ORGANISATION FOR DEVELOPMENT INTEGRATED SOCIAL AND HEALTH ACTION,BHUBANESWAR vs. ITO,EXEMPTION WARD, BHUBANESWAR

None appeared for appeared for the assessee and Dr. Abani Kanta Nayak, ld CIT the assessee and Dr. Abani Kanta Nayak, ld CIT DR appeared for the revenue. DR appeared for the revenue.

We have considered the submissions of ld CIT DR. In this case, the assessee trust was formed by Registration of Societies Act, 1860 vide registration No.5013 of 1997-98 dated 12.9.1997. The main object of the trust is to facilitate/undertake agricultural production for the betterment of the small, marginal and landless farmers of the rural areas as to implement/undertake project/programmes relating to rural development and many others. The society is also registered u/s.12A of the Act dated 16.11.2006. Since the assessee trust is registered u/s.12A of the Act, the assessee truest filed its return of income regularly claiming exemptions u/s.11 of the Act. Ld CIT(E) noticed that from the assessment year 2014- 15 to 2018-19, additions were made in the scrutiny assessment due to improper maintenance of account or otherwise but since from A.Y. 2019-10, the total income of the assessee trust charged at normal rate instead of maximum marginal rate. In view of above, a show cause notice u/s.12AB(4) of the act for cancellation of registration granted u/s.12A of the I.T.Act was issued to the assessee. However, no explanation was furnished by the assessee trust. As the assessee trust failed to furnish any information with regard to the notices issued in respect of cancellation of registration, the ld CIT(E) was of the view that the assessee trust is not genuine and cancelled the registration granted to the assessee trust u/s.12AA or 12AB of the Act. In the grounds of appeal, the assessee has stated that the ld CIT(A) has cancelled the registration in gross violation of P a g e 2 | 3 principles of natural justice, which is against the provisions of the Act. Considering the totality of the facts and circumstances of the case and in view of the fact that no documentary evidence was furnished by the assessee before the ld CIT (E) in respect of its claim, the issues in this appeal are restored to the file of the ld CIT(E) for fresh consideration. The assessee is also directed to furnish all the documentary evidences, as would be required by the ld CIT(E) for adjudication the issue afresh.

In the result, appeal of the assessee stands partly allowed for statistical purposes.