SHRIMANT JAPV SENADHURANDHAR RELIGIOUS AND CHA TRUST,AHMEDNAGAR vs. CIT (EXEMPTION), PUNE, PUNE

The appellant is a Trust registered under the Bombay Public Trusts Act, 1950. The appellant Trust filed application in Form No.10AB dated 04.09.2023 seeking registration u/s.12A(1)(ac)(iii) of the Act. On receipt of the said application, the ld. CIT, Exemption, in order to verify the genuineness of activities of the appellant trust, issued notice(s) through ITBA portal on 10.11.2023 calling upon the appellant to file certain information/clarification. However, for the reasons best known to the appellant trust, the appellant trust could not comply with the said notices. In the circumstances, the ld. CIT (Exemption) drew inference that the he is unable to draw any satisfactory conclusion about genuineness of activities of the appellant trust and the compliance to the requirements of any other law, therefore, chose to reject the application filed denying registration u/s.12AB of the Act.

Being aggrieved, the assessee is in appeal before the Tribunal in the present appeal.

We heard the rival submissions and perused the relevant material on record. On mere perusal of the contents of Para no. 4 of the impugned order, it would be evident that the hearing notices were sent through ITBA portal/email. In our considered opinion, it is not a valid method and manner of service of notice as specified under the provisions of section 282(1) of the Act. Therefore, it is crystal clear that the notices were not served upon the appellant trust. To fortify our view, we would like to make a reference to a decision rendered by the Hon’ble Punjab & Haryana High Court in the case of Munjal BCU Centre of Innovation and Entrepreneurship Vs. CIT (Exemptions) (2024) 463 ITR 560 (P&H), wherein the Hon’ble High Court after making reference to provisions of 282(1) held that service of notice through ITBA portal is not valid service and remanded the matter to AO for denovo disposal of case. The relevant paragraphs of the judgment are reproduced below :

In view of the above, it is essential that before any action is taken, communication of the notice must be done in terms of the provisions as enumerated hereinabove. The provisions do not mention communication to be “presumed” by placing notice on the e-portal. A pragmatic view has to be adopted always in these circumstances. An individual or a company is not expected to keep the e-portal of the Department open all the time so as to have knowledge of what the Department is supposed to be doing with regard to the submissions of forms etc. The principles of natural justice are inherent in the income-tax provisions and the same are required to be necessarily followed.

Having noticed as above, this court is of the firm view that the petitioner has not been given sufficient opportunity to put up its please with regard to the proceedings under section 12A(1)(ac)(iii) of the Act of 1961 and as it was not served with any notice. Therefore, he would be entitled to file his reply and the Department would of course be entitled to examine the same and pass a fresh order thereafter.

In view of the above, the writ petition is allowed and the order dated January 16, 2023 (annexure P-5) is quashed and set-aside. The Department would provide an opportunity of hearing to the petitioner and they will also allow the petitioner to appear personally for the purpose and pass a speaking order independent of the order passed earlier by them on January 16,2023. The same shall be done expeditiously provided the petitioner file his reply within a period of three weeks.” In view of the above legal position, we are of the considered opinion that the notice of hearing was not served properly to the appellant trust.

In the light of above factual position and in order to meet the ends of justice, the matter requires remission to the file of CIT, Exemption for denovo disposal of the application in accordance with law after affording an opportunity of being heard to the appellant trust.

In the result, the appeal filed by the assessee is partly allowed for statistical purposes. Order pronounced on this 02nd day of July, 2024.