SHRI VISHWAKARMA MANDIR COMMITEE,DELHI vs. CIT EXEMPTION, DELHI

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ITA 6871/DEL/2025Status: DisposedITAT Delhi06 February 2026Bench: SHRI MAHAVIR SINGH (Vice President), SHRI M. BALAGANESH (Accountant Member)1 pages
AI SummaryAllowed for statistical purposes

What did the Tribunal hold?

The Tribunal found that the PCIT(E) decided the issue ex parte. In the interest of justice and fairplay, the appeal was restored to the file of the PCIT(E) for de novo adjudication, ensuring the assessee is given a reasonable opportunity of being heard.

What were the facts?

The assessee preferred an appeal against the rejection of its application for fresh registration under section 12AB by the PCIT(E). The PCIT(E) had decided the issue ex parte without adjudicating the application on merits.

What were the issues?

Whether the PCIT(E) correctly adjudicated the application for fresh registration, or if the decision made ex parte warrants a de novo adjudication.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI M. BALAGANESHShri Vishwakarma Mandir

For Respondent: Shri Manish Gupta, Sr. DR
Hearing: 06/02/2026Pronounced: 06/02/2026

O R D E R

PER M. BALAGANESH, AM

1.

This is an appeal preferred by the assessee against the rejection of fresh registration u/s 12AB of the Act by the Learned PCIT(Exemptions) [hereinafter referred to as the PCIT(E)].

2.

We have heard the rival submissions and perused the materials available on record. On perusal of the order of the Learned PCIT(E), we find that the ld PCIT(E) had decided the issue ex parte without adjudicating the application seeking fresh registration on merits. Hence, in the interest of justice and fairplay, we deem it fit and appropriate to restore this appeal to file of ld PCIT (E) for de novo adjudication in accordance with law. Needless to mention the assessee be given reasonable opportunity of being heard.

The assessee is directed to cooperate with ld PCIT(E) for expeditious disposal of the appeal by not taking unwarranted adjournments except due to exceptional or bonafide circumstances. The assessee is also directed to cooperate with the ld PCIT(E) by furnishing the requisite details called for , in its own interest. With these observations, the grounds raised by the assessee are allowed for statistical purposes.

3.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 06/02/2026.

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