KOLHAR BHAGWATIPUR VAPARI GRAMIN BIGARSETHI SAHAKARI PATSANTHA LTD,AHMEDNAGAR vs. INCOME TAX OFFICER, WARD-1, AHMEDNAGAR, AHMEDNAGAR

This appeal by the assessee arises out of the order ex parte dated 24-03-2023 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 2018-19.

It is seen that the assessment order in this case was passed u/s.143(3) of the Act disallowing the deduction u/s.80P on the interest income received by the assessee from the deposits kept with Nationalised Banks. The ld. CIT(A) passed the order ex parte dismissing the appeal in the absence of the assessee, which fact has been recorded in 4.10 of the impugned order.

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.