TATHWA EDUCATIONAL SOCIETY,HYDERABAD vs. CIT (EXEMPTIONS), HYDERABAD

At the outset, learned AR submitted that though the assessee submitted the requisite information sought by the learned CIT(E), as is evidenced from the information incorporated in the paper book, learned CIT(E) did not refer to the same while passing the impugned order, and observed that the assessee failed to furnish the requisite information, but as the case had to be decided in a time bound manner, it was rejected for want of information.

Learned DR submitted that the assessee did not furnish the information within the time allowing the learned CIT(E) to consider the material and, therefore, learned CIT(E) had to pass the impugned order.

We have gone through the record in the light of the submissions made on either side. It could be seen from the paper book that the assessee furnished the copy of return of income filed for the assessment year 2022-23, along with balance sheet, copy of Return of income filed for the assessment year 2023-24, along with P&L Account and Form No.10AC, Certificate of Society registration issued by Government of Telangana, MOA, by Laws & Rules of the Society, HDFC Bank Statement, acknowledgement copy and Form 10AB etc. As submitted by the learned DR, the learned CIT(E) must have proceeded to dispose of the case in view of the time frames.

In these circumstances, we are of the considered opinion that the ends of justice would be met, if the impugned order is set aside and the matter is restored to the file of the learned CIT(E) for disposal of the same, after considering the information furnished by the assessee. We hold and order so. Assessee must co-operate in getting the matter disposed of on merits. Grounds are answered for statistical purposes.