SHRI SAMASTA KUTCHI DASA OSWAL JAIN MAHAJAN,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), MUMBAI

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ITA 4894/MUM/2024Status: DisposedITAT Mumbai13 November 2024AY 2025-26Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI OMKARESHWAR CHIDARA (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 observed that the CIT(E) neither assigned specific reasons nor passed a speaking order considering the details filed by the assessee. Therefore, the matter was restored back to the CIT(E) for a fresh decision.

What were the facts?

The assessee, Shri Samasta Kutchi Dasa Oswal Jain Mahajan, filed an application for registration under Section 12A(1)(ac)(iii) and 80G(5) of the Income Tax Act. The CIT(E) denied the registration, citing violation of Section 13(1)(b) and stating the trust was for a particular community.

What were the issues?

Whether the CIT(E) properly considered the application and documents filed by the assessee before denying registration under Section 12A and 80G. Whether the trust violates Section 13(1)(b) of the Act.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac),Section 80G(5),Section 13(1)(b),Section 12A,Section 10AB,Section 10AC

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, ‘G’ BENCH

For Appellant: Shri Narayan Atal-CA
For Respondent: Shri Dr. Kishor Dhule-CIT
Hearing: 07/11/2024Pronounced: 13/11/2024

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 26/07/2024 passed by CIT (Exemption) Mumbai denying registration u/s.12AA.

2.

In the grounds of appeal assessee has raised the following grounds:-

1.

1. “1. The Learned Commissioner of Income Tax (Exemptions) Mumbai (hereinafter referred to as the CIT(E)) erred in not granting the approval u/s. 12A(1)(ac) and u/s. 80G(5) of the Income Tax Act. 1961.

2. Your appellant submits that on the facts and circumstances of the case and in law, there is no justifiable ground for rejection of application filed u/s. 12A(1)(ac) and u/s. 80G(5) of the Act.

3. The Learned CIT(E) failed to appreciate that the appellant fulfils all the conditions listed out in section 12A and section 80G of the Act.

3.

From the perusal of the impugned order it is see that ld. CIT(Exemption) has denied registration after observing and holding as under:-

1. 1. M/s Shri Samasta Kutchi Dasa Oswal Jain Mahajan (hereafter 'the applicant' or 'the assessee'] filed application in Form 10AB under Section 12A(1)(ac)(iii) of the Act. The applicant has been granted Provisional Approval under Section 12A of the Act in Form 10AC by CPC Bengaluru.

2. On verification of the Trust deed/ MoA of the trust it is observed that the assessee trust is for the benefit of the people belonging to the Mahajans which are situated in Kutch and Halar district. i.e. for a particular community 3. The assessee trust is in violation of the provisions of section 13(1)(b). In view of the same, this application for grant of approval is not maintainable and the same is rejected.

4. For statistical purposes, this application for approval under section 80G is non maintainable and stands rejected.

4.

Before us ld. Counsel submitted that before the ld. CIT(E) assessee had filed the entire copy of Trust Deed alongwith Shri Samasta Kutchi Dasa Oswal Jain Mahajan objects and also all the details and submissions which were e- filed, uploading all the details which have also been given in the paper book before us from pages 28-33 and again assessee had filed hard copies on 15/07/2024 before the Ld. CIT(E). None of these documents have been considered properly wherein assessee has duly explained that in the case of the assessee there is no violation of Section 13(1)(b) and it is not for the benefit of particular people, albeit for the welfare of the people at large.

5.

Since the ld. CIT (Exemptions) has neither assigned any reasons or has given any speaking order on the details filed by the assessee nor has considered the explanation, therefore, in the interest of justice, the matter is restored back to the file of the ld. CIT (Exemption) to decide the issue afresh and pass speaking order after considering all the relevant materials filed before us and also various judgments including the principles laid down by the Hon’ble Supreme Court in the case of CIT vs. Dawoodi Bohra Jamaat reported in (2014) 364 ITR 31 (SC).

6.

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

Order pronounced on 13th November, 2024.

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