PET PACKAGING ASSOCIATION FOR CLEAN ENVIRONMENT (PACE),NEW DELHI vs. CIT (EXEMPTIONS), NEW DELHI

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ITA 463/DEL/2017Status: DisposedITAT Delhi27 February 20204 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that principles of natural justice were violated as the assessee was not properly served with notices. The impugned order was set aside, and the matter was restored to the CIT(E) for a fresh decision.

What were the facts?

The assessee applied for registration under Section 12AA of the Income Tax Act, 1961. The CIT(E) rejected the application due to non-compliance after issuing notices, which were allegedly not served at the correct address.

What were the issues?

Whether the CIT(E) properly served notices to the assessee before rejecting the application for registration under Section 12AA, and if the principles of natural justice were followed.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “F”: DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 24.02.2020Pronounced: 27.02.2020

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.463/Del./2017 Assessment Year 2016-2017 Pet Packaging Association The CIT (Exemptions), for Clean Environment Pratyakash Kar Bhawan, (PACE), Flat No.313, New vs., E-2 Block, 26th Floor, Dr. Delhi House, Barakhamba Shyama Prasad Mukherjee Road, New Delhi - 110001. Civic Centre, New Delhi. PAN AADAP3442M PIN – 110 002. (Appellant) (Respondent) For Assessee : Shri V.S. Agarwal, C.A. And Shri G.P. Saini, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 24.02.2020 Date of Pronouncement : 27.02.2020 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(E), New Delhi, Dated 19.09.2016 under section 12AA of the I.T. Act, 1961, rejecting the application of assessee.

2 ITA.No.463/Del./2017 Pet Packaging Association for Clean Environment (PACE), New Delhi . 2. We have heard the Learned Representatives of both the parties.

3.

The Ld. CIT(E) noted in the impugned order that assessee filed registration application on 22.03.2016 in Form No.10A seeking registration under section 12AA of the I.T. Act, 1961. Notice was issued to the assessee requiring him to furnish requisite details in support of the application. However, there was no compliance by the assessee. Reminder was issued, which returned un- delivered. In the absence of record, the Ld. CIT(E) rejected the application of assessee under section 12AA of the I.T. Act, 1961.

4.

After considering the rival submissions, we are of the view that matter requires reconsideration at the level of the Ld. CIT(E). The impugned order shows that notice had not been served upon the assessee for hearing of the application. Further, in the impugned order address of the assessee has been mentioned, which is not address of the assessee for the purpose of communication. Learned Counsel for the Assessee referred to Form No.10A which 3 ITA.No.463/Del./2017 Pet Packaging Association for Clean Environment (PACE), New Delhi . was filed before the Ld. CIT(E) in which Head Office is mentioned correctly which is mentioned in the appeal paper and assessee were directed to mention Registered Office which is mentioned by hand. Therefore, for the purpose of service upon assessee, the address of the assessee is clearly mentioned at Barakhamba Road as is mentioned in the appeal paper. Therefore, it would show that no notice have been served upon the assessee at the correct address. Therefore, rule of principles of natural justice have been violated in the matter. We, therefore, set aside the impugned order and restore the appeal of assessee to the file of Ld. CIT(E) with a direction to re-decide the application under section 12AA of the I.T. Act, 1961, as per Law, by giving reasonable, sufficient opportunity of being heard to the assessee. Appeal of the assessee is allowed for statistical purposes.

5.

In the result, Appeal of the assessee allowed for statistical purposes.

4 ITA.No.463/Del./2017 Pet Packaging Association for Clean Environment (PACE), New Delhi . Order pronounced in the open Court.

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