SMT. CHATAR BAI,INDORE vs. CIT(A)-1 INDORE, INDORE

ITA 985/IND/2019Status: DisposedITAT Indore13 October 2020AY 2014-152 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given a proper and effective opportunity of hearing. The CIT(A) also failed to pass a reasoned order on merits, which is not in accordance with justice.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The CIT(A) passed an ex-parte order without providing a proper opportunity of hearing to the assessee.

What were the issues?

Whether the CIT(A) provided a proper opportunity of hearing to the assessee and passed a reasoned order on merits.

AI-generated summary — verify with the full judgment below

आदेश 13.10.2020 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 : 13.10.2020 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल

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