VIJAY ISRANI,NEW DELHI vs. ACIT, CIRCLE-32(1), NEW DELHI

ORDER PER ANADEE NATH MISSHRA, AM:

(A) This appeal by Assessee is filed against the order of Learned

Commissioner of Income Tax (Appeals)-31, New Delhi [“Ld. CIT(A)”, for short], dated 25/03/2019 for Assessment Year 2012-13.

Grounds taken in this appeal are as under:

“1 That the Ld. CIT(A) on the facts and circumstances of the case has erred in making addition of Rs.64,72,009/- disallowing the genuine interest expenses u/s 40(a)(ia) of the Income Tax Act, 1961, ignoring the provisions of section 201(1) of the Income Tax Act, 1961.

Vijay Israni vs. ACIT 2. That the Ld. CIT(A) has erred in making adding Rs.33,30,316/- as cash payment in contravention of section 40A(3) of the I.T. Act, 1961.

(A.1) In this case, assessment order dated 27/03/2015 was passed by the Assessing Officer (“AO” for short) u/s 143(3) of Income Tax Act (“IT Act” for short) wherein the assessee’s total income was assessed at Rs.2,67,62,911/- (rounded off to Rs.2,67,62,910/-) as against returned income of Rs.1,73,61,400/-.

(A.2) Aggrieved, the assessee filed appeal in the office of the Ld. CIT(A). Vide impugned appellate order dated 25/03/2019, the Ld. CIT(A) dismissed the assessee’s appeal. The aforesaid order dated 25/03/2019 of the Ld. CIT(A) was passed ex-parte qua the Vijay Israni vs. ACIT appellant assessee. The present appeal before us has been filed by the assessee against the impugned appellate order dated 25/03/2019 of the Ld. CIT(A).

(A.2.1) At the time of hearing before us, the representatives of both sides, the learned Senior Departmental Representatives (“Ld.

Sr. DR” for short) for Revenue as well as the learned Counsel for the assessee submitted before us that the assessee deserved another opportunity before the Ld. CIT(A) for proceeding his case. Both were in agreement, accordingly, that the impugned appellate order dated 25/03/2019 of the Ld. CIT(A) should be set aside and all the issues in dispute in the appeal should be restored to the file of the Ld. CIT(A) with the direction to pass a fresh appellate order in accordance with law after providing reasonable opportunity to the assessee. In view of the foregoing; and as representatives of both sides are in agreement with this; and further, in the specific facts and circumstances of the present appeal before us; we set aside the impugned appellate order dated 25/03/2019 of the Ld. CIT(A) and restore all the issues in dispute in the present appeal before us, to the file of the Ld. CIT(A) with the direction to pass a denovo Page 3 of 4

Vijay Israni vs. ACIT appellate order in accordance with law after providing reasonable opportunity to the assessee. All the grounds of appeal in the present appeal before us are treated as disposed off in accordance with the aforesaid directions.

(B) For statistical purposes, the appeal is treated as partly allowed.

This order was already pronounced orally on 3rd November, 2022 in Open Court, in the presence of representatives of both sides, after conclusion of the hearing. Now this order in writing is signed today on 03/11/2022.