A1 FATAH CHARITABLE TRUST,DAKSHINA KANNADA vs. CIT, BANGALORE

This appeal by the assessee is directed against the alleged order dated 31.8.2015 passed by the Commissioner of Income Tax (Exemptions), Bangalore rejecting application for registration u/s. 12A as well as approval u/s. 80G of the Act.

None has appeared on behalf of the assessee when the appeal was called for hearing, despite service of notice vide Acknowledgement on record. We further note that this appeal of the assessee was also found to be defective by the Registry and defect memo was issued. Despite the notice duly served on the assessee as well as the defect memo issued to the assessee, the assessee has not taken any steps to rectify the defects in the present appeal, as the assessee has not filed the impugned order of the CIT(Exemptions). Therefore, this appeal of the assessee is not maintainable and the same is dismissed.