MR. AJIT BHAGWAN KULKARNI,MUMBAI vs. DCIT CC-3(1), MUMBAI

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ITA 2071/MUM/2023Status: DisposedITAT Mumbai27 September 2023AY 2017-184 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal observed that the Commissioner failed to pass an order on merit due to the assessee's lack of appearance and documentation. Therefore, the case was remanded to the Commissioner for a fresh decision.

What were the facts?

During a search and seizure operation, cash, jewellery, and documents were found belonging to the assessee. The Assessing Officer (AO) made additions of Rs. 26,78,716/- for jewellery and Rs. 3,00,00,000/- for salary. The assessee challenged these additions.

What were the issues?

Whether the Commissioner erred in not deciding the appeal on merits, and if the case should be remanded for proper adjudication after providing the assessee an opportunity to be heard.

Which sections of the Income-tax Act were involved?

Section 69A,Section 153C,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI N. K. CHOUDHRY, JM &

For Appellant: CA Revenue/
Hearing: 26.09.2023Pronounced: 27.09.2023

Appellant) : Respondent) Appellant/Assessee by : Sh. Avinash Punjabi, Ld. CA Revenue/Respondent by : Sh. Ajay Chandra, Ld. CIT-DR Date of Hearing : 26.09.2023 Date of Pronouncement : 27.09.2023 O R D E R Per N. K. Choudhry, JM:

The Assessee/Appellant herein has preferred this appeal against the order dated 05.04.2023 impugned herein passed by Ld. Commissioner of Income Tax (Appeals)-51, Mumbai {in short ‘Ld. Commissioner’} u/s 250 of the Income Tax Act 1961 (in short ‘the Act’).

Ajit Bhagwan Kulkarni 2. In the instant case, during the search and seizure operation some cash and jewellery and other documents of the Assessee were found and seized. Accordingly, proceedings under section 153C of the Act were initiated for the A.Y. 2011-12 to 2016-17 after recording the satisfaction. Thereafter the Assessee was also asked to furnish its return of income within 15 days of the receipt of the notice dated 29.08.2018. In response the Assessee filed its return of income on 02.08.2011. Thereafter various statutory notices were issued, in response to which the Assessee from time to time appeared and filed part details before the AO, on the basis of which, the AO determined and computed the income of the Assessee and made the additions of Rs. 26,78,716/- on account of investment in jewellery under section 69A of the Act and the amount of Rs. 3,00,00,000/- on account of salary earned from M/s Pratibha Industries Ltd.

3.

The Assessee being aggrieved challenged the said additions. It appears from the impugned order that various notices for hearings were issued to the Assessee, however, the Assessee except seeking adjournments on some of the occasions neither filed any details nor appeared, hence, considering the conduct of the Assessee, in our considered view, the Assessee is not entitled for any kind of leniency. However, we observe that the Ld. Commissioner in the absence of reply/documents and appearance of the Assessee failed to pass the order on merit, hence, for proper adjudication of the case and for the ends of justice, it would be appropriate to remand the instant case to the file of the Ld. Commissioner for decision

Ajit Bhagwan Kulkarni afresh, suffice to say by affording reasonable opportunity of being heard to the Assessee. Ordered accordingly.

4.

We also direct the Assessee to appear and file relevant documents which would be needed by the Ld. Commissioner for proper adjudication of the case and in case of further default, the Assessee shall not be entitled for any leniency.

5.

In the result, appeal filed by the Assessee stands allowed for statistical purposes.

Orders pronounced in the open court on 27-09-2023. Sd/- Sd/- Sd/- Sd/- (GAGAN GOYAL) (N. K. CHOUDHRY) Accountant Member Judicial Member SK, Sr.PS. Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. DR, ITAT, Mumbai 4. Guard File 5. CIT BY ORDER, (Dy./Asstt.Registrar) ITAT, Mumbai

Ajit Bhagwan Kulkarni Sr. No. Details Date Initial Designation 1 26.09.23 Sr.PS/PS Draft dictated on (dictation sheets are attached with main file 2 Draft dictated on PC Sr.PS/PS 3 27.09.23 Sr.PS/PS Draft Placed before author 4 JM/AM Draft proposed & placed before the Second Member 5 JM/AM Draft discussed/approved by Second Member 6 Sr.PS/PS Approved Draft comes to the Sr.PS/PS 7 Sr.PS/PS Order pronouncement on 8 Sr.PS/PS File sent to the Bench Clerk 9 Date on which the file goes to the Head clerk 10 Date on which file goes to the AR 11 Date of Dispatch of order

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