ATHARV VIJAY YEWALE SOCIAL FOUNDATION,PUNE vs. ITO EXEMPTION WARD 1(2), PUNE

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1. The CIT (A) failed to recognize the fact that the trustees & member s of the assessee Trust above mentioned belong from rural background hence they are not much adversely aware of rules & regulation of Income Tax Act.

2 2.1 The part of the written submission filed by the assessee is reproduced as under : Social Objective: The Atharv Vijay Yewale Social Foundation, located in Karla, Mawal (a rural area 60 kilometers from Pune), was formed with a noble intent. The founder, Shri Vijay Yewale, after the tragic demise of his only son, transferred all his belongings and savings to establish this trust. The trust works towards skill development, tree plantation, and various charitable activities for the poor. Challenges Faced: Being situated in a rural area, the trust has limited access to professional advice, including chartered accountants and tax consultants. This lack of expertise has contributed to compliance challenges. Issue in Dispute • The AO assessed the entire gross receipts of Rs.16,23,173 as taxable income without allowing any deduction for expenses incurred by the trust in fulfilling its objectives. • The CIT(A) confirmed the disallowance of expenses and taxed the entire receipts, disregarding the principles of accounting and the intent of the Finance Act, 2022. Principle of Net Income: Taxing gross receipts is contrary to the commercial principles of taxation. It is a settled principle that taxation is imposed on net income (revenue less allowable expenses). In this case, the trust has genuine expenses incurred for its charitable activities, which should be deducted. Trust as an AOP: In the absence of registration under Section 12A, the trust should be treated as an Association of Persons (AOP). As per the provisions of the Act, only net income of the AOP is taxable after deducting expenses incurred for its objectives. Social Intent and Rural Context: The trust operates with a social purpose in a rural area with limited resources and capacity. Denying genuine expenses on the basis of non-registration creates undue hardship and goes against the trust's 3 charitable objectives. Request for Relief: We humbly submit that the trust’s total income be reassessed by allowing deductions for expenses incurred during the relevant year. Necessary directions may kindly be issued to the AO to assess the net income in accordance with the provisions of law and the intent of the Finance Act, 2022. Submission of ld.DR : 3. Ld.Departmental Representative for the Revenue accepted that net income needs to be taxed.

Findings & Analysis : 4. We have heard both the parties and perused the records. In this case, assessee had filed Return of Income for A.Y.2021-22 on 31.03.2022 declaring total income at Rs.NIL and claiming exemption u/sec.11 of the Income Tax Act, 1961. During the assessment proceedings, Assessing Officer noted that assessee’s application for registration u/sec.12A of the Act was rejected vide order dated 24.09.2020. It is mentioned by the Assessing Officer in the assessment order that Gross Receipts of the assessee were Rs.16,23,173/- and Assessee had claimed expenditure of Rs.16,02,538/-. However, Assessing Officer taxed entire receipts. Ld.CIT(A) confirmed the addition. Before us, ld.AR has simply stated that Net Income needs to taxed. Ld.AR submitted that AO 4 should have reduced the expenditure claimed by assessee. Assessee had filed copy of Audited Income & Expenditure Account. Though, Assessee do not have any registration u/sec.12A of the Act, that does not give permission to the AO to tax total receipts. Only the income of the assessee can be taxed. Admittedly, there are certain expenditures which have been shown by the assessee in the Income & Expenditure Account. The AO has failed to consider these expenditures. Therefore, in the interest of justice, we set-aside the order of the AO to the AO for denovo adjudication. Assessing Officer shall provide opportunity to the Assessee. Assessee shall file necessary documents before Assessing Officer. Accordingly, grounds of appeal raised by the assessee are allowed for statistical purpose.