YOUNG WOMENS CHRISTIAN ASSOCIATION,THRISSUR vs. THE ITO EXEMPTION WARD, THRISSUR

Brief facts of the case are that the assessee was charitable institution duly registered u/s. 12AA of the Act. As per the new Young Women Christian Association insertion of section 12A(1)(ac) by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020, assessee applied for fresh registration. The Commissioner of Income Tax (Exemption), Kochi rejected the assessee’s application for renewal of registration u/s. 12A(1)(ac)(iii) of the Act, by alleging that the assessee had not furnished fully the information called for. He also stated that the mandatory clauses such as amendment clause, irrevocable clause and dissolution clause are not in proper manner.

Being aggrieved, assessee is in appeal before the Tribunal.

When the appeal was called none appeared on behest of the assessee nor there any application for adjournment. Therefore, we proceed to dispose the appeal after hearing the learned CIT-DR.

The solitary issue that arises in the present appeal is whether or not the learned CIT (Exemption) is justified in refusing grant of registration u/s. 12A of the Act. From a mere reading of the impugned order it would be evident that the CIT (Exemption) has passed a very short unreasoned order without discussing the points for consideration. Further, it is not evident from the impugned order whether the assessee was afforded reasonable and sufficient opportunity to present his case during the course of proceedings before the CIT (Exemption). In the circumstances we are of the considered opinion that the interest of justice would be met if the matter is restored to the file of the CIT (Exemption) for de novo

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