GRAMAM (THE VILLAGE) FOUNDATION,HYDERABAD vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

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ITA 162/HYD/2019Status: DisposedITAT Hyderabad15 October 20192 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(E)'s order and remitted the matter back, granting the assessee one more opportunity to present its case with documentary evidence.

What were the facts?

The assessee filed applications for registration under Section 12AA and approval under Section 80G. The CIT(E) rejected the applications as the assessee failed to appear and produce documents despite notices.

What were the issues?

Whether the CIT(E) was justified in rejecting the applications for registration and approval without providing adequate opportunity to the assessee.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCH “B”, HYDERABAD

Before: SHRI A. MOHAN ALANKAMONY & SHRI V. DURGA RAO

For Respondent: Shri Y.V.S.T. Sai
Hearing: 21/10/2019

PER V. DURGA RAO, J.M.:

ITA No. 161/Hyd/2019 This appeal is filed by the assessee is directed against the order of CIT(E), Hyderabad dated 06/09/2018.

2.

Brief facts of the case are that the assessee filed application in Form No. 10A seeking registration u/s 12AA and Form No. 10G seeking approval u/s 80G of the Income-tax Act, 1961 on 26/03/2018. As the assessee failed to appear before the CIT(E) against the notices issued to the assessee to appear and produce its original trust deed/MoA and accounts, the CIT(E) rejected the application filed by the assessee in Form No. 10A on the ground that the assessee is not fit for grant of registration u/s 12AA of the Act.

3.

Aggrieved by the order of the CIT(E), the assessee is in appeal before us.

2 ITA Nos. 161 & 162/H/19 Gramam (The Village) Foundation, Hyd.

4.

Even before us, none appeared on behalf of the assessee. However, in the interest of justice, we are of the opinion that one more opportunity should be given to the assessee to represent its case before the CIT(E) with documentary evidence. Accordingly, we set aside the order of CIT(E) and remit the matter back to the file of CIT(E) with a direction to provide one more opportunity to the assessee to represent its case with documentary evidence and decide the appeal in accordance with law on merits. Accordingly, the grounds raised by the assessee on this issue are allowed for statistical purposes.

5.

With regard to ITA No. 162/Hyd/2019, wherein the assessee filed an application in Form No. 10G seeking approval u/s 80G, we remit this appeal also to the file of CIT(E) with a direction to consider the application in Form No. 10G for approval u/s 80G and decide the same in accordance with law.

6.

In the result, both the appeals of the assessee are treated as allowed for statistical purposes. Order Pronounced in open Court on this 25th day of October, 2019.

Sd/- Sd/- (A. MOHAN ALANKAMONY) (V. DURGA RAO) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad, Dated: 25th October, 2019. kv Copy to:

1.

M/s Gramam (The Village) Foundation, Plot No. 189, Panchavati Road, No. 10, Banjara Hills, Hyderabad. 2. CIT(E), Hyderabad. 3. ITO (E) – 1, Hyderabad 4. Add. CIT(E), Vijayawada 5. The D.R., ITAT, Hyderabad. 6. Guard file.

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