SHRI GURU GOBIND SINGH CHARITABLE TRUST,DEHRADUN vs. ITO (E), 13-A, SUBHASH ROAD, DEHRADUN, DEHRADUN

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ITA 95/DDN/2025Status: DisposedITAT Dehradun13 August 2025AY 2024-25Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that the Assessee was claimed to be conducting charitable activities, and the Ld. CIT(E) should have provided an opportunity to the appellant to produce necessary documents and evidence. The Tribunal set aside the orders of the Ld. CIT(E) and remanded the matter back for fresh consideration.

What were the facts?

The Assessee filed applications for grant of registration under sections 12AB and 80G of the Income Tax Act, 1961. The Ld. CIT(E) rejected these applications on the grounds that the applicant failed to provide documentary evidence to prove the genuineness and commencement of its charitable activities. The Assessee appealed this decision.

What were the issues?

Whether the rejection of applications for registration under sections 12AB and 80G was justified without providing the assessee an opportunity to present evidence.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SHRI YOGESH KUMAR U.S. & SHRI MANISH AGARWAL

Hearing: 08/08/2025Pronounced: 13/08/2025

Heard together (2 matters)

I.T.A. No. 95/DDN/2025
I.T.A. No. 96/DDN/2025

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER YOGESH KUMAR, U.S. JM: These two appeals are filed by the Assessee against the order of the Commissioner of Income Tax (Exemption)-, Delhi (‘Ld. CIT(E)’ for short) dated 27/03/2025 wherein the application filed by the Assessee for grant of registration u/s 12AB and 80G of the Income Tax Act, 1961 ('Act' for short) have been rejected.

2.

None appeared for the Appellant. Considering the issue involved in the present Appeals we deem it fit to decide the Appeals on hearing the Ld. Department's Representative and perusing the material available on record.

3.

The Ld. Department's Representative vehemently submitted that the appellant has failed to substantiate the claim in support of the applications filed before the authority below, therefore, the applications have been rightly rejected which requires no interference at the hands of the Tribunal. Thus, relying on the orders of the Lower Authority, sought for dismissal of the Appeals.

4.

We have heard the Ld. Departmental Representative and perused the material available on record. It can be seen from the order impugned, the Ld. CIT(E) has rejected the application on the ground thatthe applicant has failed to file documentary evidences to enable me to satisfy about the genuineness& commencement of its charitable activities and to verify these activities are in consonance with its objects. Considering the fact that the Assessee is claimed to be conducting charitable activities, the Ld. Ld. CIT(E) should have provided opportunity to the appellant to produce the documents and should have decided the application on its merit. Thus, we set aside the impugned orders of the Ld. CIT(E) and remand the matter to the file of Ld. CIT(E) with a direction to decide the applications afresh after providing opportunity of being heard to the Appellant. The Appellant is also at liberty to produce all the requisite documents to substantiate the claim of the Appellant.

5.

In the result, the appeals of the Assessee are partly allowed for statistical purpose.

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