VIVEKANANDA LOKASIKSHA MONDIR. ,EAST MIDNAPURE. vs. CIT(EXEMPTIONS), KOLKATA. , KOLKATA

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ITA 941/KOL/2023Status: DisposedITAT Kolkata30 January 2024Bench: SHRI SANJAY GARG (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the rejection was due to a wrong mention of the clause in the application form, which led to the dismissal of the applications. The Tribunal directed the CIT(E) to consider the applications on merit for regular registration.

What were the facts?

The assessees, existing trusts with prior registration under Section 12AA, applied for fresh registration under Section 12AB. Their applications were rejected by the CIT(E) due to an incorrect clause being cited in the application form.

What were the issues?

Whether the rejection of applications for registration under Section 12AB based on a wrong clause cited in the application form was justified. The key issue was the procedural defect in the application form leading to the rejection.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH KOLKATA

Before: SHRI SANJAY GARG & SHRI GIRISH AGRAWAL

For Appellant: Shri P. K. Ray, Advocate
For Respondent: Shri Rakesh Kumar Das, CIT, DR
Hearing: 24.01.2024Pronounced: 30.01.2024

Represented by: Appellant by : Shri P. K. Ray, Advocate Respondent by : Shri Rakesh Kumar Das, CIT, DR Date of Hearing : 24.01.2024 Date of Pronouncement : 30.01.2024 O R D E R

2 941/Kol/2023 & 938/Kol/2023 Santiniketan Sishutirtha, Vivekananda Lokasiksha Mondir, Ghosaldanga Bishnubati Adibasi Trust, PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: All these captioned appeals filed by different assessee are against the separate orders of Ld. CIT(E), Kolkata dated 04.07.2023, 11.07.2023 & 11.07.2023 respectively arising out of order passed u/s. 12AB(1)(b)(iii) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”). Since grounds are common and facts are identical, we dispose of all these appeals by this consolidated order for the sake of convenience by taking the ITA No. 961/Kol/2023 as the lead case and result of which will apply mutatis mutandis in all the other appeals.

2.

The solitary grievance of the assessee is that Ld. CIT(E) has erred in rejecting the application filed by the assessee for grant of registration u/s. 12AB(1)(ac) of the Act. 2. Brief facts of all the above appeals are that they are existing Trust and earlier enjoying registration under section 12AA of the Income Tax Act. After introduction of the new Scheme, the assessees have applied for registration, which applications were allowed by the Department and copy of the order is available in Form No. 10AC. The Registrations were granted provisionally from 23rd September, 2021. Meanwhile the assessees have filed one more application in Form No. 10AB. In the application at Serial No. 2, there is a narration – “02- Sub-clause (iii) of clause (ac) of sub-section (1) of section 12A”. It is pertinent to take note of this clause, which reads as under:-

(iii) where the trust or institution has been provisionally registered under section 12AB, at least six months prior to expiry of period of the provisional registration or within six months of commencement of its activities, whichever is earlier 3 941/Kol/2023 & 938/Kol/2023 Santiniketan Sishutirtha, Vivekananda Lokasiksha Mondir, Ghosaldanga Bishnubati Adibasi Trust, 3. On perusal of the application, ld. Commissioner formed an opinion that this clause is meant for grant of provisional registration. In these cases, already provisional registration has been granted. The assessees are required to file an application within six months prior to expiry of period of the provisional registration or within six months from the commencement of activity, whichever event occurs first.

4.

With the help of ld. Representatives, we have gone through the record carefully. It emerges out that basically application of the assessee ought to have been under section 12A, sub-clause (1)(ac)(i), where a regular registration for a period of five years ought to be granted. Automatically dismissal of the applications of assessees resulted on account of wrong mention of the clause in the application form. Had an opportunity would have been provided in the system, the assessees could have rectified this application and mentioned correct provision that these applications be treated under section 12A(1)(ac)(i). Considering the hardship faced by the assessees, we deem it appropriate to relegate this issue to the file of ld. CIT(Exemption) with a direction that application in Form No. 10AB should be construed as if filed under clause 12A(1)(ac), sub-clause (i). The applications are to be considered on merit for grant of registration for a fixed period, not be treated to grant a provisional registration.

5.

In the result, all these appeals are allowed in above terms. Order is pronounced in the open court on 30th January, 2024

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