JANJATI CHETNA SAMITI FULCHURTOLA ,GONDIA vs. CIT EXEMPTION , PUNE

PDF
ITA 388/NAG/2025Status: DisposedITAT Nagpur26 February 2026Bench: SHRI PAWAN SINGH (Judicial Member), SHRI KHETTRA MOHAN ROY (Accountant Member)1 pages
AI SummaryAllowed for statistical purposes

Facts

The assessee, a charitable Trust, filed applications for registration under section 12AA/12AB and approval under section 80G(5). The assessee failed to respond to a second notice from the CIT(E), leading to the rejection of both applications.

Held

The Tribunal found merit in the assessee's plea for another opportunity, considering the initial response to the first notice. The Tribunal restored both applications to the file of the CIT(E) for fresh consideration.

Key Issues

Whether the rejection of applications for registration under Section 12AA/12AB and approval under Section 80G(5) was justified, and if a fresh opportunity should be granted to the assessee.

Sections Cited

12AA, 12AB, 80G(5), 254(1)

AI-generated summary — verify with the full judgment below

PER PAWAN SINGH, JUDICIAL MEMBER:

1.

These two appeals by the assessee are directed against the separate

orders ld. Commissioner of Income Tax (Exemption) [for short “CIT(E)”]. In

ITA No. 389/Nag/2025, 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 ITA No. 388/Nag/2025 the assessee has

challenged rejection of application for approval of fund under section

80G(5) of the Act. Both the appeals are interconnected, therefore with the

consent of both the parties, both the appeals were heard together.

2.

Rival submissions of both the parties have been heard and record perused.

The ld. Authorised Representative (AR) of the assessee submits that

ITA Nos. 388 & 389/Nag/2025 Janjati Chetna Samiti Fulchurtola

assessee is a charitable Trust /Institution, filed application for registration

of Trust under section 12AA/12AB on 26.12.2024. First notice of hearing

was responded by assessee, however the assessee could not respond to

second notice dated 04.04.2025, wherein only seven days’ time was

allowed, resultantly the application of assessee was rejected. Once

application under section 12AA/12AB was rejected another application for

registration of fund under section 80G(5) was also rejected. The ld. A.R.

submits that assessee is interested in pursuing the matter on merit and has

good case on merits, if one more opportunity is allowed to the assessee.

He undertakes on behalf of the assessee to be more vigilant in making

timely compliance.

3.

On the other hand, ld. CIT–DR for revenue submits that assessee has not

responded in response to notice issued by CIT(E), therefore the assessee is

not eligible for any further relief. Both the appeals may be dismissed.

4.

We have considered the rival submissions of both the parties and have

gone through the orders of lower authority carefully. We find merit in the

submission of ld. A.R. of the assessee that in response to first show–cause

notice, the assessee vide reply dated 12.02.2024, sought time to file

details. The assessee was again served second show cause notice dated

04.04.2025 to make compliance within in seven days. However, no

compliance was made. 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

ITA Nos. 388 & 389/Nag/2025 Janjati Chetna Samiti Fulchurtola

under section 12AB.s Therefore, matter is restored back 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.

5.

In the result, ITA No. 189/Nag/2025 is allowed for statistical purposes.

ITA No. 388/Nag/2025

6.

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) to be considered after

passing order in application under section 12AA/12AB of the Act.

7.

In result, both the appeals of assessee are allowed for statistical purposes.

Order was pronounced in the open Court on 26 /02/2026.

Sd/- Sd/- KHETTRA MOHAN ROY PAWAN SINGH ACCOUNTANT MEMBER JUDICIAL MEMBER

Nagpur, Dated: 26/02/2026 SK, Sr. PS Copy of the order forwarded to: (1) The Assessee; (2) The Revenue; (3) The PCIT / CIT (Judicial); (4) The DR, ITAT, Nagpur; and (5) Guard file. By Order

Senior Private Secretary ITAT, Nagpur