PVAI VALUATION PROFESSIONAL ORGANISATION,MUMBAI vs. ITO (EXEMPTION) MUMBAI, MUMBAI
What did the Tribunal hold?
The Tribunal condoned the delay, holding that the assessee had presented a reasonable cause. The Tribunal also remitted the issue back to the CIT(E) to provide the assessee an opportunity to be heard and rectify defects.
What were the facts?
The assessee's appeal arose from the CIT(E)'s order rejecting their application for registration under section 12A. The appeal was filed with a delay of three days, which the assessee attributed to unintentional reasons.
What were the issues?
Whether the delay in filing the appeal should be condoned and whether the assessee was denied an opportunity of being heard by the CIT(E) before rejecting the application.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH, MUMBAI
Before: SMT. BEENA PILLAI & SHRI OMKARESHWAR CHIDARA
ORDER Per: Smt. Beena Pillai, J.M.: The present appeals filed by the assessee arises out of the orders passed by Ld. CIT(E) rejecting the application in form 10 AB seeking final registration for Exemption u/s. 12A and ETG of the Act. 2. At the outset the Ld. AR submitted that, there is a delay of three days in filing the present appeal before this Tribunal. The Ld. AR submitted that, the office of the Authorised Representative was closed due to which the appeal could not be filed within the period of limitation. The Ld. AR thus, prayed for the delay to be condoned as it was unintentional and cannot to attributed to the assessee. The application seeking condonation of delay dated 27/03/2025, is placed on record. 2.1. The Ld. DR though, did not support the argument of the assessee could not controvert the fact that the delay is absolutely unintentional. We have perused the submissions of both sides in the light of the record placed before us.
It is noted that, the assessee has made out a reasonable cause for the delay in filing appeal before this Tribunal and is not attributable to assessee. Accordingly, we condone the delay and the application dated 27/03/2025 stands to be allowed.
On merit of the case the Ld. AR submitted that, the Ld. CIT(E) failed to grant opportunity to rectify the defect in the applications and rejected the application without granting an opportunity of being heard. The Ld. AR thus, prayed for an opportunity by requesting to remand issued back to the Ld. CIT(E). The Ld. DR did not object for the matter to be remanded the larger interest of justice.
We accordingly, remitted this issue back to the Ld. CIT(E) with a direction to pass detailed on merit, after considering the submissions of assessee. Needless to say that proper opportunity being heard must be granted to assessee.
Accordingly, grounds raised by the assessee stands allowed. In the result appeal filed by the assesse stands allowed.
More judgments on Section 12A
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- Sanskardham Nandan, Mehsana vs CIT(Exemption), AhmedabadITA 2980/AHD/2026[2025-26]Status: Disposed16 Oct 2026AY 2025-26
- Global University Foundation, Hyderabad vs CIT(Exemption), HyderabadITA 777/HYD/2026[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Global University Foundation, Hyderabad vs CIT(Exemption), HyderabadITA 776/HYD/2026[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Shiva Shiksha Samiti, Deendayal Puram, Up… vs Income-Tax Officer, Ward-Exemption, Agra…ITA 415/AGR/2026[2017-18]Status: Disposed15 Oct 2026AY 2017-18
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