UDAAN PEOPLE 'S FOUNDATION ,KOLKATA vs. CIT(EXEMPTION), KOLKATA

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ITA 1480/KOL/2023Status: DisposedITAT Kolkata19 June 2024Bench: SRI RAJESH KUMAR, ACCOUNTANT MEMBER & PRADIP KUMAR CHOUBEY (Judicial Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the application for final registration can only be filed after obtaining provisional approval. The assessee's application was filed within the stipulated time after receiving provisional approval, and therefore, there was no delay.

What were the facts?

The assessee, Udaan People's Foundation, applied for final registration under Section 80G(5)(iii) after receiving provisional approval. The CIT(Exemption) rejected the application citing a delay in filing, as the Trust had commenced activities prior to the provisional approval.

What were the issues?

Whether the application for final registration under Section 80G(5)(iii) was filed within the prescribed time limit, considering the commencement of activities and the grant of provisional approval.

Which sections of the Income-tax Act were involved?

Section 80G(5)(iii),Section 80G(5)(iv)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA

Before: SRI RAJESH KUMAR & PRADIP KUMAR CHOUBEY

order

: June19th 2024 ORDER

Per Pradip Kumar Choubey, Judicial Member:

1.

The instant appeal filed by the assessee is directed against the order passed by ld. Commissioner of Income-tax (Exemption), Kolkata [in short ld. ‘CIT(Exemption)’] in relation to registration applied u/s 80G(5)(iii) of the Income Tax Act, 1961 (in brevity the ‘Act’) dated 22.08.2023.

2.

Ld. Counsel for the assessee before entering into the merit of the case has submitted regarding condonation petition as appeal has been filed after a delay of 69 days. Ld. Counsel for the assessee submitted that the order of I.T.A. No.: 1480/KOL/2023 Assessment Year: N.A. Udaan People's Foundation. ld. CIT(Exemption) was received by the trustee on 22.08.2023 and the person who looks after the taxation and the accounts of the Trust, due to his medical grounds was travellingfrom one and around and due to this, the assessee being a Trust, indeed,actually came to know about the order passed on 22.08.2023 on third week of December 2023. Ld. Counsel for the assessee submits that due to the said reason, the appeal could not be filed in time and accordingly, the delay was not intentional, rather it was bona fide in the hand of the assessee Trust. Ld. CIT(Exemption) did not oppose on the condonation petition.

On perusal of the condonation petition and in view of the settled law of the Hon'ble Apex Court, the primary function of the Court is to adjudicate the dispute between the parties and to advance substantial justice. The condonation petition of the assessee is hereby allowed and appeal is taken for hearing.

3.

Ld. Counsel for the assessee challenges the impugned order of the ld. CIT(Exemption) thereby submitting that the ld. CIT(Exemption) misconstrued the provisions laid down u/s 80G(5) of the Act thereby rejecting the final approval of the Trust on this ground that there is a delay of filing application for final approval and that is beyond the period of six months. Ld. Counsel for the assessee further submits that appellant Trust have been granted provisional approval u/s 80G(5)(iv) of the Act on 19.01.2023 and as such the activity of the Trust can be treated as beginning only after such date and as such the application for approval was well within the six months from the commencement of this activity. Ld. Counsel for the assessee cited several decisions of this Court which is as follows:

i) Diamond Cares vs. CIT (Exemption) in order dated 10.01.2024 (ITAT, Kolkata) ii) West Bengal Welfare Society vs. CIT (Exemption) in ITA Nos. 730 & 731/KOL/2023 order dated 13.09.2023 (ITAT, Kolkata)

4.

Ld. D/R has only supported the impugned order of ld. CIT(Exemption). Page 2 of 4

I.T.A. No.: 1480/KOL/2023 Assessment Year: N.A. Udaan People's Foundation. 5. On perusal of the record the following facts have been emerged: i) The appellant Trust is duly registered u/s 12A(1)(AC)(iv) of the Act for AY 2022-23 to AY 2026-27. ii) The appellant Trust have been granted provisional approval u/s 80G(5)(iv) of the Act on 19.01.2023. iii) The appellant Trust has applied for final approval u/s 80G(5)(iii) of the Act on 07.02.2023. Ld. CIT(Exemption) has in its order has rejected the application on this ground that since the assessee has already commenced its activities much earlier i.e. from 15.03.2020, so the application for final approval should be filed within six months from the commencement of the activities.

5.1. We have perused the cited judgment of this Coordinate Bench and find that the Coordinate Bench has held thus:

“6. We note that the ld. CIT(E) has misconstrued the aforesaid proviso to section 80G(5) of the Act. As per the provision, an application for final registration cannot be filed until and unless an assessee/trust has been given provisional approval u/s 80G(5)(iv) of the Act. The assessee was granted provisional approval on 30.11.2022 only, and within a few days i.e. on 03.12.2022, the assessee applied for final registration u/s Clause(iii) of 1st Proviso to section 8oG(5) of the Act. Though the assessee might have commenced its activities prior to grant of provisional registration but that does not mean that the assessee in that event will be precluded from applying for final registration even after the grant of provisional registration. The assessee as per statutory provision could not have directly applied for final registration without grant of provisional registration. The aforesaid proviso, therefore, is to be read as that after the grant of provisional registration, if the assessee has not commenced its activities, he may apply for registration within six months of the commencement of its activities or within the six months prior to the expiry of the period of provisional approval, whichever is earlier. In any case, the assessee is eligible to apply for final registration only after the grant of provisional approval. Therefore, we hold that there is no delay Assessment year: 2023-24West Bengal Welfare Society on the part of the assessee in filing application in the prescribed form for grant of final registration under Clause (iii) of 1stProviso to section 80G(5) of the Act. However, since we have restored the matter to the ld. CIT(E) for decision afresh on merits on the application for final registration u/s 12A of the Act and since the registration u/s 80G(5) is dependent upon the registration u/s 12A of the Act, therefore, the application of the Page 3 of 4 I.T.A. No.: 1480/KOL/2023 Assessment Year: N.A. Udaan People's Foundation. assessee for registration u/s 80G(5) is also restored to the ld. CIT(E) subject to the observations made above.”

6.

Keeping in view the above cited decision and the facts of the case, we are of this view that the present case is squarely covered with the aforesaid judgment. Accordingly, the case is hereby remanded back to the file of ld. CIT (Exemption) for grant of registration in view of the above discussion and the appeal is hereby allowed.

7.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open Court on 19thh June, 2024. Sd/- Sd/- SSd/- Sd/- [Rajesh Kumar] [Pradip Kumar Choubey] Accountant Member Judicial Member Dated: 19.06.2024 Bidhan (P.S.) Copy of the order forwarded to:

1. 1. Udaan People's Foundation, C/o M/s. Salarpuria Jajodia & Co., 7, C.R.Avenue, 3rdFloor, Kolkata, West Bengal, 700072.

2. CIT (Exemption), Kolkata.

3. CIT(A)- 4. CIT- 5. CIT(DR), Kolkata Benches, Kolkata.

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