THE COMMISSIONER OF INCOME TAX ( EXEMPTION), CHANDIGARH vs. M/S SHREE DURGA MATA MANDIR, VILLAGE-PIPLIWALA TOWN , CHANDIGARH

ITA No. 153 of 2019 [1]

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

ITA No. 153 of 2019 Date of decision: 2.3.2020 The Commissioner of Income Tax (Exemptions), Chandigarh .. Appellant v. M/.s Shree Durga Mata Mandir .. Respondent CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: Mr. Denesh Goyal, Senior Standing Counsel for the appellant. ... AVNEESH JHINGAN, J. The revenue is in appeal under Section 260A of the Income Tax Act, 1961 (for short, 'the Act') against the order dated 7.9.2018 passed by the Income Tax Appellate Tribunal, Chandigarh (for short, 'the Tribunal') claiming following substantial questions of law: “(i) Whether on the facts and circumstances of the case the ITAT is correct in directing the registration to be accorded instead of reverting it back for re-examination in the light of judgement of the Hon'ble Allahabad High Court in appeal No. 112 of 2013 in the case of CIT, Meerut Vs. M/s A. R. Trust, Meerut, wherein it was held that the Tribunal could have ordered for setting aside the order of Registering Authority refusing registration but it could not have directed for registration straight away in as much as MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh

ITA No. 153 of 2019 [2] there has to be satisfaction recorded by the Registering Authority which was lacking? (ii) Whether on the facts and circumstances of the cased and in law, the Hon'ble ITAT is correct in ignoring the fact that the assessee society had sought registration u/s 12AA after 34 years of its operation whereas no cogent reason for the application not having been made for the last 34 years was submitted to this office? (iii)Whether on the facts and circumstances of the case, the order of the Hon'ble ITAT is correct in holding that the CIT(E) has not made any specific finding or the observation in his order that the assessee society is not working towards achieving its aims and objectives whereas in the CIT(E)'s order, there are clearly findings that most of the objects seemingly are generic in nature and don't get covered by the various limbs of charitable purposes envisaged in section 2(15) of the Act? (iv) Whether on the facts and circumstances of the case, the Hon'ble ITAT is correct in merely holding that the dissolution clause has been added and disregarding the view of the CIT(E) that not only the same has been incorporated after the application was made but also the resolution has not been accepted and registered by the office of Registrar of firms and Societies as a part of the registered document under the Registration Act 1860. Mere passing of a resolution to the effect doesn't make the paper MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh

ITA No. 153 of 2019 [3] legally tenable and admissible in proceedings. To that extent, the MoA of the society is impinged by a lack of dissolution clause? (v) Whether on the facts and circumstances of the case, the order of the Hon'ble ITAT is correct in ignoring the fact that a small portion of the receipt has been shown to be spent on charitable activities which regrettably cannot be corroborated with that of the aims and objects of the society in absence of any evidence on records as no other proof have been submitted for the charitable activities conducted by the society? (vi) Whether on the facts and circumstances of the case and in law, the Hon'ble ITAT is right in ignoring the fact that such a large amount of corpus fund and accumulated assets remained unexplained and the corpus funds have received without written instructions. Moreover in the absence of instructions the amount doesn't get cover by the provisions of section 11 and 12 of the Act? (vii) Whether on the facts and circumstances of the case, the order of the Appellate Tribunal is contrary to the evidence and material on the record of the case and therefore, perverse?” The brief facts are that the respondent-society is in operation since February, 1983 having following aims and objects: “(a) to take steps to acquire land for construction of a temple (b) to celebrate important religious festivals and hold functions MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh

ITA No. 153 of 2019 [4] to honour the memory of great men of thought and action; (c) to arrange public disclosure on subjects connected with ancient Indian heritage; (d) to maintain communal harmony by extending active cooperation to the people of various faiths in accordance with great spiritual heritage of India and her secular structure and also to promote better understanding among the people of various beliefs; (e) the Sabha is strictly not political.” Application for registration under Section 12A of the Act was filed on 16.9.2016. The Commissioner of Income Tax (Exemptions) rejected the application vide order dated 30.3.2017 mainly on the ground that registration was applied for almost after 34 years for coming into existence; there was no dissolution clause in the Memorandum of Association and the assessee-society had huge corpus as compared to the amount used. Aggrieved of the rejection of application, appeal was preferred. The Tribunal allowed the appeal on 7.9.2018. The relevant portion of the order of the Tribunal is quoted below: “5. We have heard the Ld. Representative of the parties and also have gone through the records. In our view, the registration to the assessee society has been wrongly denied by the Ld. CIT(E). There is no specific finding or the observation of the Ld. CIT(E) in the order that the assessee society is not working towards achieving its aims and objectives. The assessee society is a religious body and is engaged in the maintenance of Shree Durga Mata Mandir at Manimajra. Such MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh

ITA No. 153 of 2019 [5] type of religious Mandirs are not private property of any individual or any society, hence, the property of such entities cannot be taken over or distributed among the members of the society. So far as the absence of dissolution clause, it was brought in the knowledge of the CIT(E) that the assessee society subsequently passed a resolution whereby a Dissolution clause have been added to the Memorandum of Association of the society. So far as the accumulation of corpus funds etc. is concerned, it was explained to the Ld. CIT(E) that corpus fund has been made out of the donations received from the members and the devotees of Shree Durga Mata Mandir for maintenance of mandir and purchase of new property and that the said receipts were duly accounted for and that the institution was established wholly for religious purposes. It has been further explained that the corpus fund has been further applied for building of new hall/religious activities and functions, staff salary and langar activities (free food). That the corpus fund of Rs. 1,31,23,853/- as on March 31, 2017 has been duly utilized for temple premises, furnishing and fittings and on utensils. 6. It is evident that the assessee society is engaged in maintenance of Mandir. There is no allegation that the Corpus fund or the surplus accumulated funds are being used for the purpose other than the aims and objects of the assessee society. The corpus as well as accumulated surplus as is claimed is being used for maintenance and development of Shree Durga MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh

ITA No. 153 of 2019 [6] Mata Mandir which is a religious place visited by the devotees and open to all.” Learned counsel for the appellant is not able to dispute that there is nothing on record to show that the assessee was not working for achieving its aims and objects or that the accumulated funds were used for purposes other than aims and objects. He has not been able to show that the findings recorded by the Tribunal quoted above are erroneous much less perverse. In such circumstances, no question of law much less substantial question of law arises. No interference is called for in the order of the Tribunal. The appeal is dismissed. (AVNEESH JHINGAN) (AJAY TEWARI)

JUDGE JUDGE 2.3.2020 mk Whether speaking/reasoned: Yes/No Whether reportable: Yes/No MANOJ KUMAR 2020.03.06 16:25 I attest to the accuracy and authenticity of this document High Court,Chandigarh