Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, PUNE BENCHES “B”, PUNE
Before: DR.MANISH BORAD & SHRI VINAY BHAMORE
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeals at the instance of appellant are directed against the orders framed by ld. Commissioner of Income Tax (Exemption), Pune both dated 29.08.2024 denying grant of registration u/s.12A and approval u/s.80G(5) of the Income Tax Act, 1961 (‘the Act’). and 2104/PUN/2024 Saubhagya Anand Charitable Trust 12A(1)(ac) of the Act for grant of regular registration u/s.12A of the Act on 06.02.2024. In order to verify the genuineness of activities of the appellant, the ld. CIT (Exemption) issued a notice through ITBA portal on 29.04.2024 calling upon the appellant trust to file certain information/clarification. The appellant filed the requisite details. However, the ld.CIT(E) issued another notice to the appellant on 01.08.2024 pointing out certain discrepancies (para 3 of the impugned order). The appellant submitted its response giving description of nature of activities etc. However, the ld.CIT(E) rejected the application filed by the appellant, thereby cancelling the provisional registration granted to it by observing as under :
“5. After verification of the documents it is observed that the trust has submitted a general note about activities, despite giving necessary opportunities to furnish the details called for the assessee has failed to submit the evidences with respect to the activities (in the form of snaps, videos, links, media reports, bills, date of activity conducted, identification of beneficiaries etc.) undertaken for the last three years or since inception, whichever is later. In absence of this information the undersigned is not satisfied about the actual commencement of the activities and the genuineness of the same.
6. In view of the above, the undersigned is not satisfied about the genuineness of activities of the assessee and compliance to requirements of any other law for the time being in force by the trust / institution as, are material for the purpose of achieving its objects. The application filed by the assessee is hereby rejected and the provisional registration granted on 31/08/2021 under section 12AB read with section 12A(1)(ac)(vi) of the Income Tax Act, 1961 is hereby cancelled.” and 2104/PUN/2024 Saubhagya Anand Charitable Trust 3. Aggrieved appellant approached the Tribunal challenging the impugned order denying grant of registration u/s.12A of the Act.
We have heard the parties and perused the relevant material on record. On perusal of the impugned order, it would reveal that the appellant in response to notice dated 01.08.2024 submitted details giving description about the nature of activities, however, the ld.CIT(E) was not satisfied with the explanation in absence of evidences. The ld. Counsel for the assessee during the course of present hearing submitted that the appellant is now in a position to submit the requisite information with evidences to the satisfaction of the ld.CIT(E) and therefore prayed for giving one more opportunity to the appellant to represent its case. In view thereof and in the interest of justice, without dwelling into merits of the issue, we set-aside the impugned order under challenge and remit back the issues on merit to the file of Ld. CIT(E) to the stage of its institution with a direction to adjudicate the subject matter denovo in accordance with law after providing reasonable opportunities and pass a speaking order. Appellant is also directed to remain vigilant and make satisfactory compliance to the notice(s) of hearing issued by ld.CIT(E) and should refrain from taking adjournments unless otherwise required for and 2104/PUN/2024 Saubhagya Anand Charitable Trust reasonable cause. Effective grounds of appeal raised by the appellant are allowed for statistical purposes.
ITA No.2104/PUN/2024 :
The instant appeal is against the order framed by ld.CIT(A) denying grant of approval u/s.80G(5) of the Act. Since we have remanded the issue of grant of registration to the file of ld.CIT(E) for denovo adjudication, therefore, in the interest of justice, it would be appropriate to remit the issue of grant of approval u/s.80G(5) as well to the file of ld.CIT(E), being consequential, for denovo adjudication.
In the result, both the appeals of the assessee are allowed for statistical purposes.
Order pronounced on this 09th day of December, 2024.