BHIMPRERNA SANSKRUTIK KENDRA,PANVEL vs. INCOME TAX OFFICER, EXEMPTION, WARD, THANE, THANE

PDF · subscribers
ITA 867/PUN/2023Status: DisposedITAT Pune05 September 2023AY 2019-204 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the impugned order suffered from a violation of the principle of natural justice as the assessee was not given an opportunity to be heard. The matter was set aside and remanded for de-novo adjudication.

What were the facts?

The assessee claimed exemption under sections 11 & 12 of the Income Tax Act, 1961, but the exemption was denied due to the absence of a mandatory audit report (Form 10B). The first appellate authority dismissed the appeal without a proper hearing.

What were the issues?

Whether the appellate authority violated the principle of natural justice by not providing a hearing to the assessee. Whether the appeal was decided on merits.

Which sections of the Income-tax Act were involved?

Section 11,Section 12,Section 139(1),Section 139(4A),Section 250,Section 246A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “SMC” BENCH, PUNE

Before: SHRI PARTHA SARATHI CHAUDHURY & SHRI G. D. PADMAHSHALI

For Appellant: Shri Hari Krishan [Ld. AR]
Pronounced: 05/09/2023

ORDER PER G. D. PADMAHSHALI, AM; These twin appeals of the assessee are instituted against separate orders of National Faceless Appellate Centre [‘NFAC’ hereinafter] passed u/s 250 of the Income-tax Act, 1961 [‘the Act’ hereinafter] vide DIN & order No. ITBA/NFAC/S/250/2023-24/ 1053536000(1) & 1053536364(1) dt. 02/06/2023. [‘Impugned Order’ hereinafter]

2.

Since substantive issue involved in both these appeals being common, at the request of rival parties hereof, these are taken up together for the sake of brevity and for a common & consolidated order.

1.

ITAT-Pune Page 1 of 4

Bhim Prerna Sanskrutik Kendra & 867/PUN/2023 3. We first deal with ITA No. 866/PUN/2023 as lead case, resultantly, our adjudication laid in subsequent paragraphs shall mutatis-mutandis apply to .

4.

Briefly stated facts of both the cases are; 4.1 The assessee for assessment year 2018-19 [‘AY hereinafter] filed its return of income [‘ITR’ hereinafter] on 12/10/2018 declaring total income at ₹51,220 after claiming exemption of ₹21,89,048/- u/s 11 & 12 of the Act.

4.2 The ITR was summarily processed determining total income of the assessee at ₹22,40,263/- u/s 143(1) of the Act on account of denial of exemption in the absence of audit report i.e. Form No. 10B which was one of the condition precedent for claiming exemption u/s 11 & 12 of the Act.

4.3 Aggrieved assessee assailed said denial on legal as well meritare grounds before first appellate authority u/s 246A(1) of the Act, which came to be dismissed owning to assessee’s failure to furnish audit report in Form No. 10B within the prescribed due date u/s 139(4A) r.w.s. 139(1) of the Act.

4.4 In the aforestated circumstance, the assessee brought up grievance in the present appeal before the Tribunal effectively on twin grounds viz; (i) Violation of principle of natural justice for adjudicating the matter without first service the notice of hearing. (ii) Failure to decide the case on merits.

ITAT-Pune Page 2 of 4

Bhim Prerna Sanskrutik Kendra & 867/PUN/2023 5. During the course of hearing, the Ld. AR without touching merits of the case, at the outset pressing into service ground number 1 of appeal memo submitted that, the impugned order has suffered from violation of principle of natural justice as the Ld. NFAC placing reliance on CBDT Circular No. 03/2020 dt. 03/01/2020 has straightway dismissed the appeal without putting a single notice of hearing to the assessee. The Ld. AR further contended that, the Ld. FAA came to dismiss the appeal perfunctorily without adjudicating the matters on merits even, for the reasons; the matter requires reconsideration at first appellate stage, thus prayed for remand to the file of Ld. NFAC. Per contra the Ld. DR could hardly controvert the factual position solidified by impugned order.

6.

Heard rival contentions and perused the material placed on record in light of rule 18 of ITAT-Rules 1963.

7.

Ostensibly from the face of the impugned order, we find that, while adjudicating the issue the Ld. NFAC did serve not even a single notice and provide an opportunity to the appellant of being heard or an opportunity to adduce evidential material in support of grounds raised in an appeal. We also note that, the impugned first appellate proceedings ceased without first identifying therein points of determination, decision thereon and reasoning therefore in terms of provision of s/s (6) of section 250 of the Act, thus the impugned order in our considered view has also suffered therefrom.

ITAT-Pune Page 3 of 4

Bhim Prerna Sanskrutik Kendra & 867/PUN/2023

8.

For the aforestated reasons, without commenting on merits of the case, we set-aside the impugned order and remand the matter back to the file of Ld. NFAC for de-novo adjudication with a direction to accord not more than three effective hearings to the appellant assessee and to pass a speaking order in terms of section 250(6) of the Act. Thus both the grounds stands adjudicated accordingly.

13.

In result, twin appeals of the assessee are ALLOWED FOR STATISTICAL PURPOSE. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Tuesday, 05th day of September, 2023.

-S/d- -S/d- PARTHA SARATHI CHAUDHURY G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 05th day of September, 2023. आदेशकी प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent.

3.

The NFAC, New Delhi (India) 5. DR, ITAT, Pune Bench ‘SMC’, Pune 6.ग र्डफ़ इल / Guard File 4. The CIT-1, Thane, Ashwini आिेश नुस र / By Order वररष्ठ दनजी सदिव / Sr. Private Secretary आयकर अपीलीय न्य य दिकरण, पुणे / ITAT, Pune.

ITAT-Pune Page 4 of 4

More judgments on Section 11

All 7,190 judgments and leading authorities on Section 11 →

Recent GST High Court judgments

Search GST case law →