SHREE GANESH EDUCATION TRUST,AHMEDABAD vs. THE CIT ( EXEMPTION), AHMEDABAD

This appeal preferred by the Assessee-Trust is directed against the Order, dated 12/01/2026, passed by the Learned Commissioner of Income-tax (Exemption), Ahmedabad [hereinafter referred to as 'the CIT(E)'], whereby application filed in Form 10AB for registration under Section 12A of the Income-tax Act, 1961 [hereinafter referred to as 'the Act'] was rejected.

The delay of 78 days in filing the present appeal is condoned taking into consideration the explanation offered in the application seeking condonation of delay and supported by the accompanying affidavit. Accordingly, we proceed to adjudicate the following grounds raised by the Assessee in the present appeal:

When the appeal was taken up for hearing the Learned Authorised Representative for the Assessee prayed for setting-aside of the impugned order and contended that the application filed by the Assessee was dismissed on account of technical defect without examining the merits. The Learned Authorised Representative for the Assessee submitted the aforesaid application was rejected on the ground that the same filed under wrong provision [i.e. Section 12A(1)(ac)(ii)] applicable to charitable organization already holding regular registration and seeking renewal of the same. The grievance of the Assessee is that the Assessee was not put to notice about the 2 defect in the application and the order rejecting application was passed without giving any opportunity of being heard to the Assessee.

Per Contra, Learned Departmental Representative supported the order passed by the Learned CIT(E) contending that the application was filed by the Assessee under incorrect provision and therefore, there was no infirmity in the rejection order passed by the Learned CIT(E).

We have considered the rival submission, perused the material on record and examined the position in law.

It is the case of the Assessee that the application was intended to be made under Section 12A(1)(ac)(iii) of the Act. However, inadvertently, the application was filed under incorrect provision [Section 12A(1)(ac)(ii)] by selection incorrect option while filling the relevant form electronically. Since the Assessee was not confronted with defect in the application, the Assessee was not able to explain before the Learned CIT(E) that the aforesaid inadvertent mistake had occurred while filing the application in the prescribed form. We note that only one notice of hearing was issued to the Assessee on 24/12/2025. Taking into consideration overall facts and circumstances of the present case, we deem it appropriate and in the interest of justice to grant another opportunity to the Assessee to make out a case for registration in terms of Section 12A(1)(ac)(iii) of the Act. Accordingly, we set aside the impugned order passed by the Learned CIT(E) and restore the application filed by the Assessee to its original number. The Learned CIT(E) is directed to either treat the application filed by the Assessee as application filed under Section 12A(1)(ac)(iii) of the Act or grant opportunity to the Assessee to file rectified application. It is clarified that the Learned CIT(E) would be at liberty to decide upon the merits of the application as per law after granting the Assessee an opportunity to make submission and file documents/details in support of the said application. All rights and contentions of the Assessee are left open. In terms of the aforesaid,

In terms of paragraph above, the appeal preferred by the Assessee is allowed for statistical purposes.

""यथ"/ The Respondent. 3. संबंिधतआयकरआयु"/ Concerned CIT 4. आयकरआयु"(अपील) / The CIT(A) 5. िवभागीय"ितिनिध, आयकरअपीलीयअिधकरण/ DR, ITAT, 6. गाड"फाईल /Guard file. आदेशानुसार/BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.