M/S. LOVING PAWS FOUNDATION,JALANDHAR vs. COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH
What did the Tribunal hold?
The Tribunal held that the CIT(Exemption) rejected the applications ex-parte without affording adequate opportunity of hearing and without appreciating the facts on merits. The matter was therefore remanded back for fresh adjudication.
What were the facts?
The assessee's applications for registration under Section 12AA and 80G were rejected ex-parte by the CIT(Exemption) due to non-receipt of notices. The assessee claimed the notices were not received on their registered email address.
What were the issues?
Whether the rejection of registration applications without proper service of notices and without affording an opportunity of hearing violates the principles of natural justice.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
The captioned appeals are filed by the assessee against the separate order of the ld. Commissioner of Income Tax (Exemptions), Chandigarh dated 16.01.2023 & 18.01.2023 wherein the application of the appellant qua the assessee.
There was a delay of 140 days in filing these appeals on account of non-receipt of the order of rejection of the application for registration u/s 12AA and u/s 80G(5) even on the e-mail address of hr.arfs@gmali.com provided in the income tax return duly supported with affidavit of Sh. Amit Jain Director of the assessee appellant trust attested by notary, Jalandhar, Punjab dated 2nd Aug., 2023. Considering the bonafide reason for the delay in filing the applications, the said delay is condoned and appeals are admitted for adjudication on merits.
At the outset, the ld. Counsel for the assessee submitted that the ld. Commissioner of Income Tax (Exemptions), Chandigarh was not justified in rejecting applications of the assessee for registration u/s 12A(1)(ac)(iii) and 80G(5) of the Income Tax Act without affording adequate opportunity of hearing to the appellant assessee as all three notices mentioned in the impugned order were not received on the registered e-mail id of the assessee and that non service of the notices is evident from the e-filing portal of the Income Tax Department. He further submitted that even the impugned order of the rejections of the assessee’s application refusing to registration u/s 12AB thereof were not received on the registered e-mail id. of the assessee (ABP pg. 31). The above stated facts are duly supported in the affidavit of the Director of the Company Sh. Amit Jain who has been managing day to day affairs of the appellant trust which was being formed for charitable purposes (APB pg. 14 & 15). The appellant has pleaded that the matter may be remanded back to the ld. CIT(E) for fresh adjudication.
Per contra, the ld. DR stands by the impugned order, however he has no objection to the request of the assessee in view of the principle of natural justice.
We have heard the rival contention, perused the material on record and the impugned orders. Admittedly, the appellant assessee trust has not been served with the notices on the registered e-mail id as given on the Income Tax portal (ABP pg. 31). It is noted that the ld. CIT(E) has rejected the application of the assessee for registration u/s 12AB of for non compliance to notices merely stating that it is not possible to ascertain the object and activities carried out by the applicant. Consequently she rejected the application for approval u/s 80G(5) in absence of registration u/s 12AB.
Thus, the ld. CIT(E) has rejected both the application of the applicant trust case and adjudicating the matter on merits by appreciating the facts on the objects and activities of the trust as per law in view of the principles of natural justice. We consider it deem fit to remand back the matter in both the appeals to the ld. CIT(E) to examine the issue afresh as per law after considering the submissions of the appellant assessee on merits of the case as per law. The appellant-assessee is directed to cooperate in the fresh proceedings before the ld. CIT(E).
In the result, the appeal is allowed for statistical purposes.
Order pronounced in the open court on 28.08.2023
More judgments on Section 12AA
- Yashaswi Academy for Skills, Pune vs PCIT (Central), PuneITA 2448/PUN/2026[NA]Status: Disposed13 Oct 2026
- Yashaswi Academy for Skills, Pune vs PCIT (Central), PuneITA 2447/PUN/2026[NA]Status: Disposed13 Oct 2026
- Sri Jawahar Education Trust, Chamarajanagar vs The Income Tax Officer Ward 1…ITA 1735/BANG/2026[2016-17]Status: Disposed5 Oct 2026AY 2016-17
- Punjab Urban Planning and Development… vs Income Tax Officer, Ward 6(1), MohaliITA 636/CHANDI/2024[2021-22]Status: Disposed1 Oct 2026AY 2021-22
- Punjab Urban Planning and Development… vs Deputy Commissioner of Income Tax, Circle…ITA 635/CHANDI/2024[2017-18]Status: Disposed1 Oct 2026AY 2017-18
Recent GST High Court judgments
Search GST case law →- Tvl. Sri Bhuvaneshwari And Co vs. The Deputy Commissioner (St)Madras · 15 Oct 2026
- Giri Paints vs. The Assistant Commissioner (St)Madras · 15 Oct 2026
- Rahul Radheshyam Chauhan vs. Union Of INDIA Thru The Sec. Ministry Of Law And Justice And OrsBombay · 15 Oct 2026
- S.Murugesan vs. The Deputy Commercial Tax OfficerMadras · 15 Oct 2026
- Tvl. Annai Garden vs. The Commercial Tax Officer / The State Tax OfficerMadras · 15 Oct 2026