DCIT (E) 2(1), MUMBAI vs. SOCIETY OF THE SERVANTS OF THE HOLY SPIRIT, MUMBAI

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ITA 7021/MUM/2016Status: DisposedITAT Mumbai02 July 2018AY 2013-145 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, following the jurisdictional High Court's decisions which allowed depreciation as application of income for trusts. The Tribunal noted that the jurisdictional High Court's decision is binding.

What were the facts?

The Revenue appealed against the CIT(A)'s order allowing the assessee's appeal regarding the disallowance of depreciation on fixed assets. The assessee, a trust, claimed depreciation on assets acquired from its income.

What were the issues?

Whether depreciation on assets acquired from trust income can be claimed as application of income, and if disallowing it amounts to double deduction.

Which sections of the Income-tax Act were involved?

Section 11,Section 32

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Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM

For Appellant: Ms. Arju Garodia, Shri Dharan Gandhi
For Respondent: Shri Dharan Gandhi

O R D E R Per Shamim Yahya, A. M.: This is an appeal by the Revenue arising out of the order of the ld. Commissioner of Income Tax (Appeals) dated 27.09.2016, pertaining to assessment year 2013-14.

2.

The grounds of appeal read as under: 1. "Whether on the facts of the case and in law the Id. CIT(A) erred in allowing the appeal of the assessee on account of disallowing depreciation on fixed assets of Rs. 6,82,68,576/- in contravention of the decision of Escorts Ltd. vs UOI 199 ITR 43 wherein it was held that since 'section 11 of the Income Tax Act provides for deduction of capital expenditure incurred on assets acquired for the objects of the trust as application and does not specifically and expressly provide for double Society of the Servants of The Holy Spirit deduction on account of depreciation on the same very assets acquired from such capital expenditure, no deduction shall be allowed u/s. 32 for the same or any other previous year in respect of that asset as it amounts to claiming a double deduction.

1.

2. Whether, on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in allowing the appeal, when the Delhi High court in the case of Charanjiv Charitable Trust and Kerala High Court in the case of Lissie Medical Institutions vs CIT 76 DTR (Ker) 372 has decided the issue in the favour of the department after considering the decision of the Hon'ble Supreme Court in the case of Escorts Ltd (199 ITR 43).

3. Whether, on the facts and in the circumstances of the case and in law, the Ld CIT(A) erred in relying upon the judgment of Hon'ble High Court in the case of CIT vs. Institute of Banking Personnel Selection without appreciating the fact that the Department has not accepted the decision on merit, but due to smallness of tax effect appeal was not filed before Hon'ble Supreme Court. Also the Id CIT (A) erred in relying upon the judgment of the Hon'ble High Court in the case of CIT vs, Shri Vile-Parle Kelvani Mandal, without appreciating the fact that Department has not accepted the decision on merit and filed SLP, but subsequently withdrawn the same as there was no claim of depreciation on exempted assets. However, the issue is pending for adjudication before Hon'ble Supreme in other cases.

4. The appellant prays that the order of the Commissioner of Income Tax (Appeals)-1, Mumbai be set aside and that of the Assessing Officer be restored.

3. The assessee in this case is a Trust. The only issue raised relates to disallowance of the depreciation.

4. We have heard both the counsel and perused the records. It transpires that upon assessing officer’s disallowance on the above said issue, the ld. Commissioner of Income Tax (Appeals) has allowed the assessee's appeal by following the Hon'ble jurisdictional High Court direct decision on the issue.

5.

Both the counsel fairly agreed that the issues are covered in favour of the assessee by the decision of Hon'ble jurisdictional High Court relied upon by the ld. Commissioner of Income Tax (Appeals). The Revenue has also agreed to this in the grounds of appeal

Society of the Servants of The Holy Spirit raised herein above, as it is mentioned that the Department has not accepted the Hon’ble High Court's decision on this issue. Be as it may, the Hon'ble jurisdictional High Court decision is binding upon the ITAT. In this regards, we may gainfully refer to the order of the ld. Commissioner of Income Tax (Appeals) on the issue as under:

5.2. I have considered the facts and circumstances of the case, gone through the assessment order of the A.O and the submissions of the appellant and also discussed the case with the AR of the appellant. The contentions and submissions of the appellant are being discussed and decided here in under: i. The Assessing Officer has not treated the depreciation as application of income on the ground that it amounts to double deduction. Appellant has submitted that in a number of judgments, depreciation had been allowed as application of income u/s.

11.

Case laws relied upon by the assessing officer have also been distinguished. In this regard I find that the issue is directly covered in appellant's favour by the judgment of Hon'ble Bombay High Court in the case of CIT Vs. Institute of Banking Personnel 264 ITR 110 wherein the Hon'ble Court has observed as under: "

4.

Question No. 2 herein is identical to the question which was raised before the Bombay High Court in the case of Director of Income Tax (Exemption) v. Framjee Cawasjee Institute (1993) 109 CTR 463 (Bom). In that case, the facts were as follows: The assessee was the Trust. It derived its income from depreciable assets. The assessee took into account depreciation on those assets in computing the income of the Trust, The Income Tax Officer held that depreciation could not be taken into account because, full capital expenditure had been allowed in the year of acquisition of the assets. The assessee went in appeal before the Assistant Appellate Commissioner. The appeal was rejected. The Tribunal, however, took the view that when the Income Tax Officer stated that full expenditure had been allowed in the year of acquisition of the assets, what he really meant was that the amount spent on acquiring those assets had been treated as 'application of income' of the Trust in the year in which the income was spent in acquiring those assets. This did not mean that in computing income from those assets in subsequent years, depreciation in respect of those assets cannot be taken into account. This view of the Tribunal has been confirmed by, the Bombay High Court in the above judgment. Hence, Question No. 2 is covered by the decision of the Bombay High Court in the above judgment. Consequently, Question No. 2 is answered in the affirmative i.e., in favour of the assessee and against, the department.

Society of the Servants of The Holy Spirit ii. In a recent judgement in case of Director of Income-tax (Exemptions), Mumbai v, Shri Vile Parle Kelavani Mandal[2015] 58 taxmann.com 288 Hon'ble Bombay High Court held : “As far as question No,4 is concerned, this Court has repeatedly held that there is nothing like double deduction. When the assessee has acquired an asset from the income of the trust and thereafter the amount that is claimed is the depreciation on the use of the assets, such depreciation claim does not mean double deduction. The deduction earlier claimed is towards towards application of funds of the trust for acquiring assets. The latter is depreciation and it is permissible deduction considering the use of the assets. This has been clarified repeatedly by this Court. If any reference is required then the case of CIT v. Institution of Banking Personnel Selection (IBP5) [2003] 110/131 Taxman 386 (Bom.) is enough." iii. Respectfully following the above observations of Hon'ble jurisdictional High Court, the Assessing Officer is directed to allow the claim of depreciation as application of income u/s. 11 of the I. T. Act after due verification. iv. Ground of appeal

No. 1 is therefore allowed.

6. As regards Ground No. 2 it was mentioned by the appellant that in case Ground No. 1 is allowed, Ground No. 2 needs no adjudication. Hence this ground of appeal becomes infructuous and dismissed.

6. Since the ld. Commissioner of Income Tax (Appeals) has followed the Hon'ble jurisdictional High Court decision mentioned here in above, we not find any infirmity in the same. Hence, we uphold the order of the ld. Commissioner of Income Tax (Appeals).

7.

Furthermore, the Hon’ble Apex Court in the case of CIT vs. Rajasthan & Gujarati Charitable Foundation [2018] 402 ITR 441 (SC) has affirmed the above proposition.

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