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Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI SS VISWANETHRA RAVI & SHRI JAGADISH
PER JAGADISH, A.M : Aforesaid appeals filed by the assessee is directed against the orders of Learned Commissioner of Income Tax (Exemption), Chennai [hereinafter “CIT(E)”] dated 11.03.2024 & 05.03.2024 rejecting the application for registration filled in Form 10AB seeking approval u/s. 80G of the Income Tax Act, 1961 (hereinafter “the Act”).
The Ld. CIT(E) rejected the application for registration on the ground that the application was filed beyond the prescribed due date
ITA Nos.829 & 830/Chny/2024 :- 2 -:
and that herethe Commissioner of Income Tax has no power to condone the delay in filing the application in Form 10AB.
We have heard the arguments of both the sides and perused the relevant material available on record. It is noted that subsequent to the order of Ld. CIT(E), the Central Board of Direct Taxes has issued a Circular No.07/24 dated 25.04.2024 and has extended date for filing
such applications up to 30.06.2024 for all such cases including the assessee. The relevant para of the circular is as under :
“4.1 Further, in cases where any trust, institution or fund has already
made an application in Form No. lOAB, and where the Principal
Commissioner or Commissioner has passed an order rejecting such application, on or before the issuance of this Circular, solely on account of the fact that the application was furnished after the due
date or that the application has been furnished under the wrong
section code, it may furnish a fresh application in Form No. 10AB
within the extended time provided in paragraph 3(ii) i.e. 30.06.2024.”
Considering the subsequent development and in the interests of justice, we are of the view that the assessee should be given an opportunity to approach the Ld. CIT(E) for re-consideration of its application for registration u/s. 80G of the Act in light of the CBDT
ITA Nos.829 & 830/Chny/2024 :- 3 -:
Circular, supra. In view of the above, the appeals of the assessee are dismissed as infructuous.
In the result, both the appeals of the assessee are dismissed as infructuous.
Order pronounced on 22nd May, 2024. (जगदीश) (यस यस िव"ने" रिव) (Jagadish) (SS Viswanethra Ravi) लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य सद"य / Judicial Member "याियक सद"य "याियक "याियक "याियक सद"य सद"य चे"ई/Chennai, "दनांक/Dated: 22nd May, 2024. EDN/-
आदेश क" "ितिलिप अ"ेिषत/Copy to: 1. अपीलाथ"/Appellant
""थ"/Respondent 3. आयकर आयु"/CIT/Chennai/Madurai/Coimbatore/Salem 4. िवभागीय "ितिनिध/DR 5. गाड" फाईल/GF