SHRI VAISHYA VYYAMSHALA AVM GAUSHALA,ROHTAK vs. CIT(E), CHANDIGARH

Heard and perused the record.

After hearing the representatives of the parties at length it comes up that learned CIT(E) had passed the impugned order primarily considering the application of the assessee filed in Form 10A to be one seeking registration u/s 12AA of the Act. Order mentions that Society was created on 24.03.2017.

It appears that the application was filed before learned CIT(Exemptions) only for limited the purpose of getting the registration u/s 12AA of the Act under the new name ‘Vaishya Vyayamshala Avm Gaushala’. Learned CIT(Exemptions), however, examined the issue from the prospective as if Society had come into existence on 24.03.2017 only. Learned CIT(Exemptions) has examined the issue as for the purpose of withdrawal of the registration. Once there is in existence of registration u/s 12AA under the old name vide order dated 30.05.2001, the same earlier continues to exist

As Learned CIT (Exemptions) specifically observed in para 9 that the assessee was unable to provide requisite details of the erstwhile Society which made it difficult to ascertain the contention of assessee that both entities are same and no changes are made in objects by the applicant entity. The Bench is of the considered opinion that ends of justice require giving assessee an opportunity to furnish relevant information to the satisfaction of learned CIT(Exemptions). In the light of aforesaid, the appeal is allowed for statistical purposes and the issue is restored to the file of learned CIT(Exemptions) to re-examine the issue in the light of aforesaid observations and after calling further information from the assessee.