SARASWATHI RAMASAMY CHARITABLE TRUST,ANNUR vs. CIT EXEMPTIONS, CHENNAI

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ITA 1000/CHNY/2024Status: DisposedITAT Chennai26 June 2024Bench: SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBE, SHRI S. R. RAGHUNATHA, HON’BLE (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, finding the reasons reasonable. It held that the CIT(Exemptions) should have provided a proper and adequate opportunity to the assessee, adhering to principles of natural justice.

What were the facts?

The assessee trust filed an application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act. The CIT(Exemptions) rejected the application for non-compliance with notices, which were allegedly sent to an email ID not regularly used by the trust.

What were the issues?

Whether the CIT(Exemptions) provided adequate opportunity to the assessee before rejecting the application for registration under Section 12A(1)(ac)(iii)?

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBE & SHRI S. R. RAGHUNATHA, HON’BLE

Hearing: 24.06.2024Pronounced: 26.06.2024

आयकर अपीलीय अिधकरण, ‘बी ’ �यायपीठ, चे�ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI �ी मनु कुमार िग�र, �याियक सद�य एवं �ी एस. आर. रघुनाथा, लेखा सद�य के सम� BEFORE SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBE AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1000/Chny/2024 Commissioner of Income Tax Saraswathi Ramasamy v. (Exemptions), Charitable Trust, Chennai. No 59/22, Dharmar Kovil Street, Annur – 641 653. [PAN: AAYTS-5203-R] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/Appellant by : Shri. N. Arjun Raj, Advocate ��यथ� क� ओर से/Respondent by : Shri. V. Nandakumar, CIT सुनवाई की तारीख/Date of Hearing : 24.06.2024 घोषणा की तारीख/Date of Pronouncement : 26.06.2024 आदेश /O R D E R PER S. R. RAGHUNATHA, ACCOUNTANT MEMBER:

The captioned appeal has been filed by the assessee against the order of the ld. Commissioner of Income Tax (Exemptions), Chennai dated 12.12.2023 challenging rejection of its application filed on 21.06.2023 in Form No. 10AB u/s 12A(1)(ac)(iii) of the Income Tax Act (‘Act’ in short) for non-compliance. The assessee is in further appeal before us.

2.

At the outset, it is noticed that the appeal filed by the assessee is barred by limitation by 62 days. The member of assessee trust has filed affidavit along with condonation petition stating the following reasons:

:-2-: ITA. No: 1000/Chny/2024 “The captioned appeal was filed in the Registry of the Appellate Tribunal on 12.04.2024 and the said appeal was filed beyond the limitation period by 62 days. The delay in filing the appeal before the Bench was neither willful nor deliberated but due to circumstances beyond the control of the Petitioner/ Appellant. The impugned rejection order dated 12.02.2023 passed by the CIT(E) ought to have been challenged on or before the prescribed due date but the appellant trust had filed the appeal with a delay of 62 days due to the reasons stated below. The Appellant filed Form l0AB on 21.06.2023 seeking renewal of registration u/s 12A(1)(ac)(iil) of the Act for seeking renewal of existing Trust. Subsequently, show cause notice was issued to the appellant ori 01.12.2023 requiring response on or before 07.12.2023 for which the appellant had failed to respond resulting in passing of the impugned rejection order dated 12.12.2023. In this regard, it is submitted that the notices as well as the order was sent to the email id which was not properly /regularly used by the appellant trust as the Managing Trustee as well as the volunteers/staffs being residents of a remote village were not well conversant with electronic gadgets. It is further submitted that none of the email communications sent by the CIT(E) were sent to any of the email ids mentioned in the Income Tax Return of the Appellant which had the email id of the Chartered Accountant of the Appellant.”

We find the cause as reasonable and hence, condone the delay and admit the appeal.

3.

Before us, the ld.AR stated that the assessee trust filed an application dated 21.06.2023 in Form No. 10AB u/s 12A(1)(ac)(iii) of the Income Tax Act. We find from the grounds that the assessee has filed all the relevant documents/details along with statutory Form No. 10AB on 21.06.2023, but the ld.CIT(E) has rejected the application for non-compliance. Hence, assessee prayed for an opportunity of hearing before the Ld.CIT(E). The ld.DR relied on the impugned order.

:-3-: ITA. No: 1000/Chny/2024 4. We have heard both the parties, perused the record and impugned order. It is an undisputed fact on record that the notice dated 17.11.2023 was uploaded by the ld.CIT(E) on the e- filing/ITBA portal.

5.

It is a matter of admitted fact that the appellant had filed an application for registration u/s 12A(1)(ac)(iii) in Form No. 10AB on 21.06.2023 before CIT(E), Chennai. However, the CIT(E) passed the order under Form 10AD rejecting the application filed in Form 10AB due to non-compliance of the notices as per para 7 of the impugned order. Para 7 of impugned order is as under: “7. It is clear from the above that the applicant failed to comply with the notices sent, in spite of reasonable opportunities afforded. In the light of the above facts, it appears that the applicant trust/society/institution is not interested in getting itself registered u/s 12AB of the I.T. Act. For want of the necessary particulars, the above referred application in Form No. 1 0AB filed by the applicant on 21.06.2023 could not be processed as per the provisions of section 12AB of the I.T. Act.”

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