SHRI MORBI PANJRAPOLE TRUST,,MORBI vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), , AHMEDABAD

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ITA 47/RJT/2018Status: DisposedITAT Rajkot11 January 2023AY 2017-18Bench: Ms. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as the assessee failed to appear for multiple hearings and did not file necessary documents, including the Trust Deed. The Tribunal concluded that the assessee was not interested in pursuing the appeal.

What were the facts?

The assessee, a Trust, applied for registration under section 12AA. The CIT(E) requested details and documents, but the assessee provided incomplete compliance and failed to submit a certified copy of the Trust Deed. The CIT(E) rejected the application, citing lack of satisfaction regarding the genuineness of the trust's activities.

What were the issues?

Whether the CIT(E) correctly rejected the application for registration under Section 12AA due to non-compliance and lack of evidence. Whether the assessee's failure to appear and submit documents warrants dismissal of the appeal.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: Ms. Annapurna Gupta & Shri T.R. Senthil Kumar

Shri Morbi Panjrapole The C.I.T. Trust (Exemptions), Para Bazar, Morbi, Vs Ahmedabad Gujarat-363641 (Respondent) PAN No: AAATS8903Q (Appellant) Assessee Represented: None Revenue Represented: Shri Shramdeep Sinha, CIT-DR Date of hearing : 09-01-2023 Date of pronouncement : 11-01-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee against the order dated 29.12.2017 passed by the Commissioner of Income Tax (Exemptions), Ahmedabad denying registration under section 80G(5) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

A.Y. N.A. Page No 2 Shri Morbi Panjrapole Trust vs. CIT(E)

2.

The brief facts of the case is that the assessee is a Trust filed its application for registration of the Trust u/s 12AA of the Act on 16/06/2017 in Form No. 10A. Ld. CIT(E) issued a letter dated 01/08/2017 calling for a detailed note on the activities actually carried out by the Trust, as well as the relevant documents and details. However the assessee neither attended the office of the ld. CIT(E) nor furnished any details/documents. The assessee filed part compliance on 17/11/2017 and 06/12/2017. The assessee has not submitted certified copy of the Trust Deed, but a Translated English version only filed. Thus the activities of the Trust is not established.

2.1. Therefore the Ld. CIT(E) could not satisfy himself about the genuineness of the activities of the Trust and following Hon’ble Supreme Court Judgment in the case of Dawoodi Bohara Jamat in Civil Appeal No. 2492 of 2014, the application filed in Form No. 10A for the approval of registration u/s. 12AA of the Act was rejected.

3.

Aggrieved against the same, the assessee filed present appeal before us raising the following Grounds of Appeal:

1. Firstly, the assesse had requested for a duplicate 12A certificate because the original 12A Certificate is not handy and is lost being a very old and aged trust. The assesse even has 80G Certificate handy with them.

2. Not provided so, new application was made to CIT(E) Ahmedabad, for quick certificate to avoid undue hassles.

3. All the documents were provided and submitted for quick processing.

4. The learned CIT(E) has requested to submit the certified copy of trust deed in support of the activities being carried out by the trust.

A.Y. N.A. Page No 3 Shri Morbi Panjrapole Trust vs. CIT(E)

5. It is to be noted that the copy of the Trust Constitution Deed (in Gujarati) was presented to learned CIT(E).

6.

However, Certified copy of Trust Deed in English language was asked to be furnished. In response to that, Trust Deed translated in English language duly CERTIFIED and NOTARIZED and signed by current Managing Trustee, Bhupendrakurnar C Doshi was submitted vide our submission dated 06/12/2017. It is to be noted that all the trustees whose names have been' mentioned in Original Trust Deed have deceased and hence they cannot sign the translated English Trust Deed. For that reason, the English Trust Deed signed by current Managing Trustee was submitted. 7. Further, he didn't even give opportunity to the assesse to explain the assessee's trust deed cum constitution. 8. However, it seems that learned CIT(E) has failed to ascertain the certified and notarized trust deed in English language already submitted to him and even the vernacular trust constitution, and thus, has erroneously rejected the application for registration of the trust u/s 12AA.

4.

This appeal was listed for hearing for the first time on 19/10/2022. None appeared on behalf of the assessee, so the case is adjourned to 08/12/2022. Again none appeared on behalf of the assessee, so the case is adjourned to 03/01/2023 inspite of service of notice by RPAD. Though multiple grounds have been raised by the assessee, neither documents to the effect nor Paper Book was filed by the assessee.

4.1. In the absence of relevant documents, more particularly copy of the Trust Deed is not being filed before us, we are not in a position to pursue the grounds raised by the assessee. Though assessee is granted three hearings opportunities, the assessee is not willing to conduct the appeal and also we notice that no Power of Attorney is given to any Authorized Representative. This clearly A.Y. N.A. Page No 4. Shri Morbi Panjrapole Trust vs. CIT(E) shows that assessee is not interested in pursuing the appeal, hence the same is dismissed in limine.

5.

In the result, the appeal filed by the Assessee is hereby dismissed.

Order pronounced in the open court on 11 -01-2023 Sd/- Sd/- (ANNAPURNA GUPTA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 11/01/2023 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, राजकोट

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