AO is v e r y mu ch w ith i n t he f our p a r a me te rs o f law .
7 .3 We f in d t ha t m e re l y be c a use t he re i s no d i scu ss ion or e l a b or a te di sc ussi on in th e a s se ssme nt or de r to t he e xte nt co ns id e re d ne ce ssa r y by th e l d . P C I T, w e f in d th a t t he a ss e ssee ca n n ot b e h e l d lia bl e a s th e re me d y lie s w i th in . I t is f or t he Ta x Au thor i ti e s to e n su re t ha t th e As se s si ng O ff i ce r s a re w e ll i ns tr uc te d to w r i te t he or de r e l ab or a ti ng t he is su e s e nq u ire d ITA 31 /CHD/2021 A.Y. 2015-16 Page 30 of 32 i nto ; t he e vi de nce s co ns ide re d to a l l ow the cl ai m an d a l s o d is cu ssi on s o n h ow th e c la i m i s r e je c te d . The a ss e ssee ha s no r ol e to p l a y a s how th e a sse ss me nt or d e r s a re w r it te n . 7 .4 Th e s a i d i ss ue ha s ma ny ti me s be e n a dd re s se d b y va r i ous C ou r ts. Re f e re nc e ma y be m a de to t he de ci si on of the j ur i sd i cti ona l Hi gh C o ur t in th e ca s e of H a r i I r on T r a d i n g C o . ( ci te d s up r a ) w he re the C ou r t c ons id e r i n g th e n on -d is cus si on on t he i ss ue s in the a sse ssme nt o rd e r ob se r ve d "T h e asse ssee h ad n o co n trol ov er the way the a sse ssmen t ord er wa s d r af te d" . 7 .5 Re fe re nce ma y a ls o b e ma d e to the oft q uote d deci si on of th e Hon 'b le B omba y H i gh C ou rt i n C I T V s G a b r i e l In d i a ( ci te d su p r a ) w he re i n th e C our t i n ve r y ca te gor ic a l te r m h a s h e l d as un d e r :
"..............An order cannot be termed as erroneous unless it s not in accordance with law. If an Income Tax Officer acting in accordance with law makes certain assessment, the same cannot be branded as erroneous by the Commissioner simply because, according to him, the order should have been written more elaborately. This section does not visualise a case of substitution of the judgement of the Commissioner for that of the Income Tax Officer, who passed the order, unless the decision is held to be erroneous. Cases be visualised where the Income Tax Officer while making an assessment examines the accounts, makes enquiries, applies his mind to the facts and circumstances of the case and determines the income either by accepting the accounts or by making some estimates himself. The Commissioner, on perusal of the records, may be of the opinion that the estimate made by the Officer concern was on the lower side and left to the Commissioner. He would have estimated the income at a higher figure than the one determined by the Income Tax Officer. That would not vest the Commissioner with power of re-examine the accounts and determine the income himself at a higher figure. This is because the Income Tax Officer has exercised the quasijudicial power vested in him in accordance with law and arrived at a conclusion and such a conclusion cannot be termed to be erroneous simply because the Commissioner does not feel satisfied with the conclusion. It may be said in such a case that in the opinion of the Commissioner the order in question is prejudicial to the interests of the Revenue. But that by itself would not be enough to vest the Commissioner with the power of suo moto revision because the first requirement, ITA 31 /CHD/2021 A.Y. 2015-16 Page 31 of 32 namely, that the order is erroneous, is absent. Similarly if an order is erroneous but not prejudicial to the interest of the Revenue, then the power of suo moto revision can not be exercised. Any and every erroneous order cannot be the subject matter of revision because the second requirement must be fulfilled. There must be some prima facie material on record to show that tax which was lawfully exigible has not been imposed or that by the application of the relevant statute, on an incorrect or incomplete interpretation, a lesser tax than what was just has been imposed."
(emphasis supplied) 7 .6 Re fe re n ce ma y a l s o b e ma d e to the de c is ion of t he Ape x C ou r t i n the c a se of C I T V s M a x I n d i a ( ci te d sup r a ) . w he re in t he H on' bl e S up re me C our t h a s ma d e the fol l ow in g obs e r va ti on s in th e c onte xt of se cti on 2 6 3 p r oc e ed i ng (e xtr a cte d fr om t he He ad n ote s of c i ta ti on):
"The phrase "pre judicial to the interests of the Revenue' in Section 263 of the Income Tax Act, 1961 has to be read in conjunction with the expression "erroneous"
order passed by the Assessing Officer "Every loss of revenue as a consequence of an order of the assessing officer, cannot be treated as prejudicial to the interests of the revenue, for example, when an Income Tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue, or where two views are possible and the Income Tax Officer has taken on view with which the Commissioner does not agree, it not be treated as an erroneous order prejudicial to the interests of the revenue unless the view taken by the Income Tax Officer is unsustainable in law"
(emphasis supplied) 7 .7 On goi ng th r oug h th e Pa p e r B oo k f il e d con si d er i ng the i ssu e s e n q ui re d i nto by the AO a n d re p lie d to by the a sse ssee , w e f i nd th a t w he n re a d a l ong wi th th e re p l y on b e h a l f of the a ss e s see be fo re th e l d. P CI T, w e f in d tha t t he ap pe a l o f the a ss e s see ha s to b e a ll owe d . The Re v is i ona r y P owe r s ca n n ot be e xe r ci se d a r b itra r i l y. The t wi n c ond i ti ons nec e s sa r y for e xe r ci si ng the pow e r s in the fa c ts of th e p r e se n t ca se a re fou nd to b e mis si ng .
ITA 31 /CHD/2021 A.Y. 2015-16 Page 32 of 32
8. Th e i mp ug ne d or d e r , a cc or d in gl y, for th e de ta i le d re a son s se t o ut he re i n on f a cts a n d l a w i s se t a s ide .
9. I n the re su lt , the a pp e a l of the a ss e ssee i s a ll owe d.
O r d e r p r on o u n ce d o n 0 4 t h A u g u s t, 2 0 2 2 .
Sd/- Sd/- (VIKRAM SINGH YADAV) (DIVA SINGH) लेखा सद य/ Accountant Member याियक सद य/ Judicial Member "Poonam"
आदेश क ितिलिप अ ेिषत/ Copy of the order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु / CIT
4. आयकर आयु (अपील)/ The CIT(A)
5. िवभागीय ितिनिध, आयकर अपीलीय आिधकरण, च डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar