SOCIETY OF THE MOST BLESSED SACRAMENT AND SACRED HEART OF JESUS ,MUMBAI vs. CIT(EXEMPTION), MUMBAI

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ITA 2362/MUM/2024Status: DisposedITAT Mumbai23 September 2024AY 2023-24Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that CBDT circulars had extended the time for filing applications in form 10AB. The Assessee's application, filed on 28.09.2023, was within the extended limitation period as per CBDT circular no. 07/2024.

What were the facts?

The Assessee, a society, sought registration under section 12AB of the Income Tax Act by filing form 10AB. Their previous application for registration under section 12A was rejected due to non-submission of documents. The current application was filed on 28.09.2023.

What were the issues?

Whether the Assessee's application for registration in form 10AB was maintainable within the extended timeline provided by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12AB,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI GAGAN GOYAL

For Appellant: Ms. Kinjal Bhuta, A.R
For Respondent: Dr. Kishor Dhule, CIT-DR

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 05.03.2024, impugned herein, passed by the Ld. Commissioner of Income Tax (Exemptions) (in short Ld. Commissioner) under section 12AA/12AB of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2023-24.

2.

The Assessee, being a society, by filing an application on 28.09.2023 in form 10AB of the Act sought registration u/s 12AB of the Act before the Ld. Commissioner. On perusing the material available on record the Ld. Commissioner observed that the Assessee has already filed application in form 10AB for regularization of the provisional registration M/s. Society Of The Most Blessed Sacrament And Sacred Heart of Jesus u/s 12A on 15.04.2022 which was rejected vide order dated 30.10.2022 for non submission of the required documents in the prescribed time. Further, the Assessee has filed fresh application in form 10AB when the window of e-filing the application was opened for the trusts which have not filed applications within six months of the activities or six months before the expiry of the provisional registration. The Ld. Commissioner by giving reason, “the filing of the fresh application is not under circular No.06/2023 dated 24.05.2023, hence this application in form 10AB is not maintainable. In the conclusion this application for grant of registration stands rejected”.

3.

The Assessee, being aggrieved, is in appeal before us and at the outset drew our attention to the provisional registration u/s 12A of the Act dated 24.02.2022. The Assessee further drew our attention to the CBDT circular No.6/2023 with regard to the clarification qua charitable religious trust by which the time for filing fresh application in form 10AB was extended up to 30.09.2023 and therefore by Circular no 07/2024 extended upto 30-06-2024. Therefore, the Assessee has claimed that the application in form 10AB filed by the Assessee on 28.09.2023 is within the limitation period as extended by the CBIDT vide circular (supra).

4.

The Ld. D.R. did not refute the said fact.

5.

Hence, considering the peculiar facts and circumstances in totality, as the Assessee has filed the relevant application in form 10AB on 28.09.2023, admittedly within the limitation period as extended by the CBDT (supra) vide circular no. 07/2024, hence impugned order is set aside and the case is remanded to the file of the Ld. Commissioner for decision afresh on merits suffice to say by affording reasonable opportunity of being heard to the Assessee.

Order pronounced in the open court on 23.09.2024.

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