SHUBH EXPORTS,MUMBAI vs. CIT, MUMBAI

The Assessee being aggrieved against the impugned order has preferred this appeal and by filing written submissions claimed that the Assessee Firm become NPA on 12/01/2016 and the business and banks accounts also became inoperative, and the staff also left the jobs and Mr. Ajay Gandhi who had all alone been managing the firm himself is 70-year- old and has his own health issues and lost his wife and mother-in-law. Even otherwise the erstwhile CA who managed the firm's tax matters had access to the portal, did not inform the Assessee about the notices. We have given thoughtful consideration to the claim made by the Assessee and observe that the Assessee by giving reasons for non-appearance before the Ld. Commissioner also levelled allegations against erstwhile Ld. CA who managed the firm's tax matters had access to the portal, did not inform the Assessee about the 3 M/s. Kunnummakkara Service/Income Tax Officer, W(2)(2) notices. In our considered view the allegation about the omissions on the part of the Ld. CA/Ld. Advocate is unethical. In the absence of corroborative material, such type of allegation cannot be encouraged, until and unless the person against whom allegation made, honestly and clearly concede the same, and therefore we inclined not to grant any relief on this count. However considering the medical reasons as such the open heart surgery of the active partner of the Assessee firm, who also lost his wife and mother in law respectively on 01.07.2021 and 26.02.2022, which prima facie appears to be genuine and the fact that the ld. Commissioner failed to pass the order on merits, we therefore for just and proper decision of the case and for the ends of substantial justice, are inclined to remand the instant case to the file of the ld. Commissioner for decision afresh, suffice to say by affording reasonable opportunity of being heard to the Assessee . We also direct the Assessee to appear as and when would be required before the Ld. Commissioner and to file relevant documents which would be needed by the ld. Commissioner for proper and just decision in the case. In case of further default, the Assessee shall not be entitled for any leniency. Consequently, the appeal is allowed.

Coming to ITA no. 1807/Mum/2023, though by considering the peculiar fact that this case pertains to AY 2007-08, we expressed our inclination to impose the cost in this case, however considering the specific submission of Ld. AR qua parity/medical reasons, we are allowing this appeal without imposing any cost, hence in view of our decision in ITA

In the result, both the appeals filed by the Assesseestands allowed for statistical purposes. Pronounced in the open Court on 18th August, 2023.