M/S SANKARAMKULANGARA DEVASWOM,THRISSUR vs. INCOME TAX OFFICER WARD 2(5), THRISSUR

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ITA 897/COCH/2022Status: DisposedITAT Cochin31 August 2023AY 2013-14Bench: Shri Sanjay Arora (Accountant Member), Shri Manomohan Das (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the first appellate authority failed to provide a proper hearing to the assessee. The matter was therefore restored to the Assessing Officer for fresh examination of the assessee's claim for exemption under sections 11 and 12 of the Act.

What were the facts?

The assessee, a religious trust, appealed an order confirming its assessment. The assessee argued that the appellate authority did not grant a proper opportunity for hearing before passing the order, as the order was passed before the scheduled hearing date.

What were the issues?

Whether the assessee was denied a proper opportunity of hearing by the first appellate authority and whether the assessee is eligible for exemption under sections 11 and 12 based on a later granted registration under section 12AA.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 12A(2),Section 11,Section 12,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Sanjay Arora, AM &Shri Manomohan Das, JM

Hearing: 16.08.2023

O R D E R

Per Sanjay Arora, AM:

1.

This is an appeal preferred by the Assessee, a religious trust, agitating the order dated 18.7.2022 by National Faceless Appeal Centre, Delhi (NFAC), confirming it’s assessment under section 143(3) of the Income-tax Act, 1961 (‘the Act’ hereinafter) for assessment year (AY) 2013-2014, vide order dated 28.3.2016.

2.

The assessee’s case before us was that no proper opportunity was granted by the first appellate authority before passing the impugned order. Even as hearing was fixed for 20.07.2022 vide notice of hearing dated 15.07.2022 (copy on record/ Annexure-5), the order was passed on 18.07.2022, a fact also borne out by para 4.1 of the impugned order. The matter, setting it aside, be accordingly restored back to the file of the first appellate authority for consideration afresh. The appeal, Sh.Prasanth, the learned counsel for the assessee, would continue, could also be decided on merits. This is as the applicant’s case is fully covered under the proviso to sec.12A(2) [as amended by Finance (No.2) Act, 2014, w.e.f. 01.10.2014], providing for the applicability of ss.11 and 12 of the Act to the income derived from property held under trust for any year where registration u/s.12AA has been granted

(AY 2013-2014) Sankaramkulangara Devaswom. v. ITO to the assessee-trust at the time when the proceedings for the relevant year are pending before the Assessing Officer (AO). Registration u/s.12AA stands granted to the assessee on 27.4.2015 (Ann. 2), i.e., when the assessment proceedings, pursuant to the return filed by the assessee on 30.9.2014,were pending before the AO. The assessee shall, accordingly, i.e., by virtue of s.12A(1) r/w s. 12A(2), be eligible for benefit of ss.11 and 12. Smt.Devi, the ld. Sr.DR, would concede that there has been an omission by the first appellate authority in passing the order under appeal without the assessee being allowed proper hearing. She was equally agreeable to the matter being decided on merits inasmuch as the assessee’s claim is purely legal.

3.

We have heard the parties, and perused the material on record. 3.1 At the outset, we may clarify that even granting the assessee’s plea as to the applicability of ss.11 and 12, the matter shall necessarily have to travel to the file of the AO for determination of the deduction u/s.11 r.w.s. 12. There being no claim for the same before him, there was no examination thereof, much less on quantum; the exemption u/s.11 being not with reference to the income arising, but only on its application for the object/s of the trust/institution. That registration would not by itself imply an exemption u/s. 11, which is to be examined by the AO in assessment, is well-settled, clarified per para 3 of the registration order u/s.12AA itself.

3.2 Section 12A(2) stands rightly clarified by Sh. Prasanth. The principle at work in the mandate of proviso to s.12A(2) is that matters of procedure have no bearing on the substantive law on determination of income for anyparticular year, so that, where found eligible for registration even later, the same would be taken cognizance of by the assessing authority, seized of the matter, in the absence of any change in facts.The assessment proceedings initiated in the instant case by the issue of notice u/s. 143(2) on 03/9/2015, would be governed by the amended procedure, effective 01/10/2014.The same, however, comes with a caveat, i.e., that the objects and the activities of the trust/institution for the relevant year are the same as on the date on 2

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