What did the Tribunal hold?

The Tribunal set aside the impugned ex parte order without going into the merits. The matter was remanded to the Assessing Officer for fresh assessment after providing a reasonable opportunity of hearing to the assessee.

The assessee's appeal was against an ex parte order passed by the CIT(A). The Assessing Officer and the first appellate authority had also passed ex parte orders. The assessee claimed there were sufficient reasons for non-attendance.

What were the issues?

Whether the ex parte orders passed by the lower authorities were justified, and if the assessee had sufficient reasons for non-attendance.

Madan Keshav Shewale vs ITO | ITAT Pune 2021

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL

For Respondent: Shri S. P. Walimbe

This appeal by the assessee is directed against the order passed by the CIT(A)-9, Pune on 03-03-2020 in relation to the assessment year 2004-05.

Heard the ld. DR through Virtual Court and gone through the relevant material on record. There is no appearance from the side of the assessee. It is seen that the Assessing Officer as well as the first appellate authority have passed ex parte orders qua the assessee. The assessee in the grounds of appeal has also challenged the ex parte order when there was sufficient reason for non-attendance. In the given circumstances and without going into the merits of the appeal, I set-aside the impugned order and send the matter to the file of the AO for framing the assessment afresh as per law after allowing a reasonable opportunity of hearing to the assessee.

In the result, the appeal is allowed for statistical purposes

Order pronounced in the Open Court on 29th January, 2021.

MADAN KESHAV SHEWALE,PUNE vs. INCOME-TAX OFFICER, WARD 11(1), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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