AMIT BAPUSO LOTHAR,KOLHAPUR vs. THE INCOME TAX OFFICER, WARD1(1), KOLHAPUR

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ITA 981/PUN/2023Status: HeardITAT Pune22 September 2023AY 2017-183 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the NFAC's order and remanded the matter back for adjudication on merits. This was done in the interest of justice to ensure the assessee's rights and liabilities are determined substantially.

What were the facts?

The assessee failed to appear or file submissions before the National Faceless Appeal Centre (NFAC) despite receiving notices. Consequently, the NFAC dismissed the appeal for non-prosecution.

What were the issues?

Whether an appeal dismissed for non-prosecution should be adjudicated on merits to protect the assessee's rights, especially when the NFAC order did not determine the rights and liabilities substantially.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE „A‟ BENCHES :: PUNE

For Respondent: Shri Ramnath P. Kurkunde, DR
Hearing: 22/09/2023Pronounced: 22/09/2023

O R D E R

Per PARTHA SARATHI CHAUDHURY, JM:

1.

This appeal preferred by the assessee emanates from the order of National Faceless Appeal Centre [NFAC], Delhi, dated 03.08.2023 for A.Y.2017-18 as per the grounds of appeal on record.

2. At the outset, it is seen from the order of the NFAC at para 3 that in spite of notice of hearing issued to the assessee, the assessee neither filed any response nor filed any submission. The assessee has not effectively pursued the appeal proceedings and failed to respond to various notices issued by the office of NFAC. The assessee even did not respond to the enablement communication notice dated 16/11/2022 issued by the NFAC. Thereafter, the NFAC had dismissed

Amit Bapuso Lohar the appeal of the assessee upholding the order of the Assessing Officer (AO) for non-prosecution of the appeal. Therefore, it is evident that the ex-parte order passed by NFAC has not determined substantially the rights and liabilities of the parties on merits. The appeal has been dismissed for non-prosecution. It is correct that sufficient opportunity of hearing has been given to the assessee and he has failed to avail the benefit of such notice issued, however, the very fact that income tax is welfare legislation, the rights of the tax-paper/assessee needs to be protected as far as possible within the ambit of the statute. If the NFAC would have adjudicated the issues on merits of the case, the matter would have been different since then this Tribunal could have decided upon the correct applicability of law vis-a-vis decision taken in the impugned order. Since the matter has been disposed of for non- prosecution, we are of the considered view that in the interest of justice, the rights and liabilities of the parties needs to be determined substantially through adjudication at the NFAC level. We also direct the assessee that since one final opportunity is being given to him, he should submit all details/evidences as and when called for by NFAC and represent his case on merits. In view thereof, we set aside the order of the NFAC and remand the matter back to its file for adjudication as per law complying with the principles of natural justice. The grounds of appeal stands allowed for statistical purposes.

Amit Bapuso Lohar 3. In the result, appeal of the assessee is allowed for statistical purposes.

Order pronounced in open Court on 22nd September, 2023.

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