JITO GURUGRAM CHAPTER FOUNDATION,MG ROAD, GURUGRAM vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH, CHANDIGARH

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ITA 3249/DEL/2025Status: DisposedITAT Delhi03 September 2025Bench: S. RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the order of rejection was passed in violation of principles of natural justice as the Assessee was not given an opportunity of being heard. The Tribunal set aside the order and remanded the matter back to the Ld. CIT(E).

What were the facts?

The Assessee filed an application for registration under Section 12A(1)(ac)(iii) of the Income Tax Act, 1961. The Ld. CIT(A) rejected the application citing non-compliance with notices and failure to produce documents.

What were the issues?

Whether the rejection of registration application without providing an opportunity of being heard violates the principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

For Respondent: Ms. Kirti Sankratyayan, CIT, DR
Hearing: 01/09/2025Pronounced: 03/09/2025

Jito Gurugram Chapter Vs CIT(Exemption), Foundation,Unit No. 210, 2nd Room No. 1, 5th floor, C. R. Floor, Sector-2B, MG Road, Building, Himalaya Marg, Sector- Gurugram, Gurgaon 17E, Chandigarh PAN: AAGCJ4917L Appellant Respondent Assessee by Sh. N. K. Chand, Advocate & Sh. Manish Upenja, Adv Revenue by Ms. Kirti Sankratyayan, CIT, DR Date of Hearing 01/09/2025 Date of Pronouncement 03/09/2025 ORDER

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Exemption) -Chandigarh (‘Ld. CIT(A)’ for short), New Delhi dated 28/04/2025.

2.

The appellant filed an Application for registration u/s 12A(1) (ac)(iii) of the Income Tax Act, 1961 (‘Act’ for short). The said application has been rejected vide order dated 28/04/2025 on the ground that the Appellant failed to comply with the notices and failed to produce requisite documents in support of the claim, which is under challenged before us.

3.

The Ld. Counsel for the Appellant submitted that the order impugned has been passed in violation of principals of natural justice, the Ld. CIT(E) has not provided the opportunity of being heard to the Appellant, thus sought for allowing the Appeal.

4.

Per contra, the Ld. Department's Representative submitted that the Appellant has not complied with the notices issued by the Ld. CIT(E) and not produced any documents in support of the claim, thus the order impugned has been rightly passed by the Ld. CIT(E), therefore, sought for dismissal of the present Appeal.

5.

We have heard the parties and perused the material available on record. It can be seen from the order impugned, the Ld. CIT(E) has rejected the application for want of documents to substantiate the claim of the Appellant and the Appellant has not been heard before passing the orders impugned. Thus, we set aside the impugned orders of the Ld. CIT(E) and remand the matter to the file of Ld. CIT(E) with a direction to decide the applications afresh after providing opportunity of being heard to the Appellant. The Appellant is also at liberty to produce any/all documents in support of its claim.

6.

In the result, the appeal of the Appellant is partly allowed for statistical purpose.

Order pronounced in the open court on 03rd September, 2025

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