RANA SUGAR FOUNDATION,CHANDIGARH vs. CIT, EXEMPTIONS, CHANDIGARH

That, on the facts, circumstances and legal position of the case, the Worthy CIT(E) has erred in rejecting registration application moved u/s 12AB (ITA No. 324/Chd/2024) and u/s 80G (ITA No. 325Chd/2024) even when the appellant was eligible for the same.

That on law, facts and circumstances of the case, the order passed by Worthy C1T(E) deserves to be quashed since has been passed without affording reasonable opportunity of being heard to the appellant.

The ld. CIT (E) in her order has given the reasons for the rejection of registration u/s 12AB as under: - “5. As regards the activities the Assessee company stated that it has helped the Villagers during the flood affected area of Punjab in evacuating the people from the flood affected area of Sultanpur Lodhi by providing the relief material i.e., Diesel in order to conduct the rescue operation and to manage the leakages in the Bandh on the Kaliben near Sarupwal Village and for this the assessee has spent an amount of Rs.19,31,539/-. In support of his contention the assessee Company has furnished the Nill no. 488 dated 02.10.2023, 490/15.10.2023, 491/23.10.2023, 550/04.11 2023. 566/18.11.2023 and 567/30.11.2023 issued by M/s Deot Sidh KSK which, raises suspicious in view of the serial number of the bills and the dates of the bills, as 324 & 325-Chd-2024 – Rana Sugar Mills, Chandigarh 3 from. 02.10.2023 to 15.10.2023, only one bill has been issued by the petrol pump and, similar in the case of other bills. As per the Income & Expenditure Statement furnished, the assessee company received contribution from the M/s Rana Sugar Limited amounting to Rs. 15,00,000/- against which the assessee Company made the expenditure of Rs.19,31,739/- which is entirely on the purchase of Diesel. No other expenses have been incurred. The activities of the assessee Company do not appear to be genuine. No detail of the person/organization to whom this diesel was supplied furnished. Neither day wise distribution of diesel nor any agreement in support of this claim of Assessee has been furnished. A substantial amount of Rs. 19 lakhs has been claimed to have been spent without any record of beneficiaries or organization with whom Assessee would have entered into agreement for denoting the diesel as it appears that the Assessee did not deploy any such equipment by itself. In this regard, reliance is also placed on the various news items downloaded from the Internet which reveals that there was heavy rainfall in Punjab during the mid of August 2023, due to which the school were closed till August 26. It is pertinent to mention here that even as per the News item dated 25 September 2023, the farmers demanded the compensation for flood related issues and begin 3 days Rail Roko protest ever the flood compensation demand, Hence, the contention of the assessee that it bought diesel in November 2023 for purpose of providing relief to victims of flood in Punjab does not appear to be correct.

In the backdrop of above discussion, no satisfaction about the genuineness or the activities can be recorded in the case and accordingly the application filed by the applicant for registration u/s 12AB of the Act is hereby rejected, which rejection 324 & 325-Chd-2024 – Rana Sugar Mills, Chandigarh 4 and consequent lack of registration will apply from this AY 2023-24 onwards and also any registration granted u/s 12AB or 12AA of The Act by any authority at any earlier time.”

During the proceedings before us, the ld. Counsel has brought on record the bills for the purchase of diesel with a certificate that these were filed before the authorities below also. From the bills, it is clear that payments were made on a later date which are indicated on the bills for a period which was prior to the date of billing.

The ld. DR relied on the order of the CIT(A).

As these matters require further verification, both the cases are remanded back to the CIT(A) to give a clear-cut finding on the genuineness of the activities of the trust and then pass speaking order in accordance with law. Accordingly, in view of the above, in the interest of justice, the matter is remitted to the file of the CIT(A), to be decided afresh on merit, in accordance with law, on affording due and adequate opportunity of hearing to the Assessee. The Assessee, no doubt, shall cooperate in the fresh proceedings before the CIT(A). All pleas available under the law shall remain so available to the assessee. Ordered accordingly.

In the result, both the appeals are allowed for statistical purposes. Order pronounced on 26.09.2024. ( A. D. JAIN ) Accountant Member “आर.के.”