THE JEEVAN SANDHYA FOUNDATION,GHAZIABAD vs. CIT (EXEMPTIONS), LUCKNOW

The brief facts of the case are that the assessee moved an application for registration u/s. 12AA on 24.01.2015 which was rejected by the ld. CIT(Exemption) for non-appearance on behalf of the assessee. Subsequently, the assessee again filed fresh application u/s. 12AA on 22.07.2015 which was stated to have been received in the office of CIT(E) on 30.11.2015. The ld.

We have heard the submissions of both the parties and have gone through the entire material available on record and we find that the ld. CIT(Exemption) has not decided any of the applications of assessee on merits. A perusal of the impugned order shows that the reasons given by the ld. CIT(Exemption) for rejection of assessee’s second application do not appear tenable. It is noteworthy that the ld. CIT(Exemption) has not passed any speaking order on the application of assessee. He has not even addressed as to what were the objects and activities of the assessee-trust before denying registration to the assessee. Therefore, for want of speaking order, we think it appropriate to send the matter back to the file of the ld. CIT(E) for deciding the issue afresh by way of speaking order in accordance with law after giving reasonable opportunity of being heard to the assessee. The assessee is also directed to cooperate with the ld. CIT(E) and shall put up its case before him for getting the issue decided. Accordingly, the appeal deserves to be allowed for statistical purposes.