Income Tax Appellate Tribunal - Delhi
Apace Developers Private Limited, ... vs Pr. Cit-1, Delhi on 22 September, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A', NEW DELHI
Before Sh. C. N. Prasad, Judicial Member
Dr. B. R. R. Kumar, Accountant Member
ITA No. 643/Del/2021 : Asstt. Year : 2016-17
Apace Developers Pvt. Ltd, Vs Pr. CIT-1,
C/o. Akhilesh Kumar, Adv, 206-07, Delhi
Ansal Satyam, RDC, Ghaziabad
(APPELLANT) (RESPONDENT)
PAN No. AAHCA5732D
Assessee by : Shri Akhilesh Kumar, Adv
Shri Pushkar Pandey, Adv
Revenue by : Shri R. K. Gupta, CIT DR
Date of Hearing: 14.09.2022 Date of Pronouncement: 22.09.2022
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
1. The present appeal has been filed by the Assessee against the order of the ld. Pr. CIT, Delhi -1 dated 28.03.2021.
2. The Assessee has raised the following grounds of appeal:-
"1. That, the order of learned Pr. Commissioner of Income Tax u/s 263 of the I.T. Act is bad in law and is against the facts and circ umstances of the case.
2. That, Id. PCIT has erred in assuming the jurisdiction u/s 263 on the basis that Id. AO failed to conduct enquiries and verification on the issue, though detailed enquiries are conducted on Page | 1 the issue and additions have already been made, which are pending before Id. CIT(A).
3. That, Id. PCIT erred on merits in directing to make an addition of Rs. 94,52,860 (2,61,23,620
- 1,66,70,760) which is only on a/c of a clerical mistake by not considering the correct figure of Rs. 1,37,38,732 instead of Rs. 2,61,23,620 as is erroneously mentioned by Id AO in reproducing the figures given by the assessee, which is apparent on the record and even duly explained before Id. PCIT.
4. That, Id PCIT erred in calculating a deficit of Rs.
94,52,860/- on the project of Royal Home Town which is disallowed though assessee himself has declared surplus of Rs. 29,32,028/ -. As such after considering correct figure there is no loss to revenue."
3. The appeal against the order u/s 263 has been heard at length in regard to arguments put forward by both the parties. Core issues narrows down to computational mistake in the order of the Ld. Pr. CIT with regard to work in progress and determination of per centage completion method following in respect of projects of Royal Home Town and Ellora Infratech.
4. The ld AR has succinctly brought out the fact that the correction of the computational mistake would result in a proposition that the order of the AO is no t erroneous and prejudicial to the interest of revenue.
5. The ld DR is fairly agreed that there is a mistake in computation. Hence, keeping in view the facts on record and the argument s, we are of the considered opinion and hold that the Tribunal need not e xercise the power and authority to an issue which is prima facie rectifiable by the Pr. CIT u/s 154 and hence, the file is being remanded back to the Ld. Pr. CIT for correction of the computational mistake.
Page | 2 Order Pronounced in the Open Court on 22/09/2022.
-Sd/- -Sd/-
(C. N. Prasad) (Dr. B. R. R. Kumar)
Judicial Member Accountant Member
Dated: 22/09/2022
*Ajay Kumar Keot, Sr. PS*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
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