SUDHA VINOD FOUNDATION,MANDLA vs. COMMISSIONER OF INCOME TAX-EXEMPTION, BHOPAL

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ITA 256/JAB/2018Status: DisposedITAT Jabalpur20 December 2019AY 2017-185 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the absence of any activity by itself is not a valid reason to deny registration under Section 12AA. The genuineness of activities is to be assessed based on evidence, and non-commencement of activities does not automatically imply non-genuineness.

What were the facts?

The assessee, a society registered in 2015, applied for registration under Section 12AA in 2018. The CIT(E) denied registration primarily because the society had not yet undertaken any activities, despite its objects being found charitable.

What were the issues?

Whether the denial of registration under Section 12AA solely on the ground of non-commencement of activities is justified. Whether a rent agreement with a related party for vacant land, without further adverse findings, is sufficient to deny registration.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 2(15),Section 11,Section 13,Section 12A(1)(a)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI BHAVNESH SAINI & SHRI SANJAY ARORA

For Appellant: Shri Sukesh Kumar CA
For Respondent: Shri H.P. Meena, DR
Hearing: 11/12/2019Pronounced: 20/12/2019

I.T.A. No.256/JAB/2018 1

IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI SANJAY ARORA, ACCOUNTANT MEMBER ITA No.256/JAB/2018 Assessment Year: N.A. Sudha Vinod Foundation, vs. Commissioner of Income Tax, 236 Binjhiya Jabalpur Road, (Exemption), Income Tax Office, Mandla, 481661, (M.P.) II, III & IV Floors, Metro Walk [PAN-AAPAS4801D] Building, E-5, Arera Colony, Bittan Market, Bhopal, (M.P.) 462016 (Appellant) (Respondent)

Appellant by Shri Sukesh Kumar CA Respondent by Shri H.P. Meena, DR Date of hearing 11/12/2019 Date of pronouncement 20/12/2019

O R D E R PerSanjay Arora,AM: This is an Appeal by the Assessee against the denial of registration under section 12AA of the Income Tax Act, 1961 (‘the Act’ hereinafter) by the Commissioner of Income Tax (Exemptions), Bhopal (‘CIT(E)’ for short) vide order u/s. 12AA (1)(b)(ii) dated 26/10/2018.

2.

The background facts may be noted in brief. The assessee, a society registered under the Societies Registration Act, 1860 on 29/12/2015, applied for registration u/s. 12AA as a charitable institution on 30/4/2018. The assessee, in the verification proceedings, furnished its’ Memorandum of Association, delineatingits’ objects, which were found to be charitable in

I.T.A. No.256/JAB/2018 2

nature. The proposed activities of the society, i.e., projected to be undertaken in the next two years, also called for, were also found to be inconsonance with the objects, found charitable. The assessee, however, had since its’ inception not undertaken any activity, which therefore was stated as a reason for it being not entitled for registration u/s. 12AA and, accordingly, refused registration thereunder. Aggrieved, the assessee is in appeal.

3.

We have heard the parties, and perused the material on record. 3.1 Without doubt, the competent authority is to be, while granting registration, satisfied about the objects of the trust/institution as well as the genuineness of its’ activities. The satisfaction about the objects, it is well settled, implies or connotes a satisfaction as to their being charitable, within the meaning of section 2(15), so that the trust/institution is formed for charitable purposes. There is no doubt with regard thereto in the instant case. Genuineness of its activities is the other aspect on which the ld.CIT(E) is to be positively satisfied. The same implies that they are real and, further, in conformity or in pursuance of the stated objects of the trust. It is the satisfaction qua them, absent in the present case, which forms the reason for the denial of registration by the competent authority, whose findings read as under: ‘As per the written submission it is stated above that the proposed plan of the Society is to run education institution. However, the society has not furnished any evidence with regard to establishment or running of school, i.e., Affiliation, approval for construction, etc. From the audit report it does not reveal supporting the actual activities as per its objects. Furthermore one copy of rent agreement of a vacant land is made with a related party. No rent justification or protection clauses for investment are provided for the said agreement.’

3.2 The want of satisfaction, thus, is not for the reason of the activities being found to be not genuine, or not charitable in nature, but principally due to the absence of any activity. This, in our view, is by itself not a valid

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objection. The statutory requirement is for an examination of the applicant’s activities, i.e., where and the extent carried out, and a positive finding as to the same being genuine, which implies being not a make-believe, an artifice,etc., and, further, in accordance with the objects of the applicant-trust/institution. The absence of any activity cannot lead to a presumption that the activities shall never be carried out, or, where carried out, shall not be genuine. The project under contemplation in a given case may be big, warranting ground work, entailing time, and which would rather be indicative of it being a genuine undertaking. Again, the nature and the range of activities, a matter of fact, could vary with time, and may accordingly, in time, include activities wholly or partly non-charitable. As such, absence of any activity would not by itself imply an inference as to the non-genuineness of the activities. It is always open for the Revenue to examine the same in future, and where found not genuine, cancel the registration.The matter, i.e., a finding as to the genuineness or otherwise of the activities, is essentially a finding of fact and, therefore, as any other, to be arrived at pera conspectus of the case, having regard to the totality of its facts and circumstances in their setting as a whole. That is, the non-start of the activities could at best be one of the several facts, and nothing turns thereon when considered in isolation. Further,the exemption u/s. 11, it may be appreciated, shall only be on a positive satisfaction of sections 11 to 13. This is also the thrust of the case law relied upon by the assessee before us, as under, which though is not adverted to; the matter, as afore-stated, being principally factual, and the law well-settled: CIT v. D.P.R. Charitable [2011] 61 DTR 410(MP) CIT v. Babu Ram Education Society [2018] 96 taxman.com 606 (All) Fateh Chand Trust &College Committee v. CIT [2018] 67 ITR (Trib) 564 (Agra)

I.T.A. No.256/JAB/2018 4

3.3 The ld. CIT(E) has also stated, as a reason for denial of registration, of the rent agreement being for a vacant land with a related party. The name of the party, or the relationship therewith, though hasnot been specified, or even the basis for drawing an adverse inference, as, for example, as being toward diversion of income or funds of the applicant. Further, even so, the same may lead to a violation of sec. 13, which is relevant for the grant of exemption u/s. 11, and would not by itself lead to the activities being regarded as not genuine. It is only where, for example, the land is not suitable for the purpose, or is not accompanied by any efforts to build a structure thereon, or the rent paid is excessive, etc., i.e., leading to the inference of the activities being not genuine, a finding of fact, that the same would become relevant for the purpose of non- grant of registration.

4.

We, accordingly, direct for grant of registration to the appellant-society by the ld. CIT(E) forthwith from the date applicable under law; the application for registration having been made beyond a period of one year of the creation of the trust or establishment of the institution, as mandated u/s. 12A(1)(a). We decide accordingly. That the Tribunal is competent to, where satisfied on the basis of the material on record, that the registration ought to been granted by the competent authority, as in the instant case, i.e., has been wrongly refused, direct so, is not in doubt (see CIT(E) v. Reham Foundation [2019] 418 ITR 205 (All)(FB)).

5.

In the result, the assessee’s appeal is allowed. Order pronounced in the open court on December 20, 2019 Sd/- Sd/- (Bhavnesh Saini) (Sanjay Arora) Judicial Member Accountant Member Dated:20/12/2019

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Copy of the order forwarded to : 1. The Appellant: Sudha Vinod Foundation, 236 Binjhiya Jabalpur Road, Mandla, 481661, (M.P.) 2. The Respondent: Commissioner of Income Tax (Exemption), Income Tax Office, II, III & IV Floors, Metro Walk Building, E-5, Arera Colony, Bittan Market, Bhopal, (M.P.) 462016 3. The concerned Pr. CIT 4. Sr. DR, ITAT

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