SAHAJANAND EDUCATION AND CHARITABLE TRUST,GANDHINAGAR vs. THE CIT(EXEMPTION), AHMEDABAD

PDF · subscribers
ITA 2392/AHD/2025Status: DisposedITAT Ahmedabad27 March 20263 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted the assessee's plea of compelling circumstances for non-response and the need for another opportunity. The Tribunal held that remanding the matter to the CIT(E) for a fresh consideration of the application, along with the assessee's submissions, would serve the interests of justice.

What were the facts?

The assessee, Sahajanand Education And Charitable Trust, filed appeals against the orders of the CIT(E) rejecting their applications for registration under sections 12AB and 80G. The rejection was primarily due to the trust's failure to respond to notices and provide necessary details, despite being given multiple opportunities.

What were the issues?

Whether the rejection of registration applications under section 12AB and 80G was justified, or if the assessee should be granted another opportunity to submit their documentation and explanations.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(iii),Section 80G(5)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE- & Ms. SUCHITRA KAMBLE

For Appellant: Shri Mehul Thakker, AR
For Respondent: Shri Alpesh Parmar, CIT-DR
Hearing: 23.03.2026Pronounced: 27.03.2026

O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- The captioned appeals have been filed by the assessee against the separate orders dated 17.08.2023 & 25.12.2024 passed by the Ld. Commissioner of Income Tax (Exemption), Ahmedabad (hereinafter referred to as “the Ld.CIT(E)”). 2. The assessee has raised the following grounds of appeal:

1.

The Ld. CIT-Exemption, Ahmedabad has erred in rejecting the application for registration of the trust u/s 12AB of the IT Act on the ground that appellant failed to respond the various notices. However, the fact is that the appellant trust could not respond the various -2392/Ahd/2025 Sahajanand Education And Charitable Trust Vs. CIT (Exemption) - 2– notices due to compelling circumstances. The appellant, therefore, prays that it may please be afforded one more opportunity to produce all the relevant documents and make submissions before the Ld. CIT- Exemption, Ahmedabad.

2.

The appellant craves leave to add, alter or delete any ground either before or in the course of hearing of the appeal.

3.

The facts of the case are that the assessee is a Trust and had applied for registration under Form No.10AB of the Act. The Ld. CIT(E) rejected the application for registration u/s.12A(1)(ac)(iii) of the I.T Act, 1961, since the assessee-trust remained non compliant and failed to submit any details/explanation and genuineness of the activities of the Trust.

4.

Aggrieved by the order of the Ld. CIT(E), the Assessee filed appeal before the Tribunal.

5.

At the outset, we find that notices were issued from time to time to furnish details/documents as called for. The Ld.CIT(E) rejected the application of the assessee on the ground that that the assessee-trust remained non compliant and failed to submit any substantial documents. Therefore, the Ld.Counsel prayed that given an opportunity, the same would be apprised to the Ld.CIT(E). Ld. CIT(DR) argued that the assessee-trust needs to furnish requisite details/explanations and submissions before the Ld. CIT(E). Having considered the facts on record, we hold that interests of justice would be well served by remanding the matter to the Ld. CIT(E) for consideration of the application afresh and to pass an order by taking into consideration the submissions /explanations submitted by the assessee.

-2392/Ahd/2025 Sahajanand Education And Charitable Trust Vs. CIT (Exemption) - 3– 6. Since we have remanded the issue to the Ld.CIT(E) in against rejecting of application u/s.12A(1)(ac)(iii) of the Act, we also set-aside the issue for approval of registration u/s.80G(5)(iii) of the Act in for fresh consideration.

7.

In the result, both the appeals of the assessee are allowed for statistical purposes.

More judgments on Section 12AB

All 5,972 judgments and leading authorities on Section 12AB →

Recent GST High Court judgments

Search GST case law →