SHREE JAIN SHEWATAMBER SANSTHAN,ARADHNA BHAWAN vs. ITO(EXEMPTION), WARD-I JAIPUR

fu/kZkj.k o"kZ@Assessment Year : 2010-11 Shree Jain Shewatmber Cuke The ITO (Exemption), Vs. Sansthan Ward-1, I-1, Vashishtha Marg, Shyam Jaipur. Nagar, Sodala, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACTS2447M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Vimal Chopra, C.A. jktLo dh vksj ls@Revenue by: Shri Gautam Singh Choudhary, Addl. CIT lquokbZ dh rkjh[k@Date of Hearing : 15 /10/2025 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 15/10/2025 vkns'k@ORDER PER: Narinder Kumar, Judicial Member, Appellant claims to be a society, registered under Rajasthan Societies Act, 1958, and section 12A of the Income Tax Act, 1961 (hereinafter referred to as “the Act”). Appellant is feeling aggrieved by order dated 06.01.2025, passed by Learned CIT(A), NFAC, Delhi, whereby assessment order dated 25.08.2017, relating to the assessment year 2010-2011, has been sustained, while dismissing the appeal filed by the assessee.

Shree Jain Shewatamber Sansthan, jaipur 2. Arguments heard. File perused. Facts in Brief 3. Appellant society is allegedly running a Homeopathic clinic, where medicines are provided/supplied free of cost, in addition to other activities. Further, it has been claimed in the statement of facts, before this Appellate Tribunal, that the society is run and managed by Jain Samaj, but the beneficiary of its activities is actually the public at large.

Shree Jain Shewatamber Sansthan, jaipur 5. Admittedly, the assessee society had not filed any return of income for the year under consideration. An information was available with the Income Tax Department that the assessee had deposited in cash of Rs. 12,33,000/- in its bank account maintained with the Bank of Rajasthan Limited (ultimately known as ICICI Bank). That is how, proceedings were initiated u/s 147 of the Act. Notice u/s 148 of the Act, was issued, on the basis of reasons recorded and after obtaining of requisite approval from Ld. CIT(E). That is how, on 30.06.2017, return of income was filed declaring income of Rs. 1,25,414/-. However, the Assessing Officer in para 3 of the assessment order the return of income having not been filed within the time allowed vide notice u/s 148 of the Act, no cognizance thereof could be taken. Accordingly, the Assessing Officer proceeded to complete assessment proceedings u/s 144 of the Act.

Shree Jain Shewatamber Sansthan, jaipur The Sole Contention on behalf of the Appellant 7. The only raised by Ld. AR for the appellant-assessee society before this Bench is that the Assessing Officer never issued any notice u/s 143(2) of the Act, and as such, the assessment order deserves to be set aside, but Learned CIT(A) sustained the addition, without dealing with said contention raised before Learned CIT(A), NFAC, on the ground that no notice u/s 143(2) of the Act was issued to the assessee.

9. At page 25 to 27 of the appeal file there is available copy of notice dated 20.12.2024 issued by the office of Learned CIT(A), NFAC calling upon the assessee to furnish written submissions on or before 27.12.2024. Thereupon, on 27.12.2024, the assessee society put forth submissions with prayer that more grounds of appeal were sought to be raised in the appeal. One of the grounds so sought to be raised was the abovesaid legal ground raised before this Bench. As per page 30 of the appeal file, said prayer was uploaded by the assessee, on the e-portal of the department on 24.12.2024 in reply to the notice dated 20.12.2024.

10. In the given situation, Learned CIT(A), NFAC should have dealt with the prayer made by the assessee society to raise said ground and another ground Shree Jain Shewatamber Sansthan, jaipur mentioned in the remarks column of the e-Proceedings Response Acknowledgment. From the impugned order, we do not find that the above said prayer seeking to raise additional ground of appeal was considered by Learned CIT(A), NFAC. Ld. DR for the department admits this fact. Non service of notice under section 143(2) of the Act- Its impact ?

11. Coming to the only legal ground regarding non service of notice u/s 143(2) of the Act, on the assessee, Ld. AR for the appellant has relied on the following decisions:-  PCIT vs. Kamla Devi Sharma, in D.B. Income Tax Appeal No. 197/2018 dated 10.07.2018 Hon’ble Rajasthan High Court .  Major Suresh Yadav (Retd.) vs. ITO, dated 31.07.2023.