TREATED PUMPING WATER IRRIGATION FARMERS ASSOCIATION,TIRUPPUR vs. CIT EXEMPTIONS, CHENNAI

O R D E R

PER MANU KUMAR GIRI (Judicial Member ) This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Exemption), Chennai in Form 10AD of the

- 3 - The assessee received hearing notice, which was responded by the assessee but the CIT(Exemption) vide his order in Form No.10AD on 14.12.2023 rejected the assessee’s application treating it as infructuous and non- maintainable by stating the reason that the assessee ought to have applied u/s.12A(1)(ac)(iii) of the Act instead of 12A(1)(ac)(ii) of the Act. The CIT(Exemption) recorded the fact and rejected the application by observing as under:- ‘’6. In the light of the fact that the applicant has been granted only provisional registration for a period of 3 years (from AY 2022-23 to AY 2024-2025) as stated above, the present application in Form 10AB filed u/s. 12A(1)(ac) (ii) seeking registration is prima-facie non-maintainable.

Aggrieved, assessee came in appeal before the Tribunal.

- 4 - including Ramlal v. Rewa Coal fields Ltd. AIR 1962 SC 361, State of West Bengal v. Administrator, Howrah Municipality AIR 1972 SC 749 and Babutmal Raichand Oswal v. Laxmibai R. Tarte AIR 1975 SC 1297, that the State authorities should not raise technical pleas if the citizen shave a lawful right and the lawful right is being denied to them merely on technical grounds. The State authorities cannot adopt the attitude which private litigants might adopt. It is also trite law that technicalities and procedural defects, which do not go to the root of the matter, should not be permitted to defeat a just cause. It is apt to refer circular issued by the CBDT [Circular No: 14 (XL-35) dated April 11, 1955]. It states: “Officers of the Department must not take advantage of ignorance of an assessee as to his rights. It is one of their duties to assist a taxpayer in every reasonable way, particularly in the matter of claiming and securing reliefs and in this regard the Officers should take the initiative in guiding a taxpayer where proceedings or other particulars before them indicate that some refund or relief is due to him. This attitude would, in the long run, benefit the Department for it would inspire confidence in him that he may be sure of getting a square deal from the Department. Although, therefore, the responsibility for claiming refunds and reliefs rests with assessee on whom it is imposed by law, officers should (a) Draw their attention to any refunds or reliefs to which they appear to be clearly entitled but which they have omitted to claim for some reason or other; (b) Freely advise them when approached by them as to their rights and liabilities and as to the procedure to be adopted for claiming refunds and reliefs.”

Hence, we set aside the order of CIT(Exemption) and remand the matter back to his file CIT(Exemption) for fresh adjudication of application

- 5 - u/s.12A(1)(ac)(iii) of the Act. Accordingly, matter restored back to the file of the CIT(Exemption). 6. In the result, the appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 26th day of June, 2024 at Chennai.