ABRASHA TRADELINK PVT LTD,MUMBAI vs. INCOME TAX OFFICER, WD-14(1)(1)

Learned Counsel appearing for the assessee submitted that the assessee had filed adjournment petition before the learned CIT(A) specifically pointing out that the assessee is proposing to raise an additional ground challenging the validity of assessment proceedings. The said adjournment was filed on 17.5.2023 i.e. on the date fixed by the learned CIT(A) as final opportunity. However, the learned CIT(A) took the view that the assessee is adopting dilatory tactics to delay the disposal of the appeal. Accordingly, he proceeded to dispose of the appeal ex-parte, without hearing the assessee.

We heard learned DR and perused the record. From the paper book filed by the assessee we noticed that the assessee has filed adjournment letter before the learned CIT(A) on 17.5.2023. However, the learned CIT(A) has taken an adverse view on the adjournment petition and proceeded to dispose the appeal ex-parte, without hearing the assessee, meaning thereby, the assessee did not get opportunity to present its case before the learned CIT(A). Accordingly in the interest of natural justice, we are of the view that the assessee should be provided with one more opportunity to present its case properly before the learned CIT(A). Accordingly, we set aside the order passed by the learned CIT(A) and restore all the issues to his file for adjudicating them afresh, after affording adequate opportunity of being heard to the assessee. We also direct the assessee to fully cooperate with the learned CIT(A) for expeditious disposal of the appeal.

In the result, appeal filed by the assessee is treated as allowed for statistical purposes.