DR. OM PRAKASH MITTAL AND SMT. MITHILESH KUMARI CHARITABLE TRUST,KANPUR vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

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ITA 619/LKW/2019Status: DisposedITAT Lucknow31 January 20222 pages

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Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Abhinav Mehrotra, Advocate
For Respondent: Smt. Sheela Chopra, CIT (DR)

This is assessee’s appeal against the order of the ld. CIT (E), Lucknow dated 30.8.2019 passed under section 12AA(1)(b)(ii) of the Income Tax Act, 1961.

2.

The ld. CIT(E) has rejected applicant’s application for registration under section 12A(a) of the Act, observing that the copy of the original Trust Deed dated 12.11.2014 is not self-certified and that the certified copy from the Registrar of Trusts has also not been furnished.

3.

Before us, the ld. Counsel for the applicant-Trust has submitted that these documents were e-filed.

4.

Ground No.2 states that the ld. CIT (E) has erred in rejecting the application for registration without considering the fact that the application had been filed through the Income Tax e- portal and hence it was digitally signed.

5.

Ground No.3 raised before us states that the ld. CIT (E) has erred in rejecting the application for registration without considering the fact that in the course of hearing, the applicant had duly produced the original Trust Deed for verification by the ld. CIT (E).

6.

A written Note, dated 17.1.2022 has been filed before us, stating that in any case, if an opportunity is provided to the applicant now, the objections raised by the ld. CIT (E) in the impugned order would be met. The Note, for ready reference, reads as follows:

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