Income Tax Appellate Tribunal - Chennai
Mahalir Association For Literacy And ... vs Ito Ward I(1), Nagercoil on 20 November, 2019
आयकर अपील य अ धकरण, 'बी' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
' B' BENCH : CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं
ी इंटूर रामा राव, लेखा सद य के सम
[BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND
SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER]
आयकर अपील सं./I.T.A. No.2460/CHNY/2007
नधारण वष /Assessment year : 12AA
Mahalir Association for literacy and Vs. The Income Tax Officer,
Awareness and Rights (MALAR) Ward I(1)
16/22F, Hill View, Nagarcoil.
Kaliancaud,
Chunkankadai Post,
Nagarcoil.
K.K. Dist. 629 807.
[PAN AAATM 6804G]
(अपीलाथ /Appellant) ( यथ /Respondent)
अपीलाथ# क$ ओर से/ Appellant by : Shri. A.S. Sriraman, Advocate
&'यथ# क$ ओर से /Respondent by : Shri. A. Sundararajan, Addl. CIT.
सन
ु वाई क$ तार ख/Date of Hearing : 21-10-2019
घोषणा क$ तार ख /Date of Pronouncement : 20-11-2019
आदे श / O R D E R
PER INTURI RAMA RAO, ACCOUNTANT MEMBER
This appeal is remanded back to this Tribunal by the Hon'ble Madras High Court in T.C (Appeal) No.623 of 2009, dated :- 2 -: ITA No. 2460/CHNY/2007 21.12.2018.
2. The Hon'ble High Court had restored the appeal to the file of the Tribunal by condoning the delay, by holding that appeal should not be dismissed for technical reason like delay by Tribunal.
3. The brief facts of the case are as under:
The appellant is an society incorporated under the Tamil Nadu Societies Registration Act, 1975 on 31.07.1995. The main object of the assessee society is to work for rural people. The appellant society originally filed application for registration u/s.12AA of the Act on 19.04.2001 before ld. Commissioner of Income Tax, Madurai. However, registration was denied vide CIT letter dated 18.08.2006 for non prosecution. Subsequently, assessee had filed fresh application for registration u/s.12AA of the Act in form 10A vide application dated 18.10.2006, pursuant to which the ld. Commissioner of Income Tax, Madurai granted registration vide letter No. C.No.464/135/06-07/CIT-1, dated 30.04.2007 w.e.f. 01.04.2006. The assessee society had filed an appeal with a delay of 144 days before the Tribunal against the action of the ld. CIT for not granting :- 3 -: ITA No. 2460/CHNY/2007 registration with retrospective effect. However, the Tribunal vide order dated 27.02.2009 in ITA No.2460/Mds/2007 had dismissed the appeal in limine without condoning the delay. The order of the Tribunal was challenged before the Hon'ble High Court. The Hon'ble High Court vide order dated 21.12.2018 in Tax Case (Appeal) No.623 of 2009 had directed this Tribunal to dispose the appeal on merit after condoning the delay. This is how the matter arose before us.
4. We heard the rival submissions and perused the material on record. The present appeal had arisen out of the order of the ld. CIT, dated 30.04.2007 in C.No.464/135/06-07/CIT-1, Madurai. From the perusal of the application as well as the impugned order, there is nothing on record to show that assessee society sought registration u/s.12AA of the Act with retrospective effect nor was any petition filed pressing for condonation of delay. Even during the course of hearing of present appeal despite specific query from the Bench, ld. Counsel could not demonstrate that application seeking registration with retrospective effect was filed. Therefore, the relief sought by the assessee society cannot be granted. We do not find any merits in the appeal filed by the assessee society.
:- 4 -: ITA No. 2460/CHNY/2007 5. In the result, the appeal filed by the assessee stands dismissed.
Order pronounced on 20th day of November, 2019, at Chennai.
Sd/- Sd/-
(एन.आर.एस. गणेशन) (इंटूर रामा राव)
(N.R.S. GANESAN) (INTURI RAMA RAO)
या यक सद य/JUDICIAL MEMBER लेखा सद य/ACCOUNTANT MEMBER
चे नई/Chennai
.दनांक/Dated: 20th November, 2019
KV
आदे श क$ & त0ल1प अ2े1षत/Copy to:
1. अपीलाथ#/Appellant 3. आयकर आयु3त (अपील)/CIT(A) 5. 1वभागीय & त न7ध/DR
2. &'यथ#/Respondent 4. आयकर आयु3त/CIT 6. गाड फाईल/GF