HEALTHY LIVES FOUNDATION,DELHI vs. ITO WARD-5(1)(3), DELHI

The present appeal is filed by the assessee against the order dated 22.11.2024 passed by Ld. Commissioner of Income Tax (Exemption), Lucknow [“Ld.CIT(E)”] in Appeal No.CIT Exemption, Lucknow/2024-25/12AA/12166 pertaining to assessment year NIL.

The assessee has made the submissions in response to notice dated 18.10.2024, copy of which is filed in the Paper Book, submitted before us and submits that Ld.CIT(E) has failed to consider the same.

We have heard the contentions of the Ld. Authorized Representatives of the parties and perused the material available on record. Looking to the facts and also considering the submissions, We find that Ld.CIT(E) has not decided the application of the assessee on merits though he himself has stated that the assessee has been given the provisional registration therefore, the application filed by the assessee for permanent registration is maintainable but Ld.CIT(E) has denied the registration u/s 12AB(1)(b)(ii)(b) of the Act.

Under these facts and circumstances of the case and in the interest of justice, the matter is restored to the file of Ld. CIT(E) for fresh adjudication on merits in accordance with law after giving reasonable opportunities to the assessee. The assessee is also directed to file the necessary evidences before the Ld. CIT(E) in order to establish the genuineness of its activity. With these directions, appeal of the assessee is allowed for statistical purposes.

In the result, the appeal of the assessee is allowed for statistical purposes.