SRI VIDYA LEARNING CENTRE,HYDERABAD vs. CIT, (EXEMPTION), HYDERABAD

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ITA 152/HYD/2023Status: DisposedITAT Hyderabad07 June 2023AY 2023-243 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found the assessee's non-appearance justified due to the email going to spam. The matter was restored to the CIT(E) for a fresh decision after providing the assessee with a reasonable opportunity to be heard and submit details.

What were the facts?

The assessee's application for registration under Section 12A was rejected by the CIT(E) for failure to furnish required details by the stipulated deadline. The assessee claimed the email notice went to their spam folder, causing non-receipt and subsequent non-appearance.

What were the issues?

Whether the rejection of registration under Section 12A was justified when the assessee failed to appear due to an email technicality. Whether the case should be remanded for a fresh consideration.

Which sections of the Income-tax Act were involved?

Section 12A,Section 12AB,Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘A‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri A Harish, Advocate
For Respondent: Dr. Rajendra Kumar, CIT(DR)
Hearing: 07/06/2023Pronounced: 07/06/2023

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2023-24 Sri Vidya Learning Centre Vs. Commissioner of Income Hyderabad Tax (Exemption) PAN:AASTS8951Q Hyderabad (Appellant) (Respondent) PAN: Assessee by: Shri A Harish, Advocate Revenue by: Dr. Rajendra Kumar, CIT(DR) Date of hearing: 07/06/2023 Date of pronouncement: 07/06/2023 ORDER Per Laliet Kumar, J.M This appeal filed by the assessee is directed against the order dated 27/02/2023 of the learned CIT (Exemption)- Hyderabad, against the rejection of registration u/s 12A of the Act on the ground that the assessee could not furnish the requisite details as called for by the CIT (E) on or before 23/12/2022.

2.

Although a number of grounds have been raised by the assessee, however, these all relate to the order of the CIT (E) in rejecting the provisional registration granted u/s 12AB and 80G(5) of the I.T. Act.

3.

It is the case of the assessee that the CIT (E) had issued notice for hearing on 8.12.2022 asking the assessee to furnish the details on or before 23.12.2022. Since the assessee could not furnish the requisite details before the CIT (E) within the stipulated time period, the learned CIT (Exemption) issued the order against the assessee.

4.

It is submitted by the learned Counsel for the assessee that the email sent to the assessee had went to spam box and was not accessed by the assessee. As the assessee has failed to participate in the proceeding on account of non-receipt of the email went to Spam Box, the non-appearance of the assessee before the CIT (Exemption) was justified. The learned AR submitted that the case be remanded back to CIT (E) for passing a fresh order.

5.

The learned DR, on the other hand, submitted that he has no objection, if the matter is restored to the file of the CIT (Exemption) for deciding the issue afresh.

6.

We have heard the rival arguments made by both the sides and perused the material available on record. Since the assessee could not appear before the CIT (E) on account of non- receipt of communication through email and furnish the requisite information called for by the CIT (E) within the stipulated time , therefore, non-appearance of the assessee before the CIT (E) was justified. Hence we restore the issue to the file of the CIT (E) to decide de novo the issue raised before us after affording reasonable opportunity of being heard to the assessee. The assessee is also hereby directed to appear before the CIT (E) and submit all the requisite details to the satisfaction of the CIT (E) as early as possible.

7.

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

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