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Facts
The assessee, Ashwaghosha Buddhists Foundation, filed an appeal challenging the order of the Commissioner of Income Tax (Exemption) rejecting its application for registration under Section 80G of the Income Tax Act. The assessee had filed an application under Section 12AB(1)(b)(ii) of the Act but did not provide sufficient details as directed by the CIT(E).
Held
The Tribunal found that while the CIT(E) had granted opportunities, the appeal was dismissed due to non-furnishing of details. The assessee's counsel agreed to furnish the necessary details if the matter was restored. In the interest of justice and natural justice, the Tribunal decided to give one more opportunity to the assessee.
Key Issues
Whether the rejection of registration under section 80G by the CIT(E) was justified due to the non-furnishing of details by the assessee.
Sections Cited
80G, 12AB(1)(b)(ii)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER
Date of Hearing – 20/01/2025 Date of Order – 23/01/2025
O R D E R PER V. DURGA RAO, J.M.
The present appeal has been filed by the assessee challenging the impugned order dated 07/05/2024, passed by the learned Commissioner of Income Tax (Exemption), Pune, [“learned CIT(E)”].
The sole issue raised by the assessee in these appeals relates to rejection of registration under section 80G of the Income Tax Act, 1961 ("the Act") by the learned CIT(E).
The assessee is a trust registered under the Bombay Public Trust Registration Act, 1950, on 23/01/2008, and is functioning since then on the various objects which are placed on record.
2 Ashwaghosha Buddhists Foundation Nagpur India Ashwaghosha Foundation ITA no.370/Nag./2024 4. The assessee filed application for registration under section 12AB(1)(b)(ii) of the Act. During the course of hearing, while going through the record available before us, we noticed that the assessee has not filed sufficient details to grant registration, as directed by the learned CIT(E) and that was the reason the learned CIT(E) rejected grant of registration.
At the time of hearing, the learned Counsel for the assessee submitted that he is ready to file all the details before the learned CIT(E) and prayed that if one opportunity is granted to the assessee, in that event assessee shall furnish all the relevant details as per the directions of the learned CIT(E). Thus, he prayed that the matters be restored to the file of learned CIT(A) to enable the assessee to substantiate its case before the learned CIT(E).
The learned Departmental Representative supported the order passed by the learned CIT(E).
We have heard the rival arguments, perused the material available on record and gone through the orders of the authorities below.
We find that though the learned CIT(E) granted opportunities to the assessee to substantiate its case, ultimately, the appeals of the assessee were dismissed due to non–furnishing of certain details. Before us, the learned Counsel for the assessee agreed to furnish such details before the learned CIT(E) if the matters are restored to the file of the learned CIT(A). In view of the facts and circumstances of the case and in the interest of justice, therefore, we are of the opinion that by following the principles of natural justice, one opportunity should be given to the assesse to substantiate the cases before the learned CIT(E). In view of the above, the impugned orders passed by the learned CIT(E) are set aside and restore the appeals to the file of the learned CIT(E) and direct him to adjudicate the issue with regard to assessee’s claim under section 80G of the Act afresh on merit and pass orders in accordance with law after providing reasonable opportunity of being heard to the assessee. It is also directed that the assessee should furnish all the 3 Ashwaghosha Buddhists Foundation Nagpur India Ashwaghosha Foundation ITA no.370/Nag./2024 details as per the directions of the learned CIT(E). The assessee should not seek adjournment without there being a justified reason. Accordingly, all the grounds raised by the assessee in these appeals are allowed for statistical purposes.
In the result, appeals filed by the assessee are allowed for statistical purposes.
Order pronounced in the open Court on 23/01/2025