M/S INSTITUTE OF TECHNOLOGY AND MANAGEMENT SOCIETY,RAIPUR (CG) vs. THE DY. COMMISSIONER OF INCOME TAX 1(1), RAIPUR (CG)

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ITA 112/BIL/2016Status: DisposedITAT Raipur16 May 2019AY 2010-113 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found merit in the assessee's contention and restored the matter to the Assessing Officer for fresh examination. The Assessing Officer was directed to provide a proper opportunity of being heard to the assessee.

What were the facts?

The assessee society was registered under Section 12AA of the Income Tax Act after the assessment order was passed. The assessee requested the matter be restored to the Assessing Officer for fresh verification.

What were the issues?

Whether the assessment order passed prior to the Section 12AA registration should be re-examined by the Assessing Officer due to the subsequent registration.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI PARTHA SARATHI CHAUDHURY & DR. MITHA LAL MEENA

For Appellant: Shri T. Ravindra, Adv
For Respondent: Shri G. N. Singh, JCIT (E)

IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA Nos.111 & 112/RPR/2016 Assessment Years : 2009-10 & 2010-11 Institute of Technology and DCIT- 1(1), Management Society, Raipur (CG). 3rd Floor, Shyam Plaza, Pandri, Vs. Raipur (CG)

PAN : AAAJI0152K (Appellant) (Respondent) Assessee by : Shri T. Ravindra, Adv. Department by : Shri G. N. Singh, JCIT (E) Date of hearing : 15-05-2019 Date of pronouncement : 16-05-2019 O R D E R PER DR. MITHA LAL MEENA, AM :

The captioned two appeals are preferred by the assessee, against the consolidated order of the CIT(A)-I, Raipur (CG) dated 23.02.2016 in respect of assessment years 2009-10 & 2010-11 respectively on the common grounds of appeal as per record, and therefore, both the appeals were heard together and are being disposed of by this consolidated order.

2 ITA Nos.111 & 112/RPR/2016

2.

At the outset, ld. counsel for the assessee has stated that the assessee is a society, namely, ‘Institute For Technical And Management Society’ was registered u/s 12AA of the Act, on 07.12.2015, subsequent to passing of assessment order u/s 143(3) of the Act by the Assessing Officer on 07.03.2014. Under these circumstances, he has prayed that the appeal to be restored to the Assessing Officer for fresh verification of the issue disputed in consequent to the order of the CIT (Exemption), Bhopal passed u/s 12AA(1)(b)(i) r.w.s. 254 of the Act.

3.

The ld. DR for the Revenue has no objection to the said prayer of the assessee.

4.

In view of the peculiar facts of the case, we find merit and substance in the contention of the ld. counsel for the assessee. Considering the principles of natural justice, the matter is restored to the Assessing Officer for fresh examination of the disputed issue in compliance to the order of CIT (Exemption), Bhopal dated 07.12.2015. The Assessing Officer shall provide proper opportunity of being heard to the assessee. Accordingly, the grounds

3 ITA Nos.111 & 112/RPR/2016

raised by the assessee in both the respective appeals are allowed for statistical purposes.

5.

In the result, both the appeals of the assessee are allowed for statistical purposes.

Order pronounced in the open Court on this 16th May, 2019.

Sd/- Sd/- (PARTHA SARATHI CHAUDHURY) (DR. MITHA LAL MEENA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 16-05-2019. Sujeet Copy of order to: - 1) The Appellant 2) The Respondent 3) The CIT 4) The CIT(A) 5) The DR, I.T.A.T., Raipur. By Order //True Copy// Sr. Private Secretary ITAT, Raipur

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