CONCERN INDIA FOUNDATION,MUMBAI vs. DY CIT (EXEM.) - 1(1), MUMBAI

3.1. The main grievance of the ld. PCIT seems to be as under:- a) The assessment has been completed a perfunctory and routine manner without any verification, cross checks and even test checks. The total receipt of non corpus Donations of Rs.9,98,53,492/- and Corpus donation of Rs.19,92,430/- have been accepted without any verification, or confirmation from donors on test check basis, or any letters from donors with the necessary directions. b) There is lack of application of mind by the AO in completing the assessment proceedings. The total expenditure claimed is of Rs.12,64,36,953/- which include expenses on account of Project expenses of Rs.2,31,46,291/- (Commission on Donations), Communication and Public Awareness of Rs.8,86,726/-, Relationship and Salaries of Rs.4,46,69,433/- and Expenditure on objects of the Trust of Rs.5.75 Crores and the same has been accepted as such without any verification. Except for the breakup of expenses, the AO has not obtained any other details or verified the expenses, even on test check basis.

3.2. Accordingly, the ld., PCIT sought to invoke his revisionary jurisdiction u/s.263 of the Act by issuing show-cause notice to the assessee as to why the order passed by the ld. AO be set aside.

3.3. We find that assessee had submitted before the ld. PCIT that several queries were raised by the ld. AO during the course of assessment proceedings and all the queries were duly replied by the assessee by filing the requisite details. The ld. AO after examination of those details together with the accounts of the assessee and after making necessary enquiries and after due application of mind had accepted the return of income of the assessee. Accordingly, primarily, invocation of revision jurisdiction u/s.263 of the Act was objected to by the assessee. It was pointed out that assessee had indeed furnished the details of corpus donations as well as non-corpus donations before the ld. AO together with the details of total expenditure of Rs.12,64,36,953/-. The ld. PCIT however, observed that the case of the assessee trust was selected only for limited scrutiny to examine the following issues:- a) Accumulation of income by the Trust b) Receipts of the Trust c) Deposits in Co-operative Banks d) Verification of charity expenses.

3.4. Accordingly, the ld. PCIT observed that, apart from the above four items, the ld. AO could not have verified anything other than the above. But we find the aforesaid four items broadly covers the entire assessment of a charitable organization, including whatever items which the ld. PCIT wanted to examine. We find that whatever the ld. PCIT wanted the ld. AO to examine is duly covered in the aforesaid four items itself. Now, what is to be seen is whether the ld. AO had indeed carried out requisite enquiries with regard to the aforesaid four items which had been mandated by the CBDT on him while carrying out limited scrutiny assessment. In this regard, we find that assessee had furnished the copy of the trust deed before the ld. AO together with the detailed note on objects of the trust and activities carried out by the trust along with other relevant details called for by the ld. AO vide letter dated 20/02/2017. This letter is enclosed together with its annexures from pages 1-86 of the paper book submitted before us. In the said letter, the assessee furnished the following details:- i) Note of the Trust together with the activities carried out by it. ii) Copy of Trust Deed iii) Details of corpus and non-corpus donations received during the year containing the name and address of the donor, amount of donation, PAN of the donor, mode of receipt of donation including the Cheque No. and whether the donation is towards corpus or non-corpus donation. The assessee has also furnished the summary of total non-corpus donation received as under:-

Sr. No. Particulars Amount 1 Individuals 71,66,112.00 2 Corporate 3,84,93,464.00 3 Marathon 23,98,119.00 4 Trust 81,52,416.00 5 Donation – HO 33,14,723.00 6 Donation support 3,40,67,098.00 7 Donation Retention 61,02,172.00 8 Donation Online 1,59,388.00 9,98,53,492.00

Further, the assessee in respect of ‘donations received from individuals’, further submitted the name of the donors together with their PAN and amount of donations branchwise. Similarly, the assessee furnished the ‘donations received from corporates’ above Rs.50,000/- containing the name of the donor, PAN and the amounts received branchwise. Similarly, the assessee had furnished partywise details of ‘donations received through Delhi Branch (Marathon)’ containing name of the donor, their PAN and the amount of donation. Similarly, the assessee furnished the details of ‘donations received in various branches from various charitable organisations’ containing name of the donor, public trust registration details, their PAN and amounts of donation. Similarly, assessee furnished the details of ‘donations received in head office’ containing the name of the donors, their PAN and amount of donation. Similarly, the assessee furnished the details of ‘donation - support direct’ containing name of the persons, their PAN and the amount of donations. In the said list, the donations less than Rs.50,000/- itself amounted to Rs.3,29,57,098/-, for which the details were not given as it ran into innumerable numbers. Accordingly, the assessee had furnished details of donors who had paid more than Rs.50,000/- as called for by the ld. AO. Similarly, the assessee had furnished details of ‘donations -retention (head office)’ containing the name of the donor and their PAN. In the said list, donation less than Rs.50,000/- amounting to Rs.60,52,172/- for which list was not provided in view of the innumerable number of parties. Similarly, the assessee furnished the details of ‘online donations received at head office’ which are less than Rs.50,000/-, for which list was not provided in view of innumerable numbers. iv) The assessee furnished headwise expenses together with the comparative chart of AY 2014-15 vis-à-vis A.Y.2015-16 (i.e. year under consideration) in tabular form. v) The assessee separately gave details of expenditure incurred on objects of the trust headwise. In the said details under the head ‘educational objects’, the assessee indeed gave the details of parties to whom payments were made together with their addresses both in head office as well as in its branches. Similar details were furnished for other objects of the trust namely ‘medical objects’ and ‘relief to poverty’. vi) The assessee also gave the details of fixed assets purchased during the year containing the name of the supplier, details of assets , value of the asset together with the place of location of that asset i.e. whether situated at head office or at respective branches. Assessee also enclosed the depreciation schedule for each block of fixed assets before the ld. AO. vii) The assessee also furnished the details of accumulation made u/s.11(1) of the Act for the last 10 years and their utilization for A.Y.2015-16 in a tabular form as under:-

Financial Amount Year of Amount Purpose of Purpose of Balance Year / Application Utilised Accumulation Utilisation Amount Previous utilised Year 2004-05 17,957,196.00 2005-06 17,957,196.00 Objects of the Objects of NIL Trust the Trust 2005-06 38,625,633.00 2006-07 38,625,633.00 Objects of the Objects of NIL Trust the Trust 2006-07 44,075,771.00 2007-08 44,075,771.00 Objects of the Objects of NIL Trust the Trust 2007-08 49,905,096.00 2008-09 49,905,096.00 Objects of the Objects of NIL Trust the Trust 2008-09 43,029,019.00 2009-10 43,029,119.00 Objects of the Objects of NIL Trust the Trust 2009-10 41,5170,057.0 2010-11 41,517,057.00 Objects of the Objects of NIL Trust the Trust 2010-11 40,999,043.00 2011-12 40,999,043.00 Objects of the Objects of NIL Trust the Trust 2011-12 38,500,000.00 2012-13 38,500,000.00 Objects of the Objects of NIL Trust the Trust 2012-13 27,000,000.00 2013-14 27,000,000.00 Objects of the Objects of NIL Trust the Trust 2013-14 26,175,000.00 2014-15 26,175,000.00 Objects of the Objects of NIL Trust the Trust viii) The assessee gave an audit report issued by the auditor in respect of foreign contributions received during the year by the assessee trust, its utilization thereon and the unutilised portion duly certifying that the assessee had maintained the accounts of the foreign contribution in the manner specified in Section 19 of the Foreign Contribution Regulation Act 2010 r.w.r. 17 of Foreign Contribution Regulation Rules 2011 together with balance sheet, income and expenditure account and the statement of receipts and payments. The assessee also furnished Form FC-6 which was submitted to competent authority in respect of foreign contributions together with its annexures. ix) The assessee furnished a complete list of bank accounts maintained by it together with the name of the bank, account number, branch name and the address of the branch with head office as well as its branches. x) The assessee furnished the complete re-conciliation of TDS as per form 26AS with the income reflected in the income and expenditure account. xi) The assessee furnished the copy of scrutiny assessment order passed u/s.143(3) of the Act for A.Y.2014-15 dated 25/06/2016 wherein the returned income was accepted (enclosed in pages 85-86 of the paper book).The assessee furnished the copy of scrutiny assessment order for A.Y. 2012-13 u/s. 143(3) of the Act dated 07/11/2014 (enclosed in pages 184-185 of the paper book); scrutiny assessment order u/s.143(3) of the Act dated 15/02/2016 for A.Y.2013-14 enclosed in pages 186-188 of the paper book; scrutiny assessment order u/s.143(3) of the Act dated 25/10/2016 for A.Y. 2014-15 enclosed in pages 193-194 of the paper book. xii) Apart from the above, the assessee also furnished the reconciliation of investments reflected in AIR with the books of accounts of the assessee and also the summary of major receipts and expenses on the objects of the trust for all the five years as specifically called for by the ld. AO. The assessee also furnished the confirmation letter of donors containing the donor forms duly mentioning their name, address, telephone details, fund raiser’s ID, purpose of donation amount together with their signature. These details were furnished before the ld. AO vide letter dated 12/06/2017 which are enclosed in pages 87-128 of the paper book.

3.5. With regard to the observation made by the ld. PCIT in para 4A of his order that assessee had not furnished confirmation from donors is concerned, we find that the ld. AR argued that no confirmation from donors was sought for by the ld. AO during the course of assessment proceedings. In any case, we find that there is no requirement in law that confirmation from donors should be filed. From the aforesaid list, we could also find that some confirmations were indeed voluntarily filed by the assessee before the ld. AO. We find that the ld. AO had sought for details of donors in respect of donations above Rs.50,000/- which was duly provided before him. Even the entire expenditure incurred on objectives of the trust totaling to Rs.12,64,36,953/- which was mentioned in para 4C in page 3 of the order of the ld. PCIT were duly furnished by the assessee as stated in the aforesaid list before the ld. AO. In fact the aforesaid details were furnished by the assessee before the ld. AO in response to notice u/s.142(1) of the Act dated 04/01/2017 in the format called for by the ld. AO. While this is so, it could not be accepted that no enquiries were made by the ld. AO during the course of assessment proceedings. From the questionnaire dated 04/01/2017 which are enclosed in pages III to V of the paper book filed before us, we find that the ld. AO had asked as many as 21 questions to the assessee during the course of assessment proceedings. All these questions were duly replied by the assessee from time to time during the course of assessment proceedings. The said replies and details were thoroughly examined by the ld. AO and only after due application of mind, the ld. AO had resorted to accept the return of income of the assessee by allowing exemption u/s.11 of the Act. Moreover, the ld. AO in para 3 of his assessment order had categorically stated that the objects of the trust remain unchanged during the year. No contrary fact in this regard has been brought by the ld. PCIT in his order u/s.263 of the Act. We find that assessee had indeed furnished the scrutiny assessment orders framed in the hands of the assessee for A.Yrs. 2012-13 to 2014-15 wherein similar claim of exemption u/s.11 of the Act in respect of very same charitable activities had been examined and allowed by the ld. AO u/s.143(3) of the Act. When the activities of the trust and the modus operandi of the assessee in carrying out the said charitable activities had remained unchanged during the year under consideration, when compared with the earlier years, there could be no occasion for the ld. AO to take a divergent stand during the year under consideration by disbelieving the details furnished by the assessee. Then how the order of the ld. AO could be termed as erroneous? In any case, the ld. AO based on the complete details filed by the assessee before him and on due examination of the same, had indeed arrived at a possible view duly taking into account the past conduct and income tax behaviour of the assessee trust. Once, a possible view has been taken by the ld. AO, the same cannot be subject matter of revision u/s.263 of the Act by the ld. PCIT merely because he is not in agreement with the said view. Reliance in this regard is placed on the decision of the Hon’ble Jurisdictional High Court in the case of Gabriel India Ltd., reported in 203 ITR 108 and in case of Nirav Modi reported in 390 ITR 292. Moreover from the perusal of the entire order of the ld. PCIT, we find that nowhere the ld. PCIT had stated that assessee had not furnished any details before the ld. AO during the course of assessment proceedings and that the such details were incorrect thereby making the order of the ld. AO erroneous. In other words, the ld. PCIT does not state categorically how the order framed by the ld. AO was erroneous. The ld. AR made a statement from the Bar that there is not even a single donation which has been received in cash and that the donations received were either made by way of online transfer or by account payee cheque or account payee demand draft. In fact the ld. AR also drew our attention to pages 195 to 287 of the paper book (duly admitting that the same were not filed before the lower authorities) wherein, in pages 200-230 of the paper book, the entire brochures that are part and parcel of the annual report of the assessee trust are enclosed. In other words, the said documents enclosed in pages 200-230 of the paper book though not filed before the lower authorities, merely contained the profile and various activities carried out by the assessee trust together with photos thereon. These are nothing but appeal papers to be given to various philanthropists who could go through the activities carried out by the assessee and come forward to voluntarily make donations to the assessee trust. In any case, we find that the gross receipts of the assessee during the year under consideration was Rs.11.16 Crores and total application of funds for objects of the trust including administration expenses were Rs.13.56 Crores. Hence, it could be safely concluded that the total application of funds for charitable purposes are much more than gross receipts. Hence, in any case, there cannot be any prejudice that could be caused to the interest of the revenue in the instant case. Then how the revision jurisdiction u/s. 263 of the Act could at all be invoked by the ld. PCIT. The law is very well settled that for the purpose of invoking revision jurisdiction u/s 263 of the Act, the ld . PCIT should bring on record that the order passed by the ld. AO is both erroneous and prejudicial to the interest of the revenue. Reliance in this regard is placed on the decision of Hon’ble Supreme Court in the case of Malabar Industrial Co. Ltd reported in 243 ITR 83 (SC).

3.6. It is also a fact that assessee had raised several donations through certain marketing agents to whom the brochures together with appellate forms are distributed by the assessee in various branches across the country. Those marketing agents are indeed paid commission after due deduction of tax at source by the assessee for donations procured through them. Pages 231-270 contain the draft marketing commission agreements entered into by the assessee, that these details were not filed before the lower authorities as fairly admitted by the ld. AR. Out of these marketing agreements, the agreement enclosed in pages 261-270 of the paper book would be relevant for the year under consideration and the other agreements were meant for earlier years.

3.7. Infact, we find that assessee had also furnished the detailed explanation of all the points raised by the ld. PCIT in his show-cause notice vide letter dated 07/02/2020 both on the assumption of jurisdiction u/s.263 of the Act and also furnishing the necessary details on merits. This letter dated 07/02/2020 is enclosed in pages VIII to XVIII of the paper book filed before us. In the said letter, the assessee had indeed referred to the page numbers of the paper book containing the details filed before the ld. AO in the course of assessment proceedings. Nowhere the ld. PCIT had stated all these details filed were wrong.

3.8. We find that in case if the ld. PCIT is of the opinion that the ld. AO had not made requisite enquiries, then he should have made the requisite enquiries and brought on record where the ld. AO had gone wrong. Admittedly, this has not been done in the instant case. We find that the ld. AR in this regard had rightly placed reliance on this on the Hon’ble Delhi High Court in the case of PCIT vs. Delhi Airport Metro Express Pvt. Ltd., in of 2017 dated 05/09/2017. For the sake of convenience, the said order is reproduced hereunder:-

“The Revenue is in appeal against an order dated 12th January 1. 2017 passed by Income Tax Appellate Tribunal (`ITAT') in for the Assessment Year (`AY') 2011-12.

3. The background facts are that the Assessee is a Concessionaire of the Airport Metro Express Project of the Delhi Metro Rail Corporation Ltd. (`DMRC') under a Build-Operate-Transfer (`BOT') Scheme. The Assessee had accepted the concession for a period of 30 years. During the AY in question, the Assessee claimed depreciation of Rs. 112,29,74,447/- on fixed assets of Rs. 1560,48,17,189/- at 50% of the eligible depreciation rates since, during the AY in question, the assets were used for less than 180 days.

4. The case of the Revenue is that the assets were developed under the BOT scheme and the Assessee was not eligible to claim depreciation as it was not the owner of the assets. The Revenue contended that the land for the project was handed over by the DMRC to the Assessee as Concessionaire without actual transfer of ownership. The design and construction of the basic structure was also done by the DMRC.

proceeded by setting out the contents of the SCN and the contents of the reply given by the Assessee. It appears that no inquiry, as such, was undertaken by the PCIT to come to the conclusion that the original assessment order was erroneous and prejudicial to the interests of the Revenue.

3.9. In our considered opinion, the ld. PCIT in the instant case had merely directed the ld. AO to make fishing and roving enquiries on the existing details already available in the assessment records by merely directing him to re-verify the same details. In this regard, the Hon’ble Delhi High Court in the case of PCIT vs. Modicare Ltd., in of 2017; ITO vs. DG Housing Projects Ltd., reported in 343 ITR 329; DIT vs. Jyothi Foundation reported in 357 ITR 388, had uniformly held that the exercise of jurisdiction u/s.263 of the Act by the ld. PCIT cannot be outsourced by the ld. PCIT to the ld. AO. In either case, there is a huge difference between ‘lack of enquiry’ and ‘inadequate enquiry’. It is for the ld. AO to decide the extent of enquiry to be made as it is his satisfaction what is required under law. In this regard, reliance has been rightly placed on the decision of the Hon’ble Delhi High Court in the case of CIT vs. Sunbeam Auto Ltd., reported in 332 ITR 167.

3.10. The ld. DR vehemently relied on the Explanation 2 to Section 263 of the Act which has been brought in the statute w.e.f. 01/06/2015 to support the action of the ld. PCIT. In this regard, we find that the ld. PCIT had not invoked Explanation 2 to Section 263 in his entire order passed u/s.263 of the Act. Despite this fact, for academic reasons, we proceed to address the arguments of the ld. DR in this regard. The said explanation does not confer unfettered powers to the ld. PCIT to assume jurisdiction u/s.263 of the Act to revise every order of the ld. AO to re-examine the orders already examined during the course of assessment proceedings. In this regard, we find that the Co-ordinate Bench of Mumbai Tribunal had dealt the very same explanation in detail in the case of Narayan Tatu Rane vs. ITO reported in 70 Taxmann.com 227, wherein it was held that the said explanation cannot be said to have over-ridden the law as interpretated by the Hon’ble Delhi High Court, according to which, the Commissioner has to conduct an enquiry and verification to establish and show that the assessment order is unsustainable in law. In fact the Tribunal had further held that the intention of the legislature could not have been to enable the ld. PCIT to find fault with each and every assessment order, without conducting any enquiry or verification in order to establish that the assessment order is not sustainable in law, since such an interpretation will lead to unending litigation and there would not be any point of finality in the legal proceedings. The opinion of the ld. Commissioner referred to Section 263 of the Act has to be understood as legal , judicious opinion and not arbitrary opinion.

3.11. Even the Hon’ble Jurisdictional High Court in the case of Nirav Modi reported in 390 ITR 292 in para 10 thereon had categorically stated that the ld. PCIT should conduct enquiry on his own to find out whether there is any error in the details furnished by the assessee. This decision assumes greater significance in view of the fact that SLP filed by the Revenue against this order had been dismissed by the Hon’ble Apex Court which is reported in 244 Taxman 194 dated 28/11/2016.

3.12. In view of the aforesaid observations, we have no hesitation in holding that the order passed by the ld. PCIT u/s.263 of the Act deserves to be quashed and is hereby quashed. Accordingly, the grounds raised by the assessee are allowed.

Order pronounced on 19/01/2022 by way of proper mentioning in the notice board.