M/S. SHREE VAISHNAV AGGARSAIN GAUSHALA AGROHA,HISAR vs. CIT (EXEMPTIONS), CHANDIGARH

2 3. Ld. CIT(A) rejected the application on the ground that there is no evidence to show the loss of earlier certificate, no FIR has been registered and the Act does not provide for re-issuance of old certificate, which is not traceable.

Hence, the assessee preferred this appeal stating that there is no dispute on the part of the revenue as to the grant of registration u/s 12AA of the Act to the assessee way back on 1.4.1979. As a matter of fact, al through these years the assessee has been enjoying the exemption u/s 80G from time to time and the same is evidenced from the order dated 21.5.2018 passed by the CIT(A), Hisar in Appeal No.87/HSC/16-17 in case of assessee when the AO refused such benefit on the ground that no certificate u/s 12AA was produced before him.

We have gone through the record and heard the counsel on either side. As rightly contended by the assessee, there is no dispute as to the original issuance of certificate u/s 12AA of the Act to the assessee way back on 1.4.1979. Assessee claims that they have lost the original certificate and no copy thereof is available with them. When the ld. AO insisted for production of certificate u/s 12AA of the Act on the face of the record showing the extension of the benefit of exemption u/s 80G to the assessee from time to time, the assessee had to secure either the certificate or copy thereof.

It is the submission on behalf of the assessee that he tried to secure a copy of the certificate dated 1.4.1979 by several methods including by applying under the Right to Information Act but all their attempts went in vain because of non traceability of the record. Letter dated 2.2.2016 written by the Office of the CIT(E), Chandigarh to the PCIT, Patiala requesting to send the relevant folder relevant to the Registration u/s 12AA in the case of the assessee also does not seems to have yielded any result. If the record is available with the Department, obviously, there cannot be any difficulty in issuing a copy thereof. When the record is not available with the Department itself, the observations of the ld. CIT(A) to the effect that this being a beneficial clause, the onus was entirely on 3 the assessee to not only ensure safe keeping of the so called registration certificate but also adduce all evidence in respect of claim of loss which in the instant case has not been done. In one breath, ld. CIT(A) feels that the Act does not provide for issuance of old certificate that is not traceable and in the same breath, ld. CIT(A) look for evidence for loss to issue the same. It appears to be inconsistent view taken by the ld. CIT(A).

Now that it is clear that the record is not available even with the Department and, therefore, it does not appear to be worth directing the revenue for issuance of a certificate thereof. We, therefore, having regard to the taxability of the circumstances direct the ld. CIT(A) to entertain the claim of the assessee and to consider the same having regard to the fact that the assessee cannot be remediless and they do not stand to gain by pleading loss of the certificate having enjoyed the exemption for about 40 years.

In the result, appeal of the assessee is allowed. Order pronounced in the Open Court on 24th July, 2019.