POOJA,NOIDA UP vs. ACIT, WARD-62(2), NEW DELHI

The assessee in her grounds of appeal contended that the appeal was disposed off by the Ld. CIT(A) without giving fair opportunity to the assessee. It is the contention of the assessee that in the course of hearing before the Ld. CIT(A) the Ld. CIT(A) communicated to the assessee that the case will be transferred to the Assessing Officer for review and the AO will issue notice and she will receive notice from the Assessing Officer. However, the appeal was disposed off dismissing the appeal without giving sufficient opportunity to the assessee.

The Ld. DR strongly supported the orders of the authorities below.

On perusal of the order of the Ld. CIT(A), I find that the Ld. CIT(A) disposed off the appeal of the assessee without admitting the additional evidence furnished by the assessee under Rule 46A, stating that the AO provided several opportunities and the assessee failed to produce the evidences before the AO and, therefore, the additional evidences cannot to be admitted under Rule 46A of the Act the assessee contended in her grounds of appeal that only in the month of October, 2017 she came to know that the AO has issued notice to be present before him. Assessee contended that in 2012 she shifted her house/residence and, therefore, could not receive notices said to have been issued earlier. The assessee contended that since her father-in-law was severely ill and fighting with his life due to heart disease she requested the Assessing Officer to provide some more time for furnishing the relevant documents.

I.T.A.No.4894/Del/2019 However, as they were busy in collecting the relevant documents the assessment order was passed u/s 144 read with section 142(1) of the Act.

On a perusal of the Ld. CIT(Appeals) order it is not known as to how many opportunities were given to the assessee to explain her case.

In the result, the appeal of the assessee is allowed for statistical purpose.