SHREE GAUSHALA,SONIPAT vs. CIT EXEMPTIONS, CHANDIGARH

We have heard the parties, considered rival submissions and perused material on record.

Briefly, the facts are, the assessee is a charitable organization stated to have been granted provisional approval under Section 80G(5)(vi) and is also registered under Section 12AB of the Act.

Before us, it is the limited grievance of the assessee that without providing reasonable opportunity of being heard, application has been rejected. In this context, trustee of the assessee has furnished an affidavit stating therein that he is an elderly man and not tech savvy person. Therefore, he was not aware of the queries raised by the learned Commissioner (Exemption) on the e-filing portal. Thus, it is the submission of the assessee that a fair opportunity of being heard may be granted by the learned Commissioner (Exemption) with regard to assessee’s application seeking registration under Section 80G of the Act.

Having considered submissions of the parties, we find that assessee’s application seeking approval was rejected on account of non-furnishing of details called for. However, the reasons for non- compliance as stated in the affidavit of the trustee appears to be genuine. In any case of the matter, there will be no serious prejudice to the department in case assessee gets an opportunity to furnish the details called for by the learned Commissioner (Exemption) and his application is decided based on those evidences after providing an opportunity of being heard.

In view of the aforesaid, we are inclined to set aside the order of learned Commissioner (Exemption) with a direction to take a decision afresh on assessee’s application seeking approval under Section 80G of the Act after providing due and reasonable of being heard to the assessee. At the same time, assessee is also directed to comply with the queries raised by learned Commissioner (Exemption) and cooperate in finalizing the proceedings.

In the result, the appeal is allowed for statistical purposes.