ITO (EXEMPTIONS) WARD 2, CHENNAI vs. THE ALL INDIA SKIN & HIDE TANNERS AND MERCHANTS ASSOCIATION, CHENNAI

PDF · subscribers
ITA 1851/CHNY/2017Status: DisposedITAT Chennai06 October 2017AY 2013-144 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the case was squarely covered by the decisions of the co-ordinate benches of the Tribunal for earlier assessment years on the same issue. Therefore, the order of the CIT(A) was sustained.

What were the facts?

The assessee, a trade association registered under Section 12AA, imported and distributed wattle extract to its members. The Assessing Officer withdrew the exemption under Sections 11 & 12, but the CIT(A) allowed it, following previous ITAT decisions in the assessee's own case.

What were the issues?

Whether the assessee, a trade association, is entitled to exemption under Sections 11 and 12 of the Income Tax Act, considering its activities and previous tribunal rulings.

Which sections of the Income-tax Act were involved?

Section 11,Section 12,Section 12AA,Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘SMC’ ‘C’ BENCH, CHENNAI

Before: Shri A. Mohan Alankamony

आदेश / O R D E R

1.

This appeal by the Revenue is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals)-17, Chennai dated 31.03.2017 in for the assessment year 2013-14 passed u/s.250(6) r.w.s.143(3) of the Act.

2.

The Revenue has raised several grounds in its appeal, however the crux of the issue is that the Ld.CIT(A) has erred by holding that the appellant is entitled to exemption U/s.11 & 12 of the Act.

3.

The brief facts of the case are that the assessee is a trade association registered as charitable society registered U/s. 12AA of the Act, engaged in the activity of importing & distributing wattle extract to the members of the society, filed its return of income for the assessment year 2013-14 on 30.09.2013 declaring loss of Rs.16,61,848/-. The case was selected for scrutiny and finally assessment order was passed U/s. 143(3) of the Act on 30.12.2015, wherein the Ld.AO withdrew the benefit of Section 11 & 12 of the Act.

4.

However on appeal, the Ld.CIT(A) held the issue in favour of the assessee by following the orders of the Chennai Benches of the Tribunal by observing as under:- “6.1.1 The ITAT, "A" Bench, Chennai (ITA No.1751/Mds/2013) had adjudicated the issue regarding grant of exemption u/s 11 in the appellant's own case for the Asst Year 2009-10. In their order pronounced on 6.6.2014, the hon'ble Tribunal stated that they were of the view that the appellant was entitled for exemption u/s. 11 and 12 of the Act. It was also stated that the Tribunal has been persistently holding that the appellant society functions under the concept of mutuality and that the activities embedded in the Memorandum of Association of the society were charitable. They directed the revenue to delete the tax imposed on the appellant by withdrawing the benefit u/s 11 & 12 of the Act. The assessee's appeal was thereby allowed.

6.1.2 In their order pronounced on 23.09.2016, the hon'ble ITAT, "B" Bench, Chennai (ITA Nos. 1240 to 1242/Mds/2016) discussed and adjudicated the same issue in the appellant's own case for the Asst Years 2010-11 to 2012-13. The hon'ble ITAT stated that they did not find it necessary to interfere with the orders of the CIT(A) for all the three relevant Asst Years. In his order dt. 29.01.2016, the CIT(A) had taken into consideration the ITAT's judgements in the appellant's own case for the earlier Asst Years 1998-99, 1990-91, 1991-92 and 2009-10. He had also followed the ratio of the hon'ble Madras High Court in the case of CIT vs P.Iya Nadar Charitable Trust and directed the AD to give the appellant its entitled exemption and also to delete the tax levied u/s 11 and 12 of the I T Act for the Asst Year 2012-13.

6.1.3 Respectfully abiding by the order of the jurisdictional ITAT pronounced on 23.09.2016 cited supra, I hereby hold that the appellant is entitled to exemption u/s 11 and 12 of the I T Act. This ground of appeal is allowed.”

5. At the outset, the Ld.AR submitted that the case is covered by the decision of the co-ordinate Bench of this Tribunal in the assessee’s own case for earlier years on the same issue, which the Ld.CIT(A) has followed. Therefore it was pleaded that the order of the LD.CIT(A) may be sustained. The Ld.DR on the other hand vehemently argued in support of the order of the Ld.AO.

6. I have heard the rival submissions and carefully perused the materials available on record. After analyzing the issue, I find that the case is squarely covered by the decision of the Chennai Benches of the Tribunal for the earlier assessment years on the same issue, as pointed out by the Ld.AR and it is not in dispute. The Ld.DR also confirmed the fact that the Revenue has filed the appeal to keep the issue alive since they have carried the matter before higher judicial forum. In this situation, I do not find it necessary to interfere with the order of the Ld.CIT(A) because he has only followed the decision of the Chennai bench of the Tribunal in the assessee’s own case for the earlier years on the identical issue. Accordingly the order of the Ld.CIT(A) is sustained.

6.

In the result, the appeal of the Revenue is dismissed.

Order pronounced on 06th October, 2017 at Chennai.

More judgments on Section 11

All 7,190 judgments and leading authorities on Section 11 →

Recent GST High Court judgments

Search GST case law →