What did the Tribunal hold?

The Tribunal found that the CIT(Exemptions) did not properly consider the application. To prevent a miscarriage of justice, the Tribunal granted the assessee a further opportunity to present its case.

The assessee's application for registration under Section 12A(1)(b)(ii) was rejected by the CIT(Exemptions) due to a lack of requisite submissions. The assessee claims to have produced relevant records.

What were the issues?

Whether the CIT(Exemptions) properly considered the assessee's application for registration under Section 12A(1)(b)(ii) and whether the assessee was given adequate opportunity to present its case.

Mrs Narang Memorial Society vs C, New Delhi | ITAT Delhi 2026

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: MS MADHUMITA ROY & SHRI KRIWANT SAHAY

Hearing: 23.06.2026Pronounced: 25.06.2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI KRIWANT SAHAY, ACCOUNTANT MEMBER ITA No.5280/Del/2026 Assessment Year 2025-26__ Mrs. Narang Memorial Vs CIT (Exemptions) Scoeity C- 414, Basement . New Delhi Defence Colony, New Delhi (Appellant) (Respondent) PAN: AAAAN2231R

Appellant by Sh. Rajat Garg, CA Respondent by Sh. Rajesh Mahajan, CIT DR

Date of Hearing 23.06.2026 Date of Pronouncement 25.06.2026 O R D E R PER KRINWANT SAHAY, A.M.: 1. The above captioned appeal filed by the assessee is directed against the order dated 09.03.2026 passed by the CIT(E), Delhi whereby and whereunder in the absence of requisite submissions made by the applicant in support of the application in Form No. 10AB for registration u/s 12A(I)(b)(ii) of the Act has been rejected.

Having regard to this particular facts of non consideration of the application U/S 12A of the Act by the Ld CIT(E) in its proper perspective in spite of relevant records having been duly produced by the assessee before him, in order to prevent the miscarriage of justice, we would like to grant a further opportunity to the assessee to represent its case effectively before the Ld. CIT(E).

Thus, the appeal is disposed of by setting aside the issue to the file of the Ld. CIT(E) for fresh adjudication of the same upon granting an opportunity of being heard to the assessee and upon considering the evidences on record or any other evidence which the assessee may choose to file at the time of hearing of the matter.

Appeal preferred by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 25/06/2026.

Sd/- Sd/- SD/d/- -/- (MADHUMITA ROY) (KRINWANT SAHAY) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 25/06/2026 *Neha, Sr. PS* Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

MRS NARANG MEMORIAL SOCIETY,DELHI vs. C, NEW DELHI

What did the Tribunal hold?

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