SHRI ARIHANT ARADHAK TRUST,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), , PUNE

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ITA 4290/MUM/2023Status: DisposedITAT Mumbai30 April 2024AY 2023-24Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)4 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 ITAT condoned the delay in filing the appeal and restored the matter to the CIT(Exemptions) for fresh adjudication. The CIT was directed to consider the additional evidence submitted by the assessee regarding its activities.

What were the facts?

The assessee trust applied for registration under Section 12A(1)(ac)(iii) but failed to provide required information regarding its activities to the CIT(Exemptions). The CIT rejected the application due to non-compliance. The assessee explained the non-compliance was due to the ill health and subsequent demise of the main trustee.

What were the issues?

Whether the CIT(Exemptions) erred in rejecting the application for registration due to non-compliance, and whether the delay in filing the appeal should be condoned.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac),Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A‘ BENCH

For Appellant: Shri Paras S Savla
For Respondent: Shri Ajay Chandra
Hearing: 25/04/2024Pronounced: 30/04/2024

आदेश / O R D E R PER RENU JAUHRI (A.M):

1.

The aforesaid appeal has been filed by the assessee against order dated 30/03/2023 passed by CIT (Exemptions), Pune for the A.Y.2023-24. 2. Assessee has raised following grounds of appeal:-

1. On the facts and circumstances of the case and in Law, learned Commissioner of Income-tax (Exemption) has erred in rejecting the application filed in Form 10AB under clause (iii) of Section 12A(1)(ac) of the Income-tax Act 1961 (the 'Act)

Shri Arihant Aradhak Trust 2. On the facts and circumstances of the case and in Law, learned Commissioner of Income-tax (Exemption) has erred in cancelling the provisional registration granted on 3/11/2021 under Section 12AB read with Section 12(A)(ac) (vi) of the Act.

3. On the facts and circumstances of the case and in Law, learned Commissioner of Income-tax (Exemption) has erred in drawing unsatisfactory conclusion about the genuineness of activities of the assessee.

4. On the facts and circumstances of the case and in Law, learned Commissioner of Income-tax (Exemption) has failed in appreciating the fact and submission made by the assessee trust for granting registration 5. Your appellant prays that above grounds & such other grounds that may be added, amended or altered at the time of hearing may be considered and the learned Commissioner of Income-tax (Exemption) be directed to grant registration under Section 12AB of the Act.”

2.

The brief facts of the case are as under:- (i) The assessee trust had filed application in Form 10 AB under Clause (iii) of Section 12A(1)(ac) of the Income Tax Act before CIT(Exemptions), Pune on 29/09/2022. (ii) In order to verify the genuineness of the activities, a notice was issued on 13/01/2023 calling for certain information viz., date of commencement of activity, date of expiry of provisional registration, note on activities alongwith supporting evidence etc., (iii) As the assessee did not submit a proper note on activities another notice was issued by CIT(Exemptions) on 02/02/2023. However, no reply was received by the due date i.e. 09/02/2023, even though the notice was duly served on the assessee through e-portal and e-mail. In the absence of Shri Arihant Aradhak Trust requisite details, the application of the assessee was rejected vide CIT(Exemptions)Pune’s order dated 30/03/2023.

3.

Before this Bench, the appellant submitted the additional evidences regarding nature of activities with a request to admit the same under Rule 29 of the ITAT Rules. Regarding non-compliance, it has been explained that the main trustee Shri Harakchand Haria who looked after the matters of the Trust was very unwell during the period as such no compliance could be made to the showcause notice issued by the CIT(E). Shri Harakchand Haria eventually expired on 05/05/2023. For this reason, the filing of appeal was also delayed by 183 days for which separate application for condonation of delay has been filed.

4.

Considering the above facts and circumstances, we hereby condone the delay in filing of appeal and restore the matter to the CIT(Exemptions) for fresh adjudication after giving opportunity to the appellant and considering the details submitted by the appellant with regard to nature of its activities.

5.

In the result, appeal of the assessee is allowed. Order pronounced on 30th April, 2024.

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