SHARE AND CARE CHARITABLE SOCIETY,KAIPUZHA-KOTTAYAM vs. INCOME TAX OFFICER-EXEMPTIONS, KOTTYAYAM

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ITA 176/COCH/2025Status: DisposedITAT Cochin30 April 2025AY 2017-18Bench: SHRI INTURI RAMA RAO (Accountant Member)4 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that corpus donations do not form part of taxable income, but for donations to be considered corpus funds, donors must provide specific directions. As this is a question of fact requiring examination of evidence, the matter is restored to the AO to verify if the donations were indeed corpus funds.

What were the facts?

The appellant, a charitable trust registered under Section 12A, filed its return for AY 2017-18 claiming Nil income under Section 11. The AO assessed the income by taxing voluntary contributions of Rs. 17,88,144/- claimed as corpus donations, citing lack of evidence. The CIT(A) upheld the AO's decision, leading to this appeal before the Tribunal. The Tribunal condoned a 27-day delay in filing the appeal.

What were the issues?

Whether voluntary contributions received by a charitable trust constitute corpus donations and are exempt from tax, or if they are taxable income due to lack of specific donor direction. Whether the matter requires fresh examination of evidence by the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 12A,Section 11,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Appellant: Shri Anil Kumar P.J., Advocate
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 28.04.2025Pronounced: 30.04.2025

O R D E R This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), Bhubaneswar [CIT(A)] dated 17.11.2024 for Assessment Year (AY) 2017-18.

2.

The appellant is a charitable trust duly incorporated under the Trust Act. The trust was founded with the object of providing medical and financial support to the poor. It is duly registered u/s. 12A of the Income Tax Act, 1961 (the Act). The return of income for AY 2017-18 was filed on 25.10.2017 declaring Nil Income after claiming exemption u/s. 11 of the Act. Against the said return of income, the assessment was completed by the Income Tax Officer (Exemption), Kottayam Share and Care Charitable Society (hereinafter called "the AO") vide order dated 14.11.2019 passed u/s. 143(3) of the Act at a total income of Rs. 13,42,639/-. While doing so, the AO brought to tax the voluntary contribution of Rs. 17,88,144/- claimed as corpus donation by holding that there is no evidence to show that the donations were corpus donations.

3.

Being aggrieved, an appeal was filed before the CIT(A), contending that the corpus donations do not form part of taxable income. However, the CIT(A) confirmed the action of the AO in the absence of any evidence to show that the donations were received towards corpus fund.

4.

Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

At the outset, I find that there is a delay of 27 days in filing the 5. present appeal. The appellant filed a petition along with an affidavit seeking condonation of delay in filing the appeal, wherein it is stated that trust failed to notice the order as it was uploaded in the portal and not served through email. Therefore, the delay is not willful or deliberate. Therefore it is prayed that the delay in filing the appeal may be condoned and the appeal may be admitted for adjudication. On a perusal of the averments made in the condonation petition, it is evident that the appellant is prevented by reasonable cause from filing the appeal. Therefore, I condone the delay and admit the appeal for adjudication.

6.

The learned counsel for the assessee contended that the donations were received towards corpus fund and filed certain evidences in the Share and Care Charitable Society form of Associate Membership Fee received through application form. It is stated that the charity amount given through application form will form part of the corpus fund of the trust.

7.

On the other hand, the learned Sr. DR, placing reliance on the orders of the lower authorities submits that no interference is called for.

8.

I heard the rival contentions and perused the material available on record. The solitary issue that arises for my determination is whether the donations were received through corpus fund or not. There is no doubt that the donations received towards corpus fund cannot form part of the income of the trust. Therefore, the moot question is whether the donations received were towards corpus fund, unless the donors give the donations with a specific direction that the donation is towards corpus fund, the same does not constitute part of corpus fund. Therefore, it is a question of fact which is required to be determined by examining evidence and receipts of the donations received. Therefore, the matter is restored back to the file of the AO to examine the evidence and reach a conclusion whether the donations are corpus fund or not.

9.

In the result, the appeal filed by the assessee stands partly allowed.

Order pronounced in the open court on 30th April, 2025.

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