BHARTIYE SAMAJ KALYAN SANSTHAN,BULANDSHAHR vs. CIT(E), LUCKNOW

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ITA 1023/DEL/2020Status: DisposedITAT Delhi02 August 2022AY 2019-203 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found a clear breach of natural justice as only one opportunity was given, and the CIT(E)'s order was cryptic. The case was remanded for de novo adjudication with a reasonable opportunity for the assessee.

What were the facts?

The assessee's application for registration under Section 12AA was denied by the CIT(E) based on a solitary opportunity provided to furnish information about the trust's objects and activities. The assessee did not appear for the hearing.

What were the issues?

Whether the denial of registration under Section 12AA was justified without providing a reasonable opportunity to the assessee to present its case, and if the principles of natural justice were violated.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Ishtiyaque Ahmed, Sr.D.R

O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Exemption), Lucknow [‘CIT(E)’ in short] dated 30.01.2020 under Section 12AA(1)(b)(ii) of the Income Tax Act, 1961 (the Act) concerning AY 2019-20. 2. As per the grounds of appeal, the assessee has challenged the impugned order dated 30.01.2020 whereby the CIT(E) has denied the registration under Section 12AA of the Act.

3.

When the matter was called for hearing, none appeared for the assessee. Accordingly, the matter is proceeded ex-parte.

4.

On perusal of the impugned order passed under Section 12AA of the Act, it appears that a solitary opportunity was given to the assessee for compliance of furnishing of required information towards object of the trust and genuineness of activities. The CIT(E) denied the registration in the absence of any material to corroborate the charitable nature of objects and genuineness of activities by a cryptic order.

5.

On being inquired, the Revenue could not demonstrate the reasonable opportunity expected by a tax payer.

6.

We thus find a clear case of infringement of natural justice. A solitary opportunity was given in the instant case to demonstrate the objects of the trust and genuineness of its activities. The appeal was wrapped up and dismissed hastily thereafter.

7.

The CIT(E) has visibly adopted an iniquitous approach in disposing the appeal. The solitary opportunity of few days to attend the hearing is nothing but a mere pretense and an empty formality. Needless to say, the adherence to principles of natural justice is the very soul of administration of justice. These overriding principles enjoin the quasi-judicial authority to provide an effective opportunity to the subject assessee before arriving at any conclusion adverse to the assessee. Thus, it appears to be a blatant case of breach of principles of natural justice. Such ipse-dixit of the CIT(E) cannot be countenanced in law.

8.

The impugned perfunctory order of the Ld. CIT(E) appealed against, thus requires to be set aside without any demur.

9.

The claim made towards registration of assessee-trust under Section 12AA is thus revived and restored for de novo adjudication by the competent authority empowered under Section 12AA of the Act. Needless to say, reasonable opportunity shall be granted to the assessee while considering the application for registration. It shall be open to the assessee to support and corroborate its case by adducing such material/information as may be considered expedient by it. Ld. CIT(A) shall pass a speaking order thereon in accordance with law.

10.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open Court on 02/08/2022.

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