GANASHAKTI TRUST,KOLKATA vs. CIT (EXEMPTIONS), KOLKATA, KOLKATA

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ITA 1025/KOL/2018Status: DisposedITAT Kolkata09 December 20212 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 confirmed the order of the CIT(Exemptions) as no one appeared on behalf of the appellant-trust to point out any infirmity. The appeal was dismissed.

What were the facts?

The appellant-trust applied for registration under Section 12A of the Income Tax Act. The CIT(Exemptions) rejected the application, citing that the trust runs a daily newspaper on a commercial basis and for political interests.

What were the issues?

Whether the trust's activities of running a newspaper on a commercial basis and for political interests disqualify it from obtaining registration under Section 12A/12AA of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 12A,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B”

Before: Shri Sanjay Garg & Shri Rajesh Kumar

Ganashakti Trust………………………..…………………….……Appellant 74A, A.J.C. Bose Road, Kolkata-700016. [PAN: AACTG6269K] vs. CIT(Exemptions), Kolkata…………..………........……...…..…..Respondent Appearances by: None appeared on behalf of the appellant. Shri Sudipta Guha, CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : December 09, 2021 Date of pronouncing the order : December 09, 2021 Hearing through Video Conferencing ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the appellant-trust against the order dated 26.03.2018 of the Commissioner of Income Tax (Exemptions), Kolkata [hereinafter referred to as ‘CIT(Exemptions)’] passed u/s 12AA of the Income Tax Act (hereinafter referred to as the ‘Act’) rejecting the application of the appellant-trust for registration u/s 12A of the Act. No one has put in appearance on behalf of the appellant-trust despite notice. A 2. perusal of the file records show that no one has appeared on behalf of the appellant-trust for the last many dates despite notice. Therefore, we proceed to adjudicate the present appeal after hearing the ld. DR. 3. A perusal of the impugned order of the Ld. CIT(Exemptions) reveals that the appellant-trust runs a daily newspaper on commercial basis. He has further observed that the newspaper is being published for political interests also. The Ld. CIT(Exemptions) therefore, rejected the application for registration u/s 12AA of the Act. No one has appeared on behalf of the appellant-trust nor there is any document on the file to point

I.T.A. No.1025/Kol/2018 Ganashakti Trust out any infirmity in the order of the CIT(Exemptions). We therefore confirm the order of the Ld. CIT(Exemptions). The appeal of the appellant-trust is hereby dismissed. 4. In the result, the appeal of the assessee stands dismissed. Kolkata, the 9th December, 2021. Sd/- Sd/- [Rajesh Kumar] [Sanjay Garg] Accountant Member Judicial Member Dated: 09.12.2021. RS Copy of the order forwarded to: 1. Ganashakti Trust 2. CIT(Exemptions), Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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