THE KRISHNA MERCANTILE CO-OP. BANK LTD.,BHOPAL vs. THE ACIT 1(1), BHOPAL

ITA 547/IND/2019Status: DisposedITAT Indore15 July 2020AY 2012-132 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given a proper and effective opportunity of hearing, which is not in accordance with natural justice. Therefore, the order of the CIT(A) was set aside.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee's counsel submitted that the CIT(A) passed a one-sided order without providing a proper opportunity of hearing.

What were the issues?

Whether the CIT(A) provided a proper opportunity of hearing to the assessee before passing the order.

AI-generated summary — verify with the full judgment below

आदेश 15.07.2020 को खुले �यायालय म� उ�घो�षत �कया गया है। ह�ता/- ह�ता/- (मनीष बोरड) (कुल भारत) लेखा सद�य �या�यक सद�य �दनांक : 15.07.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल

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