AAJI CARE SEVAK FOUNDATION,MUMBAI vs. COMMISSIONER OF INCOME TAX, CIT (EXEMPTIONS), MUMBAI

PDF · subscribers
ITA 5343/MUM/2024Status: DisposedITAT Mumbai02 December 2024AY 2024-2025Bench: JUSTICE (RETD.) SHRI C.V. BHADANG (President), SHRI B.R. BASKARAN (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that in the interest of natural justice, the assessee should be given another opportunity to present the amended deed and other details to the Ld. CIT(E). The assessment order was set aside, and the issues were restored to the file of the Ld. CIT(E) for fresh examination.

What were the facts?

The assessee's application for registration u/s 12A was rejected by the Ld. CIT(E) because the Memorandum of Association initially allowed charitable activities outside India. The assessee amended the MOA to restrict activities within India, but failed to submit the amended deed and other details on time.

What were the issues?

Rejection of application for registration u/s 12A due to amendment of Memorandum of Association and non-submission of details. Whether the assessee should be granted another opportunity to present the corrected documents.

Which sections of the Income-tax Act were involved?

Section 12A,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: JUSTICE (RETD.) SHRI C.V. BHADANG & SHRI B.R. BASKARAN

The assessee has filed this appeal challenging the order passed by the Ld. Commissioner of Income Tax (Exemptions) [Ld.CIT(E)], rejecting the registration u/s. 12A of the Income Tax Act, 1961 („the Act‟).

2.

The Ld.AR submitted that the Ld CIT(E) had called for various details in connection with the application filed by the assessee seeking registration u/s 12AA of the Act. In one of the queries raised, the Ld.CIT(E) pointed out that the Memorandum of Association allowed carrying on charitable purposes outside India also, which is not permissible under the Income tax Act. Hence, the assessee amended the Memorandum of Association restricting the charitable activities carried on by the assessee within India. However, various details including the amended deed were not filed before the Ld.CIT(E) and hence the Ld.CIT(E) has rejected the application filed by the assessee.Ld.AR submitted that the assessee was in the process of amending the memorandum of association as required by Ld CIT(E) and, in the mean time, the Ld CIT(E) has passed the impugned order rejecting the application of the assessee. Accordingly, he prayed that the assessee may be provided with one more opportunity to present the details before the Ld.CIT(E).

3.

We heard the Ld.DR on this issue and perused the record. It is the submission of the Ld.AR that the defects pointed out by the Ld.CIT(E) in the Memorandum of Association has since been rectified by way of amended deed. Since the assessee was in the process of carrying out the amendment, various details called for Ld CIT(E) could not be filed before the Ld.CIT(E) in time.

4.

Under these set of facts, we are of the view that, in the interest of natural justice, the assessee may be provided with one more opportunity to present the details including the amended deed before the Ld.CIT(E). Accordingly, we set aside the order passed by the Ld.CIT(E) and restore all the issues to the file of the Ld.CIT(E) for examining the application of the assessee afresh duly considering the various details that may be furnished by the assessee. After affording adequate opportunity of being heard to the assessee, the Ld.CIT(E) may take appropriate decision in accordance with law.

5.

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

More judgments on Section 12A

All 6,064 judgments and leading authorities on Section 12A →

Recent GST High Court judgments

Search GST case law →