DCIT, EXEMPTION CIRCLE, GHAZIABAD vs. FATEH CHAND CHARITABLE TRUST, MUZAFFARNAGAR

This appeal is filed by the Dy. Commissioner of Income Tax, Exemption Circle, Ghaziabad, against the order passed by the office of Commissioner of Income Tax (Appeals), MuzaffarNagar, dated 10.04.2018 for assessment year 2015-16.

The only ground of appeal

During the year the assessee has carried forward sum of Rs.117.53 crores from earlier years. The same was not allowed as a set off against the current year’s income of the assessee. Thus, assessee is aggrieved amongst others with this issue also.

Assessee preferred an appeal before the ld. CIT (Appeals) stating that assessee has claimed brought forward losses of Rs.117.53 crores along with current loss of Rs.11.17 crores. This is excess of expenditure over income of the assessee for the previous year as well as the current year respectively. This detail was submitted by the assessee vide letter dated 30th September, 2015 and requested the Assessing Officer that same shall be allowed for carry forward to assessment year 2016-17. The ld. Assessing Officer did not allow such carry forward of losses. It was stated that the identical issue in the case of the assessee has been decided by the co-ordinate bench for assessment years 2006-07 and 2008-09 in and ITA. No. 290/Del/2012, which was allowed by the ITAT vide order dated 17.01.2014. The ld. CIT (Appeals), therefore, following the decision of the co-ordinate bench in the case of the appellant itself allowed carry forward and set off of the losses. Thus, the Revenue is aggrieved by the above order in this appeal. 7. The ld. CIT–DR vehemently supported the order of the Assessing Officer whereas the ld. AR relied upon the order of the CIT (Appeals) as well as the order of the co-ordinate bench in assessee’s own case for assessment years 2006-07 and 2008-09. 8. We have carefully considered the rival contentions and perused the orders of the lower authorities. It is apparent that assessee has excess application of income in earlier years and has claimed that such excess application of earlier years should be allowed to be adjusted as application of income in subsequent years. This issue has been decided by the co-ordinate bench in assessee’s own case for assessment years 2006-07 and 2008-09 as stated above. This issue is also squarely covered in favour of the assessee by the decision of Hon’ble Supreme court Court in the case of DCIT (Exemption) New Delhi Vs. Subros Educational Society [2018] 96 taxmann.com 652 (SC)/[2018] 303 CTR 1 (SC) . In view of this, we do not find any infirmity in the order of the ld. CIT (Appeals). Thus, we hold that the ld. CIT (Appeals)