RAJASTHAN PARISSHAD,ROURKELA vs. COMMISSIONER OF INCOME TAX, EXEMPTION, BHUBANESWAR

The appeal of the assessee is barred by 38 days. In this regard, the assessee has filed an application for condonation of delay stating therein sufficient reasons for delay, which are plausible and not found to be false. Ld. Sr. DR also did not raise any serious objection to condone the delay. Accordingly, delay of 38 days in filing the present appeal by the assessee is condoned and the appeal is admitted for hearing.

It was submitted by the ld. AR that the assessee has registration u/s.12A of the Act w.e.f.16.10.1984 vide an order dated 16.10.1984. It was the submission that the assessee had e-filed an application for registration u/s.80G of the Act. The ld. CIT(E) has decided the issue against the assessee on two grounds, one being that there is no compliance on the part of the assessee and the second that the assessee has selected the wrong section code in Form 10A. It was the submission that the issue may be restored to the file of the ld. CIT(E), so as to grant the assessee adequate opportunity to represent his case and also for rectification of defect, if any.

In reply, ld. CIT-DR did not raise any serious objection.

We have considered the rival submissions. As it is noticed that the assessee had been granted only 03 days time to respond to the notice issued by the ld. CIT(E), in the interest of justice, we are of the view that the issues in this appeal must be restored to the file of the ld. CIT(E) for readjudication after granting the assessee adequate opportunity of being heard and we do so. The ld. CIT(E) shall also grant the assessee adequate opportunity to rectify any defects in the application and make necessary arrangements for opening of the portal for making the necessary amendments.