B. ARUNKUMAR CAPITAL & CREDIT SERVICES PVT LTD ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX 3, MUMBAI

Per: Smt. Beena Pillai, J.M.: The present appeal filed by the assessee arises out of order dated 13/03/2025 passed by PCIT, Mumbai-3 for assessment year 2020-21 on following grounds of appeal :

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. “1. The Ld. Principal Commissioner of Income-tax-3, Mumbai erred in invoking the jurisdiction under Section 263 of the Income-tax Act, 1961 ('the Act') and passing the order dated 13th March 2025 setting aside the assessment order passed u/s. 143(3) of the Act, without appreciating that the assessment order dated 6th September 2022 passed under Section 143(3) r.w.s. 1448 of the Act is not erroneous in so far as it is prejudicial to the interest of the Revenue and thus the order passed u/s. 263 of the Act is without jurisdiction.

2. The Ld. Principal Commissioner of Income-tax-3, Mumbai erred in directing the Assessing Officer to disallow the claim of deduction of Rs. 29,00,000/- under Section 80G of the Act on the ground that the donation classified as 'Corporate Social Responsibility' expenditure is not eligible for deduction under Section 80G of the Act.

2.1 On examination of the records, Ld.PCIT found that the faceless Assessing Officer (FAO) did not verified certain issues while passing the assessment order.

2.2 The Ld.PCIT noted that, the assessee debited Rs.61,00,000/- on account of CSR Expenditure and added the same to the total income in its computation of income as the A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. same is not allowable u/s. 37(1) of the Act. However, claimed Rs.31,50,000/- out of the CSR Expenditure, as deduction u/s. 80G of the Act. The Ld.PCIT noted in the computation of income that, the assessee added back Rs.2,50,000/- towards donations and The remaining deduction claimed u/s. 80G of the Act of Rs.29,00,000/- was considered out of the CSR expenditure. The Ld.PCIT noted that, the Ld.AO allowed assessee's claim of deduction u/s. 80G of the Act, which should not have been allowed.

2.3 The Ld.PCIT was of the opinion that assessing officer failed to examine the issue regarding allowability of deduction u/s.80G of the Act on donations made out of CSR expenditure. He thus invoked the provisions of section 263 of the Act and the show caused notice dated 27/02/2025 was issued to the assessee. Copy of the notice is scanned and annexed here with as under:

” 3. In response to the above notice, the assessee filed its reply dated 10/03/2025 and submitted as under : “3. It is submitted that there is no pre condition that to claim deduction under section 80G a donation should be voluntary. It is incorrect to A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. state that donations eligible for deduction u/s. 80G cannot be obligatory. Claim u/s. 80G of the Act is independent of computation of business income.

4. In computing the business income in accordance with the provisions of section 37(1) of the Act, both CSR Expenses of Rs.61,00,000/- and donations of Rs.2,50,000/- both aggregating to Rs.63,50,000/- has been correctly disallowed.

5. Complete details of CSR expenditure, eligible donations aggregating to Rs.63,00,000/- are enclosed herewith. Documents evidencing the genuineness of donations i.e. Donation Receipts, Bank Statement reflecting payment and Certificate u/s 80G of the Act are enclosed.” 3.1 The assessee also relied on following decision in support of its claim : “(i) Synergia Lifesciences PVT Ltd/ v. DCIT [ITA No. 938/ Mum/ 2023] dated 20.06.2023 (ii) Sling Media (P) v. DCIT [135 taxmann.com 164 (Bang.)] (iii) Infineria India (P) Ltd. vs. JCIT [137 taxamnn.com 197 (Bang.)] (iv) FNF India (P) Ltd. v. ACIT [133 taxmann.com 251 (Bang.)] (v) JMS Mining (P) Ltd. v. Pr.CIT [130 taxmann.com 118 (Kol.)]” 3.2 The assessee also placed reliance on the decision of coordinate bench of this Tribunal in case of Naik Sea Foods Pvt. Ltd. Vs. PCIT in dated 26/11/2021 and decision of Inter Gold India Pvt. Ltd. Vs. PCIT in dated 05/08/2024 and Societe Generale Securities India Pvt. Ltd. Vs. PCIT in ITA no. 1921/Mum/2023 dated 20/11/2023 wherein it was held that claim of deduction u/s.80G in respect of expenditure classified as CSR was valid considering the fact that, assessing officer took up plausible view, section 263 of the Act could not be invoked.

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. 6.2 It is pertinent to mention that the Hon'ble SC in the case of CIT Vs Paville Projects P Ltd(2023) 149 taxmann 115(SC) held that the scheme of the Act is to levy and collect tax in accordance with the provisions of the Act and this task is entrusted to the Revenue. It is further observed that if due to an erroneous order of the Income-tax Officer, the Revenue islosing tax lawfully payable by a person, it will certainly be prejudicial to the interests of t Revenue. 6.3 Therefore, considering the facts, the judicial pronouncements, it is held that the ord passed u/s 143(3) r.w.s. 1448 of the Act dated 06.09.2022 is erroneous so far as it prejudicial to the interests of revenue. 6.4 The assessee has mainly contended that there is no reference regarding inadmissibility or restriction for claiming deduction under section 80G for any donation made which qualifies as CSR expenditure. 6.5 In none of the asseessee's submission before the assessing officer also, the assessee made any reference to this issue and argued that the donations being part of CSR expenditure are still eligible for deduction u/s 80G. So, it cannot be inferred that the assessing officer has applied his mind on this aspect. In any case, the assessing officer's failure to consider this issue despite it being in contravention of the provisions of the Act in view of the Explanation 2 to section 37(1) read with Explanatory notes to the Finance Bill 2014, caused erroneous allowance of deduction u/s 80G and made the order prejudicial to the interests of revenue. 6.6 It is important to note that CSR expenditure has to be mandatorily incurred by certain specified companies as per provisions of Section 135 of the Companies Act. It is a statutory obligation cast upon certain companies to share certain portion of profits to the activities towards social responsibilities. In other words, it is part of profit appropriation to the society at large which, in the new scenario of CSR regime, is one of the strategic stake holders of the company. It is for this reason that this expenditure was clarified to be an expenditure not incurred fully and wholly for the purpose of business through Explanation (2) u/s 37 (1) of the Act 6.7 In this connection it is relevant to reproduce the provisions of the section 37 of the income-tax Act and section 135(5) of the Companies Act, 2013. Section 37 of the Income-tax Act, 1961 reads as under: - A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. "Any expenditure (not being expenditure of the nature described in section 30 to 36 and not being in the nature of capital expenditure or personal expenditure of the assessee) laid out for or expended wholly and exclusively for the purpose of the business or Profession shall be allowed in computing the Income chargeable under the head Profit and gains of business and Profession: Explanation2: For the removal of doubts, it is hereby declared that for the purpose of sub section (1) any expenditure incurred by an assessee on the activities relating to the corporate social responsibilities referred to in section 135 of the companies Act 2013 (18 of 2013) shall not be deemed to be an expenditure incurred by the assessee for the purpose of the business or profession." Section 135(5) of the Company Act 2013 reads as under: - "The Board of every Company referred to in Sub section (1) shall ensure that company spends, in every financial year, atleast 2% of the average net profit of the company made during the three immediately preceding financial years or where the company has not completed three financial years. Since its incorporation, during such immediately preceding financial years, in pursuance of its CSR Policies." 6.8 The legislative intent of introduction of this Explanation is elaborated in the Explanatory Notes to the Finance Bill2014which is reproduced below: "CSR expenditure, being an application of income, is not incurred wholly and exclusively for the purposes of carrying on business. As the application of income is not allowed deduction for the purposes of computing taxable income of a company, amount spent on CSR cannot be allowed as deduction for computing the taxable income of the company. Moreover, the objective of CSR is to share burden of the Government in providing social services by companies having net worth/turnover/profit above a threshold. If such expenses are allowed as tax deduction, this would result in subsidizing of around one-third of such expenses by the Government by way of tax expenditure." 6.9 As may be seen, it is made clear at the beginning itself that it is an application of income. Though called as expenditure, as it being an A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. outflow for the company, it is strictly not an expenditure. Therefore, no deduction what so ever can be allowed for appropriation of profits. It is trite law that what cannot be allowed in view of specific provisions cannot be allowed indirectly unless specifically provided in the Act, thereby defeating the purpose of the section. The other argument that only two funds mentioned in section 80G to which donations given as part of CSR expenditure are not eligible, is also not tenable. It does not imply that donations to other funds towards CSR are eligible for deduction. Further, it is to be noted that in the orders relied upon by the assessee there is no discussion on the Explanatory Notes to the Finance Bill2014, wherein reference was made to the CSR expenditure as application of income and the same was not explicitly considered. 6.10 Further, on the same issue, the Department has preferred appeals before the Hon'ble High Court against the orders of the Hon'ble ITAT. In some of the cases where the Department has preferred appeals before the Hon'ble High Court are enumerated as below Sr. Name of the PAN ITAT Order No. High Court Lodging No Case No.

7. In light of the above discussions, the arguments of the assessee are not tenable and the order u/s 143(3) r.w.s. 144B of the Act dated 06.09.2022 is set aside u/s 263 of the Act and AO is directed to disallow the deduction u/s.80G of the Act in respect of donation claimed out of CSR expenditure after due verification and giving opportunity of being heard to the assessee.”

5.1 Ld.AR submitted that, the documents evidencing the genuiness of donation being the bank statement reflecting the payment and certificate under 80G were filed before the Ld.PCIT. He also placed reliance on circular no. 1/2016 dated 12/01/2016 being the frequently asked question(FAQ) issued by Ministry of Corporate Affairs (MCA) that clarifies the issue as follows : “"Question No. 6: What tax benefits can be availed under CSR? Answer: No specific tax exemptions have been extended to CSR expenditure per se. The Finance Act, 2014 also clarifies that expenditure on CSR does not form part of business expenditure. While A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. no specific tax exemptions have been extended to expenditure incurred on CSR, spending on several activities like Prime Minister's Relief Fund, scientific research, rural development projects, skill development projects, agriculture extension projects etc, which fund place in Schedule VII, already enjoys exemptions under different sections of the Income-tax Act, 1961” 5.2 The Ld.AR vehemently relied on the decision of coordinate bench of this Tribunal in case of Sir Dorabji Tata Trust Vs. DCIT reported in (2020) 122 taxmann.com 274had considered a similar issue wherein the scope of section 263 was analysed.

5.3 The Ld.AR submitted that, the assessing officer was under mandate to verify the issue pertaining to unsecured loans though the case of assessee was selected for complete scrutiny. He placed reliance on the notice issued u/s.143(2) of the Act at page 50-51 of the paper book. Referring to page 61-62 the Ld.AR submitted that, questioner issued along with notice u/s.142(1), following details were sought.

5.4. Further the assessment order also acknowledges the fact that the assessment was picked up for complete scrutiny only to verify large squared up loans during the year. He placed reliance on the following observations on coordinate bench of this Tribunal in case of Sir Dorabji Tata Trust (supra).

22. Having said that, we may also add that while in a situation in which the necessary inquiries are not conducted or necessary verifications are not done, Commissioner may indeed have the powers to invoke his powers under section 263 but that it does not necessarily follow that in all such cases the matters can be remitted back to the assessment stage for such inquiries and verifications. There can be three mutually exclusive situations with regard to exercise of powers under section 263, read with Explanation 2(a) thereto, with respect to lack of proper inquiries and verifications. The first situation could be this. Even if necessary inquiries and verifications are not made, the Commissioner can, based on the material before him, in certain cases straight away come to a conclusion that an addition to income, or disallowance from expenditure or some other adverse inference, is warranted. In such a situation, there will be no point in sending the matter back to the Assessing Officer for fresh inquiries or verification because an adverse inference against the assessee can be legitimately drawn, based on material on record, by the Commissioner. In exercise of his powers under section 263, the Commissioner may as well direct the Assessing Officer that related addition to income or disallowance from expenditure be made, or remedial measures are taken. The second category of cases could be when the Commissioner finds that necessary inquiries are not made or verifications not done, but, based on material on record and in his considered view, even if the necessary inquiries were made or necessary verifications were done, no addition to income or disallowance of expenditure or any other adverse action would have been warranted. Clearly, in such cases, no prejudice is caused to the legitimate interests of the revenue. No interference will be, as such, justified in such a situation. That leaves us with the third possibility, and that is when the Commissioner is satisfied that the necessary inquiries are not made and necessary verifications are not done, and that, in the absence of this exercise by the Assessing Officer, a conclusive finding is not possible one way or the other. That is perhaps the situation in which, in our humble understanding, the Commissioner, in the exercise of his powers under section 263, can set aside an order, for lack of proper inquiry or verification, and ask the Assessing Officer to conduct such inquiries or verifications afresh.

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. 5.5. The Ld.AR thus submitted that, the view adopted by the Ld.AO in respect of deduction claim u/s.80G is plausible view and the assessing officer was not required to verify anything and the were mentioned u/s.143(2) notice. He thus submitted that the assessment order thus passed cannot be treated to be erroneous in so far as prejudice to the interest of the revenue to fall within the ambit of section 263 of the Act.

5.6. The Ld.AR also placed reliance on the memorandum to the finance (no. 2) bill, 2014 pertaining to the corporation social responsibility that reads as under : “Under the Companies Act, 2013 certain companies (which have net worth of Rs.500 crore or more, or turnover of Rs. 1000 crore or more, or a net profit of Rs.5 crore or more during any financial year) are required to spendcertain percentage of their profit on activities relating to Corporate Social Responsibility (CSR). Under the existing provisions of the Act expenditure incurred wholly and exclusively for the purposes of the business is only allowed as a deduction for computing taxable business income. CSR expenditure, being an application of income, is not incurred wholly and exclusively for the purposes of carrying on business. As the application of income is not allowed as deduction for the purposes of computing taxable income of a company, amount spent on CSR cannot be allowed as deduction for computing the taxable income of the company. Moreover, the objective of CSR is to share burden of the Government in providing social services by companies having net worth/turnover/profit above a threshold. If such expenses are allowed as tax deduction, this would result in subsidizing of around one-third of such expenses by the Government by way of tax expenditure. The existing provisions of section 37(1) of the Act provide that deduction for any expenditure, which is not mentioned specifically in section 30 to section 36 of the Act, shall be allowed if the same is incurred wholly and exclusively for the purposes of carrying on business or profession. As the CSR expenditure (being anapplication of income) is not incurred for the purposes of carrying on business, such expenditures cannot be allowed under the existing provisions of section 37 of the Income-tax Act. Therefore, in order to provide certainty on this issue, it is proposed A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. to clarify that for the purposes of section 37(1) any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 shall not be deemed to have been incurred for the purpose of business and hence shall not be allowed as deduction under section 37. However, the CSR expenditure which is of the nature described in section 30 to section 36 of the Act shall be allowed deduction under those sections subject to fulfilment of conditions, if any, specified therein. This amendment will take effect from 1st April, 2015 and will, accordingly, apply in relation to the assessment year 2015-16 and subsequent years.” 5.7. He thus submitted that, it is all by virtue of this amendment that explanation to section 37(1) inserted was as to clarify the purpose of section 37(1) that expenditure incurred by an assessee for activities relating to CSR referred in section 145 of the Companies Act 2013, shall not to be deemed to be a expenditure incurred for the purpose of its business or profession. He thus submitted that, the CSR expenditure is therefore to be disallowed under the Explanation 2 to section 37(1) while computing income under the head income from business profession. He thus submitted that the memorandum clarifies the impact of Explanation 2 to 37(1), wherein the legislature clearly indicated its mind regarding allowablity of deduction under those sections subject to fulfilment of conditions if any specified therein.

5.8. The Ld.AR submitted that, even though the expenditure under the head CSR is disallowed u/s. 37(1), there is no such embargo to consider if the same is allowable u/s.80G of the Act. He submitted that, if the assessee is denied this benefit merely because such payment formed part of CSR expenditure, would 5.9. The Ld.AR thus submitted that, on merits also the claim of the assessee is allowable and therefore there is no loss of revenue to the department in order to justify the initiation of 263 proceeding merely because the assessing officer did not carried out any investigation on this issue.

5.10. On the contrary, the Ld.DR vehemently supported the order passed by the Ld.PCIT. He also placed reliance on the decision of Hon’ble Delhi Tribunal in case of Agilent Technology (international)Pvt. Ltd. vs. ACIT reported in(2024) 160 taxmann.com 238. He submitted that, the test of voluntariness is not satisfied in respect of the expenditure incurred under CSR. He submitted that, under 80G the claim of deduction is assuming the character of donation and the thus any payment made voluntarily can only be considered for deduction u/s.80G subject to the necessary conditions being satisfy therein. He emphasis that, the payment made under CSR lacks the character of it be a donation and therefore cannot be considered for deduction u/s.80G of the Act.

5.11. In the counter to the above agreement of the Ld.DR, the Ld.AR placed reliance on a recent decision of coordinate bench of this Tribunal in case of ACIT vs. Sikka Port and Terminal Ltd. reported in (2025) 173 taxmann.com 366. He submitted that, the decision relied by the Ld.DR has been distinguished by observing as under :

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. “5. We heard the parties and perused the material on records. The assessee during the year disallowed a sum of Rs.33,85,00,000 under section 37 of the Act towards the CSR Spend in compliance with section 135 of the Act. Since the institutions to which the said amounts are given are registered under section 80G of the Act, the assessee claimed 50% i.e.16,92,50,000 of the same as deduction. The argument of the revenue is that the payment are made to comply with the mandate under the Companies Act, and therefore it cannot be treated as donations which are "voluntary" payments. The further argument of the revenue is that when the statute has denied the direct claim of the CSR spend under section 37, the assessee claiming the deduction indirectly under section 80G is against the intention of the legislature and cannot be allowed. The assessee's contention is that there is no restriction under section 80G to the effect that the contribution should be voluntary and that the CSR spend is an application of income which is eligible for deduction from the gross total income of the assessee as per the provisions of section 80G.

6. The word "donation" has not been defined under the Act. However the Hon'ble Supreme Court in the context of Expenditure Tax Act in the case of P.V.G. Raju (supra) has described the meaning of the word "donation" in the following words When a person gives money to another without any material return, he donates that sum. An act by which the owner of a thing voluntarily transfers the title and possession of the same from himself to another, without any consideration, is a donation. We do not require lexicographic learning nor precedential erudition to understand the meaning of what many people do every day, viz., giving donations to some fund or other, or to some person or other. Indeed, many rich people out of diverse motives make donations to political parties. The hope of spiritual benefit or political goodwill, the spontaneous affection that benefaction brings, the popularization of a good cause or the prestige that publicized bounty fetches-these and other myriad consequences or feelings may not mar a donation to make it a grant for a quid pro quo. Wholly motiveless donation is rare, but material return alone negates a gift or donation.' 7. Therefore to examine if CSR spending of the assessee would be a donation it is essential to examine whether the donations given by the assessee to M/s. Reliance Foundation and M/s Shyam Kothari Foundation without any material return and without any consideration A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. and whether it was a grant for quid pro quo. It is not the case of the revenue that the assessee has made contributions to these institutions with an intention get something in return. The only contention of the revenue is that the contributions are made as part of a mandate and not voluntary. However, the Hon'ble Supreme Court in the above case has laid down the basic principle that a payment made without any material return and without any consideration and not for quid pro quo is a donation. Therefore in our considered view, the payment made whether voluntarily or as part of a mandate does not negate the intention of the contribution made. The reliance placed by the Id DR on the decision of Agilent Technologies (International) Pvt. Ltd (supra) is factually distinguishable. The DRP whose order was upheld in the said case, had placed reliance on the decision of the Hon'ble High Court in the case of DCIT v. Hindustan Darr Oliver Ltd (1994) 45 TTJ Mumbai 552 where the payment made was held as not a donation since it was found that the intention behind making the donation was to get reserved seats in the college run by the institute to whom the payments are made as part of CSR spending. As already mentioned, the revenue is not contending that the assessee in the present case has made payments to get something material in return”

We have perused the submissions the advance by both sides in the light of record placed before us.

6. The limited issue for consideration is, whether the assessment order passed by the Ld.AO without verifying the claim of deduction u/s.80G leads the assessment order to be erroneous in so far as prejudicial to the interest of the revenue.

6.1.Admittedly notice u/s.143(2) was issued to the assessee to verify large squared up loans during the year, the notice though considers only one issue was issued for complete scrutiny scanned copy of the notice issued u/s.143(2) is as under :

”

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. 6.2. Undoubtedly the assessing officer has broad powers u/s.143(2) when it is a complete scrutiny. The notice issued under 143(2) was for complete scrutiny and further clarification was called for in respect of unsecured loans only. However, during the assessment proceedings the assessing officer limited the scrutiny to issue relating to unsecured loans. There is nothing on record to suggest that, details relating to other issues were even called for and verified by the Ld.AO. It is noted that, the questioner issued by the assessing officer though called for all the information pertaining to computation of income, has only verified unsecured loans during the financial year relevant to assessment year under consideration.

6.4. We also note that even before the said amendment, it stipulated the mandatory requirement of the order being “erroneous” as well as “prejudicial to the interests of the Revenue”. Therefore, what manifests from the above is the fact that, the twin conditions have to be met before assuming jurisdiction under Section 263 of the Act, and the PCIT has to form an opinion that the order passed by the assessing officer is “erroneous” and “prejudicial to the interests of the Revenue”.

6.5. We also note that prior to the amendment, the scope of these words were explained by the Hon'ble Supreme Court. We refer to the decision of Malabar Industrial Co. Ltd. Vs. CIT reported in (2000) 243 ITR 83 Hon’ble Supreme Court inter alia laid down that, the prerequisite for exercise of jurisdiction by the Ld.PCIT under section 263 is that, the order of the assessing officer must A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. be erroneous in so far as it is prejudicial to the interests of Revenue. The PCIT thus has to satisfy twin conditions, namely : (a) The order of the assessing officer sought to be revised is erroneous, and (b) It is prejudicial to the interests of the Revenue.

6.6. Hon’ble Supreme Court held that, if one of them is absent i.e; if the order of the assessing officer is erroneous, but is not prejudicial to the revenue, or, if it is not erroneous, but is prejudicial to the interest of the revenue, recourse cannot be had to section 263(1) of the Act. Hon’ble Supreme Court further held that: 9. The phrase 'prejudicial to the interests of the revenue' has to be read in conjunction with an erroneous order passed by the Assessing Officer. Every loss of revenue as a consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interests of the revenue, for example, when an ITO adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible and the ITO has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interests of the revenue unless the view taken by the ITO is unsustainable in law. It has been held by this Court that where a sum not earned by a person is assessed as income in his hands on his so offering, the order passed by the Assessing Officer accepting the same as such will be erroneous and prejudicial to the interests of the revenue - Rampyari Devi Saraogi v. CIT [1968] 67 ITR 84 (SC) and in Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC).

6.7. Thus the Income-tax Officer is not only an adjudicator but also an investigator. He cannot remain passive in respect of a return which is picked up for complete scrutiny. The assessing officer must ascertain the truth of the facts stated in the return. It is in this context that Hon’ble Supreme Court assigns such meaning to the word "erroneous" for the purposes of section 263.

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. In present facts of the case, the return was picked up for complete scrutiny, as per the notice issued under section 143(2). It is thus incumbent on the assessing Officer to investigate the facts stated in the return, and circumstances would make prudent that the word "erroneous" in section 263 includes the failure to make such an inquiry. The order becomes erroneous because no inquiry was made, and not because there is anything wrong with the order if all the facts stated therein are assumed to be correct.

6.8. Now the question arises is whether the assessing officer still applied his mind on the issue of deduction claimed by the assessee under section 80G of the Act. Admittedly, the Ld.AO did not issue any specific query regarding the deduction claimed by the assessee. The details filed by the assessee was not verified by the Ld.AO. Further, it cannot be lost out of mind that, the notice issued under section 143(2) of the act was for a complete scrutiny. The Ld.AO was under the mandate to verify every claim made in the return of income. Thus the test under Explanation 2(a) to section 263 of the Act needs to be invoked.

6.9. The Ld.AR vehemently relied on the decision of coordinate bench of this Tribunal in case of Sir Dorabji Tata Trust Vs. DCIT (supra). We refer to specific observation in para 20 &22. At the cost of repetition, the same is reproduced herein below:

20…………What essentially follows is that unless the Assessing Officer does not conduct, at the stage of passing the order which is subjected to revision proceedings, inquiries and verifications expected, in the ordinary course of performance of duties, of a prudent, judicious and responsible public servant- that an Assessing Officer is expected to be, Commissioner cannot legitimately form the view that "the order is A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. passed without making inquiries or verification which should have been made". The true test for finding out whether Explanation 2(a) has been rightly invoked or not is, therefore, not simply existence of the view, as professed by the Commissioner, about the lack of necessary inquiries and verifications, but an objective finding that the Assessing Officer has not conducted, at the stage of passing the order which is subjected to revision proceedings, inquiries and verifications expected, in the ordinary course of performance of duties, of a prudent, judicious and responsible public servant that the Assessing Officer is expected to be. ………..

6.10. Considering the totality of the facts and the decisions relied by both sides as discussed herein above, we concur with the invoking provisions of section 263by the Ld.PCIT as the assessing officer failed to carry out any inquiry, failed to apply his mind while passing the assessment order in respect of the deduction claimed under section 80 G of the Act. Accordingly the ground 1 raised by the assessee stands partly dismissed.

7.1. The Ld.DR relied on the decision of Hon’ble Delhi Tribunal in case of Agilent Technology (international) Pvt. Ltd. vs. ACIT(supra) and submitted that no deduction is allowable under section 80G on the amount incurred for the purposes of CSR. He submitted that the assessment order was prejudicial, and the order passed under section 263 corrected such prejudice caused to the Revenue administration.

7.2. We note that the decision of Hon’ble Bangalore Tribunal relied by the Ld.AR in case of First American (India) Pvt. Ltd. v. ACIT in of 2019, vide order dated 29.04.2020 dealt with the applicability of section 80G by observing as under:

A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. • Section 80G(2) provides for sums expended by an assessee as donations against which deduction is available. a) Certain donations, give 100% deduction, without any qualifying limit like Prime Minister's National Relief Fund, National Defence Fund, National Illness Assistance Fund etc., specified under section 80G(1)(i) b) Donations with 50% deduction are also available under Section 80G for all those sums that do not fall under section 80G(1)(i). Under Section 80G(2) (iiihk) and (iiihl) there are specific exclusion of certain payments, that are part of CSR responsibility, not eligible for deduction u/s80G.

18. We therefore do not agree with arguments advanced by Ld.Sr.DR.

19. In present facts of case, Ld.AR submitted that all payments forming part of CSR does not form part of profit and loss account for computing Income under the head, "Income from Business and Profession". It has been submitted that some payments forming part of CSR were claimed as deduction under section 80G of the Act, for computing "Total taxable income", which has been disallowed by authorities below. In our view, assessee cannot be denied the benefit of claim under Chapter VI A, which is considered for computing 'Total Taxable Income". If assessee is denied this benefit, merely because such payment forms part of CSR, would lead to double disallowance, which is not the intention of Legislature.

7.3. The above decision analyses the ambit of exemption available under section 80G of the Income Tax Act and the A.Y. 2020-21 B. Arunkumar Capital & Credit Services Pvt. Ltd. specific exceptions in respect of payments forming part of CSR (Corporate Social Responsibility) expenditure, on which deduction is not available under the said section. Accordingly, in respect of all other payments, deduction under section 80G cannot be denied merely on the ground that such payments form part of CSR spending.

7.4. It is important to note that payments forming part of CSR do not form part of the profit and loss account for the purpose of computing income under the head “Profits and Gains of Business or Profession.” However, if certain payments that form part of CSR expenditure are otherwise eligible under section 80G, the deduction under section 80G cannot be denied, since the benefit under Chapter VI-A is available for the purpose of computing “Total Taxable Income.”

7.5. Similar is the view taken by coordinate bench of this Tribunal in case of ACIT vs. Sikka Ports and Terminals Ltd(supra)and all subsequent decisions referred to therein. In the said decision, this Tribunal dealt with the term “donation” that is not defined under the Act, by observing as under: