SRINIVASAN CHARITABLE AND EDUCATIONAL TRUST,PERAMBALUR vs. ACIT, CENTRAL CIRCLE-2,, TRICHY

ITA 3318/CHNY/2025Status: DisposedITAT Chennai15 July 202677 pages
AI SummaryAllowed

What were the facts?

The assessee-trust had its registration under Section 12AA cancelled by the Principal Commissioner of Income Tax (PCIT) due to alleged collection of capitation fees for medical college admissions. This cancellation was based on seized documents and statements during a search action.

What did the Tribunal hold?

The Tribunal found that the PCIT's conclusion regarding the collection of capitation fees was not sufficiently substantiated and that the Vice Chairman's statement was not properly considered. The Tribunal allowed the appeal, reversing the cancellation of registration.

What were the issues?

Whether the evidence collected justified the cancellation of the trust's registration for alleged collection of capitation fees. Whether the PCIT properly considered the assessee's rebuttal and statements.

Which sections of the Income-tax Act were involved?

Section 12AA(3),Section 132(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI INTURI RAMA RAO

Hearing: 11.05.2026Pronounced: 15.07.2026

PER ABY T. VARKEY, JM: This is an appeal preferred by the assessee-Trust (hereinafter called in short as assessee-Trust/Appellant/‘Srinivasan Trust’) against the order of the Learned Principal Commissioner of Income Tax, Central-2, Chennai (hereinafter referred to as ‘Ld.PCIT’) dated 11.11.2025 passed

ITA No

The order continues below.

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