SHIVA SHIKSHA SAMITI,AGRA vs. COMMISSIONER OF INCOME-TAX (EXEMPTION), AGRA, AGRA

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ITA 410/AGR/2024Status: DisposedITAT Agra07 February 2025AY 2024-25Bench: SHRI M. BALAGANESH (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 found that the genuineness of the assessee's activities needed to be examined and granted the assessee one more opportunity for substantial justice. The assessee was directed to file a fresh application under the correct section, and the CIT(Exemptions) was ordered to adjudicate it de novo.

What were the facts?

The assessee, Shiva Shiksha Samiti, filed an application for permanent registration under section 12AB of the Income Tax Act. The CIT(Exemptions) rejected the application because it was filed under the wrong section (12A(1)(ac)(iv) instead of 12A(1)(ac)(iii)). The assessee argued that they are an educational institution with prior registration and the rejection was on a technical ground.

What were the issues?

Whether the rejection of the registration application solely on the ground of filing under the wrong sub-clause was justified, without examining the merits and providing a proper opportunity of being heard.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(iv),Section 12A(1)(ac)(ii),Section 12AB(4),Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH “DB”: AGRA

For Appellant: Shri Deependra Mohan, CA
For Respondent: Shri Sukesh Kumar Jain, CIT DR
Hearing: 07/02/2025Pronounced: 07/02/2025

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in AY 2024-25, arises out of the order of the Commissioner of Income Tax (Exemption), Lucknow [hereinafter referred to as „ld. CIT(E)‟, in short] dated 22.08.2024.

2.

The assessee has raised the following grounds of appeal before us :-

Grounds of Appeal “

1. The Ld. CIT (Exemption) has erred in law and facts to reject the appellant's application for final registration u/s 12AB of the Income Tax Act 1961, without considering the charitable objective of the society.

2. The Ld. CIT (Exemption) has erred in law and facts to reject the registration application without considering that the society is an educational institution, which has been operating for several years and has held an old registration under section 12AA of the Income Tax Act from past many years.

3. The Ld. CIT (Exemption) has erred in law and facts to reject the application merely on the technical ground that the application was filed in clause 124(1)(ac)(iv) instead of 12A(1)(ac)(ii) without pointing out any adverse remark regarding nature of activity, objectives and status of educational society.

4.

The Ld. CIT (Exemption) has erred in law and facts to wrongly reject the application without complying the provisions contained in 12AB(4) Le. specific violations for which registration u/s 12AB could be rejected.

5. The Ld. CIT (Exemption) has erred in law and fact by issuing a rejection order without providing a sufficient opportunity to us to be heard, thereby violating principles of natural justice.

6.

The order Issued by the Ld. CIT (Exemption), is erroneous and arbitrary.

7.

The order passed by the Ld. CIT (Exemption), is bad in law and against the facts of case.”

3.

We have heard the rival submissions and perused the materials available on record. The assessee is an educational society and had been granted provisional registration under section 12AB of the Act. The assessee filed an application on 28-02-2024 seeking permanent registration in Form No. 10AB. The assessee mentioned in the said application that registration is being sought under section 12A(1)(ac)(iv) of the Act. The learned CIT (Exemptions), Lucknow vide letter dated 8-05-2024 issued to the assessee stated that the application for registration should have been filed by the assessee in terms of section 12A(1)(ac)(iii) of the Act as against section 12A(1)(ac)(iv) of the Act. Accordingly, the learned CIT(Exemptions) dismissed the application seeking for registration of the assessee stating that the same has been preferred under the wrong section. Aggrieved, the assessee is in appeal before us.

4. We find that the genuineness of the activities of the assessee society need to be examined by the Learned CIT (exemptions) in the instant case. We find that assessee trust should be granted one more opportunity before the learned CIT (exemptions) in the interest of substantial justice. We direct the assessee to prefer an application seeking registration under section 12A(1)(ac)(iii) of the Act in the prescribed form and learned CIT (exemptions) shall adjudicate the same de novo in accordance with law uninfluenced by earlier observations made in the impugned order. Needless to mention that the assessee be given reasonable opportunity of being heard. The assessee is directed to cooperate with Learned CIT(exemptions) for expeditious disposal of the registration proceedings by not taking unwarranted adjournments. With these directions, the grounds raised by the assessee are allowed for statistical purposes.

5.

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

Order pronounced in the open court on 07/02/2025.

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