DCIT (EXEMPTION) CIRCLE, GHAZIABAD vs. GAUTAM BUDH HEALTHCARE FOUNDATION, NOIDA

1. This appeal by the revenue is preferred against the order of the CIT(A)-1, Noida dated 24.02.2020 pertaining to A.Y. 2014-15.

The grievance of the revenue read as under :-

Whether on the facts or in law the CIT(A) was justified in allowing benefit of exemption u/s II of the IT Act to the assessee while activities carried out by the society during the instant assessment year were not found to be covered by any limb of charitable purpose' as defined in section 2(15) of the IT Act, 1961.

Briefly stated the facts of the case are that the assessee is a trust duly registered u/s. 12AA of the Act with the object of providing Medical Relief, Education and Training and also running a medical college namely Prakash Institute of Physio-therapy, Rehabilitation and allied medical sciences.

The assessee filed its return of income electronically on 25.11.2014 declaring nil income. The return was selected for scrutiny and accordingly statutory notices were issued and served upon the assessee.

The assessment was completed vide order dated 21.12.2016 framed u/s.143(3) of the Act at an assessed income of Rs.556,06,660/-after making following two additions :-

The additions were challenged before the CIT(A). In so far as first addition is concerned it was contended that the entire investment has been received back by the trust, therefore, no benefit is derived by Prakash Hospital Private Limited.

The CIT(A) was of the opinion that even if the entire investment has been received back by the assessee the fund which was utilized by Prakash Hospital Private Limited saved interest in as much as if the assessee trust had not given the loan fund Prakash Hospitals would have borrowed the loan and paid interest thereon.

The appellant has worked out interest @ 12% over the fund utilized by the hospital which is as under :-

In so far as the denial of exemption we are of the considered view that any violation u/s.13 does not result in denial of exemption u/s. 11 of the Act to the total income of the assessee meaning thereby that only that income is denied exemption which is in violation of section13 of the Act. For this proposition we draw support from the decision of the Hon’ble Karnataka High Court in the case of Mullers Charitable Institutions wherein the Hon’ble High Court has held that “it is only the income from such investment or deposit which has been made in violation of Section 11(5) of the Act that is liable to be taxed”.

Accordingly deletion of addition of Rs.2,16,06,656/- does not called for any interference, accordingly appeal by the revenue is dismissed.