LITTLE ANGELS MODERN SCHOOL vs. THE COMMISSIONER OF

3 assessment year 2015-16 in file No.ITBA/COM/F/17/2020-21/1029027083(1) ANNEXURE-K);

(c) issue a Writ of Mandamus or a direction in the nature of Writ of Mandamus, directing the 1st Respondent to consider the additional claim of the Petitioner for quantification of excess application inclusive of the capital expenditure claimed on account of the judgment of the Hon’ble Supreme Court in the case of CIT(E) vs. Subros Educational Society, 303 CTR 0001 and also the judgment of the Bombay High Court in the case of CIT vs. Institute of Banking (2003) 264 ITR 110 (Bom) and further judgment of the Karnataka High Court in the case of Commissioner of Income-tax (Exemptions) And another vs. Ohio University Christ College, (2018) 408 ITR 342 (Karn) and in the case of Commissioner of Income-tax And Another vs. Agricultural Produce Market Committee (2018) 408 ITR 231 (Karn);

(d) issue a Writ of Mandamus or a direction in the nature of Writ of Mandamus, directing the 2nd Respondent to consider the application filed under Section 154 of the Act in light of the

4 cited judgments herein above to rectify the assessment by quantifying the excess application after taking into account the capital expenditure over income as per Profit & Loss Account in light of the direction of the 1st Respondent vide his order dated 24.04.2020 under Section 264 of the Act and also on account of additional claim made by the Petitioner which are fully supported by the judgments of the Hon’ble Supreme Court and the jurisdictional High Court cited herein above.

(e) Pass such other order, direction or writ as this Hon’ble Court deems fit, and

(f) Direct the respondents to award the costs of this writ petition.”

5 material on record, learned counsel for the petitioner invites my attention to the impugned order at Annexure-D in order to point out that despite several contentions urged by the petitioner in the revision application/petition, dated 17.12.2018, the same has not been considered bearing in mind the principles enunciated by the Apex Court in the case of COMMISSIONER OF INCOME TAX (EXEMPTION) vs. SUBROS EDUCATIONAL SOCIETY and this has resulted in erroneous conclusion. It is also submitted that neither sufficient nor reasonable opportunity was provided to the petitioner to urge all the contentions before the revisional authority prior to passing the impugned order dated 24.04.2020 and as such, the impugned order is violative of principles of natural justice and the same requires to be quashed. It is also submitted that all subsequent orders/proceedings, etc which are consequent to

6 Annexure-D dated 24.04.2020 also deserves to be quashed. In support of her contentions, she has relied on the following decisions: (1) 303 CTR (SC) 1: Commissioner of Income Tax (Exemption) vs. Subros Educational Society. (2) (2022) 286 Taxman 97 (SC): Commissioner of Income Tax (Exemption) vs. Subros Educational Society. (3) (2018) 408 ITR 352 (Kar): Commissioner of Income Tax (Exemptions) & Anr. Vs. OHIO University Christ College, Academy for Management Education. (4) (2018) 408 ITR 231 (Kar): Commissioner of Income Tax and another vs. Agricultural Produce Market Committee. (5) 185 CTR 492 (Bom): Commissioner of Income Tax vs. Institute of Banking Personnel.

7 (6) 242 ITR 703 (Kar): Commissioner of Income Tax vs. Janmabhoomi Press Trust. 4. Per contra, learned counsel for the respondent submits that there is no merit in the petition and the same is liable to be dismissed. 5. Though several contentions have been urged by both sides in support of their respective claims, in the light of specific assertion made by the petitioner that no reasonable or sufficient opportunity was provided to the petitioner to put forth various contentions and claims urged by the petitioner, as can be seen from the representation/application, etc. produced at Annexures E to J coupled with the fact that the impugned order at Annexure-D dated 24.04.2020 is a non-speaking order which has been passed without assigning cogent or valid reasons, without expressing any opinion on the merits/demerits of the rival contentions, I deem it just and proper to

8 set aside the impugned order at Annexure-D dated 24.04.2020 and remit the matter back to the respondent No.1 for reconsideration afresh in accordance with law. 6. In the result, I pass the following: ORDER (1) The petition is hereby allowed. (2) The impugned order at Annexure-D dated 24.04.2020 and the consequential impugned order at Annexure-K dated 16.12.2020 are hereby quashed. (3) The matter is remitted back to respondent No.1 for reconsideration of the claims of the petitioner afresh in accordance with law bearing in mind the various contentions and claims urged by the petitioner in Annexures E to J produced by the petitioner in the present petition and

9 bearing in mind the aforesaid decisions of the Apex Court, of this Court and other High Courts, referred to supra in the body of the order.

Sd/-

JUDGE Cm/-