Income Tax Appellate Tribunal - Chennai
Acit Exemptions, Coimbatore vs Al Ameen Educational & Charitable ... on 22 May, 2018
आयकर अपील य अ धकरण, 'डी' यायपीठ, चे नई।
IN THE INCOME TAX APPELLATE TRIBUNAL
'D' BENCH: CHENNAI
ी जॉज माथन, या यक सद य एवं
ी एस जयरामन, लेखा सद य के सम%
BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.2999/Chny/2017
नधारण वष /Assessment Year: 2012-13
The Asst. Commissioner of Income- Vs. M/s. Al Ameen Educational -
Tax (Exemptions), and Charitable Trust,
Coimbatore. Karundevanpalayam,
Nanjal Uthukuli Post,
Erode-638 104.
[PAN: AAATA 7129 G]
(अपीलाथ'/Appellant) (()यथ'/Respondent)
Department by : Mrs.Sumathi Venkataraman,
JCIT
Assessee by : Mr.A.S.Sriraman, Adv.
सुनवाई क+ तार ख/Date of Hearing : 22.05.2018
घोषणा क+ तार ख /
: 22.05.2018
Date of Pronouncement
आदे श / O R D E R
PER S. JAYARAMAN, ACCOUNTANT MEMBER:
The Revenue filed this appeal against the order of the CIT(A)-Salem, in ITA No.94/2015-16 dated 20.09.2017 for the AY 2012-13.
2. While making the assessment for the AY 2012-13 in the case of the assessee, M/s. Al Ameen Educational and Charitable Trust, which is running ITA No.2999/Chny/2017 :- 2 -:
colleges with hostel under the name & style as 'Al-Ameen Engineering College', affiliated with 'Anna University of Technology', Coimbatore & 'Al- Ameen Polytechnic College', approved from 'All India Council for Technical Education', the AO relying on the decision of the Hon'ble Kerala High Court in the case of Lissie Medical Institutions Vs. CIT 348 ITR 344 (Ker.) read with CBDT Circular refused to allow the assessee's claim of depreciation on the capital expenditure incurred from year to year holding that when the entire costs of assets have already been claimed as application of income towards objects of the Trust, the claim of depreciation on the cost of the very same assets results in double deduction.
3. Aggrieved, the assessee filed the appeal before the Ld.CIT(A). Relying on the Hon'ble Jurisdictional High Court's decision in the case of DIT Vs. M/s.Medical Trust of the Seventh Day Adventists in TCA No.844 of 2010 dated 08.08.2017 reported in (2017) 84 taxmann.com 202 (Madras), the Ld.CIT(A) allowed the assessee's appeal.
4. Aggrieved, the Revenue filed this appeal.
5. None appeared for the assessee though the notice for hearing was served on the assessee on 21.04.2018. The Ld.DR presented the case on the lines of the grounds of appeal.
ITA No.2999/Chny/2017
:- 3 -:
6. We heard the submissions.
7. We find that this issue is settled in favour of the assessee by the Hon'ble Apex Court in the case of CIT Vs. Rajasthan and Gujarati Charitable Foundation, Poona, in Civil Appeal No.7186 of 2014 dated 13.12.2017, and hence the Revenue's appeal is dismissed.
8. In the result, the appeal filed by the Revenue in ITA No.2999/Chny/2017 is dismissed Order pronounced in the Open Court on May 22, 2018, at Chennai.
Sd/- Sd/-
(जॉज माथन) (एस. जयरामन)
(GEORGE MATHAN) (S. JAYARAMAN)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे नई/Chennai,
0दनांक/Dated: May 22, 2018.
TLN
आदे श क+ ( त1ल2प अ3े2षत/Copy to:
1. अपीलाथ'/Appellant 4. आयकर आय4
ु त/CIT
2. ()यथ'/Respondent 5. 2वभागीय ( त न ध/DR
3. आयकर आयु4त (अपील)/CIT(A) 6. गाड फाईल/GF