FIGHTING FIRST TRUST,HYDERABAD vs. CIT(EXEMPTION), HYDERABAD

2 ITA.Nos.169 & 170/Hyd./2025 2. Brief facts of the case are that, the assessee-trust society viz., Fighting First Trust has been registered with Registrar of Societies under the Registration of Societies Act, 2001 and incorporated on 06.02.2023 with an avowed object of rendering service to the community of serving and retired personnel and their families of First Batallion, The Mechanised Infantry Regiment Madras of the Indian Army, without any distinction or irrespective of religion, caste of creed. The objects of the assessee-trust are –  Providing financial assistance to widows, dependent parents and children of serving and retired personnel.  Awarding scholarships and fellowships in cash or in such other form on such and conditions as the Trustees may think fit for the purpose of undertaking and encouraging studies, provided such scholarships and fellowships shall be awarded to such deserving students and scholars studying in schools, colleges, universities and other educational institutions in India or abroad and who cannot afford and have no means to pursue the same.

Aggrieved by the orders of the learned CIT(E), the assessee-trust is now in appeals before the Tribunal.

Shri H. Srinivasulu, Advocate-Learned Counsel for the Assessee, submitted that, the learned CIT(E) had simply rejected the application of the assessee-trust filed in Form-10AB for registration u/sec.12AB of the Act and approval u/sec.80G of the Act. In support of this contention, he drew the attention of the Bench with respect to the observations of the learned CIT(E) in para-3 of the order wherein the learned CIT(E) observed that, no substantial charitable activities are carried-out by the assessee trust, which is in violation of provisions of sections 11 and 12 of the IT Act, 1961 and accordingly, the application of the assessee-trust filed in Form-10AB seeking for registration u/sec.12AB of the Act was rejected by the learned CIT(E). He submitted that, in response to the 6 ITA.Nos.169 & 170/Hyd./2025 notices issued by the learned CIT(E), the assessee-trust has filed all requisite documents. However, the learned CIT(E) without appreciating the same, simply rejected the application filed in Form-10AB by the assessee-trust for registration u/sec.12AB and approval u/sec.80G of the Act, which is not in accordance with law. He, therefore, submitted that, the learned CIT(E) may be directed for registration of the assessee-trust u/sec.12AB of the Act and approval be granted u/sec.80G of the Act in the interest of substantial justice.

Shri Narender Kumar Naik, learned CIT-DR, on the other hand, supporting the orders of learned CIT(E) submitted that, the assessee-trust has made the application for registration in Form-10AB for registration u/sec.12AB and for approval u/sec.80G of the Act. He further submitted that, since the assessee-society has failed to prove it’s onus of charitable activities carried-out by it with supporting documents to the satisfaction of the learned CIT(E), he rejected the application filed by the assessee-society in Form-10AB for registration u/sec.12AB and approval 7 ITA.Nos.169 & 170/Hyd./2025 u/sec.80G of the Act and that the order of the learned CIT(E) is in accordance with law. He accordingly submitted that the order of the learned CIT(E) be confirmed since it is not a fit case for reconsideration by the learned CIT(E).

We have heard both the parties, perused the material on record and the orders of the authorities below. The learned CIT(E) dismissed the applications filed by the assessee-trust in Form-10AB seeking for registration u/sec.12AB and approval u/sec.80G of the Income Tax Act, 1961 on the ground that, no substantial charitable activities are carried-out by the assessee trust, which is in violation of provisions of sections 11 and 12 of the IT Act, 1961 and accordingly, the applications of the assessee-trust filed in Form-10AB seeking for registration u/sec.12AB and approval u/sec.80G of the Act was rejected by the learned CIT(E). However, the fact remains that, the learned CIT(E), without considering the documentary evidences furnished by the assessee-trust, has simply rejected the application of the assessee-trust filed in Form-10B for registration u/sec.12AB as well as approval u/sec.80G of the Act. We 8 ITA.Nos.169 & 170/Hyd./2025 find that, the assessee-trust is incorporated for a Nobel cause to provide some services to the retired Military Personnel irrespective of religion, caste or creed, who are not in a position to meet their existing requirements of their parents, children etc., Further, we find that, it is not a case that, assessee-trust has not filed it’s submissions in response to the notices issued by the learned CIT(E) which is evident from the orders of the learned CIT(E). In response, to the notice issued by the learned CIT(E), the assessee- trust has furnished all details. In view of the above, we direct the learned CIT(E) to grant registration u/sec.12AB of the Income Tax Act, 1961. Since the approval u/sec.80G of the Income Tax Act, 1961 is consequential in nature, the learned CIT(E) is directed to grant approval u/sec.80G of the Income Tax Act, 1961. With the above directions, the appeals of the assessee are allowed.

In the result, both the appeals of the Assessee are allowed.