PRATAP CHANDRA SAU WELFARE TRUST,MEDINIPUR vs. ITO, WARD-38(1), MIDNAPUR

PDF · subscribers
ITA 374/KOL/2024Status: DisposedITAT Kolkata21 May 2024AY 2020-21Bench: Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)5 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 the blanket disallowance of entire expenses by the AO CPC under Section 143(1) was unreasonable and unjustified. Such adjustments, relating to debatable issues, cannot be made as prima facie adjustments.

What were the facts?

The assessee, a welfare trust, had its entire expenses disallowed by the AO CPC during the processing of its return under Section 143(1). This was done on the grounds that the trust was not registered under Section 12A/12AA, despite the trust being engaged in education and its receipts exceeding Rs. 1 crore.

What were the issues?

Whether the disallowance of entire expenses made by the AO CPC under Section 143(1) was a valid prima facie adjustment when the issue was debatable.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 139(4),Section 10(23C)(iiad),Section 12A,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

2 & 375/Kol/2024 Assessment Years: 2020-21 & 2021-22 Pratap Chandra Sau Welfare Trust 2. Since issue raised in both the appeals are common, therefore these appeals clubbed together and heard together and being disposed of by this consolidated order for the sake of brevity and conveyance. First of all we shall take .

3.

The only common issue raised in ground nos. 2,3 & 4 is against the order of Ld. CIT(A) confirming the order passed by AO, CPC wherein the entire expenses amounting to Rs. 1,36,39,854/- were disallowed.

4.

Facts in brief are that the assessee filed return of income u/s 139(4) of the Act after receiving audit report along with audited accounts from the auditors of the trust appointed by the Government which was processed u/s 143(1) of the Act. In the intimation passed u/s 143(1) , the entire expenses claimed by the assessee were disallowed and added to the income of the assessee. The assessee is a registered trust and engaged in imparting education and apart from that it is not engaged any other activity other than the education up to AY 2019-20. The aggregate annual receipts of the assessee were remained below Rs. 1.00 crore and thus the income of the trust was exempt u/s 10(23C)(iiad) of the Act. During AY 2020-21 and 2021-22, the aggregate annual receipts of the assessee exceeded Rs. 1.00 crores and accordingly the assessee was required to file the return of income. The assessee is not registered u/s 12A/12AA of the Act for the impugned assessment year and in view of that the AO CPC did not allow any expenditure so debited in the income and expenditure account. It is also pertinent to state that the assessee filed return of income during the year under the status of AOP and not as charitable trust. The assessee claimed all these expenses as application of income in the Income Tax Return.

5.

In the appellate proceedings, the appeal of the assessee was also dismissed by the first appellate authority for the same reasons as cited by the AO in the assessment order.

6.

We have heard rival contentions and perused the material on record, we find that the assessee is a registered trust engaged in imparting education during the 3 & 375/Kol/2024 Assessment Years: 2020-21 & 2021-22 Pratap Chandra Sau Welfare Trust impugned assessment year and the income of the trust exceeded Rs. 1.00 crore. Consequently it had to file income tax return after getting the account audited. The auditor of the assessee trust submitted the audit report with audited accounts on 28.12.2020 and consequently the assessee filed return of income u/s 139(4) of the Act. The AO CPC while processing the return of income disallowed the entire expenses amounting to Rs. 1,36,39,852/- in the intimation u/s 143(1)(a) of the Acton the ground that the assessee is not registered u/s 12A/12AA of the Act. In our considered opinion the blanket disallowance of entire expenses is unreasonable and unjustified. In a prima facie adjustment any adjustment can be made if when it is not required to be established by arguments and a long process of reasoning on the points on which there may be arguably two opinions. These expenses as disallowed by the AO do not fall within the ambit sand scope of prima facie adjustments. We note that the adjustment to the income by way of disallowance of expenses relate to debatable issue and therefore cannot be added as prima facie adjustment on the basis information available in the return of income. The case of the assessee is squarely covered by the decision of Co-ordinate Bench in the case of Manas Flour Mills Pvt. Ltd. vs. CPC, Bangalore in ITA No. 400/Kol/2021 for AY 2019-20 dated 16.05.2022. The operative part is extracted as under:-

“5. We have duly considered rival contentions and gone through the record carefully. A perusal of the record would reveal that the addition of Rs.5,51,909/- on account of two major expenditures relate to subscription of club memberships and these expenditures were incurred in the earlier year but amortized for a period of five years. Every year 1/5th was claimed. It was allowed by the Assessing Officer in the earlier year. It is 1/5th in this year also. Therefore, these could not be adjusted. It is further observed that in a prima facie adjustment, an item can be adjusted when it is not required to be established by arguments and a long drawn process of reasoning on points on which there may conceivably two opinions. The adjustment said to be made by the Assessing Officer relate to a debatable issue i.e., whether the expenses were incurred for obtaining the membership of the club or otherwise routine expenditure. Whether the expenditure could be termed as incurred for the purpose of business or not and such type of adjustment cannot be made u/s 143(1) of the Act. Therefore, this adjustment is set aside and the addition is deleted.” Similar ratio has been laid down by the coordinate bench in the case of ACIT Vs Ricky Chandra the operative part whereof is as under:-

4 & 375/Kol/2024 Assessment Years: 2020-21 & 2021-22 Pratap Chandra Sau Welfare Trust “7.2. A bare perusal of Section read with Explanation reveals that the adjustments contemplated are very limited. Explanation (a) to Section 143(1) explains the meaning of an incorrect claim. The assessee had adjusted the loss relating to previous years aggregating to Rs. 33,96,510/-. All the information in this regard were available with the Assessing Officer. If he had any doubt in this regard, then he could have issued notice u/s 143(2) but while issuing intimation under Section 143(1) could not deny the adjustment of loss claimed by the assessee as the same does not come within the ambit of ‘an incorrect claim apparent from any information in the return.’ Therefore, the adjustment made by the Assessing Officer was without jurisdiction.

8. As we have held that the adjustment per se was bad in law therefore, the ground raised by Department challenging the action of Ld. CIT(A) in restoring the matter to Assessing Officer for verification in view of the amendment to Section 251(1)(a) with effect from 01.06.2001 becomes wholly academic and, therefore, the ground raised by Department is dismissed as infructuous. Further , since the Cross objection filed by the assessee is in support of Ld. CIT(A)’s order, the same is also dismissed as being infructuous.” Since the facts of the case before us are quite similar to the above decision and therefore respectfully following the same, we are inclined to hold that disallowance of expenses made by AO in the order passed u/s 143(1)(a) of the Act is debatable issue and cannot be added in the said order. The order passed by the Ld. CIT(A) is set aside and the AO is directed to delete the disallowance. Ground nos. 2 to 4 are allowed.

7.

The common issue raised in ground no. 5 to 7 are that since the assessee has filed the return status of AOP and the net income as per income expenditure account is only Rs. 1,45,280/- and therefore the order of Ld. CIT(A) upholding the entire disallowance completely bad in law.

8.

Though we are not adjudicating this issue raised by the assessee at this stage however nonetheless it is a trite law it is the net income which has to be assessed after allowing the expenses. The issue is left open to be decided at later stage if the need arises for the same.

9.

Since the issue raised before us in this appeal is similar to one as decided by us in wherein we have allowed the grounds raised by the assessee .Accordingly, in the present case also the facts are quite similar and would, mutatis mutandis, apply to this appeal as well. Consequently the appeal of the assessee is allowed.

Order is pronounced in the open court on 21st May, 2024

More judgments on Section 139(4)

All 902 judgments and leading authorities on Section 139(4) →

Recent GST High Court judgments

Search GST case law →