Joginder Pall, Accountant Member - (1.) BY this order, we shall dispose of this appeal of the Revenue filed against the order of the CIT(A), Chandigarh for the assessment year 96-97.
(2.) In this appeal, the revenue has taken the following grounds: 1. The order dated 02.03.2001 passed by the learned CIT(A) in Appeal No. 15/P/99-2000 is bad in law and on facts, the same has been passed without proper application of mind. 2. The learned CIT(A) has misled herself in coming to conclusion that the Trust was existing solely for charitable purposes when no income was utilised for achieving the objectives of the Trust. Further the requirement for claiming exemption Under Section 11(1) of the I.T. Act, is not fulfilled. I) The learned CIT(A) has mIsdIrected herself In admIttIng the addItIonal evIdence wIthout affordIng any opportunIty to the AssessIng OffIcer as provIded under Rule 46A(3) of the I.T. Rules, 1962. II) Although the learned CIT(A) mentIoned In her order that detaIled report was submItted by Mrs. JyotI RanI, the then AssessIng OffIcer on thIs wrItten arguments of the appellant vIde her letter No. 8389 dated 14.10.1999, but the Impugned appellate order has been passed on 2.3.2001. SInce, Mrs. JyotI RanI was transferred and relIeved on 12.04.2000, the learned CIT(A) was not justIfIed In not allowIng any opportunIty to the present AssessIng OffIcer before passIng order. III) WhIle allowIng relIef, the learned CIT(A) has relIed upon the addItIonal evIdences wIthout affordIng any opportunIty whIch are not relevant to the year In questIon and hence are ImmaterIal. Iv) The ld. CIT(A) Is also Incorrect In acceptIng the plea of the assessee regardIng donatIon of Rs. 1 lac for KargIl War and Rs. 2 lacs for Gujarat RelIef Fund gIven In the year 1999-2000 pertaInIng to the Assessment Year 2000-01 when the appeal Is questIon was for the assessment year 1996-97. Further, the learned CIT(A) has gravely erred by not affordIng any opportunIty to the AssessIng OffIcer as provIded under Rule 46A(3) before admIttIng addItIonal evIdence. v) The learned CIT(A) Is wrong In holdIng that the payment of Rs. 50 lacs to the PGI by the assessee for settIng up a Centre for TropIcal DIseases amounts to utIlIsatIon of funds by the assessee for achIevement of Its objectIves of provIdIng medIcal relIef and encouragIng medIcal research as the same has been gIven In the year relevant to the A.Y. 2001-02 when the appeal decIded In questIon pertaIns to the A.Y. 1996-97. Further, no opportunIty was afforded to the AssessIng OffIcer under Rule 46A(3) before admIttIng the addItIonal evIdence. The Income has to be computed as provIded In SectIon 11 of the I.T. Act, 1961. Therefore, the order In questIon, Is perverse, In law and on facts.
(3.) THE learned CIT(A) is wrong in holding that the assessee has established an institute in the name of the CMC for the purpose of achieving the objective by affording medical relief and encouraging medical research which is the sole objective of the Trust, whereas on the contrary as per facts brought on record during the course of assessment proceedings, the assessee could not lead any evidence to the effect that any amount was spent on affording medical relief and encouraging medical research rather the said institution is being run on the same lines as in the case of other commercial establishments.;