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Facts
The assessee, Vaidik Anusandhan Kendra, filed appeals against orders dated 16/10/2024 by the Commissioner of Income Tax (Exemption), Pune (CIT(E)), which rejected its applications dated 16/04/2024 for registration under section 12A(1)(ac)(vi) and approval under section 80G(5)(ii) of the Income Tax Act, 1961. The appeals were filed with a delay, which the assessee attributed to issues with previous counsel and an alleged technical glitch preventing online submission of documents to the CIT(E) in response to notices.
Held
The Tribunal condoned the delay in filing the appeals, considering it miniscule in the totality of the case, despite the assessee's non-compliance in providing evidence for its claims. Recognizing that the core issue remained unadjudicated due to the absence of relevant documents, the Tribunal remanded both appeals back to the CIT(E) for fresh consideration. This remand is conditional on the assessee depositing ₹11,000 in each case (total ₹22,000) within 15 days to the Revenue authorities and filing all necessary submissions, with the CIT(E) mandated to provide a reasonable opportunity of being heard.
Key Issues
Rejection of applications for registration under Section 12A and approval under Section 80G of the Income Tax Act, 1961; Condonation of delay in filing the appeals; Alleged violation of principles of natural justice by the CIT(E).
Sections Cited
Section 12A(1)(ac)(vi) of the Income Tax Act, 1961, Section 80G(5)(ii) of the Income Tax Act, 1961
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI NARENDRA KUMAR CHOUDHRY & SHRI K.M. ROY, ACCOUNTANT, MEMBER
Date of Hearing – 19/06/2025 Date of Order – 19/06/2025
O R D E R PER K.M. ROY, A.M.
The present appeals have been filed by the assessee challenging the impugned orders of even date 16/10/2024, passed in Form no.10AD, rejecting the applications dated 16/04/2024, in Form no.10AB, under section 12A(1)(ac)(vi)–ITREM(B) and under clause (ii) of first proviso to sub–section (5) of section 80G of the Income Tax Act, 1961 (for short "the Act") respectively by the learned
2 Vaidik Anusandhan Kendra & 160/Nag./2025 Commissioner of Income Tax (Exemption), Pune, [for short, “learned CIT(E)”].
Both the cases are inter–connected and the same pertain to registration under section 12A and 80G of the Income Tax Act, 1961 (for short "the Act") and, therefore, for the sake of brevity, these appeals were heard together and are being disposed off by way of this consolidated order by taking into consideration the appeal being ITA no.160/Nag./2025, as a lead case, the result of which shall mutatis mutandis apply to other appeal filed by the assessee being ITA no. 159/Nag./2025.
./2025 Assessee’s Appeal
We observe that there is a delay of 66 days in filing the instant appeal. The assessee has claimed that after receiving the impugned order under challenge, the same was shared with the previous counsel who was avoiding the Trust and lastly refused to deal with the appeal. Accordingly, the assessee was compelled to search for another counsel for obtaining proper guidance and represent the case before the appropriate forum which culminated in delay in filing the appeal. Under the factual matrix of the case, there was a delay of 253 days in filing the appeal. The assessee has also filed a duly sworn affidavit explaining cause of delay.
3 Vaidik Anusandhan Kendra & 160/Nag./2025
We have given our thoughtful consideration to the peculiar facts and circumstances of the case and perused the material available on record. As we have held in so many cases that with regard to the such allegations made by the assessee for the delay in filing the instant appeals, are not entertainable without any substantive documents on record and, therefore, we are inclined not to accept such reasons and consequently the allegations leveled by the assessee are without any evidence on record. However, considering the peculiar facts and circumstances of the case that one notice was issued by the learned CIT(E) for consideration of the application filed by the assessee under section 12A of the Act initially on 06/06/2024 and thereafter on 02/08/2024 and 05/10/2024, however, as per the grounds of appeal
, the assessee has stated that compliance to the notice dated 05/10/2024, was to be made on/or before 14/10/2024, however, the window for furnishing the submissions was disabled on the evening of 14/10/2024, which resulted in non–furnishing of the information sought by the learned CIT(E) and the learned CIT(E) hurriedly passed the order within two days of the compliance dated 14/10/2024 and, therefore, resulted in violation of principles of natural justice. The contention raised by the assessee prima facie appears to be plausible, but not substantiated as the assessee has failed to produce any documentary evidence. However, while considering the facts and 4. Vaidik Anusandhan Kendra & 160/Nag./2025 circumstances in totality of the case, and the delay being miniscule, we hereby condone the delay. As noted above, various notices were issued by the learned CIT(E) to the assessee, however, the assessee remained non–compliant and, therefore, considering the peculiar facts and circumstances of the case in totality, as the issue involved in the application filed by the assessee remains to be adjudicated in its right perspective and proper manner specifically in the absence of relevant documents and submissions which the assessee has admittedly failed to file, this Court is inclined to remand the appeals back to the file of the learned CIT(E) subject to payment of ` 11,000 in each case (Rupees eleven thousand only), which has to be deposited within 15 days from the date of this order, in the Revenue authorities under the “Other Head”. The assessee is also directed to file the relevant submissions / documents. It is clarified that, in case of subsequent default, the assessee shall not be entitled for any leniency. Suffice to say, that the learned CIT(E) shall provide reasonable opportunity of being heard to the assessee and pass speaking order in both the appeals. Accordingly, both the appeals under consideration are restored to the file of the learned CIT(E) with the aforesaid directions.
5 Vaidik Anusandhan Kendra & 160/Nag./2025
In the result, appeals filed by the assessee are allowed for statistical purposes in terms as indicated above. Order pronounced in the open Court on 19/06/2025