DEFY EDUCATIONAL ORGANISATION,BANGALORE vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), BENGALURU

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ITA 1840/BANG/2019Status: DisposedITAT Bangalore12 February 2020AY 2019-203 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(E)'s order and remanded the matter for fresh consideration. The assessee was given one more opportunity to furnish the required details and satisfy the CIT(E) for the grant of recognition.

What were the facts?

The assessee applied for recognition under Section 80G of the Income Tax Act. The CIT(Exemptions) rejected the application because the assessee failed to provide requested details. The assessee argued that the required details were already on record.

What were the issues?

Whether the rejection of an application for Section 80G recognition due to non-compliance with information requests is justified when the assessee claims information is already available. Whether the assessee should be given another opportunity to comply.

Which sections of the Income-tax Act were involved?

Section 80G,Section 12AA,Section 2(15)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES : “A”, BANGALORE

Before: SHRI N.V.VASUDEVAN & SHRI A.K.GARODIA

For Appellant: Shri Suresh Muthukrishna,CA

PER SHRI N.V.VASUDEVAN, VICE PRESIDENT :

1.

This is an appeal by the Assessee against the order dated 28-06-2019 of CIT(E), Bangalore, rejecting the application of the assessee for grant of recognition u/s 80G of the Income Tax Act, 1961 (Act).

(Bang/2019 2 2. The Assessee had applied for grant of recognition u/s 80G of the Act on 26- 12-2018. It is not in dispute that the assessee trust was granted registration u/s 12AA of the Act by the CIT(Exemptions), Bangalore by an order dated 21-09-2017. It is thus clear that the objects of the assessee are charitable in nature within the meaning of sec.2(15) of the Act. As far as the application for grant of recognition u/s 80-G of the Act is concerned, the CIT(E) had called for certain details and the Assessee was asked to comply and furnish those details by 17-06-2019. The Assessee did not comply with the directions of the CIT(E) and the required details were not given. In these circumstances, the CIT(E) came to a conclusion that the charitable nature of the objects of the trust could not be verified and therefore, grant of recognition u/s 80G of the Act was rejected.

3.

In this appeal, the learned counsel for the Assessee submitted that all the details which the CIT(E) wanted were already available on record. We are of the view that the order of the CIT(E) should be set aside and the matter remanded to CIT(E) for fresh consideration to afford Assessee one more opportunity to establish his case for grant of recognition u/s.80G of the Act, especially when the Assessee has already been granted registration u/s.12A of the Act. It may be true that all the material which the CIT(E) wanted are already available on record but that cannot be a substitute for Assessee not to attend and furnish explanation to satisfy the CIT(E) that the Assessee deserves to be allowed recognition u/s.80G of the Act. The Assessee will furnish the details that the CIT(E) had called for in his letter and also comply with such other directions and information and clarification that the CIT(E) might have or call for. The CIT(E) is directed to consider the application for recognition u/s 80G of the Act afresh after affording an opportunity of being heard to the Assessee.

3. The appeal of the Assessee is treated as allowed for statistical purposes. Order pronounced in the open court on 12th Feb.2020.

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