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Income Tax Appellate Tribunal, DELHI BENCHES “E” : DELHI
Before: SHRI ANIL CHATURVEDI & SHRI ANUBHAV SHARMA
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.No.4775/Del./2015 Assessment Year 2008-2009 M/s. Gian Sagar The DCIT, Educational & Charitable Central Circle-29, Trust (Regd.), Room No.318, 3rd Floor, vs. SCO, 109-110, Sector- ARA Centre, Jhandewalan 43B, Chandigarh. Extn., New Delhi. PAN AAATG5827B (Appellant) (Respondent) ITA.No.4692/Del./2015 Assessment Year 2008-2009
M/s. Gian Sagar The DCIT, Educational & Charitable Trust (Regd.), Central Circle-4, vs. SCO, 109-110, Sector-43B, Chandigarh. New Delhi. PAN AAATG5827B (Appellant) (Respondent)
For Revenue : Ms. Sarita Kumari, CIT-DR For Assessee : Shri Shailesh Gupta, C.A. And Shri Ravi Pratap Mall, Advocate
Date of Hearing : 11.10.2022 Date of Pronouncement : 21.10.2022
2 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. ORDER PER ANIL CHATURVEDI, A.M. :
The above cross-appeals are preferred by the Revenue and Assessee-Trust against the Order of the Ld. CIT(A)-30, New Delhi, dated 24.03.2015 in Appeal No.400/ 13-14/1551, relating to the A.Y. 2008-2009.
Briefly stated facts of the case are that the Assessee is a Trust duly registered under section 12AA of the I.T. Act, 1961 with the O/o. Commissioner of Income Tax-II, Chandigarh. It filed it’s return of income for the A.Y. 2008-09 declaring total income at Rs.NIL. Initially the assessment was framed by the A.O. [Addl. Commissioner of Income Tax, Range-6, Mohali] under section 143(3) of the I.T. Act, 1961 vide order dated 30.12.2010 and the total income of the assessee-trust was determined at Rs.16,30,38,330/- after set off of losses of Rs.6,23,15,329/- Thereafter, an application was made by the assessee-trust under section 154 of the I.T. Act, 1961 on 03.01.2011 seeking allowance of deduction on account of further
3 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. application of income to the extent of Rs.68,54,03,834/- made by the assessee-trust in acquiring fixed assets. The said claim was accepted vide order passed under section 154 of the I.T. Act, 1961 dated 27.05.2011 wherein the income of the assessee-trust was recomputed at Rs.NIL as the application of income made by the assessee-trust during the relevant period was in excess of the income received. Thereafter, the Ld. Commissioner of Income Tax (Central)- III, New Delhi, after examining the assessment records concluded that the order passed by the A.O. under section 154 of the I.T. Act, 1961 was prejudicial to the interests of Revenue and thereby, proceedings under section 263 of the I.T. Act, 1961 were initiated by issuing notice. The Ld. CIT, thereafter, in exercise of his revisional powers under section 263 of the I.T. Act, 1961, cancelled the assessment and directed the A.O. for conducting assessment afresh, inter alia, directing that no relief to be allowed in respect of set off of losses to the extent of Rs.6,23,15,329/- as the same was statutorily barred in view of provisions of Section 13(7) of the I.T. Act, 1961. Pursuant to the directions of the Ld. CIT
4 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. passed under section 263 of the I.T. Act, 1961, the A.O. passed the assessment order under section 263 read with section 143(3) of the I.T. Act, 1961 vide order dated 02.12.2013 and the total taxable income of the assessee- trust was determined at Rs.22,53,53,785/- under section 115BBC of the I.T. Act, 1961.
2.1. Aggrieved by the order of the A.O, the Assessee- Trust carried the matter in appeal before the Ld. CIT(A), who vide order dated 24.03.2015 in Appeal No.400/13- 14/1551 granted substantial relief to the Assessee-Trust.
Aggrieved by the order of the Ld. CIT(A), the Revenue as well as Assessee-Trust are now in appeal before the Tribunal. The Grounds raised by the Revenue in it’s appeal [ITA.No.4775/Del./2015 – A.Y. 2008-2009] are as under :
“On the facts and in the circumstances of the case, the CIT (A) has erred in law on facts in deleting the additions of Rs.1,91,00,000/- on account of unverifiable donation and Rs.10,59,83,785/- on account of unverifiable/ bogus
5 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. contribution to corpus fund made by AO by invoking the provisions of section 68 and section 115 BBC of the Act.
On the facts and in the circumstances of the case, the CIT (A) has erred in law on facts in deleting the addition of Rs.10,02,70,000/- made by AO by invoking the provisions of section 68 and section 115 BBC of the Act on account of donations for which creditworthiness/genuineness was not proved.
The order of the CIT (A) is erroneous and is not tenable on facts and in law.
The appellant craves leave to add, alter or amend any/ all of the grounds of appeal before or during the course of the hearing of the appeal”.
The Grounds raised by the Assessee-Trust in it’s appeal [ITA.No.4692/Del./2015 – A.Y. 2008-2009] are as under :
“That the orders passed by the learned Commissioner of Income-tax (Appeals)-30, New Delhi are illegal and against the facts of the case.
6 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. 2. That the learned Commissioner of Income-tax (Appeals)-30, New Delhi has grossly erred in not directing the learned Assessing officer to make the assessment De-Novo as directed to assessing officer by Ld. Commissioner of Income-tax (Central)- III, New Delhi in his order u/s 263 of the Income-tax Act, 1961.
That the learned Commissioner of Income-tax (Appeals)-30, New Delhi has grossly erred in confirming an addition of Rs.1.46 Crores u/s 115 BBC of the Income-tax Act, 1961 even though the name, address & PAN of the donor was duly furnished and there is no anonymous donation and as such section 115 BBC of the Income-tax Act, 1961 is not applicable to the donation received by the trust.
That your appellant leaves to add, alter, amend or forgo any of the grounds at the time of hearing of the appeal”.
First we proceed to decide the Revenue’s appeal as under.
5.1. The brief facts emanating to the grounds raised by the Revenue in it’s appeal are that in the original assessment order dated 30.12.2010 passed under section 143(3) of the I.T. Act, 1961, the A.O. made an addition
7 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. under section 115BBC read with Section 68 of the I.T. Act, 1961 at Rs.12,50,83,785/- and Rs.10,02,70,000/- [totalling to Rs.22,53,53,785/-] on account of non-genuineness and creditworthiness of the of the donors. The reason for such disallowance and its break-up are as under :
5.1.1. The A.O. did not allow any deduction on account of application of income as per the provisions of Section 11 of the I.T. Act, 1961 while computing the taxable income, but, however, allowed set-off of losses as per Income and Expenditure A/c. Thereafter, in the rectification order dated 27.05.2011 passed under section 154 of the I.T. Act, 1961, the A.O. allowed the application of income to the extent of
8 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. Rs.22,53,53,785/- under sections 11 and 12 of the I.T. Act, 1961 and, therefore, the total taxable income was computed at Rs.NIL as the application of income exceeded the income even after the addition of unexplained donation. The Ld. CIT(A) decided the issue by observing as under :
9 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh.
10 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh.
11 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh.
12 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh.
Aggrieved by the order of the Ld. CIT(A), the Revenue is now in appeal before the Tribunal.
Before us, the Ld. D.R. supported the order of A.O.
The Learned Counsel for the Assessee, on the other hand, reiterated the submissions made before the lower authorities and supported the order of the Ld. CIT(A).
13 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. 9. We have heard the Learned Representatives of both the parties and perused the material on record. We find that the Ld. CIT(A) while deleting the addition noted that despite the direction of Ld. CIT in the order passed under section 263 of the I.T. Act, 1961 wherein the A.O. was directed to make de-novo assessment after considering the facts and circumstances of the case, the A.O. did not make any further enquiry or investigation in respect of the donations on the pretext that A.O. had no power of reviewing the order passed previously and his power was only restricted to the extent of rectifying the mistakes which are apparent on the face of the record. This finding of the A.O. did not find favour with the Ld. CIT(A). The Ld. CIT(A) while deleting the addition has noted that if a person receives donation and maintains the record of identity and address of the donors and then such donation cannot be considered to be anonymous donation as defined in sub- section (3) of Section 115BBC of the I.T. Act, 1961. He further held that requirement of Section 115BBC is not at par with onus on the assessee-trust casted under section 68
14 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. of the I.T. Act, 1961 i.e., to prove creditworthiness of the donors. He has given a finding that since the assessee-trust has maintained and disclosed name and address of the donors during the assessment proceedings and which were accepted by the A.O. in the original assessment order, therefore, the provisions of Section 115BBC would not be applicable to the facts of the case. He has further noted that details of the names and addresses of the donors has not been proved to be wrong or those persons have not donated to the assessee-trust. He, therefore, held that for these reasons also the donation received by the assessee-trust cannot be considered to be anonymous donation by virtue of sub-section (3) of Section 115BBC of the I.T. Act, 1961. Before us, no fallacy in the findings of the Ld. CIT(A) has been pointed out by the Revenue. In such a situation, we find no reason to interfere with the order of the Ld. CIT(A) and thus, the grounds raised by the Revenue are dismissed.
In the result, appeal of the Revenue is dismissed.
15 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. 11. Now, we proceed with Assessee’s Appeal vide ITA.No.4692/Del./2016 for the A.Y. 2008-2009.
Before us, the Learned Counsel for the Assessee at the very outset submitted that only grounds of appeal number.3 of the assessee’s appeal needs adjudication and the other grounds of appeal 1, 2 and 4 are not pressed and, therefore, ground nos.1, 2 and 4 of assessee are dismissed being not pressed.
The brief facts relating to grounds of appeal number.3 are that during the year under consideration assessee-trust is stated to have received donation of Rs.1.46 crores from M/s. Adivasi Mahila Vikas Samiti, Fuldungri, P.O. Ghatsila, District Singhbhum, State of Jharkhand. It was noted by the A.O. that the Counsel of M/s. Adivasi Mahila Vikas Samiti in response to letter issued under section 133(6) of the I.T. Act, 1961 appeared before him and stated that during the relevant period it did not make any transaction with the assessee-trust and no payment was made to the assessee-trust on any account. The Ld. CIT(A) noted that since the name and address of the donor was
16 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. incorrectly maintained by the assessee-trust, the onus of maintaining the identity of the donor was not fulfilled by the assessee-trust. He was of the view that when the donor has denied to have made donations means that the details about the receipt of donation was not correctly maintained by the assessee-trust and thus, the anonymous donation of Rs.1.46 crores allegedly received from M/s. Adivasi Mahila Vikas Samiti was treated as anonymous donation and taxable under section 115BBC of the I.T. Act, 1961 and no deduction of the same was held to be allowable on account of application of income under section 13(7) of the I.T. Act, 1961 to the assessee-trust.
Aggrieved by the order of the Ld. CIT(A), the Assessee-Trust is now in appeal before us.
Before us, the Learned Counsel for the Assessee reiterated the submissions made before the A.O. and the Ld. CIT(A) and pointed to the copy of the letter received from M/s. Adivasi Mahila Vikas Samiti which is placed at page number 24M of the paper book wherein it has been confirmed by the donor that Rs.51 lakhs was given to the
17 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. assessee-trust vide pay order. He also pointed to the other donations made by the donor during the year which has been confirmed by the donor and the copy of those pay orders are also placed in the paper book at page-24 of the paper book. He, thereafter, submitted that since the assessee-trust has furnished the copy of the pay orders and the letters received from the M/s. Adivasi Mahila Vikas Samiti, the finding of lower authorities about the donor having denied the giving of donation to assessee-trust is factually incorrect. He submitted that in view of the evidences placed by the assessee in the paper book in the form of confirmations and copy of pay orders received from the donors, the matter may be remitted back to the file of A.O. for necessary verification and he may be directed to make necessary enquiries and thereafter, decide the issue.
The Ld. D.R. did not seriously object to the request made by Learned Counsel for the Assessee.
We have heard the Learned Representatives of both the parties and perused the material on record. We find that in the instant case the assessee-trust had placed
18 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. the requisite documents i.e., letters issued by M/s. Adivasi Mahila Vikas Samiti confirming the payment of donors by pay orders and the copy of the pay orders issued in support of its claim of receipt of donations from M/s. Adivasi Mahila Vikas Samiti. Since the A.O. had not made any enquiries on the documentary evidences furnished by the assessee-trust to ascertain the genuineness of the donations so received by the assessee- trust by issuing summons under section 131 of the I.T. Act, 1961 to the alleged donars or to the Bank in view of pay orders furnished by the assessee-trust and in absence of any strong objection from the side of the Ld. D.R. for restoring the issue back to the file of A.O, we are of the view that the issue needs to be re-examined. We, accordingly, restore the issue back to the file of A.O. for fresh adjudication. Needless to say that the A.O. shall provide reasonable and adequate opportunity of being heard to the assessee-trust. The assessee-trust is also directed to cooperate with the A.O. by furnishing all the requisite documentary evidences/information as called for by him to Accordingly, grounds of appeal decide the issue.
19 ITA.No.4775 & 4692/Del./2015 M/s. Gian Sagar Educational and Charitable Trust (Regd.), Chandigarh. number.3 of the assessee-trust is allowed for statistical purposes.
In the result, ITA.No.4692/Del./2015 of the assessee is partly allowed for statistical purposes.
To sum-up, appeal of Revenue is dismissed and appeal of Assessee is partly allowed for statistical purposes.
Order pronounced in the open Court on 21.10.2022.
Sd/- Sd/- (ANUBHAV SHARMA) (ANIL CHATURVEDI) JUDICIAL MEMBER ACCOUNTANT MEMBER Delhi, Dated 21st October, 2022 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT ‘E’ Bench, Delhi 6. Guard File. // By Order //
Assistant Registrar : ITAT Delhi Benches : Delhi.