ST. BARNABAS HOSPITAL,RANCHI vs. CIT(EXEMPTION), PATNA

The brief facts qua the issue are that the applicant society filed application in form No. 10A of the Income Tax Rules, 1962 for grant of registration u/s. 12AA of the Income Tax Act, 1961 before the CIT(E). The applicant was requested to attend the hearing on 17-01-2018 either in person or through an authorized representative with relevant documents for verification of the genuineness of the activities of the society. The DCIT(E) Circle-Ranchi, was asked to send inquiry report. In the report, the AO has reported that the society is running a medical shop namely ‘Pharmacy’ inside the hospital premise for which no separate books are mentioned. In view of such, the CIT ( E ) has not satisfied about the genuineness of the charitable activities of the society and hence the application filed in form 10G for grant of Registration u/s. 12A of the Income Tax Act, 1961 was rejected by CIT(E).

Aggrieved by such stand, as taken by the ld. CIT(Exemption), Patna the assesse carried the matter in appeal before this Tribunal.

Ld. Counsel for the assessee submitted before us that the said medical shop namely ‘Pharmacy’ is run by the assesse society inside the hospital premises for which no separate books are maintained. The medical shop is part & parcel of the trust and it is for the charitable purpose. Therefore, the assessee is entitled for obtaining registration u/s. 12AA of the Act.

On the other hand, the ld. DR for the Revenue has reiterated the stand as taken by the ld. CIT ( E ), which we have already noted in earlier para of our order and the same is not being repeated for the sake of brevity.

We have heard both the parties and perused the material on record. We note that the society trust was maintaining Pharmacy medical shop inside the hospital, which was for in-house consumption of medicines and treatment packages and for the urgent need of medicines to in-house patients. We note that the objects of the society were not doubted by the ld. CIT(E). Therefore, we note that in order to obtain registration u/s. 12AA only objects of the assessee trust is to be examined. We further note that the assessee society’s main object of running a hospital, which is covered u/s. 2(15) of the Act as charitable purposes being ‘medical relief’. Therefore, simply non-maintenance of separate books cannot be a ground for rejection of registration u/s. 12AA of the Act. We note that the assessee society is also providing medical relief and facilities to every person, conducting blood donation, eye operation, tikakaran, family planning, mother child safety, AIDS, malaria, T.B, Kustorog and awareness to general public by way of awareness of medical camps. Therefore, to run the medical shop inside the hospital is fully charitable purpose and not for commercial purpose. We note that if the assessee is not maintaining separate 3 ITA No. 269/Ran/2018 St. Barnabas Hospital

In the result, the appeal filed by the assesse is allowed for statistical purpose. Order Pronounced in the Open Court on 05-04-2019