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Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI ABRAHAM P. GEORGE]
आदेश / O R D E R
PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER
These are appeals filed by the assessee directed against a consolidated order dated 29.12.2017 of ld. Commissioner of Income
ITA Nos.277 to 286/2018 :- 2 -:
Tax (Appeals)-17, Chennai. Though the consolidated order of the ld.
Commissioner of Income Tax (Appeals)-17 covers assessment years
1987-88, 1991-92, 1997-98, 1998-99, 2006-07 and 2008-09 to 2014-
15, appeals filed by assessee are only for assessment years 1997-98,
1998-99, 2006-07 and 2008-09 to 2014-2015.
Grounds taken for all the years are common and these are 2.
reproduced hereunder:-
‘’1. For that the order of the Learned Commissioner of Income Tax (Appeals) is contrary to law, facts, and circumstances of the case and principles of natural justice. 2. For that the Learned Commissioner of Income Tax (Appeals) erred confirming, the disallowance of deduction claimed u/s 11 of the Act. 3. For that the Learned Commissioner of Income Tax (Appeals) erred confirming the treatment of income from kalyanamandapam as business income, despite the decision rendered in earlier Assessment Years treating such income as income from property and consequently erred in sustaining the denial of the exemption u/s.11 of the Act, without assigning proper reason and justification. 4. For that the Learned Commissioner of Income Tax (Appeals) erred in presuming that the incidental activities as business activity in page 15 of the impugned order, which is unjust and bad in law. 5. For that the Learned Commissioner of Income Tax (Appeals) failed to appreciate that the misconstruction of the provisions of section 11 (4) and section 11 (4A) of the Act would lead to denying the exemption u/s 11 of the Act
ITA Nos.277 to 286/2018 :- 3 -:
For that the Learned Commissioner of Income Tax (Appeals) ought to have considered the test laid down by the Apex Court in the case of Thanthi Trust and the decision of the Jurisdictional High Court including the decision rendered in the Appellant’s own case. 7. For that the Learned Commissioner of Income Tax (Appeals) having stated in para 4.5 of page 28 of the impugned order that the "income has been derived from the kalyanamandapams and which shall not be included in the total income of the appellant provided that the income so derived is applied for charitable or religious purposes .. .." erred in denying the exemption u/s 11, without appreciating the fact that the said income was fully utilized for charitable purpose approved by the objects of the trust backed by voluminous data including the audited financial statements.
For that the Learned Commissioner of Income Tax (Appeals) finding that there was failure on part of the appellant in furnishing data is perverse and not in accordance with the material available on record. 9. For that the Learned Commissioner of Income Tax (Appeals) ought to have appreciated the fact that the only issue was with respect to treatment of the income derived from kalyanamandapam and there was no dispute on the application of income for charitable purpose. 10. For that the Learned Commissioner of Income Tax (Appeals) failed to appreciate that the presumption of commerciality in light of proviso below section 2(15) of the Act into the activities pursued by the appellant was wholly unjustified, thereby negating the consequential findings recorded in relation thereto.
Facts apropos are that assessee a society registered under 3.
Societies Registration Act, 1860 and having registration u/s.12A of the
Income Tax Act, 1961 (in short ‘’the Act’’), had claimed exemption
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Section 11 of the Act, in the returns filed for the impugned
assessment years. Assessee was having income from two
Kalyanamandapams namely Rajeswari Thirumana Kalyanamandapam
(in short ‘’RTK’’) located in Dr. Radhakrishnan Salai, Chennai and
Mena Kalyanamandapam (in short ‘’ Mena’’) located at Kumaran
Colony Main Road, Vadapalani, Chennai. Assessee was also running a
health centre at AVM Charties Health Centre at Vadapalani. Apart from
these assessee had given a property of five acres with building located
at Valasaravakkam, Chennai to a trust called AVM Rajeswari
Educational Trust, from which the latter ran a school called Avichi.
One other building at P.S. Sivaswamy Road, Chennai, owned by the
assessee was given to one AVM Medical ENT Research Foundation for
running a diabetic centre. Assessee also had a library at
Virugambakkam, Chennai run by the Government. It appears both
AVM Rajeswari Educational Trust as well as AVM Medical ENT Research
Foundation were trusts having registration under Section 12A of the
Act. Assessee’s office was located in a building called Sivakami Building
at Dr. Radhakrishnan Salai, Chennai. For the impugned assessment
years as well as for assessment years 1987-88 and 1991-92, ld.
Assessing Officer had denied exemption claimed by the assessee
u/s.11 (1) of the Act considering it to be predominantly into business.
For assessment years 2008-09 to 2014-15, ld. Assessing Officer also
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applied proviso to Section 2(15) of the Act for denying such
exemption. For all these years, ld. Assessing Officer took a view that
income earned by the assessee from its Kalyanamandapam could not
be treated as income from house property but only as income from
business.
Appeals for assessment years 1997-98, 1998-99 and 2006-
07, now before us, are second round of the proceedings since
assessee in its first round was successful before this Tribunal with
regard to its claim for exemption u/s.11 of the Act. This Tribunal had
held that income derived from the two Kalyanamandapams were to be
considered as property income and Sub Sections (4) and (4A) of
Section 11 of the Act did not apply. Against these orders, the Revenue
had moved an appeal before Jurisdictional High Court for assessment
years 1997-98 and 1998-99 and their lordships through a judgment
reported as 323 ITR 27 remitted the question regarding eligibility of
the assessee for claiming exemption u/s.11 of the Act back to the ld.
Commissioner of Income Tax (Appeals) with the following
observations.
‘’5. For the purpose of consideration, we may refer to the judgment of this court in the case of CIT v. Samyuktha Gowda Saraswatha Sabha reported in [2000] 245 ITR 242 . That was a case where this court was considering the question as to whether the letting out of property as marriage hall by a charitable trust for earning income is a
ITA Nos.277 to 286/2018 :- 6 -:
business income or property income and whether such trust is entitled to the benefit of exemption under section 11 of the Act in respect of such income. Of course, the Division Bench held that the sabha lets out its hall to various persons and merely by letting out its hall the assessee has not lost his claim to exemption. In fact, this judgment has been followed by this court in various appeals. To quote a few, we may refer to T. C. No. 235 of 1997 dated November 12, 2001 (Director of Wealth-tax (Exemptions) v. A. V. M. Charities, Madras, T. C. No. 303 of 1997 dated September 18, 2002 (CIT v. A. V. M. Charities, Madras). 6. In this context, we may also refer to yet another judgment of this court in the case of CIT v. Halai Nemon Association reported in [2000] 243 ITR 439 . In that case, this court was considering the provision of section 22 and section 56 of the Income-tax Act with reference to the income by letting out building for marriages. Having noticed that the building was let out by the assessee to others for functions such as marriages and other functions and making available the premises for limited periods, and chairs, mikes, etc., were also made available to others for which a charge was levied and the letting out is only for a limited purpose and for a limited period and by way of licence vis-a-vis the lease granted in respect of the property on monthly or yearly basis. Having regard to the above circumstances, this court had said that the income derived from letting out of halls for marriage purposes would be a business income as defined under section 28 of the Act. Nevertheless in so far as this appeal is concerned, the law stood and applicable to the assessment year reads as under : "11.(4A) Sub-section (1) or sub-section (2) or sub- section (3) or sub-section (3A) shall not apply in relation to any income, being pro fits and gains of business, unless—
(a) the business is carried on by a trust wholly for public religious purposes and the business consists of printing and publication of books or publication of books or is of a kind notified by the Central Government in this behalf in the Official Gazette ; or
(b) the business is carried on by an institution wholly for charitable purposes and the work in connection with the business is mainly carried on by the beneficiaries of the institution and separate
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books of account are maintained by the trust or institution in respect of such business." 7. The consideration for entitlement of exemption under section 11(4A), the provision that stood prior to the insertion of the new provision of section 11(4A) to section 11 with effect from April 1, 1992, shows for the entitlement of exemption income being profits and gains of business and the business is carried on by a trust wholly for public religious purposes and the business consists of printing and publication of books or publication of books or is of a kind notified by the Central Government in this behalf in the Official Gazette or the business is carried on by an institution wholly for charitable purposes and the work in connection with the business is mainly carried on by the beneficiaries of the institution. 8. From the reading of both the orders of the Commissioner of Income-tax (Appeals) as well as the Tribunal, we are unable to find as to whether the trust in question would be entitled to exemption in terms of the above provision with regard to the profits and gains of business. 9. It is pertinent to point out that the above provision of sub- section (4A) was replaced by insertion of a new provision with effect from April 1, 1992, and that section reads as follows : "11.(4A) Sub-section (1) or sub-section (2) or sub- section (3) or sub-section (3A) shall not apply in relation to any income of a trust or an institution, being profits and gains of business, unless the business is incidental to the attainment of the objectives of the trust or, as the case may be, institution, and separate books of account are maintained by such trust or institution in respect of such business." 10. For entitlement of the said new provision, the income being the profits and gains of business and the business is incidental to the attainment of the objectives of the trust or, as the case may be, institution, and separate books of account are maintained by such trust or institution in respect of such business. The consideration for entitlement of the provision is entirely different with reference to newly inserted provision. 11. There is absolutely no discussion about the application of the provision to the trust in question by the Commissioner
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of Income-tax (Appeals) as well as the Tribunal. In our opinion, the entire issue should be reconsidered by the Commissioner of Income-tax (Appeals) as to whether the trust in question is entitled to the exemption in respect of the assessment year by applying the relevant provisions. In that case, if the Commissioner of Income-tax (Appeals) comes to the conclusion that the income is a property income, then he has to find out the actual quantum of tax component with reference to the actual profit and the amounts spent towards the object of the trust. In the absence of any of the discussion, we are of the view that we have to only remand the matter after setting aside both the orders of the Commissioner of Income-tax (Appeals) and the Tribunal for fresh consideration. 12. Accordingly, the orders of the Commissioner of Income- tax (Appeals) and the Tribunal are set aside and the matter is remanded to the Commissioner of Income-tax (Appeals) for fresh consideration. We may make it clear that the Commissioner of Income-tax (Appeals) should consider the matter afresh by considering both the judgments of this court reported in CIT v. Halai Nemon Association [2000] 243 ITR 439 (Mad) and CIT v. Samyuktha Gowda Saraswatha Sabha reported in [2000] 245 ITR 242 (Mad) with reference to the provision. We may also point out that all the provisions relating to exemption prior to 1989 and thereafter prior to 1992 and after April 1, 1992, have been considered by the Supreme Court in the case of Asst. CIT v. Thanthi Trust reported in [2001] 247 ITR 785 and that judgment also be taken note of by the Commissioner of Income-tax (Appeals). We also make it clear that both the Revenue as well as the assessee are entitled to place whatever judgments which they intend to rely before the Commissioner of Income-tax (Appeals) for his consideration’’.
For assessment year 2006-07, this Tribunal itself had set aside the
question regarding eligibility of the assessee for claiming exemption
u/s.11 of the Act back to the ld. Commissioner of Income Tax
(Appeals) for re-consideration, following the above referred judgment
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of Hon’ble Jurisdictional High Court. Appeals for assessment years
2008-09 to 2014-15, are first round.
As already mentioned by us, the primary reason, for denying
the exemption claimed by the assessee u/s.11(1) of the Act, was that
its income consisted of rent received on running of two
kalyanamandapam which was run as a business. As per the ld.
Assessing Officer these properties were not settled by the settlor as
trust property and hence could not be considered as properties held
under trust. Further, as per the ld. Assessing Officer, objects of the
assessee did not authorize running of kalyanamandapam in a
commercial manner. According to the ld. Assessing Officer the activity
of running kalyanamandapams were not incidental to any of its main
objects but was independent in nature. Ld. Assessing Officer took a
view that assessee, by running these kalyanamandapams, was into a
business and this was its predominant activity. According to the ld.
Assessing Officer, income of the assessee lost the exemption under
Section 11(1) of the Act by application of Sub Section (4A) of Section
11 of the Act. In contra, as well as agreeing with the ld. Assessing
Officer, on a number of aspects, ld. Commissioner of Income Tax
(Appeals), in his consolidated order for assessment years 1987-88,
1991-92, 1997-98, 1998-99, 2006-07 and 2008-09 to 2014-2015,
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after considering the judgment of Hon’ble Jurisdictional High Court in
assessee’s case referred (supra), came to the following conclusions:-
(i) As per the objects clause of the assessee society it’s main
object was medical relief.
(ii) The land for Kalyanamandapams were acquired by the
assessee subsequent to its formation in 1959, and building
constructed thereon. Such Kalyanamandapams acquired by
the assessee after its formation, could not be considered as
property held under trust.
(iii) Rentals received from Kalyanamandapams were in the
nature of business income, since there was no landlord to
tenant relationship between the customers who were
making one time payment for its use. Hence, the income of
the assessee was rightly considered by the ld. Assessing
Officer as emanating from business activity.
(iv) By virtue of judgment of Hon’ble Apex Court in the case of
ACIT vs. Thanthi Trust, 247 ITR 785, assessee might be
entitled to claim the benefit of Section 11(1) of the Act on
its business income for assessment years 1997-98, 1998-
99, 2006-07 and 2008-2009, subject to it fulfilling other
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requirements for claiming such benefit.
(v) From assessment years 2009-10 to 2014-15, assessee was
hit by first proviso to Section 2(15) of the Act, which was
introduced by Finance Act, 2008. Assessee being an
institution involved in activities of general public utility, it
could not be considered as charity.
(vi) Details of application of the income earned towards any
charitable purpose were not furnished, though assessee
claimed expenditure on health centre, medial relief and
Avichi School. Further, the object clause of the assessee did
not enable it to pursue educational activities. Thus even for
assessment years 1997-98, 1998-99, 2006-07 and 2008-09,
assessee became ineligible for claiming the benefit under
Section 11(1) of the Act.
(vii) Details with regard to amount spent on charitable activities
were not produced.
Effectively, ld. Commissioner of Income Tax (Appeals), held that
assessee was not eligible for exemption claimed by it u/s.11(1) of the
Act for any of the impugned assessment years.
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Now before us, ld. Authorised Representative strongly
assailing the orders of the lower authorities submitted that main object
of the assessee society, as contained in its Memorandum of
Association indicated carrying out any activity, calculated to promote
any object which was wholly charitable in nature, apart from doing
medical relief. According to him, the charitable activity allowed by the
main object did not exclude education. As per the ld. Authorised
Representative, assessee had no grievance in so far as, income from
the Kalyanamandapams being treated as business receipts by the
lower authorities. However, according to him, the Kalyanamandapams
were nothing but property held under trust and income and earnings
therefrom were used purely for charity. According to him, it was in
correct to say that property settled at the time of formation of trust or
society, alone could be considered as property under trust. As per the
ld. Authorised Representative, property held under trust, would include
land and buildings acquired by a trust from its income, subsequent to
its formation as well. Contention of the ld. Authorised Representative,
was that the main activities of the assessee were providing medical
relief and education help. According to the ld. Authorised
Representative, running of schools and giving contributions to
organizations pursuing activities of medical relief and education, which
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were all having registration u/s.12A of the Act, was nothing but
activities predominately in the field of health care and education.
Contention of the ld. Authorised Representative was that assessee was
subjected to the audit mandated under the Act for trusts claiming
exemption under Section 11(1) of the Act, every year, and had filed
its returns showing application of funds. These returns and accounts,
which were produced before the ld. Assessing Officer, as per the ld.
Authorised Representative, proved application of funds for medical
relief, education and health. As per the ld. Authorised Representative,
assessee had received very nominal rented for the health centre,
diabetic and ENT centre, School and library. According to him, five
acres of property with a building of 40,000 sq.ft, located at a prime
area was given out by the assessee for running Avichi School, for
an annual rent of �1,00,000/-. As per the ld. Authorised
Representative, this by itself was a clear demonstration of charity
done in the field of education. According to him, if let out at market
rates, this property would have fetched the assessee crores of
rupees. Similarly, according to him, health centre as well as diabetic
and ENT centre were rented out for nominal rent for use in the
medical field. All these as per the ld. Authorised Representative
established that the predominant of the object of the assessee was
nothing but education and medical relief. Thus, according to him,
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lower authorities fell in error in holding that assessee as not eligible
for exemption claimed by it u/s.11(1) of the Act and hit by proviso to
Section 2(15) of the Act.
Per contra, ld. Departmental Representative submitted that
96% of the income of the assessee was from renting out the
properties. According to him, rental income received by the assessee from RTK and Mena for previous year ending 31st March, 2014 came
to �6,70,01,000/-. As per the ld. Departmental Representative,
assessee was clearly running a business in the guise of charity.
According to him, object clause of the assessee did not have any
education in it. As per the ld. Departmental Representative, donations
given by the assessee to other trusts having 80G registration could at
best be considered as equivalent to contribution given by an individual
on which 50% deduction was available, that too to the extent
allowable under Section 80G of the Act. Relying on a survey
conducted by the Department in the premises of the assessee on
16.07.2018, ld. Departmental Representative submitted that results of
such survey clearly indicated that assessee had leased out its property
at Dr. Radhakrishnan Salai, Mylapore to a firm called M/s. Cine Film
Distributors for a sum of �4,80,000/- which was less than its market
rate. As per the ld. Departmental Representative the said film
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distributors had sublet this property for a sum of �1,14,00,000/- and
one of partners of this film distribution firm, namely Shri. M.
Saravanan was a trustee of the assessee trust. According to him,
apart from all the reasons mentioned ld. Commissioner of Income Tax
(Appeals) for denying the assessee the benefit of Section 11(1) of the
Act, there was thus a violation of the nature mentioned in Section
13(1) ( c) of the Act.
Ad libitum reply of the Authorised Representative was that
the survey was done by the Department on 16.07.2018 and could at
the best be used for any proceedings subsequent to the said date.
According to him, the said survey report cannot have any bearing on
these appellate proceedings. Further, according to the ld. Authorised
Representative, if same rate of rentals as projected by the ld.
Departmental Representative to have been received by the assessee
for RTK was applied to the Avachi School premises, it should have
received rentals of more than �30,00,00,000/-. According to him,
RTK was situated in 20 grounds equivalent to 1.10 acre of land,
whereas Avichi School was situated in five acres of land with a
40,000 sq.ft. building, which was given on a nominal rent of
�1,00,000/-, for running a charitable school. According to him,
assessee had forgone the rent which otherwise it could have earned,
ITA Nos.277 to 286/2018 :- 16 -:
as its commitment to education. Thus, as per the ld. Authorised
Representative, proportion of rental income received by the assessee
viz-a-viz its gross receipts could not be taken as a measure for
deciding the charitable nature of the assessee.
We have considered the rival contentions and perused the 9.
orders of the authorities below. Assessee has not disputed the
findings of the ld. Commissioner of Income Tax (Appeals) that rentals
received from its Kalyanamandapam had to be considered under the
head income from business. In fact Hon’ble Jurisdictional High Court
while remitting the question back to the ld. Commissioner of Income
Tax (Appeals) for assessment years 1997-98, 98-99 etc, had indicated
that income of the assessee from the Kalyanamandapam was more in
the nature of business income, by virtue of the judgment of their
Lordships in the case of CIT vs.Halai Nemon Association, (2000) 243
ITR 439. This view was taken by their Lordships overruling the opinion
of this Tribunal in the earlier round, wherein Co-ordinate Bench held
the income from Kalyanamandapam as income from house property.
For taking this view, in the earlier round, this Tribunal had relied on a
judgment of Jurisdictional High Court in the case of CIT vs.
Samyuktha Gowda Saraswatha Sabha, (2000) 245 ITR 242, which was
also duly considered by their Lordships when the question was
ITA Nos.277 to 286/2018 :- 17 -:
remitted back to the ld. Commissioner of Income Tax (Appeals).
Obviously, assessee cannot now raise a plea against the finding of
the ld. Commissioner of Income Tax (Appeals) that income of the
assessee from renting out Kalyanamandapams were business income,
and it has wisely done so. However, it is peeved on the view taken by
the ld. Commissioner of Income Tax (Appeals) that such business
income could not be considered as income earned from a property
held under the Trust, thereby disentitling the assessee from taking
advantage of Sub section (4) of Section 11 of the Act. Section 11(4)
and 11(4A) of the Act, as it was stood in the period covered by the
appeals before us and which are apposite are reproduced hereunder:-
Section 11(4) of the Act:- ‘’For the purposes of this section "property held under trust" includes a business undertaking so held, and where a claim is made that the income of any such undertaking shall not be included in the total income of the persons in receipt thereof, the Assessing Officer shall have power to determine the income of such undertaking in accordance with the provisions of this Act relating to assessment ; and where any income so determined is in excess of the income as shown in the accounts of the undertaking, such excess shall be deemed to be applied to purposes other than charitable or religious purposes.
Section 11(4A) of the Act:- Sub-section (1) or sub-section (2) or sub-section (3) or sub-section (3A) shall not apply in relation to any income of a trust or an institution, being profits and gains of business, unless the business is incidental to the
ITA Nos.277 to 286/2018 :- 18 -:
attainment of the objectives of the trust or, as the case may be, institution, and separate books of account are maintained by such trust or institution in respect of such business’’.
Ld.CIT(Appeals) was of the opinion that Kalyanamandapam having
being built by the assessee subsequent to its formation in the year
1959, could not be considered as property under trust. Ld.
Authorised Representative, during the course of his arguments has
stated that the land in which Kalyanamandapam were built was part
of the original settlement and the building were built therein by the
assessee from its income. Be that as it may, there is no dispute that
the land and building was owned by the assessee society, whether it
was part of original settlement or not. In our opinion, once income of
a trust is used by it to acquire a property, the property so acquired
will be property held under trust. Income from such property will be
income from property under the trust. Thus, in our opinion, rental
income received by the assessee from Kalyanamandapam though it
was in the nature of income from business, such income was nothing
but income from property held under trust.
Now the question is whether assessee can be denied the 10.
exemption claimed by it u/s.11(1) of the Act by virtue of Sub Section
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(4A) thereof. For answering this question we have to see whether
renting out the Kalyanamandapams could be considered as incidental
to the attainment of the objects of the assessee. Objects of the
assessee as it appear in its Memorandum of Association is
reproduced hereunder:-
The objects for which the Society is established are :-
a) to provide for, carry out, and - do all such acts and things as will or are likely or calculated to, promote the objects and purposes of a wholly and society charitable nature.
b) To provide medial relief in its most comprehensive sense and other relief whatsoever, but of a wholly charitable nature to the public irrespective of nationality caste, creed, colour, sect or any other distinction whatsoever.
c) without prejudice to the above comprehensive objects expressed in general terms and, without limiting, in any way, the scope or extent thereof, to establish, promote, provide for and maintain maternity homes nursing homes, hospitals, general and for the treatment of children’s diseases, provide facilities for surgical operations. out-patient. Dispensariessupply of medicines and after-treatment care and to take care of and provide for orphans, the aged, the infirm and the destitute
d) for any of the purposes of the Society i. to acquire, by accepting as gift, purchase, lease, exchange or otherwise, lands, buildings and structures of any tenure or description, to sell, mortgage, exchange, lease, let out, hire or otherwise deal with
ITA Nos.277 to 286/2018 :- 20 -:
such property; and to build constructions on lands and extend, improve and repair buildings and structures and otherwise deal with the property; and to receive rent and other income from property
ii. to make donations to such persons or bodies and in such cases, and either of cash or other. Assets as the Society may think directly or indirectly conclusive to any of its objects. iii. To do all such acts as may be necessary for the benefit of the Society or in Its Interest to derive benefits from Its assets consistently always with the charitable nature of the Society's objects.
iv to open current. demand deposit, fixed deposit and other accounts with any Scheduled Bank and operate same;
v. to receive gifts, donations, contributions, subscriptions, whether In cash or in kind.
vi. To do, subject always to the provisions of the Societies Registration Act, 1860 and to the Rules and Regulations of this Society, all such other or further acts and things as shall or may be conducive or incidental to the attainment of charitable objects for which this society is formed’’.
By virtue of clause (d) above, assessee can purchase, build and let out
properties for its other purposes. The purpose mentioned in clause (a)
clearly indicate promotion of any object which was wholly and solely
charitable in nature. No doubt ld. Commissioner of Income Tax
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(Appeals) had mentioned this to be a very wide expressions,
disentitling it from claiming exemption u/s.11 of the Act. It is true
that clause (a) is of a wide amplitude. However what we need to
remember is that the assessee was having registration u/s.12A of the
Act since 11.04.1975, and such registration still continued. If the
main object of the assessee was too wide, as mentioned by ld.
Commissioner of Income Tax (Appeals), it would not have been given
such registration. Having given such registration, which was alive since
1975, Revenue cannot now turn back and say that the main object
was very wide and assessee could not be given benefit of Section
11(1) of the Act. Activity of renting out Kalyanamandapam in our
opinion could be construed as only incidental to the attainment of its
main object. Assessee therefore could take advantage of Sub Section
(4) of Section 11 of the Act. There is no dispute that assessee had
maintained separate books for its Kalyanamandapam. The audited
accounts filed along with its return clearly show separate income and
expenditure for each of the activities, including Kalyanamandapam.
Sub Section 4A would not apply to the assessee once its business is
considered as incidental to the attainment of its main objects.
ITA Nos.277 to 286/2018 :- 22 -:
Now coming to the question whether the predominant
activity of the assessee was charity and if so what was the nature of
charity. It is not disputed that apart from the two
Kalyanamandapams, assessee was having properties from which a
school, a health centre and a library were run. It might be true that
the school was run by another trust. However, rental received by the
assessee for running the school called Avichi school was nominal. We
find great strength in the argument of the ld. Authorised
Representative, that property from which the School was run, if given
out on market rates, would fetch tens of crores in income, and
forgoing such income for educational purpose, was nothing but charity
in the nature of education. Especially so, since the school was run by
a trust which was undisputedly having registration u/s.12A of the Act.
Apart from this assessee had earned little revenue from its diabetic
centre. It had also given out a premises to the Government for a
library. All the activities of the assessee were either in the field of
education or in field of medical care. Net revenue earned by the
assessee and its expenditure in the field of medical aid, health care
and donations as compiled from its income and expenditure account
and Balance sheet reads as under:-
ITA Nos.277 to 286/2018 :- 23 -:
Assessm Net Rajeswari Charitable ent year Revenue Kalyanamandapam Expenditure A/c- Donations and Medical Aid 1997-98 8,46,748 4,90,315 3,21,091 80,373 3,11,531
1998-99 18,09,985 3,42,045 3,36,118 1,27,689 89,802
2006-07 60,54,507 4,71,500 2,69,468 74,000 1,63,009
2008-09 1,10,03,311 4,06,548 2,81,730 2,24,270 5,17,000
2009-10 1,13,75,508 8,51,108 2,61,353 5,04,676 5,85,000
2010-11 73,00,106 10,86,304 1,26,421 4,93,000 13,16,500
2011-12 2,88,61,952 45,73,439 --- 1,27,000 2,31,33,490
2012-13 1,80,01,123 61,87,543 --- 1,34,000 35,32,000
2013-14 73,40,730 58,83,146 --- 3,35,000 27,72,000
2014-15 4,13,29,717 1,17,57,158 --- 3,47,483 41,87,090
Net revenue includes what the assessee received as rentals from its
Kalyanamandapams also. Submission of the assessee that donations
given were all to organization engaged in either education or medical
relief, which were having registration under Section 80G of the Act
was not rebutted by the Revenue. No doubt, ld. Departmental
ITA Nos.277 to 286/2018 :- 24 -:
Representative has raised an argument that such donations can at
best be treated as donation given by an individual for which benefit to
the extent given under Section 80G alone could be claimed. However,
a reading of Section 11(1) of the Act clearly show that, types of
income mentioned in clauses (a) to (d) therein have to be excluded
while computing the total income of a person in receipt of such
income. Exclusion is available to any person irrespective of status. Viz
whether an individual, HUF, AOP, firm or company. Vide clause (a),
income which is applied for charitable purpose or religious purpose is
necessarily to be excluded Donations given to a trust having 12A
registration which is pursuing an object of medical relief, education or
relief to poor, is in our opinion equivalent to using the money for such
purpose. Intention remains the same. No doubt, ld. Commissioner of
Income Tax (Appeals) has observed that assessee could not produce
evidence for the charity done by it. However, it is not disputed that
assessee had maintained books of accounts and produced the
books and records before ld. Assessing Officer. Such books were
subject to audits and assessee had filed Audit reports in form 10A of
the Act. In such circumstances, we find no reason to uphold the
finding of the lower authorities that predominant activity of the
assessee was not charity.
ITA Nos.277 to 286/2018 :- 25 -:
Coming to the application of proviso to Section 2(15) of the
Act, said Section is reproduced hereunder:-
2 (15) "charitable purpose" includes relief of the poor, education, medical relief, and the advancement of any other object of general public utility ;
[Provided that the advancement of any other object of general public utility shall not be a charitable purpose, if it involves the carrying on of any activity in the nature of trade, commerce or business, or any activity of rendering any service in relation to any trade, commerce or business, for a cess or fee or any other consideration, irrespective of the nature of use or application, or retention, of the income from such activity, unless- (i) Such activity is undertaken in the course of actual carrying out of such advancement of any other object of general public utility; and (ii) the aggregate receipts from such activity or activities during the previous year, do not exceed twenty per cent of the total receipts, of the trust or institution undertaking such activity or activities, of the previous year] First proviso applies to an assessee engaged in advancement of
general public utility other than relief to the poor, education, medical
relief, preservation of environment and preservation of monuments.
As already mentioned by us, assessee’s charitable activities were
directly or indirectly in the nature of relief to the poor or education or
medical relief. It was not an organization which was pursuing an
activity of general public utility, different from education, medical
relief or relief to the poor. First proviso to Section 2(15) of the Act is
attracted only where an assessee carries on activities which was of
ITA Nos.277 to 286/2018 :- 26 -:
general public utility other than those mentioned specifically in the definition of charitable purpose given in Section 2(15) of the Act. In the circumstances, we are of the opinion that assessee was eligible for the exemption claimed by it u/s.11(1) of the Act for the impugned assessment years. Orders of the lower authorities are set aside and the ld. Assessing Officer is directed to give assessee the exemption claimed by it u/s.11(1) of the Act for the impugned assessment years.
In the result, the appeals of the assessee for all the 13. assessment years are allowed.
Order pronounced on Wednesday, the Second day of January 2019, at Chennai.
Sd/- Sd/- (एन.आर.एस. गणेशन)) (अ�ाहम पी. जॉज�) (N.R.S. GANESAN) (ABRAHAM P. GEORGE) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER चे�नई/Chennai �दनांक/Dated:02 January, 2019 KV आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 3. आयकर आयु�त (अपील)/CIT(A) 5. �वभागीय ��त�न�ध/DR 2. ��यथ�/Respondent 4. आयकर आयु�त/CIT 6. गाड� फाईल/GF
ITA Nos.277 to 286/2018 :- 27 -: