M/S. SHREE PRAGYA JAIN SMARAK SAMITI,BIJAY NAGAR vs. INCOME TAX OFFICE(EXEMPTION), AJMER

ORDER PER: R.C. SHARMA, A.M. This is an appeal filed by the assessee against the order of ld.CIT(A), Ajmer dated 20/12/2018 for the A.Y. 2015-16 in the matter of order passed U/s 143(3) of the Income Tax Act, 1961 (in short the Act). Following grounds have been taken by the assessee.

2 ITA 119/JP/2019_ M/s Shree Pragya Jain Smarak Samiti Vs ITO(E) 2.1 Rs. 57,68,908/-: The ld. CIT(A) seriously erred in law as well as fats of the case in not allowing the claim made by the Appellant Samiti as application of income u/s 11 in relation to the capital expenditure of Rs. 57,68,908/- lac admittedly incurred during the previous year and thus, thereby, also ignoring the legal and factual position that after considering the same as a valid application of income, the total application of income on revenue 86 capital a/c both, amounted to 88%, which being more than the prescribed statutory limit of 85%, no income at all was taxable. The revised computation of the claim so made though was before the CIT(A) yet, was not considered. The appellant, therefore, kindly be held entitled to the benefit of sec. 11 w.r.t. aforesaid capital expenditure. Consequently, the assessment of the income at Rs. 50,01,644/-through the impugned order u/s 143(3) kindly be quashed. 2.2 The ld. CIT(A) also erred in law as well as in facts of the case in not considering the additional ground of appeal specifically filed in his office through a separate prayer in writing dated 25.12.2018 and sent through e-mail at the official e-mail id of his office.

3. Rs. 38,69,616/- The ld. CIT(A) further erred in law as well as facts in the case in confirming the disallowance of depreciation as alleged to have been claimed twice. However, the disallowance so made and confirmed by the CIT(A) is contrary to the provisions of law and facts to the extent of Rs. 38,69,616/- and hence the same kindly be allowed not being a double claim made by the assessee on the facts available on record hence, the same kindly be directed to be allowed to the extent of Rs. 38,69,616/- as application of income.

4. The appellant prays your honour indulgences to add, amend or alter of or any of the grounds of the appeal on or before the date of hearing.”

3 ITA 119/JP/2019_ M/s Shree Pragya Jain Smarak Samiti Vs ITO(E) 2. Rival contentions have been heard and record perused. The facts in brief are that Shree Pragya Jain Smarak Samiti is a registered Samiti under Registrar of Societies, Jaipur vide No. 6/1969-70 w.e.f. 14.04.1969. The Samiti is also registered u/s 12A(a) of the I.T. Act, 1961 with the Commissioner of Income-tax. The Samiti is also registered u/s 80G of the I.T. Act, 1961 vide letter dated 23.01.2008. The assessee has shown income of Rs.1,26,410/- from Gaushala. The Samiti has been running five educational institutions under the name and style of Shri Pragya Mahavidyalaya. Pragya Public Senior Secondary School & Shri Pragya Public School, (Primary & Preprimary Section) at Bijainagar.

“The entire expenditure incurred for acquisition of capital assets during the year should be treated as application of income for which charitable purposes u/s 11(1)(a) of the Act and as such the learned Assessing Officer should be directed to re-compute the income of the society afresh in the light of above grounds.", however, in addition thereto, the assessee also filed a separate prayer of additional ground vide its letter dated 25.12.2018 (PB 58-59) supported by an affidavit (PB 60-61) which was sent through email (PB 63) and was also sent through courier separately." However, the ld. CIT(A) has not discussed this ground and confirmed the disallowance of depreciation. The assessee is in further appeal before the ITAT.

5 ITA 119/JP/2019_ M/s Shree Pragya Jain Smarak Samiti Vs ITO(E) 5. We have considered the rival contentions and carefully gone through the orders of the authorities below and found from the record that during the course of appellate proceedings, the appellant raised an alternate claim of capital expenditure of Rs. 57.69 lac as application of income. In addition to the ground of appeal no. 3 before CIT(A), the assessee also filed a separate prayer of additional ground vide its letter dated 25.12.2018 supported by an affidavit which was sent through email and was also sent through courier separately. There apart, in the written submissions, the appellant provided calculations based on these contentions. However, the ld. CIT(A) did not consider the same and dismiss the assessee’s appeal. We found that all the facts and figures were already available on the record and this did not require any investigation of fact by the ld. CIT(A). Keeping in mind the amended law, the appellant Samiti thought it proper to raise the alternate claim before the CIT(A).However, the ld. CIT(A) has ignored the ground of appeal no. 3, the additional ground as discussed above but at the same time he also ignored a revised calculation given by the ld. AR before him in his submission dated 26.03.2018, in pars

33. This was purely a legal ground, requiring no investigation into facts. Hence, must have been admitted.

6 ITA 119/JP/2019_ M/s Shree Pragya Jain Smarak Samiti Vs ITO(E) 6. As per the calculation given by the assessee before the ld. CIT(A), it appears that the capital expenditure incurred by the assessee this year of Rs. 57.69 Lakh was claimed together with revenue expenditure as application of income which, resulted into the application of 88% w.r.t the gross receipts i.e. more than 85%. In the chart submitted before the ld. CIT(A), following calculation was given:

Chart showing application of Income without Depreciation However, it is not clear from the above chart as to whether the capital expenditure so incurred was out of corpus fund received by the assessee in earlier years. Therefore, in the substantial interest of justice, we restore the issue back to the file of the A.O. for deciding the alternate 7 ITA 119/JP/2019_ M/s Shree Pragya Jain Smarak Samiti Vs ITO(E) ground taken by the assessee with regard to income of 88.10% applied by the assessee for charitable purposes even without claim of depreciation. The A.O. has to decide the issue afresh as per law.