SMILE TRUST,NAGERCOIL vs. CIT, EXEMPTION, CHENNAI

At the outset, the Ld.AR of the assessee submitted that the assessee was granted provisional approval u/s.80G(5)(iv) of the Act and therefore, was required to file an application for regular registration for a period of ‘five’ years; and therefore, filed an application on 23.09.2023, which was rejected by the Ld.CIT(E) citing that assessee has not filed Form 10AB u/s.80G(5)(iii) of the Act, within the time limit prescribed therein and therefore, he rejected it as not maintainable and in that process, provisional approval granted was also cancelled. According to the Ld.AR, the CBDT has issued Circular No.7/2024 dated 25.04.2024 extending the due date for filing Form 10A/10AB, wherein, the time limit has been extended till 30.06.2024, even if any application in Form 10AB of any Trust/Institution has been rejected by the PCIT/Ld.CIT(E) on or before issuing of the CBDT Circular (No.7/2024) on account of (i) application was furnished after the due date or (ii) application has been furnished under the wrong section.

And in such an event, the assessee has been given opportunity to furnish fresh application in Form 10AB within the extended time provided in Para No.3(ii) i.e. till 30.06.2024; and since, in the assessee’s case falls in Para No.4.1 of the ibid Circular No.7/2024 dated 25.04.2024 (supra), the assessee has sought fresh registration and therefore, the present appeal is infructuous. (AY 2024-25) Smile Trust 4. The Ld.CIT-DR didn’t object the contention of the Ld.AR and therefore, we treat the appeal of the assessee as infructuous.

In the result, appeal filed by the assessee is dismissed as infructuous.