SUPREME BUILDESTATES PVT LTD,MADANGANJ- KISHANGARH vs. DCIT CIRCLE 2 AJMER, JAIPUR ROAD AJMER

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ fu/kZkj.k o"kZ@Assessment Years : 2020-21 Supreme Buildestates Pvt. Ltd. cuke DCIT, Makranaq Road Madanganj, Vs. Circle-2, Ajmer. Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCS 1129 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri C.M. Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Sh. Anup Singh (Addl. CIT) a lquokbZ dh rkjh[k@ Date of Hearing : 20/09/2023 mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 30/10/2023 vkns'k@ ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by the assessee aggrieved from the order of the National Faceless Appeal Centre, Delhi [Here in after referred as (NFAC)] for the assessment year 2020-21 dated 27.07.2023, which in turn arises from the order passed by the AO, passed under Section 143(3) read with section 144B of the Income tax Act, 1961 (in short 'the Act') dated 16.09.2022.

Supreme Buildestates Pvt. Ltd. vs. DCIT 2. The assessee has marched this appeal on the following grounds:- “

1. On the facts and circumstances of the case, impugned order passed by the NaFAC is bad in law and is liable to be set aside.

2. On the facts and circumstances of the case, NaFC has erred in law in confirming the action of the Ld Assessing Officer in denying the claim of deduction of Rs 17,16,540/ u/s 80G of the Income Tax Act.

3. On the facts and circumstances of the case, impugned order passed by the NaFC is subversive of judicial discipline in as much as the same is contrary to the binding precedents that were cited before him and have been noted in the impugned order without distinguishing the same and assigning any reason for deviating from the precedents.

4. On the facts and circumstances of the case, Ld AO and NaFC failed in appreciating that under the Income Tax Act, no restriction has been imposed for claiming deduction under Section 80G of the Act when payment has been made to the eligible entities listed in Section 80G of the Act.

5. On the facts and circumstances of the case, LD AO and NaFC erred in law in applying the fetters of voluntary and involuntary nature of payments to section 80G of the income tax act when no such fetters have been imposed by the legislature.

6. On the facts and circumstances of the case, Ld AO and NaFC failed in appreciating that obligations to incur expenditure on CSR activities flows from the Companies Act, and has no linkage what so ever with Section 80G of the Act except to the extent provided in clause (a) (iiihk) and (a) (iiihl) of Sub Section 2 to Section 80G of the Income Tax Act.

7. On the facts and circumstances of the case NaFC has erred in not allowing relief from interest under Section 234B & 234C of the Act.”

3. The fact as culled out from the records is that the assessee company is a closely held company, having interest income from funds available to the company, which is being assessed under the Supreme Buildestates Pvt. Ltd. vs. DCIT head ‘income from other sources’. The assessee company has filed its return of income for the assessment year 2020-21 on 09.10.2020 declaring total income at Rs. 22,43,54,110/- and income u/s 115JB of Rs. 24,45,44,184/-. The case was selected for complete scrutiny assessment under the E-assessment Scheme on the issue “1. As per new schedule AL-1, the company has invested substantial part of its funds in assets like Residential House, land or building, capital contribution to other entities, loans and advances, motor vehicles, aircrafts etc.” Accordingly, notice u/s 143(2) of the Income Tax Act, 1961 dated 29.06.2021 was issued electronically through ITBA and duly served upon the assessee company on the registered e mail on E-filing portal. Subsequently, the case was transferred to faceless assessment scheme and notice u/s 142(1) of the Act dated 25.10.2021 and 13.12.2021. In response, the assessee company furnished the required submission from time to time. After considering the submission of the assessee company, assessment was completed on 16.09.2022. On perusal of the computation of total income submitted by the assessee, it is found that the assessee has spent an amount of Rs. 7,50,00,000/- towards CSR expenditure and added back the same in the statement of total Income u/s 37 of the Supreme Buildestates Pvt. Ltd. vs. DCIT Act while computing the taxable income for the year ended 31.03.2020. On the other hand, out of above CSR expenses the assessee has claimed 50% of CSR expenses of Rs. 17,16,540/ out of Rs.34,33,080 i.e. 10% of adjusted Gross total income other than Long term Capital- Rs. 3,43,30,803/- as donations to Shri Ratanlal Kanwar Lal Patni Foundation under section 80 G of the Act. The ld. AO noticed that the assessee has claimed the donations thunder Corporate Social Responsibility and us. 80G of the Act. Accordingly, vide notice u/s 142(1) of the I.T. Act, 1961, dated 25.10.2021 the assessee was asked to explain as to why deduction u/s 80G on CSR expenditure of Rs. 17,16,540/- should not disallowed since CSR expenses is legal obligation of the company and not a voluntary donation In this regard, assessee vide letter dated 11.11.2021 has submitted its submission. Based on the detailed finding recorded in the order of the assessment the ld. AO rejected the claim of deduction u/s. 80G claimed by the assessee for an amount of Rs. 17,16,540/-.

4. Aggrieved from the said action of the Assessing Officer, assessee preferred an appeal before the ld. CIT(A)/NFAC. Apropos to the grounds so raised the relevant finding of the ld. CIT(A)/NFAC is reiterated here in below:

Supreme Buildestates Pvt. Ltd. vs. DCIT “ 6. I have considered the facts of the case and submissions of the appellant. I have also perused the Assessment Order passed by the AO u/s 143(3) rws 1448 of the Income-tax Act, 1961 dated 23.09.2022 6.1 As per the facts culled out from the record and reproduced earlier, the appellant is a closely held company. For AY 2020-21, the appellant filed the return of income on 09.10.2020 declaring total income at Rs. 22,43,54,110/- and income u/s 115JB of Rs.24,45,44,184/- The return was processed under section 143(1) of the Income-tax Act, 1961 and the case was subsequently selected for Complete Scrutiny. While assessing the case under consideration, the AO has disallowed the claim of deduction u/s 80G to the tune of Rs. 17,16,540/- and issued order u/s 143(3) tune of r.w.s. 144B of the Act on 16.09.2022 assessing the total income at Rs.22,60,70,650/- 6.2 Feeling aggrieved and dissatisfied with the aforesaid decision and order of the AO, the appellant has preferred the instant appeal.

7. It is contended by the appellant that being a closely held company having income from funds available to the company which is being assessed under the head "Income from Other Source". During the FY 2019-20 relevant to AY 2020-21, the appellant had made donation to the tune of Rs.7,50,00,000/- to Shri Ratanial Kanwarlal Patni Foundation which was qualified as Corporate Social Responsibility (CSR) expenditure under section 135 of the Companies Act, 2013. The appellant had added back the amount of Rs.7,50,00,000/- as per Explanation 2 to section 37(1) of the Income-tax Act, 1961 at the time of filing return of income. Further, the appellant had claimed a deduction of Rs.17,16,540/- (50% of 10% of Adjusted Gross Total Income other than Long Term Capital Gain) u/s 80G(5) of the Income- tax Act, 1961 as the CSR donation was made to approved charitable trust. In order to buttress its arguments, the appellant has placed reliance upon the following decisions/case laws: Judgment of ITAT Kolkata in the case of JMS Mining Pvt Ltd vs. PCIT (ITA/146/Kol/2021 dated 22.07.2021) Malabar Industries Ltd vs. CIT (Civil Appeal No. 3646 of 1993) Goldman Sachs Services Pvt. Ltd. vs. JCIT in IT(TP) A No. 2355/Bang/2019 Allegis Services (India) vs CIT in ITA No. 1693/Bang/2019 Supreme Buildestates Pvt. Ltd. vs. DCIT FNF India Pvt. Ltd. vs. ACIT (ITA No. 1565/Bang/2019) American (India) Pvt Ltd vs. ACIT (ITA No. 1762/Bang/2019) 8. Apropos the above, the ground no. 1 is whether the appellant as a closely held company is entitle to claim deduction u/s 80G of Income- tax Act. It is observed that the AO has disallowed the appellant's claim for deduction u/s 80G on the ground that donation in general involves a voluntary act without there being any legal obligation. It may incidentally provide tax benefits. CSR, on the other hand, imposes an obligation on the part of corporate entity to incur expenditure out of profits by way of appropriation of profits as compliance expenditure and this cannot be allowed as deduction u/s.80G. This gains better currency with the denial of deduction for contribution to Swachh Bharat Kosh and Clean Ganga Fund set up by the Central Government which excludes expenditure by way of OSR and if there is anything above the required obligation under Companies Act, that alone is eligible for deduction u/s.80G. The other expenditures by way of specified activities constituting CSR are not eligible for claim under section 80G. The intention of the legislature was never to allow deduction for CSR expenditure, else it would result in subsidizing the expenditure by one third of such expenses by the Government by way of tax expenditure. Furthermore, CSR expenditure is not 'voluntary' but "mandatory" in nature. In the case on hand, the deduction is admissible in respect of any sums, which is paid by the assessee in the previous year as donations to various bodies/institutions indicated in that section. Thus, from a bare reading of the provision, it is clear that the primary requisite of admissibility of deduction under section 80G is that the sums paid must be a donation. This aspect of law came to be expounded, by the Hon'ble Andhra Pradesh High Court in PVG Raju, Raja of Vizianagaran v Commissioner of Expenditure-Tax 1972 86 ITR 267 AP in the following words: "5. We shall, therefore, first advert to the question whether the items of expenditure sought to be exempted under Section 50) are or are not donations within the meaning of Section 50) of the Act. The, term donation" has not been denned in the Act. Hence, we may refer to the meaning of "donation" as given in the Concise Oxford Dictionary and Corpus Juris Secundum. 'Donation/thing presented, gift, esp. of money given to institution...." (The Concise Oxford Dictionary, page 357), Supreme Buildestates Pvt. Ltd. vs. DCIT 6. Donation means' an act which the owner of a thing voluntary transfers the title and possession of the same from himself to another without any consideration; a gift or grant in gratuity...' (Corpus Juris Secundum, Vol.28, page 53).

10. The ground no. 2 is general as well as consequential in nature. Accordingly, no further adjudication is required. TAX DEPAR In the result, the appeal of the appellant is dismissed.

Submissions of the appellant- Observations of lower authorities to the effect that the donations made under CSR were not voluntary are perverse on fact; Supreme Buildestates Pvt. Ltd. vs. DCIT At the outset, without prejudice to the legal submissions as to the admissibility of the claim of deduction u/s 80G of the Income Tax Act, it is submitted that both the lower authorities failed to appreciate that the claim of deduction was made at Rs 17, 16,540/ which constitute 50% of 10% of adjusted gross total income whereas, undisputedly the donation was paid to the tune of Rs 7, 50, 00,000/. The entire expenditure was disallowed by the appellant company itself in computing the total income. As such no deduction of the expenditure was claimed u/s 37 of the Income Tax Act. Mandatory CSR liability under companies Act is only to the extent of 2% of the average net profit whereas, donations given by the appellant to Shri Ratanlal Kanwarlal Patn Foundation is evidently more than one third of its net profits. Therefore observations of both the lower authorities suffer from gross perversity of facts. The donations made under the CSR by the assessee company were absolutely voluntary and several times of its legal obligations under the Companies Act. In the circumstances, the valid claim of deduction u/s 80G of the Income Tax Act made by the appellant at Rs 17,16,540/ against the eligible donations made at Rs 7,50,00,000/ cannot be denied. Observations of lower authorities to the effect that the donations made under CSR are not eligible for deduction u/s 80G of the Income Tax Act suffer from gross perversity in law: The appellant submits that the orders of the lower authorities are erroneous for the following reasons; i. Impugned order passed by the NAFC is subversive of judicial discipline in as much as the same is contrary to the binding precedents that were cited before him and have been noted in the impugned order without distinguishing the same and assigning any reason for deviating from the precedents. ii. Ld AO and NAFC have not appreciated that under the Income Tax Act, no restriction has been imposed for claiming deduction under Section 80G of the Act when payment has been made to the eligible entities listed in Section 80G of the Act. iii. Fetters of voluntary and involuntary nature of payments to section 80G of the income tax Act applied by the lower authorities are without sanction of law and gross abuse of executive powers when no such fetters have been imposed by the legislature. Iv Obligations to incur expenditure on CSR activities flows from the Companies Act, and has no linkage what so ever with Section 80G of the Act except to the extent provided in clause (a)(iiihk) and (a) (iiihl) of Sub Section 2 to Section 80G of the Income Tax Act.

Supreme Buildestates Pvt. Ltd. vs. DCIT It is also submitted that the disputed issue is no more res integra and various Benches of the Hon’ble Tribunal have decided the issue in unequivocal terms. The appellant places reliance on the following decisions in this regard: Decision of the Hon’ble ITAT Bangalore in the case of First American (India) Pvt Ltd Vs ACIT ITA 1762/Bang/2019 dated 29.04.2020. The Hon’ble Bench held as under; “15. In our view, expenditure incurred under section 30 to 36 are claimed while computing income under the head, ‘Income from Business and Profession”, where as monies spent under section 80G are claimed while computing “Total Taxable income” in the hands of assessee. The point of claim under these provisions is different.

19. In present facts of case, Ld.AR submitted that all payments forming part of CSR does not form part of profit and loss account for computing Income under the head, “Income from Business and Profession”. It has been submitted that some payments forming part of CSR were claimed as deduction under section 80G of the Act, for computing “Total taxable income”, which has been disallowed by authorities below. In our view, assessee cannot be denied the benefit of claim under Chapter VI A, which is considered for computing ‘Total Taxable Income”. If assessee is denied this benefit, merely because such payment forms part of CSR, would lead to double disallowance, which is not the intention of Legislature. 20. on the basis of above discussion, in our view, authorities below have erred in denying claim of assessee under section 80G of the Act Supreme Buildestates Pvt. Ltd. vs. DCIT Bangalore Tribunal in the case of Goldman Sachs Services Pvt. Ltd. vs. JCIT in IT (TP) A No. 2355/Bang/2019 held as under: “16. The last ground of appeal argued by the learned Authorized Representative in respect of disallowance of deduction under Section 80G of the Act In the financial year 2014-15, the assessee has incurred expenditure of Rs.4,72,00,024/- to meet the CSR (Corporate Social Responsibility) as per Policy formulated under Section 135 of the Companies Act, 2013. Out of the said amount, a sum of Rs.2,25,21,500 qualified for deduction under Section 80G of the Act and therefore the assessee claimed of 50% of amount being Rs.1,12,60,750/- as deduction under Section 80G of the Act. The TPO/A.O. has disallowed substantial portion of donation under Section 80G of the Act on the ground that donations were not in the nature of voluntary contribution as required under CSR Policy. Further the Assessing Officer has allowed the contribution to PM National Relief Fund under Section 80G of the Act as it was a direct contribution to the Government. No other inferences were raised by the TPO/A.O. in respect of other donations which are equally eligible for deduction under Section 80G of the Act. The learned Authorized Representative submitted that the donations or expenditure has been incurred wholly and exclusively for the purpose of business and eligible for deduction under Section 37 of the Act and alternatively under Section 80G of the IT (TP) A No.2355/Bang/2019 Act. We found the DRP has dealt at page 81 of the order and observed that, the claims are in the nature of CSR Policy expenditure and hence does not qualify for deduction under Section 80G of the Act. The learned Authorized Representative demonstrated in Paper Book Vol.II at pages 882 & 883 the list of deductions claimed under Section 80G of the Act with a statement of donees along with PAN and address and donation receipts. Further the donation receipts are self- explanatory and are eligible for deduction under Section 80G of the Act. We find that the CSR expenses are required to be incurred by companies as per Section 135 of the Companies Act and the deduction u/s. 37(1) of the Act, is not available from Assessment Year 2015-16 as per the Explanation 2 to Section 37(1) of the Act inserted by the Finance Act No.2. 2014.Whereas, the assessee company has made a claim for deduction of CSR expenses u/s. 80G of the Income Tax Act,1961.But the assessing officer has rejected the assesses claim without verifying the nature of contributions and observed that it is not a donation, and was not spent voluntarily for the eligibility of claim u/s.80G of the Act but due to legal obligation prescribed u/s. 135 r.w. Schedule VII of Companies Act, 2013.We find that the A.O has allowed deduction u/s.80G of the Act in respect of contribution made to PM Relief Fund which is not disputed. We are of the opinion that the A.O. has not made his observations clear that no CSR expenses are eligible for deduction u/s. 80G of the IT (TP) A No.2355/Bang/2019 Act. We consider it appropriate to refer to the Clauses (iiihk) & (iiihl) of sub- section 2 of Section 80G of the Act which Supreme Buildestates Pvt. Ltd. vs. DCIT are read as under : "(iiihk) the Swachh Bharat Kosh, set up by the Central Government, other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of Section 135 of the Companies Act, 2013 (18 of 2013); or (iiihl) the Clean Ganga Fund, set up by the Central Government, where such assessee is a resident and such sum is other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of Section 135 of the Companies Act, 2013) (18 of 2013)." Where these two exceptions are provided in Section 80G of the Act, it can be inferred that the other contributions made u/s. 135(5) of the Companies Act are also eligible for deduction u/s. 80G of Income Tax Act subject to assessee satisfying the requisite conditions prescribed for deduction u/s.80G of the Act. In the present case the A.O. has not dealt on these aspects, prima facie, considered the contributions as not voluntary but a legal obligation and has accepted the genuineness of the contributions. We are of the opinion that the matter has to be considered for examination and verification of facts subject to the assessee satisfying the requirements of claim u/s.80G of the Act. Accordingly, we restore the entire disputed issues to the file of A.O. for fresh examination and verification as discussed above and the assessee should be provided adequate opportunity of IT(TP)A No.2355/Bang/2019 hearing and shall co-operate in submitting the information and we allow the ground of appeal of the assessee for statistical purposes.” Bangalore Bench of the Hon’ble Tribunal in the case of Allegis Services (India) vs. CIT in pronounced on 29.04.2020 has held as under: “. In present facts of case, Ld.AR submitted that all payments forming part of CSR does not form part of profit and loss account for computing Income under the head, "Income from Business and Profession". It has been submitted that some payments forming part of CSR were claimed as deduction under section ITA No.1693/Bang/2019 A. Y : 2016 - 17 80G of the Act, for computing "Total taxable income", which has been disallowed by authorities below. In our view, assessee cannot be denied the benefit of claim under Chapter VI A, which is considered for computing 'Total Taxable Income". If assessee is denied this benefit, merely because such payment forms part of CSR, would lead to double disallowance, which is not the intention of Legislature. 19. on the basis of above discussion, in our view, authorities below have erred in denying claim of assessee under section 80G of the Act. We also note that authorities below have not verified nature of payments qualifying exemption under section 80G of the Act and quantum of eligibility as per section 80G (1) of the Act.”

Supreme Buildestates Pvt. Ltd. vs. DCIT The Bangalore Tribunal in the case of FNF India Pvt. Ltd. vs. ACIT (ITA No. 1565/Bang/2019) reported in 2021-TIOL-319-ITAT-BANG pronounced on January, 05, 2021 held as under: “Similar issue came up for consideration before this Tribunal in the case of Allegis Services (India) Pvt. Ltd. wherein it was held that “For claiming benefit under Section 80G, deductions are considered at the stage of computing “Total Taxable income”. Even if any payments under Section 80G forms part of CSR payments (keeping in mind ineligible deduction expressly provided u/s 80G), the same would already stand excluded while computing, income under the held “income from Business and Profession”. The effect of such disallowance would lead to increase in Business income. Thereafter benefit accruing to assessee under Chapter VIA for computing “Total Taxable income” cannot be denied to assessee, subject to fulfilment of necessary conditions therein………… authorities below have erred in denying claim of assessee under section 80G of the Act…….” Mumbai Bench of the Hon’ble Tribunal in Synergia Lifesciences Pvt. Ltd.Vs DCIT Assessment Unit ITA no.938/Mum./2023 Dated 20.06.2023 held as under; “9. We have considered the submissions of both sides and perused the material available on record. The only grievance of the assessee is against the denial of deduction under section 80G of the Act in respect of CSR expenditure. In the present case, it is undisputed that the assessee has not claimed the CSR expenditure under section 37(1) of the Act, and its claim is only restricted to section 80G of the Act. We find that a similar issue has come up for consideration before various coordinate benches of the Tribunal. We find that in Allegis Services (India) Private Ltd. V/s ACIT, in ITA No. 1693/Bang./2019, the deduction in respect of CSR expenditure under section 80G of the Act was denied by the Revenue on a similar basis as in the present case. While deciding the issue in favour of the taxpayer, the coordinate bench of the Tribunal, vide order dated 29/04/2020, observed as under:- “We have perused submissions advanced by both sides in light of records placed before us.

Supreme Buildestates Pvt. Ltd. vs. DCIT 11. This amendment will take effect from 1/04/2015 and will, accordingly, apply to assessment year 2015-16 and subsequent years.

Supreme Buildestates Pvt. Ltd. vs. DCIT 17. We therefore do not agree with arguments advanced by Ld. Sr.DR.

18. In present facts of case, Ld. AR submitted that all payments forming part of CSR does not form part of profit and loss account for computing Income under the head, "Income from Business and Profession". It has been submitted that some payments forming part of CSR were claimed as deduction under section 80G of the Act, for computing "Total taxable income", which has been disallowed by authorities below. In our view, assessee cannot be denied the benefit of claim under Chapter VI A, which is considered for computing Total Taxable Income". If assessee is denied this benefit, merely because such payment forms part of CSR, would lead to double disallowance, which is not the intention of Legislature. 19. on the basis of above discussion, in our view, authorities below have erred in denying claim of assessee under section 80G of the Act. We also note that authorities below have not verified nature of payments qualifying exemption under section 80G of the Act and quantum of eligibility as per section 80G (1) of the Act.

10. Thus, in view of the above, the claim for deduction under section 80G of the Act in respect of CSR expenses cannot be denied. In the present case, the lower authorities denied the deduction claimed by the assessee under section 80G of the Act without verifying the conditions as laid down in the said section. Therefore, respectfully following the aforesaid decision rendered by the coordinate bench of the Tribunal, we remit this issue to the file of the AO to verify the conditions necessary for claiming deduction under the said section. The assessee is also directed to file all the details for the purpose of claiming deduction under section 80G of the Act. We further direct that if the conditions as laid down in section 80G are found to be satisfied then deduction be granted to the assessee to that extent. With the above directions, the impugned order is set aside. Accordingly, ground no. A (1) raised in assessee‟s appeal is allowed for statistical purposes In view of the settled legal position it is submitted that the appeal of the assessee be allowed by directing the Assessing Officer to allow the claim of deduction u/s 80G of the Income Tax Act made by the appellant. It is prayed accordingly.”

Supreme Buildestates Pvt. Ltd. vs. DCIT 5.1 The ld. AR of the assessee to drive home to the contentions so raised has also relied upon the following decisions:-

 First American (India) Pvt. Ltd. vs. ACIT in dated 29.04.2020.  M/s Goldman Sachs Services Pvt. Ltd. vs. JCIT in IT(IT)A No. 2355/Bang/2019 dated 15.06.2020.  Allegis Services (India) Pvt. Ltd. vs. ACIT in ITA No. 1693/Bang/2019 dated 29.04.2020.  M/s FNF India Private Ltd. vs. ACIT in ITA No. 1565/Bang/2019 dated 05.01.2021.  Synergia Lifesciences Pvt. Ltd. vs. DCIT in ITA No. 938/Mum/2023 dated 20.06.2023.

Supreme Buildestates Pvt. Ltd. vs. DCIT 7. We have heard the rival contentions, perused the material placed on record and gone through the judicial precedent cited by both the parties to drive home their respective contentions. Admittedly the assessee has made donation of Rs. 7,50,00,000/- to Shri Ratan Lal Kanwar Lal Patni Foundation. Since the said trust is registered with the Income Tax Department donation made to the said trust was considered as eligible u/s. 80G of the Act to the extent of Rs. 17,16,540/-. The lower authorities are of the view that a payment to constitute a donation, it must satisfy the test of voluntariness. In the case on hand, the payment made as a part of legal compliance of Corporate Social Responsibility requirements under the Companies Act 2013, cannot be said to be payment on for the purpose of granting a voluntary payment so as to constitute a donation deduction under section 80G. Therefore, the assessee denied the benefit of deduction of Rs.17,16,540/- u/s 80G of the Act. The lower authority thus, held that a sum of Rs.17,16,540/- does not qualify as a "donation" at all and even if the Shri Ratanial Kanwar Lal Patni Foundation holds a certificate of exemption under section 80G of the Income-tax Act, 1961, the sum to the tune of Rs.17,16,540/- has not been entitled to a benefit under section 80G of the Income-tax Act, 1961 since it is not a donation.

Supreme Buildestates Pvt. Ltd. vs. DCIT 7.1 Thus, the issue before us is limited to the fact that donation made by the assessee out of the CSR obligations as per provision of section 135 of the Companies Act, 2013 can be considered for deduction under chapter VIA u/s. 80G of the Act or not. The amendment made in the section 37(1) restricting the deduction of CSR expenditure is applicable from assessment year 2015-16 and the year under consideration is A. Y. 2020-21.

7.2 The ground no. 2 to 6 raised by the assessee all are related to disallowance of donation u/s. 80G by holding it be CSR expenses prohibited by provision of section 37(1) of the Act. Thus, is not under dispute that the assessee has paid a sum of Rs. 7,50,00,000/ to Shri Ratan Lal Kanwar Lal Patni Foundation. Since the said trust is registered with the Income Tax Department and therefore contributions/ donations made to the said trust were considered eligible for deduction u/s 80G of the Income Tax Act by the assessee. As the deduction allowable to the assessee company u/s 80G of the Income Tax Act was computed at Rs 17,16,540/ and the same was claimed as deduction from the total income in accordance with the provisions of chapter VI of the Income Tax Act, as the payee was recognized to accept the donations which is eligible for deduction u/s. 80G of the Act.

Supreme Buildestates Pvt. Ltd. vs. DCIT 7.2 Moving further, whether the deduction restricted u/s. 37(1) for an expenditure while computing the income of the assessee is also restricted u/s. 80G of the Act. Under the Income Tax once the Gross total income is computed the assessee is allowed deduction under chapter VIA of the Act of the certain payments and section 80G comes under that Chapter. Thus, the deduction is allowed after the income is computed under chapter VIA. Thus, the point of disallowance u/s. 37(1) and donation is considered as deduction even if the same is disallowed while computing the total income of the assessee and the same is the case here. Thus, the point of disallowance and deduction are different. Thus, for claiming deduction u/s. 80G of the Act even if the payment is not considering while computing the income of the as per provision of section 37(1) of the Act in this case. The bench notes that section 80G(2)(iiihk) and (iiihl) specific excluded as it is evident from the extract of section 80G of the Act; Deduction in respect of donations to certain funds, charitable institutions, etc. 6580G. (1) In computing the total income of an assessee, there shall be deducted, in accordance with and subject to the provisions of this section,— (i) in a case where the aggregate of the sums specified in sub-section (2) includes any sum or sums of the nature specified in sub-clause (i) or in sub-clause (iiia) or in sub-clause (iiiaa) or in sub-clause (iiiab) or in sub- clause (iiib) or in sub-clause (iiie) or in sub-clause (iiif) or in sub-clause Supreme Buildestates Pvt. Ltd. vs. DCIT (iiig) or in sub-clause (iiiga) or sub-clause (iiih) or sub-clause (iiiha) or sub-clause (iiihb) or sub-clause (iiihc) or sub-clause (iiihd) or sub- clause (iiihe) or sub-clause (iiihf) or sub-clause (iiihg) or sub-clause (iiihh) or sub-clause (iiihi) or sub-clause (iiihj) or sub-clause (iiihk) or sub-clause (iiihl) or sub-clause (iiihm) or in sub-clause (vii) of clause (a) or in clause (c) or in clause (d) thereof, an amount equal to the whole of the sum or, as the case may be, sums of such nature plus fifty per cent of the balance of such aggregate; and (ii) in any other case, an amount equal to fifty per cent of the aggregate of the sums specified in sub-section (2).

Thus, except for contribution u/s. 80G towards Bharat Kosh and Clean Ganga fund, all other payments are eligible for donation u/s. 80G as it clear from the provision of the Act. Therefore, we are of the considered view that the deduction cannot be denied to the assessee based on the provision of the Act. Similar view is taken by the coordinate bench in the case of First American (India) Private Limited in wherein the coordinate bench held as under:-

In the result, appeal of the assessee is allowed.

Order pronounced in the open Court on 30/10/2023.

Sd/- Sd/- ¼ Mk0 ,l- lhrky{eh ½ ¼ jkBksM deys'k t;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;d lnL;@Judcial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 30/10/2023 *Santosh आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Supreme Buildestates Pvt. Ltd., Kishangarh.