SRI KANYAKAPARAMESWARI AGENCIES,GANJAM vs. ITO, WARD-1, BERHAMPUR

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ITA 303/CTK/2023Status: DisposedITAT Cuttack30 November 2023AY 2018-193 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(A)'s order and restored the appeal to the CIT(A)'s file for fresh adjudication. The assessee was directed to provide all supporting details and appear before the CIT(A) with reasonable opportunity for both parties.

What were the facts?

The assessee's appeal was dismissed ex-parte by the CIT(A) due to non-appearance and lack of satisfactory documentary evidence regarding sale promotion expenses. The assessee's representative argued that the ex-parte order violated principles of natural justice.

What were the issues?

Whether the ex-parte order passed by the CIT(A) violated principles of natural justice and if the assessee should be granted an opportunity to present their case with supporting evidence.

Which sections of the Income-tax Act were involved?

Section 37

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

For Appellant: Shri P.K.Mishra, Adv
For Respondent: Shri Charan Das
Hearing: 30/11Pronounced: 30/11

This is an appeal filed by the assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld This is an appeal filed by the assessee against the order of the ld CIT(A), NFAC, Delhi , NFAC, Delhi dated 24.6.2022 in Appeal No. in Appeal No.NFAC/2017- 18/10005840 for the assessment year 2018-19.

2.

Shri P.K.Mishra, ld AR appeared for the assessee and Shri Charan Shri P.K.Mishra, ld AR appeared for the assessee and Shri Charan Shri P.K.Mishra, ld AR appeared for the assessee and Shri Charan Das, ld Sr DR appeared for the revenue. Das, ld Sr DR appeared for the revenue.

3.

It was submitted by ld AR that the ld CIT(A) passed order exparte It was submitted by ld AR that the ld CIT(A) passed order exparte It was submitted by ld AR that the ld CIT(A) passed order exparte without giving opportunity to the assessee, therefore, the ord without giving opportunity to the assessee, therefore, the ord without giving opportunity to the assessee, therefore, the order passed is on gross violation of principles of on gross violation of principles of natural justice. It was the submission that It was the submission that P a g e 1 | 3 the matter be restored to the file of the ld CIT(A) and ld AR undertakes to appear before the ld CIT(A) for disposal of the appeal.

4.

In reply, ld Sr DR supported the order of the ld CIT(A).

5.

I have heard the rival submissions. A perusal of the order of the ld CIT(A) shows that the ld CIT(A) has passed the order exparte due to the non-appearance on behalf of the assessee, as is evident from the impugned order and also non-furnishing of satisfactory documentary evidence to explain why the sale promotion expenses should not be disallowed u/s.37 of the Act before the AO as well as before the ld CIT(A). Before me, ld AR submitted that he will pursue the litigation against the addition made by the AO by furnishing the details. I also find that the ld CIT(A) has simply upheld the findings of the AO and confirmed the addition. Therefore, I set aside the order of the ld CIT(A) and restore the appeal to his file for adjudication afresh. I also direct the assessee to file all the details in support of the claim before the ld CIT(A). Needless to mention here that no order shall be passed without affording reasonable opportunity to the parties. Further, the assessee is directed to appear before the ld CIT(A) as may be fixed without any default. With these directions, the appeal is restore to the file of the ld CIT(A).

P a g e 2 | 3

6.

In the result, appeal of the assessee stands partly allowed for statistical purposes.

Order dictated and pronounced in the open court on 30/11/2023.

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