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Facts
The assessee filed applications in Form No.10AB for registration under Section 12AB and approval under Section 80G. The assessee had not commenced its activities and mistakenly mentioned incorrect sections in the applications. The CIT(E) rejected these applications.
Held
The Tribunal held that the assessee had made a technical mistake in mentioning the wrong sections. The Tribunal considered a coordinate bench decision and decided that the assessee should be given an opportunity to rectify the mistake.
Key Issues
Whether the rejection of applications for registration under Section 12AB and approval under Section 80G by the CIT(E) was justified when the assessee had made a technical mistake in citing the sections.
Sections Cited
12A(1), 12AB, 80G, 10(23C), 11, 12, 17A
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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL & HON’BLE SHRI MANU KUMAR GIRI
(िनधा�रणवष� / Assessment Year: Nil ) & आयकरअपील सं./ (िनधा�रणवष� / Assessment Year: 2024-2025 ) Hajee Osman Mahomed Vs. The Commissioner of Income Tax, Zubeidabai Endowment, Exemptions, 29, HM Centre 3RD Floor, Chennai Nungambakkam High Road, Chennai 600 034. [PAN:AACTH 9580L] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Shri Varadarajan, CMA ��यथ� क� ओर से /Respondent by : Ms E. Pavuna Sundari, CIT. सुनवाई क� तार�ख/Date of Hearing : 06.02.2025 घोषणा क� तार�ख /Date of Pronouncement : 24.02.2025 आदेश / O R D E R PER MANU KUMAR GIRI (Judicial Member)
These appeals by the assessee are against the orders of the Commissioner of Income Tax (Exemptions), Chennai [in short 'the CIT(E)'] dated 13.09.2024. The issue contended by the assessee in these appeals pertains to the CIT(E) rejecting the applications in Form No.10AB u/s 12(1)(ac)(vi)(B) and approval u/s 80G(iv)(B) of the Income Tax, 1961 (the Act).
86/Chny/2024 2. The assessee has not commenced the activities and the Bank Account of the Trust was opened on the Month of May, 2024. Hence, the assessee filed applications in Form No.10AB u/s 12(1)(ac)(vi)(B) and seeking approval u/s 80G(iv)(B) registration on 31.03.2024 and in the said applications has selected the wrong section code under which the registration or approval is sought for. The CIT(E) rejected the said applications stating as under:-
‘’4.1 As explained in the Show Cause Notice issued to the applicant, it has filed its application u/s.12A(1)(ac) (vi) (B). This section is applicable for those trusts/institutions who have commenced their activities and no income or part thereof has been excluded from the total income u/s.10(23C)(iv), (v).(vi), (via) or u/s.11 or 12 for any previous year ending on or before the date of such application, at any time after the commencement of such activities. 4.2 Rule 17A of the Income Tax Rules, 1962, prescribes the list of documents which are mandatorily required to be submitted by the applicant. As per this Rule 17A, the application shall be accompanied by various documents from clause (a) to (k). The pre-condition for filing application under this section is the applicant should not claim exemption as stated above and should have commenced the activities. This has been informed to the applicant vide questionnaire dated 11.07.2024 & SCN dated 02.09.2024. In response to the Show Cause Notice dated 02.09.2024, the reply of the applicant is as follows: "We have not commenced any activity till date and same was also shown in financials of trust, we can attract "Donars" only after 80G Approval." Thus, as per the financials and the reply of the applicant, it is very clear that the applicant has not commenced its activities, till date. Hence, it is not eligible for granting registration u/s.12AB of the Act. In view of the above facts, the application filed by the applicant is not maintainable and as such deserves for rejection. 4.3 As explained in para 1 of this order, as per the provisions of section 12AB (1)(b) clause (ii) (B) of the I.T.Act, 1961, if the application is made under item (B) of sub-clause(vi) of the said section 12A(1)(ac) and the Principal Commissioner or Commissioner is not satisfied, he/she can reject the application of the trust/institution. Hence, the application filed by the applicant on ‘’3.1 As explained in the Show Cause Notice issued to the applicant, it has filed its application u/s 80G(5)(iv) B. This section applicable for those institutions/funds who have commenced their activities and no income or part thereof has been excluded from the total income u/s.10(23C)(iv), (v).(vi), (via) or u/s.11 or 12 for any previous year ending on or before the date of such application, at any time after the commencement of such activities.
3.2 The pre-condition for filing application under this section is the applicant should not claim exemption as stated above and should have commenced the activities. This has been informed to the applicant vide questionnaire dated 12.07.2024 & SCN dated 02.09.2024.
In response to the Show Cause Notice dated 02.09.2024, the reply of the applicant is as follows: "We have not commenced any activity till date and same was also shown in financials of trust, we can attract "Donars" only after 80G Approval." Thus, as per the financials and the reply of the applicant, it is very clear that theapplicant has not commenced its activities, till date. Hence, it is not eligible for granting approval u/s.80G of the Act.
3.3 In view of the above facts, the application filed by the applicant in section code 80G(5)(iv) B in Form 10AB is not maintainable as such deserves for rejection.
4.0 Considering the above and as explained in para 1 of this order regarding the second proviso to sub section of section (5) of section 80G of the I.T. Act, 1961, if the application is made under sub-clause (ii) or sub-clause (iii) or clause B of clause (iv) of section (5) of section 80G of the I.T. Act and the Principal Commissioner or Commissioner is not satisfied, he can reject the application. Therefore, the application dated 31.03.2024 filed in Form No. 10AB under clause (iv) B of first proviso to section 80G(5) of the Income Tax Act, 1961 seeking approval u/s. 80G is not maintainable for the reasons stated in para 3.1 to 3.3 of this order and hence, the same is rejected’.
The ld. AR submitted that the assessee while filing the Form 10AB has inadvertently mentioned the wrong sections as u/s 12(1)(ac)(vi)(B) instead of under clause (v) of first proviso of section 12A(1). Similarly, while Form 10AB inadvertently 86/Chny/2024 mentioned the wrong section as sub-clause (B) of clause (iv) of first proviso to sub- section (5) of section 80G instead of section clause (iii) of first proviso to subsection (5) of section 80G. The ld. AR further submitted that the assessee although explained the error before the CIT(E) however, the ld. CIT(E) has rejected the applications as mentioned supra. The ld AR relied on the decision of the Hydrabad Bench of the Tribunal in the case of Telangana State Chapter Indian Radiological & Imaging Association, Hydrabad vs ITO (E) ITA No.255/Hyd/2023.
Per Contra, the ld. DR relied upon the impugned order of the ld.CIT(E).
We have gone through the impugned order and find that in the similar circumstances the Co-ordinate Bench in the case of M/s. Sri Jeyamkonda Choleeswara Soundaranayaki Amman Kumbhabisheka Malar Kuzhu Vs ITO (E) ITA No.: 978/CHNY/2023 dated 31.01.2024 held as under:
‘5. After hearing both the sides and going through the facts, it is noted that the assessee has simpliciter made a technical mistake in applying u/s.12A(1)(ac)(ii) instead of 12A(1)(ac)(iii) of the Act. It was informed to the Bench by the ld.counsel for the assessee that even now the assessee has filed fresh Form No.10AB seeking registration u/s.12A(1)(ac)(iii) of the Act, which can also be considered. In our view, the same purpose will be served by adjudicating the same application. Hence, we set aside the order of CIT(Exemption) and remand the matter back to his file for fresh adjudication, either considering the subsequent application of assessee u/s.12A(1)(ac)(iii) of the Act or he can call a fresh application from the assessee. In term of the above, matter restored back to the file of the CIT(Exemption).
In the result, the appeal filed by the assessee is allowed for statistical purposes’.
6. Therefore, in the light of the above order of the Co-ordinate Bench referred supra, we are of the considered opinion that the respondent is duty bound to give an opportunity to rectify the mistake, if any, done by the assessee. Hence, we also 86/Chny/2024 set aside the both orders of CIT(Exemption) and remand the both matters back to his file for fresh adjudication, either considering the subsequent applications of assessee under clause (v) of first proviso of section 12A(1) and section clause (iii) of first proviso to subsection (5) of section 80G of the Act or he can call a fresh applications from the assessee. In term of the above, matter restored back to the file of the CIT(Exemption).
In the result, the appeals filed by the assessee are allowed for statistical purposes.