SOUTH ASIAN FRATERNITY,NEW DELHI vs. CIT(EXEMPTION), NEW DELHI

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ITA 6574/DEL/2019Status: DisposedITAT Delhi14 June 20233 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(E)'s order could not be sustained as it failed to discuss the evidence on record and explain what further information was required. The matter was restored to the CIT(E) for a fresh decision.

What were the facts?

The assessee's application for registration under Section 12AA and approval under Section 80G was rejected by the CIT(E). The assessee claimed that the letter requesting additional details was not received, and all relevant information was already provided.

What were the issues?

Whether the CIT(E) erred in rejecting the application for registration and approval without properly considering the submitted documents and without justifying the need for further information.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA

For Appellant: Shri Sanjay Agarwal, C.A
For Respondent: Shri Yogesh Nair, Sr. D.R
Hearing: 14.06.2023Pronounced: 14.06.2023

The appellant has come in appeals against the order dated 15.05.2019 passed by the Learned Commissioner of Income Tax (Exemption) [in short ‘Ld. CIT(E)’] u/s 12AA of the Income Tax Act, 1961 (hereinafter referred as “the Act”) by which an application granting registration u/s 12AA was rejected and consequently, approval u/s 80G was also rejected.

2.

The grounds raised

in appeals are reproduced for convenience and for understanding the issue : & 6574/Del/2019 South Asian Fraternity vs. CIT(E) 2 “1. That the order of the Ld. CIT(E), Delhi is bad in law and wrong on facts.

2. That on the facts and in the circumstances of the case, the Ld. CIT(E) has erred in rejecting the application for registration u/s 12AA of the Income Tax Act, 1961 despite filing all the details as required.

3. That the appellant craves leave to reserve to itself the right to add, alter amend or vary and ground(s) at or before the time of hearing.”

3. At the time of hearing, Learned AR made submission that the letter dated 07.05.2019 by which the assessee was called upon to submit requisite details by 13.05.2019 was not received. It was submitted that at the same time by letter dated 04.01.2019 all the relevant information was provided to the Learned CIT(E).

4.

Although, Learned DR supported the findings of Learned CIT(E), however, he could not justify the error on the part of the Learned CIT(A) to have not discussed whatever evidence was on record. The paper book filed in this appeal with an undertaking that all these documents were submitted before CIT(E) indicate that disclosing of the activities in the form of Affidavit, financials and Memorandum of Association were submitted before Learned CIT(E). Thus the order of Learned CIT(E) cannot be sustained for failing to discuss as to what apart from the information submitted was desired and how the same was relevant to deny the approval sought. Thus the grounds raised are allowed.

5.

In the light of aforesaid, both the appeals are allowed for statistical purposes. & 6574/Del/2019 South Asian Fraternity vs. CIT(E) 3 6. The issue on merit is restored to files of the Learned CIT(E) to decide the issue afresh on the basis of matter before him and reasoned findings. Needless to say that he will be at liberty to call for further information and make further enquiries from the assessee.

Order pronounced in the open court on 14.06.2023

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