SAI SARANAGATHI CHARITABLE FOUNDATION,CHENNAI vs. CIT EXEMPTIONS, CHENNAI

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ITA 1541/CHNY/2023Status: DisposedITAT Chennai17 April 2024AY 2024-25Bench: SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI S.R. RAGHUNATHA (Accountant Member)5 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given a reasonable opportunity of being heard. Therefore, the order of the CIT(Exemption) was set aside.

What were the facts?

The assessee applied for registration under Section 80G. The CIT(Exemption) noted deficiencies and issued notices for clarification. The assessee claimed not to have received one notice and argued that an opportunity of being heard was not provided.

What were the issues?

Whether the assessee was denied a reasonable opportunity of being heard by the CIT(Exemption) and whether the rejection of the application was justified.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI S.R. RAGHUNATHA

Hearing: 17.04.2024Pronounced: 17.04.2024

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 in Form 10AD of the Income Tax Act, 1961 (hereinafter the ‘Act’) vide Application No.CIT(Exemption), Chennai/2023-24/12AA/1088 dated 28.11.2023.

2.

The first issue in this appeal of assessee is that the CIT(Exemption) erred in not allowing opportunity of being heard or represent, in violation of principles of natural justice. For this, assessee has raised the following grounds 1 to 3:-

1. The CIT had erred in mentioned that note on activities done in last 3 years, reply to the questionnaire, date of commencement of activities and supporting documentation were not submitted by the appellant. The appellant objects to same as they were all submitted in the response submitted on 30.10.23

2. The appellant did not receive communication of office letter dated 16.11.2023 and hence, could not respond to the same before 22.11.2023 and the CIT had erred in holding that the same was communicated to the appellant.

3.

The CIT also erred in not giving an opportunity of being heard to the appellant. The appellant objects to the same”

4.

The brief facts are that the assessee filed an online application for registration u/s. 80G in Form No.10AB under clause (iii) of first proviso to section 80G(5) of the Act on 19.05.2023. While processing the application in Form 10AB, the CIT(Exemption) noticed certain deficiencies in the documents enclosed by the assessee along with its Form 10AB. Hence, the CIT(Exemption) vide letter dated 18.10.2023 through e-Filing / ITBA portal requested the assessee to furnish the relevant documents/details and its clarification, either by uploading online in the e-filing portal or by post on or before 30.10.2023. In response, assessee filed its submissions through e-

- 3 - 30.10.2023. The CIT(Exemption) on perusal of submissions, noticed that assessee has not furnished notes on activities done in last three year, premises with name board of trust/institution and date of commencement activity. Therefore, he issued show cause notice and granted one more opportunity to file the said details on or before 22.11.2023 either in person or through an authorized representative or by uploading online in the e-filing portal. The CIT(Exemption) stated that the show-cause notice was duly served on the assessee by e-mode through ITBA/e-filing portal. However, there is no response from the applicant. Therefore the CIT(Exemption) passed order in Form No.10AD vide dated 28.11.2023 rejecting the application for the reason that the assessee failed to comply with the notices in spite of reasonable opportunities afforded to it by observing 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. For want of the necessary particulars, the above referred application in Form No.10AB filed by the applicant on 19.05.2023 could not be processed as per the provisions of section 80G of the I.T. Act.

8.

As the applicant has failed to fulfil the statutory requirements in spite of affording reasonable opportunities, its application in Form No.10AB dated 19.05.2023, seeking approval u/s.80G(5) of the I.T. Act, 1961 is rejected for non-compliance.’ Aggrieved, assessee came in appeal before us.

5.

We have heard Ld.CIT-DR and gone through facts and circumstances of the case. We noted that the CIT(Exemption) has issued letters dated 18.10.2023 and 16.11.2023 requesting the assessee to file the required documents on or before 18.10.2023 and 22.11.2023 respectively. But assessee claimed that it has not received the communication dated 16.11.2023 and hence could not respond to the same before 22.11.2023 and the CIT(Exemption) has not given an opportunity of being heard to the assessee. We are of the considered view that the assessee was not allowed reasonable opportunity of being heard and hence, we set aside the order of CIT(Exemption) dated 28.11.2023 and remand the matter back to his file for fresh adjudication after allowing reasonable opportunity of being heard to the assessee in accordance with law.

6.

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

Order pronounced in the open court at the time of hearing on 17th April, 2024 at Chennai.

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