YABOHO NEW MEDIA PRIVATE LIMITED,MUMBAI vs. CENTRALIZED PROCESSING CENTRE, INCOME TAX DEPARTMENT, BENGALURU

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ITA 3065/MUM/2022Status: DisposedITAT Mumbai27 March 2023AY 2019-205 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT set aside the CIT(A)'s order and remitted the issues back to the Assessing Officer. The tribunal emphasized the principles of natural justice and granted the assessee one more opportunity to present their case.

What were the facts?

The assessee's return was processed under Section 143(1) with a disallowance under Section 40(a)(i). The CIT(A) dismissed the appeal ex-parte due to non-compliance by the assessee. The assessee appealed to the ITAT.

What were the issues?

Whether the CIT(A) erred in confirming the addition without providing adequate opportunity to the assessee, and whether the principles of natural justice were followed.

Which sections of the Income-tax Act were involved?

Section 40(a)(i),Section 143(1),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

For Appellant: Shri Dharan Gandhi.AR
For Respondent: Smt. Sonia Kumar.DR
Hearing: 13.02.2023Pronounced: 15.02.2023

O R D E R

PER PAVAN KUMAR GADALE JM:

1.

The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC), Delhi / CIT(A) passed u/s 143(1) and 250 of the Act. The assessee has raised the following grounds of appeal:

1. Under the facts and in law, the learned CIT(A) erred in confirming addition of Rs 26,36,089/- on account of inconsistency in amount of disallowance u/s 40

Yoboho New Media Pvt Ltd., Mumbai. - 2 - as per Tax) Audit report and as per return of income filed.

1.1 Under the facts and in law, the learned CIT(A) erred in confirming the addition without giving appellant an adequate and reasonable opportunity to make submission.

2.

The appellant leaves to add, alter or amend any of the above ground of appeal.

2. The brief facts of the case are that the assessee company is engaged in the business of digital video production and distribution. The assessee has filed the return of income for the A.Y 2019-20 on 29.11.2019 disclosing a total income of Rs. 32,08,10,280/-. Subsequently the assessee has filed the revised return of income on 16.07.2020 with the total income of Rs.31,46,50,190/-.Whereas the return of income was processed u/s 143(1)(a) of the Act with adjustment of disallowance u/s 40(a)(i) of the Act of Rs.26,36,089/- and the belated payment of Rs6,193/- of ESIC and PF. The assessee has filed the reply online on the proposal of the CPC and also TDS credit was not granted.Finally the return of income

Yoboho New Media Pvt Ltd., Mumbai. - 3 - was processed under 143(1) of the Act on 17-03-2021 determining a total income of Rs. 31,72,92,480/-.

3.

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, findings and has issued notice of hearing and since there was no compliance by the assessee . 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.

4. At the time of hearing, the Ld. AR submitted that the CIT(A) has erred in confirming the action of the Assessing officer. Further, the assessee has a good case on merits and shall substantiate with the material evidence and prayed for an opportunity to explain before the lower authorities. Contra, the Ld. DR supported the order of the CIT(A).

5. We heard the rival submissions and perused the material on record. Prima-facie the CIT(A) has passed

Yoboho New Media Pvt Ltd., Mumbai. - 4 - the order considering the fact that there is no appearance in spite of providing adequate opportunity of hearing and the notice was 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 notice of hearing referred at Para 3 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, set aside the order of the CIT(A) and remit the entire disputed issues to the file of the Assessing Officer to adjudicate afresh on merits and the assessee should be provided adequate opportunity of hearing and shall cooperate in submitting the information and allow

Yoboho New Media Pvt Ltd., Mumbai. - 5 - the grounds of appeal of the assessee for statistical purposes.

6.

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

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