SHIKSHA PRASARAK SAMITI,SENDHWA vs. THE CIT (E),BHOPAL, BHOPAL

Feeling aggrieved by order dated 15.02.2023 passed by learned Commissioner of Income-Tax (Exemption), Bhopal [“Ld. CIT(E)”] by which the assessee’s application for grant of registration u/s 80G(5) of Income-tax Act, 1961 [“the act”] has been rejected, the assessee has filed this appeal on the grounds mentioned in Appeal Memo (Form No. 36).

Heard the learned Representatives of both sides at length and case- records perused.

Briefly stated the facts leading to the present appeal are such that the assessee filed an application No. CIT(Exemption),Bhopal/2022-

Ld. AR placed on record the copy of latest order dated 24.09.2021, passed by PCIT/CIT by which registration has been granted to assessee from A.Y. 2022-23 to A.Y. 2026-27 under the latest operative provisions of section 12A/12AA/12AB of the act. Ld. AR also filed a copy of earlier order dated 14.08.2015 passed by CIT(E) by which registration was granted to assessee from 01.04.2014 under then operative provisions of section 12AA of the act. Copies of these orders are scanned below for a ready reference:-

Ld. AR prayed that since the registration of assessee u/s 12A/12AA/12AB was and is in force, the impugned order passed by the Shiksha Prasarak Samiti, Sendhwa ITA No.102/Ind/2023 CIT(E) rejecting assessee’s application for grant of registration u/s 80G(5) should be set-aside with a direction to reconsider the application of assessee on merit.

Ld. DR representing the Revenue fairly agreed to the prayer of assessee.

In view of above submissions of parties, we are inclined to set aside the impugned order passed by the CIT(E) and remand this case back to CIT (E) for re-consideration of assessee’s application on merit in accordance with law. Ordered accordingly.

Resultantly, this appeal of assessee is allowed in terms indicated above.