DCIT EXMP.CIRCLE, BHOPAL vs. BIRLA JAN SEWA TRUST, GWALIOR

In the Income-Tax Appellate Tribunal, Agra Bench, Agra

Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member

ITA No. 147/Agra/2017 Assessment Year: 2012-13

DCIT (Exemption), vs. Birla Nagar Jan Sewa Trust, Surya Circle, Bhopal Mandir Road, Residency, Gwalior (M.P.) PAN AABTB5364M (Appellant) (Respondent)

Appellant by Shri Sunil Bajpai, CIT Dr Respondent by Shri Pankaj Gargh, Advocate

Date of Hearing 08.08.2019 Date of Pronouncement 20.09.2019

ORDER Per Laliet Kumar, J.M: This appeal is filed by the Revenue against the order dated 22.02.2017 passed

by the ld. CIT(A), Gwalior for the assessment year 2012-13. The sole ground raised in this appeal is as under: “1. Whether the facts and in the circumstances of the case, the Ld. CIT(A) was justified in deleting the addition of Rs. 7,34,12,020/- made by the Assessing Officer and allowing the benefits of exemption u/s 11 of the l.T. Act to the assessee, as the payments in excess of reasonable limits as supported by comparative instances quoted by Assessing officer, were made and

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treated by h benefits to the persons referred to in section 13(3) of the Act

and especially when the trust was being run on the commercial lines by

sharing of receipts with prohibited persons on lump sum or percentage

basis?”

medical institution (hospital) and also in the imparting of education. The assesses

trust besides have registered u/s 12AA of the Act was also approved u/s

10(23C)(via) of the Act. The assessee trust is running the hospital in the name of

BIMR Hospital and BIMR Heart Centre. The assessee had filed return of income

declaring the NIL income for the AY 2012-13. However, the assessment was

completed by the AO by assessing the income of the assessee to the tune of

Rs.7,34,12,020/- by not allowing the exemption u/s 10(23C) (viia) viz-a-viz Section

11 of the Income Tax Act, 1961.

prohibit person u/s 13(3) of the Act at unreasonable rate.At Page 5 of the AO

mentioned as under:

S.No. Name Qualification Designation Relation Amount Paid

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02 Dr. M.D. (Obs-Gynae) VisitingConsultant Daughter-in-law of Visiting Fee PrathisthaDalmia Shri B.D.Dalmia Rs. 10,45,507/- President /executiveTrustee 3. Dr. SunilAgrawal OrthopedicSurgeion VisitingConsultant Son of Shri S.K. Visiting Fee Agrawal Trustee Rs. 29,27,418/-

the trustees and therefore, the payment made by these persons is prohibit u/s

13(2c) of the Act. The AO had given the show cause notice to the assessee trust and

in the reply the assessee trust has submitted a reply on 12.03.2015 which was

reproduced by the AO in the assessment order Page 51 to 54 as under:

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Shankar Dalmia was to the tune of Rs.54.00 lakh during the financial year was

excessive and was not in the tune with the salary paid to other professional namely

D.M. (Cardiology) working in Gwalior and for that purposes the AO had mentioned

the salary given in GajrajachikitsaMahavidhyalay, Gwalior. Dr. Punit Rastogi and Dr.

Ram Kumar Gupta and they were only paid the salary of Rs.15,43,568/-PA.Similarly

the AO had also brought on record the comparable instances of salary paid to

Chirayu Medical College and Hospital where the salary paid to Doctors Vikas Goyal

was mentioned as Rs.7,20,000/- and Rs.5,76,240/- and Rs.9,39,430/- paid to Dr. R.K.

Singh and Dr. Devashish Chakrawatirepectively (at page 12 of the assessment

order). The AO has mentioned that the AO has gathered the information from the

market and compare thesalary / professional charges paid to Doctors. It was

mentioned that beside minimum salary of Rs.50,000/- per annum. The Doctors are

paid professional charges, which read as under:

salary and professional charges to the Dr. Ravi Shakar Dalmia he should have

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brought work of about Rs.2.00 crore to the Hospital. This information collected by

the AO and was put across to the assessee and the assessee had filed the reply to

AO after receiving this information. However, the AO was not convinced with the

reply given by the assessee and had therefore, disallowed the benefit arising to the

assessee u/s 11 of the Act. As the AO come to the conclusion that the salary/visiting

fees paid to the Doctors were excessive and unreasonable having regard to the

market rate and thus, the AO has forfeited exemption u/s 11 of the Act and

computed the income at Rs.7,34,12,020/-.

“5.1.1 Decision: I have carefully considered the submissions put forward alongwith the judgments of the cases relied upon & argument advanced on behalf of the appellant, perused the facts of the case and other material available on record and the issue is decided as under;- (i) It is not in dispute that appellant has made payment to the persons who referred to in section 13(3) of the Act, The AO has made the disallowance because he was of the opinion that excessive payment has been made by the appellant to these persons. (ii) Payment to Dr. RavishankarDalmia- Dr. Dalmia is DM Cardiology and HOD of DMBIMR Heart Center. The gross receipts of this heart center in the financial year 2010-11 was Rs.2,39,60,000/- and the appellant has paid as salary Rs. 36.15 lacs to Dr. Ravi Shankar Dalmia. In the financial year 2011-12 the gross receipts of heart center has increased to Rs. 3,37,14,000/- and the remuneration paid to RavishankarDalmia was increased to Rs. 54 lacs. In the assessment order the AO has given the detail of remuneration paid by the different medical institutes of Gwalior to the doctors who are

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DM Cardiologist. However during the assessment proceeding the AO has not informed about this inquiry to the appellant. The AO has also not mentioned in the assessment order the amount of fees collected by these medical institutes by availing the service of DM Cardiology and has also not stated whether these cardiologist are doing private practice also. During the appellate proceeding the Id AR has submitted the agreement of Dr. Naveen Bamri of Max Super Specialty Hospital New Delhi and submitted that the remuneration paid by the appellant to Ravi Shankar Dalmia is reasonable. On page J_3_of the assessment order the AO has observed that the hospitals in India are giving minimum of salary of Rs.50,000/- per month to DM (Cardiology) and in addition to this minimum salary the hospitals are also paying certain percentage/ amount of fees collected from the patient to them. However it is not the case of the AO that if the remuneration of Dr. RavishankarDalmia is calculated at as per the rates given "By the AO on page 13 of the _assessment order then the amount of remuneration will be less than Rs. 54 lac. The AO has further observed on page 13 of assessment order that since the appellant has paid Rs. 54 lacs to Dr. Ravi Shankar Dalmia hence he must have given work of about Rs. 2 crores of the hospital. In the case of the appellant the gross receipt of the appellant from cardiac center is more than Rs. 2 crore hence even as per the logic of AO the remuneration paid by the appellant to Dr. RavishankarDaimia is reasonable. . Section 13(2) provides the exception in which payment can be made to the person covered under section 13(3) of the Act. Sub-section (c) of section 13(2) provides that if the person covered under section 13(3) is paid remuneration for services rendered by him at reasonable rate then the provision of section 13(3) will not apply. In the present case I am of the view that the remuneration paid to Dr. Ravi Shankar Dalmia who is full time looking after the Cardiac Center of the appellant and is attending emergencies and is not doing any private practice is reasonable and accordingly the benefit of section 11 cannot be denied to appellant for paying remuneration of Rs 54,00,000/- to Dr. Ravi Shankar Dalmia. (iii) Payment to Dr Sunil Agrawal Orthopedic- Theappellant is making payment to Doctors on the basis of fees collected by the appellant on surgery done by them. In the case of Dr. Abhishek Bohre the appellant

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has paid nearly 41.3% of fees collected on work done by him as his remuneration. Similarly in the case of Dr. Sunil Shrivastav the appellant has paid as remuneration nearly 40% of fees collected on work done by him. In the case of the Dr. Sunil Agrawal the appellant has paid as remuneration 40.36% of fees collected on the surgery done by him. As per the Id AR the appellant has made payment to DrAgrawalin similar manner in earlier assessment years. The Id AR further submitted that Shri S.K. Agrawalrelative of Dr. Sunil Agrawal was the trustee during the period from 13.02.2015 to 07.04.2015 i.e. Shri SK Agrawal was not the trustee of the appellant in the previous relevant to assessment year 2012-13 or earlier assessment year . Considering the totality of the fact, I am of the view that the remuneration paid to Dr. Sunil Agrawal is reasonable and the benefit of section 11 cannot be denied due to the payment of remuneration to Dr. Sunil Agrawal by the appellant. (iv) Payment to Dr PratishthaDalmia - As per the Id AR the appellant has paid a part of fees collected on the work of Doctors in Gaynic Department as remuneration to doctors. In the case of MohiniShrivastav the appellant has paid as remuneration 29.56% of fees collected on the surgery etc done by her. Similarly in the case of Dr, Sangeeta Singh the appellant has paid as remuneration 26.77% of fees collected on surgery etc done by her. In the case of DrPratishthaDalmia the appellant paid her as remuneration 28.47% of fees collected on surgery etc done by her. Looking to totality of the fact I am of the view that remuneration paid by the appellant to Dr. PratisthaDalmia is reasonable and for the reason of payment of remuneration to Dr. PratishthaDalmia the exemption under section 11 cannot be denied. (v) Payment to Kusum Agrawal-The appellant does not have C arm Machine which is used orthopedic operation . The appellant has entered into an agreement with KusumAgrawal in earlier year to provide this machine. As per the Id AR at the time of agreement the relative of Smt. KusumAgrawal was not trustee of the appellant. As per the Id AR the payment at similar rate has been made in earlier, year also. Since the payment made to KusumAgrawal in earlier year.has been accepted as reasonable hence in view of principle of consistency I am of the

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view that the benefit of exemption under section 11 cannot be denied to the appellant on account of payment of C Arm machine charges received from patient to Smt. KusumAgrawal. (vi) Payment to Sunil Dalmia - Shri Sunil Dalmia is looking after general administration of hospital and educational institutions run by the appellant. As per the Id AR the remuneration was paid to him in earlier assessment years also and in order passed under section 143(3) these payment has been accepted as reasonable. Since the payment made to Shri Sunil Dalmia in earlier year has been accepted as reasonable hence in view of principle of consistency I am of the view that the benefit of exemption under section 11 cannot be denied to the appellant on account of payment of remuneration to Shri Sunil Dalmia. 5.2.1 Decision: After carefully considering the argument advanced on behalf of the appellant and perusing the facts of the case and other material available on record , this issue is decided as under:- As stated by the AO the appellant has not claimed exemption under section 10(23C)(via) of the Act and during the appellate proceeding no specific submission in support of this ground has been advanced hence this ground is dismissed as not pressed.”

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9.1 In rebuttal, it was submitted by the ld. AR that the Revenue has not filed any ground urging violation of principle of natural justice or challenging the consideration of the agreement by the CIT(A) in violation of Rule 46A.

9.2 Besides that it was submitted by AR that the AO at Page 13 had mentioned that for making the payments of salary of Rs.54.00 lakh there should be revenue earned by the hospital should Rs.2.00 crores. It was submitted that revenue received by the assessee for the assessment year under consideration was Rs.3,37,14,000/-( Rs 3.37 crore) . It was submitted that the remuneration of salary paid to Doctors were not only based on revenue collected by the hospital but is alos dependent upon specialization,expertise, able tosatisfy and give results to patient etc.

9.3 The Bench during the course of argument had directed the assessee to file a comparative statement for the F.Ys. 2009-10 and 2010-11 showing the revenue collected and amount paid to Doctors. The table showing the revenue collected an amount paid to F.Ys. 2009-10, 2010-11 and 2011-12 are as under:

S.No. Name Qualification Designation Relation Amount paid

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record of the case. It is undisputed fact before the Tribunal is that the assessee

running hospital after getting it registered u/s 12AA of the Act. It is also undisputed

that the assessee was having approval u/s 10(23)(c) of the Act. The case of the AO in

the present case is that the assessee has been making the payment to Doctors by

way of salary and professional fees which is in excess of what may be reasonably

paid for such services by the comparable doctors in the Gwalior and for that

purposes the AO has brought on record the comparable instances of Doctors

working in GajrajaChikitsaMahavidhyalay and Chirayu Medical College.

11.1 Before we deciding this issue, we would like to bring on record certain

important fact with respect to medical profession;

I. There is no rules or regulation which governs the charging of fees by the

medical professional. II. There ethicfor one Doctor varies by the circumstances and person to person

and place to place. III. The professionals are paid for their work done.

IV. In fact , many patient believes that, more Doctors charges more competent he

or she would be.

V. Further the Doctors and associate professional services are result oriented

and

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VI. Health has been marketed as commodity by the doctors and hospital. Even the

relatives spent on health of near and dear with a view to fulfill their obligation

towards the ailing patient.

VII. We may mention that the medical profession is also full of unethical practices,

kickbacks and under the table fees. Kickbacks are ultimately recovered from

the patient which would form the part of the medical fees. VIII. The kickbacks are given by the consultants, pathologist’s, laboratories,

nursing home, general practitioner and others. IX. The medical practitioner also gets lot of unethical fees from the medicine

companies in the form of parties, air tickets and conferences. X. Un-ethical situation of medical profession further aggravatesif it is learned

that patient bill taken care of the medical insurance or by employer of the

patient and bills of patient. The patient connivance and conclusion with the

doctors, inflate the bills and share the bill on the inflated amount.

which he had passed out but also dependent upon

a. with whom Dr. has done the internship

b. his seniority c. competence

d. Expertise

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e. qualification and f. Ability to give results in complicated and difficult cases

g. Further, the fees is also determined based on the establishment and

equipment on which the doctors is working h. The time involved in the procedure/surgery

i. locality where the hospital and working center is situated.

12.1 In the present case, the AO has brought on record the comparable instances of

the GajrajaChikitsaMahavidhyalay and Chirayu Medical College on record but failed

to bring on record expertise , qualification any other factors like seniority

competence ,experience, qualification etc.

12.2 The AO has further failed to bring on record the revenue collected by these

hospital or a period of three years and what was a salary paid to these doctors.

Further AO failed to bring on record whether salary paid to these doctors as

mentioned in order were in which proportion to revenue collected by the hospital

or not.

12.3 The Government medical college or salary paid to the government hospital

cannot be compared with the salary paid by the private hospital to the private

doctors. In the absence of necessary information with respect to that establishment

of the hospital, the revenue collected by the hospital, the competence, experience

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and their ability to give result, it would not be safe use these as comparable

instances with that of the assessee.

12.4 In our considered opinion, doctors who had passed out with the same degree

in cardiology DM cannot be compared with experience doctor working in the field

for the last ten years.

12.5 Reply of the assessee had been reproduced by the AO in Paragraph 7

mentioned above which clearly mentioned that Dr. Ravi Shakar Dalmia was gold

medalist and prior to working with the assessee hospital, he was working as

consultant interventional cardiology in Escort heart Institute and Research Centre,

New Delhi upto the year 2007 and thereafter the doctor had started by cardio

intervention / valve replacement in the Gwalior in the year 2009 and since 2009 he

had done more than 325 cases with respect bypass surgery & valve replacement .

No such fact and figure were brought on record by the AO in his order with respect

to Dr. Viaks Goyal, Dr. R.K. Singh and Dr. Puneet Rastogi and Dr. Ram Kumar. In our

view , intervention in heart by way angiography and surgical bypass and valve

replacement needs different skills and expertise in the medical field. To day we are

having specialists, super specialist and organ specialist in India and outside India

with the same educational qualification.

12.6 In our view, Dr. Ravi Shankar Dalmia having sufficient expertise in the field it

is clear from the fact that from 2007 he was working with escort hospital Delhi and

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thereafter working with the assessee hospital with effect from F.Y. 2009-10. The

contribution of doctor is clear from the fact that revenue collected from the A.Y.

2009-10 was 183.26 lakh whereas the revenue collected from the F.Y. 2011-12 was

337.14. The revenue has increased two times in from 2009-10 to 2011-12 and same

with the same ration it increased for Dr. Ravi Shankar Dalmia.

12.6 Further we are of the opinion that the finding recorded by the AO based on

the comparable instances is wholly incorrect. In our view, the comparable instances

brought on by the AO are not at all comparable as the services rendered by the

professional like Dr. Ravi Shankar Dalmia cannot be compared with the other DM

(Cardiologists) or assistant professional or professor in some medical college or

working in other hospital. It is expected from the AO to bring on record the

comparable only after bringing on record the comparison between two doctors not

only on the basis of the medical degree but also on the basis of expertise etc as

mentioned hereinabove.

12.7 In view of above and we also on account of comparable instance of Dr. Navin

Bhamar of MAX Hospital , which have not been seriously disputed by the revenue

by raising the specific ground in the appeal the appeal of the revenue deserves to be

dismissed . Further the Tribunal is bound to adjudicate and decide the ground

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raised by the Revenue and is bound to decide the ground which has not been urged

or stood to be urged by the Revenue.

order u/s 143(3) was passed by the AO the services rendered by the same set of

doctors and payment made to them have not been disputed by AO and same has

been accepted by the revenue. In our considered view, the consistency is required to

be maintained not only by the assessee but also by the Revenue.

continued to be same for the earlier Assessment year when similar payment were

allowed by the AO without invoking violation of Section 13 of the Act. In our thereof

we do not find any error in the order passed by the ld. CIT(A) and accordingly

appeal filed by the Revenue is dismissed.

(Order pronounced in the open court on 20/09/2019)

Sd/- Sd/- (Dr. Mitha Lal Meena) (Laliet Kumar) Accountant Member Judicial member Dated: 20/09/2019 Aks