M/S. ALLEGIS SERVICES (INDIA) PRIVATE LIMITED,BANGALORE vs. COMMISSIONER OF INCOME TAX (APPEALS)- 1, BANGALORE

IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.1693/Bang/2019 Assessment Year : 2016 – 17

Allegis services (India) Asst. Commissioner of Pvt.Ltd., Income Tax, Commerce @ Mantri, level 3, Circle-1(1)(1), No.12/1 and Bangalore. 12/2, NS Playa, Bannerghatta Road, Vs. Bangalore – 5600076 PAN – AAFCA 0825 M APPELLANT RESPONDENT

Appellant by : Shri C Narayan, C.A Respondent by : Shri Rajendra Chndrashekar,JCIT -DR

Date of Hearing : 09-03-2020 Date of Pronouncement : -04-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 27/05/2019 passed by Ld.CIT (A)-1, Bangalore for assessment year 2016-17 on following grounds of appeal: “Based on the facts and circumstances of the case and in law, Allegis Services (India) Private Limited ("Allegis India" or "the Company" or "the Appellant") respectfully craves, leave to prefer an appeal under Section 253 of the Income-tax Act, 1961 ("the Act") against the order passed by the Commissioner of Income Tax (Appeals) - 1, Bangalore ["the CIT(A)"] dated 27 May 2019, on the following grounds:

Page 2 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 1.The learned CIT(A) has erred, in fact and law, by not allowing the eligible deduction of donation amounting to INR 8.40.000 in accordance with section 80G of the Act. 2.The learned CIT(A) has erred. in fact and law, by holding that the donation paid by the Appellant forms part of the mandatory requirement of the Companies Act 2013 and consequently not eligible for deduction under section 80G of the Act. 3.The learned CIT(A) has erred, in law, by holding that the amount paid to trust under section 80G(2)(iv) of the Act does not qualify as donation in accordance with section 80G of the Act. The Appellant submits that each of the above grounds is independent and without prejudice to one another.” Brief facts of the case are as under: 2. Assessee is a company and filed its return of income on 30/11/2016 declaring income of Rs.73,44,38,310/-. The case was selected for scrutiny and notice under section 143 (2) and 142 (1) along with questionnaire was issued to assessee. In response to statutory notices, representative of assessee appeared before Ld.AO and filed requisite details as called for. 3. Ld.AO from the details furnished by assessee observed that assessee claimed deduction amounting to Rs.8,40,000/- under section 80 G of the Act, towards donation paid. Ld.AO was of the opinion that claim made under section 80 G of the Act, was not allowable as the amount was forming part of CSR expenses debited to profit and loss account. Ld.AO was of the opinion that donation made outside CSR expenses was only eligible to be claimed under section 80 G of the Act. 4. Ld. AO disallowed the sum in the hands of assessee. Aggrieved by addition made by Ld.AO, assessee preferred appeal before Ld.CIT (A). Ld.CIT (A) was of the opinion that sum paid need to be voluntary payment for purpose of being eligible for deduction under section 80 G of the Act. Ld. CIT(A) opined that

Page 3 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 sum paid by assessee was not voluntary which is an essential element to treat the amount as donation. The disallowance made by Ld.AO was therefore upheld. 5. Aggrieved by order of Ld.CIT (A), assessee is in appeal before us now. 6. Ld.AR submitted that all grounds raised are in connection to disallowance of donation under section 80 G of the Act by holding it to be CSR expenses. 7. He submitted that out of total CSR expenses, sum amounting to Rs.16,80,000/- was eligible for deduction under section 80G of the Act. It has been submitted that, donations made u/s 80G are eligible expenditure under section 80G of the Act, and cannot be denied to assessee for purpose of computing taxable income in the hands of assessee. 8. Referring to section 80 G (2) (iiihk) and (iiihl), Ld.AR submitted that, these are specific exclusion of certain payments which are catogarised by legislature as part of CSR responsibility, not eligible for exemption u/s 80G of the Act. He submitted that except for contribution under section 80 G towards such Bharat Kosh and clean Ganga fund (being 80G(2)(iiihk) & (iiihl), all other payments are eligible for 80 G deductions. 9. On the contrary, Ld.Sr.DR submitted that Finance Bill, 2014 inserted Explanation 2 in Section 37(1) to clarify that, any expenditure incurred by an assessee on the activities relating to CSR referred to in section 135 of the Companies Act, 2013 shall not be deemed to be an expenditure incurred by assessee the purpose of business or profession and, therefore, no deduction would be allowed for such expenditure. He submitted

Page 4 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 that, expenditure incurred by assessee towards fulfilment of CSR responsibility and therefore has been rightly denied by authorities below. We have perused submissions advanced by both sides in light of records placed before us. 10. Section 135 of Companies Act, 2013 requires companies with CSR obligations, with effect from 01/04/2014. Finance (No.2) Act, 2014 inserted new Explanation 2 to sub- section (1) of section 37, so as to clarify that for purposes of sub- section (1) of section 37, any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 shall not be deemed to be an expenditure incurred by the assessee for the purposes of the business or profession. 11. This amendment will take effect from 1/04/2015 and will, accordingly, apply to assessment year 2015-16 and subsequent years. 12. Thus, CSR expenditure is to be disallowed by new Explanation 2 to section 37(1), while computing Income under the Head ‘Income form Business and Profession’. Further, clarification regarding impact of Explanation 2 to section 37(1) of the Income Tax Act in Explanatory Memorandum to The Finance (No.2) Bill, 2014 is as under: "The existing provisions of section 37(1) of the Act provide that deduction for any expenditure, which is not mentioned specifically in section 30 to section 36 of the Act, shall be allowed if the same is incurred wholly and exclusively for the purposes of carrying on business or profession. As the CSR expenditure (being an application of income) is not incurred for the purposes of carrying on business, such expenditure cannot be allowed under the existing provisions of section 37 of the Income-tax Act.

Page 5 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 Therefore, in order to provide certainty on this issue, it is proposed to clarify that for the purposes of section 37(1) any expenditure incurred by an assessee on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013 shall not be deemed to have been incurred for the purpose of business and, hence, shall not be allowed as deduction under section 37. However, the CSR expenditure which is of the nature described in section 30 to section 36 of the Act shall be allowed deduction under those sections subject to fulfilment of conditions, if any, specified therein." 13. From the above it is clear that under Income tax Act, certain provisions explicitly state that deductions for expenditure would be allowed while computing income under the head, ‘Income from Business and Profession” to those, who pursue corporate social responsibility projects under following sections. • Section 30 provides deduction on repairs, municipal tax and insurance premiums. • Section 31, provides deduction on repairs and insurance of plant, machinery and furniture • Section 32 provides for depreciation on tangible assets like building, machinery, plant, furniture and also on intangible assets like know-how, patents, trademarks, licenses. • Section 33 allows development rebate on machinery, plants and ships. • Section 34 states conditions for depreciation and development rebate. • Section 35 grants deduction on expenditure for scientific research and knowledge extension in natural and applied sciences under agriculture, animal husbandry and fisheries. Payment to approved universities/research institutions or

Page 6 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 company also qualifies for deduction. In-house R&D is eligible for deduction, under this section. • Section 35CCD provides deduction for skill development projects, which constitute the flagship mission of the present Government. • Section 36 provides deduction regarding insurance premium on stock, health of employees, loans or commission for employees, interest on borrowed capital, employer contribution to provident fund, gratuity and payment of security transaction tax. Income Tax Act, under section 80G, forming part of Chapter VIA, provides for deductions for computing taxable income as under: • Section 80G(2) provides for sums expended by an assessee as donations against which deduction is available. a) Certain donations, give 100% deduction, without any qualifying limit like Prime Minister's National Relief Fund, National Defence Fund, National Illness Assistance Fund etc., specified under section 80G(1)(i) b) Donations with 50% deduction are also available under Section 80G for all those sums that do not fall under section 80G(1)(i). Under Section 80G(2) (iiihk) and (iiihl) there are specific exclusion of certain payments, that are part of CSR responsibility, not eligible for deduction u/s80G. 14. In our view, expenditure incurred under section 30 to 36 are claimed while computing income under the head, ‘Income form Business and Profession”, where as monies spent under section 80G are claimed while computing “Total Taxable income” in the

Page 7 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 hands of assessee. The point of claim under these provisions are different. 15. Further, intention of legislature is very clear and unambiguous, since expenditure incurred under section 30 to 36 are excluded from Explanation 2 to section 37(1) of the Act, they are specifically excluded in clarification issued. There is no restriction on an expenditure being claimed under above sections to be exempt, as long as it satisfies necessary conditions under section 30 to 36 of the Act, for computing income under the head, “Income from Business and Profession”. 16. For claiming benefit under section 80G, deductions are considered at the stage of computing “Total taxable income”. Even if any payments under section 80G forms part of CSR payments( keeping in mind ineligible deduction expressly provided u/s.80G), the same would already stand excluded while computing, Income under the head, “Income form Business and Profession”. The effect of such disallowance would lead to increase in Business income. Thereafter benefit accruing to assessee under Chapter VIA for computing “Total Taxable Income” cannot be denied to assessee, subject to fulfillment of necessary conditions therein. 17. We therefore do not agree with arguments advanced by Ld.Sr.DR. 18. In present facts of case, Ld.AR submitted that all payments forming part of CSR does not form part of profit and loss account for computing Income under the head, “Income from Business and Profession”. It has been submitted that some payments forming part of CSR were claimed as deduction under section

Page 8 of 10 ITA No.1693/Bang/2019 A. Y : 2016 – 17 80G of the Act, for computing “Total taxable income”, which has been disallowed by authorities below. In our view, assessee cannot be denied the benefit of claim under Chapter VI A, which is considered for computing ‘Total Taxable Income”. If assessee is denied this benefit, merely because such payment forms part of CSR, would lead to double disallowance, which is not the intention of Legislature. 19. On the basis of above discussion, in our view, authorities below have erred in denying claim of assessee under section 80G of the Act. We also note that authorities below have not verified nature of payments qualifying exemption under section 80G of the Act and quantum of eligibility as per section 80G(1) of the Act. 20. Under such circumstances, we are remitting the issue back to Ld.AO for verifying conditions necessary to claim deduction under section 80G of the Act. Assessee is directed to file all requisite details in order to substantiate its calim before Ld.AO. Ld.AO is then directed to grant deduction to the extent of eligibility. Accordingly grounds raised by assessee stands allowed for statistical purposes. In the result appeal filed by assessee stands allowed. Order pronounced in the open court on 29th April, 2020 Sd/- Sd/- (B. R. BASKARAN) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 29th April, 2020. /Vms/*

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Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file By order

Assistant Registrar, ITAT, Bangalore