ASSOCIATION OF MANAGEMENT OF PRIVATE SCHOOLS,COIMBATORE vs. CIT EXEMPTION, CHENNAI

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ITA 823/CHNY/2024Status: DisposedITAT Chennai22 May 2024Bench: Shri S.S. Viswanethra Ravi (Judicial Member), Shri Jagadish (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 rejected the assessee's petition for condonation of delay, stating that a change in management alone is not a sufficient cause for the delay. Consequently, the appeal was dismissed as not maintainable.

What were the facts?

The assessee filed an appeal against the rejection of Form 10AB for registration under section 12AB of the Income Tax Act. The appeal was filed with a significant delay of 494 days.

What were the issues?

Whether the delay in filing the appeal due to change in management of the association can be condoned. Whether the appeal is maintainable when the delay is not condoned.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Before: Shri S.S. Viswanethra Ravi & Shri Jagadish

Hearing: 22.05.2024Pronounced: 22.05.2024

Association of Management of Vs. The Commissioner of Private Schools, 2 Floor, UO 206 A, Income Tax (Exemption), Raheja Enclave, 1074 Avinashi Road, Aayakar Bhawan – Annexe Building, Coimbatore 641 018. No. 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. [PAN: AAEAA4290R] (अपीलाथ�/Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Shri Girish Kumar, Advocate ��थ� की ओर से/Respondent by : Shri A. Sasikumar, CIT सुनवाई की तारीख/ Date of hearing : 22.05.2024 घोषणा की तारीख /Date of Pronouncement : 22.05.2024 आदेश /O R D E R

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

1.

This appeal by the assessee is directed against the order dated 21.09.2022 passed by the ld. Commissioner of Income Tax (Exemption), Chennai rejecting Form No. 10AB seeking registration under section 12AB of the Income Tax Act, 1961 [“Act” in short].

2.

We find that this appeal is filed with a delay of 494 days. The assessee filed petition for condonation of delay in support of notarized affidavit. In the petition, the assessee has submitted as under:

The captioned appeal was filed in the Registry of the Appellate Tribunal on 28.03.2024 and the said appeal was filed beyond the limitation period by 494 days. The delay in filing the appeal before the Bench was neither wilful nor deliberated but due to circumstances beyond the control of the Petitioner/Appellant. The impugned rejection order dated 21.09.2022 passed by the NFAC ought to have been challenged on or before the prescribed due date but the appellant association had filed the appeal with a delay of 494 days due to the reasons stated below. The Appellant filed Form 10AB on 31.03.2022 seeking renewal registration u/s 12A(1)(ac) (iii) of the Act and following which a notices were sent on 24.08.2022 and 07.09.2022 for which the appellant association had failed to reply due to change in the management of association leading to confusion and chaos within the management due to which the CIT(E) h passed an ex parte order rejecting the registration of the Appellant Association for non compliance. However, the new management was not put to the notice of the above development resulting in delayed appeal against the rejection order dated 21.09.2022. Moreover, the Appellant Association was/is enjoying the benefits of the provisional registration till the AY 2026-27 which resulted in confusion within the management. However, the Appellant Association on noticing the rejection order so for the advice of the Chartered Accountant who had advised management to file an appeal following which the present appeal was with the help of the Chartered Accountant. The complexities revolving around the registration process of a Trust u/s 12A and 80G coupled with confusion within the Association resulted in the delay of 494 days. In such circumstances, the Petitioner pleads that the delay in filing the appeal may be condoned in view of the hardships and reasons stated above in the interest of justice.

3.

On perusal of the condonation petition, we find that the assessee could not file the appeal in time due to change of management of its Association.

4.

The ld. DR Shri A. Sasikumar, CIT vehemently opposed in condoning the delay and argued that no sufficient cause for the delay was shown by the assessee in the said petition. We note that change of management of association alone is not a sufficient cause in explaining the delay. Therefore, the petition seeking condonation of delay of 494 days in filing the appeal is rejected. Since we have rejected the petition for condonation of delay, the appeal filed by the assessee is not maintainable and dismissed accordingly.

5.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open Court on 22nd May, 2024 at Chennai.

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