DR. SHIVAJIRAO JONDHALE RESEATRCH FOUNDATION,MUMBAI vs. CIT, EXEMPTION, PUNE

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ITA 3228/MUM/2022Status: DisposedITAT Mumbai28 March 2023AY 2022-20235 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(E)'s order and remanded the case back for de novo consideration. The assessee was granted one more opportunity to present their case with evidence, emphasizing the principles of natural justice.

What were the facts?

The assessee, a research foundation, applied for permanent registration under section 12AB of the Income Tax Act after obtaining provisional registration. The CIT(E) rejected the application, stating that the assessee had not commenced any charitable activities and had not responded to notices.

What were the issues?

Whether the CIT(E) erred in rejecting the registration application without providing a reasonable opportunity of being heard and for not considering the submitted details. The jurisdiction of the CIT(E) was also questioned.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Hearing: 15.02.2023Pronounced: 17.02.2023

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), Pune passed u/sec12AB(1)(b) of the Act dated 27.10.2012. The assessee has raised the following grounds of appeal:

1. Considering the facts and circumstances of the case and in law, the Commissioner of Income-tax Exemption, Pune has erred in not granting registration to the Dr. Shivajirao Jondhale Research Foundation, Mumbai. - 2 - Appellant under section 12A/12AB of the Income-tax Act, 1961 ("the Act").

2. Considering the facts and circumstances of the case and in law, the Commissioner of Income-tax Exemption, Pune while examining the application under Section 12A / 12AB of the Act erred in rejecting the application filed by the Appellant under section 12A(1)(ac) on the ground that Appellant has not commenced any charitable activities.

3. Considering the facts and circumstances of the case and in law, the Commissioner of Income-Tax, Exemption failed to appreciate the fact that the Appellant has not been provided with reasonable opportunity of being head as mandated by section 12AB(1)(b) of the Act and hence the impugned order is void ab initio and is liable to be quashed / set aside.

4. Considering the facts and circumstances of the case and in law, the order has been passed by Commissioner of Income-tax Exemption, Pune is erroneous as the same is passed by authority which did not have jurisdiction over the Appellant.

5. The Appellant craves leave to add to, alter or amend, the above Grounds of Appeal

as and when advised.

2. The brief facts of the case that the assessee is a trust registered on 3-3-2020 with the Charity Commissioner Thane and undertaking education and charitable activities. The assessee has obtained the provisional registration u/s 12A(1)(ac)(vi) of the Act. Subsequently as per amendment provision u/s 12AB Dr. Shivajirao Jondhale Research Foundation, Mumbai. - 3 - of the Act the assessee for the purpose of permanent registration uploaded e-application in Form 10AB dated 27.04.2022 and the same was rejected by the CIT(E).Aggrieved by the order of the CIT(E),the assessee has filed appeal before the Hon’ble Tribunal.

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 and has not provided reasonable opportunity of hearing and rejected the applications. 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.

We have 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 to verify the genuineness of the activities of the trust. Since there was no response to the notice in spite of Dr. Shivajirao Jondhale Research Foundation, Mumbai. - 4 - providing sufficient opportunities to the assessee, the CIT(E) has rejected the application.Therefore considering, the facts, submissions and the principles of natural justice shall provide 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 we 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.

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