COMMISSIONER OF INCOME TAX (EXEMPTION), KOLKATA vs. GOVINDRAM GOEL CHARITABLE TRUST

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ITA/13/2021HC CalcuttaWBCHCO000704201802 July 2024Bench: HON'BLE JUSTICE SURYA PRAKASH KESARWANI,HON'BLE JUSTICE AJAY KUMAR GUPTA3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that the controversy was covered by a previous judgment involving the same assessee. Therefore, the appeal was dismissed, with the substantial questions of law answered in favor of the assessee.

What were the facts?

The appeal concerns the cancellation of registration under Section 12AA(3) for a charitable trust. The High Court was asked to determine if the Tribunal's decision to quash the cancellation and deem the trust's activities genuine was correct.

What were the issues?

Whether the Income Tax Appellate Tribunal was right in quashing the cancellation of registration under Section 12AA(3) and if its finding on the genuineness of the trust's activities was perverse.

Which sections of the Income-tax Act were involved?

Section 12AA(3),Section 133A

AI-generated summary — verify with the full judgment below

OD-6

IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION ORIGINAL SIDE

ITA/13/2021 IA No. GA/2/2018(OLD No. GA/430/2018)

COMMISSIONER OF INCOME TAX (EXEMPTION), KOLKATA VS GOVINDRAM GOEL CHARITABLE TRUST

BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI

And THE HON’BLE JUSTICE AJAY KUMAR GUPTA Date :02nd July, 2024

Appearance: Ms. Smita Das De, Adv. … for the appellant.

Mr. S. M. Surana, Adv. Mr. Bhaskar Sengupta, Adv. … for the respondent.

1.

Heard Ms. Smita Das De, learned senior standing Counsel for the appellant and Mr. S. M. Surana, learned senior Counsel assisted by Mr. Bhaskar Sengupta, learned Counsel for the respondent/assessee. 2. This appeal has been admitted on the following substantial questions of law: “A) Whether on the facts and in the circumstances of the case and in law, learned Income Tax Appellate Tribunal, Kolkata is right

2 in quashing the order for the cancellation of registration under Section 12AA(3) of the Income Tax Act, 1961? B) Whether on the facts and in the circumstances of the case and in law, the finding of the learned Income Tax Appellate Tribunal, Kolkata that the activities of the trust are genuine is perverse? C) Whether on the facts and in the circumstances of the case and in law, the learned Income Tax Appellate Tribunal, Kolkata is right in holding that the statement given by the managing trustee on 11.09.2015 during survey operation conducted under Section 133A of the Income Tax Act, 1961 was without understanding the contents therein?” 3. Both the learned Counsel for the parties jointly state that the controversy and the questions involved in this appeal are squarely covered by the judgment of this Court dated 25.06.2024 in ITA/32/2019 [CIT(Exemption) Kolkata Vs. M/s. Gobind Ram Goel Charitable Trust] relating to assessment year 2013-14. Present appeal relates to the same assessee with respect to the assessment year 2009-10. Both the learned Counsel for the parties jointly agree and state that since the controversy involved in the present appeal is squarely covered by the judgment of this Court in the case of respondent/assessee relating to the assessment year 2013-14 and the facts and questions are common, therefore, the present appeal also deserves to be dismissed and the substantial questions of law deserve to be answered in favour of the assessee and against the revenue.

3 4. In view of the aforesaid, the appeal is dismissed. Substantial questions of law are answered in favour of the assessee and against the revenue.

(SURYA PRAKASH KESARWANI, J.)

(AJAY KUMAR GUPTA, J.)

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