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Facts
The assessee, Jeewak Welfare Society, filed an application for registration under section 12AB(1)(b)(ii) of the Income Tax Act. The learned CIT(E) rejected the application due to insufficient details provided by the assessee. The assessee appealed this rejection.
Held
The Tribunal observed that the assessee had not furnished sufficient details to the learned CIT(E), leading to the rejection of registration. The assessee's counsel assured that all necessary details would be provided if the case was restored. The Tribunal, in the interest of justice and natural justice, decided to set aside the impugned orders and restore the appeals to the file of the learned CIT(E).
Key Issues
Rejection of registration under section 80G of the Income Tax Act, 1961, due to non-furnishing of sufficient 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 appeals have been filed by the assessee challenging the impugned orders of even date 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 Societies Registration Act, 1860, on 15/05/1998 and under the Bombay Public Trust Registration Act, 1950, on 25/11/1998, and is functioning since then on the various objects which are placed on record.
2 Jeewak Welfare Society & 396/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 Jeewak Welfare Society & 396/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