PARBHANI ASTRONOMICAL SOCIETY,PARBHANI vs. CIT, EXEMPTION, PUNE

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ITA 2581/PUN/2025Status: DisposedITAT Pune05 January 2026Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)5 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT's order and remanded the matter back for fresh adjudication. The assessee was directed to comply with the notices and provide necessary documents.

What were the facts?

The assessee applied for registration under Section 12AB, but the CIT rejected the application due to non-compliance with notices. The assessee argued that they were not given a proper opportunity to be heard.

What were the issues?

Whether the CIT properly provided an opportunity of hearing to the assessee before rejecting the registration application.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Smt. Deepa Khare (Virtual)
For Respondent: Shri Amit Bobde
Hearing: 17.12.2025Pronounced: 05.01.2026

ORDER PER VINAY BHAMORE, JM: These appeals filed by the assessee are directed against the separate orders dated 12.12.2024 and 30.01.2024 passed by Ld. CIT, Exemption, Pune rejecting the application for registration u/s 12AB of the IT Act. 2. There is delay in filing of the present appeals. We are satisfied with the reasons mentioned in the application for condonation of delay duly supported by an affidavit that the applicant was prevented by sufficient cause for not filing the appeals within the prescribed time limit. After hearing Ld. DR, we condone the delay and proceed to adjudicate the appeals.

: 3. Facts of the case, in brief, are, that the assessee filed its application for registration in Form No.10AB under clause (iii) of section 12A(1)(ac) of IT Act on 29.09.2023. With a view to verify the genuineness of activities of the assessee and compliance to requirements of any other law for the time being in force by the trust/institution as are material for the purpose of achieving its objects, notices were issued by Ld. CIT, Exemption, Pune through ITBA portal on 24-11-2023 & 09-01-2024 respectively, requesting the assessee to upload certain information/clarification. In the absence of any compliance from the side of the assessee Ld. CIT, Exemption, Pune rejected the application for registration and also cancelled the provisional registration granted to the assessee on 02.11.2021 u/s 12AB r.w.s. 12A(1)(ac)(vi) of the IT Act.

1.

It is this order against which the assessee is in appeal before this Tribunal.

5.

Ld. AR appearing from the side of the assessee submitted before us that Ld. CIT, Exemption, Pune has not provided proper opportunity to the assessee and, therefore, the impugned order of Ld. CIT, Exemption, Pune is not justified. It is the sole prayer of the counsel of the assessee that if one final opportunity is provided, the assessee is in a position to substantiate the application for registration. Accordingly, it was requested before the Bench to set- aside the impugned order passed by Ld. CIT, Exemption, Pune with a direction to provide at least one more opportunity to furnish the requisite documents/information as desired by Ld. CIT, Exemption, Pune.

6.

Ld. DR appearing from the side of the Revenue relied on the order of Ld. CIT, Exemption, Pune and requested to confirm the same.

7.

We have heard Ld. Counsels from both the sides and perused the material available on record.

8.

Considering the totality of the facts of the case, & also in the interest of justice and without going into merits of the case, we deem it appropriate to set-aside the order passed by Ld. CIT, Exemption, Pune and remand the matter back to him with a direction to decide the application for registration afresh as per fact and law after providing reasonable opportunity of hearing to the assessee. The assessee is also hereby directed to comply with the notices issued by Ld. CIT, Exemption, Pune and produce requisite documents/information/ submissions in support of the application for registration without taking any adjournment under any pretext, otherwise, Ld. CIT, Exemption, Pune shall be at liberty to pass appropriate order as per law. Thus, the grounds of appeal

raised by the assessee are allowed for statistical purposes.

9. In the result, the appeal filed by the assessee in is allowed for statistical purposes. :

10. Ld. counsel appearing from the side of the assessee sought permission to withdraw this appeal. Ld. DR appearing from the side of the Revenue raised no objection to the request of the assessee. Accordingly, the appeal filed by the assessee in is dismissed as withdrawn.

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