SHIVA EDUCATIONAL SOCIETY,BILASPUR, HIMACHAL PRADESH vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTIONS) CIRCLE, CHANDIGARH, DCIT(EXEMPTIONS), CIRCLE, CHANDIGARH, FIFTH FLOOR, CR BUILDING, SECTOR SEVENTEEN, CHANDIGARH

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ITA 679/CHANDI/2024Status: DisposedITAT Chandigarh14 November 2024AY 2010-11Bench: SHRI SANJAY GARG (Judicial Member)4 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the first proviso to section 12A(2) is a beneficial provision and should be applied retrospectively. Consequently, the assessee is entitled to the benefit of sections 11 and 12 for the assessment year under consideration.

What were the facts?

The assessee, a charitable society, applied for registration under section 12A. While registration was granted for AY 2011-12, the assessment for AY 2010-11 was pending. The assessee claimed benefit of the first proviso to section 12A(2) for the pending assessment year.

What were the issues?

Whether the first proviso to section 12A(2) of the Income Tax Act can be applied retrospectively to allow deductions for a preceding assessment year where the assessment was pending at the time of registration.

Which sections of the Income-tax Act were involved?

Section 12A,Section 12A(2),Section 11,Section 12

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Heard together (2 matters)

I.T.A. No. 679/CHD/2024
I.T.A. No. 490/CHD/2017

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

& Ors Shiva Educational Society v. DCIT 2 आदेश/Order The captioned appeals have been preferred by the assessee against the separate orders passed by the ld. Commissioner of Income Tax, Appeal National Faceless Appeal Centre, Delhi dated 08.04.2024 and 31.01.2017 respectively for the Assessment Year: 2010-11. is taken as a lead case.

I.T.A. No. 679/CHD/2024

2.

The brief facts of the case are that the assessee claimed itself to be a charitable society. The assessee applied for registration under section 12A of the Income Tax Act, which was granted to the assessee for assessment year 2011-12 on 11.09.2010. The assessment for the impugned assessment year 2010-11 was pending on the said date. The assessee relied upon the first proviso to section 12A(2) of the Income Tax Act, and pleaded that where the registration has been granted to a Trust or Institution under Section 12AA of the Act, then the provisions of section 11 & 12 shall apply to the income of such an assessee from the property held under the trust for any preceding assessment year also, subject to the condition that the assessment of such preceding year is pending before the Assessing Officer on the date of such registration.

The ld. counsel, therefore, has submitted that in view of the aforesaid proviso, since the assessment for the year under consideration was pending before the Assessing Officer on the date of registration, hence, & Ors Shiva Educational Society v. DCIT 3 the assessee is entitled to deduction as per provisions of sections 11 of the Act.

3. The ld. Assessing Officer however, held that the assessee cannot be granted the benefit of registration/deduction under Section 11 of the Income Tax Act observing that the said proviso to section 12A(2) has came into operation w.e.f 01.10.2014 and the same cannot be applied retrospective.

4. The ld. counsel for the assessee has relied upon the following judgments to stress the point that since the said proviso is a beneficial provision, hence the same is to be applied retrospecitvely:

Sr. No. Particulars 1. Copy of Judgment of Hon'ble Amritsar Tribunal in the case of Punjab Educational Society Vs. ITO, [2017] 88 taxmann.com 113 (Amritsar Trib.).

2. Copy of Judgment of Hon'ble Amritsar Tribunal in the case of St. Jude's Convent School, Vs. ACIT, [2017] 77 taxmann.com 173 (Amritsar Trib.).

3.

Copy of Judgment of Hon'ble Rajasthan High Court in the case of CIT(E) Vs. Shree Shyam Mandir, 2017 (10) TMI 1450 (Raj HC).

4.

Copy of Judgment of Hon'ble Chennai Tribunal in the case of Alpha Educational Trust Vs. DCIT(E), [2023] 150 taxmann.com 20 (Chennai -Trib.).

5.

It has been held that in the aforesaid case laws that the proviso to section 12A(2) being a beneficial provisions, intended to mitigate the hardship in case of genuine charitable institutions, is to be applied retrospectively.

6.

The ld. DR could not point out contrary decision to the aforesaid proposition of law. In view of this, it is directed to the Assessing Officer to give the benefit of the first proviso to section 12A(2) of the Income Tax Act & Ors Shiva Educational Society v. DCIT 4 to the assessee for the assessment year under consideration. This appeal of the assessee is treated as allowed. : The ld. counsel for the assessee has submitted that since the assessee has been granted the required relief in therefore, this appeal of the assessee has become infructuous at this stage. The same is accordingly hereby dismissed. However, the assessee will be at liberty to contest this issue on merits in case need be.

7.

In the result, the appeal of the assessees in is allowed and is dismissed.

Order pronounced in the open court on 14.11.2024.

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