ANUJ KUMAR,NEW DELHI vs. ITO,WARD-2(3)(1), BULANDSHAHR

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals/ National Faceless Appeal Centre (‘Ld. CIT(A)/NFAC’ for short), New Delhi dated 20/12/2024 for the Assessment Year 2021-22.

Brief facts of the case are that, the Assessee filed return of income for Assessment Year 2020-21 at Rs. 5,20,300/-. The case of the Assessee was selected for scrutiny under CASS for the reason “substantial purchases from suppliers who are either Non Filer(s) or have filed non- business ITR (ITR 1, 2) or reflected a substantially lower turnover in ITR”. During the assessment proceedings, though the Assessee has replied to initial notices issued u/s 142(1) of the Act, failed to comply with the subsequent notice and did not submit the requisite documents called by the A.O., therefore, the assessment has been framed on 20/12/2024 by making an addition of Rs. 30,76,61,569/- on account of bogus purchase. Aggrieved by the assessment order dated 16/12/2022, the Assessee preferred an Appeal before the Ld. CIT(A).

The Ld. Counsel for the Assessee submitted the Assessee could not get the sufficient opportunity to produce the documents to substantiate his claim before the A.O. and even the Ld. CIT(A) has also passed ex-parte order in a hurried manner without adjudicating all the grounds of Appeal and the order impugned came to be passed in violation of principals of natural justice. Thus, sought for allowing the Appeal.

We have heard both the parties and perused the material available on record. During the assessment proceedings, though the Assessee has replied to initial notices issued by the A.O., the Assessee has failed to comply with the notice issued u/s 142(1) of the Act dated 31/10/2022, therefore, A.O. proceeded to frame the assessment.