Facts
The assessee, Shree Gopal Care Foundation, operating a gaushala, was denied registration under Section 12A and approval under Section 80G of the Income Tax Act by the CIT(Exemptions). The primary reason for denial was the alleged failure to furnish documentary evidence for the purchase of bhusa for the gaushala. The assessee claimed to have provided all relevant details and expressed willingness to resubmit them.
Held
The Tribunal observed that the sole ground for denial was the non-submission of bhusa expenditure documents. Without commenting on the merits, the Tribunal decided to restore the application to the CIT(Exemptions) for a fresh (de novo) consideration. The assessee was directed to furnish all necessary documents for proper adjudication.
Key Issues
Whether the denial of registration under Section 12A and approval under Section 80G was justified due to the assessee's alleged failure to provide documentary evidence for expenditure on bhusa for its gaushala.
Sections Cited
Section 12A, Section 80G, Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “G”, DELHI
Before: SHRI VIKAS AWASTHY & SHRI M. BALAGANESH
ORDER PER BENCH: These appeals by the assessee are directed against the order of Commissioner of Income Tax (Exemptions), Delhi dated 28.06.2024 denying registration to the assessee u/s. 12A and approval u/s. 80G of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), vide separate orders dated 28.06.2024.
Shri Rajiv Saxena, appearing on behalf of the assessee submitted that the solitary reason for denying registration u/s. 12A of the Act and approval u/s. 80G of the Act is that the assessee failed to furnish documentary evidences for purchase of bhusa for gaushala (cow shelter). The ld. Counsel submitted that the assessee had furnished all the relevant details for registration u/s. 12A and approval u/s. 80G of the Act to CIT(Exemptions) including the invoices for purchase of bhusa. However, the assessee would again furnish the requisite documents to the CIT(Exemptions) if, an opportunities is granted.
Per contra, Shri Kanv Bali representing the department vehemently supported the impugned orders. The ld. DR submitted that in the absence of requisite documents, the CIT (Exemptions) has rightly denied the application of the assessee for registration u/s. 12A and consequent approval u/s. 80G of the Act.
We have heard the submissions made by rival sides and have examined the impugned orders. The assessee inter alia provides cow shelter, fodder to rescued, abandoned or stray cows in the National Capital Region. A perusal of the impugned order shows that the registration u/s. 12A of the Act has been denied to the assessee solely for the reason that the assessee has failed to furnish documentary evidences by way of bills and vouchers to substantiate expenditure on bhusa for gaushala. Taking into consideration entire facts, without commenting on merits, we deem it appropriate to restore the application back to the file of CIT (Exemptions) for denovo consideration. The assessee shall furnish all the relevant documents as required by the CIT(E) for proper adjudication of application of the assessee u/s. 12A and 80G of the Act, in accordance with law.
The impugned orders passed u/s. 12A and 80G of the Act are set aside, and appeals of the assessee are allowed for statistical purpose. Order pronounced in the open court on Friday the 23rd day of July, 2024. Sd/- Sd/- (M.BALAGANESH) (VIKAS AWASTHY) लेखाकार सद�य/ACCOUNTANT MEMBER �याियक सद�य/JUDICIAL MEMBER िद�ी/Delhi, �दनांक/Dated 23/08/2024 NV/- �ितिलिप अ�ेिषतCopy of the Order forwarded to :
1. 1. अपीलाथ�/The Appellant , 2. �ितवादी/ The Respondent.