RETINA FORUM,NEW DELHI vs. CIT (EXEMPTIONS), NEW DELHI

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ITA 4540/DEL/2016Status: DisposedITAT Delhi04 June 20192 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee had provided clarifications regarding the area of operation and the irrevocability clause. Therefore, the matter was remanded back to the CIT(Exemption) for a fresh adjudication.

What were the facts?

The assessee's application for registration under Section 12AA was rejected by the CIT(Exemption) for not specifying the area of operation and the irrevocability clause in the trust deed. The assessee later provided a resolution clarifying the area of operation and pointed out the irrevocability clause in the trust deed.

What were the issues?

Whether the CIT(Exemption) erred in rejecting the application for registration under Section 12AA without considering the subsequent clarifications provided by the assessee regarding the area of operation and the irrevocability clause.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 80G

AI-generated summary — verify with the full judgment below

Before: Shri H.S. Sidhu & Shri B.R.R. Kumar

Hearing: 04.06.2019Pronounced: 04.06.2019

ORDER Per B.R.R. Kumar, A.M.: The learned CIT(Exemption) has rejected the application filed vide Form No 10A dated 08.12.2015 seeking grant of registration u/s. 12AA on two grounds, to be precise, the assessee failed to mention the area of operation and the irrevocability clause in the deed of applicant trust. Consequent upon rejection of registration application, the application of assessee, seeking approval u/s. 80G was also rejected by ld. CIT (Exemption).

2.

During the arguments before us, it was brought to our notice that the area of operation of the Trust will be within ‘India’ vide resolution dated 08.08.2016. The ld. AR has also brought to our notice that the irrevocability clause has been duly mentioned at para 16 of the trust deed, which deals with dissolution of the trust and in the event of dissolution, any surplus fund will not be distributed to the trustees or any other person. The Trust Deed mentions that such surplus shall be handed over to any charitable institution having similar objects.

3.

The ld. DR, on the other hand, argued that the registration u/s. 12AA has been granted by the ld. CIT (Exemption) vide order dated 25.09.2017 and as far as the application dated 08.12.2015 is concerned, the assessee has not met the stipulated conditions. Since the assessee has brought to our notice regarding the area of operation as well as irrevocability clause/dissolution clause before us, we find it fit to remand the matter to the file of ld. CIT (Exemption) to adjudicate the matter afresh by way a speaking order, keeping in view the facts available on record.

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