PENS SAHYOG FOUNDATION,THANE vs. COMMISSIONER OF INCOME-TAX . (EXEMPTION), PUNE

ORDER

PER D. KARUNAKARA RAO, AM:

by the assessee are as under :- “1.0 On facts and circumstances of the case and in law, Ld. CIT (Exemption) erred in passing the order u/s 12AA exparte without providing an adequate opportunity of being heard and on ignoring the fact that the non- compliance had occurred under the bonafide reasons and compelling circumstances beyond control of the appellant; 2.0 On facts and circumstances of the case and in law, Ld. CIT (Exemption) erred in rejecting the registration u/s 12A of the Act; 3.0 A prayer is made to set-aside the order back to the file of Ld. CIT(Exem) with a direction to decide the application seeking for registration u/s 12A of the Act. The appellant craves leave to add, amend, alter and/or withdraw any of the grounds of appeal at the time of hearing.”

3. Despite service of notice by the ITAT, there was none to represent the assessee. Therefore, this appeal is being decided on the basis of material available on record and after hearing the ld. DR for the Revenue.

4. Before us, ld. DR for the Revenue explaining the facts of the case and submitted that the assessee wants one more round of proceedings before the CIT (Exemptions) and brought our attention to ground no.1 relating to the grant of adequate opportunity to the assessee.

5. On perusal of the order u/s 12AA of the Act, we find the CIT (Exemptions) rejected the registration for want of details and due to non- cooperation of the assessee as per the discussion given in para 4 and 5 of the order of CIT (Exemptions). For the sake of completeness, the said para 4 and 5 are extracted hereunder :- On ITBA portal, it is seen that the applicant company has not “4. uploaded/submitted any details till date which were called for vide notice dated 24.01.2019. Even, on perusal of the submission uploaded alongwith 10A application, it is seen that the applicant has not submitted details of the charitable activities carried out since alongwith proof, details of bank account, declaration u/s 13(1)(c) and 11(5) of the IT Act, No objection certificate for applicant premise and details of donation received during the year as laid down according to the provisions of section 12AA(1)(a) of the IT Act. Therefore, the genuineness of the charitable nature of activities is not established.

5. In view of the above, the applicant company has not furnished requisite details on the ITBA portal or complied the notice issued dated 24.01.2019 to process the application for granting registration u/s 12AA of the Act. Therefore, I am not satisfied about the charitable nature of objects as well as the genuineness of activities of the company/ institution and therefore, the request for grant of registration u/s 12AA of the Income-tax Act, 1961 cannot be accepted.”