DDIT, CHENNAI vs. KARTHIK ART FESTIVAL TRUST, CHENNAI

PDF · subscribers
ITA 1633/CHNY/2014Status: DisposedITAT Chennai20 November 2015AY 2009-104 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the income from sponsorship, gate sales, and interest were not in the nature of trade, commerce, or business. These activities were carried out in the course of pursuing the Trust's charitable objectives of promoting fine arts, dance, music, and education.

What were the facts?

The assessee-Trust, registered under Section 12AA, received sponsorship, gate sales, and interest income. The Assessing Officer denied exemption, treating these as trade/commerce activities under Section 2(15). The CIT(Appeals) reversed this, finding the activities were in furtherance of charitable objects.

What were the issues?

Whether income from sponsorship, gate sales, and interest earned by a charitable trust in furtherance of its objects constitutes trade or business, thereby disentitling it to exemption under Section 11.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 11,Section 2(15)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, S M C BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN

Hearing: 23.10.2015Pronounced: 20.11.2015

Heard together (2 matters)

ITA No.1633/Mds/2014
ITA No.427/Mds/2015

Read from the judgment's own cause title. This page is filed under one of them.

आदेश /O R D E R

1.

These appeals of the Revenue are directed against the respective orders of the Commissioner of Income Tax (Appeals)-VII, Chennai, and pertain to assessment years 2009-10 and 2010-11.

Since common issue arises for consideration in both the appeals, I common order.

2.

Shri A.V. Sreekanth, the Ld. Departmental Representative, submitted that the assessee-Trust was registered under Section 12AA of the Income-tax Act, 1961 (in short 'the Act'). During the years under consideration, the assessee received sponsorship, gate sales and interest to the extent of `37,50,082/- and `35,35,643/- respectively. Since the assessee has received income from the activities which are in the nature of trade, commerce, etc., the Assessing Officer by placing reliance on the provisions of Section 2(15) of the Act, found that the assessee is not eligible for exemption under Section 11 of the Act. Accordingly, the assessee- Trust was treated as AOP and tax was levied in respect of the profit earned by the assessee. However, on appeal before the CIT(Appeals), the CIT(Appeals) found that the object of the assessee-Trust is promotion of fine arts, dance, music and education. The sale of gate pass and interest are not received in respect of service rendered through any trade or commerce, this was received in the course of carrying on charitable activities in pursuance of the object of the Trust. Therefore, the CIT(Appeals) considered to be in the nature of trade, commerce or business.

According to the Ld. D.R., the assessee received income on sale of gate pass and interest income, therefore, it is service rendered in respect of trade and commerce.

3.

On the contrary, Sh. A.S. Sriraman, the Ld.counsel for the assessee, submitted that the assessee-Trust was established for education, promotion of music, dance, fine arts, etc. In the course of carrying on its charitable activities, the assessee has sold gate pass and also received sponsorship and interest income. Other than these, the assessee has not carried out any trade or commerce; the assessee has not rendered any service in trade or commerce, therefore, the CIT(Appeals) has rightly allowed the claim of the assessee.

4.

I have considered the rival submissions on either side and perused the relevant material on record. Admittedly, the assessee- Trust was established with an object of promotion of dance, music, fine arts and education. In the course of carrying on its charitable activities, the assessee has received sponsorship fee, income on sale of gate pass and interest income. Other than these activities,

4 I.T.A. No.427/Mds/15 the assessee admittedly did not carry on any other activities. Therefore, this Tribunal is of the considered opinion that the assessee has not carried on any trade, commerce or business activity other than carrying on its charitable activities in furtherance of its object. No service was rendered in any trade or commerce by the assessee. In those circumstances, this Tribunal finds no reason to interfere with the order of the lower authority and accordingly, the same is confirmed.

5.

In the result, both the appeals of the Revenue are dismissed.

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Latest GST High Court judgments

Search GST case law →