ORIYA SAMAJ NAGPUR,NAGPUR vs. CIT EXEMPTION, PUNE, NAGPUR

During the course of hearing, Learned Counsel for the Assessee, submitted that the assessee has not been provided with 2 ITA.Nos.289 & 290/NAG./2024 adequate opportunity of hearing to put forth his case and the documents placed on record were also not properly appreciated by the learned CIT(E) and rejected the application and approval of the assessee society due to non-appearance. He submitted that the assessee society could not appear before the learned CIT(E) due to the circumstances beyond it’s control. He submitted that the assessee-society has got fair chances to get approval and registration, if one more opportunity has been provided to the assessee-society to substantiate it’s case. He submitted that assessee-society is ready to submit all the relevant details as called for by the learned CIT(E) and prayed that the matter in issues may be remitted back to the file of learned CIT(E) in the larger interest of justice.

The Learned DR on the other hand strongly opposed the request of the assessee to remit the issues back to the file of learned CIT(E). He submitted that despite service of notice the assessee is not responded and therefore, the learned CIT(E) has rightly rejected the application for registration and approval under the Act.

We have heard the rival submissions of both the parties and perused the material on record. We find that it is an admitted 3 ITA.Nos.289 & 290/NAG./2024 fact that the assessee-society has been granted provisional registration and approval by the department. Since the assessee society could not respond to the notice(s) issued by the learned CIT(E), he rejected the application for registration and approval u/secs.12AA and sec.80G(5) of the Act, respectively, without deciding issue(s) on merits. We, therefore, in the larger interest of justice, remit the issue of registration u/sec.12AA and approval u/sec.80G(5) of the Act back to the file of learned CIT(E), for his afresh adjudication as per fact and law, by providing due opportunity of being heard to the assessee. Needless to say, the assessee society is directed to furnish all the documents before the learned CIT(E) to adjudicate the matter in issue without taking adjournment under any pretext. We hold and direct accordingly.

In the result, both the appeals of the assessee are allowed for statistical purposes. Order pronounced in the open Court on 28.01.2025.