VIKRANT SACHADE,MUMBAI vs. CIT NFAC DELHI, DELHI

Brief facts of the case are that the assessee filed his return of income on 28-11-2014 declaring income at Rs. Nil. Case of the assessee was selected under compulsory scrutiny. Time and again, notice u/s 142(1) along with questionnaire issued to the assessee but assessee never turned up to comply the same. As a last measure, AO issued notice u/s 271(1)(b) also, but assessee did not comply with the same also. Ultimately, assessment was completed at Rs. 79, 38,191/- u/s. 144 of the Act. Assessee being aggrieved filed an appeal before the Ld. CIT (A). The Ld. CIT(A) dismissed the appeal of the assessee on the ground that assessee has filed appeal before him against the intimation u/s 143(1) and assessee never filed appeal against the assessment order mentioned supra.

Assessee being further aggrieved with the order of Ld. CIT (A) approached this Tribunal through this appeal. We have gone through the order of AO, order of Ld. CIT (A) and documents placed on record. Before us like form no. 35 along with grounds of appeal taken and other documents available on file. We observed that case was never reached to the conclusion the way it should be. As mentioned supra, assessment order was passed u/s 144 (although because of non compliance by the assessee). Thereafter, order of Ld. CIT (A) was also passed in a state of confusion without discussing and considering the fact of the case. In this situation, we deem it fit and reasonable to restore the matter back to the file of Ld. CIT(A) for fresh disposal of the matter after giving assessee a proper opportunity of being heard as demanded by assessee in the grounds raised. Assessee is also directed to take the matter seriously and comply the same with utmost