DCIT, CC-XXIII, KOLKATA, KOLKATA vs. NARULA EDUCATIONAL TRUST, KOLKATA

The captioned appeal filed by the Revenue, is directed against an order passed by the ld. Commissioner of Income Tax (Appeals) Central-III Kolkata, in appeal No.33/CC-XXIII/CIT(A)/C-III/2013-14/Kolkata, dated 30.06.2014, which in turn arises out of an order passed by the Assessing officer under section 143(3) of the Income Tax Act,1961 ( hereinafter referred to as the ‘Act’), dated 25.03.2013.

Brief facts qua the assessee are that the assessee trust filed its return of income on dated 31.09.2010 disclosing total income at Rs.Nil. The return of income of the assessee trust was processed under section 143(1) of the Act on dated 15.09.2011. Subsequently, the assessee`s case was selected for scrutiny under section 143 (2) of the Act and the Assessing Officer had assessed the assessee trust in the status of AOP and benefit of exemption U/s 11 is denied. The Assessing officer observed that ld Commissioner of Income Tax, Central-III, Kolkata by his order U/s 12AA(3) of the I.T.Act dated 22/06/2010 cancelled the registration of the Trust which the Trust enjoyed U/s 12AA(3) of the Act.

Dissatisfied with the order of the Assessing Officer, the assessee trust filed an appeal before the Commissioner of Income Tax (Appeals) who has deleted the addition made by the Assessing Officer treating the status of assessee is that of Trust registered under section 12A of the Act. The ld CIT(A) observed that the action of the Assessing Officer was to safeguard the interest of the revenue, but at that point of time the order of the Hon`ble ITAT was in force therefore the status of the assessee is that of Trust registered U/s 12A of the Act.

Not being satisfied with the order of the ld CIT(A), the Revenue is in appeal before us. The solitary grievance of the of the Revenue is that ld CIT(A) erred in treating the assessee, as if , the assessee is a Trust registered under section 12A of the Act.

The ld DR for the Revenue has primarily reiterated the stand taken by the Assessing Officer, which we have already noted in our earlier para and is not being repeated for the sake of brevity. However, the ld AR for the Assessee submitted before us that status of the assessee is that of Trust registered U/s 12A of the Act. The ld AR for the assessee also stated that this issue is squarely covered by the judgment of Hon`ble ITAT Kolkata in assessee`s own case in A.Y. 2009-10.

Since the issue is squarely covered in favour of the assessee, by the Judgment in assessee`s own case (supra), therefore, we are of the view that ld CIT(A) was thus justified in giving the impugned relief. We uphold his action and decline to interfere in the matter.

In the result, the appeal filed by the Revenue, is dismissed. Order pronounced in the open court on this 26/04/2017.