JOHARIMAL HIGH SCHOOL,CUTTACK vs. ITO EXEMPTION, CUTTACK

The assessee has raised the following grounds of appeal: The assessee has raised the following grounds of appeal: The assessee has raised the following grounds of appeal:

Facts of the case are that the assessee is a charitable trust running a school since 1982. The assessee trust filed its return of income on 27.10.2018 showing an income of Rs.18,12,685/- being interest from bank and I.T.return, thereby claiming exemption of Rs.24,30,289/- u/s.10(23c)(iiad) i.e. excess of gross receipts of Rs.97,40,810/- over expenditure of Rs.73,10,521/-. The Assessing Officer processed the return u/s.143(1) and assessed the total income at Rs.91,23,206/-, inter alia, disallowing the revenue expenditure amounting to Rs.73,10,521/-.

In first appeal, the CIT(A) upheld the addition made by the Assessing Officer, presuming that the AO CPC while processing u/s.143(1) of the Act, must have captured the data from the Audit Report filed by the assessee itself. Ld CIT(A) observed that there are mainly two ways in which any data which is used for variance in the returned income of the assessee can be taken by the CPC. The first is data provided by the assessee himself in the

At the time of hearing, ld A.R.of the assessee submitted that the appellant trust is running its school since the year 1982 and it has been filing the return of income claiming exemption u/s.10(23C) of the Act.Ld A.R. submitted that the appellant trust was not registered under section 12AA of the Act. He submitted that the ld CIT(A) has mainly confirmed the addition on the ground that the AO must have gone through the audit report filed by the assessee but actually, no audit report is filed by the assessee as the same is not required to be filed by the assessee as per the provisions of law. Ld A.R. submitted that merely because due to inadvertent mistakes at the time of filing e-return done by the assessee, the CPC proceeded to make addition without providing due opportunity of hearing to the assessee. Therefore, the assessment order is bad in law. He also submitted that since the assessee is not having registration u/s.12AA of the Act, therefore, the assessee has to be treated as Association of Persons (AOP) for the purpose of application of provisions of Income tax Act and in this situation, according to normal principles of accounting, the expenditure incurred by the assessee for the purpose of activities of the AOP has to be allowed out of entire gross receipts and, thereafter, only the surplus income

Replying to above, ld SR DR vehemently opposed to the submission of the assessee and submitted that when the assessee itself is submitting wrong information in the e-return, then AO-CPC cannot be blamed for making addition on the basis of such e-return. Ld SR DR also pointed out that the assessee received notice from CPC vide dated 16.8.2019, which was not properly replied by the assessee, therefore, no fault can be attributable to the CPC in this regard. Therefore, addition made by the AO- CPC and confirmed by the ld CIT(A) may kindly be confirmed.

Ld SR DR also submitted that when the assessee itself is stating that he has filed audit report alongwith return of income, then the authorities below were in doubt regarding correctness of the claim of expenditure of the assessee, therefore, the addition made by the AO and confirmed by ld CIT9A) may also kindly be upheld on this count.

Placing rejoinder to above, ld AR submitted that the AO has not raised any doubt regarding claim of expenditure as mentioned by the assessee in column 4(i) of return of income. It is also not the case of the authorities below that these expenditures of Rs.7310,521/- are not incurred exclusively or wholly for the purpose of activities of the assessee. Therefore, as per normal accounting principles, the expenditure incurred by the assessee during the relevant financial year wholly or exclusively for the purpose of making or earning income/receipts has to be allowed to the assessee and only remaining part of surplus can be taxed in the hands of the assessee.

On careful consideration of the rival submissions, first of all, we may point out that that ITAT Indore Bench in the case of Shri Vaishnav Polytechnic College Govern by VSK Market Tech Educational Society,(supra) has categorically held that in case the assessee does not have registration u/s.12AA of the Act, as charitable trust, then also all incidental expenditure incurred by the assessee wholly or exclusively for the purpose of making or earning such income was also to be allowed u/s.57(iii) of then Act and this P a g e 5 | 7

Undisputedly rather admittedly, the assessee does not enjoy registration u/s.12AA of the Act and as per e-return filed before the Bench, as per column 3, the assessee has shown receipt of income of Rs.97,10,521/- and as per column 4(i), amount applied during the previous year or expenditure incurred during the previous year as per revenue account was Rs.73,10,521/-. In absence of registration u/s.12AA of the Act, the assessee has to be treated as an AOP for the purpose of calculation of tax liability in the hands of the assessee. In this situation, as per normal accounting principles and keeping in view the preposition rendered by Indore Bench of ITAT in the case of Shri Vaishnav Polytechnic College Govern by VSK Market Tech Educational Society(supra), all incidental expenditure incurred by the assessee during the relevant financial period, wholly or exclusively for the purpose of marking or earning such income/receipts has to be allowed as per provisions of section 57(iii0 of the Act and this legal provision has not been controverted by ld SR DR.

Ld counsel for the assessee, at Bar, has pleaded that since the total income of the assessee trust is Rs.97,40,810/-, which is below Rs.1,00,00,000/-, the audit report is not required in this case. He also vehemently pointed out that no audit report has been filed alongwith the e- return. Therefore, the presumption of ld CIT(A) that the assessee trust P a g e 6 | 7

In the result, appeal of the assessee is allowed.