SWAMI SHEWADAS CHARITABLE TRUST,MUMBAI vs. CIT EXEMPTION, PUNE, MUMBAI

The brief facts of the case are that, the assessee is charitable trust. The assessee as per the amendment in the finance Act 2020 has obtained the provisional registration U/sec 80G(5)(vi) of the Act on 4-04-2022. Subsequently the assessee for the purpose of permanent registration has uploaded e-application in Form.no.10AB dated 29-09-2022 and the same was rejected by the CIT(E) as the assessee has not complied with the requisite details. Aggrieved by the order of the CIT(E),the assessee has filed appeal before the Hon’ble Tribunal.

At the time of hearing, none appeared on behalf of the assessee, and the assessee has challenged that the that CIT(E) has erred in not considering the details filed in the application for registration and compliance to e-notice issued on the ITBA portal and has not provided reasonable opportunity of hearing and rejected the application. Contra, the Ld. DR supported the order of the CIT(E). 4. We have heard the Ld. DR submissions and perused the material available on record. The assessee has filed the application before the CIT(E) for permanent registration under section 80G of the Act, whereas the CIT(E) in course of hearing proceedings has issued e- notice on the assessee through ITBA portal for certain clarifications and additional information to verify the genuineness of the activities of the trust. Since there was no proper response/ compliance to the notice in spite of providing sufficient opportunities to the assessee, the CIT(E) has rejected the application. Therefore considering, the facts, submissions and the principles of natural justice shall provide with one more opportunity of hearing to the assessee to substantiate the case along with evidences and information. Accordingly, set aside the impugned order and direct the CIT(E) to denovo consider the assessee trust application as per the law and we allow the grounds of appeal of the assessee for statistical purposes.