SANVEGVARDHAK KUNTHUNATH SHWETAMBAR MURTIPUJAK JAIN TAPA FOUNDATION,AURANGABAD vs. CIT EXEMPTION, PUNE

The captioned appeal at the instance of assessee is directed against the order dated 19.02.2025 framed by ld.CIT(Exemption), Pune denying grant of regular registration u/s.12A(1)(ac) of the Act.

When the case was called for, none appeared on behalf of the assessee despite due service of notice of hearing. We however on perusal of the impugned order find that grievance of the assessee is that ld.CIT(E) has dismissed the application for regular registration/s.12A of the Act because assessee failed to make compliance to the necessary requirement and furnish the details as called for by ld.CIT(E) from time to time. Considering the fact that very few opportunities was granted to the assessee and taking into consideration the change in system of giving notices through ITBA portal which sometimes goes unnoticed by the Assessee/Tax Consultant, we in the interest of justice deem it proper to to give one more opportunity to the assessee restoring the issues raised on merit to the file of ld.CIT(E) for afresh adjudication. Needless to say that ld.CIT(E) shall provide reasonable opportunity of hearing to the assessee and pass a speaking order after considering the submissions of the assessee. Assessee is directed to provide latest email id and contact detail to the department for receiving the notices from ITBA portal. Assessee is also directed to remain vigilant and not to take adjournment unless otherwise required for reasonable cause. Impugned order is set aside and the effective grounds of appeal raised by the assessee are allowed for statistical purposes.

In the result, appeal of the assessee is allowed for statistical purposes.