OM SRI KRISHNA GOSHALA WELFARE SOCIETY,KHAMMAM vs. CIT (EXEMPTION), WARD 1(3), HDYERABAD

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ITA 94/HYD/2025Status: DisposedITAT Hyderabad22 May 2025AY 2025-268 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the assessee society is engaged in the rescue, care, and rehabilitation of cows and stray animals, which squarely falls within the definition of "charitable purpose" under Section 2(15) of the Act. This view is supported by the judgments of the Bombay High Court in DIT(Exemption) v. Bombay Panjrapole Trust and Vallabhbhai Karsondas Natha v. CIT, which held that the maintenance and feeding of cattle is a charitable and religious activity. The Tribunal expressed concern that the CIT(Exemptions) passed a cryptic and non-speaking order, again rejecting the application without properly considering the documents and the earlier directions. The Tribunal found the rejection unjustified and premature. Accordingly, the Tribunal set aside the order of the CIT(Exemptions) and restored the matter to his file with a direction to pass a fresh speaking order after considering all submitted documents, including additional evidence, and affording the assessee a reasonable opportunity of being heard. Grounds of appeal 1 to 4 were disposed of accordingly. Ground 5 was dismissed.

What were the facts?

The assessee, Om Sri Krishna Goshala Welfare Society, is engaged in running a Goshala (cow shelter) for the care of cows and stray cattle. It was initially granted provisional registration under Section 12A(1)(ac)(vi) of the Income Tax Act, 1961. Subsequently, it applied for regular registration under Section 12AB. The Commissioner of Income Tax (Exemptions), Hyderabad, rejected the application on 26.02.2024, citing a lack of documentary evidence. On appeal, the ITAT remanded the matter for fresh consideration. During the set-aside proceedings, the assessee submitted various documents, including financial statements and bank statements. However, the CIT(Exemptions) again rejected the application on 07.12.2024, stating that no substantial charitable activities were being carried out. The assessee filed a further appeal before the ITAT, seeking admission of additional evidence.

What were the issues?

1. Whether the order of the learned CIT(Exemptions), Hyderabad, rejecting the application for registration under Section 12AB of the Income Tax Act, 1961, is erroneous and bad in law? 2. Whether the learned CIT(Exemptions), Hyderabad, ought to have granted registration under Section 12AB of the Income Tax Act, 1961, as sought by the appellant society? 3. Whether the learned CIT(Exemptions), Hyderabad, ought to have considered that the Appellant Society is running a Goshala, an activity held to be for charitable purposes by courts, and thus eligible for registration under Section 12AB of the Income Tax Act, 1961? 4. Whether the learned CIT(Exemptions), Hyderabad, erred by summarily rejecting the application stating that no substantial charitable activities are being carried out by the assessee? Assessee's Contentions: The assessee argued that running a Goshala is a charitable activity recognized by courts. They contended that the CIT(Exemptions) erred in summarily rejecting the application without proper consideration of the facts and documents, and that the rejection was premature. They relied on the judgments in DIT(Exemption) v. Bombay Panjrapole Trust and Vallabhbhai Karsondas Natha v. CIT. Revenue's Contentions: The judgment does not record specific contentions from the revenue.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(vi),Section 2(15)

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Income Tax Appellate Tribunal, Hyderabad B Bench, Hyderabad

�ित रवीश सूद, जे.एम./PER RAVISH SOOD, J.M. The present appeal filed by the assessee society is directed against the order passed by the Commissioner of Income Tax (Exemptions), Hyderabad [for short, “CIT(Exemptions)”] dated 26.02.2024 rejecting the application filed by the assessee society for registration under Section 12AB of the Income Tax Act, 1961 (for short, “Act”). The assessee society has assailed the impugned order on the following grounds of appeal before us:

“1. On the facts and in the circumstances of the case the order of the learned CIT(Exemptions), Hyderabad rejecting the application filed for registration u/s 12AB of the IT Act, 1961 is erroneous and bad in law.

2. On the facts and in the circumstances of the case the order of the learned CIT(Exemptions), Hyderabad ought to have granted registration u/s 12AB of the IT Act, 1961 as sought by the appellant society.

3. On the facts and in the circumstances of the case the order of the learned CIT(Exemptions), Hyderabad ought to have considered the fact that the Appellant Society is running and maintain a Goshala and the said activity has been held to be for charitable purposes by courts of the land and as such is eligible for registration u/s 12AB of the IT Act, 1961.

4. On the facts and in the circumstances of the case the order of the learned CIT(Exemptions), Hyderabad erred by summarily rejecting the application by stating that no substantial activities which are charitable in nature are being carried out by the assessee.”

5. Any other ground or grounds that the appellant may urge at the time of hearing.”

2.

Succinctly stated, the assessee is a society registered under the Andhra Pradesh Societies Registration Act, 2001, on 18.11.2014. The assessee society is engaged in running a Goshala (cow shelter) with the principal object of maintenance, feeding, treatment, and overall care of cows and other stray or rescued cattle, including those saved from illegal slaughter. The assessee society receives voluntary donations from individuals for the furtherance of this noble cause.

3.

The assessee society was initially granted provisional registration under Section 12A(1)(ac)(vi) of the Act on 27.05.2021 for the period covering Assessment Years (AY) 2021-22 to 2023-24. Subsequently, by an inadvertent duplication of procedure, it again applied for registration on 10.03.2022 and was once again granted provisional registration vide “Form 10AC” dated 17.03.2022 for the period covering AYs 2022-23 to 2024-25.

4.

Thereafter, the assessee society had filed an application for regular registration under Section 12AB in “Form 10AB” on 25.09.2023. The application was accompanied by a comprehensive set of documents, including its certificate of registration, original and amended bye-laws, activity notes, and annual accounts. However, the CIT(Exemptions), Hyderabad rejected the application on 26.02.2024 citing lack of documentary evidence.

5.

On appeal, the Tribunal remanded the matter to the CIT(Exemptions) directing him to examine the documents available on record and afford an opportunity to the assessee society to produce any further material necessary for verifying the genuineness of its activities and objects.

6.

During the course of the set-aside proceedings, the assessee society is stated to have filed with the CIT(Exemption) the documents and information as was requisitioned by him, viz. (i) Audited financial statements for FYs ending 31.03.2021, 31.03.2022, and 31.03.2023; (ii). Income tax returns for AYs 2021-22 to 2023-24; (iii). Bank statements for the corresponding financial years; (iv). Copy of provisional registration orders; (v). Copy of Form 10AB and the earlier rejection order; (vi) Copy of the ITAT order remanding the case to his file; (vii). Cash flow statements and expenditure details; and (viii). Ledger accounts for major expenditure items. However, the CIT(Exemptions), despite providing the aforesaid documents by the assessee society, vide a non-speaking order dated 07.12.2024, once again rejected the application stating that "no substantial activities which are charitable in nature are being carried out by the assessee. which is in violation of the provisions of section 12AB of the IT Act, 1961."

7.

Aggrieved, the assessee society has assailed the order passed by the CIT(Exemption), dated 07.12.2024, declining registration u/s 12AB of the Act. The assessee society has filed an application under Rule 29 of the Appellate Tribunal Rules, 1963, seeking admission of some documents/copies of photographs as additional evidence before us, which includes, viz. (i). copies of photographs of various charitable activities carried out; (ii). documents relating to cattle handed over to the assessee society by the police; (iii). documents relating to handing over of rehabilitated cattle to farmers; and (iv). details of cows handed over to temples. As the additional evidence filed by the assessee society is relevant to establishing the genuineness of its activities, therefore, we admit the same.

8.

We have heard the Ld. Authorized Representatives of both parties, perused the orders of the CIT(Exemption), Hyderabad and the material available on record, as well as considered the judicial pronouncements pressed into service by the ld. AR.

9.

Admittedly, the assessee society is engaged in the rescue, care, and rehabilitation of cows and stray animals — an activity that squarely falls within the definition of “charitable purpose” under Section 2(15) of the Act. Our view is fortified by the judgments of the Hon'ble High Court of Bombay in the case of DIT(Exemption) v. Bombay Panjrapole Trust (ITA No. 817 of 2013) and Vallabhbhai Karsondas Natha v. CIT (1947) 15 ITR 32 (Bom), wherein it was observed that maintenance and feeding of cattle is a charitable and religious activity, especially in the context of Indian traditions and jurisprudence.

10.

We note with concern that despite a specific direction by the Tribunal to consider the documents already filed and provide an opportunity to the assessee, the CIT(Exemptions) has once again passed a cryptic and non-speaking order, wherein the application filed by the assessee society for regular registration u/s 12AB has been rejected by merely stating that no substantial activities which are charitable in nature are being carried out. This conclusion is prima facie contrary to the material placed on record and also fails to comply with the earlier directions that were given while setting aside the matter to his file. The manner in which the application filed by the assessee society for registration u/s 12AB of the Act had been summarily rejected by the CIT(Exemption) is deprecated.

11.

We thus, in terms of our aforesaid observations are of a firm conviction that the rejection of the application filed by the assessee society for registration under Section 12AB is both unjustified and premature. Accordingly, we are both constrained and pained to once again set aside the order dated 26.02.2024 passed by the CIT(Exemptions), Hyderabad, and restore the matter to his file with a direction to pass a fresh speaking order after duly considering the documents already submitted by the assessee society before him as well as the additional evidence filed before us, and also any other material/document that it may deem necessary in the course of the set-aside proceedings.

12.

Needless to say, the assessee society in the course of the set- aside proceedings shall be given a reasonable opportunity of being heard. The Grounds of appeal Nos. 1 to 4 are disposed of in terms of our aforesaid observations.

The Ground of appeal No. 5 being general is dismissed. 13.

14.

Resultantly, the appeal filed by the assessee society is allowed for statistical purposes.

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