Facts
The assessee trust applied for registration under section 12AA and 80G. The CIT (Exemptions) rejected the application ex-parte without adjudicating on merit, citing non-response to notices.
Held
The Tribunal found that the CIT did not adjudicate the issue on merit. Therefore, the impugned orders were set aside, and the applications were restored to the CIT for fresh adjudication after giving the assessee an opportunity of being heard.
Key Issues
Whether the CIT erred in rejecting the application for registration without adjudicating on merits and without affording adequate opportunity of hearing to the assessee.
Sections Cited
12AA, 80G, 12A(1)(ac)(iii), 80G(5)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH
Before: SHRI RAJPAL YADAV & SHRI MANOJ KUMAR AGGARWAL
The present two appeals are directed at the instance of the assessee against the orders of ld. Commissioner of Income Tax (Exemptions) [in short ‘the CIT (Exemptions)’] dated 23.01.2025 vide which ld. CIT (Exemptions) has rejected the application of the assessee for grant of registration u/s 12AA as well as u/s 80G sub-section (5)(iii) of the Income Tax Act.
& 421/CHD/2025 A.Y.2025-26 2
The Trustee of the Trust appeared in person and submitted that assessee Trust was enacted in February,2024. It was granted provisional registration u/s 12 in March,2024. It has applied for regular registration in July, 2024 and such application of the assessee has been dismissed ex-parte by the ld. CIT (Exemptions) without adjudication on merit. Since application for grant of registration u/s 12A(1)(ac)(iii) has been rejected, consequently registration u/s 80G(5) has also been rejected.
With the assistance of ld. Representative, we have gone through the record carefully. Since ld. CIT (Exemptions) did not adjudicate the issue on merit, rather dismissed the applications on the ground that assessee did not respond to the notices issued by the ld. CIT (Exemptions) and failed to submit requisite details, however, considering the facts and circumstances, we deem it appropriate to provide one more chance to the assessee to prosecute its case. The impugned orders of the ld. CIT (Exemptions) are set aside. Both the applications are restored to the ld. CIT (Exemptions) to & 421/CHD/2025 A.Y.2025-26 3 re-adjudicate on merit after providing due opportunity of hearing to the assessee.
In the result, both the appeals are allowed for statistical purposes.
Order pronounced on 15.07.2025.