ASHWAGHOSHA BUDDHISTS FOUNDATION NAGPUR INDIA ASHWAGHOSHA FOUNDATION,NAGPUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE

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ITA 394/NAG/2024Status: DisposedITAT Nagpur23 January 2025AY 2024-25Bench: SHRI V. DURGA RAO (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the assessee was not given sufficient opportunity to furnish details. The Tribunal set aside the CIT(E)'s order and restored the appeal to the CIT(E)'s file, directing adjudication on merits after providing a reasonable opportunity to the assessee.

What were the facts?

The assessee, a trust, filed an application for registration under Section 12AB of the Income Tax Act. The Commissioner of Income Tax (Exemption) rejected the application due to insufficient details, passing an ex-parte order. The assessee appealed this order.

What were the issues?

Rejection of registration under section 12AB of the Income Tax Act by the learned CIT(E) due to non-furnishing of sufficient details.

Which sections of the Income-tax Act were involved?

Section 12AB

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

For Appellant: Shri Kapil Bahari
For Respondent: Shri Sandipkumar Salunke

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)”].

2.

The sole issue raised by the assessee in these appeals relates to rejection of registration under section 12AB of the Income Tax Act, 1961 ("the Act") by the learned CIT(E).

3.

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.394/Nag./2024 4. The assessee filed application for registration under section 12AB 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 which resulted in passing ex– parte order by the learned CIT(E) .

5.

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).

6.

The learned Departmental Representative supported the order passed by the learned CIT(E).

7.

We have heard the rival arguments, perused the material available on record and gone through the orders of the authorities below.

8.

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 12AB of the Act afresh on merit and pass orders in accordance with law after providing reasonable opportunity of being

3 Ashwaghosha Buddhists Foundation Nagpur India Ashwaghosha Foundation ITA no.394/Nag./2024 heard to the assessee. It is also directed that the assessee should furnish all the 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.

9.

In the result, appeals filed by the assessee are allowed for statistical purposes.

Order pronounced in the open Court on 23/01/2025

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