R. SRIRAM GOPAL,TRICHY vs. DCIT, CIRCLE-3(1), TRICHY

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ITA 795/CHNY/2023Status: DisposedITAT Chennai28 August 2023AY 2013-142 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeal back to the CIT(A) for fresh adjudication, emphasizing the principle of natural justice. The assessee was directed to substantiate its case and provide the required details.

What were the facts?

The assessee's appeal was dismissed for non-prosecution by the CIT(A) without providing an opportunity of hearing. The original assessment involved an addition of long-term capital gain. The assessee had failed to file necessary details in the previous appeal.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal for non-prosecution without affording an opportunity of hearing to the assessee.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI V. DURGA RAO, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2013-14 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 25-05-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) r.w.s 263 of the Act on 28-12-2018.

2.

The Ld. AR, at the outset, pleaded that no opportunity of hearing was provided to the assessee and the appeal has been dismissed for non-prosecution. The Ld. Sr. DR pleaded for dismissal of the appeal.

3.

Upon perusal of assessment order, it could be seen that the assessee was saddled with addition of long-term capital gain for Rs.94.51 Lacs. Though the assessee preferred further appeal, the appeal was dismissed since no details were filed by the assessee.

4.

Keeping in mind the principle of natural justice, we deem it fit to provide another opportunity of hearing to the assessee. Accordingly, the appeal is restored back to the file of Ld. CIT(A) for fresh adjudication with a direction to the assessee to substantiate its case and file the requisite details forthwith. 5. The appeal stand allowed for statistical purposes. Order pronounced on 28th August, 2023. (V. DURGA RAO) (MANOJ KUMAR AGGARWAL) "ाियक सद /JUDICIAL MEMBER लेखासद / ACCOUNTANT MEMBER चे4ई Chennai; िदनांक Dated : 28-08-2023 DS आदेशकीUितिलिपअ%ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. !"थ"/Respondent 3. आयकरआयु=/CIT 4. िवभागीय!ितिनिध/DR 5. गाडBफाईल/GF

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