COMMISSIONER OF INCOME TAX (EXEMPTIONS) vs. SURAT URBAN DEVELOPMENT AUTHORITY (SUDA)

ORAL ORDER (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) 1 This Tax Appeal under Section 260A of the Income Tax Act, 1961 (for short, 'the Act, 1961') is at the instance of the Revenue and is directed against the order passed by the Income Tax Appellate Tribunal, 'D'   Bench,   Ahmedabad   dated   20th  February   2020   in   the   ITA No.2433/Ahd/2017 for the A.Y. 2014­15. 2 The Revenue has proposed the following questions of law for the consideration of this Court: “[A] Whether on the facts and circumstances of the case and in law, the Hon'ble Tribunal was justified in holding that the activities of the assessee are not in the nature of commerce / trade without considering the fact that the assessee is involved in widespread commercial activities which is covered under first and second proviso to section 2(15) of the Act without considering the merit of the issue? (B) Whether on the facts and circumstances of the case and in law, the Hon'ble Tribunal was justified considering the activity of the assessee as engaged in the development of urban area which is in the nature of C/TAXAP/342/2020 ORDER advancement of general public utility not hit by the newly introduced first and second proviso to section 2(15) of the Act without considering the merit of the issue?” (C) Whether on the facts and circumstances of the case and in law, the Hon'ble Tribunal was justified giving benefit in accumulation @15% of Rs.9,19,94,580/­   u/s.   11(1)(a)   of   the   Act   and   exemption   of Rs.10,32,30,356/­ claimed u/s. 11(2) of the Act without appreciating the fact that once the proviso of Section 2(15) cannot be allowed further without considering the merit of the issue? (D) Whether on the facts and circumstances of the case and in law, the Hon'ble Tribunal was justified in deleting the addition of Rs.30,32,936/­ by not appreciating the fact that the addition to fixed assets has already been allowed in earlier years as application of income which amounts to double deduction? (E) Whether on the facts and circumstances of the case and in law, the Hon'ble   Tribunal   was   justified   in   deleting   the   addition   of   General Development Expenditure Fund of Rs.3,93,78,613/­ considering that a capital expenditure by a person need not be a capital receipt of the person receiving that amount which the assessee has received for the discharge of its? (F) Whether on the facts and circumstances of the case and in law, the Hon'ble   Tribunal   was   justified   in   allowing   deemed   application   of Rs.6,77,02,219/­  against  its  future  income  in  absence   of any express provision in the Act regarding the same? (G) Whether on the facts and circumstances of the case and in law, the Hon'ble Tribunal is correct in allowing the claim of exemptions without 2016? (H) Whether on the facts and in the circumstances of the case and in law, the Hon'ble Tribunal is correct in allowing the claim of exemptions relying on   the   decision   of   Coordinate   Bench   of   Ahmedabad   in   ITA No.2751/Ahd/2014 which has not been accepted, though further appeal was not preferred on account of the quantum of tax involved? (I) Whether on the facts and in the circumstances of the case and in law, the Hon'ble Tribunal is correct in allowing the claim of exemptions relying on   the   decision   of   Coordinate   Bench   of   Ahmedabad   in   ITA No.3621/Ahd/2015 against which appeal filed before the High Court in T.A. No.79 of 2020, though further SLP was not preferred on account of the quantum of tax involved?” C/TAXAP/342/2020 ORDER 3 CHANDRESH