YUVA NIRMAN ABHIYAN,ROHTAK vs. CIT (EXEMPTION), CHANDIGARH

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ITA 6066/DEL/2017Status: DisposedITAT Delhi21 January 20213 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the issues upon which the CIT(Exemption) rejected the application were not previously raised with the assessee. Therefore, the matter was remanded back to the CIT(Exemption) for a fresh consideration.

What were the facts?

The assessee, Yuva Nirman Abhiyan, had obtained registration under Section 12AA. Subsequently, their application for registration under Section 80G was rejected by the CIT(Exemption). The assessee appealed this rejection.

What were the issues?

Whether the CIT(Exemption) erred in rejecting the Section 80G application without confronting the assessee with the specific reasons for rejection, thus violating principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 80G,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘F’ NEW DELHI

Before: SHRI N. K. BILLAIYA & MS SUCHITRA KAMBLE

For Respondent: Smt. Sushma Singh, CIT
Hearing: 19.01.2021

ORDER PER SUCHITRA KAMBLE, JM

This appeal is filed by the assessee against order dated 31/08/2017 passed by CIT(Exemption), Chandigarh.

2.

The grounds of appeal

are as under:- “1. That the order of Ld.CIT(Exemptions) is against law and facts.

2. That the Ld.CIT(Exemptions) erred in rejecting the application of the assessee for registration u/s 80G although Society fulfills all the conditions for registration and all the objects and activities of the Society are eligible for grant of registration u/s 80G of the Act.”

3. The appellant was granted Registration under Section 12AA of the Income Tax Act, 1961 vide order dated 16/09/2016 by CIT(Exemption), Chandigarh. The appellant filed an application u/s 80G (5) (vi) on 22/02/2017. The same was rejected by the CIT(Exemption), Chandigarh vide order dated 31/08/2017.

4.

Being aggrieved by the said order of the CIT(Exemption), Chandigarh, the assessee has filed the present appeal before us.

5.

The Ld. AR submitted that on the specific issues upon which the CIT(Exemption) rejected the application was not at all questioned by the CIT(Exemption) in respect of questionnaire issued to the appellant. Therefore, the application of the assessee u/s 80G (5)(vi) be allowed.

6.

The Ld. DR relied upon the order of the CIT(Exemption), Chandigarh.

7.

We have heard both the parties and perused the material available on record. From the perusal of the records, it can be seen that the appellant was never confronted related to the issues upon which the application was rejected. Therefore, it will be appropriate to remand back this issue to the file of the CIT(A)(Exemption) and allow the assessee/appellant to present his case along with the documents. Needless to say, the assessee be given opportunity of hearing by following principles of natural justice. The appeal of the assessee is partly allowed for statistical purpose.

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