KRC FOUNDATION,PALWAL vs. CIT EXEMPTIONS, CHANDIGARH

These are appeals for early hearing application preferred by the assessee. On perusal of the appeal folder, we found that the assessee had filed two appeals before us challenging the action of the CIT(E) denying the registration under section 12A and 80G of the Act.

The AR before us submitted that the notice of hearing was sent in email by the ld CIT(E) and that emails were not verified by the assessee which lead eventually to non- compliance of notice by furnishing requisite documents called for by the CITE. He prayed for one last opportunity to be given to the assessee for furnishing the details before the ld CIT(E). Considering these facts in the interest of substantial justice, we deem it fit and appropriate to hear the main appeals along with the early hearing petitions and restored these appeals to the file of the ld CIT(E) for de novo adjudication in accordance with law. Needless to mention that the assessee be given reasonable opportunity of being heard. Ld CIT(E) is directed to send notice of hearing in the email mentioned in Form No. 36 by the assessee. The assessee on its side, in its own interest, shall cooperate with the ld CIT(E) for expeditious disposal of the applications seeking registration u/s 12A of the Act and exemption u/s 80G of the Act by the ld CIT(E). With these observations, grounds raised by the assessee in both the appeals are allowed for statistical purposes and early hearing application of the assessee is dismissed.

In the result, the both the appeals of the assessee are allowed for statistical purposes.