SHRI. KSHETRAPAL PRATISHTHAN,PUNE vs. CIT (EXEMPTION), PUNE

On the other hand, ld. DR supported the order of ld.CIT(Exemption).

We have heard the rival contentions and perused the record placed before us. We note that the assessee has filed the application for regular approval under clause (iii) of first proviso to sub-section (5) of section 80G of the Act on 2 Kshetrapal Pratishthan

2024 and the same has been rejected by ld.CIT(A) on the ground that there is delay in filing the application. Ld. Counsel for the assessee mentioned the reasons due to which delay has arisen and considering the same and also in the larger interest of justice being fair to both the parties, we deem it appropriate to grant one more opportunity to the assessee. We therefore remit back the issue to the file of ld.CIT (Exemption) for afresh adjudication. Needless to mention that ld.CIT (Exemption) in the set aside proceeding shall provide reasonable opportunity to the asseseee and consider the documents/evidences to be filed by the assessee. Assessee is also directed to remain vigilant and make satisfactory compliance to the notice(s) of hearing issued by ld.CIT (Exemption) and should refrain from taking adjournments unless otherwise required for reasonable cause. Effective grounds of appeal raised by the assessee are allowed for statistical purposes.