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Facts
The assessee, a Public Charitable Trust with provisional 80G registration, applied for regular 80G approval. The application was rejected in limine by the Ld. CIT(E) because the assessee inadvertently selected an incorrect code/clause, despite having re-applied immediately with the correct provision after being directed to do so.
Held
The Tribunal found that the assessee's mistake was bona fide and that the CIT(E)'s rejection, without considering the subsequent corrected application and due to the online system's inability to amend, violated natural justice. The case was remanded to the CIT(E) for de-novo adjudication, with directions to consider the corrected application and ensure continuity of 80G benefits if final approval is granted.
Key Issues
Whether the rejection of a regular 80G registration application due to a technical error in selecting the wrong clause, overlooking a subsequent corrected application, constitutes a violation of natural justice and warrants a remand for fresh adjudication.
Sections Cited
251(1)(c), 80G(5), 80G(5)(iv)(B), 80G(2)(iv), 12A(1)(ac)(i)
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Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI
Before: HON’BLE SHRI PAVAN KUMAR GADALE & SHRI G. D. PADMAHSHALI
ORDER PER G. D. PADMAHSHALI; These twin appeals of captioned assessee’s are instituted u/s 251(1)(c) of the Income-tax Act, 1961 [hereinafter ‘the Act’] against respective order of the Ld. Commissioner of Income Tax (Exemption), Bangalore [hereinafter ‘Ld. CIT(E)’] passed u/s 80G(5) of the Act whereby applications for grant of regular 80G approval/recognition were rejected in limine.
ITAT-Panaji Page 1 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 Since facts, circumstances and matter of dispute brought in 2. this twin appeals are identical, upon rival party’s common request and for the sake of brevity these appeals are heard together for being disposed-off by a consolidated & common order.
(Lead Case) 3. Succinctly stated facts borne out of case records are that; 3.1 the assessee is established as a Public Charitable Trust on 22/10/2004 and was initially registered under the Act vide Regn. No S-186/12A/CIT/PNJ/2004-2005. Pursuant to new scheme/provisions of mandatory revalidation of Charitable Institutions brought in by Finance Act, 2020 the assessee applied a fresh for grant of provisional 12A & provisional 80G registration under the amended provisions of the Act. The Ld. CIT(E) having satisfied with the compliance of law, vide order dt. 28/05/2021 granted a provisional registration u/s 12A(1)(ac)(i) of the Act and similarly upon a separate application vide order dt. 31/08/2021 a provisional registration u/s 80G(2)(iv) of the Act was also granted for a period 31/08/2021 till 2024-25. ITAT-Panaji Page 2 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 3.2 In compliance of conditions attached to such provisional 80G registration, the assessee vide Form No 10AB dt. 16/05/2024 applied for a grant of regular 80G registration u/s 80G(5)(iv)(B) of the Act. The Ld. CIT(E) vide notice dt. 04/10/2024 called upon the assessee to represent its case with necessary documents. In response thereto the assessee attended the scheduled hearing and submitted all the necessary documents to the satisfaction of Ld. CIT(E). In the course of approval proceedings a defect in the application dt. 16/05/2024 relating to applicable clause was identified by the Ld. CIT(E) and in the absence of facility to amend or cure such defect the assessee was directed to re-apply afresh selecting the correct provision as ‘clause (iii) to 1st proviso to s/s (5) of section 80G of the Act’. Upon such direction the assessee re-applied immediately for regular 80G registration on 21/10/2024, however, pending the same without further notice, by the impugned order dt. 08/11/2024 the Ld. CIT(E) rejected the assessee’s first application dt. 16/05/2024 ‘as defective’ for selecting wrong code while applying for regular registration. ITAT-Panaji Page 3 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 Aggrieved by the said rejection, the appellant assessee came 4. in appeal alleging the violation of principle of natural justice.
We have heard the rival party’s common submissions; and subject to the provisions of rule 18 of ITAT Rules, 1963, perused the material placed on record. We note that, prior to applying for regular registration, the appellant was granted a provisional registration vide order dt. 31/08/2021, pursuant to which the appellant was under obligation to apply for regular registration u/c (iii) of 1st proviso to s/s (5) of section 80G of the Act. However, we note that while applying for regular registration the appellant inadvertently selected the applicable clause/class as ‘u/s 80G(5)(iv)(B) of the Act’ in place of applicable provision i.e., ‘u/c (iii) of first proviso to s/s (5) of section 80G of the Act’. The records shows to the satisfaction that, said inadvertency while applying for regular registration was sheerly crept-in owning to confusion in the minds of representatives. The material placed on records also suggest that, such inadvertency was not only accidental but undeliberate on the part of appellant. ITAT-Panaji Page 4 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 When a defect in first application was notified, upon a 6. direction in correction thereof the appellant filed a fresh application on 21/10/2024 and requested to treat the same in substitution of its original application dt. 16/05/2024 while disposing off the issue. The absence of facility enabling the correction such defect online, the appellate was to duplicate the filings process which further added fuel to confusion. We say so because, as it can be seen from the records that, as on the date of passing impugned order both applications were on record, and pending the corrected application, the Ld. CIT(E) dealt with first application and rejected the same as defective. It may be that, while dealing with the issue of regular 80G approval, the request of the appellant for substituting original application with that of subsequent corrected application through oversight skipped the attention of the Ld. CIT(E). This resulted into ex-parte rejection in limine without further notice to appellant in violation of principle of natural justice as stipulated in clause (ii)(b)(B) of 2nd proviso to section 80G(5) of the Act. ITAT-Panaji Page 5 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 The material placed on records sufficiently suggest that, 7. there was a bonafied mistake on the part of appellant while filing an application in seeking regular registration on the basis of provisional registration granted to it u/s 80G(5)(vi) r.w.c. (iv) of first proviso to s/s (5) of section 80G of the Act. On the other hand, the culmination of proceedings without the adherence to clause (ii)(b)(B) of 2nd proviso to section 80G(5) of the Act since suffered from natural justice therefore we see no reasons to turn down the appellant’s request for remitting the issue back to the file of the Ld. CIT(E) for de-novo adjudication which the Revenue could hardly object the same.
In view thereof, we deem it fit to set aside the impugned 8. order of rejection and remand the issue back to the file of Ld. CIT(E) with a direction to restore former defective application dt. 16/05/2024 first and substitute the same by subsequent correct application dt. 21/10/2024 and treat the same as filed by the appellant u/c (iii) of first proviso to s/s (5) of section 80G of the Act & within the stipulated time limit and adjudicate the issue on ITAT-Panaji Page 6 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 merits on the basis of material already placed on records in response to notice dt. 04/10/2024. Ordered Accordingly.
To demystify, it is further directed that, upon the due 9. verification of facts of the case, if the appellant assessee is granted a final approval or regular registration in accordance with law then, the benefit of such approval u/s 80G of the Act made available to the appellant under such final approval/registration shall be deemed to be continued without any break. Thus, the appellant shall not be deprived of the benefit during the time period falling between the expiry provisional approval and until the grant of final approval, due to technical errors occurred in applying for grant merely because of the confusion and misunderstanding on part of the appellant as well as on part of the Ld. CIT(E) in properly appreciating the facts & interpreting the relevant provisions of the statute. It is further directed that the Ld. CIT(E) will decide the issue under remittance de-novo as expeditiously as possible but not later than two months from the date of this common & consolidated order. Ordered Accordingly. ITAT-Panaji Page 7 of 8
Shree Sadguru Educational & Welfare Trust And Sri Sai Swadhyay Mandal Vs ITO(E)
& 005/PAN/2025 The grounds of the appeal thus, accordingly stands partly allowed for statistical purposes.
10. The facts and issues involved in this case since identical to the lead case as dealt with hereinbefore, therefore the adjudication laid and the directions issued in all forgoing paragraphs shall mutatis-mutandis apply to instant appeal as well. The grounds of appeal raised in the appeal memo stands allowed partly for statistical purposes.
In results, these twin appeals are allowed for statistical purposes in aforestated terms. In terms of rule 34 of ITAT Rules, 1963 the order pronounced in the open court on date mentioned herein before.
-S/d- -S/d- PAVAN KUMAR GADALE G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER Panaji/Dt: 11th March, 2025. Copy of the Order forwarded to :
1. 1. The Appellant.
2. The Respondent.