KANCHAN DEVI BHAG CHAND JAIN FOUNDATION,JAIPUR vs. CIT EXEMPTION, JAIPUR

4. So far as the appeal in we note that the said appeal is against the rejection of recognition of section 80G of the Act and same was also rejected on the ground that the assessee is not registered under u/s. 12AB of the Act and therefore, the assessee was not considered as eligible for registration and the assessee has not filed the application within six months from the commencement of activities.

5. Feeling dissatisfied with the above order of the ld. CIT(E) the assessee has preferred the present appeals before the Tribunal on the grounds as stated in para 2.1 & 2.2 above. In support of the & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) various grounds so raised by the ld. AR of the assessee reiterated the written submission which is reproduced hereinbelow: - “Ground No. 1 (ITA 804/JPR/2024) That the Ld. CIT (F), has erred in facts and in law by cancelling the application u/s 12AB for permanent registration and also cancelling the provisional registration u/s 12AB of the Income Tax Act, 1961. Ground No. 1 (ITA 805/JPR/2024) That the Ld. CIT (E), has erred in facts and in law by cancelling the application u/s 800(5) for permanent registration and also cancelling the provisional approval under clause (iv) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961. Facts of the Case:-

1. 1. The assessee is a company incorporated under Section 8 of Companies Act 2013. The assessee is engaged in the charitable activities, it is doing various activities and also doing works for welfare of students and for benefit of public at large.

2. The assessee filed application for seeking registration u/s 12AB and 80G (5) on 27/09/2023. Copy of form 10 AB is enclosed for ready reference at PB:1-6.

3. The CIT (Exemption), vide order dated 30/03/2024 rejected the application and provisional registration u/s 12AB observing as under:- "In the F.Y. 2021-22, you have made expense on account of construction of women hostels of Rs.200000/- to Agarwal Samaj...... from the deed of Agarwal Samaj as submitted as per Clause-4(1), same is meant for benefit of Agarwal Samaj Girls only. Thus Violation of Section 13(1)(b), specified violation under clause (d). 2.6 As discussed in sub para 1 that assesse trust is making distinction on the basis of religion and restricting several benefits only for Agarwal Samaj Chourasi, it is clear that same is not eligible for registration under section 10/12/80G. Thus, assesse application for registration is liable to be rejected on this ground"

4. The CIT (Exemption), vide order dated 30/03/2024 rejected the application and provisional approval u/s 80G (5) observing as under:- "As per rule 11AA of the income tax rules, 1962 the registration u/s 124/12AB is a precondition for granting approval u/s 80G of the Income Tax Act, 1961. As the registration of the assessee & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) has been denied u/s 12AB, therefore, it is not eligible for exemption u/s 80G of the Income Tax Act, 1961." Submission:-

1.

2. In respect of donation made to the Shri Agarwal Samaj Chourasi Trust, it is to submit that the trust is registered u/s 12A of the Income Tax Act, 1961 and the registration is provided by the Commissioner of Income Tax-Exemption. (PB 22). The donation was made with considering the fact that the trust is registered under Section 12A of the Income Tax Act The assessee was having bonafied belief that the Trust is registered u/s 12A so all the requirements have been complied. This registration confirms that the trust is recognized as a charitable organization considering the said 12A registration the assesee also contributed to the activities being done by the Trust.

3. The donation for the construction of the women's hostel was made with the intention of the welfare of girls and supporting educational initiatives for them. Furthermore, the assessee wasn't aware that the hostel was specifically developed for welfare of girls of a particular community i.e. "Agarwal Samaj Girls", at the time of making donation the assesse was acknowledged by the Trust, that the donation was needed for the purpose of developing Girls Hostel so that the girls can be facilitated with education related accommodation. With respect of same the assessee has also demanded the Trust to provide registration certificate under section 12A, the same was provided by the trust and the assesse relied on the same for making donation. As registration certificate under section 12A is itself a conclusive reason to believe that the trust is a Charitable Organization, and the donation made to it will be eligible for tax benefits to the Donors.

& 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) As the Commissioner Exemption granted 12A registration to the Shri Agarwal Samaj Chourasi Trust. Based on this registration, the assessee made a donation to the trust for the construction of a women's hostel, hence the conduct of the assessee in this case is bonafide. The CIT-E asked the Trust Deed along with 12A registration which was provided by the assessee and after observing the Trust deed the CIT-E raised a query about the trust, then only the assessee come to know about the default which was pointed out by the CIT-E, even though the trust was having the valid registration certificate. Thus the default which was pointed out by the CIT-E, was beyond the control of assessee as the registration u/s 12A was granted to said Trust was after the detailed due verification being done by the CIT-E itself, and the same was sufficient for the assessee to believe, and therefore the activity done by the assessee for contribution made to said trust is bonafide and should not be considered as alleged transaction while considering the assessee registration u/s 12AB and 80G(5) of the Income Tax Act. Further provided that, the assessee has also made contributions to various social welfare activities, including donations for cattle feed in a gaushala, payment of school fees for underprivileged students, and the printing of awareness materials for children, which shows that the benefits of assessee's activities are not limited to any particular group or being done on the basis of any type of discrimination. (PB 34-39) The assesse was having bonafide belief that the trust to whom it is contributing is also 12A registered and therefore the rejection of registration of assessee u/s 12AB and 80 G (5) is unjustified and against the natural justice. Prayer: As the intent of the assessee is bonafide and therefore the rejection of the registration u/s 12AB and 80G(5) by the CIT(E) is against the natural Justice. Hence, it is requested to allow the assessee registration u/s 12AB and 80G(5).”

S. No. Particulars Pg No. 1. Form 10AB for section 80G(v) 1-6 & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) 2. Audit Repot & Financial for AY. 2023-24 7-17 3. ITR & computation for AY 2023-24 18-20 4. Form 12A for Shri Agarwal Samaj Chourasi Pravasi Trust 21-22 5. Trust deed of Shri Agarwal Samaj Chourasi Pravasi Trust 23-23 6. Evidences of activities carried out by trust 34-39

The ld. AR of the assessee also pointed out that on being aware about the activity of that trust i.e. Agarwal Samaj Chorasi Pravasi Trust there is no mention of any action taken by the ld. CIT(E) in that trust’s case. Therefore, the assessee was under the bona fide belief that the activities of that trust i.e. Agarwal Samaj & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) Chorasi Pravasi Trust are charitable in nature. Therefore, merely on that aspect of the matter the registration of the assessee trust cannot be denied.

& 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) 9. We have heard the rival contentions and perused material available on record. The facts related to the dispute is that the assessee vide application dated 27.09.2023 applied for registration u/s 12AB of the Act. While examining that application ld. CIT(E) noted that the assessee trust has given donations to Agarwal Samaj Chorasi Pravasi Trust. To verify the purpose of that donation ld. CIT(E) called for the details of the donation given by the assessee to that trust. On perusal of the details so submitted ld. CIT(E) observed that the assessee has given donation to Agarwal Samaj Chorasi Pravasi Trust. That donation was for the purpose of building a hostel which was meant for only girl students of Agarwal Samaj Chorasi Pravasi Trust and not for general public.

Ld. CIT(E) considered this act of the assessee in violation of provision of Section 13(1)(b) of the Income Tax Act and therefore, the assessee was given the show cause notice for this violation. Assessee filed a detailed reply to the said show cause notice. Ld. CIT(E) did not find the submission of the assessee tenable, and he rejected the application of the trust for registration u/s 12AB of the Act holding that “if any charitable or religious cum charitable trust making any distinction on the basis of religion or caste cannot be considered charitable and thus ineligible for registration u/s. & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) 10/12/80G. Also, submitting of 12A registration of Agarwal Samaj Chorasi is not evidence that donation is given for the objects for which doner trust is created.”

As it is evident from the paper book filed and the order of the ld. CIT(E) that he has not commented upon the particular object of the assessee trust and has relied on the object of the other trust. That other trust is already registered and there is not commented in the order that any action is initiated on being aware on the violation of 13(1)(b) in that case. So merely the assessee has given the donation for which the reliance was placed on the recognition of that done trust should not affect the object of the assessee trust being charitable in nature. The assessee placed on record the nature of activities carried out by them but not the Memorandum of Association and Articles of Association and there is no discussion on the object of the trust in the order under challenge. In the light of these facts, we are of the considered view that the ld. CIT(E), while dealing with the application of the assessee trust should have dealt with the nature of activities of the assessee trust and has to deal with the fact that activities of the assessee are charitable in & 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) nature of not. Since there is no such finding on that aspect of the matter, we considered it deem to set aside the issue of registration of the assessee trust to the file of the ld. CIT(E) who will decide the issue based on the object of the assessee trust. At the same time the assessee is directed to produce all the relevant papers concerning the applications so filed before the ld. CIT(E) to settle the dispute raised hereinabove.

& 805/JPR/2024 Kanchan Devi Bhag Chand Jain Foundation vs. CIT(E) In view of the above, both the appeals of the assessee relating to registration u/s. 12AB and 80G of the Act are restored back before the ld. CIT(E) for afresh consideration for which the assessee shall submit the desired information / documents before the ld. CIT(E). Based on the discussion recorded herein above the appeals of the assessee are allowed for statistical purposes.

In the result, the appeals of the assessee in & 805/JPR/2024 are allowed for statistical purposes. Order pronounced in the open Court on 29/08/2024.