SARTI EDUCATIONAL TRUST,GURGAON vs. CIT(EXEMPTION), CHANDIGARH

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ITA 184/DEL/2018Status: DisposedITAT Delhi25 April 2022AY 2017-184 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(Exemptions)'s order, finding that the reasons for denial of registration were cogent and uncontroverted by the assessee. The assessee failed to appear before the Tribunal, and notices were returned unserved.

What were the facts?

The assessee, Sarti Educational Trust, applied for registration under Section 12AA of the Income Tax Act. The CIT(Exemptions) rejected the application, citing discrepancies in the trust's financial statements and activities not benefiting the general public.

What were the issues?

Whether the CIT(Exemptions) was justified in rejecting the trust's application for registration under Section 12AA based on financial discrepancies and the nature of its activities.

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 “G”: NEW DELHI

Before: SHRI G.S. PANNU, HON’BLE & MS. ASTHA CHANDRA

For Respondent: Shri H.K. Chaudhary, CIT(DR)
Hearing: 06.04.2022

The appeal filed by the assessee is directed against the order dated 30.11.2017 of the Commissioner of Income Tax (Exemptions), Chandigarh (“CIT(E)”) pertaining to the assessment year 2017-18.

2.

The assesee is a Trust created on 30.04.2009. It is running a school without claiming exemptions in the past. It filed an application on 23.05.2017 in Form No. 10A seeking registration under section 12AA of the Income Tax Act, 1961 (the “Act”).

3.

With a view to examine the objects of the Trust and genuineness of its activities, the Ld. CIT(E) gave an opportunity to the Trust on 14.09.2017 and requested the assessee Trust to provide certain details/ clarifications and fixed the hearing for 11.10.2017. Adjournment was sought and next hearing was fixed for 03.11.2017. The President of the Trust and the Settlor appeared and filed written submissions. After considering the reply, the Ld. CIT(E) issued a show cause letter on 06.11.2017 and hearing was fixed for 13.11.2017. On that day partial reply was received and the remaining reply was received on 17.11.2017. On appraisal of the written submissions, the Ld. CIT(E) came to the conclusion that the genuineness of the activities of the Trust cannot be corroborated with the stated aims and objects and therefore he rejected the application of the Trust for registration.

4.

Aggrieved, the assessee Trust filed appeal before the Tribunal against denial of registration by the CIT(E) even when all information were duly available before him.

5.

Hearing was fixed by the Tribunal on 12.08.2021 by issue of notice on 12.07.2021. The notice to the assessee was returned by the postal authorities with the remark ‘left’. The Ld. DR sought adjournment which was allowed. Next hearing on 02.11.2021 before the Tribunal was fixed by issue of notice on 13.08.2021. None attended. Nor any request for adjournment was received from the assessee. The last notice issued on 22.02.2022 fixing the date of hearing on 06.04.2022 has also been returned by the postal authorities with the remark ‘left the premises’. It appears that the assessee has changed the address without giving intimation thereof to the Tribunal.

6.

Under the above circumstances, we are constraint to pass ex-parte order after hearing the Ld. CIT(DR). The Ld. CIT(DR) relied on the order of the Ld. CIT(E) and drew our attention to para 7 of his order.

6.1 In para 7(iii) the Ld. CIT(E) mentioned that perusal of audit report in Form No. 10B for the year ending on 31.03.2016 reveals that the amount of income applied to charitable or religious purposes was shown at Rs. 2,20,24,658/-. This is in stark contrast to the income shown as per the Income & Expenditure Account for the year ending 31.03.2016 that was merely Rs. 94,48,024/-. The Ld. CIT(E) therefore, gave the finding that the accounts are not reliable and the genuineness of activities cannot get corroborated by such mismatch between claims and actual accounts.

6.2 In para 7(v), the Ld. CIT(E) recorded the finding that the Trust is more of a family trust and in no sense enure to benefit the general public as power to take all the decision either financial or administrative vests with the family members only.

6.3 Lastly in para 7(vi), the Ld. CIT(E) observed that enhancement in the misc. assets from 20.25 lakhs in F.Y. 2015-16 to 2.18 crores (pre-operative expenditure) in the F.Y. 2016-17 not only are not fathomable but also negate the claims in respect of the applicant being covered by exemption provisions as they are pointers that applicant is operating on profit/ commercial basis.

7.

The aforesaid findings of the Ld. CIT(E) remain uncontroverted by the assessee Trust as none appeared before us due to notices of hearing returned unserved. The assessee Trust has left the premises without giving intimation of change of address.

8.

On careful consideration of the material on record and after hearing Ld. CIT(DR) we have come to the conclusion that the Ld. CIT(E) has recorded cogent reasons for denial of the claim of registration made by the assessee Trust. We, therefore, decline to interfere with his order and reject the appeal.

9.

In the result, the appeal of the assessee is dismissed.

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