AROGYA SAHAKARI MANDAL LTD,BARSHI vs. INCOME-TAX OFFICER, WARD - 2(5), SOLAPUR

PER D. KARUNAKARA RAO, AM : This appeal is filed by the assessee against the order of CIT(A)-10, Pune dated 06.02.2018 for the Assessment Year 2012-13. 2. Before me, at the outset, ld. Counsel for the assessee submitted that this is case where the matter should be remanded to the file of the Assessing Officer for fresh adjudication in view of change in facts. Mentioning that the assessment order and the order of the CIT(A) was made on 25.03.2015 and 06.02.2018 respectively, ld. Counsel submitted that, at the relevant point of time, the assessee does not have the favourable order relating to the registration u/s 12A of the Act for the assessee. The said order was passed later only on 29.09.2018. 3. Considering the above change in facts, on hearing the parties, I find the orders made by the Assessing Officer and the CIT(A) have be to set- aside and the issue raised by the assessee before the Tribunal should be remanded to the file of the Assessing Officer for fresh adjudication in view of the order passed by the PCIT u/s 12A of the Act dated 29.09.2018. The Assessing Officer shall grant reasonable opportunity of being heard to the assessee in accordance with set principles of natural justice. Thus, the grounds raised by the assessee are allowed for statistical purposes.