SHRI AMIYA KUMAR DEB,MUMBAI vs. INCOME TAX OFFICER, WARD-1, SILCHAR

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ITA 411/GTY/2019Status: DisposedITAT Guwahati26 June 2020AY 2014-152 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal held that passing an ex parte order without considering the assessee's adjournment application violates the principles of natural justice. Therefore, the order of the CIT(A) was set aside.

What were the facts?

The assessee filed an appeal before the CIT(A) and subsequently filed an adjournment petition. The CIT(A) passed an ex parte order without considering the adjournment request.

What were the issues?

Whether the CIT(A) was justified in passing an ex parte order without considering the assessee's adjournment petition, thereby violating the principles of natural justice.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH, “E

Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]

Hearing: 18.06.2020

ORDER Per Shri A.T.Varkey, JM

This appeal preferred by the assessee is against the order of the Ld. CIT(A), Shillong dated 12.07.2019 for AY 2014-15. 2. None appeared for the assessee. However, ground no. 9 reads as under: “9. For that the Ld. CIT(A) was not justified in ignoring the adjournment petition dated 09.07.2019 filed by the assessee and passing the impugned order ex parte in gross violation of principles of natural justice.”

3.

We note that the Ld. CIT(A) has passed an ex parte order. From the grievance of the assessee it reveals that assessee had moved an application for adjournment on 09.07.2019. However, the Ld. CIT(A) has passed the ex parte order without considering the adjournment application moved by the assessee which vitiates the impugned order. The first appellate authority is duty bound to decide the case on merits. The Ld. CIT(A) has passed the order without hearing the assessee which is in violation of principles of Natural Justice, therefore, the order of the Ld. CIT(A) is set aside and restored back to the file of the Ld. CIT(A) with a direction to adjudicate the appeal after hearing the assessee in accordance to law. Therefore, the appeal of assessee is allowed for statistical purposes.

4.

In the result, the appeal of assessee is allowed for statistical purposes. Order is pronounced in the open court on 26 June, 2020. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member Dated :26June, 2020\ Jd.(Sr.P.S.)

Copy of the order forwarded to: Appellant – Shri Amiya Kumar Deb, 2/2, Sea Palace Premises, 1st Floor, 1. Juhu Tara Road, Juhu, Santacruz, West, Mumbai-400049. Respondent – ITO, Ward-1, Silchar 2 3. CIT(A), Shillong CIT-, , Shillong 4. 5. DR, ITAT, Guwahati.

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