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Facts
The assessee, a charitable trust, had obtained provisional registration under sections 12A and 80G. Subsequently, it filed applications for regular registration, but failed to furnish requisite details despite notices and adjournments. The CIT(E) rejected the applications and cancelled the provisional registration.
Held
The Tribunal noted that the assessee claimed not to have received e-notices and requested a remand for fresh consideration. The Department did not object to this request. Therefore, the Tribunal decided to restore the orders to the CIT(E) for a fresh consideration after providing a reasonable opportunity to the assessee.
Key Issues
Whether the cancellation of registration by the CIT(E) was justified, considering the assessee's claim of non-receipt of notices and violation of natural justice principles.
Sections Cited
80G, 12AB, 12A
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Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: SHRI MAHAVIR SINGH, HON’BLE VICE- & MRS. RENU JAUHRI, HON’BLE
ORDER PER RENU JAUHRI :
The above captioned two appeals are preferred by the assessee against the order dated 20.08.2025, passed by Ld. CIT(E), Delhi u/s 80G and 12AB of the Income Tax Act, 1961 (hereinafter referred to as, “Act”). following grounds of appeal have been raised:
“ 1. That the learned Commissioner of Income Tax (Exemptions) has erred, both in law and on facts, in passing 1 | P a g e
6385 6397_DEL_2025_Ripudaman Charitable Trust the impugned order cancelling the registration granted u/s 80G of the Income Tax Act, 1961 from the AY 2023-2024 onwards merely on the ground of non-compliance of e- notices, without appreciating that such notices were never received by the appellant trust but the hard copy of one notice through post was only received after the passing of the final order of rejection.
2. That the learned CIT (Exemptions) erred in violating the principles of natural justice by not providing proper and reasonable opportunity of being heard before passing the order cancelling the registration u/s 80G of the Income Tax Act-1961.
That the learned CIT (Exemptions) failed to appreciate that all the necessary documents and details in support of the charitable nature and activities of the appellant trust were available and could have been produced had a proper opportunity been granted.
4. That the cancellation order is arbitrary and unsustainable as it does not establish any "specified violation" under Income Tax Act, such as non-genuine activities, misuse of funds, or non-compliance with other laws, and is based merely on procedural non-response due to lack of notice.
5. That the appellant craves leave to add, amend, alter, or withdraw any ground of appeal at the time of hearing.”
following grounds of appeal have been raised.
“ 1. That the learned Commissioner of Income Tax (Exemptions) has erred, both in law and on facts, in passing the impugned order cancelling the registration granted u/s 12AB of the Income Tax Act, 1961 from the AY 2023-2024 onwards merely on the ground of non- compliance of e-notices, without appreciating that such notices were never received by the appellant trust but the hard copy of one notice through post was only received after the passing of the final order of rejection.
That the learned CIT (Exemptions) erred in violating the principles of natural justice by not providing proper and 2 | P a g e
6385 6397_DEL_2025_Ripudaman Charitable Trust reasonable opportunity of being heard before passing the order cancelling the registration u/s 12A. 3. That the learned CIT (Exemptions) failed to appreciate that all the necessary documents and details in support of the charitable nature and activities of the appellant trust were available and could have been produced had a proper opportunity been granted.
4. That the cancellation order is arbitrary and unsustainable as it does not establish any "specified violation" under Income Tax Act, such as non-genuine activities, misuse of funds, or non-compliance with other laws, and is based merely on procedural non-response due to lack of notice.
5. That the appellant craves leave to add, amend, alter, or withdraw any ground of appeal at the time of hearing ”
Since facts and circumstances in both these appeals are identical, these are being disposed off by a common order.
Brief facts are that the assessee, a charitable trust, obtained provisional registration u/s 12A(1)(ac)(vi) and 80G vide orders dated 08.03.2023. Subsequently, the assessee filed separate applications for obtaining regular registration in Form 10AB on 31.03.2025 u/s 12A as well as approval u/s 80G of the Act. Ld. CIT(E) issued a questionnaire seeking certain details/clarifications, however, the assessee sought further adjournment. Two more notices were issued but the assessee did not furnish the requisite details. Accordingly, Ld. CIT(E) proceeded to reject the application for registration u/s 12A as well as 80G of the Act. He also cancelled the provisional registration/ approval granted vide orders dated 08.03.2023. Aggrieved, the assessee is in appeal before the Tribunal. 3 | P a g e
6385 6397_DEL_2025_Ripudaman Charitable Trust 6. Before us, Ld. AR has submitted that sufficient opportunity was not given to the assessee to make requisite compliance and has requested for remanding the matter to the Ld. CIT(E) for fresh consideration. Ld. DR has not objected to the said proposition.
After hearing both the parties, in the interest of justice, we deem it appropriate to restore both the orders of rejection of registration/approval u/s 12A & 80G to the Ld. CIT(E) for fresh consideration on merits after giving reasonable opportunity to the assessee to submit requisite details. The assessee is also directed to make necessary compliance before the Ld. CIT(E) to enable him to decide the application on merits.
In the result, both the appeals are allowed for statistical purposes.
Order pronounced in the Open Court on 21-01-2026.