Income Tax Appellate Tribunal - Delhi
Shri Baba Bisha Mandir Trust, New Delhi vs Cit (Exemptions), New Delhi on 20 December, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
BEFORE SHRI G.D. AGRAWAL, PRESIDENT AND
SMT. BEENA A. PILLAI,
PILLAI, JUDICIAL MEMBER
ITA No.
No.1272/Del/2016
Assessment Year : N.A.
Shri Baba Bisha Mandir Vs. Commissioner of Income Tax
Trust, (Exemptions),
C/o M/s SSRA & Co., E-2 Block, 26th Floor,
M-13, LGF, Civic Centre,
South Extension, New Delhi.
Part-
Part-2,
New Delhi - 110 049.
PAN : AABCV7134J.
(Appellant) (Respondent)
Appellant by : Shri Navdeep Gupta, CA.
Respondent by : Smt. Paramita Tripathy, CIT-DR.
Date of hearing : 18.12.2017
Date of pronouncement : 20.12.2017
ORDER
PER G.D. AGRAWAL, PRESIDENT :-
This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Exemptions), New Delhi dated 18th January, 2016.
2. The only ground raised in this appeal by the assessee is against the rejection of application for registration of trust u/s 12AA of the Income-tax Act, 1961.
3. It is submitted by the learned counsel for the assessee that learned CIT(Exemptions) has refused the registration on the ground that the assessee failed to appear on 28th December, 2015. He stated that he has attended the proceedings from time to time and has noted 2 ITA-1272/Del/2016 the date for next hearing to be 29th December, 2015. When he visited the office of learned CIT(Exemptions), Delhi, he was informed that the case was fixed for hearing on 28th December, 2015. He submitted that may be there was some mistake while making the noting in his diary and, instead of 28th December, 2015, he may have noted 29th December, 2015. He stated that non-compliance before learned CIT(Exemptions) is only because of some misunderstanding while noting the date. He, therefore, requested that learned CIT(Exemptions) be directed to give one more opportunity to the assessee and he will produce all the necessary details sought for by learned CIT(Exemptions).
4. Learned CIT-DR relied upon the order of learned CIT(Exemptions). However, she has no serious objection if the matter is set aside to the file of CIT (Exemptions).
5. After considering the facts of the case and submissions of both the sides, we are of the opinion that it would meet the ends of justice if the matter is set aside to the file of learned CIT(Exemptions). We order accordingly and direct him to allow adequate opportunity of being heard to the assessee. We also direct the assessee to make all compliance and furnish necessary details sought for by learned CIT(Exemptions).
6. In the result, the appeal of the assessee is allowed for statistical purposes.
Decision pronounced in the open Court on 20.12.2017.
Sd/- Sd/-
(BEENA A. PILLAI)
PILLAI) (G.D. AGRAWAL)
AGRAWAL)
JUDICIAL MEMBER PRESIDENT
VK.
3 ITA-1272/Del/2016
Copy forwarded to: -
1. Appellant : Shri Baba Bisha Mandir Trust,
C/o M/s SSRA & Co., M-
M-13, LGF,
South Extension, Part-
Part-2, New Delhi - 110 049.
2. Respondent :
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar