AGA VIZHI CHARITABLE TRUST,SALEM vs. CIT (EXEMPTIONS), CHENNAI

The assessee has filed an application on 17.11.2023 in form No.10AB Rules 17A of the Income Tax Rules, 1962 (in short ‘’the Rules’’) seeking registration u/s.12A (1) (ac)(v) of the Income Tax Act, 1961 (in short ‘’the Act’’). The CIT (E) to know the genuineness of the activities of the trust has requested assessee vide letter dated 02.04.2024 through e-Filing/ ITBA portal to furnish Note on activities, Annual Accounts of the trust, financial Statements of the trust etc., either by uploading online in the e-filing portal or by Post, on or before 17.04.2024. The assessee submitted the submissions on 12.04.2024. The ld CIT(E) noticed certain irregularities / inconsistencies / anomalies and accordingly, a show cause notice dated 08.05.2024 was issued to the assessee. In response to the show cause notice dated 08.05.2024, the applicant filed letter on 15.05.2024 and stated that it has not violated any of the provisions of the law and will register the amendment after obtaining approval from the Commissioner of Income Tax and requested for the approval. However, explanation furnished by the applicant was not accepted by the ld. CIT(E) and rejected the application for registration. Aggrieved, assessee filed an appeal before us.

The ld. counsel argued the same points what is narrated in the grounds of appeal. He further submitted that as per the provisions of section 12A(1)(ac)(v), there is no facility to file such purported form, hence filed the same in letter form. Per contra, the ld.DR relied upon the order of the ld.CIT(E).