SHRI. NARAYANLAL,BANGALORE vs. INCOME-TAX OFFICER, WARD-1(2)(3), BANGALORE

At the outset, the Ld.AR submitted that the assessment order has been passed u/s. 144 of the act by making an addition u/s. 69A amounting to Rs.11,04,300/-. The Ld.AR submitted that the notices were received by the accountant of the assessee. However the same was not communicated in order to take necessary steps of filing relevant documents/appeal.

An affidavit of the accountant Shri Sudakar has been filed before this Tribunal in support of this contention. For the sake of convenience, the same is scanned and reproduced hereinbelow.

He submitted that, the assessment order therefore was passed without being represented by the assessee. Aggrieved by the assessment order, assessee filed appeal before the Ld.CIT(A).

Again the same mistake crept in, and the accountant received the notices of hearing through email. The assessee has filed an affidavit stating that assessee’s email was also provided however the last four notices of hearing issued by the Ld.CIT(A) to assessee’s personal email id was missed by the assessee due to his lack of technical knowledge of handling emails.

Annexed herewith the affidavit of assessee in support of this contention.

I have perused the materials on record. I find from the perusal of the impugned order that the Ld.CIT(A) dismissed the assessee’s appeal in limine, taking view of non-compliance with notices of hearing issued by office of the Ld.CIT(A). He noted that hearings were fixed on 22/01/2021, 05/03/2021, 23/03/2021, 27/05/2021, 02/09/2021, 23/09/2022 and 24/11/2022. The Ld.CIT(A) further recorded that, neither there was any appearance from the assessee’s side nor any adjournment was requested on relevant dates. The Ld.CIT(A) therefore dismissed assessee’s appeal in limine on account of non-appearance by Page 6 of stating that the assessee was not interested in present this appeal.

It is well-settled that powers of Ld.CIT(A) are co-terminus with powers of the Assessing Officer. Hon’ble Supreme Court in various decisions has held that an assessee having once filed an appeal, cannot withdraw it, and, even if any assessee does not appear at the hearing, the Ld.CIT(A) is to proceed with the enquiry and pass an order on merit. As it is not open to the Assessing Officer not to complete an assessment proceedings by allowing any assessee to withdraw the return of Income filed; similarly, it is not open for the Ld.CIT(A) to, not pass order on merits, by dismissing the appeal in limine. I therefore remit this issue back to the Ld.CIT(A). The Ld.CIT(A) is directed to pass detailed order on merits, after considering the submissions / evidences filed by assessee. Needless to say that proper opportunity of being heard must be granted to assessee in accordance with law. Accordingly the grounds raised by the assessee stands allowed for statistical purposes. In the result, the appeal filed by the assessee stands allowed for statistical purposes. Order pronounced in the open court on 25th April, 2023.