SOCIETY FOR CHILD DEVELOPMENT,NEW DELHI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), DELHI, NEW DELHI

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ITA 709/DEL/2025Status: DisposedITAT Delhi16 May 2025AY 2023-24Bench: SHRI MAHAVIR SINGH (Vice President), SHRI MANISH AGARWAL (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, finding reasonable cause. It held that the assessee was not provided a proper opportunity to be heard and set aside the CIT(E)'s order.

What were the facts?

The assessee's application for registration under Section 12A(1)(ac)(iii) was rejected by the CIT(E) for non-compliance with notices. The assessee filed an appeal with a significant delay, citing non-receipt of notices and an employee's departure without informing them.

What were the issues?

Whether the delay in filing the appeal should be condoned and if the assessee was denied a proper opportunity to present its case before the CIT(E) for registration.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

For Appellant: Shri C.S. Aggarwal, Sr. Adv. &
Hearing: 13/05/2025Pronounced: 13/05/2025

(ASSESSMENT YEAR: 2023-24) Society for Child Development, CIT (Exemption), D-13, Kamla Nagar, Jawahar Delhi. Nagar, Shakti Nagar, Vs. North Delhi-110007. PAN-AABTS4111K (Appellant) (Respondent) Assessee by Shri C.S. Aggarwal, Sr. Adv. & Shr R.P. Mall, Adv. Department by Sh. Dayainder Singh Sindhu, CIT-DR Date of Hearing 13/05/2025 Date of Pronouncement 13/05/2025 O R D E R

PER MANISH AGARWAL, AM:

1.

This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Exemption), Delhi [CIT(E), in short] in DIN & Notice No. ITBA/EXM/F/EXM45/2023-24/1054933641(1) dt. 08.08.2023 rejecting the registration u/s 12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’).

2.

This appeal is filed by the assessee with a delay of 464 days. The assessee filed an application stating the reasons for the delay supported by an affidavit. It was the submission of the ld. A/R that assessee has not received any notices issued by the CIT(E) and the person who was looking after the income tax matters had left the job without intimating about the outcome of the present application. The assessee came to know about the rejection order only when it had made enquiries in e-filing portal. Accordingly, the appellant submitted that there has been the delay due to sufficient and bonafide reasons in filing the present appeal Society for Child Development vs. CIT(E) and requested for the condonation of the delay. The assessee has also placed reliance on the judgement of Hon’ble Supreme Court in the case of N. Balakrishnan vs. M Krishna Murthy, (1998) 7 SCC 123. He further placed reliance on judgement of hon’ble Apex court in the case of Collector Land Acquisition Vs. Mst. Katiji reported in 167 ITR 471.

3.

Per contra, ld. CIT DR stated that reasons stated by the assessee are general in nature and, therefore, delay should not be Condoned.

4.

After considering the reasons stated and the judicial pronouncements relied upon by the assessee, we find there is a reasonable cause in delay in filing the appeal which is hereby condoned and the appeal is decided on merits.

5.

In the instant case, assessee had filed application on 20.02.2023 for registration u/s. 12A(1)(ac)(iii) of the Act before the ld. CIT(E). It was the submission that it is claimed by ld. CIT(E) that notices were issued to the assessee in respect of proceedings u/s.12A(1)(ac)(iii) of the Act to produce the copy of Memorandum of Association/Trust deed for verification and to furnish a detailed reply on the specific information called for through e-filing portal. It was the submission that the concerning person looking after the income tax matters of the appellant trust has inadvertently forgotten to check the e-filing portal and further no notice was received through email or in physical mode thus, the assessee could not comply with the notices issued by ld. CIT(E). It was the submission that it was in this backdrop that the ld. CIT(E) rejected the application and denied the registration to the assessee. Ld. AR prayed that the appellant trust may be granted one more opportunity to produce the required details as called for by the ld. CIT(E) for granting registration u/s.12A(1)(ac)(iii) of the Act.

6.

In reply, ld. CIT DR did not raise any objection to the request of ld. AR of the assessee.

Society for Child Development vs. CIT(E) 7. We have considered the rival submissions. Ld. CIT(Exemption), Delhi has rejected the applications filed by assessee for non- compliance. A perusal of the impugned order of ld. CIT(E), Delhi clearly shows that notices were issued to the assessee through e-filing portal to furnish the detailed reply on the specific information called for. However, the appellant trust failed to furnish the same, for which, the registration u/s. 12A(1)(ac)(iii) was rejected by the ld. CIT(E). It was the contention of ld. AR that no notices were received by the assessee. Now, ld. AR submits that the appellant trust has all the evidences as sought by ld. CIT(E) and will be produced if the matter is remanded back to the file of ld. CIT(E). We are of the view that proper opportunity of being heard was not provided to the assessee and hence, in the interest of justice, we set aside the order of CIT(E) and remit the issue back to the file of the CIT(E), who will examine all the details and assessee will comply with all the requirements. In term of the above, the order of CIT(E) is set aside and matter restored back to his file for fresh consideration of registration u/s.12A(1)(ac)(iii) of the Act.

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