Income Tax Appellate Tribunal - Rajkot
Meena Samaj Seva Samiti ... vs Cit(Exemption), Ahmedabad, Ahmedabad on 8 October, 2025
आयकर अपील य अ धकरण, राजकोट यायपीठ, राजकोट।
IN THE INCOME TAX APPELLATE TRIBUNAL,
RAJKOT BENCH, RAJKOT
BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER
AND
SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER
आयकर अपील सं/.ITA No.90/RJT/2025
नधारण वष /Assessment Year: 2024-25
Meena Samaj Seva Samiti Trust Commissioner of Income-tax
Gandhidham, Plot No.18, Off ½ बनाम/ (Exemption), Ahmedabad, Room
Ward No.7/B, Nr. Kidzee School, th
Vs. No.609, 6 Floor, Aayakar Bhavan,
Gandhidham(Kutch)-370 201
(Vejalpur) Nr. Sachin Tower, 100 Foot
Road, Anandnagar-Prahladnagar Road,
Ahmedabad-380 015
था यी ले खा सं . / जी आ इ आ र सं . /PAN/GIR No.: AAETM7969C
अ पी ला थ / Appellant) ( य थ /Respondent)
नधा रती क ओर से/Assessee by : Shri Mehul Ranpura, ld.AR
राज व क ओर से/Revenue by : Smt. Pallavi, Ld.CIT-DR
सुनवाई क तार ख /Date of Hearing : 05/08/2025
घोषणा क तार ख /Date of Pronouncement : 08/10/2025
आदे श / O R D E R
Per, Dr. Arjun Lal Saini, Accountant Member:
Captioned appeal filed by the assessee, against the order passed by the Ld. Commissioner of Income-tax(Exemption), Ahmedabad [in short 'Ld.CIT(E)' dated 21.11.2024 wherein the Ld.CIT(E) has denied the approval under section 80G(5)(iii) of the Income-tax Act, 1961(hereinafter referred to as 'the Act') and also cancelled the provisional approval of the assessee-trust.
2. Grievances raised by the assessee, which, being interconnected, will be taken up together, are as follows:
"1. The grounds of appeal mentioned hereunder are without prejudice to one another.ITA No.90/Rjt/2025 (A.Y.24-25)
Meena Samaj Seva Samiti Trust
2. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income-tax (Exemption) [hereinafter referred to as the "CIT(E)"] erred in rejecting application for registration u/s 80G(5) of the Act.
3. On the facts and in circumstances of the case as well as law on the subject, the learned CIT(E) erred in rejecting application for registration u/s 80G(5) on the alleged ground that the appellant has violated main condition of sub-section (5) of the section 80G of the Act, though there is no such violation. The learned CIT(E) may kindly be directed to grant registration u/s 80G(5)(iii) of the Act.
4. Your honour's appellant craves leave to add, to amend, alter, or withdraw any or more grounds of appeal on or before the hearing of appeal."
3. Succinctly, the factual panorama of the case is that assessee before us is a Trust. The assessee- trust filed an application for approval under clause (iii) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961, in Form No.10AB electronically. Therefore, the Ld.CIT(E), having examined assessee's application, issued a show-cause notice to the assessee-trust to submit relevant documents and evidences. In response to the notice, the assessee submitted its reply stating that the assessee-trust is not for the benefit of particular caste or community, and the activities are undertaken by the assessee-trust, for the upliftment of the general public. The assessee-trust has filed submission on 23.08.2024 before learned CIT(E ). Thereafter a show cause notice was issued by Ld.CIT(E), on 09.11.2024, which is reproduced below "Please refer to the online application, in Form No.10AB, filed by you and the subsequent questionnaires dated 13.08.2024 issued to you. In the aforesaid notice/letter certain details/information/clarifications were sought for and in response to the same, you have submitted certain details.
2. On perusal of such details, your kind attention is drawn toward the object of trust deed "Constitution"
2 ITA No.90/Rjt/2025 (A.Y.24-25)Meena Samaj Seva Samiti Trust 2.1 From the above, it can be observed that the above referred object is are religious in nature and not only charitable in nature as per section 80G(5) of Income-tax Act, 1961.
3. In this regard, you are requested to show cause as to why your application filed in Form 10AB, should not be rejected for the reasons discussed in the above para.
4. Further, you are requested to note that in case of non compliance/part compliance of said notice, the matter will be decided on the basis of facts/material available on record. Please note that this is a final opportunity and no requests for adjournment will be entertained."
4. In response to the above notice, the assessee submitted before ld.CIT(E) that there are general objects of the trust and activities are undertaken for the upliftment of the general public and there is no inclination towards any particular caste, creed or religion. Though it is mentioned in the memorandum but the activities of the trust do not give preferences to any such religious nature. The trust undertakes activities, which are beneficial to the whole society at large and hence the application filed in Form 10AB should not be rejected.
5. However, Ld.CIT(E) did not consider the above assessee's reply and held that on plain reading of the objects of the trust, it is evident that the said objects are religious in nature involving religious awakening and hence, it clearly contravenes main condition of 80G(5) of the Act. The ld.CIT(E) noted that for the purpose of section 80G(5) of the Act, the trust can only have charitable purpose and no religious or religious-cum-charitable purpose is allowed thereunder. Further, the applicant has not filed any evidence establishing removal/amendment of its religious object. Therefore, there is clear violation of clause(ii) of section 80G(5) of the Act, which put a bar on granting approval under section 80G(5) of Income Tax Act, 1961 to the institution or fund whose instrument of constitution or rule thereunder provide for transfer or application at any time the whole or any part of its income or assets for any purpose other than a charitable purpose. In view of the above, it is quite clear that assessee 3 ITA No.90/Rjt/2025 (A.Y.24-25) Meena Samaj Seva Samiti Trust trust is not established only for charitable purposes. Whereas the above referred provisions of section 80G of the Act makes it amply clear that the applicant/assessee has to be established only for charitable purposes and there is no transfer or application of funds for any purposes other than a charitable purpose, subject to concession granted under Sec. 80G(5B) of the Act. Therefore, Ld.CIT(E) has denied the approval under section 80G(5)(iii) of the Income-tax Act, 1961 (hereinafter referred to as "the Act') and also cancelled the provisional approval of the assessee-trust.
6. Aggrieved by the order of Ld.CIT(E), assessee is in appeal before us.
7. Shri Mehul Ranpura, Learned Counsel for the assessee, at the outset "Scheduled Tribe" that is, submitted that assessee-trust belong to "Meena/BhilMeena and falls in the definition of "Bhil- Meen". Therefore, as per Explanation (1) of Section 80G of the Act such Scheduled Tribe, assessee- trust, is not for the benefit of any particular caste or community. For this, the Ld. Counsel for the assessee took us through Explanation(1) of Section 80G(5) of the Act, which reads as follows:
80G. [(1) In computing the total income of an assessee, there shall be deducted, in accordance with and subject to the provisions of this section,- (6)[***] Explanation 1.-An institution or fund established for the benefit of Scheduled Castes, backward classes, Scheduled Tribes or of women and children shall not be deemed to be an institution or fund expressed to be for the benefit of a religious community or caste within the meaning of clause (iii) of sub-section (5)"
8. The Ld. Counsel for the assessee further took us through the Notification of the Government of India, wherein "Bhill- Meena" has been classified as Scheduled Tribe as per Explanation(1) of Section 80G(5) of the Act. The relevant notification is reproduced below:
4 ITA No.90/Rjt/2025 (A.Y.24-25)Meena Samaj Seva Samiti Trust THE CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950 C.O. 22 In exercise of the powers conferred by clause (1) of article 342 of the Constitution of India, the President, after consultation with the Governors and Rajpramukhs of the States concerned, is pleased to make the following Order, namely:--
1. This Order may be called the Constitution (Scheduled Tribes) Order, 1950.
2. The Tribes or tribal communities, or parts of, or groups within, tribes or tribal communities, specified in 2 [Parts I to 3 [XXII] of the Schedule to this Order shall, in relation to the States to which those Parts respectively relate, be deemed to be Scheduled Tribes so far as regards members thereof residents in the localities specified in relation to them respectively in those Parts of that Schedule.
[3. Any reference in this Order to State or to a district or other territorial division thereof shall be construed as a reference to the State, district or other territorial division as constituted on the 1st day of May, 1976.] Constitution (Scheduled Tribes) Order, 1950 (PART III.--Rules and Orders under the Constitution) [PART VIII.--Madhya Pradesh
1. Agariya 2. Andh
3. Baiga 4. Bhaina
5. Bharia Bhumia, Bhuinhar Bhumia, Bhumiya, Bharia, Paliha, Pando
6. Bhattra 7. Bhil, Bhilala, Barela, Patelia
8. Bhil Mina 9. Bhunjia
10. Biar, Biyar 11. Binjhwar
12. Birhul, Birhor 13. Damor, Damaria
14. Dhanwar 15. Gadaba, Gadba
16. Gond; Arakh, Arrakh, Agaria, Asur, Badi Maria, Bada Maria, Bhatola, Bhimma, Bhuta, Koliabhuta, Koliabhuti, Bhar, Bisonhorn Maria, Chota Maria,
17. Halba, Halbi 18. Kamar
19. Karku 20. Kawar, Kanwar, Kaur, Cherwa, Rathia, Tanwar, Chhatri ***
22. Khairwar, Kondar 23. Kharia
24. Kondh Khond, Kandh 25. Kol
26. Kolam 27. Kokru, Bopchi, Mouasi, Nihal, Nahul Bondhi, Bondeya
28. Korwa, Kodaku 29. Majhi
30. Majhwar 31. Mawasi 2 ***
33. Munda 31. Mawasi 2 ***
35. Oraon, Dhanka, Dhangad
36. Panika (in Chhatarpur, Datia, Panna, Rewa, Satna, Shahdol, Sidhi and Tikamgarh districts)
37. Pao 38. Pardhan, Pathari, Saroti ***
40. Pardhi; Bahelia, Bahellia, Chita Pardhi, Langoli Pardhi, Phans, Pardhi, Shikari,Dandami Maria, Dhuru, Dhurwa, Dhoba, Dhulia,Dorla, Gaiki, Gatta, Gatti, Gaita, Gond Gowari,Hill Maria Kandra, Kalangar, Khatola, Koitar, Koya, Khirwar,Khirwara, Kucha Maria, Kuchaki Maria, Madia, Maria, Mana, Mannewar, Moghya, Mogia, Monghya, Mudia, Muria, Nagarchi, Nagwanshi, Ojha, Raj, Sonjhari Jhareka, Thatia, Thotya, Wade Maria, Vade Maria, Daroi Takankar, Takia [in (1) Bastar, Chhindwara, Mandra, Raigarh, Seoni and surguja districts, (2) Baihar tahsil of Balaghat district, (3) Betul and Bhainsdehi tehsils of Betul district, (4) Bilaspur and Katghora tahsils of Bilaspur district, (5) Durg and Balod tahsils of Durg district, (6) Chowki, Manpur and Mohala Revenue Inspectors' Circles of Rajnandgaon district, (7) Murwara, Patan and Sihora tahsils of Jabalpur district, (8) Hoshangabad and Sohagpur tahsils of Hoshangabad district and Narsimhapur district, (9) Harsud tahsil of Khandwa district, (10) Bindra Nawagarh Dhamtari and Mahasamund tahsils of Raipur district]
41. Parja 42. Saharya, Saharia, Seharia, Sehria, Sosia, Sor 5 ITA No.90/Rjt/2025 (A.Y.24-25) Meena Samaj Seva Samiti Trust
43. Saonta, Saunta 44. Saur
45. Sawar, Sawara 46. Sonr.] _____________________________________________________________________________ ___
1. Ins. by Act 29 of 2000, s. 25 and the Sixth Sch. (w.e.f. 9-11-2000). 2. Ins. by Act 30 of 2000, s. 24 and the Sixth Sch. (w.e.f. 15-11-2000) 3. Ins by Act 10 of 2003, s. 4 and the Second Sch. 185 Constitution (Scheduled Tribes) Order, 1950 (PART III.--Rules and Orders under the Constitution) PART IV.--Gujarat
1. Barda 2. Bavacha, Bamcha
3. Bharwad (in the Nesses of the forest of Alech, Barada and Gir)
4. Bhil, Bhil Garasia, Dholi Bhil, Dungri Bhil, Dungri Garasia, Mewasi Bhil, Rawal Bhil, Tadvi Bhil, Bhagalia, Bhilala, Pawra, Vasava, Vasave
5. Charan (in the Nesses of the forests of Alech, Barada and Gir)
6. Chaudhri (in Surat and Valsad districts) 7. Chodhara
8. Dhanka, Tadvi, Tetaria, Valvi 9. Dhodia 1 [Dhodi]
10. Dubla, Talavia, Halpati 11. Gamit, Gamta, Gavit, Mavchi, Padvi
12. Gond, Rajgond
13. Kathodi, Katkari Dhor Kathodi, Dhor Katkari, Son Kathodi, Son Katkari
14. Kokna, Kokni, Kukna *** 16. Koli Dhor, Tokre Koli, Kolcha, Kolgha
17. Kunbi (in the Dangs disrict)
18. Naikda, Nayaka, Cholivala Nayaka, Kapadia Nayaka, Mota Nayaka, Nana Nayaka
19. Padhar ***
21. Pardhi, Advichincher, Phanse Pardhi (excluding Amreli, Bhavnagar, Jamnagar, Junagadh, Kutch, Rajkot and Surendranagar districts)
22. Patelia 23. Pomla
24. Rabari (in the Nesses of the forests of Alech, Barada and Gir)
25. Rathawa
26. Siddi, [Siddi-Badshan] (in Amreli, Bhavnagar, Jamnagar, Junagadh, Rajkot and Surendranagar districts) ***
28. Varli 29. Vitolia, Kotwalia, Barodia [30. Bhil, Bhilala, Barela, Patelia 31. Tadvi Bhil, Pawra, Vasave
32. Padvi].
9. Therefore, Ld. Counsel for the assessee submitted that "Meena Samaj Seva Trust" is not for any particular community and caste, therefore the approval u/s 80G(5)(iii) of the Act should be granted to the assessee-trust.
10. On the other hand, Ld. CIT-DR for the Revenue submitted that the assessee- trust is not running any charitable activity but it is for religious purposes, only I for particular caste that is "Meena Samaj". Therefore, most of the objects are religious in a nature. Therefore, the registration should not be granted to the assessee-trust. In addition to this, the notification of the government in respect 6 ITA No.90/Rjt/2025 (A.Y.24-25) Meena Samaj Seva Samiti Trust of Scheduled Tribes, should be examined by the learned CIT(E), therefore, matter may be remitted back to the file of the learned CIT(E) for examination of the notification (referred by the learned Counsel for the assessee), and then after adjudicate the issue in accordance with law.
11. We have carefully considered the facts of the case, the submission of the Id. Counsel for the assessee and ld.CIT-DR for the Revenue and evidences on record. We note that the "Bhil-Meena/Meena" has been defined as a Scheduled Tribes, by the CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950, the list of the same has been referred above. Therefore, we note that the assessee- trust was made for the purpose of Scheduled Tribes, (Bhil Meena), which is not for the purpose of special community and caste. Therefore, we direct the Ld.CIT(E) to examine the Government notification "CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950," and if the assessee- trust falls in the definition of Scheduled Tribes, (Bhil Meena), the approval should be granted to the assessee- trust, under section, 80G(5)(iii) of the Income-tax Act, 1961, in accordance with law. The assessee is also directed to submit a copy of government notification(CONSTITUTION (SCHEDULED TRIBES) ORDER, 1950) before the learned CIT(E) and other relevant documents and evidences for approval under section 80G(5)(iii) of the Income-tax Act, 1961. It is needless to say that the assessee will be at liberty to adduce any evidences as deemed relevant before the ld.CIT(E) at the time of proceedings before him, in consequence to this order and the ld.CIT (E) shall allow the assessee, adequate opportunity of being heard and to make relevant submissions, and then pass a speaking order which is fair and judicious. For statistical purposes, the appeal of the assessee is treated to be allowed.
7 ITA No.90/Rjt/2025 (A.Y.24-25)Meena Samaj Seva Samiti Trust
12. In the result, filed by the assessee is allowed for statistical purposes, in above terms.
Order is pronounced in the open court on 08/10/2025.
Sd/- Sd/-
(DINESH MOHAN SINHA) (DR.ARJUN LAL SAINI)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
राजकोट /Rajkot
दनांक/ Date: 08/10/2025
DKP Outsourcing Sr.P.S
आदे श क त ल प अ े षत/ Copy of the order forwarded to :
अपीलाथ / The Assessee
यथ / The Respondent
आयकर आयु त/ CIT
आयकर आयु त(अपील)/ The CIT(A)
वभागीय त न ध, आयकर अपील य आ धकरण, राजकोट/ DR, ITAT, RAJKOT
गाड फाईल/ Guard File
By order/आदे श से,
सहायक पंजीकार
आयकर अपील य अ धकरण ,राजकोट
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