AI Structured Summary
Not yet generated for this judgment
Judgment
The defect/s pointed out by the office are overruled.Â
Heard learned counsel for the appellant.
The instant appeal has been filed by the appellant- C.I.T. (Exemption), Jaipur under Section 260A of the Income Tax Act, 1961Â against the
judgment dated 22nd of May, 2017 passed by learned Income Tax Appellate Tribunal, Jodhpur Bench, Jodhpur in ITA No.126/Jodh/2017 (regarding
issuance of approval sought under Section 80G of the Act).
 Learned counsel for the appellant submits that the order impugned passed by learned I.T.A.T. is no in consonance with law. Further submitted that
the respondent/assessee filed an application under Section 12AA of the Act in Form No.10A and 80G of the Act in Form No.10G on 19.08.2016. The
application filed under Section 12AA of the Act was declined by the C.I.T. (E), Jaipur and being aggrieved by rejection order dated 02.02.2017, the
respondent/assessee preferred an appeal before the learned I.T.A.T. and the learned I.T.A.T. allowed the appeal No.126/Jodh/2017 vide order dated
22.05.2017 while giving finding without considering the legal issue and facts.
 Learned counsel for the appellant, therefore, submitted that there is substantial question of law whether on the facts and circumstances of the case
and in law the I.T.A.T. was right in allowing assessee’s claim for registration under Section 12AA of the Act inspite of the fact that the assessee
did not comply with the requirement as per Rule 17A of the Income Tax Rules, 1962. He further argued that the learned I.T.A.T. committed an error
in holding that C.I.T. (E) was not supposed to enquire into the conduct of the charitable trust, therefore, the substantial legal question arose in the
present case, which requires consideration.Â
 After hearing the learned counsel for the appellant, we have perused the order passed by learned Commissioner of India (E) dated 02.02.2017 and
the order dated 22.05.2017, whereby the order of C.I.T. (E) was set aside and appeal filed by the respondent/assessee was allowed. It emerges from
the facts that the assessee is registered society under the Rajasthan Societies Act 1958 w.e.f. 21.04.2011 for charitable and general public utility
services. There are by laws of the society registered with the Registrar of the Societies, Jodhpur. The respondent/assessee filed an application for its
registration under Section 12AA of the Act in the prescribed form 10A and application under Section 80G in the prescribed form 10G to the C.I.T.
(E), Jaipur. Along with application, the respondent/assessee filed registration certificate, representation letter, trust-deed, copy of PAN Card and other
details, however, the C.I.T. (E) rejected the application of the assessee filed under Section12AA of the Act on the ground that to decide the matter of
seeking registration under Section 12AA, the genuineness of the activities being undertaken by the assessee were to be examined but inspite of
granting sufficient opportunity, the assessee failed to produce details and documents in support of its claim for registration under Section 12AA of the
Income Tax Act, 1961. Therefore, his application was rejected.Â
 Against the said order, an appeal was preferred before the I.T.A.T. and the learned I.T.A.T. while considering the objects (Annex.6) of the
charitable Trust, held that as per Section 12A and 12AA of the Act what is intended thereby is only a registration simplicitor of the entity of a Trust,
which is condition precedent for claiming of benefits under the other provisions of the Act regarding exemption of income, contribution etc. No
examination of the modus of the application of the funds of the Trust or an examination of the ethical background of its settlers is called for while
considering an application for registration. The I.T.A.T. further held that stage for consideration of relevance of the object of the Trust and application
of its fund arise at the time of assessment, when benefits are claimed by assessee in terms of Sections 11 and 12, the question as to the nature of such
contribution and income can be looked into. At the time of registration of the Trust, going by the binding judgments of the Apex Court, what is to be
looked into is whether the Trust is a genuine one and whether is a sham institution floated only to avail the benefits of exemption under the Act,
therefore, the learned I.T.A.T. allowed the appeal filed by the respondent/assessee and passed order to grant registration under Section 12AA and
80G of the Act to the assessee with effect from filing of application.Â
 After considering the facts, relevant provisions of law and the object of the Trust reproduced in paragraph 8 of the order, we are of the opinion that
no substantial question of law arises for consideration.Â
 In view of above, there is no force in this appeal, hence, the same hereby dismissed.Â