ST MARKS SCHOOL SOCIETY,JHANSI vs. CIT, EXEMPTIONS

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ITA 28/AGR/2024Status: DisposedITAT Agra13 February 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (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 held that the CIT(E)'s order to grant registration under section 12 instead of 10(23C)(vi) was not sustainable in law. The power to choose the relevant statutory provision for adjudication does not lie with the revenue authorities.

What were the facts?

The assessee's appeal for AY 2018-19 arose against the CIT(E)'s order. The assessee had sought registration under section 10(23C)(vi) but was granted registration under section 12. The assessee did not appear for the hearing.

What were the issues?

Whether the CIT(E) was justified in granting registration under section 12 instead of the applied section 10(23C)(vi) and whether the order was sustainable.

Which sections of the Income-tax Act were involved?

Section 10(23C)(vi),Section 12,Section 11

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL

Hearing: 13.02.2025Pronounced: 13.02.2025

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for assessment year 2018-19, arises against the Commissioner of Income Tax (Exemption) [in short, the “CIT(E)], Lucknow’s Din and order no. ITBA/EXM/F/EXM41/2023- 24/1058329611(1) dated 29.11.2023, involving proceedings under section 10(23C)(vi) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Case called twice. None appears at the assessee’s behest. We, accordingly, proceeded ex parte against the assessee.

3.

It next emerges with the able assistance coming from Revenue side, represented by Shri Sukesh Kumar Jain; learned CIT/DR, that the assessee’s grievance raised herein is to the limited extent of it’s registration under section 10(23C)(vi) of the Act. This is for the precise reason that although it had admittedly moved for impugned registration u/s. 10(23C)(vi), the learned CIT(E) has granted it registration u/s 12 of the Act as it emerges from para 3 of the order under challenge.

4.

Faced with this situation, learned CIT(DR) vehemently submits that the assessee’s registration under section 11 and 12 makes no difference even if there is no specific relief u/s. 10(23C)(vi) of the Act.

We are of the considered view that charging the relevant statutory provision, for the purpose of adjudicating such an application, does not lie with the learned revenue authorities’ jurisdiction. We thus conclude that the learned CIT(E)’s impugned order to this limited extent deserves to be reversed as not sustainable in law. We order accordingly.

5.

We make it clear before parting that given the fact that this is second round of proceedings and that learned CIT(E) has not commented anything adverse against the assessee, it is held entitled

2 | P a g e for registration u/s. 10(23C)(vi) of the Act subject to all just exceptions.

Ordered accordingly.

6.

This assessee’s appeal is allowed.

Order pronounced in the open court on13THFebruary, 2025.

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