SHRI SHRI 1108SHRI AKHAND VIIDYANAND,BULANDSHAHR vs. CIT(EXEMPTION), LUCKNOW

PDF · subscribers
ITA 5568/DEL/2017Status: DisposedITAT Delhi18 July 2022AY 2017-183 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(Exemption)'s order, stating that the assessee failed to provide necessary documents and evidence to satisfy the conditions for registration. The assessee also failed to appear before the Tribunal despite multiple opportunities.

What were the facts?

The assessee filed an application for registration under Section 12A of the Income Tax Act. The CIT(Exemption) rejected the application, citing lack of a trust deed, income-expenditure account, and insufficient material to prove the genuineness of activities.

What were the issues?

Whether the CIT(Exemption) was justified in rejecting the registration application due to lack of evidence and whether the assessee was provided with adequate opportunity to present their case.

Which sections of the Income-tax Act were involved?

Section 12A,Section 12AA(1)(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

For Respondent: Ms. Shivani Singh, CIT-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 24.07.2017 passed under Section 12AA(1)(b)(ii) of the Income Tax Act, 1961 (the Act) concerning AY 2017-18.

2.

The grounds of appeal raised by the assessee reads as under:

“On the facts and Circumstances of the case, the Order passed by the Learned Commissioner of Income Tax(CIT) is bad in the eye of Law and on the facts.

On the facts and Circumstances of the case, the Learned CIT has erred both on facts and in law in rejecting the application of the assessee for grant of registration under section 12A of the Income Tax Act,1961.

On the facts and Circumstances of the Case, the Learned CIT had not given proper opportunity to present the case and present all the material documents necessary for the Registration under Sec 12AA of Income Tax Act, 1961.

4. On the facts and circumstances of the case, the Learned CIT has erred both on facts and in law in passing the Order rejecting the application for approval of Registration, without giving assessee an opportunity of being heard in violation of Principle of Natural Justice and based on surmises and conjecture.”

3.

When the matter was called for hearing, none appeared for the assessee. It is seen from the record that multiple opportunities have been given to the assessee to attend the proceedings. However except for one occasion on 6th June, 2022, none appeared in any of these proceedings. Consequently, having regard to the continued indolence shown, we are constraint to presume that the assessee is not interested in pursuing the appeal. Hence, the matter is proceeded ex-parte.

4.

The controversy involves denial of registration under Section 12A of the Act to the assessee. The CIT(E) observed that no trust deed, income expenditure account, etc. have been filed to justify the nature of activities incumbent in law. It was further observed that no material was placed on record to provide slightest satisfaction regarding the genuineness of the activities carried out by the assessee. A reference was made to Section 12AA(1)(a) of the Act and it was observed that the competent authority is entitled to call for such documents or information from the trust or institution as it thinks necessary in order to satisfy himself about the genuineness of the trust or institution. It was further noted that it was imperative on the part of the assessee that applicant society to provide corroborating evidences to enable the competent authority to form satisfaction regarding the nature of activities carried out and genuineness thereof. It was observed by the CIT(E) that the applicant has failed to specify its object in the application for registration and therefore no opinion can be made regarding the nature of its object with regard to said application. In the absence of corroborating evidences placed to the satisfaction of the competent authority, i.e., CIT(E), it was concluded that the conjunctive test towards charitable object and genuineness of charitable activities have not be established. The CIT(E) thereafter referred to judicial precedents and denied registration in the absence of sufficient material placed on record.

5.

In the absence of any rebuttal of the observations made in the impugned order, we are not in a position to interfere with the impugned order of the CIT(E).

6.

In the result, the appeal of the assessee is dismissed ex-parte. Order pronounced in the open Court on 18/07/2022.

More judgments on Section 12A

All 6,064 judgments and leading authorities on Section 12A →

Recent GST High Court judgments

Search GST case law →