ACIT vs. ICICI EMERGING SECTOR FUND,

For AY 2008-09, the Assessee in viz., India Advantage Fund-I, filed return of income declaring total income of Rs.613,96,56,535/- and claimed refund of Rs.1,68,38,350 which is nothing but the TDS made by the Assessee on the interest given to the beneficiaries as set out in the last column of the chart given in the earlier paragraph. Along with the return of income the Assessee filed a letter dated 13.10.2008 intimating the AO that the income of the Assessee is included in the total income of the beneficiaries and offered to tax directly by them in their return of income. A revised return of income was filed on 30.3.2010 in which the total income declared was the same with tax liability as nil, but the request for refund of TDS as made in the original return of income was reduced to Rs.1,38,26,487.

For AY 2008-09, the Assessee in ICICI Emerging Sectors Fund, filed return of income declaring total income of Rs.346,18,77,243/-. Along with the return of income the Assessee filed a letter dated 13.10.2008 intimating the AO that the income of the Assessee is included in the total income of the beneficiaries and offered to tax directly by them in their return of income. A revised return of income was filed on 29.3.2010 in which the total income declared was reduced to Rs.343,27,09,174/- with tax liability as nil claiming refund of TDS.

For AY 2009-10, the Assessee in ICICI Emerging Sectors Fund, filed return of income declaring total income of Rs.4,30,52,648/-. Thereafter the aforesaid ROI was revised u/s.139(5) of the Act, declaring “nil” income and claiming a refund of Rs.21,51,930/- towards tax deduction at source. Along with the revised ROI a letter dated 4.5.2011, intimating that the income of the Assessee is included in the total income of the beneficiaries and offered to tax directly by them in their return of income, was also filed.

In the Assessment of the Assessees in and 179/Bang/12 for A.Y.08-09, the AO was of the view that the individual shares of the persons on whose behalf or for whose benefit income is received or receivable by the Assessee or part thereof are indeterminate or unknown. In this regard, the AO referred to the Trust Deed dated 25.9.2006 and observed that the shares of the beneficiaries are not mentioned therein. He was also of the view that the fact that the deed mentions that share of the beneficiaries would be allocated according to their investments in the fund does not make the share determinate or known. The AO was therefore of the view that the provisions of Sec.164(1) of the Act would apply and the Assessee would be liable to be assessed at the maximum marginal rate which was 30% plus surcharge, if any, and education cess, if any. The beneficiaries had however declared interest income at the applicable rates and STCG on sale of mutual fund units at 10% which is the rate as per the provisions of Sec.111A of the Act. There is no dispute with regard to the fact that the beneficiaries have declared income allocated by the Trust to them and have been assessed in respect of the share of their income. The AO also observed that the same income cannot be taxed twice, once in the hands of the Trust and again in the hands of the beneficiaries in view of the provisions of Sec.86 of the Act which provides that where the assessee is a member of an association of persons, income-tax shall not be payable by the assessee in respect of his share in the income of the association, if the association is chargeable to tax on its total income at the maximum marginal rate or any higher rate under any of the provisions of this Act. The AO also held that the Assessee and the beneficiaries joined in a common purpose or common action, the object of which was to produce income, profits and gains and therefore constituted an AOP. The AO also referred to the fact that the Assessee had obtained PAN in the status of an AOP (Trust) and filed its E-Return of income by quoting the status as AOP/BOI. Consequently the income in question has to be brought to tax in the hands of AOP at the maximum marginal rate. In this regard, the AO made reference to the decision of the Hon’ble Supreme Court in the case of ITO Vs. Ch. Atchaiah 218 ITR 239 (SC) wherein, in the context of assessment of income of an AOP, it was held by the Hon’ble Supreme Court that income has to be brought to tax in the hands of right person. The Assessee had before the AO relied on the following judicial pronouncements in support of its stand that there was no AOP in existence and therefore the Assessee should not be taxed at the maximum marginal rate. & 348/B/11 177 & 179/B/12, & 475/B/13 Page 8 of 33 (1) Gopala Pillai A.K. Vs. ITO 75 ITR 120 (Mad); (2) CWT Vs. Trustees of HEH Nizam’s Family (remainder Wealth) Trust 107 ITR 555 (SC); (3) CIT Vs. Shamaraju Trustees 56 Taxman 175 (Karn.); (4) Lakshmipat Singhania Vs. CIT 72 ITR 291 (SC).

The AO without discussing the facts of those cases and the ratio laid down in those decisions and as to how the facts of the Assessee’s case are different from those cases, held that the cases cited are not applicable to the facts of the Assessee’s case.

The AO also observed as follows:-

In AY 09-10 in the case of Assessee in the AO followed his reasoning as given in the order of Assessment in AY 08-09 in the case of the very same Assessee, which order is subject matter of appeal for AY 08-09 in ITA No. 177/Bang/12.

12. The grounds of appeal raised by the Revenue which is identical in all the appeals reads thus:

The appellant craves for permission to add or delete the grounds of Appeal at the time of hearing the case.”

At the time of hearing of these appeals, the parties agreed that identical issue on identical set of facts was considered by this Tribunal in the case of The DCIT Vs. M/S.India Advantage Fund-VII in for AY 2008-09 and this Tribunal by its order dated 17.10.2014 upheld identical order of the CIT(A). The parties also agreed that the terms of the trust deed are identical in substance and form in these cases as well as the case of M/S.India Advantage Fund-VII (supra) already decided by this Tribunal. The grounds of appeal raised by the Revenue in the appeal decided by the Tribunal and in these three appeals are also same.

The gist of the decision rendered by the Tribunal in the case of M/S.India Advantage Fund-VII (supra) are set out for ready reference:

One may pause here to consider whether there could be any valid objections to the constitution of a trust in this manner. The authors of the trust are the IC, the Indian financial service company and others contributing to the trust by the date of the trust deed. Indeed even institutional investors contributing to the trust, in helping the CT achieve its target of 50 million dollars can be considered as supplemental authors of the trust, the CA constituting r/w the trust deed, the instruments constituting the trust in their cases. The purposes of the trust are, as stated in the TD, to invest the trust funds and distributing the proceeds to the beneficiaries. This is, in a sense, nothing more than an arrangement by which certain parties agreed to contribute funds for a common purpose and divide the profits amongst themselves. No doubt the same objective could be achieved by the constitution of a firm or a company but, equally, there seems to be no valid objection if the parties wish to do it in the form of a trust which, under the Trust Act, merely represents certain obligations annexed to the ownership of property in the form of the contributed funds. The purposes of the trust cannot be said to be forbidden by law or likely to defeat the provisions of any law or fraudulent or involving injury to any person or property or opposed to public policy : vide s. 4 of the Indian Trusts Act (IV of 1882). It will appear later that, in entering into the present transactions, the parties took into account certain difficulties if the same transactions had been put through the format of a company and also took into account certain financial and tax implications. But these cannot render the purposes of the trust unlawful within the meaning of the Indian statute. The clause which enabled the trustees to admit any one as a & 348/B/11 177 & 179/B/12, & 475/B/13 Page 15 of 33 beneficiary, the Authority felt, might introduce a degree of uncertainty regarding the element of beneficiaries under the trust. The parties have agreed to modify the clause as indicated above. The result is that now the trustee's choice of beneficiaries is restricted (a) by the overall limit of the fund; (b) only to institutional investors; and (c) to persons who agree to subscribe to the CA. The criteria for persons to become beneficiaries and the shares of income they are entitled to are clearly defined in the deed. The Authority is of opinion, that with the introduction of the modifications referred to above and in the light of the statement on law contained in the passages from Agarwalla's Trust Act cited by learned counsel, there can be no objection to the validity of the modified trust deed. [Parenthetically, however, it may be observed that, in the definition in cl. (a) proposed to be inserted, the words "being a natural person" appears to be a surplusage and may be omitted without detracting from the meaning of the clause. But this has no impact on the validity of the trust deed.” (emphasis supplied) 47. We agree with the aforesaid observations of the AAR and we proceed further to decide the various issues raised by the Revenue in its appeal.”

When the Explanation was added in 1980, the CBDT issued the following circular [see (1980) 123 ITR (St) 159] [The quotation has been taken from the Memorandum explaining the provisions of the Finance (No. 2) Bill, 1980 and not from the relevant circular, which is Circular No. 281 dt. 22nd Sept., 1980 reported in (1981) 131 ITR (St) 4, though the Circular uses similar language—Ed.] : "49. xxx xxx xxx (iv) Under the existing provisions, the flat rate of 65% is not applicable where the beneficiaries and their shares are known in the previous year, although such beneficiaries or their shares have not been specified in the relevant instrument of trust, order of the Court or wakf deed. This provision has been misused in some cases by giving discretion to the trustees to decide the allocation of the income every year and in other ways. In such a situation, the trustees and beneficiaries are able to manipulate the arrangements in such a manner that a discretionary trust is converted to a specific trust whenever it suits them tax- wise. In order to prevent such manipulation, it is proposed to provide that unless the beneficiaries and their shares are expressly stated in the order of the Court or the instrument of trust or wakf deed, as the case may be, and are ascertainable as such on the date of such order, instrument or deed, the trust will be regarded as a discretionary trust and assessed accordingly."

From the above extracts it can be seen that the object of the amendments to the provision was only that the distribution of the income should not be entirely at the discretion of the trustees and that the trust deed should regulate the shares.” & 348/B/11 177 & 179/B/12, & 475/B/13 Page 17 of 33 14.3 On the issue raised by the Revenue in Ground No.3 with regard to the applicability of the provisions of Sec.60, 61 and 63 of the Act to the facts and circumstances of the case, the Tribunal held as follows:

Under clause-2 of the contribution Agreement, the contributor/beneficiary/investor agrees to contribute a specified sum to the trust/fund. Clause-2.6 of the contribution agreement specifies that the contributor/investor/beneficiary shall not have any right to demand the return of his/her/its fund contributor, other than upon dissolution of the fund. Clause-2.6.2 provides that the trustee may refund the fund contributor to the contributor, without interest, within a period of 3 months from the date hereof, in the event the minimum fund commitment is not received. Clause2.9 of the contributor agreement also lays down that the redemption of units by the beneficiary shall be at the sole discretion of the Trustees in consultation with the investment manager.

In the light of the aforesaid clauses in the contribution agreement, can it be said that transfer of funds by the beneficiary to the trust/fund is a revocable transfer? & 348/B/11 177 & 179/B/12, & 475/B/13 Page 19 of 33 57. The answer to the above question cannot be given by merely reading the clauses in the contribution agreement alone. The contention of the learned counsel for the Assessee before us was that the Contribution agreement has to be read along with the Trust Deed as well as the Investment Management agreement and offer document for private placement issued by the Investment Manager. Article-13 of the Trust Deed provides for termination of the Trust. Though such a power is not with the beneficiary/transferor, it is not the requirement of Sec.61 that the power of revocation must be at the instance of the beneficiary/transferor. The power of revocation under Clause13 of the Deed of Trust is a general power of revocation and the same would be sufficient for construing the transfer in the present case as a revocable transfer. As rightly contended by the learned counsel for the Assessee it is not necessary that the power of revocation should be at the instance of the contributors/beneficiaries/ transferor and it can be at the instance of any person either settlor, trustee, transferee or the beneficiaries. Provisions of Sec.61 of the Act do not contemplate a power of revocation only at the instance of the transferor. In this regard the reliance placed by the learned counsel for the Assessee on the observations of the Hon’ble Supreme Court in the case of Surat Art Silk Cloth Mfrs. Association (supra) support the plea taken by him. As rightly contended by him the existence of a power to revoke the transfer that has to be seen and not the manner in which/ or at whose instance such revocation is brought about.

The alternative submission of the learned counsel for the Assessee that the provisions of Sec.63(a) of the Act, which deems existence of power of revocation in certain circumstances, are also acceptable. In this regard prospectus inviting contribution from contributors clearly lay down in certain circumstances 75% of the contributors can revoke their contribution to the fund at any point of time and the trustees shall then terminate the fund. Though the above power of the transferor/beneficiary to revoke the transfer is not in the instrument of transfer but by virtue of the power conferred in a document by which the investment manager appointed by the trust by virtue of powers conferred under the trust deed, would be sufficient to conclude that the transferor/beneficiary had deemed powers of revocation. In this regard the reliance placed by the learned counsel for the Assessee & 348/B/11 177 & 179/B/12, & 475/B/13 Page 20 of 33 on the ratio laid down in the decision of the Hon’ble Supreme Court in the case of Jyothendrasinhji (supra) is squarely applicable to the present case. In the aforesaid decision the Hon’ble Supreme Court held that Sec. 63(1) of the Act does not say that the deed of transfer must confer or vest an unconditional or an exclusive power of revocation in the transferor. It was further held that the fact that concurrence of the trustee had to be obtained by the transferor/settler for revocation will not make the trust an irrevocable transfer. In such circumstances it must be held that the deed contains a provision giving the transferor a right to re-assume power directly or indirectly over the whole or any part of income or assets within the meaning of s. 63(a)(ii) of the Act.

For the reasons given above we hold that Sec.61 read with Sec.63 of the Act which mandates that income arising to any person by virtue of a revocable transfer of assets shall be chargeable to income tax as income of the transferor will apply to the facts and circumstances of the present case and therefore the assessment in the hands of the transferee/representative assessee was not proper.”

In the present case the AO has not invoked the provisions of Sec.161(1A) of the Act or the proviso to Sec.164(1) of the Act and therefore, we need not examine those provisions. As far as identification of individual shares of the Sec.164(1) of the Act will not get attracted for the reason that the beneficiaries are not identifiable.

The question for our consideration therefore is regarding applicability of Sec.164(1) of the Act. There are two aspects to be noticed in the above provisions. The first aspect is the identification of the beneficiaries. The second aspect is with regard to ascertainment of the share of the beneficiaries.

On the aspect of identification of the beneficiaries, it is the plea of the learned counsel for the Assessee that so long as the trust deed gives the details of the beneficiaries and the description of the person who is to be benefited, the beneficiaries cannot be said to be uncertain. CBDT Circular No.281 dated 22.9.1980 wherein the CBDT has explained the scope of Sec.164 with & 348/B/11 177 & 179/B/12, & 475/B/13 Page 22 of 33 regard to stating the name of the beneficiaries in the trust deed. In the said circular the provisions of Expln.-1 to Sec.164 of the Act regarding identification of beneficiaries has been explained to the effect that for identification of beneficiaries it is not necessary that the beneficiary in the relevant previous year should be actually named in the order of the Court or the instrument of trust or wakf deed, all that is necessary is that the beneficiary should be identifiable with reference to the order of the Court or the instrument of trust or wakf deed on the date of such order, instrument or deed. We find that Clause 1.1.13 of the Trust Deed clearly lays down that beneficiaries means the Persons, each of whom have made or agreed to make contributions to the Trust in accordance with the Contribution Agreement. We are of the view that the above clause is sufficient to identify the beneficiaries.

On the aspect of ascertainment of share of the beneficiaries, we find that Article 6.5 of the Trust Deed clearly specifies the manner in which the income of the Assessee is to be distributed. The said clause details formula with respect to the share of each beneficiary. As rightly contended on behalf of the Assessee it is not the requirement of law that trust deed should actually prescribe the percentage share of the beneficiary in order for the trust to be determinate. It is enough if the shares are capable of being determined based on the provisions of the trust deed. In the case of the Assessee the trustee have no discretion to decide the share of each beneficiary and are bound by the provisions of the trust deed and is duty bound to follow the distribution mechanism specified in the trust deed. The further aspect that may require consideration in the present case is with regard to the clause in the Trust Deed which authorises addition of further contributors to the trust at different points of time in addition to initial contributors. From this clause can it be said that share income of the beneficiaries cannot be determined or known from the trust deed. On the above aspect, we find the AAR in the case of XYZ In re (supra) has considered similar clause in a trust deed with specific reference to the provisions of Sec.164(1) of the Act and has held that if the trust deed sets out expressly the manner in which the beneficiaries are to be ascertained and also the share to which each of them would be entitled without ambiguity, then it cannot be said that the Trust deed does not name the beneficiaries or that their shares are indeterminate. The persons as well as the shares must be capable of being definitely pin-pointed and & 348/B/11 177 & 179/B/12, & 475/B/13 Page 23 of 33 ascertained on the date of the trust deed itself without leaving these to be decided upon at a future date by a person other than the author either at his discretion or in a manner not envisaged in the trust deed. Even if the Trust deed authorises addition of further contributors to the trust at different points of time, in addition to initial contributors, than the same would not make the beneficiaries unknown or their share indeterminate. Even if the scheme of computation of income of beneficiaries is complicated, it is not possible to say that the share income of the beneficiaries cannot be determined or known from the trust deed. In view of the aforesaid decision of the AAR, with which we respectfully agree, we hold that the provisions of Sec.164(1) of the Act would not be attracted in the present case. We also find that the Hon’ble Madras High Court in the case of P.Sekar Trust (supra) and Manilal Bapalal (supra) has taken a view that identity by reference to the terms of the trust deed is sufficient and it is not necessary that the beneficiaries should be specifically named in the deed of trust. Consequently Grounds 4 to 7 raised by the Revenue are held to be without merit.” As we have already stated the terms of the trust deed are identical in all cases and there is no dispute on this aspect.

It can thus be seen that the beneficiaries contributed their money to the Assessee and a separate agreement was entered into between the Assessee and each beneficiary. There is no inter se arrangement between one contributory/ beneficiary and the other contributory/beneficiary as each of them enter into separate contribution arrangement with the Assessee. Therefore it cannot be said that two or more beneficiaries joined in a common purpose or common action and therefore the tests for considering the Assessee as AOP was satisfied. The beneficiaries have not set up the Trust. Therefore it cannot be said that the beneficiaries have come together with the object of carrying on investment in mezzanine funds which is the object of the trust. The beneficiaries are mere recipients of the income earned by the trust. They cannot therefore be regarded as an AOP. Ground No.8 raised by the Revenue is therefore held to be without any merit.

Another reason assigned by the AO for treating the status of the Assessee as AOP was that in the return of income filed by the Assessee the status was shown in return of income. In this regard it is not in dispute before us that the form of return of income as it existed for the relevant assessment year did not contain a clause & 348/B/11 177 & 179/B/12, & 475/B/13 Page 26 of 33 for filing return of income by a “Trust” in the status other than AOP. The CBDT realised this difficulty faced by 'private discretionary trusts' having total income exceeding ten lakh rupees facing problem in filing their return of income electronically in cases where they are filing their return in the status of an individual because status of a private discretionary trust has been held in law as that of an 'individual' gave instructions in Circular No.6/2012 dated 3.8.2012 to the effect that it will not be mandatory for 'private discretionary trusts', if its total income exceeds ten lakh rupees, to electronically furnish the return of income for assessment year 2012-13. Form No.49A which was the prescribed form of application for allotment of Permanent Account Number (PAN) also did not contain a separate status “Trust” but contained a column “AOP (Trust)”. The revised Form No.49A later notified contains a column for status as “Trust”. Therefore the argument of the revenue that all “Trusts” are AOPs is not correct. If the contention of the Revenue as raised in Ground No.9 is accepted than the provisions of Sec.161(1) of the Act would become redundant. The charge to tax in the hands of the representative Assessee has to be in accordance with Sec.161(1) of the Act and therefore the status of the Assessee cannot be that of AOP. Ground No.9 raised by the Revenue is therefore held to be without any merit.”

In the case of David Joseph (supra) the Hon’ble Kerala High Court after making a reference to the above circulars held that once a beneficiary is assessed and his assessment is completed prior in point of time, and his assessment is an element of & 348/B/11 177 & 179/B/12, & 475/B/13 Page 27 of 33 finality, it is a natural consequence flowing therefrom that the Department does not get any permission to go behind it for the purpose of scrutinising the procedure, for finding out faults in regard thereto, the sole object of which is to justify the subsequent action taken by the Department. These are in fact the normal consequences that flow from the principle of finality. This principle especially emerges from three circulars and has established into a settled practice, any time a deviation therefrom cannot be permitted, even on the ground of a mistake with regard to the merits of the situation that received finality. Similar view has been taken by the Hon’ble M.P.High Court in the case of Rai Sahe Seth Ghisalal Modi Family Trust (supra) and Hon’ble Bombay High Court in the case of Trustees Of Chaturbhuj Raghavji Trust (supra).

The Hon’ble Bombay High Court in the case of Trustees of Chaturbhuj Raghavji Trust (supra) held that under sub-s. (2) of s. 41, it is permissible for the IT authorities to make direct assessment on the person on whose behalf income, profits and gains from a trust are receivable. Sec. 41 having provided for two alternative methods, namely, either to tax the income in the hands of the trustees or directly in the hands of the person on whose behalf the income was receivable under the trust, and one of them having been availed of by the IT Department in directly assessing beneficiary in respect of the income, the other was no longer available to the Department. It was contended on behalf of the Revenue that the option was of the ITO who was assessing the trust to decide whether he would assess the income in the hands of the trustees or directly in the hands of the beneficiary. This contention was rejected by the Hon’ble High Court which held that Sec. 41 was a special enabling provision which permitted the assessment in the hands of the trustees but did not preclude the direct assessment in the hands of the beneficiaries. There is nothing in s. 41 which would indicate that the choice between the alternative methods provided therein has to be made only at the time of the assessment of the trustees or that the choice only belongs to the ITO who is assessing the trust. In Circular No.157 dated 26.12.1974 of CBDT the CBDT has clarified on assessment of trust where share of beneficiaries are unknown. It has been clarified therein that the ITO should at the time of raising the initial assessment either of the trust or the beneficiaries adopt a course beneficial to the Revenue. Having & 348/B/11 177 & 179/B/12, & 475/B/13 Page 28 of 33 exercised his option once, it will not be open to the ITO to assess the same income for that assessment year in the hands of the other person (i.e., the beneficiary or the trustee). In CBDT Circular No.13/2014 dated 28.7.2014 the Board has however given instructions that as per the SEBI (Alternative Investment Funds) Regulations, 2012 funds which are not venture capital funds and which are non-charitable trusts where the investors name and beneficial interest are not explicitly known on the date of its creation- such information becoming available only when the funds starts accepting contribution from the investors, have to be treated as falling within Sec.164(1) of the Act and the fund should be taxed in respect of the income received on behalf of the beneficiaries at the maximum marginal rate.

The reliance placed on the aforesaid circular, in our view, will not be of any use for the reason that the said Circular was not in force at the relevant AY when the assessment was made by the AO on the present Assessee. Circulars not in force in the relevant Assessment year cannot be applied as held by the Hon’ble Bombay High Court in the case of BASF (India) Ltd. & Anr. vs. W. Hasan, CIT & Ors. 280 ITR 136 (Bom). The decision of the Hon’ble Supreme in the case of Ch. Atchaiah (supra) on which the AO placed reliance in making assessment on the Assessee in our view is not applicable to the facts of the present case. In the said decision the status of the Assessee as that of an AOP was not disputed but it was argued that the ITO had option to assess either the AOP or the individual member of the AOP. The Hon’ble Supreme Court held that unlike under s. 3 of the 1922 Act, the ITO did not have an option under s. 4 of the IT Act, 1961, to assess either the AOP or the individual members thereof. If the ITO has assessed a wrong person, say individual instead of AOP, he is not precluded, in contradistinction to the 1922 Act, to seek to assess the right person under the 1961 Act. The Hon’ble Court made it clear that wherever such on option is given under the 1961 Act, it has been specifically provided, as in s.183 and that under the 1961 Act, tax has to be levied on the right person, irrespective of benefit to Revenue. In the present case, however, we are concerned with a case of assessment of representative assessee or the person in respect of whom some other person is considered as representative assessee. Sec.161(1) by implication permits assessment of either the beneficiary or the Trustee. When the Trustee is assessed as representative assessee in respect & 348/B/11 177 & 179/B/12, & 475/B/13 Page 29 of 33 of income received on behalf of the beneficiary, the section provides that tax shall be levied upon and recovered from him in like manner and to the same extent as it would be leviable upon and recoverable from the person represented by him. In our view, therefore, the decision of the Hon’ble Supreme Court in the case of Ch. Atchaiah (supra) will not be of any assistance to the plea of the revenue in the present case. Following the decision rendered by this Tribunal in the case of India 15.

This appeal by the Revenue arises out of an order passed u/s.154 of the Act. As we have already seen, the Assessee in ICICI Emerging Sectors Fund, filed return of income for AY 08-09 claiming taxable income at “Nil” as the beneficiaries have already paid taxes on the income of the Assessee. The AO issued an intimation u/s.143(1) of the Act dated 24.3.2010 in which he raised a demand for taxes without considering the claim of the Assessee that the taxable income of the Assessee was nil. The Assessee filed an application u/s.154 of the Act pointing out that as per the return of income and documents filed along with the return of income, the Assessee should be given refund of TDS as claimed. The Assessee pointed out that the tax demand as raised in the intimation was uncalled for and prayed for suitable rectification. The said application was dismissed by the AO by order dated 25.8.2010. Against the said order the Assessee filed appeal before CIT(A), who by order dated 17.1.2011 allowed the appeal of the Assessee. The revenue has preferred the present appeal against the said order of the CIT(A).

At the time of hearing of the appeal, it was agreed by the parties that the assessment for AY 08-09 was later taken up for scrutiny and an order u/s.143(3) was passed. The said order is subject matter of appeal ITA No.177/Bang/2012. The issue raised in the order u/s.154 of the Act and the issue raised in are identical. The intimation u/s.143(1) of the Act to the extent it is modified in proceedings u/s.143(3) of the Act cannot be sustained. Therefore the intimation u/s.143(1) of the Act on passing of the order u/s.143(3) of the Act no longer survives. Therefore the order u/s.154 of the Act and further proceedings thereon are also superfluous. The appeal, therefore, has to be dismissed as infructuous and of no legal effect in view of the subsequent proceedings u/s.143(3) of the Act. Accordingly, ITA No.348/Bang/2011 is dismissed.

For AY 2008-09, the Assessee in ICICI Econet, Internet & Technology Fund, filed return of income declaring total income of Rs.99,50,36,467/- and tax liability of Nil. The Assessee claimed that the income of the Assessee is included in the total income of the beneficiaries and offered to tax directly by them in their return of income.

We have heard the submissions of the learned DR, who reiterated the stand of the Revenue as reflected in the grounds of appeal filed by the Revenue, viz., that the issue was debatable and therefore the issue ought not to have been decided in an application u/s.154 of the Act.

In the result, all the appeals by the revenue are dismissed.