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Income Tax Appellate Tribunal, JODHPUR BENCH,
Before: SHRI SANDEEP GOSAIN & SHRI VIKRAM SINGH YADAV
Assessee by Shri Mohan Lal Saran, Adv. Revenue by Smt. Sanchita Kumar, CIT-DR Date of Hearing 12/08/2021 Date of Pronouncement /09/2021 O R D E R PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order passed U/s 12AA(1)(b)(ii) of the Income Tax Act, 1961 (in short, the Act) by the ld. CIT(E), Jaipur dated 30/09/2020, wherein following grounds have been taken by the assessee:
“1. That on the facts and in the circumstances of the case, the order passed by the ld. CIT(Exemptions), Jaipur is bad in law and bad on facts.
2. That on the facts and in the circumstances of the case, the ld. CIT(Exemptions), Jaipur has erred in rejecting the registration of the assessee-trust u/s 12AA of the Act.
3. That on the facts and in the circumstances of the case, ld. CIT(Exemptions), Jaipur has also erred in recording various observations in the order which are contrary to the facts. The appellant Trust has already been furnished the requisite information
2 ITA 165/Jodh/2020 Alokik Charitable Trust Vs CIT(E) or documents duly was desired vide letter dated 28/09/2020 prior to passing the rejecting order.
4. That the petitioner may kindly be permitted to raise any additional or alternative grounds at or before the time of hearing.”
The hearing of the appeal was concluded through video conference in view of the prevailing situation of Covid-19 Pandemic.
The brief facts of the case are that the assessee had submitted an application seeking registration U/s 12AA of the Act before the ld. CIT(E) on 16/03/2020. On the application, the ld. CIT(E) issued notice dated 22/07/2020 requiring the applicant to submit certain documents/explanations by 10/08/2020 alongwith original Trust Deed/MOA for verification. But no compliance was made by the applicant society. Thereafter, the ld. CIT(E) rejected the application for the assessee for seeking registration U/s 12AA of the Act.
Now the assessee is in appeal before the ITAT on the grounds mentioned above.
Having considered the rival contentions and carefully perused the material placed on record. From perusal of the record, we noticed that at the time of considering the application filed by the assessee for seeking registration before the CIT(E), the ld. CIT(E) has issued notice dated 22/07/2020 requiring the assessee/applicant to submit certain documents/explanations alongwith original Trust Deed/MOA for verification. However, the compliance of the said letter was not made
3 ITA 165/Jodh/2020 Alokik Charitable Trust Vs CIT(E) by the assessee/applicant , therefore, subsequent another opportunity was also granted but the compliances on behalf of the assessee/applicant was never made, therefore, the ld. CIT(E) went on to decide the application of the assessee/applicant for seeking registration U/s 12AA of the Act in absence of required documents and rejected the same.
Now before us, although, the assessee has raised a categorical stand that the assessee had already furnished requisite information or documents vide letter dated 28/09/2020 i.e. prior to passing of order of rejection but nothing has been placed on record before us to demonstrate that in fact the assessee had really submitted all the required documents sought for by the ld. CIT(E) for deciding the registration application.
Be that as it may, it was the duty of the applicant to comply with the directions so issued by the ld. CIT(E) from time to time so as to enable him to proceed and decide the application for seeking registration U/s 12AA of the Act which in this case has not been done.
However, the ld. AR appearing on behalf of the assessee focused upon the point that the assessee had already submitted required information.
Without going into the merits of the submissions made by either of the parties and while considering the interest of justice, we find it fit to provide another opportunity to the assessee/applicant to furnish the 4 ITA 165/Jodh/2020 Alokik Charitable Trust Vs CIT(E) required documents as has been sought before the ld. CIT(E), therefore, we restore the matter back to the ld. CIT(E) for deciding the issue afresh after providing due and reasonable opportunity of being heard. The assessee is also directed to file the required documents as desired by the ld. CIT(E) and also cooperate with the ld. CIT(E) in deciding the appeal.
Before parting, we may make it clear that our decision to restore the matter back to the file of Ld. CIT(A) shall in no way be construed as having any reflection or expression on the merits of the dispute, which shall be adjudicated by Ld. CIT(A) independently in accordance with law.
In the result, this appeal of the assessee allowed for statistical purposes only.