SAFA CARE FOUNDATION,HYDERABAD vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), HYDERABAD

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ITA 454/HYD/2024Status: DisposedITAT Hyderabad27 August 2024Bench: SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)3 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Central Board of Direct Taxes had extended the deadline for obtaining registration and recognition. The assessee subsequently obtained the required registration and recognition.

What were the facts?

The assessee, Safa Care Foundation, filed an appeal against an order by the Commissioner of Income Tax (Exemption). The assessee had applied for registration under Section 12AB and recognition under Section 80G of the Income Tax Act.

What were the issues?

Whether the assessee had obtained the necessary registration and recognition under Sections 12AB and 80G after the extended deadline.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”, HYDERABAD

Before: SHRI K.NARASIMHA CHARY & SHRI MADHUSUDAN SAWDIA

Hearing: 05/08/2024

Safa Care Foundation Vs. Commissioner of Income Tax Hyderabad (Exemption) [PAN : ABECS2341A] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Adv Sri S.Phanindra appeared for CA, Sri C.Suresh रधजस्‍व द्वधरध/Revenue by: Sri Kumar Pranav, CIT-DR सुिवधई की तधरीख/Date of hearing: 05/08/2024 घोर्णध की तधरीख/Pronouncement on: 27/08/2024 आदेश / ORDER PER K. NARASIMHA CHARY, J.M: Aggrieved by the order dated 14/03/2024 passed by the learned Commissioner of Income Tax (Exemption) (“Ld. CIT(E)”), Hyderabad in the case of Safa Care Foundation, Hyderabad (“the assessee”), assessee preferred this appeal.

2.

At the outset, the Ld.AR submitted that; “… … … … … … … … … … … … … … The Central Board of Direct Taxes had extended the date for obtainment of Permanent Registration u/s 12AB of the I.T.Act and Recognition u/s 80G of the Act upto 30.06.2024 vide Circular No.7/2024 dated 25.04.2024. In the light of the said extension your Appellant once again applied for Registration u/s 12AB and Recognition u/s 80G, and after due representation, the Registration and Recognition has been duly obtained.”

3.

Ld.DR reports no objection.

4.

Recording the same, the appeal is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this the 27th day of August, 2024.

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