SMT. RAJESHWARI DEVI,JAIPUR vs. INCOME TAX OFFICER, WARD-4-2, JAIPUR

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ITA 240/JPR/2019Status: DisposedITAT Jaipur22 July 2020AY 2010-114 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(A)'s ex parte order, remitting the matter back to the CIT(A) for a fresh hearing and a speaking order. The Tribunal also noted that opting for the Vivad se Vishwas Scheme would not adversely impact the assessee.

What were the facts?

The assessee's appeal was dismissed ex parte by the CIT(A) for non-appearance and lack of submissions. The assessee argued they were not given adequate opportunity, while the revenue claimed sufficient opportunities were provided. The ITAT noted the CIT(A) dismissed the appeal summarily without a speaking order.

What were the issues?

Whether the reassessment proceedings were validly initiated and whether the CIT(A) erred in dismissing the appeal ex parte without providing adequate opportunity.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 151

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCH VC ’A’, JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 240/JP/2019

For Appellant: Shri Rohan Sogani (CA) jktLo dh vksj ls@
Hearing: 21.07.2020

PER VIJAY PAL RAO, JM :

1.

This appeal by the assessee is directed against the order dated 27.12.2018 of ld. CIT (A), Ajmer for the assessment year 2010-11. The assessee has raised the following grounds of appeal :-

“ 1. In the facts and circumstances of the case and in law the ld. AO has erred in reopening the assessment u/s 147 of Income Tax Act, 1961. The action of ld. AO is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the reassessment proceedings being illegal and without any basis. 2. In the facts and circumstances of the case and in law the ld. AO has erred in issuing notice u/s 148 without obtaining proper sanction u/s 151 of Income Tax Act, 1961. The action of ld. AO is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the reassessment proceedings being illegal and without any basis.

3.

In the facts and circumstances of the case and in law the ld. AO has erred in passing the order of the assessee ex-parte and without providing adequate opportunity to the assessee to present the case in the first appellate proceedings. The action of the Ld. CIT (A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the reassessment proceedings being illegal and without any basis.

4. In the facts and circumstances of the case and in law the ld. AO has erred in confirming the action of the ld. AO in making addition of Rs. 12,35,000 as alleged unexplained cash deposit. The action of the LD. CIT (A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by deleting the said addition of Rs. 12,35,000/-.

5. In the facts and circumstances of the case and in law the ld. AO has erred in confirming the action of the ld. AO in making addition of Rs. 86,316/- as alleged unexplained deposit through bank transfers. The action of the LD. CIT (A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by deleting the said addition of Rs. 86,316/-.

6.

The assessee craves her right to add, amend, or alter any of the grounds on or before the hearing.”

2.

The hearing of the appeal was concluded through Video Conference due to the prevailing situation of COVID 19 Pandemic. The ld. A/R of the assessee has submitted that the LD. CIT (A) has dismissed the appeal of the assessee by passing ex parte order and, therefore, the assessee was not provided an adequate opportunity of hearing. He has further pointed out that the assessee is willing to opt for Vivad se Vishwas Scheme to settle the liability.

3. On the other hand, the ld. D/R has submitted that the LD. CIT (A) has granted sufficient opportunity to the assessee but when nobody has attended the hearing on any of the dates, then the appeal of the assessee was decided ex parte.

4.

Having considered the rival submissions and careful perusal of the impugned order of the LD. CIT (A), we note that the LD. CIT (A) has dismissed the appeal of the assessee summarily for want of appearance on behalf of the assessee as well as furnishing of any written submissions or other details in support of the claim. The relevant part of order of LD. CIT (A) in para 3.1 is as under :-

“ 3.1. I have gone through the assessment order carefully. I find no infirmity in the order passed by the AO. The appellant has not furnished any written submission to show that there is any infirmity in the order passed by the AO. Therefore, in view of the facts discussed by the AO in the assessment order, addition of Rs. 12,35,000/- & Rs. 86,316/- in respect of unexplained cash deposit /transfer in the bank account and addition of interest income of Rs. 5,767/- made by the AO are hereby confirmed.”

Thus it is clear that the LD. CIT (A) has summarily dismissed the appeal of the assessee without passing a speaking order. Accordingly, in the facts and circumstances of the case and in the interest of justice, we set aside the impugned order and remit the matter to the record of the LD. CIT (A) for granting one more opportunity of hearing to the assessee and then pass a speaking order. As regards the assessee’s willingness to opt for Vivad se Vishwas Scheme, there will be no adverse impact for opting for settlement of the dispute under the Scheme as status of the matter remain the same being appeal pending before the LD. CIT (A).

5.

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

Order is pronounced in the open court on 22/07/2020.

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