DADAJI FARMING AND SELF EMPLOYMENT CHERITABLE TRUST,RAJKOT vs. COMMISSIONER OF INCOME TAX (EXEMPTION), AHMEDABAD

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ITA 419/AHD/2025Status: DisposedITAT Ahmedabad04 September 2025Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT Ms SUCHITRA KAMBLE (Judicial Member)4 pages
AI SummaryAllowed (for statistical purposes)

What did the Tribunal hold?

The Tribunal remanded the matter back to the Ld. CIT(E) for fresh consideration of the applications under Section 12A(1)(ac)(iii) and Section 80G(5)(iii). This allows the assessee a fresh opportunity to provide the necessary submissions and explanations to establish the genuineness of its activities.

What were the facts?

The assessee, a trust, applied for registration under Form No.10AB and Section 12A(1)(ac)(iii), and approval under Section 80G(5)(iii) of the Income Tax Act, 1961. The CIT(E) rejected the applications, citing the trust's failure to furnish requisite details, establish the genuineness of its activities, and a specific concern regarding Rs. 5,00,000/- incurred as 'Religious Expenditure'. The assessee challenged this rejection before the Tribunal.

What were the issues?

Whether the CIT(E) was justified in rejecting the assessee's application for registration under Section 12A(1)(ac)(iii) and approval under Section 80G(5)(iii) due to insufficient documentation and failure to establish the genuineness of its activities.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 80G(5)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-Ms SUCHITRA KAMBLE

For Appellant: Shri Kamal Bhambhani, AR
For Respondent: Shri Sher Singh, CIT. DR
Hearing: 03.09.2025Pronounced: 04.09.2025

PER DR. B.R.R. KUMAR, VICE-PRESIDENT:-

1.

These two appeals have been filed by the assessee against the separate orders passed by the Ld. Commissioner of Income Tax (Exemption), Ahmedabad, both dated 27.12.2024. Since the issues raised in these appeals are interconnected, we consider it appropriate to reproduce the grounds of appeal in for the purpose of adjudication.

-420/Ahd/2025 Dadaji Farming and Self Employment Charitable Trust Vs.CIT(E) Asst. Year : N.A - 2– ITA No.419/Ahd/2025

2.

The assessee has raised the following grounds of appeal:

“…Ld. CIT(E) erred on facts as also in law in by not granting registration under section 12A(1)(ac)(iii) of the Income-tax Act, 1961 by stating that the appellant trust has incurred 'Religious Expenditure' of Rs. 5,00,000/- without considering the fact that contribution of Rs. 5,00,000/- has been given for charitable purpose only and not for religious purpose. The order of Ld.CIT(E) is baseless and totally unwarranted under the circumstances and facts of the appellant's case and deserves to be quashed and therefore may kindly be quashed…”

3.

The facts of the case are that the assessee is a Trust and had applied for registration under Form No.10AB under the provisions of the Act. The Ld. CIT(E) rejected the application for registration u/s.12A(1)(ac)(iii) of the Income Tax Act, 1961, on the ground that the assessee-trust failed to furnish the requisite details/explanation and to establish the genuineness of its activities.

4.

Aggrieved by the order of the Ld. CIT(E), the Assessee filed appeal before the Tribunal.

5.

At the outset, we find that notices were issued from time to time to furnish details/documents as called for. The Ld. CIT(E) rejected the application of the assessee on the ground that that the assessee-trust failed to furnish substantial documents. Therefore, the Ld. Counsel prayed that given an opportunity, the same would be apprised to the Ld. CIT(E). Ld. CIT(DR) argued that the assessee-trust needs to furnish requisite details/explanations and submissions before the Ld. CIT(E).

-420/Ahd/2025 Dadaji Farming and Self Employment Charitable Trust Vs.CIT(E) Asst. Year : N.A - 3– Having considered the facts on record, we hold that interests of justice would be well served by remanding the matter to the Ld. CIT(E) for consideration of the application afresh and to pass an order by taking into consideration the submissions /explanations submitted by the assessee.

6.

Since we have remanded the issue to the Ld. CIT(A) in regarding the rejection of application u/s.12A(1)(ac)(iii) of the Act, we also set-aside the issue for approval of registration u/s.80G(5)(iii) of the Act in for fresh adjudication.

7.

In the result, both the appeals of the assessee are allowed for statistical purposes.

The order is pronounced in the open Court on 04.09.2025.

Sd/- Sd/- (SUCHITRA KAMBLE) (DR. B.R.R. KUMAR) JUDICIAL MEMBER VICE-PRESIDENT (True Copy) Ahmedabad; Dated 04.09.2025 MV -420/Ahd/2025 Dadaji Farming and Self Employment Charitable Trust Vs.CIT(E) Asst. Year : N.A - 4– आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file.

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