PIONEER EDUCATION TRUST,MUMBAI vs. INCOME TAX OFFICER, EXEMPTION 2(2), MUMBAI

O R D E R Per Amarjit Singh (AM): These three appeals filed by the assessee are directed against the common order of NFAC, Delhi, dated 28.11.2022. Since common issue on identical facts are involved in these three appeals filed by the assessee, therefore, these appeals are adjudicated together by taking & 181/Mum/2023 mutatis mutandis. ITA No.178/Mum/2023 “1. The learned Commissioner of Income Tax (Appeals) erred in fact and in law in holding that income from letting out of hall amounting to Rs.10,33,060/- was business income.

2. The fact in brief is that assesse is a charitable trust registered u/s 12A and engaged in providing education to children by running school. The return of income declaring nil income after claiming exemption u/s 11 of the Act was filed on 30.09.2014. During the year under consideration apart from the main activity of providing education the assessee had also earned a rental income of Rs.10,33,060/- for letting out of school halls. This income earned by the assessee was also utilised for the charitable purpose of providing education. However, the A.O treated the income earned from renting hall premises as business income and also stated that no separate books of account were maintained in respect of the same as per provision of Sec. 11(4A) of the Act. 2. The assessee filed the appeal before the ld. CIT(A). The ld. CIT(A) has dismissed the appeal of the assessee by referring the decision of Hon’ble Supreme Court in the case of Assistance Commissioner of Income Tax Vs. Ahmedabad Urban Development Authority.

P a g e | 3 180 & 181/Mum/2023 Pioneer Education Trust Vs. ITO, Exemption 2(2) 3. Heard both the sides and perused the material on record. During the course of appellate proceeding before us the ld. Counsel contended that ld. CIT(A) has dismissed the appeal of the assesse without taking into consideration the submission of the assessee filed during the course of appellate proceedings on 26.09.2022. The ld. Counsel further submitted that the ld. CIT(A) has also not given any opportunity to the assessee before dismissing the appeal of the assessee by incorrectly placing reliance on the decision of Hon’ble Supreme Court in the case of Ahmedabad Urban Development Authority since the facts of the case of the assessee are entirely different from the case law referred by the ld. CIT(A) as the case of the assessee does not fall under the proviso 2 of Sec. 2(15) of the Act because assessee is engaged in the field of education for charitable purposes. The ld. Counsel further submitted that the ld. CIT(A) has not considered the decision of Hon’ble jurisdictional Bombay High Court in the case of Shri Vile Parle Kelvani Mandal 378 ITR 593 (Bom) wherein on similar facts and identical issue it is held that the income generated from giving halls and properties of the institution on rent on Saturday and Sunday and on public holidays when they are not required for education activities then this cannot be said to be a business which is not incidental to attain the object of trust.

4. The assessee is a charitable trust registered u/s 12A of the Act and engaged in charitable activities by providing education to the children and claimed exemption u/s 11 of the Act. The assessee submitted that trust is engaged in the field of education as provided u/s 2(15) of the Act and proviso to Sec.2(15) of the Act pertaining to advancing of any other object of general public utility is not applicable to the case of the assessee. It provide hall on rent generally on weekends when the same are not required for the purpose of carrying out primary activity of education. The entire income earned is utilised on the object of providing education under charitable purpose. During the course of P a g e | 4 180 & 181/Mum/2023 Pioneer Education Trust Vs. ITO, Exemption 2(2) appellate proceedings before the ld. CIT(A) the assessee had made detailed submission vide letter dated 26.09.2022 and copy of the same was also filed in the appellate proceedings before ITAT. The assessee had also submitted in their submission made before the ld. CIT(A) that their case is squarely covered by the decision of the Hon’ble jurisdictional Bombay High Court in the case of Shri Vile Parle Kelvani Mandal. However, the ld. CIT(A) has neither considered the submission filed by the assessee vide letter dated 26.09.2022 during the course of appellate proceedings before the ld. CIT(A) nor afforded any opportunity to the assessee before dismissing the appeal of the assessee. The ld. CIT(A) has also not discussed how the facts and circumstances of the case of the assessee are similar to the case of Ahmedabad Urban Development Authority. Looking to the aforesaid infirmities in the order of ld. CIT(A), I remand this matter back to the file of the ld. CIT(A) for deciding afresh after taking into consideration the submission filed by the assessee and after affording opportunity of hearing to the assessee. Therefore, this appeal of the assessee is allowed for statistical purposes. ITA No. 180/Mum/2023 5. As the facts and issues involved in this appeal are similar to as supra, therefore, applying the same findings mutatis mutandis this appeal of the assessee is also restored to file of the ld. CIT(A) for deciding a fresh. ITA No.181/Mum/2023 6. As the facts and issues involved in this appeal are similar to ITA No. 178/Mum/2023 as supra, therefore, applying the same findings mutatis mutandis this appeal of the assessee is also restored to the file of the CIT(A) for deciding a fresh.

P a g e | 5 180 & 181/Mum/2023 Pioneer Education Trust Vs. ITO, Exemption 2(2) 7. In the result, all the appeals filed by the assesse are allowed for statistical purposes. Order pronounced in the open court on 28.03.2023 Sd/- (Amarjit Singh) Accountant Member Place: Mumbai Date 28.03.2023 Rohit: PS आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant प्रत्यथी / The Respondent. 2.