THE INDIAN FOUNDATION,DELHI vs. CIT (EXEMPTION), DELHI

This appeal is filed by the assessee against the order of ld. Commissioner of Income-tax (Exemption), Delhi [hereinafter referred to as ‘ld. CIT (A)] dated 10.12.2024 for Assessment Year 2024-25.

At the time of hearing, it is brought to our notice that ld. CIT (Exemption) rejected the application filed in Form 10AB seeking for registration u/s 12A(1)(ac)(iii) as the assessee has failed to file details/information required 3 of impugned order in support of genuineness of the activities, charitable objects, commencement of the activities etc..

After considering the submissions of both the parties, we are inclined to remit this issue back to the file of ld. CIT (E) to decide the issue on merit after getting proper documentary evidences from the assessee, after giving proper opportunity of being heard to the assessee. Further we direct assessee also to submit relevant information and complied to the notices issued by the lower authorities without seeking any adjournments. We are allowing the appeal of the assessee without charging any penalty with the assurance of the ld. AR during the proceedings.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open court on this 30TH day of June, 2025 after the conclusion of the hearing.