M/S HARYANA WAREHOUSING CORPORATION,PANCHKULA vs. ACIT, CIRCLE, PANCHKULA

The present appeal has been preferred by the assessee against the order 22.03.2019 of the Commissioner of Income Tax (Appeals)-4, Ludhiana [hereinafter referred to as ‘CIT(A)’].

At the outset, Ld. Counsel for the assessee has invited our attention to the impugned order of the CIT(A) to submit that the assessee during the course of hearing before the CIT(A) had taken certain additional / legal grounds which for the sake of ready reference are reproduced as under:-

However, the Ld. CIT(A) did not admit the additional / legal grounds for adjudication on the ground that the same was not signed by the assessee but his counsel only. The Ld. CIT(A) observed that the counsel was not authorized to verify the appeal. He, therefore, did not admit these grounds for adjudication. The Ld. Counsel for the assessee has submitted that the grounds taken by the assessee were legal grounds and which could have been rightly taken by the counsel for assessee during the hearing before the Ld. CIT(A), upon which the Ld. CIT(A) was supposed to adjudicate. The Ld. Counsel for the assessee has further submitted that appellant can resubmit these grounds duly signed by his client / assessee also. He has submitted that the matter may be restored to 3 the file of the CIT(A) to adjudicate upon the aforesaid additional / legal grounds taken by the assessee.

The Ld. DR has not objected to the restoration of the matter to the Ld. CIT(A) for adjudication upon the additional / legal grounds taken by the assessee.

In view of the above submissions of both the Ld. representatives of the parties, the matter is restored to the file of the CIT(A) for the propose of adjudication of the additional / legal grounds taken by the assessee as reproduced above. Needless to say that the CIT(A) will give proper opportunity to the assessee to present its case and then to decide the issue in accordance with law.