MADHYAMIK KEVALANI MANDAL,ANAND vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 141/AHD/2025Status: DisposedITAT Ahmedabad22 April 2025Bench: Dr. BRR Kumar (Vice President), Ms. Suchitra Kamble (Judicial Member)5 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 held that the CIT(E) had not considered the evidence filed by the applicant trust. Therefore, the matter was remanded back to the CIT(E) for fresh consideration of the application, ensuring the applicant is given an opportunity of hearing.

What were the facts?

The applicant, a Public Charitable Trust, filed an application in Form 10AB for registration u/s 12A(1)(ac)(iii) of the Income Tax Act. The CIT(E) rejected the application for not producing required documents, despite the applicant claiming evidence was submitted.

What were the issues?

Whether the CIT(E) correctly rejected the application for registration without considering the evidence submitted by the applicant trust?

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 2(15)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Dr. BRR Kumar & Ms. Suchitra Kamble

For Appellant: Ms. Urjita Shah, A.R
For Respondent: Shri V. Nandakumar, CIT-D.R

आदेश/ORDER

Per Suchitra Kamble, Judicial Member:

1.

This is an appeal filed against the order dated 13-11-2024 passed by CIT(Exemption), Ahmedabad for assessment year N.A.

2.

The grounds of appeal

are as under:- “1. Learned CIT (Exemption) erred in law and facts by making the order by rejecting the application filed in form 10AB for registration u/s12(1)(ac) (iii) of the act for not producing documents required by the authority.

2. Due to non compliance by the side of Accountant, documents are pending to produce against the notice issued by the authority.

3. Appellant craves to add, alter or delete any grounds either before or in the N.A course of hearing of the appeal.”

3.

The facts of the case are that the applicant is a Public Charitable Trust and the activities of the trust are charitable within the meaning of section 2(15) of the I.T. Act. The applicant trust filed the application in Form 10AB on 30.06.2024 for Madhyamik Kevalani Mandal, A.Y. N.A. registration u/s. 12A(1)(ac)(iii) of the Income Tax Act, 1961. Notices were issued from time to time requesting to furnish details/documents. The CIT(E) rejected the application of the applicant vide order dated 13-11-2024. Aggrieved by the order of the CIT(E), the applicant trust filed appeal before the Tribunal.

4.

At the outset, the Ld. A.R. submitted that the CIT(E) has rejected the application for final registration u/s 12A(1)(ac)(iii) of the Act of the assessee without considering the evidence which has already been filed along original Form 10AB application on 30.06.2024. Therefore, Ld. A.R. submitted that the matter may be remanded to then CIT(E) for proper adjudication. The CIT- D.R. relied upon the order of the CIT(E).

5.

We have heard both the parties and perused all the relevant record. It is pertinent to note that the CIT(E) has not at all considered the evidence filed by the applicant trust. Hence, it will be appropriate to remand the matter to the file of the CIT(E) for consideration of the application afresh and to pass an order by taking into consideration the evidences filed by the applicant trust. The applicant trust be given opportunity of hearing by following principles of natural justice.

6.

In the result, the appeal of the applicant trust is allowed for statistical purposes. Order pronounced in the open court on 22-04-2025 Sd/- Sd/- (Dr. BRR Kumar) (Suchitra Kamble) Vice President Judicial Member Ahmedabad : Dated 22/04/2025 Madhyamik Kevalani Mandal, A.Y. N.A.

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