S.K.EDUCATION TRUST,BHIWANDI vs. CIT EXEMPTION PUNE, PUNE

PDF · subscribers
ITA 1141/PUN/2024Status: DisposedITAT Pune01 October 2024AY 2022-23Bench: HON’BLE SHRI G. D. PADMAHSHALI (Accountant Member), SHRI VINAY BHAMORE (Judicial 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 held that the jurisdiction of an appellate forum is determined by the situs of the assessing officer, as per the ITAT Standing Order and Supreme Court judgments. Therefore, the Pune Bench lacked jurisdiction to hear the appeals.

What were the facts?

The assessee, S K Education Trust, filed two appeals before the ITAT, Pune Bench. The Revenue contended that the appeals were not maintainable as the assessee's jurisdictional assessing officer was located outside the Pune Bench's territorial jurisdiction.

What were the issues?

The primary issue was the territorial jurisdiction of the Income Tax Appellate Tribunal (ITAT) to hear appeals based on the location of the jurisdictional assessing officer.

Which sections of the Income-tax Act were involved?

Section 253(1),Section 12AB,Section 127

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, BENCH ‘B’ PUNE

Before: HON’BLE SHRI G. D. PADMAHSHALI & SHRI VINAY BHAMORE

For Appellant: Ms Deepa Khare [‘Ld. AR’]
For Respondent: Mr Ajaykumar Kesari [‘Ld. DR’]
Pronounced: 01/10/2024

Appearances Assessee by : Ms Deepa Khare [‘Ld. AR’] Revenue by : Mr Ajaykumar Kesari [‘Ld. DR’] Date of conclusive Hearing : 26/09/2024 Date of Pronouncement : 01/10/2024 ORDER PER G. D. PADMAHSHALI, AM; This bunch of two appeals of the assessee is instituted u/s 253(1) of the Income-tax Act, 1961 [‘the Act’ hereinafter] challenging the single order of rejection passed vide DIN & Order No. ITBA/EXM/F/EXM45/2023- 24/1063529371(1) dt. 28/03/2024 by Ld. Commissioner of Income Tax- Exemption, Pune [‘Ld. CIT(E)’ hereinafter] u/s 12AB of the Act.

2.

Since the facts and solitary issue involved in these twin appeals are identical, common & interrelated, on the request of rival parties, for the sake of brevity these are heard together for a common and consolidated order.

ITAT-Pune Page 1 of 3

S K Education Trust Vs CIT(E)

& 1141/PUN/2024 3. It emerges at the very outset from the Ld. DR Mr Kesari’s submission that; the assessee trust herein is based at Bhiwandi in the District of Thane, Maharashtra and that it is assessed to tax at Thane. It is further submitted that, the situs of the assessing officer who exercises assessment jurisdiction over the assessee falls outside the jurisdiction of this Pune Bench; therefore present twin appeals of the assessee are not maintainable. To buttress this contention the Ld. DR beside pressing into service the standing order of ITAT issued in the year 1971 also relied on the recent judgement of Hon’ble Apex Court rendered in ‘PCIT Vs ABC Paper Ltd.’ reported in [2022, 447 ITR 1 (SC) / 141 Taxmann.com 332 (SC)].

4.

We are mindful to state here that, although certain benches of the Tribunal exercise its jurisdiction over more than one state, however the explanation 4 to Standing Order dt. 01/10/1197 issued under rule 4(1) of Income Tax Appellate Tribunal Rules, 1963 categorically prescribes that; the ordinary jurisdiction of the Tribunal should be based on the location of the Jurisdictional Assessing Officer. Reinforcing the above principle, the Hon’ble Supreme court by its decision in ‘PCIT Vs ABC Papers Ltd.’ (supra), has put the issue of jurisdiction of appellate forum to rest by holding that, the ‘situs of the assessing officer’ is the only key factor for determining the jurisdiction of appellate forum irrespective of any administrative order passed u/s 127 of the Act in relation to transfer of cases.

ITAT-Pune Page 2 of 3

S K Education Trust Vs CIT(E)

& 1141/PUN/2024 5. In the instant twin cases since the situs of the assessing officer who exercises assessment jurisdiction over the present appellant admittedly is beyond the territorial jurisdiction of this Pune Tribunal/Bench. This being the clinching factual position, we are of the view that this tribunal's Pune benches at Pune have no jurisdiction to entertain the instant twin appeals going by the Standing Order (supra) which notified the territorial jurisdiction of various benches in tribunal. As per the foregoing notification, the tribunal's Mumbai Benches, Mumbai only is vested with the territorial jurisdiction to entertain the appellant's instant appeals.

6.

In view of aforestated discussion & judicial precedents without offering our comments on any issue, we therefore deem it fit to dismiss these twin appeals of the appellant assessee as ‘not maintainable’ but with leave to institute them before appropriate bench of the Tribunal which in law exercises the jurisdiction over the jurisdictional assessing officer of the appellant assessee, ergo ordered accordingly.

7.

In result these twin appeals are DISMISSED in aforestated terms. In terms of rule 34 of ITAT Rules, orders pronounced in the open court on this Tuesday, 01st October, 2024.

More judgments on Section 12AB

All 5,972 judgments and leading authorities on Section 12AB →

Recent GST High Court judgments

Search GST case law →