DELHI POLICE EDUCATION FUND,NEW DELHI vs. CIT (EXEMPTION), NEW DELHI

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ITA 7652/DEL/2018Status: DisposedITAT Delhi18 August 20203 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that providing scholarships and educational assistance falls under the definition of 'education' as a charitable purpose under Section 2(15) of the Act. It further noted that an object beneficial to a section of the public is considered an object of general public utility.

What were the facts?

The Delhi Police Education Fund applied for registration under Section 12AA of the Income Tax Act to provide educational assistance to children of Delhi Police personnel. The CIT(Exemption) rejected the application, stating the fund did not benefit the general public.

What were the issues?

Whether providing educational assistance to a specific section of the public (children of police personnel) qualifies as a charitable purpose under Section 2(15) for registration under Section 12AA.

Which sections of the Income-tax Act were involved?

Section 2(15),Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Before: Sh. Bhavnesh SainiDr. B. R. R. Kumar

For Respondent: Ms. Nidhi Srivastava, CIT DR
Hearing: 17.08.2020Pronounced: 18.08.2020

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(Exemption), New Delhi dated 28.09.2018.

2.

Following grounds have been raised by the assessee: “1. That orders passed by ld. CIT(E) dated 28.09.2018 rejecting application of registration u/s 12AA is unsustainable and invalid where applicant is incorporated for purpose to grant scholarship and help in field of education which object fulfils the test of sectin 2(15) (definition of charitable purpose) and reasoning of ld. CIT(E) that applicant /fund does not cater to benefit of general public or section of public is clearly misconceived as providing scholarship and held in field of education is duly a object of general public utility and also falls in limb of educational activity.” 2 Delhi Police Education Fund

3. The applicant filed an online application on 28.03.2018 in Form No. 10A seeking registration u/s 12AA of the Income Tax Act, 1961. The applicant was incorporated in the year 1989 vide the order of Commissioner of Delhi Police. The objects of the assessee include provision of educational assistance to children of Delhi Police personnel from the rank of Constable to ACP.

4.

The ld. CIT(E) denied the registration u/s 12AA of the Act on the grounds that the assessee is not involved in welfare of general public utility and is limited to the wards of the Delhi Police personnel only.

5.

During the hearing before us, the ld. AR argued that the assessee is involved in promoting the post Higher Secondary Education and fulfils the test of Section 2(15) of the Act, the definition of charitable purpose. He also relied on the judgment of the Hon’ble Delhi High Court in the case PHD Chamber of Commerce & Industry Vs DIT dated 19.10.2012. On the issue of general public or section of public, he relied on the judgment of Bank of India Employees Welfare Trust.

6.

On the other hand, the ld. DR argued that the assessee’s activities are limited to the wards of the Police personnel. Hence, it is not a wider public charitable trust. She also relied on the order of Hon’ble Supreme Court in the case of Ahmadabad Rana Caste Association 1972 AIR 273.

7.

Heard the arguments of both the parties and perused the material available on record.

8.

In the case of Bank of India Employees scheme, the registration u/s 12AA of the Act has been granted treating 3 Delhi Police Education Fund provision of assistance towards the ‘medical needs’ of the employees is ‘charitable purpose’ as defined u/s 2(15) of the Act.

9.

Section 2(15) of the Act reads as under: “Charitable purpose includes,

Relief of the poor, education, medical relief------ and the advancement of any other object of general public utility”.

The Section also provides for as to what shall not be considered as a charitable purpose.”

10.

The case of Ahmadabad Rana Caste Association (supra) relied by the ld. DR rather supports the case of the assessee as the Hon’ble Apex Court. It was held an object beneficial to a section of public is an object of general public utility.

11.

Since, as per the definition of Section 2(15) of the Act, “Education” is considered as charitable purpose and since the assessee stands involved in providing scholarship and help in field of education, is eligible for registration u/s 12AA of the Act.

12.

In the result, the appeal of the assessee is allowed. Order Pronounced in the Open Court on 18/08/2020.

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