Facts
The Appellant filed applications for registration under Section 12A(1)(ac)(iii) and 80G of the Income Tax Act, 1961. The Ld. CIT(E) rejected these applications for want of documents and without providing adequate opportunity to the appellant.
Held
The Tribunal held that the Assessee should have been given an opportunity to produce documents and have the application decided on its merit. The impugned orders were set aside, and the matter was remanded to the Ld. CIT(E).
Key Issues
Whether the Ld. CIT(E) erred in rejecting the registration applications without providing adequate opportunity to the assessee to produce documents.
Sections Cited
12A(1)(ac)(iii), 80G, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI
Before: SHRI YOGESH KUMAR U.S. & SHRI MANISH AGARWAL
I.T.A. No. 338/DEL/2025 Mahavir Prasad Radhey Vs Commissioner of Income ShyamDiwan Charitable Trust Tax (Exemption), Delhi A-2/191, First Floor, Janakpuri, Civic Centre, Minto Road, New DelhiPAN: AAHTM4351R New Delhi Appellant Respondent Assessee by Sh. Rakesh Kumar Khiwani, CA Revenue by Ms.Pooja Swaroop, CIT(DR) Date of Hearing 22/07/2025 Date of Pronouncement 22/07/2025 ORDER
PER YOGESH KUMAR, U.S. JM:
The above captioned appeals are filed by the Appellant against the orders of Ld. Commissioner of Income Tax (Exemptions) (‘Ld.
CIT(E)’ for short), New Delhi dated 21/11/2024 and 21/11/2024, wherein the application filed by the Appellant for grant of registration u/s 12A(1)(ac)(iii) and 80G of the Income Tax Act, 1961 ('Act' for short) have been rejected.
The Ld. Counsel for the Assessee submitted that the orders impugned have been passed ex-parte, wherein Ld. CIT(E)has not verified the documents produced by the Appellant and without providing opportunity to the appellant to produce further documents and submissions the orders impugned has been passed. Thus, sought for allowing the Appeal.
The Ld. Department's Representative vehemently submitted that the appellant has failed to substantiate the claim in support of the applications filed by the Appellant. Thus, relying on the orders of the Lower Authority, sought for dismissal of the Appeals.
We have heard the parties and perused the material available on record. It can be seen form the order impugned, the Ld. CIT(E) has rejected the application for want of documents to substantiate the claim of the Appellant. Considering the fact that the Assessee is claimed to be conducting charitable activities, should have provided opportunity to the appellant to produce the documents and should have decided the application on its merit. Thus, we set aside the impugned orders of the Ld. CIT(E) and remand the matter to the file of Ld. CIT(E) with a direction to decide the applications afresh after providing opportunity of being heard to the Appellant. The Appellant is also at liberty to produce any/all documents in support of its claim.
In the result, the appeals of the Assessee are partly allowed for statistical purpose.