UNIVERSAL MULTIPURPOSE SOCIETY, NAGPUR,NAGPUR vs. CIT EXEMPTION, PUNE

1. 1. 1. These two appeals by the assessee are directed against the separate orders of ld. Commissioner of Income Tax (Exemption) [for short “CIT(E)”]. In the assessee has challenged the rejection of application for registration of Trust under section 12AA/12AB of the Income Tax Act, 1961 (the Act). In 80G(5) of the Act. Both the appeals are interconnected, therefore with the consent of both the parties; both the appeals were heard together.

The ld. AR of the assessee fairly submits that initially the assessee challenged the action of ld. CIT(E) in rejecting their application under section 12AB and 80G(5), which was under bonafide mistake signed by Consultant/ Chartered Accountant only. Both the appeals of the assessee were dismissed vide order dated 20.06.2025 due to technical reasons; however, the assessee was allowed the liberty to file fresh application under the signature of trustee. Now, both the appeals are filed by competent person.

On the other hand, ld. CIT–DR for revenue submits that the assessee has not responded in response to the notice issued by CIT(E). Thus, from the conduct of assessee it is clear that they are not interested in pursuing the application 442/Nag/2025 Universal Multipurpose Society before ld. CIT(E), therefore, the assessee is not eligible for any further relief. Both the appeals may be dismissed.

We have considered the rival submissions of both the parties and have gone through the orders of lower authorities carefully. We find merit in the submission of ld. A.R. of the assessee that in response to the first show– cause notice, the assessee filed certain details, however no compliance was made in response to the show–cause notice dated 22.11.2024. Resultantly the application of assessee for registration under section 12AA/12AB was rejected. Considering the facts and circumstances of the case in our view the assessee deserves one more opportunity to explain its object and activities for seeking registration under section 12AB, therefore matter is restored to the file of CIT(E) to re–consider the application afresh. Needless to direct that before passing the order, the ld. CIT(E) shall allow fair and reasonable opportunity to the assessee. The assessee is also directed to be more vigilant towards future in making timely compliance in future. In the result, the grounds of appeal

7. We find that this appeal relates to registration of Trust under section 80G(5) for approval. Considering the fact that we have already restored the application of assessee for registration under section 12AB, therefore this application is also restored to the file of ld. CIT(E) and has to be considered after passing order in application under section 12AA/12AB of the Act.