MUZAFFARNAGAR DEVELOPMENT AUTHORITY (MDA),MUZAFFARNAGAR vs. DCIT, MUZAFFARNAGAR

This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Muzaffarnagar, Dated 15.03.2016 for the A.Y. 2011-2012, on the following grounds :

2 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . 1. Having regard to the facts and circumstances of the case, the Learned CIT (A) has erred both, in law and on facts, in not admitting and adjudicating the following Additional Ground of Appeal -

“Having regard to the facts and circumstances of the case and under law, the assessee is entitled to claim the benefit/exemption under Section 11 of the Income Tax

Act,1961 because the Hon’ble ITAT-Delhi, vide its Order dated 12.01.2015 in has restored the Registration granted to the assessee under Section 12AA of the Act.”

2. In any view of the matter and in any case, the decision of the Learned CIT (A), in not admitting and adjudicating the Additional Ground of Appeal raised

before him during the appellate proceedings, is bad in law and is against the facts and circumstances of the case because it is necessary to be adjudicated in order to assess the correct Income of the assessee.

3 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . 3. The assessee prays to be allowed the permission to submit further evidence / judgments / written submissions at the time of hearing before the Hon’ble

Bench of ITAT.”

4 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . This ground was partly allowed. The Ld. CIT(A), however, deleted the addition of Rs.4,81,115/-. The assessee also filed application for admission of the additional ground of appeal submitting therein that assessee granted registration under section 12AA of the I.T. Act which was subsequently cancelled by the Ld. CIT, against which, assessee preferred an appeal before the Tribunal in ITA.No.4231/Del./2013 which is decided vide Order dated 12.01.2015 and appeal of assessee has been allowed, meaning thereby, registration of assessee have been restored. The Ld. CIT(A), however, did not admit the additional ground of appeal because the issue of claim of exemption was not originating from the order of the A.O. The additional ground, therefore, was not admitted and appeal of assessee was partly allowed.

“On the facts of the case and under the law, the benefit

/exemption under section 11/12 of the I.T. Act 1961 be 5 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . allowed to the assessee and accordingly, the Total

Income of the assessee for A.Y. 2011-12 be recomputed at NIL (as per Revised Computation of Income read with its various enclosures, which were filed during the course of appellate proceedings before the Commissioner Appeals).”

4.1. Learned Counsel for the Assessee submitted that since Registration under section 12A exist in favour of the assessee and is in operation, therefore, income of assessee is to be computed in accordance with the provisions of Sections 11 and 12 of the I.T. Act, 1961.

6. After considering the rival submissions, we are of the view that the matter requires reconsideration at the level of the Ld. CIT(A), Muzaffarnagar. In the aforesaid case registration under section 12AA was granted to the assessee

6 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . which was subsequently cancelled under section 12AA(3) of the I.T. Act. The ITAT, however, allowed the appeal of assessee cancelling the Order under section 12AA(3) of the I.T. Act. The Tribunal restored the registration under section 12AA of the I.T. Act. It, therefore, stands prove on record that registration under section 12AA of the I.T. Act exist and continue in favour of the assessee. Since registration under section 12AA of the I.T. Act exist in the case of assessee, therefore, income of the assessee shall have to be computed with reference to the provisions of Sections 11 and 12 of the I.T. Act. Therefore, there was no justification for the Ld. CIT(A) to reject the additional ground of appeal raised before him. In view of the above, we set aside the Order of the Ld. CIT(A) in refusing to admit the additional ground of appeal. The additional ground raised before the Tribunal is, therefore, admitted.

6.1. In view of the facts and circumstances, we set aside the Orders of the authorities below and restore the matter in issue to the file of the Ld. CIT(A) with a direction to re-decide the additional ground raised before him as well

7 ITA.No.4016/Del./2016 Muzzaffarnagar Development Authority, Muzaffarnagar. . as additional ground of appeal admitted by us at this stage.

The Ld. CIT(A) shall give reasonable, sufficient opportunity of being heard to the assessee.

Order pronounced in the open Court.