SHALIMAR CHARITABLE TRUST,AHMEDABAD vs. CIT(EXEMPTION), AHMEDABAD

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ITA 1580/AHD/2024Status: DisposedITAT Ahmedabad29 January 2025Bench: SMT. ANNAPURNA GUPTA (Accountant Member), SHRI SIDDHARTHA NAUTIYAL (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal as the trust's objects were revised to not be restricted to a specific religious group. The appeal was subsequently dismissed as withdrawn.

What were the facts?

The assessee's application for registration u/s 80G(5) was denied by the Ld. CIT(E) on the grounds that the trust was formed for a "particular religious" community, violating Section 80G(5)(iii). The assessee appealed this order.

What were the issues?

Whether the denial of registration u/s 80G(5) was justified based on the trust's religious objectives and whether the assessee was provided with adequate opportunity to be heard.

Which sections of the Income-tax Act were involved?

Section 80G(5),Section 80G(5)(iii)

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Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SMT. ANNAPURNA GUPTA & SHRI SIDDHARTHA NAUTIYAL

For Appellant: Shri Sunil Talati, AR
For Respondent: Shri Prathvi Raj Meena, CIT. DR
Pronounced: 29.01.2025

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER (Assessment Year: N.A) Shalimar Charitable Trust, Vs. The Commissioner of Income 7, 2nd Floor Nandanvan Chambers, Tax(Exemption), Opp. Town Hall, Ahmedabad Ellisbridge, Ahmedabad-380006. [PAN No.AAXTS9799M] (Appellant) .. (Respondent) Appellant by : Shri Sunil Talati, AR Respondent by: Shri Prathvi Raj Meena, CIT. DR 27.01.2025 Date of Hearing Date of Pronouncement 29.01.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:

This appeal has been filed by the Assessee against the order passed by the Ld. Commissioner of Income Tax (Exemption), Ahmedabad (in short “Ld. CIT(E)”), vide order dated 29.08.2024 passed for A.Y. N.A.

2.

The Assessee has taken the following grounds of appeal:-

1.

The Ld. CIT(E) has erred in passing an order in Form 10AD by rejecting the appellant's current application filed in Form 10AB for registration or approval u/s 80G(5) of the Income Tax Act, 1961. It is submitted that the order passed by Ld. CIT(E) is incorrect and illegal both on facts and on law and the same be deleted.

2. Your Appellant submits that Ld. CIT(E) has wrongly interpreted various clauses of the Appellant Trust Deed The Ld. Shalimar Charitable Trust vs. CIT(E) Asst.Year –NA - 2– CIT(E) has misconstrued the Trust's objectives as being for the benefit of a specific religious community or caste, namely Muslims as this community is effectively public at large. This interpretation is entirely erroneous and unjustified, and the clause is of relief to all without cast or credit. The order passed by the Ld. CIT(E) is, therefore, unsustainable and should be quashed. 3. The Ld. CIT(E) erred by passing the order without properly considering the appellant's submission to the Show Cause notice and failing to provide an adequate opportunity to be heard. This violation of natural justice renders the order void ab initio. It is therefore prayed that the order be annulled and the appellant's application be approved 4. The order passed by the Ld. CIT(E) is legally flawed and contrary to both the provisions of the law and the facts of the case. It grossly disregards and violates the precedent set by the Honourable Supreme Court in the case of Ahmedabad Rana Caste Association v. CIT (1971) 82 ITR 704. It is therefore submitted that the same be held now. 5. Your appellant craves leave to add, alter, and/or to amend all or any of the grounds before the final hearing of the appeal.

3.

The brief facts of the case are that assessee’s application for grant of registration u/s. 80G(5) of the Act, was denied on the ground that since the assessee Trust has been formed for the benefit of a “particular religious” community, it has violated the provision of section 80G(5)(iii) of the Act.

4.

Before us, the Ld. Counsel for the assessee has filed the letter dated 27.01.2025, with a request for withdrawal of the present appeal on the ground that assessee would be filing a fresh application with revised objects before the concerned Charity Commissioner. The request for withdrawal of appeal filed by the Ld. Counsel for the assessee is reproduced below for ready reference. Shalimar Charitable Trust vs. CIT(E) Asst.Year –NA - 3–

5.

In view of above, the appeal of the assessee is dismissed as withdrawn.

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