M/S. PODAR LITERACY EDUCATION TRUST,MUMBAI vs. DCIT CENTRAL CIRCLE -1(4), MUMBAI

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ITA 1630/MUM/2022Status: DisposedITAT Mumbai13 September 2022AY 2017-183 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee failed to provide any material to substantiate its claim that the cost of assets was not claimed as application of income. Therefore, the provisions of Section 11(6) were applicable, and depreciation was rightly disallowed.

What were the facts?

The assessee, a charitable institution, claimed depreciation on assets. The Assessing Officer disallowed this depreciation based on Section 11(6) of the Income Tax Act, stating that the cost of assets was already claimed as application of income. The CIT(A) confirmed this disallowance.

What were the issues?

Whether depreciation is allowable when the cost of the asset has been claimed as application of income under Section 11. Whether the burden of proof lies on the assessee to show that Section 11(6) is not applicable.

Which sections of the Income-tax Act were involved?

Section 11(6),Section 132,Section 143(3),Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” Bench, Mumbai

For Appellant: Shri Sidharth Kothari
For Respondent: Shri Santhil Kumaran
Hearing: 08.09.2022Pronounced: 13.09.2022

The assessee has filed this appeal challenging the order dated 11.05.2022 passed by Ld CIT(A)-47, Mumbai and it relates to the assessment year 2017-18. The assessee is aggrieved by the decision of Ld CIT(A) in confirming the disallowance of depreciation of Rs.2,19,21,165/- made by the assessing officer.

2.

The facts relating to the case are that the assessee is a charitable institution and the assessing officer has computed income of the assessee as per the provisions of sec.11 of the Act. The assessee belongs to Podar group and the said group was subjected to search operations u/s 132 of the Act on 09-01-2018. Consequently, the present assessment was completed by the AO u/s 143(3) r.w.s 153A of the Act. During the course of assessment proceedings, the AO noticed that the assessee has claimed depreciation of Rs.2,19,21,165/- in the profit and loss account. The AO referred to the 2 M/s. Podar Literacy & Education Trust provision of sec.11(6), which states that the depreciation shall not be allowed as deduction, if the cost of relevant asset has been claimed as application of income. Hence the AO reduced the amount of depreciation from the aggregate amount utilised for charitable purposes, i.e., the AO did not treat the depreciation amount as application of income. The Ld CIT(A) also confirmed the same. Aggrieved, the assessee has filed this appeal before the Tribunal.

3.

The Ld A.R submitted that the assessee has purchased some of the assets by utilising loans and hence it cannot be said that the entire cost of asset was claimed as application of income. Accordingly, he submitted that the depreciation attributable to loan amount should not be allowed.

4.

The Ld D.R, on the contrary, submitted that the assessee has not furnished any material to substantiate contentions raised by Ld A.R. He further submitted that these contentions are raised for the first time before the Tribunal. Accordingly, the Ld D.R submitted that these contentions are liable to be rejected. The Ld D.R also submitted that the assessee has failed to prove that the provisions of sec.11(6) do not apply to it.

5.

We have heard rival contentions and perused the record. We notice that the AO has disallowed the claim of depreciation as per the mandate of provisions of sec.11(6) of the Act, which reads as under:-

“(6) In this section where any income is required to be applied or accumulated or set apart for application, then, for such purposes the income shall be determined without any deduction or allowance by way of depreciation or otherwise in respect of any asset, acquisition of which has been claimed as an application of income under this section in the same or any other previous year.”

There should not be any dispute that the responsibility to show that the provisions of sec.11(6) are not applicable to it, shall lie upon the shoulders of the assessee. As rightly pointed out by Ld D.R, the assessee has not placed any material to show that the value of assets in respect of which the 3 M/s. Podar Literacy & Education Trust depreciation has been claimed was not claimed as application of income in any of the year. Hence, we are unable to interfere with the decision rendered by Ld CIT(A) on this issue. Accordingly, we confirm the order passed by Ld CIT(A) on this issue.

6.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court on 13.09.2022.

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