Facts
The appellant filed an application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961. The CIT(Exemption) rejected the application for lack of requisite documents and without providing an opportunity of being heard.
Held
The Tribunal held that the order of the CIT(Exemption) was passed in violation of principles of natural justice as the appellant was not heard. The Tribunal set aside the order and remanded the matter back to the CIT(E).
Key Issues
Whether the rejection of the registration application by the CIT(E) without providing an opportunity of being heard violates principles of natural justice.
Sections Cited
12A(1)(ac)(iii)
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Income Tax Appellate Tribunal, DELHI
Before: SHRI YOGESH KUMAR U.S. & SHRI MANISH AGARWAL
ORDER
PER YOGESH KUMAR, U.S. JM:
The present appeal is filed by the Assessee against the order of Ld. CIT(Exemption) (‘Ld. CIT(E) for short), Delhi dated 29/08/2024.
The appellant filed an Application for registration u/s 12A (1)(ac)(iii) of the Income Tax Act, 1961 (‘Act’ for short)in form No. 10AB of the Act. The said application has been rejected vide order dated 29/08/2024on the ground that the Appellant has not produced requisite documents in support of its application. Aggrieved by the same, the Appellant preferred the present Appeal.
The Ld. Counsel for the Appellant submitted that the order impugned has been passed in violation of principals of natural justice, the Ld. CIT(E) has not provided the opportunity of being heard to the Appellant, thus sought for allowing the Appeal.
Per contra, the Ld. Department's Representative submitted that the Appellant has not complied with the notices issued by the Ld. CIT(E) and not produced any documents in support of the claim, thus the order impugned has been rightly passed by the Ld. CIT(E), therefore, sought for dismissal of the present Appeal.
We have heard the parties and perused the material available on record. It can be seen from the order impugned, the Ld. CIT(E) has rejected the application for want of documents to substantiate the claim of the Appellant and the Appellant has not been heard before passing the orders impugned. 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 Appellant partly allowed for statistical purpose.