MAHAVIR JAIPURIA FOUNDATION,JAIPUR vs CIT (EXEMPTION), JAIPUR, JAIPUR

Income Tax Appellate Tribunal, JAIPUR BENCHES, “ B-Bench” JAIPUR

Before: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 518/JPR/2024

Hearing: 21/11/2024

vkns'k@ORDER PER: NARINDER KUMAR, JUDICIAL MEMBER The appellant claims itself to be a Trust. on 30-09-2023, the appellant- applicant filed an application before Ld. CIT(E), Jaipur, seeking registration u/s 12AB of the Income Tax Act, 1961 (hereinafter referred to as “the Act’’).

2 MAHAVIR JAIPURIA FOUNDATION VS CIT (EXEMPTION), JAIPUR However, said application came to be dismissed by ld. CIT(E), vide impugned order dated 24-02-2024 on the following grounds:

1. Incomplete Form 10AB. 2. Rajasthan Public Trust Act, 1959. 3. Genuineness of Activities and non-compliance.

2. Feeling dissatisfied with the rejection of its application u/s 12AB of the Act, the appellant trust is before this Appellate Tribunal by way of an appeal presented on 20-04-2024.

3. It may be mentioned here that during pendency of the appeal, on 18-11-2024 the appellant has presented an application with the prayer for withdrawal of this appeal.

4. Heard on the prayer of withdrawal. File perused.

5. As noticed above, one of the grounds for rejection of the application u/s 12AB of the Act was that Form 10AB presented by the applicant before the ld. CIT(E) was incomplete, the applicant having not presented following two documents: (i) Copy of final accounts for the preceding year i.e. F.Y. 2022-23; (ii) Note on activities of the applicant (as per rule 17A(2)(k).

3 MAHAVIR JAIPURIA FOUNDATION VS CIT (EXEMPTION), JAIPUR Another ground for rejection of the application u/s 12AB of the Act was that the applicant trust failed to produce certificate of its registration under Rajasthan Public Trust Act, 1959.

In the application presented before the Registry on 18-11-2024 seeking withdrawal of the appeal, the applicant alleges that applicant trust has been got registered under Rajasthan Public Trust Act, 1959. In this regard, photo copy of certificate dated 01-07-2024 issued by the Competent Authority forms part of the paper book presented on 14-11-2024. In the application, it has been alleged that applicant – appellant trust was registered under Old Regime and as per New Regime, it was required to apply for regular registration for 5 years, as per provision of Section 12A(1)(ac)(i) /12AB(1)(a) of the Act, but, due to some misconception of law, the trust firstly applied for it provisionally registered, and, secondly, applied for regular registration as per provisions of Section 12A(1)(ac)(iii) of the Act. To explain the subsequent events, on behalf of the appellant, it has been submitted that CBDT, vide its Circular No. 7/2024 dated 25-04-2024, extended time lines for filing of certain applications upto 30-06-2024, and as such, taking advantage of this extension of timeline, the applicant trust filed fresh application 4 MAHAVIR JAIPURIA FOUNDATION VS CIT (EXEMPTION), JAIPUR seeking regular registration u/s 12A(1)(ac)(i) /12AB(1)(a) of the Act and, the said prayer has been allowed granting regular registration from A.Y. 2022-23 to 2026- 27 vide order dated 08-07-2024. In this regard, reliance has been placed on copy of order for registration dated 08-07-2024 in Form No.10AC. That is how, prayer has been made on behalf of the appellant for dismissal of this appeal as having been withdrawn. Passing of order dted 8.7.2024 is not being disputed on behalf of the Revenue. Result 7. In view of the submission of the applicant trust which stands registered u/s 12A(1)(ac)(i) /12AB(1)(a) of the Act, as prayed, this appeal is hereby dismissed as having been withdrawn. File be considered to record room after needful is done by the Office.

MAHAVIR JAIPURIA FOUNDATION,JAIPUR vs. CIT (EXEMPTION), JAIPUR, JAIPUR