Cit vs Jitendra Mohan
2007 Latest Caselaw 1463 Del

ORDER

1. The revenue is aggrieved by an order dated 3-11-2006 passed by the Income Tax Appellate Tribunal, Delhi Bench 'C in ITA No. 4327/D/2004 for the assessment year 2001-02.

2. The question that the revenue seeks to urge in this case is whether the sale of an industrial shed by the assessed resulted in a short-term capital gain or a long-term capital gain. The assessed was issued an allotment letter in respect of an industrial shed by DSIDC. This was sometime in 1994. The assessed paid the first Installment immediately on allotment and paid the subsequent Installments over a period of time ending in 1997. On 18-5-1998, the assessed was put in possession of the industrial shed. The shed was thereafter sold by the assessed on 15-12-2000.

3. In view of this, the assessing officer held that the sale of the asset, that is, the shed resulted in a short-term capital gain since the assessed held the asset for less than 36 months. The Commissioner (Appeals) rejected the appeal of the assessed against this conclusion. However, the Tribunal allowed the assessed's further, appeal on the ground that the assessed was entitled to the asset from the date of allotment. It is against this decision that the revenue has filed the present appeal.

4. Even, if it is found that the view taken by the Tribunal is incorrect on the facts of this case, we are of the opinion that it will pertain only to a single assessed and not constitute a general precedent. Therefore, the impugned order does not raise a substantial question of law.

5. We also find that the tax effect in this case is a little over Rs. 1 lakh. It is well below the limit as to tax effect, as determined by the Central Board of Direct Taxes.

6. The appeal is dismissed.