VISHWA NATH BAJAJ,NEW DELHI vs. DCIT CIRCLE - 62(1), NEW DELHI

This is an appeal filed by the Assessee against the order dated 21.11.2019 of ld CIT(A)-20, Delhi for A.Y. 2016-17.

On going through the record, we find that the ld. CIT(A) has summarily confirmed the order of the Assessing Officer and dismissed the appeal of the assessee without adjudicating the issue on merits. Hence, the case is being remanded back to the file of the ld. CIT(A) to adjudicate the issue on merits by passing a speaking order. The department would be at liberty to initiate proceedings in accordance with the provisions of Income Tax Act for non- compliance to the notices, if any.

The appeal of the Assessee is allowed for statistical purposes.