MAJI AAMDAR DATTU SHETH PATIL,PANVEL vs. COMMISSIONER OF INCOME-TAX (EXEMPTION),, PUNE

On ITBA portal, it is seen that the applicant trust has not uploaded requisite details till date, which were called for vide notice dated 08-06-2020. Even on perusal of the submission uploaded along with application in form No. 10A, it is seen that the applicant has not uploaded the declaration u/s 13(1)(c) of the Act, NOC from the owner of the premises, Financial statements of last three years or since inception, identity details of trustees/directors, undertaking for non- infringement of 1st proviso to section 2(15) of the Act, Bank account statements, Supportive credible evidence in respect of activities carried out, as required under the provisions of section 12AA(1) of the Act. As the time barring date was extended, the applicant was given an opportunity vide letter dated 28-07-2020 issued through ITBA Portal, specifically requesting to upload the documents in this regard along with supportive credible evidence of activities claimed to have carried out in form of bills/vouchers on the portal. However, the applicant has not responded to the same. Another opportunity was given to the applicant vide letter dated 17-09-2020 to furnish the compliance but the applicant has failed to comply. Thus, it is seen that the applicant has not uploaded required documents inspite of giving ample opportunities. Therefore, the genuineness of the charitable nature of activities is not established.

In view of the above, the applicant has not furnished requisite details on the ITBA portal or complied with the notice issued on 08-06-2020 to process the application for granting registration u/s 12AA of the Act. Therefore, satisfaction about the charitable nature of objects as well as the genuineness of activities of the trust/institution cannot be arrived at and hence, the request for grant of registration u/s 12AA of the Act cannot be accepted.”

With the aforesaid observation by the ld. CIT (Exemption) registration u/s 12AA of the Act was denied to the assessee.

At the time of hearing the ld. Counsel for the assessee submitted that one final opportunity should be provided to them so that they can represent their case on merits with requisite details to prove the nature of objects and genuineness of the activities. The ld. Counsel therefore, prayed that the matter may be remanded back to the file of ld. CIT(Exemption). The ld. D.R did not raise any objection if the matter is to be remanded back to the file of the ld. CIT(Exemption).

Heard both the parties and perused the order of the ld. CIT (Exemption). In the interest of justice, we are of the considered view that one final opportunity should be granted to the assessee for representing their case on merits before the ld. CIT (Exemption). The ld. Counsel for the assessee has repeatedly submitted before us that one final opportunity be granted for representation of their case and re-adjudication on merits before the ld. CIT (Exemption) where the assessee shall demonstrate nature of objects and genuineness of the activities. The ld. D.R conceded to these submissions of the assessee‟s counsel. In view thereof, we set aside the order of the ld. CIT (Exemption) and remand the matter back to his file for re-adjudication on merits complying with the principles of natural justice. At the same time, we direct the assessee to be present before the ld. CIT (Exemption) and represent their case on merits. The grounds of appeal of the assessee are therefore, allowed for statistical purposes.

In the result, Appeal in is allowed for statistical purposes.

We will now adjudicate the appeal in ITA No. 617/PUN/2021.

The relevant brief facts of the case are that assessee E-filed form 10A for registration of the Trust u/s 12A of the Act on 10-05-2018. On perusal of the 4 ITA 616 & 617 of 2021 Maji Aamdar Dattu Sheth Patil said application, ld. CIT (Exemption) issued a notice dated 13-07-2018 calling upon the assessee-trust to furnish/upload certain other information/clarification by 13-08-2018 in order to process the said application. The ld. CIT(Exemption) observed that the assessee has partly uploaded/submitted such information in response to the said notice issued on 13-07-2018. The assessee uploaded the submissions in respect of note on the activities carried out and declaration u/s 13(1)(c) and 2(15) of the Act. According to the ld. CIT (Exemption), the assessee has not submitted details of donation received during the year, evidences in respect of charitable activities and financial statements for last three years. In absence of the financial statements and other evidences, the genuineness of the charitable activities could not be verified by the ld. CIT(Exemption). In view thereof, the ld. CIT (Exemption) was not satisfied about the charitable nature of objects and genuineness of activities of the trust and as such, he denied registration u/s 12AA of the Act to the assessee-trust.

At the time of hearing the ld. Counsel for the assessee submitted that one final opportunity should be provided to them so that they can represent their case on merits with requisite details to prove the nature of objects and genuineness of the activities. The ld. Counsel therefore, prayed that the matter may be remanded back to the file of ld. CIT(Exemption). The ld. D.R did not raise any objection if the matter is to be remanded back to the file of the ld. CIT(Exemption).

Heard both the parties and perused the order of the ld. CIT (Exemption). In the interest of justice, we are of the considered view that here also one final opportunity should be granted to the assessee for representing their case on merits before the ld. CIT (Exemption). The ld. Counsel for the assessee has repeatedly submitted before us that one final opportunity be granted for 5 ITA 616 & 617 of 2021 Maji Aamdar Dattu Sheth Patil representation of their case and re-adjudication on merits before the ld. CIT (Exemption) where the assessee shall demonstrate nature of objects and genuineness of the activities. The ld. D.R conceded to these submissions of the assessee‟s counsel. In view thereof, we set aside the order of the ld. CIT (Exemption) and remand the matter back to his file for re-adjudication on merits complying with the principles of natural justice. At the same time, we direct the assessee to be present before the ld. CIT (Exemption) and represent their case on merits. The grounds of appeal of the assessee are therefore, allowed for statistical purposes.

In the combined result both the appeals are allowed for statistical purposes.