YOUNG NETWORK FOUNDATION,JALGAON vs. CIT(EXEMPTION), PUNE, PUNE

At the outset, learned counsel for the assessee submitted that since the assessee was able to make partial compliance to the details called for by the Ld.CIT(E), the application filed by the assessee for approval u/sec. 80G(5) of the Act has been rejected. In the interest of justice, she prayed for providing one more opportunity to go before Ld.CIT(E), to which Ld.DR did not object.

We have heard rival contentions and perused the record placed before us. We observe that the assessee filed an application

Considering the prayer made by the learned counsel for the assessee and also observing that assessee had filed various details from time to time and only few information was left to be given, we deem it appropriate to afford one more opportunity to the assessee for filing remaining details to the satisfaction of the Ld.CIT(E) for which reasonable opportunity of hearing shall be granted. Assessee is also directed to remain vigilant and not to take adjournments unless otherwise required for reasonable cause and furnish all the details in support of grounds of appeal based on which the Ld. CIT(E) shall decide the application for approval u/s. 80G(5) of the Act in accordance with law by way of passing speaking order. Grounds of appeals raised by the assessee are allowed for statistical purposes.

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