THE DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTIONS CIRLCLE,, VIJAYAWADA vs. VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY(VUDA), , VISAKHAPATNAM

This appeal filed by the Revenue is against the order of the Learned Commissioner of Income Tax (Appeals), Vijayawada [Ld. CIT(A)] in appeal No. 10119/CIT(A)/VJA/2019-20 dated 23/09/2020 arising out of the order passed U/s. 143(3) r.w.s 147

Brief facts of the case are that the assessee is an Urban Development Authority constituted under Andhra Pradesh Urban Area (Development) Act having registration U/s. 12AA of the Act w.e.f. 1/4/2003. The assessee filed its return of income for the AY 2007-08 on 31/10/2007 admitting total income of Rs. NIL after claiming exemption U/s. 11 of the Act in respect of its excess of income over expenditure of Rs. 1,44,77,293/-. The assessment U/s. 143(3) was completed on 30/03/2009 declaring total income of Rs. NIL after making certain adjustments by the AO. Subsequently, the assessment order was set aside by the CIT-1, Visakhapatnam vide order U/s. 263 dated 7/3/2011 with a direction to the AO to re-do the assessment de novo. Aggrieved by the said revision order of the Ld. CIT, assessee filed an appeal before the Hon’ble ITAT. The Tribunal vide order dated 8/8/2011 directed the AO to re-do the assessment de novo after examining the claim of the assessee in the light of the principles enunciated in the case law relied on by the assessee. Thereafter, the CCIT (O ), Visakhapatnam (holding the charge of CIT-1, Visakhapatnam) passed an order U/s. 12AA(3) of the Act on 3 4/5/2017 cancelling the registration granted to the assessee U/s. 12AA from AY 2006-07 onwards by holding that the assessee is engaged in commercial activities with a profit motive. Consequent to the cancellation of registration U/s. 12AA of the Act, the AO completed the pending assessment U/s. 143(3) r.w.s 254 on 30/03/2013 determining the total income at Rs. 5,88,17,622/-. Aggrieved by the order of the Ld. AO, assessee filed an appeal before the Ld. CIT(A). Before the Ld. CIT(A), the assessee also raised additional grounds of appeal through e- proceedings on 1/9/2020. The Ld. CIT(A) while admitting the additional grounds of appeal allowed the appeal of the assessee and directed the AO to delete all the additions aggregating to Rs.5,88,17,622/-. The Ld. CIT(A) also observed that the assessee’s representative has not pressed the original grounds raised in the appeal and accordingly dismissed all the original grounds of appeal. Aggrieved by the order of the Ld. CIT(A), the Revenue is in appeal before us.

The Revenue has raised the following grounds of appeal: “(i) The Ld. CIT(A) erred in not considering the facts enumerated in the order of cancellation of registration U/s. 12AA(3) of the Act passed by the Hon’ble Chief Commissioner of Income Tax (O ), Visakhapatnam vide order dated 4/5/2012 despite the fact that activities undertaken by the assessee authority cannot

The Ld. DR argued that the assessee’s registration u/s. 12A of the Act was cancelled by CCIT, Visakhapatnam on 4/5/2012. The Ld. DR also submitted that under restoration of the Registration u/s. 12A of the Act, the Hon’ble ITAT on 20/03/2020 cannot auto invoke the provisions of section 11 of the Act. The Ld. DR supported the order of the Ld. AO. Per contra, the Ld. AR submitted that the registration U/s. 12A of the Act was restored by the Hon’ble ITAT in ITA No.295/Viz/2012, dated 20/03/2020. The Ld. AR therefore pleaded that since the cancellation of the registration has been 6 restored the assessee is entitled to claim exemption u/s. 11 of the Act.

We have heard the rival submissions and perused the materials on record and the orders of the Ld. Revenue Authorities.

With respect to Grounds No. (i), (ii) & (iii) since the registration u/s. 12A of the Act was restored by the Hon’ble ITAT, the Ld. CIT(A) has rightly followed the directions of the Hon’ble ITAT and has directed the AO to delete the additions of Rs. 5,88,17,622/- which was passed vide assessment order u/s. 143(3) r.w.s 254 of the Act, dated 30/03/2011 consequent to the cancellation of the registration u/s. 12AA of the Act. We find that since the Hon’ble Tribunal has restored the registration u/s. 12A of the Act, the assessee is entitled to claim exemptionu/s. 11 of the Act and hence the Ld. CIT(A() has rightly directed the AO to delete the additions made by the Ld AO. Accordingly, we therefore find no infirmity in the order of the Ld. CIT(A) on this ground and dismiss the grounds raised by the Revenue.

With respect to Grounds raised from (iv) to (ix) of the Grounds of appeal, we find that the Ld. CIT(A) has followed the directions of the Hon’ble Income Tax Appellate Tribunal in ITA No. 295/Viz/2022 (supra) wherein the order of the Ld. CIT passed U/s. 12AA was cancelled and the registration was restored to the assessee. We find that since the registration is restored by the Hon’ble ITAT, the assessee is entitled for claiming deduction U/s. 11 of the Act in the impugned assessment year. We also note from the grounds that the Department has challenged the decision of the ITAT in restoring the registration of the assessee u/s. 12A of the Act before the Hon’ble High Court, and therefore the Revenue has raised the ground that the assessee shall not therefore be allowed the deduction claimed U/s. 11 of the Act. We also note that as on date, the decision of the Hon’ble tribunal is valid until the final outcome of the High Court is pronounced. Accordingly, the directions of the Ld.CIT(A) to the AO to delete the additions is valid in law and hence no interference is required on the above grounds.

In the result, the appeal of the Revenue is dismissed.

Vijayawada. ववभधगीयप्रनतननधध, आयकरअऩीऱीयअधधकरण, ववशधखधऩटणम/

DR,ITAT, Visakhapatnam गधर्ाफ़धईऱ / Guard file 6. आदेशधनुसधर / BY ORDER Sr. Private Secretary ITAT, Visakhapatnam