RAVIKANT MAHANT,AHMEDABAD vs. THE ITO, INT. TAXA-2, AHMEDABAD

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ITA 1628/AHD/2019Status: DisposedITAT Ahmedabad26 August 2020AY 2011-124 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the matter to the CIT(A) for a fresh decision, directing the assessee to pay a cost of Rs. 10,000/-. The CIT(A) was instructed to provide the assessee with an opportunity of being heard.

What were the facts?

The assessee, an NRI, failed to file an income tax return for AY 2011-12. The Assessing Officer made an ex-parte assessment based on available information. The assessee also failed to appear before the CIT(A) during the appeal proceedings.

What were the issues?

Whether the assessee was provided a reasonable opportunity of being heard by the lower authorities and whether the additions made were justified.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “SMC” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Appellant: Shri Pratik Jain, AR

PER MAHAVIR PRASAD, JUDICIAL MEMBER

1.

This appeal filed by the Assessee is directed against the order of the Ld. CIT(A)-13, Ahmedabad dated 28.08.2019 pertaining to A.Y. 2011-12 and following grounds have been taken:

2 . A.Y. 2011-12 1. The learned assessing officer has erred in law by not providing a reasonable opportunity to the assesse.

2. The Ld. CIT(A) has failed to observe that out of total addition sustained by him of Rs. 28,20,275/- an amount of Rs. 21,11,111/- pertains to the property sold by the assessee against which the assesse has also purchased a property and also the indexed value of the cost of purchase is also not deducted.

3. The Ld. CIT(A) has failed to observe that the amount of Rs. 3,31,005/- is the amount of salary received by the assessee against which TDS has been deducted and the remaining amount of Rs. 3,78,159/- pertains to the interest received by the assessee against which also TDS has been deducted.

4.

Due to the above discrepancies the assesse requests your honour to kindly revert back the order passed by the Ld. CIT(A) and the Ld. Assessing Officer. The assessee agrees to provide all the documentary evidences within time and support the Ld. A.O. to get the rightful amount to tax and pay the dues.

5. The Ld. A.O. has erred in initiating penalty u/s 271(1)(c).

6. The Ld. assessing officer has to interpret the law liberally in view of fact and materiality based on various judgments.

2.

Brief facts of the case are that the assesse is having income from salary, business and interest. And is NRI and he had not filed his return of income for the Assessment Year 2011-12. As per information available on ITS date, following transaction during the year under consideration were made:

S. No. Information D 1 Sale of immovable property valued at Rs. 5,00,000/- or more 2 TDS Return – interest other than interest on securities (Section 194-A) 3 TDS Return – Salary to employee (Section 192)

3.

On the basis of above said information, Ld. A.O. issued a notice to the assesse and assesse is NRI, he could not appear before the Ld. A.O. and Ld. A.O.

3 . A.Y. 2011-12 made an assessment u/s 147 r.w.s. 144 and total income was assessed to the tune of Rs. 28,20,275/-.

4. Thereafter assesse preferred an appeal before the Ld. CIT(A). Ld. CIT(A) sent him three notices with regard to appeal, he did not appear and in the absence of any submission on behalf of the assesse. Ld. CIT(A) confirmed the action of the Ld. A.O.

5.

At the outset, Ld. A.R. requested this matter may be set aside to the file of the lower authority and submitted that he has not received any noticed from the office of Ld. CIT(A).

6.

On the other hand, Ld. D.R. relied on the order of the Assessing Officer.

7.

We have heard both the parties and perused material available on record. Undisputedly, assesse did not appear before both the lower authorities and has wasted precious time of the Revenue. In such case, we cannot set aside the matter to the lower authorities without any cost.

8.

Thus, in the interest of justice, we impose a cost of Rs. 10,000/- which shall be deposited by the assesse to the Revenue and matter is set aside to the file of the Ld. CIT(A) to decide the matter after giving an opportunity of being heard to the assesse and assessee shall deposit Rs. 10,000/- on production of Rs. 10,000/- receipt with the department. Thereafter Ld. CIT(A) will proceed with the appeal and decide the matter as per provision of law.

4 . A.Y. 2011-12 9. In the result, appeal filed by the Assessee is allowed for statistical purposes.

Order pronounced in Open Court on 08- 09- 2020

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