PARSHURAM SHANKARRAO RABHARE,HUPARI vs. ASSISTATN COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- KOLHAPUR, KOLHAPUR

This appeal by the assessee arises out of the order ex parte dated 14-02-2023 passed by the CIT(A) in National Faceless Appeal Centre, Delhi u/s.250 of the Income-tax Act, 1961 (hereinafter also called ‘the Act’) in relation to the assessment year 2017-18.

The appeal is time barred by 07 days. The assessee has filed an affidavit explaining the reasons for the delay. I am satisfied with the reasons so stated. The delay is condoned and the appeal is admitted for disposal on merits.

It is seen that the assessee’s case was selected for scrutiny on account of “Large agricultural income shown in ITR and Large cash deposit during demonetization”. The assessment order in this case was passed u/s.143(3) of the Act determining total income at Rs.20,56,282/- as against the returned income at Rs.19,17,020/-.

After hearing both the sides and considering the entirety of facts and circumstances of the case, I am of the opinion that it would be just and fair if the impugned order is set-aside and the matter is remitted to the file of the ld. CIT(A) with a direction to decide the appeal afresh after allowing a reasonable opportunity of hearing to the assessee. I order accordingly. The ld. AR has undertaken that the assessee will render full assistance to the ld. first appellate authority in such fresh proceedings.

In the result, the appeal is allowed for statistical purposes. Order pronounced in the Open Court on 09th June, 2023.