KAVI YOGI SHUDDHANANDA BHARATI CULTURAL FOUNDATION,CHENNAI vs. CIT(EXEMPTIONS), CHENNAI

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ITA 1333/CHNY/2024Status: DisposedITAT Chennai22 July 2024Bench: SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL (Accountant Member)3 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that a subsequent CBDT circular extended the time limit, and the assessee filed a fresh application within the extended period. Therefore, the appeal became academic.

What were the facts?

The assessee filed Form No. 10AB for approval under Section 80G, which was rejected by the CIT(E) as being barred by limitation. The assessee had commenced activities before the application date.

What were the issues?

Whether the assessee's application for 80G approval was filed within the prescribed time limit, considering subsequent CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI MANOJ KUMAR AGGARWAL

Hearing: 22.07.2024Pronounced: 22.07.2024

आदेश /O R D E R PER MAHAVIR SINGH, VICE PRESIDENT:

1.

This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Exemption), Chennai dated 14.03.2024, rejecting Form No.10AB filed for seeking approval under clause (iii) of first proviso to section 80G(5) of the Income Tax Act, 1961 (hereinafter the ‘Act’).

- 2 - /Chny/2024 2. The only issue in this appeal of assessee is as regards to the order of CIT(E) rejecting the assessee’s application in Form No.10AB filed on 27.09.2023 seeking approval under clause (iii) of first proviso to sub-section (5) of section 80G of the Act as barred by limitation.

3.

We have heard rival contentions and gone through facts and circumstances of the case. We noted that the assessee filed application on 27.09.2023 in Form No.10AB seeking approval under clause (iii) of first proviso to sub-section (5) of section 80G of the Act. The CIT(E) noted that the assessee has commenced its activities on 01.04.2021 and hence, the assessee’s application is not filed within the time period prescribed therein and therefore, rejected. For rejection, the CIT(E) observed as under:- 4.93. Hence, in view of the above and as explained in para 1 of this order, regarding the second proviso to sub section of section (5) of section 80G of the I.T. Act, 1961, if the application is made under sub-clause (i) or sub-clause (ii) of section (5) of section 80G of the I.T. Act and the Principal Commissioner or Commissioner has not satisfied, he can reject the application as well as cancel the approval of the trust institution.

In view of the above facts and circumstances of the case, its application dated 27 09. 2023 filed in Form No. 1OAB under clause (ii) of first proviso to section 80G (5) of the Income Tax Act, 1961, seeking approval u/s. 80G is not maintainable for the reasons stated in para 4.1 to 4.92 of this order and hence its application is rejected and its approval also cancelled.

- 3 - /Chny/2024 4. We noted that now this issue stands covered, but in term of CBDT Circular No.7/2024 dated 25th April, 2024, the date has been extended and assessee has already filed fresh Form No.10AB on 03.06.2024, which is within the time limit prescribed as per the above CBDT Circular. In our view this appeal of assessee has become academic, in view of fresh application filed by assessee which is within the time limit as mentioned in the CBDT Circular. The CIT(E) will consider this application and it relates back to earlier application and he will consider accordingly. Accordingly, the appeal of the assessee has become academic and dismissed subject to above observation.

5.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court at the time of hearing on 22nd July, 2024 at Chennai.

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