Income Tax Appellate Tribunal - Mumbai
Shree Krishna Co Op Hsg Soc Ltd, Mumbai vs Ito 33(3)(4), Mumbai on 1 January, 2018
आयकर अपील य अ धकरण "एक-सद य मामला" यायपीठ मुंबई म। IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI ी शमीम याहया, लेखा सद य के सम ।
BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 2742/Mum/2017 ( नधारण वष / Assessment Year: 2012-13) M/s. Shree Krishna Co-op. Housing ITO-33(3)(4), Society Ltd. Mumbai बनाम/ Mahavir Nagar, Near Kamla Vihar Sport Club, Kandivali (W), Vs. Mumbai-400 067 थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. (अपीलाथ /Appellant) : ( यथ / Respondent) अपीलाथ क ओर से / Appellant by : Shri Sanwala Ram Suthar यथ क ओर से/Respondent by : Ms. N. Hemalatha सनु वाई क तार ख / : 09.10.2017 Date of Hearing घोषणा क तार ख / : 01.01.2018 Date of Pronouncement आदे श / O R D E R Per Shamim Yahya, A. M.:
This appeal by the assessee is directed against order of the ld. Commissioner of Income Tax (Appeals)-45, Mumbai dated 09.01.2017 and pertains to assessment year 2012-13.
2. The grounds of appeal read as under:
1) In the facts and circumstances of the case and in law, the Assessing Officer erred in adding Rs 4,68,500/- as alleged Other Income .2
ITA No. 27 4 2/ Mu m/ 2 0 17 ( A.Y . 2 01 2 -13 ) M/s. Shree Krishna Co-op. Housing Society Ltd. vs. ITO
2) The learned assessing officer erred in treating Rs.4,68,500/- being member contribution as income from Other Sources and learned Commissioner of Income Tax appeal erred in confirming the same.
3) The Appellant was relied upon decision of A Landmark Judgment passed by Supreme Court on 14-January-2013, gives great clarity on "Principles of Mutuality", under which the Tax Exemption of Societies is also justified.
The Case M/s Bangalore Club vs. Commissioner of Income Tax (CIT) THREE conditions must be satisfied, for an Income to be Exempt on the Principle of Mutuality
a) There must be a complete identity between the contributors and participators.
b) The actions of the participators and contributors must be in furtherance of the mandate of the association.
c) There must be no scope of profiteering by the contributors from a fund made by them which could only be expended or returned to themselves.
Therefore above three condition are satisfied by the co-operative Housing Society & the assesse contention is that Contribution from members Rs 4,68,500 is entitled to exempt under the principle of mutuality Income Tax Act, 1961.
3. Assessee in this case is a corporative society. In the assessment order, the Assessing Officer noted that the assessee has shown the sum of Rs.4,68,500/- as other income, but the same was not offered to tax. In the absence of any explanation, the same was added to the income of the assessee.
4. Upon assessee's appeal, the ld. Commissioner of Income Tax (Appeals) confirmed the order of the assessing officer.
5. Against this order, the assessee is in appeal before the ITAT.
3ITA No. 27 4 2/ Mu m/ 2 0 17 ( A.Y . 2 01 2 -13 ) M/s. Shree Krishna Co-op. Housing Society Ltd. vs. ITO
6. The ld. Counsel of the assessee reiterated the submissions as referred in the grounds of appeal above. It was submitted that the said amount is the contribution by members and the same cannot be added as other income. It was submitted that this explanation was submitted to the ld. Commissioner of Income Tax (Appeals), but he did not consider the same.
7. Upon hearing both the counsel and perusing the records, I am of the considered opinion that the submission of the assessee that the said sum of Rs.4,68,500/- is actually members contribution needs factual examination. Accordingly, I remit this issue the file of the assessing officer. The assessing officer is directed to consider the issue in light of the submissions and case laws submitted by the assessee in this regard as mentioned above after factually verifying the same from the records as per law.
Needless to add, the assessee should be granted adequate opportunity of being heard.
8. In the result, this appeal by the assessee stands allowed for statistical purposes.
Order pronounced in the open court on 01.01.2018 Sd/-
(Shamim Yahya) लेखा सद य / Accountant Member मंब ु ई Mumbai; दनांक Dated :01.01.2018 व. न.स./Roshani, Sr. PS 4 ITA No. 27 4 2/ Mu m/ 2 0 17 ( A.Y . 2 01 2 -13 ) M/s. Shree Krishna Co-op. Housing Society Ltd. vs. ITO आदे श क त ल प अ े षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. आयकर आयु त(अपील) / The CIT(A)
4. आयकर आयु त / CIT - concerned
5. वभागीय त न ध, आयकर अपील य अ धकरण, मुंबई / DR, ITAT, Mumbai
6. गाड फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मुंबई / ITAT, Mumbai