INDIAN SOCIETY OF BLOOD TRANSFUSION AND IMMUNDHAEMATOLOGY, CHANDIGARH,CHANDIGARH vs. THE CIT EXEMPTIONS, CHANDIGARH, CHANDIGARH

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ITA 42/DEL/2026Status: DisposedITAT Delhi26 May 2026AY 2026-20273 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee may not have been given a proper opportunity to present its case due to pending statutory compliances. Therefore, the appeals were allowed for statistical purposes to allow for fresh adjudication on merits.

What were the facts?

The assessee's application for Form 10AB was rejected, leading to the cancellation of its Section 12A registration. This rejection was based on the alleged failure to provide information justifying the objects and genuineness of its activities.

What were the issues?

Whether the assessee was provided with a reasonable opportunity to justify its activities and objects before the rejection of its Form 10AB and cancellation of registration.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, DELHI

Before: SHRI M BALAGANESH & SHRI ANUBHAV SHARMA

For Appellant: CA Sh. Kushal Chopra, CA
For Respondent: Ms. Pooja Swaroop, CIT, DR
Hearing: 13.05.2026Pronounced: 26.05.2026

PER ANUBHAV SHARMA, JM:

These appeals are preferred by the Assessee against the order dated 11.11.2025 of the Commissioner of Income-tax, Exemption, Chandigarh (hereinafter referred as ‘Competent Authority’) against the rejection of Form 10AB

P a g e | 2 ITA Nos. 41 & 42/Del/2026 Indian Society of Blood Transfusion and Immundhaenatology (AY: 2026-27) and consequent cancellation of registration granted under Section 12A(1)(ac)(ii) of the Act.

2.

On hearing both sides we find that the impugned orders have been passed on the basis that assessee had failed to provide necessary information/documents to justify the objects and genuineness of the activity. Ld. Counsel has pointed out that adjournment letters were filed before ld. CIT(E) and copies of same has also been provided in the paper book. It was submitted that adjournment applications were not entertained while the assessee was busy with other statutory compliances. Though ld. DR has opposed the contentions and it was submitted that reasonable opportunity was given to the assessee. We are of the considered view that the ends of justice will be served by giving assessee an opportunity to decide on merits. The appeals of the assessee are allowed for statistical purposes, the issue on merits as well as law are referred to the files of Ld. CIT(E) for fresh adjudication.

Order pronounced in the open court on 26.05.2026

Sd/- Sd/- (M Balaganesh) (Anubhav Sharma) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated 26.05.2026 Rohit, Sr. PS

P a g e | 3 ITA Nos. 41 & 42/Del/2026 Indian Society of Blood Transfusion and Immundhaenatology (AY: 2026-27) Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT NEW DELHI

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