INSTITUTE OF DRIVING & TRAFFIC RESEARCH GUJARAT,AHMEDABAD, GUJARAT vs. COMMISSIONER OF INCOME TAX(EXEMPTION) , AHMEDABAD, GUJARAT

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ITA 174/AHD/2025Status: DisposedITAT Ahmedabad19 August 2025Bench: Shri Sanjay Garg (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the interest of justice would be served by giving the assessee an opportunity to present their case. The impugned orders were set aside, and the matters were restored to the file of the Ld.CIT(E) for a fresh decision.

What were the facts?

The assessee's applications for final/regular registration under Section 12A(1)(ac)(iii) and approval under Section 80G were rejected by the Ld.CIT(E) through separate orders. The assessee contended these were ex-parte orders issued without proper notice and sought an opportunity to present their case.

What were the issues?

Whether the Ld.CIT(E) orders rejecting the assessee's applications for registration/approval were passed ex-parte without granting adequate opportunity. Whether the assessee should be granted a fresh opportunity to present their case.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Ms. Amrin Pathan, AR
Hearing: 18/08/2025Pronounced: 19/08/2025

"ी संजय गग", "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम!। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Makarand V. Mahadeokar, Accountant Member आयकर अपील सं /ITA Nos. 174/Ahd/2025 & 175/Ahd/2025 िनधा"रण वष" /Assessment Year : - N.A. Institute of Driving & Traffic The Commissioner of बनाम/ Resarch Gujarat Income Tax (Exemption) v/s. 211, Iskon Mall Ahmedabad – 380 015 Shivranjani Cross Road Satellite Road Jodhpur Char Rasta Ahmedabad – 380 015 "थायी लेखा सं./PAN: AACAI 0135 P (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee by : Ms. Amrin Pathan, AR Revenue by : Shri R.P. Rastogi, CIT-DR सुनवाई की तारीख/Date of Hearing : 18/08/2025 घोषणा की तारीख /Date of Pronouncement: 19/08/2025 आदेश/O R D E R

Per Sanjay Garg, Judicial Member:

1.

The captioned appeals have been preferred by the Assessee against the separate orders of the Learned Commissioner of Income Tax (Exemption), Ahmedabad [hereinafter referred to as “Ld.CIT(E)”]. is against the order of the Ld.CIT(E) dated 13/11/2024 rejecting the application of the assessee for final/regular registration u/s.12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), whereas, the is against the ITA Nos.174&175/Ahd/2025 Institute of Driving & Traffic Research Gujarat vs. CIT(E)

2 order of the Ld.CIT(E) dated 15/11/2024 rejecting the application of the assessee for final/regular approval under clause (iii) of first proviso to sub- section (5) of Section 80G of the Act. Since the facts are identical, hence both the appeals are taken together for disposal by this common order.

3.

At the outset, the Ld.Counsel for the assessee has invited our attention to the impugned orders of the Ld.CIT(E) to submit that the same are ex-parte orders of the Ld.CIT(E) and further submitted that the Ld.CIT(E) had given only two opportunities of hearing and notices were allegedly sent on email. The Ld.Counsel has further submitted that the assessee-organization is a Government Organisation and there was no intention for non-compliances of notices of hearing issued by the Ld.CIT(E). That the alleged notices of hearing issued by the Ld.CIT(E) via email did not come to the notice of the assessee- trust resulting into passing of the ex-parte orders of the Ld. CIT(E). The Ld.Counsel has submitted that the assessee has fair case on merits and that it may be granted an opportunity to present its case before the Ld.CIT(E).

4.

The Ld.Departmental Representative for the revenue (DR) however, has relied upon the impugned orders of the Ld.CIT(E).

5.

Considering the rival submissions, we are of the view that the interests of justice will be well served, if the assessee is given an opportunity to present its case before the Ld.CIT(E). Accordingly, the impugned orders of the Ld.CIT(E) are set aside and the matter in both the appeals is restored to the file of the Ld.CIT(E) for decision afresh on the respective applications of the assessee. Needless to say, that the Ld.CIT(E) will give proper and adequate opportunity to the assessee to present its case and furnish the requisite details/documents, thereafter to decide the applications of the assessee in Institute of Driving & Traffic Research Gujarat vs. CIT(E) accordance with law. The Ld.CIT(E) will decide the applications within 90 days from the receipt of this order.

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