SMT CHANDRAKALADEVI SOMANI CHARITY TRUST,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI

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ITA 2751/MUM/2023Status: DisposedITAT Mumbai14 November 2023AY 2024-255 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(Exemptions) overlooked the changes in the trust's object clause and did not provide a sufficient opportunity for hearing. The impugned order was set aside.

What were the facts?

The assessee trust applied for permanent registration under Section 12AB after obtaining provisional registration. The CIT(Exemptions) rejected the application, finding it invalid and not filed as per the Act's provisions.

What were the issues?

Whether the CIT(Exemptions) erred in rejecting the application for permanent registration without considering the amended object clause and providing adequate opportunity for hearing.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(v)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI PAVAN KUMAR GADALESmt Chandrakaladevi

For Respondent: Shri S.G.Menon. Sr.DR
Hearing: 09.11.2023Pronounced: 15.11.2023

Assessee by : Shri.Prateek Jain.AR Revenue by : Shri S.G.Menon. Sr.DR Date of Hearing 09.11.2023 Date of Pronouncement 15.11.2023 आदेश / O R D E R

PER PAVAN KUMAR GADALE JM

1.

The assessee has filed the appeal against the order of the Commissioner of Income Tax (Exemptions)(CIT(E), Mumbai passed u/sec12AB(1)(b) of the Act dated 08.06.2023. The assessee has raised the following grounds of appeal:

1 On the facts and circumstances of the appellant's case and in law, the Ld. CIT(Exemptions) erred in rejecting the application made by the applicant in Form 10AB for change in the object clause as per section 12A(1)(ac)(v) of the Income Tax Act1961for reasons mentioned in the impugned order or otherwise Smt Chandrakaladevi Somani Charty Trust, Mumbai. - 2 - 2 On the facts and circumstances of the appellant's case and in law, the Ld. CIT(Exemptions) erred in rejecting the application made by the applicant in Form 10AB treating the same as infructuous on a wrong presumption, for reasons mentioned in the impugned order or otherwise The appellant prays this Hon'ble Tribunal to direct the CIT(Exemption) to reconsider its earlier order and accept the modifications in the object clause which was made in Form 10AB.

2.

The brief facts of the case that the assessee is a trust registered with the Charity Commissioner and undertaking charitable activities. The assessee has obtained the provisional registration u/s 12A (1)(ac)(vi) of the Act. Subsequently as per amendment in the provisions u/sec 12AB of the Act, the assessee for the purpose of permanent registration uploaded e- application in Form 10AB along with enclosures. But the CIT(E) found that the assessee has not filed a valid application as per provisions of the Act and has rejected the assessees application. Aggrieved by the order of the CIT(E),the assessee has filed the appeal before the Hon’ble Tribunal.

Smt Chandrakaladevi Somani Charty Trust, Mumbai. - 3 -

3.

At the time of hearing, the Ld.AR submitted that CIT(E) has erred in not considering the details filed in the application for registration and compliance to e-notice issued on the ITBA portal on the amendment in the object clause of the trust and the CIT(E) has not provided reasonable opportunity of hearing and rejected the application. The Ld.AR substantiated the submissions with the details and prayed for allowing the appeal. Contra, the Ld. DR supported the order of the CIT(E).

4.

Heard the rival submissions and perused the material available on record. The assessee has filed the application before the CIT(E) for permanent registration under section 12AA of the Act, whereas the CIT(E) in course of hearing proceedings has issued e-notice on the assessee through ITBA portal for certain clarifications and additional information. Whereas the Ld.AR submissions are that after obtaining the provisional registration, the assessee has filed Form.No.10AB along with the new draft of trust deed being changes in the object clause and these facts are need to be considered in granting the permanent registration but were overlooked and the CIT(E) has rejected the application. Therefore considering, the facts, submissions and the Smt Chandrakaladevi Somani Charty Trust, Mumbai. - 4 - principles of natural justice shall provide with one more opportunity of hearing to the assessee to substantiate the case along with evidences and information. Accordingly, set aside the impugned order and direct the CIT(E) to denovo consider the assessee trust application as per the law. And allow the grounds of appeal of the assessee for statistical purposes.

5.

In the result, the appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 15.11.2023.

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