NEELU SINGH CHAUHAN,BANGALORE vs. CIT(A), NFAC, DELHI

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ITA 1055/BANG/2022Status: DisposedITAT Bangalore03 January 2023AY 2018-193 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A)/NFAC passed the order without considering the assessee's submissions, violating the principles of natural justice. Therefore, the issue was remitted back to the CIT(A)/NFAC for a fresh decision.

What were the facts?

The Assessing Officer (AO) made additions to the assessee's income under sections 40(a)(ia) and 43B of the Income Tax Act. The assessee appealed to the CIT(A)/NFAC, submitting their arguments, but these were overlooked.

What were the issues?

Whether the CIT(A)/NFAC erred by not considering the assessee's submissions before passing the order, thus violating principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 43B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C’’ BENCH: BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Shri Siddesh Nagaraj Gaddi, A.R
For Respondent: Smt. Priyadarshini Baseganni, D.R
Hearing: 03.01.2023Pronounced: 03.01.2023

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal by assessee is directed against order of CIT(A), NFAC dated 28.9.2022 for the assessment year 2018-19. The assessee has raised following grounds of appeal:-

1. “The impugned order passed by the Learned CIT & AO, to the extent prejudicial to the Appellant, is not justified in law and on facts and circumstances of the case;

2. The Learned CIT & AO has made addition to the retuned income without considering the submission of the Appellant and thereby violating the principles of natural justice;

Neelu Singh Chauhan, Bangalore

Page 2 of 3 3. The Learned CIT & AO has erred in law and on facts in making addition of under section 40a (ia) of the Act to the extent of Rs.42,00,267/-;

4.

The Learned CIT & AO has erred in law and on facts in making addition of under section 43B of the Act to the extent of Rs.11,03,671/-;

5.

The Learned CIT & AO has made impugned adjustments being merely based on presumption and surmises, is to be deleted;

6.

The Learned CIT &, AO has erred in law and on facts in denying the benefit of tax credit;

7.

The Learned CIT & AO has erred in raising demand vide issue of notice under section 156 of the Act;

8.

The Learned AO has erred in levying interest under section 234A/B/C/D of the Act; (Total tax effect: Rs.16,38,916/-) On the basis of above grounds and other grounds which may be urged tt the time of hearing with the consent of the Honourable Tribunal, it is prayed that the order passed under section 250, to the extent it is against the Appellant, be quashed and relief sought be granted.

2.

Facts of the case are that in this case the assessment has been made u/s 143(3) r.w.s. 144B of the Income-tax Act,1961 ['the Act' for short]. While framing the assessment order, the AO has made disallowance u/s 40(a)(ia) of the Act at Rs.42,00,267/- and u/s 43B of the Act at Rs.11,03,671/- to the returned income. Against this assessee filed an appeal before ld. CIT(A)/NFAC. Before the appellate authority, the assessee uploaded the submissions. However, the same was overlooked by the CIT(A)/NFAC and passed the order confirmed the addition made by the AO. Against this, assessee is in appeal before us.

2.1 Before us, the ld. A.R. submitted that the first appellate authority has not considered the submissions made before them

Neelu Singh Chauhan, Bangalore

Page 3 of 3 though it was uploaded before the date of passing of the impugned order and sought an opportunity of fresh hearing before the CIT(A)/ NFAC. In our opinion, the plea of the ld. A.R. is justified. Admittedly, the assessee uploaded the submissions before CIT(A)/NFAC on 26.9.2022 and the NFAC has passed the impugned order on 28.9.2022 without considering the submissions of the assessee in support of the assessee’s claim. Being so, there is a violation of principles of natural justice. Accordingly, this ground of appeal of the assessee is allowed and accordingly, the issue in dispute on merit is remitted to the file of CIT(A)/NFAC to give one more opportunity of hearing to the assessee and decide the issue afresh after considering the submissions of the assessee in accordance with law.

3.

In the result, appeal of the assessee is partly allowed for statistical purposes. Order pronounced in the open court on 3rd Jan, 2023.

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