SHRI ANKUR AGRAWAL,BHOPAL vs. ITO-1(4), BHOPAL

ITA 780/IND/2019Status: DisposedITAT Indore09 March 2020AY 2009-102 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given a proper opportunity of hearing and the CIT(A) did not pass a reasoned order. 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 argued that they were not given a proper opportunity of hearing by the CIT(A).

What were the issues?

Whether the assessee was provided with a reasonable opportunity of hearing by the lower appellate authority.

AI-generated summary — verify with the full judgment below

आदेश 09.03.2020 को खुले �यायालय म� उ�घो�षत �कया गया है। ह�ता/- (कुल भारत) �या�यक सद�य �दनांक : 09.03.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल

Latest GST High Court judgments

Search GST case law →