MEIPPORUL KALVI KAZHAGAM,THIRUVARUR vs. CIT, EXEMPTIONS,, CHENNAI

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ITA 1040/CHNY/2025Status: DisposedITAT Chennai04 July 2025Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the notice might not have been served on the assessee as it went to the spam account. Considering this as a violation of natural justice, the Tribunal set aside the order of the Ld.CIT(E) and restored the application for fresh consideration on merits.

What were the facts?

The assessee filed an online application for registration under Section 12AB of the Income Tax Act, 1961. The application was rejected by the Ld.CIT(E) on the grounds that the assessee did not respond to a notice issued on 12.09.2024.

What were the issues?

Whether the rejection of registration under Section 12AB due to non-response to a notice, which may not have been served, is a violation of natural justice.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 12AB,Section 147,Section 148,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 18.06.2025Pronounced: 04.07.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Exemption), (hereinafter referred to as “the Ld.CIT(E)”), Chennai, dated 24.09.2024 for rejecting the online application filed on 11.03.2024 in Form 10AB u/s.12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter referred to as "the Act”) seeking registration u/s.12AB of the Act.

2.

At the outset, the Ld.AR of the assessee brought to our notice that there is a delay of ‘132’ days in filing of appeal and drawing our attention (AY -) Meipporul Kalvi Kazhagam :: 2 ::

1. to the condonation petition as well as affidavit filed in support of it submitted that due to hospitalization of the Trustee, Shri K.S.S.

Thiyagapari, he couldn’t contact the Ld.AR for filing of this appeal. The assessee had also filed medical records, relevant medical report/certification for supporting the averments made in the application for condonation. Having perused the same, we are inclined to condone the delay and proceed to hear the appeal on its merits.

3.

The Ld.AR further brought to our notice that the Ld.CIT(E) has rejected the application seeking registration u/s.12AB of the Act only on the ground that the assessee didn’t respond to his notice on 12.09.2024 and finding no response, he refused to grant registration u/s.12AB of the Act. According to the Ld.AR, the notice was not served upon the assessee since it went to the ‘spam’ account of the assessee. Therefore, he prayed for one more opportunity before the Ld.CIT(E) to file all the relevant documents.

4.

Per contra, the Ld.DR doesn’t want us to give one more innings to the assessee.

5.

Having heard both the parties and after perusal of the records, we note that the assessee Trust had sought registration u/s.12AB of the Act which has been rejected on the ground that the assessee didn’t respond to the notice issued by the Ld.CIT(E) on 12.09.2024, therefore, he (AY -) Meipporul Kalvi Kazhagam dismissed it. We find that the assessee brought to our notice that the impugned notice couldn’t be served upon the assessee since the notice went into the ‘spam’ account of the assessee. Be that as it may, since there is a violation of natural justice, we set aside the impugned order of the Ld.CIT(E) and restore the application back to the file of the Ld.CIT(E) to decide the issues on merits after hearing the assessee. The assessee is directed to be diligent and file all relevant documents before the Ld.CIT(E).

6.

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

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