SMT. ANJU RAJPUROHIT,PALI vs. AO,NFAC, DELHI / ITO, WARD-1, PALI

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ITA 181/JODH/2022Status: DisposedITAT Jodhpur23 March 2023AY 2013-144 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeal to the file of the AO, granting the assessee one more opportunity to present documentary evidence and submissions. The AO was directed to provide a hearing, and the assessee was instructed to cooperate and avoid frivolous adjournments.

What were the facts?

The assessee's appeal was dismissed ex-parte by the CIT(A) without considering an adjournment request. The assessee had not provided sufficient documentary evidence regarding savings or income sources for property purchase to the lower authorities.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal ex-parte without considering the adjournment request and whether the assessee was deprived of a proper opportunity to contest the case.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI KUL BHARAT & SHRI MANISH BORAD

For Appellant: Shri Rajendra Jain, Adv
For Respondent: Shri S.M. Joshi, JCIT-DR
Hearing: 22/03/2023

Assessee By Shri Rajendra Jain, Adv Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 22/03/2023 Date of 23/03/2023 Pronouncement O R D E R PER: SHRI MANISH BORAD, AM

This is an appeal filed by the assessee against the order of the ld. CIT(A), National Faceless Appeal Centre, Delhi (for short ‘’NFAC’’) dated 25-11-2022 for the assessment year 2013-14 raising therein following grounds of appeal.

SMT. ANJU RAJPUROHIT VS AO, WARD-1, PALI ‘’1. That on the facts and in the circumstances of the case, the ld. CIT(A) grossly erred in dismissing the appeal as ex-parte without considering the request made by the assessee for adjournment.

2.

That on the facts and in the circumstances of the case, the ld. CIT(A) grossly erred in upholding the validity of notice u/s 148 issued by AO. 3.That on the facts and in the circumstances of the case, the ld. CIT(A) grossly erred in confirming the addition on the basis of third party evidence without providing opportunity for cross examination.

4.

That on the facts and in the circumstances of the case, the ld. CIT(A) grossly erred in sustaining addition of Rs.7.20 lacs in respect of unexplained investment in purchase of plot.

5.

That on the facts and in the circumstances of the case, the ld. CIT(A) grossly erred in not considering the submission made before the AO during assessment proceedings. 2.1 At the outset of the hearing, the ld. AR of the assessee prayed that the ld. CIT(A) passed the ex-parte order for non-appearance of the assessee on the date of hearing for which the ld. AR prayed that his adjournment application was not considered while disposing off the appeal in limine. It is also noticed that the assessee neither submitted any documentary proof relating to savings nor proof of SMT. ANJU RAJPUROHIT VS AO, WARD-1, PALI source of income for purchase of the property before the AO, NFAC, Delhi which indicates that the assessee was deprived off to contest the case before the lower authorities.

2.2 On the other hand, the ld. DR supported the orders of the lower authorities praying that in spite of service of notices, the assessee did not appear before the lower authorities to square up the case.

2.3 We have heard the rival contentions and perused the materials available on record. We observed that in spite of the request of the ld. AR of the assessee for adjournment of the appeal, the case was dismissed by the ld CIT(A) in limine instead of disposing off it on merit which indicates that the ld. AR of the assesse neither could submit any documentary proof before the ld CIT(A) nor before the AO to contest the case. Taking into consideration all the material facts in hand, we feel that in order to provide equity and justice to the assessee one more opportunity should be provided to the assessee to advance her documentary proof as well as submission before the AO. Hence the appeal of the assessee restored to the file of the AO with the direction to the AO to provide opportunity of being heard and the SMT. ANJU RAJPUROHIT VS AO, WARD-1, PALI assessee will not take unnecessary adjournment on frivolous ground and will cooperate the AO in completion of the assessment proceedings. Thus the appeal of the assessee is allowed for statistical purposes.

3.0 In the result, the appeal of the assessee is allowed for statiscal purposes.

Order pronounced in the open Court on 23/03/2023.

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