Full Judgment Text
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PETITIONER:
UPPER GANGES SUGAR MILLS LTD. ETC.
Vs.
RESPONDENT:
COMMISSIONER OF INCOME TAX,CALCUTTA
DATE OF JUDGMENT: 04/08/1997
BENCH:
S.P. BHARUCHA, V.N. KHARE
ACT:
HEADNOTE:
JUDGMENT:
THE 4TH DAY OF AUGUST, 1997
Present;
Honible Mr. Justice S.P.Bharucha
Hon’ble Mr. Justice V.N.Khare
H.N.Salve, Sr.Adv., Shri Narain, K V.Viswandhan,
D.Singh and Suman J.Khaitan, Advs. with him for the
appellants.
Ranbir Chandra and B.K.Prasad, Advs. for the Respondent
J U D G M E N T
The following Judgment of the Court was delivered :
WITH
(Civil Appeal No. 10736/95)
J U D G M E N T
S.P.BHARUCHA. J.
A Division Bench of the Calcutta High Court answered
the following question in the negative and in favour of the
Revenue :
"Whether on the facts and in the
circumstances of the case the
Appellate Tribunal was justified in
holding that the assesses was
entitled to the relief under
section 80G on the donations paid
to Vishwa Mangal Trust?"
The assesses is in appeal by
certificate.
We are concerned in the first appeal with the
Assessment Year 1973-74, the relevant previous year having
ended on 30th June, 1972. The assesses had made a donation
of RS. 25,000/- to the Vishwa mangal Trust (hereinafter
called ’the Trust’). The assessee claimed a deduction under
Section 80G in respect of that donation. The claim was
allowed by the Income Tax Officer on 27th December, 1976.
The assessment was then re-opened under Section 147(b) of
the Income Tax Act and on 30th December, 1977 the Income Tax
Officer disallowed the claim. The Appellant Assistant
Commissioner dismissed the assessee’s appeal. The Income
Tax Appellate Tribunal allowed the appeal preferred by the
assessee against the order of the Appellate Assistant
Commissioner. Thereafter it referred the question set out
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above to the High Court. The High Court reversed the view
of the Tribunal.
Much the same thing happened in a subsequent year and
the High Court followed its said judgment.
Section 80G sets out the deductions to be made, in
accordance with and subject to its provisions, in computing
the total income of an assessee in respect of donations to
certain funds, charitable institutions, etc. It applies by
reason of sub-section (5) thereof, to any other fund or any
institution to which the section applies (sub-section
(2)(a)(iv)) if it is established in India "for a charitable
purpose" and fulfils the condition, inter alia, that it "is
not expressed to be for the benefit of any particular
religious community or caste". Explanation 3 states, "In
this Section, ’charitable purpose’ does not include any
purpose the whole or substantially the whole of which is of
a religious nature".
The objects of the Trust are set out in clause (2) of
the trust deed. They are :
"2(a) To establish, support and
maintain schools, colleges,
libraries, reading rooms, Lecture
Halls, Public Museums and to grant
aids to, support and maintain
persons and institutions for the
promotion of science or literature
or Fine Arts or diffusion of useful
knowledge or galleries of paintings
and other works of art or
collection of natural history,
economic and scientific inventions
and designs.
(b) To establish and maintain or
grant aid to Hospitals, Medical
Schools or Colleges, Nursing
Institutions and such other
institutions.
(c) To grant relief on the occasion
of earthquakes and floods and other
occasions of calamities of similar
nature of to give donations to
other institutions or persons doing
such relief works.
(d) To establish and maintain
studentships, give prizes and to
grant aid to poor students.
(e) To establish Boarding Houses
and Hostels for students.
(f) To promote physical culture and
education and to assist and promote
sports and games and generally to
do all acts for the improvement of
general health and physical
development.
(g) To establish and maintain and
to grant aid to centres for
diffusion of Indian Art and
Culture.
(h) To establish, maintain and to
grant and/or aid to public places
of worship and prayer halls.
(i) To establish, support and
maintain and/or to grant aid to
alms houses and/or to give relief
to the poor and needy persons.
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(j) To establish, support and
maintain and/or to grant aid to
institutions for uplift of backward
and depressed classes irrespective
of caste, creed or nationality."
(Emphasis supplied.)
Clause (3) of the trust deed reads
thus :
"The Trustees shall from time to
time collect funds which and/or the
income thereof will be utilised for
the objects aforesaid. All
investments and properties of the
Trust for the time being held by
the Trustees is hereinafter
referred to as the Trust Funds."
The High Court did not accept the assessee’s argument
that the establishment or maintenance of prayer-halls was
not a religious object. The High Court also did not accept
the assessee’s argument that the object of clause 2(h) of
the trust deed should not be considered to be a religious
object because the trustees were not empowered to set up
places of worship and prayer halls of a particular community
or religion; it took the view that even if a trust was set
up for the advancement of all the religions in the world, it
would be a trust of a religious nature. The High Court
rejected the assessee’s argument that the Trust was not set
up wholly or substantially for a religious purpose; on of
the purposes, it said, was "to establish, maintain and grant
aid to public places of worship and prayer halls", which was
an entirely religious purpose.
Section 80G applies to donations to any institution or
fund established in India "or a charitable purpose".
"Charitable purpose, for the purposes of the section, does
not include any purpose the whole or substantially the whole
of which is of a religious nature". (Emphasis supplied.)
Explanation 3, which uses this phraseology, takes note of
the fact that an institution or funds established for a
charitable prupose may have a number of objects. If any one
of these objects is wholly, or substantially wholly, of a
religious character, the institution or funds falls outside
the scope of section 80G a donation to it does not secure
the advantage of the deduction that it gives.
The judgment of this Court in Additional Commissioner
of Income-Tax, Gujarat vs. Surat Art Silk Cloth Manufactures
Association, 121 I.T.R. 1, cited by learned counsel for the
assessee, was delivered with reference to the true meaning
of the words "not involving the carrying on of any activity
for profit" occurring at the end of the definition of
"charitable purposes" in Section 2(15) of the Income Tax
Act. This Court said that if the primary or dominant
purpose of the Trust was charitable, another object which by
itself may not be charitable but which was merely ancillary
or incidental to the primary or dominant purpose would not
prevent the trust or the institution from being a valid
charity. The judgment is of no assistance in construing
Explanation 3 of Section 80G.
To reiterate, explanation 3 does not require the
ascertainment of whether the whole or substantially the
whole of the institution or fund’s charitable