SHRI ADIANTH JAIN SANGH,JALORE vs. CIT (E), JAIPUR
What did the Tribunal hold?
The Tribunal held that the impugned orders of the CIT(E) were not based on proper consideration of all aspects. It directed the CIT(E) to re-examine the applications based on specific categories of deficiencies, allowing for rectification of procedural defects and further inquiries where necessary.
What were the facts?
The appeals before the ITAT involved various assessees, primarily trusts and societies, seeking registration under Section 12AB of the Income Tax Act. The CIT(E) had rejected these applications for reasons such as lack of genuineness of activities, incomplete documentation, or procedural defects.
What were the issues?
The key issues were whether the denial of registration under Section 12AB by the CIT(E) was justified and the scope of inquiry to be conducted upon remand.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR
BEFORE SHRI AMIT SHUKLA, HON’BLE JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER
S. ITA No. Asst. Year ASSESSEE RESPONDENT PAN No. Assessee by Revenue By No . 1. 2025-26 SRG FOUNDATION, CIT(EXEMPTIO ABCTS0633C PRINKIT JAIN O.P. MEENA- CIT- ITA 321, S.M. LODHA N) JAIPUR CA DR (PHYSICALLY) 610/JODH/2026 COMPLEX, SHASTRI (VIRTUALLY) CIRCLE, UDAIPUR— 313001
ITA N.A. MUNI SHRI KAMAL ITO AAEAM9933B CA RISHABH O.P. MEENA- CIT- VIJAY M SA VIKAS (EXEMPTION), RANGA DR (PHYSICALLY) 613/JODH/2026 EVAM SHIKSHAN JODHPUR (VIRTUALLY) SHODH SANSTHAN BHINMAL, JAGDAMBA COMPLEX, FIRST FLOOR, MAHAVEER CHOCK, JALORE- 343029 3. 2023-24 MAHARANA ITO, WARD AAGAM0274 PRIYANSH O.P. MEENA- CIT- ITA PRATAP KHELGAON EXEMPTION, P LODHA CA DR (PHYSICALLY) 618/JODH/2026 SOCIETY, UDAIPUR (VIRTUALLY) KHELGAON, CHITRAKOOT NAGAR, BHUWANA BUY PASS, UDAIPUR- 313001 4. 2026-27 ANDHERI MATA CIT (E), JAIPUR AAGTA1612G SHRAWAN O.P. MEENA- CIT- ITA MANDIR KUMAR DR (PHYSICALLY) 619/JODH/2026 JIRNODHVAR EVAM GUPTA, VIKAS SAMITI ADVOCATE VIRAT, POST VIRAT (VIRTUALLY) SAGWARA, DUNGARPUR-314401
ITA 2026-27 ANDHERI MATA CIT (E), JAIPUR AAGTA1612
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More judgments on Section 12AB
- Desire Foundation, Jaipur vs Income Tax Officer, JaipurITA 1646/JPR/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Sheo Narayan Trust, Khajpura vs CIT Exemption, PatnaITA 554/PAT/2026[2025-2026]Status: Disposed16 Oct 2026AY 2025-2026
- Ss Early Learning Society, Hyderabad vs CIT (Exemption), HyderabadITA 1208/HYD/2025[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Shri Brajshiromani Laxmandas Sewa Trust… vs Income-Tax Officer, Ward 1(3)(1), Mathura…ITA 592/AGR/2026[2026-2027]Status: Disposed14 Oct 2026AY 2026-2027
- Shri Brajshiromani Laxmandas Sewa Trust… vs Income-Tax Officer, Ward 1(3)(1), Mathura…ITA 591/AGR/2026[2026-2027]Status: Disposed14 Oct 2026AY 2026-2027
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