NETWEB FOUNDATION,FARIDABAD vs. CIT EXEMPTIONS, CHANDIGARH

There is a delay of 160 days in filing the present Appeals. The Assessee filed application for condonation of delay contending that since the order of the Ld. CIT(E) is ex-pate and the order impugned have not been served on the Assessee and the Appeal could not be filed on time.

The Ld. Counsel for the Assessee submitted that the orders impugned have been passed ex-parte, wherein Ld. CIT(E)has not served the notice to the Assessee and without verifying the documents produced by the Appellant and without providing opportunity to the appellant to produce further documents and submissions, the orders impugned has been passed, thus, sought for allowing the Appeal.

The Ld. Department's Representative vehemently submitted that the appellant has failed to substantiate the claim in support of the applications filed by the Appellant. Thus, relying on the orders of the Lower Authority, sought for dismissal of the Appeals.

We have heard the parties and perused the material available on record. It can be seen from the order impugned, the Ld. CIT(E) has rejected the application for want of documents to substantiate the claim of the Appellant. Considering the fact that the Assessee is claimed to be conducting charitable activities, should have provided opportunity to the appellant to produce the documents and should have decided the application on its merit. Thus, we set aside the impugned orders of the Ld. CIT(E) and remand the matter to the file of Ld. CIT(E) with a direction to decide the applications afresh after providing opportunity of being heard to the Appellant. The Appellant is also at liberty to cure/comply any technical objections if any in the applications filed by the Appellant and also produce further documents in support of its claim.

In the result, the appeals filed by the Assessee are allowed for statistical purpose.