AL QURAN FOUNDATION,RAJASTHAN vs. COMMISSIONER OF INCOME TAX (EXEMPTION) JAIPUR , JAIPUR

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ITA 231/JPR/2023Status: DisposedITAT Jaipur07 June 2023Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)5 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 upheld the order of the CIT (Exemptions) as the assessee failed to provide necessary documents to prove the genuineness of its activities and did not appear to pursue the appeal. The rejection of the registration application was found to be without infirmity.

What were the facts?

The assessee filed an application for registration under section 12AB. The CIT (Exemptions) rejected the application after providing multiple opportunities for the assessee to furnish required documents and explanations, which the assessee failed to do. The assessee did not appear before the ITAT for the hearing.

What were the issues?

Whether the rejection of registration under section 12AB is justified when the assessee fails to furnish required documents and remain absent during proceedings.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”B” JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 231/JP/2023

Hearing: 30/05/2023Pronounced: 7/06/2023

This appeal by the assessee is directed against the order dated 21.02.2023 of ld. CIT (Exemptions), Jaipur passed under section 12AA of the IT Act. The assessee has raised the following grounds :-

1. The ld. CIT (E) has erred on facts and in law by rejecting your appellant’s application for registration of trust u/s 12AB of the Act. Therefore your appellant prays that the order of the ld. CIT (E) shall be set aside and he shall be directed to grant the registration u/s 12AA of the Act.

2. The ld. CIT (E) has erred on facts and in law by not giving show cause for the reasons mentioned in the order for rejection.

3. Your appellant craves leave to add, alter, amend, and/or withdraw any or all the above grounds of appeal.

2.

None appeared on behalf of the assessee when the case was called for hearing. However, an application for seeking adjournment was filed by the assessee but when the case was taken up, nobody appeared on behalf of the assessee.

Therefore, in the absence of assessee as well as its authorized representative, the application for seeking adjournment was dismissed. One of the facts, while rejecting the application for adjournment was that assessee had remained negligent and non cooperative as the impugned order in this case was passed on the ground that the assessee has failed to comply with the directions given by ld. CIT (E) to furnish the relevant documents/information. Therefore, in our view, these factual circumstances are enough to draw inference that assessee is not interested in pursuing the present appeal before us. Therefore, the adjournment application moved by the assessee was rejected.

3.

On the other hand, the ld. D/R present in the Court was ready with the arguments and, therefore, we have decided to proceed with the hearing of the case ex parte.

4.

The brief facts of the case are that the assessee filed application in Form No. 10AB online on 29.09.2022 seeking registration under section 12AB of the I.T. Act, 1961. The ld. CIT (E) vide letter/notice No. ITBA/EXM/F/EXM43/2022- 23/1048307611(1) dated 28.12.2022 issued at the e-mail address provided in the application, was required the applicant to submit certain documents/explanations by 12.01.2023. But no compliance was made by the applicant. Thereafter, a reminder letter was issued vide DIN & Notice No. ITBA/EXM/F/EXM43/2022- 23/1048915560(1) dated 19.01.2023 requiring the assessee to submit certain documents/explanations by 25.01.2023. However, again no further compliance was made by the applicant. The ld. CIT (E), in view of natural justice, one more opportunity was provided to the applicant vide letter No. ITBA/EXM/F/EXM43/2022- 23/1049339651(1) dated 02.02.2023 as final opportunity through which date of submission was fixed as 09.02.2023. But this time also, no reply was filed by the applicant. The ld. CIT (E) observing that this is a limitation matter, decided the case of the assessee on the basis of material filed by the applicant along with its application in Form 10AB and accordingly rejected the application for registration on the ground of non-furnishing of required documents/information.

5.

Aggrieved, the assessee preferred appeal before us.

6.

We have heard the ld. D/R, perused the material on record and gone through the order of the ld. CIT (E). At the outset, we find that the ld. CIT (E) after detailed discussion has rejected the application of the assessee by observing in para 4.1 & 05 of his order as under :-

“4.1. It is important to mention here that while examining the claim of the assessee u/s 12AB of I.T. Act, the Commissioner of Income-tax has been empowered to call for such documents or information from the trust or institution as he thinks necessary in order to satisfy himself about the genuineness of activities of the trust or institution and may also make such inquiries as he may deem necessary in this behalf. Under such powers vested in CIT (E), the applicant was asked to file details like :- • List of donors. • Bills and vouchers of expenses • Photograph of activities. • Details of Social handle. • Digital footprint.

However, the applicant has failed to comply with the letters, despite being given three opportunities details of which given in para-

1. 1. In the absence of such documents, it could not be determined whether the applicant is genuinely carrying out charitable activity as per its objects. Therefore, assessee claim of registration u/s 12AB is also liable to be rejected on ground of not proving its genuineness of activity.

05. In view of above discussion assessee’s claim of registration section 12AB is liable to be rejected and thus being rejected on following grounds :- • Incomplete form 10AB • Non registration with RPT Act, 1959. • Genuineness of Activities.”

Before us also, the assessee has neither appeared nor filed any written submissions for consideration. Therefore, in the absence of written submissions and considering the observations of the ld. CIT (E) hereinabove, we find no infirmity in the order of the ld. CIT (E). The same is upheld.

7.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 7/06/2023.

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