NAUJAWANAN E MILLAT WELFARE FOUNDATION vs. C.I.T.(EXEMPTION),

The only grievance of the assessee in this appeal relates to the rejection of application for grant of registration u/s 12AA of the Income Tax Act, 1961 (hereinafter referred to as the Act) by the ld. CIT(E), Patna.

Facts of the case in brief are that the assessee filed an application in Form No. 10A of the Income Tax Rules, 1962 for registration u/s 12AA of the Act on 13.04.2015. The ld. CIT(E) asked the assessee to furnish certain documents/papers. In response, the assessee furnished the requisite papers/documents on 05.10.2015. However, the ld. CIT(E) rejected the application

Now the assessee is in appeal. The ld. Counsel for the assessee submitted that the ld. CIT(E) without specifying any particular items which was not in accordance with the aims & objects of the assessee society, was not justified in rejecting the application filed by the assessee for grant of registration u/s 12AA of the Act.

In his rival submissions, the ld. Sr. Standing Counsel supported the impugned order passed by the ld. CIT(E).

We have considered the submissions of both the parties and carefully gone through the material available on the record. In the present case, it is noticed that the ld. CIT(E) rejected the application of the assessee by observing that the papers/documents furnished by the assessee failed to establish that the activities were genuine and according to aims & objects of the assessee society. However, he has not brought any material on record to substantiate that how and in what manner the activities were not genuine or were not in accordance with the aims & objects of the assessee society. We, therefore, deem it appropriate to set aside this issue back to the file of the ld. CIT(E) to be adjudicated afresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee and by considering all the documents furnished by the assessee.