ALMOND HOUSE FOUNDATION,HYDERABAD vs. CIT(EXEMPTION)), HYDERABAD
आयकर अपीलीय अधिकरण, हैदराबाद पीठ में
IN THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCHES “A”, HYDERABAD
BEFORE
SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT
AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER
ITA Nos.87 and 88/Hyd/2025
Assessment Year : N.A Almond House Foundation,
Kukatpally,
Hyderabad.
PAN : AAKTA2801P.
Vs.
Commissioner of Income Tax
(Exemptions),
Hyderabad.
(Appellant)
(Respondent)
Assessee by: Shri Pawan Kumar Chakrapani,
C.A. and Shri Santi Pavan Kumar, Advocate.
Revenue by: Shri B. Bala Krishna, CIT-DR
Date of hearing:
07/04/2025
Date of pronouncement:
08/04/2025
आदेश/ORDER
PER MADHUSUDAN SAWDIA, A.M.:
Both these appeals are filed by Almond House Foundation,
Kukatpally, Hyderabad (“the assessee”), feeling aggrieved by the separate orders passed by the Learned Commissioner of Income Tax
(Exemptions), Hyderabad (“Ld. CIT(E)”), rejecting registration u/s.
12AB of the Income Tax Act, 1961 (“the Act”) and rejecting approval u/s.80G of the Act vide orders both dated 22.11.2024. Since both the appeals are on the same issue, they are heard together and ITA Nos.87 and 88/Hyd/2025 2
consolidated order is being passed for the sake of convenience and brevity.
2. The assessee has raised the following grounds in ITA
No.87/Hyd/2025 :
“ 1. The order of rejection for approval under section 12AB of the Act, passed by the learned Principal Commissioner of Income-tax
[Exemption], Hyderabad, dated 22/11/2024, in so far as it is against the Appellant is opposed to law, equity, weight of evidence, probabilities and the facts and circumstances in the Appellant's case.
2. Whether the learned Principal Commissioner of Income-tax
(Exemptions), Hyderabad, is justified in mechanically rejecting the application filed by the Appellant for registration of the Appellant Trust under section 12AB of the Act, under the facts and circumstances of the case.
3. Whether the learned Principal Commissioner of Income-tax
(Exemptions), Hyderabad, is justified in mechanically rejecting the application filed by the Appellant Trust under section 12AB stating that no substantial charitable activities are being carried out, under the facts and circumstances of the case.
4. The Appellant craves leave of this Hon'ble Tribunal to add, alter, delete or substitute any or all of the grounds urged above, at the time of hearing of the appeal by this Hon'ble Tribunal.
5. In the view of the above and other grounds that may be urged at the time of the hearing of the appeal, the Appellant prays that the appeal may be allowed in the interest of justice and equity.”
The assessee has raised the following grounds in ITA No.88/Hyd/2025 : “1. The order of rejection for approval under section 80G of the Act, passed by the learned Principal Commissioner of Income-tax [Exemption], Hyderabad, dated 22/11/2024, in so far as it is against the Appellant is opposed to law, equity, weight of evidence, probabilities and the facts and circumstances in the Appellant's case, requires to be quashed. 2. Whether the learned Principal Commissioner of Income-tax (Exemptions), Hyderabad, is justified in mechanically rejecting the application filed by the Appellant for registration of the Appellant Trust under section 80G of the Act, under the facts and circumstances of the case.
ITA Nos.87 and 88/Hyd/2025 3
Whether the learned Principal Commissioner of Income-tax (Exemptions), Hyderabad, is justified in mechanically rejecting the application filed by the Appellant Trust under section 12AB stating that no substantial charitable activities are being carried out, under the facts and circumstances of the case. 4. The Appellant craves leave of this Hon'ble Tribunal to add, alter, delete or substitute any or all of the grounds urged above, at the time of hearing of the appeal by this Hon'ble Tribunal. 5. In the view of the above and other grounds that may be urged at the time of the hearing of the appeal, the Appellant prays that the appeal may be allowed in the interest of justice and equity.”
The brief facts of the case are that, the assessee had applied for registration u/s.12AB of the Act and for approval u/s.80G of the Act separately by filing separate Form no.10AB before the Ld. CIT(E). However, the Ld. CIT(E) rejected both the applications stating that the assessee had not carried out substantial activities of charitable nature. 5. Aggrieved with the order of Ld. CIT(E), the assessee is in appeal before us. The Learned Authorised Representative (“Ld. AR”) submitted that, the assessee had fully complied with all the requirements and had provided complete details of its charitable activities to the Ld. CIT(E) including documentary evidences supporting its charitable nature, audited financial statements reflecting the application of funds towards charitable purposes, etc. However, the Ld. CIT(E) rejected the applications without providing any specific reason as to why the activities undertaken were not considered as charitable. The order is cryptic, non-speaking and arbitrary and the Ld. CIT(E) failed to point out any specific deficiency
ITA Nos.87 and 88/Hyd/2025 4
in the documents filed or the activities carried out by the assessee.
Finally, the Ld. AR prayed before the bench for setting aside the impugned order for remanding the matter back to the file of Ld.
CIT(E) for fresh consideration after providing the assessee with a proper opportunity of being heard.
6. Per contra, the Learned Department Representative (“Ld. DR”) supported the order of Ld. CIT(E) and argued that the Ld. CIT(E) rightly rejected the applications as the assessee failed to demonstrate substantial charitable activities. Finally, the Ld. DR prayed before the bench to reject the appeal of the assessee.
7. We have heard the rival contentions and also gone through the record in the light of the submissions made by either side. We have gone through the paper book filed by the assessee and found that the assessee has filed all the documents in compliance to the notices issued by the Ld. CIT(E) including the details of charitable activities conducted by the assessee, audited financial statements reflecting the application of funds, etc. We have also gone through the order passed by the Ld. CIT(E) and found that the Ld. CIT(E) has not pointed out any specific deficiency neither in the documents filed by the assessee nor in the activity carried out by the assessee. We also found that the order passed by the Ld. CIT(E) is non-speaking and lacks any reasoning. In our considered opinion, the rejection of applications for registration u/s.12AB of the Act and approval u/s.80G of the Act
ITA Nos.87 and 88/Hyd/2025 5
without assigning any specific reason is arbitrary and against the principle of natural justice. Accordingly, we hold that the Ld. CIT(E) has not properly appreciated the documents submitted by the assessee and has not given the assessee an opportunity of being heard. Therefore, in the interest of justice, we deem it appropriate to set aside the orders of Ld. CIT(E) and remand the matter back to the file of Ld. CIT(E) for fresh adjudication. Needless to say, the Ld. CIT(E) should provide an appropriate opportunity of being heard to the assessee before deciding the issue. Accordingly, both the appeals of the assessee are allowed for statistical purposes.
8. In the result, both the appeals of assessee are allowed for statistical purposes.
8th अप्रैल, 2025 को खुली अदालत में सुनाया गया आदेश।
Order pronounced in the Open Court on 08th April, 2025. (VIJAY PAL RAO)
VICE PRESIDENT (MADHUSUDAN SAWDIA)
ACCOUNTANT MEMBER
Hyderabad, dated 08.04.2025. **#TYNM/sps
ITA Nos.87 and 88/Hyd/2025 6
आदेशकी प्रतितिति अग्रेतिि/ Copy of the order forwarded to:-
तिर्धारििी/The Assessee : Almond House Foundation, #3-6-541, Street No.7, Kukatpally, Hyderabad, Telangana – 500 072. 2. िधजस्व/ The Revenue : The Commissioner of Income Tax (Exemptions), Hyderabad. 3. The Principal Commissioner of Income Tax, Hyderabad. 4. तिभधगीयप्रतितितर्, आयकि अिीिीय अतर्किण, हैदिधबधद / DR, ITAT, Hyderabad 5. गधर्ाफ़धईि / Guard file
आदेशधिुसधि / BY ORDER
Sr. Private Secretary
ITAT, Hyderabad