BRIJ GOPAL GILADA, HYD,HYDERABAD vs. ITO, WARD-5(3), HYD, HYDERABAD

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ITA 798/HYD/2016Status: DisposedITAT Hyderabad10 July 2020AY 2011-124 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) should have obtained the remand report from the AO and properly examined the assessee's submissions and documents. Therefore, the matter was remitted back to the AO for fresh consideration.

What were the facts?

The assessee's appeal was dismissed by the CIT(A) without awaiting a remand report from the AO, despite the assessee submitting additional evidence. The AO failed to respond to the CIT(A)'s directions for a remand report.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without considering the remand report and additional evidence. Whether the case should be remitted back to the AO for de novo consideration.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCH “A”, HYDERABAD

Before: SMT. P. MADHAVI DEVI & SHRI A. MOHAN ALANKAMONY

Hearing: 24/02/2020Pronounced: 10/07/2020

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Sri Brij Gopal Gilada, Vs. Income Tax Officer, Hyderabad. Ward-5(3), PAN: ABRPG 3340 B Hyderabad. (Appellant) (Respondent) Assessee by: Sri A. Srinivas Revenue by: Sri DJP Anand, DR Date of hearing: 24/02/2020 Date of pronouncement: 10/07/2020 ORDER PER A. MOHAN ALANKAMONY, AM.:

This appeal is filed by the assessee against the order of the Ld. CIT (A)-4, Hyderabad in appeal No. 0100/14-15/ITO, Wd-5(3)/CIT (A)/Hyd/15-16, dated 28/03/2016 passed U/s. 144 r.w.s 147 and U/s. 250(6) of the Act for the AY 2011-12.

2.

The assessee has raised the following grounds before us:- “1. The order of the Appellate Commissioner is contrary to law, facts and circumstances of the case.

2. The Appellate Commissioner ought not to have passed an order confirming the additions / disallowance without waiting for the remand report called by her.

3. The Appellate Commissioner ought not to have passed an order without seeking for the clarifications from the Appellate vis-à-vis remand report and the submissions made during the course of hearing.

4.

The appellate commissioner ought not to have confirmed the disallowance of Rs. 1,25,456/- made by the AO.

5.

The Appellate Commissioner ought not to have confirmed an amount of Rs. 51,39,000/- as unexplained cash credits made by the AO.

6. The appellate Commissioner ought not to have confirmed the amount of Rs. 1,07,159/- being difference in interest made by the AO.

7. Any other ground which the assessee might urge either at or before the date of hearings.”

3.

The brief facts of the case are that the assessee is an individual engaged in the profession as Chartered Accountant filed his return of income for the AY 2011-12 on 27/03/2012 admitting taxable income of Rs. 2,56,680/-. Initially the return was processed U/s. 143(1) and thereafter the case was taken up for scrutiny and finally assessment was completed on 30/3/2014. Before the Ld. CIT (A), the assessee submitted his explanations along with details of bank account, cash book and also details of his spouse. Thereafter Ld. CIT (A) called for a remand report from the ld. AO with respect to the additional evidence furnished before him for the first time. However, the Ld. AO failed to respond to the directions of the Ld. CIT (A). Thereafter the Ld. CIT (A) dismissed the appeal of the assessee.

4. Before us, the Ld. AR vehemently argued by stating that the Ld. CIT (A) has passed order in limine without awaiting for the remand report from the Ld. AO and without considering the additional evidence submitted before the Ld. CIT (A) such as all the details with respect to the cash deposits in the bank account and the other irregularities observed by the ld. AO. It was therefore pleaded that the matter may be remitted back to the file of the Ld. AO for fresh consideration. The Ld. DR though vehemently argued in support of the orders of the Revenue Authorities could not successfully controvert to the submission of the Ld. AR.

5. We have heard the rival submissions and carefully perused the materials available on record and we find merit in the submissions of the Ld. AR. the Ld. CIT (A) ought to have obtained the remand report from the Ld. AO before arriving at his conclusions. It also appears that the Ld. CIT (A) has passed the order without properly examining the submissions and the documents filed by the assessee. Therefore, in the interest of justice, we hereby remit back the matter to the file of the Ld. AO for de novo consideration. It is ordered accordingly.

6.

Before parting, it is worthwhile to mention that this order is pronounced after 90 days of hearing the appeal, which is though against the usual norms, we find it appropriate, taking into consideration of the extra-ordinary situation in the light of the lock-down due to Covid-19 pandemic. While doing so, we have relied in the decision of Mumbai Bench of the Tribunal in the case of DCIT vs. JSW Ltd. In and 6103/M/2018 for AY 2013-14 order dated 14th May 2020.

7.

In the result, appeal of the assessee is allowed for statistical purposes. Pronounced in the open Court on 10th July, 2020.

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