IDREAM SOCIAL EDTECH FOUNDATION,PANCHKULA vs. CIT(E), CHANDIGARH

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ITA 809/CHANDI/2023Status: DisposedITAT Chandigarh02 April 2024AY 2024-25Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)10 pages

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Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI A.D.JAIN & SHRI VIKRAM SINGH YADAV

For Appellant: Shri Amit Parsad Advocate &, Shri M. Kanda, Advocate
Hearing: 26.03.2024Pronounced: 02.04.2024

आदेश/ORDER

PER A.D.JAIN, VICE PRESIDENT

These are assessee's appeals for assessment years

2021-22 and 2024-25 against the orders of the CIT

(Exemptions) Chandigarh dated 21.01.2023 and 30.01.2023

respectively.

ITA 808/CHD/2023

2.

The following grounds have been raised :

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 2 a) That the Order dated 21.01.2023 passed in Form No. 10AD rejecting the application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, *361 by the respondent is bad in law inasmuch as the same is passed in complete breach of principles of natural justice and settled principles of law governing the exercise of a quasi - judicial powers of the respondent in deciding the application for registration under Section 12ABofthe Income Tax Act, 1961. b) That the respondent i.e., Commissioner of Income Tax (Exemptions), Chandigarh erred in law as well as on facts in rejecting the application seeking final approval/registration for the assessment years 2021-22 to 2023-24 [in terms of Section 12A(1)(ac)(iii)] under Section 12AB of the Income Tax Act, 1961 without appreciating facts and law governing the present case properly. c) That the Order dated 21.01.2023 passed in Form No. 10AD rejecting the application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961 by the respondent is illegal and arbitrary as the same is passed in violation of settled principle of right to notice, so that same be met by the appellant. d) That the judgments relied by the respondent in the impugned Order dated 21.01.2023 are not applicable to the factual matrix of the present case as neither any message of communication via SMS and/or WhatsApp nor any email(s) containing the hearing notices dated 10.11.2022, 12.12.2022, 28.12.2022 nor any communication via email or message regarding uploading of aforesaid notices of hearing on the income tax portal for deciding the application for registration was received by the appellant. e) That the Order dated 21.01.2023 passed in Form No.10AD rejecting the application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961 by the respondent is bad in law inasmuch as the application of final approval/registration was not heard on merits, rejection on the solitary reason of absence of the requisite submissions of the appellant in response to the purported letters dated 10.11.2022, 12.12.2022, 28.12.2022 of hearing which was not received by the appellant is wholly illegal and arbitrary. f) That the Order dated 21.01.2023 passed in Form No. 10AD rejecting the application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961 by the respondent is not tenable in law and on the facts and in the circumstances of the case as the aforesaid notices dated 10.11.2022, 12.12.2022, 28.12.2022 of hearing were not served upon the appellant in terms of Section 282 of the Income Tax Act, 1961. g) That since the whole proceedings from the very onset are vitiated and suffers from the principles of natural justice, the matter deserve to remanded back for de novo hearing on merits and providing opportunity of hearing to the appellant.

3.

At the outset, it is noted that there is a delay of 272

days in filing the appeal before this Tribunal against the

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 3 order passed by the Commissioner of Income Tax

(Exemptions) Chandigarh [in short ‘the ld.CIT(E)] dated

21.01.2023. The assessee has filed an application dated

28.12.2023 for condonation of delay and an affidavit of Shri

Puneet Goyal, Director of the assessee company has also

been filed explaining the reasons for occurring delay in filing

the appeal before this Tribunal. The assessee has stated

that he had not received certified copy of the order dated

21.01.2023 passed by the ld. CIT (Exemptions) and was

unaware about the issuance of letters/notices for hearing as

the same was not served. The assessee came to know about

the impugned order dated 21.01.2023 only when the

Chartered Accountant of the assessee logged into the Income

Tax account of the assessee for filing fresh renewal of

registration u/s 12AB of the Act for the succeeding

assessment years on 24.11.2023. Thereafter, the assessee

applied for the certified copy of the impugned order vide

letter dated 04.12.2023. However, the said letter was not

accepted for the reason that the original order had already

been uploaded on the e-portal. The ld. Counsel for the

assessee submitted that the aforesaid delay of 272 days in

filing the appeal was unintentional and requested that the

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 4 aforesaid delay in filing appeal be condoned, in the interest

of justice as there exists sufficient cause in not filing the

appeal within the prescribed period of limitation.

4.

The ld. DR did not raise any specific objection.

5.

In view of the submissions made by both the parties,

we are satisfied that there was sufficient and reasonable

cause for the assessee in not filing the appeal in time.

Accordingly, the delay is hereby condoned and appeal of the

assessee is admitted for adjudication.

6.

The facts of the case are that an application for

registration u/s 12A(1)(ac)(iii) of the Income Tax Act, 1961

was filed by the assessee Trust on 28.09.2022. In order to

examine and verify the objects of the Trust/Foundation, the

genuineness of its activities and compliance with such

requirements of any other law in force, the ld.

CIT(Exemptions) issued a questionnaire electronically on

10.11.2022 requesting the assessee to furnish the relevant

documents/details online through e-proceedings on e-filing

portal alongwith supporting documents/evidences etc. by

25.11.2022. On the stipulated date, neither any submission

was made nor any request for adjournment or other

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 5 communication was filed by the assessee through any

channel. The ld. CIT (E) issued another letter on 12.12.2022

fixing the date of hearing for filing requisite

information/documents etc. on 21.12.2022. On this date

also, no online/offline reply was submitted by the assessee.

The ld. CIT (E) provided final opportunity to the assessee on

28.12.2022 and fixed the matter for 04.01.2023. However,

again no reply was furnished by the assessee through any

channel. Accordingly, considering the facts and

circumstances, the ld. CIT (Exemptions) rejected the appeal

of the assessee filed for registration u/s 12AB of the Act.

Aggrieved, the assessee is in appeal before this Tribunal.

7.

The ld. DR could not rebut the aforesaid factual

position.

8.

We have heard the rival submissions and have perused

the material available on record. The notices were uploaded

on the e-portal of the assessee but the assessee states that

he did not receive any notice of hearing. Further, there is

nothing on record to prove that the assessee has been served

proper notice of hearing to furnish the relevant

information/documents etc. Merely uploading of information

about the date of hearing on the Income Tax Portal is not an

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 6 effective service of notice as per the provisions of Section

282 of the Income Tax Act. The matter now stands covered

by the decision of the Hon'ble jurisdictional High Court in

the case of Munjal BSU Centre of Innovation and

Entrepreneurship, Ludhiana through its authorized signatory

Shri Bharat Goyal Vs Commissioner of Income Tax (E),

Chandigarh in CWP 21028-2023 (O&M), wherein, vide order

dated 04.03.2024, their Lordships have held that the

provisions of Section 282(1) of the Income Tax Act and Rule

127(1) of the Income Tax Rules, 1962, envisage that it is

essential that before any action is taken, a communication of

the notice must be in terms of these provisions; that these

provisions do not make mention of communication to be

“deemed” by placing the notice on the e-portal of the

Department; that an pragmatic view has always to be

adopted in these circumstances; that an individual or a

company is not expected to keep the e-portal of the

Department open all the times so as to have knowledge of

what the Department is supposed to be doing with regard to

the submissions of forms, etc.; and that the principles of

natural justice are inherent in the Income Tax provisions

and the same are required to be necessarily followed.

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 7 8.1 Accordingly, considering the facts and circumstances

and in the interest of justice, the file is restored to the file of

ld. CIT(E) to decide the matter afresh in accordance with law

after giving reasonable opportunity of being heard to the

assessee. The assessee, no doubt, shall cooperate in the

fresh proceedings before the ld. CIT(E).

9.

In the result, the appeal of the assessee in ITA No.

808/CHD/2023 is allowed for statistical purposes.

ITA 809/CHD/2023

10.

The following grounds have been raised :

a) That the Order dated 30.01.2023 passed in Form No. 10AD rejecting the application for registration under Clause (iv) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 by the respondent is bad in law inasmuch as the same is passed in complete breach of principles of natural justice. b) That rejection of the application for registration under Clause (iv) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 by the respondent is bad in law inasmuch as the application seeking final approval/registration for the assessment years 2021-22 to 2023-24 [in terms of Section 12A(1)(ac)(iii)] under Section 12AB of the Income Tax Act, 1961 was rejected vide Order dated 21.01.2023 in violation of principles of natural justice as no notice of hearing was served in terms of Section 282 of the Income Tax Act, 1961. c) That the Order dated 30.01.2023 passed in Form No. 10AD rejecting the application for registration under Clause (iv) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 by the respondent is illegal and arbitrary as the same is passed in violation of settled principle of right to notice, so that same be met by the appellant. d) That the Order dated 30.01.2023 passed in Form No. 10AD rejecting the application for registration under Clause (iv) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 by the in law inasmuch as the application of final approval/registration for the assessment years 2021-22 to

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 8 2023-24 [in terms of Section 12A(1)(ac)(iii)] under Section 12AB of the Income Tax Act, 1961 was not heard on merits, rejection on the solitary reason of absence of the requisite submissions of the appellant in response to the purported letters dated 10.11.2022, 12.12.2022, 28.12.2022 of hearing which was not received by the appellant is wholly illegal and arbitrary. e) That since the whole proceedings from the very onset are vitiated and suffers from the principles of natural justice, the matter deserve to remanded back for de novo hearing on merits and providing opportunity of hearing to the appellant. 11. In this appeal also, there is a delay of 263 days in filing

the appeal before this Tribunal against the order passed by

the Commissioner of Income Tax (Exemptions) Chandigarh

dated 30.01.2023. The assessee has filed an application

dated 28.12.2023 for condonation of delay and an affidavit of

Shri Puneet Goyal, Director of the assessee company

explaining the reasons for occurring delay in filing the

appeal before this Tribunal has also been filed. The assessee

has stated that he had not received certified copy of the

impugned order dated 30.01.2023 passed by the ld. CIT

(Exemptions). In the main case for registration u/s 12AB of

the Act which was rejected vide order dated 21.01.2023, the

assessee was unaware about the issuance of letters/notices

for hearing as the same was not served. The assessee came

to know about the impugned order dated 30.01.2023 passed

in Form No. 10AD as well as order dated 21.01.2023 only

when the Chartered Accountant of the assessee logged into

the Income Tax account of the assessee for filing fresh

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 9 renewal of registration u/s 12AB of the Act for the

succeeding assessment years on 24.11.2023. Thereafter, the

assessee applied for the certified copy of the impugned order

vide letter dated 04.12.2023. However, the said letter was

not accepted for the reason that the original order had

already been uploaded on the e-portal. The ld. Counsel for

the assessee submitted that the aforesaid delay of 263 days

in filing the appeal was unintentional and requested that the

aforesaid delay in filing appeal be condoned, in the interest

of justice as there exists sufficient cause in not filing the

appeal within the prescribed period of limitation.

12.

The ld. DR did not raise any specific objection.

13.

In view of the submissions made by both the parties,

we are satisfied that there was sufficient and reasonable

cause for the assessee in not filing the appeal in time.

Accordingly, the delay is hereby condoned and appeal of the

assessee is admitted for adjudication.

14.

Since the matter regarding grant of registration u/s 12A of

the Act in the assessee's case, in ITA 808/CHD/2023 has been

remanded by us to the file of the ld. CIT (E), as above, for similar

reasons, the matter constituting the subject matter of ITA

ITA 808 & 809/CHD/2023 A.Y.2021-22 & 2024-25 10 809/CHD/2023 is also remanded to the file of the ld. CIT

(E), to be decided afresh in accordance with law after giving

reasonable opportunity of being heard to the assessee. This

appeal of the assessee is also allowed for statistical

purposes.

15.

In the result, both appeals of the assessee are allowed

for statistical purposes.

Order pronounced on 02.04.2024.

Sd/- Sd/-

(VIKRAM SINGH YADAV) (A.D.JAIN ) VICE PRESIDENT ACCOUNTANTMEMBER “Poonam” आदेश क� �ितिलिप अ�ेिषत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकर आयु�/ CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय आिधकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 5. गाड� फाईल/ Guard File आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar

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