SHREE RAJASTHAN JAIN SANGH NA vs. ARI,NAVSARIVS.CIT(EXEMPTION), AHMEDABAD

Assessee represented by Shri Sujesh C. Suratwala, CA Department represented by Shri Ravi Kant Gupta, CIT-DR Date of Institution of Appeal 14/11/2024 Date of hearing 13/02/2025 Date of pronouncement 13/02/2025 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Exemptions), Ahmedabad [in short, the ld. CIT(E)], dated 20/09/2024.

2. Rival submission of both the parties have been heard and record perused. The learned Authorised Representative (ld. AR) of the assessee submits that the assessee filed an application for registration under Section 12AB of the Income Tax Act, 1961 (in short, the Act). However, at the time of filing online application, the consultant/C.A. selected inappropriate clause of Section 12A(1)(ac)(vi)-ITEM(B) instead of Section 12A(1)(ac)(ii) of the Act. The ld. AR of the assessee submits that Shree Rajasthan Jain Sangh Navsari it was an inadvertent mistake, the ld. CIT(E) ought to have considered the application of assessee under Section 12A(1)(ac)(ii) of the Act. The ld. AR of the assessee submits that the assessee has provisional registration, the assessee has applied for regular registration under Section 12A/12AB well within time prior to expiry of provisional registration. The assessee submits that good case on merit and is likely to succeed if the application of assessee is considered under Section 12A(1)(ac)(ii) of the Act. The ld. CIT(E) may be directed to treat the present application under Section 12A(1)(ac)(ii) of the Act instead of Section 12A(1)(ac)(vi)-ITEM(B). The assessee fulfilled all other remaining condition for registration under Section 12A/12AB of the Act, i.e. charitable object and genuinenity of activities.