SHRI AGRASEN SHIKHA PRASAR SAMITI,MAHWA vs. CIT EXEMPTION, JAIPUR, JAIPUR

3. That the impugned order so passed was in the contravention of the law prevalent at the relevant point of time and also on fact and hence may kindly be quashed. The ld. CIT(E) may be directed to grant Registration/approval from the dated of application.

At the outset of the hearing, the Bench noticed that there is 2.1 delay of 06 days in filing the appeals u/s 12AB and u/s 80G of the Act for which the ld.AR of the assessee prayed that the delay in filing the appeals was due to hospitalization of his mother and 351/JPR/2025 SHRI AGRASEN SHIKSHA PRASAR SAMITI VS CIT (E), JAIPUR subsequently she passed away. Hence, he prayed that the delay may kindly be condoned in view of the above reasons. 2.2 On the other hand, the ld. DR did not object and submitted that the Court may decide the issue as deemed fit and proper in the case. 2.3 After hearing both the parties and perusing the materials available on record, the Bench noted that there is sufficient cause in late filing the appeals by the ld.AR of the assessee. Hence, the delay so made by the ld. AR of the assessee is condoned as explained by the ld. AR of the assessee and thus the appeals are heard on merit 2.4 Apropos to the ground so raised by the assessee in the ld. CIT(E) rejected the assessee’s claim of registration u/s 12AB of the Act by observing as under:-

‘’Thus it is clear that assessee society is not registered under Rajasthan Public Trust Act, 1959. Therefore, in light of above discussion and in the absence of registration under Rajasthan Public Trust Act, 1959, assessee is not eligible for registration u/s 12AB. 03. In view of above discussion, applicant’s application for registration u/s 12AB is liable to be rejected and thus being rejected on following grounds:-

 Registration under Rajasthan Public Trust Act, 1959.

04. Further 12AB (1)(b)(ii)(B) of the Income Tax Act. 1961 also state that if CIT is not satisfied has to pass order rejecting such application and also cancelling its earlier registration. Thus, it is clarified that applicant's provisional registration under clause (vi) of clause (ac) of sub-section (1) of section 12A of the Income Tax Act. 1961 dated 10-03-2022 is also being cancelled. Further assessee has failed to 351/JPR/2025 SHRI AGRASEN SHIKSHA PRASAR SAMITI VS CIT (E), JAIPUR give proper justification for regularisation of provisional registration, thus with this order provisional registration is also lapsed and cancelled.’’ 2.5 Apropos to the ground so raised by the assessee in the ld. CIT(E) rejected the assessee’s application for recognition u/s 80G of the Act by observing as under:- ‘’03. In view of above discussion, assessee’s claim of approval u/s 80G is liable to be rejected and thus being rejected on following grounds:-

Approval u/s 80G cannot be granted without registration u/s 12AB.

03. Further 2nd proviso to 80G(5) also state that if CIT is not satisfied has to pass order rejecting such application and also cancelling its earlier approval. Thus it is clarified that applicant provisional approval under clause (iv) of first proviso to sub section (5) of section 80G of the Income Tax Act. 1961 dated 30-03-2022 is also being cancelled. Further assessee has failed to give proper justification for regularization of provisional approval, thus with this order provisional approval is a lapsed and cancelled.’’ 2.6 During the course of hearing, the ld. AR of the assessee in the above appeals mainly submitted that the assessee was not provided adequate opportunity of being heard by the ld. CIT(E) and thus the orders should be quashed being ex-parte orders and against the principles of natural justice. Conclusively, the ld AR of the assessee prayed that the assessee trust may be provided one more opportunity to contest the case before the ld CIT(E) and restore the appeal to the file of ld CIT(E) for afresh adjudication as the assessee was ex-parte before the ld. CIT(E). 2.7 Per contra, the ld. DR relied on the orders of the ld. CIT(E).

351/JPR/2025 SHRI AGRASEN SHIKSHA PRASAR SAMITI VS CIT (E), JAIPUR 2.8 After hearing both parties and perusing the materials available on record, we noticed that the ld. CIT(E) has rejected the assessee’s claim of registration u/s 12AB of the Act on following ground:- * Registration under Rajasthan Public Trust Act, 1959 It is also noticed that the ld.CIT(E) has cancelled the provisional registration of the assessee for the reason that the assessee trust had failed to give proper justification for regularization of provisional registration. It may be noted that the ld.AR of the assessee prayed before the Bench that the assessee trust has applied for registration under RPT Act, 1959 before the competent authority and the assessee trust is likely to get the same and he will submit all the required documents as demanded by the ld. CIT(E). Therefore, in these circumstances, we restore the matter back to the file of the ld. CIT(E) with the direction that as and when the assessee trust produces the copy of the Registration under RPT Act, 1959 then the application of the assessee trust for registration u/s 12AB of the Act be decided afresh in accordance with law. 2.9 Since we have restored the appeal of the assessee with regard to the registration u/s 12AB of the Act to the file of the ld. CIT(E) for 351/JPR/2025 SHRI AGRASEN SHIKSHA PRASAR SAMITI VS CIT (E), JAIPUR afresh adjudication, therefore, the outcome of appeal of the assessee u/s 80G of the Act is consequential in nature. 2.10 Before parting, we may make it clear that our decision to restore the matter back (supra) to the file of the ld. CIT(E) shall in no way be construed as having any reflection or expression on the merits of the dispute, which shall be adjudicated by the ld. CIT(E) independently in accordance with law.

3.0 In the result, the appeals of the assessee are allowed for statistical purposes. Order pronounced in the open court on 05 /05 /2025.