SHRI GOPAL GOUSHALA,BARMER vs. ITO (EXEMPTION), JODHPUR

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ITA 108/JODH/2020Status: DisposedITAT Jodhpur17 August 2023AY 2016-175 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the denial of exemption under Section 11 was incorrect as the assessee had filed its Section 12AA registration certificate. The AO could have easily obtained this information from the CIT(E) office. Therefore, the assessee is entitled to the exemption.

What were the facts?

The Assessing Officer (AO) denied exemption under Section 11 to the assessee, a registered trust, for not submitting its Section 12AA registration and other documents. The CIT(A) confirmed this order despite the assessee filing the registration and trust deed before them.

What were the issues?

Whether exemption under Section 11 can be denied solely on the ground of non-submission of Section 12AA registration by the assessee, especially when it was later provided.

Which sections of the Income-tax Act were involved?

Section 11,Section 12AA,Section 144,Section 271(1)(c),Section 271B,Section 44AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI PAVAN KUMAR GADALE & DR. DIPAK P. RIPOTE

For Respondent: Ms. Prerana Choudhary-JCIT-DR
Hearing: 16.08.2023Pronounced: 17.08.2023

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This is an appeal filed by the assessee Gopal Goushala against the order of ld. Commissioner of Income Tax (Appeals)-2 Jodhpur dated 12.02.2020 emanating from assessment order under section 144 of the Income Tax Act, 1961 dated 25.12.2018. The assessee has raised the following grounds of appeal:- “1.That the lower authorities erred in computing/sustaining the assessment made ex parte u/s 144 of the Income Tax Act, 1961.

2. That the lower authorities erred in not allowing benefits of exemption u/s 11 of the IT Act to the trust duly registered u/s 12AA.

3. That the lower authorities erred in framing assessment in the status of AOP instead of religious and charitable trust.”

Findings & Analysis 2. On perusal of the assessment order, it is observed that the AO has denied benefits of section 11 to the assessee only on one ground that assessee did not submit copy of registration under section 12AA, copy of trust deed and bank account etc,. The relevant paragraph is reproduced here as under:- “In compliance to show cause notice dated 12.12.2018, the assessee society did not submit any reply/details date. Therefore, I have no alternate but the complete the assessment proceedings ex-parte u/s 144 on the basis of material available on record. The assessee society did not submit copy of its registration u/s 12AA of the Income-tax Act, 1961 and other details i.e. copy of trust deed, details of bank a/c etc. As the assessee society did not submit copy of registration u/s 12AA, therefore, assessment of the assessee society is being completed in status of AOP instead of Trust. As per Income & Expenditure a/c, the assessee society's gross receipts are of Rs. 2,72,13,778/- and surplus of Rs. 32,16,825/-, The assessee society has claimed exemption for surplus of Rs, 32,16,825/- u/s 11 of the Income- tax Act, 1961. As the assessee society did not submit proof of its registration u/s 12AA, therefore, exemption claimed for surplus of Rs. 31,16,825/- is disallowed. Since the assessee has furnished inaccurate particulars of income, penalty proceeding u/s 271(1)(c) is also initiated on this issue. During the year under consideration, the assessee society's gross receipts is Rs. 2,72,13,778/-, therefore it was 2 Sh. Gopal Goushala required to the assessee society to get its account audited u/s 44AB of the Income-tax Act, 1961 before the specified date. As the assessee society's accounts are not audited u/s 44AB of the Income-tax Act, 1961, therefore, penalty proceedings u/s 2718 of the Income-tax Act, 1961 is initiated. With the above remarks, total income is computed as under:- Returned income as per Nil return of income Add: Rs. 32,16,825 Disallowance exemption claimed u/s 11 Total Income Rs.32,16,825 R/o Rs. 32,16,830 Assessed total income at Rs. 32,16,830/-. ITNS-150 which is part of this order and challan are enclosed with this order. Penalty proceedings u/s 271(1)(c) of the Income-tax Act, 1961 is initiated for furnishing inaccurate particulars of income. Penalty proceedings u/s 271(1)(b) of the Income-tax Act, 1961 is also initiated for non-compliance of notice u/s 142(1) dated 21.06.2018. Penalty proceedings u/s 271B is also initiated for noncompliance of provision of section 44AB of the Income-tax Act, 1961.”

3.

The ld. CIT(A) confirmed the assessment order though copy of registration under section 12AA was filed by the assessee and assessee also filed copy of the trust deed before ld. CIT(A).

4.

We have heard ld. DR and perused the records. Assessee filed copy of the registration under section 12AA before ld. CIT(A) therefore, there was no reason for ld. CIT(A) to confirm the assessment order as ld. AO has denied the benefit of section 11 Sh. Gopal Goushala only on one ground i.e. non availability of registration under section 12AA. Even otherwise, registration under section 12AA is issued by ld. Commissioner of Income Tax (Exemption). The AO i.e. ITO (Exemption), Jodhpur works under CIT(E). It means, it was very easy for AO to get copy of the 12AA registration from the office of the CIT(E). However, both the authorities denied benefit under section 11 to the assessee stating that copy of registration under section 12AA has not been filed. Ld. CIT(A) also alleged that copy of bank statement has not been filed. However, we do not understand how exemption under section 11 could be denied if copy of bank statement is not filed. Therefore, in the facts and circumstances of the case, we are of the opinion that since assessee is a registered society under section 12AA of the Act and assessee had filed copy of the registration certificate issued by CIT(E), the ITO (E) erred in denying the benefit of exemption under section 12AA to the assessee therefore, AO is directed to grant exemption under section 11 to the assessee. Accordingly, grounds of appeal

raised by the assessee are allowed.

5. In the result, the appeal of the assessee is allowed. Order pronounced on 17th August, 2023.

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