KALYAN BRATA SANGHA,HOWRAH vs. C.I.T.(EXEMPTION),, KOLKATA

This appeal filed by the assessee is directed against the order dated 29.08.2025 of the CIT(Exemption), Kolkata (hereinafter referred to as “ld. CIT(A)”).

Brief facts of the case are that the assessee filed an application dated 31.01.2025 seeking approval under section 80G(5) of the Income- tax Act, 1961, in Form No. 10AB. The application was found to be defective, and accordingly, the assessee was required to furnish clarifications along with supporting documents. The learned CIT(Exemption) observed that the assessee had filed the application under an incorrect section/clause, as the approval sought was required to be made through Form No. 10AB by selecting the appropriate clause. On this ground, the learned CIT(Exemption) rejected the application, holding it to be non-maintainable, while observing that the assessee was at liberty to file a fresh application in Form No. 10AB with correct selection of the relevant clause.

Aggrieved, the assessee preferred the present appeal before the Tribunal. Before us, the learned counsel for the assessee submitted that the rejection of the application was purely on account of a technical defect relating to the selection of the clause in the prescribed form and that no adverse finding was recorded on the merits of the assessee’s eligibility for approval. It was therefore prayed that the matter be restored to the file of the learned CIT(Exemption) for fresh consideration.

On the other hand, the learned DR supported the order of the CIT(Exemption) and submitted that adequate opportunity was granted to the assessee to file the application in Form No. 10AB by selecting the correct clause, and therefore no infirmity exists in the impugned order.

We, after hearing the rival submissions and perusing the material available on record, we find that the application of the assessee was rejected solely on account of wrong selection of the clause in Form No. 10AB, which is a procedural/technical lapse. No adjudication has been made on the merits of the assessee’s claim for approval under section 80G(5) of the Act. In the interest of justice and fair play, we deem it appropriate to set aside the impugned order and restore the matter to the file of the learned CIT(Exemption) with a direction to re-examine the application on merits, after granting a reasonable opportunity of being heard to the assessee. The assessee is also directed to rectify the defects, if any, in Form No. 10AB by selecting the appropriate clause and furnishing the requisite details and documents. The learned CIT(Exemption) shall thereafter pass a speaking order in accordance with law.