LAXMAN GYANPITH FOUNDATION,AHMEDABAD vs. THE CIT (EXEMPTION), AHMEDABAD

The brief facts of the case is that the assessee is a Trust incorporated on 28.03.2023 with the object to promote relief of the Poor, Education, Medical Relief, etc. The assessee made application for Registration u/s. 12AB of the Act in Form No. 10AB on 17.05.2023. The assessee was requested to submit certain documents by fixing the case for hearing on 30.09.2023 and 11.10.2023. The assessee Trust has neither filed any submission nor sought any adjournment for the above notices, thus in the absence of any details, the application filed for Registration u/s. 12AB was rejected by Ld. CIT(E) and also cancelled provisional registration granted to the assessee Trust.

Aggrieved against the same, the assessee is in appeal before us. Ld. Senior Counsel Shri S.N. Soparkar appearing for the assessee submitted that the hearing notices were served on email to one of the Trustee of the Trust. However the same was not properly noticed by the Trustee, thereby failed to appear before Ld. CIT(E) which has resulted in passing exparte order. Ld. Sr. Counsel prayed that the assessee Trust is ready to furnish all required details and documents before Ld. CIT(E), if the assessee is given one more opportunity to represents its case.

Ld. CIT-DR appearing for the Revenue has no serious objection in setting aside the matter. Taking note of the above undertaking made by the Ld. Senior Counsel, we deem it fit to set aside the matter back to the file of Ld. CIT(E) to provide one more final opportunity to the assessee, to produce all the records and submit its case. Needless to say, the assessee should co-operate by filing Page No 3 Laxman Gyanpith Foundation vs. CIT(E) all the required documents before Ld. CIT(E) to pass order on merits. We make it clear, if the assessee fail to make use of this final opportunity, Ld. CIT(E) is free to pass order in accordance with law.

In the result, the appeal filed by the Assessee is allowed for statistical purpose.