THE RADDI SAHAKARA BANKNIYAMITHA STATION ROAD,DHARWAD vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1), HUBLI

PDF · subscribers
ITA 1152/BANG/2017Status: DisposedITAT Bangalore31 January 2018AY 2009-102 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee had indeed filed sufficient documents before the CIT(A). Therefore, the CIT(A)'s order was set aside, and the matter was restored for fresh adjudication.

What were the facts?

The assessee's application for registration under Section 12AA of the Income Tax Act was denied by the CIT(A) for not furnishing relevant documents. The assessee contended that all necessary documents were provided, but the CIT(A) failed to consider them.

What were the issues?

Whether the CIT(A) erred in denying registration under Section 12AA without properly considering the documents submitted by the assessee.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI SUNIL KUMAR YADAV & SHRI INTURI RAMA RAO

For Appellant: Ms. Sheetal, Advocate
For Respondent: Dr. P. V. Pradeep, ACIT
Hearing: 29.01.2018Pronounced: 31.01.2018

O R D E R Per Sunil Kumar Yadav, Judicial Member

This appeal is preferred by the assessee against the order of CIT(A), denying the registration under section 12AA of the Act. During the course of hearing of the appeal, the learned counsel for the assessee has contended that CIT has denied the registration under section 12AA of the Act on the ground that the assessee has not furnished the relevant documents despite opportunity afforded to him, but the assessee has filed all the relevant evidences filed before the CIT to justify its object and its Act. But the CIT did not take cognizance of the same and denied the registration.

The learned DR placed the reliance upon the order of the CIT.

2.

We have carefully examined the order of the CIT along with documents filed before us and we find that assessee has filed plenty of documents before CIT. During the course of hearing, the CIT ignored the same and denied the registration on the ground that assessee has not furnished the requisite evidence. Since the assessee has filed the relevant evidence before the CIT, the CIT should have examined the same before taking a final view with regard to the grant of registration. We therefore set aside the order of the CIT and restore the matter to his file with a direction to readjudicate the issue afresh after affording opportunity of being heard to the assessee in the light of documents filed before the Tribunal. Assessee is also directed to place all relevant evidence before CIT for proper adjudication of the issue of registration.

5.

In the result, appeal of the assessee is allowed for statistical purposes.

Pronounced in the open court on 31st January, 2018.

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Recent GST High Court judgments

Search GST case law →