ACIT(EXEMP), CIRCLE, JAIPUR, JAIPUR vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION, JAIPUR

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 268 to 271 & 275/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2013-14, 2015-16, 2017-18, 2018-19 & 2016-17) Rajasthan cuke ACIT (Exemption), State Road Transport Circle, Vs. Corporation, Jaipur. Head Office, Parivahan Marg, C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR7187B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Suhani Meharwal (C.A.) jktLo dh vksj ls@ Revenue by : Shri Sanjay Dhariwal (CIT) a lquokbZ dh rkjh[k@ Date of Hearing 07/09/2022 mn?kks"k.kk dh rkjh[k@Date of Pronouncement :26/09/2022 vkns'k@ ORDER

PER: DR. S. SEETHALAKSHMI, J.M. These are four appeals filed by the Department arising out of the order of the National Faceless Appeal Centre, Delhi [hereinafter referred to as (NFAC)], ld. CIT(A) passed on dates as mentioned here in below for the assessment year mentioned as tabulated here in below which in turn arises from the order passed by the DCIT(Exemption), Circle, Jaipur under the provisions of Income Tax Act, 1961 (in short 'the Act') and dated referred here in below:

Asstt. Department Reference to the Reference to the order of the ld.

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Year Appeal No. dated of order of AO date and section under which the ld. CIT(A) the order is passed 2013-14 268/JP/2022 09.05.2022 15.03.2016 u/s143(3) 2015-16 269/JP//2022 09.05.2022 22.11.2016 u/s143(3) 2017-18 270/JP//2022 09.05.2022 10.12.2019 u/s143(3) 2018-19 271/JP//2022 10.05.2022 07.04.2021 u/s143(3) r.w.s. 143(3A) & 143(3B) 2016-17 275/JP//2022 22.04.2022 06.12.2018 u/s143(3)

filing the appeal by the Revenue for which the ld. DR of the Department filed an application for condonation of delay with following prayers.

“2. The appeal in the above case was filed late by 21 days. The reason for delay in filing of appeal are explained as under:-

a. The appeal order in this case was received from the office of CIT on 24.05.2022. As per the direction of the Ld. CIT(A), an opportunity to file certain details was provided to the assessee vide DIN & Letter No.ITBA/COM/F/17/2022-23/1043224369(1) dated 27.05.2022. The time allowed to the assessee was seven days. In the meantime, undersigned went on earned leave from 06.06.2022 to 19.06.2022 and joined back on 20.06.2022. On return from leave, the Central Scrutiny Report was immediately forwarded to the higher offices.

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b. As there is no regular CIT(E) posted at Jaipur, the charge is being held by CIT(E), New Delhi which has also resulted in certain delay in approval of filing of appeal and issue of authorization. c. Apart from this due to general AGT & non joining of staff also, the work of this office has suffered adversely.

The inconvenience cause is highly regretted and due care will be taken in future to avoid such delay.”

on record. The prayer as mentioned above by the Revenue for condonation of

delay of 21 days has merit and we concur with the submission of the Revenue.

Thus the delay of 21 days in filing the appeal by the Revenue is condoned.

in ITA No. 275/JP/2022 for the A.Y. 2016-17. The Department has taken

following grounds of appeal:-

4 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

“(a) Whether the CIT(A) is justified in law and facts of the case in holding that the assessee corporation is not hit by proviso to section 2(15) of the IT Act even it is engaged in the activities in the nature of trade, commerce or business and receipts are more than limit prescribed under the proviso to section 2(15).

(b) Whether the CIT(A) is justified in law and facts of the case allowing benefit of section 11 ignoring the fact that general principle of Corporation’s Finance itself states that “it shall be the general principle of a corporation that in carrying on its undertaking it shall act on business principles” thereby describing its objective as well as activities in the nature of Business.

(c) Whether the CIT(A) is justified in law and facts of the case in holding that proviso to section 2(15) of the IT Act cannot be invoked in the case of corporation as the pre-dominant objects of the corporation do not have motive of earning profits thereby ignoring the fact that the section 2(15) does not stipulate any such condition.”

income of Rs. Nil was e-filed on 08.10.2016. The case was selected for

complete scrutiny through CASS and e-notice u/s 143(2) of the IT Act, 1961

was issued on 08.07.2017 which was duly served upon the assessee in time.

The assessee is registered under section 12AA of the Act. The objection of the

assessee corporation is to provide road transportation in the State of Rajasthan

and in other states as well. During the year its total revenue receipts were Rs.

17,07,56,24,135/-. After claiming various expenditure of Rs. 21,99,97,55,976/-

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and adjustment of disallowable expenditure it has shown net loss of Rs.

4,92,41,31,841/-. The corporation is registered as a charitable institution u/s

12A(a) of the IT Act dated 08.03.1989. The objects fall in the last limb of the

definition of section 2(15) i.e. advancement of any other object of general

public utility.

before the NFAC who has deleted the addition made by the AO.

definitely charitable as they are of general public utility and there may not be

any profit motive. However, the activities being carried out are not charitable.

The corporation runs buses. Person using its services has to pay fare as fixed

by it. It is not the case that it is providing free services to the public. Thus, its

activities are definitely commercial in nature. Therefore, in view of amended

provisions of section 2(15) which defines the Charitable purpose, that if the

receipts from activities which are commercial in nature are exceeding Rs. 25

lacs the advancement of any other object of general public utility will not be

called charitable. The argument that its income will not be taxable on the

principle of mutuality is also not acceptable. The logic given for calling the

organization as mutual association is overstretched. The basic principle for

exemption of the income of mutual association is that there is common identity

of contributors and participants. Here, the corporation cannot be equated with

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the passengers. In view of above discussion, it is held that the assessee is not

entitled for exemption u/s 11 in view of amended provisions of section 2(15).

Accordingly for this year its income is computed on the principle of

commercial expediency and taxed accordingly. Here, net result is loss of Rs.

4,92,41,31,841/- in P & L A/c of the assessee. After adjustment of

disallowable expenditure the assessee has shown net loss of Rs.

4,92,41,31,841/- in the revised Return of Income filed on 31.03.2017. In the

computation of income the assessee has claimed Capital Expenditure of Rs.

15,32,76,466/- under the head application of income. As the assessee is not

entitled for exemption u/s 11 as discussed above in length and the assessee's

income is computed on the principal of commercial expediency and taxed

accordingly, thus, Capital Expenditure of Rs.(-) 15,32,76,466/- claimed by the

assessee under the head application of income during the year under

consideration is not allowed as expenditure and added to the total income of the

assessee.

claimed carried forward losses of preceding assessment years in its return of

income. Hence, the AR was asked to justify as to why the corporation should

not be allowed to carry forward the losses. The AR in his reply, in continuation

of the above submission, stated that-

“In compliance with above matter relating to carry forward of deficit, assessee Corporation submits that in case of non- profit organization which

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are registered under section 12A of Income Tax Act, 1961 deficit would be brought forward & eligible for application. The proposition is based on jurisdictional High Court Ruling in case of Maharana of Mewar Charitable Foundation reported in 164 ITR 0439 (Raj). The deficit is eligible for carry forward and may please be allowed. Please further note assessee Corporation submits that it is recognized u/s 12A of Income Tax Act and the ruling of jurisdictional High Court is valid and binding. The other citation on above issue also favour assessee namely

CIT Vs. Maharana of Mewar Charitable Foundation 164 ITR

271 ITR 293 (Guj) CIT Vs. Shri Plot Swetambar Murti Pujak

CIT Vs. Matriseva Trust 242 ITR 20 (Mad)

Govindu Naidker Estate Vs. ADI 248 1TR 368 (Mad)

This carry forward of deficit is statutory requirement and cannot be denied. It is humbly prayed that the deficit claimed to be carried forward for set off in the next years may be allowed as claimed."

exemption u/s 12A of the Act and it is not considered as charitable institution

and hence the above quoted decision cannot be applied to the assessee.

Therefore, the assessee cannot be allowed to carry forward losses for umpteen

number of years as per the decision of Maharana Mewar Charitable

Foundation. However, as the assessee is assessed according to the principle of

commercial expediency, it is allowed to carry forward the losses as per section

72 of the Income Tax Act, 1961.

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ld. NFAC and the findings are reproduced as under:-

“6. Decision:

The appeal for assessment year 2010 — 11 and 2011 — 12 was decided, vide `ITBA/NFAC/S/250/2022-23/1042807601(1) dated 21/04/2022, where vide para-7 of the order, it was held as under:

"7.It is seen that Corp has provided transport services to the general public and it was rightly held by honourable ITAT that its services are not limited to any particular section like the weak sections of society or poorer people only, so activity of corporation comes under general public utility as clearly defined in section 2(15). It is also noticed that even though corporation provide certain express and deluxe buses also with the pre-reservation facility, majority of its services cater to providing efficient road transport services to the general public at a reasonable rate. As per details furnished, it is seen that Corp remained incurring losses in its operations as under:

Year Loss Rs. (Crores)

2007-08 23.57 2008 — 09 189.33 2009 — 10 78.95 2010 — 11 184.99 2011 — 12 130.60.. Even though there are losses, it cannot be said without any scrutiny on the aspect that the same are due to some management issues as stated by CIT(A) in earlier order. The corporation has been charging lower

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fares as compared to private operators as shown by it for the Jaipur- Delhi ticket (226 vs 300). It also provides concessional fares to freedom fighters, various patients, students etc. in fact the assessing officer also noted that activities of the corporation are definitely charitable in nature (Para 3). As far as dominant object of the corporation is concerned, it can definitely be held that it does not carry on any business for profit except to provide transport service to the people as the details of assessee's profit statement shows that it has incurred consistent losses by charging reasonable fare and also by providing services to far-flung rural areas where running of transport services may not be commercially viable.

Thus even though running the transport services are of the nature of commerce or business, the primary object of the corporation itself cannot be treated as running a business activity and the dominant object of the corporation comes under the purview of advancement of general public utility and not under the purview of business since motive of earning profit is missing in the object of corporation. The activities of corporation are held to be covered under the charitable purpose and assesee is not caught by the newly inserted proviso in sec 2(15) in view of the decision of honourable Delhi High Court (supra) reading down the said proviso and holding to look into the dominant object to see whether activity is to the profit or it is for providing advancement of object of general public utility. Further, the theory of the pre-dominant object was also upheld by the Rajasthan High Court as discussed above.

Further, it is also seen that the surplus if any generated and available for distribution is to go to the State Government and even then it will not become part of the general revenues of State but rather it can only

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be utilized for the stated purpose as per sec 30 of the Road Transport Corporation Act 1950, i.e. towards Road Development. Thus the decision of assessing officer to deny exemption under section 11 is not upheld.

5.2. In view of the above, ground number 1 is allowed.

Ground number 2 :Application of capital expenditure may be allowed subject to provisions contained in sec 11 (specifically sec 11(6)) and sec 13. The expenses/ depreciation eligible for application should be recomputed after verification as per law by the assessing officer as the same was not verified by the assessing officer while making the original assessment.

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appeal before us. The Ld. AR for the assessee has reiterated its arguments in

written submission for all the grounds which are as under:-

“Assessee is state government owned corporation providing transportation services and registered u/s 12AA of IT Act 1961. In the above 5 Assessment Years, Ld AO made assessments u/s 143(3) and withdrawn the exemption u/s 11 after holding that assesee is not entitled to be registered in view of amended provision u/s 2(15) of the It Act 1961.

On appeal, Ld CIT (A) allowed all the appeals and restored the registration u/s 12AA holding that the activities of corporation are not come under the purview of business. Activities and object of corporation is to provide low cost, efficient services to transportation for passengers. Amount charged as fare is with a view to survive and not for profit making. Further, A.Y. 2010-11 and A.Y. 2011-12 has already been considered by this co-ordinate bench of ITAT. After hearing long arguments, evidences and established law honorable ITAT remanded back the case in the file of Ld. CIT (A) to consider all the material and decide the issue of registration u/s 12AA. Both the years, the appeal was allowed by Ld. CIT (A) for which copies were filed during earlier hearing.

It is very much relevant to consider finding of honorable ITAT, which is placed in para 21 of ITAT order which, I want to read if allow me that The next question that arise for consideration is whether the activities of the assessee corporation involves carrying on of activities in the nature of trade, commerce or business or any activity of rendering of services in

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relation to any trade, commerce or business for a cess, fee or any other consideration and the proviso to section 2(15) is applicable in the instant case. As per the Assessing officer, the activities of the assessee corporation are commercial in ITA Nos. 885 & 886/JP/2018 Rajasthan State Road Transport Corporation, Jaipur Vs. DCIT, Jaipur 17 nature for the reason that it is running buses and charging fare from the passengers and it is not providing free services to the public. The Id CIT(A) referred to the decision of the Hon'ble Delhi High Court in case of India Trade Promotion Corporation vs U01 wherein it was held that the dominant and prime objective of the Institution has to be seen. Where the dominant and prime objective is profit making, it would not be entitled to claim its objects to be charitable purposes and where the institution is not driven primarily by a desire or motive to earn profit but to do charity through the advancement of an object of general public utility, it can be regarded as an institution established for charitable purposes. The Id AR has further referred to the decision of the Hon'ble Rajasthan High Court in case of Jodhpur Development Authority and Urban improvement Trust, Bikaner wherein similar legal proposition has been laid down. However, when it comes to finding on facts in the instant case, the Id CIT(A) merely held that since its receipts from activities which are commercial in nature exceeds the prescribed threshold, the assessee corporation will be not a charitable corporation. We therefore find that there is no finding by the AO or the Id CIT(A) as to the dominant intent and purposes for which the assessee corporation was set up and whether the dominant purposes was to earn profit or provide public utility services to the public at large. The Id AR in her submissions has referred to various provision of Rajasthan State Road Transportation Corporation Act 1950 and has argued that the object was

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to provide efficient transport services to the public and not to earn profits. We find that the provision of Rajasthan State Road Transportation Corporation Act 1950 need to be examined in detail to determine the dominant intent and purpose of setting up of the assessee corporation and in the absence of findings of the lower authorities, we are constrained to remand the matter back to the file of the Id CIT(A) to examine the same afresh taking into consideration the decisions of the Hon'ble Delhi and Rajasthan High Court referred supra. The assessee corporation is at liberty at raise its aforesaid ITA Nos. 885 & 886/JP/2018 Rajasthan State Road Transport Corporation, Jaipur Vs. DCIT, Jaipur 18 contentions before the Id CIT(A). In the result, the matter is set-aside to the file of the Id CIT(A) after providing reasonable opportunity to the assessee corporation.

Since the A.Y. 2010-11 and A.Y. 2011-12 were remanded back after hearing and considering all the documents, evidences, arguments by ITAT and Ld CIT (A) has allowed the same for which no appeal has been filed further, the case has been settled in favour of Corporation.

My Ld. Brother has said in earlier hearing that the appeal for A.Y. 2010-11 and A.Y. 2011-12 were not filed considering the tax effect is altogether wrong. Since it the question of law the CBST circular for restriction of appeals is not applicable. Further, if the argument of my LD. Brother is right than all the appeals for these 5 years should not have been filed, since the issue does not carry ant tax effect as per arguments of Id DR.

On the facts, your honour assessee corporation is state government owned organization providing transportation facilities to

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passengers by running of vehicles in the state and outside state for a nominal fare. The Corporation provides various concessions and relief to the society specifically to poor, students, senior citizen, women etc. In brief, various types of relief and concessions are provided by Corporation, which I read few of from page no 1 and 2 of paper book.

And that's why your honour, assessee corporation is continue to be within the definition of charitable purpose u/s 2(15 of the I.T.Act, 1961 in 'Relief to poor' as main limb and first limb. Relief to poor encompasses a vide range of objects for welfare of the economically and socially disadvantaged or needy. It will therefore, include within its ambit purposes such as relief to destitute, orphans or handicapped, disadvantages women or children, or senior citizens in need of aid. Entities who have these objects will continue to be eligible for exemption even if they incidentally carry on a commercial activity. After the insertion of proviso CBDT issued a circular where the relief to poor is explained in para 2.2 (page no 3-4 of paper book)

Even, the activities of corporation is deemed to be under advancement of any other object of general public utility than still the activities of Corporation does not qualify the test of running trade, commerce or business activity for fee being the:

1 Object of Corporation is to provide competitive services of passenger transportation to general public at large and poor and needy persons and to various poor part of society in specific against subsidized price. RSRTC also provide the ease

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transportation service in those rural areas also, where private buses operators don't even bother to go. (page no 67-68)

2 The charges of fare are fixed only for the purpose of continuity of its operation and for the purpose of making corporation going concern. The assessee is incurring the loss As its recovery of operation cost is less than 100% from passenger fare.

3 Commercial activity for fee or cess means the business for money making. Corporation is the state government undertaking. It is a service organ of the state and it functions in public interest for relief to poor and to provide transportation facility in distant interior after providing all amenities even after bearing losses.

4 The assessee corporation filed return of income of the year under consideration by declaring loss of Rs. 80 crore +. It's accumulated losses are now more than Rs 2000 crores. I have also attached herewith the yearly chart for losses page no 5 of paper book. from this data it is clear that corporation is not running with the objective of profit making actually corporation loss is basically a relief to majority people of Rajasthan and also the other states by providing services in very low or free fare and this loss is increasing day by day

5 State Government principally decides the routes facilities, fare, concessions, amenities and all such decides after taking care interest specially to poor people, widows, ST, SC etc.Assesee corporation cannot increase or decrease the rates on its own order for fixing the price by state government is placed on page no 6 of paper book.

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6 Assesee corporation is charging much low fare in comparison to the private tour operators, your honours I would like to briefly differentiate the fare charged by private tour operators and RSRTC may I allow to do, Private tour operators charge RS. 300/- for the same route while RSRTC charge 228/- please refer page no 7-8 of paper book where I have placed print out of ticket booking in both the cases.

7 New insertion in section 2(15) is made by Finance Minister in Finance Bill 2008 with the intension to limit the benefit of exemption to real charitable purposes and he targeted those who were doing commercial activities and earning tax free income in the garb of NGO as stated by FM in parliament.

In view of above, assessee corporation qualifies the both the limb of definition of charitable purpose i.e., relief to poor as well as advancement of any other object for general public utility. And its activity does not come under the purview of commercial activity for fee or cess.

On the law, I want to refer ITAT Hyderabad in case of DCIT vs A.P. State Civil Supplies Corporation It was held in the case that the aim of Finance Minister is to limit the commercial activities generating profit in the mask of charity. The proviso to section 2(15) is applicable only in relation to the last limb of the definition of charitable purpose i.e., advancement of any other object of general public utility which means the activities which promote the welfare of general public and not the individual interest of some person or private profit or private gain. Reading

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of proviso to section 2(15) along with the speech of FM in parliament and the CBDT circular 11 of 2008 dated 19.12.2008 make it clear that only the institution carrying on commercial activities with the intention to earn profit are intended to be in the nature of trade, commerce and business. This view was again upheld by Gujarat High Court in case of Director of Income Tax vs Sabarmati Ashram Trust 362 ITR 539.

I want to refer State Of Andhra Pradesh vs Andhra Pradesh State Road ... on 17 August, 1988 it was held that APSRTC does not carry on any business except to provide transport service to the people Where the primary activity of the corporation itself cannot be treated as a business activity "From the foregoing, we have no hesitation to hold that the activities of the corporation do not constitute "business" within the meaning of section 2(1)(bbb) of the Andhra Pradesh General Sales Tax Act and, therefore, it cannot be said to be a "dealer" within the meaning of section 2(1)(e) of the Act" (copy enclosed on page no 9-17 paper book).

The issue has also been covered by Juridictional high court where high court where hon'ble high court stated in appeal filed by revenue in case of CIT Jodhpur vs. Jodhpur Development Authority and CIT Bikaner vs. Urban Improvement Trust Bikaner held that when the object of institution to provide facility which involves the advancement of any other object for general public utility and for that purpose the settled position of law emerged that if the primary or predominant object of an institution is charitable any other object which might not charitable but which is ancillary or incidental to the dominant purpose may be involving element of profit would not

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prevent the institution from being a valid charitable trust coy of judgment is placed on (page no 18-51 of paper book)

Alternatively your honours

The predominant object for which the corporation has been established by the state is to provide efficient transport services to the people in public interest and even after sufferance of losses.

As per section 3 of the Rajasthan State Road Transport Corporations Act,1950 (page n 52-66)

(a) the advantages offered to the public, trade and industry by the development of road transport; (b) the desirability of coordinating any form of road transport with any other form of transport; (c) the desirability of extending and improving the facilities for road transport in any area and of providing an efficient and economical system of road transport service therein,

On account of its primary object being relief of the poor, such losses are being met/borne by the state of Rajasthan. RSRTC is not carrying any activity of trade, commerce or business with a motive to earn profit/income.

Section 18 of RSRTCA,1950 also provide that "It shall be the general duty of a Corporation so to exercise its powers as progressively to provide or secure or promote the provision of, an efficient, adequate, economical and properly coordinate system of road transport services in the state"

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Though the Act empowered a corporation to issue shares and to pay dividends, no share capital was raised by the respondent and it entire share capital was provided by the government u/s 23(1) of RSRTCA, 1950.

Sec 30 of RSRTCA, 1950 "a Corporation may utilize its net annual profits for the provision of amenities to the passengers using the road transport services, welfare of labour employed by the Corporation any balance utilized for financing the expansion programmes of the Corporation and the remainder, if any, shall be made over to the State Government for the purpose of road development.

Your honours, the activity of corporation was not carried on with the object of making profit was made abundantly clear by provision of sec 30 of the Act. The amount left over after utilization for the purpose set out in section 30 was to made over to the State Government for the purpose of road development. The amount handed over to the State Government did not become part of the general revenues of the state but was impressed with obligation that is should be utilized only for the purpose for which it was entrusted, viz., road development.

The predominant object for which the corporation has been established by the state is to provide efficient transport services to the people in public interest and even after sufferance of losses. On account of its primary object being relief of the poor, such losses are being met/borne by the statement of Rajasthan. RSRTC is not carrying any activity of trade, commerce or business with a motive to earn profit/of income.

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I also want to refer decision of ITAT Bangalore in case of M/s Karnataka State Road Transport Corporation vs. ACIT (Exemption) "Keeping in mind the above factual aspects and the provisions of the RTC, Act, 1950 and principle laid down in the aforesaid decision of the Hon'ble Delhi High Court in the case of India Promotion Organization (supra), in our view, will clearly show that the Assessee does not driven primarily by desire or motive to earn profits but to do charity through advancement of an object of general public utility. The proviso to Sec.2(15) of the Act is therefore not applicable to the case of the Assessee. We therefore concur with the view of the CIT(A) and hold that the Assessee is entitled to the benefits of Sec.11 of the Act. The AO has not disputed the conditions necessary for allowing exemption u/s.11 of the Act, except the applicability of proviso to Sec.2(15) of the Act. In view of our conclusions that the said proviso is not applicable to the case of the Assessee, we hold that the Assessee's income is entitled to the benefits of Sec.11 of the Act.

of APSRTC (supra) where the revenues have to be utilized only for the purpose of road development."

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5.1 In view of the above order of the Tribunal in assessee's own case, we hold that the assessee is not hit by proviso to section 2(15) of the I.T.Act. Accordingly, the A.O. is directed to grant benefit of exemption u/s 11 of the I.T.Act for the relevant assessment year."

Therefore, calling the activities of the assesee as normal business Activities is totally incorrect and without any evidentry value.

The objects of assesee are charitable in nature and as such it had been claiming its income if any as exempt u/s 11 of IT Act 1961.”

authorities and the material available on record. The ld. Senior DR submitted

that the assessee is a registered u/s 12AA of the IT Act where the return of

income for the assessment year 2016-17 declaring total income of Rs. Nil was

e-filed on 08.10.2016. The case was selected for complete scrutiny through

CASS and e-notice u/s 143(2) of the IT Act, 1961 was issued on 08.07.2017.

the ld. AR submitted that the object of the assessee corporation is to provide

road transportation in the State of Rajasthan and in other states as well. During

the year its total revenue receipts were Rs. 17,07,56,24,135/- and expenditure

of Rs. 21,99,97,55,976/- and adjustment of disallowable expenditure it has

shown net loss of Rs. 4,92,41,31,841/-. The ld. DR has relied upon the findings

of the AO, where the ld. DR is in opinion of the AO that the assessee

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corporation is registered u/s 12AA of the Act where their business income

which is not allowable for exempt u/s 11 and 12. The ld. Dr relied upon the

provisions of Section 2(15) of the Act where that in the last limb of the

definition of section 2(15) that section 11 and 12 are not allowable for the

assessee corporation. The assessee corporation activity are in the commercial in

nature that the activity being carried which are not charitable and the objects of

the Corporation are definitely charitable as their “ general public utility” and

there may be profit motive. The ld. DR further submitted that in view of the

amended provisions of Section 2(15) of the Act which defines the charitable

purposes that if the receipts from the activities which are commercial in nature

were exceeding of Rs. 25 lacs. The advancement of the general public utility

will be called charitable. Further, he explained that the basic principles for

exemption of the income are mutual association is that there is a common

identity of contributors and participants. During the assessment proceedings the

AO has considered the reply filed and is not found acceptable, the relevant

paras 5 to 9 has been considered by the ld. DR that the assessee corporation

does not come within the definition of section 2(15) of the Act which defines

charitable purpose it comes under business income.

where this Bench has passed the order in favour of the assessee in ITA No. 885

& 886/JP/2018 for the assessment years 2011-11 and 2011-12 dated

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14.10.2019. The ld. AR has pointed out that the relevant portion of the order in

which the assessee’s objects and facts of the case is clearly mentioned. The

relevant para 21 & 22 which are reproduced as under:-

“ 21. The next question that arise for consideration is whether the activities of the assessee corporation involves carrying on of activities in the nature of trade, commerce or business or any activity of rendering of services in relation to any trade, commerce or business for a cess, fee or any other consideration and the proviso to section 2(15) is applicable in the instant case. As per the Assessing officer, the activities of the assessee corporation are commercial in nature for the reason that it is running buses and charging fare from the passengers and it is not providing free services to the public. The ld CIT(A) referred to the decision of the Hon’ble Delhi High Court in case of India Trade Promotion Corporation vs UOI wherein it was held that the dominant and prime objective of the Institution has to be seen. Where the dominant and prime objective is profit making, it would not be entitled to claim its objects to be charitable purposes and where the institution is not driven primarly by a desire or motive to earn profit but to do charity through the advancement of an object of general public utility, it can be regarded as an institution established for charitable purposes. The ld AR has further referred to the decision of the Hon’ble Rajasthan High Court in case of Jodhpur Development Authority and Urban improvement Trust, Bikaner wherein similar legal proposition has bee laid down. However, when it comes to finding on facts in the instant case, the ld CIT(A) merely held that since its receipts from activities which are commercial in nature exceeds the prescribed threshold, the assessee corporation will be not a charitable corporation. We therefore find that there is no finding by the AO or the ld CIT(A) as to the dominant intent and purposes for which the assessee corporation was set up and whether the dominant purposes was to earn profit or provide public utility services to the public at large. The ld AR in her submissions has referred to various provision of Rajasthan State Road Transportation Corporation Act 1950 and has argued that the object was to provide efficient transport services to the public and not to earn profits. We find that the provision of Rajasthan State Road

24 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

Transportation Corporation Act 1950 need to be examined in detail to determine the dominant intent and purpose of setting up of the assessee corporation and in the absence of findings of the lower authorities, we are constrained to remand the matter back to the file of the ld CIT(A) to examine the same afresh taking into consideration the decisions of the Hon’ble Delhi and Rajasthan High Court referred supra. The assessee corporation is at liberty at raise its aforesaid contentions before the ld CIT(A). In the result, the matter is set-aside to the file of the ld CIT(A) after providing reasonable opportunity to the assessee corporation. 22. In ITA No. 886/JP/2018, since facts and circumstances of the case are exactly identical to facts and circumstances of the case in ITA No. 885/JP/2018, our findings and directions contained therein shall apply mutatis mutandis to this appeal.”

favour of the assessee. Further, the ld. AR for the assessee argue that the

assessee corporation object is stood a charitable in nature and not profit earning

to support this statement. The ld. AR for the assessee has filed documentary

proof that the assessee is given various concessions and relief granted to

various classes and societies at page No. 1 and 2 of the paper books which are

reproduced as under:-

25 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

26 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

The ld. AR for the assessee has relied upon a circulars No. 11 of 2002 dated 19.12.2008 which is related to second definition of charitable Trust u/s 2(15) of the Income Tax Act, 1961. The relevant part of the Circular which are reproduced as under:- “ EXEMPTION UNDER SECTION 11 IN CASE OF ASSESSEE CLAIMING BOTH TO BE CHARITABLE INSTITUTIONS AS WELL AS MUTUAL ORGANISATIONS

CIRCULAR NO. 11/2008, DATED 19-12-2008

27 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

Definition of ‘Charitable purpose’ under section 2(15) of the Income-tax Act, 1961

Section 2(15) of the Income Tax Act, 1961 (‘Act’) defines "charitable purpose" to include the following:-

(i) Relief of the poor

(ii) Education

(iii) Medical relief, and

(iv) the advancement of any other object of general public utility.

An entity with a charitable object of the above nature was eligible for exemption from tax under section 11 or alternatively under section 10(23C) of the Act. However, it was seen that a number of entities who were engaged in commercial activities were also claiming exemption on the ground that such activities were for the advancement of objects of general public utility in terms of the fourth limb of the definition of ‘charitable purpose’. Therefore, section 2(15) was amended vide Finance Act, 2008 by adding a proviso which states that the ‘advancement of any other object of general public utility’ shall not be a charitable purpose if it involves the carrying on of –

(a) any activity in the nature of trade, commerce or business; or

(b) 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.

28 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

2.1 The newly inserted proviso to section 2(15) will not apply in respect of the first three limbs of section 2(15), i.e., relief of the poor, education or medical relief. Consequently, where the purpose of a trust or institution is relief of the poor, education or medical relief, it will constitute ‘charitable purpose’ even if it incidentally involves the carrying on of commercial activities.

2.2. ‘Relief of the poor’ encompasses a wide range of objects for the welfare of the economically and socially disadvantaged or needy. It will, therefore, include within its ambit purposes such as relief to destitute, orphans or the handicapped, disadvantaged women or children, small and marginal farmers, indigent artisans or senior citizens in need of aid. Entities who have these objects will continue to be eligible for exemption even if they incidentally carry on a commercial activity, subject, however, to the conditions stipulated under section 11(4A) or the seventh proviso to section 10(23C) which are that

(i) the business should be incidental to the attainment of the objectives of the entity,and

(ii) separate books of account should be maintained in respect of such business.

Similarly, entities whose object is ‘education’ or ‘medical relief’ would also continue to be eligible for exemption as charitable institutions even if they incidentally carry on a commercial activity subject to the conditions mentioned above.

29 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

contained in section 2(15). Hence, such entities will not be eligible for exemption under section 11 or under section 10(23C) of the Act if they carry on commercial activities. Whether such an entity is carrying on an activity in the nature of trade, commerce or business is a question of fact which will be decided based on the nature, scope, extent and frequency of the activity.

3.1. There are industry and trade associations who claim exemption from tax u/s 11 on the ground that their objects are for charitable purpose as these are covered under ‘any other object of general public utility’. Under the principle of mutuality, if trading takes place between persons who are associated together and contribute to a common fund for the financing of some venture or object and in this respect have no dealings or relations with any outside body, then any surplus returned to the persons forming such association is not chargeable to tax. In such cases, there must be complete identity between the contributors and the participants.

Therefore, where industry or trade associations claim both to be charitable institutions as well as mutual organizations and their activities are restricted to contributions from and participation of only their members, these would not fall under the purview of the proviso to section 2(15) owing to the principle of mutuality. However, if such organizations have dealings with non-members, their claim to be charitable organizations would now be governed by the additional conditions stipulated in the proviso to section 2 (15).

3.2. In the final analysis, however, whether the assessee has for its object ‘the advancement of any other object of general public utility’ is a question of fact. If such assessee is engaged in any activity in the nature

30 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

of trade, commerce or business or renders any service in relation to trade, commerce or business, it would not be entitled to claim that its object is charitable purpose. In such a case, the object of ‘general public utility’ will be only a mask or a device to hide the true purpose which is trade, commerce or business or the rendering of any service in relation to trade, commerce or business. Each case would, therefore, be decided on its own facts and no generalization is possible. Assessees, who claim that their object is ‘charitable purpose’ within the meaning of Section 2(15), would be well advised to eschew any activity which is in the nature of trade, commerce or business or the rendering of any service in relation to any trade, commerce or business.”

The ld. AR for the assessee has further explained the purpose of nature and

the activities of the Corporation is deemed to be under the advancement of

any other object of general public utility than still the activities of the

Corporation does not qualify the test of running trade, commerce or business

activity for the fee. We are of the opinion that the assessee Corporation is

continue to be within the definition of charitable u/s 2(15) of the Act in

relief to poor as main limb and first limb. Relief to poor encompasses a

vide rage of objects for welfare of the economically and socially

disadvantaged or needy. It will therefore, include within its ambit purposes

such as relief to destitute, orphans or handicapped, disadvantages women or

children, or senior citizens in need of aid. Going through the object of the

RSRTC that Act where the Ld AR assessee has produced for our kind

31 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

perusal in paper books from 52 to 67. The objects of the RSRTC which is

published in the Web site which reads as under:-

“About RSRTC

Rajasthan state Road Transport Corporation has entered it’s 53 year if since its inception on 1st October, 1964. The corporation has been established under the Road Transport Act, 1960 with the objective of providing economic, adequate, punctual and efficient services to the travelling public in the state with 8 Depots and 421 Buses plying 45000 kilometers carrying 29000 passengers per day. Currently 4500 buses across 51 depots are plying more that 16 lace kilometres and carrying more than 9 lac passengers per day.

RSRTC is committed to providing high quality services. Consistently and constantly improving the services for the satisfaction of the passengers to fulfil the commitment RSRTC has incorporated ordinary Express, Deluxe, A.C., Gandhi Rath A.C., A.C. Sleeper, Volvo-Mercedes, Volvo- Pantry. Volvo LCD, Volvo LCD-Pantry, Scanla bus servie3s in fleet for all category of passengers.

Objective

• Offers low fares for passenger’s every day.

• Specious and convenient bus stands with all amenities for waiting and in transit passengers.

• Offers the only means of regularly scheduled intercity transportation to most cities, towns and small villages across the State and neighbouring States.

32 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation • Offers reservation facilities for all deluxe and express buses.

• Provides additional seats during peak travel periods to accommodate passengers.

• Offer concessional fare to the sick, freedom fighters, widows and families of solders who died in war.”

Going through the records and submissions of the ld. AR we come to the

conclusion that the assessee corporation is running in losses for the past 5 years

where the accumulated losses or more than Rs. 2000 crores. Which clearly

shows that the corporation is not a making of profit motive and not in

commercial in nature for the assessment years 2007-8 to 2016-17 the losses

incurred by the assessee corporation is more than 2000 crores considering the

losses incurred by the RSRTC we come to the conclusion that there is not profit

motive and the income is not from the business income the activities in purely

in charitable in nature. Taking into consideration the fixing of the price also is

done by the State Government. The assessee corporation does not have any

roll in fixing the price. The ld. AR submitted that the documents where the

State Government is fixing the price for the Corporation which is reproduced as

under:-

33 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

34 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

operator charges high fares comparing to the corporation for the same route.

35 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

For an example the ld AR for the assessee has produced documentary proof

ticket at paper books 7 and 8 which is reproduced as under:-

36 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

The ld. AR for the assessee further submitted that Section 3 of the Act explains

that established of Road Transport Corporation where the facilities is in

charitable in nature. The establishment of Road Transport Corporations in the

States. The State Government having regard to the advantages offered to the

public, trade and industry by the development of road transport, the desirability

37 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

of co-ordinating any form of road transport with any other form of transport,

the desirability of extending and improving the facilities for road transport in

any area and of providing an efficient and economical system of road transport

service therein, may, by notification in the Official Gazette, establish a Road

Transport Corporation for 1 [the whole or any part of the Union territory of Delhi] under such name as may be specified in the notification.

general duties of the Corporation it shall be the general duty of a Corporation

so to exercise its powers as progressively to provide or secure or promote the

provision of, an efficient, adequate, economical and properly co-ordinated

system of road transport services in the [Union territory of Delhi or part

thereof] for which it is established and in any extended area. Provided that

nothing in this section shall be construed as imposing on a Corporation, either

directly or indirectly, any form of duty or liability enforceable by proceedings

before any Court or Tribunal to which it would not otherwise be subject. The

ld. AR also submitted that the section 30 of the RSRTC explain disposal of net

profit from the above documentary evidence. After making provision for

payment of interest and dividend under section 28 and for depreciation, reserve

and other funds under section 29, a Corporation may utilise such percentage of

its net annual profits as may be specified in this behalf by the State

Government for the provision of amenities to the passengers using the road

38 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

transport services, welfare of labour employed by the Corporation and for such

other purposes as may be prescribed with the previous approval of the Central

Government, and out of the balance such amount as may, with the previous

approval of the State Government be specified in this behalf by the

Corporation, may be utilised for financing the expansion programmes of the

Corporation and the remainder, if any, shall be made over to the State

Government for the purpose of road development. The ld. AR further

submitted that the assessee corporation is purely for charitable purposes. In

support reliance was placed by Bangalore Bench of ITAT in case of M/s

Karnataka State Road.... vs. ACIT in ITA No. 718/Bang/2013 for the A.Y.

2009-10 dated 14.10.2021 that the assessee has raised several grounds and an

additional ground. However, during the course of hearing, the ld. AR for the

assesee limited his submission only to the following two issues, namely-

whether the CIT(A) is justified in law in holding that the assessee is hit by

proviso to section 2(15) of the Act and consequently confirming the excess of

income over expenditure of Rs. 47,70,52,000/-, as taxable income of the

assessee. Keeping in mind the above factual aspects and the provisions of the

RTC, Act, 1950 and principle laid down in the aforesaid decision of the

Hon'ble Delhi High Court in the case of India Promotion Organization (supra),

in our view, will clearly show that the assessee does not driven primarily by

desire or motive to earn profits but to do charity through advancement of an

39 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation

object of general public utility. The proviso to Sec.2(15) of the Act is therefore

not applicable to the case of the assessee. We therefore concur with the view of

the CIT(A) and hold that the Assessee is entitled to the benefits of Sec.11 of the

Act. The AO has not disputed the conditions necessary for allowing exemption

u/s.11 of the Act, except the applicability of proviso to Sec.2(15) of the Act. In

view of our conclusions that the said proviso is not applicable to the case of the

Assessee, we hold that the Assessee's income is entitled to the benefits of

Sec.11 of the Act. With regard to the arguments of the learned DR, we are of

the view that the same are without any merit. The proviso to Sec.2(15) of the

Act has been discussed by the Hon’ble Delhi High Court in the case of India

Trade Promotion Organization vs. DGIT(Exemption) (supra) and the dominant

motive is the criteria as laid down therein. Therefore the answer to the

arguments put forth by the learned DR are found in the aforesaid decision. As

we have already seen, the profit of the Assessee have to be used only for road

development, as in the case of the decision in the case of APSRTC (supra)

where the revenues have to be utilized only for the purpose of road

development. In view of the above order of the Tribunal in assessee’s own

case, we hold that the assessee is not hit by proviso to section 2(15) of the I.T.

Act. Accordingly, the A.O. is directed to grant benefit of exemption u/s 11 of

the I.T. Act for the relevant assessment year. Taking into facts and

40 ITA No. 268 to 271 & 275 /JP/2022 Rajasthan Road Transport Corporation circumstances of the case the ld. CIT(E) has rightly and fairly allowed of the assessee hence, ground nos. A to C is dismissed.

I.T.A No(s). 268 to 271/JP/ 2022 (Assessment Year: 2013-14, 2015-16, 2017-18 & 2018-19)

In the result, the appeals of the Revenue is dismissed. Order pronounced in the open Court on 26/09/2022. Sd/- Sd/- ¼ jkBksM deys'k t;UrHkkbZ ½ ¼,l-lhrky{eh½ (RATHOD KAMLESH JAYANTBHAI) (Dr. S. Seethalakshmi) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 26/09/2022. *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- ACIT(exemption), Circle, Jaipur. 1. 2. izR;FkhZ@ The Respondent- Rajasthan State Road Transport Corporation, Jaipur. 3. vk;dj vk;qDr@ CIT vk;dj vk;qDr@ CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 5. 6. xkMZ QkbZy@ Guard File { ITA No. 268 to 271 & 275/JP/2022} vkns'kkuqlkj@ By order, सहायक पंजीकार@Aेेज. त्महपेजतंत