ANJUMAN E IMADI DAWOODI BOHRA JAMAAT TRUST,INDORE vs. THE CIT EXEMPTION, BHOPAL

This appeal by the assessee is directed against the order dated 27.01.2023 of Commissioner of Income Tax(Exemption),Bhopal passed u/s 12AB of the Act whereby the application of the assessee for registration u/s 12AB was rejected due to noncompliance on the part of the assessee to produce requisite the documents and information. The assesse has raised following grounds of appeal:

1.The order appealed against is bad-in-law, void-ab-initio, barred by limitation, against the principles of natural justice and fair play, illegal and therefore liable to be quashed.

Anjuman E Imadi Dawoodi Bohra Page 2 of 4 2. Without prejudice, the Ld. CIT Exemption, Bhopal erred in rejecting the application filed for registration u/s 12AB without considering the documents on records and facts and circumstances of the case. 3. Without prejudice, the registration u/s 12AB ought to be granted in the facts and circumstances of the case. 4. The appellant carves leave to add, amend or modify any of the grounds of appeal.”

3. On the other hand, Ld. DR has not seriously opposed to the prayer of the assesse for remanding the matter to the record of the CIT(E) to be decided afresh.

“The assessee has applied in Form 10AB for registration u/s 12AB vide application under the new provision of Income Tax Act, 1961. Consequently, opportunity letters were issued to the assessee and various documents/details were called for, to process the said application and to verify the objects and activities of the assessee. The details of opportunity letters and response received in compliance thereof are as under; S.N. In respect of registration u/s 12AB

Date of Hearing fixed on Date of reply opportunity letter issued 1 02.11.2022 14.11.2022 No reply 2 28.11.2022 15.12.2022 No reply 3 27.11.2022 05.01.2023 Incomplete reply 4 16.01.2023 24.01.2023 No reply Vide above referred letters various documents/information were called for. In response to the above notices, the assessee has initially not submitted any documents. Thereafter, in response to the notice dated 27.12.2022, the assessee has submitted incomplete reply/documents.

2. Various details and documents were called vide notice dated 16.01.2023 but the assessee has not submitted the required documents.

5. Thus, the CIT(E) has referred to various notices including notice dated 16.01.2023 whereby various details and documents were called from the assessee but the assessee did not submit the required documents. The assessee has now filed the documents including financial statements, audited accounts, activity report and photographs supporting the activities & list of donation received etc. in the paper book which is Page 3 of 4 Anjuman E Imadi Dawoodi Bohra Page 4 of 4 required to be examined and verified by the competent authority. Accordingly in the facts and circumstances of the case and in the interest of justice the matter is set aside to the record of the CIT(E) for fresh consideration of the application of the assesse for registration u/s 12AB after examination of the relevant record to be filed by the assesse. Needless to say before passing fresh order the assessee be given an appropriate opportunity of hearing.

Order pronounced in the open court on 13.10.2023