RAJVINDER KAUR BALRAJ SINGH MAHAL,MUMBAI vs. COMMISSIONER OF INCOME TAX, DELHI

The appeal is filed by the assessee against the order of the National Faceless Appeal Centre (NFAC), Delhi/CIT(A) passed U/sec 143(3) r.w.s 147 and 250 of the Act.

At the time of hearing, the Ld.AR of the assessee submitted that there is a delay in filing the appeal before the Hon’ble Tribunal and filed an affidavit for Rajvinder kaur Balraj Singh Mahal, Mumbai. condonation of delay. Whereas, the facts mentioned in the affidavit are reasonable and the Ld.DR has no specific objections.Accordingly, condone the delay and admit the appeal. The assessee has raised the following grounds of appeal:

The brief facts the case are that the assessee is engaged in the business of transport. The assessing Officer (AO) has received the information from NMS portal of ITD system that during the F.Y 2010-11 the assessee has made cash deposits of Rs.12,56,000/- in the Punjab & Maharashtra coop Bank Ltd. The assessee has not filed the return of income. The AO has reason to believe that the income has escaped Rajvinder kaur Balraj Singh Mahal, Mumbai. assessment and issued notice u/s 148 of the Act, and in compliance the assessee has filed the return of income. The AO has issued notice u/s 143(2) and 142(1) of the Act and were returned un served. The AO has issued notice U/sec 133(6) of the Act on the bank manager and received the new address of the assessee and issued notice u/s 142(1) of the Act. The assessee has filed the P&LA/c, Balance sheet, copy of return of income filed, bank statement and loan confirmation. The assessee was called to explain the sources of cash deposits in the bank account. Whereas the assessee has filed a letter dated 30.10.2018 explaining that the cash deposits were on account of sale of jewellery and loan taken from her husband, brother and mother-in-law but no documentary evidence was produced. The A.O has asked the assessee to submit the details of sale bill of jewellery and details of persons from whom the loans are obtained along with return of income, computation of income and bank statements.The assesee has filed the some details on 24-12-2018. Whereas, the AO has dealt on the facts with respect to the transactions of sources and details and was not Rajvinder kaur Balraj Singh Mahal, Mumbai. satisfied with the explanations and made an addition of Rs.12,56,000/- and assessed the total income of Rs.14,63,480/- and passed the order u/s 143(3) r.w.s 147 of the Act dated 28.12.2018.

Aggrieved by the order, the assessee has filed an appeal before the CIT(A),whereas the CIT(A) has considered the grounds of appeal, statement of facts and findings of the AO and has issued notices of hearing and since there was no compliance by the assessee to notices. Therefore the CIT(A) considering the information on record has confirmed the action of the A.O and dismissed the appeal. Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Hon’ble Tribunal.

Heard the rival submissions and perused the material on record. Prima-facie, the CIT(A) has passed the order considering the fact that there is no appearance in spite of providing adequate opportunity of hearing and the notices were issued. Therefore, the CIT(A) was of the opinion that the assessee is not interested in prosecuting the appeal and dismissed the appeal ex-parte confirming the action of the assessing officer. The Ld.CIT(A) has issued the notices of hearing referred at Page 6 Para 6 of the order, but there was no response and thus the Ld.CIT(A) came to a conclusion that the assessee is not interested and decided the appeal based on the information available on record. Whereas the assessee has raised grounds of appeal challenging the additions of the A.O and there could be various reasons for non appearance which cannot be overruled. Therefore, considering the principles of natural justice shall provide one more opportunity of hearing to the assessee to substantiate the case with evidences and information. Accordingly, we set aside the order of the CIT(A) and remit the entire disputed issues to the file of the CIT(A) to adjudicate afresh Rajvinder kaur Balraj Singh Mahal, Mumbai. and the assessee should be provided adequate opportunity of hearing and shall cooperate in submitting the information for early disposal of the appeal and allow the grounds of appeal of the assessee for statistical purposes.

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