DCIT (EXEMPTION), NEW DELHI vs. M/S. INDIA INTERNATIONAL CENTRE, NEW DELHI

ORDER

Per N. K. Saini, AM:

2. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in allowing the claim of depreciation of Rs.2,55,61,000/- to the assessee ignoring the fact

India International Centre that the assessee had claimed the amount incurred on purchase of assets in earlier years as application of income, on which depreciation is claimed now and further allowance of depreciation will be tantamount to double deduction." 3. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in allowing the claim of depreciation of Rs.2,55,61,000/- to the assessee in view of the recent decision of the Hon'ble Delhi High Court in the case of DIT(E) Vs. Charanjiv Charitable Trust dated 18.03.2014. 4. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in allowing the provision for doubtful debts amounting to Rs. 1,62,000/- as allowable expense. 5. "The appellant craves leave to add, to alter or amend any ground of appeal raised above at the time of hearing.”

3. As regards to Ground No. 1, the ld. Counsel for the assessee at the very outset sated that this issue is squarely covered in assessee’s favour vide order dated 11.05.2015 in for the assessment year 2009-10 (copy of the said order was furnished which is placed on record).

India International Centre 5. After considering the submissions of both the parties and the material on record, it is noticed that on an identical issue, the ITAT Delhi Bench ‘C’, New Delhi while deciding the assessee’s appeal against the order passed by the DIT(E) u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as the Act) in vide order dated 11.05.2015 for the assessment year 2009-10 observed as under: “6.17. From the detailed submissions of assessee, reproduced earlier, which have not been controverted by department, we fail to understand as to how these activities can be said to have an iota of commercial/ trade colour. The dominant object of the assessee is definitely for the well being of public at large by organizing various seminars for the welfare of people by disseminating knowledge in various fields in order to uplift the social consciousness of the society at large. The composition of membership clearly exemplifies the real intention of assessee. We fail to understand as to how the hostel accommodation provided to various invitees could be considered as a commercial activity. Before any activity can be branded as being in the nature of trade or commerce, the AO has to demonstrate the intention of parties Backed with facts and figures of carrying out activities with profit motive. Mere surplus from any activity, which undisputedly has been undertaken to achieve the dominant object, does not imply that the same is run with profit motive. The intention has to be gathered from circumstances which compelled the carrying on an activity. In the India International Centre present case, ld. counsel has clearly demonstrated that surplus was generated from interest income and not from catering or hostel activities. Therefore, the objection of ld. DIT(E) does not survive on this count also. 8.18. The primary object of insertion of proviso to section 2(15) was to curb the practice of earning income by way of carrying on of trade or commerce and claiming the same as exempt in the garb of pursuing the alleged charitable object of general public utility. This proviso never meant to deny the exemption to those institutions, where the predominant object is undeniably a charitable object and in order to achieve the same incidental activities, essential in the given circumstances, are carried on.”