SRI SRI KRUPA CHARITABLE TRUST,BANGALORE vs. COMMISSIONER OF INCOME-TAX, EXEMPTIONS, BANGALORE

This appeal filed by the assessee is directed against the order of CIT(Exemptions) Bangalore dated 22.2.2024, wherein he rejected the application filed in form 10AB dated 27.9.2023 on the reason that it has been belatedly filed by the assessee.

Facts of the case are that the assessee filed Form 10AB dated 28.9.2023 for approval u/s 80G of the Act. The assessee originally obtained approval u/s 80G of the Act in Form 10AC dated 9.7.2021 (provisional from assessment year 2021-22 to 2023-24). For regulation of provisional approval obtained u/s 80G of the Act, assessee filed application in form 10AB filed on 27.9.2023 i.e. after the expiry of the provisional approval period and also application is filed u/s 80G(5) (ii) of the Act. As per provision to section 80G(5) of Sri Sri Krupa Charitable Trust, Bangalore Page 2 of 3 the Act, the institution was to make an application for grant of approval under clause (iii) where the institution or fund has been provisionally approved atleast 6 months prior to expiry of period of provisional approval or within 6 months of this commencement of its activities, whichever is earlier. According to this section, assessee ought to have been made application on or before 30.9.2022. However, the application in the present case was made on 27.9.2023, which is belated. Accordingly, CIT (Exemptions) rejected the approval sought for u/s 80G of the Act. Against this assessee is in appeal before us.

We have heard the rival submissions and perused the materials available on record. The ld. A.R. submitted that there was a delay in filing the application for approval u/s 80G of the Act. However, that delay was condoned by CBDT vide Circular No.7/2024 dated 25.4.2024, which is reproduced below: