KARIKKAKOM SREE CHAMUNDI TEMPLE TRUST,TRIVANDRUM vs. THE CIT EXEMPTIONS, KOCHI

The present appeal of the assessee is arising from the order of the learned Commissioner of Income-tax (Exemptions) dated 23.03.2023 against denial of registration u/s.12A of the Income-tax Act, 1961, having DIN & Notice No.ITBA/EXM/F/EXM45/2022-23/1051172853(1).

The short facts of the case are that the assessee is a trust, came into existence on 04.04.1992. On 09.03.2023 a trust deed was executed mentioning the main object, i.e., improvement of temple and protecting the properties of temple etc. The assessee was granted provisional registration vide order dated 27.05.2021. Thereafter, the assessee vide application dated 30.09.2022, has applied for permanent registration. The CIT(E) dismissed the application of the assessee vide order dated 23.03.2023. The CIT(E) observed that the assessee trust is being created for a particular community and the trust deed is lacking mandatory clauses.

Aggrieved with the order of the CIT(E), the assessee filed the present appeal. The learned Counsel contended that the trust deed has now been amended and mandatory clauses have been incorporated.

The learned Departmental Representative relied on the order of the authority below.

We have heard the rival submissions and perused the material available on record. We observe that the assessee trust has amended the deed on 15.05.2023, which date is subsequent to the passing of impugned order, i.e., 23.03.2023. Therefore, in the interest of justice, we remit the matter back to the file of the CIT(E) for examining afresh in view of the

Before parting we must clarify that when we have heard the matter we have taken a view that the appeal of the assessee is liable to be dismissed with a liberty to apply for fresh registration of 12AA. However, we are remitting the matter to the file of CIT(E), in the interest of justice and to save the time inevitable to be consumed in starting the process all again from beginning.