DEVINDRAPPAGOUDA GOUDAGERA FOUNDATION,YADGIR vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE

The learned AR before us filed up a paper book running from pages 1 to 62 and submitted that all requisite documents and explanations were duly filed before the ld. CIT (Exemption) through a letter dated 10th October 2024. A paper book containing relevant documents running from pages 1 to 62 was submitted before us, and attention was specifically drawn to pages 20 and 21, demonstrating the evidentiary supporting documents that were provided but not considered. It was thus argued that the rejection of the application was made without appreciating the materials placed on record. The ld. AR, therefore, requested that the matter be remanded to the ld. CIT (Exemption) for fresh adjudication after considering the submissions of the assessee and in accordance with law.

The Learned Departmental Representative (DR) submitted that he has no objection if the matter is restored to the file of the ld. CIT (Exemption) for reconsideration as per the provisions of law.

We have heard the rival contentions of both the parties and perused the materials available on record. It is evident that the principles of natural justice have not been adequately followed in the present case. The assessee appears to have submitted documents and explanations which were not properly considered by the ld. CIT (Exemption) while passing the impugned order. Thus, in the interest of justice/ fair-play, we are inclined to set aside the impugned order and restore the matter to the file of the ld. CIT (Exemption) for fresh adjudication. The ld. CIT (Exemption) shall examine the documents already submitted and consider any further explanations or evidence provided by the assessee and pass a speaking order in accordance with law after affording adequate opportunity of being heard to the assessee. Hence, the appeal filed by the assessee is allowed for statistical purposes.