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Income Tax Appellate Tribunal, HYDERABAD BENCHES “A” : HYDERABAD
Before: SHRI A.MOHAN ALANKAMONY & SHRI S.S.GODARA
Appellant Respondent ITA No. A.Y. 255/Hyd/21 2012-13 256/Hyd/21 2013-14 M/s.Tarakarama ACIT, 257/Hyd/21 2014-15 Educational Society, Central Circle-2(4), 258/Hyd/21 2015-16 Hyderabad Hyderabad 259/Hyd/21 2016-17 [PAN: AAAAT6566H] 260/Hyd/21 2017-18 261/Hyd/21 2018-19 262/Hyd/21 2012-13 263/Hyd/21 2013-14 M/s.Aurora ACIT, 264/Hyd/21 2014-15 Educational Society, Central Circle-2(4), 265/Hyd/21 2015-16 Hyderabad Hyderabad 266/Hyd/21 2016-17 [PAN: AAATA8751C] 267/Hyd/21 2017-18 268/Hyd/21 2018-19 269/Hyd/21 2012-13 270/Hyd/21 2013-14 M/s.Church ACIT, 271/Hyd/21 2014-15 Educational Society, Central Circle-2(4), 272/Hyd/21 2015-16 Hyderabad Hyderabad 273/Hyd/21 2016-17 [PAN: AAALC0017F] 274/Hyd/21 2017-18 275/Hyd/21 2018-19 For Assessee : Shri P.Murali Mohana Rao, AR For Revenue : Shri Rajendra Kumar, CIT-DR Date of Hearing : 05-01-2022 Date of Pronouncement : 10-01-2022 O R D E R PER BENCH :
The instant batch of twenty one appeals pertains to three assessees i.e. M/s.Tarakarama Educational Society,
:- 2 -: M/s.Tarakarama Educational Society M/s.Aurora Educational Society M/s.Church Educational Society M/s.Aurora Educational Society and M/s.Church Educational Society. The relevant details thereof read as under:
S. Name of the appealed Proceedings No. assessee & AY. against u/s. CIT(A)-12, 1 M/s.Tarakarama Hyderabad, Educational 255/H/2021 dt.28-04-2021, u/s.143(3) Society to passed in case r.w.s.153A AYs.2012-13 to 261/H/2021 Nos.10366, 10375, 2018-19 10389, 10396, 10407, 10418 & 10429/2019-20, CIT(A)-12, 2 M/s.Aurora Hyderabad, 262/H/2021 Educational dt.28-04-2021 u/s.143(3) to Society passed in case r.w.s.153A 268/H/2021 AYs.2012-13 to Nos.10369, 10373, 2018-19 10394, 10405 10406, 10426 & 10430/2019-20, CIT(A)-12, 3 M/s.Church Hyderabad, Educational 269/H/2021 dt.28-04-2021 Society to passed in case u/s.143(3) AYs.2012-13 to 275/H/2021 Nos.10365, 10374, r.w.s.153A 2018-19 10391, 10398, 10409, 10417 & 10432/2019-20 Heard all the assessees through Shri P.Murali Mohana Rao, AR and Shri Rajendra Kumar, CIT-DR; respectively.
We note at the outset that all these assessees are aggrieved against the CIT(A)’s respective lower appellate orders (passed ex-parte) affirming the Assessing Officers’ action upholding legality of Section 153A assessments as well as various disallowances/additions thereby denying Section 11 exemption to them in the respective assessment years.
:- 3 -: M/s.Tarakarama Educational Society M/s.Aurora Educational Society M/s.Church Educational Society
It emerges during the course of hearing that we need not delve much deeper on the relevant factual matrix in all these cases. Suffice to say, the Assessing Officer(s) had framed all the impugned assessments u/s.143(3) r.w.s.153A of the Act declining Section 11 exemption as well as taking note of the PCIT, Central’s identical orders dt.26-12-2019 withdrawing Section 10(23)(vi) approvals. It is evident from the assessee’s pleadings that this tribunal’s common order dt.20-04-2021 in all these taxpayers’ cases has restored the said approvals as well.
Learned authorised representative vehemently contended in this factual backdrop that once the assessees’ Section 10(23)(c)(vi) approvals stand restored and they also continue to enjoy Section 12AA registration, the natural corollary is that the assessing authority; or for that, the CIT(A) could not have disallowed the entire expenditure or add the entire receipts as income; as the case may be, in all cases.
We find that the very issue(s) had arisen in assessees’ connected trust’s cases M/s.Karshak Vidya Parishad, involving to 282/Hyd/2021, decided on 23-11- 2021 wherein the co-ordinate bench had restored the matters back to the Assessing Officer for his afresh adjudication in light of revival of Section 10(23)(c)(vi) approvals restored under the above stated common order. We thus adopt judicial consistency and restore all these substantive grounds back to the Assessing Officer for his contiguous examination as per law. It is further made clear that these assessees shall be very
:- 4 -: M/s.Tarakarama Educational Society M/s.Aurora Educational Society M/s.Church Educational Society much at liberty to raise all factual and legal pleas before the Assessing Officer including that of the consequential benefits flowing from Section 12AA registration as well as 10(23)(c)(vi) restoration; as the case may be.
These assessees’ twenty one appeals are treated as allowed for statistical purposes in above terms. A copy of this common order be placed in the respective case files.
Order pronounced in the open court on 10th January, 2022