INDIAN MACHINE TOOLS AND MANUFACTURERS ASSOCIATION MUMBAI. vs. THE DIRECTOR OF INCOME TAX (E) MUMBAI.

itr-104-2000

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX REFERENCE NO. 104 OF 2000 Indian Machine Tools & Manufacturers' Association] having their office at 85, Free Press House, ] 215, Free Press Journal Road, Nariman Point          ] Mumbai 400 021. ]..  Applicant. v/s. The Director of Income Tax (E) ] having his office at Aayakar Bhavan, ] Maharshi Karve Road, Mumbai 400 020. ] ..  Respondent. Ms. Aarti Sathe with Mr. Nirav Barot i/b. Maneksha & Sethna, for the Applicant. Mr. A. R. Kotangle with Ms. Pratima Singh i/b. A. K. Saxena, for the Respondent. CORAM:  M.S.SANKLECHA & RIYAZ I. CHAGLA,JJ. RESERVED ON:  21st FEBRUARY, 2018. PRONOUNCED ON:  9th MARCH, 2018. JUDGMENT (Per M. S. Sanklecha, J):­ This Reference by the Income Tax Appellate Tribunal (the Tribunal) under Section 256(1) of the Income Tax Act, 1961 (the Act), seeks our opinion on the following question of law:­ “ Whether in the facts and in the circumstance of the case the assessee had fulfilled all the requirements of section 11(4A)

CNR No : HCBM020072112000 itr-104-2000 and if so, whether it is entitled to exemption u/s. 11 and whether the decision of the Tribunal that the assessee has not fulfilled all the requirements of sec. 11(AA) is correct under law or is liable to be set aside?” 2 This Reference relates to Assessment Year 1992­93. 3 Before the Tribunal, both the Applicant­Assessee as well as the Respondent­Revenue had preferred applications for Reference to this Court under Section 256(1) of the Act. The Tribunal, in its statement of case has rejected the Revenue's application, as not giving rise to question of law.   However, the application raising question of law filed by the Assessee, was allowed to the extent of the question formulated herein above. 4 In the above view, for the purpose of recording the facts leading to the question of law, we refer to the statement of case sent by the   Tribunal   to   the   extent   it   relates   to   Assessee's   application   to   the Tribunal. The relevant extract of the facts from the statement of case for the question raised for our opinion, are as under:­ “5. Now, let us take up the assessee's references which comprises of three questions, which have been extracted by us in the prior paras. After hearing both the sides, we are of the opinion that a question of law does arise from our decision, but the question of law, according to us, should be only one consolidated question, which is as follows: “ Whether, in the facts and circumstances of the case, the assessee had fulfilled  all the  requirements  of sec.11(4A)  and if  so, whether it is entitled to exemption u/s. 11 and whether  the decision of the Tribunal that the assessee has not fulfilled all the requirements of sec.11(4A) is correct under law or is liable to be set aside?”

itr-104-2000 The brief statement of facts of the case is as follows: For the assessment year 1992­93, for which the previous year ended by 31.3.1992, the assessee first filed a return disclosing nil income on 30.12.1992. It was accompanied by audited accounts and the auditors' report in Form No.10B. The assessee is a company registered u/s.12A of the Income Tax Act, 1961. It is also registered u/s. 25 of the Companies Act. In the Memorandum and Articles of Association, the main objects of the assessee are set out and they are extracted in the A.O.'s order. During   the   year   under   consideration,   the   assessee   had   shown   gross receipts of Rs.5,52,56,585/­ the break up of which is the following:­ Income from membership fees Rs. 4,61,000 Income from IMTEX­92 Rs. 4,76,80,230 Miscellaneous Income Rs. 71,15,355 ========== Total receipts Rs.     5,52,56,585 ========== The main source of receipts is by way of 'Income from IMTEX­92' which constitutes 86.29% of the total receipts. The A.O. asked the assessee to explain the details of IMTEX­92. During the course of hearing, it was explained   that   IMTEX­92   is   the   name   of   a   Trade   Fair   Exhibition organized by the assessee at Pragati Maidan, New Delhi, in March, 1992. The   total   receipt   from   IMTEX­92   has   been   to   the   tune   of Rs.4,76,80,230/­. The break­up of these receipts is the following:­ Rent (including power and other charges) Rs.    4,65,78,748 Sale of passes/entry tickets Rs. 5,03,732 Advertisements in Exhibition catalog Rs. 5,54,750 Misc. receipts Rs.           43,000 ­­­­­­­­­­­­­­­­­­­­­­­­ Rs. 4,76,80,230 ========== The expense were to the tune of Rs.3,04,65,018/­ as detailed in Schedule 10 to the “Income & Expenditure Account”.  Thus, the assessee earned net surplus of Rs.1,72,15,212/­ from IMTEX­92. The A.O. found that the assessee hired space from the Trade Fair Authority of India at Pragati itr-104-2000 Maidan, New Delhi.  It then offered the stall spaces to its members and also to the non­members on rent payments.   In so doing, the assessee earned a surplus to the tune of Rs.1,72,15,212/­.  The A. O. deduced that the assesssee earned a profit of more than Rs.1.72 Crores by holding a Trade Fair Exhibition. The A. O. also held that this activity of the assessee appeared to be a business activity which is not incidental to the attainment of the objects of the assessee and he asked the assessee to explain as to why the income earned from IMTEX­92 be not considered as business income and taxed accordingly.  The assessee vide its letter dt. 27.1.1995 objected to the proposed holding of IMTEX­92 as business activities and submitted that the association conducts the exhibition almost every alternate year.  The assessee then explained how it conducts activities,   exhibition,   tariffs,   rate   for   SSI   units,   premium   for   prime location, air­conditioning surcharge, rentals to be charged from foreign firms and organizations, additional charges for having open sides of the stall, for electrical power charges, telephone charges, security deposits and the payment to be made and all these were detailed by the A. O. upto page 8 of his orders.  In its letter dt. 27.1.1995, the assessee took the stand that the predominant object of the Association is to carry out a charitable purpose viz: promotion and protection of Indian Machine Tools Industries and not to earn profits.  Merely because some income may arise it does not loose its charitable purpose.  The A. O. took the view that the submissions made by the assessee in the letter was not acceptable.  He held that the main activity of the assessee during the year has been to hold trade fair and by doing so, the assessee has earned handsome profits.  The AO held that for this reason alone the assessee's argument that its intention is not to earn profit is self­defeating. He felt unable to agree with the assessee's contention that they had no profit motive. He held that the assessee's profit motive was evidence in its circulating the above referred exhibition tariff and letter for earning huge profit.  The A. O.  held that what has to be considered is the result of the activity and not the motive of a person. If the result of the business activity is profit then there is no provision in the Income­tax to exempt such income on the basis of the assumed motive of the person. For this, he relied on the judgment in the cases of Sole Trustee Loka Shikshana Trust v. CIT (101 ITR 243) (SC) and CIT v/s. Lahore Electric Supply Co. Ltd., (60 ITR 1) (SC). He also relied upon the decision of C Bench of ITAT,   Mumbai   in   the   case   of   Prabodhan   Prakashan   (ITA No.2661/Bom/93),  which  had held that  even   if  the  business   is  for charitable purpose, the income from such business is assessable under the itr-104-2000 head 'profit and gains of business or profession'.  In fact, the motive of a person is irrelevant in determining the liability under Income­tax Act. He held that the income of the assessee earned from IMTEX­92 cannot be exempted u/s. 11 as the same is profit and gains of business and the business is not incidental to the attainment of the objectives of the assessee association.  He further held that the business carried out by the assessee is an 'independent' activity and not incidental to attainment of the objectives of the association. The activities undertaken by the assessee during the year clearly suggest that holding of a trade fair exhibition has been the primary object of the assessee which in fact is a business activity.   The   assessee   vide   its   letter   dated   27.1.95   has   specifically mentioned that IMTEX­92 is only an integral activity of the assessee, no separate accounts of the same are kept.  Therefore, for three reasons set out, viz: (i) holding of a trade fair exhibition­ IMTEX­92 is a business undertaken by the assessee during the year under consideration, (ii) the business is not incidental to the attainment of the objectives of the association and is in fact an 'independent' activity, and (iii) no separate books of account are kept for this business activities, the A. O. held that the   assessee   is   not   entitled   to   exemption   u/s.

result in profit/ surplus or loss.   It is not for the first time that the assessee has organized such an exhibition.  The surplus which it had got from   this   exhibition   itself,   i.e.   IMTEX­92,   shows   that   it   had   been organized with the past experience, to collect substantial amount of money.  This would show that these were not the activities run on 'no profit and no loss basis' or only on the basis of earning marginal profits, which was considered by the Hon'ble Supreme  Court in the case of India Chamber of Commerce v/s. CIT (101 ITR 796) (SC). For these reasons and for the detailed reasons given by the A.O. and the learned CIT(A) in their respective orders, the Tribunal held that it was unable to agree with the arguments of the learned counsel for the asssessee that the surplus/   profits   and   gains   from   the   IMTEX­92   were   not   profits   of itr-104-2000 business.  In the opinion of the Tribunal, since it was a well­organized and regular activity for earning surplus almost every alternate year, the profits and gains arising from this had to be held as being profits and gains of business on the question whether the Assesssee had maintained separate books of account for such a business, the Tribunal decided the issue in favour of the dependent in para 10 of their order, extract of which has already been made in prior paras. 8 Order   of   the   A.O.   order   of   the   CIT(A)  and   the   order   of   the Tribunal are marked as Annexures A, B and C respectively, forming part of the Statement of the case. 9 We, therefore, respectfully urge the Hon'ble High Court to render suitable answer to the question which is set out below under section 256(1) of the Income tax Act, 1961: Whether in the facts and circumstances of the case, the assessee had fulfilled all the requirements of section 11(4A) and if so, whether it is entitled to exemption u/s. 11 and whether the decision of the Tribunal that the assesssee has not fulfilled all the requirements of sec.11(4A) is correct under law or is liable to be set aside?” 5 From the question as referred to us for our opinion , it would be evident that it subsumes within it three independent issues as under:­ (a) whether  the   activity   of  holding  an   exhibition   IMTEX­92   by   the Assessee  would amount to an activity of business? (b) if the answer to question (a) is in the affirmative, whether the activity   is   incidental   to   the   attainment   of   the   objects   of   the Assessee ? and (c) if the answer to (b) is in the affirmative, then what is the proper interpretation of  the   words 'maintained   separate   books   of accounts in respect of the business' would it mean separate books or the same set of books, capable of separately identifying the income from business.

The learned Counsel for the parties very fairly point out that so far as issue (b) is concerned, the same has been decided in favour of itr-104-2000 the Assesssee by the Commissioner of Income Tax (Appeals) (CIT[A]). The Revenue did not challenge the aforesaid finding of the CIT(A) that the business carried out by the Assessee is incidental to its objects. Thus, question (b) stands concluded against the Revenue and would not arise for our consideration. However, if, issue (a) is decided in favour of the Assessee i.e. it is not business then issues (b) and (c) would not arise. Otherwise,  if issue  (a) is  decided against  the  Assessee,  then issue(b) already stands settled in its favour. Therefore, we shall first consider issue (a) and only on our answer to it will the occasion to consider the issue raised in (b) & (c) above, would arise. 7 Before dealing with the submissions of the respective parties, it would be beneficial if we reproduce the relevant provisions of the Act as existing   during   Assessment   Year   1992­93   which   arise   for   our consideration.  The provisions are as under:­ “2(15):­ “Charitable   purpose”   includes   relief   of   the   poor, education, medical relief and the advancement of any other object of general public utility.” “11(4A):­ Sub­section (1) or sub­section (2) or sub­section (3) or sub­section (3A) shall not apply in relation to any income of a trust or an institution, being profits and gains of business, unless the business is incidental to the attainment of the objectives of the trust or, as the case may be, institution, and separate books of account are   maintained   by   such   trust   or   institution   in   respect   of   such business.” 8 Re Issue at (a) above:­ (i) Ms. Sathe, learned Counsel for the Assessee states that the activity of holding exhibition­IMTEX­92  is  not  business. In support, she itr-104-2000 relies  upon the Registration granted to the Assessee under Section 12A   of     the   Act,   the   object   clause   in   the   Memorandum   of Association and its registration/ incorporation under Section 25 under the Companies Act. Further,   it   is   submitted that on the test of per­dominant activity, the activity of holding an exhibition­ IMTEX ­92 cannot be held to be a business activity. In support of her   aforesaid   submissions,   particularly,   with   regard   to   pre­ dominant   activity   test,   she   has   relied   upon   the   following decisions:­ (a) Additional   CIT   v/s.   Surat   Art   Silk   Cloth   Manufacturers Association  (1979) 121 ITR 1; (b) CIT  v/s. Federation of Commerce and Industry 130 ITR186 (SC); (c) CIT v/s. Western India Chamber of Commerce 136 ITR 67 (Bom.) (d) Addl. CIT v/s. Delhi Brick Kiln Owners Association 130 ITR 55 (Del.) (e) CIT v/s. Andhra Chamber of Commerce  LV ITR 722 (SC); (f) DIT v/s. Lala Lajpatrai Memorial Trust v/s. CIT 383 ITR 345 (Bom.); (g) DIT v/s. Shri Vile Parle Kelvani Mandal 378 ITR 593 (Bom.); (h) Indian Trade Promotion Organization  v/s. DGIT 371 ITR 333 (Delhi.); (i) GSI India v/s. Director General of Income Tax 360 ITR 138 (Delhi). (ii) As   against   the   above,   Mr.   Kotangle,   learned   Counsel   for   the itr-104-2000 Revenue   reiterated   the   view   of   the   Tribunal,   holding   that   the activity of the Assessee is a business activity. (iii) Before dealing with the rival submissions, it would be appropriate to refer to the indicia of a business  activity and then examine the activity of holding exhibition­IMTEX­92 in that context. The term 'business'  is defined in Section 2(13) of the Act, is an inclusive definition which includes within its ambit any trade, commerce or manufacture or any adventure in the nature of trade, commerce or manufacture.  However, the word 'trade or commerce' has not been separately defined in the Act.  Therefore, the common parlance test would   decide   its   meaning   in   the   context   of   the   activity   being examined.  In fact, the Delhi High Court in GSI India (supra) has very beautifully expressed it in by stating that “the words   trade, commerce and business” are etymological chamelon and suit their meaning to the context in which they are found”. In fact, long ago, the Apex Court in the context of the definition of the word 'business' as found in Section 2(4) of the 1922 Act which is identical to the definition of business in Section 2(13) of the Act, has observed in Narain Swadeshi Weaving Mills v/s. Commissioner of Excess Profit Tax 26 ITR 765 that “the word business connotes some real, substantial and systematic or organized course of activity or conduct with a set purpose.” (iv) Now,   let  us  examine  the   nature  of  activity   carried  on  by   the Assessee   while   holding   the   exhibition­IMTEX­92. From   the statement of case, it is clear that the total receipts from holding the itr-104-2000 exhibition   ­IMTEX­92   is   Rs.4.76   Crores   and   the   net   surplus   in Rs.1.72 Crores. It involves the activity of taking space on hire from Trade Fair Authority of India. Thereafter, it involves setting out the exhibition tariffs (lower rates for SSI Units), premium for  prime location, air conditioning   surcharge,   rentals   to   be   charged   from foreign participants, security charges, telephone charges etc., as the statement of  case  records. Moreover,  the statement of case also states that it is  not   the  first time the  Assesssee  is holding an exhibition­IMTEX­92 (we are informed at the bar, it is held   every two years). On the above facts, the Authorities under the Act have all   found   that   holding   of   an   exhibition   is   a   well   organized activity, making use of its past experience, so as to earn substantial amount of money.   The Tribunal held   that it is not an activity carried   on   no­profit­no­loss   basis   or   only   for   marginal/nominal gain. It therefore, does satisfy the test of business. Thus, on the above facts, the Authorities under the Act have held that holding of exhibition­IMTEX­92 is a business activity. This finding of fact has not been shown to be perverse. Therefore, no fault can be found with the view in the given facts that holding of exhibition, is a business activity. (v) In the above view, it was submitted by Ms. Sathe that in any case, mere carrying on of business   would not necessarily result in the Applicant­Assessee ceasing to  be for a charitable purpose.  This, would be decided upon the test of predominant activity of the Institution.   In this case, holding of the exhibition­IMTEX­92, she submits   was   not   the   predominant   activity   of   the   Assessee   and, therefore,   it   continues   to   be   charitable   in   nature.   In   support, itr-104-2000 reliance was placed upon the above decisions at (a) to (e) above. However, the above decisions of predominant activity may not apply   as   they   were   rendered   in   the   context   of   definition   of charitable purpose as in force prior to 1984 and not in the context of the applicable definition read with Section 11(4A) of the Act. (vi) The decisions at Serial Nos. (a) to (d) were rendered in the context of Section 2(15) of the Act, defining charitable purpose as existing prior to 1st  April, 1984. It did not have   to deal with Section 11(4A) of the Act which came into statute in the present form w.e.f. 1st  April,   1984,   (though   substituting   earlier   sub­section   4­A  of Section 11 of the  Act which was in  effect from 1st April, 1981). All the aforesaid four decisions were rendered in the context of Section 2(15) of the Act, which thus, read as under:­ “charitable purpose to include relief of  the poor, education, medical relief, and the advancement of any other object of general public utility, not involving the carrying on of any activity or profit.” It was in the above context that the tests of predominant activity test was applied while dealing with the objective of  “the general public utility, not involving any activity for profit.”  All the above decisions were in the context of whether general public utility wold continue to be a charitable   purpose   even   if   it   involves   some   activities   for   profit.   The underlined portion herein above from the definition of charitable purpose was omitted w.e.f. 1st  April, 1984 and the consequent amendment was brought in by way of amending sub­section (4A) to Section 11 of the Act in its present form. Similarly, the decision referred to (e) above, dealt itr-104-2000 with charitable purpose defined in Section 4(3) of the Income Tax Act, 1922 (1922 Act) and was similar to one existing prior to  1984. Therefore, the decisions referred to at (a) to (e) are of no relevance for answering the question referred to us for our opinion, bearing in  mind  that  we  are concerned for the Assessment Year 1992­93. (vii)  So far as decisions at Serial Nos. (f) to (h) above are concerned, they were rendered in the context of the definition of charitable purpose as amended w.e.f. 2008. The amendment made in 2008 had a proviso to the definition  of  Section  2(15)   of  the   Act,  which   made   it   similar   to  the definition referred to herein above i.e. prior to 1984. Besides, the decision at Serial No. (h) above, the challenge was to the constitutionality of the proviso introduced to Section 2(15) of the Act by the 2008 Amendment. This challenge was negatived. The Section 2(15) of the Act including the proviso thereto reads as under:­ “ Charitable purposes” includes relief of the poor, education, medical relief, and the advancement of any other object of general public utility. Provided that the advancement of any other object of general public utility shall not be a charitable purpose, if it involves the carrying on of any activity in the nature of trade, commerce or business, or any activity of rendering any service om relation to any trade,   commerce   or   business,   for   a   cess   or   fee   or   any   other consideration, irrespective of the nature of use or application, or retention of the income from such a activity.” (viii) It would   be noted  that  2008  Amendment  of  the definition  of charitable purpose after the addition of proviso would be similar to the definition of charitable purpose under Section 2(15) as existing itr-104-2000 prior of 1984. Thus, it may have no application while dealing with the question referred to us in the context of Assessment Year 1992­

itr-104-2000 Re Issue at (c):­ (i) So far as issue (c) is concerned, we find that it is an accepted position   that   the   holding   of   the   exhibition   IMTEX   92   by   the Applicant­Assessee   in   the   previous   year   relevant   to   the   subject assessment year was business incidental to the attainment of the objectives of the Assessee – Institution. However, the benefit of Sub­ Section 4A of Section 11 of the Act is being denied on the ground that the applicants have not maintained separate books of accounts in respect of such business. (ii) Ms. Sathe, learned Counsel appearing for the Applicant­ Assessee in support of the Reference submits that the requirement to maintain separate   accounts   of   the   business   is   only   with   the   objective   to enable the Assessing Officer to determine the total receipts, total expenditure and net income earned from such incidental business activity. In this case, admittedly, no separate books of accounts were maintained for the purposes of carrying out the exhibition­IMTEX­ 92, yet the manner in which the accounts were maintained does sufficiently   enable   the   Assessing   Officer   to   determine   the   total receipts, expenditure and the net income from carrying out the activity of holding an exhibition. This is more than established by the fact that the Assessing Officer has been able to determine that the net income i.e. surplus on holding the exhibition was Rs.1.72 crores out of a total receipts of Rs.4.76 crores. Therefore, it is submitted that the requirement of maintaining separate books of accounts have been satisfied by the respondent.  In support, she place reliance upon the decision of the Punjab & Haryana High itr-104-2000 Court in  CIT v/s. Kartar Singh 77 ITR 338  – and also upon the reasoning   given   by   the   Tribunal   in  ITO   v/s.   Trilok   Tirath Vidyawati Chuttani Charitable Trust (2004) 90 ITD 569 (Chd.) and seeks to adopt it as  her submissions. (iii) Mr. Kotangle, learned Counsel for the Revenue relied upon the orders of the authorities.   He further submits that as held by the Madras High Court in   DIT  v/s.  Wellington  Charitable  Trust 2010 (195) Taxmann 232, the maintenance of separate books of accounts   is   a   mandatory   requirement/   condition   precedent   for seeking the benefit of Section 11 of the Act. (iv) It is well settled that fiscal legislation has to be strictly construed.  It is not open to the Court to add and / or ignore words found in the statute. Long years ago, Justice Rowlatt in Cape Brandy Syndicate v/s. IRC 1921 (1) KB 64  had expressed the principle of strict construction which has now become locus classicus  in the following words :­ “ In a taxing Act, one has to look merely what is clearly said. There is no room for any interment, there is no equity about the tax, there is no presumption as to tax, nothing is to be read in, nothing is to be implied, one can only look fairly in the language used.” (v) In fact, the Apex Court in Mathuram Agarwal v/s. State of M. P. 1999 (8) SCC 667 has observed as follows:­ “12:­ …. …. …. …. …. …. …. The intention of the legislature in a taxing statute is to be gathered from the language of the provisions where the language is plain and unambiguous. In a taxing statute, it  is  not possible itr-104-2000 to assume   any governing purpose of the statute more than what is stated in plain language. It is not the economic results sought to be obtained by making the provision which is relevant in interpreting a fiscal statute.     Equally, impermissible is an interpretation   which   does   not   follow   from   the   plain, unambiguous language of the statute. Words cannot be added or substituted so as to give a meaning to the statute which will serve the spirit and intention of the legislature.” (vi) Therefore,   the   submission   on   behalf   of   the   applicant   that   the substance   /   object   /   purpose   of   the   legislation   providing   for maintenance of separate books of accounts be taken into account, cannot   be   accepted.   To   do   so   is   to   ignore   the   clear   and unambiguous meaning of the words  'maintained separate books of accounts'. The words used in sub­section (4A) of Section 11 of the Act, obliges an institution which seeks to have the benefit of Section 11 of the Act, if it carries on business incidental to its objects, to maintain separate books of accounts. The obligation cast upon an Applicant seeking the benefit of Section 11 of the Act is clear and unambiguous.   Accepting   the   submission   made   on   behalf   of   the assessee   would   mean,   ignoring   the   words  'separate   books   of accounts'.   If the legislature did not want an assessee to maintain separate   books   of   accounts   in   respect   of   its   business   which   is incidental to the objective of the trust, then, there could have been no need for using the words  'separate books of accounts'.   The objective would have been fulfilled by using the words 'maintained books of accounts from which one can determine the net surplus earned from the incidental business' or merely 'maintained books of account'. (vii) The reliance upon the decision of the Punjab and Haryana High itr-104-2000 Court in Kartar Singh (supra) does not in our view take the matter any further.  In the above case, the Court was concerned with the expression 'books of the assessee' and not 'separate books of accounts'. In the above context, the Court observed that 'in the absence of the Act indicating any particular type of accounts to be maintained', a memorandum book containing the relevant entries of purchase and sales can be considered to be a book within the meaning of books of the assessee under Section 10(2)(vii) of the 1922 Act. The aforesaid decision would have no application to interpreting Section 11(4A) of the Act, which requires maintaining separate books of accounts in respect of the business, which is incidental to the objects of the Trust. (viii) Further, the reliance upon the reasoning given   in the   order of the Tribunal in Trilok Tirath Vidyawati Chuttani Charitable Trust (supra) , in support to the effect that the purpose of maintaining separate books of accounts is only to enable the Assessing Officer to find   out   the   surplus   income   earned   by   carrying   on   business incidental   to   the   objective   of   the   Trust.   This   reasoning   of   the Tribunal   entirely   overlooks   the   fact   that   the   legislature   has specifically used the words  'maintained separate books of accounts' and it is not open to any Court to ignore any portion of the provision onthe basis of the supposed intent in the absence of any ambiguity therein.   Thus,   the   reasoning   of   the   Tribunal   in   the above case which is adopted by the Applicant­Assessee, is of no avail. (ix) In the above view, we hold that the expression 'separate books of itr-104-2000 accounts' would mean books of accounts different and distinct from books of accounts maintained by the assessee in support of the activity of charitable purposes. In the above view, we hold that the Applicant­   Assessee   not   having   maintained   separate   books   of accounts will not be entitled to the benefit of Section 11 of the Act. 11

So far as issue (a) of the question is concerned, we conclude that the holding of an exhibition IMTEX 92 is indeed a business venture;

So far as issue (b) of the question is concerned, we conclude that the   business of holding exhibition­IMTEX­92 is incidental to the objective of the Trust to share knowledge  amongst its members; So far as issue (c) of the question is  concerned, we hold that benefit of Section 11 of the Act is not available to the Applicant­Assessee as it had not maintained separate books of accounts in respect of its incidental business as mandated by Section 11(4A) of the Act. 12 Accordingly, the question raised for our opinion is answered in favour of the respondent Revenue and against the Applicant­Assessee. Reference disposed of in the above terms. (RIYAZ I. CHAGLA,J.) (M.S.SANKLECHA,J.)

Powered by TCPDF (www.tcpdf.org)