SHREE VARIYA PRAJAPATI SAMAJ YUVA MITRA MANDAL MEHSANA,MEHSANA vs. THE CIT(EXEMPTION), AHMEDABAD

O R D E R PER SIDDHARTHA NAUTIYAL, JM:

These appeals have been filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Exemption), (in short “Ld. CIT(E)”), Ahmedabad in DIN & Notice No. ITBA/EXM/F/EXM45/2022-23/1050807086(1) & 1050815871(1) vide order dated 15.03.2023.

“1. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Exemption) has erred in rejecting application for registration u/s 12AB of the Act. 2. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Exemption) has not &362/Ahd/2023 Shree Variya Prajapati Samaj Yuva Mitra Mandal Mehsana vs. CIT(E) Asst. Year –N.A. - 2 - provided reasonable opportunity of being heard as provided under Second Proviso to Section 12AB (1)(b)(ii)(B) of the Act.

4. Appellant craves leave to add, alter or delete any ground(s) either before or in the course of hearing of the appeal.” ITA No. 362/Ahd/2023 “1. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Exemption) has erred in rejecting application for registration u/s 80G(5) of the Act.

2. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Exemption) has erred in rejecting application for registration u/s 80G(5) without considering the fact that the registration u/s. 12A of the Act has already been provisionally approved by the authority vide order dated 31.12.2021.

3. On the facts and in circumstances of the case as well as law on the subject, the learned Commissioner of Income Tax (Exemption) has not provided reasonable opportunity of being heard as provided under Second Proviso to Section 80G(ii)(b)(B) of the Act.

5. Appellant craves leave to add, alter or delete any ground(s) either before or in the course of hearing of the appeal.”

3. These are appeals filed by the assessee against the order passed by CIT (Exemptions) on account of rejection of grant of application under Section 12AA/80G of the Act. &362/Ahd/2023 Shree Variya Prajapati Samaj Yuva Mitra Mandal Mehsana vs. CIT(E) Asst. Year –N.A. - 3 - 4. Before us, the counsel for the assessee submitted that firstly, in the instant case notably, the CIT(Exemptions) did not grant adequate opportunity of hearing to the assessee. The counsel for the assessee submitted that the CIT(Exemptions) issued only two notices of hearing dated 08.12.2022 and 29.12.2022, both within a period of one month only, and rejected the application filed by the assessee, without giving adequate opportunity of hearing to the assessee. Further, the counsel for the assessee drew our attention to page 6 of the order passed by CIT(Exemptions) and submitted that the reason for rejection of application by CIT(Exemptions) was that the assessee’s activities were restricted for benefit to a particular community only, and accordingly, in view of the provisions of Section 13(1)(d) of the Act, the assessee was not eligible for grant of deduction under Section 12AA/ 80G of the Act. It was submitted that the CIT(Exemptions) has rejected the application of the assessee on an incorrect assumption of facts, and accordingly, it was prayed that the matter may be restored to the file of CIT(Exemptions) for fresh examination, after giving due opportunity of hearing to the assessee to present it’s case on merits.