ITO, NEW DELHI vs. M/S PRAXIS-INSTITUTER FOR PARTICIPATORY PRACTICES, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member Asstt. Year : 2012-13 Income Tax Officer, Vs M/s Praxis-Institute for Participatory Practices, BB-5, 2nd Ward-2(4), New Delhi Floor, Greater Kailash, Enclave-2, New Delhi-110048 (APPELLANT) (RESPONDENT) PAN No. AAEFP7881Q CO No. 337/Del/2016 : Asstt. Year : 2012-13 M/s Praxis-Institute for Vs Income Tax Officer, Participatory Practices, BB-5, Ward-2(4), 2nd Floor, Greater Kailash, New Delhi Enclave-2, New Delhi-110048 (APPELLANT) (RESPONDENT) PAN No. AAEFP7881Q Assessee by : Sh. Rajeev Kumar Jha, CA Revenue by : Sh. N. K. Bansal, Sr. DR Date of Hearing: 28.08.2019 Date of Pronouncement: 02.09.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member:

The present appeal has been filed by the Revenue against the order of the ld. CIT(A)-40, New Delhi dated 05.07.2016.

3.1 The assessee had been enjoying the benefit of exemption us 11(1) as a charitable institution but the same was denied by the AO during the A.Y 2009-10 by invoking the proviso of section 2(15) mainly on the ground that the assessee is involved in trade, commerce or business as the assessee used to receive fees and receipts or consultancy etc. for the research, advocacy, capacity building and training works. The order of the AO was confirmed by the Ld. CIT (A)-XXI, New Delhi (old) but the same has been reversed by the Hon'ble ITAT, Delhi with a direction to allow the exemption u/s 11 (1) and also allow the approval of section 80G(5) vide para 19 & 20 of the order dated 09/01/2015 in and 5891/Del/2012. The order of the Hon'ble ITAT, Delhi was confirmed by the Hon’ble Delhi High Court ITA 672/2015 in its order dated 23/09/2015 in para 4 & 5 in assessee's own case for the Assessment Year 2009-10 has observed as under: In view of the above factual findings, which have not been shown to be perverse, the court

3 CO No. 337/Del/2016 Praxis Institute for Participatory Practices is not persuaded to hold that any substantial question of law arises from the impugned order of the TAT, Delhi.

3.2 Further, the addition was made during the A.Y 2010-11 & 2011-12 by invoking the proviso of section 2(15) mainly on the ground that the assessee is involved in trade, commerce or business as the assessee used to receive fees and receipts or consultancy etc. for the research, advocacy, capacity building and training works. The order of the AO was reversed by the CIT(A)-40, New Delhi vide para 4.4 of the order dated 23/02/2015 in Appeal No. 556/2013-14 and 345/2014-15 with a direction to allow the exemption u/s 11(1).

3.3 The AO had again denied the exemption u/s 11(1) to the assessee during the A.Y. 2012-13 following the earlier order of A.Y 2009-10, 2010-11 and 2011-12 on the similar grounds vide the orders of the AO.

3.4 The assessee is in appeal against the assessment order of the AO for the A.Y 2012-13 and it is submitted that the assessee is a charitable institution and the AO is not justified to deny the exemption u/s 11(1) and the assessee also relied on the order of the Hon'ble ITAT, Delhi dated 09/01/2015 and Hon'ble Delhi High Court dated 23/09/2015 as referred above.

4 CO No. 337/Del/2016 Praxis Institute for Participatory Practices The order of the ld. CIT (A) is hereby upheld. The CO which is in support of the order of the ld. CIT (A) is treated as allowed.