DIOCESE OF CHANDIGARH,CNI,MISSION COMPUNDBROWN ROAD,LUDHIANA vs. INCOME TAX OFFICER (EXEMPTIONS), JALANDHAR

ITA 737/ASR/2017Status: DisposedITAT Amritsar18 March 20198 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee failed to provide sufficient evidence to support its claim regarding the group gratuity fund balance. The difference between the closing balance and the brought-forward amount also required further inquiry.

What were the facts?

The assessee, a charitable trust, claimed exemption under sections 11 & 12. The AO added Rs. 20,39,842/- and Rs. 1,76,503/- as part of gross receipts, considering them as income of the trust. The CIT(A) upheld the AO's order.

What were the issues?

Whether the amount shown as group gratuity fund balance and interest accrued thereon should be treated as part of the trust's gross receipts and income for the year.

Which sections of the Income-tax Act were involved?

Section 11,Section 12,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: Sh. N. S. Saini & Sh. N. K. Choudhry

For Appellant: Shri. Padam Bhal, CA
For Respondent: Smt. Ratinder Kaur, DR
Hearing: 19.02.2019Pronounced: 19.03.2019

Per N. S. Saini, Accountant Member:

This is an appeal filed by the assessee against the order of CIT(A)-4, Ludhiana dated 22.09.2017. 2. The assessee has raised following grounds of appeal: “The learned CIT (APPEALS) order is not justified so far as additions resulting in taxable income of the assessee amounting to Rs. 1823453/- by non- deletion of following additions made by Assessing Officer in order u/s 143(3) in gross receipts of the assessee and even afterwards net rectifying the order passed u/s 154 r.w.s. 250(6) as per details below:

1.

The amount of Group Gratuity Fund balance as on 31.03.2012 Rs.2039842/- and interest accrued on this Group Gratuity Fund Rs.176503/- for the financial year has

The order continues below.

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