SLUM REHABILITATION AUTHORITY vs. THE DEPUTY DIRECTOR OF INCOME-TAX EXEMPTION 1 (2) MUMBAI AND 3 ORS.

wp-2542-2014.sxw IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION WRIT PETITION NO. 2542 OF 2014 Slum Rehabilitation Authority .. Petitioner. V/s. The Deputy Director of Income Tax Exemption 1(2) & Others .. Respondents. Mr. S. E. Dastoor, Sr. Advocate with Mr. Nishant Thakkar i/b. Mint and  Confreres, for the Petitioner. Mr. Suresh Kumar, for the Respondents.  CORAM:  M.S.SANKLECHA, &         M.S.SONAK, JJ. DATE    :  29th OCTOBER, 2014. JUDGMENT:­( Per M.S. SANKLECHA, J.) At the request of the Counsel for the parties, Petition is taken  up for final disposal at the stage of admission. 2 The challenge in this Petition are to the orders dated 30th  May, 2014 passed by the Assessing Officer and 25th July, 2014 passed by  the Director of Income Tax ­Exemption, under the Income Tax Act, 1961  (the Act).  Both the impugned orders rejected Petitioner's application for  stay of demand of Rs.53.71Crores, arising from the order of assessment  dated   19th  February,   2014   for   the   Assessment   Year   2011­12,   till   the  disposal of the Petitioner's appeal from it by the Commissioner of Income  Tax (Appeal) [CIT(A)].   S.R.JOSHI 1 of 12 CNR No : HCBM020190502014 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:24:41 wp-2542-2014.sxw 3 The Petitioner is a statutory authority established under the  Maharashtra Slum Areas (Improvement, Clearance and Redevelopment)  Act, 1971(Slum Act 1971). The Petitioner has been set up  to formulate,  implement and execute schemes to achieve the rehabilitation of slum  areas and its inhabitants. 4 The Petitioner from the Assessment Year 2003­04 onwards  has been claiming exemption from payment of Income Tax under Section  11 of the Act. For the Assessment Years 2003­04 to 2008­09 the Assessing  Officer had denied the exemption to the Petitioner. On appeal, the CIT(A)  upheld the Petitioner's claim for exemption under Section 11 of the Act for  Assessment Years 2003­04 to 2008­09. The Respondent­Revenue being  aggrieved   by   the   orders   of   the   CIT(A)   appealed   to   the   Income   Tax  Appellate Tribunal (Tribunal). By orders dated 30th September, 2011 and  18th  July,   2012,   the   Tribunal   dismissed   the   Revenue's   appeal   for  Assessment   Years   2005­06,   2007­08   and   2008­09   holding   that   the  Petitioner is entitled to exemption under Section 11 of the Act, as its  activity stands   covered by the definition of 'charitable purpose' under  Section 2(15) of the Act. Moreover, the Tribunal in its order dated 30th  September,   2011   for   the   Assessment   Year   2007­08,   inter   alia,   also  observes   that   the   primary   purpose   and   pre­dominant   object   of   the  Petitioner was to provide residence to slum dwellers without any profit  motive.   5 By Finance (No.2.) Act, 2009 w.e.f. 1st April, 2009, a proviso  was added to the definition of 'charitable purpose'  in Section 2(15) of the  Act.  By the addition of the proviso, an advancement of any other object of  general public utility would not be considered to be one for charitable  S.R.JOSHI 2 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:24:41 wp-2542-2014.sxw purpose, if it involved the carrying on of any activity in the nature of  trade, commerce or business. However, for the Assessment Years 2009­10  and 2010­11, the Assessing Officer during the assessment proceeding did  raise the issue of the Petitioner not being entitled to exemption in view of  amendment of Section 2(15) of the Act but finally granted the benefit of  Section 2(15) of the Act.  However, the Assessment Orders for both the  Assessment   Years   2009­10   and   2011­11   have   been   reviewed   by   the  Commissioner   of   Income   Tax   under   Section   263   of   the   Act   and   the  Petitioner's appeal to the Tribunal from the same are pending. 6 For the subject Assessment Year i.e. Assessment Year 2011­12,  the Petitioner filed its Return of Income claiming benefit of exemption  under Section 11 of the Act and offered 'nil income' to tax. On 19th  February, 2014  the  Assessing Officer  passed  an  Assessment Order for  Assessment Year 2011­12 denying the benefit of exemption under Section  11   of   the   Act   on   the   ground   that   the   Petitioner's   activity   of   slum  rehabilitation was hit by the newly added proviso to Section 2(15) of the  Act. 7 Being aggrieved by the Assessment Order dated 19th February,  2014, Petitioner  filed an appeal as on 19th March, 2014 to the CIT(A).  Immediately thereafter on 25th March, 2014, the Petitioner filed with the  Assessing Officer an application for stay of the recovery of the demand  under Section 220(6) of the Act till the disposal of its appeal by the  CIT(A).  8 The Assessing Officer by the impugned order dated 30th May,  2014, granted partial stay, directing the Petitioner to pay 50% of the  entire payment of Rs.53.71 Crores on or before 16th  June, 2014.   The  S.R.JOSHI 3 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:24:41 wp-2542-2014.sxw impugned order partially rejected the stay application on the following  grounds:­ (i) Petitioner had not pleaded financial hardship; (ii) Mere filing of an Appeal to CIT(A) does not warrant a grant of stay;  (iii) The issue raised in the stay application were already considered at the time of passing an Assessment Order dated 19th February, 2014; and (iv) The Petitioner's registration under Section 12A of the Act, enabling the availing of exemption under Section 11 of the Act was canceled by the Commissioner of Income Tax by order dated 27th  March, 2014.  (We are informed that appeal for the order dated 27th March  2014 is pending before the Tribunal).  9 Being   aggrieved   by   the   order   dated   30th  May,   2014,   the  Petitioner   filed   an   application   before   the   Director   of   Income  Tax(Exemption).     On   25th  July,   2014,   the   Director   of   Income  Tax(Exemption)     rejected   the   Petitioner's   application   for   stay   on   the  ground that proviso to Section 2(15) of the Act which is newly added  would   take   the   Petitioner's   activity   outside   the   scope   of   charitable  purpose. The Director of Income Tax(Exemption) varied the order of the  Assessing Officer and directed the Petitioner to pay the entire amount  demanded and at least Rs.25Crores within a period of 15 days from the  receipt of the order dated 25th July, 2014.  10 Mr.   Dastur,   learned   Senior   Counsel   appearing   for   the  Petitioner submits that in the present facts, an unconditional stay of the  demand raised consequent to the order dated 19th February 2014 of the  Assessing Officer, ought to have been granted by the Assessing Officer and  S.R.JOSHI 4 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:24:41 wp-2542-2014.sxw Director of Income Tax(Exemption) till the disposal of the appeal by the  CIT(A).  This on the ground that the activities carried out by the Petitioner  would be covered within the meaning of charitable purpose as it provide  relief to the poor i.e rehabilitating the slums dwellers. This is evident from  its obligation  under the Slum Act, 1971. Therefore, the proviso to Section  2(15) of the Act would have no application to the present facts as it is  applicable only with regard to the activities of advancement of  any  other  object   of general public utility. Without prejudice, it is submitted that  even if the proviso to Section 2(15) of the Act is sought to be invoked it  would not apply as the Petitioner's  activity     is   absent   of   any     profit  motive. Therefore, its activities is not in the nature of trade, commerce  and business. In fact, the Tribunal in its order dated 30th September 2011  for Assessment Year 2007­08 has held that the activities carried out by the  Petitioner   is   charitable   in  nature   and  is   absent  of   any   profit   motive.  Thereafter, the order of the  Tribunal for Assessment Years 2005­06, 2007­ 08 and 2008­09 has been upheld by this Court in Income Tax Appeal No.  655 of 2012 rendered on 8th March, 2013 when the Appeal of the Revenue  was dismissed. Thus, prima facie, exemption is available under Section 11  of the Act and in view of the binding decision, a complete stay of the  demand till the disposal of the appeal by the CIT(A) ought to  have   been  granted.  It is also submitted in Instruction No.1949 dated 2nd December  1993 issued by the CBDT also supports the petitioner. 11 As against the above, Mr. Suresh Kumar, learned Counsel  appearing   for   the   Respondent­Revenue   states   that   the   orders   of   the  Tribunal for the Assessment Years 2005­06, 2007­08 and 2008­09 were all  passed in  the  context  of  definition  'charitable  purpose' under  Section  2(15) of the Act as then existing i.e. without the proviso. Therefore, in  S.R.JOSHI 5 of 12 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 04:24:41 wp-2542-2014.sxw view of the change in law, the Petitioner will not be entitled to take the  benefit   of   the   aforesaid   decision   of   the   Tribunal   and   of   this   Court,  disposing of the Revenue's appeal from the order of the Tribunal.  It was  submitted that Petitioner's registration under Section 12A of the Act has  been canceled by an order dated 27th March 2014 with retrospective effect  covering the subject Assessment Year 2011­12.  Therefore, the Petitioner  will  not  in any event be entitled to the benefit of Section 11 of the Act. 12   The   parameters   for   disposing   of   an   application   for   stay  pending disposal of Appeal before the Appellate Authority under the Act  are fairly settled. This Court in  KEC International Limited v/s. B. R.  Balakrishnan   251   ITR   158   –  laid   down   following   parameters   for  disposing of the stay applications:­ “(a) While   considering   the   stay   application,   the   authority  concerned will at least briefly set out the case of the assessee. (b) In cases where the assessed income under the impugned  order far exceeds returned income, the authority will consider  whether the assesssee has made out a case for unconditional  stay. If not, whether looking to the questions involved in appeal,  a part of the amount should be ordered to   be deposited for  which purpose, some short prima facie reasons could be given