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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Per CHANDRA POOJARI, AM:
These appeals filed by different assessees are directed against the different orders
of the CIT(A)-III, Kochi for different assessment years.
Since the issues involved in these appeals are identical in nature, the appeals
were heard together and are being disposed of by this common consolidated order
for the sake of convenience.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019
ITA Nos. 27 to 31/Coch/2019 : Jose Thomas :AY 2004-05 to 2007-08 ITA Nos. 32 to 35/Coch/2019 :GracyBabu :AY 2004-05 to 2007-08
3.1 The assesses have raised the following common ground of appeals in ITA Nos.
27, 28, 29, 30, 32, 33 & 34/Coch/2019:
The Assessing Officer went wrong in assessing the extra fee collected from students as the income of the family head of the trustees instead of equally allocating among the trustees. The CIT(A) had confirmed the finding of the Assessing Officer ignoring the submission of the assessee.
The Ld AR has not pressed the following additional ground of appealsin the case
of both the assesses for all the assessment years.
The Assessing Officer went wrong in assessing the fee collected by the trustees in their official capacity from the students in excess of what is fixed by the Govt. of Kerala in their hands which was not accounted by the Trust as the income of the trust. The learned commissioner of income- tax(Appeals) has confirmed the assessment ignoring the submission of the assessee.
4.1 Hence, the additional ground raised by the assesses is dismissed as not
pressed.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 5. The facts of the case with regard to the main ground are that the Trust was
running educational institutions in engineering and management courses. The Trust
had 12 trustees as detailed below:
Babu Thomas, GracyBabu and their two major sons. 2. Jose Thomas, Reena Jose and their major son and daughter. 3. P.J. Poulose, LizzyPoulose and their two major daughters.
Due to the difficulties in managing the college and also due to the personal
differences, the trustees had decided to discontinue the business and entered into
an agreement with Believers Church on 10/03/2009 whereby the entire trustees
resigned from the trusteeship inducting new trustees from the side of the Believers
Church. The agreement also provided for payment of 37.5 crores to the trustees for
settling their liabilities as well as completing certain construction activities carried
out by them. The agreement also provided for sale of 55.15 acres of land belonging
to the trustees for a consideration of Rs.12.50 crores.
5.1 A search u/s 132 of the Act was conducted at the residence of Jose Thomas,
Smt. GracyBabu and Sri P J Paulose on 04/03/2009 and certain documents were
impounded. An unsigned draft agreement dated 23/02/2009 was also found which
stated the amount for settlement of liabilities at Rs.43.50 crores and the value of
the estate at 6.50 crores. Certain materials where entries were made to the effect
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 that collection fee from students in excess of what was fixed by Govt, investment
details of trustees etc. were seized. The documents so seized included:
i. Copies of accounts of Shri Jose Thomas with the Carmel Educational Trust. ii. Accounts of his Franchisee business. iii.Copy of the deed of creation of St: Thomas Educational Trust,Adoor. iv.Accounts relating his investment in the Travancore Educational Society.
5.2The materials seized from the residence of the other Trustees included:
i. Copy of the deed of creation of the Carmel Educational Trust. ii. Draft of an agreement made among the trustees of the Carmel EducationalTrust before transferring their trusteeship to nominees of the BelieversChurch in March 2009.
iii.Copies of petitions, counter Affidavits etc filed before different Courts by the Trustees in connection with the litigation among the Trustees.Copy of thedecree of the Sub Court,Pathanamthitta in OS No 248/06 etc. (PJP-6).
iv. Copies of accounts with the trust —PJP-5, KRS-2, JTP-4 etc.
5.3The Assessments were made under section 143(3) r.w.s 153A for the A Ys 2003-
04 to 2008-09and under section 143(3) for the A Y 2009-10 in the case of persons
searched namely Smt. GracyBabu, Sri. Jose Thomas and Sri.P. J. Paulose who were
the heads of family comprising of adult members only. No assessments in
consequence to the search by invoking provisions of section 153C were made in the
cases of family members who were trustees.Based on the above seized documents
and records the assessing officer further concluded that the seized materials PJP-5,
JTP-4 and KRS -2 contained the details of donations received by the Governing Body
members from students, the amount given by the Governing Body Members to the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Trust and the amount appropriated by them. The Assessing Officer observed that
admission to the management quota seats were done by the three Governing Body
Members together during the period from F.Y. 2002-03 to 2006-07. The Assessing
Officer found that the admission in 2007-08 was controlled by Sri Jose Thomas and
Smt. GracyBabuin 2008-09, Sri Jose Thomas and Smt. GracyBabu together and Sri.
P.J. Poulose independently had filled up the management quota seats. It was
noticed from the accounts of the Trust that no amount of donation received from
students was accounted in its accounts. In the sworn statements recorded u/s 132
of the I.T. Act, it was admitted by the trustees that during management quota
admissions a lump sum fee was collected from the students which was kept with
the trustees and not reflected in the college accounts. Details of the donations
received by the Governing Body Members are as follows:
Assessment Donations from Donations handed Donations Donations shared Percentage of Year students over to the Trust. Accounted by Trustees as per donation shared collected by the seized material. by the trustees. Trust.
2003-04 NIL NIL NIL NIL NIL
2004-05 Rs.47,31,000- Rs. 27,84,000/- Rs.19,04,000/- 33.33% Commission Rs. 25000 Rs. 47,06,000/-
2005-06 Rs.31, 67,000/- Rs.20,63,000/- NIL Rs. 11,04,000/- 33.33%
2006-07 Rs. 15,07,300/- Rs. 7,57,300/- NIL Rs. 7,50,000/- 33.33%
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 2007-08 Rs. 76,92,450/- Rs.67,94,950/- NIL Rs. 8,97,500/- PJ Poulose Rs.7,27,500/- Jose Thomas Rs.1,70,000/- GracyBabu Rs. 0
2007-08 Rs. 17,94,750/- NIL NIL Rs. 17,94,750/- PJ Poulose Lapsed Rs.6,39,000/- Seat Jose Thomas Rs.11,55,750/-
2008-09 No accounts seen
2009-10 Rs.1,93,55,000 NIL NIL Rs.1,93,55,000 GracyBabu 50%
Jose Thomas Rs.2,11,93,500 NIL NIL Rs.2,11,93,500 50%
5.4 The assessing officer further noticed that out of the total seats for admission
50% are filled up by the government and the balance 50% was filled up by the
management. According to the Assessing Officer, the fees that was collected from
students admitted in the management quota were fixed by thegovernment but the
governing body members of the trust comprising of thechairperson, the secretary
and the treasurer used to get amounts in excess ofprescribed fees for giving
admission to the management quota seats and the amounts so collected being
capitation fee or donation was termed by them asadvance fee. It was noticed that
the donation so collected from students in the management quota was not
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 accounted in the accounts of the college and the trust. It was shared among the
governing body members and utilized by them.
5.5 Before the Assessing Officer, the assesseethat the assessee did not personally
receive any donations from students for admission to the Management quota;
donation if any received was received by the trust and utilized by the Trust and
hence, it was assessable in the case of the Trust. The assessee did not receive any
allowance or any other amount from the Trust other than what is specifically
included in the accounts of the Trust. The transactions as entered in the seized
materials PJP-5, JTS-4 and KRS-2 were totally denied by the assessee. According to
the assessee, these accounts had no relevance to the actual accounts of the Trust
and they were only some noting which had no evidentiary value. With regard to the
interest due on AICTE deposit, it was claimed that the interest on the deposit was
due on maturity only, i.e. 25.2.2012. It was explained that the correct rental income
was computed by the assessee and included in the return filed u/s 153A of the IT
Act, 1961. As an explanation for the source of funds for the credits in bank accounts
the assesseestated that he owned 5 acres of Rubber Estate, the trees standing in
those Estates were sold in 1996 for replanting and he had received approximately
Rs.15 lakhs for those rubber trees in 1996 and cash received on sale of rubber trees
was available with him as cash for investments in banks and other expenses.
According to the Assessing Officer other than the mere statement, no evidence of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 the sale of rubber trees or evidence to show the possession of cash was furnished
by the assessee.Without prejudice to his contention that he did not receive any
donations from students for admission to the Management Quota, he had requested
that ifthe donation received was assessed in hands as proposed the amounts given
by him to the Trust were to be excluded as it had already been utilized for the
benefit of the Trust. But the Assessing Officer noticed that the donations received
by the Trustees were not accounted by the Trust and even part of the amount
which the Trustees had handed over to the Trust for investment was seen not
included in the accounts of the Trust. The Assessing Officer noted that the
accounts of the Trust up to 2006 had been made by the Trustees who had received
the donations i.e., the Chairperson, Secretary and the Treasurer. From the facts
found from the seized materials the accounts maintained by the Trust and the
statements given by the Trustees, the Assessing Officer noticed that the Trustees
had collected donations from students using their official capacity as Trustees for
giving admission to students in Management Quota and they did not consider it as a
receipt of the Trust. Hence, they did not include the donations in the accounts of
the Trust and the funds so received had been kept separately by the Trustees. It
was noticed that part of it has been utilized by them for their personal purposes and
part handed over to the Trust for investment/expenses. Further, some of the funds
received had been drawn as allowances by the Trustees which was also not
accounted in the Trust and part of the fund was utilized for giving to and receiving
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 from the Trust. In short, it was noticed that a separate account of the fund collected
from students was maintained by the assessee and the co-trustees. According to
the Assessing Officer, the claim of the assessee that it did not receive donations
from students in his individual capacity was contrary to his own statements given
consequent to the search. The other trustees, SmtGracyBabu and Sri PJ Poulosehad
also admitted that they had received amounts from students in addition to the
prescribed fees and that they had invested the amounts so received in their new
Trusts/other investment though Shri Jose Thomas and Smt.GracyBabudenied
income from donations received from students. Shri. P.J.Poulose had filed returns of
income admitting income from donations received from students as per the
accounts seized as PJP-5. Shri Jose Thomas in his statement dated 19.3.2009 had
stated that he had approximately Rs.60 lakhs as income from donations received
from students. He had expressed his willingness to declare the income and pay tax
on the amount. Rejecting the contentions of the assessee, the Assessing Officer took the entire amount collected from students and 1/3rd each was taken as the
share of the trustees and added to the income of the trustees.
Before the CIT(A), it was submitted that in case it is held to be a case of
collection made by Trustees in their individual capacity for specific services provided
to the students, the money had to be allocated amongst other Trustees also as the
so called three trustees are the heads of family and are acting on behalf of other
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 trustees also. It was submitted that no material was in possession of the assessing
officer to prove that the other members of the family had conveyed their right to
the so called benefits from the trust in favor of family heads. Hence, it was
submitted that the assessment of entire donation in the hands of three family heads
was not in order.
6.1 Further, it was submitted that the assessment of excess fee/donation in the
hands of the trustees was solely based on the seized materials PJP-5, TJP-4 and
KRS-2. It was submitted that the amount handed over to the Trust out of collection
shown in the table was ignored by the assessing officer in computing the income of
various years and also the allocation was not made on thebasis of the information
available in the seized materials which were shown in the table in respect of
A.Ys2007-08 to 2009-10 . Further, for the A.Y.2008-09 there was no material seized
evidencing receipt of donation by the Trustees. It was submitted that information
for receipt of Rs.2,11,93,500/- was for AY 2007-08, but a total sum of
Rs.2,11,93,500/- was assessed on estimate basis in the hands of GracyBabu and
Jose Thomas for that assessment year 2008-09 as well. It was submitted that
income part in the seized materials was considered by the department but the
details of distribution/sharing of income available in the same materials was
ignored. It is well settled position of law that once a document is relied on as
evidence, it has to be done in Toto.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 6.2 It was submitted that the total amount collected for A.Ys 2004-05 to 2007-08
as per the seized materials which was shown in the table comes to Rs.1,70,72,750/-
and out of this Rs. 1,23,99,250/- has been handed over to the college/trust in those
years itself as per the same seized materials as was shown in the table prepared by
the assessing officer. The return of substantial part of collection in the year of
collection itself showed that the collection of donation was on behalf of the Trust
only and the gross amount of collection solely belonged to the Trust/college. Hence,
the assessment of donation in the hands of trustees was therefore not in order.
6.3 It was submitted that mere receipt of money would not constitute income in
the hands of recipient. It may be by way of loan, gift or receipt on behalf of others.
It was submitted that the money received by the Trustees was paid by the students
who got admission in the college run by the Trust. It was fee collected for the
courses conducted in the college in excess of the fees fixed by the Government. It
was submitted that in case it cannot be considered as course fee as the fee was
already fixed by the government, it would take the character of donation or
voluntary contribution only by the students. It was submitted that donation or
voluntary contribution did not come under the purview of income chargeable to tax
and provisions of section 56(v) will not attract as there was consideration in the
form of a seat for the student in the college. In case of absence of adequate
consideration, it can be a voluntary contribution. The assessee submitted that
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 voluntary contribution would constitute income within the meaning of section
2(24)(iia) of the Act. But such contribution received by the Trust or any other on
behalf of the Trust can be considered as income of the Trust only and not as income
of the recipient.
6.4 The CIT(A) directed the Assessing Officer to adopt the share of donation as
per the seized material after deducting the expenses and the amount refunded for
the assessment years 2004-05 to 2007-08 and the actual amount received by the
assessee for the assessment year 2009-10 is Rs.62,95,000/-. However, the CIT(A)
observed that on the same page of the seized document, the assessee’s share was
mentioned as Rs. 1,01,88,875/-, out of which he had taken cash of Rs.62,95,000/-
and balance was payable to him. Since the total share was Rs.1,01,88,875/-, the
CIT(A) confirmed the addition to this extent and as no evidence was available on
record for AY 2008-09, the entire estimated addition on account of donation was
deleted.
6.5 Against this, the assessee is in appeal before us. The Ld. AR reiterated the
submissions made before the lower authorities.
6.6 The Ld. DR relied on the order of the CIT(A).
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 6.7 We have heard the rival submissions and perused the record. In our opinion,
the CIT(A) passed a detailed order stating that there is evidence in the form of
seized material marked as TP-4, TP-5 KRS placed in the paper book in pages 77,
78&79. It is also supported by sworn statement of Shri Jose Thomas on
19/03/2009 and also of Smt. GracyBabu on 04/03/2009 placed at paper books at
pages 1-11 and 30-32. Being so, we do not find any force in the argument of the
Ld. AR in pleading that collection of unaccounted fees should be allocated among
the trustees of the Trust. Accordingly, we confirm the findings of the CIT(A). Thus,
the appeals of the assesses in ITA Nos. 27, 28, 29, 30, 32, 33 & 34/Coch/2019 are
dismissed.
ITA Nos. 31 & 35/Coch/2019 :By Jose Thomas & Gracy Babu :AY 2009-10
The common ground in ITA No. 31/Coch/2019 in the case of Shri Jose Thomas
and ITA No. 35/Coch/2019 in the case of Smt. Gracy Babu for the assessment year
2009-10 is with regard to assessment of extra fee collected from students as the
income of the family head of the trustees instead of equally allocating among the
trustees. The fact that the actual amount received by the family was
Rs.62,95,000/- and the Assessing Officer had adopted the figure of Rs.1,05,96,750/-
at 50% at Rs.2,11,93,500/- was ignored by the officer. The CIT(A) confirmed it at
Rs.1,01,88,875/- ignoring the submission of the assessee.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 7.1 The CIT(A) observed that as per seized material JTP-4 (page 11) the total
amount of donation received was Rs.2,11,93,500/-. Out of this sum a sum of
Rs.31,12,750/- had been incurred towards expenses. The assessee received only
Rs.62,95,000/- as cash during the year and Smt. Gracy Babu was paid a sum of
Rs.6,00,000/- only. The CIT(A) found that the seized material PJP-5, JTP-4 and
KRS-2 contained the details of sharing of donation among the trustees and the
share of donation received by the trustees for the AY 2003-04, 2004-05, 2006-07,
2007-08 was found to be the same. The CIT(A) observed that for AY 2005-06, the
amount actually shared among the trustees as per the seized record was correctly
given by the assessee. For the AY 2009-10, the assessee had taken the actual cash
received by the trustees as their share of donation. The assessee submitted that
the amount received during the year can only be taxed. From the seized records,
the CIT(A) observed that the plea of the assessee was correct for all the years. The
actual amount received by the assessee as per this is as follows:
Jose Thomas GracyBabu AY 2003-04 Nil Nil AY 2004-05 6,33,677 6,33,677 AY 2005-06 3,50,000 3,00,000 AY 2006-07 2,50,000 2,50,000 AY 2007-08 13,25,750 Nil AY 2008-09 Nil Nil AY 2009-10 62,95,000 6,00,000
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 The assessee had also stated that the addition on account of donation received for
the assessment year 2008-09 was made on estimate basis without evidenced by
any seized material or any other records indicating such payment. The CIT(A)
directed the Assessing Officer to adopt the share of donation as per the seized
material after deducting the expenses and the amount refunded for the assessment
years 2004-05 to 2007-08 and the actual amount received by the assessee for the
assessment year 2009-10 is Rs.62,95,000/-. However, the CIT(A) observed that on
the same page of the seized document, the assessee’s share was mentioned as Rs.
1,01,88,875/-, out of which he had taken cash of Rs.62,95,000/- and balance was
payable to him. Since the total share was Rs.1,01,88,875/-, the CIT(A) confirmed
the addition to this extent and as no evidence was available on record for AY 2008-
09, the entire estimated addition on account of donation was deleted.
7.2 Against this, the assessee is in appeal before us. The Ld. AR reiterated the
submissions made before the lower authorities.
7.3 The Ld. DR relied on the order of the CIT(A).
7.4 We have heard the rival submissions and perused the record. In these
appeals, the contention of the assesses is that only actual fees collected by the
assessee is to be assessed and the amount receivable cannot be assessed. In
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 earlier assessment years, the Assessing Officer had taxed only extra fees actually
received and not the receivables. The CIT(A) also considered only the actual receipt
of extra fees received in other assessment years except assessment year, 2009-10.
The CIT(A) only for this assessment year directed the Assessing Officer to take the
entire extra fees both received and receivable. In our opinion, the CIT(A) cannot
follow different yardstick for different assessment years. Accordingly, we direct the
Assessing Officer to consider the actual extra fees received by the assessee to tax
as unaccounted income. Thus, this ground of appeals of the assesses are partly
allowed in both appeals. Accordingly, the appeals of the assessesin ITA Nos. 31 &
35/Coch/2019 are partly allowed.
ITA Nos. 54/Coch/2019: Revenue Appeal: Smt. GracyBabu: AY 2009-10 ITA No. 55/coch/2019: Revenue Appeal: Shri Jose Thomas: AY 2009-10
8.1 These appeals by the revenue in the case of the above assesses are directed
against the order of the CIT(A)-III, Kochi dated 08/10/2018 and pertain to the
assessment year 2009-10.
8.2 The assessees have raised the following grounds of appeals:
The CIT(A) relied on the narration in pages 13,14 & 15 of the agreement dated 10/03/2009 to arrive at his conclusion, whereas he should have relied on page 16, para to where it was unambiguously stated that the assessee would be paid Rs.1 crore to clear the debt and liabilities of the trust on the date of execution of the agreement. Hence, the CIT(A) decision is based on inaccurate facts and this sum was not part of the consideration of sale of agricultural land.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019
The CIT(A) disregarded the finding by the Assessing Officer that the amount recorded as given back to the trust in the seized material is also not reflected in the books of accounts as well as the assessee’s accounts as detailed by the Assessing Officer in page 13 of the assessment order where he has held that all such donations received from the students is to be considered as having been received by the assessee, Shri Jose Thomas and ShriPoulose P.J. Hence, whatever funds were handed over to the college could be treated only as application of income earned by the assessee and hence, the share of the assessee of these receipts in its entirety should be assessed in this case at Rs.1,05,96,750/-.
8.3. It is observed that the tax effect in this appeal is less than Rs. 20 lakhs and
therefore the Circular No. 3/2018 dated 11.07.2018 issued by the Central Board of
Direct Taxes (CBDT) in exercise of its power vested under Sec. 268A(1) of the I.T.
Act comes into play, wherein, the monetary limit for filing the appeals by the
Revenue before the ITAT and various High Courts as well as Apex Court are revised
with an object of reducing the tax litigation. Vide para 3 of the said circular (supra),
it is stated that in cases where the tax effect in the appeal to be filed before the
Appellate Tribunal does not exceed Rs. 20 lakhs, appeal should not be filed. Thus,
taking a note of CBDT Circular No. 03/2018 dated 11.07.2018 and considering the
fact that the tax effect in the instant appeal is less than Rs. 20 lakhs, the present
appeal deserves to be dismissed as not maintainable. However, we make it clear
that the issue(s) raised in the instant appeal is left open to be examined in the
appropriate proceedings, if arises, in future. At the same time, we also make it clear
that if the appeal falls in any of the exceptions referred to in the above said CBDT
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Circular, the Revenue is at liberty to move an application for recalling the order, if
so, advised.
8.4 Accordingly in the light of CBDT Circular No. 03/2018 dated 11.07.2018, the
appeals filed by the Revenue stands dismissed. Since we have dismissed the
appeals of the Revenue, we refrain from going into the grounds raised by the
Revenue.
ITA Nos.208 to 210/Coch/2019: GracyBabu : AY 2009-10 to 2011-12 ITA Nos.211 to 213/Coch/2019: Jose Thomas: AY 2009-10 to 2011-12 (Assessee Appeals)
9.1 The first common ground in ITA Nos. 208 & 2011/Coch/2019 is with regard to
re-opening of assessment proceedings u/s. 147 of the Act which was not pressed
before us and hence, is dismissed as not pressed. Thus, this ground of appeals is
dismissed.
The next common ground in ITA Nos. 208 & 211/Coch/2019 is with regard to
treatment of amount received on sale of agricultural property vide registered sale
deed as the amount received for relinquishment of trusteeship in the Trust by the
Assessing Officer and confirmed by the CIT(A).
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 10.1 The facts of the case are that during the year, the Assessing Officer had made
the following additions as consideration received in lieu of relinquishment of
trusteeship and taxed under income from other sources.
Jose Thomas Gracy Babu Surplus consideration from sale 52,02,349 1,57,62,060 of Rubber Estate @Rs.10,40,470 per acre
Contract payment 34,00,000 34,00,000 Total 86,02,349 1,91,62,060
10.2 The said consideration was treated as receipt in lieu of relinquishment of
Trusteeship received in the form of sale consideration of agricultural land and
contract payment was assessed under the head income from other sources.
According to the Assessing Officer, since the trustees had relinquished the right of
Trusteeship in a Trust viz. Carmel Educational Trust and indirectly received
consideration in lieu of transfer, such consideration was chargeable in the hands of
trustees as income under the head other sources.
11.On appeal, the CIT(A) confirmed the findings of the Assessing Officer. With
respect to the excess price received on sale of agriculture land @Rs.10,40,400/- for
5 Acres, the CIT(A) observed that the assessee’s contention that the sale of rubber
plantation is as per registered sale deed may be a valid contention when viewed in
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 isolation. However, when viewed in a holistic manner keeping in view all the 3
transactions- sale of rubber plantation, donation to related trust and payment for
construction, the CIT(A) observed that income had been sought to be diverted
through colorable transactions to create a veil of legitimacy for evading tax accruing
as a result of receipt of income/ benefit for directed and voluntary relinquishment of
his trusteeship. As is evidenced by the unsigned document dated 23.02.2009, the
sale consideration for acquiring the above plantation was 6.5 crores which was
subsequently changed in the registered documents to Rs.12.5 crores. Moreover,
those plots of land which were owned by non trustees were sold at a much lower
rate, similar to that indicated in the unsigned seized document. Since the sale of
rubber plantation was the sale of a capital asset land, the proceeds of sale was not
to attract any tax liability and hence, the assessee had diverted a part of the
receipts for directed and voluntary relinquishment of his trusteeship, through this
route, to provide a garb of legitimacy to the whole transaction, while evading tax.
The CIT(A) observed that the unsigned document seized during the course of
search proceedings may be deficient in its efficacy when used as a primary
evidence but was a valuable corroborative evidence as the total value of the
transaction, including the purchase of rubber plantation and the directed voluntary
relinquishment of trusteeship by the old trustees as evidenced in the seized
document i.e. 50 crore(43.5 for relinquishment of trusteeship + 6.5 crore for rubber
plantation ) exactly matched the amount which is the sum of the colorable
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 transactions (37.5 for construction payment and donation to trust + 12.5 for rubber
plantation) undertaken by the assessee, as an afterthought to evade taxes. The
CIT(A) sustained the assessee’s assessment of income of Rs. 52,02,350/- for the
AY 2009-10 as excess price received on sale of agriculture land @Rs.10,40,400/- for
5 Acres.
11.1 Against this, the assessee is in appeal before us.The Ld. AR submitted that
the assessee had transferred the agriculture land owned through a registered
document in which the value per acre was fixed at Rs.25,40,470/-. Hence, it was
submitted that no part of consideration received can be treated as consideration in
lieu of relinquishment of trusteeship paid by the purchaser. Moreover, it was
submitted that out of the amount Rs. 1,57,62,060/- (15.15 x Rs.10,40,400)
assessed in the hands of Gracy Babu include consideration relating to 6.25 acres
and 8.90 acres of rubber estate owned by her late husband, Babu Joseph who
expired before the date of supplementary deed of the trust(25/03/2009). Hence, it
was submitted that he had not relinquished his right of succession as lifelong
trustee on 25/03/2009 as his right of succession as lifelong trustee extinguished on
the date of death and nobody will acquire or inherit his such right on the date of his
death as the death of the ownerwill put an end to the life of the right as well. It
was submitted that Gracy Babu and her two major sons viz Judy Babu & Frudy Babu
Thomas were the legal heirs of late Babu Thomas. The Ld. AR submitted that the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 aforesaid 8.90 acres of rubber estate owned by Late Babu Thomas was transferred
for Rs 2,26,10,197 (Rs.25,40,470 per acre) on 25/03/2009 by the aforesaid legal
heirs to Believers Church group vide registered document No.353/1/2009. Hence, it
was submitted that the share of Gracy Babu in 8.90 acres comes to 2.97 acres only.
According to the Ld. AR, if Rs.10,40,400/- out of 25,40,470/-was taken as
consideration in lieu of relinquishment of trusteeship such amount to be considered
in the hands of Gracy Babu comes to Rs. 95,92,490/- [(2.97x 10,40,400) + (6.25 x
10,40,400)] and not Rs 1,57,62,060/- assessed in the hands of Gracy Babu. The
Ld. AR submitted that while holding that Rs 10,40,470/- out of Rs.25,40,470/-
received as sale consideration of rubber estate per acre formed part of
consideration in lieu of relinquishment of trusteeship, the assessing officer and the
CIT(A) had ignored the agreement dated 01/06/2010 where in the parties to the
agreement had decided to amend the clauses in the agreement dated 10/03/2009
relating to the payments to the trustees for relinquishing the trusteeship.
11.2 The ld. AR submitted that the supplementary deed executed on 25/03/2009
showed that the assessee and other trustees possessed a right of succession as
lifelong trustees of Carmel Educational Trust and they relinquished such right on
25/03/2009. The Ld. AR submitted that the aforesaid right constituted a capital
asset within the meaning of section 2(14)(a) of the Act. According to the Ld. AR,
relinquishment of a capital asset or extinguishment of any right therein is defined to
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 be a transfer of capital asset in section 2(47) of the Act. Hence, it was submitted
that consideration if any, received or receivable in lieu of relinquishment of a capital
asset or extinguishment of any right therein would constitute capital receipt only
and not revenue receipt. It was submitted that the profits and gains arising from
the transfer was, therefore, required to be computed under the head capital gains in
the previous year relevant to assessment year 2009-10. No part of consideration
can be considered for assessment in the subsequent assessment years on receipt
basis. With regard to the computation of capital gains u/s. 48 on the transfer and
charging the same u/s. 45, the Ld. AR relied on the judgment of the Apex Court in
the case of CIT vs. B.C. Sreenivasa Shetty (128 ITR 294) wherein it was held that if
the cost of acquisition of the asset transferred is indeterminable no capital gains can
be computed. In the assessee’s case, the cost of acquisition of the asset transferred
was indeterminable or not specified in section 55 of the Act.
11.3 The contention of the Ld. DR is that a person appointed as a trustee in a
public charitable trust shall not acquire any legal or actionable right over the
property owned by the trust which is solely held for attainment of the objective,
charitable purpose. The Ld. DR submitted that the trusteeship in a public charitable
trust is not a right of the trustee and a trustee is not entitled to receive any benefits
from trust other than reasonable remuneration for the services rendered. Hence, it
was submitted that the assessee had no legal right for receipt of compensation in
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 lieu of relinquishment of trusteeship. According to the Ld. DR, in the instant case,
there were compensations which was received indirectly even though the assessee
did not have a legal right to receive any consideration for his relinquishment.
Hence, according to the Ld. DR, the money received by the assessee in the guise of
excess price of agricultural land Rs.10,40,400(25,40,400 – 15,00,000) per Acre for 5
Acres or contract receipt under the head other sources in the hands of the assessee,
as this right being not legally enforceable, cannot be brought into the ambit of
definition of “capital asset” , and hence, could not be income from capital gains.
The Ld. DR contended that the assessee had received consideration for the “ease”
of cessation of his position as trustee in the trust in favour of identified individuals,
which was not enforceable by law but had existence in reality and hence, the
payment received can be accounted for only under the head income from other
sources and the assessee’s plea of attracting the provision of capital gains cannot
be accepted.
11.4 We have heard the rival submissions and perused the record. In the
present case, there was unsigned Agreement dated 23/02/2009 wherein the sale
consideration was shown at Rs.6.5 crores for sale of rubber plantation. Later as per
registered deed, it was changed to Rs.12.5 crores. In other words, in draft
agreement, the sales consideration was at Rs. 15 lakhs per acre. However, in the
registered deed the sales consideration was shown at Rs 25,40,400/- per acre.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 thusthere was different of amount of Rs.15 lakhs per acre. This difference cannot be
considered as a receipt for sale of agricultural property since a similar property was
sold by trustees at around Rs.15 lakhs per acre. According to the Department, the
assessee adopted colourable devices to receive the amount from Believers Church
by way of inflating the value of rubber estate in the sale deed executed by the
assesses since the sale of rubber plantation, being agricultural land is exempted
from tax. The Ld. AR made an alternative argument that even ifit is presumed that
the consideration was received from Believers Church which was for relinquishment
of trusteeship in the Trust wherein these persons were trustees, it is exempted and
not taxable in the hands of the trustees. In our opinion, there is merit in the
argument of the Ld. AR that even if it is a capital receipt, it is to be treated as
consideration for relinquishment of trusteeship in the Trust and the cost of
acquisition is nil and hence, the gainis not taxable on its transfer.The assesses are
life time trustees in Carmel Educational Trust which is a public charitable trust. This
Trust was taken over by Believers Church, Thiruvalla vide agreement dated
23/02/2009 and by that agreement all the assets and liabilities of Carmel
Educational Trust were transferred to Believers Church and the assesses ceased to
be the trustees of Carmel Educational Trust. According to the CIT(A), the right of
trusteeship is not legally enforceable right and it cannot be brought into the ambit
of definition of “capital asset” and the consideration received on transfer cannot be
treated as ‘income from capital gain’. The CIT(A) treated it as “income from other
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 sources” so as to tax the same. This finding of the CIT(A) is not proper. The
assesses herein wereholding trusteeship in the Carmel Educational Trust which was
relinquished in favour of trustees of Believers Church, and this right is nothing but
a capital asset. Had the Carmel Educational Trust survived as it is, then they have
the right to continue as a Trustee throughout their life time. Once it has ceased to
exist and relinquished the right of trusteeship in favour of the new trustees in
Believers Church, the consideration received for such relinquishment is nothing but
a capital receipt and gain on such transaction cannot be considered as ‘income from
other sources’.
11.5 The contention of the Ld. AR is that since there is no cost of acquisition, it is
not possible to compute capital gain as section 55(2) of the I.T. Act does not
include this kind of asset as capital asset. For better understanding, we will
examine the provisions of section 55(2) of the I.T. Act.
S. 55 (2) For the purposes of sections 48 and 49, "cost of acquisition",—
(a) in relation to a capital asset, being goodwill of a business or a trade mark or brand name associated with a business or a right to manufacture, produce or process any article or thing or right to carry on any business, tenancy rights, stage carnage permits or loom hours —
(i) in the case of acquisition of such asset by the assessee by purchase from a previous owner, means the amount of the purchase price: and (ii) in any other case not being a case falling under sub-clauses (i) to (iv) of sub-section (1) of section 49shall be taken to be nil;
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (aa) in a case where, by virtue of holding a capital asset, being a share or any other security, within the meaning of clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) (hereafter in this clause referred to as the financial asset), the assessee—
(A) becomes entitled to subscribe to any additional financial asset; or
(B) is allotted any additional financial asset without any payment, then, subject to the provisions of sub-clauses (i) and (ii) of clause (b) —
(i) in relation to the original financial asset, on the basis of which the assessee becomes entitled to any additional financial asset, means the amount actually paid for acquiring the original financial asset;
(ii) in relation to any right to renounce the said entitlement to subscribe to the financial asset, when such right is renounced by the assessee in favour of any person, shall be taken to be nil in the case of such assessee;
(iii) in relation to the financial asset, to which the assessee has subscribed on the basis of the said entitlement, means the amount actually paid by him for acquiring such asset; and (iiia) in relation to any financial asset purchased by any person in whose favour the right to subscribe to such asset has been renounced, means the aggregate of the amount of the purchase price paid by him to the person renouncing such right and the amount paid by him to the company or institution, as the case may be, for acquiring such financial asset;
(ab) in relation to a capital asset, being equity share or share allotted to a shareholder of a recognised stock exchange in India under a scheme for demutilisation or corporatisation approved by the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992), shall be the cost of acquisition of his original membership of the exchange:
Provided that the cost of a capital asset, being trading or clearing rights of the recognised stock exchange acquired by a shareholder who has been allotted equity share or shares under such scheme of demutualisation or corporatisation, shall be deemed to be nil;
(b) in relation to any other capital asset —
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (i) where the capital asset become the property of the assessee before the 1st day of April, 1981, means the cost of acquisition of the asset to the assessee or the fair market value of the asset on the 1 st day of April, 1981, at the option of the assessee;
(ii) where the capital asset became the property of the assessee by any of the modes specified in sub-section (1) of section 49, and the capital asset became the property of the previous owner before the 1stday of April, 1981, means the cost of the capital asset to the previous owner or the fair market value of the asset on the 1st day of April, 1981, at the option of the assessee;
(iii) where the capital asset became the property of the assessee on the distribution of the capital asset of a company on its liquidation and the assessee has been assessed to income tax under the head "Capital gains" in respect of that asset under section 46, means the fair market value of the asset on the date of distribution;
(v) wherethe capital asset, being a share or a stock of a company, became the property of the assesseeon —
(a) the consolidation and division of all or any of the share capital of the company into shares of larger amount** ** **"
11.6 A bare reading thereof would indicate how the legislature contemplates that
income chargeable under head "capital gains" has to be computed. The mode of
computation is laid down by section 48, whereas by section 49, the cost with
reference to certain modes of acquisition has been set out. For the purposes of both
sections, the legislature has devised the scheme in section 55 and sub-section (2)
thereof clarifies that for the purposes of sections 48 and 49. "cost of acquisition" in
relation to a capital asset, being goodwill of a business or a trade mark or brand
name associated with a business or a right to manufacture, produce or process any
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 article or thing or right to carry on any business, tenancy rights, stage carriage
permits or loom hours has to be computed. In this case, the assessee stated that
nothing of these things would cover the relinquishment of trusteeship and in the
absence of aspecific provision, the income shall be taken as Nil.
11.7In the case of Cadell Weaving Mill Co. (P.) Ltd. (273 ITR 1),theargument before
the Supreme Court was arising out of the return of income of the assessee. The
amountreceived by the asessee on surrender of tenancy right, whether liable to
capital gains under section 45 of the Income Tax Act, 1961 was involved in that
appeal before the Supreme Court. There was a lease agreement entered into in the
year 1959 for 50 years, under which, the annual rent was paid by the Lessee to the
Lessor. The lease would have continued till 2009. However, during the relevant
previous year i.e. in March, 1986, the Assessee surrendered tenancy rights
prematurely and received a sum of 35 lacs. That sum was credited to the reserve
and surplus account, which was disallowed by the Assessing Officer, holding that it
was income from other sources. The assessee appealed to the Commissioner, who
came to the conclusion that the assessee was liable to pay tax on capital gains on
the amount of Rs.35 lacs after deducting an amount of Rs.7 lacs as cost of
acquisition. The Department and assessee challenged the decision before the
Tribunal and the Tribunal relied upon the Judgment of the Supreme Court in the
case of CIT v. B.C. Srinivasa Shetty[1981] 128 ITR and the amendment to section
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 55(2) of the Income Tax Act and held that the assesseedid not incur any cost to
acquire the leasehold rights and that if at all any cost had been incurred it was
incapable of being ascertained. It was therefore held that since the capital gains
could not be computed as envisaged in section 48 of the Income Tax Act, therefore,
capital gains earned by the assessee, if any, was not exigible to tax. The
Department's Appeal to the High Court was dismissed and that is how it approached
the Hon'ble Supreme Court. In dealing with the rival contentions, the Hon'ble
Supreme Court held as under:
'(8) In 1981 this court in CIT v. B.C. Srinivasa Shetty(1981) 128 ITR 294; (1981) 2 SCC 460 held that all transactions encompassed by section 45 must fall within the computation provisions of section 48. If the computation as provided under section 48 could not be applied to a particular transaction, it must be regardedas "never intended by section 45 to be the subject of the charge". In that case, the court was considering whether a firm was liable to pay capital gains on the sale of its goodwill to another firm. The court found that the consideration received for the sale of goodwill could not be subjected to capital gains because the cost of its acquisition was inherently incapable of being determined. Pathak J. as his Lordship then was, speaking for the court said (page 300)
"what is contemplated is an asset in the acquisition of which it is possible to envisage a cost. The intent goes to the nature and character of the asset, that it is an asset which possess theinherent quality of being available on the expenditure of money to a person seeking to acquire it. It is immaterial that although the asset belongs to such a class it may, on the facts of a certain case, be acquired without the payment of money"
(9) In other words, an asset which is capable of acquisition at a cost would be included within the provisions pertaining to the head "Capital gains" as opposed to assets in the acquisition of which no cost at all can be conceived. The principle propounded in B.C. Srinivasa Shetty (1981) 128 ITR 294 (SC)has been allowed by several High Courts with reference to the consideration received on surrender of tenancy rights, ( see among others Bawa Shiv Charan Singh v. CIT
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (1984) 149 ITR 29 (Delhi); CIT v. Mangtu Ram Jaipuria(1991) 192 ITR 533 (Cal); CIT v., Joy Ice-Creams (Bangalore ) P. Ltd. (1993) 201 ITR 894 (Karn.); CIT v. Markapakula Agamma (1987) 165 ITR 386 (AP); CIT v. Merchandisers P. Ltd. (1990) 182 ITR 107 (Ker.) In all these decisions, the several High Courts held that if the cost of acquisition of tenancy rights cannot be determined, the consideration received by reason of surrender of such tenancy rights could not be subjected to capital gains tax. (10) According to a circular issued by the Central Board of Direct Taxes (Circular No. 684 dated 10th June, 1994 – (1994) 208 ITR (St.) 8 it was to meet the situation created by the decision in B.C. Srinivasa Shetty (128 ITR 294) (SC) and the subsequent decisions of the High Court that the Finance Act, 1994, amended section 55(2) to provide that the cost of acquisition of, inter alia, a tenancy right would be taken as nil. By this amendment, the judicial interpretation put on capital assets for the purposes of the provisions relating to capital gains was met. In other words, the cost of acquisition would be taken as determinable but the rate would be nil.
(11) The amendment took effect from 1st April, 1995 and accordingly applied, in relation to the assessment year 1995-96 and subsequent years. But till that amendment in 1995, and therefore covering the assessment year in question, the law as perceived by the Department was that if the cost of acquisition of a capital asset could not in fact be determined, the transfer of such capital asset would not attract capital gains. The appellant now says that CIT v. B.C. Srinivasa Shetty's case [1981] 128 ITR 294 (SC) would have no application because a tenancy right cannot be equated with goodwill. As far as goodwill is concerned, it is impossible to specify a date on which the acquisition may be said to have taken place. It is built up over a period of time. Diverse factors which cannot be quantified in monetary terms may go into the building of the goodwill, some tangible some intangible. It is contended that a tenancy right is not a capital asset of such a nature that the actual cost on acquisition could not be ascertained as a natural legal corollary.
(12) In A. R. Krishnamurthy v. CIT (1989) 176 ITR 417 this court held that it cannot be said conceptually that there is no cost of acquisition of grant of the lease. It held that the cost of acquisition of leasehold rights can be determined. In the present case, however, the Department’s stand before the High Court was that the cost of acquisition of the tenancy was incapable of being ascertained. In view of the stand taken by the Department before the High Court, we uphold the decision of the High Court.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (13) In United Commercial Bank Ltd. v. CIT (1957) 32 ITR 688 (SC), it was held that the heads of income provided for in the sections of the Indian Income Tax Act, 1922 are mutually exclusive and where any item of income falls specifically under one head, it has to be charged under that head and no other. In other words, income derived from different sources falling under a specific head has to be computed for the purposes of taxation in the manner provided by the appropriate section and no other. It has been further held by this court in East India Housing and Land Development Trust Ltd. v. CIT (1961) (42 ITR 49) that if the income from a source falls within a specific head, the fact that it may indirectly be covered by another head will not make the income taxable under the latter head. (See also CIT v. Chugandas and Co. (1965) 55 ITR 17 (SC).
(14) Section 14 of the Income Tax Act, 1961 as it stood at the relevant time similarly provided that "all income shall for the purposes of charge of income tax and computation of total income be classified under six heads of income," namely:— (A) Salaries; (B) Interest on Securities; (C) Income from house property; (D) Profits and gains of business or profession; (E) Capital gains; (F) income from other sources unless otherwise, provided in the Act.
(15) Section 56 provides for the chargeability of income of every kind which has not to be excluded from the total income under the Act, only if it is not chargeable to income-tax under any of the heads specified in section 14, items A to E. Therefore, if the income is included under any one of the heads, it cannot be brought to tax under the residuary provisions of section 56.
(16) There is no dispute that a tenancy right is a capital asset the surrender of which would attract section 45 so that the value received would be a capital receipt and assessable if at all only under item E of section 14. That being so, it cannot be treated as a casual or non-recurring receipt under section 10(3) and be subjected to tax under section 56. The argument of the appellant that even if the income cannot be chargeable under section 45, because of the inapplicability of the computation provided under section 48, it could still impose tax under the residuary head is thus unacceptable. If the income cannot be taxed under section
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 45, it cannot be taxed at all. (SeeS. G. Mercantile Corporation P. Ltd. v. CIT (1972) 83 1TR 700 (SC).
(17) Furthermore, it would be illogical and against the language of section 56 to hold that everything that is exempted from capital gains by the statute could be taxed as a casual or non-recurring receipt under section 10(3) read with section 56. We are fortified in our view by a similar argument being rejected in Nalinikant Ambalal Mody v. S.A.L. Narayan Row,CIT (1966) 61 ITR 428 (SC)”.
11.8 Thus, the conclusion of the Supreme Court is that an asset which is capable
of acquisition at a cost would be included within the provisions pertaining to the
head "Capital gains" as opposed to assets in the acquisition of which no cost at all
can be conceived. There was no cost of acquisition, which was determined and on
the basis of which the Assessing Officer could have proceeded to levy and assess
the gains derived as capital gains. Sub-section (2) of section 55 clause (a) having
been amended, there is no stipulation with regard to relinquishment of trusteeship.
However, even in the case of tenancy right, the view taken by the Supreme Court,
after the provision was substituted w.e.f. 1st April, 1995, is as above, which is
squarely applicable to the assessees’ case also. The further argument of the Ld. AR
is that the relinquishment of trusteeship cannot be brought within the tax net
though it was capable of being transferred. The Supreme Court held that it must be
capable of being acquired at a cost or that has to be ascertainable, then only
transfer of capital asset is subject to tax. A specific insertion would therefore be
necessary so as to ascertain its case for computing the capital gains. Since the
assessee had not incurred any cost of acquisition in respect of gain on account of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 relinquishment of trusteeship in Carmel Educational Trust, it cannot be brought to
tax as capital gains. Accordingly, we hold that capital receipt accrued to the
assessee in AY 2009-10 and in that assessment year on relinquishment of
trusteeship, which being a capital asset was acquired without any cost of
acquisition, the same cannot be brought to tax as held by the Supreme Court in the
case of B.C. Srinivasa Shetty (supra). This ground of appeals of the assesses is
allowed.
ITA Nos. 208, 209, 210 & 211/Coch/2019 : (AY 2009-10 to 2011-12): (Assessee’s
Appeals)
The next common ground in ITA Nos. 208, 209, 210 & 211/Coch/2019 for AY
2009-10 to 2011-12 is with regard to assessment of amount received for civil
construction work as income derived by the Trustees from the relinquishment of
public charitable trust which was charged under the head “other sources”and also
ignoring the expenses incurred.
12.1 The facts of the case are that the agreement dated 10/03/2009 has provided
payments in relation to ongoing construction in the college building which is payable
on completion, out of Rs.37.50 crores. A sum of Rs.34 lakhs each had been paid to
GracyBabu and Jose Thomas in March, 2009. According to agreement entered into
between Believers Church and seven outgoing trustees belonging to the families of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Gracy Babu and Jose Thomas on 01/06/2010, the construction was completed and
a further sum of Rs.4.50 crores each was payable to Gracy Babu and Jose Thomas
subject to deduction of tax u/s. 194C of the I.T. Act. On enquiry, the college
authorities had stated that no construction work was carried out by the outgoing
trustees. Hence, the total amount of Rs.4.84 crores each received by Gracy Babu
and Jose Thomas was treated as consideration received in lieu of relinquishment of
trusteeship which is assessable as income from other sources.
12.1.1 A sum of Rs.16 crores was paid in June 2010 by Believers Church and six
associate trusts, St. Thomas Educational Trust in which Gracy Babu and Jose
Thomas are trustees. The purpose of this donation was stated to be for reserving
engineering seats for the beneficiaries of the donor trusts. Since no such
reservation was given in the admission and payment of donation was made after
relinquishment of trusteeship the donation received by St. Thomas Educational
Trust was treated as consideration received in lieu of relinquishment of trusteeship
by the outgoing trustees Gracy Babu and Jose Thomas. As such fifty percent of the
donation of Rs.16 crores is chargeable in the hands of Gracy Babu and Jose Thomas
in the AY 2011-12 by treating it as consideration received in lieu of relinquishment
of trusteeship which is assessable as income from other sources.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 12.1.2 In the light of the above, consideration in lieu of relinquishment of
trusteeship received indirectly in the form of contract amount and donation to Trust
was assessed in the hands of Gracy Babu and Jose Thomas on receipt basis in the
following manner:
GracyBabu Excess price of Contract Donation Total Rubber estate Receipts AY 2009-10 1,57,62,060 34,00,000 1,91,62,060 AY 2010-11 4,50,00,000 4,50,00,000 AY 2011-12 8,00,00,000 Jose Thomas AY 2009-10 52,02,349 34,00,000 AY 2010-11 4,50,00,000 4,50,00,000 AY 2011-12 8,00,00,000 8,00,00,000
12.2On appeal, the CIT(A) observed that from all the evidences gathered during the
course of search proceedings and assessments and appellate proceedings, it was
borne out that no construction work had actually been undertaken by the assessee
or any of the trustees, against the payment which was made to them in advance or
in finality and the assessee had not brought out any evidence in support of the
claim of having undertaken any construction activity. Further,it was observed that
the assessee had claimed to have received payment of Rs.4.84 crores spread over
assessment year 2009-10, 2010-11, 2011-12 and as mandated by law, not only the
assessee is supposed to maintain his books of accounts but also have the same
audited. The CIT(A) observed that the assessee had not been able to produce any
audit report for any of the relevant years. It was observed that even the bank 39
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 account was indicative of only cash withdrawals (including those over Rs.20,000/-)
and there was no cheque payment to any party for any purchase or service and
there was no TDS deduction to support any sub contract work. According to the
CIT(A), these findings showed that no construction work had actually been
undertaken and the payments shown as contractual receipts were nothing but
payment received for the easy and voluntary relinquishment of trusteeship in
payment in favour of identified individuals. According to the CIT(A), the Carmel
Trust had not deducted any TDS on the payments made to the assessee and other
old trustees for construction work during the assessment years 2009-10 & 2010-11,
when the payment of Rs.4.84 crores had been received by the assessee, instead the
Carmel Trust had deducted TDS for the aforesaid amount during assessment year
2011-12, which was not claimed by the assessee and is a clear case of after
thought. According to the CIT(A), the total amount of payment made to the
assessee including the TDS amount (unclaimed) does not match in the amount
reflected inthe agreement. The CIT(A) found that there was a credit of Rs.8.68
lakhs in the books of accounts of Carmel Trust which had gone into the TDS
account of Gracy Babu for AY 2011-12 and had not been claimed by her so far and
hence, the protective addition in the hands of the assessee for AY 2011-12 was
reduced from Rs.4.84 Crores to Rs.8.68 lakhs. Hence, the CIT(A) sustained only
substantive addition of Rs.34,00,000/- in the AY 2009-10 and Rs.4,50,00,000/- in
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 the AY 2010-11 and also brought into tax the amount of Rs.8.68 lakhs in the AY
2011-12.
12.3 Against this, the assessee is in appeal before us. The Ld. AR submitted that
according to this agreement the cost of ongoing construction agreed Rs.9.68 was
only payable to Jose Thomas and Gracy Babu who are the family heads and after
the execution of this agreement dated 1/06/2010 the amount shown as payable in
the agreement dated 10/03/2009 Rs.37.50 crores had no relevance. The Ld. AR
submitted that a sum of Rs.34 lacs and Rs.4.50 crores each had been assessed in
the case of both assessees in A.Y 2009-10 and 2010-11 respectively under the head
other sources being fifty percent of Rs 9.68 crores.The amounts of Rs.34 lakhs in
the A.Y.2009-10 and 4.50 crores in the A.Y.2010-11 received by the assessee from
Carmel Engineering College were, in fact, payments towards the ongoing
construction works as mentioned in paragraph 5 of the agreement dated
10/03/2009 and pages 4 & 5 of the deed of .agreement dated 01/06/2010 entered
into between Believers Church and Gracy Babu and her two sons and Jose Thomas
and his three family members. The parties to the agreement (7 persons) together
had completed the construction in the F.Y 2010-11 as evidenced by clause 2 of the
agreement dated 01/06/2010 for a total amount of Rs 9.68 crores and vide
paragraph 3 of the said agreement it was agreed to appropriate the contract
amount from the amount already paid to the parties (7 persons}. The assessing
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 officer had relied on the unsigned agreement and the agreement dated 10/03/2009,
but had ignored the agreement dated 1/06/2010 which clearly confirmed the
construction.It was submitted that the amount of Rs. one crore (Issue in Revenue’s
appeal) given to the assessee on 11/03/2009 and assessed in their hands in the
original assessment for A.Y.2009-10 forms part of the total amount of Rs.4.84
crores. Hence,it was submitted that the addition made in the original assessment is
to be deleted as the same amount is included in the total amount of Rs.4.84 crores.
12.4 The Ld. AR submitted that construction was carried out by all the seven
persons who are parties to the agreement dated 01/06/2010 and a statement to
that effect was given as was agreed in clause 6 of that agreement. Tax was also
deducted in the F Y 2010-11 u/s 194 C @ 2 percent as the construction was over
and the amount had been brought under the fixed asset schedule of the Carmel
Educational Society. It was submitted that in addition to the receipt of 9.68 crores,
the CIT(A) had directed that the tax deducted on this amounting to Rs.8.68 lakhs
also forms part of the contract receipts to be considered in the assessment for the
A.Y.2011-12. The assessee actually incurred loss on this work and by inadvertence
had omitted to claim such loss in the return.With regard to the denial of
construction by the college authorities (Believers Church) it was evident from their
Balance sheet as at 31/03/2010 that they had accounted the entire sum Rs.9.68
crores in A.Y.2010-11 and shown this amount as advance for work in progress in its
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 balance sheet as on 31.03.2010. On completion of the work this amount was taken
by the college in its balance sheet as on 31.03.2011 under fixed asset schedule. The
assessing officer has without proper inquiry and without appreciating full facts
stated that no work had been done at the college. According to the Assessing
Officer, the college authorities had reported that they had not done any
construction activity during the year and not mentioned anything about the work
done by the assessee. The reason for making such a statement by the college
authorities (BELIEVERS CHURCH GROUP) before the assessing officer is not known
to the assessee especially when their audited financial statements showed
otherwise. The statement of college authorities may be with regard to any new
work entrusted where as the payment of Rs 9.68 crores to the appellant and 6
others was for the ongoing work.
12.5 The Ld. AR submitted that the assessee had not earned this income as the
entire money had been spent on construction. The question and principle of taxing
real income needs to be mentioned here. The assessing officer had no evidence in
hand other than the statement by college authorities to say that the assessee had
not done any construction or had no proof to show that the assessee had kept the
entire receipts in tact without spending for the construction. The agreements dated
10/03/2009 (clause 5) and 01/06/2010 (clause 2 to 6) clearly proved that the
ongoing construction was completed by the assessees during the financial year
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 2010-11, i.e. A.Y.2011-12.It was submitted that as such the amount of Rs 4.84
crores cannot be assessed as income under the head income from other sources
and if any income is derived from the construction work, it has to be assessed as
business income in the assessment year 2011-12. Hence, it was submitted that the
profit derived from the work can only be charged to tax and no profit was derived
by the assessee from the work as equal expenses were incurred in the execution of
ongoing construction.
12.6 The Ld. DR relied on the order of the CIT(A).
12.7 We have heard the rival submissions and perused the record. The amounts
of Rs.34,00,000/- in AY 2009-10 and Rs.4.50 crores in AY 2010-11 each received by
Gracy Babu and Jose Thomas from which is said to be towards the on-going
construction work as mentioned in clause 5 of the agreement dated 10/03/2009
and pages 4 & 5 of the deed of agreement dated 01/06/2010 entered into between
Believers Church and Gracy Babu and her two sons and Jose Thomas and his three
family members. The parties to the agreement (7 persons) together had completed
the construction in the F.Y. 2010-11 as evidenced by clause 2 of the agreement
dated 01/06/2010 for a total amount of Rs.9.68 crores and vide clause 3 of the said
agreement it was agreed to appropriate the contract amount from the amount
already paid to the parties. Contrary to this, the Assessing Officer had relied on the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 unsigned agreement and the agreement dated 10/03/2009, but had ignored the
agreement dated 01/06/2010 which confirmed the construction. Clause 5 of the
agreement dated 10/03/2009 reads as follows:
“5. It is agreed by the first and second parties together that they with the help of their Chartered Accountants shall prepare all the debts and liabilities during the above said period of within six months since from the execution of this agreement in order to clear it by receiving the above said amount of 37.50 crores (Rupees thirty seven Crores and Fifty lakhs only) in different instalments and the first parties agree that they will release such funds without any delay as per the demand of the second parties. It is further agreed by the second parties that they shall complete the ongoing constructions of buildings, landscape, hostels, play grounds etc. with approve estimates and supporting bills within the said period and the 1st party shall release the said amount on the basis of such records from the said amount of Rs.37.50 Crores (Rupess Thirty seven Crores and Fifty lakhs only) proportionately to each three groups among the 2nd parties.”
Clause 2 to 6 of the agreement dated 01/06/2010 reads as under:
“2. The statement of debts and liabilities as prepared pursuant to clause 5 of the agreement does not disclose any debts or liability as on the date of agreement and the 2nd party is not eligible for any further amount for the said purpose as envisaged in the agreement dated 10/03/2009. 3. The 2nd Parties i.e. parties 1 to 3 and Parties 8 to 11 in the agreement dated 10-03-2009 can appropriate from the payment of Rs.9.68 Crores already made to them, subject to deduction of tax at Source under section 194C of the Income Tax Act, towards the cost of the said construction as per clause above which will be accounted by the first party in the books of accounts of the Trust. 4. The 2nd party i.e. parties 1 to 3 and 8 to 11 confirm that they have no further claim from the amount of Rs.37.5 crores as per clause 4 of the agreement other than the amount already appropriated towards the cost of construction.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 5. The 2nd parties 1 to 3 and 8 to 11 will settle the accounts in respect of the balance amount due to the 1st party from the payment of Rs.9 crores in the event if requires so. 6. The 2nd party i.e. parties 1 to 3 and (8,9,10 and 11) in the said agreement has undertaken the construction as per clause 5 of the Deed dated 10.03.2009, incurring a cost of Rs.9.68 Crores for which the statement will be filed by the said parties 1 to 3 and 8 to 10 to the first party in the agreement dt.10.03.2009 within one month from today.”
12.8 The Believers Church had disclosed this construction in its Balance Sheet as
on 31/03/2010 and 31/03/2011. Being so, there was construction activity and the
Believers Church paid the contract amount to these two assesses. By any stretch of
imagination, it cannot be considered as an amount paid towards relinquishment of
trusteeship in Carmel Educational Society. In our opinion, it is appropriate to
estimate the income fromconstruction contract amount at 8% for these assessment
years. Directed accordingly. Thus the appeals of the assessee in ITA Nos. 208,209,
210 & 211/Coch/2019 are partly allowed.
ITA Nos. 210 & 213/Coch/2019 :(AY 2011-12)[Assessee’s appeals]
Coming to the appeals in ITA Nos. 210 & 213/Coch/2019, there was tax
deduction by Believers Church in respect of Rs.8.68 lakhs relating to assessment
year 2011-12. The CIT(A) sustained the addition of Rs.8.68 lakhs. In our opinion,
there is no reason for sustaining the entire addition of TDS amount as income of the
assessee in the assessment year 2011-12. We direct the Assessing Officer to
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 consider 8% of Rs.8.68 lakhs as income of the assessee as discussed earlier in para
no. 12.8 of this order for AYs 2009-10 and 2010-11. This ground of appeals of the
assesses are partly allowed. In the result, the appeals of the assesses in ITA No.
208 to 213/Coch/2019 are partly allowed.
ITA Nos.238/Coch/2019:Revenue Appeal:JoseThomas:AY 2011-12 ITA No. 239/Coch/2019:Revenue Appeal:Gracy Babu :AY 2011-12
The Revenue has raised the following common grounds of appeals:
The Learned CIT(A) in his order dated 31/01/2019 has erred in concluding that the payment of Rs 8 crores of the Rs 16 crores received by St Thomas Educational Society in which the assessee was a trustee cannot be treated as income of the assessee as no money had been received by her nor any benefit had accrued to her. '
The order of the learned CIT(A) dated 31/01/2019 is contradictory, when the CIT(A) has acknowledged that the intention of the erstwhile trustees of Carmel Educational Trust (of which, the assessee was one) in transferring the educational institution and other assets of this trust to the acquirers, Believers Church of India, through its nominees, as espoused in the draft agreement dated 23/02/2009 for a sum of Rs 43.5 crores and one of the channels of the payment to the trustees is through making contribution to a trust wherein the assessee and his family members were trustees through trusts in the control of the acquirer, Believers Church of India, under the guise of inter trust donations for reserving engineering seats in the engineering college operated by this trust, which has been disproved by the assessing officer.
The learned CIT(Appeals) had also erred in holding that the payment of Rs. 8 crores of the Rs 16 crores received by St Thomas Educational Society in which the assessee and his family members were trustees cannot be treated as income of the assessee as no money had been received by him nor any benefit had accrued to him when the learned CIT(Appeals) has acknowledged that this transfer is also part and parcel of the original transaction as espoused in the draft agreement dated 23/02/2009 and the only reason why this manner of transfer of the acquisition cost was adopted was due to fact that the intention of the assessee and his family members were known to the Income-
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 tax Department by virtue of the recovery of the draft agreement dated 23/02/2009 during the search proceedings against the assessee.
The learned CIT(Appeals) has also erred in holding that since the money had gone to a charitable trust exempt u/s 12AA and that the assessee has derived no benefit from this transfer by not appreciating the fact that the host of agreements entered into between the erstwhile trustees and the nominees of Believers Church were just camouflage for effecting the transfer of the sale consideration without inviting the incidence of tax, primarily because the intention of the trustees were known to the Income tax Department by recovery of the draft agreement dated 23/02/2009 during the search proceedings.
The learned CIT(Appeals) had rightly concluded that the excess consideration received by the trustees for the sale of adjacent land vis a vis that received bythe non trustees, payment for clearing nonexistent liabilities of the erstwhile trustreceived by the assessee, contractual payments for nonexistent construction all represented benefits received by the assessee and hence acquired the character of income in the hands of the assessee. The learned CIT(Appeals) had erred in not appreciating the fact that the third way of payment under the guise of inter trust donations from trusts under the control of Believers Church to the trust newly created by the assessee is also part and parcel of the above mentioned consideration for the benefit of the assessee and hence cannot be treated as separate and distinct from the other transfers only because it is disguised as an inter trust transfer.
The order of the learned CIT(A) dated 31/01/2019 is erroneous and so maybe quashed and the order of the assessing officer dated 30/11/2016 may be upheld.
14.1 The crux of the above ground in ITA Nos. 238 & 239/Coch/2019 is with
regard to deletion of addition by the CIT(A)of Rs.8 crores in each assessment year
received by St. Thomas Educational Society in which the assessees were Trustees.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 14.2 The facts of the case are that during the year St. Thomas Educational Trust
in which the assessee and GracyBabu were trustees received donation of Rs.16
crores from seven trusts for promoting the educational objectives of the trust. The
Assessing Officer had taken 50% of this, i.e., 8 crores as income of the assessee
since the said amount was received as compensation for relinquishment of
trusteeship. The amount of Rs.8 crores each was assessed under the head “other
sources” in the hands of assessees. According to the Assessing officer such donation
can be treated as consideration received in lieu of relinquishment of trusteeship of
Carmel Education Trust which is managed by the Believers Church group after the
relinquishment of the right of succession of lifelong trusteeship by the assessees as
per the Supplementary deed of the trust executed on 25/03/2009.
14.3 On appeal, the CIT(A) held that amount of Rs.8,00,00,000/- received as
donation by the trust in which the assessee was a trustee i.e. St Thomas
Educational Society, cannot be considered as income in the hands of assessee as no
money had been received by the assessee or any benefit accrued to her out of the
aforesaid donation. The CIT(A) observed that the giving of donation by the donor
trust to the donee trust, could have been done as a part of the arrangement for the
voluntary and easy exit of the assessee from the trusteeship, but the very fact that
the money had gone into a donee trust for a charitable objective, which is in receipt
of exemption of income u/s. 12AA of the I.T. Act, 1961, is indicative of the fact that
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 no benefit can accrue to the assessee in the future without the receipt getting taxed
and the fact that no money or benefit of any kind was accrued to the assessee by
virtue of the aforesaid donation, no addition in the hands of the assessee was
possible and if ever any benefit were to be passed by the donee trust to its trustee,
it would be at the risk of not only being taxed but also losing its exemption of
income status. Hence the addition of Rs.8,00,00,000/- for the AY 2011-12 was
deleted by the CIT(A).
14.4 Against this the Revenue is in appeal before us. The Ld. DR relied on the
above grounds.
14.5 The Ld. AR submitted that receipt of money by St. Thomas Educational Trust
as donation would constitute income in the hands of St. Thomas Educational Trust
within the meaning of section2(24)(iia) of the Act. Such donation will not constitute
income in the hands of trustees and if it was taken as income of the trustees, such
an action would amount to double assessment which is not contemplated in scheme
of assessment of income under the IT Act. The Ld. AR submitted that in case the
donation received by St. Thomas Educational Trust is treated as consideration
received by the assessee for relinquishment of their trusteeship in Carmel
Educational Trust in March 2009, the amount received can only be treated as capital
receipt which is received or receivable as on the date of relinquishment of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 trusteeship. This is because the right of succession of lifelong trusteeship can be a
capital asset within the meaning of section 2(14) and its exchange or relinquishment
or extinguishment of therein amounts to transfer u/s 2(47) of the Act and the
transfer took place on 25/03/2009. Hence, it was submitted that no income, in this
regard can be assessed under the head other sources or capital gains for the AY
2011-12. The Ld. AR submittedthat no benefit had accrued to the assessee or
received by the assessee from the donation received by St Thomas Educational
Trust.
14.6 We have heard the rival submissions and perused the record. This amount
of Rs.8 crores each was treated as income in the hands of these two assesses which
was paid by Believers Church to St. Thomas Educational Trust where Shri Jose
Thomas and Smt. Gracy Babu were trustees. The Assessing Officer assessed the
amount of Rs.8 crores in the hands of these two assesses as ‘income from other
sources’ as the receipt was in lieu of relinquishment of trusteeship in Carmel
Educational Trust which was managed by Believers Church after the relinquishment
of trusteeship by these two parties. The amount of Rs.8 crores was not received by
these two assesses but by St. Thomas Educational Trust, hence, it cannot be
treated as income of these two assesses, as these assessees are different from
Trust. Being so, we do not find any infirmity in the order of the CIT(A) and the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 same is confirmed. Thus, the appeals of the Revenue in ITA Nos. 238 &
239/Coch/2019 are dismissed.
ITA No.207/Coch/2019 :Reena Jose: AY 2009-10: (Assessee Appeal)
The assessee has raised the following grounds of appeal:
The CIT(A) went wrong in upholding the assessment of income from relinquishment of trusteeship of a public charitable trust as income of the trustees chargeable under the head income from other sources by ignoring the fact that the receipt constitute capital receipts.
The CIT(A) went wrong in upholding the assessment of income from sale of agricultural land of trustees as income derived by the trustees from relinquishment of trusteeship of a public charitable trust which is charged under the head other source.
15.1 As discussed in ITA No. 208 & 211/Coch/2019 in para 11.4 to 11.8, this
appeal is disposed off accordingly. Thus, the appeal of the assessee in ITA
No.207/Coch/2019 is allowed.
ITA Nos.304 t0 310/Coch/2019 : Carmel Educational Trust: AY 2004-05 to 2010-11[Assessees’ appeals]
These appeals filed by the assesseeare directed against the order of the
CIT(A)-III, Kochi dated 25/02/2019 and pertain to the assessment years 2004-05 to
2010-11.
16.1 The assessee has raised the following commongrounds of appeals:
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 1. The CIT(A) erred in making an addition of Rs.27,84,000/- to the income of the Trust which was assessed on a protective basis in the hands of the trust and on a substantive basis in the hands of the trustees.
The CIT(A) was wrong in upholding the denial of exemption u/s. 11 of the Act which was against law due to following reasons:
a) Trust is not responsible for the illegal collection made by the Trustees which were shared by them and never accounted in the books of the trust. Therefore, the addition of such income if at all made could be only in the names of the trustees and not in the hands of the trust.
b) The Assessing Officer has not pointed out a single case where any accounted income of the trust has been misutilised or diverted by the Trustees for personal use.
There was no violation of section 13 of the I.T. Act by the Trust and the Assessing Officer and CIT(A) were misdirected in considering it’s activity of running an Engineering College as running of a business.
Trust claimed utilization and set off of carry forward deficit for earlier years but the CIT(A) erred in not considering such claim, just for a reason that returns were filed belatedly within the prescribed time.
16.2 The facts of the case are that a search u/s. 132 of the I.T. Act was conducted
at the residences of Smt. Gracy Babu, Shri Jose Thomas and Shri P.J. Poulose, the
Chairperson, Treasuer and Secretary of the Trust. During the course of search,
document/account relating to Carmel Education Trust were seized. As per the
account of Trust received from the Carmel Educational Trust the amount advanced
by the Trustees to the Trust for the different years are as under:
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Financial Smt. Gracy Shri Jose Shri P.J. Smt. Lizzy Estate Loan Year Babu (Rs.) Thomas Poulose Poulose (Rs.) (Rs.) (Rs.) 31.03.2003 17,74,097 41,04,994 95,416 5,00,000 24,76,000 31.03.2004 5,87,623 50,26,658 11,75,000 3,00,000 23,34,808 31.03.2005 6,49,235 57,61,501.50 13,16,299.74 3,00,000 14,80,756 31.03.2006 0 54,61,501.50 18,06,299.74 0 22,28,756 31.03.2007 0 46,31,488.50 16,93,799.74 0 6,78,270 31.03.2008 0 44,06,488.50 16,47,879.74 0 4,35,270 31.03.2009 0 41,98,118.50 12,15,851.74 0 50,730
16.3 These books of accounts/documents belonged to/contained accounts relating
to the Carmel Educational Trust, Adoor. The accounts so found/seized indicated that
the Trust had received amounts from students in addition to the fee prescribed by
the Government included in accounts of the Trust, and earned income which was
not correctly reflected in the accounts. The governing body members were also
withdrawing the money from the trust without proper records/accounts. Hence, a
notice u/s 153C r.w.s 153A of the I T Act was issued to the assessee on 31.08.2010.
In response to the above notice, the Trust filed its return of income on 15.11.2010.
During the relevant years, as per the seized records, the assessee Trust was in
receipt of undisclosed amounts, received as part of the capitation fee collected by
the trustees and they had also advanced payments to the trustees in excess of the
prescribed bylaws. Since the composition of the Trust was totally changed post
action u/s 132 and the consideration involved for undertaking such a change was a
part of the seized records, but the change of guards happened much after, the issue
pertaining to undisclosed compensation received for relinquishment of trusteeship 54
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 could not be determined in the orders u/s 153A of the IT Act and subsequently
when the compensation amount were not disclosed in the return of income of the
trustees and the Trust, the cases for the relevant years were assessed u/s 143(3) of
the IT Act 1961.
16.4 On the basis of an agreement dated 10.03.2010 the Trustees of the Carmel
Educational Trust, handed over the possession of the Carmel Engineering College
and all other assets of the Trust to a set of new Trustees who were nominees of the
Believers Church. As per the above agreement the Believers Church agreed to pay
37.5 crores to the erstwhile Trustees on handing over of the assets of the Trust and
on execution of a supplementary deed of Trust whereby all the existing Trustees
were substituted by persons who are nominated by the Believers Church (new
Trustees).As per the above agreement the amount handed over to the erstwhile
trustees was for meeting the liabilities of the Trust. Out of the above 37.5
crores,Rs.1 crore each totaling to Rs.3 crores was given to Smt. Gracy Babu, Sri
Jose Thomas and Sri P J Poulose in March 2009. The balance amount was agreed to
be paid within 6 months on fulfilling the other conditions namely discharging of all
liabilities of the Trust and carrying out of the remaining constructions of the
Engineering College. It was noticed that no further construction work had been
carried out by the erstwhile Trustees to the college building.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 16.5 By the substitution of the erstwhile trustees by the new Trustees and the
handing over and taking over of the assets of the college and the Trust, the
erstwhile trustees had in fact, sold the assets of the trust to new trustees for a
consideration of Rs. 37.5 crores as per executed agreement, but was much
more(43.5 crores) as per the seized records. At the same time, when the
composition of the Trust was being changed, the trustees decided to sell an
adjacent piece of land to Believers Church and its associated churches. A part of the
compensation for relinquishment of trusteeship was sought to be passed on to the
trustees by increasing the sale consideration, which would otherwise have been
received by them as the fair market value. This was more so since the land in
question was an agricultural land and hence its sale was not chargeable to capital
gains. The original agreed sale consideration for the total plot of land was increase
from Rs.6.5 crore to 12.5 crores. Those land owners who owned a part of the plot
of land in question but were non trustees received much lesser amount. Since
legally the trustees could not sell the trust, the old trustees surrendered their
trusteeship in favour of the new trustees and received the sale/compensation
consideration by camouflaging the consideration received by:-
A. Claiming it as the sale consideration for land owned by the trustees in their personal capacity and of a value much higher than the fair market value.
B. Claiming it for non existent construction work done by them
C. Donation to their new trusts formed by them
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 16.6 The details of income and the exemption claimed on accounts of expenses on
charitable purposes as per returns filed u/s 139 and u/s 153C are given below:
As Income as per Income & Addition of fixed assets during the per Expenditure Statement year claimed as utilized Returns for charitable purposes filed u/s 153C
2003-04 15,51,297 (-) 4,21,36,687
2004-05 10,50,980 (-) 1,44,25,959
2005-06 41,82,731 1,36,73,316
2006-07 64,91,222 1,42,03,803
2007-08 2,40,34,444 1,90,76,299
2008-09 2,99,17,018 2,59,85,137
2009-10 2,64,46,323 1,39,37,615
As per Original Returns Income as per Income Amount claimed as filed u/s 139 & utilized for charitable Expenditure purposes Statement
2003-04 2,41,97,800 2,41,97,800
2004-05 1,91,27,477 1,87,73,094
2005-06 2,57,11,373 2,57,11,373
2006-07 64,91,220 1,52,03,803
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 2007-08 5,87,81,220 5,87,81,220
2008-09 6,88,77,429 6,88,77,429
2009-10 8,25,96,750 1,39,37,635
The assessment in the case of the assessee Trust was completed u/s 143(3) r.w.s.
153C of the IT Act, 1961, on 31.12.2010 for AY 2003-04 to 2009-10.
16.7 The Assessing Officer found that as per the accounts of the Trust found and
seized from the residential premises of Sri PJ Poulose, Smt Gracy Babu and Sri Jose
Thomas , they, as governing Body members, had received donations from students
for giving admission to the Management quota seats. They were also drawing
allowances from the Trust. Further they were frequently drawing money from the
trust and partly returning it as if in a proprietary business. But these transactions
are not included in the accounts of the trust which have been filed in the Income
tax Office. Shri PJ Poulose, in his statement dated 26.02.2009 given before the
authorized officer has stated that the Governing Body members were collecting
approximately Rs.40,000 from each students admitted to the management quota
seats and that the same has been appropriated by the governing bodymembers by
sharing it. During the early years, part of the above donation was paid to the Trust
for expenses/investment. Shri Jose Thomas in his statement dated 19.03.2009
given before the Deputy Director of IT Inv-ll,Ernakualm u/s 131 of the IT Act had in 58
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 answer to question no.21 stated that the entries in JTP-4 relate to the advance fees
(donation) received from students admitted to the management quota seats. He
had admitted that for the year 2008-09 the advance fees collected was
Rs.2,11,93,500/- which was divided between himself and Smt. Gracy Babu equally.
It was admitted that this amount was not reflected in the college accounts. In
answer to question No.25 he had stated as under:
"I declare that I have received Rs.1,01,88,875/- as my share during FY 2008- 09. This comprises 'advance fees' received from students who secured admission to management quota seats. A portion of this is remitted to college. Against the receipt mentioned above, I consider Rs.60,00,000/- will be income to the best of my knowledge and belief. This is however subject to detail verification to arrive at the actual figure. I am willing to pay tax on this declared income. I request that I may be granted immunity from the penal consequences",
Smt. Gracy Babu in her statement given before the Dy. Director of income tax on
30.03.2009 in answer to question No. 10 had admitted that amount in excess of the
fees prescribed by the Govt. were collected from management quota students and
that the amount so collected was not reflected in the accounts of the college.
According to her the admission for the year 2008-09 was managed by Shri Jose
Thomas and the amount collected on her behalf is kept by Shri Jose Thomas. Out of
the amount so collected Rs.40 lakhs has been invested in St. Thomas Educational
Society. As per her statement admission during the year 2007-08 was done by Shri
Jose Thomas himself and its accounts are available with him only.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 16.8 The seized material PJP-5, KRS-2, contained the details of donations received
from students, the amount given by the Governing Body Members to the trust and
the amount appropriated by them. It was noticed from the account of the Trust that
no amount of donation received from students was accounted in its accounts.
Details of the donations received by the Governing Body Members are as under:
Assessment Donations from Donations handed Donations Donations shared Percentage of Year students over to the Trust. Accounted by Trustees as per donation shared collected by the seized material. by the trustees. Trust.
2003-04 NIL NIL NIL NIL NIL
2004-05 Rs. 47,31,000 - Rs. 27,84,000/- Rs.19,04,000/- 33.33% Commission Rs. 25000 Rs. 47,06,000/-
2005-06 Rs.31, 67,000/- Rs.20,63,000/- NIL Rs. 11,04,000/- 33.33%
2006-07 Rs. 15,07,300/- Rs. 7,57,300/- NIL Rs. 7,50,000/- 33.33%
2007-08 Rs. 76,92,450/- Rs.67,94,950/- NIL Rs. 8,97,500/- PJ Poulose Rs.7,27,500/- Jose Thomas Rs.1,70,000/- Gracy Babu Rs. 0
2007-08 Rs. 17,94,750/- NIL NIL Rs. 17,94,750/- PJ Poulose Lapsed Rs.6,39,000/- Seat Jose Thomas Rs.11,55,750/-
2008-09 No accounts seen
2009-10 Rs.1,93,55,000 NIL NIL Rs.1,93,55,000 Gracy Babu 60
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 50%
Rs.2,11,93,500 NIL NIL Rs.2,11,93,500 Jose Thomas 50%
16.9 The Assessing Officer noticed that out of the total seats for admissions to the
courses in the Carmel Engineering College, 50% are filled up by the government
and the balance 50% is filled up by the management. The fees that can be collected
from students admitted in the management quota are fixed by the government, but
the governing body members of the trust comprising of the chairman, the secretary
and the treasurer used to get amount in excess of prescribed fees for giving
admissions to the management quota seats. The amounts so collected from
students in the management quota is not accounted in the accounts of the college
and the trust. It is shared among the governing body members and utilized by
them. During the year 2006-07, the Assessing Officer noticed that M/s Carmel
Educational Trust had collected Rs. 94,87,200/- from students as donation for
admission to the Engineering College as evidenced by the accounts relating to
admission seized as item No. KRS-2, from the residence of Smt Gracy Babu. The
total donation received for the year 2008-09 was Rs.3,97,32,750/-. Since no
account was maintained for this year, an amount of Rs.21193500/- (average of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Rs.9487200 and Rs.39732750/-) was considered as the donation received for the
year 2007-08.
16.9.1 As per the above accounts, the allowance due to the governing body
members are as under. They have drawn the amounts on different dates:-
Assessment year Allowance due to Governing Body Members as per the Account Gracy Babu Rs. Jose Thomas Rs PJ Poulose Rs 2003-04 75000 .75000 225000 2004-05 300000 300000 300000 2005-06 300000 300000 300000 2006-07 475000 475000 475000 2007-08 600000 600000 600000 2008-09 600000 600000 600000 2009-10 300000 300000 300000
16.9.2 The details of income and the exemption claimed on account of expenses on
charitable purpose as per returns filed u/s 139 and u/s 153C are given below:
As per Returns filed u/s 153C Income as per Income & Addition affixed assets Expenditure Statement during the year claimed as utilized for charitable purposes
2003-04 15,51,297 (-) 4,21,36,687
2004-05 10,50,980 (-) 1,44,25,959
2005-06 41,82,731 1,36,73,316
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 2006-07 64,91,222 1,42,03,803
2007-08 2,40,34,444 1,90,76,299
2008-09 2,99,17,018 2,59,85,137 2009-10 2,64,46,323 1,39,37,615 '
As per Original Returns filed Income as per Income & Amount claimed as u/s 239 Expenditure Statement utilized for charitable purposes 2003-04 2,41,97,800 2,41,97,800
2004-05 1,91,27,477 1,87,73,094
2005-06 2,57,11,373 2,57,11,373
2006-07 64,91,220 1,52,03,803
2007-08 5,87,81,220 5,87,81,220
6,88,77,429 6,88,77,429 2008-09 2009-20 8,25,96,750 1,39,37,635
16.9.3 From the above facts, the Assessing Officer found that the administration
and management of the Trust and its College and financial management were not
carried out as expected of a Trust The financial transactions were carried out as if
the Governing Body Members were earning on their own personal business and the
amounts collected from students as donation was kept separately in a parallel secret
account without disclosing it in the regular accounts of the college/ Trust. They
were drawing allowances without fully accounting in the Trust. Also money was 63
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 taken out without proper accounting. The Trustees were using the Trust for their
personal profit and not for the charitable objectives of the Trust. In these
circumstance, the Assessing Officer held that the Trust cannot be considered as a
charitable one. As the funds of the Trust have been misutilized by the trustees and
they were making profit out of the activities of the Trust, the Trust cannot be given
exemption u/s 11 as per provisions of section 13(i)c(ii) of the IT Act, 1961. Thus, it
was assessed as on AOP doing business in running of the college and the Trustees
were doing business in the guise of charity.
Ground No. 1 : Denial of exemption u/s. 11: A.Ys 2004-05 to 2010-11
The CIT(A) observed that the Assessing Officer was correct in holding that it
was evident that the administration and management of the Trust and its College
and financial management were not carried out as expected of a Trust. The financial
transactions were carried out as if the Governing Body Members were carrying on
their own personal business. The amount collected from students as donation was
kept separately in a parallel secret account without disclosing it in the regular
accounts of the College/Trust. According to the CIT(A), they were drawing
allowances without fully accounting in the Trust and also money was taken out
without proper accounting. The Trustees were using the Trust for their personal
profit and not for the charitable objectives of the Trust. In these circumstances, it
was observed that the Trust cannot be considered as a 'charitable one'. As the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 funds of the Trust had been misutilized by the trustees and they were making profit
out of the activities of the Trust, the CIT(A) held that Trust cannot be given
exemption u/s 11 as per the provisions of section 13(1)(c)(ii) of the IT Act, 1961,
and hence, the CIT(A) confirmed the finding of the AO that the activity of the trust
was being carried out in contravention to the provisions of section 11 & 12 of the IT
Act, 1961. Hence, the CIT(A) held that it is to be assessed as an AOP doing
business in running of the College, and the Trust was doing business in the guise of
charity.
17.1 Against this, the assessee is in appeal before us. The Ld. AR submitted that
no search was conducted in the premises of assessee Trust. Based on materials
found in the search on erstwhile trustees, assessment u/s. 143(3) r.w.s. 153C made
in the hands of trust for A.Ys.2004-05 to 2008-09 and u/s. 143(3) for A.Ys.2009-10
and 2010-11. The Ld. AR submitted that Assessing Officer had denied exemption
u/s. 11 for violation of section 13(1)(c)for the reason that unaccounted donations
from students were collected by erstwhile Trustees and further erstwhile Trustees
were drawing allowances without fully accounting in the Trust, thereby assessing
Trust as AOP and protectively added entire donations collected by erstwhile
Trustees in the hands of Trust. It was submitted that loose papers and computers
prints do not have evidentiary value and assessment made solely based on same is
not valid. Reliance was placed on Common Cause v UOI [2017] 77 taxmann.com
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 245 (SC). It was submitted that illegal donations were submitted by the erstwhile
trustees and not the Trust. Therefore, there was no violation of section 13(l)(c). It
was submitted that the incriminating materials which were found in the residence of
3 erstwhile Trustees and the whole of donations had been assessed substantively in
the hands of 3 erstwhile Trustees proved that the Trust including other erstwhile
Trustees were not party to such collections by the 3 erstwhile Trustees. Hence,
protective assessment of donations collected by erstwhile Trustees in the hands of
Trust was not valid.
17.2 The Ld. AR submitted that no discrepancies were found in the allowances to
erstwhile Trustees accounted in the books of the assessee and the Trust was not
responsible for the donations or the amount of allowances shared by the 3 erstwhile
Trustees from such donations. It was submitted that the act of the erstwhile
trustees collecting capitation fees was illegal and the Trust cannot be fastened with
the liabilities for the illegal deeds of three among eleven erstwhile Trustees. The
illegality is manifest from the following:
i. Section 6(1) of the Kerala Self Financing Professional Colleges (Prohibition Of
Capitation Fees And Procedure For Admission And Fixation Of Fees) Act,
2004 prohibits collection of capitation fees from any candidate or student.
Section 6( 1) of the Act is stated below
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 "Collection of capitation fee prohibited. (1) No capitation fee Shall be collected by or on behalf of any self-financing, professional college or by any person who is in charge of or is responsible for the management of such college from or in relation to any candidate/student in consideration of his admission to, or prosecution of any course of study, or hispromotion to a higher class in such college or an institution under such management”.
17.3 The Ld. AR relied on the judgment of the Apex Court in the case of Miss
Mohini Jain vs State Of Karnataka And Ors( 1992 AIR 1858) wherein it washeld that
"... ...capitation fee in consideration of admissions to educational
institutions is wholly arbitrary' and as such infracts Article 14 of the
Constitution........... We, therefore, hold and declare that charging of capitation fee
by the private educational institutions as a consideration for admission is wholly
illegal and cannot be permitted...... " . The Ld. AR submitted that Trusteeship being
fiduciary in nature, it calls for due care., especially so, in a public Trust. It was
submitted that the erstwhile trustees had involved in illegal activities for their own
profits. Section 51 of the Indian Trusts Act, 1882 clearly stated that "A trustee may
not use or deal with the trust-property for his own profit or for any other purpose
unconnected with the trust". Capitation Fees collected, if any, by few of the
erstwhile trustees from the candidates/students were illegal and this has nothing to
do with the trust which had only lawful objects. Such illegal collection done by few
of the Trustees were neither income of the Trust nor part of its receipts. Trust
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 cannot be penalized for the illegal activities performed by the three among the
eleven erstwhile trustees.
17.4 The Ld. AR relied on the judgment of the Kerala High Court in the case of
Pratheesh V v State of Kerala(Case no. WP(C) No. 33278 of 2016 & W.A. Nos. 71 &
72 of 2017 dated 24 January 2017 that "It is the settled position of law that a
registered trust is a legal entity and juristic person entitled to hold property by
itself”. It was submitted that similar to the trust mentioned in the abovecited case,
the assesseeis also a Trust which was given affiliation to run an educational
institution and therefore, has to be deemed as a legal entity different from its
trustees. It was submitted that the trust was running an engineering college which
was affiliated to All India Council For Technical Education (A statutory body of the
Government of India) and hence, it had its own separate legal existence. Thus, it
was submitted that the Trust should not be put on peril for the illegal activities
committed by few of the Trustees of the Trust running an affiliated college.
17.5 The Ld. AR submitted that section 13(1) (c) had no applicability here. The Ld.
AR reproduced the said subsection as below:
"Section 13(1) Nothing contained in section II or section 12 shall operate so as to exclude from the total income of the previous year of the person in receipt thereof— (a): ... ... ... ... (b): ... ... ... ...
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (c): in the case of a trust for charitable or religious purposes or a charitable or religious institution, any income thereof— (i) ... ... ... (ii) if any part of such income or any property of the trust or the institution (whenever created or established) is during the previous year used or applied, directly or indirectly for the benefit of any person referred to in sub- section (3) "
According to the Ld. AR, this section restricted exclusion of certain income from
total income, to the extent such income had been applied directly or indirectly for
the benefit of the trustees. Here, the Ld. AR submitted that no income had been
received by the Trust as capitation fees and there was no claim for exclusion of any
non-existent income under section 11 or section 12 and hence section 13(1) has no
applicability here. Capitation fees, if any, were collected by the Erstwhile Trustees
and was never a part of the income of the Trust.
17.6 The Ld. AR submitted that no seized material was found for A.Y.2008-09.
However, it was submitted that the AO had taken average of preceding and
subsequent years' donation to arrive at amount collected by the erstwhile Trustees.
Where no seized material is available no addition can be made. It was submitted
that the consolidation of seized materials reflected some amounts as donations
collected by Trustees and handed over to the Trust in A.Ys.2004-05 to 2007-08. It
was submitted that if at all, only this amount can be considered in the hands of
Trust this, however, would still not result in denial of exemption u/s. 11 of the Act.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 17.6.1 The Ld. AR relied on the following case laws:
Common Cause vs. UOI (2017) 77 taxmann.com 245 (SC) 2. BadridasDaga vs. CIT (1958) 34 ITR 10 (SC) 3. CIT vs. Rajasthan and Gujarati Charitable Foundation Poona (2018) 402 ITR 441(SC) 4. CIT vs. Sardarilal& Co. (2001) 251 ITR 864 (Del) (FB) 5. Sanjay Rungta vs. Office of the CIT (2014) 266 CTR 181 (Jhar) 6. M.M. Financiers (P) Ltd. vs. DCIT (2007) 107 TTJ 200 (Chennai) 7. ITO vs. RajkumarBirla in ITA No.943 to 945/Hyd/2012 – Hyderabad Tribunalr
17.7 The Ld. DR relied on the order of the lower authorities.
17.8 We have heard the rival submissions and perused the record. In this case,
exemption u/s. 11 of the I.T. Act was denied on the reason that the trustees
collected the excess fees from the students and they themselves were managing
the financial affairs of the assessee-Trust as their own personal business. Hence,
the amounts collected from the students were kept by themselves without disclosing
in the books of accounts of the Trust. They were drawing allowances without
accounting the same in the books of accounts of the Trust. They used the Trust for
their personal benefit and not for the objectives of the Trust. Hence, exemption
u/s. 11 of the I.T. Act was denied by invoking the provisions of section 13(1)(c)(ii)
of the Act and the income of the assessee-Trust was assessed as AOP. However, in
thiscase, there was no allegation that the Trust was not established for imparting
education. The records show that the Trust has established educational institutions
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 and conducted engineering and management courses. Huge investments were
made for construction of building for housing the college and to provide other
facilities to the students who were studying in the college. The college is
recognized by competent authority. Therefore, it cannot be said that the Trust is
not genuine. Admittedly, the students are being admitted every year and the
students are studying in the Trust-owned college. Thus, the object of establishment
of the Trust is for imparting education which is going on uninterruptedly.
Therefore, it cannot be said that the activities of the Trust are not being carried out
in accordance with the objectives of the Trust. When these conditions are fully
satisfied, it cannot be said that the Trust is misappropriating funds of the Trust and
hence exemption u/s. 11 of the Act cannot be denied. In the present case, the
trustees admitted that they have collected excess fees in their personal capacity and
paid a portion of it to the Trust. However, the Department has not found any
incriminating material in the case of the Trust. The accounts of the assessee-Trust
shows that the assessee carried on educational activities by running various
institutions within the domain of Central and State laws. The assessee-Trust has
been maintaining regular books of accounts and they were audited under the
relevant provisions of the Act. The lower authorities have not found any error in the
books of accounts of the assessee-Trust. The only allegation is that a portion of the
extra fees collected by the Trustees has been handed over to the assessee-Trust
which is unaccounted for. Since there were no defects found in the books of
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 accounts of the assessee and also the assessee is imparting education, having valid
registration u/s. 12AA of the Act, it is not proper to total denial of exemption u/s.
11 of the I.T. Act by alleging the violation of section 13(1)(c)(ii) of the I.T. Act. The
only allegation is that the excess fees collected by the Trustees have been used for
the benefit of the Trustees and as such, the provisions of section 13(1)(c)(ii) of the
I.T. Act is applicable. In our opinion, if the Trustees have collected excess fees
from the students or parents of the students, the Trust cannot be held responsible
for such activities of the trustees and the Trustees are individually liable for
collection of excess fees as this was collected by them without authorization from
the Trust. The misconduct of the trustees of the assessee-Trust, if any, could not
be made to lose benefit of exemption u/s. 11 of the I.T. Act on that count. For the
wrong doing of some trustees of the Trust, the assessee cannot be blamed or
penalised if the trustees have collected fees unauthorizedly and kept it with them.
It cannot be said that there is violation of section 13(1)(c)(ii) of the I.T. Act. If the
Trustees themselves collected extra fees from the students for admission and
retained it without authority, the Trust has nothing to do with thataction of the
Trustees and it cannot be said that the Trustees have been given any benefit or
fruits of the Trust. The Trustees have unauthorizedlyused the name of the Trust for
the personal benefit of the Trustees and if the Trustees have failed to discharge
their duty, with bona fide and earned certain benefit from the Trust, the Trust is not
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 aware of that fact, the benefit of exemption u/s. 11 of the Act cannot be denied to
the valid Trust.
17.9 The Trust is only liable for the amount received from the Trustees out of the
excess fees collected by them. If the excess fees collected by the Trustees was
received by the Trust which was not accounted, the department can tax the same in
the hands of the Trust and exemption u/s. 11 of the Act can be denied on that
amount and total denial of exemption u/s 11 is not possible. In the present case,
the extra fees received by the assessee-Trust from the trustees was not accounted
in the books of accounts of the assessee and also there is no evidence to show that
it was applied for the purpose of charitable activities of the assessee-Trust. Thus, it
is deemed that it was applied for purposes other than charitable purpose of the
assessee-Trust. Being so, only that part of income is liable to be taxed at maximum
marginal rate as envisaged in section 164(3) of the I.T. Act which reads as follows:
(3) In a case where the relevant income which is derived from property held under trust in part only for charitable or religious purposes(or is of the nature referred to in sub-clause (iia) of clause (24) of section 2) or is of the nature referred to in sub-section (4A) of section 11) and either the relevant income applicable to purposes other than charitable or religious purposes (or any part thereof) is not specifically receivable on behalf or for the benefit of any one person or the individual shares of the beneficiaries in the income so applicable are indeterminable or unknown, the tax chargeable on the relevant income shall be the aggregate of –
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 (a) tax which would be chargeable on that part of the relevant income which is applicable to charitable or religious purposes (as reduced by the income, if any, which is exempt under section 11) as if such part (or such part as so reduced) were the total income of an association of persons; and
(b) the tax on that part of the relevant income which is applicable to purposes other than charitable or religious purposes, and which is either not specifically receivable on behalf or for the benefit of any one person or in respect of which the shares of the beneficiaries are indeterminate or unknown (such income, such part of the income and such persons being hereafter in this section referred to as “relevant income”, “part of relevant income” and “beneficiaries”, respectively, (tax shall be charged on the relevant income or part of relevant income at the maximum marginal rate)”
17.9.1 For this proposition, we rely on the following case laws:
Father Mullers Charitable Institutions 363 IT 230 (Kar.) 2. DIT(E) vs. Sheth Mafatlal Gagalbhai Foundation Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) vs. Alarippu (224 ITR 358(Delhi) 5. CIT vs. Sarla Devi Sarabai Trust (172 ITR 698 (Guj)
Accordingly, that portion of extra fees received by the assessee-Trust is to be taxed
at maximum marginal rate. The other income of the Trust is entitled to exemption
u/s. 11 of the I.T. Act. And directed accordingly.This ground of appeals of the
assessee is partly allowed.
Ground No. 2 – Enhancement by CIT(A) : AYs 2004-05 to 2007-08
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 18. Regarding addition made in the hands of the Trust, the CIT(A) observed that
trustees of the assessee trust were collecting capitation fees from the students, part
of which they were pocketed and the remaining was being handed over to the trust
which was undisclosed in the books of accounts of the trust and hence, the CIT(A)
held that the contention of the assessee Trust was not maintainable.
18.1 The CIT(A) confirmed the findings of the Assessing Officer that the details
gathered from the seized documents showed that the funds of the trust have been
misutilized and diverted for the personal use of trustees. Further, the trustees
namely Gracy Babu, Jose Thomas and P.J. Paulose, during the relevant years, had
withdrawn amounts in excess of the receipts and allowances allowable to them as
per the bylaws of the Trust and this additional amount withdrawn had been
correctly added in the hands of the trustees by the AO in each of the relevant
assessment years.
18.2 The CIT(A) observed that a part of the capitation fees collected by the
trustees had been passed on to the trust, as per the seized documents, but have
not been accounted for in the books of accounts of the appellant trust, during AY
2004-05, 2005-06, 2006-07 and 2007-08. According to the CIT(A), these amounts
had been collected by the trustees from the students during the relevant
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 assessment years and are evidenced in the seized documents and the assessee
Trust had not been able to substantiate and produce evidence for denial of receipts
of the same and thus, as per the presumption arising out of section 132(4A), the
same is to be added in the hands of the assessee Trust. The CIT(A) directed the AO
to enhance the income of the Trust, after treating as AOP on a substantive basis as
follows:
AY Amount 2004-05 Rs.27,84,000/- 2005-06 Rs.20,63,000/- 2006-07 Rs. 7,57,300/- 2007-08 Rs.67,94,950/-
The difference of the "Donation from students collected" and "Donation handed
over to the trust" was to be protectively added in the case of the assessee.
Accordingly, the CIT(A) enhanced the income.
18.3 Against this, the assessee is in appeal before us. The Ld. AR submitted that
the CIT(A) upheld the protective assessment to the extent of amount shared by
erstwhile Trustees as per seized material while substantively assessing the donation
handed over to Trust. However while doing so, the CIT(A) had wrongly enhanced
the income of Trust. It was submitted that the enhancement amounts to double
addition and AO has already added the entire donations collected by erstwhile
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 Trustees which includes the donations purportedly handed over to trust. Hence, it
was submitted that enhancement is to be deleted.
18.4 On the substantive sustainment of addition in respect of donation handed
over to Trust, that the incriminating materials were found in the residence of 3
erstwhile Trustees and the whole of donations had been assessed substantively in
the hands of 3 erstwhile Trustees, proved that the Trust including other erstwhile
Trustees were not party to such collections by the 3 erstwhile Trustees. It was
submitted that if at all the donation handed over to Trust can only be considered as
loan from erstwhile Trustees and would not form part of income of Trust. It was
submitted that if the donation handed over to Trust is considered as income, the
Trust having applied the entire such amount for its application purpose, no further
addition would be warranted in this regard.
18.5 The Ld. AR submitted that it cannot be said that Rs.1.23 Crs (i.e., that
amounts purportedly handed over by the erstwhile trustees to the Trust) should be
added as income but the same should be taken as part of gross receipts &
thereafter it should be seen if 85% application had been met by the Trust, in which
case the Trust will enjoy full exemption, else such shortfall in application alone can
constitute income.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 18.6 The Ld. DR relied on the order of the lower authorities.
18.7 We have heard the rival submissions and perused the record. In view of our
findings in para 17.8 of this order wherein we have observed that only unaccounted
income received by the assessee-Trust from the Trustees is to be taxed at
maximum marginal rate, there cannot be any enhancement of income so as to
assessee the entire amount collected by the Trustees in the hands of the assessee-
Trust. More so, the amount retained by the Trustees has been assessed in their
respective hands. Thus, there cannot be any double addition. This enhancement
was also made by the CIT(A) without giving any opportunity of hearing to the
assessee which is violation of principle of natural justice. Thus, this ground of
appeals of the assessee is allowed.
Ground No. 3 : Enhancement by CIT(A) – Amount paid for construction of building Rs.14.55 crores : For AY 2010-11
The CIT(A) observed that the assessee had created a fresh asset in his balance
sheet for AY 2010-11 which has in the subsequent years been clubbed in the
building expenditure undertaken by the assessee Trust during the relevant year and
hence, an enhancement notice was given to the assessee in reply to which the
assessee submitted that it was the old trustees who have benefited from the various
transactions and none of the capitation fees collected by them was passed on to the
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 trust. Further, it was stated that a payment of Rs.14,54,59,169/- was made to the
old trustees as per agreement and repeated request from them stating that they
have constructed the building and supporting vouchers and bills shall be submitted
to the trust for the construction made. It was submitted that the payment was
made and remitted the TDS portion u/s 194C also on the payment towards
expenses incurred by them for constructing the building. It was submitted that the
advance given was not shown as utilization in the computation of income of the
Trust and a journal entry only was made in the books of accounts of the Trust
transferring the advance amount to the building account without claiming it as
utilization. Rejecting the contentions of the assessee the CIT(A) added the amount
of Rs.14,54,59,169/- to the income of the assessee-Trust, which is to be assessed
as AOP.
19.1 Against this, the assessee is in appeal before us. It was submitted that the
CIT(A) had enhanced the income of the Trust by amount of Rs. 14,54,59,169/- for
the reason that the Trust has paid the amount for the purpose of construction of
building to erstwhile trustees but had failed to produce bills and invoices to
substantiate the same. It was submitted that the CIT(A) had acted beyond
jurisdiction by going into new addition not at all in the realm of the assessment
order. The Assessing Officer denied exemption u/s.11 for the reason of violation of
section 13(1)(c) and protectively added the amounts purportedly in violation i.e.,
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 donations. The issue of amount given for construction was an entirely new issue
which was not at all considered by AO and the jurisdiction to deal with the same is
only u/s..147 / 148 / 263. Reliance in this connection was placed on the decision of
Full Bench of Delhi High Court in CIT v Sardarilal & Co (2011 251 ITR 684 (Del)
(FB).
19.2 It was submitted that the building existed and a college was running is
testimony of the construction having taken place and the total built-up area of the
buildings totals to 236,999.78 Square Feet (220,118.57 Square Meter). It was
submitted that even considering a conservative per square feet rate of of Rs.1400
per Square Feet, the total cost comes to Rs.33.18 Crores. The Ld. AR submitted that
as per the Audited balance sheet of AY 2018-19, the gross building value (without
depreciation) was Rs.24,38,23,931.53 and this amount was inclusive of
Rs.14,54,59,169/- given to the erstwhile trustees who constructed the buildings for
the Trust which clearly showed that there had been no overstatement of building
value and the amount paid was for the buildings constructed by them. Thus, there
was no violation of section 13(1)(c). The amount paid to the erstwhile trustees
werefor the construction of infrastructure. It was submitted that no benefit arises to
the erstwhile trustees through the payment of Rs. 14,54,59,169/- made to them by
the Trust. Such benefit would have been there, if it was diversion of Trust funds by
virtue of section 13(2)(g). It was submitted that the payments were made to offset
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 the cost of construction of building done by the erstwhile Trustees and hence, there
was no diversion.
19.3 The Ld. AR submitted that the Trust did not claim Rs. 14.55 crores as
expenditure or application and hence, the same cannot be added to income of the
Trust (copy of Balance Sheet and Income and Expenditure account for year ended
31.03.2009, 31.03.2010 and 31.03.2011 along with enclosures placed before the
Bench in Serial Number 11 to 12 of the Paper Book). Even otherwise, it was
submitted that the total value of the building with the built up area of 236,999.78
Square feet would not be less than Rs.33.18 Crores against the balance sheet value
as on 31.03.2018 is only Rs.24,38,23,931.53 and this will offset the difference. It
was submitted that the assessee had given construction contract to erstwhile
Trustees who carried out the same and since the assessee did not undertake
construction it was not in possession of bills and invoices. It was submitted that if
at all only the income over expenditure for the A.Y.2010-11 amounting to
Rs.2,31,78,710/-can be taxed subject to set off of excess application of earlier
years.
19.4 The Ld. DR relied on the order of the lower authorities.
19.5 We have heard the rival submissions and perused the record. As discussed in
the case of Jose Thomas and Gracy Babu in ITA Nos. 238 & 239/Coch/2019 in para
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 12.7 and 12.8 of this order, wherein it was held that there was construction activity
carried out by those two assesses as evidenced by the agreements cited supra and
the construction was reflected in the balance sheet of the present assesses which
was subjected to TDS. Thus, by any stretch of imagination, it cannot be said that
there was no construction activity carried out by the assesses and it cannot be said
that payments were not made towards construction of building which was for the
establishment of educational institution. Thus, this ground of appeals of the
assessee is allowed.
Ground No. 4 : Set off of excess application of earlier years
With respect to non-consideration of carry forward of deficits of earlier years
before computing the income of the Trust as AOP, the CIT(A) observed that once
the status of the assessee is changed to that of an AOP, the carry forward of deficit
of earlier years cannot be allowed as the same was eligible only for the status in
which valid return of income was filed within the prescribed time. Hence, the
CIT(A) confirmed the finding of the Assessing Officer.
20.1 The Ld. AR submitted that excess application of earlier years can be set off
against deficits in subsequent year. Reliance was placed on following case laws:
• CIT (Exemption) v Subros Educational Society 2018 (4) TMI 1622 (SC),
• CIT v Matriseva Trust [2000] 242 ITR 0020 (Mad)
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 • Gonvindu Naicker Estate v ADIT [2001 ] 248 ITR 0368 (Mad)
• CIT v Shri Plot Swetamber Murti Pujak Jain Mandal [1995] 211 ITR 0293 (Guj)
• CIT v Maharana of Mewar Charitable Foundation [1987] 164 ITR 0439 (Raj)
It was submitted that the AO and the CIT(A) had not allowed set off for the reason
that the Trust has lost its status on account of denial of exemption u/s. 11 due to
which it was assessed as AOP.
20.2 The Ld. DR relied on the order of the lower authorities.
20.3 We have heard the rival submissions and perused the record. Since we have
held that the assessee is entitled for exemption u/s. 11 of the Act, excess
application of earlier years could be set off against deficits in the next assessment
year. This view of ours is supported by various judgments in the cases cited by Ld.
AR wherein it was held that the expenditure incurred by the Trust on
religious/charitable purposes in earlier year or years can be adjusted against the
income of the subsequent year irrespective of the head of income under which it
was incurred. Accordingly, the Assessing Officer has to re-compute the income.
Thus, this ground of appeals of the assessee is allowed. Thus, the assesse’s appeals
in ITA no. 304 to 310/Coch/2019 are partly allowed.
I.T.A. Nos.27-35/Coch/2019, 54&55/Coch/2019, 208-213/Coch/2019, 238&239/Coch/2019, 207/Coch/2019 & 304-310/Coch/2019 21. In the result, the appeals of the assessesin ITA no. 27 to 30/Coch/2019 and 32
to 34/Coch/2019 are dismissed. The appeals of the assesses in ITA no. 31 &
35/Coch/2019, 208 to 213/Coch/2019 and 304 to 310/Coch/2019 are partly
allowed.The appeal of the assesse in ITA no. 207/Coch/2019 is allowed. The
appeals of the revenue in ITA no. 54, 55/Coch/2019, 238 and 239/Coch/2019 are
dismissed. Order pronounced in the open Court on this 30th September, 2019
sd/- sd/- (GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER
Place: Kochi Dated: 30th September, 2019 GJ Copy to: 1.Jose Thomas, Padijareveettil, Puthenveedu, Adoor P.O., Pathanamthitta-691 523. 2. Smt. GracyBabu, Padijareveettil, Puthenveedu, Adoor P.O., Pathanamthitta-691 523. 3. Smt. Reena Jose, Padijareveettil, Puthenveedu, Adoor P.O., Pathanamthitta-691 523. 4. M/s. Carmel Educational Trust, Koonamkara P.O., Perunad, Ranni, Pathanamthitta-689 711. 5. The Deputy Commissioner of Income-tax, Central Circle, Kottayam. 6. The Assistant Commissioner of Income-tax, Central Circle, Kottayam. 7. The Commissioner of Income-tax(Appeals)-III, Kochi. 8. The Commissioner of Income-tax, Central Circle, Kochi. 9. D.R., I.T.A.T., Cochin Bench, Cochin. 10. Guard File. By Order
(ASSISTANT REGISTRAR) I.T.A.T., Cochin 84
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