SAPRAS ARCHITECTS AND ENGINEERING PVT LTD,NEW DELHI vs. ACIT CENTRAL CIRCLE - 18, NEW DELHI

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ITA 207/DEL/2021Status: DisposedITAT Delhi07 November 2022AY 2017-183 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the order of the CIT(Appeals) and restored the matter to the CIT(Appeals) for a fresh decision on merits. This was done to ensure natural justice and afford the assessee a reasonable opportunity of being heard.

What were the facts?

The assessee's appeal was heard in the absence of any representation from their side. The Department's representative had no objection to the matter being restored to the CIT(Appeals) for a decision on merits.

What were the issues?

Whether the CIT(Appeals) order was passed in violation of Section 153D and whether a fresh claim of business expenditure should have been allowed.

Which sections of the Income-tax Act were involved?

Section 153D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI

Before: SHRI NARENDRA KUMAR BILLAIYA & SHRI KUL BHARAT

Hearing: 07.11.2022

This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals)-27, New Delhi, dated 21.01.2021, pertaining to the assessment year 2012-13. The assessee has raised following grounds of appeal:

“1. On the facts and circumstances of the case and in law, the Hon’ble Commissioner of income Tax (Appeals) erred in confirming the order of learned Assessing Officer.

2. On the facts and circumstances of the case and in law, the Hon’ble Commissioner of income Tax (Appeals) erred in confirming the order of learned Assessing Officer passed in violation of section 153D of the I.T. Act, 1961.

3. On the facts and circumstances of the case and in law, the Hon’ble Commissioner of income Tax (Appeals) erred in not allowing fresh claim of business expenditure of Rs. 67,43,600/-.

4. All the above grounds are without prejudice to each other.

5.

The appellant craves leave to add any new ground of appeal or alter, amend or delete any of the above grounds of appeal.”

2.

At the time of hearing no one attended the proceedings. The appeal was taken up for hearing in the absence of the assessee. It is seen from the records that before the learned CIT(Appeals) there was no representation on behalf of the assessee. Learned DR has no objection if the matter is restored to the file of the learned CIT(Appeals) for deciding the appeal on merit after hearing the assessee.

3.

We have heard learned DR and perused the material on record. As agreed by the Learned DR and to subserve the interest of natural justice, the order of the learned CIT(Appeals) is set aside and the matter is restored to the file of the learned CIT(Appeals) for deciding the appeal of the assessee afresh on merit after affording reasonable opportunity of being heard to the assessee.

4.

In the result, assessee’s appeal is allowed for statistical purposes.

Order pronounced in open court during the course of hearing on 7th November, 2022.

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