Income Tax Appellate Tribunal - Chennai
Paramasivam Palaniswamy Charitable ... vs Ito, Salem on 18 January, 2018
आयकर अपील य अ धकरण, "ए" यायपीठ, चे नई
IN THE INCOME-TAX APPELLATE TRIBUNAL 'A' BENCH, CHENNAI
ी ए. मोहन अलंकामणी, लेखा सद य एवं ी धु वु आर.एल रे डी, या यक सद य के सम
Before Shri A. Mohan Alankamony, Accountant Member &
Shri Duvvuru RL Reddy, Judicial Member
आयकर अपील सं./I.T.A.No.1401/Mds/2017
नधारण वष/Assessment Year :2012-13
Paramasivam Palaniswamy The Income Tax Officer,
Charitable Trust, Vs. Exemptions Ward,
No. 119, Bhavani Road, Salem.
Erode 638 004.
[PAN: AAAAP0606L]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ क ओर से / Appellant by : Shri N.V. Balaji, Advocate
यथ क ओर से/Respondent by Shri D. Prabhu Mukunth Arun Kumar,
:
Standing Counsel
सुनवाई क तार ख/ Date of he a ring : 03.01.2018
घोषणा क तार ख /Date of Pronoun cement : 18.01.2018
आदेश /O R D E R
PER DUVVURU RL REDDY, JUDICIAL MEMBER:
This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals), Salem dated 31.03.2017 relevant to the assessment year 2012-13. The only effective ground raised in the appeal of the assessee is that the ld. CIT(A) erred in confirming the disallowance of depreciation claimed by the assessee. 2 I.T.A. No.1401/M/17
2. Brief facts of the case are that the assessee trust filed it return of income for the assessment year 2012-13 on 04.03.2013 admitting "NIL" income and claiming exemption under section 12AA of the Income Tax Act, 1961 ["Act" in short]. Further, the assessee claimed depreciation to the extent of ₹.3,37,14,353/-. The Assessing Officer disallowed the claim of the assessee on the ground that the depreciation claimed by the assessee cannot be allowed since the cost of the asset was already claimed as application of income and concluded the assessment under section 143(3) of the Act.
3. On appeal, after considering the submissions of the assessee and by considering various decisions, the ld. CIT(A) confirmed the assessment.
4. On being aggrieved, the assessee is in appeal before the Tribunal. By relying upon the judgment of Hon'ble Supreme Court in the case of CIT v. Rajasthan and Gujarati Charitable Foundation Poona in Civil Appeal No.7186 of 2014 dated 13.12.2017, the ld. Counsel for the assessee submitted that while computing the income of the trust under section 11 of the Act, the same has to be computed commercially and depreciation has to be allowed. In fact, the Hon'ble Supreme Court confirmed the judgment of the Hon'ble Bombay High Court in the case of DIT (Exemption) v. Framjee Cawasjee Institute (1993) 109 CTR 463. In view of the above judgment of the Hon'ble Supreme Court, the ld. Counsel for the assessee has submitted 3 I.T.A. No.1401/M/17 that the assessee is eligible for depreciation even though the cost of asset was claimed as application of income in the year of acquisition.
5. Per contra, the ld. DR submitted that, admittedly, the assessee claimed the cost of acquisition as application of income, therefore, the cost of asset becomes 'nil'. The ld. DR further submitted that there is no mechanism for computing the depreciation. Moreover, the assessee is a charitable institution. Moreover, the provision of section 32 of the Act is applicable only for the asset which is used for business and in this case, according to the ld. DR, the asset was not used for business and, therefore, there is no question of granting depreciation under section 32 of the Act. The ld. DR strongly supported the order passed by the ld. CIT(A).
6. We have heard both sides, perused the materials available on record and gone through the orders of authorities below. The Hon'ble Supreme Court in the case of CIT v. Rajasthan and Gujarati Charitable Foundation Poona (supra) found that even though the cost of asset was allowed as application of income in the year of acquisition of asset, the charitable institution is still entitled for depreciation. In view of this judgment of the Hon'ble Supreme Court, we are unable to uphold the contention of the ld. DR. By respectfully following the judgment of the Hon'ble Supreme Court in the case of CIT v. Rajasthan and Gujarati Charitable Foundation Poona (supra) and for the reasoning stated therein, the orders of both the 4 I.T.A. No.1401/M/17 authorities below are set aside and the Assessing Officer is directed to allow the depreciation as claimed by the assessee.
7. In the result, the appeal filed by the assessee is allowed.
Order pronounced on the 18th January, 2018 at Chennai.
Sd/- Sd/-
(A. MOHAN ALANKAMONY) (DUVVURU RL REDDY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Chennai, Dated, the 18.01.2018
Vm/-
आदेश क त ल प अ े षत/Copy to: 1. अपीलाथ /Appellant, 2. यथ /
Respondent, 3. आयकर आयु त (अपील)/CIT(A), 4. आयकर आयु त/CIT,
5. वभागीय त न ध/DR & 6. गाड फाईल/GF.