M/S. THE TAMILNADU DR. MGR MEDICAL UNIVERSITY,CHENNAI vs. DCIT (EXEMPTIONS), CHENNAI

This appeal filed by the Assessee is directed against the order of the learned Commissioner of Income Tax (Exemptions), Chennai in No.3(6)/2017-18 dated 28.09.2018 relevant to the assessment year 2019-2020.

In this case, there is a delay of 404 days in filing the appeal. The Registrar of ‘The Tamil Nadu Dr. M.G.R. Medical University (who is the 2 -: Assessee before us) filed an Affidavit explaining the delay in filing the appeal.

The learned Counsel for the Assessee had submitted that the delay in filing the appeal was neither intentional nor wantonly. It is only the difficulty of the office in-charge to understand the order passed by the learned Commissioner of Income Tax (Exemptions) and learned Counsel submitted that the assessee being a medical university created by the statutes of the Tamil Nadu Act 37 of 1987, no harm would be caused to the Department, if the delay is condoned and hence submitted that the delay may be condoned and the Order passed by the learned Commissioner of Income Tax (Exemptions) may be set aside and the matter be remitted back to the learned Commissioner of Income Tax (Exemptions) for fresh considerations. He also undertook that all the relevant informations will be filed before the learned Commissioner of Income Tax (Exemptions).

On the other hand, the learned Departmental Representative strongly opposed the condonation of delay.

We have heard both the sides and perused the affidavit filed by the Registrar of the Assessee. The relevant portion of the Affidavit explaining the delay in filing the appeal is extracted as under: “I state that the order of the CIT (Exemptions) was received in our office on 01.10.2018 and I state that the consequence of the order was not understood by the officials in-charge of the Accounts Department and I state

From the above, it is clear that the Assessee is a State University and from the Affidavit we find that the Office In-charge of the Accounts

So far as the merits of the case is concerned, the Assessee is a Tamilnadu Dr. M.G.R. Medical University created under the Tamil Nadu Act 37 of 1987 with the following objects: i. To provide for instruction and training in such branches of learning as it may determine in the field of medical science; ii. To provide for research and for the advancement and dissemination of knowledge in the field of medical science; iii. To institute degrees, diplomas and other academic distinctions; iv. To institute lectureships, readerships, professorships and other teaching posts required by the University and to appoint persons to such lecturerships, readerships, professorships and other teaching posts; 5 -: v. To institute and award fellowships, scholarships, studentships, bursaries, exhibitions, medals and prizes in accordance with the statutes; vi. To institute research posts and to appoint persons to such posts; vii. To organize advanced studies and research programmes from time to time; viii. To organize continuing medical education programme; ix. To develop research facilities and x. To encourage co-operation among the colleges, University laboratories, hospitals and institutions in the University area and to co-ordinate with other Universities and other authorities in such manner and for such purposes as the University may determine.

The Assessee with the above objects had applied for exemption u/s.10(23C)(vi) of the Income Tax Act, 1961 by filing Form No.56D on 05.09.2017. The learned Commissioner of Income Tax (Exemptions) called for a report with the Assessing Officer. The Assessing Officer submitted a report on 24.09.2018 recommending not to grant exemption u/s.10(23C)(vi) of the Income Tax Act, 1961 on the ground that the Assessee had not submitted relevant materials and that the Assessing Officer had issued a letter dated 08.11.2018. The learned Commissioner of Income Tax (Exemptions) by considering the same, has rejected the exemption for the Assessee University by observing that though the University is in existence, however, the prescribed authorities are not able to give exemption, as the nature of its genuineness of the institution solely for the reason that the Assessee did not furnish any information for necessary verification. Since, the Assessee failed to furnish the relevant information for necessary examination, his office is forced to reject the application filed in Form No.56D u/s.10(23C)(vi) of the Income Tax Act, 1961.

After considering the entire facts and arguments of both the sides, we find that the Assessee University was created with an object of discharging various important aspects on medical education and it is clear from the objects of the Assessee. The learned Commissioner of Income Tax (Exemptions) rejected the exemption claimed by the Assessee u/s.10(23C)(vi) only on the ground that the Assessee has not furnished relevant materials before the authorities below. We find that there is a lapse on the part of the Assessee. However, keeping in view the Assessee status for which it was established mainly to discharge various important aspects on medical education, we are of the opinion that one more opportunity should be given to the Assessee to substantiate his case before the learned Commissioner of Income Tax (Exemptions). Therefore, we set aside the order passed by the learned Commissioner of Income Tax (Exemptions) and we remit the issue back to the learned Commissioner of Income Tax (Exemptions) to examine the entire issue afresh and decide in accordance with law. We also further direct the Assessee that when the date is given by the learned Commissioner of Income Tax (Exemptions) for hearing, the Assessee should file all relevant necessary information without fail. The learned Counsel who appeared before us, Mr. S. Sridhar has already submitted that all necessary information would be filed before the learned Commissioner of Income Tax (Exemptions). In view of the above, the appeal filed by the Assessee is allowed for statistical purpose.

In the result, the appeal filed by the Assessee is allowed for statistical purpose.