(1.) The question raised in these connected appeals filed by the Revenue against the very same assessee is whether the Tribunal was justified in holding that a "Seminary" teaching students for priesthood is an educational institution entitled to exemption from tax under s. 10(23C)(iiiad) of the IT Act. One additional question raised is whether the Tribunal was justified in holding that the respondent was entitled to claim exemption under s. 10(23C)(iiiad) for the first time at the appellate stage. We have heard the learned standing counsel appearing for the appellant and we have also gone through the orders of the Tribunal. The first question raised is whether a seminary coaching and training students for priesthood is an educational institution as referred to in the above provision of the IT Act. Educational institution is not defined under the IT Act. Therefore, for ascertaining the scope and meaning of "Educational Institution" the Tribunal referred to various decisions, particularly the decision of the Allahabad High Court in City Montessori School (Regd.) vs. Union of India & Ors., 2009 225 CTR(All) 188 wherein the Court held that education means instruction, schooling or training given to the young in preparation for the work of life. On the facts, there can be no controversy because training for priesthood involves extensive coaching in religious studies making a person fit to perform the duties of the priest which is a profession. Seminary, in this case is run by Malankara Catholic Church at Thiruvananthapuram where several students undergo coaching and training for priesthood. Freedom to practice and propagate religion is a right conferred under Art. 25 of the Constitution. Propagation of religion necessarily involves education and training of young generation on religious matters and unless the same is systematically done religious beliefs and practices cannot be carried to future generations. Therefore religious teaching is a right recognized under the Constitution. A person admitted to seminary takes as much as about 10 years to become a qualified priest and the long duration by itself reveals the extensive coaching and training required to become a priest who is a religious practitioner. So much so, there cannot be any controversy that religious teaching is also education within the meaning of the term contained in s. 10(23C)(iiiad) of the IT Act.
(2.) It is well known that 'Theology' is a subject taught in Western Universities and degrees and even Ph.Ds. are awarded in Theology' by several Universities in Europe. There is nothing to indicate that s. 10(23C)(iiiad), requires the educational institutions referred to therein to impart education in any particular subject or in any manner whatsoever. So much so, the term education' should enjoy a wide connotation covering all kinds of coaching and training carried on in a systematic manner leading to personality development of an individual. In the case of seminary, students on completion of their studies are made priests who head the churches as religious leaders practising and propagating religion as a profession. So much so, we hold that religious teaching in the seminary is also education and seminary is therefore an "educational institution" entitled for exemption under s. 10(23C)(iiiad) of the IT Act.
(3.) The next question raised is whether the respondent admittedly a religious institution which is entitled to exemption from tax under s. 11 of the IT Act, can claim benefit of exemption under s. 10(23C)(iiiad). In this case for want of registration under s. 12A, the respondent forfeited their claim for exemption under s. 11 of the Act. When this happened at the assessment stage, respondent raised an alternate claim for exemption under s. 10(23C)(iiiad) before the first appellate authority who though allowed the claim first, recalled it later. However, in second appeal the Tribunal allowed the claim on merits which is contested by the Revenue in this appeal. The Hon'ble Supreme Court in National Thermal Power Co. Ltd. vs. CIT,1999 157 CTR (SC) 249 held that a pure question of law can be raised at any stage of the proceedings under the IT Act. The ground raised in appeal by the assessee based on 10(23C)(iiiad) is certainly a pure question of law and on the same facts the issue was found in favour of the respondent. So much so, we feel respondent was rightly found to be eligible to raise the additional and alternate ground of exemption which was found in their favour. We, therefore, answer both the questions in favour of the respondent and dismiss both the appeals.