SHRI GANGADHAR SHASTRI PATWARDHAN TRUST,MUMBAI vs. CIT(EXEMPTION), MUMBAI, MUMABI

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ITA 1954/MUM/2024Status: DisposedITAT Mumbai31 July 2024AY 2025-26Bench: SHRI AMARJIT SINGH (Accountant Member), MS. KAVITHA RAJAGOPAL (Judicial 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 CIT(E) erred in rejecting the application without granting a personal hearing and summarily dismissing it. The Tribunal noted that the CIT(E) did not discuss the relevant material regarding the commencement of activity or specify how the conditions were not met. Therefore, the case was restored to the CIT(E) for a fresh speaking order.

What were the facts?

The assessee trust filed an application for exemption under Section 80G(5) of the Income Tax Act in Form 10AB. The trust had previously received provisional approval under Section 80G(5) in Form 10AC. The CIT(E) rejected the application, stating it was filed beyond the stipulated time limit.

What were the issues?

Whether the CIT(E) erred in rejecting the application for exemption without granting a personal hearing and by summarily dismissing the application for not fulfilling stipulated conditions within the prescribed time limit.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMARJIT SINGH & MS. KAVITHA RAJAGOPAL

For Respondent: Dr. Kishor Dhule, CIT, DR
Hearing: 09.07.2024Pronounced: 31.07.2024

O R D E R

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

1.

This appeal of the assessee for the assessment year 2025-26 is directed against the order dated 14.03.2024 passed by the ld. Commissioner of Income-tax (Exemptions), Mumbai. The assessee has raised the following grounds of appeal:

“1) The appellant submit that on the facts and in the circumstances of the case and in law, the honourable Commissioner of Income Tax Exemption, Mumbai erred in rejecting the application for exemption s 80G(5) made by the appellant trust without granting personal hearing before rejecting the application.

2) On the facts and in the circumstances of the case and in law the honourable Commissioner of Income Tax Exemption, Mumbai erred in summarily rejecting the application holding that the assessee is not fulfilling the stipulated conditions prescribed for filling application for approval in Form 10AB within the prescribed time limit and ignoring the facts and circumstances of the case therein infact the activities of the Shri Gangadhar Shastri Patwardhan Trust A.Y. 2025-26 trust are genuine and it is satisfying all the conditions of registration u/s 80G(5) of the Income Tax Act, 1961. 3) The appellant craves to add, alter, amend or modify all or any of the ground of Appeal.”

2.

The assessee trust has filed application in Form 10AB u/s 80G(5) of the Act. The assessee has been granted provisional approval u/s 80G(5) of the Act in Form 10AC by CPC, Bangalore. However, the ld. CIT(E) vide order dated 14.03.2024 held that assessee has not fulfilled stipulated conditions prescribed for filing application for approval in Form 10AB therefore, rejected the application filed by the assessee for approval u/s 80G(5) of the Act.

3.

Heard the ld. DR and perused the material on record. The ld. CIT(E) has dismissed the application of the assessee holding that assessee has not fulfilled the stipulated conditions prescribed for filing application for approval in Form 10AB. We have perused the order dated 14.03.2024 passed by the ld. CIT(E). The relevant extract of the finding of ld. CIT(E) is as under:

“On verification of the facts and circumstances of the case, it is found that the assessee has started activity before the receipt of provisional registration. In view of this the assessee has to file Form 10AB, six months from the receipt of provisional registration i.e. April 2022, while the assessee has filed Form 10AB of 80G on 26.09.2023. As such the assessee is not fulfilling the stipulated conditions prescribed for filing application for approval in Form 10AB. In view of the same, this application for grant of approval is not maintainable and the same is rejected.”

4.

The ld. CIT(E) has neither discussed any material in respect of starting of activity by the assessee nor specified how the relevant stipulated conditions were not fulfilled by the assessee.

5.

In the light of the facts and circumstances, we consider it appropriate to restore this case to the file of ld. CIT(E) for passing

Shri Gangadhar Shastri Patwardhan Trust A.Y. 2025-26 speaking order on merit after providing due opportunity to the assessee to make submission on the points raised and discussed in the order by which the application of the assessee in Form 10AB was rejected. Needless to say that adequate reasonable opportunity be provided to the assessee. Accordingly, the appeal of the assessee is allowed for statistical purposes.

6.

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

Order pronounced in the open court on 31.07.2024.

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