M/S GENIUS EDUCATION SOCIETY,MANDI vs. ACIT, C-2, (E), CHANDIGARH

IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH

BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No.238/Chd/2018 (Assessment Year : 2012-13) M/s Genius Education Society, Vs. The A.C.I.T., Tanda Balt, Sadar, Mandi, Circle-2(Exemptions), Himachal Pradesh. Chandigarh. PAN: AAAJG1473H (Appellant) (Respondent)

Appellant by : S/Shri Ajay Jain, CA B.M. Monga, Adv. Respondent by : Shri Surinder Meena, JCIT Date of hearing : 24.05.2018 Date of Pronouncement : 20.08.2018 ORDER PER ANNAPURNA GUPTA, A.M. :

The present appeal has been preferred by the assessee

against the order of Ld. Commissioner of Income Tax

(Appeals) (hereinafter referred to as ‘Ld.CIT(A)’), Palampur

dated 30.11.2017 relating to assessment year 2012-13.

“1. That the order of Learned Commissioner of Income Tax (Appeals) is against the law and facts of the case. 2. That the Learned Commissioner of Income Tax (Appeals) has grossly erred in upholding the action of Assessing Officer in reopeningu/s147-148, which reopening/reassessment/notice is itself illegal and barred by the provisos to Section-12A of the Income Tax Act, 1961. 3. That the Learned Commissioner of Income Tax (Appeals) , has grossly erred in upholding the reassessment passes by the Assessing Officer by holding that the provisos to Section 12A are prospective in nature, which is against the well settled law.

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had applied for registration u/s10(23C)(vi) of the Act, on 03-

05-2012 which was denied by the Chief Commissioner of

Income Tax, Shimla, vide order dated 15-05-2013. The

assessee had also applied for registration as a charitable

society u/s 12AA of the Act, on the same day which was

granted by the Principal Commissioner of Income Tax ,

Shimla vide order date 07-11-2012 with effect from 01-04-

2012 effective from Assessment Year 2013-14.The Assessing

Officer noticed that for the impugned Assessment Year i.e.

Assessment Year 2012-13, no return of income had been

filed by the assessee and the assessees application for

approval u/s 10(23C)(vi) of the Act had been rejected.

Consequently reopening proceedings were initiated by

issuing notice u/s 148 of the Act on 27/28.05.2014. In

response to the same the assessee filed Nil return of income

on 31-03-2015. During assessment proceedings the assessee

contended that having been granted registration u/s 12AA

effective from Assessment Year 2013-14, the benefit of the

same was available to it in the impugned year also by the

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virtue of the first proviso to Section 12A(2) of the Act. The

Assessing Officer rejected this contention of the assessee

holding that the said benefit was available only if the

proceedings related to the impugned year were pending as

on the date of grant of registration u/s 12AA of the Act and

since registration in the present case was granted on 07-11-

2012 while the proceedings for the impugned year were

initiated by way of issuing notice u/s 148 only thereafter,

on 27/28-05-2014, the assessee was not entitled for the

benefit of the first proviso to Section 12A(2).Accordingly the

Net Profit shown by the assessee of Rs.1,42,21,024/- was

held as taxable income for the year.

who upheld the order of the Assessing Officer holding that

the benefit of the first Proviso to Section 12A(2) was not

available to assessee since no assessment proceedings were

pending on the date of grant of registration u/s 12A of the

Act. Further, the assessee raised another contention before

the CIT(A), that its case was covered under the Second

Proviso to Section 12A (2) of the Act. It was pointed out that

the said proviso bars the Assessing Officer from initiating

action u/s 147 to make the income of preceding years

taxable in case of trusts which had been granted

registration. The CIT(A) rejected this contention of the

assessee also, stating that the benefit of Second Proviso is

not available to the assessee since in the present case the

assessee was ineligible to claim exemption not on account of

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absence of registration u/s 12A of the Act, but because of

the fact that assessee had failed to file its return of income

and report of audit, as required under the provisions of

Section 12A(b) of the Act. Further the CIT(A) took note of the

fact that the income assessed of the assessee society had

been reduced to Rs.54,02,845/- by way of rectification order

passed u/s 154 of the Act as against Rs.1,42,21,000/-

assessed earlier.

The relevant findings of the CIT(A) at Para 7 of the

order is as under:

“7.(i) I have considered the facts of the case and submissions of the appellant. The appellant applied for registration u/s 10(23C)(vi) on 03-05- 2012 which was denied by worthy CCIT, Shimla, vide order dated 15-05- 2013. No appeal against the above order is stated to have been filed before Hon'ble ITAT. The appellant also applied for registration u/s 12AA on the same date which was granted by Pr. CIT, Shimla, vide his order dated 07- 11-2012, w.e.f. 01-04-2012 and effective from Assessment Year 2013-14. (ii) No regular return of income u/s 139 was filed by the appellant for Assessment Year 2012-13. Consequent to refusal of registration u/s 10(23C)(vi), a notice u/s 148 of the Act was accordingly issued to the appellant on 27/28-05- 2014. In response, a return of income was filed on 31-03-2015 declaring income at Rs. Nil. (iii) During assessment proceedings, the appellant submitted that though it had been refused approval us 10(23C)(vi) of the Act, but it was in possession of registration u/s 12AA of the Act granted w.e.f. 01-04-2012 and effective from Assessment Year 2013-14. Hence, its case was covered under 1s t proviso to section 12A(2) and the benefit of registration was available to it retrospectively for Assessment Year 2012-13 as well. I have considered above contention. It is held that Learned Assessing Officer rightly rejected this contention of the appellant by holding that its case was not covered under the 1s t Proviso to section 12A(2) of the Act. The Proviso is applicable only to

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assessment proceedings pending before the Assessing Officer as on the date of grant of registration u/s 12AA of the act provided the objects and activities of the institution were the same during the preceding assessment years assessment for which is pending completion as during the assessment year for which the institution has been granted registration u/s 12AA. In the case of the appellant, no return of income had been filed by it u/s 139 of the Act for Assessment Year 2012-13. The return of income was filed by it only on 31-03-2015 in response to notice u/s 148 issued on 27/28-05-2014. Hence, Learned Assessing Officer has rightly held that no assessment was pending on the date of registration u/s 12AA, i. e., on 07-11 2012 and the 1s t proviso to section 12A(2) was not applicable in the case of the appellant. (iv) Another plea taken by the appellant during appeal is that its case was also covered under the 2n d Proviso to section 12A(2) of the Act. It has been argued that the 2n d proviso bars the Assessing Officer from initiating action u/s 147 of the Act in case of such trust or institution to which registration has been granted for any assessment year preceding the assessment year for which registration has been granted u/s 12AA of the Act only for non- registration for the said assessment year. In this case, Learned Assessing Officer has recorded reasons u/s 147 by mentioning only the refusal of approval u/s 10(23C)(vi). No mention has been made of the grant of registration u/s 12AA of the Act on 07-11-2012 w.e.f.01.04.2012 and from Assessment Year 2013-14. It has been argued that in view of the 2n d proviso of the Act, Learned Assessing Officer was not justified to initiate proceedings u/s 147/148 of the Act for Assessment Year 2012-13. I have considered the above contention of the appellant and find that it is not tenable. The provisions of section 11, 12, 12A, 12AA and 13 governing income from property held for charitable or religious purposes must be read as a whole such that no provision of any section becomes redundant. The 1s t and 2n d provisos to section 12A(2) have been inserted to allow benefit of registration to such trusts/societies which are granted registration u/s 12AA at any particular point of time in respect of their pending or completed or un- opened assessments as well. The mandate of the 1s t proviso is that such benefit of registration will also be given in all assessments pending completion on the date of registration. The intent behind 2n d proviso is only to bar the

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assessing officer from taking recourse to provisions of section 147 /148 to make the income of the preceding years taxable in case of trusts / societies which have been granted registration. As per the 3r d proviso, the above benefits are not available in the case of any trust or institution which is refused registration or where registration in cancelled at any time u/s 12AA of the Act. However, the 2n d proviso cannot be construed to imply that Learned Assessing Officer is barred in any manner from even calling for the return of income u/s 147 where no return of income has been furnished by the assessee u/s 139 of the Act. It only bars the assessing officer from assessing the surplus as taxable income of the trust where it has been granted registration u/s 12A for a subsequent assessment year but it had no registration in the preceding assessment years though its objects and activities were the same. In the present case, as no return of income had been filed by the appellant u/s 139 for Assessment Year 2012-13, Learned Assessing Officer was justified to issue a notice u/s 148 on 27/28-05-2014 calling for the return of income. The said return was filed on 31.03.2015 declaring Nil income u/s 11 / 12 of the I.T. Act. However, section 11 and section 12 shall not apply in relation to the income of any trust or institution unless the conditions of the clauses (aa) and (b) of section 12A(1) of the Act are cumulatively met. Section 12A(2) and the three provisos to this section further govern the condition laid down in clause (aa) only. The condition as laid down by clause (b) operates in its own right and has to be met separately. As per clause (b), where the total income of the trust or institution as computed under this Act without giving effect to the provisions of section 11 and section 12 exceeds the maximum amount which is not chargeable to Income Tax in any previous year, the accounts of the trust or institutions for that year have to be audited and the report of such audit in the prescribed form has to be furnished along with the return of income for the relevant assessment year. The return of income for Assessment Year 2012-13 could be filed by the appellant only upto 31.03.2013. However, neither the return of income nor the audit report was furnished upto 31.03.2013. In view of above, the appellant was not entitle to claim benefit of section 11/12 of the Act in respect of Assessment Year 2012-13 as it did not meet the condition of section 12A(1)(b). Section 12A(1) begins with 'the provisions of section 11 and section 12 shall not apply in relation to..... unless the following

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conditions are fulfilled….’and thus has an overriding effect. In view of the above, it is held that the surplus of Rs.54,02,845/- (Rs.1,42,21,000 minus Rs.88,18,160/- as per the rectification order dated 08.08.2016) was taxable income of the appellant for the Assessment Year 2012-13. Grounds of appeal 1 & 2 are dismissed. As mentioned by the appellant in its written submissions, Learned Assessing Officer has already passed the rectification order u/s 154 on 08.08.2016 and assessed the income at Rs. 54,02,845/- by reducing the advance fees of Rs. 88,18,160/- received during Assessment Year 2011-12. Ground of appeal-3 becomes infructuous. Ground of appeal 4 is general in nature. No addition/alteration to grounds has been made during appeal.” 5. Before us, the sole contention raised by the Ld. Counsel

for the assessee was that the reopening could not have been

resorted to on account of the specific provision of the second

proviso to Section 12A(2) of the Act, debarring resort to the

same for the year preceding the assessment year for which

registration u/s 12A of the Act is granted. Our attention

was drawn to the relevant proviso and the CBDT Circular

No.01 of 2015, F.No. 142/13/2014-TPL containing the

explanatory notes to the introduction to the relevant

provisions by way of Finance Act (2) (2014) as under:

“12A [(2) Where an application has been made on or after the 1st day of June, 2007, the provisions of sections 11 and 12 shall apply in relation to the income of such trust or institution from the assessment year immediately following the financial year in which such application is made.] Provided further that no action under section 147 shall be taken by the Assessing Officer in case of such trust or institution for any assessment year preceding the aforesaid assessment year only for non-registration of such trust or institution for the said assessment year:”

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CBDT Circular No.01 of 2015,F.No. 142/13/2014-TPL

“In order to provide relief and remove hardship in genuine cases section 12A of the Income-tax Act has been amended to provide that in a case where a trust or institution has been granted registration under section 12AA of the Income-tax Act, the benefit of sections 11 and 12 of the said Act shall be available in respect of any income derived from property held under trust in any assessment proceeding for an earlier assessment year which is pending before the Assessing Officer as on the date of such registration, if the objects and activities of such trust or institutions in the relevant earlier Assessment Year are the same as those on the basis of which such registration has been granted. Further, it has been provided that no action for reopening of an assessment under section 147 of the Income-tax Act shall be taken by the Assessing Officer in the case of such trust or institution for any assessment year preceding the first assessment year for which the registration applies, merely for the reason that such trust or institution has not obtained the registration under section 12AA for the said assessment year.” 6. Ld. D.R. on the other hand relied on the order of the

CIT(Appeals) stating that no benefit can be derived by the

assessee from the Second proviso to section 12A(2) ,since in

the present case the assessee was ineligible to claim

exemption not on account of absence of registration u/s

12A of the Act, but because of the fact that assessee had

failed to file its return of income and report of audit, as

required under the provisions of Section 12A(b) of the Act.

perused the order of the authorities below. Admittedly the

reopening in the present case was resorted to for the reason

that the assessee had been refused approval u/s 10(23C)(vi)

of the Act and had not filed its return of income .It is not

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disputed that the assessee had been granted registration u/s

12AA for the subsequent assessment year i.e. A.Y 2013-14.

The contention of the assessee challenging the reopening is

that the second proviso to section 12A(2) of the Act, debars

resorting to reopening u/s 147 of the Act, for subjecting to

tax the income for the impugned year merely on account of

absence of registration u/s 12A.

since the assessee failed to fulfill the condition stipulated

for claiming exemption u/s 11 &12 of the Act of filing return

of income alongwith report of audit, u/s 12A(1)(b) of the Act,

its income for the impugned year was taxable and the

reopening therefore was valid.

reopening was valid on the ground of absence of registration

u/s 12A of the Act for the impugned year and therefore its

income becoming taxable. In fact, we find, that the CIT(A)

has accepted that reopening could not have been resorted to

on account of absence of registration u/s 12A for the

impugned year on account of the second proviso to section

12A(2) of the Act. Therefore the contention of the assessee

on this count, we find, stands accepted by the Revenue. But

the argument of the Revenue we find is that, because the

assessee failed to comply with the conditions of section

12A(1)(b) of the Act, which was necessary for claiming

exemption u/s 11 & 12 of the Act, its income for the

impugned year was taxable, which had thus escaped

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assessment and therefore the reopening was valid. The said

conditions, as pointed out by the Ld.CIT(A), are the filing of

return of income accompanied with the report of an auditor

in the prescribed form. It is relevant to reproduce the

provisions of section 12A(1)(a) &(b) of the Act at this

juncture.

“12A (1) The provisions of section 11 and section 12 shall not apply in relation to the income of any trust or institution unless the following conditions are fulfilled, namely:- (a) the person in receipt of the income has made an application for registration of the trust or institution in the prescribed form and in the prescribed manner to the Principal Commissioner or] Commissioner before the 1st day of July, 1973 , or before the expiry of a period of one year from the date of the creation of the trust or the establishment of the institution, [whichever is later and such trust or institution is registered under section 12AA]: [Provided that where an application for registration of the trust or institution is made after the expiry of the period aforesaid, the provisions of sections 11 and 12 shall apply in relation to the income of such trust or institution,- (b) where the total income of the trust or institution as computed under this Act without giving effect to the [provisions of section 11 and section 12 exceeds the maximum amount which is not chargeable to income-tax in any previous year], the accounts of the trust or institution for that year have been audited by an accountant as defined in the Explanation below sub- section (2) of section 288 and the person in receipt of the income furnishes along with the return of income for the relevant assessment year the report of such audit in the prescribed form duly signed and verified by such accountant and setting forth such particulars as may be prescribed.]” 10. Undoubtedly the requirement of filing of return of

income and the report of audit have been specified for being

eligible for claiming exemption u/s 11 & 12 of the Act,

alongwith the grant of registration u/s 12AA of the Act. In the

case of the assessee, we find, that the return of income has been

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filed in response to notice u/s 148 of the Act. Therefore the

condition of filing of return of income stands fulfilled. The

section, we find, nowhere prescribes the filing of return by

any due date, therefore the findings of the CIT(A) that the

assessee having not filed its return within the prescribed

time it had failed to comply with the requirement prescribed,

is not tenable. As for the requirement of filing report of audit

in the prescribed form, the said condition has been held by

courts to be merely procedural and therefore directory in

nature and not mandatory for the purpose of claiming

exemption u/s 11 & 12 of the Act. The Hon’ble Jurisdictional

High Court in the case of CIT vs Shahzadanand Charity

Trust reported in 228 ITR 292,has categorically held so in

para 10-14 of its order as under:

“10. Calcutta High Court in Rai Bahadur Bissesswarlal’s case (supra) while interpreting s. 12A(b) held that the provision was directory in nature and the AO could allow the assessee to file the audit report, at any time before the completion of the assessment. In this case the assessee, a charitable trust registered with the CIT filed its return on 17th Sept., 1984, declaring a deficit of Rs. 1,61,452. The return so filed was not accompanied by audited accounts and audit report in Form No. 10B as required under s. 12A of the Act. The audit report dt. 12th Nov., 1984 was, however, filed by the assessee in the prescribed form on 6th March, 19897, before the completion of the assessment. The ITO while completing the assessment refused to allow the benefit of exemption under s. 11 of the Act to the assessee on the ground that audit report in Form No. 10B was not filed along with the return. Income of the assessee was put to tax. Order of the ITO was upheld by the CIT(A) against which assessee filed further appeal before the Tribunal which was accepted. On these facts, it was held that the IT authority had taken hyper-technical view of the matter where the assessee has complied with the provisions of the Act in the course of assessment by curing the defect in the return by filing an audit report. The ITO cannot ignore such audit report or the return in completing the assessment. The delay in getting the account audited and in filing the return (sic-report) in Form No. 10B did not defeat any object of the

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Act and, therefore, the provision was directory in nature. It also referred to the circular of the Board dt. 9th Feb., 1978.

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argument of the Revenue that the assessee was not eligible

for exemption u/s 11 &12 on account of not having complied

with the requirements of section 12A(1)(b) of the Act. Since

this was the sole basis for upholding the validity of the

reassessment proceedings resorted to, we hold that the

reassessment resorted to in the present case was invalid, on

account of the second proviso to section 12A(2) of the Act,

which specifically debarred resort to the same in view of

registration having been granted from the immediately

succeeding assessment year. The reassessment framed is

therefore set aside. As a consequence the addition made is

deleted.

above terms.

Order pronounced in the Open Court.

Sd/- Sd/- (SANJAY GARG) (ANNAPURNA GUPTA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated : 20th August, 2018 *Rati* Copy to: 1. The Appellant 2. The Respondent 3. The CIT(A) 4. The CIT 5. The DR

Assistant Registrar, ITAT, Chandigarh