KAUSALYA AND SHAM FOUNDATION,AHMEDABAD vs. THE CIT(EXEMPTION), AHMEDABAD

Brief facts of the case is that the assessee is a charitable Trust filed Application for registration in Form 10AB along with Page No 2 Navyug Charitable Seva Samiti vs. CIT(E) supporting documents. The Ld. CIT(E) issued hearing notices on 09-04-2024 and 30-04-2024 via email to furnish certain details/documents for granting registration. The assessee neither filed any submissions nor sought for any adjournments, therefore Ld. CIT(E) denied registration u/s. 80G of the Act in the absence of any details.

Ld. Counsel submitted that the assessee Trust is prepared to file all required documents before Ld. CIT(E) for registration and therefore requested to set aside the matter back to the file of Ld. CIT(E) for granting registration. There is a delay of 95 days in filing the above appeal, therefore we deem it fit to impose a cost of Rs. 5,000/- payable to the Income Tax Department within two weeks from the date of receipt of copy of this order. On production of receipt for payment of the cost, Ld. CIT(E) is directed to give one more opportunity of hearing to the assessee for registration in accordance with the provisions of law.

In the result, the appeal filed by the Assessee is allowed for statistical purpose.