M/S ROTARY ROYALES FOUNDATION,MUMBAI vs. CIT (EXEMPTION), MUMBAI

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ITA 3708/MUM/2019Status: DisposedITAT Mumbai18 March 2021AY 2018-192 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the CIT(E) must first decide the rectification application filed by the assessee. The appeal was considered not maintainable until the rectification application was adjudicated.

What were the facts?

The assessee filed an appeal against an order granting an exemption certificate under Section 80G. The assessee had also filed a rectification application under Section 154 before the CIT(E) regarding errors in the certificate, which remained undecided.

What were the issues?

Whether the appeal is maintainable when a rectification application under Section 154 is pending before the lower authority. The correctness of the exemption certificate issued under Section 80G.

Which sections of the Income-tax Act were involved?

Section 80G,Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

For Appellant: Shri Gaurav Kabra
For Respondent: Ms. R. M. Madhvi
Hearing: 18.03.2021

O R D E R Per Mahavir Singh, VP: This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Exemptions), Mumbai (‘CIT(E)’ for short) in no. CIT(E)/80G/2823/2018- 19 vide order dated 08.11.2018 for Assessment Year (A.Y. for short) 2018-19.

2.

When this appeal was called for hearing, the ld. Counsel of the assessee state that the assessee has filed appeal against the order of the CIT(E) granting exemptions certificate u/s.80G of the Income Tax Act, 1961 (‘the Act' for short). He narrated the fact that the assessee has moved a rectification application u/s.154 of the Act vide letter dated 24.12.2018 before CIT(E) but that has not been adjudicated and pointed out the following mistakes: With respect to above we want to inform you that we are in receipt of certificate u/s.80G of the Act dated 08.11.2018. However, in the said certificate, we have noticed following mistake apparent from record:

1.

1. 1. Date of filing is mentioned as 10.09.2018 whereas we have applied on 01.01.2018, copy of acknowledge application is enclosed herewith.

2. Further in para 3 of the said certificate, you have mentioned that the certificate is valid from 08.11.2018, however, we have applied for the same on 01.01.2018 and (AY:2018-19) M/s. Rotary Royales Foundation vs. CIT (Exemption) also complied with the requirement from time to time, therefore, delay in issuance of the certificate is not attributable on part of assessee, therefore, it should be effective from the date of application and not from the date of certificate. Since the above mistakes are apparent from record, you are requested to kindly rectify the same u/s.154 of the Act.

3.

According to the ld. Counsel of the assessee this rectification has not yet been decided and, hence, the assessee moved to ITAT. We note this fact and when this was pointed out to ld. Sr. DR – Ms. R. M. Madhvi, she stated that she will inform the ld.CIT(E) to pass appropriate order on application u/s.154 of the Act after verification of records.

4.

On hearing both the sides, we are of the view that the ld. CIT(E) has to decide this rectification application and only then cause of action arises. We advice the ld.CIT(E) to decide the application expeditiously as early as possible because it is filed on 24.12.2018 and till now pending for adjudication.

5.

In the result, this appeal by the assessee is dismissed as not maintainable. Order pronounced in the open court on 18.03.2021.

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