RAISING SHAKTI FOUNDATION,HYDERABAD vs. CIT(EXEMPTIONS), HYDERABAD

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ITA 312/HYD/2025Status: DisposedITAT Hyderabad18 July 202510 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals, observing that the reasons were bonafide and supported by Supreme Court judgments. The Tribunal found that the CIT(Exemptions) had mechanically rejected the applications without a speaking order.

What were the facts?

The assessee trust applied for registration under Sections 12AB and 80G(5) of the Income Tax Act, 1961. The CIT(Exemptions) rejected the applications, citing non-submission of requisite documents and failure to verify the genuineness of activities. The appeals were filed with a delay.

What were the issues?

Whether the CIT(Exemptions) was justified in mechanically rejecting the applications for registration without passing a reasoned order. Whether the delay in filing the appeals should be condoned.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ DB-A ‘ Bench, Hyderabad

For Appellant: Shri B. Balakrishna, CIT-DR

आदेशकी प्रतततिति अग्रेतषत/ Copy of the order forwarded to:-

1. 1. तिर्ााररती/The Assessee : Raising Shakti Foundation, Plot No.302, APSFC, MLA Colony, Banjara Hills, Hyderabad – 500045, Telangana. 2. राजस्व/ The Revenue : The Commissioner of Income Tax (Exemption), Hyderabad.

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