M/S. MANAK TEXTILES PVT. LTD,JAIPUR vs. ITO, WARD-6(2), JAIPUR

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ITA 193/JPR/2020Status: DisposedITAT Jaipur15 June 2020AY 2011-123 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the matter was not decided on merits and that the assessee deserved another opportunity. Therefore, the appeal was set aside to the CIT(A) for a fresh examination after providing a reasonable opportunity.

What were the facts?

The assessee's appeal before the CIT(A) was decided ex-parte without adjudicating on merits. The assessee claimed they did not receive adequate opportunity, with the AR attending proceedings but the order being passed before their scheduled afternoon appearance on the final date.

What were the issues?

Whether the CIT(A) provided adequate opportunity to the assessee and decided the appeal on merits.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES ‘A’ JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 193/JP/2020

Hearing: 15/06/2020Pronounced: 15/06/2020

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ‘A’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 193/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2011-12 cuke M/s Manak Textiles Pvt. Ltd. ITO, Vs. 267, 10 B Scheme 267, 10 B Ward-6(2), Scheme, Gopalpura Byepass Jaipur 302017, Rajasthan LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCM3743F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Ashok Kumar Gupta (Adv.) jktLo dh vksj ls@ Revenue by : Sh. K. C. Gupta (JCIT) lquokbZ dh rkjh[k@ Date of Hearing : 15/06/2020 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 15/06/2020 vkns'k@ ORDER PER: VIKRAM SINGH YADAV, A.M.

This is an appeal filed by the assessee against the order of ld. CIT(A)-2, Jaipur dated 09.01.2020 for A.Y 2011-12.

2.

At the outset, the ld. AR submitted that no adequate and reasonable opportunity has been provided by the ld. CIT(A) and the appeal has been decided ex-parte qua the assessee without adjudicating the grounds of appeal on merit. It was submitted that firstly, it was not a case of non compliance by the assessee in as much as on all the occasions, the assessee has attended the proceeding through his AR and ld. CIT(A) has also granted adjournment. Regarding non-appearance on the last date of hearing scheduled for hearing on 09.01.2020, it was submitted that the ld. AR has gone to attend to the M/s Manak Textiles Pvt. Ltd. Vs. ITO, Jaipur hearing before the ld CIT(A) in the afternoon, however, by that time, the ld CIT(A) has already passed the order. It was further submitted that the ld. CIT(A) has also not decided the matter on merits as required u/s 250(6) of the Act. It was accordingly submitted that in the interest of substantial justice, the appeal may kindly be restored to the file of ld. CIT(A) to decide the same on merits.

3. Per contra, the ld. DR drawn our reference to the order of ld. CIT(A) and submitted that on as many as five occasions, the assessee was provided reasonable opportunity by the ld. CIT(A) but the assessee through its AR has either sought adjournment or has not been bothered to appear before the ld. CIT(A). It was accordingly submitted that more than adequate opportunity has been provided by the ld. CIT(A) and no purposes would be served in providing further opportunity to the assessee. Further, she relied on the order of the lower authorities.

4.

We have heard the rival submissions and pursued the material available on record. We find that the matter has been listed for hearing on couple of occasions by the ld CIT(A) and has been adjourned at the request of the ld AR on behalf of the assessee and again on the last date of hearing when the matter was scheduled for hearing, the assessee has stated that he had gone to attend the proceedings though in the afternoon and by that time, the matter was decided ex-parte by the ld CIT(A) summarily without deciding on merits. Therefore, in the interest of justice and fair play and especially where the matter has not been decided on merits, we believe that the assessee deserves one more opportunity to put forth his arguments and contentions and we accordingly set aside the matter to the file of the ld. CIT(A) to examine the matter afresh after providing reasonable opportunity to the assessee. The assessee is also directed to appear before the ld. CIT(A) M/s Manak Textiles Pvt. Ltd. Vs. ITO, Jaipur and file the necessary information and documentation in support of his contentions, as so advised and ensure in timely completion of the proceedings.

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

Order pronounced in the open Court on 15/06/2020.

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