KALYANI GORAKSHAN TRUST,SATARA, MAHARASHTRA vs. THE CIT (EXEMPTION), PUNE, PUNE, MAHARASHTRA

Further, the trust has made substantial amount of investments in mutual funds and has sold and purchased units of mutual funds. It has generated huge surpluses as reported in respective financial statements of relevant years from these activities. The assessee trust has contended that it is not spending more time on mutual funds investments and rather the trust is focusing more on charitable activities. However, it is seen that main source of income is from sale of investments. It is seen from the financial statements/computation of income that there has been huge amounts invested in mutual funds which are sold periodically generating huge surplus and the quantum of these transactions are huge compared to other activities claimed to be undertaken by the assessee. Surplus so generated are again invested in mutual funds year on year. As such, despite the assessee's contention that the transactions (sale and purchase) are carried not carried out frequently, the fact remains that the trust has been generating huge surplus from said activities which is not intrinsic with the trust's objects and also the funds are kept idle without utilizing them on the objects of the trust. Hence, the activity of the trust appears more of a commercial nature rather than the charitable nature.

Aggrieved with such order of Ld. CIT(E), the assessee is in appeal before the Tribunal by raising the following solitary ground of appeal : “

The Ld. AR submitted that the assessee has already been granted registration under section 12A of the Act. Relying on the decision of the Bangalore ITAT in the case of Academy of Liberal Education Regd Vs. CIT (Exemptions) (2025) 176 taxmann.com 675 (Bangalore – Trib.) (page 207-213 of the Paper Book refers), the Ld. AR submitted that the Ld. CIT(E) ought to have granted approval under section 80G of the Act when the registration u/s 12A has already been granted to the assessee after verifying genuineness of the activities carried out by the assessee. Referring to paragraph 7.5 of the said decision (supra), he raised a contentions that that at the time of granting of approval u/s 80G of the Act, what is required to be established to the satisfaction of the Ld. CIT(E) is that the chartable institution is established in India for charitable purposes and the activities of the assessee trust are genuine and the assessee trust also fulfilled all the stipulated conditions. The Ld. CIT(E) not brought any material on record to show that the activities of the assessee trust are not genuine or the prescribed conditions u/s 80G(5) are not fulfilled by the assessee. The Ld. AR further submitted that investment made by the trust in the trust approved mutual funds is a permissible activity/ investment under section 11(5) of the Act. The assessee had made detailed submissions on this issue before the Ld. CIT(E), however, the Ld. CIT(E) seems to have ignored it completely while deciding the application of the assessee (pages 2-10 of the Paper Book refers). The Ld. AR also brought to our attention the evidence(s) in the form of photographs etc. of various programs conducted by the assessee trust which were filed before the Ld. CIT(E) which demonstrates the charitable nature and genuineness of the activities of the trust (pages 40-96 of the Paper Book refers). He therefore submitted that the assessee is in a position to make further submissions before the Ld. CIT(E) as desired by him to his satisfaction. He accordingly submitted that in the interest of justice, the assessee should be given an opportunity to substantiate its case by filing the requisite details/ evidence before the Ld. CIT(E).

We have heard both the sides, perused the order of the Ld. CIT(E) and the paper book filed by the Ld. AR on behalf of the assessee. We have also perused the judicial precedents cited by the Ld. AR. The Ld. CIT(E) rejected the application filed by the assessee for grant of permanent approval under section 80G of the Act and also cancelled the provisional registration granted earlier for the reasons reproduced in the preceding paragraphs which is mainly on account of non-submission of the adequate evidence to prove the genuineness of the activities of the trust and the investments in mutual funds rending the activities carried out by the assessee trust commercial in nature rather than being charitable. It is the submission of the Ld. AR that the assessee is carrying out the permissible activities only as against the observation made by the Ld. CIT(E). The Ld. AR has demonstrated that the assessee had in fact filed detailed submissions on these aspects before the Ld. CIT(E), however, he has not considered the assessee’s submissions. Further, the assessee also holds a valid registration certificate under section 12A of the Act which has been granted only after verifying the charitable nature and genuineness of the activities of the assessee trust. The Ld. AR has therefore prayed that an opportunity may be granted to the assessee to substantiate its case by filing the requisite details/documents before the Ld. CIT(E) to his satisfaction. Considering the totality of the facts and in the circumstances of the case, we deem it fit and proper in the interest of justice and fair play, to set aside the impugned order of the Ld. CIT(E) and restore the matter to his file with a direction to grant one more opportunity to the assessee to substantiate its case by filing the requisite details and decide the matter afresh on merits as per fact and law in light of the submissions already placed on record before him and any further submission that may be furnished by the assessee during the course of fresh proceedings before him. The assessee is also hereby directed to appear and make his submissions as may be required/called for by the Ld. CIT(E) on the appointed date without seeking any adjournment under any pretext, failing which the Ld. CIT(E) is at liberty to pass appropriate order as

In the result, the appeal of the assessee is treated as allowed for statistical purposes.