JOYGOPALPUR YOUTH DEVELOPMENT CENTRE. ,NORTH 24 PARGANS. vs. CIT(EXEMP), KOLKATA. , KOLKATA

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ITA 943/KOL/2023Status: DisposedITAT Kolkata17 January 2024Bench: Shri Rajpal Yadav, Vice-President (KZ), Shri Girish Agrawal (Accountant Member)5 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 applications should have been considered under the clause for regular registration. It directed the CIT(Exemption) to treat the applications as filed under the correct clause and consider them on merit for regular registration.

What were the facts?

The assessees, existing trusts previously registered under section 12AA, applied for fresh registration under the new scheme. Their applications in Form 10AB were filed referencing a clause meant for provisional registration, leading to rejection by the CIT(Exemption).

What were the issues?

Whether the application for registration under the new scheme, filed referencing an incorrect clause, should be rejected or considered on its merits for regular registration.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Girish AgrawalShri P.K. Ray, A.R., appeared on behalf of the assessee

Heard together (2 matters)

ITA No. 940/KOL/2023
I.T.A. No. 943/KOL/2023

Read from the judgment's own cause title. This page is filed under one of them.

Per Rajpal Yadav, Vice-President (KZ):- For the sake of convenience, we are disposing of two independent appeals by this common order. These appeals are directed at the instance of assessee against the orders of ld. Commissioner of Income Tax (Exemption), Kolkata dated 8th August, 2023 passed in the case of Suchana The Uttor Chandipur Community Society [PAN: AADAS8151Q], whereas dated 31st July, 2023 passed in the case of Joygopalpur Youth Development Centre [PAN: AAATJ7312A].

2.

Brief facts of both the 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 at page no. 133. The Registrations were granted provisionally from 24th 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-

1.

ITA No. 940/KOL/2023 Suchana The Uttor Chandipur Community Society & Joygopalpur Youth Development Centre 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.

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

ITA No. 940/KOL/2023 Suchana The Uttor Chandipur Community Society & Joygopalpur Youth Development Centre 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, both the appeals are allowed in above terms. Order pronounced in the open Court on 17/01/2024. Sd/- Sd/- (Girish Agrawal) (Rajpal Yadav) Accountant Member Vice-President (KZ) Kolkata, the 17th day of January, 2024 Copies to : (1) Suchana The Uttor Chandipur Community Society, At Uttar Phalgoni, Khanjanpur, Uttar Chandipur, Khanjanpur B.O., Birbhum-731236, West Bengal (2) Joygopalpur Youth Development Centre, At Joygopalpur, Sandeshkhali, North 24-Parganas-743446, West Bengal (3) Commissioner of Income Tax (Exemptions), Kolkata, 10B, Middleton Row, (6h Floor), Kolkata-700071

ITA No. 940/KOL/2023 Suchana The Uttor Chandipur Community Society & Joygopalpur Youth Development Centre

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