MEERUT CITY PUBLIC SCHOOL SAMITI,MEERUT vs. ITO (EXEMPTION), GHAZIABAD

The appellant Meerut City Public School Samiti, Meerut (hereinafter referred to as 'the assessee') by filing the aforesaid appeal, sought to set aside the impugned order dated 07/12/2017 passed by Ld. Commissioner of Income Tax(Appeals)-Meerut qua the Assessment Year 2013-14 on the grounds inter alia that : “ 1. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. A.O. in not allowing exemption u/s 10(23C) of the I.T.Act, 1961 and treating the surplus of Rs. 20,00,747/- as income of the assessee and that too without considering the submission of assessee.

That in any case and any view of the matter, action of Ld. CIT(A) in not reversing the action of Ld. A.O. in making the impugned addition and framing the impugned assessment order which is contrary to law and facts, void ab initio, beyond jurisdiction, and without giving adequate opportunity of hearing, by recording incorrect facts and findings and the same is not sustainable on various legal and factual grounds.

That the appellant craves the leave to add, modify, amend or delete any of the grounds of appeal

Undisputedly the assessee society, which is running school in the name and style of Meerut Public School Meerut, was not registered u/s 12AA nor was granted any certificate u/s 10(23C) (vi) of the Act. It is also not in dispute that the CIT(Exemption), Lakhnow has now granted registration u/s 10(23C) (vi) of the act with effect from 28.07.2014 in compliance to the directions issued by Hon’ble Allahabad High Court. It is also not in dispute that the assessee has moved an application for grant of exemption u/s 20(23C)(vi) and VIA for the year 2011-12 on 27th June, 2012, which was rejected by the CIT Exemption. It is also not in dispute that Hon’ble High Court of Allahabad vide order dated 15.09.2016 quash the order dated 01.05.2013 passed by Commissioner Exemption and thereafter exemption was granted u/s 10(23C) (vi) of the Act to the assessee vide order dated 07.05.2018.

The Ld. CIT(A) vide impugned order confirmed the impugned addition made by the AO in the absence of registration of the assessee u/s 10(23C)(vi) or 12AA by misinterpreting the order passed by Hon’ble High Court of Allahabad that assessee has been granted registration u/s 10(23C)(vi) of the act with effect from 28.07.2014 and as such is not applicable to the present case. When undisputedly assessee had moved application for exemption u/s 10(23C)(vi) in Form 56D on 27th June, 2012 which was rejected by Ld. CIT(A) and the said order has been set aside and thereafter registration was granted, the exemption u/s 10(23C)(vi) is to relate back to the date of filing the original application for A.Y. 2011- 12.

So we are of the considered view that the Ld. CIT(A) has erred in confirming the addition made by the AO on the sole ground that the assessee was not having registration u/s 10(23C)(Vi) or 12AA of the Act. In view of the matter, we deem it necessary, to achieve ends of justice, to remand this case back to the AO to decide afresh in the light of the exemption granted to the assessee u/s 10(23C) (vi) of the Act, after providing opportunity of being heard to the assessee.

Consequently appeal filed by the assessee is allowed.