BHIKHA BEHRAM WELL TRUST,MUMBAI vs. CIT(EXEMPTION), MUMBAI

O R D E R Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 14.06.2025, impugned herein, passed by the Ld. Commissioner of Income Tax (Exemptions) (in short Ld. Commissioner) u/s 12AB(l)(b) of the Income Tax Act, 1961 (in short ‘the Act’).

M/s. Bhikha Behram Well Trust 2. At the outset, it is observed from the impugned order that the Ld. Commissioner despite of having knowledge that the Assessee is having provisional registration u/s 12A of the Act valid from A.Y. 2022-23 to A.Y. 2024-25 and therefore provisions of sub clause (iii) of section 12A(1)(ac) of the Act, are applicable to the case of Assessee, still rejected the application filed by the Assessee simply on the technical and/or inadvertent mistake committed by mentioning the sub clause as (ii) instead of (iii) of the provisions of section 12A(1)(ac) of the Act and therefore considering the peculiar facts and circumstances of the case for just and proper decision of the case and substantial justice, we are inclined to remand the instant case to the file of the Ld. Commissioner for decision afresh, suffice to say by taking into consideration, the application already filed as valid in the eyes of law and/or by treating the same as filed under sub clause (iii) of the provision of section 12(1)(ac) of the Act. Suffice to say, the Ld. Commissioner shall afford reasonable opportunity of being heard to the Assessee.

Order pronounced in the open court on 30.09.2025.