M/S. MYSURU MATTU CHAMARAJANAGARA JILLA ARYA EDIGARA SANGHA,MYSURU vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION), BENGALURU

O R D E R Per Smt.Beena Pillai, JM : Present appeal has been filed by assessee against order dated 23.08.2019, passed by Ld. CIT (Exemption), Bangalore, on following grounds of appeal: “1. The order of the learned CIT insofar as it is against the appellant, is opposed to law, equity, weight of evidence, probabilities facts and circumstances of the case.

3. The learned CIT(Exemption) ought to have appreciated that the objects of society are charitable in nature and that the appellant had filed all the details called for by the learned CIT (Exemption), Bangalore and therefore, the learned CIT is not justified in refusing to grant recognition u/s 80G of the Act on the unsustainable ground that the genuineness of the activities for grant of approval u/s 80G(5)(vi) of the Act cannot be verified and consequently, the impugned order passed by the learned CIT(E) deserves to be cancelled and the appellant requires to be granted recognition u/s 80G of the Act.

M/s.Mysuru Matta C J A E Sangha.

4. For the above and other grounds that may be urged at the time of hearing of the appeal, your appellant humbly prays that the appeal may be allowed and justice rendered and the appellant may be awarded costs in prosecuting the appeal and also order for the refund of the institution fees as part of the costs.” Brief facts of the case are as under: 2. Assessee is a charitable trust established vide trust deed dated 07/11/2005 to run either with the college (education) and also to carry out charitable activities under relief of poor. It was submitted that, assessee obtained registration under section 12AA of the Act on 20/08/2019. Assessee applied for registration under section 80 G, which was rejected by Ld. CIT(E). 2.1. From records placed before us, it is observed that Ld.CIT(E) issued letters calling for details. In this regard, assessee submitted replies. The Ld.CIT(E) after considering the details filed, rejected assessee’s application seeking grant of recognition under section 80G of the Act vide impugned order on the ground that; “……,the trust is generating surplus year after year and majority of receipts are by way of tuition fee and others. The assessee has not made out case for seeking Greg recognition under section 80 G. At the stage of recognition under section 80 G, the Commissioner and receipt of an application for recognition has to satisfy himself about the objects of the company or institution and the genuineness of its activities. In this connection reliance what is placed on the following decision:- a) The Hon’ble Karnataka High Court in case of Ganjam Nagappa and Sun trust vs DIT (E) reported in 269 ITR 59 has M/s.Mysuru Matta C J A E Sangha. held that “grant of exemption or renewal is not automatic in character. Therefore considering the facts as detailed above it is not a fit case for recognition under section 80G. Hence application for grant of recognition under section 80G(5)(vi) of the IT Act 1961 is hereby rejected.” Aggrieved by aforestated rejection, assessee is in appeal before us now.

M/s.Mysuru Matta C J A E Sangha.

M/s.Mysuru Matta C J A E Sangha. 5.2. Ld.AR placed reliance upon decision of M/s. India Science Research Trust vs. CIT(E), (supra), wherein relying on decision of coordinate bench of this Tribunal in case of M/s. Manipal Alumini of Nephrology Trust in and 549/B/2013, this Tribunal remanded the issue to Ld.CIT(E), for fresh consideration. 5.3. In our view reasons cited by Ld. CIT(E)(supra), are not the requirements mandated by provisions of the act, and cannot be the basis for rejection of assessee’s application for recognition under section 80G. We also notice that Ld.CIT(E) has not examined the application of assessee in terms of section 80 G (5) of the Act. Thus respectfully following the view taken by coordinate benches of this Tribunal in above mentioned decisions we remand the question of grant of approval under section 80 G (5) (vi) of the Act to Ld.CIT (E) for fresh consideration the light of decisions referred to herein above. Needless to say, that Ld.CIT(E) will afford proper opportunity of being heard to assessee in accordance with law. Accordingly, grounds raised by assessee stands allowed for statistical purposes. In the result, appeal filed by assessee stands allowed for statistical purposes.