GOWTHAM RESIDENTIAL JUNIOR COLLEGE,VIJAYAWADA vs. ACIT, CENTRAL CIRCLE, VIJAYAWADA

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 3. In view of the majority opinion, we hold that the addition made by the revenue authorities treating the income as “income from house property” is decided in favor of the revenue and against the assessee.

Order pronounced in the open court on conclusion of hearing on 24th June, 2025.

Sd/- Sd/- (रिीश सूद) (एसबालाकृष्णन) (RAVISH SOOD) (S. BALAKRISHNAN) न्याधयक सदस्य/JUDICIAL MEMBER लेखासदस्य/ACCOUNTANT MEMBER Dated: 24.06.2025 Giridhar, Sr.PS

आदेश की प्रतततिति अग्रेतषत/ Copy of the order forwarded to:- 1. तिर्ााररती/ The Assessee : Gowtham Residential Junior College 1-87, Gudavalli Village Gudavalli, Vijayawada – 521104 Andhra Pradesh

2. राजस्व/ The Revenue : Asst. CIT-Central Circle Vijayawada 3. The Principal Commissioner of Income Tax 4. तिभागीय प्रतततितर्, आयकरअिीिीय अतर्करण, तिशाखािटणम /DR,ITAT, Visakhapatnam 5. The Commissioner of Income Tax 6. गार्ाफ़ाईि / Guard file //True Copy// आदेशािुसार / BY ORDER Sr. Private Secretary ITAT, Visakhapatnam

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College

आयकर अपीलीय अधिकरण, विशाखापटणम पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri VIJAY PAL RAO, VICE-PRESIDENT (3rd Member) आ.अिी.सं /ITA Nos.25 & 26/Hyd/2022 (तिर्ाारण िषा/Assessment Years: 2013-14 & 2017-18) Gowtham Residential Vs. Asstt. Commissioner of Junior College Income Tax Vijayawada Central Circle PAN:AAEFG4399L Vijayawada (Appellant) (Respondent) तिर्ााररती द्वारा/Assessee by: Shri C. Subrahmanyam, CA राजस् ि द्वारा/Revenue by:: Dr. Aparna Villuri, Sr. AR सुििाई की तारीख/Date of hearing: 15/04/2025 घोषणा की तारीख/Pronouncement: 23/05/2025 आदेश/ORDER

These two appeals by the assessee are directed against the 2 separate orders of the learned CIT (A)-12, Hyderabad, both dated 26/10/2021 for the A.Ys.2013-14 and 2017-18 respectively. These appeals were heard by the Division Bench of ITAT Visakhapatnam but there was a difference of opinion between the Members of the Division bench. Consequently, the points of differences were formulated and forwarded to the Hon'ble President, ITAT u/s 255(4) of the I.T. Act, 1961 for referring the same to the 3rd Member to decide the same according to the opinion of majority. The Hon'ble President, ITAT vide order dated 05/03/2025 referred the points of differences to the undersigned

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 3rd Member for deciding the same. The points of differences referred for the decision of the 3rd Member are as under:

Page No. 5 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Page No. 6 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College

3. The assessee in the return of income declared the lease rental income as business income and claimed the expenditure against the said income thereby reported the total income at loss. The Assessing Officer has treated the rental income as income from house property resulting the addition to the total income of the assessee. The assessee challenged the action of the Assessing Officer treating the rental income as income from house property instead of business income claimed by the assessee but could not succeed and the matter reached to this Tribunal. However, the Members of the Division Bench had difference of opinions on the Page No. 7 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College issue. The learned Judicial Member has decided this issue in para 7 to 10 of his order as under: “7. We have gone through the record in the light of the submissions made on either side. It is an undisputed fact that there is no change in the facts and circumstances as obtained for the assessment year 2009- 10 in the subsequent years and they are identical for the assessment years 2013-14 and 2017-18. The findings of fact returned by the learned CIT(A) for the assessment year 2009-10 are accepted by the Revenue, without filing any further appeal and they are relevant for the assessment years 2013-14 and 2017-18 also. For the sake of completeness, we deem it just and necessary to refer to such finding of facts returned by the learned CIT(A) for the assessment year 2009-10 and they read as under: “25. As regards the issue of whether the discontinuance of the business by the assessee which led to the leasing out of the business assets is permanent or temporary in nature, the finding of the AO that the same is permanent in nature is based on factors such as the long period of lease of 10 years, the provision in the lease deed to extend the said period of lease for any further period from time to time, the nature of business of running educational institutions which does not facilitate resumption of the business after a gap of 10-20 years, the factual inaccuracy in the reason cited for temporary discontinuance of business and withdrawal of capital by the partners from the firm as evidenced by debit balances in the capital accounts. The contentions advanced by the assessee in the written submissions in respect of these factors have been carefully considered with reference to the MOU, the lease deed and other documents available on record.

Page No. 8 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Further, it is noticed that though clause-1 at page 2 of the lease deed provides that the lease period of 10 years is extendable for any period from time to time as pointed out by the A0, the same clause also provides that such extension shall be on mutual agreement. This also shows that the assessee has retained the flexibility with itself to dec1de whether to agree for further extension or not, depending on existence or otherwise of favourable conditions for resumption of business at the relevant point of time. Moreover, it is noticed that the intention of the assessee regarding temporary discontinuance of its business 0s duly reflected at para 5 of the preamble to the MOU at page 2 of the MOU, wherein it is stated that the party of the first part (i.e. the assessee) is desirous of temporarily discontinuing the activity of providing education and handing over the activity to any other educational institution which is in the same line and which can effectively fulfil its objectives.

8. In the absence of any compelling reasons or change in the facts and circumstances, questions of fact cannot be agitated and reagitated every year and public policy demands that there shall be an end to the determination of facts. In the year 2009-10, learned CIT(A) completely

Page No. 10 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College reappraised the facts dealt with by the learned Assessing Officer and held that it is only for a temporary period, the assessee let out the entire business in contradiction to the building alone, the intention of the assessee to resume the business is evident from the clauses of MoU, financials and other circumstances. Revenue accepted the same without preferring any appeal and such findings of fact have become final. We, therefore, do not deem it just and proper to reopen the said findings of fact at this remote point of time.

9. To the factual findings returned by the learned CIT(A) in the assessment year 2009-10, the decisions of the Hon'ble Apex Court in the case of Sri Lakshmi Silk Mills (supra) and Vikram Cotton Mills (supra) are applicable on all fours. In view of our finding, that the factual findings of the learned CIT(A) for the assessment year 2009-10 cannot be permitted to be reagitated year after year, that too having once accepted those facts, we find that the decisions relied upon by the learned CIT(A) have no application.

10. For the reasons stated in the preceding paragraphs, we accept the contention of the assessee for the assessment year 2013-14 and 2017- 18 also and allow the grounds of appeal

. “

4. Thus, the learned JM has taken a view that for the A.Y 2009- 10, the learned CIT (A) has decided this issue in favour of the assessee and reversed the findings of the Assessing Officer by holding that the assessee has leased out of its assets on account of temporary discontinuation of its business only and in the absence of any compelling reason for change in the facts and circumstances, this issue cannot be agitated by the Revenue for these A.Ys. Thus, the learned JM has applied the doctrine of consistency.

“13. We have heard both the sides and perused the material available on record including case laws cited by both the parties and the written submissions made by both the parties. It is an undisputed fact that the assessee has let out its premises in its entirety along with the infrastructure to M/s. Narayana

Page No. 11 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Educational Society for a period of ten years i.e., from 01.06.2007 to 31.05.2017 which is extendable through mutual agreement. The only contention of the Ld.AR is that the assessee "temporarily" let out the properties with an intention to continue the business of running of educational institution. It was also submitted by the Ld.AR that in the A.Y.2009-10 in assessee's own case the Ld. CIT(A) assessed the income as business income. Ld.AR further contends that since the revenue did not file an appeal against order of the Ld.CIT(A) for the A.Y. 2009-10 the matter has reached finality and hence cannot be disputed in the subsequent years given the same circumstances. The assessee has also entered into Memorandum of Understanding dated 04.04.2007 with M/s. Narayana Educational Society and M/s. Gowtham Academy of General and Technical Education. The clause 6 of Memorandum of Understanding reads as follows: "6. The partly of the first part would hand over the management of running the educational institutions from 01-06-2007 either to the purty of the second part or part of the third part herein with a right to take possession of the same on termination of the lease.” 14, Further the recitals of the Memorandum of Understanding stating that the entire management will be taken over by either the party of the second part or through its members or through its nominees, as extracted below: "Whereas the party of the 3rd part also approached the party of the second part with a request that its management be taken over by either the party of the second part or through its members or through its nominees. The party of the second part agreed their proposal and also agreed to substitute their members in the management committee of the par' of the 3rd part on the condition that the entire present management retires from the society and gives way to the management as proposed by the party of the second part."

15. From the above recitals of Memorandum of Understanding it is clear that the assessee has let out the premises including the infrastructure for earning a rental income by giving away their right to take part in the management.

Page No. 12 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 17. Ld. DR also in her written submissions has stated that even after the expiry of lease on 31.5.2017 the assessee has not restarted its business but has continued the lease for the subsequent assessment years which is evident from the income tax returns filed by it. Further the argument of the Ld. AR that principles of consistency shall be followed, shall not be applied to Income Tax Proceedings as the principle of Res judicata does not apply on Income Tax Proceedings.

18. No precise test can be laid down to ascertain whether income received by an assessee from leasing or letting out of assets would fall under the head "profits and gains of business or profession" or "income from house property" which is a mixed question of law and fact and has to be decided on the facts and circumstances of each case. The Hon'ble Supreme Court in Universal Plast Limited v. CIT [234 ITR 454] has laid down this ratio.

20. From the plain reading of the above ratio laid down by the Hon'ble Supreme Court wherein the facts are identical to the instant case on hand, it is clear that where the assessee was not engaged in any business activity, rental income earned from letting out commercial complex would be assessed as income from house property and not as business income.

21. In the instant case, the assessee has discontinued his business and is also not participated in the management of the M/s. Narayana Educational Society who has taken out the premises on lease along with the infrastructure and hence il can be concluded that the assessee is not engaged in any business activity but has let out the immovable property only for the purpose of earning rental income.

23. The Hon'ble Supreme Court has clearly laid down that if the business never started or has started but ceased with no intention to be resumed, the assets will cease to be business assets and the transaction will only be exploitation of property by owner thereof, but not exploitation of business assets. These facts are similar in the instant case which clearly proves the intention of the assessee not to resume the business after completion of lease period and therefore the transactions entered by the assessee for letting out the business assets will only be exploitation of the property by owner thereof, but not exploitation of business assets. The case laws relied on by the Ld.AR regarding the principles of consistency cannot be applied to the instant case as the facts and circumstances are distinguishable in the instant case. We are hence, therefore are of considered opinion to uphold the order of the Learned CIT(A) as there is no infirmity and thus the grounds raised by the assessee are dismissed.”

6. Before me, the learned AR of the assessee has submitted that the point of reference to be decided by the 3rd Member is Page No. 14

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College limited only that having accepted the order of the learned CIT (A) for the A.Y 2009-10, it is not open for the Revenue to reagitate the same year after year without any change of facts. The learned AR has submitted that the lease agreement in question is not a simple lease of property rather it is part of the broader commercial arrangement. He has further submitted that a reading of MOU and lease deed reveals the underlined intention of the assessee to continue operating the educational business post lease period. He has relied upon the decision of the Hon'ble Supreme Court in the case of CIT vs. Vikram Cotton Mills vs. CIT (36 Taxman 1) as well as the judgement of Hon'ble Madras High Court in the case of Keyaram Hotels (P) Ltd vs. DCIT (373 ITR 494) as relied upon by the learned JM. He has further submitted that the decisions relied upon by the learned AM are not applicable to the facts of the present case because in the case of Universal Plastic Ltd vs,. CIT (234 ITR 454, the lesser was given the option to buy the property while leasing out, whereas in the case of Keyaram Hotels (P) Ltd vs. CIT (Supra), the intention of the assessee was to construct a hotel and give it on lease. In any case, when the issue has been considered and decided in the earlier years in a particular manner specifically for the A.Y 2009-10 on the same lease agreement, then such view cannot be looked into in a different manner. The learned AR has thus, submitted that in the absence of any change of facts and circumstances for the years under consideration in comparison to the A.Y 2009-10, the income from leasing out of the College Buildings ought to have been assessed as business income rather than treating it as income from house property. He has thus, contended that when the issue has been accepted by the Revenue in the earlier years cannot be deviated in the subsequent

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College year, unless facts are different. In support of his contention, he has relied upon the following judgements: i) 112 Taxman 363 (Del.) ii) 131 Taxman 297 (Del) iii) 151 Taxman 202 (Del.) iv) 164 Taxman 55 (P&H) v) (2023) 150 Taxman.com 428

8. The learned DR, on the other hand, has submitted that the assessee has closed his business and even after 10 years it has not restarted his business. Therefore, the business income claimed by the assessee has lost the very basis of temporary suspension or lull in the business of the assessee. It is a permanent closure of the business and transfer and the business asset on lease. He has submitted that the learned JM has considered the order of the learned CIT (A) for the A.Y 2009-10 whereas there is a substantial lapse of time thereafter and the assessee itself has accepted the fact that it is not going to restart

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College the business of running the educational institution. The learned DR has submitted that for the A.Y 2024-25, the assessee itself has offered the rental income as income from house property. The learned DR has further submitted that the principle of res judicata or rule of consistency were never part of the grounds of appeal either before the learned CIT (A) or before the Tribunal. Therefore, the applicability of principle of res judicate or rule of consistency cannot be a question and therefore, the same cannot be taken into consideration. He has further submitted that even in the Income Tax Proceedings, res judicata is not applicable as each A.Y is a separate unit and proceedings. In support of his contention, he has relied upon the following decisions:

9. Thus, the learned DR has contended that if the claim was not questioned in the earlier years does not entitle the assessee to contest that the correct law should not be applied during the current year as held by the Hon'ble Madras High Court in the case of CIT vs. Seshasayee Industries Ltd (Mad) 242 ITR 691. He has also relied upon the following decisions:

10. There is no hindrance in taking a decision as per correct law and facts and therefore, a wrong decision cannot be perpetuated as held by the Hon'ble Supreme Court in the case of Distributors

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College (Baroda) (P) Ltd vs. CIT (S.C) 155 ITR 120. Thus,, a patently wrong view taken in the past cannot be allowed to perpetuate on the basis of principle of consistency as held by the Hon'ble Delhi High Court in the case of Krishak Bharati Cooperative Ltd vs. DCIT (Del.) 350 ITR 24. The learned DR has thus, submitted that when the business of the assessee has come to a close, the property which at one time was commercial asset cease to be so and therefore, the income from letting out of the property would not be business income. He has also relied upon the judgment of the Hon'ble Punjab & Haryana High Court in the case of Metal Products of India vs. CIT (293 ITR 618) as well as the judgment of the Hon'ble Supreme Court in case of Bharat Sanchar Nigam Ltd & Anr. Vs. Union of India & Ors (282 ITR 273). The learned DR has supported the order of the learned AM.

11. I have considered the rival submissions and carefully gone through the orders of the Members of the Division Bench having dissenting view to each other. It appears from the record that up till the A.Y 2017-18, there were 3 scrutiny assessments i.e. 2009- 10, 2013-14 and 2017-18. The Assessing Officer has taken a consistent view for all the 3 A.Ys treating the rental income for letting out the entire college building for 10 years as income from house property as against the claim of the assessee as business income. Out of 3 A.Ys, the learned CIT (A) has taken a view in favour of the assessee for the A.Y 2009-10 and for the A.Ys 2013- 14 and 2017-18 has taken a view against the assessee and upheld the orders of the Assessing Officer. Therefore, at the level of the Assessing Officer, there is no inconsistency in treating the rental income as income from house property. It is a settled proposition of law that the principle of res judicata is not applicable in the tax

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College matters as each A.Y is a separate unit and proceedings. However, at the same time, it is also a settle proposition that the rule of consistency has to be followed until and unless there is a change of facts and circumstances from one A.Y to another A.Y. Therefore, the rule of consistency is not an absolute rule to disregard the change of facts as well as law subsequent to the earlier year. Hence, the rule of consistency cannot be pressed in service to perpetuate an illegality or absolutely impermissible claim. Further, the issue of classifying the income from letting out the asset/property is dependent upon the time factor as well as the law at relevant time, and thus the lapse of considerable time is a crucial and material factor to ascertain the intention of the assessee whether to continue, revive or restart its business or has permanently closed its business. Therefore, it is a mixed question of law and fact to be determined based on the facts and circumstances of each case including the interpretation of the agreement under which the assets has been let out. In the agreement, the assessee has expressed the reasons for letting out of the educational institution premises as the business of running these educational institutions by the assessee became economically un viable and therefore, the assessee transferred the business as well as business assets in favour of the lessee/transferee. Initially, the assets were leased out for a period of 10 years i.e. upto 31/05/2017 but even after the expiry of the term of the lease, the assets continued to be let out to the same lessee with no intention of the assessee to take back the same and restart its business. Therefore, it is not a case of a temporary use of the commercial assets through letting out and exploiting the same but it is a matter of fact that the assets let out by the assessee with the intention that the assessee is not going to Page No. 19

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College restart the business of running the educational institutions in a reasonable time period in future. The learned DR has pointed out that for the A.Y 2024-25, the assessee itself has declared the rental income as income from house property and therefore, the assessee itself is not following the rule of consistency but accepted the fact that the assets leased out has virtually brought the business of the assessee to a close. It is also not a case of either temporary let out or partial let out of the commercial/business asset but the assessee has let out the entire business assets which has resulted the closure of the business and no implicit or explicit intention to restart the business is reflected either from the agreement under which the assets were let out or the conduct of the assessee subsequent to the letting out of the assets. Therefore, the rule of consistency cannot be applied in the case where the orders of the Assessing Officer as well as the learned CIT (A) for these 2 A.Ys is based on correct analysis of facts and circumstances as well as law. In any case when the assessee itself has accepted the rental income as income from house property, then the question of rule of consistency no more subsists and accordingly, I concur with the view of the learned AM treating the rental income as income from house property. Accordingly, the points of difference referred for my decision is decided in concurrence with the learned AM. The appeal file along with this order be placed before the Division Bench for passing an order of deciding the appeal in accordance with the majority view. Sd/- (VIJAY PAL RAO) VICE PRESIDENT Hyderabad, dated 23rd MAY, 2025 Vinodan/sps

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Copy to: S.No Addresses 1 Gowtham Residential Jt. College, 1-87 Gudavalli Village, Gudavalli 521104, Vijayawada A.P 2 Asstt. CIT Central Circle, Vijayawada 3 Pr. CIT – Central, Vijayawada and Hyderabad 4 DR, ITAT Visakhapatnam Benches 5 Guard File By Order

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री के.नरधसम्हा चारी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI K. NARASIMHA CHARY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.25 & 26/VIZ/2022 (निर्धारण वर्ा/ Assessment Years: 2017-18 & 2013-14) Gowtham Residential Junior College v. Asst. CIT-Central Circle Vijayawada 1-87, Gudavalli Village Gudavalli, Vijayawada – 521104 Andhra Pradesh [PAN: AAEFG4399L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

करदाताकाप्रतततितित्व/ Assessee Represented by : Shri C.Subrahmanyam, AR राजस्वकाप्रतततितित्व/ Department Represented by : Dr. Aparna Villuri, Sr.AR सुिवाईसमाप्तहोिेकीततति/ Date of Conclusion of Hearing : 03.12.2024 घोषणाकीतारीख/Date of Pronouncement : .01.2025

आदेश /O R D E R

PER SHRI S BALAKRISHNAN, ACCOUNTANT MEMBER: 1. These appeals are filed by the assessee against different orders Learned Commissioner of Income Tax (Appeals)-12, Hyderabad, [hereinafter in short “Ld.CIT(A)”] in Appeal Nos. 10473/2019-20 dated 26.10.2021 & Appeal No.

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 10061/2016-17 dated 26.10.2021 arising out of the order passed under section 143(3) of the Act for the A.Y. 2017-18 and 2013-14 respectively.

2. Since the issue raised by the assessee for both the appeals are identical in nature, these appeals are clubbed and a consolidated order being passed. We now take up the appeal in A.Y.2017- 18, the facts are extracted from A.Y. 2017-18.

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Memorandum of Understanding on 04.04.2007 with Narayana Educational Society. Subsequently, notice under section 142(1) of the Act dated 12.06.2019 was issued calling for certain information from the assessee. As there was no compliance from the assessee, Ld. AO issued a show-cause notice dated 24.09.2019 requesting the assessee to show cause why the rent received cannot be charged to tax as “Income from House Property”. The assessee responded belatedly on 20.11.2019 by making written submissions relying on various cases as detailed in the letter dated 20.11.2019. Ld. AO did not accept the submissions and proceeded to tax the rent received as “Income from House Property” while framing the assessment order.

4. Being aggrieved by the order of the Ld. AO, assessee filed an appeal before Ld. CIT(A). Before Ld. CIT(A), assessee claimed that during the A.Y.2009-10 revenue has accepted it as “Income from Business” where no further appeal was preferred by the revenue and hence the issue has been treated as finalised. The assessee also relied on various cases as detailed in the written submissions before Ld. CIT(A). However, Ld. CIT(A) by relying on various judicial pronouncements as detailed in his order dismissed the appeal of the assessee.

5. On being aggrieved by the order of the Ld. CIT(A), assessee is in appeal before us by raising following grounds of appeal: -

Page No. 24 I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College “1. The learned Commissioner of Income Tax (Appeals) erred in appreciating the fact that the entire running business was leased out to the lessee along with movable, immovable properties, students and faculty & other staff and the income being derived is income from business & not income from property.

2. The learned Commissioner of Income Tax (Appeals) erred in appreciating the fact that business not only involve running the educational institution but also letting of the infrastructure along with the business which infrastructure cannot be used otherwise than for running educational institute.

3. The learned Commissioner of Income Tax (Appeals) erred in not taking consideration, the earlier order of the Commissioner of Income Tax (Appeals) which order was passed after obtaining remand reports and rejoinder and based on appreciation of correct facts.

4. The learned Commissioner of Income Tax (Appeals) erred in confirming the order of the assessing officer in assessing the income under the head house property at Rs.2,06,66,410/- without appreciation of correct facts and legal precedents.

5. The learned Commissioner of Income Tax (Appeals) with a wrong notion erred in holding that the income to be treated as business income, the income has to be derived from the activities of running of business or profession and the appellant has no role to play after leasing the business.

6. The learned Commissioner of Income Tax (Appeals) erred with a wrong notion and on pure presumption and surmises, in holding that income derived from letting out of the property is to be treated as Income from House Property.

7. The learned Commissioner of Income Tax (Appeals) erred in conforming the order of assessing officer in not allowing the expenditure and depreciation claimed in the Profit & Loss a/c. against the lease income received.”

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 7. On this issue, Ld. Authorised Representative [hereinafter “Ld.AR”] submitted that assessee has temporarily stopped running of the educational institution and has let-out its business premises to M/s. Narayana Educational Society and hence should be considered as business income. Ld.AR further submitted that the premises was given on lease along with its infrastructure as a going concern and shall be revived after a short period. Ld.AR also relied on the order of the Ld. CIT(A) for the A.Y. 2009-10 wherein the Ld. CIT(A) has considered the rental income as income arising from profits and gains of the business. He pleaded that since the revenue has not preferred any further appeal against order of Ld. CIT(A) in spite of the tax effect being more than Rs. One crore, the nature of income has attained its finality. He also prayed that the principle of consistency should be followed in the absence of any change in the material facts for the subsequent assessment years. Ld.AR further pleaded that it is only a temporary arrangement to lease out the institution due to financial crisis and the assessee intention is to continue the business by imparting education after a short period of time. Ld.AR further submitted that the intention of the assessee is to make good the losses incurred by commercially exploiting the assets of the institution and hence should be treated as income from business.

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College held that, when the intention of the assessee is to continue the business after its revival, this amounts to exploitation of the business asset and therefore the same should be considered as income from business. Ld.AR also relied on the various clauses of the Memorandum of Understanding and the lease agreement as detailed in his written submissions which confirms that the assessee is temporarily letting out the premises on lease for commercial exploitation of the properties and hence should be treated as business income. He pleaded that the order of the Revenue Authorities be quashed.

i. Cit v. Neo Poly pack (P.) Ltd [2000] 112 taxman 363 (Delhi) ii. CIT v. A.R. J. Security Printers [2003] 131 taxman 297 (Delhi) iii. Berger Paints India Ltd v. CIT [2004] 135 Taxman 586 (SC) iv. CIT v. Dalmia Promoters Developers (P.) Ltd., [2006] 151 Taxman 202 (Delhi) v. CIT v. Sood Harvester [2007] 164 Taxman 55 (Punjab & Haryana) vi. ITO v. Indian Oil Corporation Ltd., [2023] 156 taxmann.com 576 (Patna)

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College treated as “Income from House Property”. Assessee was earlier receiving fees from students, application money, etc., but assessee received only rental income and interest during the impugned assessment year which clearly indicates that assessee is not carrying any business of imparting education. She also submitted that assessee is not into the business of running educational institution and as per MoU assessee is not part of the management and the day- to-day affairs of the educational institution taken over by the M/s.Narayana Educational society. Further, she also reiterated that assessee is also not in the business of letting out properties and hence lease rentals cannot be treated as income from business.

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 12. She also further submitted that the assessee is relying on his own case for the A.Y. 2009-10 wherein the Ld. CIT(A) has assessed it as business income. She submitted that principle of Res judicata does not apply to the Income Tax proceedings. She argued that the Ld. CIT(A) for the A.Y.2009-10 in assessee’s own case has not appreciated the facts it being the initial year of the lease period. She also further submitted that since the intention of the assessee is to not to temporarily close the business and revive it after a certain period of time, this income should be treated as “Income from House Property” and cannot be considered as “Income from profits and gains of business”. Ld.DR prayed that the order of the Revenue Authorities be upheld.

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College Ld.CIT(A) for the A.Y. 2009-10 the matter has reached finality and hence cannot be disputed in the subsequent years given the same circumstances. The assessee has also entered into Memorandum of Understanding dated 04.04.2007 with M/s. Narayana Educational Society and M/s. Gowtham Academy of General and Technical Education. The clause 6 of Memorandum of Understanding reads as follows:

“6. The party of the first part would hand over the management of running the educational institutions from 01-06-2007 either to the party of the second part or part of the third part herein with a right to take possession of the same on termination of the lease.”

“Whereas the party of the 3rd part also approached the party of the second part with a request that its management be taken over by either the party of the second part or through its members or through its nominees. The party of the second part agreed their proposal and also agreed to substitute their members in the management committee of the party of the 3rd part on the condition that the entire present management retires from the society and gives way to the management as proposed by the party of the second part.”

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 16. In schedule of the property as per the lease deed, it has been clearly indicated that immovable property as listed therein comprising of land, RCC Buildings and A.C. Sheet Sheds are being let out on lease by the assessee with all appurtances and all other easement rights including the vacant land on the western side for parking purposes. From the recitals of the lease agreement, it is very clear that assessee has leased out the immovable property by discontinuing its business of imparting education.

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College 19. Further in the case of Keyaram Hotels (P.) Ltd., v. DCIT, Company Circle II(4), Chennai [2015] 63 taxmann.com 301 (SC), relied on by the Ld.DR, the Hon’ble Supreme Court while dismissing the SLP held as follows: -

“Section 22, read with section 28(i),of the Income – tax Act, 1961- Income from house property- chargeable as (Business income v. Property Income) – Assessment years 2004-05, 2005-06, 2007-08 and 2008-09 – High Court by impugned order held that where assessee was not engaged in any business activity, rental income earned from letting out commercial complex would be assessed as income from house property and not as business income – whether special leave petition filed against impugned order was to be dismissed – Held, yes [In favour of revenue].”

22. Further there is merit in the argument of the Ld. DR that the assessee has not taken over the premises on the termination of lease on 31.05.2017 but has Page No. 32

I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College renewed the lease for subsequent periods. It clearly shows the intention of the assessee is not to temporarily lease out the business for commercial exploitation of business assets, but to permanently discontinue from the business activities of imparting education. Hon’ble Supreme Court in the case of universal Plast Limited v. CIT (supra) held as follows:

"1. no precise test can be laid down to ascertain whether income (referred to by whatever nomenclature, lease, amount, rents, license fee) received by an assessee from leasing or letting out of assets would fall under the head 'Profits and gains of business or profession, (2) it is a mixed question of law and fact and has to be determined from the point of view of a businessman in that business on the facts and in the circumstances of each case, including true interpretation of the agreement under which the assets are let out; (3) where all the assets of the business are let out, the period for which the assets are let out is a relevant factor to find out whether the intention of the assessee is to go out of business altogether or to come back and restart the same.; (4) if only a few of the business assets are let out temporarily, while the assesses is carrying out his other business activities, then it is a case of exploiting the business assets otherwise than employing them for his own use for making profit for that business; but if the business never started or has started but ceased with no intention to be resumed, the assets will cease to be business assets and the transaction will only be exploitation of property by owner thereof, but not exploitation of business assets."

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I.T.A.Nos.25 & 26/VIZ/2022 Gowtham Residential Junior College period and therefore the transactions entered by the assessee for letting out the business assets will only be exploitation of the property by owner thereof, but not exploitation of business assets. The case laws relied on by the Ld.AR regarding the principles of consistency cannot be applied to the instant case as the facts and circumstances are distinguishable in the instant case. We are hence, therefore are of considered opinion to uphold the order of the Ld.CIT(A) as there is no infirmity and thus the grounds raised by the assessee are dismissed.

ITA No. 26/VIZ/2022 (A.Y. 2013-14)

26. To sum-up, appeals filed by the assessee are dismissed.