SHRI KUTCH VAGAD JAIN SHWETAMBAR MURTIPUJAK VISA SHRIMALI SAT CHOVISI SAMAJ,KUTCH vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 2168/AHD/2025Status: DisposedITAT Ahmedabad30 April 20263 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the interests of justice would be served by remanding the matter back to the CIT(E) for fresh consideration of the application, taking into account the assessee's submissions.

What were the facts?

The assessee, a Trust, applied for registration under Section 12AB. The CIT(E) rejected the application for failing to furnish requisite details and establish the genuineness of its activities.

What were the issues?

Whether the CIT(E) erred in rejecting the provisional registration application without considering the assessee's submissions and documents.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-Ms SUCHITRA KMBLE

For Appellant: Shri M S Chhajed, AR
For Respondent: Shri Sher Singh, CIT. DR
Hearing: 27.04.2026Pronounced: 30.04.2026

PER DR. B.R.R. KUMAR, VICE-PRESIDENT:

-

Delay Condoned This appeal is filed by the Assessee against the appellate order dated 29.01.2026 passed by the Commissioner of Income Tax (Exemption), Ahmedabad, relating to the Assessment Year NA.

2.

The assessee has raised the following grounds of appeal:

1.

The order passed by the Ld.CIT(E) is against law, equity & justice.

2.

The Ld.CIT(E) has erred in law and on facts in rejecting the provisional registration alleging as violation of clause(d) below explanation to section 12AB(4) of the Act.

3.

The appellant craves liberty to add, amend, alter or modify all or any grounds of appeal before final appeal. Asst. Year : NA - 2–

3.

The facts of the case are that the assessee is a Trust and had applied for registration under Form No.10AB under the provisions of the Act. The Ld. CIT(E) rejected the application for registration u/s.12A of the Income Tax Act, 1961, on the ground that the assessee-trust failed to furnish the requisite details/explanation and to establish the genuineness of its activities.

4.

Aggrieved by the order of the Ld. CIT(E), the Assessee filed appeal before the Tribunal.

5.

At the outset, we find that notices were issued from time to time to furnish details/documents as called for. The Ld.CIT(E) rejected the application of the assessee on the ground that the assessee-trust remained non compliant and failed to produce substantial documents before the Ld.CIT(E). Therefore, the Ld. Counsel prayed that given an opportunity, the same would be apprised to the Ld.CIT(E). Ld. CIT(DR) argued that the assessee-trust needs to furnish requisite details/explanations and submissions before the Ld. CIT(E). Having considered the facts on record, we hold that interests of justice would be well served by remanding the matter to the Ld. CIT(E) for consideration of the application afresh and to pass an order by taking into consideration the submissions /explanations submitted by the assessee. Asst. Year : NA - 3–

6.

In the result, the appeal of the assessee is allowed for statistical purposes.

The order is pronounced in the open Court on 30.04.2026. (SUCHITRA KAMBLE) VICE-PRESIDENT () Ahmedabad; Dated 30.04.2026 MV

आदेश की "ितिलिप अ"ेिषत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""थ" / The Respondent. 3. संबंिधत आयकर आयु" / Concerned CIT 4. आयकर आयु"(अपील) / The CIT(A)- 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER,सहायक पंजीकार (Dy./Asstt.

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