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Facts
The assessee filed appeals challenging the orders passed by the Ld. Commissioner of Income Tax (Exemptions) seeking permanent registration under Sections 12AA and 80G of the Income Tax Act. The Ld.CIT(E) dismissed the applications for permanent registration due to the assessee's inability to furnish required details.
Held
The Tribunal, considering the interest of natural justice, decided to provide the assessee with one more opportunity to present the necessary details. The orders passed by the Ld.CIT(E) were set aside, and the issues were restored to the file of the Ld.CIT(E) for fresh examination.
Key Issues
Whether the assessee should be granted another opportunity to furnish details for permanent registration under Sections 12AA and 80G after the Commissioner dismissed the application.
Sections Cited
12AA, 80G
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Income Tax Appellate Tribunal, MUMBAI “A” BENCH : MUMBAI
Before: SHRI B.R. BASKARAN & SHRI ANIKESH BANERJEE
O R D E R PER B.R. BASKARAN, A.M :
The assessee has filed these appeals challenging the orders passed by the Ld. Commissioner of Income Tax (Exemptions)-Mumbai [Ld.CIT(E)], seeking permanent registration u/s. 12AA and Section 80G of the Income Tax Act, 1961 („the Act‟).
The Ld.AR submitted that the assessee had been granted provisional registration under sec. 12AA and 80G of the Act and thereafter the assessee filed applications before Ld CIT(E) seeking permanent registration under sec. 12AA and 80G of the Act. However, due to miscommunication, the assessee could not furnish the details that were called for by the Ld.CIT(E) for granting the permanent registration and he has dismissed both the applications filed by the assessee.The Ld.AR further submitted that the assessee is otherwise in possession of all the details that were called for by the Ld.CIT(E). Accordingly, the Ld.AR prayed that the assessee may be provided with one more opportunity to present all the details that were called for by the Ld.CIT(E).
We heard the Ld.DR and perused the record. Having regard to the submissions made by the Ld.AR, we are of the view that in interest of natural justice, the assessee may be provided with one more opportunity to present the details that were called for/may be called for by the Ld.CIT(E). Accordingly, we set aside both the orders passed by the Ld.CIT(E) and restore the issues urged in both the appeals to the file of the Ld.CIT(E) for examining both the applications afresh in accordance with law.
In the result, both the appeals filed by the assessee are treated as allowed.