SOCIAL CLUB AND KREEDA BHAVAN,BELGAVI vs. ITO, WARD - 2(1), BELGAVI

O R D E R Per Bench : This an appeal filed by the revenue against the order passed by the CIT(A), Gulbarga, dated 19.10.2017 for the assessment year 2013- 2013, on the following grounds :- 1. The learned Commissioner of Income Tax (Appeals), Belgaum has erred in upholding the order Assessing Officer disallowing expenses under the head Business or Profession even though income is exempted as mutual concern by the Assessing officer. This is opposed to law and facts of the case.

Members but disallowed the expenses relating to such income.

2. Ld. AR before us submitted that the assessee is a Club and a mutual concern which is accepted by the Department. He also submitted that this matter is also upheld by the Hon'ble Supreme court in the case of Bankipr Club Ltd civil Appeal Nos.854-858 ofl994 dated 08/05/1997 as well as in CIT Vs.Ranci Club Ltd(1992) 196 ITR 137.Amount received from members is claimed as exempt on the principle of mutuality and any income which is received other than members is offered for taxation under the head Income from other sources (Section 56) and Tax is paid on the same. It was further submitted by the ld. AR that the Assessing officer has assessed the income under the head Income from other sources and not under the head Business or profession for the AY 2013-14, but the Assessing Officer has disallowed the expenses u/s 40(i)(a) & 43B of the Act. Therefore, it was submitted by the ld.AR of the assessee that the addition under both the sections arises only in case assessee is deriving income from business or profession not otherwise. The addition made to income is not as per the provisions of Income tax Act,1961. Accordingly, ld.AR submitted that the Assessing Officer may kindly be directed to correct the assessment order by dropping the additions made to the taxable income as mentioned above.

4. We have heard rival contentions of the parties and perused the material on record. For completeness of the order, we would like to reproduce the findings recorded by the CIT(A) at para 4 which reads as under:- 4. Gr.No.4:[Disallowance u/s 40(a)(ia) of Rs.2,62,692 & Rs.3,36,000 u/s 43B] The appellant's representative appeared and the case was discussed. I have perused the facts of the case and the appellant's grounds. The AO stated that the assessee had made payment of Rs. 1,25,000/- to Civil Contractor and Rs. 1,37,692/- made towards payment of security charges. The assessee failed to make TDS as required under TDS provisions. Therefore, the same is brought to tax u/s 40(a)(ia) of Rs.2,62,692/-. 5. On perusal of the above observations of the CIT(A), with regard disallowance made u/s.40(a)(ia) of the Act, we found that both the authorities below have disallowed the same as the assessee failed to make TDS as required under TDS provisions. Accordingly, we do not see any reason to interfere with the order passed by the CIT(A) and, therefore, we dismiss this ground of appeal

of the assessee.

6. With regard to disallowance made on account of Section 43B of the Act, we found that both the authorities below have charged the luxury tax. In our opinion, the assessee is a mutual concern for the mutual benefit of its members and is registered under Karnataka Societies Registration Act. In our opinion, luxury tax should not be included in the total business income of the assessee. Thus, we are not in agreement with the findings recorded by both the authorities below in this regard. Accordingly, we direct the Assessing Officer to delete the disallowance made u/s.43B of Act on account of levying luxury tax. This ground of appeal of the assesse is allowed.

7. In the result, appeal of the assessee is partly allowed. Order pronounced in the open court on 07/10/ 2021. Sd/- Sd/- (डॉ मीठा ऱाऱ मीना) (ऱलऱत कुमार) (DR. MITHA LAL MEENA) (LALIET KUMAR) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER पणजी/Panaji; ददनाांक Dated 07/10/2021 Prakash Kumar Mishra, Sr.P.S. आदेश की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीऱाथी / The Appellant-

1. Social Club and Kreeda Bhavan, College road, belagavi-590002 PAN No.AACAS 6996 A प्रत्यथी / The Respondent-

2. ITO, Ward-2(1), Belagavi आयकर आयुक्त(अऩीऱ) / The CIT(A), 3. आयकर आयुक्त / CIT 4. ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, पणजी / DR,

5. ITAT, Panjaji गाडा पाईऱ / Guard file. 6. सत्यावऩत प्रयत //True Copy// आदेशानुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपीऱीय अधिकरण, पणजी/ITAT, Panaji