M/S. SADRAS VENKATARAMA vs. THE DEPUTY COMMISSIONER OF

T.C.A.No.265 of 2015 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 27.08.2024 CORAM THE HON'BLE MR.JUSTICE R.SURESH KUMAR AND THE HON'BLE MR.JUSTICE C.SARAVANAN Tax Case Appeal No.265 of 2015 M/s.Sadras Venkatarama Chetty's Charities No.1, Audiappa Naicken Street Chennai 600 001. ... Appellant Vs. The Deputy Commissioner of Income Tax (Exemptions) II, Chennai-34. ... Respondent ----- Tax Case Appeal filed under Section 260A of the Income Tax Act, 1961 against the order dated 16.04.2012 passed by the Income Tax Appellate Tribunal in ITA No.2075/Mds/2011. For Appellant : Mr.G.Ashokapathy for M/s.PASS Associates For Respondent : Mrs.V.Pushpa Senior Standing Counsel ---- J U D G M E N T (Delivered by C.SARAVANAN, J.) The assessee is on appeal against the order dated 16.04.2012 passed by the Income Tax Appellate Tribunal in I.T.A.No.2075/Mds/2011 for the Assessment Year 2002-03. https://www.mhc.tn.gov.in/judis T.C.A.No.265 of 2015 2. By the impugned order, the Tribunal has remitted the case back to the Assessing Officer for re-examination of the issue afresh. The relevant portion of the impugned order reads as under: " 17. In the circumstances, we set aside the orders of lower authorities and remit the issue to the Assessing Officer to examine this issue afresh as per our above observations, in accordance with law, after providing adequate opportunity of being heard to the assessee. 18. Since we are setting aside the issue of allowance of exemption under Section 11 r.w. Section 12A to the file of the Assessing Officer to examine afresh, the other grounds of appeal raised by the assessee becomes academic and therefore no need for adjudication by us. We, therefore set aside the other grounds of appeal other than the ground raised against reopening of assessment under Section 147 to the file of the Assessing Officer to decide afresh in accordance with law." 3. The issue raised in this tax case appeal has already been decided by the Hon'ble Supreme Court in Assistant Commissioner of Income Tax (Exemptions) -vs- Ahmedabad Urban Development Authority [2022] 143 taxmann.com 278 (SC). Incidentally, the Supreme Court also held that the issue has to be decided afresh and assessment has to be reopened. https://www.mhc.tn.gov.in/judis T.C.A.No.265 of 2015 4. Following the ratio laid down in the aforesaid decision of the Hon'ble Supreme Court, this Tax Case Appeal is dismissed, leaving open all the issues to be canvassed before the assessing officer. No costs. (R.S.K.,J.) (C.S.N.,J.) 27.08.2024 NCS : Yes/No Index : Yes/No KST To The Income Tax Appellate Tribunal 'D' Bench, Chennai. https://www.mhc.tn.gov.in/judis T.C.A.No.265 of 2015 R.SURESH KUMAR, J. AND C.SARAVANAN, J. KST T.C.A.No.265 of 2015 27.08.2024 https://www.mhc.tn.gov.in/judis